Section 19 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
19. Shifting of students.
(1)If a de-recognised Veterinary College fails to restore its recognition at least three months before the commencement of the next immediate academic year, the students already admitted therein shall be assessed by the University by conducting appropriate tests and based on the results of such assessment tests, the students may be shifted to another recognised Veterinary College or Veterinary Institution granting a recognised Veterinary Qualification affiliated to the same University by the Council, with the approval of Central Government:Provided that if the University has no other Veterinary Colleges or Veterinary Institution affiliated to it, the students of the de-recognised Veterinary College shall be shifted by the Council to a recognised Veterinary College or Veterinary Institution granting a recognised Veterinary Qualification within the same State within which the de-recognised Veterinary College is situated:Provided that further that if there is no other Veterinary College or Veterinary Institution within the said State, the Council shall be empowered to shift the students to any other recognised Veterinary College or Veterinary Institution granting a recognised Veterinary Qualification in the country:Provided also that no Veterinary Institution or Veterinary College shall be under an obligation to admit any more students than fifteen percent of its sanctioned number of seats and accordingly the number of seats available for admissions in the consecutive academic year in such Veterinary Institution or Veterinary College shall be reduced by such number of students as admitted by it under this rule:(2)If the recognition of a de-recognised Veterinary College is not restored till such time that the students admitted to it need to be shifted to a recognised Veterinary College or Veterinary Institution granting a recognised Veterinary qualification, the bank guarantee submitted by it shall be enchased by the Council with prior permission of the Central Government and the cost of transferring the students under these rules shall be met with the amount realised from encashment of the said bank guarantee under the supervision of the Central Government.(3)The provisions of sub-rules (1) and (2) regarding the shifting of students shall also apply to students admitted to a provisionally recognised Veterinary College, Letter of Permission granted to which is not renewed or which is refused final recognition by the Central Government.
