Section 1688 in AICTE Regulations For Entry And Operation Of Foreign Universities In India Imparting Technical Education, 2003
1688.
Notification No.F. 37-3/Legal (vi) 2003, dated 3.4.2003.- In exercise of the powers conferred under clause (b), clause (f) clause (g) and clauses (n), (o) (p) of Section 10, read with Section 23 of the AICTE Act, 1987 (52 of 1987), the Council hereby makes these regulations with following broad objectives for regulating entry and operation of foreign universities/ institutions imparting technical education in India.Objectives:-(a)To facilitate collaboration and partnerships between Indian and foreign universities/institutions in the filed of technical education, research and training:(b)To systematize the operation of Foreign Universities/ Institutions already providing training and other educational service including that of coaching of students, in India leading to award of degree and diploma in technical education, either on their own or in collaboration with an Indian educational institution or with a private educational service provider, under any mode of delivery system such as conventional/formal, non-formal and distance mode;(c)To safeguard the interest of student's community in India and ensure uniform maintenance of norms and standards of AICTE;(d)To enforce accountability for all such educational activities by foreign universities/institutions in India;(e)To safeguard against entry of non-accredited universities/ institutions in the country of origin to impart technical education in India;(f)To safeguard the nation's interest and take punitive measures, wherever necessary, against the erring institutions, on case-to-case basis.
