Section 13 in University Grants Commission (Open and Distance Learning) Regulations, 2017
13. Evaluation and Certification.
(1)The Higher Educational Institution shall adopt the guidelines issued by the Commission from time to time in regard to the conduct of examinations.(2)There 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.(3)A Higher Educational Institution offering Open and Distance Learning Programmes shall have a mechanism well in place for evaluation of learners enrolled through Open and Distance Learning mode and their certification.(4)A Higher Educational Institution offering a Programme in Open and Distance Learning 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 study by a learner.(5)The examination of the programmes in Open and Distance learning mode shall be managed by the examination or evaluation Unit of the Higher Educational Institution and shall be conducted in the examination centre approved by the Higher Educational Institution.(6)The 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 Higher Educational Institution is satisfied that at least 75% of the programme of study stipulated for the semester or year have been actually conducted:Provided further that the weight age for "Term End Examination" shall not be less than 70%.(7)The `Examination Centre' shall be established within the territorial jurisdiction of the Higher Educational Institutions, subject to the following:-(i)The Examination Centre shall be located in 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 Centres shall be allotted to any private organisations or unapproved Higher Educational Institutions.(ii)The Examination Centre shall have proper monitoring mechanisms for Closed-Circuit Television (CCTV) recording of the entire examination procedure and biometric system and in case of non-availability of the Closed-Circuit Television facilities, the Higher Educational Institution shall ensure that proper video-graphy be conducted and video recordings are submitted by particular in-charge of examination centre to the concerned Higher Educational Institution.(iii)The Higher Educational Institution shall retain all such Closed-Circuit Television recordings in archives for a minimum period of ten years.(iv)The attendance of examinees shall be authenticated through biometric system as per Unique Identification Authority of India (UIDAI) records or Unique Identification Number (UIN), issued by the University.(v)There shall be an observer for each of the Examination Centre appointed by the Higher Educational Institution and it shall be mandatory to have observer report submitted to the Higher Educational Institution.(8)The Learner Support Centres, 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 Higher Educational Institution to mention the name and place of `Learner Support Centre' and of `Examination Centre' on all the certificates or mark sheets issued to the students.(9)The Higher Educational Institution shall make a mention in the mark sheet and degree about the mode of delivery i.e. Open and Distance Learning and the photograph and the Unique Identification or Aadhaar number of the learner shall be mandatorily mentioned in all the documents issued by the Higher Educational Institution to the learner.(10)It shall be mandatory for the Higher Educational Institution to mention `Date of Admission' and `Date of Completion' on each of the certificates (in semester or end of the semester or end of the programme or course) issued by it.
