Report No. 160
Amendments to The All-India Council for Technical Education Act, 1987
Annexure 1
F. No. 6(3)(45)/98-L.C.(LS)
| R.L. Meena Member-Secretary & Secretary to the Govt. of India |
Law Commission, |
To
(as per list enclosed)
Subject: Working Paper on amendments to the All India Council for Technical Education Act, 1987 (Act 52 of 1987).
Sir/Madam,
The Law Commission of India has been entrusted, inter aria, with the task of revising the Central Acts so as to simplify them and to remove anomalies, ambiguities and inequities. In pursuance thereof, the Commission intends to undertake a study of the AICTE Act, particularly clause (k) of section 10 thereof to allay the apprehensions that All India Council for Technical Education enjoys the vast powers in the matter specified in the said clause notwithstanding the statutory requirement of consultation with the concerned agencies.
Accordingly, the Law Commission has drawn up a Working Paper containing the questionnaire for the purpose and is interested to have the views of all interested persons/bodies on the subject. A copy of the Working Paper is enclosed.
2. The Commission would, request you to convey your views on the questionnaire so as to reach the Commission at the earliest and in any case not later than 15th March, 1998. The Commission would also be grateful, if copies of this Working Paper are made and distributed to the concerned with a request to directly transmit their views to the Law Commission.
Yours faithfully,
Sd./-
(R.L. Meena)
End: As stated
