Bare Acts Live

Bihar Animal Sciences University Act, 2016

(Bihar Act No. 15 of 2016)

Last Updated 7th February, 2020 [bh701]

Chapter - I

Preliminary

(1) "Academic Council" means the Academic Council of the University;

(2) "Act" means the "Bihar Animal Sciences University" Act, 2016;

(3) "Animal" means livestock, poultry, goats, other birds, fish and wildlife;

(4) "Animal Sciences" means Veterinary Science, Livestock, Poultry, Dairy, Fisheries, Wildlife, Poultry Farming and fields related thereto;

(5) "Associate Director" means Associate Director of Research & Extension posted in Headquarter of the University or in its Zonal / Regional Station.

(6) "Authority" means any authority of the University as specified in this Act;

(7) "Board" means Board of Management of the University;

(8) "College" means a constituent college of the University under its direct control and management whether located at the headquarter campus or elsewhere;

(9) "Chancellor" means Chancellor of the University;

(10) "Financial Comptroller" means Comptroller of the University;

(11) "Principal" means the head of the constituent college of the University and includes, where there is no principal, the person duly appointed to act as the principal for the time being and, in the absence of the principal or the acting principal, as the case may be, a vice-principal duly appointed as such;

(12) "Dean of the Faculty" means Dean of the subject matter faculty and the Faculty of Post Graduate studies;

(13) "Director" means Director of Resident Instruction, Director of Research and Director of Extension Education;

(14) "Education Extension Council" means Education Extension Council of the University;

(15) "Faculty" means Faculty in the University as specified in the Act and the Statutes

(16) "Farm" means livestock, poultry, dairy, fishery farms including fodder farms

(17) "Government" means Government of the State of Bihar

(18) "Governor" means the Governor of the State of Bihar.

(19) "Head" means Head of the Department of the University;

(20) "Hostel" means a place of residence for students of the University maintained or recognized by the University either as a part of or separate from University;

(21) "Livestock" means cattle, Cow, buffalo, goat, sheep, horse, pig, pets and other domestic animals;

(22) "Officer" means an officer of the University as specified in this Act, or other person (s) in the employment of the University declared as officer by the statutes.

(23) "Ordinance" means the ordinances of the University for the time being in force.

(24) "Prescribed" means prescribed under the Act or the statutes/ regulations of the University;

(25) "Registrar" means Registrar of the University;

(26) "Regulations" means the regulations made under this Act;

(27) "Research Council" means Research Council of the University;

(28) "Statutes" means the statutes made under this Act.

(29) "Student" means the person enrolled in the constituent College/ Faculty of the University for taking a course of study for a degree, diploma or other academic distinction duly instituted;

(30) "Teacher" means a person not below the rank of Assistant Professor appointed or recognized by the University for the purpose of imparting education and / or conducting and guiding research and / or extension education programmes, and may include any other person who may be declared by the statutes to be a teacher with minimum prescribed qualifications;

(31) "University" means the "Bihar Animal Sciences University" as constituted under this Act;

(32) "Vice-Chancellor" means Vice-Chancellor of the University;

(33) "Veterinary" means the art and science related to animal health treatment and prevention of animal diseases;

(34) "Regional Station" means Regional station of the University;

(35) "Zonal Station" means zonal Station of the University.

Chapter - II

The University

(ii) All colleges, research and experimental centers, animal science centre or other Institutions mentioned in Schedule-1 shall be its constituent units under the full management and control of its officers and authorities and no such units shall be recognized as affiliated units. The State Government shall have power to add or remove any institution to/from Schedule-1.

(i) To make arrangement for giving education in different branches of study, particularly Veterinary Science & Animal Husbandry, Poultry, Fisheries, Dairy and other allied branches of learning and scholarship;

(ii) To further the advancement of learning and conducting of research, particularly in Veterinary & Animal Sciences and other allied sciences;

(iii) To undertake the extension of education of such sciences and technologies that are relevant for the rural people of the State;

(iv) To facilitate and ensure qualitative improvement in the teaching and learning processes and methodology;

(v) To facilitate and ensure quality research in the contemporary and frontier areas of animal science and technologies;

(vi) To facilitate the need for an organized process of life long learning;

(vii) To disseminate knowledge and findings emerging in the University, its colleges, and institutions;

(viii) To establish partnerships with the industries and other entities working in animal science and technology and agriculture manufacturing;

(ix) To establish Hospital for treatment/ research-role of the University.

