Section 20 — The Board of Recognition.

The Indira Gandhi National Open University Act, 1985
(1) The Board of Recognition shall be responsible for admitting Colleges to the privileges of the University. (2) The constitution and the other powers and functions of the Board of Recognition shall be prescribed by the Statutes.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.