Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Veterinary Council Rules, 2007 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- ELECTION TO THE STATE VETERINARY COUNCIL 3. Election to the State Veterinary Council 4. Preparation of the Roll 5. Forms of claims and objections and the manner of their disposal 6. Final publication of the roll. 7. Returning Officer and Assistant Returning Officer 8. Appointment of date for nomination etc. 9 . Presentation of nomination papers and requirements for valid nomina tions 10. Rejection of nomination papers 11. Scrutiny of nomination papers Withdrawal of candidature. Scrutiny of nomination papers 13. Publication of the list of contesting candidates 14. The Poll 15. Opening of the cover 16. Rejection of ballot papers 17. Scrutiny and Counting of votes 18. Declaration of Results 19. Intimation of results of election CHAPTER 3 :- ELECTION OF THE PRESIDENT OF THE STATE COUNCIL 20. Register of members of the State Council 21. Procedure for election of the President CHAPTER 4 :- PROCEDURES FOR TRANSACTION OF BUSINESS OF THE STATE COUNCIL 22. Time and place of business 23. Quorum CHAPTER 5 :- POWERS AND DUTIES OF PRESIDENT 24. Time and place of business CHAPTER 6 :- COMMITTEES 25. Time and place of business CHAPTER 7 :- PAYMENT OF ALLOWANCES FOR ATTENDING THE MEETINGS 26. . CHAPTER 8 :- TERMS OF OFFICE AND POWERS AND DUTIES OF REGISTRAR AND EMPLOYEES OF THE STATE VETERINARY COUNCIL 27. . CHAPTER 9 :- REGISTRATION 28. State Veterinary Register CHAPTER 10 :- ACCOUNTS AND AUDIT 29. . CHAPTER 11 :- MANAGEMENT OF PROPERTY, FINANCE AND ACCOUNTS 30. . CHAPTER 12 :- RECEIPT OF CONTRIBUTION 31. Receipt of contribution 32. Investment of Funds. 33. Appropriation of Funds 34. Re-appropriation of Funds 35. Financial sanctioning powers 36. Permanent Advance 37. The Register to be maintained 38. Preparation and maintenance of Accounts Gujarat Veterinary Council Rules, 2007 In exercise of the powers conferred by Sec. 65 of the Indian Veterinary Council Act, 1984 (52 of 1984), the Government of Gujarat hereby makes the following rules, namely: CHAPTER 1 Preliminary 1. Short title and commencement :- (1) These rules may be called the Gujarat Veterinary Council Rules, 2007. (2) They shall extend to the whole of the State of Gujarat. (3) They shall come into force on the date of its publication in the Official Gazette. 2. Definitions :- (1) In the Rules, unless the context otherwise requires, (a) "Act" means the Indian Veterinary Council Act, 1984 (52 of 1984); (b) "election or re-election" means election or re-election to the State Veterinary Council; (c) "Executive Committee" means the Executive Committee constituted by the State Veterinary Council under Sec. 40; (d) "Form" means forms appended to these rules; (e) "nomination" means nomination or re-nomination to the State Veterinary Council; (f) "registrar" means the Registrar appointed by the State Veterinary Council; (g) "President" means the President of the State Committee; (h) "roll" means the roll prepared and published by the Registrar of the State Veterinary Council; (i) "Register" means Register maintained under Sec. 44 of the Act; (j) "Returning Officer" means any officer authorized or appointed as such by the Council and includes any Assistant Returning Officer(s) so authorized by the Council; (k) "section" means section of the Act; (l) "State Council" means the Gujarat State Veterinary Council established under Sec. 32 of the Act; (2) the words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act. CHAPTER 2 ELECTION TO THE STATE VETERINARY COUNCIL 3. Election to the State Veterinary Council :- For purpose of electing the members of the State Veterinary Council under clause(a) of sub-sec. (1) of Sec. 32 of the Indian Veterinary Council Act, 1984, the State Government shall by notification in the Official Gazette, call upon persons enrolled in the register to elect the members in accordance with the procedures hereinafter provided under these rules. 4. Preparation of the Roll :- (1) As soon as may be after the notification under Rule 3 is published, the Registrar shall prepare a draft roll which shall contain the names of every person whose name is entered in the register. (2) The names of electors shall be arranged in the order in which they are entered in the Register. (3) Publication of the draft Roll The Registrar shall publish the draft roll prepared under Rule 3 by making copies thereof, available for inspection and displaying it in the office of State Veterinary Council and in the office of the Regional Joint Director and Deputy Director of Animal Husbandry of the District Panchyat of the State. (4) 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 with the Registrar within a period of thirty days from the date of publication of the draft roll under Rule 3 in Forms I and II, respectively. 5. Forms of claims and objections and the manner of their disposal :- (1) Every claim shall be in Form I and shall be signed by the person who requires in the Roll. (2) Every objection for the inclusion of a name in the roll shall be in the Form II and shall be preferred by a person whose name is included in the roll and shall be countersigned by another person whose name is already included in the roll. Provided that a claim or objection shall not be rejected unless the person is given an opportunity of being heard against such rejection. (4) The decision of the Registrar allowing or rejecting a claim or objection shall be final. 