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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(14) in National Council for Teacher Education (Recognition Norms and Procedure)Regulations, 2014

(14)
(i)All the applicant institutions shall launch their own website with hyperlink to the Council and corresponding Regional Office websites soon after the receipt of the letter of intent from the Regional Committee, covering, inter alia, the details of the institution, its location, name of the programme applied for with intake; availability of physical infrastructure, such as land, building, office, classrooms, and other facilities or amenities; instructional facilities, such as laboratory and library and the particulars of their proposed teaching faculty and nonteaching staff with photographs, for information of all concerned. The information with regard to the following shall also be made available on the website, namely:-
(a)sanctioned programmes along with annual intake in the institution;
(b)name of faculty and staff in full as mentioned in school certificate along with their qualifications, scale of pay and photograph;
(c)name of faculty members who left or joined during the last quarter;
(d)names of students admitted during the current session along with qualification, percentage of marks in the qualifying examination and in the entrance test, if any, date of admission and such other information;
(e)fee charged from students;
(f)available infrastructural facilities;
(g)facilities added during the last quarter;
(h)number of books in the library, refereed journals subscribed to, and additions, if any, in the last quarter.
(ii)The institution shall be free to post additional relevant information, if it so desires.
(iii)Any false or incomplete information on its website shall render the institution liable for withdrawal of recognition.