University Grants Commission (Open and
Distance Learning Programmes and Online Programmes) Regulations, 2020
University Grants
Commission (Open and Distance Learning Programmes and Online Programmes)
Regulations, 2020
[4th
September, 2020]
In exercise of the powers
conferred by sub-sections (1) and (2) of Section 26 read with clause (j) of
Section 12 of the University Grants Commission Act, 1956 (3 of 1956) and in
supersession of the University Grants Commission (Open and Distance Learning) Regulations,
2017 and University Grants Commission (Online Courses or Programmes)
Regulations, 2018 except as respect of things done or omitted to be done before
such supersession, the University Grants Commission with the previous approval
of the Central Government hereby makes the following regulations, namely:—
PART I PRELIMINARY
Regulation - 1. Short title, application and commencement.
(1) These regulations may be
called the University Grants Commission (Open and Distance Learning
Programmes and Online Programmes) Regulations, 2020.
(2) These regulations lay down
the minimum standards of instruction for the grant of degrees at the
undergraduate and post graduate levels and grant of post graduate diploma,
through Open and Distance Learning mode and Online mode and shall be in
addition to and not in derogation of any other regulations, Notifications,
Guidelines or Instructions issued by the Commission.
(3) These regulations shall
apply to a University referred to under clause (f) of Section 2 of the
University Grants Commission Act, 1956 (3 of 1956), an Institution Deemed to be
University under Section 3 of the said Act:
Provided that the
University Grants Commission may, by order, exempt a Higher Educational
Institution or Higher Educational Institutions from the application of these
regulations.
(4) They shall come into force
on the date of their publication in the Official Gazette.
Regulation - 2. Definitions.
In these regulations,
unless the context otherwise requires,—
(a) “Academic Council or
Senate” means the body empowered to take decisions regarding all academic
matters in a Higher Educational Institution including the decision permitting
to offer Open and Distance Learning Programmes and/or Online Programmes in
compliance to these regulations;
(b) “Academic session” means
duration of twelve months beginning either in January to February or in the
month of July to August, as the case may be, of every calendar year;
(c) “Act” means the University
Grants Commission Act, 1956 (3 of 1956);
(d) “Centre for Internal
Quality Assurance” (CIQA) means a Centre established by a Higher Educational
Institution for ensuring the quality of programmes being offered in Open and
Distance Learning mode and Online mode, as specified in Annexure-I;
(e) “Commission” means the
University Grants Commission established under the University Grants Commission
Act, 1956 (3 of 1956);
(f) “Conventional mode” means a
mode of providing learning opportunities through face to face interaction
between the teacher and learner in regular class room environment but does not
exclude supplementary instructions if any for the learner through use of
online;
(g) “Credit” means the Unit
award gained by a learner with study efforts of minimum number of hours
required to acquire the prescribed level of learning in respect of that Unit;
Explanation.—For the
purpose of this clause, A study effort for one credit shall mean time required
by a learner to understand the contents equivalent to 15 hours of classroom
teaching or 30 hours including self-learning time required to acquire the
prescribed level of learning in respect of that Unit;
(h) “degree” means a degree
specified under sub-section (3) of Section 22 of the Act;
(i) “Dual Mode University”
means a Higher Educational Institution offering programmes under conventional
mode and also under Open and Distance Learning mode and/or Online mode;
(j) “e-Learning Material” means
and includes contents in the form of structured course material, as a part of
one or more courses in the Online Programme, in digital format delivered
through Learning Management System, which is inter
alia self-explanatory, self-contained, self-directed at the learner, and
amenable to selfevaluation, and enables the learner to acquire the prescribed
level of learning in a course of study, but does not include text-books or
guide-books; as defined in these regulations;
(k) “Examination Centre” means
a place where examinations are conducted, inter alia, for assessment of
the learners pursuing programmes under Open and Distance Learning mode and
Online mode and is having the requisite infrastructure relevant to respective
mode of education including adequate manpower for smooth conduct of
examinations and adhering to such minimum standards as specified in these
regulations;
(l) “Franchising” for the
purpose of these regulations, means and includes the practice of allowing,
formally or informally, any person or institution or organisation, other than
the Higher Educational Institution recognised under these regulations for offering
programmes under Open and Distance Learning mode and Online mode, to offer such
programmes of study or any related activity on behalf of or in the name of the
recognised Higher Educational Institution, and the terms ‘franchise’ and
‘franchisee’ shall be construed accordingly;
(m) “Higher Education” means
such education imparted by conventional mode or through open and distance
learning mode or through online mode conducting regular classes or through Open
and Distance Learning mode or through Online mode, beyond twelve years of
schooling leading to the award of a Degree at undergraduate or postgraduate
level or Certificate or Diploma or Postgraduate Diploma;
(n) “Higher Educational
Institution” means a university under clause (f) of Section 2 and an
Institution Deemed to be a University under Section 3, of the University Grants
Commission Act, 1956, which is offering programmes through conventional mode
and/or through Open and Distance Learning mode and/or through Online mode, in
the field of higher education or research therein;
(o) “Information and
Communication Technology” means the diverse set of tools and resources used to
communicate, create, disseminate, store, manage information and be deployed for
realising the goals of interactive teaching-learning, enhancing access,
ensuring knowledge cum information sharing, building capacities and management
of the educational system and resources;
(p) “Integrated Programme”
shall have the same meaning as defined in UGC Notification on Specification of
Degree, 2014;
(q) “Learning Management
System” means a system to keep track of delivery of eLearning Programmes,
learner's engagement, assessment, results, reporting and other related details
in one centralised location;
(r) “Learner Support Centre”
means a centre established or recognised by the Higher Educational Institution
for advising, counselling, providing interface between the teachers and the
learners, rendering any academic and any other related service and assistance
required, inter alia, by the learners of Open and Distance Learning mode;
(s) “Learner Support Services”
means and includes such services as are provided by a Higher Educational
Institution in order to facilitate the acquisition of teaching-learning
experiences by the learner to the level prescribed by or on behalf of the
Commission in respect of a programme of study under Open and Distance Learning
mode and/or Online mode;
(t) “MOOCs” shall have the same
meaning as assigned to it under sub-regulation 3.6 of Regulation 3 of UGC
(Credit Framework for Online learning courses through SWAYAM) Regulations,
2016;
(u) “Online Mode” means a mode
of providing flexible learning opportunities by overcoming separation of
teacher and learner using internet, e-Learning Materials and full-fledged
programme delivery through the internet using technology assisted mechanism and
resources;
(v) “Open and Distance Learning
Mode” means a mode of providing flexible learning opportunities by overcoming
separation of teacher and learner using a variety of media, including print,
electronic, online and occasional interactive face-to-face meetings with the
learners or Learner Support Services to deliver teaching-learning experiences,
including practical or work experiences;
(w) “Open University” means a
Higher Educational Institution which imparts education only through Open and
Distance learning mode and/or Online mode using variety of media including
print, electronic, online, information and communication technology educational
aids including Open Educational Resources (OERs) or Massive Open Online Courses
(MOOCs) etc. and is not having any provision for offering higher education in
conventional mode in its Act or Memorandum of Association or other statutory
documents governing the Higher Educational Institution;
(x) “Post Graduate Diploma”
means a programme with minimum duration of two years, minimum entry level
qualification as graduation, minimum 80 credits and nomenclature as recognised
by the Commission and regulatory authority or statutory council, as applicable;
(y) “Proctored Examination”
means the examination conducted under the supervision of approved person or
technology enabled proctoring which ensures the identity of the test taker and
the integrity of the test taking environment, either in pen-paper mode or in
computer based testing mode or in full-fledged Online mode; as permissible in
Open and Distance Learning mode and Online mode under these regulations;
(z) “Prohibited programmes”
means such programmes which shall not be permitted to be offered in Open and
Distance Learning Mode and Online Mode in Higher Education, as detailed under:
(a) The programmes in the
disciplines (including their allied domains) of Engineering, Medical,
Physiotherapy, Occupational Therapy and other Para-Medical disciplines,
Pharmacy, Nursing, Dental, Architecture, Law, Agriculture, Horticulture, Hotel
Management, Catering Technology, Culinary Sciences, Aircraft Maintenance,
Visual Arts and Sports;
(b) The research based
programmes such as M.Phil and Ph.D;
(c) Such other Programmes not
permitted to be offered through Open and Distance Learning mode and/or Online
mode by any concerned statutory or regulatory body or council:
Provided that, if the
concerned statutory or regulatory body or council permits any of the prohibited
programmes, as mentioned above, under its domain, in Open and Distance Learning
mode and/or Online mode, the same may be considered by the Commission, and the
decision so taken shall be notified by an Order.
(za)
“Prospectus” includes any publication,
whether in print or e-form, issued for providing fair and transparent
information, relating to a Higher Educational Institution and its programmes,
to the general public (including to those seeking admission in such Higher
Educational Institution) by the management of such Higher Educational
Institution or any authority or person authorised by such Higher Educational
Institution to do so;
(zb)
“Regional Centre” means a Centre
established or maintained by the Higher Educational Institution for the purpose
of coordinating and supervising the work of the Learner Support Centres in the
region as per its territorial jurisdiction and for performing such other
functions as may be conferred on such Centre by the statutory authorities of
the Higher Educational Institution;
(zc)
“Self-Learning e-Module” for Online mode
means a modular unit of course material in e-learning form which is inter
alia self-explanatory, self-contained, self-directed at the learner, and
amenable to self-evaluation, and enables the learner to acquire the prescribed
level of learning in a course of study and includes contents in the form of a
combination of the following e-Learning content, namely:—
(a) e-Text Materials;
(b) Video Lectures;
(c) Audio-Visual interactive
material;
(d) Virtual Classroom sessions;
(e) Audio Pod casts;
(f) Virtual Simulation; and
(g) Self-Assessment Quizzes or
Tests;
(zd)
“Self-Learning Material” for Open and
Distance Learning mode means and includes contents in the form of course
material, whether print or in e-form, which is inter-alia self-explanatory,
self-contained, self-directed at the learner, and amenable to self-evaluation,
and enables the learner to acquire the prescribed level of learning in a course
of study, but does not include text-books or guide-books;
(ze)
“SWAYAM” (Study Webs of Active Learning
for Young Aspiring Minds) means the learning management system as specified in
the UGC (Credit Framework for online learning courses through SWAYAM)
Regulations, 2016.
PART II RECOGNITION PROCESS FOR
OFFERING PROGRAMMES UNDER OPEN AND DISTANCE LEARNING (ODL) MODE AND ONLINE MODE
Regulation - 3. Institutional Level Eligibility Criteria.
(A) Open and Distance Learning
Mode: Any Higher Educational Institution, may apply for offering programmes
through the Open and Distance Learning mode, which fulfils the following
conditions, namely:—
(i)
shall
be accredited by the National Assessment and Accreditation Council with minimum
score of 3.01 on a 4-point scale;
or
having rank in top-100 in
University category of National Institutional Ranking Framework, at least once
in two preceding cycles (at the time of application):
[Provided that the NAAC and
NIRF Ranking requirements shall be valid for next three academic years i.e
2021-2022, 2022-2023, 2023-2024. Thereafter shall be reviewed by the Commission
for the academic session 2024-2025(session beginning July 2024) and onwards.]
Provided further that in
view of unprecedented circumstances due to COVID-19 pandemic, the Higher
Educational Institutions recognised by the University Grants Commission to
offer programmes in Open and Distance Learning mode till the academic session 20192020
to enable them to reach the prescribed quality National Assessment and
Accreditation Council benchmark and had submitted an undertaking to the effect
that they will attain a National Assessment and Accreditation Council score of
3.26 on a 4-point scale before the end of academic session July 2019 - June
2020, and have also submitted an application to the National Assessment and
Accreditation Council till 29 February 2020, shall continue to offer
programmes, already recognised for the academic session 2019-2020, in Open and
Distance Learning mode for a period of one year, academic session 2020-2021,
starting from July 2020. Thereafter these Higher Educational Institutions shall
be required to attain the eligibility mentioned at sub-clause (i) above:
Provided also that the NAAC
condition mentioned above shall not be applicable to the Open Universities
already recognised by the Commission for offering Open and Distance Learning
Programmes for the academic year 2019-2020. These Open Universities shall be
required to submit an affidavit that they shall obtain NAAC accreditation prior
to the completion of the current recognition period, as specified in the
Commission order already issued, failing which the Commission shall not accord
further recognition to the programmes of such Open Universities under Open and
Distance Learning mode:
Provided also that Open
Universities not recognised by the Commission under UGC (Open and Distance
Learning) Regulations, 2017 shall be required to obtain National Assessment and
Accreditation Council (NAAC) accreditation within one year of their becoming
eligible for accreditation by the National Assessment and Accreditation Council
(NAAC), failing which the Commission shall not accord further recognition to
the programmes of such Open Universities under Open and Distance Learning mode:
Provided also that an
Institution Deemed to be a University under Section 3 of the University Grants
Commission Act, 1956 shall offer programmes in Open and Distance Learning mode
in accordance with the extant Deemed to be University Regulations and also in
compliance to the provisions of these regulations;
(B) Online Mode
(a) Higher Educational
Institutions having NAAC score 3.26 and above or having rank in Top-100 in
University category of National Institutional Ranking Framework, at least twice
in three preceding cycles (at the time of application), shall be permitted to
start full-fledged Online programmes without prior approval of the UGC,
provided it satisfies all the conditions mentioned in these regulations:
Provided that the Higher
Educational Institutions can start maximum of three (03) Under Graduate (UG)
programmes and ten (10) Post Graduate (PG) programmes with the approval of its
statutory authorities and in strict compliance with the provisions of these
regulations:
[Provided further that the
NAAC and NIRF Ranking requirements shall be valid for next three academic years
i.e. 2021-2022, 2022-2023, 2023-2024. Thereafter shall be reviewed by the
Commission for the academic session 2024-2025(session beginning July 2024) and
onwards.]
2021- 2022 (session
beginning July 2021) and onwards:
Provided also that Higher
Educational Institutions shall be required to submit application and desired
information, and comply to all the provisions of the regulations and shall be
required to submit an affidavit to the UGC:
Provided also, that in
case, the Higher Educational Institutions want to start more than the defined
number of programmes, then they shall seek prior permission from the
Commission.
(b) Any Higher Educational
Institution, may apply for offering programmes through the Online mode, which
fulfils the following conditions, namely:—
(i)
shall
be in existence for at least three years; and
(ii)
shall
be accredited by the National Assessment and Accreditation Council with minimum
score of 3.01 on a 4-point scale;
or
shall be in the top-100 in
University category in the National Institutional Ranking Framework for at
least once in last two preceding cycles (at the time of application):
[Provided that the NAAC and
NIRF Ranking requirements shall be valid for next three academic years i.e.
2021-2022, 2022-2023, 2023-2024. Thereafter shall be reviewed by the Commission
for the academic session 2024-2025 (session beginning July 2024) and onwards.]
Provided further that the
condition mentioned at item (ii) of sub-clause (b) shall not be applicable to
the Open Universities already recognised by the Commission for offering Open
and Distance Learning programmes or Online programmes for the academic year
2019-2020. These Open Universities shall be required to submit an affidavit
that they shall obtain National Assessment and Accreditation Council (NAAC)
accreditation prior to the completion of the current recognition period, as
specified in the Commission order already issued, failing which the Commission
shall not accord further recognition to the programmes of such Open
Universities under Online mode:
Provided also that a Higher
Educational Institution having National Assessment and Accreditation Council
(NAAC) valid score equal or more than 3.26 or having rank in Top-100 in
University category of National Institutional Ranking Framework at least twice
in three preceding cycles shall be permitted to enroll International Learners
also:
Provided also that an
Institution Deemed to be a University under Section 3 of the University Grants
Commission Act, 1956 shall offer programmes in Online mode in accordance with
the extant Deemed to be University Regulations and also in compliance to the
provisions of these regulations.
Regulation - 4. Requirements for Submission of Proposals.
(A) Common Provisions for Open
and Distance Learning Mode and Online Mode: Every Higher Educational
Institution eligible as per Regulation 3 and intending to offer a programme in
Open and Distance Learning mode and/or Online mode from the academic session shall
make an application to the Commission in the format mentioned in sub-regulation
(1) of Regulation 5 with documentary evidence for grant of recognition on
fulfillment of the following conditions, namely:
(i)
the
Higher Educational Institution has complied with the Institutional eligibility
criteria as per Regulation 3 of these regulations;
(ii)
the
Higher Educational Institution has the approval of the statutory bodies under
its Act for offering the programme in Open and Distance Learning mode or Online
mode, as the case may be;
(iii)
the
list of proposed programmes to be offered in Open and Distance Learning mode or
Online mode, as applicable, the expected enrolment of learners, the learning
outcome of each programmes and other requirements as notified by the Commission
from time to time;
(iv)
for
the programmes falling under the ambit of a statutory or regulatory authority
or regulatory council, the Higher Educational Institution has the approval or
recommendations of the respective statutory or regulatory authority or
regulatory council for offering the programmes in Open and Distance Learning
mode or Online mode, as applicable;
Explanation: Programmes as
mentioned at clause (iv) shall be considered only when these are recommended by
the respective statutory or regulatory authority or regulatory council to offer
in Open and Distance Learning mode or Online mode, as applicable. Also,
statutory or regulatory authority or regulatory council shall either maintain
the minimum standards for the programmes in Open and Distance Learning mode or
Online mode as stipulated in these regulations or set higher standards while
making recommendations to the Commission.
