Section 17(8) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(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.
