Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in University Grants Commission (Online Courses or Programmes) Regulations, 2018

(2)The Online Course or Programme offered under these regulations shall conform to the following conditions, namely: -
(i)The Online Courses and Programmes' delivery shall be through the SWAYAM portal;
Provided that the Commission may allow any other learning platform after the same is approved by the expert committee after due verification:Provided further that the content and the designing and development of courses of the Course or Programme shall have to be developed by the in house faculty as stipulated in item (i) of sub-regulation (4) of regulation.
(ii)The Courses or Programmes shall be designed for conventional learners, as well as working professionals and other individuals aspiring to acquire knowledge and associated academic credentials;
(iii)The online learning shall have the following four quadrants 'approach', namely: -
(a)Quadrant-I i.e. e-Tutorial that shall contain - Video and Audio Contents, animation, simulations, virtual labs.
(b)Quadrant-II i.e. e-Content, that shall contain - Portable Document Format or e-Books or Illustration, video demonstrations, documents and interactive simulations, wherever required.
(c)Quadrant-III i.e. Web Resources, that shall contain - Related Links, Open Content on Internet, Case Studies, Historical development of the subject, Articles.
(d)Quadrant-IV i.e. Self-Assessment, that shall contain - MCQ, Problems, Quizzes, Assignments and solutions, Discussion forum topics and setting up the FAQ, Clarifications on general misconceptions.
(iv)apart from the actual Course or Programme delivery, other components such as Counseling Process, Online Application Processing and fee payment shall also be provided through Online Mode.
(v)there shall be provision for continuous assessment of the learner.
(vi)examinations shall be conducted through Proctored Examination and in conformity with any other norms for such examination as may be laid down by the Commission from time to time. (vii) Higher Educational Institutions shall upload the mandatory self-disclosure for Online Courses or Programmes on their website every year and undergo third party academic audit every two years and internal quality audit every year.
(viii)the Program-wise information such as duration, start and end dates, fee, number of students, name of students with identifier, results shall be uploaded on the website of the Higher Educational Institution within ten days from the end of each activity and shall be updated on a continuous basis.