Section 3(2) in University Grants Commission (Open and Distance Learning) Regulations, 2017
(2)[ A Higher Educational Institution intending to offer a programme in Open and Distance Learning mode for academic session immediately after the commencement of the University Grants Commission (Open and Distance Learning) Second Amendment Regulations, 2018 and for subsequent years shall, notwithstanding that it has obtained permission from the then Distance Education Council or by the Commission for offering a programme in Open and Distance learning mode for next coming academic session and for subsequent years, shall make an on-line application in the format specified by the Commission, and upload the same on the specified portal along with scanned copy of the documents specified therein, at least six months before the commencement of the academic session of the programme intended to be offered by such Higher Educational Institution. However, the Commission may relax this period of six months at its discretion only for the academic session July 18 - June 19.] [Substituted by Notification F. No. 2-4/2015 (DEB-III), dated 6th February, 2018 (w.e.f. 23.6.2017).]
