Section 4 in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
4. Setting up of an Accreditation Advisory Council by Commission for Recognition of AAAs.
- 4.1. To advise the Commission on functions referred at 4.3 below, the Commission shall appoint an Accreditation Advisory Council (AAC) comprising up to 10 members who shall be distinguished academicians, experts in the field of higher education, assessment and accreditation. Initially, Members of the AAC shall be identified and recommended by a Committee appointed by the Ministry of Human Resource Development through a well defined credible transparent and merit based process.4.2The AAC shall follow a transparent and merit-based process of selection of AAAs and make recommendation to the Commission for registration. The Commission shall thereupon notify the AAAs.4.3Commission in consultation with the AAC shall, subject to the provisions of these regulations and of those made under any law for the time being in force by the appropriate statutory regulatory authority, take measures to develop and regulate the process of assessment and accreditation of Higher Educational Institutions (HEIs) and programme(s) conducted therein., and to monitor the functioning of AAAs.4.4Without prejudice to the generality of the foregoing provisions, the measures referred to in sub-clause(1) of clause (3), may, inter alia, provide for all or any of the following matters, namely:-(a)regulate AAAs (registration of the assessment and accreditation agencies);(b)lay down norms and processes for assessment and accreditation of academic quality in HEI(s) or of programme(s) including Technical Education Programmes conducted therein, by AAAs;(c)undertake periodical review of norms and policies referred to in sub-clause mentioned above at (b);(d)lay down a code of ethics;(e)undertake audit of AAAs, disclosure of information and evolving of transparency in the processes of assessment and accreditation;(f)lay down policies for providing information to the public in regard to all aspects of quality and performance of HEI(s) and programme(s) conducted therein;(g)determine levying of fees or other charges for carrying out assessment and accreditation under these Regulations;(h)advise the Central Government or any State Government or the appropriate statutory regulatory authority on any policy matter concerning assessment and accreditation which may be referred to it;(i)monitor adherence to such norms, guidelines and standards of academic quality, as may be specified under any law for the time being in force by the appropriate statutory regulatory authority in HEIs;(j)perform such other functions as may be prescribed by Commission.
