Section 6 in University Grants Commission (Categorization of Universities (only) for Grant of Graded Autonomy) Regulations, 2018
6. Change in Category of Universities for non-maintenance of accreditation score or ranking as defined in Clause 3.
- 6.1 Universities under Category-I and Category-II shall continue to be in their respective categories as long as they maintain the required parameters related to accreditation score or international ranking as defined in Clause 3, as the case may be, for that category.6.2It shall be incumbent upon university to intimate the Commission its changed status within thirty days of such a change.6.3If university fails to maintain status in a category and moves down to a lower category, it shall not be entitled to enjoy any privileges already accorded to it from the day of such downgrading :Provided that any kind of initiatives taken under the privileges associated with erstwhile higher status shall be permitted to continue till their approved duration / logical conclusion, provided that the activity / action initiated has been communicated previously to the UGC :Provided further that if such university regains back its earlier higher status, the privileges of that higher category shall be restored from the day the status is changed.
