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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(11) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009

(11)In case of change of premises, prior approval of the Regional Committee concerned shall be necessary, which could be accorded after due inspection of the institution at the new site. Application for change of premises, in triplicate, in the specified format along with other relevant documents shall be submitted by the Institution to the Regional Office for prior approval of change of premises. The change can be permitted to a site which, if applied initially, could have qualified for establishment of an institution as per specified norms of National Council for Teacher Education. The change shall be displayed on website thereafter. The application for change of premises shall be accompanied by a demand draft of Rs. 40,000 (or as revised from time to time) of a Nationalised Bank drawn in favour of the Member Secretary, National Council for Teacher Education and payable at the city where the Regional Committee is located. The fee may also be paid online at the bank designated by National Council for Teacher Education.