Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM VETERINARY COUNCIL RULES, 1997 CONTENTS PART 1 :- PART 1. Short title and commencement 2. Definitions 3. Notification for election to the State Veterinary Council for the purpose of electing the members of the State Veterinary Council under sub S (1) of S 32 4. Preparation of the roll 5. Publication of the roll in draft 6. Period for lodging claims and objections 7. Form of claim and objection and the manner of their disposal 8. Final publication of the roll 9. Returning Officer 10. Appointment of dates for nomination etc 11. Presentation of nomination paper and requirements for valid nominations 12. Rejection of nomination paper 13. Scrutiny of nomination papers 14. Withdrawal of candidature 15. Publication of the list of contesting candidates 16. The poll 17. Scrutiny and counting of votes 18. Declaration of results 19. Voting papers to be retained 20. Intimation of results of election 21. Procedure for election of the President of the State Council PART 2 :- PART 22. Business of the Council 23. . 24. . 25. Conduct of business at meetings of the Council 26. Minutes of the Council PART 3 :- Other Committees 27. Appointment of committees 28. Motion to appoint a committee 29. The quorum of the committee 30. Effect of resolution adopted by committee PART 4 :- Registration 31. Maintenance of records 32. Maintenance of Register 33. Application for registration 34. Renewal of registration 35. Registration of additional qualification 36. Appeal against refusal of registration 37. Certified copy of entries in the register 38. Publication of the register 39. Registration for change of name in the register 40. Change of address of registered practitioners 41. There shall be made every year and entered in the printed register any enumeration of 42. . PART 5 :- Finance and accounts 43. . 44. . 45. . 46. . 47. . 48. . 49. . 50. . 51. . 52. . 53. . 54. . 55. . 56. . 57. . 58. . 59. . 60. . 61. . 62. . PART 6 :- PART 63. Terms and conditions of appointment of the Registrar and other staff of the State Veterinary Council ASSAM VETERINARY COUNCIL RULES, 1997 ASSAM VETERINARY COUNCIL RULES, 1997 PART 1 PART 1. Short title and commencement :- (1) These rules may be called the Assam Veterinary Council Rules, 1997. (2) They shall come into force on the date of their publication in official Gazette. 2. Definitions :- (1) In these rules, unless there is any thing repugnant in the subject or context (a) "Act" means the Indian Veterinary Council Act, 1984 (52 of 1984); (b) "Budget" means the detailed estimates of recipts and expenditures for the next financial year ; (c) "Certificate" means the certificate of registration ; (d) "Selection" means the selection of members of the Council ; (e) "Electoral roll" means an electoral roll to be prepared for the purpose of an election. (f) "Form" means a form appended to these rules ; (g) "Financial Year" means a financial year of the State Government; (h) "Official Gazette" means the official Gazette of the State Government; (i) "Register" means the State Veterinary Register; (j) "Registration number" means the serial number in the Register of Veterinary Practitioners maintained by the Council under sub-S. (4) of S. 44 and sub-S. (2) of S. 47; (k) "Returning Officer" means the Registrar and includes any officer deputed for the time being by the Registrar, to perform or assist him in his duties under these rules; (l) "Section" means a section of Act; (m) "State Veterinary Council" means the Indian Veterinary Council of Assam constituted under the Act. (2) Words and expressions used in the rules and not defined shall have the same meaning respectively assigned to this in the Act. 3. Notification for election to the State Veterinary Council for the purpose of electing the members of the State Veterinary Council under sub S (1) of S 32 :- The State Government shall, by a notification published in the official Gazette, call upon persons enrolled in the register to elect the said members in accordance with the provisions of these rules. 4. Preparation of the roll :- (1) As soon as may be after the notification under R. 3 is issued, the Registrar shall prepare the roll which shall contain the name of every person whose name is entered in the State Veterinary Register in Form No. 1 (Annexure-I). (2) The names of the electors shall be arranged in the order in which they are entered in the State Veterinary Register. 5. Publication of the roll in draft :- The Registrar shall publish the roll prepared under R. 4 in draft in Form No. 2 (Annexure- II) by making a copy thereof available for inspection by displaying in the office of State Veterinary Council and in the District offices of the Animal Husbandry and Veterinary Department, office of the Dean, Faculty of Veterinary Science, Assam Agricultural University, other important institutions of the Animal Husbandry and Veterinary Department, Assam. 6. Period for lodging claims and objections :- Every claim for inclusion of a name in the roll and every objection to an entry therein shall be lodged within a period of fifteen days from the date of publication of the roll draft under R. 5. 