(v)
the
entry level qualifications, curriculum, teaching-learning scheme, pattern of
question papers for end semester examination or term end examination, pass or
fail criteria in Dual Mode University are the same for conventional programme
and the proposed Open and Distance Learning programme or Online programme, as
applicable, and in case of Open University, these parameters are same for Open
and Distance Learning programme and proposed Online programme;
(vi)
weightages
to continuous assessment and end semester examinations or term end examinations
for the proposed Open and Distance Learning programmes or Online programmes, as
applicable, is in conformity with Regulation 15;
(vii)
submission
of the fee as notified by Commission;
(viii)
a
copy of such application is displayed on the website of the Higher Educational
Institution by way of self-disclosure;
(ix)
submission
of affidavit in the format notified by Commission;
(x)
preparedness
status, as decided by the Commission from time to time for various stages of
recognition process for the following, namely:—
(a) establishing Centre for
Internal Quality Assurance as specified in Annexure-I;
(b) for establishing Learner
Support Centres (Open and Distance Learning programmes) as specified in
Annexure-VIII;
(c) providing systems for
Learner Support Services as specified in Part IV;
(d) availability of Director, academic
and other staff, qualified Counsellors/Co-ordinators/Mentors, (for ODL and
Online modes, as applicable) meeting such standards of competence as specified
in Annexure-IV;
(e) administrative
arrangements, infrastructure and technology support for effective delivery of
programmes in Open and Distance Learning and Online mode as specified in
Annexure-IV.
Explanation: A Private
University established under a State Act shall be eligible to offer programmes
under Open and Distance Learning mode through its Head Quarters only and duly
recognised off-campus centres. A Private University shall not offer programmes
under Open and Distance Learning mode through any Learner Support Centre.
(B) Provisions for Open and
Distance Learning Mode:
(i)
The
Higher Educational Institution shall adhere to the policy of territorial
jurisdiction as specified in Annexure-III;
(ii)
A
Higher Educational Institution shall be eligible to offer only those degree
programmes at undergraduate and postgraduate levels and post graduate diploma
programmes, which it has already been offering in conventional mode of
classroom teaching and from which at least one batch has passed out:
Provided that this
sub-clause shall not be applicable to Open Universities:
Provided further that
Science based programmes, which require hands-on experience, experimental
setup, shall be offered only by the Higher Educational Institutions having NAAC
score of 3.26 and above or by the Open universities or by the Higher
Educational Institutions having rank in top-100 in University category of
National Institutional Ranking Framework (NIRF), at least twice in three
preceding cycles:
Provided also that the
Science based programmes shall be offered from the Head Quarters and/or only
from such Learner Support Centres which are offering same programme under
conventional mode atleast for seven years.
(iii)
The
application is accompanied with evidence of having prepared the self-learning
materials required as decided by the Commission, for the proposed programmes of
study, duly approved by the statutory bodies of the Higher Educational
Institutions empowered to decide on academic matters.
(iv)
The
application is accompanied with evidence of availability/preparedness, as
decided by the Commission from time to time, of Open and Distance Learning
resources, adequate for effective delivery of all the proposed programme(s) of
study considering the expected enrolment of learners.
(C) Provisions for Online Mode:
(i)
Territorial
Jurisdiction shall not be applicable to the Higher Educational Institutions for
offering recognised Online programmes under these regulations.
(ii)
A
Higher Educational Institution, shall be eligible to offer only those degree
programmes at undergraduate and postgraduate levels and post graduate diploma
programmes, which it has already been offering in conventional mode of
classroom teaching or in Open and Distance Learning mode and from which at
least one batch has passed out:
Provided that any programme
requiring practical or laboratory course as a curricular requirement, shall be
prohibited through Online mode, except in cases where practical component is
limited to programming and coding including software tools.
(iii)
The
application is accompanied with demonstrated capability of Higher Educational
Institution for development and production of Online Programmes for the
proposed programmes of study, duly approved by the statutory bodies of the
Higher Educational Institution empowered to decide on academic matters.
(iv)
The
application is accompanied with evidence of Higher Educational Institution
having access to SWAYAM or other learning platform for the proposed programmes
of study, duly approved by the statutory bodies of the Higher Educational
Institution empowered to decide on academic matters, for—
(a) learner authentication -
integrated with Aadhaar or other government recognised identity for Indian
learners and Passport for foreign learners;
(b) learner registration -
through a web application with supporting documents;
(c) payment gateway - using
Digital Payment system;
(d) learning management System
- which tracks the delivery of Programme, learner's engagement, assessment,
results, and reporting supported by analytical tools that can help the teachers
to extract and use the relevant reports.
(v)
The
application is accompanied with the evidence of ability to conduct proctored
examinations with all the security arrangements ensuring transparency and
credibility of the examinations.
(vi)
The
application is accompanied with evidence to ensure that the Higher Educational
Institutions offering Online Programmes is not having any franchise arrangement
with a private service provider and the ownership of offering Online programmes
including all the required components of Online education and compliance to all
the provisions of the regulations shall be that of Higher Educational
Institutions only.
(vii)
The
application is accompanied with evidence of availability/preparedness, the
administrative arrangements for supportive services for effective delivery of
all the proposed programme(s) of study considering the expected enrolment of
learners.
Regulation - 5. Programmes Recognition Process.
(1) A Higher Educational
Institution intending to offer a programme through Open and Distance Learning
mode and/or Online mode for academic session and for subsequent years, shall
make an online application, as invited by the Commission in the format notified
by Commission and upload the same on the specified portal along with scanned
copy of all the documents specified therein, at least three months prior to
commencement of the academic session of the programme intended to be offered by
such Higher Educational Institution:
Provided that the
programmes of the Higher Educational Institutions recognised by the Commission
under UGC (Open and Distance Learning) Regulations, 2017 and UGC (Online
Courses or Programmes) Regulations, 2018 shall remain valid programmes for the
period as mentioned in the Commission Orders. These Higher Educational
Institutions shall submit an affidavit to the Commission that they shall comply
to provisions of these regulations prior to the beginning of next academic
session from the notification of these regulations. However, after the expiry
of the recognition period as specified in the already notified Commission
Orders, the Higher Educational Institution for the said programmes shall be
required to apply afresh as per the sub-regulation (1) of Regulation 4.
(2) The Commission shall
process the application received under sub-regulation (1) of Regulation 5 in
the following manner, namely:—
(i)
any
deficiency or defect in the application shall be communicated by the Commission
to the Higher Educational Institution and the Higher Educational Institution
shall be required to remove or rectify such deficiencies or defects with the
necessary documents or information, if any, within fifteen days;
(ii)
where
the Higher Educational Institution has made an application for offering
programme(s) in Open and Distance Learning mode and/or Online mode, the
Commission may cause an inspection, in respect of such programme(s), of the
Higher Educational Institution at its discretion through an Expert Committee;
(iii)
the
Commission shall examine the application with the help of an Expert Committee
constituted by Chairman of the Commission and the recommendations of the Committee
shall be placed before the Commission for its consideration.
(3) After processing the
application in the manner laid down under sub-regulation (2) of Regulation 5
for offering programme(s) through Open and Distance Learning mode and/or Online
mode, the Commission shall—
(i)
if
it is satisfied that such Higher Educational Institution fulfils the conditions
laid down and the quality parameters specified under these regulations, pass an
order granting recognition to such Higher Educational Institution for a period
of five years in respect of such programmes either in Open and Distance
Learning mode or in Online mode or in both modes, as it may specify in the
order, and subject to such conditions as it may specify:
Provided that while passing
an order, where the Commission does not grant recognition in respect of one or
more programmes, the Commission shall specify the grounds of such refusal in
the order.
(ii)
If
the Commission is of the opinion that such Higher Educational Institutions does
not fulfill the requirements laid down in clause (i) in respect of any of the
programme intended to be offered by the Higher Educational Institution either
in Open and Distance Learning mode or in Online mode or in both modes, it shall
pass an order refusing recognition to such Higher Educational Institution for
reasons to be recorded in writing.
(4) Every order granting or
refusing recognition to a Higher Educational Institution for programme(s) in
Open and Distance Learning mode and/or Online mode under sub-regulation (3) of
Regulation 5 shall be communicated in writing for appropriate action to such
Higher Educational Institution and to the concerned State Government and the
Central Government.
(5) Every Higher Educational
Institution, in respect of which recognition for programme(s) has not been
granted by the Commission, shall discontinue the programme(s) in Open and
Distance Learning mode and/or Online mode with immediate effect:
Provided that the learners
already enrolled in the currently recognised programmes shall be allowed to
complete the Programmes in the laid down manner.
(6) Every Higher Educational
Institution which is accorded recognition by the Commission under these
regulations shall offer programme(s) in Open and Distance Learning mode and/or
Online mode from the academic session as mentioned in the Commission Order.
(7) No Higher Educational
Institution shall offer any Open and Distance Learning Programme and/or Online
Programme and admit learners thereto unless it has been granted recognition by
the Commission and admission shall not be made in anticipation of the
recognition.
Regulation - 6. Appeal.
(1) Any Higher Educational
Institution aggrieved by an order made under sub-regulation (3) of Regulation 5
and withdrawal of recognition under sub-regulation (1) of Regulation 7 may
prefer an appeal to the Commission within a period of thirty days from the date
of issue of communication;
(2) No appeal shall be accepted
after the expiry of the prescribed period under sub-regulation (1).
(3) Every appeal made under
these regulations shall be accompanied by a copy of the order appealed against
along with a fee of Rs. 10,000/- per programme.
(4) The procedure for disposing
off an appeal shall be as under:
(i)
The
Commission shall examine the appeal with the help of a Standing Appellate
Committee constituted by Chairman of the Commission.
(ii)
The
Committee will examine the appeals of the Higher Educational Institutions
received against the Commission decision for rejection of programme and make
recommendation whether to confirm or reverse the Commission decision on
rejection of programmes.
(5) The Commission may confirm
or reverse the order appealed against.
(6) The decision of the
Commission shall be final and binding on the Higher Educational Institutions.
Regulation - 7. Withdrawal of recognition.
(1) Where the Commission is, on
its own or on any representation received from any person, or any information
received from any authority or a statutory body, or on the basis of any enquiry
or inspection conducted by it, satisfied that a Higher Educational Institution
has contravened any of the provisions of these regulations or guidelines and
orders made or issued there under, or has submitted or produced any information
and documentary evidence which is found to be false at any stage or any
condition subject to which recognition under clause (i) of sub-regulation (3)
of Regulation 5 has been granted, it may withdraw recognition of such Higher
Educational Institution in respect of such programme(s) as it may specify, for
reasons to be recorded in writing:
Provided that no such order
against the Higher Educational Institution shall be passed unless a reasonable
opportunity of making representation against the proposed order has been given
to such Higher Educational Institution:
Provided further that the
order withdrawing or refusing recognition passed by the Commission shall come
into force with immediate effect.
(2) If a Higher Educational
Institution offers any programme in Open and Distance Learning mode or Online
mode after the coming into force of the order withdrawing recognition under
sub-regulation (1) or fails to obtain recognition under these regulations for
offering programmes in Open and Distance Learning mode or Online mode for
academic session and subsequent academic sessions, the degree obtained pursuant
to such programme or after undertaking a programme in Open and Distance
Learning mode and/or Online mode in such Higher Educational Institutions, shall
not be treated as a valid qualification:
Provided that the
programmes of the Higher Educational Institutions recognised by the Commission
under UGC (Open and Distance Learning) Regulations, 2017 and UGC (Online
Courses or Programmes) Regulations, 2018 shall remain valid programmes for the
period as mentioned in the Commission Orders.
(3) In the event of any Higher
Educational Institution found offering programmes in Open and Distance Learning
mode and/or Online mode without recognition of the Commission or in violation
to any of the provisions of these regulations and guidelines or orders made
there under, the Commission may—
(i)
issue
Show-Cause Notice;
(ii)
withdraw
the recognition of a programme or some programmes or all the programmes for an
academic session or withdraw the recognition, maximum up to next five academic
sessions not only for such Open and Distance Learning programmes and/or Online
programmes but also for other programmes offered by the institutions in regular
and conventional mode;
(iii)
if,
in spite of above, the Higher Educational Institution is found continuing the
violations, a First Information Report may be lodged against the officials or
management of the errant Higher Educational Institution to take action as per
law;
(iv)
withhold
or debar from receiving University Grants Commission grants;
(v)
refer
the matter to the Central or State Government, as applicable for withdrawal of
Higher Educational Institution status;
(vi)
take
action as per the provisions of the Act or Rules or Regulations as applicable
to the Higher Educational Institution;
(vii)
put
in the public domain a list of such defaulters Higher Educational Institutions;
(viii)
in
case of a non-recognized Higher Educational Institution offering programmes in
Open and Distance Learning mode and/or Online mode, punitive action mentioned
at clauses (i), (iii), (v) and (vii) shall be exercised by the Commission
keeping in view future of the learners.
PART III MAINTENANCE OF
INFRASTRUCTURAL, ACADEMIC AND OTHER QUALITY STANDARDS BY HIGHER EDUCATIONAL
INSTITUTIONS
Regulation - 8. Systems Management, Structure and Processes.
(1) An Open University shall
have designated Schools of Studies for design and development of programmes in
Open and Distance Learning mode and, which shall be headed by a regular
functionary on full time dedicated basis not below the rank of an Associate
Professor and shall have appropriate and adequate academic, technical,
administrative staff and infrastructural resources as specified in Annexure-IV.
The Open University shall also have appropriate departments such as operational
department for admissions, learner support and examinations.
(2) An Open University shall
have a designated Centre for Online Education (COE) for operationalising the
programmes designed and developed by the Schools of Studies for Online Learning
mode and, which shall be headed by Director, a regular functionary on full time
dedicated basis not below the rank of an Associate Professor and shall have
appropriate and adequate academic, technical, administrative staff and
infrastructural resources as specified in Annexure-IV.
(3) A Higher Educational
Institution other than an Open University shall have a designated Centre for
Distance and Online Education (CDOE) for operationalising the programmes in
Open and Distance Learning mode and/or Online mode, which shall be headed by
Director, a regular functionary on fulltime dedicated basis not below the rank
of an Associate Professor and shall have appropriate and adequate academic,
technical, administrative staff and infrastructural resources as specified in
Annexure-IV.
(4) A Higher Educational
Institution shall plan, implement, coordinate and monitor operationalisation
and quality assurance of the programmes in Open and Distance Learning mode
and/or Online mode and shall ensure adherence to the regulations and guidelines
of the Commission and other regulatory authorities.
Regulation - 9. Self-regulation through disclosures, declarations and reports.
A Higher Educational
Institution offering programmes in Open and Distance Learning mode and/or
Online mode shall display on its website a joint declaration by authorised
signatories, Registrar and Director of Centre for Internal Quality Assurance,
authenticating that the following documents have been uploaded on the Higher
Educational Institution's website, namely:—
(a) the establishing Act and
Statutes there under or the Memorandum of Association, as the case may be or
both of the Higher Educational Institution, empowering it to offer programmes
in Open and Distance Learning mode and/or Online mode;
(b) copies of the letters of
recognition from Commission and other relevant statutory or regulatory
authorities;
(c) programme details including
brochures or programme guides inter alia information such as name of the
programme, duration, eligibility for enrolment, programme fee, programme
structure;
(d) programme-wise information
on syllabus, suggested readings, contact points for counselling/mentoring,
programme structure with credit points, programme-wise faculty details, list of
supporting staff, list of Learner Support Centres with addresses and contact
details (for Open and Distance Leaning mode), their working hours and
counselling (for Open and Distance Learning mode)/mentoring (for Online mode)
Schedule;
(e) important schedules or
date-sheets for admissions, registration, re-registration,
counselling/mentoring, assignments and feedback thereon, examinations, result
declarations etc.;
(f) detailed strategy plan
related to Online programme delivery, if any including learning materials
offered through Online and learner assessment system and quality assurance
practices of Online learning programmes;
(g) the feedback mechanism on
design, development, delivery and continuous evaluation of learner-performance
which shall form an integral part of the transactional design of the Open and
Distance Learning mode programmes and/or Online programmes and shall be an
input for maintaining the quality of the programmes and bridging the gaps, if
any;
(h) information regarding all
the programmes recognised by the Commission;
(i) data of year-wise and
programme-wise learner enrolment details in respect of degrees and/or post
graduate diplomas awarded;
(j) complete information about
‘Self Learning Material’ including name of the faculty who prepared it, when
was it prepared and last updated for Open and Distance Learning Programmes;
Similarly information about ‘E-Learning Materials’ in 4 quadrants in case of
Online programmes;
(k) a compilation of questions
and answers under the head ‘Frequently Asked Questions” with the facility of
online interaction with learners providing hyperlink support for Open and
Distance Learning Programmes and Online Programmes;
(l) list of the ‘Learner
Support Centres’ along with the number of learners who shall appear at any
examination centre and details of the Information and Communication Technology
facilities available for conduct of examination in a fair and transparent manner,
for Open and Distance Learning programmes;
(m) list of the ‘Examination
Centres’ along with the number of learners in each centre, for Open and
Distance Learning programmes;
(n) details of proctored
examination incase of Online programmes for all the exams;
(o) details of proctored
examination in case of end semester examination or term end examination of Open
and Distance Learning programmes;
(p) academic Calendar
mentioning period of the admission process along with the academic session,
dates of continuous and end semester examinations or term end examinations,
etc;
(q) reports of the third party
academic audit to be undertaken every five years and internal academic audit
every year by Centre for Internal Quality Assurance.
Regulation - 10. Quality Assurance.
(1) A Higher Educational
Institution recognised for offering programme(s) in Open and Distance learning
mode and/or Online mode shall, take the following steps, namely:—
(i)
establish
a Centre for Internal Quality Assurance, common for programmes in the Open and
Distance Learning mode and/or Online mode as per Annexure I;
(ii)
follow
the Quality Assurance Guidelines on learning materials in multiple media,
curriculum and pedagogy, as specified by the Commission in Annexure VI and
shall post its quality assurance mechanism on the website;
(iii)
take
adequate measures for training and capacity building of its teaching and
administrative staff and counsellors/co-ordinators/mentors at regular
intervals;
(iv)
ensure
that the quality of programmes of study offered through Open and Distance Learning
mode and/or Online mode are maintained at par with standards as defined for the
conventional mode of teaching, in conformity with the provisions as stipulated
under Section 22 of UGC Act, 1956 and UGC notification on specification of
degrees, 2014 as notified by the Commission;
(v)
exhibit
the copies of the approval letters duly obtained or received from the concerned
statutory or regulatory authority or council to offer programmes under its
domain on the Higher Educational Institution's website as well as against the
name of the each programmes in the brochure or bulletin of the respective
Higher Educational Institution and inform the same to the University Grants
Commission from time to time in the matter:
Provided that in case of
violation of these regulations, the provisions specified under sub-regulation
(3) of Regulation 7 shall apply;
(vi)
ensure
that the academic and instructional facilities at its Learner Support Centres
for Open and Distance Learning mode, and information resources for online
delivery of programmes meet the guidelines laid by the Commission from time to
time, and are commensurate with the number of programmes and enrolments
thereto.
