Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 8 in All India Council for Technical Education (Categorization of Standalone Institutions for Grant of Graded Autonomy) Guidelines, 2019 8. Change in parameters/requirements, if any, for eligibility under Category-I or Category-II of Standalone Institutions. - Whenever there is a change in the categorization parameters as detailed in Regulation (3) above, it shall be notified by the AICTE separately.
