Section 17 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
17. Inspection of Veterinary Colleges or Veterinary Institutions already included in the First Schedule.
(1)The Veterinary Institutions or Veterinary Colleges which are already included or Veterinary Qualifications which are already granted in the First schedule,, shall be inspected by the Council from time to time, in accordance with the provisions of sections 19 or 20 of the Act and the Veterinary Council of India (Inspectors and Visitors) Regulations, 1991, to oversee the compliance of these rules and minimum standard of veterinary education regulations.(2)In the event of the inspection being conducted by Inspectors, the inspection report shall be placed before the Executive Committee of the Council, while in the event of inspection by Visitors, the inspection report shall be submitted to the President of the Council in confidence.(3)If upon considering the inspection report, the Council comes to a conclusion that the circumstances as laid down in clauses (a) of sub-sections (1) and (2) of section 21 of the Act exist in respect of the Veterinary Institution or Veterinary College inspected by the Council, the Council shall make a representation to that effect to the Central Government.(4)If upon consideration of such representation, the Central Government concludes it to be a fit case, it may, within thirty days of the receipt of the representation from the Council, send the said representation to the concerned State Government through the Secretary, Department of Animal Husbandry of the State in which the Veterinary College or Veterinary Institution is situated for further action.(5)The concerned State Government shall, within thirty days of the receipt of the representation from the Central Government, forward the said representation along with such remarks as it may choose to make to the concerned Veterinary College or Veterinary Institution, requiring the concerned Veterinary College or Veterinary Institution to submit its explanation to the State Government within thirty days of the receipt of the said representation from the State Government.(6)Within fifteen days of the receipt of the explanation or, where no explanation is submitted within the period specified in sub-rule (5) hereinabove, then on expiry of that period, the State Government shall make its recommendation to the Central Government regarding the de-recognition of the concerned Veterinary College or Veterinary Institution.(7)Within fifteen days of the receipt of the recommendation from the State Government, the Central Government may, if it deems fit, constitute an inquiry committee to make such inquiries into the standards of the concerned Veterinary College or Veterinary Institution as may be necessary and of the inquiry committee constituted under this rule shall submit its report within twenty one days of its constitution.(8)Subject to the report submitted by the inquiry committee, the Central Government may, by notification in the Official Gazette, direct that an entry shall be made in the appropriate Schedule against the concerned Veterinary College or Veterinary Institution declaring that a Veterinary Qualification granted to students of the concerned Veterinary College or Veterinary Institution shall be a recognised Veterinary Qualification only when granted before a specified date:Provided further that before issuing such notification the Central Government may consult the Indian Council of Agricultural Research.Provided that the Central Government may issue such notification without constituting any inquiry committee if in its opinion the recommendation received from the concerned State Government is adequate for the purpose.(9)The copies of the notification issued by the Central Government under sub-rule (8) shall be sent to the Council, the concerned State Government, the concerned Veterinary College or Veterinary Institution and the concerned University within three days of the publication of the notification in the Official Gazette.
