Section 41 in The SreeNarayanaGuru Open University Act, 2021
41. Schools of Study.—
(1)There shall be such Schools of Study as determined by the University from time to time and each School of Studies shall have a Head of School of Studies. Each School of Studies shall formulate courses of studies in subjects relating to such school. The Syndicate shall appoint Head of School of Studies in the manner as may be prescribed by Statutes.(2)There shall be the following Schools of Study in the University, namely:—(i)School of Humanities and Social Science;(ii)School of Science;(iii)School of Languages;(iv)School of Communications and Information Science;(v)School of Interdisciplinary and Transdisciplinary Studies;(vi)School of Vocational Education and Training;(vii)School of Law and Business Studies;(viii)School of Public Administration and Policy Research;(ix)Other Schools established by Statutes.(3)The headquarters of the Schools of Study shall be at the headquarters of the University.(4)Schools of Study may be established in Regional Centres for the academic convenience of the University.
