Section 45(1) in Himachal Pradesh Para-Veterinary Council Act, 2010
(1)Where the Council on its own motion or on any representation received or otherwise is satisfied that any person or Para-veterinary institution has contravened all or any of the provisions of this Act or the rules or regulations made or orders issued thereunder, it may, with the previous approval of the State Government, and subject to such conditions as it may thinks fit to impose-(a)in the case of the first contravention, prohibit the Para-veterinary institution concerned from presenting such students in relation to which the contravention has been made to any University or Veterinary institution for taking any examination which would enable such students to qualify themselves for the award of any recognised veterinary qualification; and(b)in the case of any second or subsequent contravention take such action under this Act as it may consider necessary including action to prohibit the Para-veterinary institution concerned from making any further admission of students :Provided that no such order shall be passed by the Council unless the Para-veterinary institution and the students concerned have been given a reasonable opportunity of being heard.
