Section 5 in All India Council for Technical Education (Grant of Approvals for the Technical Institutions) Regulations, 2020
5. Submission of the application.
- 5.1 Application for grant of approval under these Regulations shall be made by any of the following:a. The Chairman/ Secretary in case of the Trust/ Society/ Company;b. An Officer authorized by the concerned Central/ State Government/ UT in case of Central or State Government/ UT Administration or a Society/ Trust registered with them; andc. An Officer authorized by the Trust/ Society/ Company/ Central/ Sate Government/ UT under Public Private Partnership or Build Operate Transfer (BOT) mode made by them, as the case may be.d. Principal/ Director of the Technical Institution or Head of the Institution or an Officer of the Institution duly authorized by the Promoter of such Institution or Chairman/ Secretary in case of the Trust/ Society/ Company or Vice Chancellor/ Registrar of Institution Deemed to be University.5.2A Company having any foreign equity directly or indirectly as shareholding shall not be permitted to apply for setting up a Technical Institution.5.3Central, State and Private Universities may apply for approval by providing Infrastructure and other requirements as specified in the Approval Process Handbook.5.4a. Institutions Deemed to be Universities shall seek prior approval of the Council under Clause 1.2 of these Regulations. The requirements, eligibility and procedure shall be as specified in the Approval Process Handbook.Further to that, the Institution Deemed to be Universities shall also have to fulfil the norms as per UGC Regulations.b. Universities seeking approval for the first time from AICTE shall submit an application as a new Technical Institution for all their existing Technical Programme(s) and Course(s). Institution Deemed to be University having multiple Campuses/ Off Campuses/ Constituent Colleges shall apply separately for approval.5.5The Council shall publish, from time to time, Approval Process Handbook detailing the documents to be attached to the application, the Technical Education Regulatory (TER) Charges to be remitted, the norms and standards, requirements and the procedure by which the applications are processed for grant of approval of the new/ existing Institutions.5.6a. The Applicant for setting up a New Technical Institution shall obtain a unique USER ID following the procedure specified in the Approval Process Handbook.The Applicants/ existing Institutions shall be required to submit online application for the cases listed in Clauses 1.2 of these Regulations using their unique USER ID allotted to them by remitting the prescribed Technical Education Regulatory (TER) Charges as specified in the Approval Process Handbook through AICTE's payment gateway on the Web-Portal, failing which the application shall not be considered.b. Only those applications submitted within the cut-off date, including payment shall be considered for processing.c. The Web-Portal permits the generation of Deficiency Report for the applications.d. The Applicants shall edit the data till the final submission of the application on the Web- Portal.After pressing the "submit" tab, the data shall not be allowed for any further editing till the processing of the application is completed.e. If an Applicant/ Institution has wrongly submitted an application, the same shall be processed as per the procedure specified in the Approval Process Handbook.f. After the submission of the application, if an Applicant intends to revoke the application for a specific purpose (other than Extension of Approval) or withdraw the application for Closure of the Institution/ Programme(s)/ Course(s), the same shall be processed as per the procedure specified in the Approval Process Handbook.g. Applicants have to upload documents in the Web-Portal/ submit to the Scrutiny/ Re- Scrutiny Committee/ Expert Visit Committee, as applicable, as specified in the Approval Process Handbook.h. An Affidavit shall be submitted/ uploaded by the Applicants in the Format as specified in the Approval Process Handbook, on a Non-Judicial Stamp Paper of Rs.100/- duly sworn before a First Class Magistrate or Notary or an Oath Commissioner, inter alia, stating that the information given in the application is true and that if it is found at any time that any part of the information has been suppressed and/or misrepresented and/or the information given in the application is false, the Council shall be free to take action including Withdrawal of Approval/ not considering for grant of approval and/ or any other legal action as it may deem fit.i. In case of rejection of an application, the applicable TER Charges shall be refunded as specified in the Approval Process Handbook.j. The applications eligible to submit "Year round" along with the applicable TER Charges as specified in the Approval Process Handbook shall make payment through online mode.The applications submitted after the cutoff date mentioned in the Public Notice shall not be processed during the current Academic Year, but shall be processed for the successive Academic Year only.
