Section 19(5) in Himachal Pradesh Para-Veterinary Council Act, 2010
(5)The State Government may, after considering the scheme and the recommendations of the Council under sub-section (4) and after obtaining, where necessary, such other particulars as may be considered necessary by it from the person or institution concerned, and having regard to the factor referred to in sub- section (1), either approve with such conditions, if any, as it may consider necessary or disapprove the scheme and any such approval shall be a permission under sub-section(1):Provided that no scheme shall be disapproved by the State Government, except after giving the person or institution concerned a reasonable opportunity of being heard:Provided further that nothing in this sub-section shall prevent any person or Para-veterinary institution whose scheme has not been approved by the State Government to submit a fresh scheme and the provisions of this section shall apply to such scheme as if such scheme has been submitted for the first time under sub-section (2).
