All India Council for Technical Education Act, 1987

No.52 OF 1987

[ 23rd December, 1987.]

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Establishment of the Council
4	Term of office of members
5	Meetings of the Council
6	Vacancies, etc., not to invalidate proceedings of the Council
7	Temporary association of persons with the Council for particular purposes
8	Appointment of officers and other employees of the Council
9	Authentication of orders and other instruments of the Council
10	Functions of the Council
11	Inspection
12	Executive Committee of the Council
13	Boards of Studies
14	Regional Committees
15	Payment to the Council
16	Fund of the Council
17	Budget
18	Annual report
19	Accounts and audit
20	Directions by the Central Government
21	Power to supersede the Council
22	Power to make rules
23	Power to make regulations
24	Rules and regulations to be laid before Parliament
25	Power to remove difficulties

An Act to provide for the establishment of an All India Council for Technical Education with a view to the proper planning and co-ordinated development of the technical education system throughout the country, the promotion of qualitative improvement of such education in relation to planned quantitative growth and the regulation and proper maintenance of norms and standards in the technical education system and for matters connected therewith.

BE it enacted by Parliament in the Thirty-eighth Year of the Republic of India as follows:-

Comment : The basic purpose of this Act is to provide a system for improvement of technical education in India.