(2) Every Higher Educational
Institution recognised to offer programme in Open and Distance Learning Mode
and/or Online mode shall adhere to all the provisions regarding mandatory
disclosure of information as stipulated under Regulation 9.
Regulation - 11. Teachers and Academic Staff working in Higher Educational Institutions.
(1) Teacher and equivalent
academic staff in the Schools of Studies or Centre of Distance and Online
Education or Centre for Online Learning and Learner Support Centres (for Open
and Distance Learning only) shall be appointed as per the minimum qualifications
laid down in the University Grants Commission (Minimum Qualifications for
Appointment of Teachers and other Academic Staff in the Universities and
Colleges and other Measures for the Maintenance of Standards in Higher
Education) Regulations, 2018 and there shall be positions for Assistant
Professor, Associate Professor and Professor in the Schools of Studies or
Centre for Online Education for an Open University or in the Centre of Distance
and Online Education for a dual mode University on permanent and/or full time
dedicated basis, for performing academic functions.
(2) Every teacher, beside his
or her academic responsibilities shall participate in teaching, curriculum and
course material development, undertake examination or test or evaluation or
invigilation work, general assistance to learners in removing their academic
difficulties, and participate in extracurricular and institutional support
activities as required.
(3) The workload of a teacher
shall take into account teaching, research and extension activities,
preparation of lessons, evaluation of assignments, term papers etc. shall be in
accordance with the guidelines issued by the Commission:
Provided that the time
spent on extension work where it forms an integral part of the course specified
shall count towards the teaching load.
(4) The number of full-time
dedicated teachers exclusively for Open and Distance Learning Mode and/or
Online mode and other administrative and technical staff shall be appointed as
stipulated under Annexure-IV of these regulations.
(5) The details of the faculty
in the Schools of Studies or Centre for Online Education or Centre of Distance
and Online Education of the Higher Educational Institution and in the Learner
Support Centres (for Open and Distance Learning Mode only) shall be declared on
the website of the Higher Educational Institution and be linked to Aadhaar
details or other Government identifiers.
Regulation - 12. Use of e-resources for Open and Distance Learning mode.
(1) A Higher Educational
Institution offering programme(s) in Open and Distance Learning mode shall take
such measures as are necessary to blend Information Communication Technologies
(ICT) including those developed by National Mission on Education through
Information and Communication Technology, for enhancing effectiveness of
teaching - learning process, and administrative functioning and for maintenance
of updated information at all times in respect of status of admissions,
registration, for managing teaching-learning activities through online support for
interactive learning with learner feedback, to facilitate the use of Open
Educational Resources (OER), Massive Open Online Courses and for continuous as
well as comprehensive evaluation, certification, and other aspects of learner
support.
(2) A Higher Educational
Institution may allow up to forty per cent. of the total courses being offered
in a particular programme in a semester through the Online Learning
courses/Massive Open Online Courses.
Regulation - 13. Programme Launching Process for Higher Educational Institution.
(A) Common Provisions for Open
and Distance Learning Mode and Online Mode:
(1) The proposed programmes
shall be designed for conventional learners, as well as for working
professionals and other individuals aspiring to acquire knowledge and
associated academic credentials through Open and Distance Learning Mode and/or
Online mode.
(2) Minimum and Maximum Duration
of Programme:
(i)
The
minimum duration for completion and award of degrees at the undergraduate and
postgraduate levels in Open and Distance Learning mode and Online mode shall be
in accordance with the UGC notification of specification of degrees, 2014;
(ii)
The
minimum duration for completion and award of post graduate diploma shall be two
years;
(iii)
The
maximum duration for completion and award of degree at the undergraduate and
postgraduate levels or post graduate diploma in Open and Distance Learning mode
and Online mode shall be double the minimum duration of the respective
programmes as per items (i) and (ii).
(3) Before offering any
programme, the Higher Educational Institution shall prepare a Programme Project
Report as per Annexure-V for each programme which shall include the following,
namely:—
(i)
information
on relevance of programme to the Institution's mission and goals, objectives of
the programme, nature of prospective target group of learners, and
appropriateness of Open and Distance Learning mode and/or Online mode for
acquiring specific competencies or skills;
(ii)
instructional
design which shall include duration of programme(s), faculty and support staff
requirements, instructional delivery mechanisms, identification of media -
print, audio or video, online, computer aided, and learner support service
systems;
(iii)
procedure
for admissions, curriculum transaction and evaluation;
(iv)
details
of laboratory support required for the programme(s), if any;
(v)
library
Resources;
(vi)
cost
estimate of the programme and the provisions there for, indicating the amount
assigned for programme development, delivery and maintenance;
(vii)
quality
assurance mechanism and expected programme outcomes;
(viii)
curriculum
and detailed syllabi of the programme(s); and
(ix)
guidelines
on launching programme(s) design, development and any such matters as specified
by the Commission and other regulatory bodies which shall be followed by the
Higher Educational Institutions.
(4) A Higher Educational
Institution other than an Open Universities shall offer programmes in Open and
Distance Learning mode and/or Online mode with total credits and minimum
duration for the programmes kept same as that of corresponding programmes in
conventional mode.
(5) An Open University shall
offer programmes in Open and Distance mode with total credits and minimum
duration for programmes kept same as that of corresponding programmes in
conventional mode by the Central and/or State Universities and for offering
programmes in Online mode, total credits and minimum duration for programme
shall be the same as that of corresponding programme in Open and Distance
Learning mode.
(6) The Programme Project
Report shall be approved by the appropriate authorities of the Higher
Educational Institution, which shall put in place a monitoring mechanism to
ensure its proper implementation.
(B) Provisions for Open and
Distance Learning mode: A Higher Educational Institution offering programme in
Open and Distance Learning mode shall, in order to facilitate the pace of
learning and multiple choice for learners, prepare Self Learning Material as
per Annexure-VI and Annexure-VII taking into consideration the following,
namely:—
(i)
Self
Learning Material has clearly stated objectives, intended learning outcomes,
study guidance and advice for the learners as to how to optimally use the
material and suggestive related reference material to enhance the learning
experience, and linkage within the text with other media (for digital SLM) is maintained
for easy referencing and progress;
(ii)
At
least 60 per cent. of Self Learning Materials shall be developed by the
in-house faculty of the Higher Educational Institution and the remaining per
cent. of the materials can be sourced from available resources such as other
Higher Educational Institutions, Open Educational Resources (OER), and SWAYAM,
duly approved by the statutory authorities of the Higher Educational
Institution;
(iii)
Self
Learning Materials developed and offered by it is self-explanatory, selfcontained,
illustrative, easily comprehensible, and in manageable modules such as units
and blocks;
(iv)
Self
Learning Materials provides adequate mechanism for the learners to provide
feedback on their understanding of the subject;
(v)
Self
Learning material is revised periodically from the perspective of improving
quality and learner support:
Provided that a Higher
Educational Institution shall prepare the Self Learning Material only after
approval of the Programme Project Report:
Provided further that no
programme in Open and Distance Learning mode shall be launched by a Higher
Educational Institution unless it has prepared the Self Learning Material
taking into consideration the above factors.
(C) Provisions for Online
mode.—
(1) A Higher Educational
Institution offering programme in Online mode shall prepare the E-Learning
Materials as per Annexure-VI and Annexure-VII, taking into the consideration
the following, namely:—
(i)
The
Online Learning shall have the four quadrant approach; as per UGC (Credit
Framework for online learning courses through SWAYAM) Regulations, 2016;
(ii)
At
least 60 per cent. of e-Learning Material shall be developed by the in-house
faculty of the Higher Educational Institution and remaining per cent. of the
material can be sourced from available e-resources such as Open Educational
Resources (OER), SWAYAM or other source, duly approved by the statutory
authorities of the Higher Educational Institution;
(iii)
A
Higher Educational Institution shall have demonstrated capability, for
developing and production of Online programmes with the technology for
production including in-house or duly out-sourced production facilities for
converting the courses of a Programme into Online Programmes, defined as under—
(a) learning videos with
recording or dubbing or editing facilities for graphics or animation creation;
(b) e-content for reading and
improving comprehension of learners;
(c) tests and assignments that
test the understanding;
(d) discussion forum that
clarifies the doubts of the learners.
(iv)
The
Online programmes’ delivery shall be through the SWAYAM portal or any other
learning platform duly approved by the Commission on the recommendation of the
Technical Expert Committee broadly complying to the features mentioning at
Annexure-IX.
(v)
The
Programme offered under Online mode shall conform to the condition that apart
from the Programme delivery, other components such as Counselling Process,
Online Application Processing and fee payment shall also be provided through
Online mode.
(2) The Higher Educational
Institution may evolve the curricular aspects, assessment criteria etc. for the
award of Degree at the undergraduate and postgraduate levels and/or Post
Graduate Diploma adopting the following requirements, namely:—
(i)
the
course content for each course shall be clearly defined, each having modular
e-content, delivery online in a structured format, with clearly spelt out
learning outcomes which learners are expected to attain at the end of the
module;
(ii)
programmes
(including courses in a programme) architecture shall permit the online teacher
or instructor to add multi-media enriched and interactive content, activities
and assessments to extend learning opportunities and shall be easy to navigate;
(iii)
availability
of assessment mechanism - each course in the Online Programme shall have a
precise assessment mechanism for the identified learning outcomes at each level
for both continuous formative and summative assessments;
(iv)
identified
technological interface and interoperability - the Online Programme shall be
able to utilise a variety of technology tools, shall have a user friendly
interface and meet accessibility standards for interoperability and access for
learners with special needs.
(3) Learners’ Requirements for
Enrolment to Online Programmes - Learners to be enrolled for the Online
Programmes shall be acquainted with the requisite information or literacy
skills for which there shall be a helpline for technical assistance throughout
the semester/course of study.
(4) Learner's Authentication
Requirements—
(i)
the
Higher Educational Institutions shall exercise proper learner's authentication
practice to ensure the academic integrity and all the Indian learners, at the
time of enrolment, synchronous/asynchronous participations and all assessments
for examinations, shall be required to provide the Aadhaar number or other
government recognised identifier, as applicable and verify their information
for authentication for which necessary infrastructure or support shall be
provided to them by the Higher Educational Institutions;
(ii)
all
the International learners shall authenticate their credentials through
Passports only. These learners shall pursue Online programmes from their
country of residence.
(5) Active Engagement of the
Learners - Active engagement in Online or virtual class shall be monitored via
participation in asynchronous or synchronous discussions, assignment activity
and Programme involvement and the analytics of Learning Management System shall
be used for ensuring the learner's participation at least for two hours every
fortnight.
(6) Technical Know-how or
Skills Requirements - The Higher Educational Institutions shall have defined
criteria or guidelines for the technical know-how and skill requirements of the
Online Programme Coordinators, Course Coordinators, Course Mentors and other
staff and ascertain that all the resources are competent to deliver online
education effectively from the learner learning perspective and continuous
upgradation of skills shall be essential for embracing newer methodologies and
Information and communication technology tools for enhancing the development
and delivery of the Online Programmes in the long run.
(7) Learners’ Support Services
and E-Learning Materials - Higher Educational Institutions shall provide
adequate support for advising, counselling, mentoring and guidance so as to
ensure the best possible learning experience for the learners and there shall
be clear guidelines on academic integrity and netiquette (internet etiquette)
expectations regarding lesson activities, group discussions, chats and
plagiarism.
(8) A Higher Educational
Institution shall provide the details of all International learners enrolled
immediately after the beginning of the academic session to the Ministry of
External Affairs, Ministry of Education and University Grants Commission.
PART IV ADMISSIONS,
EXAMINATIONS AND LEARNER SUPPORT
Regulation - 14. Admission and fees.
(1) On being granted
recognition under clause (i) of sub-regulation (3) of Regulation 5, a Higher
Educational Institution shall admit learners to its recognised programmes only
from the academic session specified in the Commission order:
Provided that the intake
capacity under Open and Distance Learning mode for a programme under science
discipline to be offered by a Dual Mode University shall be three times of the
approved in take in conventional mode and incase of Open University, it shall
be commensurate with the capacity of the Learner Support Centres (for Open and
Distance Learning only) to provide lab facilities to the admitted learners:
Provided further that
enrolment of learners to the Higher Educational Institution, for any reason
whatsoever, in anticipation of grant of recognition for offering a programme in
Open and Distance Learning mode and/or Online mode, shall render the enrolment
invalid:
Provided also that if the
Higher Educational Institution is found violating any of the provisions of
these regulations, punitive action shall be taken by the Commission in accordance
with the sub-regulation (3) of Regulation 7.
(2) In order to provide
opportunities for Higher Education to a larger segment of the population and to
promote the educational wellbeing of the community in general, the fee
structure shall be devised by the Higher Educational Institutions in such a
manner that it is affordable to all the stake holders including students from
the deprived sections of society and the Higher Educational Institutions shall
comply with the following:—
(i)
A
Higher Educational Institution shall, for admission in respect of any programme
in Open and Distance Learning mode and/or Online mode, accept payment towards
admission fee and other fees and charges—
(a) as may be fixed by it and
declared by it in the prospectus for admission, and on the website of the
Higher Educational Institutions;
(b) with a proper receipt in
writing issued for such payment to the concerned learner admitted in such
Higher Educational Institutions;
(c) only by way of online
transfer, bank draft or pay order directly in favour of the Higher Educational
Institution.
(ii)
It
shall be mandatory for the Higher Educational Institution to upload the details
of all kind of payment or fee paid by the learners on the website of the Higher
Educational Institution.
(iii)
The
fee waiver and/or scholarship schemes for Scheduled Caste, Scheduled Tribe,
Persons with Disabilities category of learners and students from deprived
section of society shall be in accordance with the instructions or orders
issued by Central Government or State Government:
Provided that a Higher
Educational Institution shall not engage in commercialisation of education in
any manner whatsoever, ands hall provide for equity and access to all deserving
learners.
(iv)
Admission
of learners to a Higher Educational Institution for a programme in Open and
Distance Learning mode and/or Online mode shall be offered in a transparent
manner and made directly by the Head Quarters of the Higher Educational
Institution which shall be solely responsible for final approval relating to
admissions or registration of learners:
Provided that a Learner
Support Centre shall not admit a learner to any programme in Open and Distance
Learning for or on behalf of the Higher Educational Institution.
(v)
Every
Higher Educational Institution shall—
(a) record Aadhaar details or
other Government identifier(s) of Indian learner and Passport for an
International Learner;
(b) maintain the records of the
entire process of selection of candidates, and preserve such records for a
minimum period of five years;
(c) exhibit such records as
permissible under law on its website; and
(d) be liable to produce such
record, whenever called upon to do so by any statutory authority of the
Government under any law for the time being in force.
(vi)
Every
Higher Educational Institution shall publish, prior to the date of commencement
of admission to any of its programme in Open and Distance Learning mode and/or
Online mode, a prospectus (print and in e-form) containing the following for the
purposes of informing those persons intending to seek admission to such Higher
Educational Institutions and the general public, namely:—
(a) each component of the fee,
deposits and other charges payable by the learners admitted to such Higher
Educational Institutions for pursuing a programme in Open and Distance Learning
mode and/or Online mode, and the other terms and conditions of such payment;
(b) the percentage of tuition
fee and other charges refundable to a learner admitted in such Higher
Educational Institutions in case such learner withdraws from such Higher
Educational Institutions before or after completion of programme of study and
the time within, and the manner in, which such refund shall be made to the
learner;
(c) the number of seats
approved in respect of each programme of Open and Distance Learning mode and/or
Online mode, which shall be in consonance with the resources;
(d) the conditions of
eligibility including the minimum age of a learner in a particular programme of
study, where so specified by the Higher Educational Institution;
(e) the minimum educational
qualifications required for admission in programme(s) specified by the
Commission or relevant statutory authority or councils, or by the Higher
Educational Institution, where no such qualifying standards have been specified
by any statutory authority;
(f) the process of admission
and selection of eligible candidates applying for such admission, including all
relevant information in regard to the details of test or examination for
selecting such candidates for admission to each programme of study and the
amount of fee to be paid for the admission test;
(g) details of the teaching
faculty, including therein the educational qualifications and teaching
experience of every member of its teaching faculty and also indicating therein
whether such member is employed on regular or contractual basis or any other;
(h) pay and other emoluments
payable for each category of teachers and other employees;
(i) information in regard to
physical and academic infrastructure and other facilities, including that of
each of the learner support centres (for ODL programmes) and in particular the
facilities accessible by learners on being admitted to the Higher Educational
Institution;
(j) broad outline of the
syllabus specified by the appropriate statutory body or by higher educational
institution, as the case may be, for every programme of study;
(k) activity planner including
all the academic activities to be carried out by the higher educational
institution during the academic sessions:
Provided that the Higher
Educational Institution shall publish information referred to in sub-clauses
(a) to (k) on its website, and the attention of the prospective learners and
the general public shall be drawn to such publication on its website and Higher
Educational Institution admission prospectus and the admission process shall
necessarily be over within the time period mentioned in the Commission Order.