(x) Such other purposes as the University or Government may from time to time determine.

(i) To provide for undergraduate and postgraduate instructions in Veterinary and Animal Science & Technology as defined and other allied branches of learning as the University may deem fit;

(ii) To provide for conduct of research in Veterinary and Animal Science & Technology and allied branches of learning;

(iii) To provide for dissemination of the findings of research and technical information through an extension education programme;

(iv) To institute courses of study and hold examinations for and confer degrees, diplomas and other academic distinctions on persons who have pursued a prescribed course of study or research or both in the University including part courses and / or research carried out in any other University or recognized institutions for the purpose;

(v) To confer honorary degrees and other distinctions as may be prescribed;

(vi) To provide training for field workers, village leaders and other persons not enrolled as regular students of the University;

(vii) To collaborate with other Universities and institutions in such manner and for such purposes as the University may determine, subject to the limitations set forth in sub-section (4);

(viii) To establish and maintain colleges, schools, centers, departments and institutions relating to veterinary sciences, animal husbandry, fisheries, dairy technology, poultry and allied sciences;

(ix) To establish and maintain laboratories, veterinary clinics, farms, libraries, research stations and institutions and museums for teaching, research and extension education;

(x) To create teaching, research and education extension posts and to appoint competent persons to such posts subject to prior approval of State Government;

(xi) To create administrative and other posts and to appoint competent persons to such posts subject to prior approval of State Government;

(xii) To institute and award fellowship, scholarships, stipends and prizes in accordance with the statutes;

(xiii) To institute and maintain residential accommodations for students and staff of the University;

(xiv) To fix and receive such fees and other charges in such manner as may be prescribed;

(xv) To supervise and control the residence, conduct and discipline of the students of the University and to make arrangements for promoting their health and welfare;

(xvi) To appoint, on contract or otherwise, Visiting Professors, Emeritus Professors, Consultants, Scholars and such other persons who may contribute to the advancement of the objects of the University;

(xvii) To determine the service conditions of all categories of staffs, including their code of conduct;

(xviii) To determine standards of admission, including the examinations, evaluation or any other method of testing for the University and constituent colleges of the University;

(xix) To receive benefactions, donations and gifts and to acquire, hold, manage and dispose off any property, movable or immovable, including trust and endowment properties for the purpose of the University:

(xx) To lend and borrow with the approval of the Board and in the matters related to borrowing money for the purpose of the University on the security of the property of the University prior approval of the State Government shall be obtain;

(xxi) To initiate measures to enlist co-operation of industries and Government to provide complementary facilities;

(xxii) To further entrepreneurial ability among its teachers and students;

(xxiii) To educate the public with regard to the requirement of opportunities in the profession of animal science and technology;

(xxiv) To do all such works whether incidental to the powers aforesaid or not, in order to further the objects of the University;

(i) The Governor of Bihar, shall be the ex-officio Chancellor of the University;

(ii) The Chancellor shall preside ever the convocation function of the University in case of being available;

(iii) Award, Honorary Degree or Privileges shall be conferred only after the approval of the Chancellor;

(iv) Without prejudice to other provisions of this section the Chancellor may by order in writing annual any proceeding of the University Authority or an officer which is not in conformity with this Act, statute or the ordinances:

(v) The Chancellor shall have such other powers as may be prescribed in the Act or by the Statute.

(vi) The Chancellor shall have the right to cause an inspection to be made, by such person or persons as he may direct, of the University, its buildings, laboratories, libraries, museums, farms, workshops and equipments and any institution, college or hostel maintained or administered by the University, of the teaching and other work conducted by the University or under its auspices and of the conduct of any other functions of the University and to cause an enquiry to be made in respect of any matter connected with administration and finances of the University.

(vii) The Chancellor shall, in every case, give due notice to the University or the Board of his intention to cause an inspection or enquiry to be made, and the University or the Board, as the case may be, shall on receipt of such notice, have the right to make such representation to the Chancellor, as it may consider necessary, within such period as specified in the notice.

(viii) After considering the representation, if any, made by the University or the Board or any other institution, the Chancellor may make such inspection or inquiry as referred to in sub section (1).

