Section 14 in The Gujarat Veterinary Practitioners Act, 1969
14. Preparation of Register.
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of veterinary practitioners for the State, in accordance with the provisions of this Act.(2)The register shall be in the form prescribed by rules and there shall be one register consisting of two parts. Part 1 shall include the names of registered veterinary practitioners possessing any of the recognised qualifications and Part II shall include the names of registered veterinary practitioners other than those included in Part I.(3)Every person who possesses any of the qualifications specified in the Schedule or is for the time being registered under any law for the registration of veterinary practitioners in force in any other State in India with whom reciprocity of registration of veterinary practitioners has been arranged by the State Government, shall, at any time on an application made in the form prescribed by rules to the Registrar and on payment of a fee proscribed by the regulations be entitled to have his name entered in the register:Provided that the Registrar shall refuse to register the name of a veterinary practitioner who in the opinion of the Council, is not fit to be registered on account of his past misconduct as defined for the purpose of Section 16.(4)Notwithstanding anything contained in sub-section (3) the name of every person who on the day immediately preceding the appointed day stood registered in any register kept under the Bombay Veterinary Practitioners Act, 1953 (Bombay LXVIII of 1953) in its application to the Bombay area of the State or under any other corresponding law shall be entered in the register prepared under this Act without such person being required to make an application or to pay any fee.(5)The register shall include the following particulars, namely:(a)the full name and residential address of the registered veterinary practitioner;(b)the date of his admission to the register maintained under this Act and in the case of a veterinary practitioner registered in any other State, the date of his admission of the register maintained under the law of that State and if he be a person who was on the day immediately preceding the appointed day, registered in a register kept under any of the laws referred to in subsection (4), the date of his admission to that register;(c)the qualifications specified in the Schedule possessed by him if any and the date on which he obtained each qualification and the authority which conferred or granted it; and(d)such further particulars as may be prescribed by rules.(6)When the register is prepared in accordance with the foregoing provisions, the Registrar shall publish in the Official Gazette and such newspapers as the Council may select, a notice stating that the register containing the names of practitioners entered therein up to the date specified in the notice has been prepared.(7)(a)Every registered veterinary practitioner shall be given a certificate of registration in the form prescribed by rules. He shall display the certificate of registration in a conspicuous place in his dispensary, clinic or place of practice.(b)Such certificate shall, subject to the renewal thereof under the provisions of this Act, be valid only up to the date specified therein.