(vii)
No
Higher Educational Institution shall, directly or indirectly, demand or charge
or accept, capitation fee or demand any donation, by way of consideration for
admission to any seat or seats in a programme of study conducted by it;
(viii)
No
person shall, directly or indirectly, offer or pay capitation fee or give any
donation, by way of consideration either in cash or kind or otherwise, for
obtaining admission to any seat or seats in a programme in Open and Distance
Learning mode and/or Online mode offered by a Higher Education Institution;
(ix)
No
Higher Educational Institution, who has in its possession or custody, any
document in the form of certificates of degree, diploma or any other award or
other document deposited with it by a person for the purpose of seeking
admission in such Higher Educational Institution, shall refuse to return such
degree, certificate award or other document with a view to induce or compel
such person to pay any fee or fees in respect of any programme of study which
such person does not intend to pursue or avail any facility in such Higher
Educational Institution;
(x)
In
case a learner, after having admitted to a Higher Educational Institution, for
pursuing any programme in Open and Distance Learning mode and/or Online mode
subsequently withdraws from such Higher Educational Institution, no Higher
Educational Institution in that case shall refuse to refund such percentage of
fee deposited by such learner and within such time as notified by the
Commission and mentioned in the prospectus of such Higher Educational
Institution;
(xi)
No
Higher Educational Institution shall, issue or publish—
(a) any advertisement for
inducing learners for taking admission in the Higher Educational Institution,
claiming to be recognised by the appropriate statutory authority or by the
Commission where it is not so recognised;
(b) any information, through
advertisement or otherwise in respect of its infrastructure or its academic
facilities or of its faculty or standard of instruction or academic or research
performance, which the Higher Educational Institution, or person authorised to
issue such advertisement on behalf of the Higher Educational Institution knows
to be false or not based on facts or to be misleading.
Regulation - 15. Evaluation.
(A) Common Provisions for Open
and Distance Learning Mode and Online Mode:
(1) The Higher Educational
Institution shall adopt the guidelines issued by the Commission for the conduct
of proctored examinations.
(2) A Higher Educational
Institution offering Open and Distance Learning Programmes and/or Online
programmes shall have a mechanism well in place for evaluation of learners
enrolled through Open and Distance Learning mode and/or Online mode and their
certification.
(3) The evaluation shall
include two types of assessments; (i) continuous or formative assessment; and
(ii) summative assessment in the form of end semester examination or term end
examination:
Provided that no end
semester examination or term end examination shall be held in a subject unless:
(i)
the
Higher Educational Institution is satisfied that at least 75 per cent. of the
programme of study stipulated for the semester or year has been actually
conducted;
(ii)
For
Open and Distance Learning mode: the learner has minimum attendance of 75 per
cent. in the programme specific Personal Contact Programme (excluding
counselling) and lab component of each of the programmes; and detailed attendance
records have been maintained by Learner Support Centre/Regional Centre/Higher
Educational Institution;
(iii)
For
Online mode: the learner has minimum participation of 75 per cent. in all the
activities of Online programme prior to end semester examination or term end
examination:
Provided further that the
curricular aspects, assessment criteria and credit framework for the award of
Degree programmes at undergraduate and postgraduate level and/or Post Graduate
Diploma programmes through Open and Distance Learning mode and through Online
mode shall be evolved by adopting same standards as being followed in
conventional mode by the dual mode Higher Educational Institutions and in Open
Distance Learning mode by the Open Universities:
Provided also that the weightage
for different components of assessments for both Open and Distance Learning
mode and Online mode shall be as under:
(i)
continuous
or formative assessment (in semester): Maximum 30 per cent.
(ii)
summative
assessment (end semester examination or term end examination): Minimum 70 per
cent.
The Higher Educational
Institution shall notify all assessment tools to be used for formative and
summative assessments.
(4) Marks or grades obtained in
continuous assessment and end semester examinations or term end examinations
shall be shown separately in the grade card.
(5) A Higher Educational
Institution offering a Programme in Open and Distance Learning mode and/or
Online mode shall adopt a rigorous process in development of question papers,
question banks, assignments and their moderation, conduct of examination,
evaluation of answer scripts by qualified teachers, and result declaration, and
shall so frame the question papers as to ensure that no part of the syllabus is
left out of study by a learner.
(6) The examination of the
programmes in Open and Distance learning mode and/or Online mode shall be
managed by the examination or evaluation Unit of the Higher Educational
Institution and shall be conducted in the examination centre as given under
these regulations.
(7) The ‘Examination Centre’
shall be established as per Annexure-I and Annexure-II with due approval of the
statutory authority of the Higher Educational Institution, subject to the
following:—
(i)
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
videography be conducted and video recordings are submitted by particular in
charge of examination centre to the concerned Higher Educational Institution.
(ii)
The
Higher Educational Institution shall retain all such Closed-Circuit Television
recordings in archives for a minimum period of five years.
(iii)
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.
(B) Provisions for Open and
Distance Learning Mode:
(1) All end semester
examinations or term end examinations for programmes offered through Open and
Distance Learning mode shall be conducted through proctored examination
(pen-paper or online or computer based testing) within Territorial
Jurisdiction, in the examination centre as mentioned in these regulations. The
Exams shall be under the direct control and responsibility of the Open and
Distance Learning mode Institution.
(2) All Government Institutions
like Kendriya Vidyalaya(s), Navodaya Vidyalaya(s), Sainik School(s), State
Government Schools, etc. can also be identified as examination centre(s) under
direct overall supervision of a Higher Educational Institution offering
education under the Open and Distance Learning mode including approved
affiliated colleges under the University system in the Country and no
Examination Centres shall be allotted to private organisations or unapproved
Higher Educational Institutions.
(3) The Learner Support
Centres, as defined in the regulations and within the territorial jurisdiction,
can also be used as examination centres provided they fulfill the criteria of
an examination centre as defined in these regulations.
(4) The attendance of examinees
shall be authenticated through biometric system as per Aadhaar details or other
Government identifiers of Indian learners.
(C) Provisions for Online
Learning mode:
(1) An Higher Educational
Institution offering programme through Online mode shall conduct examinations
either using technology enabled online test with all the security arrangements
ensuring transparency and credibility of the examinations, or through the
Proctored Examination and in conformity with any other norms for such
examination as may be laid down by the Commission;
(2) As restriction of
territorial jurisdiction is not applicable for Online learning, such Higher
Educational Institutions which are recognised to enroll international learners
shall endeavour to conduct proctored examinations for such learners;
(3) The attendance of examinees
shall be authenticated through biometric system as per Aadhaar details or other
Government identifiers of Indian learners and Passports for International
learners.
Regulation - 16. Certification.
(1) Each award of Degree at
undergraduate and postgraduate level and post graduate diploma for both Open
and Distance Learning and Online mode shall be assigned a unique identification
number and shall have photograph and Aadhaar number or other government
recognised identifier or Passport number, as applicable, along with other
relevant details of the learner along with the Programme name. Each award shall
also be uploaded on the National Academic Depository.
(2) It shall be mandatory for
Higher Educational Institution to mention the following on the backside of each
of the degrees/certificates and mark sheets issued by the Higher Educational
Institution to the learners (for each semester certificate and at the end of
the programme):
(i)
Mode
of delivery;
(ii)
Date
of admission;
(iii)
Date
of completion;
(iv)
Name
and address of all Learner Support Centres (only for Open and Distance
Learning);
(v)
Name
and address of all Examination Centres.
Regulation - 17. Learner Support Centre for Open and Distance Learning.
(1) A Higher Educational
Institution offering programme in Open and Distance Learning mode shall, ensure
that a Learner Support Centre is established as per Annexure-VIII only in a
college or institution affiliated to a University or in a Government recognised
Higher Educational Institution offering programmes in the same broad areas
having the necessary infrastructure and human resources for offering the
programme:
Provided that a Learner
Support Centre defined under these regulations shall not be the Learner Support
Centre for more than two Higher Educational Institutions at a time to offer
programmes in Open and Distance Learning mode:
Provided further that a
Learner Support Centre of a State University should be in the same state in
which the State University has been established:
Provided also that a Higher
Educational Institution may establish a special Learner Support Centre for
imparting instruction to persons referred to in the Persons with Disabilities
(Equal Opportunities, Protection of Rights and Full Participation) Act, 1995,
the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental
Retardation and Multiple Disability Act, 1999 and other persons in difficult
circumstances, including jail inmates:
Provided also that a Learner
Support Centre shall not be set up under a franchisee agreement in any case.
(2) A Learner Support Centre
shall be the contact point or centre managed by the Higher Educational
Institution for providing academic as well as administrative support to its
learners and shall perform such other functions as specified in Annexure-VIII.
(3) The Learner Support Centre
shall be headed by a Coordinator who shall be a regular teacher not below the
rank of a qualified Assistant Professor of the concerned College or Higher
Educational Institution and assisted by the counsellors as decided by the
Higher Educational Institution.
(4) The Higher Educational
Institution shall have a Standard Operating Procedure for the smooth
functioning of the Learner Support Centre which shall include functions of the
Learner Support Centres and its different functionaries, monitoring mechanism
of different services provided by the Centre, and it shall be mandatory for the
Learner Support Centre to maintain the learner data related to conduct of
counselling sessions, evaluation of assignments and grievance redressal.
Regulation - 18. Learner Support Services.
(1) A Higher Educational Institution
offering programmes in Open and Distance Learning mode and/or Online mode shall
have guidelines for learner support services which is made available to all the
Co-ordinators/Counsellors/Mentors and is accessible to the learners.
(2) The learner support services
to be provided by the Higher Educational Institution shall include broadly the
following, namely:—
(i)
pre-admission
counselling for prospective learners to provide information to facilitate them
in taking an informed decision on joining a specific programme;
(ii)
support
for admission related matters;
(iii)
details
of study material and information shall also be available on the website of the
Higher Educational Institution;
(iv)
arrangement
to ensure the delivery of self learning material to learners for ODL programmes
as defined in Annexure-VI and Annexure-VII within a fortnight from the date of
admission and in addition, the Higher Educational Institution may provide
additional learning resources through on-line mode, Compact Disks etc.;
(v)
a
full-time dedicated help desk well versed with the learner information data
base providing single window services for all learner related queries.
(3) The University Grants
Commission (Grievance Redressal) Regulations, 2012, shall be adopted and
operationalised by the Higher Educational Institution, and the Higher
Educational Institution shall institute a system of Grievance Redressal, in
accordance with the guidelines specified in Annexure-X.
(4) The Higher Educational
Institution shall provide facilities for online guidance and counselling
facilities to the learners.
(5) The Higher Educational
Institution shall create online discussion forum for learners.
Part V ASSESSMENT,
ACCREDITATION, AUDIT, INSPECTION AND MONITORING
Regulation - 19. Assessment, Accreditation and Audit.
(1) A Higher Educational
Institution offering programmes in Open and Distance Learning mode and/or
Online mode shall comply with University Grants Commission (Mandatory
Assessment and Accreditation of Higher Educational Institutions) Regulations,
2012 and in any case shall apply for assessment and accreditation under those
regulations for assessment and accreditation of the programmes offered by it in
Open and Distance Learning mode and/or Online mode:
Provided that Open
Universities shall obtain accreditation as stipulated under Regulation 3.
(2) A Higher Educational
Institution recognised under these regulations for imparting programmes in Open
and Distance Learning mode and/or Online mode shall get all its programmes
assessed through the Centre for Internal Quality Assurance once in a year in
the format prescribed by the Commission and the report on quality assurance
shall, before the end of the academic year, be prominently placed on its
website and a copy furnished to the Commission.
(3) A Higher Educational
Institution recognised under these regulations for imparting programmes in Open
and Distance Learning mode and/or Online mode shall undergo third party
academic audit every five years and internal academic audit by Centre for
Internal Quality Assurance every year as specified in Annexure-I.
Regulation - 20. Powers to inspect and monitoring.
(I) The Commission shall
periodically review the performance of the Higher Educational Institution and
for the purpose may direct the Higher Educational Institution to provide such information
as it may require from the viewpoint of ensuring adherence of the regulations
by the Higher Educational Institution, and the Higher Educational Institution
shall be under obligation to provide such information in such time period as
may be specified.
(II) Where the Commission,
either suo motu or on the basis of information received by it,
considers it necessary, for reasons to be recorded in writing, may cause an
inquiry through inspection or otherwise by such body of experts or as it may
deem fit, to satisfy itself that all the mandatory requirements under these
regulations are being complied with by the Higher Educational Institution
imparting programmes in Open and Distance Learning mode and/or Online mode and
take appropriate action to get compliance enforced against the erring Higher
Educational Institution.
PART VI MISCELLANEOUS
Regulation - 21. Authority.
(1) The Commission may
authorise the officials of the Commission to perform various functions for
implementing these regulations.
(2) For the purpose of these
regulations, the Commission may delegate its power to the Chairman of the
Commission, as it may specify in writing.
(3) For the purposes of
Regulation 7, the Commission may delegate its power to hear and decide appeal
to such person or persons, including officials of the Commission, as it may
specify in writing.
Regulation - 22. Equivalence of qualification acquired through Conventional or Open and Distance Learning and Online modes.
Degrees at undergraduate
and postgraduate level in conformity with UGC notification on Specification of
Degrees, 2014 and post graduate diplomas awarded through Open and Distance
Learning mode and/or Online mode by Higher Educational Institutions, recognised
by the Commission under these regulations, shall be treated as equivalent to
the corresponding awards of the Degrees at undergraduate and postgraduate level
and post graduate diplomas offered through conventional mode.
Regulation - 23. Learner centric provisions.
(1) Learner's mobility: A
learner enrolled for a programme under Open and Distance Learning mode and/or
Online mode in a Higher Educational Institution recognised by the Commission
under these regulations shall be eligible for mobility from one mode of
learning to another mode of learning within the Higher Educational Institution
as per the provisions stipulated under its Act and with the approval of
statutory authorities of the Higher Educational Institution;
Provided that in case a
programme is under the domain of regulatory authority/statutory council, Higher
Educational Institution shall take permission from the concerned regulatory
authority/statutory council for mobility of learners under such programmes.
(2) Admission taken during
recognition period: Admission taken in a recognized programme under Open and
Distance Learning mode and/or Online mode during the recognition period stands
recognised till the completion of programme, even if the Higher Educational
Institution does not have recognition for further years, provided the programme
is offered as per the UGC norms of territorial jurisdiction and in conformity
with the extant guidelines and/or UGC regulations and regulations of respective
regulatory bodies.
(3) Learner's enrolment (for
Open and Distance Learning mode): A Learner residing in any part of the Country
may enroll in any programme being offered by a Higher
Educational Institution
recognised by the Commission for offering programme under Open and Distance
Learning mode provided that the Higher Educational Institution shall conduct
all activities such as admissions, contact programmes, examinations etc. for
learner strictly within the territorial jurisdiction of the Higher Educational
Institution as specified in these regulations.
(4) Learner's enrolment (for
Online mode): A Learner residing within or outside India may enroll in any
programme being offered by a Higher Educational Institution recognized by the
Commission for offering programme under Online mode.
Regulation - 24. Offering of Certificate and Diploma level Programmes.
A Higher Educational Institution
recognised for offering programmes at Under Graduate Degree or Post Graduate
Degree or Post Graduate diploma levels in Open and Distance Learning mode
and/or Online mode may offer Certificate or Diploma programmes in Open and
Distance Learning mode and/or Online mode in the domains other than prohibited
programmes as per clause (z) of Regulation 2 subject to the condition that
before the actual start of such programmes, all the Certificate or Diploma
programmes are duly approved by the statutory authorities of the Higher
Educational Institutions and the regulatory authority/council, as applicable,
and the delivery mechanism conforms to the quality standards of the Open and
Distance Learning education and/or Online education. The Higher Educational
Institution shall be solely responsible for any legal issues arising out of
non-compliance of such requirements:
Provided that, if the
concerned regulatory authority/council permits any of the prohibited
programmes, as mentioned above, under its domain, in Open and Distance Learning
mode and/or Online mode, the same may be offered by the Higher Educational
Institutions after the approval of its statutory authorities and Regulatory
Authorities or Councils, as applicable and after conforming to the quality standards
of Open and Distance Learning and Online mode of education.
Regulation - 25. Integrated programme through Open and Distance Learning mode and/or online mode.
Any proposal received from
a Higher Educational Institutions for offering an integrated programme through
Open and Distance Learning mode and/or online mode shall be considered by the
Commission only if it is in compliance to the UGC notification on Specification
of Degrees, 2014.
Regulation - 26. Non-consideration of programmes proposed by the Higher Educational Institutions through affiliated colleges only.
The Higher Educational
Institutions shall be eligible to apply for only such programmes under Open and
Distance Learning mode and/or Online mode which are being offered by its
constituent Colleges or Departments or Centre for distance and online
education. The Programmes which are being offered only through affiliated
Colleges shall not be considered for recognition.
Regulation - 27. Interpretation.
If any question arises
relating to interpretation of these regulations, the decision of the Commission
shall be final and binding.
Annexure I
CENTRE FOR INTERNAL QUALITY ASSURANCE (CIQA)
(I) Establishment of Centre for
Internal Quality Assurance:
The Centre for Internal
Quality Assurance shall be established in all Higher Educational Institutions
offering programmes in Open and Distance Learning mode and/or Online mode. It
shall be headed by a full-time Director, being a senior academician not below
the rank of an Associate Professor, preferably from the field of Open and
Distance Learning and/or online education, who shall be supported by adequate
number of academic and other staff.
(II) Objective:
The objective of Centre for
Internal Quality Assurance is to develop and put in place a comprehensive and
dynamic internal quality assurance system to ensure that programmes of higher
education in the Open and Distance Learning mode and Online mode being
implemented by the Higher Educational Institution are of acceptable quality and
further improved on continuous basis.
(III) Functions:
The functions of Centre for
Internal Quality Assurance would, inter alia, include the following,
namely:—
(i)
To
maintain quality in the services provided to the learners.
(ii)
To
undertake self-evaluative and reflective exercises for continual quality
improvement in all the systems and processes of the Higher Educational
Institution.
(iii)
To
contribute in the identification of the key areas in which Higher Educational
Institution should maintain quality.
(iv)
To
devise mechanism to ensure that the quality of Open and Distance Learning
programmes and Online programmes matches with the quality of relevant
programmes in conventional mode.
