Section 11(11) in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2020
11.2If any Technical Institution contravenes any of the provisions of relevant Regulations, the Council after making appropriate inquiry through Standing Hearing Committee (SHC) and after providing an opportunity of being heard through the Standing Appellate Committee (SAC) shall withdraw the approval granted. In case of Withdrawal of Approval to the Institution, the Technical Institution/ Trust/ Society/ Company shall apply afresh for approval after completion of two Academic Years for setting up a New Technical Institution as per the procedure specified in the Approval Process Handbook.