6. Final publication of the roll. :- (1) The Registrar shall, after disposing of the claims and objections, if any, under Rule 5, prepare a list of amendments to correct his decisions under the said rule and to carryout any clerical or printing error and other inaccuracies in the roll subsequently discovered or brought to his notice. (2) The Registrar shall suitably amend the draft roll and publish it by making a copy thereof available for inspection by and displaying it at the office of State Veterinary Council. (3) On such publications, the roll together' with the list of amendments shall be the electoral roll of persons who may elect the members of the State Veterinary Council under clause (a) of sub-sec. (1) of Sec. 32 of the Act. (4) The Registrar shall send a copy of the final roll together with the list of amendments published under sub-rule (3) to the State Government. 7. Returning Officer and Assistant Returning Officer :- (1) The State Veterinary Council, after publication of the roll under Rule 6 designate or nominate a Returning Officer who shall be an officer of the Animal Husbandry Department not below the rank of Deputy Director. (2) The Council may also appoint, designate or nominate one or more officers from the department of Animal Husbandry as Assistant Returning Officer in performance of his duties. The Assistant Returning Officers shall perform duties as per guidelines and instructions of the Returning Officer. (3) Every Assistant Returning Officer shall subject to the control of the Returning Officer, be competent to perform all or any of the functions of the Returning Officer: Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer which relate to the issue of ballot papers, counting of ballot papers and declaration of results of election. 8. Appointment of date for nomination etc. :- (1) The Returning Officer shall, by notification in the Official Gazette or in such other manner as he deems fit, appoint, (1) the date for making nominations 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. (2) the time and date for the scrutiny of nominations, which shall be the fifth day after the last date for filing nominations or, if that day is a public holiday, the next subsequent day, which is not a public holiday; (3) the last date and time for withdrawal of candidatures which ordinarily shall be the second day after the date of scrutiny of nominations or, if that day is a public holiday, the next seceding day, which is not a public holiday; (4) the date and time on which a poll shall, if necessary, be taken, which shall be a date not earlier than twenty-fifth day after the last date for withdrawal of candidature; and (5) (I) the date, the time and place of counting of votes and the date of declaration of results, which shall not be beyond the third day from the date of the poll. (II) The notification issued under sub-rule (1) shall also invite nomination of candidates for election to the State Veterinary Council and specify the date, time and place at which nomination papers are to be delivered. 9. Presentation of nomination papers and requirements for valid nomina tions :- (1) On or after the date notified for making nomination but before the date notified for the closure of receipt of nomination, candidates desirous of contesting election shall deliver in person a nomination paper in Form III and declaration paper from in Form IV to the Returning Officer or to the officer designated by Returning Officer. (2) Every nomination paper shall be subscribed by two electors, one is proposer and the other as the seconder, and assented by the candidate: Provided that no elector shall subscribe as proposer or seconder and nomination papers more 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, he held to be valid 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 invalid. (3) On receipt of each nomination papers, the Returning Officer shall endorse there on the date and hour of its receipt. 10. Rejection of nomination papers :- A nomination paper which is not received on or behalf the date appointed by the Returning Officer in that behalf shall be rejected. 11. Scrutiny of nomination papers :- (1) On the date and time appointed by the Returning Officer fixed for scrutiny of nomination papers, the candidates, the proposer and the seconders 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. (21 The Returning Officer shall examine the nomination papers received and decide all questions which may arise as to validity of any nomination and his decision thereon shall be final Withdrawal of candidature. Scrutiny of nomination papers :- (1) Any candidate may withdraw his candidature by notice in writing signed by him and delivered to the Returning Officer in or before the date and time fixed for withdrawal of candidature under clause (3) sub-rule (1) of Rule 8. (2) A candidate who has withdrawn his candidature shall not be allowed to cancel the withdrawal or to be re-nominated as a candidate for the same election. 