(ix) Where an inspection or inquiry is conducted by the Chancellor, the University or the Board shall be entitle to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.

(x) The Chancellor shall communicate to the University or the Board with reference to the result of such inspection or inquiry along with his views thereon and such advice as the Chancellor may be pleased to offer upon the action to be taken thereon, and may, after obtaining the opinion thereon of the University, advice or direct the University to take necessary action fixing a time limit;

(xi) The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.

(xii) The Chancellor may, where action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as the Chancellor may think fit and the University shall comply with such directions.

(xiii) Notwithstanding anything contained in the preceding sub-sections of this section, if at any time the Chancellor is of the opinion that no accurate action is being taken in any of the matters of the University or not being taken in view of the provisions of this Act, and the statutes and regulations or the special measures desirable to maintain the standards of university teaching, examination, research or extension, he may issue show cause to the University and call upon the University to offer such explanations, within such time as may be specified by the Chancellor. If the University fails to offer any explanation within the time specified or offer an explanation which, in the opinion of the Chancellor, is unsatisfactory, the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as necessary for giving effect to those instructions.

(xiv) The University shall furnish such information relating to its administration to the Chancellor as it may be required by him.

Chapter - III

Authorities of The University

(1) Board of Management;

(2) Academic Council;

(3) Research Council;

(4) Extension Education Council;

(5) Faculties including faculty of Post-graduate studies and their Board of studies;

(6) Such other bodies of University as may be declared by the Statutes to be authorities of University.

(i) The Vice-Chancellor;

(ii) Principal Secretary / Secretary, Department of Animal and Fisheries Resource of the State Government;

(iii) Principal Secretary / Secretary, Finance Department of the State Government or his nominee;

(iv) Principal Secretary / Secretary, Deptt. of Agriculture of the State Government;

(v) Director, Animal Husbandry, Department of Animal & Fisheries Resource of the State Government;

(vi) Director, Fisheries, Department of Animal & Fisheries Resource of the State Government;

(vii) Director, Dairy Development, Department of Animal & Fisheries Resource of the State Government;

(viii) Two eminent educationists / scientists from the field of Veterinary and Animal Sciences to be nominated by the Chancellor;

(ix) One progressive farmer from the jurisdiction of the University to be nominated by the State Government;

(x) One distinguished agro-industrialist to be nominated by the State Government;

(xi) One outstanding woman social worker having background of rural advancement to be nominated by the State Government;

(xii) One representative from the Indian Council of Agricultural Research either from Education or Animal Science Division to be nominated by the Council;

(xiii) One Director in rotation to be nominated by the Vice-Chancellor;

(xiv) One Dean faculty in rotation to be nominated by the Vice- Chancellor;

(xv) Registrar.

(i) to consider and approve the financial requirements, estimates and the budget of the University;

(ii) to hold and control the property and the funds of the University and issue any general directive on behalf of the University

(iii) to accept or transfer any property on behalf of the University

(iv) to administer funds placed at the disposal of the University for the purpose intended

(v) to arrange for the investment and withdrawal of the funds of the University

(vi) to borrow money for capital investments with prior approval of the State Government and make suitable arrangements for its repayment

(vii) to accept on behalf of the University trusts, bequests and donations

(viii) to consider and approve the recommendations of the Academic, Research and Education Extension Councils where required

(ix) to direct in respect to the form and use of the common seal of the University

(x) to appoint such committees and bodies as it may deem necessary and determine the terms of reference their context in accordance with the provisions of this Act and the Statutes

(xi) to consider and approve the establishment of a new Department, Centre or Research Station / sub-station or abolition of any one thereof or otherwise reconstitution of Department, Research Stations or centre on the recommendation of the Academic Council.

(xii) to consider and approve establishment of a new college or faculty, amalgamation of two or more colleges or faculties into a single college or faculty or abolition of a college or faculty or reconstitution of any of the existing faculties on the recommendation of the Academic Council

(xiii) to approve the recommendations for appointment of officers/officials of the University and teachers of the rank of Associate Professor and above in the prescribed manner.

(xiv) creation of various posts in the University and its Colleges, institutions and centers.

(xv) To perform such other functions as may be assigned to it by Statutes.

