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Union of India - Section

Section 6 in The University Grants Commission (Promotion of Academic Integrity and Prevention of Plagiarism in Higher Educational Institutions) Regulations, 2018

6. Curbing Plagiarism.

(a)HEI shall declare and implement the technology based mechanism using appropriate software so as to ensure that documents such as thesis, dissertation, publications or any other such documents are free of plagiarism at the time of their submission.
(b)The mechanism as defined at (a) above shall be made accessible to all engaged in research work including student, faculty, researcher and staff etc.
(c)Every student submitting a thesis, dissertation, or any other such documents to the HEI shall submit an undertaking indicating that the document has been prepared by him or her and that the document is his/her original work and free of any plagiarism.
(d)The undertaking shall include the fact that the document has been duly checked through a Plagiarism detection tool approved by the HEI.
(e)HEI shall develop a policy on plagiarism and get it approved by its relevant statutory bodies/authorities. The approved policy shall be placed on the homepage of the HEI website.
(f)Each supervisor shall submit a certificate indicating that the work done by the researcher under him/her is plagiarism free.
(g)HEI shall submit to INFLIBNET soft copies of all Masters, Research program's dissertations and thesis within a month after the award of degrees for hosting in the digital repository under the "Shodh Ganga e-repository".
(h)HEI shall create Institutional Repository on institute website which shall include dissertation/thesis/paper/publication and other in-house publications.