Section 8(2) in The Academy Of Scientific And Innovative Research Act, 2011
(2)In exercising its powers referred to in sub-section (1), it shall be the endeavour of the Academy to maintain an all India character and high standards of teaching and research, and, the Academy shall, among other measures which may be necessary for the said purpose, take, in particular, the following measures, namely:-(i)subject to the provisions of section 9, the admission of students shall be made on merit;(ii)continuous evaluation or other innovative methods of evaluation and choice based credit system may be introduced and the Academy may enter into agreements with other universities and academic institutions in India or outside India for credit transfer and joint degree programmes;(iii)innovative courses and programmes of studies shall be introduced with a provision for periodic review and restructuring;(iv)the imparting of instruction shall be, as far as may be, through use of modern techniques or technologies;(v)the systems and structures of the Academy should be flexible to adapt to the requirements of multi-disciplinary and inter-disciplinary studies;(vi)active participation of students may be ensured in governance of academic matters of the Academy.
