Section 30(3) in The National Council For Teacher Education Act, 1993
(3)On the expiry of the period of supersession specified in the notification issued under sub-section (1), the Central Government, may¬-(a)extend the period of supersession for such further period as it may consider necessary; or(b)reconstitute the Council in the manner provided in section 3.[30-A. Penalty for contravention of section 17-A.- An institution which contravenes section 17-A shall be liable to pay to the Council a penalty of an amount equal to double the amount received from each student against his admission in such institution:Provided that before imposing any penalty, the Council shall give to the institution concerned a reasonable opportunity of being heard.]
