Section 13(7) in University Grants Commission (Open and Distance Learning) Regulations, 2017
(7)The `Examination Centre' shall be established within the territorial jurisdiction of the Higher Educational Institutions, subject to the following:-(i)The Examination Centre shall be located in Government schools such as Navodaya Vidyalaya, Kendriya Vidyalaya, Sainik school etc. including approved affiliated colleges under the University system in the country and no Examination Centres shall be allotted to any private organisations or unapproved Higher Educational Institutions.(ii)The Examination Centre shall have proper monitoring mechanisms for Closed-Circuit Television (CCTV) recording of the entire examination procedure and biometric system and in case of non-availability of the Closed-Circuit Television facilities, the Higher Educational Institution shall ensure that proper video-graphy be conducted and video recordings are submitted by particular in-charge of examination centre to the concerned Higher Educational Institution.(iii)The Higher Educational Institution shall retain all such Closed-Circuit Television recordings in archives for a minimum period of ten years.(iv)The attendance of examinees shall be authenticated through biometric system as per Unique Identification Authority of India (UIDAI) records or Unique Identification Number (UIN), issued by the University.(v)There shall be an observer for each of the Examination Centre appointed by the Higher Educational Institution and it shall be mandatory to have observer report submitted to the Higher Educational Institution.
