Section 18(2) in Himachal Pradesh Para-Veterinary Council Act, 2010
(2)In particular and without prejudice to the generality of the foregoing provisions, the powers and functions of the Council shall be -(a)to maintain the State Register of Para-veterinary practitioners;(b)to hear and decide appeals from the decision of the registrar in such manner, as maybe prescribed by regulations;(c)to prescribe by regulations a code of ethics for regulating the professional conduct of registered Para-veterinary practitioners;(d)to reprimand a registered Para-veterinary practitioner, or to suspend or remove the name from the State Registrar, or to take such other disciplinary action against him, as may, in the opinion of the Council, be necessary or expedient;(e)to permit any member to be absent from three consecutive meetings of the Council;(f)to promote innovations, research and development in establishment of new Para-veterinary subjects;(g)to formulate schemes for promoting Para-veterinary education;(h)to promote an effective link between Para-veterinary Education, Veterinary Education and Veterinary System of Medicine and to promote research and development in these subjects;(i)to lay down norms and standards for courses, curricula, physical and instructional facilities, staff pattern, staff qualifications, quality instructions, assessment,examination and continuing veterinary education;(j)to fix norms and guidelines for charging tuition and other fees;(k)to advise the State Government in respect of grant of charter to any Para-veterinary body or institution in the field of veterinary education;(l)to provide guidelines for admission of student of Para-veterinary institution and Universities imparting Para-veterinary education;(m)to inspect or cause to be inspected any Para-veterinary institution;(n)to constitute or authorize a Board for conducting the examination and to maintain uniformity of standard;(o)to register Para-veterinary establishments;(p)to prescribe minimum standards for the establishment of Para-veterinary establishments;(q)to perform such other functions, as may be prescribed; and(r)to conduct the election of members under item (ii) of subsection (1) of section 4.