(i) The Vice-Chancellor, Ex-officio Chairperson;

(ii) The Directors of Resident Instruction, Research and Education Extension;

(iii) The Deans of the various faculties and Principals of colleges;

(iv) The University Librarian-cum-Information Officer;

(v) Student welfare officer;

(vi) One Head of the Department from each faculty nominated by the Vice-Chancellor on rotation basis

(vii) One Associate Director Research or Extension to be nominated by the Vice-Chancellor on rotation basis

(xiii) All Chairmen -cum-Professors of the University

(ix) One Assoc. Professor from each faculty to be nominated by the Vice- Chancellor on rotational basis and in the prescribed manner.

(x) One eminent educationist in the field of Animal Sciences and allied subjects from outside the University to be nominated by the Vice- Chancellor with the approval of the Board.

(xi) Registrar as member-secretary.

(i) to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;

(ii) to make recommendations for the institution of professorships, associate professorships, assistant professorships and other teaching posts including posts in research and education extension and in regard to the duties thereof;

(iii) to make recommendations for the constitution or reconstitution of departments / faculties of teaching, research and education extension;

(iv) to make regulations regarding the admission of students to the University; and determine the number of students to be admitted;

(v) to make regulations relating to the courses of study leading to degrees, diplomas and certificates;

(vi) to make regulations relating to the conduct of examinations and to maintain and improve standards of education;

(vii) to make recommendations to the Board regarding conferment of honorary degree;

(viii) to make recommendations regarding the qualifications to be prescribed for teachers in the University;

(ix) to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or Vice-Chancellor;

(i) The Vice-Chancellor;

(ii) The Directors of Animal Husbandry / Dairy/ Fisheries, Director Agriculture / Chief Conservator of Forests

(depending upon nature of research programmes of the University) of Government of Bihar;

(iii) All Directors of the University;

(iv) All Deans of the Faculties;

(v) All Associate Directors Research & Extension;

(vi) All Head of the Departments , University Professors and the Chairmen of the centers;

(vii) Two eminent scientists in the field of Animal Sciences and allied subjects from outside the University to be nominated by the Vice- Chancellor subject to approval of the Board;

(viii) Research Council may coopt as members not more than four persons for such period and in such manner as may be prescribed so that adequate representation of different sectors of Animal Sciences and allied fields may be ensured.

(i) research programmes and projects undertaken or to be undertaken by the various University units in the State in the field of Veterinary Science and Animal Husbandry, Dairy Technology, Fisheries, Poultry and other allied Sciences with a view to promote effective coordination;

(ii) To give physical, fiscal and administrative facilities required for implementing research projects;

(iii) To make useful orienting research to meet for the farmers' needs;

(iv) To consolidate integration of research, extension education and teaching and participation of research workers in teaching and to ensure participation in education extension programme;

(v) any other matter pertaining to research programmes which may be referred by the Vice-Chancellor or the Board or any other authority of the University.

(i) Vice-Chancellor;

(ii) Directors of Animal Husbandry / Dairy / Fisheries of Government of Bihar;

(iii) All Directors of the University;

(iv) All Deans of the Faculties;

(v) All Heads of the Departments / Regional Research Stations / Colleges / centers;

(vi) Two eminent persons of the field of Education Extension from outside nominated by the Vice-Chancellor for any particular meeting in accordance with the requirement of the agenda;

(vii) Three progressive farmers having specialization in general Animal Husbandry, Fisheries and other allied branches to be nominated by the Vice-Chancellor for their specialized knowledge and experience;

(viii) One representative each of the under mentioned organizations as per request of the Vice-Chancellor _

(a) Rural Development Department;

(b) Co-operative Department;

(c) Any other Agro-Industries or Agro-Service Organizations/ Corporations;

(i) The Education Extension Programmes and Projects of the University;

(ii) Co-ordination of Extension Education activities for improvement of Animal Husbandry and allied branches and for the development of Rural communities;

(iii) Development of Farmers' Education and Training and Advisory Services, identification and resolution of field problems and transmission of information's;

(iv) Methodology of Education Extension;

(v) Integration of Education Extension with teaching and research in the University and ensure the participation of teachers and research workers in Education Extension programmes;

(vi) Any other matter referred to it by the Vice-Chancellor, Board or any other authority of the University.

