Section 4 in Veterinary Council of India (Registration) Regulations, 1992
4. Direct Registration in the Register.
(1)Any registered practitioner desirous of having his/her name entered in the Register under Section 24 of the Act, may apply to the Secretary in Form 'A'. The Secretary shall before entering such practitioner's name in the Register,verify the antecedents of such practitioner and satisfy himself that the person concerned possesses a recognised veterinary qualification;(2)Every application in Form 'A' shall be accompanied by:-(a)the documents specified in sub-paragraphs (a) and (b) of second para of Form 'A'.(b)a fee of Rs. 15 (Rupees fifteen only) by a crossed postal order or bank draft in the name of Veterinary Council of India, New Delhi.(c)a recent passport size photograph of the applicant duly attested by a Gazetted Officer or the Principal of a recognised Veterinary College or a Member of the Legislative Assembly of the State within whose jurisdiction the applicant resides or a Member of Parliament.
