Section 8(8) in The National Council For Teacher Education Rules, 1997
(8)The inspection team shall submit its report to the Council within a period of fifteen days from the last day of the inspection.][9. Fees. - Every application made under sub-section (1) of section 14 to the concerned Regional Committee for obtaining grant of recognition under the Act by any institution offering or intending to offer a course or training in teacher education on or after the appointed day and every application made under Sub-section (1) of Section 15 to the concerned Regional Committee for grant of permission for starting any new course or training in teacher education or for increasing intake in respect of an existing course by a recognized institution shall be accompanied by a fee of Rs. 40,000:Provided that Government institutions shall be exempt from payment of the fee under this rule.] [Substituted by Notification No. G.S.R. 801 (E) dated 6.10.2003 (w.e.f. 3.12.1997)][10 (1) Any person aggrieved by a refusal order made under Section 14 or Section 15 or withdrawal order made under Section 17 of the NCTE Act, may prefer an appeal in Form I or Form II appended to these Rules, to the Council within Sixty days of issue of such orders, along with a fee of Rs. 10,000/- payable online with the submission of appeal :Provided that an appeal may be admitted after the expiry of the said period of sixty days, if the appellant satisfies the Council that he had sufficient cause for not preferring the appeal within the period of limitation of sixty days.
