Section 12 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2020
12. Complaint Cases.
- All Institutions shall have Grievance Redressal mechanism as notified by the Council.In case of receipt of any complaint(s) about an Institution, the same shall be processed by Public Grievance Redressal Cell (PGRC), AICTE.The complaint shall be placed before a Standing Complaint Scrutiny Committee (SCSC) and the Complainant may be called (at his/ her own cost), if necessary. Based on the recommendation of SCSC, a warning or Show Cause Notice may be issued to the Institution or EVC may be conducted and processed further as per Clause 6.3.b of these Regulations. If necessary, the complainant may be called to appear before Standing Hearing Committee at his/ her own cost.As per CVC guidelines Anonymous/ Pseudonymous complaints shall not be processed.
