LexSection 14 — Power to require information as to courses of study and examinations.
The Rehabilitation Council of India Act, 1992
Every University or institution in India which grants a recognised qualification shall furnish such information as the Council may, from time to time, require as to the courses of study and examinations to be undergone in order to obtain such qualification, as to the ages at which such courses of study and examinations are required to be undergone and such qualification is conferred and generally as to the requisites for obtaining such qualification.Open in Lexace · Ask the AI about this section