Section 19 in University Grants Commission (Open and Distance Learning) Regulations, 2017
19. Savings.
(1)Nothing in these regulations shall pre-judicially affect a Higher Educational Institution in regard to the programme in Open and Distance Learning mode offered by it under permission of the Distance Education Council or the Commission, the students admitted in such programmes, and the Degrees or Diplomas or Post Graduate Diplomas in Open and Distance Learning mode awarded under permission of the then Distance Education Council or of the Commission, prior to coming into force of these regulations.(2)[ Certificates or Diplomas or Post Graduate Diplomas awarded by the Standalone Institutions which also have been approved by the Commission based on the policies of the then Distance Education Council of the Indira Gandhi National Open University for running Open and Distance Learning programmes till the academic year 2016-17 shall remain valid programmes in the field of Open and Distance Learning mode of education till the academic session 2017-18 and thereafter they shall be free to get converted their Standalone Institution status to University or constituent unit or institute of an existing university for the purpose of these Open and Distance Learning regulations, failing which, the Commission shall not accord any approval to the Open and Distance Learning programmes of Standalone Institutions.] [Substituted by Notification F. No. 2-4/2015 (DEB-III), dated 6th February, 2018 (w.e.f. 23.6.2017).]
