Section 9(13) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(13)If the application for renewal of permission of a Veterinary College is rejected, the applicant may apply again after removing the deficiencies which had caused the rejection of application for renewal and in case the Veterinary College is granted permission to admit students at a later stage, the case shall be treated as a fresh case and only such students as are admitted after the grant of permission or renewal by the Central Government shall be considered for the award of a Recognised Veterinary Qualification and the applicant shall have to procure an undertaking to this effect from the University to which it is affiliated.
