Section 16(1) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(1)Notwithstanding anything contained in these rules or any other law for the time being in force, if the Council fails to make any recommendation, within the specified time as required in these rules, to the Central Government for the purpose of recognition of Veterinary Qualification or Veterinary College for any academic year, including the recommendation for inclusion of the Veterinary College or the Veterinary Qualification in the First Schedule, or in respect of an application for increasing the admission capacity of a recognised Veterinary College, the Central Government may constitute an Advisory Committee of experts and delegate the duties of the Council in respect of inspection of Veterinary Colleges and recommendations to the Central Government under these rules to such Advisory Committee.
