Section 17(4) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(4)If upon consideration of such representation, the Central Government concludes it to be a fit case, it may, within thirty days of the receipt of the representation from the Council, send the said representation to the concerned State Government through the Secretary, Department of Animal Husbandry of the State in which the Veterinary College or Veterinary Institution is situated for further action.
