Section 5(2) in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
(2)Every application under sub-clause(1) shall be submitted by a Government or Semi- Government agency in a form specified by the Commission through a public notification and shall be accompanied by the following, namely:-(a)duly certified copy of memorandum of association/articles of association or the instrument of trust if the applicant is a registered Society/Company or a Trust respectively, in which the main function shall be to conduct assessment and accreditation of academic institutions;(b)details of members of the authorities of the Society/Company/Trust;(c)details of infrastructure and employees of the applicant;(d)details of demonstrable capabilities and experience in higher education consulting and quality enhancement and experience in authentication or assessment in higher education undertaken/ expertise available with it;(e)a detailed mechanism for detecting any potential conflict of interest between the applicant or its employees or experts and an HEI;(f)a credible mechanism for transparency in respect of the financial status and financial dealings of the applicant;(g)a reliable public information disclosure policy for assessment and accreditation of any Higher Educational Institution or any programme(s) conducted therein;(h)complete processes and procedures to be followed by the applicant in the assessment and accreditation of any Higher Educational Institution or any programme conducted therein;(i)option by the AAA to get empanelled as an accrediting agency to carry out Institutional level and / or programme level accreditation.(j)such other documents as may be specified by a public notification by the Commission.
