Section 7(3) in University Grants Commission (Online Courses or Programmes) Regulations, 2018
(3)The Higher Educational Institution may evolve the curricular aspects, assessment criteria and Credit framework for the award of Degree or Diploma or Certificate adopting the following requirement, namely: -(i)the course content for each course shall be clearly defined, each having modular e-content, delivered online in a structured format, with clearly spelt out learning outcomes which students are expected to acquire at the end of the module.(ii)Courses or Programmes architecture shall permit the online teacher or instructor to add multimedia enriched and interactive content, activities and assessments to extend learning opportunities and shall be easy to navigate.(iii)a Certificate Course or Programme shall be of minimum of six months' duration and shall have minimum twenty credits.(iv)a Diploma Course or Programme shall be of minimum of one year duration and shall have minimum forty credits.(v)the Credits and minimum duration for the Degree Courses or Programmes offered Online shall be the same as specified by the Commission under Choice Based Credit System (CBCS).(vi)the maximum duration for completing the Online Course or Programme shall be double the minimum duration of the Course or Programme or as laid down by the Commission from time to time.(vii)a Higher Educational Institution may decide the number of credits for an Online Course or Programme at Certificate and Diploma level having duration more than minimum duration, proportionally based on those given in item (iii) and item (iv).(viii)the academic sessions shall begin either from July - August or from January - February every year.(ix)availability of assessment mechanism - each course in the Online Course or Programme shall have a precise assessment mechanism for the identified learning outcomes at each level for both continuous formative and summative assessments.(x)identified technological interface and interoperability - the Online Course or Programme shall be able to utilise a variety of technology tools, shall have a user friendly interface and meet accessibility standards for interoperability and access for learners with special needs.(xi)professional Online Courses or Programmes - in case a Higher Educational Institution intend to offer professional Online Course or Programme in subject areas other than those excluded in sub-regulation (2) of regulation 2, the proposal of Online Courses or Programme, submitted to the Commission along with the application for approval, shall include copy of the approval granted by the professional or statutory body or council concerned for offering such Course or Programme in Online mode and compliance to the requirements of the appropriate professional or statutory council for the Course or Programme covered in their domain shall be responsibility of the Higher Educational Institutions offering such Course or Programme and the Higher Educational Institutions shall be held responsible for any legal issues arising out of noncompliance to such requirements.
