Section 22 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
22. Recognition.
(1)Recognition may be accorded to any educational institution registered as a society or a trust.(2)The granting of recognition shall be subject to fulfillment of the following conditions, namely:-(a)security deposit of the prescribed amount decided by the Authority shall be made within the time specified;(b)the Governing Council shall possess or be assured of adequate funds to run the institution on a stable footing; and(c)such other general or special conditions as may be prescribed in regard to accommodation, appointment of teaching and other staff, the code of conduct as prescribed by the Authority to be accepted and observed by the Governing Council, furniture and equipment, syllabi, text-books and such other matters relating thereto.(3)Any Governing Council seeking recognition or a private educational institution shall make an application to the competent authority furnishing such particulars and in such manner and accompanied by such fee as may be prescribed.(4)The competent authority after satisfying itself that the application is in accordance with the rules, may dispose the application in accordance with sub-sections (6) to (8), or if deemed necessary forward the application to the expert body for obtaining its report under clause (b) of sub-section (1) of section 23.(5)The expert body receiving the application forwarded under sub-section (4) shall return it to the competent authority along with its report within such time as may prescribed.(6)The competent authority, after considering the report, if any, received from the expert body and after holding such inspection or enquiry as it may deem necessary shall, by order, in writing,-(a)grant recognition, where the conditions for recognition applicable to such institutions are fulfilled; or(b)grant approval provisionally subject to the fulfillment of the conditions for recognition within a period specified or extended from time to time by such authority:Provided that the educational institution shall not admit any fresh batch of students during the period of such provisional approval.(7)If a period is specified or extended under sub- clause (b) of sub-section (6), the competent authority may immediately after the expiry of such period, obtain from the expert body, a report or a further report under section 23. The competent authority, after considering the report or the further report, if any, and holding such inspection or enquiry as may be deemed necessary shall, by order in writing grant recognition where all the conditions for recognition applicable to such institutions are fulfilled or for reasons to be recorded in writing, refuse recognition where such conditions are not fulfilled:Provided that recognition shall not be so refused unless the applicant is given an opportunity of being heard.(8)Every order of grant or refusal of recognition passed under this section shall be communicated to the applicant.
