Section 20 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
20. The Authority to prescribe curricula, etc.
(1)Subject to such rules as may be prescribed, the Authority may, in respect of educational institutions, by order specify,-(a)the curricula, syllabi and text books for any course of instruction;(b)the duration of such course;(c)the medium of instruction;(d)the scheme of examinations and evaluation;(e)the number of working days and working hours in an academic year;(f)the rates at which tuition and other fees, building fund or other amount, by whatever name called, may be charged from students or on behalf of students;(g)the staff pattern (teaching and non-teaching) and the educational and other qualifications for different posts;(h)the facilities to be provided, such as buildings, sanitary arrangements, playground, furniture, equipment, library, teaching aid, laboratory and workshops;(i)such other matters as are considered necessary.(2)The curricula under sub-section (1) may also include schemes in respect of,-(a)moral and ethical education;(b)physical education, health education and sports;(c)socially useful productive work, work experience and social service;(d)innovative, creative and research activities;(e)promotion of national integration; and(f)promotion of civic sense.(3)The prescription under sub-section (1) may be different for the different categories of educational institutions.(4)In every recognised educational institution,-(a)the course of instruction shall conform to the curricula and other conditions prescribed under sub-section (1); and(b)no part of the working hours prescribed shall be utilised for any purpose other than instruction in accordance with the curricula.Chapter-IV Educational Authorities
