Section 7(9) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(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.