7. Form of claim and objection and the manner of their disposal :- (1) Every claim shall be signed by the person who required his name to be included in the roll. (2) Every objection, to the inclusion of a name in the roll shall be preferred by a person whose name is already included in the roll and shall be countersigned by another person who is also included in such rolls. (3) Every claim or objection, as the case may be, shall be presented to the Registrar of the State Veterinary Council in whose Register the name of the claimant has been included, or as the case may be, from whose register the objection required to be deleted. (4) The Registrar shall consider the claim or objection so received and either allow or reject a claim or objection and dispose the matter before expiry of fifteen days from the date of receipt. (5) The decision of the Registrar allowing or rejecting a claim or objection shall be final. 8. Final publication of the roll :- (1) The Registrar shall, after disposing of the claims and objections under R. 7 publish the final electoral roll together with the list of amendments by making a complete copy thereof within thirty days form the date of publication of the roll in draft available for inspection by displaying at the office of the State Veterinary Council and at other offices as specified under R. 5. (2) On such publication the roll together with the list of amendments shall be electoral roll of the persons who may elect the members of the Council under Cl. (a) of sub-S. (1) of S. 32 of the Act. (3) A copy of the roll together with the list of amendments published under R. 8 shall be sent by the Registrar to the State Government. 9. Returning Officer :- (1) The State Government shall, after receipt of a copy of the electoral roll published under R. 8, designate or nominate a Returning Officer who shall be an officer of the State Government. 10. Appointment of dates for nomination etc :- (1) The Returning Officer shall, by notification in the official Gazette or in such other manner as deemed fit, appoint (a) the date for making nomination which shall be the seventh day after the date of publication of the said notification or if that day is a public holiday, the next succeeding day which is not a public holiday; (b) the time and the date for the scrutiny or nomination which shall be the fifth day after the last date for filing nominations or if that day is a public holiday the next succeeding day which is not a public holiday ; (c) the last date for withdrawal of candidatures which shall be the second day after the date for scrutiny of nomination or if that day is a public holiday, the next succeeding day which is not a public holiday; (d) the date on which a poll shall, if necessary, be taken which shall be a date not earlier than the thirty-fifth day after the last date for withdrawal of candidatures ; and (e) the date, time and place for counting of votes and for declaration of result which shall not be beyond the third day from the date of poll. (2) The notification issued under sub-R. (1) shall also invite nomination of candidates for election to the Council and specify the place at which the nomination papers are to be delivered. 11. Presentation of nomination paper and requirements for valid nominations :- (1) On or before the date appointed under Cl. (a) of sub-R. (1) of R. 10, each candidate shall send by registered post with acknowledgement due or deliver in person to the Returing Officer a nomination paper in Form No. 3 (Annexure- III). (2) Every nomination paper shall be subscribed by two electors one as the proposer and the other as the seconder and asserted by the candidate proposed and seconded by them: Provided that no elector shall subscribe as proposer or seconder more nomination papers than there are seats to be filled up; Provided further that, if an elector subscribes to more number of nomination papers than there are seats to be filled up, the nomination papers first received by the Returning Officer equal to the number of seats to be filled up shall, if they are otherwise in order, be held to be and, if all such nomination papers subscribed by the same elector in excess of the number of seats to be filled up are received simultaneously, all such nomination papers shall be held to be invalid. (3) On receipt of each nomination paper, the Returning Officer shall endorse thereon the date and hour of receipt. 12. Rejection of nomination paper :- A nomination paper which is not received before the date appointed by the Returning Officer in that behalf shall be rejected. 13. Scrutiny of nomination papers :- (1) On the date and the time appointed by the Returning Officer for the scrutiny of the nomination papers, the candidates and the proporser and the seconder of each candidate or other representatives duly authorised by the candidates in this behalf may attend the office of the Returning Officer who shall allow them to examine the nomination papers of all the candidates which have been received by him as aforesaid. (2) The Returning Officer shall examine the nomination papers thus received and decide all questions which may arise as to the validity of any nomination and his decision thereon shall be final. 