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Union of India - Act

Veterinary Council of India (Registration) Regulations, 1992

UNION OF INDIA
India

Veterinary Council of India (Registration) Regulations, 1992

Rule VETERINARY-COUNCIL-OF-INDIA-REGISTRATION-REGULATIONS-1992 of 1992

Published on 24 February 1992
Commenced on 24 February 1992
[This is the version of this document from 24 February 1992.]
[Note: The original publication document is not available and this content could not be verified.]

Veterinary Council of India (Registration) Regulations, 1992Published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 24th February, 1992

2039.

G.S.R. 119(E), dated 24th February, 1992 - In exercise of the powers conferred by Section 66 of the Indian Veterinary Council Act, 1984 (52 of 1984), the Veterinary Council of India, with the previous approval of the Central Government, hereby makes the following regulations, namely:-

1. Short title and commencement

(1)These regulations may be called the Veterinary Council of India (Registration) Regulations, 1992.

(2)They shall come into force on the date of their publication in the Gazette of India.

2. Definition

(1)In these regulations, unless the context otherwise requires,-

(a)'Act' means the Indian Veterinary Council Act, 1984(52 of 1984).

(b)'Form' means a form appended to these regulations;

(c)'Recognised Veterinary College' means a Veterinary College affiliated to a University and recognised by Veterinary Council of India.

(2)Words and expressions used in these regulations and not separately defined above shall have the same meaning as in the Act.

3. Register

- The Register shall be maintained in such form specified in the Appendix annexed to these regulations.

4. Direct Registration in the Register.

(1)Any registered practitioner desirous of having his/her name entered in the Register under Section 24 of the Act, may apply to the Secretary in Form 'A'. The Secretary shall before entering such practitioner's name in the Register,verify the antecedents of such practitioner and satisfy himself that the person concerned possesses a recognised veterinary qualification;

(2)Every application in Form 'A' shall be accompanied by:-

(a)the documents specified in sub-paragraphs (a) and (b) of second para of Form 'A'.

(b)a fee of Rs. 15 (Rupees fifteen only) by a crossed postal order or bank draft in the name of Veterinary Council of India, New Delhi.

(c)a recent passport size photograph of the applicant duly attested by a Gazetted Officer or the Principal of a recognised Veterinary College or a Member of the Legislative Assembly of the State within whose jurisdiction the applicant resides or a Member of Parliament.

5. Registration of Additional Qualification.

(1)Any registered practitioner obtaining any degree or diploma in veterinary science in addition to his/her recognised veterinary qualification, may apply to the Secretary on an application as given in form 'B' to have his/her additional qualification entered in such register in addition to any entry previously made.

(2)Every application in Form 'B' shall be accompanied by:-

(a)Original Certificate of additional degree/diploma.

(b)Two attested copies thereof attested by any authority as specified in Clause (d) of sub-regulation (2), of Regulation 4.

(c)a fee of Rs. 10 by crossed Postal Order or bank draft in the Veterinary Council of India, New Delhi.

6. Alteration of names in the Register.

(1)No entry in respect of alteration of the name of registered practitioner shall be made in the register unless the application is accompanied by:-

(a)a notification in the Official Gazette relating to such alteration of name; or

(b)an affidavit regarding such alteration of name affirmed and authenticated before a Judicial Magistrate of the First Class or Metropolitan Magistrate in original, alongwith two attested copies thereof.

(2)The Secretary shall return the original documents as soon as the details are verified.When the name of any registered practitioner is altered in the above circumstances, the certificate of Registration in Form 'C' shall stand amended accordingly and a fresh certificate with amended details issued to him/her by the Secretary under his seal and hand.

7. Notification about change of place or residence.

- It shall be the duty of every Registered practitioner who changes his/her address of residence or practice to intimate his/her new address of residence or practice to Veterinary Council of India and the State Veterinary Council concerned within 90 days of such change.

8. Certificate of Registration.

- The certificate of registration in the Indian Veterinary practitioners' register shall be given in Form 'C'.

9. Renewal, revision and publication of register

(1)After every five years from the first publication of the register in the Official Gazette, the Secretary shall cause a general notice in Form 'D' to be published in the leading newspapers having wide circulation in the country and on such dates as the Secretary may, with the approval of the President of the Veterinary Council of India, decide, call upon all registered practitioners to apply to the Secretary without payment of any fee and within the specified period, for continuation of their names in the Register.

(2)The Secretary by general notice under sub-clause (1) may send individual notices in Form 'B' under certificate of posting enclosing Form' F' to every registered practitioner at his/her address as entered in the register calling upon him/her to return the application in Form 'F' to the Secretary duly filled in for the continence of his/her name in the register within the period mentioned in such individual notice.

