Section 1 in University Grants Commission (Open and Distance Learning) Regulations, 2017
1. Short title, application and commencement.
(1)These regulations may be called the University Grants Commission (Open and Distance Learning) Regulations, 2017.(2)These Regulations lay down the minimum standards of instruction for the grant of degree at the undergraduate and post-graduate levels, through Open and Distance Learning mode, and shall be in addition to and not in derogation of any other Regulations, Notifications, Guidelines or Instructions issued by the Commission from time to time.(3)These regulations shall apply to a University referred to under clause (f) of section 2 of the University Grants Commission Act, 1956, an Institution Deemed to be University under section 3 of the said Act, for all degree programmes of learning at the undergraduate and post-graduate level, other than programmes in engineering, medicine, dental, pharmacy, nursing, architecture, physiotherapy and programmes not permitted to be offered in distance mode by any other regulatory body.[Provided that the University Grants Commission may, by order, exempt the Indira Gandhi National Open University, a university established under the Indira Gandhi National Open University Act, 1985 (50 of 1985), from the application of these regulations, considering the objectives of the said Act.] [Inserted by Notification F. No. 1-8/2019 (DEB-I), dated 6.6.2019.](4)These regulations shall come into force from the date of their publication in the Official Gazette.
