Section 11 in University Grants Commission (Open and Distance Learning) Regulations, 2017
11. Programme Launching Process and Approval.
(1)Every Higher Educational Institution offering programme in Open and Distance Learning Mode shall publish on its website complete details of each programme on offer including fee structure, minimum eligibility condition for admission as prescribed by Commission from time to time, schedules of activities and academic calendar viz. dates for registration, reregistration, counselling sessions, assignment submissions, receipt of feed-backs on assignments, examination, list of Learner Support Centres for different programmes.(2)Before offering any programme, the Higher Educational Institution shall prepare a Programme Project Report for each programme which shall include the following, namely :-(i)information on relevance of programme to the Institution's mission and goals, objectives of the programme, nature of prospective target group of learners, and appropriateness of Open and Distance Learning mode for acquiring specific competencies or skills;(ii)instructional design which shall include duration of programme(s), faculty and support staff requirements, instructional delivery mechanisms, identification of media - print, audio or video, online, computer aided, and student support service systems;(iii)procedure for admissions, curriculum transaction and evaluation;(iv)details of laboratory support required for the programme(s), if any;(v)library Resources;(vi)cost estimate of the programme and the provisions therefor, indicating the amount assigned for programme development, delivery and maintenance;(vii)quality assurance mechanism and expected programme outcomes;(viii)curriculum and detailed syllabi of the programme(s); and(ix)guidelines on launching programme(s) design, development and any such matters as specified by the Commission in Annexure IX and other regulatory bodies which shall be followed by the Higher Educational Institutions.(3)The Programme Project Report shall be approved by the appropriate authority of the Higher Educational Institutions, which shall put in place a monitoring mechanism to ensure its proper implementation.Part-IV Admissions, Examinations and Learner Support
