Section 18(2) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(2)On receipt of application from the de-recognised Veterinary Institution or Veterinary College, the Central Government shall follow the similar procedure as applicable to grant of recognition to a Veterinary College by its inclusion in the First Schedule as specified in rule 10.Provided that the concerned State Government or University in case of Veterinary Institutions or Veterinary Colleges established by a State Government or a University, the said application for restoration of recognition shall be made through the concerned State Government or University, as the case may be, and the detailed report establishing the removal of deficiencies to be submitted along the application shall be duly authenticated, as the case may be.
