Section 22 in Bachelor of Architecture, Bachelor of Construction Technology and Bachelor of Interior Design Courses (Regulation of Admission and Payment of Fees) Rules, 2013
22. Penalty.
- Any breach of any of the provisions of the Act, these rules and any directions issued by the Government, the Admission Committee or, as the case may be, the Fee Regulatory Committee, by any person, shall be liable for penalty under the provisions of the Act.
