Section 9 in University Grants Commission [Affiliation Of Colleges By Universities] Regulations, 2009
9. Penalties on the Universities granting affiliation to sub-standard colleges or failure of Universities I colleges to comply with the Regulations of Commission.
- 9.1 If any University grants affiliation to a college which does not fulfill the conditions/requirements for affiliation as per the Regulations, or if the University grants affiliation in contravention of the relevant provisions of the UGC Act and Regulations, the Commission may take such action as it may deem fit, including that of withholding the grants to the University and/or delisting the said University from the list of universities maintained by the Commission under Section 12B of the UGC Act.9.2If any college included under section 2(f) and receiving UGC Grants under section 12B is found guilty of violation of the Regulations, the Commission may take such action as it may them fit, including that of withholding the grants to the college and/or delisting the said college from the list of colleges maintained by the Commission under Sections 2(f) and/or 12B of the UGC Act.
