Section 35(4) in The Gujarat Veterinary Practitioners Act, 1969
(4)If it appears to the State Government on the report of the Council or otherwise that the courses of study or examinations prescribed by any university, body or institution for any degree, diploma, certificate or award entered in the Schedule under this section are not such as to secure the maintenance of any adequate standard of proficiency for the practice of veterinary science, it shall be lawful for the State Government at any time, by notification in the Official Gazette, to remove any such degree, diploma, certificate or, as the case may be, award from the Schedule:Provided that, no such notification shall be issued without consulting the Council.