14. Withdrawal of candidature :- (1) Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Returning Officer before the date fixed under Cl. (c) of sub-R. (1) of R. 10. (2) A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be renominated as a candidate for the same election. 15. Publication of the list of contesting candidates :- (1) Immediately after the expiry of the period within which candidatures may be withdrawn under R. 14 the Returning Officer shall prepare and publish a list of contesting candidates, that is to say, candidates who were validly nominated and who have not withdrawn their candidature within the said period. (2) The said list shall contain the names hi alphabetical order and the addresses of the contesting candidates as given in the nomination papers. 16. The poll :- (1) If the number of duly nominated candidates for election does not exceed the number of members to be elected, the Returning Officer shall forthwith declare such candidates or candidate, to be duly elected. (2) If the number of such candidates exceeds the number of members to be so elected, the Returning Officer shall, appoint the date of poll not earlier than the thirty- fifth day after the last date of withdrawal of candidature. (3) The Returning Officer, wihthin seven days of publication of the names of the contesting candidates in the official Gazette or of withdrawal of candidature, whichever is earlier, shall appoint presiding officers for smooth conduct of election in the entire State in the manner as deemed necessary with the sanction/approval of State Government. (4) The Returning Officer shall send detail procedures, guildeline and direction for conduct of the poll to all the Presiding Officers as per provision of election rules. (5) The Returning Officer shall send all election materials to the Presiding Officers in sealed cover by special messenger, so as to reach all polling centres at least two days before the date of poll. (6) Each elector shall have the right to vote for as many candidates as there are seats to be filled and the vote shall be non- transferable. (7) Every elector desirous of recording his vote shall fill up a declaration as given in the counterfoil of the voting paper in Form No. 4 (Annexure- IV) and after recording his vote shall cast the same in the "Ballot Box" provided in the polling centre by the Presiding Officer. (8) The Presiding Officer, after the poll is concluded in his centre shall immediately collect all the voting papers from the Ballot Box, place them in double cover and seal and send to the address of the Returning Officer by special messenger so as to reach him within 48 hours of conclusion of poll. (9) The Returning Officer on receipt of all the sealed covers containing voting papers, counterfoils and other election materials shall endorse on the outer cover with date and hour of receipt. 17. Scrutiny and counting of votes :- (1) On the third day from the date of poll, at hours and place notified by the Returning Officer, the sealed covers containing voting papers and counterfoils shall be opened and voting papers taken out and mixed together. (2) The voting papers shall then be scrutinised and the valid votes counted. (3) Any candidate may be present in person or may send a representative duly authorised by him in writing to watch the process of counting. (4) A voting paper shall be invalid if, (a) it does not bear the Returning Officer's initial, or facsimile signature, or (b) a voter signs his name on the voting paper or write any word on it or makes any mark on it by which it becomes recognisable as his voting paper, or (c) no vote is recorded thereon, or (d) the number of votes recorded thereon exceeds the number to be elected, or (e) it is void for uncertainty of the vote exercised, or (f) the recording of the vote has been done at a place other than that provided for the purpose. (5) The Returning Officer shall show the voting papers if so requested, to the candidates or their authorised representatives at the time of scrutiny and counting of votes. (6) If any candidate or his representative makes an objection to the acceptance of a voting paper on the ground that it does not comply with specified requirement, or to the objection of voting paper by the Returning Officer, it shall be decided at once by the Returning Officer, whose decision thereon shall be final. (7) The Returning Officer shall nominate such number of scrutinizers as he thinks fit in accordance with such directions as may be issued in this behalf by the State Government. 