The GLOBAL UNIVERSITY ARUNACHAL PRADESH ACT, 2015

The Arunachal Pradesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AµTHORITY 
No. 362, Vol. XXIV, Naharlagun, Monday, September 18, 2017, Bhadra 27, 1939 (Saka) 
GOVERNMENTOFARUNACHALPRADESH 
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
ARUNACHAL PRADESH CIVIL SECRETARIAT 
ITANAGAR 
,, 
NOTIFICATION 
The 18th September, 2017 
No. Law/Legn-22/2014.- The following Act of the Arunachal Pradesh Legislative Assembly 
which was passed in the Fourth Session of the Sixth Legislative Assembly and received the 
assent of the Governor of Arunachal Pradesh is hereby published for general information. 
· (Received the assent of the Governor on 3rd September, 2017) 
THE GLOBAL UNIVERSITY ARUNACHAL PRADESH ACT, 2015 
(ACT NO. 9 OF 2017) 
An 
Act 
to provide for establishment and incorporation of The Global University, Hol/ongi, Papum 
Pare District in the State of Arunachal Pradesh and matters connected therewith and incidental 
thereto. 
Whereas, with a view to keep pace with the rapid development in all spheres of knowledge 
in the world and the country it is essential to create world level modern research and study 
facilities in the State to provide state of the art educational facilities to the youth at their door 
steps so that they can make out of them human resources compatible to liberalized economic 
andsocial order of the world; 
And whereas, rapid advancement in knowledge and changing requirements of human 
resources makes it essential that a resourceful and quick and responsive system of educational 
research and development be created which can work with entrepreneurial zeal under an essential 
regulatory set-up and such a system can be created by allowing the private institutions engaged 
in higher education having sufficient resources and experience to establish universities and by 
incorporating such universities with such regulatory provisions as ensure efficient working of 
such institutions; 
And whereas, the THE SWASTIK EDUCATIONAL TRUST, New Delhi, a Non-Profit 
organization registered under Indian Trust Act having its registered office at New Delhi 
is engaged in the field of education for which are imparting education in the various 
disciplines; 
And whereas, if the said The Swastik Educational Trust is allowed to run the University, 
it would contribute a long in the academic development of the people of the State; 
And whereas, it is necessary to pass Bill by State Legislature for establishment of the 
aforesaid university and the matters connected therewith and incidental thereto; 
.. Now, therefore, be it enacted by the Arunachal Pradesh State Legislature in the Sixty­ 
Sixth Year of the Republic of India, as follows : 
CHAPTER-1 
Preliminary 
1. Short title and commencement : 
(1) This Act may be called "The Global University", Arunachal Pradesh Act, 2015. 
(2) It shall come in to force on such date as the State Government may by notification in 
the Official Gazette, appoints. 

2 Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
2. Definitions : 
In this Act, unless the context otherwise requires : 
(1) "Academic Council" means the Academic Council of the University; 
(2) "Act" means The Global University, Arunachal Pradesh Act, 2015; 
(3) "Affiliated College" means a college or an institution which is affiliated to the University; 
(4) "AIU" means Association of Indian Universities; 
(5) "Annual Report" means the Annual report of the university as referred to in section 45 of 
the Act; , 
(6) "Board of Governors" means the Board of Governors of the university constituted under 
section 23 of the Act; 
(7) "Board of Management" means the Board of Management of the university as constituted 
under section 24 of the Act; 
(8) "Chancellor" means the Chancellor of the university appointed under section 15 of the 
Act; 
(9) "Constituent College" means a college or an institution maintained by the university; 
(10) "DCI" means Dental Council of India; 
(11) "DEC" means Distance Education Council; 
(12) "Development Fund" means the development fund of the University established under 
section 4 7 or the Act; 
(13) "Distance Education System" means the system of imparting education through any 
means of information technology and communication such as multimedia, broadcasting, 
telecasting, online over internet, other interactive methods, e-mail, internet, computer, 
interactive talk back e-learning, correspondence course, seminar, contact Programmes 
or a combination of any two or more of such means; 
(14) "Endowment fund" means the endowment fund of the University established under section 
43 of the Act; · 
(15) "Employee" means employee appointed by the University; and includes teachers and 
other staff of the University or of a constituent college; 
(16) "Faculty" means the faculty of the university; 
(17) "Finance Officer'' means the Finance Officer of the university appointed under section 
19 of the Act; 
(18) "General fund" means general fund of the University established under section 44 of the 
Act; 
(19) "INC" means the Indian Nursing Council; 
(20) "Internship" means on-job training, apprenticeship, or a professional training of students 
with academic studies; 
(21) "Internship Campus" means a center established, maintained or recognized by the 
· University for the purpose of Internship & Training or for rendering any other assistance 
including conducting contact classes and administering examinations required by the 
Students; 
(22) "MCI" means the Medical Council of India; 
(23) "NCTE" means the National Council for Teacher Education; 
