Section 14 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
14. Procedure for evaluation of application for increase in admission capacity of a recognised Veterinary College or a Veterinary Institution offering a recognised Veterinary Qualification.
(1)On receipt of an application for increase in admission capacity in the specified Form along with the specified fee, the Central Government shall refer such application to the Council for evaluation and recommendations within a period of fifteen days from the date of receipt of application.(2)The procedure specified in rule 9 for scrutiny and examination of the renewal of the letter of permission application, deputation of inspectors for inspecting the Veterinary College, inspection of the Veterinary College, consideration of the inspection report by the Council, sending of the inspection report to the concerned Veterinary College and the University, receipt of comments from the Veterinary College on the inspection report, shall apply mutatis mutandis to the application for increasing the admission capacity made under rule 12.(3)After consideration of the comments made by the Veterinary College on the inspection report, if any, the Council shall forward the inspection report, the comments received from the Veterinary College on the inspection report and its recommendation under sub-section (2) of section 15 of the Act whether to permit the increase the seats of the admission capacity of the applicant Veterinary College, to the Central Government and where the Council makes a recommendation against grant of the permission, it shall state its reasons for such recommendation in writing.(4)Based on the recommendation received from the Council, the Central Government may permit the increase in admission capacity of the recognised Veterinary College by issuing a certificate of permission to the recognised Veterinary College with copies to the Council and the concerned University.(5)If the Central Government is of the view that the permission to increase the admission capacity shall not be granted, the reasons for such refusal shall be recorded and communicated to the applicant or the recognised Veterinary College in writing, with copies to the Council and the concerned University.
