Section 10 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2016
10. Action in case of violation of Regulations.
- 10.1 Non-submission/submission of incomplete application for Extension of Approval. - The Technical Institutions shall upload the application in the prescribed format along with all relevant enclosures each year for Extension of Approval by the Council. The last date for receipt of such application shall be as mentioned in the schedule.Non-submission/submission of incomplete/submission of false information, while applying for Extension of Approval shall invite appropriate penal action against the Institution. The Institution shall be liable to any one or more of the following punitive actions by the Council:• Suspension of approval for NRI and supernumerary seats for one Academic Year• Reduction in sanctioned intake• No admission in one/more Courses for one Academic Year• Withdrawal of approval for Programme/Course• Withdrawal of approval of the Institution10.2Non-fulfillment of requirement of qualified Principal/Director. - Institutions not having qualified Principal/Director for a period, more than 12 months, shall be liable to any one or more of the following punitive actions by the Council:• Reduction in sanctioned intake• No admission for one Academic Year
