Section 18 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
18. Restoration of recognition of de-recognised Veterinary College or Veterinary Institution.
- A de-recognised Veterinary Institution or Veterinary College, shall not be permitted to admit students for any of its academic years until such time that its recognition or the recognition of the Veterinary Qualification granted by it is restored.(1)An application for restoration of recognition of a de-recognised Veterinary Institution or Veterinary College may be made to the Secretary, Department of Animal Husbandry, Dairies and Fisheries, Ministry of Agriculture and Farmers Welfare, Krishi Bhawan, New Delhi - 110001 by furnishing a commitment in the form of an affidavit along with a detailed report, and such documents as may be necessary, for the removal of the deficiencies which had formed the basis of its de-recognition and the affidavit mentioned above shall be signed by a member of the governing body of the Veterinary Institution or Veterinary College duly authorised in this regard:(2)On receipt of application from the de-recognised Veterinary Institution or Veterinary College, the Central Government shall follow the similar procedure as applicable to grant of recognition to a Veterinary College by its inclusion in the First Schedule as specified in rule 10.Provided that the concerned State Government or University in case of Veterinary Institutions or Veterinary Colleges established by a State Government or a University, the said application for restoration of recognition shall be made through the concerned State Government or University, as the case may be, and the detailed report establishing the removal of deficiencies to be submitted along the application shall be duly authenticated, as the case may be.
