Section 7(13) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(13)Subject to the applicant meeting the conditions laid down in the Letter of Intent or its undertaking in writing to meet the conditions and comply with the modifications and other additional requirements contained in the Letter of Intent, and submission of the bank guarantee as required (if applicable), the Council shall send its recommendation in writing to the Central Government recommending the grant or otherwise of the Letter of Permission to the applicant and such recommendation shall also include the number of seats in the Veterinary College proposed to be established by the applicant may be allowed to have in its first two academic years.
