Section 10 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
10. Grant of recognition to a Veterinary College or Veterinary Qualification by inclusion in the First Schedule.
(1)A provisionally recognized Veterinary College shall be required to apply to the Secretary, Department of Animal Husbandry, Dairying and Fisheries, Ministry of Agriculture and Farmers Welfare, Krishi Bhawan, New Delhi - 110011 in the specified Form - XI at least one year prior to the scheduled commencement of its fourth academic year for its inclusion in the First Schedule ('Application for final recognition').(2)The application for final recognition shall be accompanied with a Project Report showing that the said Veterinary College has all the necessary facilities, manpower and equipments as per the standards specified in the minimum standard of veterinary education regulations, and such other documents as may be specified in Form-XI and the application for final recognition shall be processed in accordance with Schedule-IV.(3)The procedure specified in rule 9 for scrutiny and examination of the renewal application, deputation of inspectors for inspecting the Veterinary College, inspection of the veterinary college, consideration of the inspection report by the Council, sending of the inspection report to the concerned Veterinary College and the University, receipt of comments from the Veterinary College on the inspection report, shall apply mutatis mutandis to the application for final recognition made in rule 10.(4)After consideration of the comments made by the Veterinary College on the inspection report, if any, the Council shall forward the inspection report, the comments received from the Veterinary College on the inspection report and its recommendation under sub-section (2) of section 15 of the Act whether to include the Veterinary College or the Veterinary Qualification in the First Schedule or not, to the Central Government and where the Council makes a recommendation against inclusion of the Veterinary College or the Veterinary Qualification in the First Schedule, it shall state its reasons for such recommendation in writing.(5)Based on the recommendation received from the Council, the Central Government may include the name of the Veterinary College or the Veterinary Qualification both in the First Schedule and shall issue a certificate of recognition to the Veterinary College and a copy of such certificate of recognition shall also be forwarded by the Central Government to the Council and the concerned University.(6)If the Central Government is of the view that the recognition under sub-section (2) of section 15 of the Act to any Veterinary Qualification shall not be granted, the reasons for such refusal shall be recorded and communicated to the applicant or the Veterinary College in writing, with copies to the Council and the concerned University.(7)If the Central Government decides to not grant recognition to a Veterinary College, the students of the said Veterinary College shall be shifted to a recognised Veterinary College as provided in these rules hereinafter.