13. Publication of the list of contesting candidates :- (1) Immediately after the expiry of the period within which candidature may be withdrawn under Rule 12, the Returning Officer shall prepare and publish a list of contesting candidates, who are validly nominated and who have not withdrawn their candidature. (2) The list shall contain the names in alphabetical order and the addresses of the contesting candidates arranged as given in the nomination papers. (3) The said list shall be published by the Returning Officer in the Official Gazette and put on the notice board of the Office of the State Veterinary Council. 14. 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 forth with declare such candidates as elected. (2) If the number of such candidates for election exceeds the numbers to be elected, the Returning Officer, shall not later than twenty days before the date appointed for the poll send by post to every elector a ballot paper as per Form V together with terms, conditions (instructions to the voters) to be followed by each elector for the poll: Provided that the ballot paper and other connected papers may also be sent to any elector on his applying to the Returning Officer for the same before the date appointed for the poll, if the Returning Officer is satisfied that the papers have not already been sent to him. (3) A certificate of posting shall be obtained in respect of each and such ballot paper of intimation sent to an electors; mentioned in sub-rule (2) of Rule 14. (4) An elector who has not received the ballot paper and other connected papers sent to him by under postal certificate post or who has lost them or in whose case the ballot papers before their return to the Returning Officer have been inadvertently spoilt, may declare in writing to that effect and request the Returning Officer not later than ten days before the date appointed for the poll to send him fresh papers, and if the papers have been spoilt, the spoilt papers shall be returned to the Returning Officer who shall cancel them on receipt; (5) In every case in which such fresh papers have been issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued to him; (6) No election shall be invalid by reason of non-receipt by an elector of his ballot paper and other connected papers; (7) Each elector shall have the right to vote for as many candidates as there are seats to be filled up by the election and the vote shall be non-transferable; (8) Every elector desirous of recording his vote shall record his vote in prescribed ballot paper abiding directions given thereof, enclose the ballot paper in the ballot paper cover in the other envelope addressed to the Returning Officer and send that outer envelope by post at elector's own cost so as to reach not later than appointed day and time for closure of voting on the date fixed for the poll; (9) On receipt by post, or by hand, of the envelope containing the declaration papers and the cover containing the ballot papers, the Returning Officer shall endorse on outer envelope the date and hour'of it's receipt. (10) All envelopes received after the prescribed date and hour shall be rejected. 15. Opening of the cover :- (1) The Returning Officer shall open the outer envelopes immediately after the fixed time for closure of voting on the date fixed for the poll at the place to which the envelopes are addressed to him. (2) A contesting candidate may remain present in person or may send one representa tive duly authorized by him in writing. 16. Rejection of ballot papers :- (1) A ballot papers shall be rejected by Returning Officer if, (a) it does not bear the Returning Officer's initials or facsimile signature, (b) a voter signs his name on the ballot paper or writes any word on it, or makes a mark on it by which his identity may be ascertained, (c) no votes recorded thereon, (d) it is void for uncertainty of the vote recorded. (e) the number of votes recorded thereon exceeds the number to be elected. (f) the recording of the vote has been done at a place other than that provided for the purpose. 17. Scrutiny and Counting of votes :- (1) on the date fixed for counting of votes, the ballot paper covers other than those rejected under Rule 16, shall be opened and the ballot papers takenout and mixed together. (2) The ballot papers shall then be scrutinized and valid votes counted. (3) Any contesting candidate may remain present in person or may send a representative duly authorized by him in writing to watch the process of counting. (4) A ballot papers shall be invalid, if (a) it does not bear the Returning Officer's initials or facsimile signature, (b) a voter sings his name on the ballot papers or writes any word on it, or makes a mark on it by which his identity may be ascertained, (c) no votes recorded thereon, (d) it is void for uncertainty of the vote recorded, (e) the number of votes recorded thereon exceeds the numbers to be elected. (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 ballot papers to the candidates or his authorized representatives at the time of counting of votes, if so required. (6) If any candidate or his representative