Section 9 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
9. Renewal of letter of permission.
(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.(2)All applications under these rules for renewal of the Letter of Permission shall be processed according to the time-schedule specified in Schedule III.(3)The applicant shall apply to the Secretary, Department of Animal Husbandry, Dairying and Fisheries, Ministry of Agriculture and Farmers Welfare, Krishi Bhawan, New Delhi - 110011, for renewal of the Letter of Permission at least one year prior to the scheduled commencement of its third academic year in Form - X.(4)Prior to making the application in Form-X, the applicant shall have to,(i)comply all the targets as projected by it in the detailed project report submitted along with Form-I as well as the targets specified in the Letter of Intent;(ii)recruit teaching and non-teaching staff required for the third academic year, as specified in minimum standard of veterinary education regulations and prepare a 'manpower recruitment programme' for implementation in the fourth academic year and in case of applicants not falling under clauses (i) and (ii) of rule 4, in addition to recruiting the teaching and non-teaching staff for the third academic year, the applicant shall also be required to submit as part of its application in Form-X, documentary proof of having created a fixed deposit for a minimum duration of two years with a Scheduled bank for an amount equivalent to the estimated cost of salaries and other benefits payable to the teaching staff for the fourth academic year.(5)Upon receipt of the renewal application, the Central Government shall forward the same to the Council and the Council shall, after conducting scrutiny of the application, depute such number of inspectors as 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.(6)The inspection of Veterinary College shall be conducted by the inspectors in accordance with the procedure specified in the Veterinary Council of India (Inspectors and Visitors) Regulations, 1991 and after the inspection is completed, the inspectors shall prepare an inspection 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 copy of such inspection report shall also be forwarded by the Council to the concerned University.(8)After receipt of the comments from the applicant, the Council shall forward the inspectors' report specified in sub-rule (6), along with the Executive Committee's remarks and the comments received from the Veterinary College, to the Central Government with a recommendation whether to renew the Letter of Permission granted to the Veterinary College or not.(9)Where the Council recommends against the renewal of the permission to the applicant, it shall convey its reasons for such recommendation to the Central Government in writing.(10)If the Central Government decides not to renew the permission, its decision along with the recommendation received from the Council shall be conveyed to the applicant, with copies to the Council and the concerned University.(11)If the Council recommends the renewal of the Letter of Permission to the applicant, the Central Government may renew the permission in favour of the applicant permitting the applicant to admit students to the Veterinary College for the third and fourth academic years and a copy of such renewal of Letter of Permission shall also be forwarded by the Central Government to the Council and concerned University(12)In the event of non-renewal of the Letter of Permission to a Veterinary College in respect of any succeeding academic year, the students of the said Veterinary College shall be shifted to a recognised Veterinary College as provided in these rules hereinafter.(13)If the application for renewal of permission of a Veterinary College is rejected, the applicant may apply again after removing the deficiencies which had caused the rejection of application for renewal and in case the Veterinary College is granted permission to admit students at a later stage, the case shall be treated as a fresh case and only such students as are admitted after the grant of permission or renewal by the Central Government shall be considered for the award of a Recognised Veterinary Qualification and the applicant shall have to procure an undertaking to this effect from the University to which it is affiliated.
