Section 10 in All India Council for Technical Education (Redressal of Grievance of Students) Regulations, 2019
10. Consequences of Non-Compliance.
- The Council shall in respect of any Technical institution, which wilfully contravenes or repeatedly fails to comply with the recommendation of the Ombudsperson or the Student Grievance Redressal Committee, as the case may be, proceed to take one or more of the following actions, namely:(a)withdrawal of approval granted to the Technical Institution;(b)withdrawal of declaration of fitness or entitlement to receive grants or financial assistance from the Council;(c)withholding any grant allocated to the Technical Institution;(d)declaring the institution ineligible for consideration for any assistance under any of the general or special assistance programs of the Council;(e)informing the general public, including potential candidates for admission, through a notice displayed prominently in suitable media and posted on the website of Council, declaring that the institution does not possess the minimum standards for redressal of grievances;(f)recommend to the affiliating University for withdrawal of affiliation, in case of a University affiliated institution or DTE affiliated institution;(g)such other action as may be deemed necessary and appropriate against an institution for noncompliance:Provided that no action shall be taken by the Council under these Regulations, unless the institution has been given an opportunity to explain its position and an opportunity of being heard has been provided to it.
