Section 02(16) in UGC (Institutions Deemed to be Universities) Regulations, 2019
16.0Power to Conduct Enquiry and Consequences of violation of Regulations.- 16.01 Where the Government or the Commission, as the case may be, receives information by way of a complaint or otherwise, that an Institution Deemed to be University has violated any of the provisions of these Regulations, it shall cause to conduct an enquiry into the facts of such information after issuing a notice to the said effect to the Institution Deemed to be University.
