Section 7 in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014
7. Constitution of Appellate Committee.
(1)There shall be constituted a Committee to be called the Appellate Committee consisting of following members, namely:-(i)Principal Secretary to the Government of Gujarat, Education Department;(ii)Director,. Indian Institute of Technology, Gandhinagar;(iii)Director, Indian Institute of Information Technology, Vadodara;(iv)Director, Indian Institute of Management, Ahmedabad.(2)Any College, Institution or the Private University aggrieved by the decision of the State Government rejecting the proposal, may prefer an appeal to the Appellate Committee within 30 days from date of the receipt of decision disqualifying it by the High Level Committee or the order rejecting the application, for reconsideration of the decision of the rejection.(3)On receipt of the appeal preferred under sub-rule (2), the Appellate Committee shall scrutinize the proposal afresh and after consideration if it is satisfied that there are sufficient reasons for reconsideration of the proposal, it may refer the proposal back with its recommendation to the State Government to reconsider its decision.(4)The Appellate Committee shall inspect all the issues of alleged irregularities brought to the notice of the State Government and recommend as deemed fit, the actions, ranging from revocation of the eligibility of autonomy to conditional continuance on specific terms and impose penalty up to Rs. 20.00 lakhs.
