LexThe ARUNACHAL UNIVERSITY ACT, 1984 (Act No. 1 of 1984)
Arunachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE ARUNACHAL UNIVERSITY ACT, 1984 (Act No. 1 of 1984}
[Assented by the Governor of AP on 3.1.1984 and published in AP EOG No 311 Vol II Dtd 29.03.1984]
WEF 01 /04./1984
1.Amended by the ARUNACHAL University (Amendment ) Act 1993 (Act no 3 of 1994)
[Assented by the Governor of AP on 03.01.1994 and published in AP EOG No 99 Vol IX Dtd 19.01.1994 [wef 03/01/1994]
2.Amended by the ARUNACHAL University (Amendment ) Act 2004 (Act no 5 of 2004)
[Assented by the Governor of AP on 22.07.2004 and published in AP EOG No 76 Vol XIII Dtd 26.07.2004 [wef 022/07 ;2004·
3.Amended by the Arunachal University (Alteration of Name) Act 2005 (Act no 6 of 2005)
[Assented by the Governor of AP on 04.05.2005 and published in AP EOG No 157 Vol XII I Dtd 06.05.2005
AN
ACT
to establish and incorporate a teaching and. affiliating University for the *[STATE] of
Arunachal Pradesh.-
Whereas it is expedient to establish and incorporate a teaching and affiliating University
for the benefit of the people of the *[State] of Arunachal Pradesh and to develop the
intellectual, academic and cultural advancement of the said people and to ensure
development of the natural resources of the said area, it is hereby enacted by the
Legislative Assembly of Arunachal Pradesh in the Thirty-fifth Year of the Republic of India
as follows:
Short Title Extent and Commencement
1. (1) This Act may be called the Arunachal **[Rajiv Gandhi] University Act,1984.
(2) Notwithstanding anything contained in any other Act, this Act' shall extend to the
*[State] of Arunachal Pradesh.
*[Substituted for word 'Union Territory' vide Arunachal University (Amd) Act 1994 (3 of
1994 s.2 wef 03/01/1994)
(3) This Act shall come into force on such date as the *[Governor] of Arunachal Pradesh
may, by notification in the Official Gazette, appoint.
*[Substituted for word 'Administrator' vide Arunachal University (Amd) Act 1994 (3 of
1994 s.2 wef 03/01/1994)
Definitions.
2. In this Act, and in the Statutes, Ordinances and Regulations made under this Act, unless
the context otherwise requires,:
(1) "Academic Council" means the Academic Council of the University;
(2) "Academic Staff" means such categories of staff as are designated as academic staff
of the University; ·
(3) "Approved Institution" means an Institution providing facilities for a Certificate or
Diploma Course or both;
(4} "Autonomous college or- Campus or Institution" means a College or· Campus or
Institution on which the status of-autonomy has been conferred by the University;
(5) "Board of Studies" means the Board of Studies of the University;
(6)- "Campus" means a unit established or constituted by the University through the
Statutes for making· arrangements for instruction· or research or both;
(7) "Chancellor", "Vice Chancellor", "Pro Vice- Chancellor" means respectively, the
Chancellor, Vice-Chancellor and Pro-Vice-Chancellor of the University;
(8) College means -a College maintained by or admitted to the privileges of the university
(9) "Court" means the Court of the University;
(10) "Department" means ·a Department of Studies established by the Statutes
(11) "employee" -means any person appointed by the University in the University or a
maintained College or a maintained Institution and includes teachers and other staff of
the University;
(12} "Executive Council" means the Executive Council of the University;
(13) "Faculty" means a Faculty of University;
(14} "Finance Committee". means the Finance Committee of the University,
(15} Government" means the · Government of Arunachal Pradesh· I
(16) 'Governing Body" in relation to a College or Institution means the Governing Body or
any other body· (by whatever name called), charged with the -managernent. of the affairs
of the College or Institution or approved institution as the· case may be and recognised
as such by the University;
(17} "Grievance Committ ee" means Grievance Committee constituted to look into the
grievances of the employee concerned;
(18)- "Hostel" means a unit of residence of corporate life for the students of the
University, College of Institution, provided,maintained or recognised by the University. ;
(19} "Institution" means an academic institution as the context may require (other than
a College or Approved Institution) maintained by or admitted to the privileges of the
University; ·
(20)"Joint Consultative Machinery" means the Joint Consultative Machinery set up for the
employees;
(21) "misconduct" means the misconduct as defined by the Statutes;-
(22) "Official Gazette" means the Government of Arunachal - Pradesh Gazette; ·
(23) "Planning Board" means the Planning Board of the University;
(24) "prescribed" means prescribed by. Statute made under this Act ;
(25) "Principal' means the Head of a College or an Institution, and includes where there
is no Principal the person for the time being duly appointed to act as Principal, and, in the
absence of" the Principal or the acting, Principal, a Vice Principal duly appointed as such ;
(26) "Statutes" "Ordinances"' and "Regulations" means respectively the Statutes,
Ordinances and Regulations of the University made under this Act and for the time being
in force;
(27) "Student" means a person who is admitted to a Department of the University or a
College or an Institution and is borne on the attendance register thereof ;
(28) Teachers
(i) "Teachers of the University" means a Professor, Reader, Lecturer and such other
persons as may be appointed for imparting instructions or conducting research ,n
the University or in any College or Institution maintained by the University and are
designated as teachers by the Statutes ;
(ii) "Recognised Teacher" means such persons a£ are recognised by the Universi.v
for the purpose of imparting instruction in a College or any Institution not
maintained by the University adm itt ed to the privileges of the University, and are
designated as recognised teacher by the Statutes;
(iii) "Approved Teachers" means such persons as are approved by the University
for imparting instructions in Institutions admitted to the privileges of the
University, providing instruction for a Diploma or Certificate Course or both, and
are designated as Approved Teachers by the Statutes;
(29) "University" means the Arunachal **[(Rajiv Gandhi] University.
