Section 7(1) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009
(1)The applicant institutions shall ensure on-line submission of applications complete in all respects along with hard copy of the application and other documents specified below. However, in case of any inadvertent omissions or deficiencies in the documents submitted, the office of the Regional Committee shall point out the deficiencies within 45 days of the receipt of the applications, which the applicants shall remove within 60 days from the date of receipt of communication of deficiencies, if any. The on-line application [should be followed by submission of following documents which should be dispatched within seven days of submission of the application] [Substituted, by Notification No. 51-1/2009/NCTE (N & S), dated 25 November, 2010 for, published in the Gazette of India, Extra., Part III, Section 4, dated 26 November, 2010 for the words 'with separate submission of the following documents only, shall be considered as complete application].(i)[the copy of the print-out of the application submitted online in triplicate] [Substituted, by Notification No. 51-1/2009/NCTE (N & S), dated 23 July, 20.10 for, 'Application in triplicate on the prescribed format' (w.e.f. 27 July, 2010).].(ii)Processing Fees as provided under Rule 9 of the National Council for Teacher Education Rules, 1997 as amended from time to time(iii)Fixed Deposit Receipt for Rs. 5.00 lacs and 3.00 lacs of a Nationalised Bank towards Endowment and Reserve Funds, respectively.(iv)Certified copy of the registered land documents issued by the competent authority(v)Approved building plan by the competent civil authority.(vi)Notarized copy of Change of Land Use Certificate issued by the competent authority.(vii)Affidavit in the prescribed form on Rs. 100/- stamp paper duly attested by Oath Commissioner or Notary Public, stating the precise location of the land (village, district, state etc.), the total area in possession, the permission of the competent authority to use the land for educational purposes and mode of possession i.e. ownership or lease.[(1-A) (i) The application shall be summarily rejected under one or more of the following circumstances-(a)the processing fee, as provided under Rule 9 of the National Council for Teacher Education Rules, 1997 is not furnished on or before the date of submission of online application;(b)Hard copy in triplicate of the online application is not dispatched within 7 days of the submission of the online application;(c)Copy of the registered land documents issued by the competent authority indicating that the society/ institution applying for the course possessed hind on the date of application is not dispatched within 7 days of the submission of the online application;(ii)The Regional Committee shall, after recording reasons for rejection under the circumstances referred to in Clause (i) above, return the application to the applicant and refund the processing fees within 30 days of the online application;(iii)In case of the documents specified at SI. No. (iii) to (vii) in sub-section (1) are not dispatched within seven days, or if the documents so submitted are found to be deficient in any manner, the Regional Committee shall treat them as removable deficiencies and communicate the same to the institution for removal of deficiencies in accordance with the time limit mentioned in sub-regulation (i).](1-B) Furnishing any wrong information or concealment of facts in the application, which may have bearing on the decision making process or the decision pertaining to grant of recognition, shall result in withdrawal of recognition of the institution besides other legal action against its management; order of withdrawal of recognition shall be passed after affording reasonable opportunity of hearing through a show cause notice to the institution.
