Section 19(2) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(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.
