Tamil Nadu Registration of Veterinary Practitioners (Amendment) Act, 1981*
| [Tamil Nadu Act No. 27 of 1981]* | [12th May, 1981] |
An Act to amend the Tamil Nadu Registration of Veterinary Practitioners Act, 1957.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 5th February, 1981 Part IV-Section 1, page 73.
* Received the assent of the Governor on the 9th May, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 12th May, 1981 (Chithirai 30, Thunmathi-2012-Thiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Registration of Veterinary Practitioners (Amendment) Act, 1981.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 4, Tamil Nadu Act XXI of 1957.- In section 4 of the Tamil Nadu Registration of Veterinary Practitioners Act, 1957 (Tamil Nadu Act XXI of 1957) (hereinafter referred to as the principal Act),-
(a) in sub-section (1)-
(i) in clause (b), for the expression "University of Madras", the expression "Tamil Nadu Agricultural University" shall be substituted;
(ii) for clause (d), the following clauses shall be substituted, namely:-
"(d) the Dean of the Madras Veterinary College, ex-officio;
(dd) the Director of Animal Husbandry, ex-officio who shall be the President of the Council;
(ddd) the Director of Institute of Veterinary Preventive Medicine, Ranipet, ex-officio and;
(b) sub-section (3) shall be omitted;
(c) in sub-section (4), the words, figure and brackets "and, of the President under sub-section (3)" shall be omitted.
3. Insertion of new section 10-B in Tamil Nadu Act XXI of 1957.- After section 10-A of the principal Act, the following section shall be inserted, namely:-
"10-B. Appeals.- (1) Any person aggrieved by-
(a) any decision of the Registrar refusing to register under sub-section (1) or sub-section (2) of section 9, may appeal to the Council; or
(b) any decision of the Council under sub-section (3) of section 9 or section 10, may appeal to the Government.
(2) The appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the appellant of the decision appealed against:
Provided that the appellate authority may, in its discretion, allow further time not exceeding three months for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
(3) In disposing of an appeal under sub-section (1), the appellate authority may, after giving the party an opportunity of making his representations pass such order thereon as it may deem fit.
(4) The order of the appellate authority on such appeal shall be final.
(5) The appellate authority may, pending the exercise of its powers under this section, pass such interlocutory orders as it may deem fit.".
4. Insertion of new section 11-A in Tamil Nadu Act XXI of 1957.- After section 11 of the principal Act, the following section shall be inserted, namely:-
"11-A. Jurisdiction of criminal courts.-No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by Registrar in this behalf.".
5. Amendment of sect ion 16, Tamil Nadu, Act XXI of 1951.- In section 16 of the principal Act,-
(a) in sub-section (2), clause (e) shall be omitted;
(b) in sub-section (4), for the expression "Fort St. George Gazette", the expression "Tamil Nadu Government Gazette" shall be substituted.