18. Declaration of results :- (1) When the counting of the votes has been completed, the Returning Officer shall draw up a list of candidates in the order of highest votes polled by each and shall declare the result of the successful candidates in that order according to the number of seats to be filled up. (2) If any candidate thus declared to be elected refuses to accept election then in the place of that candidate one of the remaining candidates to whom the next largest number of votes have been given shall be deemed to have been elected, and the same procedure shall be followed as often as a vacancy caused in this way. (3) When there is equality of votes among any candidates the person or persons who shall be deemed to have been elected shall be determined by lot to be drawn by the Returning Officer or any other officer authorised by him in such manner as he may determine. (4) The Returning Officer shall, as soon as the result is declared, inform each successful candidate of his being elected to the Council. 19. Voting papers to be retained :- Upon the completion of the counting and after the result has been declared, the Returning Officer shall seal the voting papers and all other documents relating to the election and shall retain the same for a period of six months and shall not destroy or cause to be destroyed the records even after six months without the previous concurrence of the State Government. 20. Intimation of results of election :- T h e Returning Officer shall intimate the names of the elected candidates to the State Government. 21. Procedure for election of the President of the State Council :- (1) The President of the State Council shall be elected by the members of the State Council from amongst themselves. The election shall be held at the first meeting of the State Council after its constitution or reconstitution, as the case may be. (2) The Registrar shall invite the members of the State Council present at that meeting to make their nominations for the office of the President. Each nomination shall be supported by another member present in the meeting as the seconder : Provided that a member shall nominate or second not more than one member for the office of the President. (3) If there be only a single nomination for the office of the President, the person so nominated shall be declared duly elected as the President of the State Council. (4) If there be more than one member so nominated and seconded for the office of the President, the Registrar shall proceed to take ballot in the following manner. (5) The Registrar shall give a slip of paper to every member present in the meeting whereupon he shall write on the slip of paper so given, the name of the contestant in whose favour the member wishes to cast his vote and hand it over to the Registrar. (6) On receipt of all the slips, the Registrar shall count the number of votes secured by each contestant and declare the member who secures the maximum number of votes to be duly elected as the President of the State Council. (7) If equal number of votes is secured by two or more contestants for the office of the President, the Registrar shall decide the issue by drawing a lot in such a manner as he deems fit and the contestant so identified by drawing a lot shall be declared as duly elected as President of the State Council. PART 2 PART 22. Business of the Council :- (1) Time and place and preparation of business of the Council. Meeting of the Council shall ordinarily be held quarterly at such time and place as may be determined by the President: Provided that the President may call on fifteen days' notice a special meeting at any time if he so deems necessary. (2) The first meeting of the Council held in any financial year shall be the annual meeting of the Council for that year. 23. . :- Minutes of every meeting other than a special meeting called under the proviso to R. 22 (1) shall be despatched by the Registrar to each member of the Council within thirty days of the meeting. 24. . :- (1) The Registrar shall issue with the notice of the meeting a preliminary agenda paper stating the business to be brought before the meeting. (2) A member who wished to move any motion not included in the preliminary agenda paper, or an amendment to any item so included, shall give notice thereof to the Registrar not less than fifteen days before the date fixed for the meeting. (3) In the case of a special meeting, the Registrar shall, not less than fifteen days before the date fixed for the meeting, issue a complete agenda paper with the notice of the meeting on the business to be brought before the meeting. 25. Conduct of business at meetings of the Council :- (1) Every meeting of the Council shall be presided over by the President or in his absence by the Vice-President or in his absence a member to be elected by the members present from among themselves to preside over the meeting of the Council. (2) Five members of the Council present in person shall form the quorum for meeting of the Council. (3) If at the time appointed for a meeting there is no quorum the meeting shall not commence until there is a quorum, and if there is no quorum even at the expiry of thirty minutes from the time appointed for the meeting, the meeting shall stand adjourned to such future time and date as the President may appoint. 