Section 3 in University Grants Commission (Minimum Qualifications Required For The Appointment And Career Advancement Of Teachers In Universities And Institutions Affiliated To It) Regulations, 2000
3.
Consequences of failure of universities to comply with recommendations of the Commission, as per provisions of Section 14 of the University Grants Commission Act, 1956:If any university grants affiliation in respect of any course of study to any college referred to in sub-section (50 of Section 12-A in contravention of the provisions of that sub-section or fails within a reasonable time to comply with any recommendations made by the Commission under Section 12 or Section 13,or contravenes the provisions of any rule made under clause (f) or clause (g) of sub-section (2) of Section 25 or of any regulations made under clause (e) or clause (g) of sub-section (1) of Section 26, the Commission after taking into consideration the clause, if any, shown by the university for such failure or contravention, may withhold from the university the grants proposed to be made out of the Fund of the Commission...........................................SecretaryToThe Assistant ControllerPublication DivisionGovernment of India,Urban Development Ministry,Civil Lines,Delhi - 110054ANNEXUREMinimum qualifications for the post of Professors, Principals, Readers and lecturers in subjects other than Fine Arts, Management, Engineering and Technology in Universities or Colleges for appointment of persons through open advertisement and for their Career Advancement.1.0.0DIRECT RECRUITMENT1.1.0Principal (Professor's Grade)