make on objection to the acceptance of a ballot paper on the ground that it does not comply with the specified requirements or to the rejection of a ballot paper by the Returning Officer, whose decision thereon shall be final. (7) The Returning Officer shall nominate such number of persons for scrutiny, counting of votes and such election related work as he deems fit. 18. Declaration of Results :- (1) When the counting of votes has been completed, the Returning Officer shall draw ups a list of candidates in the order of highest votes secured by each candidate and shall declare the result of the successful candidate in that order according to the number of seats to be filled up. (2) If any elected candidate refuses in writing, to accept the membership of the State Veterinary Council, then in the place of that candidate, a person votes secured one of the highest number of votes shall be adopted as often as a vacancy is caused in this way. (3) When there is equal number of votes among any two or more candidates then the person or persons, as the case may, who shall be deemed to have been elected shall be determined by lots to be drawn by the Returning Officer or any other officer authorized by him in such manner as he may determine: Provided that if two persons have polled equal votes, if they agree and offer in writing, to each other, being a member for half, term, in such manner as determined by the Returning Officer, one of the two will be deemed to be elected member of the Council for first half term and the other member deemed to be elected for second half term of the State Council. (4) The Returning Officer shall, as soon as the result is declared, inform each successful candidate in writing of being elected to the State Veterinary Council. A copy of such result shall be displayed on notice board of the Council's office. 19. Intimation of results of election :- (1) The Registrar of the Council shall intimate the names of the elected candidates to the State Government and Veterinary Council of India. (2) In case of any dispute regarding the election, which may be lodged with the Returning Officer within fifteen days of declaration of the results of that election, it shall be referred to the State Government for its decision under Sec. 37 of the Act, which shall be final CHAPTER 3 ELECTION OF THE PRESIDENT OF THE STATE COUNCIL 20. Register of members of the State Council :- The office of the State Veterinary Council shall maintain a register for members of the State Veterinary Council in Form VI giving the names and other details of the members elected or nominated to Council from time to time. 21. Procedure for election of the President :- (1) The election of the President of the State Veterinary Council by the members of the State Veterinary Council from amongst themselves shall be held at the first meeting of the said Council within one month after its constitution or re-constitution, as the case may be. (2) The Registrar shall invite the members present at the meeting to make their nomination to the office of President and Vice- president Another member present at that meeting as the seconder shall support each nomination: Provided that no member shall nominate or second more than one members of the Presidentship and Vide Presidentship. (3) It there be only one so nominated for president and vice- president respectively, they shall be declared duly elected as the President and Vice President of the State Council. (4) If however, there be more than one member duly nominated and seconded for the post of President and Vice-President, the Registrar shall proceed to take ballots in the following manner, namely: (a) A ballot paper duly numbered shall be given to every member present who shall writ on it the name of the person they like to vote for the office of President and Vice-President. The folded ballot papers shall be handed over to the Registrar; (b) On receipt of all the ballot papers, the Registrar shall count the number of votes secured by each contestant and shall declare the member securing highest number of votes to be duly elected as President and Vice-President of the State Council; (c) If there is an equality in the votes secured by two or more contestants, thus making it difficult to decide as to who get maximum votes, the Registrar may then decide the issue by taking lots in such manner as he deems fit, and the person so identified by the draw of the lots shall be declared as duly elected as the President or Vice-President as the case may be, of the State Veterinary Council. CHAPTER 4 PROCEDURES FOR TRANSACTION OF BUSINESS OF THE STATE COUNCIL 22. Time and place of business :- (1) The meeting of the State Veterinary Council shall ordinarily be held once in every three months at such time and place as may be decided by the President: Provided that the place of meeting shall be within the State of Gujarat. (2) The President of the State Council may, in the course of a business meeting of the said Council, decided the date of next meeting; (3) The President on seven days notice, if deemed necessary, may call a special meeting of the State Council at anytime; (4) The last meeting of the Council held in any financial year, shall