Section 10 in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006
10. National Accreditation.
(1)The University will seek, obtain and retain accreditation from respective national accreditation bodies and be subject to relevant provisions of the University Grants Commission Act, 1956 and the University Grants Commission (Establishment and of maintenance of standards in Private Universities) Regulations, 2003 as amended from time to time.(2)The University shall obtain prior permission/recognition from NCTE and Bar Council of India before commencing Teacher's Training Programme and Law Education Programme respectively for conferring graduate or post graduate degrees and for other programmes permission or recognition from authorities/bodies concerned, if required by any law for the time being in force, shall be obtained.(3)As regards other programmes on technical education the relevant laws, rules, regulations etc. in the matter of obtaining approval/recognition or maintaining standards shall apply to the University.
