Section 8 in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015
8. Inspection of institutes.
- For inspection of institutes which apply under sub-regulation (3) of regulation 4 for verification of the facts presented in their application, the Chairman shall constitute an inspection team which will include a representative nominated by the Government, an educationist, a Chartered Accountant nominated by the Chairman and an officer (not below the rank of Sub-Divisional Officer) nominated by the District Magistrate of the concerned district. The inspection team will verify the facts, figures/documents mentioned in the proposal and shall assess them with reference to the established norms it required. If any irregularity is found by the inspection team, the institution/society may be asked to submit its representation in the matter and the Committee, after considering the same, shall decide the issue of fee fixation, and shall also recommend to the, statutory authority for penal action against such society/Trust/institution, if required.
