Section 11 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015
11. Penalties.
- The Committee, if satisfied that any aided or unaided technical educational institution has violated any of the provisions of the Act or these regulations or relevant Go' eminent orders or is charging more fee than the fee fixed by the Committee or the institution is not providing educational facilities according to the norms of All India Council for Technical Education shall make a recommendation to the appropriate statutory body/State Government to impose any or all of the following penalties against the institution :-(1)fine,(2)closure of any course or reducing the intake of a course,(3)withdrawal of the affiliation or recognition of the institution,(4)any other penalty laid down by the Committee.
