(1)Admission to the different academic programmes shall be made in accordance with the laws and University Grants Commission norms for quality for the time being in force.(2)The University shall ensure that the academic standards of the courses offered by the University are in accordance with the guidelines of the University Grants Commission and other statutory bodies as the case may be.(3)The teacher student ratio shall be in accordance with the guidelines of the University Grants Commission and specific Councils.(4)Academic performance of the University with respect to standards set by the UGC/State Government/other Regulatory Bodies shall be periodically reviewed by a Committee of Academic Experts constituted by the Chancellor consisting of one Chairman and four members including two members as nominees of the State Government.(5)The Chairman and other four expert members shall be from academic field not below the rank of Professor and from one of the specialisation being run in the University. The report of the Committee shall be submitted to the State Government by the Chancellor and discussed in the Court of the University for further, necessary actions. A copy of the report along with the actions taken by the University shall be sent to the UGC and State Government and also displayed in the public domain.
