Section 5 in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019
5. Appeals.
- 5.1. Any Standalone Institution aggrieved by an order of withdrawal of recognition under guideline 4.1 may prefer an appeal to the AICTE within a period of fifteen days.5.2No appeal after the expiry of the period prescribed, shall be accepted.5.3Every appeal made under these guidelines shall be accompanied by a copy of the order appealed against and payment of such fees as may be prescribed by the AICTE from time to time.5.4The procedure for disposing of an appeal shall be as laid down by the AICTE from time to time in Approval Process Handbook.5.5The AICTE may confirm or reverse the order appealed against.PART-III Maintenance of Infrastructural, Academic and Other Quality Standards By Standalone Institutions