(24) "ICAR" means the Indian Council of Council Agriculture Research, a society registered 
under the Societies Registration Act, 1860 (Central Act No. 21 of 1956); 
(25) "Official Gazette" means the Gazette of Arunachal Pradesh; 
(26) "Off-Campus" means a Campus of a University established by it outside the main 
campus (within or outside the state) operated and maintained as its constituent unit, 
having the university's complement of facilities, faculty and staff; 
(27) "Off-Shore Campus" means a Campus of a University established by it outside the 
country, operated and maintained as its constituent unit, having the university's 
complement of facilities, faculty and staff; 
(28) "PCI" means Pharmacy Council of India; 
(29) "Prescribed" means prescribed by the statutes and the rules made under this Act; 
(30) "Principal" in the relation to a constituent college, means the Head of the constituent 
college and includes where there is no Principal, the Vice- Principal or any other person 
for the time being as appointed to act as Principal; 
(31) "Regional Centre" means a center established or maintained by the university for the 
purpose of coordinating and supervising the work of Study Centers in any region and for 
performing such other functions as may be conferred on such center by the Board of 
Management; 
(32) "Registrar" means the Registrar of the University appointed under 18 of the Act; 
(33) "Rules & Regulations" means the Rule & Regulations of the university; 

Arunachal Pradesh Extraordinary Gazette September 18 , 2017 3 
(34) "Sponsor" means The Swastik Educational Trust, New Delhi; 
(35) "Sponsoring Body" means and include all such institutions and agencies that are going 
to promote, help & support (incorporated, un-incorporated or individuals) under a formal 
legal arrangement to the upcoming or existing university in any matter (i.e. financing, 
managing or extending help in any other way) to promote cause and objectives of an 
upcoming or existing university; 
(36) "State" means the State of Arunachal Pradesh; 
(37) "State Government" means the State Government of Arunachal Pradesh ; 
(38) "Statutes" means the Statutes of the University; 
(39) "Study Centre" means a center established, maintained or recognized by the University 
for the purpose of advising, counseling or for rendering any other assistance including 
training, conducting contact classes and administering examinations required by the 
Students: 
(40) "Teachers" means a professor, Associate Professor, Assistance Professor/Lecturer or 
such other person as may be appointed for imparting instruction or conducting research 
in the University or in a constituent college or institution and includes the Principal of a 
constituent college or institution, in conformity with the norms prescribed by the University 
Grants Commission; 
(41) "UGC" means the University Grants Commission established under the University Grants 
Commission Act, 1956; 
(42) "University" means the Global University, established under this Act, within the meaning 
of University Grants Commission Act, 1956; 
( 43) "Vice-Chancellor" means the Vice-Chancellor of the University appointed under section 
16 of the Act; 
(44) "Visitor" means the Visitor of the University referred to in section 21 of the Act. 
CHAPTER-2 
The University and its Objectives 
3. Proposal for the Establishment of the University : 
(1) The Sponsor shall have the right to establish the University in accordance with the 
provision of this Act; 
(2) The application containing the proposal to establish the University shall be made to 
the State Government by the Sponsor; 
(3) The proposal contains the following particulars, namely; 
(a) The objects of the University along with the detail of the Sponsor; 
(b) The extent and status of the University and the availability of land; 
(c) The nature and type of programmes of study and research to be undertaken in 
the University during a period of the next five years; 
(d) The nature of faculties, courses of study and research proposed to be started; 
(e) The campus development such as building, equipment and structural amenities; 
(f) The phased outlays of capital expenditure for a period of the next five years; 
(g) The item-wise recurring expenditure, sources of finance and estimated expenditure 
for each student; 
(h) The scheme for mobilizing resources and the cost of capital thereto and the 
manner of repayments to each source; 
(i) The scheme of generation of funds internally through the recovery of fee from 
students, revenues anticipated from consultancy and other activities relating to 
the objects of the University and other anticipated incomes; · 
U) The detail of expenditure on unit cost, the extent of concessions or rebates in fee, 
free ship and scholarship for students belonging to economically weaker sections 
and the fee structure indicating varying rate of fee, if any, that would be levied on 
non- resident Indians and students of other nationalities; 
(k) The history & credentials of the sponsor including years of experience and expertise 
in the concerned discipline at the command of the sponsor as well as the financial 
resources; 
(I) The years of experiences and expertise in the concerned discipline at the command 
of the Sponsor as well as the financial resources; 
(m) The system for selection of students to the course of study at the University; 
(n) Status of fulfillment of such other conditions as may be required by the State 
Government to be fulfilled before the establishment of the University; 
(6) Change in Member of the Sponsoring Body shall be made with prior approval of 
the Visitor. 

