Section 51 in The Institute of Chartered Financial Analysts of India University Act, 2005
51. University to be subject to Standards of UGC.
- Notwithstanding anything contained in this Act, the establishment, maintenance of standards and any other matter concerning this University including affiliation of Colleges, constituent colleges, study centres, and regional centres shall be subject to the UGC (Establishment and Maintenance of Standards in Private Universities) Regulation, 2003 as amended from time to time and any other Regulation or direction as may be issued by the UGC from time to time.
