Section 17 in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019
17. Powers of inspection and calling for information.
- 17.1. The AICTE shall periodically review the performance of the Standalone Institution and for the purpose may direct the Standalone Institution to provide such information as it may require from the viewpoint of ensuring adherence of the guidelines by the Standalone Institution, and the Standalone Institution shall be under obligation to provide such information in such time period as may be specified.17.2Where the AICTE, either suo motu or on the basis of information received by it, considers it necessary, for reasons to be recorded in writing, may cause an inquiry through inspection or otherwise by such body of experts or as it may deem fit, to satisfy itself that all the mandatory requirements under these guidelines are being complied with by the Standalone Institution imparting programmes in ODL mode and take appropriate action to get compliance enforced against the erring Standalone Institution.PART-VI Miscellaneous
