Section 19(1) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(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:
