Report No. 160

Amendments to The All-India Council for Technical Education Act, 1987

Contents
Chapter I	Introduction
	Introduction
	Working Paper
Chapter II	Purpose of The AICTE Act, 1987 and The Existing Law
	Purpose of The AICTE Act, 1987 and The Existing Law
	Objects and Reasons of The Act
Chapter III	Attention Not Drawn Towards The Material words in Clause (K) of Section 10 in Cases before The Supreme Court
	Attention Not Drawn Towards The Material words in Clause (K) of Section 10 in Cases before The Supreme Court
	Effect of the decisions of the Supreme Court on the role of Universities with regard to function under clause (k) of section 10
	In practice how the decision of the Supreme Court is being understood
	Relevant constitutional provisions and their effect
	Need to clarify the aforesaid doubts
	Gist of the questionnaire
Chapter IV	General Features of Response on The Working Paper
	General Features of Response on The Working Paper
	AICTE
	Government of Punjab and West Bengal
	Governments of Tamil Nadu and Kerala
	Association of Indian Universities
	All India Management Association
	Indian Society for Technical Education
Chapter V	Recommendation
	Need for reform of law
	Recommendations
Chapter VI	Conclusion
	Conclusion
	Amendments to The All-India Council for Technical Education Act, 1987
Annexure 1	Working Paper on amendments to the All India Council for Technical Education Act, 1987
Chapter 1	Working Paper on Amendments to The All India Council for Technical Education Act, 1987
	Background of the Paper
	Purpose of the AICTE Act, 1987
	Objects and reasons of the Act
Chapter II	Provision Regarding The Role of Affiliating Universities In The Performance of The Function of The Aicte in Granting Approval for Starting New Technical Institutions and For Introduction of New Courses or Programmes
	Provision Regarding The Role of Affiliating Universities In The Performance of The Function of The Aicte in Granting Approval for Starting New Technical Institutions and For Introduction of New Courses or Programmes
	Attention not drawn towards the material words in clause (k) of section 10 in cases before the Supreme Court
	Effect of the decisions of the Supreme Court on the role of Universities with regard to function under clause (k) of section 10
	Relevant provisions under the Indian Medical Council Act regarding the functions of the University concerning similar subject under consideration
	Relevant provisions under the Dentists Act, 1948 concerning the 'university
	Need for amending the clause (k) of section 10 of the Act