26. Minutes of the Council :- A copy of the minutes of each meeting shall be submitted to the President within ten days of the meeting and after being attested by him sent to each member within thirty days of the meeting. PART 3 Other Committees 27. Appointment of committees :- The Council may, at any time on the adoption of a motion to this effect, appoint a committee or a sub-committee consisting of any number of its members or resolve itself into a committee for the consideration of any business. 28. Motion to appoint a committee :- (1) A member may, at any time, without notice, move that a committee of the Council be appointed or that the Council resolve itself into a committee. (2) A motion for the appointment of a committee shall define the functions of the committee and the numbers to be appointed to it. (3) Any member may, without notice, move an amendment to such motion proposing that the functions of the committee be amended or the numbers be increased or decreased. (4) If a motion for the appointment of committee is adopted, the President shall invite nominations for election to the committee, each member having the right to propose only one name. (5) If the number of members proposed as member of the committee does not exceed the total number of the members to form the committee, the member so proposed shall be appointed as members of the committee. If the members so proposed exceed the total numbe of members to form the committee, ballot shall be held and the requisite number of members who obtain the largest number of votes shall be appointed. 29. The quorum of the committee :- (1) The quorum for a committee appointed by the Council shall be determined at the time of the appointment of the committee and shall not be less than a majority of the members appointed. (2) The quorum for a committee of the whole Council shall be the same that is provided in this rule for meeting of the Council. (3) The Chairman of committee of the whole Council shall be the same as for a meeting of the Council. 30. Effect of resolution adopted by committee :- (1) A resolution passed by a committee of the whole Council shall be embodied in a report prepared by the Registrar and signed by the President, and shall have no effect unless confirmed by the Council at ameeting. (3) A resolution passed by a committee appointed by the Council shall be embodied in a report prepared by the Registrar or by the Chairman at the latter's discretion and, when signed by the members of the committee shall, with any note of dissent, be presented to the Council at its next meeting. PART 4 Registration 31. Maintenance of records :- The Register of Veterinary Practitioners shall be maintained by the Registrar in Form No. 1 (Annexure-I). 32. Maintenance of Register :- (1) The names shall be entered in the register in the order in which the applications for registration are admitted and sufficient space shall be left for future additions and alterations of the qualifications which shall be attested by the Registrar. (2) On the registration of every veterinary practitioner under the rules, the Registrar shall grant such practitioner a certificate as in Form No. 5 (Annexure-V). (3) in the event of a certificate issued under sub-R. (2) being lost or accidentally destroyed, the holder may, at any time during which such certificate was in force, apply to the Registrar for fresh certificate and the Registrar may, if he thinks fit, on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee prescribed for the purpose in R. 42. The certificate issued under this sub-rule shall be marked "Duplicate". 33. Application for registration :- Every person who (i) has attained the age of 21 years; and (ii) holds a recognised veterinary qualification and desires to have himself registered, shall apply to the Registrar in Form No. 6 (Annexure-VI) duly filled and signed by himself. Every such application shall be accompanied by the fee prescribed for the purpose in R. 42. 34. Renewal of registration :- (1) The name of every person registered under the rules shall, subject to the provisions contained in the rules as to the register, remain entered therein, and the registration of such person shall hold good for five years with effect from the first day of April of the year of first entry in the register. (2) Any person desiring to continue his registration submit to the Registrars an application before the 1st day of January of the year to which it relates and shall forward with such application the fee prescribed in this behalf in R. 42. (3) The Registrar may send to any veterinary practitioner who has not paid his renewal fee on the 1st day of January after the expiry of five years of first registration and of successive renewal, in the year in respect of which fee is payable, demand for payment thereof by registered letter addressed to the veterinary practitioner at his address recorded in the register. (4) When a renewal fee is not paid by the 1st day of April of the year to which it relates, the Registrar shall remove the name of the defaulter from the register: Provided that a name so removed may be restored to the register on payment of fees as prescribed in mis behalf in R. 42. 