Section 5 in The SreeNarayanaGuru Open University Act, 2021
5. Objects of the University.—
The objects of the University shall be as follows,namely:—(i)to prepare various courses of study on the basis of higher education system prevailing in the State, other states and at international levels by utilizing modern technological methods through distance education and to award certificate, diploma, degree, post graduate degree, research degree or other academic distinction after imparting instruction and by conducting examination and evaluation to persons either or not engaged in any employment, irrespective of age;(ii)to uplift the standard of education of general public;(iii)to impart instruction in various courses of study by utilizing modern technological methods through online, webcasting, pod casting, broadcasting, telecasting and video-conferencing and through study materials by post or e-mail, seminars, debates, contact classes and webinars;(iv)to give necessary encouragement for education, research and teacher-student training for the cultural progress in the State based on heritage and for that,—(a)to design curriculum for various courses relating to existing and modern employment opportunities;(b)to create opportunity to all sections in the society, especially all categories of marginalised and backward people in remote and rural areas, full-time employed or not, housewives and the elderly by doing study in subjects in various fields to gain knowledge;(c)to determine the criteria for the methods of study with advanced system, combination of courses of study and qualification for admission to courses of study, age, method of instruction, conduct of examination and evaluation for encouraging study in all fields;(d)to encourage informal education in the same manner as that of formal education by utilising books, study materials and softwares available in the University and by encouraging credit transfer and utilizing the service of teachers of other University for the progress of education system in the State;(e)to provide necessary training to teachers for imparting instruction and training in various arts, crafts and skills;(f)to conduct studies and research relating to natural resources, environment, science, culture, heritage, language, literature and politics;(g)to formulate various policies for integrated personality development;(h)to establish relations with institutions including national-international Universities, research institutions, industrial establishments, local self government institutions, self-help groups and non-governmental organization for the exchange of knowledge in the field of education;(v)to make arrangement to a student who has registered for a course of study with any University in the country established by law and unable to complete such a course of study, by giving admission for continuing study to such student subject to the provisions of this Act or Statutes or Ordinances made thereunder.
