Section 9(1) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(1)The permission granted by the Letter of Permission shall be renewable for the third and fourth academic years subject to verification of the progress of the targets as submitted by the applicant as part of its application in Form-I as well as any targets specified in the Letter of Intent issued by the Central Government to the applicant.