(v)
To
devise mechanisms for interaction with and obtaining feedback from all
stakeholders namely, learners, teachers, staff, parents, society, employers,
and Government for quality improvement.
(vi)
To
suggest measures to the authorities of Higher Educational Institution for
qualitative improvement.
(vii)
To
facilitate the implementation of its recommendations through periodic reviews.
(viii)
To
organise workshops/seminars/symposium on quality related themes, ensure
participation of all stakeholders, and disseminate the reports of such
activities among all the stakeholders in Higher Educational Institution.
(ix)
To
develop and collate best practices in all areas leading to quality enhancement
in services to the learners and disseminate the same all concerned in Higher
Educational Institution.
(x)
To
collect, collate and disseminate accurate, complete and reliable statistics
about the quality of the programme(s).
(xi)
To
ensure that Programme Project Report for each programme is according to the
norms and guidelines prescribed by the Commission and wherever necessary by the
appropriate regulatory authority having control over the programme;
(xii)
To
put in place a mechanism to ensure the proper implementation of Programme
Project Reports.
(xiii)
To
maintain are cord of Annual Plans and Annual Reports of Higher Educational
Institution, review them periodically and generate actionable reports.
(xiv)
To
provide inputs to the Higher Educational Institution for restructuring of
programmes in order to make them relevant to the job market.
(xv)
To
facilitate system based research on ways of creating learner centric
environment and to bring about qualitative change in the entire system.
(xvi)
To
act as a nodal coordinating unit for seeking assessment and accreditation from
a designated body for accreditation such as NAAC etc.
(xvii) To adopt measures to ensure
internalisation and institutionalisation of quality enhancement practices
through periodic accreditation and audit.
(xviii)
To
coordinate between Higher Educational Institution and the Commission for
various quality related initiatives or guidelines.
(xix)
To
obtain information from other Higher Educational Institutions on various
quality benchmarks or parameters and best practices.
(xx)
To
record activities undertaken on quality assurance in the form of an annual
report of Centre for Internal Quality Assurance.
(xxi)
It
will be mandatory for Centre for Internal Quality Assurance to submit Annual
Reports to the Statutory Authorities or Bodies of the Higher Educational
Institution about its activities at the end of each academic session. A copy of
report in the format as specified by the Commission, duly approved by the
statutory authorities of the Higher Educational Institution shall be submitted
annually to the Commission.
(IV) Centre for Internal Quality
Assurance Committee:
(1) Centre for Internal Quality
Assurance Committee shall have the following composition, namely:—
(a) Vice Chancellor of the
University - Chairperson;
(b) Three senior teachers of
Higher Educational Institution - Members;
(c) Head of three Departments
or School of Studies offering recognized programmes in Open and Distance
Learning and Online mode - Members;
(d) Two external experts of
Open and Distance Learning and/or Online education - Members;
(e) Officials from the
Administration and Finance departments of the Higher Educational Institution -
Members;
(f) Director, Centre for
Internal Quality Assurance - Member Secretary.
(2) The members at clauses (b)
To (e) shall be nominated by the Vice-Chancellor of the Higher Educational
Institution.
(3) The membership of such
nominated members shall be for a period of two years. The Committee of Centre
for Internal Quality Assurance shall meet at least once in a semester. The
quorum for the meeting shall be two-third of the total number of members with
mandatory presence of one external expert. The agenda, minutes and Action Taken
Reports are to be documented with official signatures and maintained
electronically in a retrievable format.
(4) Centre for Internal Quality
Assurance Committee shall perform the following functions, namely:—
(i)
To
oversee the functioning of Centre for Internal Quality Assurance and approve
the reports generated by Centre for Internal Quality Assurance on the
effectiveness of quality assurance systems and processes.
(ii)
To
facilitate adoption of instructional design requirements as per the philosophy
of the Open and Distance Learning and/or Online learning decided by the
statutory bodies of the HEI for its different academic programmes.
(iii)
To
promote automation of learner support services of the Higher Educational
Institution.
(iv)
To
coordinate with external subject experts or agencies or organisations, the
activities pertaining to validation and annual review of its in-house
processes.
(v)
To
coordinate with third party auditing bodies for quality audit of programme(s).
(vi)
To
oversee the preparation of Self-Appraisal Report to be submitted to the
Assessment and Accreditation agencies on behalf of Higher Educational
Institution.
(vii)
To
promote collaboration and association for quality enhancement of Open and
Distance Learning and Online modes of education and research therein.
(viii)
To
facilitate industry-institution linkage for providing exposure to the learners
and enhancing their employability.
(V) Quality Monitoring
Mechanism
(1) The guidelines on quality
monitoring mechanism shall be adopted by the Centre for Internal Quality Assurance
for conducting institutional quality audits, to promote quality assurance and
enhance as well as spread best-in-class practices of quality assurance.
(2) Quality monitoring shall be
addressed under the following broad areas, namely:—
(i)
Governance,
Leadership and Management: This relates to the policies and practices of Higher
Educational Institution in the matter of planning, human resources,
recruitment, training, performance appraisal, financial management and the
overall role of leadership, with a focus on the following key aspects:
(a) Organisation Structure and
Governance: The Higher Educational Institution shall fill all
sanctioned/required positions as prescribed by the Commission and establish a
credible governance system.
(b) Management: The leadership
and management of the Institution shall strive to assess and review the
organisational culture to achieve its vision, mission and goals.
(c) Strategic Planning: The
Higher Educational Institution shall undertake strategic planning of its
activities and implement the same by aligning those with academic and
administrative aspects to improve the overall quality.
(d) Operational Plan, Goals and
Policies: The Higher Educational Institution shall have well defined goals
which are realistic and measurable, well defined policies that are in sync with
its strategic plan and are realistic and achievable, clearly stated guidelines
for the implementation of its policies and plans, and transparent and
accountable system for its policies and planning that are well communicated to
its stakeholders.
(ii)
Articulation
of Higher Educational Institution Objectives: The Higher Educational
Institution shall articulate a clear vision, mission, ethos and broad strategy
consistent with the goals for offering programmes in Open and Distance Learning
and Online mode.
(iii)
Programme
Development and Approval Processes: This area of concern relates to programme
development and approval mechanism for the programme(s) To be launched,
covering the following key aspects, namely:—
(a) Curriculum Planning, Design
and Development: The curriculum planning, design and development of academic
programmes is a major academic activity of the Higher Educational Institution.
Therefore, it shall have processes, systems and structures in place to carry
out these responsibilities.
(b) Curriculum Implementation:
The Higher Educational Institution shall have specific implementation plans for
identifying the time to be spent on specific components of the implementation
phase. It is the basis for the effectiveness of the programme(s) and their
usefulness as a whole.
(c) Academic Flexibility: The
Higher Educational Institution shall adopt proper strategies for imparting
academic flexibility, which refers to freedom in the use of the time-frame of
courses, vertical mobility, and inter-disciplinary options facilitated by
curricular transactions for learners.
(d) Learning Resource: The
Higher Educational Institution shall ensure quality learning resources in the
form of Self Learning Materials (SLMs) for Open and Distance Learning mode and
e-learning material for Online mode of education as defined in these
regulations. While deciding on the instructional packages, the Higher
Educational Institution shall take into consideration various factors - the
media and technology utilised matches the course content in order to enhance
and expand learning, and to match to the learners’ needs; that these are
accessible, practical and equitable, and cost effective to the learners.
(e) Feedback System: The
process of revision and re-design of curricula shall be based on feedback from
all stakeholders in terms of its relevance and appropriateness in catering to
the needs of the society, economy and environment.
(iv)
Programme
Monitoring and Review: The Higher Educational Institution shall plan and
execute programme monitoring and review system to conduct periodic internal
reviews and maintain the quality of academic programmes. For such reviews, the
Institution shall also consider the attainments of learning outcomes that are
assessed through the various tools for direct and indirect assessment.
(v)
Infrastructure
Resources: The Higher Educational Institution shall have a system to elicit
data on the adequacy and optimal use of the facilities - physical facilities,
library (or e-library), Information and Communication Technology
infrastructure, etc. - available in a Higher Educational Institution to
maintain the quality of academic programmes and ensure qualitative support to
each of the stakeholders.
(vi)
Learning
Environment and Learner Support: The learner support services including
academic counselling and library services shall be a major pre-occupation of
Higher Educational Institution for its Open and Distance Learning mode and
Online mode learners. Additionally, Higher Educational Institution shall
establish Information and Communication Technology facilities as component of
the learning environment which is focused around the pedagogical use of modern
educational practices to support blended learning. Learner Support Services
shall be provided through the campus-wide portal and e-Learning platform. The
Higher Educational Institution shall take a more sophisticated approach to the
use of Information and Communication Technology and expertise in e-learning.
The approach shall provide a seamless learner-centred environment.
(vii)
Assessment
and Evaluation: All the stated Learning Outcomes of a Programme must be part of
its evaluation protocol. The Higher Educational Institution shall execute the
evaluation through varied assessment tools including multiple choice questions,
projects, reports, case-studies, presentations, and term-end examinations, to
suit the different learning outcomes expected of the course elements. The
Higher Educational Institution shall have proper assessment and moderation
system for assessing the learning outcomes of learners.
(viii)
Teaching
Quality and Staff Development: The Higher Educational Institutions shall have a
well established structure for promoting quality counselling, capacity building
workshops, programmes, interactive teaching-learning and provide staff
development programmes and activities to encourage academic staff to improve
teaching and learning on continuous basis.
(3) Process of Quality Audit
(i)
Academic
Planning: The Higher Educational Institutions shall have robust and appropriate
academic planning procedures to ensure that the programmes offered by it are
relevant to national economy, reflects the Institution's strategic direction
and offers a high quality ‘value-added’ learner experience. The Institution
shall have adequate and appropriate teaching and other support staff along with
infrastructure and technology support to ensure that the curriculum remains up
to date and the institutional goals are achieved.
(ii)
Validation:
The Higher Educational Institution shall have a mechanism in place for
validation to ensure that its programmes are academically viable, that academic
standards have been appropriately defined and that these offer learners the
best opportunity to learn.
(iii)
Monitoring,
Evaluation and Enhancement Plans: Quality deliverance of the Open and Distance
Learning programmes and Online programmes and the outcomes attainment and
continual quality improvements shall be ensured by the Higher Educational
Institution, shall be broadly as follows, namely:—
(a) Reports from Learner
Support Centres (for Open and Distance Learning programmes): Report of academic
activities and other related activities containing details of all the
activities related to academic planning, counselling, learner support, etc.
shall be collected periodically from Learner Support Centres. The Higher
Educational Institution shall adopt the technological solutions for easy
receipt of these reports.
(b) Reports from Examination
Centres: Report of conduct of examinations in both Open and Distance Learning
Mode and Online mode, alongwith report of observers/proctors for all
examinations shall be collected periodically from Examination Centres. The
Higher Educational Institution shall adopt the technological solutions for easy
receipt of these reports.
(c) External Auditor or other
External Agencies report: The Higher Educational Institution shall consider the
comments made by External auditors, experts and third party of quality audit
and implement as appropriate.
(d) Systematic Consideration of
Performance Data at Programme, Faculty and Higher Educational Institution
levels: For effective evaluation and audit, the Higher Educational Institution
shall ensure easy access to performance monitoring information such as course
pass rates, learner entry profiles and progression and achievement reports,
which should be available through web-based application and be used for report
making by the Higher Educational institution.
(e) Reporting and Analytics by
the Higher Educational Institution: The Higher Educational Institution shall
generate the required reports out of such web-based applications and analyze
learner and academic analytics for deciding the improvements to be executed for
better performance.
(f) Periodic Review: The Higher
Educational Institution needs to have an effective system for collecting
feedback from the stakeholders regularly to improve its programmes. The Higher
Educational Institution needs to conduct self-assessments regularly and use the
results to improve its systems, processes etc. and finally quality of
programmes.
Annexure II
CONDUCT OF EXAMINATION AND MINIMUM STANDARDS FOR EXAMINATION CENTRES
(I) Conduct of End Semester or
Term End Examination:
(1) All processes of assessment
of learners in different components of Examination shall be directly handled by
the concerned Institution and no part of the assessment shall be outsourced.
(2) For ensuring transparency
and credibility, the full time faculty of the Open and Distance Learning and/or
Online mode Higher Educational Institutions or qualified faculty from
University Grants Commission recognised Higher Educational Institutions only
should be associated to function as invigilators, examination superintendents,
as observers etc.
(A) For Open and Distance
Learning programmes:
(1)
All
Examinations for Open and Distance Learning mode programmes shall be conducted
within the Institution where the Study Centres or Learner Support Centres is
located under the direct control and responsibility of the Open and Distance
Learning mode Institution. Also, all Government Institutions like Kendriya
Vidyalaya(s), Navodaya Vidyalaya(s), Sainik School(s), State Government
Schools, etc. can also be identified as examination centre(s) under direct
overall supervision of a Higher Educational Institution offering education
under the Open and Distance Learning mode 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.
(2)
In
case the types of Institutions mentioned at (i) above are not sufficient to
meet the requirement in a city/town, the HEI may locate the Examination
Centre(s) at Krishi Vigyan Kendras, State Training Institutes/Industrial
Training Institutes, Government Organisations/Departments, Accredited Laboratory
with the prior approval of its statutory bodies.
(B) For Online Programmes
(1)
A
Higher Educational Institution offering programme through Online mode shall
conduct examinations either using Computer based test or pen and paper test in
a proctored environment in designated test centre with all the security
arrangements ensuring transparency and credibility of the examinations. It can
also conduct online examination through technology mediated proctoring.
(2)
The
attendance of examinees shall be authenticated through biometric system as per
Aadhaar details or other Government identifiers for Indian learners and
Passports for International learners.
(II) Minimum Standards to be
Maintained at Examination Centres
(A) For Open and Distance
Learning Programmes
(1)
The
examination centre must be centrally located in the city, with good
connectivity from railway station or bus stand, for the convenience of the
students.
(2)
The
number of examination centres in a city or State must be proportionate to the
student enrolment from the region.
(3)
Building
and grounds of the examination centre must be clean and in good condition.
(4)
The
examination centre must have an examination hall with adequate seating capacity
and basic amenities.
(5)
Fire
extinguishers must be in working order, locations well marked and easily
accessible. Emergency exits must be clearly identified and clear of
obstructions.
(6)
The
Examination Centre shall have adequate and comfortable seating capacity and
amenities including adequate lighting, ventilation and clean drinking water
facilities.
(7)
Safety
and security of the examination centre must been sured.
(8)
Restrooms
must be located in the same building as the examination centre, and restrooms
must be clean, supplied with necessary items, and in working order.
(9)
Provision
of drinking water must be made for learners.
(10)
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
videography be conducted and video recordings are submitted by in-charge of
examination centre to the concerned Higher Educational Institution.
(11)
Adequate
parking must be available near the examination centre.
(12)
Facilities
for Persons with Disabilities should be available.
(B) For Online Programmes:
(13)
In
addition to facilities mentioned in clause A of paragraph II, Online
Examination shall have the following facilities, namely:—
(i)
Requirements
at Test Centres:
(a) Provide adequate test
room(s)/space for given number of examinees;
(b) Examinees must be seated with
separation distance that restricts view of others work;
(c) Examination Centres must
have backup plans in case of power or application failure;
(d) The online examination
application must be tested before commencement of the examination;
(e) The check-in area should be
located near the entrance to the testing room, in an area separate from other
activities;
(f) The building, testing rooms
and rest rooms must be accessible to people with disabilities, including wheel
chair access;
(g) Each test room shall have
proctoring facility either through human proctors or through technology
mediated proctoring.
(ii)
Requirement
of proctors:
Each test centre requires
one or more proctors in each room, whose responsibilities include the
following, namely:—
(a) Monitor the testing room to
maintain security;
(b) Interact with the testing
workstations to start or pause tests;
(c) Report any irregularities;
(d) Other activities to ensure
credibility and transparency of the examination.
(iii)
Security
arrangements in the testing centre:
(a) Only authorised staff and
if any external examiner(s) shall have access before exam time;
(b) Only authorised staff and
examinee shall have access during exams;
(c) Authorised staff and
external examiners to have only the level of access as required and mandated;
(d) OS, Browser and the
Software must be kept up-to-date and patched in a timely fashion;
(e) The testing application
shall be able to track and report all access attempts;
(f) Each examination room shall
have CCTV facility;
(g) Centralised audio/video
monitoring of all exam centers shall be ensured;
(h) A separate examination
application server or machine in each exam centre must be ensured which will be
connected to a central server through virtual private network connectivity for
secure delivery of question papers in encrypted form at a designated time prior
to the exam;
(i) Examination applications
server must reside on a local area network in the same subnet to allow
communication between test delivery applications without blocking any ports;
(j) Audit Logging: the online
examination system must provide a detailed audit logging facility recording
activities like Login, Logout, Exam Access, Question Navigation, Answer
Responses, etc. Using techniques like geo-tagging which will make it possible
to track the exact location of the user during online exam activity.
(k) IP based Authentication and
Authorization: the access and operation of the examination program must be
restricted or limited to a certain specified number of IP addresses specially
in the case of admin login to ensure complete safety for the examination.
(l) Examination Centre has to
be connected to the internet via a good internet connection with a minimum
download speed of 4 Megabits per second (Mbps) and upload speed of 1 Megabits
per second (Mbps) for online question paper delivery and uploading of scanned
answer scripts.
(m) There should be a separate
device for Local Area Network (switch) and internet connectivity (router)
instead of using an integrated device.
(n) Staffs have to verify the
student's original ID proof issued by Govt. of India with the ID proof for
authentication.
(o) External devices (i.e.
mobile, pen drive, tab, laptop, smart watch etc.) or reading materials should
not be permitted in exam centres.
(p) The online exam Platform
will be accessible via user id and password which is unique for each
student for each session and exam.
(q) After examination data
shall be transferred in encrypted format through an encrypted virtual private
network connection from examination application server to central server.
