Section 2(1) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Indian Veterinary Council Act, 1984 (52 of 1984);(b)"Advisory Committee" means the committee constituted by the Central Government under rule 16 of these rules;(c)"Council" means the Veterinary Council of India established under section 3 of the Act;(d)"Form" means a form annexed to these rules;(e)"First Schedule" means the First Schedule to the Act ;(f)"MSVE Regulations" means the Veterinary Council of India Minimum Standards of Veterinary Education - (Bachelor of Veterinary Science and Animal Husbandry - Degree Course) Regulations, 2016;(g)"President" means the President of the Council;(h)"Provisionally recognised veterinary college" means a veterinary college which is not included in the First Schedule and where admissions of students are allowed by the Central Government by grant and renewal of letter of permission under these rules.(i)"Recognised veterinary college" means a Veterinary College recognised by the Central Government by including it in the First Schedule in the manner specified in the Act and these rules;(j)"Recognised veterinary qualification" means recognised veterinary qualification as defined in clause (e) of section 2 of the Act;(k)"Schedule" means a schedule annexed to these rules;(l)"University" means a university established or incorporated by or under a Central Act, a Provincial Act or a State Act granting veterinary qualification through its constituent or affiliated veterinary college;(m)"Veterinary College" means a college or institution, being either a constituent college of a University or affiliated to a University, and engaged in teaching of Bachelor of Veterinary Science and Animal Husbandry degree course or any other veterinary qualification;(n)"Veterinary Institution" means the institutions as defined in clause (j) of section 2 of the Act ;(o)"Veterinary qualification" means and includes the following degrees and diplomas namely : -(i)Bachelor of Veterinary Sciences and Animal Husbandry (B.V.Sc and A.H.);(ii)Bachelor of Science (Vety.) (B.Sc. (Vet.));(iii)Bachelor of Veterinary Animal Science (B.V.A.Sc.);(iv)Bachelor of Veterinary Sciences (B.V.Sc);(v)Graduate in Veterinary Sciences and Animal Husbandry (G.V.Sc. and A.H.);(vi)Graduate of Bengal Veterinary College (G.B.V.C.);(vii)Graduate of Bihar Veterinary College (G.B.V.C.);(viii)Graduate of Bombay Veterinary College (G.B.V.G.);(ix)Graduate of Madras Veterinary College (G.M.V.G.);(x)Graduate in Veterinary Sciences (G.V.Sc);(xi)Any other degree or diploma or any other veterinary qualification included in the First Schedule.
