CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Karnataka HC Directs to Comply with UGC (Institutions Deemed to be Universities) Regulations, 2016 - (03 Dec 2021)

EDUCATION

Karnataka High Court has directed the University Grants Commission (UGC) and the Central Government to comply with the mandate of the UGC (Institutions Deemed to be Universities) Regulations, 2016, on the issue of legality of transferring the city-based Rajarajeswari Medical College and Hospital (RRMCH) to the Dr. MGR Educational and Research Institute, a Chennai-based deemed-to-be university.

Tags : KARNATAKA HIGH COURT   UGC (INSTITUTIONS DEEMED TO BE UNIVERSITIES) REGULATIONS   2016  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved