F.No. 14-4/2012(CPP-II).—In exercise of the powers conferred under clause (g) of sub-section (1) of Section 26 of the University Grants Commission Act, 1956 (3 of 1956), and in supersession of the University Grants Commission (Grievance Redressal) Regulations, 2012, the University Grants Commission hereby makes the following regulations, namely –

1. SHORT TITLE, APPLICATION AND COMMENCEMENT:

a) These regulations shall be called as the University Grants Commission (Redress of Grievances of Students) Regulations, 2019.

b) They shall apply to all higher education institutions, whether established or incorporated by or under a Central Act or a State Act, and every institution recognized by the University Grants Commission under clause (f) of Section 2 of the University Grants Commission Act, 1956 and to all institutions deemed to be a University declared as such under Section 3 therein.

c) They shall come into force from the date of their publication in the Official Gazette.

2. OBJECTIVE:

To provide opportunities for redress of certain grievances of students already enrolled in any institution, as well as those seeking admission to such institutions, and a mechanism thereto.

3. DEFINITION: IN THESE REGULATIONS, UNLESS THE CONTEXT OTHERWISE REQUIRES:

(a) “Act” means the University Grants Commission Act, 1956 (3 of 1956);
(b) “aggrieved student” means a student, who has any complaint in the matters relating to or connected with the grievances defined under these regulations.
(c) “college” means any institution, so defined in clause (b) of sub-section (1) of Section 12A of the Act.
(d) “Collegiate Student Grievance Redressal Committee” (CSGRC) means a committee constituted under these regulations, at the level of an institution, being a college.
(e) “Commission” means the University Grants Commission established under Section 4 of the UGC Act, 1956.
(f) “declared admission policy” means such policy, including the process there under, for admission to a course or program of study as may be offered by the institution by publication in the prospectus of the institution.
(g) “Departmental Student Grievance Redressal Committee” (DSGRC) means a committee constituted under these regulations, at the level of a Department, School or Centre of a University.
(h) “grievance” means, and includes, complaint(s) made by an aggrieved student in respect of the following, namely:

  i. admission contrary to merit determined in accordance with the declared admission policy of the institution;
  ii. irregularity in the process under the declared admission policy of the institution;
iii. refusal to admit in accordance with the declared admission policy of the institution;
  iv. non-publication of prospectus by the institution, in accordance with the provisions of these regulations;
v. publication by the institution of any information in the prospectus, which is false or misleading, and not based on facts;
vi. withholding of, or refusal to return, any document in the form of certificates of degree, diploma or any other award or other document deposited by a student for the purpose of seeking admission in such institution, with a view to induce or compel such student to pay any fee or fees in respect of any course or program of study which such student does not intend to pursue;
  vii. demand of money in excess of that specified to be charged in the declared admission policy of the institution;
viii. violation, by the institution, of any law for the time being in force in regard to reservation of seats in admission to different category of students;
ix. nonpayment or delay in payment of scholarships or financial aid admissible to any student under the declared admission policy of such institution, or under the conditions, if any, prescribed by the Commission;
x. delay by the institution in the conduct of examinations, or declaration of results, beyond the schedule specified in the academic calendar of the institution, or in such calendar prescribed by the Commission;
  xi. failure by the institution to provide student amenities as set out in the prospectus, or is required to be extended by the institution under any provisions of law for the time being in force;
xii. non-transparent or unfair practices adopted by the institution for the evaluation of students;
xiii. delay in, or denial of, the refund of fees due to a student who withdraws admission within the time mentioned in the prospectus, or as may be notified by the Commission;
xiv. complaints of alleged discrimination of students from the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Women, Minority or persons with disabilities categories;
xv. denial of quality education as promised at the time of admission or required to be provided; and
xvi. harassment or victimization of a student, other than cases of harassment, which are to be proceeded against under the penal provisions of any law for the time being in force.

Please follow the link for detailed notification: NOTIFICATION


[Notification dt. 06-05-2019]

University Grants Commission

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