Section 11(11) in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
11.2If an AAA fails to comply with the obligations referred to in sub-clause 6.1 (1) and the adherence to the code of ethics referred to in sub-clause 6.1(3), without prejudice to any penalty which may be imposed under the University Grants Commission Act, 1956, it shall be liable to pay such compensation, to the HEI for any loss or damages suffered by such institution, as may be determined by a Court of Law.
