Section 53 in The SreeNarayanaGuru Open University Act, 2021
53. Regulations.—
(1)Subject to the provisions of this Act and the rules, Statutes and Ordinances made thereunder, the Academic Council may make Regulations in the manner prescribed by Statutes, providing for all or any of the following matters, namely:—(i)scheme and syllabus of course of study, preparation of self study materials and conduct of examinations;(ii)number of actual days of teaching for course of study, holidays, vacation and academic period;(iii)recognition of examinations, certificates, diplomas, degrees, post graduate degrees, research degrees and other academic distinctions of other Universities as equivalent to the examinations, certificates, diplomas, degrees, post graduate degrees, research degrees and other academic distinctions of this University;(iv)all other matters which under the provisions of this Act and Statutes and Ordinances made thereunder are to be, or may be, prescribed by the Regulations.(2)All Regulations made under this Act shall have effect from such date as the Academic Council may direct, but each Regulation so made shall be reported before the Syndicate in its succeeding meeting.
