Netaji Subhas Open University Act, 1997

Assent of the President first published in the Calcutta Gazette, Extraordinary, dated the 20th August, 1997. An Act to establish and incorporate an open university (mukta viswavidyalaya) in the State of West Bengal and to provide for matters connected therewith or incidental thereto. Whereas it is expedient to establish an open university in the State of West Bengal to provide educational opportunities to all those belonging to the backward and weaker sections of society as well as the students who cannot be accommodated in institutions of higher learning owing to socio-economic conditions and other limitations and to promote equality of opportunity for higher education for a large segment of the population, including those who are in employment and women (including housewives), specially in the remote and inaccessible areas, as also adults who wish to upgrade their knowledge in various fields, through correspondence courses, contact programmes, study centres and various forms of mass media, encouraging and providing instruction, teaching, training and research in various branches of learning and courses of study, promoting advancement and dissemination of knowledge and learning and extending higher education to meet the growing needs of society; It is hereby enacted as follows:-

Act number

Act 19 of 1997

Year

1997

Enacted on

20-08-1997

In force from

20 August 1997

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of Netaji Subhas Open University Act, 1997 section by section on LawLens.

Official source: India Code