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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Central Universities Act, 2009

(2)In exercising its powers referred to in sub-section (1), it shall be the endeavour of the University to maintain an all-India character and high standards of teaching and research, and the University shall, among other measures which may be necessary for the said purpose, take, in particular, the following measures, namely:-
(i)admission of students and recruitment of faculty shall be made on all-India basis;
(ii)admissions of students shall be made on merit, either through Common Entrance Tests conducted individually by the University or in combination with other Universities, or on the basis of marks obtained in the qualifying examination in such courses where the intake of students is small;
(iii)inter-University mobility of faculty, with portable pensions and protection of seniority, shall be encouraged;
(iv)semester system, continuous evaluation and choice-based credit system shall be introduced and the University shall enter into agreements with other Universities and academic institutions for credit transfer and joint degree programmes;
(v)innovative courses and programmes of studies shall be introduced with a provision for periodic review and restructuring;
(vi)active participation of students shall be ensured in all academic activities of the University, including evaluation of teachers;
(vii)accreditation shall be obtained from the National Assessment and Accreditation Council or any other accrediting agency at the national level; and
(viii)e-governance shall be introduced with an effective management information system.