Section 7 in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009
7. Processing of Application.
(1)The applicant institutions shall ensure on-line submission of applications complete in all respects along with hard copy of the application and other documents specified below. However, in case of any inadvertent omissions or deficiencies in the documents submitted, the office of the Regional Committee shall point out the deficiencies within 45 days of the receipt of the applications, which the applicants shall remove within 60 days from the date of receipt of communication of deficiencies, if any. The on-line application [should be followed by submission of following documents which should be dispatched within seven days of submission of the application] [Substituted, by Notification No. 51-1/2009/NCTE (N & S), dated 25 November, 2010 for, published in the Gazette of India, Extra., Part III, Section 4, dated 26 November, 2010 for the words 'with separate submission of the following documents only, shall be considered as complete application].(i)[the copy of the print-out of the application submitted online in triplicate] [Substituted, by Notification No. 51-1/2009/NCTE (N & S), dated 23 July, 20.10 for, 'Application in triplicate on the prescribed format' (w.e.f. 27 July, 2010).].(ii)Processing Fees as provided under Rule 9 of the National Council for Teacher Education Rules, 1997 as amended from time to time(iii)Fixed Deposit Receipt for Rs. 5.00 lacs and 3.00 lacs of a Nationalised Bank towards Endowment and Reserve Funds, respectively.(iv)Certified copy of the registered land documents issued by the competent authority(v)Approved building plan by the competent civil authority.(vi)Notarized copy of Change of Land Use Certificate issued by the competent authority.(vii)Affidavit in the prescribed form on Rs. 100/- stamp paper duly attested by Oath Commissioner or Notary Public, stating the precise location of the land (village, district, state etc.), the total area in possession, the permission of the competent authority to use the land for educational purposes and mode of possession i.e. ownership or lease.[(1-A) (i) The application shall be summarily rejected under one or more of the following circumstances-(a)the processing fee, as provided under Rule 9 of the National Council for Teacher Education Rules, 1997 is not furnished on or before the date of submission of online application;(b)Hard copy in triplicate of the online application is not dispatched within 7 days of the submission of the online application;(c)Copy of the registered land documents issued by the competent authority indicating that the society/ institution applying for the course possessed hind on the date of application is not dispatched within 7 days of the submission of the online application;(ii)The Regional Committee shall, after recording reasons for rejection under the circumstances referred to in Clause (i) above, return the application to the applicant and refund the processing fees within 30 days of the online application;(iii)In case of the documents specified at SI. No. (iii) to (vii) in sub-section (1) are not dispatched within seven days, or if the documents so submitted are found to be deficient in any manner, the Regional Committee shall treat them as removable deficiencies and communicate the same to the institution for removal of deficiencies in accordance with the time limit mentioned in sub-regulation (i).](1-B) Furnishing any wrong information or concealment of facts in the application, which may have bearing on the decision making process or the decision pertaining to grant of recognition, shall result in withdrawal of recognition of the institution besides other legal action against its management; order of withdrawal of recognition shall be passed after affording reasonable opportunity of hearing through a show cause notice to the institution.(2)A written communication alongwith a copy of the application form submitted by the institution(s) shall be sent by the office of Regional Committees to the State Government or Union Territory Administration concerned within 30 days from the receipt of application, in chronological order of the receipt of the original application in the Regional Committee.(3)On receipt of the communication, the State Government or Union Territory Administration concerned shall furnish its recommendations or comments on the applications to the office of the Regional Committee concerned within 45 days from the date of issue of the letter to the State Government or Union Territory. In case, the State Government or Union Territory Administration is not in favour of recognition, it shall provide detailed reasons or grounds thereof with necessary statistics, which shall be taken into consideration by the Regional Committee concerned while; disposing of the application.(4)If the recommendation of the State Government is not received within a period of 45 days from the date of the issue of letter to the State Government, the Regional Committee concerned shall send a reminder to the State Government providing further time of another 30 days from the date of issue of the reminder letter to furnish their comments on the proposal. Thereafter, on expiry of this period, the matter shall be placed before the Regional Committee alongwith the recommendation of the State Government, if received. Placing the application before the Regional Committee shall not be deferred on account of nonreceipt of comments or recommendation of the State Government. After consideration of the recommendation of the State Government or on its own merits, the Regional Committee concerned shall decide that institution shall be inspected by a team of experts called visiting team with a view to assess the level of preparedness of the institution to commence the course, inspection shall not be subject to the consent of the institution, rather the decision of the Regional Committee to cause the inspection shall be communicated to the institution with the direction that the inspection shall be caused on any day after 10 days from the date of communication by the Regional Office. The Regional Committee shall ensure that inspection is conducted ordinarily within 30 days.from the date of this communication to the institution. The institution shall be required to provide details about the infrastructure etc. on the duly filled up proforma available on National Council for Teacher Education web-site to the visiting team, at the time of inspection along with building completion certificate issued by the competent civil authority, if not submitted earlier. The Regional Committee shall organise such in spec dons strictly in chronological order of the receipt of application for the cases approved by the Regional Committee for Inspection. The members of the visiting team for inspection shall be decided by the Regional Committee, out of the panel of experts approved by it, and in accordance with the visiting team policy of National Council for Teacher Education.