Section 5 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
5. Qualifying criteria.
- The organizations eligible under rule 4 shall qualify to apply for recognition of Veterinary College or a Veterinary qualification, if the following conditions are fulfilled, namely: -(a)the applicant shall be in control and management of the Veterinary College through which it intends for veterinary qualification or impart veterinary education and training to students leading to the grant of a Veterinary qualification ;Explanation. - For the purpose of these rules, a person shall be deemed to be in control and management of a Veterinary College when it has the right to appoint or remove the governing body or head of the Veterinary College and is in control of finances or funding of the Veterinary College.(b)in case the applicant falls in any of the categories other than the categories under clauses (i), (ii) and (iii) of rule 4, it should have imparting of veterinary education and training as one of its main objectives;(c)the applicant has requisite financial capabilities, as demonstrated by its annual returns and accounts for the last three years, to establish and maintain a Veterinary College and its ancillary facilities, including a teaching veterinary hospital or a Veterinary Clinical Complex and an Instructional Livestock Farm Complex as per the minimum standard of veterinary education regulations;(d)suitable land of the size, as specified under the minimum standard of veterinary education regulations, to house all structures and encamp all the facilities, as specified under the minimum standard of veterinary education regulations,, is owned and possessed by the applicant or is possessed by the applicant under a lease of thirty years or more from the concerned Government or Government agency and that the said piece of land or the lease, as the case may be, stands duly registered in the name of the applicant.Provided also that, the Instructional Livestock Farm Complex shall be within a radius of twenty Kilometers of the campus of the Veterinary College.Provided that all infrastructural facilities specified herein and in the minimum standard of veterinary education regulations, except for the Instructional Livestock Farm Complex, shall be on a single contiguous plot of land.Provided further that, all such permissions as may be necessary for construction, establishment, maintenance and operation of the Veterinary College, including a veterinary hospital or veterinary clinical complex and instructional livestock farm complex, has been taken from the competent government agency;(e)the building plan of the Veterinary College shall be prepared by an architect registered with the Council of Architecture constituted under the Architects Act, 1972(20 of 1972), and duly approved by the competent authority as designated by concerned State Government or Union territory;(f)the applicant owns and manages a veterinary clinical complex or a veterinary hospital or has an arrangement with a State veterinary hospital, and an Instructional Livestock Farm Complex, as laid down in the minimum standard of veterinary education regulations, equipped with all infrastructural facilities as specified therein and the veterinary hospital or Veterinary Clinical Complex, if owned by the applicant, shall be within the campus of the Veterinary College and under full financial and technical control of the applicant;(g)the applicant has recruited teaching and non-teaching staff required for the first academic year, as specified in MSVE regulations, and prepared a 'manpower programme' for implementation in the Veterinary College upon receipt of the letter of permission from the Central Government and Such manpower programme shall be in connonance with the requirements specified in MSVE regulations and shall provide for department-wise and year wise planning in respect of;(i)teaching staff (regular),(ii)technical staff (regular),(iii)administrative staff (regular),(iv)ancillary staff,(v)salary structure,(vi)recruitment procedure, and(vii)recruitment calendarProvided that in addition to recruiting the teaching and non-teaching staff for the first academic year, the applicant, other than an applicant falling within the provisions of sub-clauses (i) and (ii) of rule 4, shall also be required to submit as part of its application in Form-I, the documentary proof of having created a fixed deposit for a minimum duration of two years with a Scheduled bank for an amount equivalent to the estimated cost of salaries and other benefits payable to the teaching staff for the second academic year.(h)the applicant shall have already constructed and set up, at least for the first and second academic years, the required infrastructural facilities as stipulated in Schedule II hereto and in accordance with the standards specified in the minimum standard of veterinary education regulations ;(i)the applicant has prepared time bound programmes to provide for additional manpower for the second, third and fourth academic years, and additional infrastructural facilities, including in relation to veterinary clinical complex and Instructional Livestock Farm Complex, for the third and fourth academic years, in accordance with the standards specified in the minimum standard of veterinary education regulations, so as to collectively provide and complete all the necessary facilities within a period of one year from the date of grant of the letter of permission by the Central Government to commence the admissions to the Veterinary College;(j)the Veterinary College shall not have the words such as, ?Government' or ?Indian' or ?National' or ?All India' or any other names prohibited under the Emblems and Names (Prevention of Improper Use), 1950 as part of its name in any form so as to give an impression that the said Veterinary College belongs to or is managed by the Government or has Government patronage and these restrictions shall not be applicable for those Veterinary Colleges which are established by or under and with the name approved by the State or Central Government.
