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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017

(5)If in a particular case, an inspection has already been conducted by the Council and report thereof submitted to the Central Government, the Advisory Committee may instead of conducting a fresh inspection, make its recommendation to the Central Government on the basis of the existing inspection report and if the Advisory Committee deems necessary, it may summon the concerned veterinary inspectors to provide such explanations and clarifications as may be required for the purpose of making the recommendation to the Central Government.