Section 1 in University Grants Commission (Establishment of and Maintenance of Standards in Private Universities) Regulations, 2003
1. Short title, application and commencement.
- 1.1. These regulations may be called the University Grants Commission (Establishment of and Maintenance of Standards in Private Universities) Regulations, 2003.1.2These shall apply to every private university established by or incorporated under a State Act, before or after the commencement of these regulations.1.3These shall apply to all the degrees/diplomas/certificates (including those offered in India in collaboration with foreign universities) offered under formal, non-formal or distance education mode by the private university.1.4These shall come into force on the date of their publication in the Gazette of India.1.5Any private university, which has started functioning before commencement of these Regulations, shall ensure adherence to these Regulations within a period of 3 months from the notification of these Regulations and confirm the compliance to the UGC. Failure to comply with this requirement, shall render any degree/diploma awarded by a private university as unspecified in terms of Section 22(3) of the UGC Act and shall invite penalty under Section 24 of the UGC Act.
