Section 4(3) in University Grants Commission (Open and Distance Learning) Regulations, 2017
(3)In the event of any Higher Educational Institution found offering programmes or courses in Open and Distance Learning mode without the approval of the Commission or in violation to any of the provisions of these regulations and guidelines or orders made thereunder, the Commission may -(i)issue Show Cause Notice or withdraw the recognition for an academic session or withdraw the recognition, maximum up to next five academic sessions or withdraw the recognition permanently;(ii)if, in spite of above, the Higher Educational Institution is found continuing the violations, a First Information Report may be lodged against the officials or management of the errant Higher Educational Institution to take action as per law.(iii)withhold or debar from receiving University Grants Commission grants;(iv)refer the matter to the State Government concerned or Central Government as the case may be; and(v)take action as per the provisions of the Act or Rules or Regulations as applicable to the Higher Educational Institution.