(iv)
Remote
Proctoring:
Following security measures
to be ensured for conducting online examination through remote proctoring:
(a) Secure browser: there must
be custom application pre-installed on the machine for the examination
preventing opening of any other windows or application. This application must
prevent Screen Capturing, Recording and Remote Login or taking output to a
remote screen through Video Graphic Array (VGA), Universal Serial Bus (USB) or
High Definition Multimedia Interface (HDMI) ports features.
(b) Remote Proctoring: remote
proctoring shall involve image capturing in intervals or video streaming of the
candidate through webcam or screen capturing of the current access screen of
the candidate.
(c) Data Encryption: Online
examination system's data needs to be encrypted to prevent any kind of misuse.
Question Bank and exam data must be stored in a highly secure and encrypted
manner. The entire communication between server and client/student machine
during the examination needs to be encrypted with a secure mode of communication.
Annexure III
TERRITORIAL JURISDICTION AND REGULATING PROVISIONS FOR DIFFERENT TYPES OF
HIGHER EDUCATIONAL INSTITUTIONS
(I) Central Government and
State Government University:
(1)
A
University established or incorporated by or under a Central Act shall offer
programmes in Open and Distance Learning mode and operate all other related
activities as per the territorial jurisdiction allotted to it under its Act.
(2)
A
University established or incorporated by or under a State Act shall offer
programmes in Open and Distance Learning mode and operate all other related
activities only within the territorial jurisdiction allotted to it under its
Act and in no case beyond the territory of the state of its location.
(3)
A
Central Government or State Government University can offer recognised
programmes under Open and Distance Learning mode and/or Online mode in
accordance with the provisions of its respective Act and after the recognition
of the University Grants Commission.
(4)
A
Central Government or State Government University can offer recognised
programmes under Open and Distance Learning mode through its own
Schools/Departments/Centre and its constituent colleges.
(5)
No
university can offer its programmes or other related activities through
franchising arrangement for the purpose of conducting courses through Open and
Distance Learning mode and Online mode.
(6)
Territorial
Jurisdiction shall not be applicable to these category of Higher Educational
Institutions recognised for offering programmes through Online mode under these
regulations.
(II) Private Universities:
(1)
Private
Universities established or incorporated by or under a State Act shall offer
programmes in Open and Distance Learning mode and operate all other related
activities only within the territorial jurisdiction allotted to it under its
Act and in no case beyond the territory of the state of its location.
(2)
Private
Universities shall be governed by UGC (Establishment and Maintenance of
Standards in Private Universities) Regulations, 2003.
(3)
Private
Universities shall be eligible to offer programmes under Open and Distance
Learning mode through its Head Quarters only and duly recognised off-campus
centres.
(4)
Private
Universities shall not offer programmes under Open and Distance Learning mode
through any Learner Support Centre.
(5)
A
Private University established under the State Act shall be a unitary
University.
(6)
Private
Universities cannot affiliate any college or institution for conducting
programmes leading to award of its diplomas, degrees or other qualifications.
(7)
No
university can offer its programmes or other related activities through
franchising arrangement for the purpose of conducting courses through Open and
Distance Learning mode and Online mode.
(8)
Territorial
Jurisdiction shall not be applicable to this category of Higher Educational
Institutions recognised for offering programmes through the Online mode under
these regulations.
(III) Institutions Deemed to be
Universities:
(1)
Institutions
Deemed to be University shall be governed by UGC (Institutions Deemed to be
Universities) Regulations, 2019.
(2)
Institutions
Deemed to be University shall operate only within its Head Quarters or from
those off campuses which are approved by the Government of India through
notification published in the Official Gazette.
(3)
Institutions
Deemed to be Universities shall be a unitary in nature and cannot affiliate any
college or institution for conducting programmes leading to award of its
diplomas, degrees or other qualifications.
(4)
No
university can offer its programmes or other related activities through
franchising arrangement for the purpose of conducting courses through Open and
Distance Learning mode and Online mode.
(5)
Territorial
Jurisdiction shall not be applicable to this category of Higher Educational
Institutions recognised for offering programmes through Online mode under these
regulations.
Annexure IV
HUMAN RESOURCE AND INFRASTRUCTURAL REQUIREMENTS
(I) Open Universities
(A) Staffing Norms at Head
Quarters:
(1) The following positions are
on full time and dedicated basis, excluding the designated positions in the
Open Universities as per their respective Act(s):—
(i)
Head
for each school at the Professor level.
(ii)
Academic
staff strength per programme under a school. Minimum three faculty members are
required at Associate Professor/Assistant Professor level:
Provided that in case of
Under Graduate and Post Graduate programmes in same discipline, instead of 6
faculty members, 5 faculty members shall be required.
(iii)
Administrative
staff strength at Head Quarters or Main Campus (up to 10,000 students):
(a) Deputy Registrar - 1;
(b) Assistant Registrar - 1;
(c) Section Officer - 1;
(d) Assistants - 3;
(e) Computer Operator - 2;
(f) Multi Tasking Staff - 2.
(2) In case of the enrolment
higher than 10,000 in Open and Distance Learning Programmes, Open University
may increase the number of positions appropriately.
(B) Centre for Online Education
(COE):
(1) The Open University
intending to offer the recognised programmes under Online mode shall have a
Centre for Online Education for effective coordination among its Departments or
Schools of Studies for offering the Online Programme, comprising Admission or
Registration Unit, Examination Unit and Technology Support Unit. The Centre for
Online Learning shall maintain and administer the Centralised Data Base of all
the recognised programmes.
(i)
The
Centre for Online Education shall have:
(a) Director: Permanent,
full-time Professor (preferably having professional experience in Open and
Distance Learning and/or Online Learning);
(b) Deputy Director (e-Learning
and Technical): An employee having the Qualifications and Experience as
specified for Associate Professor under the University Grants Commission
(Minimum Qualifications for Appointment of Teachers and other Academic Staff in
the Universities and Colleges and other Measures for the Maintenance of
Standards in Higher Education) Regulations, 2018 shall be an e-learning expert
with experience in technical coordination for modules development and Learning
Management System (LMS). The Deputy Director can be appointed on full-time or
contractual basis;
(c) Assistant Director: Having
qualifications and experience as specified for Assistant Professor under
University Grants Commission (Minimum Qualifications for Appointment of
Teachers and other Academic Staff in the Universities and Colleges and other
Measures for the Maintenance of Standards in Higher Education) Regulations,
2018, initially one, who shall coordinate with Departments or Schools of
Studies offering Online Programmes. The Assistant Director can be appointed on
full-time or contractual basis.
(ii)
The
Departments or Schools of Studies shall be the academic home of the recognised
Online programmes on offer.
(iii)
The
involvement of permanent and/or full time dedicated faculty of Schools of
Studies/Departments in the Online programme(s) shall be in the following
capacities, excluding the designated positions in the Open Universities as per
their respective Act(s):
(a) Programme Coordinator (One
per Programme): A full-time Faculty at the level of Professor or Associate
Professor or Assistant Professor in the subject area of the concerned Programme
shall be the Programme Coordinator for an Online Programme. The Programme Coordinator
shall be responsible for overall coordination of the development, delivery and
assessments of the learners in an Online Programme;
(b) Course Coordinator (One per
Course): An Online Programme may have more than one Course. In such a case, one
full-time dedicated Faculty at the level of Professor or Associate Professor or
Assistant Professor in the subject area of the concerned Course shall be Course
Coordinator for each of the Courses of an Online Programme. The Course
Coordinator shall coordinate the development, delivery and assessments of the
learners in the Course;
(c) Course Mentor (One per
batch of 250 learners): Course Mentor shall assist the Programme/Course
Coordinator in providing academic support to learners and also in managing
virtual teacher-learner interaction groups. Course Mentor shall have the
relevant qualifications and experience as specified for Assistant Professor
under the University Grants Commission (Minimum Qualifications for Appointment
of Teachers and other Academic Staff in the Universities and Colleges and other
Measures for the Maintenance of Standards in Higher Education) Regulations,
2018;
(d) Examiners: The Higher
Educational Institution shall appoint examiners for the assessment of the
online learners in a Course from among the qualified faculty from within the
Institution or from other Institutions and they shall be paid appropriate
honorarium as per norms of the Higher Educational Institution.
(iv)
Requirement
of Technical Support for Online Programmes:
(a) Technical Team for Development
of e-Content as Self-Learning e-Modules:
(A) Technical Manager
(Production)-minimum one
(B) Technical Associate
(Audio-Video recording and editing)- minimum one
(C) Technical Assistant
(Audio-Video recording)- minimum one
(D) Technical Assistant
(Audio-Video editing)-minimum one
(E) The technical support
required for development of e-content may be outsourced to the centres across
the nation having requisite facilities.
(F) These numbers are for the
initial stage of e-content, for self learning e-modules development and
delivery.
(b) For Delivery of Online
Programmes:
(A) Technical Manager (LMS and
Data Management)-minimum one (per Centre)
(B) Technical Assistant (LMS
and Data Management) - minimum two
(c) For Admission and
Examination for Online mode:
(A) Technical Manager (Admission,
Examination and Result) -minimum one (per Centre)
(B) Technical Assistant
(Admission, Examination and Result) - minimum two
(C) These activities may be
carried out by the Admission/Registration and Examination Units of the Open
Universities having requisite resources for their ODL Programmes under the
overall supervision of Centre for Online Education for Online Programmes.
(II) Dual Mode Higher
Educational Institutions
(1)
The
dual mode Higher Education Institution intending to offer Programmes in Open
and Distance Learning mode and/or Online mode shall have a Centre for Distance
and Online Education (CDOE) for effective coordination among its Departments or
Schools of Studies.
(2)
The
Centre shall maintain and administer, in collaboration with the technology
support Unit of Higher Educational Institution, the Centralised Data Base of
all the Open and Distance Learning and/or Online Programmes.
(3)
The
provisions as detailed in clause (1) of sub-paragraph (B) of paragraph I above
shall be applicable to Dual mode HEIs for Online Programmes.
(III) Staffing Norms at Head
Quarters:
(1)
As
mentioned in Clause (1) of sub-paragraph (B) of paragraph I above, in case of
Online Programmes.
(2)
Academic
staff strength - At least two faculty members (full-time dedicated) per Open
and Distance Learning Programme at Professor/Associate Professor/Assistant
Professor level:
Provided that in case of
Under Graduate and Post Graduate programmes in same discipline, instead of 4
faculty members, 3 faculty members shall be required.
(3)
Administrative
staff strength at Head Quarters or Main Campus (up to 5,000 students):
(a) Deputy Registrar - 1;
(b) Assistant Registrar - 1;
(c) Section Officer - 1;
(d) Assistants - 2;
(e) Computer operators - 2;
(f) Multi Tasking Staff - 2.
(4)
In
case of the enrolment higher than 5,000 the number of positions in the Centre
for Distance and Online Learning may be increased by the HEI appropriately.
(IV) Physical Infrastructure:
(1)
Total
Built-up area for Open and Distance Learning activity - Minimum 15000 sq. ft.
(carpet area):
Table
|
S. No.
|
Built-up Area Type
|
Percentage (%)
|
Built-up Area (Carpet Area, in sq ft)
|
|
1.
|
Academic
|
50 per cent.
|
7500
|
|
2.
|
Administrative
|
10 per cent.
|
1500
|
|
3.
|
Academic support such as Library, Reading room,
Computer Centre, Informational and Communication technology Labs, Video and
Audio Labs etc.
|
30 per cent.
|
4500
|
|
4.
|
Amenities or other support facilities
|
10 per cent.
|
1500
|
|
Total
|
15000
|
Note: Built up area for
toilets shall be separate.
(2)
Minimum
requirement of Physical Infrastructure will be as per University Grants
Commission (Fitness of Open Universities for Grants) Rules, 1988 and as amended
from time to time, except for the existing Open Universities for the purpose of
these regulations.
(V) Academic Counselor in a
Learner Support Centre:
(1) Should be a post graduate
from a recognised University.
(2) Familiarity with basic
research on the characteristics of Distance learners, their needs and
difference from conventional face-to-face education.
(3) Application of basic
principles of instructional design.
(4) Thorough knowledge of
subject matter and common misconceptions related to the course(s).
(5) Deep understanding of the
necessity of learner-centered environment in online and blended learning mode.
(6) Ability to design
constructivist learning environment.
(7) Practical applications of
learning theories, self-paced instruction, and computer-mediated communication
and learning.
(8) Ability to foster a sense
of community among learners.
(9) Adaptability and
flexibility with the capabilities and limitations of the delivery media.
(10) Familiarity with the
delivery medium to provide basic troubleshooting.
(11) Ability to multitask.
(12) Time management (e.g.
respond to learners in timely manner, extensive and advance preparation and
planning).
(13) Professional
characteristics (e.g. motivated to teach, self-confident, articulate, good
writer).
Annexure
V
GUIDELINES ON PROGRAMME PROJECT REPORT (PPR)
(I) Overview
(1)
A
Programme Project Report (PPR) of a Higher Educational Institution is a
document prepared to introduce a new programme, which includes details of - (a)
programme objectives and outcomes; (b) nature of target group of learners; (c)
appropriateness of the programme with quality assurance for acquiring specific
skills; (d) programme content designing and developing; (e) cost estimates for
development of the programme; and (f) admission, delivery and evaluation norms.
(2)
The
Programme Project Report is a self-disclosure by the Institution about
launching the programme in the Open and Distance Learning mode and/or Online
mode. The Institution has to define specific aims and objectives for each of
the academic programmes which will give the direction to launch a programme and
will allow to focus on results. At the end, these aims and objectives will help
to demonstrate what has been achieved. The programme shall be planned with
clear deliverables and knowledge experiences to be gained.
(II) Contents of Programme
Project Report (PPR): Programme Project Report is required to be prepared
before introducing any new programme duly approved by its highest academic
authority. The Programme Project Report shall contain the following contents,
namely:—
(i) Programme's mission and
objectives: The Higher Educational Institution shall define the mission
statement and objectives for the programme to be launched, which shall reflect
the strategic direction and the academic goals of the Higher Educational Institution.
Those shall be aligned with industrial or learners’ demand, and shall be
defined in such a manner that they are appropriate to be achieved.
(ii) Relevance of the program
with HEI's Mission and Goals: The Higher Educational Institution shall plan for
such a programme to be offered through the Open and Distance Learning Mode
and/or Online Mode that is relevant to the Higher Educational Institution's
mission and goals. Therefore, it is very much important that the programme to
be offered through Open and Distance Learning Mode and/or Online Mode should be
aligned with Higher Educational Institution's mission and goal and will prove
as major contributing factor in its achievement.
(iii) Nature of prospective
target group of learners: The Higher Educational Institution shall identify the
target group of learners. It is required to understand their learning needs and
on its basis the curriculum should be aimed. The Higher Educational Institution
should also consider diverse class of learners including a class having of low
level of disposable income, rural dwellers, women, unskilled men, minorities
etc.
(iv) Appropriateness of
programme to be conducted in Open and Distance Learning and/or Online mode to
acquire specific skills and competence: The Higher Educational Institution
shall clearly identify the learning out comes for the programme which shall
cover the specific skills and competence to be acquired by the learner. The
programme should be aimed appropriately to those learning outcomes. The
learning outcomes shall include the development of knowledge and understanding
appropriate to the area of study and these should also reflect academic,
professional and occupational standards of that field. The learning outcomes
should incorporate generic transferable skills and competencies.
(v) Instructional Design:
Instructional Design includes Curriculum design, detailed syllabi, duration of
the programme, faculty and support staff requirement, instructional delivery
mechanisms, identification of media-print, audio or video, online, computer
aided, and student support service systems. The Higher Educational Institution
shall define the instructional design for each of the academic programmes to be
offered through the Open and Distance Learning Mode and/or Online Mode and
shall map the credit hours for each course or module of the programme.
(vi) Procedure for admissions,
curriculum transaction and evaluation: The Higher Educational Institution shall
define the admission policy for the programme with minimum eligibility and fee
structure. The information related to financial assistance, if any, should be
included in the policy. The Higher Educational Institution shall notify the
policy of programme delivery along with the details of methods and web-based
tools to be adopted. The Higher Educational Institution shall notify the
activity planner including all the academic activities to be carried out by the
Higher Educational Institution during the academic session. Further, the Higher
Educational Institution shall also notify policy for evaluation of learner
progress along with methods and tools.
(vii) Requirement of the
laboratory support and Library Resources: There may be programmes having
practical component in syllabus. The Higher Educational Institution shall give
clear guidelines about the laboratory support to the learners to perform the
practical prescribed in the programme. There shall be provision of a practical
book for the learners.
(viii) Cost estimate of the
programme and the provisions: The cost estimate shall indicate the amount
assigned for programme development, delivery and maintenance.
(ix) Quality assurance mechanism
and expected programme outcomes: The Higher Educational Institution shall
define the review mechanism for programme and continuously enhance the
standards of curriculum, instructional design relevant to professional
requirements of the area of study. There should be course benchmark statements.
The Higher Educational Institution shall also devise the mechanism for
monitoring effectiveness of the programme being offered in Open and Distance
Learning mode and/or Online mode.
Annexure VI
QUALITY ASSURANCE GUIDELINES OF LEARNING MATERIAL IN MULTIPLE MEDIA AND
CURRICULUM AND PEDAGOGY
(A) For Open and Distance
Learning mode
(I) Learning Materials (Print
Media): Quality Standard
(1)
Learning
Materials through print-media is termed as Self Learning Materials (SLM), being
developed with the approach of self-explanatory, self-contained, self-directed,
self-motivating and self-evaluating.
(2)
The
Self Learning Material shall be self-contained providing complete course
description comprising overview of units along with objectives, activities,
assignments and additional resources.
(3)
There
shall be description of credit value of each module or unit in the course.
(4)
The
course material shall provide an environment for practice, at the learner's own
pace and in his/her own time.
(5)
There
shall be clear guidelines on academic integrity and netiquette (internet
etiquette) expectations regarding activities, discussions and plagiarism.
(6)
The
course shall be designed to teach concepts and skills that the learner will
retain throughout the study.
