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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(19) in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019

19.2Further, since in pursuance to MHRD office order dated 09.02.2018 AICTE has been authorised to frame Guidelines for conducting courses through ODL mode by standalone institutions from the session 2018-19 and in light of the fact that the ODL guidelines for standalone institutions could not be made ready in time for the session 2018-19 and session 2019-20, nothing in these guidelines shall prejudicially affect a Standalone Institution or its students in regard to the programmes leading to the Diploma or Post Diploma Certificate or Post Graduate Certificate or Post Graduate Diploma in ODL mode offered by it for the session 2018-19 and session 2019-20 provided the stand alone institution had admitted students for the session 2018-19 for only such ODL programmes which were recognised by UGC till 2017-18 and students admitted to such ODL programmes by standalone institutions during the academic session 2018-19 and session 2019-20 will be deemed to be pursuing a valid ODL programme.