35. Registration of additional qualification :- (i) An application for registration of an additional qualification shall be in Form No. 7 (Annexure- VII) and shall be accompanied by a fee prescribed in this behalf in R. 42. (ii) On registration of additional qualification under sub-R. (1) the Registrar shall grant such practitioner a certificate in Form No. 8 (Annexure- VIII). 36. Appeal against refusal of registration :- Any appeal to the Council against a refusal by the Registrar in the case of first registration by entry in the register must state any ground on which registration is claimed and furnish the name and the qualification and the dates on which they were received. On receipt of such an appeal, the President shall conduct an enquiry and submit report to the Council. 37. Certified copy of entries in the register :- Certified copies of entries in the register in Form No. 9 (Annexure- IX) may be issued to any one on payment of a fee prescribed for the purpose in R. 42. 38. Publication of the register :- The Registrar shall, as soon as may be after the 1 st day of April in each year, cause to be printed copies of the register as they stood on the said date and such copies shall be made available to persons applying therefor on payment of the charge as prescribed in R. 42. 39. Registration for change of name in the register :- A fee as per R. 42 shall be levied for registration of a change of name in the register and shall be evidence that on the said date t h e persons whose names are entered therein were registered veterinary practitioners. The Registrar shall keep an inter-leafed copy of such printed list wherein he shall make during the year any entry, alteration or removal that may be necessary. 40. Change of address of registered practitioners :- (1) It shall be the duty of every registered practitioner who changes his address to ultimate the fact to the Registrar within one month after such change. (2) Every District Registrar of Birth and Death, who receives a death notice showing that the deceased belonged to a profession or calling the members of which are registerable under the rules shall forthwith notify such death to the Registrar of the Council. 41. There shall be made every year and entered in the printed register any enumeration of :- (1) the total number of persons in the published register ; (2) the number of persons added by registration during the year ; (3) the number restored to the Register; (4) the number cancelled from the register, and rule under which each such cancellation has been made; and (5) the number removed by death. 42. . :- (1) The following fees are prescribed by the Council besides stamp duty leviable under the Indian Stamp Act, 1899 or any other law for the time being in force relating to the levy of the stamp duty PART 5 Finance and accounts 43. . :- For the purpose of financing and accounting under these rules, each year shall be deemed to commence on the 1st day of April and to terminate on the 31st day of March of the following year. 44. . :- The Council is authorised to receive for the purpose of its expense, grant from the State Government, benefactions and contributions from private persons and bodies, and the proceeds of the sale of its reports and publications. 45. . :- The Council is authorised to charge from the registered veterinary practitioners such fees as are prescribed in R. 42 for the purposes. 46. . :- (1) The State Veterinary Council shall, before the end of June in each year, pay to the Central Council a sum equivalent to one- fourth of the total fee realised by the State Veterinary Council under this Act during the period of twelve months ending on the 31st day of March of that year. (2) A member of the Council shall be paid a sitting allowance of Rs. 100 (Rupees one hundred) only per meeting or as may be revised by the Council from time to time in addition to payment of Travelling Allowance and Deamess Allowance as admissible under the rules. (3) A member of the Council shall be paid T. A. and D. A. in respect to journey performed for attending a meeting or performing any duty assigned by the Council as admissible under relevant rules of the State Government. 47. . :- The banker of the State Veterinary Council shall be the State Bank of India. All funds of the Council shall be deposited into the Council's account with the State Bank of India and shall be withdrawn by means of cheques signed by the Registrar. The cheque books shall remain in the personal custody of the Registrar. 48. . :- The funds of the Council surplus to current requirements may (on a recommendation by the treasurer or Registrar) with the sanction of the Council be invested in the following manner: (1) In promissory notes, stock or other securities of any State Government or the Government of India. (2) In stock or debentures of or shares in Railway or other companies, the interest whereon shall have been guarantaed in any State Government or the Government of India. (3) In debentures or other securities for money issued under authority of an Act of a Legislature established in the Republic of India by or on behalf of any State Government Undertaking, Corporations, Assam State Electricity Board etc. (4) In fixed deposits with the State Bank of India. (5) In such other manner as the Council and/or the State Government upon application by the Council, may authorise. 