(3)On the expiry of the period specified in the individual notice, the Secretary may delete from the register the names of such of the registered practitioners from whom no duly completed Form 'F' has been received within the time specified.

(4)The Secretary shall publish such of the names which have been removed from the register in the Official Gazette and copies thereof shall be displayed on the Notice Board of the Office of Veterinary Council of India for a period of 90 days from the date of such removal.

(5)The Secretary shall send by registered post an intimation of removal of the name from the register to each of the registered practitioners whose names has been removed. On such removal of his/her name from the register, the certificate of registration of the registered practitioner concerned shall be deemed to have been cancelled.Provided that a registered practitioner whose name had been removed from the register may, at any time thereafter, send an application in Form 'F' to the Secretary alongwith a fee of Rs. 15/- by crossed Postal Order or Bank Draft in the name of Veterinary Council of India, New Delhi, and on the receipt of which the Secretary shall restore his/her name in the register and such restoration of name in the register shall be deemed to have the effect of restoring the registered practitioner's name in the certificate of registration.

10. Issue of Duplicate Certificate.

- Any registered practitioner,whose certificate of registration has been lost or destroyed, may on an application made to the Secretary in Form 'G' apply for issuance of duplicate certificate on payment of a fee of Rs. 10 by Crossed Postal Order or Bank Draft in the name of Veterinary Council of India, New Delhi, and the Secretary after satisfying himself may issue a duplicate certificate.

11. Appeal

(1)Any-registered practitioner aggrieved by an order under sub-section (1) of Section 49 of the Act, may within sixty days from the communication to him/her of such order, appeal to the Council in Form 'H' accompanied by a fee of Rs. 15 (Rupees fifteen only) by Crossed Postal Order or Bank Draft in the name of Veterinary Council of India. New Delhi, for restoration of his/her name in the State Veterinary Register.

(2)

(a)A person aggrieved by the decision of the Council under sub section (4) of section 49 of the Act, may within sixty days from the communication to him/her of such decision, appeal to the Central Government in Form 'I' for restoration of his/her name in the State Veterinary Register.

(b)Every appeal in Form 'I' shall be accompanied by a fee of Rs.15 by Crossed Postal Order or a Bank Draft in the name of Secretary, Department of Animal Husbandry and Dairying, Krishi Bhavan, New Delhi.

12.

In any of the conditions specified in clauses 5,9,10 or 11, whereby a registration certificate is to be prepared and despatched, the registered practitioner shall pay service charges as specified by the Executive Committee from time to time.

S.No.	Name(Father's / Husband 's / Name)	Dateof birth	Address	Qualificationwith name of University / Institutions awarding the same and yearof obtaining	RegistrationNo. and State in which registered with date of registration	CentralRegistration No. with date of registration	Remarks

Form 'A'(See Regulation 4)Form of Application for Direct Registration in the Indian Veterinary Practitioners Register under Section 24 of Indian Veterinary Council Act, 1984.To,The Secretary,Veterinary Council of India,

16.

/15, W.E.A., Karol Bagh,New Delhi-11 0005Sir,

1. I am to request you that my name and particulars which are shown below may be entered in the Indian Veterinary Practitioners Register as per the provision of section 24 of Indian Veterinary Council Act, 1984.

(1)Full name (In capital letters)

(2)Maiden Name (if applicant is a married woman)

(3)Nationality

(4)Full Residential Address

(5)Full Permanent Address

(6)Professional Address

(7)Date of Birth (Christian Era)

(8)Registrable qualifications possessed by applicant, with date of obtaining and the name of authority awarding the qualification.

(9)Name of Institution/College where the applicant underwent training and the duration of training.

(10)Name of the State Veterinary Council, where the applicant is already registered.

2. I am enclosing the following:-

(a)Proof of Date of Birth/Matriculation or Secondary Examination certificate or school leaving certificate in original.

(b)Degree/Diploma certificate possessed by me (Original along with two attested copies thereof).

(c)After verifying the original certificates, the same may please be returned to me.

(d)Fee of Rs. 15/- (Rupees Fifteen only) through Indian Postal Order/Bank Draft No..........Dated........

I certify that the particulars supplied above are true to the best of my knowledge and belief.Date:Place:Yours faithfully,Signature of the ApplicantForm 'B'(See Regulation 5)Application for Registration of Additional Qualifications.To,The Secretary,Veterinary Council of India,

16.

/15, W.E.A., Karol Bagh,New Delhi-110005.Sir,I am a registered veterinary practitioner and my registration number is . I have obtained additional qualification in Veterinary Science as mentioned below and I am desirous of getting the same entered against my name in the register, under regulation 5 of the Veterinary Council of India (Registration) Regulations, 1992. My concerned particulars are as follows:

(a)Full Name (in block letters)

(b)Maiden name if the applicant is married woman (in block letters)

(c)Nationality

(d)Residential Address

(e)Permanent Address

(f)Professional Address

(g)Date of Birth (Christian Era)

(h)Details of Additional Qualifications sought to be entered in register.

