Section 1 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2020
1. Short Title, Application and Commencement.
- 1.1 These Regulations shall be called the All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2020.1.2These Regulations are applicable for the applications submitted by the Institutions/ Institutions Deemed to be University offering/ propose to offer a Technical Programme at Diploma/ Post Diploma Certificate/ Under Graduate Degree/ Post Graduate Diploma/ Post Graduate Degree Level as under:a. Setting up a new Technical Institution;b. Extension of Approval based on Self-Disclosure;c. Introduction/ Continuation of seats for Non Resident Indian(s);d. Change of Site/ Location;e. Conversion of Diploma Level into Degree Level and vice-versa;f. To start new Programme/ Level in the existing Institutions;g. Merger of Institutions under the same Trust/ Society/ Company operating in the same Campus;h. Extension of Approval of the existing Institutions after a break in the preceding Academic Year/ Restoration of Intake;i. To start Diploma/ Degree in Pharmacy in existing Institutions;j. Introduction/ Continuation of supernumerary seats for Foreign Nationals/ Overseas Citizen of India (OCI)/ Persons of Indian Origin (PIO)/Children of Indian Workers in Gulf Countries;k. Conversion of Women's Institution into Co-ed Institution and vice-versa;l. Increase in Intake/ Additional Course(s);m. Introduction of Integrated/ Dual Degree Course;n. Closure of the Institution;o. Conversion of PGDM Course(s) into MBA Course(s) and vice-versa;p. Closing of MCA Course and Introduction of MBA/ PGDM Course and vice-versa;q. Conversion of Courses into allied Vocational Courses;r. Introduction/ Continuation of Fellow Program in Management;s. Change in the Name of the Course(s)/ Merger of the Courses/ Reduction in Intake/ Closure of Programme(s)/ Course(s);t. Change in the Name of the Institution or affiliating University/Board/ Change of type of Institution;u. Change in the Minority Status of the Institution;v. Change in the Name of the Bank;w. Change in the Name of the Trust/ Society/ Company;x. Extended EoA;y. Collaboration and Twinning Programme between Indian and Foreign Universities/ Institutions in the field of Technical Education, Research and Training;z. Introduction of Open and Distance Learning Courses/ Extension of Approval of the Courses/ Increase in Approved Intake in the Courses/ Introduction of new Courses/ Closure of Courses in Open and Distance Learning mode; and aa. Introduction of Vocational Education Courses/ Extension of Approval of the Courses/ Increase in Approved Intake in the Courses/ Introduction of new Courses/ Closure of Vocational Courses.1.3These Regulations shall come into force with effect from the date of their publication in the Official Gazette.1.4In compliance to the order dated 08.11.2019 passed by the Hon'ble Supreme Court of India in CA No.364/ 2005, for the Institutions intending to offer/ offering Courses in Architecture Programme, approval by the Council of Architecture is mandatory, however interested Institutions may apply to the AICTE for approval.