(7)
There
shall be multiple learning paths for engaging the learner in active learning.
(8)
The
content shall provide opportunities for learners to engage in higher-order thinking,
critical-reasoning activities and thinking in increasingly complex ways.
(9)
The
following is an indicative list of quality standards for printed learning
materials:
(i)
The
Self Learning Material shall be structured on the Learning Outcome based Curriculum
Framework (LOCF).
(ii)
The
Self Learning Material shall be designed with the approach of two-way
communication between the learner and content. The content of Self Learning
Material shall be presented in an interactive, conversational format with
dialogue and personal system of writing method which will create the nature of
interactivity in Self Learning Materials
(iii)
The
Self Learning Material shall involve the learner actively through various
experience-based activities and assignments.
(iv)
The
learner should get clear information about the structure of the programme and
course.
(v)
There
shall be detailed concept/learning map in Self Learning Material for the
learner so that he or she will be self-directed for completion of his or her
studies with clearly stated learning out comes.
(vi)
The
Self Learning Material shall encourage learner to apply new knowledge and
skills.
(vii)
The
content of a course should be divided into a few Blocks on major related
themes, each block containing a few Units on a major theme for effective
learning.
(viii)
Units
in the Self Learning Material shall be developed in defined formats with the
following features, namely:—
(a) Consistent layout and
format;
(b) Inclusion of overview of
content;
(c) A unit structure,
Introduction, and expected learning outcomes and reference to prior learning at
the beginning of the unit and Summary at it send;
(d) Presentation of content in
appropriate sequence in sections and sub-sections synchronized with learning
objectives and outcome, containing plenty of examples including national or
international case studies, wherever relevant;
(e) Explanation of icons,
symbols, formula etc. used in content;
(f) Explanation on technical,
new, difficult terms or word in a glossary/keyword section;
(g) Inclusion of adequate
suggested reading (both print and online).
(II) Audio-Video Material:
Quality Standards
(1)
The
following is an indicative list of quality standards for audio-video materials:
(i)
The
audio-video material shall supplement and complement the Self Learning Material
and based on the curriculum structure.
(ii)
There
shall be adequate consideration of learners’ prior knowledge, skills and
attitudes.
(iii)
Level
and style of presentation and language shall be simple and appropriate to aid
in self-learning.
(iv)
There
shall be clear information on types of support material and study activities to
be used by the learner.
(v)
It
shall be clear and unambiguous, also preferably free from pedagogic jargon.
(vi)
The
aim, objective and target audience for the audio or video material shall be
clearly defined.
(vii)
It
shall conform to the learning outcomes.
(viii)
There
shall be clear guidelines with regard to the use of the audio or video material
vis-a-vis other content of the course.
(ix)
Audio
or video material shall be developed in forms and formats that will be easily
accessible by the learners and compatible with web-based delivery.
(x)
Audi
or video material shall provide continuity and coherence within and between
audio or video based study sessions.
(xi)
The
content need to be interactive with appropriate use of graphics, animations
simulation etc. to keep the learners engaged.
(III) Online and Computer based
Material: Quality Standards
(1)
The
following is an indicative list of quality standards for Online and Computer
based materials:
(i)
The
digital content should not be merely scanned files of the Self Learning
Material. If content is scanned it should be made available in accessible
format such as Word Processing, Portable Document Format or E-Pub format.
(ii)
The
file size should not be very heavy so that the learners are easily able to access
and download the content.
(iii)
The
course content in digital format shall be easy to navigate and searchable
through metadata.
(iv)
The
digital content needs to be Unicode compliant so that font issues are not faced
by the learners specially in the case of Indian languages.
(v)
Digital
content should be accessible to all with special attention to the needs of the
learners with disabilities.
(vi)
The
digital content shall be available across platforms and devices.
(vii)
Since
the learners may not have access to unlimited Internet data plan, it is
advisable that the audio-video material is made available through streaming
server instead of file uploaded as such on the server.
(viii)
The
compression of the digital files needs to be optimised so that the quality is
not compromised and content is easily accessible.
(ix)
For
digital content the appropriate required players need to be easily available or
made available.
(IV) Curriculum and Pedagogy:
Quality Standards
(1)
The
following is an indicative list of quality standards for curriculum and
pedagogy:
(i)
The
curriculum objectives shall be consistent with the mission of the Higher
Educational Institution.
(ii)
There
shall be involvement of all the stakeholders in the process of framing the
curriculum objective.
(iii)
While
designing the curriculum, the Higher Education Institution shall take into
consideration the University Grants Commission Model Curriculum and the
Learning Outcome-based Curriculum Framework (LOCF) and incorporate local or
regional needs.
(iv)
There
shall be rationale for the appropriateness of the curriculum to the stage of
learning.
(v)
There
shall be linkages of the curriculum to previous and subsequent stages of
learning.
(vi)
There
shall be such learning experiences which allow a diversity of methods (like
learning from practice, opportunities for distributed and concentrated
practice, learning with peers, learning in formal situations inside and outside
the department, personal study, specific teacher inputs etc).
(vii)
The
structure of curriculum shall be defined.
(viii)
There
shall be a complete strategy on teaching and learning methods.
(ix)
The
instructional methods or pedagogy and the media mix should be clearly spelt
out.
(x)
A
comprehensive methodology for assessment and evaluation should be clearly
stated.
(xi)
The
content shall be reliable and justify the learning outcome(s).
(xii)
There
shall be clear definition of intended outcomes of learning, benchmarked to
identifiable stages of learning.
(xiii)
There
shall be the use of reference points and expertise from outside the Higher
Educational Institution, if required, in programme design and in the processes
of programme development and approval.
(xiv)
There
shall be relevance of curriculum to national competency requirement.
(xv)
There
shall be description of credit value of each module or unit in the course.
(B) For Online mode
E-Learning Materials
Quality Standard:
(1)
The
online courses should comply with the following Quality standards, namely:—
(i)
The
courses should follow the following four quadrant approach, as per the SWAYAM
Guidelines:—
(a) Quadrant-I is e-Tutorial;
which shall contain: Video and Audio Content in an organized form, Animation,
Simulations, video demonstrations, Virtual Labs, etc, along with the
transcription of the video.
(b) Quadrant-II is e-Content;
which shall contain; self-instructional material (digital Self Learning
Material), e-Books, illustrations, case studies, presentations etc, and also
contain Web Resources such as further references, Related Links, Open source
Content on Internet, Video, Case Studies, books including e-books, research
papers and journals, Anecdotal information, Historical development of the
subject, Articles, etc.
(c) Quadrant-III is the
Discussion forum for raising of doubts and clarifying the same on real time
basis by the Course Coordinator or his team.
(d) Quadrant-IV is Assessment,
which shall contain; Problems and Solutions, which could be in the form of
Multiple Choice Questions, Fill in the blanks, Matching Questions, Short Answer
Questions, Long Answer Questions, Quizzes, Assignments and solutions, Discussion
forum topics and setting up the FAQs, Clarifications on general misconceptions.
The courses shall be rich
in innovative presentation techniques to ensure that learner attention is
retained.
It shall be the
responsibility of the Course Coordinator to ensure that none of the graphics,
animations, images, sound clips, video clips used are plagiarized or cited
without formal permissions from owners.
A four-credit course shall
typically have 20 hours of video content and 20 hours of reading material.
For Quadrant III for every
250 learners registered for a programme one Mentor can be appointed per course
to facilitate the Course Coordinator. The Mentor shall be the subject matter
expert adept in handling technology. The Course Coordinators and Mentors shall
need to participate actively in the Discussion Forum. Apart from discussion
forum other interactive platforms like web conferencing may also be considered.
Table 1: Norms for offering Degree programmes through Open and Distance
Learning mode and/or Online mode, based on credit system
|
S. No.
|
Level of the Programme
|
Duration of the programme
|
Credits
|
|
1.
|
Bachelor's Degree, Bachelor's Degree (Honours)
|
As per UGC Notification on Specification of
Degree, 2014
|
As per UGC guidelines
|
|
2.
|
Master's Degree
|
As per UGC Notification on Specification of
Degree, 2014
|
As per UGC guidelines
|
|
3.
|
Post Graduate Diploma
|
2 years
|
80
|
Table 2: Norms for delivery of courses through open and distance mode
|
S. No.
|
Credit Value of the course
|
Size of SLMs Range (in terms of units, to be
divided into blocks)
|
No. of Assignments
|
Practical Sessions
|
No. of Counselling Sessions Theory (10 percent of
total study Hours)
|
Study hours of Learner
|
|
1.
|
2 Credits
|
6-10 units
|
1
|
60 hours
|
6 hours
|
60 hours
|
|
2.
|
4 credits
|
14-20 units
|
2
|
120 hours
|
12 hours
|
120 hours
|
|
3.
|
6 credits
|
20-28 units
|
3
|
180 hours
|
18 hours
|
180 hours
|
|
4.
|
8 credits
|
30-34 units
|
4
|
240 hours
|
24 hours
|
240 hours
|
Table 3: Norms for Delivery of Courses in Online Mode
|
S. No.
|
Credit value of the course
|
No. of Weeks
|
No. of Interactive Sessions
|
|
Hours of Study Material
|
|
Self-Study hours including Assessme nt etc.
|
Total Hours of Study (based on 30 hours per
credit)
|
|
|
|
Synchronous Online
Counselling/Webinars/Interactive Live Lectures (1 hour per week)
|
Discussion Forum/asynchronous Mentoring (2 hours
per week)
|
e-Tutorial in hours
|
e-Content hours
|
|
|
|
1.
|
2 credits
|
6 weeks
|
6 hours
|
12 hours
|
10
|
10
|
22
|
60
|
|
2.
|
4 credits
|
12 weeks
|
12 hours
|
24 hours
|
20
|
20
|
44
|
120
|
|
3.
|
6 credits
|
14 weeks
|
14 hours
|
28 hours
|
30
|
30
|
66
|
180
|
|
4.
|
8 Credits
|
16 weeks
|
16 hours
|
32 hours
|
40
|
40
|
88
|
240
|
Annexure VII
GUIDELINES ON SELF-LEARNING MATERIAL AND E-LEARNING MATERIAL I. Preparation of
Learning Material
(A) For Open and Distance
Learning mode
(1)
Self-Learning
Materials (SLMs) should be self-explanatory, self-contained, self-directed,
self-motivating and self-evaluating. It should be engaging and actively involve
the learners. During the planning of the Self Learning Material, the following
points should be considered very carefully:
(i)
backgrounds
of learner and learning needs;
(ii)
learning
experiences; and
(iii)
support
and preparation in adapting to flexible learning.
(2)
The
following major points should be considered by teachers while developing the
printed learning materials or e-learning materials:
(i)
learning
objectives
(ii)
assessment
of prior knowledge
(iii)
learning
activities
(iv)
feedback
of learning activities
(v)
examples
and illustrations
(vi)
self-assessment
questions/In-text questions
(vii)
summary/key
points
(viii)
study
guide
(3)
The
learning material should lay emphasis on real-world tasks, learner's choice of
tasks or situations, case studies, collaborative learning tasks, opportunities
for observing others, self-evaluation.
(4)
Planning
for development of learning material: Due to the absence of interaction with
the teachers in the Open and Distance Learning mode, the learner has to take
the decision(s) at any point during the learning path. This may create
disagreement between learner's perception and the objective of the learning
materials. Therefore, it is required to consider the following key points
during planning for the development of learning material:
(i)
Learner
Profile: It is required to consider literacy level (including level of language
proficiency), age group, information communication technology skills, aim of
study, personal background and home situation, prior knowledge, prior skills,
learning situations, etc.
(ii)
Background:
In Open and Distance Learning system, learner studies at her/his own pace
unlike in the face-to-face mode. A substantial number of the learners are
working professionals and they get time to study at their homes. If we add
certain references which they cannot access at home, then it will create an
obstacle in their learning. Therefore, it is necessary to consider the
accessibility of course resources and references at the place of learning.
(iii)
Learning
Objectives and Outcome: It is required to define the learning objectives and
outcomes prior to initiating the process developing the learning materials. The
learning objectives can be of terminal, intermediate or enabling nature. These
learning objectives can be set at course, unit, or module level.
(5)
Group
of Learning Material: Considering the principles of Open and Distance Learning
mode of education, the programmes shall be accompanied with learning material
or resources which shall comprise of self-learning material or e-learning
material, e-books, practical book, student's handbook, question bank,
assignment book, Audio Video material, programme guide, project manual, etc.
(B) For Online mode
(1)
The
E-Learning Material shall have the four quadrant approach; as per UGC (Credit
Framework for online learning courses through SWAYAM) Regulations, 2016 taking
into consideration the following, namely:—
(i)
Quadrant-I
is e-Tutorial; which shall contain: Video and Audio Content in an organised
form, Animation, Simulations, Video Demonstrations, Virtual Labs, etc, along
with the transcription of the video.
(ii)
Quadrant-II
is e-Content; which shall contain; self instructional material, e-Books,
illustrations, case studies, presentations etc, and also contain Web Resources
such as further references, Related Links, Open source Content on Internet,
Video, Case Studies, books including e-books, research papers and journals,
Anecdotal information, Historical development of the subject, Articles, etc.
(iii)
Quadrant-III
is the Discussion forum for raising of doubts and clarifying them on a near
real time basis by the Course Coordinator or his team.
(iv)
Quadrant-IV
is Assessment, which shall contain; Problems and Solutions, which could be in
the form of Multiple Choice Questions, Fill in the blanks, Matching Questions,
Short Answer Questions, Long Answer Questions, Quizzes, Assignments and
solutions, Discussion forum topics and setting up the FAQs, Clarifications on
general misconceptions.
II. Preparedness of
Learning Material
(A) For Open and Distance
Learning mode: The preparedness level of Self Learning Material (SLM) at the
time of submission of the proposal shall have the following, namely:—
(i)
Under
Graduate Programmes (3 years duration): Self Learning Material should be ready
in all respect for first two years and its approval by the statutory
authorities of the Higher Educational Institution.
(ii)
Post
Graduate Programmes (2 years duration): Self Learning Material should be ready
in all respect for first year and its approval by the statutory authorities of
the Higher Educational Institution.
(iii)
For
Post Graduate Diploma Programmes (2 years duration): Self Learning Material should
be ready in all respect for first year and its approval by the statutory
authorities of the Higher Educational Institution.
(B) For Online mode: The
availability of E-Learning Material at the time of submission of the proposal
shall be as per the following:
(i)
For
Post Graduate Level Programmes-First year e-learning material in four quadrants
for each course in the first year of study and its approval by the statutory
authorities of the Higher Educational Institution;
(ii)
For
Under Graduate Level Programmes-First three semesters e-learning material in
four quadrants for each course and its approval by the statutory authorities of
the Higher Educational Institution;
(iii)
For
Post Graduate Diploma Programmes-First year e-learning material in four
quadrants for each course in the first year of study and its approval by the
statutory authorities of the Higher Educational Institution:
Provided that for remaining
year/semester, the learning material for programmes shall be ready prior to
beginning of next year/semester and same shall be intimated to the Commission.
Annexure VIII
LEARNER SUPPORT CENTRES I. General:
Open and Distance Learning
(ODL) mode of Education consists of three levels of functioning which are
located at the Head Quarters (HQ) of the Higher Educational Institutions,
Regional Centres and Study Centres (SCs) or Learner Support Centres (LSCs) established
within the territorial jurisdiction of the Higher Educational Institution as
defined in the following Part. The management of the processes of Admissions,
Evaluation, and Declaration of Results etc. are the main responsibilities of
the Head-Quarters of the Higher Educational Institution and are discharged from
the main campus. Under the direct management and control of the Higher
Educational Institution, Regional Centres which are the second level of
functioning, perform a dynamic operational link between the Head-Quarter and
the Learner Support Centres (LSCs) which are the third level of Open and
Distance Learning system and are important main contact points for access by
the learners, responsive and facilitating information centres, arranging contact
sessions and other operations like processing of assignments etc. The Learner
Support Centres (LSCs) will also be established and managed directly by the
Higher Educational Institution and not through any franchise or outsourced
arrangement:
Provided that a Private
University established under the State Act shall be eligible to offer
programmes under Open and Distance Learning mode through its Head Quarters only
and duly recognized off-campus centres. A Private University shall not offer
programmes under Open and Distance Learning mode through any Learner Support
Centre.
(I) Definition and
Establishment of Learner Support Centre or Study Centre
(1)
‘Learner
Support Centre (LSC) means a Centre established and recognised by the Higher
Education Institution for advising, counselling, providing interface between
the teachers and the learners, rendering academic and any other related
services and assistance, required inter alia by the learners of Open
and Distance Learning Mode:
Provided that a Higher
Educational Institution offering programmes in Open and Distance Learning mode
shall ensure that all Study Centres or Learner Support Centres are established
only in a College or Institute affiliated to a recognised university (other
than a Private University) or a Government recognized Higher Educational
Institution offering conventional mode programmes of equivalent level in the
same broad areas under the relevant faculty such as faculty of sciences or
social science or humanities or commerce or management etc. and having all the
necessary infrastructure and availability of appropriate number of qualified
faculty not below the rank of qualified Assistant Professors of recognised
Colleges or Institutes offering a similar programme for engaging theory contact
sessions and supervising practical sessions in laboratory or field:
Provided further that a
Higher Educational Institution shall establish a Special Learner Support Centre
for imparting instruction to persons referred to in the Persons with
Disabilities (Equal Opportunities, Protection of Rights and Full Participation)
Act, 1995, the National Trust for Welfare of Persons with Autism, Cerebral
Palsy, Mental Retardation and Multiple Disability Act, 1999 including the
employees of Defence or Security Forces and jail inmates interested to study
through the Open and Distance Learning mode:
Provided also that, in case
of exigency or non-availability or non-willingness of an Institution/College as
specified above for a specialized programme or a special component of a
programme, the HEI shall activate Work Centre/Programme Centre at the
Government aided/affiliated/recognized Research and Extension Institutions such
as Krishi Vigyan Kendras, State Training Institutes/Industrial Training Institutes;
Government Organizations/Departments; Accredited Laboratory; Government
Licensed Industry; and approved Vocational Institutes having infrastructure,
facilities and human resource as specified by the Statutory bodies for a
programme or a few courses of a programme.
