Section 13(f) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(f)the building plan of the proposed additional infrastructural facilities to be constructed by the applicant in the Veterinary College to meet the requirements with respect to the proposed increased admission capacity as stipulated in the minimum standards of veterinary education regulations, shall have been 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.
