Section 13 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
13. Qualifying criteria for submission of application for increase in admission capacity of a recognised Veterinary College.
- A recognised Veterinary College shall qualify to apply for increasing its admission capacity if the following conditions are fulfilled, namely: -(a)the applicant has obtained an essentiality certificate in the specified format from the respective State Government or the Union territory administration, as the case may be, regarding feasibility and desirability of increasing the admission capacity in the existing recognized Veterinary College to the proposed capacity;(b)the applicant has obtained a "No Objection Certificate" in the specified format from the respective State Government or Union territory Administration for the increase in the admission capacity of the concerned Veterinary College to the proposed capacity;(c)the applicant has obtained a Letter of Consent from the affiliating University for the increase in the admission capacity of the concerned Veterinary College to the proposed capacity;(d)the applicant has the necessary financial capabilities, as demonstrated by the annual returns and accounts for the last three years, to maintain the Veterinary College with the increased admission capacity;(e)that suitable land of the size, as specified under the minimum standards of veterinary education regulations, to house all structures and encamp all necessary facilities with respect to the proposed increased student intake capacity, as specified under the minimum standards of veterinary education regulations, is owned and possessed by the applicant or is possessed by the applicant under a lease of thirty years or more from the concerned Government or Government agency and that the said piece of land or the lease, as the case may be, stands duly registered in the name of the applicant and all infrastructural facilities, except for the instructional livestock farm complex, shall be on a single contiguous plot of land.Provided that, all such permissions as may be necessary for construction, establishment, maintenance and operation of the additional infrastructure at the Veterinary College, including a veterinary hospital or Veterinary Clinical Complex and Instructional Livestock Farm Complex, has been taken from the competent government agency;(f)the building plan of the proposed additional infrastructural facilities to be constructed by the applicant in the Veterinary College to meet the requirements with respect to the proposed increased admission capacity as stipulated in the minimum standards of veterinary education regulations, shall have been prepared by an architect registered with the Council of Architecture constituted under the Architects Act, 1972 (20 of 1972), and duly approved by the competent authority as designated by concerned State Government or Union territory.
