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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(c) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009

(c)Copy of the registered land documents issued by the competent authority indicating that the society/ institution applying for the course possessed hind on the date of application is not dispatched within 7 days of the submission of the online application;
(ii)The Regional Committee shall, after recording reasons for rejection under the circumstances referred to in Clause (i) above, return the application to the applicant and refund the processing fees within 30 days of the online application;
(iii)In case of the documents specified at SI. No. (iii) to (vii) in sub-section (1) are not dispatched within seven days, or if the documents so submitted are found to be deficient in any manner, the Regional Committee shall treat them as removable deficiencies and communicate the same to the institution for removal of deficiencies in accordance with the time limit mentioned in sub-regulation (i).]