Section 4 in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019
4. Withdrawal of recognition.
- 4.1. Where the AICTE, on its own motion or on any representation received from any person, or any information received from any authority or a statutory body, or on the basis of any enquiry or inspection conducted by it, is satisfied that a Standalone Institution has contravened any of the provisions of these Guidelines and orders made or issued thereunder, or has submitted or produced any information and documentary evidence which is found to be false at any stage or any condition subject to which recognition has been granted, it may withdraw recognition of such Standalone Institution in respect of such programme(s) as it may specify, for reasons to be recorded in writing:4.1.1. Provided that no such order against the Standalone Institution shall be passed unless a reasonable opportunity of making a representation against the proposed order has been given to such Standalone Institution as per the Approval Process Handbook:4.1.2. Provided further that the order withdrawing or refusing recognition passed by the AICTE shall come into force with immediate effect.4.2If a Standalone Institution offers any programme in ODL mode after the coming into force of the order withdrawing recognition under guideline 4.1 or where a Standalone Institution offering a programme in ODL mode before the commencement of these guidelines, fails to obtain recognition under these guidelines for offering programmes in ODL mode for academic session immediately after the notification of guidelines and subsequent academic sessions, the Diploma/ Post Diploma Certificate/ Post Graduate Certificate/ Post Graduate Diploma obtained pursuant to such program shall not be treated as a valid qualification.4.3In the event of any Standalone Institution found offering programmes or courses in Open and Distance Learning mode without the approval of the AICTE or in violation of any of the provisions of these guidelines or orders made thereunder, the AICTE may -4.3.1. Issue Show Cause Notice or withdraw the recognition for an academic session or withdraw the recognition, maximum up to next five academic sessions or withdraw the recognition permanently;4.3.2. Lodge a First Information Report (FIR) against the officials or management of the errant Standalone Institution to take action as per law, if in spite of the above, the Standalone Institution is found continuing the violations;4.3.3. Withhold or debar from receiving funding from AICTE;4.3.4. Take action as per the provisions of the Act or Guidelines/ Instructions/Regulations as applicable for the Standalone Institutions.
