Section 60 in The Global Open University (Nagaland) Act, 2006
60. Accreditation and compliance with laws.
(1)The University shall seek, obtain and retain accreditation from respective national accreditation bodies, for all its courses and programmes of study, as required under the University Grants Commission Act, 1956 and the University Grants Commission (Establishment and Maintenance of Standards in Private Universities) Regulations 2003, as amended from time to time.(2)The University shall obtain proof permission/recognition from bodies like all India Council of Technical Education, Bar Council of India, Distance Education Council, Dental Council of India Indian Nursing Council Medical Council of India, National Council for Teacher Education, Pharmacy Council of India etc., for its courses and programmes of study.(3)The University shall also comply with all other laws, rules regulations in force in regard to maintenance of educational and other standards in the University.
