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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

(3)In exercising its powers referred to in sub-section (1), it shall be the endeavour of the University to maintain an all-India character and high standards of teaching, training and research and the University shall, among other measures, which may be necessary for the said purpose, take, in particular, the following measures, namely:-
(i)admissions of students and recruitment of faculty and staff shall be made on all-India basis through appropriate procedures approved by the Executive Council, which shall be in accordance with policy laid down by the Government from time to time;
(ii)admit foreign students to various courses and programmes as per the policy and schemes of the Government of India and the procedure approved by the Executive Council;
(iii)encourage inter-University mobility of faculty with portable pension scheme benefits, if any, and protection of seniority;
(iv)semester system, continuous evaluation and choice-based credit system shall be introduced and the University may enter into agreement with other Universities and academic institutions for credit transfer and joint degree programmes;
(v)innovative courses and programmes of studies shall be introduced with a provision for periodic review and restructuring;
(vi)active participation of students shall be ensured in all academic activities of the University, including evaluation of teachers;
(vii)accreditation shall be obtained from the National Assessment and Accreditation Council or any other accrediting agency at the national level; and
(viii)e-governance shall be introduced with effective management information.