Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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]

State of Uttar Pradesh - Section

Section 15 in U.P. Pravidhik Shiksha (Committees and Sub-Committees, Affiliation of Institutions) Regulation, 2000

15. Recognition Committee.

- The Board shall also constitute a Recognition Committee which shall consist of,-
(1) Director, Technical Education, Uttar Pradesh, Kanpur ... Chairman
(2) Director, Institute of Research and Development Training,Kanpur ... Member
(3) Chief Engineer, Public Works Department or his representativenot below the rank of Superintending Engineer ... Member
(4) Chief Engineer, State Electricity Board or his representativenot below the rank of Superintending Engineer ... Member
(5) Chief Engineer, Jal Nigam, Uttar Pradesh, or hisrepresentative not below the rank of Superintending Engineer ... Member
(6) Regional Officer, All India Council of Technical Education,Regional Office, Kanpur ... Member
(7) One Member of the Legislative Assembly, Uttar Pradesh fromamongst such Members of the Board ... Member
(8) Director Electricity Safety, Uttar Pradesh, Lucknow ... Member
(9) One Principal of the Polytechnic from amongst such Members ofthe Board ... Member
(10) Secretary, Board of Technical Education, Uttar Pradesh,Lucknow ... Member/ ... Secretary
(2)Whenever any reference regarding the recognition of any course of study or Institution is made to it, the Recognition Committee shall make its recommendation for consideration of the Board. The Committee may constitute a sub-committee of not less than three members to scrutinize the application for recognition on the same grounds as specified in Regulation 14.