4 Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
4. Establishment of University : 
(1) Where the State Government, after such inquiry as it may deem necessary, is satisfied 
that the Sponsor has fulfilled the conditions specified in sub-section (2) of section 3; 
it may initiate proceedings of notification of University; 
(2) The State Government may by notification in the Official Gazette accord sanction for 
establishment of the University and direct Sponsor to establish the complete endowment 
fund within six months of notification; 
(3) The headquarters of University shall be in Holongi, Arunachal Pradesh and it will 
operate ordinarily within the boundary of the State concerned. It may have campuses 
or Regional Centers, Study Centers anywhere in India and aboard with approval of the 
Board of Governors; after five years of its coming into existence as per guideline of the 
UGC Act, 1956; and as per section 8(1) of Act; 
(4) The Chancellor, the Vice-Chancellor, member of the Board of Governors, members of 
the Board of Management and the Academic Council for the time being holding office 
as such in the University so established, shall constitute a body corporate and can 
sue and be sued in the name.of the University; 
(5) The university will have a minimum of 50 acres of land; 
(6) On the establishment of the University under sub-section (2), the land and other movable 
and immovable properties acquired, created, arranged or built by the University for the 
purpose of the University in the State of Arunachal Pradesh shall vest in the University 
with the consent of land owner; 
(7) The land, building and other properties acquired for the University shall not be used for 
any purpose, other than that for which the same is acquired; 
5. Condition for the establishment of the university : 
The university shall comply with the direction and guidelines issued by the State Government 
of Arunachal Pradesh in this regard for the time being enforce; it shall start academic 
activities after creation of minimum infrastructure facilities, required. 
6. Starting of the University: 
The university shall come into existence on the date of appointment day in term of sub­ 
section (2) of Section 1 and subject to such terms and conditions as may be stipulated by 
the state government by notification published in the official Gazette under this section. 
7. University not to be entitled to financial assistance: 
The University shall be self-financing and shall not make a demand to any grant-in-aid or 
any other financial assistance from the State Government. 
8. Constituent Colleges and Affiliated Colleges : 
The University shall not have constituent colleges, affiliating colleges, off-shore-campus, 
study center, etc beyond the territorial jurisdiction of the state; shall maintained as per the 
provisions of UGC (Establishment of and maintenance of standards in Private University) 
Regulations, 2003; conditions issued by the concerned Statutory Bodies, UGC and State 
Govt. from time to time. 
9. Objects of the University; 
The objectives for which the university is established are as follows : 
(i) to provide for instruction in the disciplines specified but not limited in Schedule and to 
make provisions for research and for the advancement and dissemination of knowledge; 
(ii) . to grant, subject to such conditions as the University may determine, diplomas or 
-certificate, and confer degrees or other academic distinctions on the basis of 
examinations, evaluation to any other method of testing on persons, and to withdraw 
any such diplomas, certificates, degrees or other academic distinctions for good and 
sufficient cause ; 
(iii) to organize and to undertake extra-mural studies and extension service; 
(iv) to confer honorary degrees or other distinctions in the manner prescribed; 
(v) to provide instruction, including correspondence and such other courses, as it may 
determine; 
(vi) to institute Professorships, Readerships, Lectureships and other teaching or academic 
posts required by the University and to make appointment thereto; 
(vii) to create administrative, academically and other posts and to make appointments 
thereto; 
(viii) to appoint persons working in any other university or organization having specific 
knowledge permanently or for a specified period; 
(ix) to co-operate, collaborate or associate with any other university or authority or institution 
in such manner and for such purpose as the University may determine; 
: 

Arunachal Pradesh Extraordinary Gazette September 18 , 2017 5 
:;; 
(x) to establish study centers and maintain schools, institutions and such centers, 
specialized laboratories or other units for research and instructions as are in the 
opinion of the University, necessary for the furtherance of its object; 
(xi) to institute and award fellowships, scholarships, studentships, medals and prizes; 
(xii) to establish and maintain hostels for students of the University; 
(xiii) to make provisions for research and consultancy, and for that purpose to enter into 
such arrangements with other institutions or bodies as the University may deem 
necessary; 
(xiv) to determine standards for admission into the University, which may include 
examination, evaluation or any other method of testing; 
(xv) to demand and receive payment of fees and other charges; 
(xvi) to supervise the residences of the students of the University and to make 
arrangements for the promotion of their health and general welfare; 
(xvii) to make special arrangements in respect of women students as the University may 
consider desirable; 
(xviii) to regulate and enforce discipline among the employees and students of the University 
and take such disciplinary measures in this regard as may be deemed necessary by 
