Section 3 in All India Council for Technical Education (Redressal of Grievance of Students) Regulations, 2019
3. Definition.
- In These Regulations, Unless The Context Otherwise Requires:(a)"Act" means the All India Council for Technical Education Act, 1987;(b)"Council" means the All India Council for Technical Education;(c)"UGC" means University Grants Commission;(d)"Technical Education" means programs of education as defined under section 2(g) of the All India Council for Technical Education, Act, 1987;(e)"Technical Institution" means an Institution as defined under section 2(h) of the All India Council for Technical Education, Act, 1987;(f)"University" means a university established or incorporated by or under a Central Act or State Act and includes an institution deemed to be university declared as such under section 3 of the UGC Act, 1956.(g)"Aggrieved student" means a student, who has any complaint in the matters relating to or connected with the grievances defined under these Regulations.(h)"Declared admission policy" means such policy, including the process there under, for admission to a course or program of study as may be offered by the institution by publication in the prospectus of the institution;(i)"Grievance" means and includes, complaint(s) made by an aggrieved student(s) in respect of the following namely:i. admission contrary to merit determined in accordance with the declared admission policy of the institution;ii. irregularity in the process under the declared admission policy of the institution;iii. refusal to admit in accordance with the declared admission policy of the institution;iv. non-publication of prospectus by the institution, in accordance with the provisions of these Regulations;v. publication by the institution of any information in the prospectus, which is false or misleading, and not based on facts;vi. withholding of, or refusal to return, any document in the form of certificates of degree, diploma or any other award or other document deposited by a student for the purpose of seeking admission in such institution, with a view to induce or compel such student to pay any fee or fees in respect of any course or program of study which such student does not intend to pursue;vii. demand of money in excess of that specified to be charged in the declared admission policyof the institution;viii. violation, by the institution, of any law for the time being in force in regard to reservation of seats in admission to different category of students;ix. non-payment or delay in payment of scholarships or financial aid admissible to any student under the declared admission policy of such institution, or under the conditions, if any, prescribed by the Council;x. delay by the institution in the conduct of examinations, or declaration of results, beyond the schedule specified in the academic calendar of the institution, or in such calendar prescribed by the Council;xi. failure by the institution to provide student amenities as set out in the prospectus, or is required to be extended by the institution under any provisions of law for the time being in force;xii. non-transparent or unfair practices adopted by the institution for the evaluation of students;xiii. delay in, or denial of, the refund of fees due to a student who withdraws admission within the time mentioned in the prospectus, or as may be notified by the Council;xiv. complaints of alleged discrimination of students from Scheduled Castes, Scheduled Tribes, Other Backward Classes, Women, Minority or persons with disabilities categories;xv. denial of quality education as promised at the time of admission or required to be provided; and xvi. harassment or victimization of a student,other than cases of harassment, which are to be proceeded against under the penal provisions of any law for the time being in force.(j)"Student Grievance Redressal Committee" means a Committee constituted under these Regulations;(k)"Ombudsperson" meansthe Ombudsperson appointed under these Regulations;(l)"Prospectus"means and includes any publication, whether in print or otherwise, issued for providing fair and transparent information, relating to an institution, to the general public (including to those seeking admission in such institution) by such institution or any authority or person authorized by such institution to do so;(m)"Region" means a geographical territory, comprising of States, so determined, for the purpose of facilitating enforcement of these Regulations; namely, Central Region comprising Madhya Pradesh, Gujarat and Chhattisgarh; Eastern Region comprising Andaman and Nicobar, Sikkim, Orissa, Jharkhand, Assam, Manipur, Nagaland, Mizoram, Tripura, Meghalaya, Arunachal Pradesh, West Bengal; Northern Region comprising Bihar, Uttar Pradesh, Uttarakhand; North West Region comprising Chandigarh, Haryana, Jammu and Kashmir, Ladakh, Delhi, Punjab, Rajasthan, Himachal Pradesh; Southern Region comprising Tamil Nadu, Puducherry; South Central Region comprising Andhra Pradesh, Telengana; South Western Region comprising Karnataka, Lakshadweep, Kerala; and Western Region comprising Goa, Maharashtra, Daman and Diu, Dadra and Nagar Haveli.(n)"State" means a State specified in the First Schedule to the Constitution of India and includes a Union territory;(o)"Student" means a person enrolled, or seeking admission to be enrolled, in any institution to which these Regulations apply;
