Section 7(12) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(12)The applicant shall be required to convey its acceptance of the Letter of Intent, in writing, to the Central Government accompanied with documentary evidence of the applicant having satisfied the conditions stipulated in the Letter of Intent or an undertaking, in the form of an affidavit signed by a member of the governing body of the applicant, as the case may be, to meet such conditions and the acceptance received from the applicant shall be forwarded by the Central Government to the Council for its consideration for the purpose of making appropriate recommendation to the Central Government regarding the issuance of Letter of Permission to the applicant.
