Section 22(1) in The Orissa Veterinary Practitioners Act, 1969
(1)If the Council is satisfied -(a)that any degree, diploma or certificate granted by any university, college, school, institution or other authority is a sufficient guarantee that persons possessing such degree, diploma or certificate possess the knowledge and skill requisite for the efficient practice of veterinary medicine or surgery; or(b)that any recognised veterinary qualification is not a sufficient guarantee as aforesaid,it may make a report to that effect to the State Government who may, if hey think fit, thereupon direct, by notification-(i)in cases under Clause (a), that such degree, diploma or certificate shall, subject to the other provisions of this Act, be a recognised veterinary qualification; or(ii)in cases under Clause (b), that such qualification shall cease to be a recognised veterinary qualification,and the Schedule shall thereupon be deemed to have been amended accordingly.
