Section 17(17) in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019
17.2Where the AICTE, either suo motu or on the basis of information received by it, considers it necessary, for reasons to be recorded in writing, may cause an inquiry through inspection or otherwise by such body of experts or as it may deem fit, to satisfy itself that all the mandatory requirements under these guidelines are being complied with by the Standalone Institution imparting programmes in ODL mode and take appropriate action to get compliance enforced against the erring Standalone Institution.PART-VI Miscellaneous