(2)
Any
Study Centre or Learner Support Centre shall be established by the Higher
Educational Institution after processing through the appropriate statutory
bodies of the Higher Educational Institution. While processing such approvals
it is mandatory to provide evidence of the preparedness for establishing Study
Centres/Learner Support Centres, providing learner support services,
availability of the academic, other staff and qualified academic counsellors.
(3)
The
Higher Educational Institution shall have a Standard Operating Procedure for
the smooth functioning of the Study Centre or Learner Support Centre which
shall include all aspects of functions of the Study Centre or Learner Support
Centre, monitoring mechanism of different services provided by the Centre, and
it shall be mandatory for the Study Centre or Learner Support Centre to
maintain the learner data related to conduct of counselling sessions,
evaluation of assignments and effective and online grievance redressal system,
which should be monitored at the level of regional centre and Head Quarters.
(4)
The
list of Study Centres or Learner Support Centres with details such as: Name
with address of the institution where the centre is located, name of the
coordinator with contact details, working hours and schedules for counselling
sessions, infrastructure and other facilities available in the Study Centre or
Learner Support Centre shall be displayed on the web portal of the Open and
Distance Learning institution and the same information shall be made available
in the printed prospectus for the information of the learners and other
stakeholders.
(5)
A
Higher Educational Institution shall submit an undertaking to the Commission to
the effect that the academic and instructional facilities at its Study Centres
or Learner Support Centres meet all the conditions of these regulations and
guidelines issued from time to time, and are commensurate with the number of
academic programmes and learners’ strength thereto-Provided that the Higher
Educational Institution shall not carry out any of its activities related to
the Open and Distance Learning mode at places other than Study Centres or
Learner Support Centres under a different name such as Information Centre,
Facilitation Centre, Nodal Centre, Knowledge Partner, Partner Institution,
Multimedia Centres and similar such names:
Provided that, no Study
Centre or Learner Support Centre shall be established beyond the territorial
jurisdiction of the Higher Educational Institution or under any franchisee or
outsourcing agreement, as described in these regulations:
Provided further that a
Study Centre or Learner Support Centre shall not admit a learner to any
programme in Open and Distance Learning mode for or on behalf of any other
Higher Educational Institution.
(II) Norms for Empanelment of
Academic Counsellors and Counselling Sessions
(1) Eligibility conditions for
appointment of academic counsellors: The academic staff in the Study Centre or
Learner Support Centre shall fulfil the minimum qualifications as laid down in
the University Grants Commission (Minimum Qualifications for Appointment of
Teachers and other Academic Staff in the Universities and Colleges and other
Measures for the Maintenance of Standards in Higher Education) Regulations,
2018. In addition, such academic staff should have familiarity with the
Characteristics of Open and Distance Learning mode learners and their needs,
difference between Open and Distance Learning and conventional face-to-face
education, awareness about instructional design, familiarity with the learner
centered approach in blended mode of learning, ability to use different
delivery media including online and computer mediated communication and
Information and Communication Technology enabled learning.
(2) Norms for Personal Contact
Programmes: Credit Based System has been followed by Open and Distance Learning
single mode Higher Educational Institutions during the last more than two
decades and it has got standardized for programme delivery especially by the
Open Universities. Such credits depend on the total number of hours that a
learner is required to cover for all activities like participation in Personal
Contact Programmes, Working on Assignments, Library Consultation etc., in
completing a course. In this direction, the guidelines of University Grants
Commission on Choice Based Credit System (CBCS) is mandatory for all Higher
Educational Institutions delivering education through conventional mode.
Accordingly, for Post Graduate programmes in Open and Distance Learning mode,
16 credits per semester are assigned for a total of four semesters, on an
indicative basis for explaining the concept, however shall be governed by the
number of credits as defined by the Commission from time to time. In Open and
Distance Learning mode Programme delivery, the component of contact with
teachers is comparatively much lower than the conventional or face to face mode
which is complemented by self-learning on the part of the learner.
The following table is
provided for norms for counselling sessions in theory and practical courses for
Open and Distance Learning mode programme delivery.
Table: ODL programmes -
Contact Sessions for Theory and Practical Courses; on an indicative basis
|
Four Courses, each of 04 Credits, with a total of
16 Credits per semester
|
|
Number of Assignments
|
10-12 credits for theory and 6-4 Credits for
practical courses
|
|
Counselling for theory only Courses: Four courses
of 4 credits each
|
|
Contact sessions-practical
|
Contact sessions-theory
|
|
|
Four per semester
|
60 hours of guided experiments with support of
internal supervisor per 2 credits
|
30-36 hours
|
12 hours per course
|
Note (1): Contact session
up to the extent of twenty per cent., or as defined by the Commission from time
to time, could be arranged by providing Massive Open Online Courses and other
online programme delivery systems.
Note (2): Practical
sessions to the extent of twenty per cent., or as defined by the Commission
from time to time, could be provided through virtual lab mode.
(III) Deployment of work force
and other support at study or Learner Support Centres
(1) The Study Centres or
Learner Support Centres shall be headed by a Coordinator, not below the rank of
an Assistant Professor and shall be augmented with academic and nonacademic
staff depending on the number of learner, assigned for adequate support to the
learners. There shall not be any restrictions in the capacity of intake in Open
and Distance Learning programme at the Learning Support Centre or Study Centre
and Main campus. The capacity of intake per programme should be commensurate
with the available qualified faculty in relevant area, well equipped laboratory,
library, online connectivity and Information and Communication Technology
facilities, and appropriate infrastructure, along with the following:
(i)
Number
of qualified counsellor to number of students shall be 1:100 per theory course;
(ii)
Number
of qualified supervisors per practical course of 2 credits: 1 or more;
(iii)
Availability
of laboratory: The laboratory should be in a recognised Higher Educational
Institution offering a similar programme in conventional mode for a period of
not less than 3years.
(IV) Monitoring of functioning
of the Learner Support Centres or Study Centres
The Higher Education
Institution shall have dynamic Information and Communication Technology based
interactive communication system between Head Quarters, Regional Centres and
Study Centres.’
(i)
Log
in email ID shall be generated for every learner so that learners can have a
twoway communication, interact with various functionaries of the Institution
and provide constructive feedback for improvement in Open and Distance Learning
programme delivery;
(ii)
Head
Quarters, Regional Centres and Study Centre or Learner Support Centres shall
maintain a web portal giving all relevant and updated information about the
Open and Distance Learning programmes being delivered. The content of these
shall be updated at least on a weekly basis;
(iii)
Regional
Centres, as applicable shall collect a holistic report about all aspects of the
functioning and quality of programme delivery of Study Centres or Learner
Support Centres periodically especially during the Admissions, Examinations,
and Counselling Sessions etc., and share a consolidated report with the Head
Quarters on a weekly basis;
(iv)
These
reports alongwith responses by learners shall be periodically
(v)
analysed
for the quality audit of a programme and its delivery besides the quality of
performance of the Study Centres or Learner Support Centres;
(vi)
Any
remedial action shall be jointly ensured by the Head Quarters, Regional Centres
and Study Centres or Learner Support Centres promptly;
(vii)
Regular
visits, at least twice a year by the academic staff of the Higher Educational
Institution for on the spot monitoring and interaction with functionaries of
the Regional Centres and Study Centres or Learner Support Centres, the learners
and the counsellors; and
(viii)
Ensuring
access of “SWAYAM” and other repositories of Massive Open Online Courses by the
learners at Study Centres or Learner Support Centres.
(V) Closure of Non-performing
Study Centre or Learner Support Centre:
In case a Study Centre or
Learner Support Centre fails to adhere to the prescribed norms or guidelines,
the Higher Educational Institution shall initiate action for closure of the
centre by following due procedures, so that interests of learners are taken
care by some alternative arrangement.
Annexure IX
ASSESSMENT CRITERIA FOR OFFERING ONLINE PROGRAMMES THROUGH NON-SWAYAM LEARNING
PLATFORM
(I) Provisions:
Learning Platform, other
than SWAYAM, used for delivery of online programmes shall be assessed by a
Technical Expert Committee duly constituted by the Commission and the learning
platform shall broadly have the following provisions:
(1)
User
and Course management
(i)
User
Management: Role Based authentication, User Registration, User Profiling along
with personlised dashboard. User's activities analytics. Learning Management
System should have Application Programming Interface Integration facility to
integrate with external Application/tools.
(ii)
Course
Content Management: Learning Management System must support all types of files
(PDFs, docs, MP3s, MP4s etc.) and e-Learning formats, and data collection
capabilities.
(iii)
Capability
for Personalized Learning Experience: The platform should allow to create
personalised learning paths along with criteria that are necessary to be met
before they move on to the next content.
(2)
Collaboration
and Communication: The platform shall be able to foster communication and
peer-to-peer interaction among learners with features such as online chats,
discussion forums, user groups, built-in messenger etc.
(3)
Assignment
and Quiz management: Self-assessment creation (assignment, quiz), announcement.
It shall support all types of Questions (Multiple Choice Questions, True and
False, Matching, subjective short and long questions etc.).
(4)
Accessibility
across Devices and Mobile Learning: Learning Management System shall allow its
learners to access courses on different devices, i.e. Personal Computers,
Laptop, tab or smart phones.
(5)
Security
and Privacy: As Learning Management System holds personal records of learners’
it is important to ensure that the Learning Management System has privacy
controls, protected logins, and utilizes secure server locations to keep users’
data safe.
(II) Parameters for Assessment
of Online Platform:
The assessment of a
non-SWAYAM platform by the technical Expert Committee shall be broadly based on
the following parameters, along with any other criteria as notified by the
Commission from time to time:
(1)
User
friendliness Indicative terms of reference:
(i)
Ease
of use/proper navigation/attractive presentations in User Interface.
(ii)
Availability
of Interfaces/delivery mechanisms-web, mobile desktop, instant messaging, video
conferencing, audio graphic systems etc.
(iii)
Availability
of proper internet connection in case of web-based interfaces.
(iv)
Representation
of content-text/graphical, exercises, tutorials, Examples, case studies etc.
(2)
Content
Storage and Management provisions Indicative terms of reference:
(i)
Production
of contents;
(ii)
Video-Audio
Storage mechanism (name of cloud service provider; streaming services used);
(iii)
Ease
of access to content;
(iv)
Reliability
and availability of content at all times.
(3)
Synchronous
Interaction provisions (video/audio conferencing, live chat etc.)
(4)
Asynchronous
Interaction provisions (Discussion Forum, Blogs, Wikis etc).
(5)
Learner
engagement provisions (interactive content, activity management, group
projects).
(6)
Peer
group interaction provisions (social media integration, group activity,
breakout rooms etc.).
(7)
Learning
Communities/Research forums.
Indicative terms of
reference:
(i)
Collaboration
of internal/external communities;
(ii)
Collaboration
methodology.
(8)
Adaptive
learning provisions (skill gap analysis, personalised content).
(9)
Provision
for grouping the learners with different mentors
(i)
One
mentor to be assigned for 250 learners as per the regulations
(10)
Dashboard
options for all the stakeholders.
(11)
Proctored
examination methodology.
Examination
support-formative and summative Indicative terms of reference:
(i)
Online
question bank management, paper setting, valuations
(ii)
Online
student registrations and exam scheduling
(iii)
Online
generation of grades based on continuous evaluation
(iv)
Learner
authentication
(12)
Examination
support-Multiple choice and Long/Short answers
(13)
Provisions
for Online assignment creation, submission and grading
(14)
Availability
of tool to keep students informed about activities, performance etc.
(15)
Plagiarism
check provisions.
(16)
Methodology
for online payment gateway
(17)
Flexibility.
Indicative terms of
reference:
(i)
Browsers
supported,
(ii)
Main
site having responsive design.
(18)
Support
for the standard four quadrant approach, which is followed by SWAYAM.
(19)
Provision
of online award of certificates/degrees.
(20)
Proposed
methodology to train the faculty to effectively Design Develop and Deliver
Massive Open Online Courses (MOOCs).
(21)
Security
features from transparency and credibility perspective.
Indicative terms of
reference:
(i)
at
all levels including IP tracking of the learner.
(22)
Scalability
Indicative terms of
reference:
(i)
Maximum
users;
(ii)
Number
of users able to log in simultaneously.
(23)
Proposed
methodology to ensure that the faculty engages with the student, motivates them
and assesses them.
(24)
Provision
for an appropriate organizational setup in the HEI for maintaining and running
the platform.
(25)
Proposed
methodology to ensure the quality of courses.
Annexure X
GRIEVANCE REDRESS MECHANISM
(I) Scope of Grievance Redress
System for Learner
The Higher Educational
Institutions, offering programmes through the Open and Distance Learning mode
and/or Online mode shall have a Grievance Redress System and Procedure which
shall be published on the portal of Higher Educational Institution and it shall
be the responsibility of the concerned Higher Educational Institution to update
the same as and when required. Each of the Higher Educational Institutions
shall provide an online facility for submitting grievances and track their
status. The Higher Educational Institution shall also be responsible for monitoring,
assessing and reviewing the effectiveness of its Grievance Redressal
Procedures.
(II) Guidelines and Standards
for the Grievance Redress System
The Higher Educational
Institution shall have a policy on Grievance Redress System based on following
guidelines and standards, namely:
(i)
The
policy shall be unbiased and understandable;
(ii)
There
shall be time line for each stage of the process;
(iii)
The
policy shall be published on Higher Educational Institutions portal so that the
learners may read and refer to;
(iv)
The
policy shall be made available to learners with disability in appropriate
format and the provision shall be made accordingly in the policy document;
(v)
The
authority or authorities involved in the grievance redressal process shall
treat and investigate the facts impartially;
(vi)
The
Higher Educational Institutions shall address the grievances in a timely manner
so as to lessen interruption in learning process of the learner;
(vii)
The
Higher Educational Institution shall have a proper communication and escalation
mechanism which shall be operated and maintained through the online software
application;
(viii)
The
Higher Educational Institution shall maintain the confidentiality of the
complainant as far as possible;
(ix)
The
Higher Educational Institution shall ensure that officer(s) deputed for the
learner support at the Higher Educational Institution, the Regional Centres and
Learner Support Centre(s) (for Open and Distance Learning programmes) are able
to provide guidance on submitting grievances in the portal;
(x)
There
shall be a provision to withdraw a complaint without prejudice at any time
during the procedure; and
(xi)
The
learner shall be kept informed of the status in relation to his or her queries
or grievance on priority.
(III) Rights and responsibilities
of learner
The rights and responsibilities
of a learner shall be as under:
(i)
The
learner has right to complain regarding any aspect related to his or her
learning path including programme quality, learning resources, learner support
and guidance, teaching, learning and assessment.
(ii)
The
learner is entitled to approach the respective Learner Support Centres (for ODL
programmes) for submitting his or her complaint. The learners of online mode
may submit their complaint directly to the Higher Educational Institution. The
complaint can be submitted individually or collectively by a group of learners.
(iii)
The
learner shall submit a formal complaint in a manner prescribed by the Higher
Educational Institution regarding expression of dissatisfaction with a service
provided or the lack of a service or the quality of a service. Such expression
shall be correlated with what the learners were entitled to receive.
(IV) Responsibilities of the
Higher Educational Institution
The responsibilities of the
Higher Educational Institution shall be as under:
(i)
A
Higher Educational Institution shall work with the principles of openness and
collaboration.
(ii)
A
Higher Educational Institution shall continuously improve the services it
offers. As and when a grievance is received, the Higher Educational Institution
shall investigate it thoroughly and make the necessary improvement(s) in its
services.
(iii)
A
Higher Educational Institution shall encourage Learner Support Centres (for
Open and Distance Learning programmes) To make initial attempts to address and
resolve complaints as close as possible to the point of origin, and with the
minimum of formality.
(iv)
A
Higher Educational Institution shall also monitor the Grievance Redressal
process through its Learner Support Centres (for Open and Distance Learning
programmes).
(v)
A
Higher Educational Institution is responsible for privacy and confidentiality
unless disclosure is necessary to proceed in the matter.
(vi)
The
grievance shall be accompanied with the reasons for dissatisfaction and
expected remedy. The learner shall also give the reference of Online Grievance
Registration Number generated at the time of submitting the complaint at the
Learner Support Centre.
(vii)
The
Head of concerned School/Department/Centre of the Higher Educational
Institution shall investigate the complaint(s) or refer the matter(s) To a more
appropriate person, body or committee or departments, as appropriate.
(viii)
It
shall be the responsibility of the Head of School/Department/Centre of the
Higher Educational Institution to monitor the progress and to timely resolve
the matter.
(ix)
The
Head of concerned School/Department/Centre of the Higher Educational
Institution shall respond in writing (letters or email etc.) through offline or
online mode giving reasons for a decision and action taken there to.
(V) Complaint Handling Mechanism
The Online “Complaint
Handling Mechanism” facilitates learners to submit online complaints through
the interactive web portal and track their resolution status. The Higher
Educational
Institutions shall take
action as under:
(i)
The
Higher Educational Institutions recognised to offer programmes through the Open
and Distance Learning mode and/or Online mode shall follow guidelines related
to the Complaint Handling Mechanism notified by the Commission.
(ii)
The
Higher Educational Institutions shall upload all information issued by the
Commission regarding the Complaint Handling Mechanism on their website.
(iii)
The
Higher Educational Institutions shall inform learners enrolled in Open and
Distance Learning programmes and/or Online programmes about the Compliant
Handling Mechanism.
(iv)
The
Higher Educational Institutions shall provide a link with title ‘Complaint
Handling Mechanism’ on homepage of Higher Educational Institution website for
creating awareness amongst the stakeholders.
(v)
The
Higher Educational Institutions shall comply with all instructions as issued by
the Commission regarding timely and judicious resolution of all complaints
raised by the learners.