Section 20(1) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(1)Subject to such rules as may be prescribed, the Authority may, in respect of educational institutions, by order specify,-(a)the curricula, syllabi and text books for any course of instruction;(b)the duration of such course;(c)the medium of instruction;(d)the scheme of examinations and evaluation;(e)the number of working days and working hours in an academic year;(f)the rates at which tuition and other fees, building fund or other amount, by whatever name called, may be charged from students or on behalf of students;(g)the staff pattern (teaching and non-teaching) and the educational and other qualifications for different posts;(h)the facilities to be provided, such as buildings, sanitary arrangements, playground, furniture, equipment, library, teaching aid, laboratory and workshops;(i)such other matters as are considered necessary.