(5)At the time of- the visit of the team of experts to an institution, the institution concerned shall arrange for the inspection to be videographed in a manner that all important infrastructural and instructional facilities are videographed along with interaction with the management and the faculty, if available at the time of such visit. The visiting teams, as far as possible, shall finalise and courier their reports alongwith the video tapes on the same day :Provided that the videography should clearly establish the outer view of the building, its surroundings, access road and important infrastructure including classrooms, labs, resource rooms, multipurpose hall, library etc. The visiting team shall ensure that the videography is done in a continuous manner, the final unedited copy of the videography is handed over to them immediately after its recording and its conversion to a CD should be done in the presence of visiting team members :Provided further that at the time of inspection for new courses or enhancement of intake of the existing course, the visiting team shall verify the facilities for existing teacher education courses accorded recognition by National Council for Teacher Education and would ascertain the fulfillment and maintenance of Regulations and Norms and Standards for the existing courses as well.(6)The application and the report alongwith the video tapes or CDs etc of the visiting team shall be placed before the Regional Committee concerned for consideration and appropriate decision.(7)The Regional Committee shall decide grant of recognition or permission to an institution only after satisfying itself that the institution fulfills all the conditions prescribed by the National Council for Teacher Education under the National Council for Teacher Education Act, Rules or Regulations, including, the norms and standards laid down for the relevant teacher education programme or course.(8)In the matter of grant of recognition, the Regional Committees shall strictly act within the ambit of the National Council for Teacher Education Act, 1993, the National Council for Teacher Education Rules, 1997 as amended from time to time and the Regulations made under the National Council for Teacher Education Act, 1993 including the norms and standards for various teacher education programmes and shall not make any relaxation thereto. The Regional Director, who is the convener of the Regional Committee, while putting up the proposals to the Regional Committee, shall ensure that the correct provisions in the National Council for Teacher Education Act, Rules and Regulations including Norms and Standards for various Teacher Education Programmes are brought to the notice of the Regional Committee to enable the Regional Committee to take appropriate decisions.(9)The institution concerned shall be informed, through a letter of intent, regarding the decision for grant of recognition or permission subject to appointment of qualified faculty members before the commencement of the academic session. The letter of intent issued under this clause shall not be notified in the Gazette but would be sent to the institution and the affiliating body with the request that the process of appointment of qualified staff as per policy of State Government or University Grants Commission or University may be initiated and the institution be provided all assistance to ensure that the staff or faculty is appointed as per National Council for Teacher Education norms within two months. The institution shall submit the list of the faculty, as approved by the affiliating body, to the Regional Committee.([Provided that in the case of Master of Education (M.Ed.) course the staff or the faculty may be appointed as per National Council for Teacher Education norms within a period of six months after issue of letter of intent net under this sub-regulation] [Proviso Inserted by Notification No. 51-1/2009/NCTE (N & S), dated 23 July, 2010 (w.e.f. 27 July, 2010).],(10)(i)All the applicant institutions shall launch their own website with hyperlink to National Council for Teacher Education and corresponding Regional Office website soon after the receipt of the letter of intent from the Regional Committee, as provided under sub-regulation (9) covering, inter alia, the details of the institution, its location, name of the course applied for wath intake, availability of physical infrastructure such as land, building, office, classrooms, and other facilities or amenities, instructional facilities such as laboratory', library etc. and the particulars of their proposed teaching faculty with photograph and non-teaching staff etc. with photographs, permanent account number or unique identity number of the teacher educators, whenever issued by National Council for Teacher Education, for information of all concerned. The information with regard to the following shall also be made available on the website-(a)Sanctioned programmes along with annual intake in the institution;(b)Name of faculty and staff in full as mentioned in school certificate along with their qualifications, scale of pay and photograph;(c)Name of faculty members who left or joined during the last quarter;(d)Names of students admitted during the current session along with qualification, percentage of marks in the qualifying examination and in the entrance test, if any, date of admission, etc.;(e)Fee charged from students;(f)Available infrastructural facilities;(g)Facilities added during the last quarter;(h)Number of books in the library, journals subscribed to and additions, if any, in the last quarter;(i)The institution shall be free to post additional relevant information, if it so desires (ii) Any wrong or incomplete information on website shall render the institution liable for withdrawal of recognition.(11)The institution concerned, after appointing the requisite faculty or staff as per the provisions of sub-regulation (9) and after fulfilling the conditions under sub-regulation (10), shall formally inform the Regional Committee concerned that the faculty has been appointed as per National Council for Teacher Education norms and has been approved by the affiliating body. The letter granting approval for the Selection or appointment of faculty shall also be provided by the institution to the Regional Committee with the document establishing that the Fixed Deposit Receipt of Endowment Fund and Reserve Fund have been converted into a joint account. The Regional Committee concerned shall then issue a formal order of recognition which shall be notified as per provision of the National Council for Teacher Education Act.(12)In cases, where the Regional Committee, after consideration of the report of the visiting team and other facts on record, is of the opinion that the institution does not fulfill the requirements for starting or conducting the course or for enhancement of intake, such an institution shall not be allowed any further opportunity for removal of deficiencies or inspection and the decision of the Regional Committee thereon shall be final, against which the institution may prefer an appeal under section 18 of the National Council for Teacher Education Act.(13)The reports of inspection of the institutions along with the names of the visiting team experts shall be made available on the Official website of the Regional Committee concerned after the same have been considered by the Regional Committee.
