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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(e) in University Grants Commission (Open and Distance Learning) Regulations, 2017

(e)Every Higher Educational Institution shall -
(i)record Aadhaar details or other Government identifiers of learner;
(ii)maintain the records of the entire process of selection of candidates, and preserve such records for a minimum period of five years;
(iii)exhibit such records on its website; and
(iv)be liable to produce such record, whenever called upon to do so by any statutory authority of the Government under any law for the time being in force.