(i) To revise teaching programmes and suggest for improvement thereof

(ii) To consider the recommendations of the respective Board of studies and to place the same before the Academic Council for consideration and approval

(iii) Faculties of the Subject matter shall be responsible for Bachelor degree programme while Faculty of Post-Graduate Studies shall be responsible for Post-Graduate and Doctoral degree programme.

(iv) Such other functions as may be assigned to it by the Academic council or Vice-Chancellor.

(i) To propose the instructions to the faculty concerned, the Courses of study and curricula for various educational programmes offered by the faculty

(ii) To perform such other functions as may be directed by the concerned faculty, other authorities and Vice-Chancellor

Chapter - IV

Officers of The University

(i) The Vice-Chancellor;

(ii) The Director Resident Instruction;

(iii) The Director of Research;

(iv) The Director of Education Extension;

(v) The Deans of the Faculties;

(vi) The Registrar;

(vii) The Finance Comptroller;

(viii) The University Librarian-cum-Information Officer;

(ix) The Student's Welfare Officer;

(x) Law Officer;

(xi) Public Relation Officer;

(xii) Such other persons in the service of the University as may be declared by the Statutes to be the Officers of the University.

(ii) The selection of Vice-Chancellor should be through proper identification of a panel of 3 names by a Search Committee through a public notification. The members of the above Search Committee shall be persons of eminence in the sphere of higher education and shall not be connected in any manner with the University concerned or its colleges. While preparing the panel, the search committee must give proper weightage to academic excellence, exposure to the higher education system in the country and abroad, and adequate experience in academic and administrative arena to be given in writing along with the panel to be submitted to the Chancellor. Vice-chancellor will be appointed by the Chancellor in an effective and meaningful consultation with the state govt. from the panel of minimum three persons (names arranged in alphabetical order) recommended by the committee constituted under subsection(iii) of this section but if the Chancellor does not approve any of so recommended persons, he may call for new recommendations in consultation with the government.

(iii) The Search Committee shall be constituted by the following manner :-

(a) A member of Chief Secretary rank nominated by the State Government who shall preside over the meeting of search committee as Chairman

(b) A member nominated by the Chancellor, who shall be an eminent Scholar/Academician of national repute or (ICAR award) in the field of education or Veterinary & Animal Science.

(c) The Director or Head of an institute or organization of national repute, related to Animal Husbandry/Fisheries/Dairy Technology or Vice-Chancellor of a statutory University nominated by the Chancellor as member.

(i) has failed to discharge any duty imposed upon him by or

(ii) has acted in a manner detrimental and prejudicial to the interest of the University or

(iii) has been incapable of managing the affairs of the University or acted in a manner suggestive of misbehavior, the Chancellor may, notwithstanding the fact the term of office of the Vice-Chancellor has not expired, require the Vice-Chancellor by reasoned order in writing after consultation with the State Government, may require to resign his post from the date as may be specified in the order.

(ii) The Dean, Faculty of Post-graduate Studies shall co-ordinate postgraduate studies in all Departments, Colleges, and units of the University.

(ii) The Registrar shall be responsible for the due custody of records and common seal of the University.

(iii) The Registrar shall be responsible for maintaining permanent records of the Academic Council, performance of the students of the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to the academic performance and the discipline of the students.

(iv) The Registrar shall invite and receive applications for admission into the University.

(v) The Registrar shall be responsible for establishment matter and general administration in the university as prescribed.

(ii) The Finance Controller shall arrange periodical internal inspections of the accounts maintained in the various units of the University.

(iii) The Finance Controller shall be responsible for the maintenance of the accounts of the University in the form and manner as approved by the Board and keep constant watch on the state of cash and bank balance and on the state of investment.

(iv) The Finance Controller shall see that the register of buildings, farms, furniture / equipments and other items are maintained up-to-date and that the stock checking is conducted of all items in all offices and units of the University.

(i) to make arrangements and supervise management of student's hostel, cafeteria and mess.

(ii) to plan and organize students extra-curricular activities such as sports, cultural and other recreational activities, national cadet corps and other allied activities of the University.

(iii) to plan and direct the programme of student advisement and counseling and to enlist the co-operation of prospective employers and employment agencies to assist in the placement of graduates of the University and to promote discipline amongst the students of the University.

(iv) to supervise and control medical and health services and other welfare measures in the University.

(v) to make arrangements for scholarships, stipends, part-time employments and travel facilities for the study tour of the students.

