Report No. 160

Chapter II

Purpose of The AICTE Act, 1987 and The Existing Law

The AICTE Act, 1987, hereinafter referred to as 'the Act', was enacted by the Parliament in the year 1987 to provide for the establishment of an All India Council for Technical Education with a view' to the proper planning and coordinated 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. The Council is also required to regulate and ensure proper maintenance of norms and standards in the technical education system.

The Council is further required to evolve suitable performance appraisal system incorporating such norms and mechanism in enforcing their accountability. It is also required to provide guidelines for admission of students and has power to withhold or detonative grants and to derecognise the institutions where norms and standards laid down by it and directions given by it from time to time are not followed. The Council has been constituted under section 3 of the Act comprising of the specified persons/bodies. It discharges the functions as enunciated under section 10 of the Act as discussed elsewhere in this report.