Section 11 in The University Grants Commission (Promotion of Academic Integrity and Prevention of Plagiarism in Higher Educational Institutions) Regulations, 2018
- i. HEI shall notify a IAIP whose composition shall be as given below:a. Chairman - Pro-VC/Dean/Senior Academician of the HEI.b. Member - Senior Academician other than Chairman, to be nominated by the Head of HEI.c. Member - One member nominated by the Head of HEI from outside the HEId. Member - A person well versed with anti-plagiarism tools, to be nominated by the Head of the HEI.The Chairman of DAIP and IAIP shall not be the same. The tenure of the Committee members including Chairman shall be three years. The quorum for the meetings shall be 3 out of 4 members (including Chairman).ii. The IAIP shall consider the recommendations of DAIP.iii. The IAIP shall also investigate cases of plagiarism as per the provisions mentioned in these regulations.iv. The IAIP shall follow the principles of natural justice while deciding about the allegation of plagiarism against the student, faculty, researcher and staff of HEI.v. The IAIP shall have the power to review the recommendations of DAIP including penalties with due justification.vi. The IAIP shall send the report after investigation and the recommendation on penalties to be imposed to the Head of the HEI within a period of 45 days from the date of receipt of recommendation of DAIP/complaint/initiation of the proceedings.vii. The IAIP shall provide a copy of the report to the person(s) against whom inquiry report is submitted.