**[Renamed as Rajiv Gandhi University vide Arunachal University (Alteration of
Name) Act 2005(6 of 2005 s.4}
The University
3. (1) There shall be established a University by the name of Arunachal **[Rajiv Gandri ]
University".
(2) The Headquarters of the University shall be at Itanagar.
(3) The first Chancellor, the first Vice-Chancellor and the first members of the Court, the
Executive Council, the Academic Council and the Planning Board and all persons who may
hereafter become such officers or members, so long as they continue to hold such office
or membership, are likely hereby constituted a body corporate by the name of "Arunachal
**[Raj iv Gandhi] University".
G (4) The University shall have perpetual succession and a common seal and shall sue and
be sued by the said name.
Objects
4. The object of the University shall be to disseminate and advance knowledge by
providing instructional and research facilities in such branches of learning as it may deen
fit, and .endeavour through research, education, training and extension to play a positive
role in the socio-economic and cultural development of Arunachal Pradesh and in
particular the objects set up in the First Schedule to the Act:
Powers of the University
5. The University shall have the· following power.
(1) to provide for instruction in such branches of learning as the University may; from
time to time, determine mad to make provisions for research, training; and for the
advancement and dissemination of Knowledge;
(2) to take such steps as would contribute to the economic advancement and welfare of
the people of Arunachal Pradesh;
(3) to grant, subject to such condition as the University may determine, diplomas or
certificates and confer degrees and other academic distinctions ( on the basis of
examination, evaluation or any other method of testing) on persons subject to · such
condition· as the 'University may determine;
(4) to organise and to undertake extra-mural studies, training and extension services;
(5) to confer honorary degrees, other distinctions in the manner prescribed· by the
Statutes;
(6) to provide· instruction,including correspondence and such other courses,through
continuing education to such persons as are not members of the University as it may
determine;
(7) to institute principalships, professorships, readerships, lecturerships and other
teaching or academic posts required by the University and to appoint person to such
principalships, professorships, readerships, lecturerships or other posts;
(8) to recognise or approve persons for imparting instructions in any College or Institution
or, Approved Institution admitted to the privileges- of the University;
(9) to appoint persons working in any other University or organisations as teachers of the
University for specified period;
(10) to create administrative, ministerial and other posts and to make appointments
thereto and to determine their conditions of services in accordance with the Statutes;
(11) to co-operate or collaborate with any other University or authority or Institution in
such manner and for such purposes as the University may determine;
(12} to approve persons working in any institution co-operating, collaborating or
associating with the University, for imparting instruction or supervising research, or both
and to withdraw such approval;
(13} to make provision for research, training and advisory services, and for· that purpose
to enter into such arrangements with other institutions or bodies as the University may
deem necessary; .
