Section 12(12) in The University Grants Commission (Promotion of Academic Integrity and Prevention of Plagiarism in Higher Educational Institutions) Regulations, 2018
12.1Penalties in case of plagiarism in submission of thesis and dissertations. - Institutional Academic Integrity Panel (IAIP) shall impose penalty considering the severity of the Plagiarism.i. Level 0: Similarities upto 10% - Minor Similarities, no penalty.ii. Level 1: Similarities above 10% to 40% - Such student shall be asked to submit a revised script within a stipulated time period not exceeding 6 months.iii. Level 2: Similarities above 40% to 60% - Such student shall be debarred from submitting a revised script for a period of one year.iv. Level 3: Similarities above 60% -Such student registration for that programme shall be cancelled.Note 1: Penalty on repeated plagiarism - Such student shall be punished for the plagiarism of one level higher than the previous level committed by him/her. In case where plagiarism of highest level is committed then the punishment for the same shall be operative.Note 2: Penalty in case where the degree/credit has already been obtained - If plagiarism is proved on a date later than the date of award of degree or credit as the case may be then his/her degree or credit shall be put in abeyance for a period recommended by the IAIP and approved by the Head of the Institution.
