Section 4 in AICTE Regulations For Entry And Operation Of Foreign Universities In India Imparting Technical Education, 2003
4. Any other educational activity carried out in India, in any manner, by the foreign universities/institutions, as may be decided by the Council to bring such activities under these regulations.
On commencement of these regulations no foreign university/institutions shall establish/operate its educational activity in India leading to award of diplomas/degrees including postgraduate and doctoral without the expressed permission/approval of the Council.Definitions:-Unless the context otherwise requires:-(a)AICTE means the All India Council for Technical Education established under Section 3 of the AICTE Act (52 of 1987) by the Parliament for co-ordinated development of technical education in the country.(b)NBA means the National Board of Accreditation, authorised body under AICTE Act to accredit programmes of technical education imparted by universities /institutions in India and recommend recognition/de-recognition of institution or the programme.(c)All other words and expressions used herein and not defined above L. at defined in the AICTE Act shall have the meaning as assigned to it in AICTE Act (52 of 1987).Procedure for Registration:-
