Amendment in First Schedule to Indian Veterinary Council Act, 1984- (Ministry of Agriculture) (20 Jan 2020)

MANU/AHDF/0001/2020

Civil

WHEREAS a request has been received from ICAR-Indian Veterinary Research Institute, Izatnagar, Bareilly, Uttar Pradesh for inclusion of the Bachelor of Veterinary Science and Animal Husbandry degree granted by it in respect of ICAR-Indian Veterinary Research Institute, Izatnagar, Bareilly in the state of Uttar Pradesh, in the First Schedule of the Indian Veterinary Council Act, 1984 (52 of 1984)

AND WHEREAS the Advisory Committee of experts constituted under rule 16 of the Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017 has considered and recommended for inclusion of the said degree granted by ICAR-Indian Veterinary Research Institute, Izatnagar in the First Schedule

AND WHEREAS the Central Government and the Veterinary Council of India had granted permission to ICAR-Indian Veterinary Research Institute, Izatnagar to admit students from the academic year 2015-16 and continuation of teaching programme for the First, Second, Third and Fourth year

NOW, THEREFORE, in exercise of the powers conferred by sub-section (2) of section 15 of the Indian Veterinary Council Act, 1984 (52 of 1984), read with sub-rule (5) of rule 10 of the Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017, the Central Government, after consulting the Veterinary Council of India, hereby makes the following further amendment in the First Schedule to the said Act, namely

In the First Schedule to the Indian Veterinary Council Act, 1984, under sub-heading "Degrees", after serial number 86 and the entries relating thereto, the following serial number and entries shall be inserted, namely

Tags : AMENDMENTS   INDIAN VETERINARY COUNCIL ACT   1984  

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