(14} to establish such Campuses, Centres, Institutions specialised laboratories 'or other
units for research, institution and training as are, in the opinion of the University,
necessary for -furtherance of its objects, as prescribed;
(15) to institute and award fellowships, (including travelling fellowships] scholarships,
studentships, medals and prizes in accordance with the Statutes;
(16} to establish and maintain Colleges, Institutions and Hostels; ·
(17) to admit to its privileges, Colleges, Institutions and approved Institutions not
maintained by the University, to withdraw all or· any of these privileges in accordance
with such conditions as may be prescribed and to recognise Hostels not maintained by
the University and to withdraw any such recognition;
{18) to declare a Campus, College or an Institution as an autonomous Campus, College or
an Institution, as the case may be and the extent of autonomy and the matt ers in relation
to which it may exercise autonomy;
{19) to determine standards for admission in the University, Colleges, Institutions and
Approved Institutions which may include examinations, evaluations or any other method
of testing;
(20) to demand and receive payment of fees and other charges;
(21) to supervise the residences of the students of the University and to make
arrangements for promoting their health and general welfare;
(22) to make special arrangements in respect of women students as the University may
consider desirable;
(23) to regulate the conduct of the students of the University and of Colleges and
Institutions including hostels and enforce discipline amongst them;
(24) to regulate the conduct and duties of the employees of the University and of
employees of Colleges and Institutions;
(25) to regulate and enforce discipline among the employees of the University and take
such disciplinary measures in this regard as may be deemed necessary;
(26) to make arrangements for promoting the health and general welfare of the
employees;
(27) to acquire, hold, manage and dispose of property, movable or unmovable including
trusts and endowment properties· for the purpose of the University;
(28) to borrow, with the approval of the Government on the security of the property of
the University, money for the purposes of the University;
(29) to appoint persons working in any other University, institution or organisations as
teachers of the University for a specified period, and to make special arrangement to
facilitate this; and
(30) to do all such other acts and things whether incidental to the powers aforesaid or
not as may be required in order to further the objects of the University.
The jurisdiction of the University.
6.The jurisdiction of the University shall extend to the *[State] of Arunachal Pradesh.
Notwithstanding anything in any other law for the time being in force no educational
institution within the Union Territory of Arunachal Pradesh, shall be associated in any
way with or be admitted to any privilege of any other University incorporated by law rn
India, and any such privileges granted by any such other University to any educat ional
institutions within these limit prior to the commencement of this Act, shall be deemed to
be withdrawn on the commencement of this Act.
(2) The Jawaharlal Nehru College Pasighat and the Government Degree College Itanagar
shall stand affi liated to the University.
(3) No College or institution situated within the limits of the jurisdiction of the University,
but not admitted to its privileges,shall associate with, or be, admitted to the privileges of
any other University except with the previous approval of the Central Government.
University open to classes,castes and creeds
7. (1) The University shall be open to persons of either sex and- of whatever race, to
classes, castes creed, caste- or class, and .it shall not be lawful for the University to adopt
or impose on any person any test whatsoever of religious belief or profession In · order
to entitle him to be admitted therein, as a teacher or student or to hold any office there· n
to graduate thereat.
(2) Nothing in sub-section (1) of this Section shall be deemed to -prevent the University
from making special provisions for admission of students of any socially educationally
backward classes of the people in Arunachal Pradesh and, in particular, of the Scheduled
Tribes and Scheduled Castes.
0 (3) Nothing in ·this section shall be deemed to require the University to admit to any
course of study a larger number of students, than that may be determined by the
Ordinances,
8. [ Omitted by 1994 (Amd) Act s.6]
Chancellor.
9. [ll-The *[Governor], Arunachal Pradesh shall be the Chancellor of the University:
(2) The Chancellor shall, by virtue of his office, be the head of the University and shall, if
present, preside over the Convocations of the University held for conferring ·degrees.
(3) The Chancellor shall have the right to cause an -inspection to be made by such person
or persons as he may direct, of the University, its buildings, laboratories and equipment
and of any College or Institution maintained by ·the University or admitted to its privileges
or an Approved Institution and also of the examinations,teaching and other work
conducted or done by the University and to cause an enquiry to be made in like manner
in respect of any matter connected with the administration or finances of the University,
Colleges or Institutions.
(4) The Chancellor shall, in every case, give notice of his intention to cause an inspection
or inquiry to be made :-
(a) to the University, if such inspection or inquiry -is to be made in respect of the
University, College or Institution maintained by it ; or
(b) to the Governing Body of the Colleges or Institution, through the Vice
Chancellor if the inspection or inquiry is to be made in respect of College or any
Institution or an Approved Institution admitted to the privileges of the University
not maintained by the University,and the University or Governing Body as the case
may be; shall, on receipt of such notice, have the right to make such representation
to the Chancellor as it may consider necessary.
(5) After considering the representations, if any, made by · the University or the
Governing Body as the case may be, the Chancellor may cause to be made such inspection
or inquiry as is referred to in sub-section (2) of this section.
(6) Where any inspection or inquiry has been caused to be made by the Chancellor, the
University or the Governing Body as the case may be, shall be entitled to appoint a
representative who shall have the right to be present and be heard at such inspection or
inquiry.