49. . :- All investments of the funds of the Council shall be made in the name of the State Veterinary Council. The safe custody of receipts shall remain in the personal charge of the Registrar and shall be verified once in six months with the Register of Securities maintained under rules and certificate of verification shall be recorded by the Registrar on the register and countersigned by the President. 50. . :- The Treasurer in consultation with Registrar shall prepare detailed estimates of the receipts and expenditures for the next financial year and shall submit the same for the next sanction of the Council at a meeting to be held for the purpose before the first day of November every year. One copy of the finally santioned estimates shall be supplied by the 1st day of November to State Government. 51. . :- The funds of the Council shall not be appropriated for expenditure on any item which has not been duly sanctioned by the Council or the President (or the Registrar), as the case may be. 52. . :- The Primary units of appropriations shall be "Pay of Officer" "Pay of establishment" "Allowances and honoraria" "Contingencies" "Leave salary" and "Provident fund contribution". 53. . :- The President shall have power to reappropriate funds from one unit or appropriation to another within the total sanction estimates, copies of orders of sanctioning such reappropriation shall be communicated to the Council. 54. . :- The Registrar shall have power to sanction expenditure of miscellaneous and contingent nature up to an amount not exceeding Rs. 1,000 (p. a.) in each case. Expenditure in excess of this amount up to Rs. 5,000 shall require the sanction of the President and beyond this of the Council. 55. . :- A permanent advance of Rs. 500 shall be made to the Registrar. 56. . :- The Registrar shall be the Certifying Officer for travelling, halting and other allowances to members and other employees of the Council, the President for those of the Registrar. 57. . :- The following account registers of the Council shall be maintained: 1. The Cash Book. 2. The classified abstract. 3. The Register of Securities. 4. The Register of Stock and Furniture. 5. The Stock Register of Cheque Books. 6. The Register of Leave and Pension Contrubution. 7. The Register of Permanent Advances. 8. The Annual Accounts. 9. The Bill Register. 10. Acquittance Roll. 11. Register of Grants-in-aid. 58. . :- Monthly accounts shall be compiled in the classified abstract according to the primary units of appropriation. Suitable secondary units may be opened at the discretion of the Registrar who shall be responsible for the due preparation and maintenance of all accounts. 59. . :- The State Veterinary Council shall maintain appropriate accounts and other relevant records and prepare an amount statement of accounts inculding the balance sheet in accordance with such general direction and in such forms as may be specified by the State Government in consultation with the Accountant General, Assam. 60. . :- The account of the State Veterinary Council shall be audited annually by the Accountant General, Assam or any person appointed by him in this behalf and any expenditure incurred in connection with such audit, shall be payable by the State Veterinary Council to the Accountant General, Assam or to a person authorised by him in this behalf. 61. . :- The accounts of the State Veterinary Council as certified by the Accountant General, Assam or any person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government. 62. . :- A copy of the accounts of the Council as so certified together with audit report thereon shall be forwarded simultaneously to the State Veterinary Council. PART 6 PART 63. Terms and conditions of appointment of the Registrar and other staff of the State Veterinary Council :- (1) The State Veterinary Council may, with the previous sanction of the State Government, appoint a Registrar and such other officers and employees as it may deem necessary to carry out the purposes of this Act in the following manner: (a) The State Veterinary Council shall constitute a committee from amongst the members for appointment of Registrar and all other officers and staff of the State Veterinary Council. (b) The Committee shall prescribe the eligibility criteria and terms and conditions of appointment of Registrar and other employees proposed to be recruited to the State Council. (c) The Committee shall submit its recommendation to the State Council in respect of eligibility criteria and terms and conditions of appointment of the Registrar and other employees for its approval. (d) The State Council shall advertise the post(s) in local newspapers inviting candidature from the persons eligible for appointment to the post of Registrar and other employees of the State Council. (e) The State Council shall constitute a Selection Committee which shall make scrutiny of the applications and shall take interview and recommend a panel of eligible candidates in order of merit and submit it to the State Council for final decision of the matter.