Section 13(6) in The Gujarat Veterinary Practitioners Act, 1969
(6)Save as expressly provided in this section, the conditions of service (including those relating to disciplinary action) of the Registrar and other officers and servants of the Council shall be such as may be prescribed by regulations;Provided that no order suspending, dismissing or removing the Registrar from office or imposing any other penalty on him shall be passed without the previous sanction of the State Government:Provided further that where in the course of any disciplinary action against any other officer or servant of the Council, any penalty is imposed on such officer or servant by the Council, such officer or servant shall be entitled to prefer an appeal against the order imposing such penalty to the State Government within a period of thirty days from the date of the communication of the order to him.
