Section 10 in University Grants Commission (Redress of Grievances of Students) Regulations, 2019
10. Consequences of Non-Compliance.
- The Commission shall in respect of any institution, which willfully contravenes these regulations or repeatedly fails to comply with the recommendation of the Ombudsperson or the Grievance Redressal Committee(s), as the case may be, proceed to take one or more of the following actions, namely:(a)withdrawal of declaration of fitness to receive grants under section 12B of the Act;(b)withholding any grant allocated to the Institution;(c)declaring the institution ineligible for consideration for any assistance under any of the general or special assistance programs of the Commission;(d)informing the general public, including potential candidates for admission, through a notice displayed prominently in suitable media and posted on the website of the Commission, declaring that the institution does not possess the minimum standards for redressal of grievances;(e)recommend to the affiliating University for withdrawal of affiliation, in case of a college;(f)take such action as it may deem necessary, appropriate and fit, in case of an institution deemed to be University;(g)recommend to the Central Government, if required, for withdrawal of declaration as institution deemed to be a University, in case of an institution deemed to be University;(h)recommend to the State Government to take necessary and appropriate action, in case of a University established or incorporated under a State Act;(i)such other action as may be deemed necessary and appropriate against an institution for noncompliance.Provided that no action shall be taken by the Commission under this regulation, unless the institution has been given an opportunity to explain its position and an opportunity of being heard has been provided to it.