the University; 
(xix) to make arrangements for promoting the health and general welfare of the employees 
of the University; 
(xx) to receive donations and acquire, hold, manage and dispose of any movable or 
immovable property; 
(xxi) to borrow money with the approval of the Sponsoring Body for the purposes of the 
University; 
(xxii) to mortgage or hypothecate the property of the University with the approval of Board 
of Governors ; 
(xxiii) to establish examination centers; Counseling centers; information centers; 
(xxiv) to set up off campus centre or information centers within the state of Arunachal 
Pradesh and/or any part of India and Abroad; and as per Section 8(1 ); 
(xxv) to do all such other acts and things as may be necessary, incidental or conducive to 
the attainment of all or any of the objects of the University; 
(xxvi) to establish a campus at Holongi in the State of Arunachal Pradesh and to have 
affiliated institutions, colleges, and approved study centers, Academic Centers, off 
Campus program Centers/Institutions and to establish Regional Campus(s) at 
different places in India and other countries; and as per Section 8(1 ); 
(xxvii) to create higher levels of intellectual abilities; 
(xxviii) to establish state of the art facilities for education, training and research; 
(xxix) to offer programs through multi module form of education; 
(xxx) to institute degrees, diplomas, certificate and other academic distinctions on the 
basis of examination, or any other mode of evaluation ad assessment as laid down 
by the academic council; 
(xxxi) to ensure that the standard of the degrees, diplomas, certificates and other academic 
distinctions of high standard; · 
(xxxii) to offer continuing distance education both formal and I or informal. 
(xxxiii) to confer honorary degrees and other academic distinctions in the manner laid 
down in the statutes; 
(xxxiv) to encourage and promote research activities and set up independent research 
institutions for pure and applied research, and institute awards and fellowship at 
institutions other than the University for undertaking research; 
(xxxv) to affiliate or collaborate with any other college or university, research institution, 
industry association, professional association or any other organization, in India or 
overseas, or conceptualize, design and develop specific educational and research 
programs, training programs and exchange programs for students, faculty members 
and other; 

6' Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
(xxxvi) to recognize the various courses and programs offered by the individuals, institutions, 
and organizations in various streams of education offered in the multi mode .t methodology of teaching; 
(xxxvii) to undertake surveys, studies and consultancy for any organization in India of 
overseas; 
(xxxviii) to undertake programs of the training and development of faculty members of the 
University and other institutions in India or overseas; 
(xxxix) to undertake collaborative research with any organization in India or overseas, and 
undertake commercialization of technologies; 
(xxxx) to develop, register and license all forms of intellectual property rights, including, 
interalia, trademarks, copyrights, know-how and patents etc; 
(xxxxi) to conceptualize, design, develop and commercialize various products, equipment 
and machinery as part of the research and development activity; 
(xxxxii) to provide "Education For All" which includes Formal modes of instruction keeping 
in view the literacy and the educational needs of deprived sections of the society by 
establishing informal educational centers in and outside the state of Arunachal 
Pradesh, to achieve cent percent literacy and education; 
(xxxxiii) to bring higher education within the reach of Majority of the youth aspiring higher 
qualification and/or research by a network of formal institutions such as regional 
campuses, off-campus programme centers and academic centers throughout the 
country in accomplishment of the prime objective "Desired Education For All"; and 
as per Section 8( 1) of Act; 
(xxxxiv) to encourage sports, cultural, extracurricular and co-curricular activities for students 
and staff; 
(xxxxv) to do things necessary or expedient to promote the above objectives; 
(xxxxvi) to pursue any other objective as may be approved by the Board.; 
10. Powers of the University: 
(1) The University shall have the following powers, namely:- 
(a) To establish, maintain and rules determined by the University from time to time in 
the manner laid down by the Statutes; 
(b) To carry out all such other activities as may be necessary or feasible in furtherance 
of the object of the University; 
(c) To confer degrees, diplomas, charters, certificates or other academic distinctions 
etc. in accordance with the Statutes, UGC, Statutory Bodies, etc; 
(d) To institute and award fellowship, scholarship and prizes etc. in accordance with 
the Statutes; 
(e) To launch any academic and research programmes & courses, discipline of 
education which deemed suitable for meeting the object clause 7 of the University; 
(f) To determine, demand and receive fees, bills, invoices and collect charges to fulfill 
the objects of University, as the case may be; 
(g) To make provision for extracurricular activities and trainings for students and 
employees; 
(h) To appoint the faculties, teachers, officers and employees of the University or a 
Constituent college, Affiliated college located within the territorial jurisdiction; 
(i) To receive donations and gifts of any kind to acquire, hold, manage, maintain, 
lease, mortgage and dispose of any movable and immovable property, including 
trust and endowment properties for the purpose of University or a Constituent 
