Section 7(11) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(11)The Letter of Intent issued by the Central Government shall, inter alia, contain details of such additional requirements or deficiencies as communicated to it by the Council in addition to any other conditions or modifications, including the submission of bank guarantee by applicants not falling under clauses (i) and (ii) of rule 4, as required under these rules, as the Central Government may deem fit to impose for grant of the Letter of Permission :Provided that the applicants falling under clauses (i) and (ii) of rule 4 shall be exempted from submission of such bank guarantee subject to that they submit an undertaking from the concerned University and the Chief Secretary of the concerned State or the equivalent official of the concerned Union territory, as the case may be, to ensure compliance of minimum standard of veterinary education regulations in the Veterinary College at all times and a copy of the Letter of Intent shall also be forwarded by the Central Government to the Council and the concerned University.
