Section 4 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
4. Eligibility Criteria for recognition of veterinary colleges.
- The following organisations shall be eligible to apply in Form-I for recognition of a veterinary college or veterinary qualification, namely: -(i)a State Government or Union territory;(ii)a University;(iii)an autonomous body promoted by the Central and State Government by or under a statute for the purpose of veterinary education;(iv)a society registered under the Societies Registration Act, 1860 (21 of 1860) or corresponding Acts in States, if any;(v)a public religious or charitable trust created and registered under the Public Trusts Act, or any like Act, in force in the State where such trust is domiciled or a waqf registered under the Waqf Act, 1995 (43 of 1995);