College with consent of land owner; · 
U) To establish and maintain halls and to recognize places of residence for students, 
officers, teachers and employees of the University or a constituent for students 
of the University or a constituent college or any other at the main campus and 
other campuses within the territorial jurisdiction; 
(k) To supervise and control the residence, and to regulate the discipline among the 
students and all categories of employees and to lay down the conditions of service 
of such employees, include their Code of Conduct; 
(I) To create, academic, administrative and support staff and other necessary posts; 
(m) To co-operate and collaborate with other Universities and institutions in such a 
manner and for such purposes as the University may determine form time to 
time; 

Arunachal Pradesh Extraordinary Gazette September 18 , 2017 7 
To offer regular, distance learning, continuing education, industry integrated, 
collaborative industry based education programmes and the manner in which 
such Programmes are offered by the University; 
To organize and conduct refresher courses, orientation courses, workshops, 
seminars and other Programmes for students, industry executives, teachers, 
developers of courseware, evaluators and other academic staff; 
To determine standards of admission to the University & Constituent Colleges, 
with the approval of Academic Council; 
To make special provisions for students belonging to the state of Arunachal Pradesh 
for admission in course of the University or in a constituent college, affiliated 
college, regional centre, campus or study centre; 
To come all such other acts or thing whether incidental to the powers aforesaid or 
not, as may be necessary to further the objects of the University; 
To prescribe such courses of Bachelor, Masters, Doctorate and Research Degrees 
and such other Degrees, Diplomas, Charters, Certificates; 
To provide for the preparation of instructional materials including films, cassettes, 
tapes, video cassettes, CD, VCD and other software; 
To recognize examinations or period of study (whether in full or part) of other 
Universities, institutions or other places of learning as equivalent to examinations 
or period of study in the University and to withdraw such recognition at any time; 
To create industry academia partnership by inviting Industry in the University 
Campus and other University centres for mutual benefit; 
To raise, collect, subscribe and borrow with the approval of the Board of 
Management whether on the security or the property of the University, money for 
the purpose of the University; 
To enter in to, carry out, vary or cancel contracts ; 
To create, amend and cancel the rules and regulations to fulfill the objects of the 
University; 
To do all such acts or things whether incidental to the powers aforesaid or not, as 
may be necessary to further the object of the University; 
(aa) To carry out all such other activities as may be necessary or feasible in furtherance 
of the object of the University; 
(bb) To do all things necessary or expedient to exercise the above powers; 
11. University for all classes, castes creed, religion, region, languages and gender 
'and provisions for the students of Arunachal Pradesh : 
The University shall be open to all irrespective of class, caste, creed, religion, region, 
language or gender; 
Provide that nothing in this section shall be deemed to prevent the University from 
making special provisions for admissions to students of the State and socially and 
economically weaker section of the society, especially for the state of Arunachal Pradesh. 
12. National and International Accreditation : 
(1) The University will seek accreditation from respective national and international 
accreditation bodies ; 
(2) The University shall obtain prior permission/approval from National Accreditation bodies 
like NCTE, BCI, AICTE, ICAR, etc before commencing any course required permission 
or recognition from concerned bodies, if required by any law for the time being in 
force, shall be obtained ; 
(3) As regards other Programmes on technical education the relevant laws, rules, 
regulations etc. in the matter of obtaining approval/ recognition or maintain standards 
shall apply to the University ; 
13. Places of Campuses : 
(1) The Campus of University shall be at any place in Holongi, Papum Pare District and 
ordinarily within the state of Arunachal Pradesh and it may have Campuses, Regional 
Centres, Study Centres anywhere in India & Abroad; and in accordance with the UGC 
(Establishment of and maintenance of standards in Private University) Regulations, 
2003; conditions issued by the concerned Statutory Bodies, UGC and State Govt. 
from time to time; after five years of its coming into existence as per guideline of the 
UGCAct 1956. 
(2) The Chancellor, the Vice-Chancellor, members of the board of Governors, Members 
of the Board of Management and the academic council for the time being holding 
offices as such in the university so established, shall constitute a body corporate and 
can sue and be sued in the name of University; 
(3) The Board of Governors will decide the usage of land, building and other properties 
acquired by the university, which is for the benefits of university. 
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8 Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
CHAPTER-3 
Officers of the University 
14. Officers of the University 
The following shall be the officers of the University namely:- 
(a) The Chancellor 
(b) Pro Chancellor 
(c) The Vice-Chancellor 
(d) Pro Vice-Chancellor 
(e) The Registrar 
(f) The Finance Officer, and 
(g) Such other officers as may be declared by the statues to be officers of the University. 
