Section 7 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
7. Procedure for evaluation of the application for recognition.
(1)On receipt of an application in the specified Form along with the prescribed fee, the Central Government shall refer such application to the Council for evaluation and recommendations and all applications under these rules shall be processed according to the time-schedule specified in Schedule I.(2)The Council shall scrutinise the applications and any application that is found incomplete in any respect or where the applicant does not meet the eligibility or qualification criteria, shall be returned by the Council to the applicant, with a copy marked to the Central Government, pointing out the deficiencies observed in the application during the scrutiny and giving an opportunity to the applicant to rectify the said deficiencies within the time specified in Schedule I.(3)The applications which are found complete and where the applicant fulfills the criteria under rule 4 and 5, shall be placed before the Executive Committee of the Council constituted under section 12 of the Act, which shall examine the said applications on the basis of the requirements stipulated in these rules and the requirements under the minimum standard of veterinary education regulations.(4)Upon examination of the application, if the Executive Committee decides that it is a fit case for conducting physical inspection of the Veterinary College, it shall depute such number of inspectors as if deemed necessary for inspection of the Veterinary College in accordance with the provision of section 19 of the Act, the minimum standard of veterinary education regulations and the Veterinary Council of India (Inspectors and Visitors) Regulations, 1991.(5)Where the Council forms an opinion that the application shall be rejected without conducting a physical inspection, it shall reject the application giving sufficient reasons and intimate the applicant of such rejection with a copy to the Central Government.(6)After the inspection is completed, the inspectors shall prepare a report on the adequacy of the standards of veterinary education including infrastructure, staff, equipment, accommodation, training and other facilities available at the Veterinary College and shall submit the same to the Executive Committee of the Council.(7)The Executive Committee, after considering the report mentioned in sub-rule (6), shall send a copy of the said report, with such remarks as may be necessary, to the applicant seeking comments on the contents of the said report and a copy of the inspection report shall also be forwarded by the Council to the concerned University.(8)After receipt of the comments from the Veterinary College, the Council shall forward the inspectors' report mentioned in sub-rule (6), along with the Executive Committee's remarks and the comments received from the applicant to the Central Government with a recommendation whether to issue a Letter of Intent to the applicant or not.(9)Where the Council recommends issuance of the Letter of Intent to the Central Government, it shall along with its recommendation also specify such additional requirements that need to be fulfilled by the applicant or such deficiencies that need to be cured, before a Letter of Permission can be granted in favour of the applicant by the Central Government.(10)Where the Council recommends to the Central Government against the issue of Letter of Intent to the applicant, it shall submit its reasons for such recommendation in writing and the Central Government may, decide to issue a Letter of Intent to the applicant despite the recommendation to the contrary received from the Council.(11)The Letter of Intent issued by the Central Government shall, inter alia, contain details of such additional requirements or deficiencies as communicated to it by the Council in addition to any other conditions or modifications, including the submission of bank guarantee by applicants not falling under clauses (i) and (ii) of rule 4, as required under these rules, as the Central Government may deem fit to impose for grant of the Letter of Permission :Provided that the applicants falling under clauses (i) and (ii) of rule 4 shall be exempted from submission of such bank guarantee subject to that they submit an undertaking from the concerned University and the Chief Secretary of the concerned State or the equivalent official of the concerned Union territory, as the case may be, to ensure compliance of minimum standard of veterinary education regulations in the Veterinary College at all times and a copy of the Letter of Intent shall also be forwarded by the Central Government to the Council and the concerned University.(12)The applicant shall be required to convey its acceptance of the Letter of Intent, in writing, to the Central Government accompanied with documentary evidence of the applicant having satisfied the conditions stipulated in the Letter of Intent or an undertaking, in the form of an affidavit signed by a member of the governing body of the applicant, as the case may be, to meet such conditions and the acceptance received from the applicant shall be forwarded by the Central Government to the Council for its consideration for the purpose of making appropriate recommendation to the Central Government regarding the issuance of Letter of Permission to the applicant.(13)Subject to the applicant meeting the conditions laid down in the Letter of Intent or its undertaking in writing to meet the conditions and comply with the modifications and other additional requirements contained in the Letter of Intent, and submission of the bank guarantee as required (if applicable), the Council shall send its recommendation in writing to the Central Government recommending the grant or otherwise of the Letter of Permission to the applicant and such recommendation shall also include the number of seats in the Veterinary College proposed to be established by the applicant may be allowed to have in its first two academic years.(14)On recommendation of the Council, the Central Government may issue a Letter of Permission to the applicant permitting the applicant to admit students to the Veterinary College in accordance with these rules and a copy of the Letter of Permission shall also be forward by the Central Government to the Council and the concerned University.(15)Where the Council recommends against the grant of the Letter of Permission to the applicant, it shall convey its reasons for such recommendation to the Central Government in writing.(16)If the Central Government decides not to issue the Letter of Permission, its decision along with the recommendation received from the Council shall be conveyed to the applicant, with a copy to the Council and the concerned University, and the bank guarantee furnished by the applicant at the time of making such application shall be released in favour of the applicant.Provided, the fee paid by the applicant along with the application shall not be refunded.
