Section 17(3) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(3)If upon considering the inspection report, the Council comes to a conclusion that the circumstances as laid down in clauses (a) of sub-sections (1) and (2) of section 21 of the Act exist in respect of the Veterinary Institution or Veterinary College inspected by the Council, the Council shall make a representation to that effect to the Central Government.