15. The Chancellor : 
(1) A person of eminence shall be appointed by Sponsoring Body as Chancellor of the 
University with the prior approval of the Visitor; 
(2) The Chancellor so appointed shall hold the office for a period of five years; 
(3) The Chancellor shall be the head of the University; 
(4) The Chancellor shall preside at the meeting of the Board of Governors and shall, when 
the Visitor is not present, preside at the convocation of the University for Conferring 
Degrees, Diplomas, Charters, Designations or Certificates; 
(5) The Chancellor shall have the following powers, namely:­ 
(a) To call for any information or record; 
(b) To appoint the Vice-Chancellor; 
(c) To remove the Vice-Chancellor; 
( d) Such other powers may be conferred on him by this Act or the Statutes made 
there under; 
16. The Vice-Chancellor : 
( 1) The Vice-Chancellor shall be appointed on such terms and conditions as may be 
prescribed by the Statutes for a term of three years by the Chancellor; 
(2) The Vice-Chancellor shall be appointed by the Sponsoring Body from a panel of three 
persons recommended by the Board of Governors and shall hold office for a term of 
three years; 
(3) The Vice-Chancellor shall be the Principal executive and academic officer of the 
University and shall exercise general supervision and control over the affairs of the 
- University and give effect to decision of the authorities of the University; 
(4) If in the opinion of the Vice-Chancellor it is necessary to take immediate action on any 
matter for which powers are conferred on any other authority by or under this Act, he 
may take such action as he deems necessary and shall at the earliest opportunity 
thereafter report his action to such officers/ authority as would have in the ordinary 
course dealt with the matter; 
Provided that if in the opinion of the concerned authority such action should 
not have been taken by the Vice-Chancellor, then such case shall be referred to 
Chancellor, whose decision thereon shall be final; 
Provided further that where any such action taken by the Vice-Chancellor 
affects any person in the service of the University, such person shall be entitled to 
prefer, within three months from the date on which such action is communicated to 
him/ her, an appeal to the Board of Governors and the Board of Governors may confirm 
or modify or reverse the ~ction taken by the Vice-Chancellor; 
(5) If in the opinion of the Vice-Chancellor any decision of any authority of the University 
is outside the powers conferred by this Act, Statutes or is likely to be prejudicial to the 
interest of the University he shall request the concerned authority to revise its decision 
within seven days from the date of decision and in case the authority refuse to revise 
such decision wholly or partly or fails to take any decision within seven days, then 
such matter shall be referred to the Chancellor and his decision thereon shall be final; 
(6) The Vice-Chancellor shall exercise such other powers and perform such duties as 
may be laid down by the Acts and Statutes or the rule'; 
(7) The Vice-Chancellor shall preside at the convocation of University in the absence of 
both, the Visitor and the Chancellor, for conferring Degrees, Diplomas, Charters, 
Designation or Certificates; 

Arunachal Pradesh Extraordinary Gazette September 18 , 2017 9 
(8) The Chancellor is empowered to remove the Vice-Chancellor after due enquiry with 
the approval of Visitor. It will be open to the Chancellor to suspend the Vice-Chancellor 
during enquiry depending upon the seriousness of the charges as may deem fit and 
proper. 
17. Deans of Faculties: 
Deans of faculties shall be appointed by the Vice-Chancellor in such a manner and shall 
exercise such powers and perform such duties as may be prescribed by Statutes; 
18. The Registrar: 
( 1) The appointment of the registrar shall be made in such manner as may be prescribed 
by the Statutes ; 
(2) All contracts shall be signed and all documents and records shall be authenticated by 
the Registrar on behalf of the University; 
(3) The Registrar shall exercise such other powers and perform other duties as may be 
prescribed or may be required from time to time, by the Board of Governors; 
(4) The Registrar shall be responsible for the due custody of the records and the common 
seal of the University and shall be bound to place before the Chancellor, the Vice­ 
Chancellor or any other authority all such information and documents as may be 
necessary for transaction of their business; 
(5) The Registrar shall exercise such powers and perform such duties as may be prescribed 
by the Statutes; 
(6) The Vice-Chancellors is empowered to remove the Registrar after due enquiry. It will 
be open to the Vice-Chancellor to suspend the Vice-Chancellor during enquiry 
depending upon the seriousness of the charges as he may deem fit. 
19. The Finance Officer : 
(1) The appointment of the Finance Officer shall be made in such manner as may be 
prescribed by the Statutes; 
(2) The Finance Officer shall exercise such other powers and perform such other duties 
as may be prescribed by the University or may be required from time to time by the 
Board of Governors; 
(3) The Vice-Chancellor is empowered to remove the Finance Officer after due enquiry. It 
will be open to the Vice-Chancellor to suspend the Finance Officer during enquiry 
depending upon the seriousness of the charges as he may deem fit. 