(i)Nomenclature of the degree/diploma concerning the additional qualification.

(i)Degree/diploma in original, leading to the above additional qualification.

(ii)Two attested copies thereof, duly attested by any person as mentioned in clause (iii) of sub section (2) of regulation 4 of V.C.I (Registration) Regulation, 1992.

(iii)Fee of Rs. 10/- (Rupees ten only) through Indian Postal Order/Bank Draft in favour of Veterinary Council of India, New Delhi, and service charge of Rs......

(ii)Name of authority awarding the above degree/diploma.

(iii)The date on which such degree/diploma was conferred/granted.

(iv)Details of training leading to the conferment of the above additional qualifications including the period of such training.

(v)Registration No. as per the Indian Veterinary practitioners register and date of registration.

(vi)Registration No. and date as per the register maintained by the State Veterinary Council of ..............I am enclosing herewith the following:-

The original certificates may kindly returned immediately after verification by you.Date:Place:Yours faithfully,Signature of ApplicantName and addressForm 'C'[See regulation 6(3) and (8)]Veterinary Council of IndiaRegistration CertificateV.C.I. Regn. No. .............This is to certify that Dr. ................ whose particulars are shown below has been duly registered under the previous of the Indian Veterinary Council Act, 1984 (52 of 1984)

Namewith Father's / Husband 's	Dateof birth	Address	Qualificationand date thereof	Dateand Place of Registration (if already registered with a StateVeterinary Council)

Certified that this is true copy of the above specified name in the Indian veterinary practitioners register.In witness thereof the seal of Veterinary Council of India and the signature of the Secretary are affixed below.This certificate is valid until the name of Veterinary Practitioner is removed from the Register as per the provisions of the Indian Veterinary Council Act, 1984.New Delhi : SEALDated theSecretaryVeterinary Council of IndiaImportant Notice

1. Every registered Veterinary Practitioner should be careful to send to the Secretary immediate notice of any change of his address and also answer all enquiries that may be sent to him by the Secretary in regard thereto.

2. All persons registered under LV.C. Act, 1984 are legally qualified to practice veterinary medicine and animal husbandry.

3. In case of amendment of this certificate as provided under regulation 6, the original name shall be indicate within parenthesis ( ) immediately below the altered name.

4. In case a duplicate certificate is issued as provided under regulation 10, the word 'Duplicate' shall be printed in red ink in block letters on top right hand corner of this certificate.

Form 'D'[See regulation 9(1)]Form of General NoticeGeneral Notice is hereby given to all the Registered Practitioners included in the Indian veterinary practitioners' register maintained under the Indian Veterinary Council Act, 1984, that they have to make an application to the Secretary for continuance of their names in the said register as provided in regulation 9( 1) of the Veterinary Council of India (Registration) Regulations, 1992, framed under the said Act.Individual notices alongwith the prescribed form of application are being sent under certificate of posting to every registered practitioner to the address entered in the said register. An application in Form' F' for continuation of the name in the Register should be returned to the undersigned duly completed within 30 days of the issue of this Notice. Any registered practitioner not receiving the Form by post may obtain it from the office of the Secretary.Dated:Place: New DelhiSecretary,Veterinary Council of IndiaForm 'E'[See regulation 9(2)]Notice to Registered Practitioner for continuance of their names in the Indian Veterinary Practitioners' Register.ToDr ..................................................Subject. - Individual notice for continuance of name in the Indian Veterinary Practitioners' Register.Sir,Notice is hereby given to you calling upon you to return to the undersigned within thirty days hereof the enclosed application form (Form F) duly filled in by you for continuation of your name in the Indian Veterinary Practitioners' Register.New DelhiDated :Yours faithfully,Secretary,Veterinary Council of India.

(Seal)Form 'F'

[See regulation 9 (2), (3) and (5)]Application for the continuation of name in the Indian Veterinary Practitioners' RegisterDated :.....................................ToThe Secretary.Veterinary Council of India,

16.

/15, W.E.A., Karol Bagh, New Delhi-110005.Subject: Continuation of name in the Indian Veterinary Practitioners' Register.Sir,I request that as a registered veterinary practitioner my name may be continued in the register maintained by the Veterinary Council of India.My particulars are submitted as under-

(i)Full Name (in block letters)

(ii)Maiden Name in full in case of a married woman (in block letters)

(iii)Registration No.

(iv)Date upto which it is to be renewed.

(v)Qualification(s) possessed at the time of initial registration.

(vi)Additional qualification entered, if any.

