Section 6 in All India Council for Technical Education (Categorisation of Standalone Institutions for Grant of Graded Autonomy) Regulations, 2019
6. Change in Category of Standalone Institutions for non-maintenance of accreditation score or ranking as defined in Clause 3.
- 6.1 Standalone Institutions under Category-I and Category-II shall continue to be in their respective categories as long as they maintain the required parameters related to accreditation score or international ranking as defined in Clause 3, as the case may be, for that category.6.2It shall be incumbent upon Standalone Institution to intimate the AICTE, its changed status within thirty days of such a change.6.3If Standalone Institution fails to maintain status in a category and moves down to a lower category, it shall not be entitled to enjoy any privileges already accorded to it from the day of such downgrading:Provided that any kind of initiatives taken under the privileges associated with erstwhile higher status shall be permitted to continue till their approved duration / logical conclusion, provided that the activity / action initiated has been communicated previously to the AICTE:Provided further that if such Standalone Institution regains back its earlier higher status, the privileges of that higher category shall be restored from the day the status is changed.6.4All Standalone Institutions shall have to submit student's data on AICTE portal and must register on National Academic Depository (NAD).6.5In case data is not uploaded as above on NAD the AICTE may not grant approval to the Institution for the next academic year or impose penalty as per Approval Process Handbook of AICTE.
