Section 8(3) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(3)In case of applicants not falling under clauses (i) and (ii) of rule 4, the grant of the Letter of Permission shall also be subject to the applicant furnishing adequate documentary proof of having created a fixed deposit for a minimum duration of two years with a Scheduled bank equal to the amount of estimated annual salaries payable to the faculty proposed to be employed by the Veterinary College during its second academic year.