20. Other Officers: 
The manner of appointment, terms and conditions of service and powers and duties of the 
other officers of the University shall be such as may be prescribed by the Statutes, Rules 
· and Regulations. However, Direct and indirect employment opportunities will be generated 
in the state with the establishment of the university. For example, the presence of well­ 
developed center such a large number of people would lead to creation of Administrative 
jobs, courier, travel and residential services, in and around the campus; 
We propose employment generation in the following manner too - 
(A) IV grade employees 
(B) Ill grade employees 
(C) II grade employees 
(D) Faculty Staff 
50 % reservation for local people 
40% reservation for local people 
20% reservation for local people 
Open at international level 
CHAPTER-4 
Authorities of the University 
21. The Visitor: University : 
(1) The His Excellency Governor of Arunachal Pradesh will be the Visitor of the University. 
(2) The Visitor shall, when present, preside at the convocation of the University for conferring 
Degrees, Diplomas, Charters and Certificates. 
(3) The visitor shall have the following powers, namely:- 
(a) To call for any paper or information relating to the affairs of the University; 
(b) On the basis of the information received by the Visitor, if he is satisfied that any 
order, proceeding or decision taken by any authority of the University is not in 
conformity with the Act, Regulations, or Rules, he may issue such directions as 
he may deemed fit in the interest of the University and which will be binding to all 
concerned; 
(4) The Chancellor shall be removed by the Visitor on charges of grave misbehavior, mis­ 
appropriation of University Fund, moral turpitude, etc. 

10 Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
(5) The Visitor shall approve the appointment of Chancellor from panel of three nominees. 
(6) The Visitor shall approve the Statute, rules, and ordinances as and when there is a 
change. 
(7) The Chancellor approved by the sponsoring Body will be approved by the Visitor for a 
year. Thereafter, the selection of the Chancellor will be from the panel of three proposed 
name. 
22. Authorities of the University: 
(1) The following shall be the authorities of the University namely:­ 
(a) The Board of Governors; 
(b) The Board of Management; 
(c) The Academic Council; 
(d) The Finance Committee; and 
( e) Such other authorities as may be declared by the Statutes to be the authorities 
of the University. 
23. The Board of Governors and its powers : 
( 1) The Board of Governors shall consist of the following Members : - 
(a) The Chancellor; 
(b) The Vice-Chancellor; 
(c) Three persons nominated by the Sponsor; 
(d) Development Commissioner of Finance (DCF), GoAP or His Nominee shall be 
the Member of BoGs; 
(e) One educationist of repute to be nominated by the State Government; 
(f) One educationist of repute to be nominated by the Sponsor; 
(2) The Chancellor shall be the Chairman of the Board of Governors. 
(3) In the absence of Chancellor the Vice-Chancellor shall be the Chairman of the Board 
of Governors; 
( 4) The Registrar shall be an ex- officio Secretary of the Board of Governors; 
(5) In the absence of Registrar, one existing member nominated by the Board of Governor, 
will work temporarily as Secretary of the Board of Governors; 
(6) The Board of Governors shall be the supreme authority and principal governing body of 
the University and shall have the following powers, namely:- 
(a) To appoint the statutory Auditors of the University; 
(b) To lay down policies to be pursued by the University; 
(c) To review decisions of the other authorities of the University if they are not in 
conformity with the provision of this Act, or the Statutes or the rules; 
(d) To approve the budget and annual report of the University; 
(e) To make new or additional Statutes and rules or amend or repeal the earlier 
Statutes and rules; 
(f) To make decision about voluntary windings up of the University; 
(g) To approve proposals for submission to the State Government; 
(h) To approve additional power and modify the existing power of Board of 
Management, Academic Council, Finance Committee, Other Authorities and 
ot her Committees; 
(i) To take such decision and steps as are found desirable for effectively carrying out 
the objects of the University. 
(7) The Board of Governors, shall, meet at least twice in a calendar year at such time and 
place as the Chancellor thinks fit. 
24. The Board of Management : 
( 1) The Board of Management shall consist of the following riamely : 
(a) The Vice-Chancellor; 
(b) The Registrar; 
(c) Four persons nominated by the Sponsor; 
( d) Two Deans of the faculties as nominated by the Chancellor; 
(e) One State Government representation either Secretary Education or Director 
Higher & Technical Education; 
(f) One Management Representative nominated by Sponsor; 
(g) One Women nominated by the Chancellor. 

