Section 17(1) in The Indian Veterinary Council Act, 1984
(1)The Central Government, after consultation with the Council, may, by notification in the Official Gazette, direct that the veterniary qualifications granted by veterinary institutions in any country outside India in respect of which a scheme of reciprocity for the recognition of veterinary qualifications is not in force shall be recognised veterinary qualification for the purposes of this Act or shall be so only when granted after a specified date:Provided that veterinary practice by persons possessing such qualifications--(a)shall be permitted only if such persons are enrolled as veterinary practitioners in accordance with the law regulating the registration of veterinary practitioners for the time being in force in that country;(b)shall be limited to the institution to which they are attached for the time being for the purpose of teaching, research work, charitable work; and(c)shall be limited to the period specified in this behalf by the Central Government by general or special order.
