Section 19(4) in Himachal Pradesh Para-Veterinary Council Act, 2010
(4)On receipt of a scheme by the Council under sub-section (2), the Council may obtain such other particulars as may be considered necessary by it from the person or the Para-veterinary institution concerned and thereafter, it may-(a)if the scheme is defective and does not contain any necessary particulars, give a reasonable opportunity to the person or institution concerned for making a written representation and it shall be open to such person or Para-veterinary institution to rectify the defects, if any, specified by the Council; and(b)consider the scheme, having regard to the factors referred to in sub-section (8), and submit the scheme together with its recommendation thereon to the State Government.
