Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 13 in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019

13. Evaluation and Certification.

- 13.1. The Standalone Institution shall adopt the guidelines issued by the AICTE from time to time in regard to the conduct of examinations.
13.2There shall be home assignments, students' response sheets, contact programmes and semester or year-end examination, and the marks or grades obtained in home assignment and response sheets shall be shown separately in the grade card.
13.3A Standalone Institution offering ODL mode Programmes shall have a mechanism well in place for the evaluation of learners enrolled through ODL mode and their certification.
13.4A Standalone Institution offering a Programme in ODL mode shall adopt a rigorous process in development of question papers, question banks, assignments and their moderation, conduct of examination, evaluation of answer scripts by qualified teachers, and result declaration, and shall so frame the question papers as to ensure that no part of the syllabus is left out of the study by a learner.
13.5The examination of the programmes in ODL mode shall be managed by the Examination or Evaluation Unit of the Standalone Institution and shall be conducted in the examination centres approved by the Standalone Institution.
13.6The evaluation shall include two types of assessments, continuous or formative assessment in the form of assignments, and summative assessment in the form of end semester examination or term end examination.Provided that no semester or year-end examination shall be held in a subject unless the Standalone Institution is satisfied that at least 75% of the programme of study stipulated for the semester or year have been actually conducted:
13.7The Examination Centre shall be established within the territorial jurisdiction of the Standalone Institutions, as per condition explained in section 6 of Annexure IX. The Examination Centre shall be located in its own premises or Government schools such as Navodaya Vidyalaya, Kendriya Vidyalaya, Sainik School etc. including approved affiliated colleges under the University system in the country and no Examination Centre shall be allotted to any private organisations or unapproved institution.
13.8The LSCs, within the territorial jurisdiction, may also be used as examination centres provided they fulfil the criteria of an examination centre and it shall be mandatory for the Standalone Institution to mention the name and place of LSC and of Examination Centre in all the certificates or mark sheets issued to the students.
13.9The Standalone Institution shall make a mention in the mark-sheet and Certificate/ Diploma about the mode of delivery as Open and Distance Learning (ODL) and the photograph and the Unique Identification or Aadhaar number of the learner shall be mandatorily mentioned in all the documents issued by the Standalone Institution to the learner.
13.10It shall be mandatory for the Standalone Institution to mention Date of Admission and Date of Completion on each of the certificates (in semester or the end of the semester or the end of the programme or course) issued by it.
13.11All Certificates/ Diplomas awarded shall be uploaded on the AICTE portal and National Academic Depository (NAD).