Section 45 in Himachal Pradesh Para-Veterinary Council Act, 2010
45. Prohibition of awarding degree in certain cases.
(1)Where the Council on its own motion or on any representation received or otherwise is satisfied that any person or Para-veterinary institution has contravened all or any of the provisions of this Act or the rules or regulations made or orders issued thereunder, it may, with the previous approval of the State Government, and subject to such conditions as it may thinks fit to impose-(a)in the case of the first contravention, prohibit the Para-veterinary institution concerned from presenting such students in relation to which the contravention has been made to any University or Veterinary institution for taking any examination which would enable such students to qualify themselves for the award of any recognised veterinary qualification; and(b)in the case of any second or subsequent contravention take such action under this Act as it may consider necessary including action to prohibit the Para-veterinary institution concerned from making any further admission of students :Provided that no such order shall be passed by the Council unless the Para-veterinary institution and the students concerned have been given a reasonable opportunity of being heard.(2)A copy of any order passed by the Council under sub-section (1), shall be communicated to the Para-veterinary institution and the student concerned and a copy thereof shall simultaneously be forwarded to the University or Para-veterinary institution concerned.(3)Notwithstanding anything contained in any other law for the time being in force, an order passed by the Council under sub-section (1) and communicated to the University or Para-veterinary institution under subsection(2)shall be final and binding on the said University or Para-veterinary institution.(4)Any Para-veterinary qualification granted to any student of such Para-veterinary institution on the basis of any examination or other test held after the date of communication of the order to the University or Para-veterinary institution under sub-section (2) shall cease to be are cognised Para-veterinary qualification in relation to such students for the purposes of this Act.(5)Where an order has been passed by the Council under sub-section (1) in relation to any Para-veterinary institution, the State Government may on its own motion or on any representation received by it, if it is of the opinion that it is necessary or expedient so to do in the interest of the students of such Para-veterinary institution, take such steps as may be considered necessary to safeguard the interest of students studying in such Paraveterinary institutions.