(vii)Permanent address for correspondence.

A restoration fee of Rs. 5 (Rupees fifteen only) is enclosed by way of Postal Order/Bank Draft in the name of the Veterinary Council of India, New Delhi, along with service charges of Rs ......................Yours faithfully,SignatureFull Name (in block letters)AddressDated :Form 'G'[See regulation 10)Application for the issue of duplicate registration certificateTo,The Secretary,Veterinary Council of India,

16.

/15, W.E.A., Karol Bagh,New Delhi-110005.Sir,Subject : Issue of Duplicate Certificate.I, the undersigned ............................... (Full name in block letters) am a registered veterinary practitioner bearing registration No. .............

2. My original registration certificate issued by the Veterinary Council of India has been lost/destroyed, pertaining which a complaint has been lodged with the local police station and copy of the F.I.R. is enclosed in original.

3. I would, therefore, request you to kindly issue me a duplicate certificate.

4. The necessary fee of Rs. 10 (Rupees ten only) by crossed postal order or bank draft in favour of Veterinary Council of India, New Delhi is enclosed alongwith service charge of Rs ...................

Date :Place :Yours faithfully,Signature of the applicant,(With name and address in full block letters)Form 'H'[See regulation 11(1)]Appeal for restoration of name in the state veterinary register.To,The Secretary,Veterinary Council of India,

16.

/15, W.E.A., Karol Bagh,New Delhi-110005.Subject: Appeal for restoration of name in the State veterinary register.Sir,I, the undersigned .......................................(Full name in block letters) holding qualification of ....................................(State the qualification) do solemnly declare that the following are the facts of my case on which I seek restoration of my name in the State veterinary register.

2. My name was duly registered in the State veterinary register of ................having registration No .....................(Name of the State)....................... Dated ....................

3. My name was duly registered in the Indian Veterinary Practitioners' Register on ........................having registration No.....................

4. At an enquiry held on the ............day of ..........by the .........State Veterinary Council, my name was directed to be removed from the said register and the offence for which

the said State Council directed the removal of my name was ......................(Use separate sheets for details, if necessary)

5. Since the removal of my name from the register, I have been residing at........... ...............and my occupation has been .........................

6. It is my request that my name be restored in the register of .................State.

7. The grounds for present application are:

(i)......................

(ii)........................

(iii)........................

8. The prescribed fee of Rs. 15 (Rupees fifteen only) has been deposited by Crossed Postal Order/Bank Draft No. ....... dated ......... payable to the Veterinary Council of India, New Delhi, alongwith service charge of Rs.........

9. I request that orders may be passed for restoration of my name in the State Veterinary Register of .............................. (State).

Declared at ....................... Signature .....................Place ............................ on ................Date .................... Name and Address of applicant.before me on (date)........... judicial/ Executive Magistrate/Commissioner of Oaths.(Instructions: All facts and the grounds on which appeal is made should be clearly and concisely stated. Use separate sheets, if necessary).Form 'I'[See regulation 11 (1)]Appeal for restoration of name in the State veterinary register.To,The Secretary,Govt. of India,Deptt. of Animal Husbandry and Dairying,Krishi Bhawan, New Delhi.Subject. - Appeal for restoration of name in the State veterinary register.Sir,I, the undersigned ............................. (Full name in block letters) holding qualifications of ....................(State the qualification) .............. do solemnly declare that the following are the facts of my case on which restoration of my name in the State veterinary register.

2. My name was duly registered in the State veterinary register of................

having registration No ................dated..........................(Name of the State).

3. My name was duly registered in the Indian Veterinary Practitioners' Register on ..... having Registration No. ....................

4. At an equiry held on the ................day of.......................by the Council, my name was directed to be removed from the State veterinary register of .............and the offence for which the Council directed the removal of my name was ..............(use separate sheets for details if necessary).

5. Since the removal of my name from the said register have been residing at ....................... and my occupation has been ......................

6. It is my request that my name be restored in the State veterinary register of ..................... State and Indian Veterinary Practitioners' Register.

7. The ground for the present application are:

(i)........................

(ii).........................

(iii)..........................

8. The prescribed fee of Rs. 15 (Rupees fifteen only) has been deposited by Crossed Postal Order/Bank Draft No. ......... dated ..............payable to the Secretary, Deptt. of Animal Husbandry and Dairying, Krishi Bhawan, New Delhi.

9. I request that orders may be passed for restoration of my name in the veterinary

register of ............... (State)Place:Date:Signed .................................on ...................................Name and Address of applicant.Judicial/ Executive Magistrate/Commissioner of Oaths.Declared at .....................before me on (date)(Instructions: All facts and the ground on which the appeal is made should be clearly and concisely stated. Use separate sheets if necessary).

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