Section 6 in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
6. Duties and Obligations of Assessment & Accreditation Agencies.
- 6.1 (1) While undertaking assessment and accreditation of an HEI or programme(s) conducted therein, the AAA shall have regard to following principles in discharging its obligations for the advancement of knowledge, namely:-(a)advancement of academic quality;(b)enabling uniform reference of standards of academic quality in any class or classes of higher educational institutions or any programme(s) including Technical Education Programmes conducted therein;(c)informing stakeholders (including students and employers) about the quality of the Higher Educational Institution or any programme(s) conducted therein;(d)rendering assistance to Higher Educational Institution s in managing and enhancing their academic quality and work towards the development of explicit intended learning outcomes;(e)adherence to such other principles for advancement of knowledge which may evolve from time to time.(2)The AAA shall, while undertaking assessment or accreditation of Higher Educational Institutions or any programme(s) including Technical Education Programmes conducted therein, base their assessment on verifiable and objective criteria and follow the standards in respect of academic quality specified by the Commission.(3)Every AAA shall abide by the code of ethics as laid down by the Commission.6.2(1) Every AAA shall assess or accredit Higher Educational Institution or programme(s) including Technical Education Programmes conducted therein on an application made to it by such institution in such form and manner, and on payment of such fees as may be specified by the Commission through a public notification, and within ninety days from the date of such application.(2)The assessment or accreditation of Higher Educational Institution or a programme(s) conducted therein shall be done, based on data on performance parameters which are to be publicly disclosed, at such intervals and after such periods as are specified in the UGC (Mandatory Assessment and Accreditation) Regulations, 2012.(3)The AAA shall, while undertaking assessment or accreditation of a Higher Educational Institution or programme(s) in such institution, provide an opportunity to the stakeholders in the higher educational institution, including students and employees, to submit their views on matters of academic quality.(4)The AAA shall give a reasonable opportunity to the Higher Educational Institution to file suggestions or objections, if any, on the draft assessment or accreditation prepared by it and shall take note of such suggestions or objections, if any, while finalizing the assessment or accreditation of such institution or any programme(s) conducted therein.(5)The AAA shall publish on its website the assessment or accreditation undertaken together with all documents and reasons for such assessment or accreditation.(6)The AAA shall furnish to the Commission at such time and in such form and manner as may be specified by the Commission in a public notification or as the Commission may direct, such returns and statements and such particulars in regard to assessment or accreditation of higher educational institutions by such agency, as the Commission may, from time to time, require.(7)Without prejudice to the provisions of sub-clause (1), the AAA shall, within a period of ninety days after the end of each financial year, submit to the Commission a report along with audited statement of accounts in such form, as may be specified by the Commission in a public notification, giving a true and full account of its activities, policy and programmes in regard to accreditation of higher educational institutions by such agency during the previous financial year.