(7) The Chancellor, may, if the inspection or inquiry is made in respect of the University
or any College or Institution maintained by it, address the Vice-Chancellor with reference
to the result of such inspection or inquiry, and the Vice· chancellor shall communicate to
the Executive Council, the views of the Chancellor with such advice as the Chancellor may
be pleased to offer upon the action to be taken thereon,
(8) The Chancellor may, if the inspection or inquiry is made in respect of any College or
Institution or an Approved Institution admitted to the privileges of the University, and not
maintained by the University, address the Governing Body concerned through the Vice
Chancellor with reference to the result of such inspection or enquiry, his views thereon
and such advice as he may be pleased, to offer upon the action to be taken thereon.
(9) The Executive Council or the Governing Body' as the case may be, shall communicate
through the Vice-Chancellor to the Chancellor such action, if any, as it is proposed to take
or has been taken upon the result of such inspection or inquiry.
(10) Where the Executive Council or the Governing Body does not, within any reasonable
time, take action to the satisfaction of the Chancellor, the Chancellor may, after
considering any explanation furnished or representation· made by the· Executive Council
or Management, issue such directions he may think-fit and the Executive Council or
Management as the case may be, shall comply with such directions.
(11) Without prejudice to the foregoing provisions of this - section, the Chancellor may,
by order in writing, annul any proceedings of the University which is not in conformity
with this Act, the Statutes or Ordinances. -
(12). Every proposal for the conferment of a honorary degree shall be subject to the
confirmation of the Chancellor.
{13) The Chancellor may, at such intervals as he may decide, appoint Committees, to
recommend the annual grants to 'be, paid to the. University for fulfilment of its objectives
Provided that,before making any such order, the Chancellor shall call: upon the Universi.v
to show cause why such an order shall not be made, and if any cause is shown within a
reasonable time be shall consider the same.
(14} The Chancellor, shall exercise such other - powers and perform such other functions
as may be conferred on- or vested in him by or under the provisions of the Act or be
prescribed by the Statutes.
Officers of the· University
10. The following shall be the officers of the University.
(1) The Chancellor;
(2) The Vice-Chancellor;
(3) The Pro-Vice Chancellor, if any
(4) The Deans of the Faculties;
(5) The Registrar;
* [(5 A) The Controller of Examinations]
(6) The Finance Officer; and
(7) Such other officers as may be declared by the Statutes to be officers of the University,
* [Inserted by 1994 (Amd) Act (Act no 3 of 1994.s.8.]
The Vice Chancellor
11.(1} The Vice-Chancellor shall be appointed by Chancellor from among a panel of not
less than three persons who shall be recommended by a committee in alphabetical order
without indicating any order of preference. The Committee shall consist of the following
persons namely:-
(a) a nominee of the Chancellor, who shall act as the convenor of the Committee;
(b) a nominee of the Executive Council;
(c) a nom inee of the Stat e Govern m ent;
(d) a nominee of the Chairperson of the University Grants Commission, and three
members shall form a quorum of the meeting of the committee :
Provided that none of the members of the committee shall be an employee of the
University or a member of any authority of the University connected with any
approved Institution or College or Institution recognised by or associated with the
University:
Provided further that if the Chancellor does not approve any of the persons
included in the Panel, he may call for a fresh Panel from the Committ ee,
(2) (a) The Vice-Chancellor shall hold office for five years from the date on which he enters
office or till he attains the age of 65 years whichever is earlier, unless sooner removed by
an order passed by the Chancellor and shall subject to the provisions of this Section shall
not be eligible for appointment for any further term :
Provided that a Vice-Chancellor shall not be removed from office except by an
order of the Chancellor, without giving him an opportunity to cause, and accept on the
ground of incapacity, mismanagement, misconduct or misuse of power proved by an
Enquiry to be held by a sitting or retired Judge of the Supreme Court or a High Court
appointed by the Chancellor.
(b) Notwithstanding the provisions of clause (a) of this sub-section, the Chancellor may
allow a Vice Chancellor whose appointment comes to an end either on expiry of the term
of five years or on his attaining the age of 65 years, to continue in office till his successor
is appointed and enters upon his office:
Provided that the Vice-Chancellor shall not continue as such for a period exceeding
six months.
(3) The Vice-Chancellor may, by writing under his hand addressed to the Chancellor,
resign his office.
(4) The Vice-Chancellor shall be the Principal Academic and Executive Officer of the
University and shall rank next to the Chancellor and shall exercise general supervision and
control over the affairs of the University and give effect to the decision of all the
authorities of the University. He shall also exercise such other powers and perform such
other duties as may be delegated to him by any authority or body of the University or as
may be prescribed by Statutes, Ordinances or Regulations.
(5) The Vice-Chancellor may if he is of the opinion that immediate action is necessary on
any matt er, exercise any power conferred on any authority of the University by or under
this Act and shall report to such authority the action taken by him on such matter.
