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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(xi) in University Grants Commission (Online Courses or Programmes) Regulations, 2018

(xi)professional Online Courses or Programmes - in case a Higher Educational Institution intend to offer professional Online Course or Programme in subject areas other than those excluded in sub-regulation (2) of regulation 2, the proposal of Online Courses or Programme, submitted to the Commission along with the application for approval, shall include copy of the approval granted by the professional or statutory body or council concerned for offering such Course or Programme in Online mode and compliance to the requirements of the appropriate professional or statutory council for the Course or Programme covered in their domain shall be responsibility of the Higher Educational Institutions offering such Course or Programme and the Higher Educational Institutions shall be held responsible for any legal issues arising out of noncompliance to such requirements.