Section 32 in The Indian Veterinary Council Act, 1984
32. Establishment and composition of State Veterinary Councils.
(1)Except where a Joint State Veterinary Council is established in accordance with an agreement made under section 33, the State Government shall establish a State Veterinary Council consisting of the following members, namely:--(a)four members elected from among themselves by veterinary practitioners registered in the State veterinary register;(b)the heads of veterinary institutions, if any, in the State, ex officio;(c)three members nominated by the State Government;(d)the Director of Veterinary Services of the State (by whatever name called), ex officio;(e)one member to be nominated by the State Veterinary Association, if any;(f)Registrar of the State Veterinary Council, ex officio.(2)The names of persons nominated or elected as members shall be notified by the State Government in the Official Gazette.(3)A person shall not be qualified for nomination or election as a member of the State Veterinary Council unless he holds a recognised veterinary qualification.