Provided that if the authority concerned is of opinion that such action ought not to have
been taken it may refer the matter to the Chancellor whose decision thereon shall be final
Provided that any person in the service of the University who is aggrieved by the action
taken by the Vice-Chancellor under this sub-section shall have the right to appeal against
such action to the Executive Council within three months from the date on which decision
on such action is communicated to him and Executive Council may confirm, modify or
reverse the action taken by the Vice-Chancellor.
(6) The Vice-Chancellor shall be a whole time salaried officer of the University.
(7) The emoluments and other terms and conditions of service of the Vice Chancellor shall
be prescribed by the Statutes.
(8) The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may
be fixed by the Executive Council with the approval of the Chancellor from time to time.
(9) The Vice-Chancellor shall exercise any other power and shall perform any other power
as may be prescribed by the Statutes.
(10) If the Vice-Chancellor by reason of his leave, illness or any other cause is temporarily
unable to exercise the powers and perform the duties of his office or if a vacancy occurs
in the office of the Vice Chancellor by reason of death, resignation or expiry of the term
of his office or otherwise, then during the period of such temporary inability, or pending
the appointment of Vice-Chancellor as the case may be,the Pro-Vice-Chancellor, if there
be any, shall exercise the powers and perform the current duties of the Vice Chancellor:
Provided that if for the time being there is no Pro Vice- Chancellor, the Chancellor may
appoint the senior most Dean of the Faculty and if there is no Dean in the University for
the time being senior most Professor to exercise the powers and to perform the current
duties of the Vice-Chancellor.
Pro Vice Chancellor
* [12 (1) The Executive Council may, if it is deemed expedient to do so appoint a Pro-Vice-
Chancellor for such term as may be decided by the Executive Council and the Pro-Vice
Chancellor shall have powers and perform such duties as may be prescribed by the
Statutes.
(2) The Executive Council may instead of appointing a full time Pro-Vice-Chancellor
appoint a Professor, on the recommendation of the Vice Chancellor to be a part-time Pro
Vice-Chancellor in addition to his own duties as Professor.
(3) The emoluments and other terms and conditions of the Pro-Vice-Chancellor shall be
prescribed by the Statutes].
*{Substituted by 1994 (Amd) Act s.10}
Dean of the Faculties
13. Every Dean of the Faculty shall be appointed in such manner and shall exercise such
powers and perform such duties as may be prescribed by the Statutes.
The Registrar
14(1) The Registrar shall be appointed in such manner as may be prescribed by the
Statutes.
(2) The Registrar shall have the power to sign documents and authenticate records on
behalf of the University and shall exercise such other powers and perform such other
duties, as may be prescribed by the Statutes.
The Finance Officer
15. The Finance Officer shall be appointed in such manner and shall exercise such powers
and perform such duties as may be prescribed by the Statutes:
Other officers.
16. The manner of appointment, and powers and duties of other officers of the Universi: y
shall be prescribed by the Statutes.
Authorities ~of the the University
17. The following shall be the authorities of University.
( 1) The Court
(2) The Executive Council
(3) The Academic Council
( 4) The Planning Board;
(5) The Finance Committee
(6) The Faculties; and
(7) Such other authorities as may be declared by the Statutes to be authorities of the
University.
THE COURT
* [18 (1) The Court shall consist of the following persons, namely :
(i) The Chancellor;
(ii) The Vice-Chancellor;
(iii) The Pro-Vice-Chancellor, if any;
(iv) The Deans' of faculties of post-graduate classes;
(v) Heads of post-graduate departments;
(vi) Secretary (Education), Government of Arunachal Pradesh;
(vii) Secretary (Finance), Government of Arunachal Pradesh or his nominee, not below
the rank of Deputy Secretary;
(viii) Director of Public Instruction ;
(ix) Director (s) of Higher/Technical Education;
(x) Principals of affiliated colleges by rotation to be nominated by the Vice-Chancellor n
order of seniority;
(xi) Principal of constitutional colleges, if any;
(xii) Two Professors (other than Heads of Departments);
Two Readers and two lecturers to be nominated by rotation by the Vice Chancellor. Of
these six persons at least two shall be women;
(xiii) -Two post graduate students (one of them shall be women) having good academic
record to be nominated by the Vice Chancellor:
Provided that student to be so elected must have been a student of the University for at
least one year prior to his election :
Provided further that no student who has taken more than one year in excess of tr e
period prescribed for the course of which he is a student would be eligible for such
election.
(xiv) One officer to be nominated by the Vice Chancellor;
(xv) One non-teaching employee of the University to be nominated by the Vice .
