Section 10 in The University Grants Commission (Promotion of Academic Integrity and Prevention of Plagiarism in Higher Educational Institutions) Regulations, 2018
10. Departmental Academic Integrity Panel (DAIP).
- i. All Departments in HEI shall notify a DAIP whose composition shall be as given below:a. Chairman - Head of the Departmentb. Member - Senior academician from outside the department, to be nominated by the head of HEI.c. Member - A person well versed with anti plagiarism tools, to be nominated by the Head of the Department.The tenure of the members in respect of points 'b' and 'c' shall be two years. The quorum for the meetings shall be 2 out of 3 members (including Chairman).ii. The DAIP shall follow the principles of natural justice while deciding about the allegation of plagiarism against the student, faculty, researcher and staff.iii. The DAIP shall have the power to assess the level of plagiarism and recommend penalty(ies) accordingly.iv. The DAIP after investigation shall submit its report with the recommendation on penalties to be imposed to the IAIP within a period of 45 days from the date of receipt of complaint/initiation of the proceedings.