be the annual meeting of the Council for that year; (5) The Registrar shall give the intimation about the meeting, other than special meeting, not less than fifteen days before the date of m meeting to all the members by post, or other communication method as he deems fit; (6) The Registrar shall issue alongwith the notice, a preliminary agenda stating the business to be brought before the meeting; (7) In case of a special meeting, however the Registrar shall not less than seven days before the date fixed for the meeting, issue, along with the notice for the said meeting the items of business on the agenda proposed for that meeting; (8) The minutes of every meeting shall be dispatched by the Registrar by hand or by registered-post, or method of communication deemed fit by him, to every member of State Veterinary Council not later that thirty days after the said meeting, except in the case of a special meeting called' under sub-rule (3) when the minutes shall be dispatched within seven days; (9) A member who wishes to move any motion not included on the agenda for an ordinary meeting or to move an amendment to any item of agenda so included, shall give notice thereof to the Registrar, in writing not less than seven days before the date fixed for that meeting; (10) Every meeting of the State Veterinary Council shall be presided over by it's President. In case the President is absent, the meeting of the State Veterinary Council shall be presided over by any other member chosen by the members present from amongst themselves. 23. Quorum :- (1) The quorum necessary for transaction of business at a meeting of the State Veterinary Council shall not be less than one third of the strength of the members of the State Veterinary Council; (2) If at the time fixed for a meeting there is no quorum, then the meeting shall not commence until there is a quorum, and if even at the expiry of one hour from the time fixed there is no quorum the meeting shall stand adjourned to such future date and time in the same quarter as the President of the State Veterinary Council may fix: Provided that if the required quorum is not available in adjourned again and shall be held on the same day after the expiry of thirty minutes irrespective of the number of members present; (3) All questions, which came up before any meeting of the State Veterinary Council shall be, decided by a majority of the members present and voting, if necessary; (4) In the case of an equality of votes, the Presiding person shall have a casting vote; (5) A copy of minutes of each meeting of the State council, whether ordinary or special, shall be prepared by the Registrar and submitted to the President within seven days for authentication. Thereafter, the Registrar shall send a copy of the same to each member within fifteen days by post or such other communication be deems fit; (6) If any objection regarding the correctness of the minutes is received within thirty days of the dispatch of the minutes of the Registrar, such objection together with the minutes as recorded and authenticated shall be put before the next meeting of the State Council for the confirmation. At this stage, no question or any objection shall be raised except as to the correctness of the records of the meeting: Provided that the President may direct the actions to be taken on decisions of the State Veterinary Council before confirmation of the minutes at the next meetin\\; (7) The minutes of the State Council shall, as far as practicable after their confirmation, be made up in sheets and consequently paged for insertion in a volume which shall be supplied free of cost to each member of the State Council, and such copies may be sold, to those who wish to buy, at a price to be fixed by the State Council. CHAPTER 5 POWERS AND DUTIES OF PRESIDENT 24. Time and place of business :- (1) The President shall exercise such powers and perform such duties, as he considers necessary in furtherance of the objectives for which the Council is established; (2) In case of urgency, the President may take necessary action and intimate the fact to the executive committee and the members of the Council: Provided that no such action shall be taken in anticipation of approval in matters of policy involving an expenditure of more than Rupees ten thousand from the State Council; (3) If the office of President is vacant and a member from amongst the Council is empower to act as president shall exercise the powers and perform the duties of the President. CHAPTER 6 COMMITTEES 25. Time and place of business :- (1) The State Council shall constitute from amongst its members and may constitute other committee for such general or specific purposes as the Council considers necessary and may co-opt to any committee, other than the executive committee, any person or persons specially qualified to advise on any matter. (2) The executive committee or any other committee each shall have five members including Committee President and the Registrar of the State Veterinary Council. (3) A copy of the minutes of the Executives or other committee shall be attested by the President within ten days of such meeting and shall be sent to the members of the Council within