Chancellor;
.: (xvi) Three lecturers from affi liated colleges by rotation to be nominated by the Secretary
Department of Education of the State Government ;
(xvii) Three members of the Arunachal Pradesh Legislative Assembly to be nominated by
the Speaker of the Assembly;
(xviii) Three senior teachers of Higher Secondary Schools to be nominated by the Director
of Public Instruction ;
(xix) Five persons including two women, distinguished in literature, art, law, science,
medicine, engineering industry, commerce, social service and public life to be nominated
by the Chancellor.
(2) The terms of members other than Ex-officio members shall be three years.
(3) The Court shall meet at least once a year, other than for convocation on a date to be
fixed by the Vice Chancellor.The Court may also meet more than once at such other time:
as it may from time to time decide.
(4) The Vice-Chancellor, may whenever he thinks fit, and shall upon a requisition signed
by not less than one third of the total number of members convene a meeting of the
Court. Such meetings on the requisition shall be held, within fifteen days of the receipt of
the requisition.
(5) Twelve members shall form the quorum of the meeting of the Court :
Provided that no such quorum shall be required at a Convocation.
(6) The Court shall be an advisory body and subject to the provisions of the Act, the Court
shall have the following powers and functions, namely:-
(a) to review from time to time the broad policies and programmes of the University ard
to suggest measures for improvement and development of the University.
(b) to consider and pass resolution on annual report and the annual account of the
University and the audit report on such account.
(c) to advise the Chancellor in respect of any matter which may be referred to it for advice:
and
(d) to perform such other functions as may be prescribed by the Statutes.]
*[Substituted by 1994 (Amd) Act s.11]
The Executive Council.
*[19 (1) The executive Council shall be the principal executive body of the University
and shall consist of the following members :-
(i) The Vice-Chancellor;
(ii) The Pro-Vice-Chancellor, if any;
(iii) The Secretary, Education, Government of Arunachal Pradesh;
(iv) The Secretary, Finance, Government of Arunachal Pradesh;
(v) Two Deans of faculties by rotation on the basis of seniority, to be nominated by the
Vice-Chancellor;
(vi) One Professor (other than a Dean) by rotation to be nominated ted by the Vice
Chancellor on the basis of seniority;
(vii) One Reader, by rotation to be nominated by the Vice-Chancellor on the basis of
seniority;
(viii) One Principal of the affiliated colleges by rotations to be nominated by the
Secretary, Education Department of the Government of Arunachal Pradesh ;
(ix) Two members of whom one should be a woman to be nominated by the Chancelior;
(x) A nominee of the chairperson of the University Grants Commission ;
(xi) Two senior Professors of other Universities to be nominated by the Vice-Chancellor
in consultation with the Vice-Chancellor of the University concerned.
(2) Six persons of the Executive Council shall form the quorum for meeting of the
Executive Council.
(3) The Executive Council shalt hold, control and administer the property and fund of
the University and shall conduct all administrative affairs of the University not
otherwise provided for.
(4) The Executive Council shall exercise such other powers and perform such duties as
may be prescribed by the statutes.
(5) The term of the members other than the ex officio members shall be three years.]
*[Substituted by 1994{Amd) Act s.12 wet]
The Academic Council
20. (1) The Academic Council shall be the principal academic body of the University ar d
shall, subject to the provisions of .this Act, the Statutes and Ordinances, coordinate and
exercise general supervision over the academic policies of the University. The Academic
Council shall keep under review the maintenance of
Standards of instruction, education, research, training and examination within the
University.
* [(2) The Academic Council shall consist of the following members :
(i) The Vice-Chancellor;
(ii) The Pro-Vice-Chancellor, if any;
(iii) The Controller of Examination;
(iv) The Deans of the faculties;
(v) All Heads of Departments of the University;
(vi) Where there is no department in a subject in the University, the senior most
teachers from the affiliated colleges, in that subject shall be nominated by the
Secretary,Education Department of the Government of Arunachal Pradesh ;
(vii) One Professor of each Department of the University other than the Heads of
Departments to be nominated by the Vice Chancellor;
(viii) All Principals of affiliated/constituent colleges;
(ix) Director of Public Instruction/ Director of Higher Education/ Additional Director of
Higher Education or his nominee, not below the rank of Joint Director;
(x) Three persons of academic eminence to be nominated by the Chancellor from
outside the University.
(3) The terms of the members of the Academic Council other than the Ex officio
members shall be three years.
(4) One-third of the members shall form the quorum for a meeting.
(5) The Academic council shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
*[substituted by 1994 (Amd) Act (Act no 3 of 1994.s.13]
The Planning Board
21. (1) There shall be- constituted .a Planning Board of the University which shall be the
principal Planning Body of the University, and also, be responsible for the monitoring of
the developments of the University on the lines indicated in the objectives prescribed,
(2) The- Executive Council shall consider the, recommendations -of the Planning Board.
where considered necessary in consultation with the Academic Council and take decision
on the same.
