Section 11 in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
11. Penalties.
- 11.1 If an AAA resorts to corrupt or unlawful practices, or is found to have given accreditation without due process, or has given rating based on extraneous considerations, such AAA can be debarred from further accreditation work by the AAC, apart from withdrawal of registration. Provided that such an order shall be passed only after serving a notice on the AAA concerned, and after giving an opportunity for the AAA to explain the charges leveled in the notice.11.2If an AAA fails to comply with the obligations referred to in sub-clause 6.1 (1) and the adherence to the code of ethics referred to in sub-clause 6.1(3), without prejudice to any penalty which may be imposed under the University Grants Commission Act, 1956, it shall be liable to pay such compensation, to the HEI for any loss or damages suffered by such institution, as may be determined by a Court of Law.11.3The Commission shall publish the name and address of the erring AAA in the Public Domain.11.4Any AAA, which contravenes-(a)any provision of these regulations or any notification made thereunder; or(b)the standards specified under any law for the time being in force by the appropriate statutory regulatory authority; or(c)the terms and conditions specified in the certificate of registration shall, without prejudice to proceeding for prosecution under the provisions of these regulations or any other law for the time being in force, be liable to a penalty as per the provisions of the University Grants Commission Act, 1956.11.3If any person provides any information or produces any document under these regulations or under any notification made thereunder, or delivers an account or statement which is false, and which he either knows or believes to be false, or does not believe to be true, he shall be liable for being prosecuted in a Court of Law by the University Grants Commission.11.4If any HEI furnishes false or misleading information or tries to influence the AAA in whatever way to obtain a higher grade or assessment, it shall be liable to be de-notified from the Section 2(f) and 12B of UGC Act, 1956 and stoppage of/or withdrawal of UGC grants, if any. Similarly a Deemed to be University shall be liable for de-notification of its status as a Deemed to be University under Section 3 of the University Grants Commission Act, 1956.
