Section 9 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2016
9. Penalty.
- An Institution running any technical Programme in violation of these Regulations, shall be liable for initiation of legal action including Withdrawal of Approval, if any, and/or legal criminal action by the Council against the Institution and/or its Promoter Society/Trust/Company and individuals associated, as the case may be.Further that, if any Technical Institution contravenes any of the provisions of these Regulations, the Council after making such inquiry as it shall consider appropriate and after giving Technical Institution concerned an opportunity to clarify the matter, shall take any or all actions as specified in the Approval Process Handbook and as the case may be.