*[{3) the Planning Board shall consist of the following:
(i) The Vice-Chancellor;
(ii) The Pro-Vice-Chancellor;
(iii) The Secretary, Department of Planning Government of Arunachal Pradesh;
(iv) Two Deans of Faculties to be nominated by the Vice-Chancellor;
(v) One Professor other than a Dean to be nominated by the Vice-Chancellor;
(vi) One Head of the department, other than Dean and Professor, to be nominated by
the Vice-Chancellor;
(vii) One Principal out of Principals of affi liated colleges, by rotation to be nominated bv
the Vice-Chancellor;
(viii) Two outside experts, experienced in University Planning Administration and
academic affairs to be nominated by the Chancellor;
@
(4) The term of office of the members, other than the ex-officio members shall be three
years.
(5) One-third of the members shall form the quoram for a meeting.
(6) The Planning Board shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
*[substituted by 1994 (Amd) Act (Act no 3 of 1994.s.14.]
Finance Committee
22 ( 1) The Finance Committee shall consist of the following:
(i) The Vice-Chancellor;
(ii) The Pro-Vice-Chancellor, if any;
(iii) The Secretary, Finance Department of the Government of Arunachal Pradesh;
(iv) The Secretary, Education Department of the Government of Arunachal Pradesh;
(v) One Principal affi liated/constituent college to be nominated by the Vice-Chancellor;
(vi) One Dean to be nominated by the Vice Chancellor;
(vii) Finance officer of the University.
(2) All members of the Finance Committee other than the ex-officio members shall hold
office for a term of three years.
(3) Four members shall form the quorum for a meeting of the Finance Committee.
(4) The powers and functions of the Finance Committee shall be prescribed by the
Statutes.
If acuities
22A. The constitution, powers and functions of the faculties shall be prescribed by
Statutes.]
*[Inserted of new section by 1994 (Amd) Act (Act no 3 of 1994.s.16.]
Other authorities of the University
23. The constitution, powers and functions of *[ ... deleted] other authorities as may be
declared by the Statutes to be authorities of University shall be prescribed by the
Statutes.
*[The word 'Faculties and such' .... deleted by 1994 (Amd) Act. s17 wef]
*[23A. (1) There shall be Selection Committees for making recommendations to the
Executive Council for appointment to the posts of Professors, Readers, Lecturers,
Registrar, Controller of Examinations, Finance Officer, Librarian and any other officers of
the University, as may be provided by the Statutes.
(2) The composition of the selection of the committees, the procedure to be followed
by the Selection Committees in making the recommendations, the power of the
Executive Council in making appointments etc., shall be prescribed by the Statutes.]
[Inserted by 1994 (Amd) Act s18 wef ]
Power to make stautes
24. Subject to· the provisions of this Act the Statutes- may provide for all or any of the
following matt ers, namely :-
(a) the constitution, powers and functions of the authorities and other bodies of the
University, as may be constituted from time to time;
(b) the election and continuance in office of the members of the said authorities and
bodies, the filling of vacancies of members, and all other matters relative to those
authorities and other bodies for which it may be necessary or desirable to provide;
(c) the appointment, powers and duties of the officers of the University and their
emoluments;
(d) the appointment of teachers of the University and other academic staff and their
emoluments;
(e) the appointment of teachers and other academic staff working in any, other Universitv
or organisation for a specified period for an approved programme;
(f) the conditions of service of employees including provision for pension, insurance and
provident fund, the manner of termination of service and disciplinary action; ·
(g) the principles governing seniority of service of employees; ·
(h) the procedure for arbitration in cases of dispute between employees or students and
the University;
(i) the procedure for appeal to the Executive Council by any employee or student against
the action of any officer or authority of the University;
(j) the participation of students in the affairs of the University;
(k) the conferment of honorary degrees
(1) Code of Ethics for its teachers and the categories of misconduct for which any action
may be ta ken;
(m) the manner in which the assessment of its teachers be done at prescribed intervals;
(n) the institution of fellowships (including travelling fellowships); scholarships,
studentships, medal and prizes; ·
(o) the maintenance of discipline among the students;
(p) the establishment and abolition of Faculties Departments, Hostels, Colleges, and
Institutions ;
(q) the conditions under which Colleges and Institutions may be admitted to the privileges
of the University and the withdrawal of such privileges;
(r) the management, supervision and inspection of Colleges and Institutions established
or maintained by the University;
(s) the constitution of the Governing Bodies of Colleges and Institutions admitted to the
privileges of University -and the supervision .and inspection of such Colleges and
Institutions;
(t) the constitution of· Governing Bodies of Approved Institutions admitted to the
privileges of the University and supervision and inspection of such Institutions;
(u) the extent of the autonomy which a Campus or Colleges or Institution declared' as an
Autonomous Campus or College or Institution under clause (18} of Section 5, may have
and the matters in relation to which such autonomy may be exercised;
(v) the delegation of powers vested in the authorities or officers of the University;
(w) the medium of instruction and examination;
(x) the award of degrees, diploma, certificates and other academic distinctions, the
qualifications for the same and the means to be taken relating to the granting and
obtaining of the same;
* [(xa). the withdrawal of degrees, diplomas, certificates and other academic distinctiors
for good and sufficient reasons.]
