Section 34(1) in The Indian Veterinary Council Act, 1984
(1)A Joint State Veterinary Council shall consist of the following members, namely:--(a)two members elected from among themselves by veterinary practitioners registered in the register of each of the participating States;(b)the heads of veterinary institutions, if any, in the participating States, ex officio;(c)two members nominated by each participating State Government;(d)the Director of Veterinary Services of each of the participating States, by whatever name called, ex officio;(e)one nominee of the State Veterinary Associations, if any, of each of the participating States;(f)Registrar of the Joint State Veterinary Council, ex officio.
