Section 37 in The SreeNarayanaGuru Open University Act, 2021
37. The Cyber Council.—
(1)The Cyber Council shall prepare projects and methods through modern technological methods for the manner of teaching, examination, evaluation and declaration of result in various courses of study of the University and with regard to the awarding of certificate, diploma, degree, post graduate degree and other academic distinction, subject to the provisions of this Act and rules, Statutes, Ordinances and Regulations made thereunder.(2)The Cyber Council shall consist of the following members, namely:—Ex-officio Members(i)The Vice-Chancellor—Chairman;(ii)The Pro-Vice-Chancellor.Nominated Members(i)The Cyber Controller—Ex-officio Member Secretary;(ii)One person nominated by the Vice-Chancellor from the Directors of Regional Centres;(iii)Two persons selected by the Syndicate from among the nominated members of the Syndicate;(iv)Two experts from the field of information technology especially related to education nominated by the Syndicate on the basis of recommendation of the Vice-Chancellor.
