Section 8(8) in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2018
8.2A Faculty/ Employee working on Full Time basis in an Institution/ Organization and pursuing/ pursued any Full Time Course for the same duration as that of Regular Shift shall be considered as invalid for the purpose of employment/ higher studies. However, the Faculty/ Employee shall pursue a Course as Part Time for longer duration, in the same City.