*[Inserted by 1994 (Amd} Act s19]
(y) the establishment of Campuses, Special Centres, specialised laboratories and other
units for research, training and instruction;
(z) the manner of co-operation and collaboration with other Universities and authorities
including learned bodies or associations;
(za) the creation, composition and functions of any other body which is considered
necessary for ,improving the academic life of the University;
(zb) constitution and terms of reference of the Grievance Committees for its employees
and students;
(zc) constitution and terms of reference of the Joint Consultative Machinery to be set up
for its employees; and
(zd) all other matters which by this Act are to be or may be provided by the Statutes.
Statutes how made
25. (1) The first Statutes are those set out in the Second Schedule.
(2) The Executive Council may, from time to time, make new or additional Statutes or may
amend or repeal the Statutes referred to in sub-section (1) in consultation with Academic
Council or Planning Board, as may be expedient.
(3) As per provisions of sub-section (2) of this 'Section, the Executive Council shall not
make, amend or repeal any Statutes aff ecting the status, powers or; constitution
of any authority 'of the University until such authority has been given an opportunity to
express an opinion in writing non the proposed changes, and any opinion so expressed
shall be considered by the Executive Council.
(4) Every new Statute or addition to the Statutes or any amendment or repeal of a Statute
shall require the approval of the Chancellor who may assent thereto or withheld assent
or remit to the Executive Council for consideration.
(5) A new Statute or a Statute amending or repealing an existing Statute shall not be valid
unless it has been assented to by the Chancellor * [ ...... deleted] .
(6) Notwithstanding anything contained in the' foregoing sub-section, .the Chancellor
*[ .... deleted] may make new or additional Statutes or amend or repeal the Statutes
referred to in sub-section (1), during the period of three years immediately after the
commencement of this Act.
(7) As per provisions of sub-section (6) of this Section, on the expiry of the said period of
three years, the Chancellor may *[ ... deleted], within one year from the date of such
detailed Statutes, as he may consider: necessary and such detailed statutes shall be laid
before the Legislative Assembly of · Arunachal Pradesh.
* [ for the word 'with the approval of the Visitor' shall be deleted by 1994(Amd) A::t
s.20(i) ]
(8) The Chancellor may *[ ... deleted] propose to the University to prepare a Statute on a
specified item. However, if the Executive Council is unable to accept the proposal of the
Chancellor, it may give reason therefore and the decision of the Chancellor taken
*[ ...... deleted] will be final.
* [ for the word 'with the consent of the Visitor'and 'Taken with the approval of the
visitor' shall be deleted by 1994 (Amd) Act s.20(ii)]
Ordinances
26. (1) Subject to the provisions of this Act and the Statute, the Ordinances may provide
for all or any of the -following matters, namely:
(a) the admission of students to the University and their enrolment t as such;
(b) the course of study to be laid down for degrees, diplomas and certificates of the
University;
(c) the award of degrees, diplomas certificates and other. academic distinctions, the
qualifications for the same and the means to be taken relating to the granting and
obtaining of the same;·
(d) the conduct of examinations, including the term of office and of appointment and the
duties 'of examining bodies, examiners and moderators;
(e) the conditions of residence of the students of the University;
(f) the special arrangements, if any, which may be made for the residence, discipline and
teaching of women students and prescribing of special courses of studies for them; and
(g) all other matters which by this Act or the Statutes may be provided for by the
Ordinances. ·
(2) The first Ordinances shall be made by the Vice-Chancellor with the previous approval
of the Chancellor and the Ordinances so made *[may] be amended, repealed or added to
at· any· time by the Executive Council in the manner prescribed by the Statutes.
* [ inserted the word 'may' by 1994 (Amd) Act s.21 wef ]
Regulations
27.The authorities of the university may make Regulations consistent with this Act, the
Statutes and the Ordinances for the conduct of their own business and that of the
Committees appointed by them, and not provided for by this Act, the Statutes or the
Ordinances in the manner prescribed by the Statutes.
Annual Report
28. (I} The annual report of the University shall be prepared under the direction of the
Executive Council and shall be submitted to the Court on or after such date as may be
prescribed by theExcerpt shown. Open the full act in Lexace.