twenty days. (4) The composition, powers and functions of committees shall be as determined by the State Veterinary Council of the time of constitution of such committees. Each such committee shall be competent to take decisions, within the sphere of the functions assigned to it. CHAPTER 7 PAYMENT OF ALLOWANCES FOR ATTENDING THE MEETINGS 26. . :- (1) The President and other members of the State Veterinary Council and committee shall be paid by the State Veterinary Council for their attendance at any meeting of the State Council and its committees, remuneration per day for each meeting at such a rate as decided by the State Council from time to time: Provided that in the case of a members who is an official of the State Government, he/she may claim travelling and halting expenses from the State Council of the extent he/she is eligible for such allowance from the State Government, does not claim from the relevant Government. Provided further that in the case of non-official member of the State Veterinary Council, Travelling and Daily allowance shall be paid as decided by the Council from time to time; (2) The President shall be the competent authority to sanction the fare for travelling by Air or Rail (air-conditioned first or second) or Roadways, to persons entitled to such travel. The President shall also be the authority competent to sanction air/air- conditioned/rail/road travel, under taken by any member of the Council if the work is in the interest of the State Council: Provided that such cases shall not be taken as precedents and be considered on individ ual merits. CHAPTER 8 TERMS OF OFFICE AND POWERS AND DUTIES OF REGISTRAR AND EMPLOYEES OF THE STATE VETERINARY COUNCIL 27. . :- (1) The term of office of the Registrar shall be fixed by the State Council at the time of appointment. He shall retire on attaining the age of fifty-eight years unless otherwise determined by the State Veterinary Council from time to time; (2) The Registrar shall be the executive officer of the State Council. The Registrar shall be paid an honorarium or pay and allowance as decided by the State Veterinary Council by the resolution; (3) He shall perform such duties as have been assigned by the President. He shall also be responsible for the safety of the funds and other property of the State Veterinary Council, the control and management of the office and for the accounts and all correspondence; (4) He shall see that the office staffs attend punctually, and generally fulfill and such duties as may be required of him by the State Veterinary Council for the purposes of the effective implementation of the Act. He shall attend the meeting and take notes of the proceedings of the meetings of the State Councils and the all other committees; (5) The State Council shall make the appointment against the sanctioned posts. The terms and conditions of appointment and other service conditions of the officers and employees shall be as decided by the State Council; (6) The State Council may obtain the services of the State Government employees on deputation basis; (7) The State Council shall frame the recruitment rules prescribing qualifications, experience and relevant matter, required for appointment to a post to be filled by the State Council. The State Council shall consider and pay consolidated amount to such employees appointed; (8) The State Council may obtain the services of retired employees of any category deemed fit. CHAPTER 9 REGISTRATION 28. State Veterinary Register :- (1) The State Veterinary Council shall maintain the State Veterinary Register for registration in Form-VIII which will contain the names and other relevant particulars of persons registered with the State Council under the Act. (2) Every person who holds and recognized qualification included in the First and Second schedules to the Indian Veterinary Council Act, 1984 and resides in the state and is not otherwise disqualified shall apply to the Registrar, in Form-VII only, duly filled in and signed by him along with provisional or degree certificate in original. (3) Every such applicant, for Registration, shall pay a fee of not exceeding Rupees Twenty-five only for Provisional Certificate and Rupees Twenty-five for Final Certificate of registration. (4) The Registrar shall enter the name of the Veterinarian (Practitioner) in the register. The certificate or registration for the purposes of sub-sec. (5) of Sec. 45 and sub-sec. (5) of Sec. 47 shall be in Form-IX. (5) Renewal fee for the purpose of sub-sec. (1) of Sec. 48 and Sec. 52 shall be fifteen rupees only and for the p.urposes of restoration of the name under Sec. 50 shall be twenty-five only. (6) The renewal fee shall be paid to the Registrar by means of a crossed cheque of any Nationalized Bank drawn in favour of the Registrar, State Veterinary Council/OT by Postal Order/ or by cash payment. (7) The fee for purposes of supply of a copy of "State Veterinary Register" shall be fifty Rupees only. (8) The duplicate certificate for the purpose of Sec. 54 shall be Form-X and the fee shall be Rupees ten only. The certificate issued under this rule shall be marked as "DUPLICATE". (9) The fee for the purpose of supply of No Objection Certificate (as per Form-XI) and recommendation letter on demand, the Veterinarian shall have to pay Rs. 15/- (fifteen only). (10) The proforma of money receipt and charges mentioned therein for Gujarat Veterinary Council will be as per Form-XII. CHAPTER 10 ACCOUNTS AND AUDIT 29. . :- The State Council, shall maintain appropriate accounts and other relevant records and prepare an annual statement of accounts, in accordance with general direction by the Council and shall be got audited by the Chartered Accountant fixed by the Council. CHAPTER 11 MANAGEMENT OF PROPERTY, FINANCE AND ACCOUNTS 30. . :- Subject to control of the State Veterinary Council, the executive committee shall Rave the power to take all such decisions, which may be necessary or expedient for the purpose of State Veterinary Council and expended money there from. The Executive Committee shall have the power: (a) to look after, control and supervise the management of the property of the Council and expend money required for that purpose. (b) to pay all rates, rents, taxes, salaries or other dues. (c) to acquire by gift, purchase, exchange, lease or otherwise hand over to sell, mortgage or otherwise dispose off any ends, buildings and other movable and immovable properties of the Council. (d) to purchase, build, construct, maintain, pull down, after, extend, improve and repair any building or structure of the State Council; and (e) to delegate any of its powers in writing to the President, Committee any authority or Officer of the State Veterinary Council: Provided that the Executive Committee shall place before the next meeting of the State Veterinary Council full information about any action taken in respect of the movable or immovable property of the State Council: Provided further that no sale, lease or any transfer or immovable property as specified in clause (c) and (d) exceeding five thousand rupees in value shall be made without the previous sanction of the State Veterinary Council. CHAPTER 12 RECEIPT OF CONTRIBUTION 31. Receipt of contribution :- (1) The State Veterinary Council is authorized to receive for the purpose of its expenses, benefactions and contributions from private persons, and bodies, organizations and the proceeds of sale of reports and other publications. (2) The Bankers of the State Veterinary Council shall be local branch of Nationalized Bank. All funds of the State Veterinary Council's account with that Bank and shall withdrawn by means of cheques signed jointly by the President and Registrar. The chequebooks shall remain in personal custody of Registrar. (3) The funds of the State Veterinary Council surplus to current requirements may on recommendations by the Registrar and with the sanction of the finance committee be invested in the following manner namely : (i) in promissory notes, stock or other securities of any State or Gujarat Government or in fixed deposit for terms decided by the committee or in Post Office saving schemes or Reserve Bank of India or Government of India's saving schemes. (ii) in stock or debentures or shares in companies, interests which have been guaranteed by the Government of Gujarat. 32. Investment of Funds. :- The investment of the funds of the State Council shall made in the name of the State Council shall be made in the name of the State Veterinary Council. The safe custody of the receipts or relevant documents shall remain in the personal charge of the Registrar. 33. Appropriation of Funds :- (1) The funds of the State Veterinary Council shall not be appropriated for expenditure of only item, which has not been duly sanctioned by the State Veterinary Council. (2) The primary units of appropriations shall be "pay of officers", "pay of establishment", "allowances" and "Honorarium", "contingencies" and "leave" "pension and provident fund" contributions ' 34. Re-appropriation of Funds :- The President shall have power to re-appropriate funds from one unit of appropriation to another within the total sanctioned estimate. Copies of orders sanctioning such re-appropriation shall be communicated to the executive committee. 35. Financial sanctioning powers :- The Registrar shall have the power to sanction expenditure on miscellaneous and contingent nature up to the amount not exceeding (Rs. 2000/-) Rupees Two thousand only. In case more amount it require the sanction of the President. 36. Permanent Advance :- (1) The permanent advance of Rupees One thousand only shall be made available to the Registrar. (2) The Registrar shall be the certifying officer for travelling halting and other allowances to the members \\ and other employees of the Council and the President for those of the Registrar. 37. The Register to be maintained :- The following registers shall be maintained by the State Veterinary Council, namely: (1) Cash Book; (2) Register of securities; (3) Register of Stock and Furniture; (4) Register of leave, provident fund and pension contribution; (5) Register of permanent advance; (6) Annual accounts; and (7) Other accounts and the registers deemed necessary or specified by the State Veterinary Council. 38. Preparation and maintenance of Accounts :- The monthly account 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.