Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(12) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009

(12)In cases, where the Regional Committee, after consideration of the report of the visiting team and other facts on record, is of the opinion that the institution does not fulfill the requirements for starting or conducting the course or for enhancement of intake, such an institution shall not be allowed any further opportunity for removal of deficiencies or inspection and the decision of the Regional Committee thereon shall be final, against which the institution may prefer an appeal under section 18 of the National Council for Teacher Education Act.