Section 10 in Eastern Institute for Integrated Learning in Management University, Sikkim Act, 2006
10. National Accreditation.
(1)The University will seek, obtain and retaing accreditation from respective national accreditation bodies and be subject to relevant provisions of the University Grants Commission Act, 1956 and the Regulations/Guidelines made thereunder from time to time relating to private Universities.(2)The University shall obtain prior permission/ recognition from National Council for Teacher Education (NOTE) and Bar Council of India before commencing Teachers' Training programs and Law Education Program respectively for conferring graduate or post graduate degrees. For technical courses, prior permission of the All India Council for Technical Education (AICTE) shall be obtained. For other programs permission or recognition from concerned authorities/bodies, if required by any law for the time being in force, shall be obtained.(3)As regards other programs on technical education the relevant laws, rules, regulations etc. in the matter of obtaining approval/recognition or maintaining standards shall apply to the University.
