Section 16 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
16. Advisory Committee.
(1)Notwithstanding anything contained in these rules or any other law for the time being in force, if the Council fails to make any recommendation, within the specified time as required in these rules, to the Central Government for the purpose of recognition of Veterinary Qualification or Veterinary College for any academic year, including the recommendation for inclusion of the Veterinary College or the Veterinary Qualification in the First Schedule, or in respect of an application for increasing the admission capacity of a recognised Veterinary College, the Central Government may constitute an Advisory Committee of experts and delegate the duties of the Council in respect of inspection of Veterinary Colleges and recommendations to the Central Government under these rules to such Advisory Committee.(2)The Advisory Committee referred to in sub-rule (1) shall comprise of the following members, namely: -(i)One member from Indian Council of Agricultural Research to be nominated by the Director General of the Indian Council of Agricultural Research;(ii)Vice Chancellors of two Universities which, or Veterinary Colleges affiliated to which, are included in the First Schedule, to be nominated by the Central Government;(iii)Dean or Associate Dean of a recognized Veterinary College to be nominated by the Central Government;(iv)Principal Secretary or Secretary, Department of Animal Husbandry, of the concerned State or his nominee who shall not be an officer below the rank of Director or Commissioner or Director General.(3)For the purpose of these rules, the Advisory Committee shall have all the powers vested in the Council to enable it to perform its functions, including the power to, if it deems necessary, appoint such number of veterinary inspectors as it may deem fit to inspect the concerned Veterinary College for the purpose of making the required recommendation to the Central Government.(4)The veterinary inspectors appointed by the Advisory Committee shall have all the rights and duties of the veterinary inspectors appointed by the Council under section 19 of this Act and the Veterinary Council of India (Inspectors and Visitors) Regulations, 1991.(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.(6)The recommendation of such Advisory Committee shall have the same effect as any recommendation of the Council to the Central Government.(7)The Advisory Committee shall be dissolved after its recommendation specified under sub-rule (1).(8)The terms and conditions of services of such members of the Advisory Committee constituted by the Central Government shall be as per the prevailing General Financial Rules of the Government of India.