(vi) Where necessary, Students' Welfare Officer shall consult Deans / Directors.

Chapter - V

Resident Instruction, Research and Extension Education

Chapter - VI

Funds and Accounts

(i) its income from fees, donations, endowments, gifts, benefactions, grants, loans and borrowing and income received from properties of the University.

(ii) income from the property of the University such as hostels, research centers, farms etc.

(iii) contribution and grants made by the State and Central Government on such conditions as are consistent with the provision of this Act

(iv) Other contributions, grants, donations benefactions and loans and other receipts.

(v) University may create other funds as provided for in the Statutes.

(vi) The Government may provide additional support and grant to the University for learning and research.

(i) A grant not less than the net expenditure incurred in the State of Bihar on such of the activities of the Institutions of Veterinary Science, Animal Husbandry, Dairy, Fisheries and other Government agencies / institutions as are transferred to the University;

(ii) A grant not less than the estimated net expenditure of pay and allowances of the staff, contingencies, supplies and services of the University other than in respect of the activities in various organizations, referred to above in clause (i)

(iii) A grant to meet such additional items of expenditure recurring and nonrecurring as may be deemed necessary by the Government for the proper functioning of the University

(iv) The State Government may also make non-lapsable lump sum grant to the University in respect of schemes included in the Five year Plan and transferred to it for implementation by the University of an amount equal to the net outlay in the annual plan. Adjustments of from the anticipated assistance from the Central Government and other agencies sponsoring such schemes may be made in it.

(v) The state government may pay the full cost of the constructions and furnishing of the building of the University.

(i) To examine the annual accounts and budget estimates of the University and to advise the Board thereon

(ii) To review the financial position of the University from time to time

(iii) To make recommendations to the Board on all matters relating to the finances of the University.

(iv) To get the accounts of the University, its colleges and other centers/ institutions audited.

Chapter - VII

Statutes and Regulations

(i) constitution, powers and duties of the Authorities and other bodies of the University, as may be constituted from time to time;

(ii) constitution, composition and functions of other bodies or committees, necessary or desirable for improving the academic life of the University;

(iii) designations, powers, functions, duties, manner of appointment and selections, and terms and conditions of service of the officers of the University and Colleges/institutions other than Chancellor and Vice-Chancellor;

(iv) classification, qualification and manner of appointment, terms and conditions of services and duties of teachers and non-teaching staff of the University;

(v) terms and conditions of service of the Vice-Chancellor;

(vi) establishment, amalgamation, sub-division or abolition of faculties, Departments/Research Stations/centers or other units of the University;

(vii) establishment of pension and insurance schemes for the benefit of officers, teachers and other employees of the University and the rules, terms and conditions of such schemes;

(viii) holding of convocations to confer degrees and diplomas;

(ix) conferment and withdrawal of honorary degrees and academic distinctions;

(x) creation of post, conditions of service, remunerations and allowance including travelling and daily allowances to be paid to officers, teachers and other persons employed under the University;

(xi) conditions and manner of appointment and the duties of examining bodies and examiners;

(xii) management of Colleges / Centers / Departments / Regional Stations/other institutions founded or maintained by the University;

(xiii) constitution of Selection Committee for appointment of teachers and other staff;

(xiv) institution of fellowships, scholarships, studentships, medals, prizes and other incentives;

(xv) all other matters for which Provision may be made by this Act or by the Statutes;

Chapter - VIII

Miscellaneous

(i) to complete his course in accordance with the curriculum of studies of Bihar Agricultural University / Rajendra Agricultural University;

(ii) to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University; and

(iii) to appear at the examination within two years of the normal period required for completing the said course of studies.

Schedule - 1

I. Educational Institutes -

1. Bihar Veterinary College, Patna

2. Sanjay Gandhi Institute of Dairy Technology, Patna

3. College of fisheries will be located in the building of Dr Kalam Krishi Mahavidyalay, Kishanganj

II. Research Institutes /Stations/ Sub Stations-

1. Institute of Animal Health and Production, Patna

2. Exotic Cattle Breeding Farm, Patna

3. Central Poultry Farm, Patna

4. Government Goat Breeding Farm, Purnia

5. Government Cattle Farm, Gaya

6. Government Buffalo Farm, Sipaya (Gopalganj).