Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 7 in University Grants Commission (Admission To Specified Professional Programmes) Interim Regulations, 2003

7. Penalty.

- If it is found that any student has been admitted de hors merit, penalty shall be imposed on that Institution as per the provisions contained in the UGC Act and in appropriate cases recognition/affiliation may also be withdrawn...........................................Secretary