Section 5(2) in The Indira Gandhi National Open University Act, 1985
(2)Notwithstanding anything contained in any other law for the time being in force, but without prejudice to the provisions of sub-section (1), it shall be the duty of the University to take all such steps as it may deem fit for the promotion of the open university and distance education systems and for the determination of standards of teaching, evaluation and research in such systems, and for the purpose of performing this function, the University shall have such powers, including the power to allocate and disburse grants to Colleges, whether admitted to its privileges or not, or to any other university or institution of higher learning, as may be specified by the Statutes.[6. The University shall in the exercise of its powers have jurisdiction over the whole of India and to the Study Centres outside India.] [Amendment of Section 6 of the Indira Gandhi National Open University Act, 1985 enacted by the Parliament in August, 1997. The amended Act shall come into force from 16th December, 1997.]
