(1)The Council may inspect the recognised institutions in the manner specified in sub-rules (2) to (8).(2)The Council shall approve a panel of names of experts in teacher education or educational administration who may be able to inspect the recongnized institutions. The Chairman shall nominate at least two persons out of the panel of experts to a inspection team.(3)The Council shall give a notice of its intention to the institutions alongwith a questionnaire in Form-IV seeking information within fifteen days on all relevant matters relating to the institution.(4)On receipt of the completed questionnaire, the Council shall communicate the names of the members of inspection team and the date of inspection to the institution.(5)The institution to be inspected shall nominate its one officer or employee, to be associated with the inspection team.(6)The inspection team shall ascertain as to whether the institution is functioning in accordance with the provisions of the Act and the rules and regulations made thereunder.(7)The members of the inspection team may, if deem necessary, interact with the faculty members and other employees of the institution.(8)The inspection team shall submit its report to the Council within a period of fifteen days from the last day of the inspection.][9. Fees. - Every application made under sub-section (1) of section 14 to the concerned Regional Committee for obtaining grant of recognition under the Act by any institution offering or intending to offer a course or training in teacher education on or after the appointed day and every application made under Sub-section (1) of Section 15 to the concerned Regional Committee for grant of permission for starting any new course or training in teacher education or for increasing intake in respect of an existing course by a recognized institution shall be accompanied by a fee of Rs. 40,000:Provided that Government institutions shall be exempt from payment of the fee under this rule.] [Substituted by Notification No. G.S.R. 801 (E) dated 6.10.2003 (w.e.f. 3.12.1997)][10 (1) Any person aggrieved by a refusal order made under Section 14 or Section 15 or withdrawal order made under Section 17 of the NCTE Act, may prefer an appeal in Form I or Form II appended to these Rules, to the Council within Sixty days of issue of such orders, along with a fee of Rs. 10,000/- payable online with the submission of appeal :Provided that an appeal may be admitted after the expiry of the said period of sixty days, if the appellant satisfies the Council that he had sufficient cause for not preferring the appeal within the period of limitation of sixty days.(2)The appeal may be submitted electronically through online mode on the website of National Council for Teacher Education along with processing fee of Rs. 10,000/-. The appellant shall download the filled in online application and post two sets of hard copies accompanied with the requisite documents, to the Member Secretary, NCTE, New Delhi within two days of online submission of the appeal.]