Arunachal Pradesh Extraordinary Gazette September 18 , 2017 11 
(2) The Vice-Chancellor shall be the Chairperson of the Board of Management and the 
Registrar shall be the Secretary of the Board of Management; 
Provided in the absence of Vice-Chancellor, the management representative 
nominated by the sponsor will work temporarily as the Chairman of Board of the 
Management; 
Provided further in absence of Registrar, one existing member nominated by 
Board of Management, will work temporarily as the Secretary of the Board· of 
Management; 
(3) The Board of Management shall have following power namely: 
(a) To establish maintain and recognize regional centres, campuses, study centres, 
off-campuses, off-shore campuses; 
(b) To launch any academic research programme and courses, discipline of education 
which deemed suitable for meeting the object of University; 
(c) To create and amend rules and regulations of the University to fulfill the objects 
of the University; 
( d) To determine, demand and receive fees, bills, invoices and collect charges; 
(e) To make provisions of extra-curricular activities for students and employees; 
(f) The Operation of endowment fund, general fund and development fund; 
(g) To appoint faculties, teachers, officers and employees of the University or a 
constituent college, regional centre, study centre or a campus, establish, maintain, 
recognize such regional centre, study centre and campuses, off-campuses, off- . 
shore campuses located in India and Abroad; and as per Section 8(1 ); 
(h) To receive donation and gifts of any kind and to acquire, hold, manage, maintain, 
lease, mortgage and dispose of any movable or immovable property, including 
· trust and endowment properties for the purpose of University or a constituent 
college, or a Regional Centre, or a study Centre with the consent of land owner; 
(i) To create academic, administrative, and support staff and any other post; 
U) To Co-operate and collaborate with other Universities, Institutions in such a manner 
and for such purpose as university may determine from time to time; 
(k) To offer regular, industry integrated, distance education and continuing education 
programmes; 
(I) To organize and conduct refresher courses, orientation courses, workshops, 
seminars and other programmes, for industry executives, developers of 
courseware, evaluator and other academic staff; 
(m) To determine standards of admission to the various programmes with the approval 
of academic council; 
(n) To make special provisions for students belonging to the state of Arunachal 
Pradesh or other states for admission in any course of the University or in a 
constituent college, affiliated college, off-campus centre, off-shore campus, 
regional centre or study centre; and as per Section 8(1 ); 
(o) To Prescribe such course for Bachelor Degree, Master's Degree, Doctor of 
Philosophy, Doctor of Science and Research and such other degrees, diplomas, 
etc.; 
(p) To provide for the preparation of instructional material, reference books, study 
material, including films, cassettes, tapes, video cassettes, CD, VCD, DVD and 
other Software; 
( q) To create Industry Academia partnership by inviting industry in-campus and other 
university centres for mutual benefits ; 
(r) To raise, collect, subscribe and borrow whether on the security of the property of 
the University, money for the purpose of the University; 
(s) To enter into, carry out, vary or cancel contracts; 
(t) To do all such acts or things as direct by Board of Governors; 
(u) To do all things necessary or expedient the above powers; 
(v) The other powers and functions of the Board of Management shall be such as 
may be prescribed by the Statutes ; 
(w) The quorum for meeting of the Board of management shall be 8 (Eight) including 
Chairperson; State Govt. representative presence in the meeting shall be 
mandatory. 

12 Arunachal Pradesh Extraordinary Gazette September 18 , 2017 
25. The Academic Council : 
· ( 1) The Academic Council shall consist of the: - 
(a) The Vice-Chancellor as Chairman; 
(b) The Registrar as Secretary; 
(c) Such other members as may be prescribed in the Statues (like Dean, HOD, 
Professors); 
(2) The Academic Council shall be the Principal academic body of the University and 
shall, subject to the provision of this Act, the Statutes and the rules, co-ordinate and 
exercise general supervision over the academic policies of the University; 
26. The Finance Committee : 
(1) The Finance Committee shall consist of:­ 
(a) The Vice-Chancellor as Chairman; 
(b) The Registrar as Secretary; 
(c) The Finance Officer as Member; 
( d) Nominee from Finance Deptt., GoAP (not below the rank of Deputy Secretary) ; 
(e) Such other members as may be recommended by Sponsor; 
(2) The Finance Committee shall be the principal financial body of the University to take 
care of financial matters and. shall, subject to the provision of this Act, Rules and 
Statutes, Coordinate and exercise general supervision over the financial matters of 
the University; 
27. Other Authorities : 
The constitution, powers and functions of the other authorities of the University shall be 
such as may be prescribed by the Statutes; 
28. Proceedings not invalidated on account of Vacancy : 
No Act or proceeding or any authority of the University shall be invalid merely reason of the 
existence of any vacancy or defect the constitution of the authority; 
CHAPTER-5 
Statutes and Rules 
29. Statutes: 
Subject to the provision of this Act, the statutes may provide for any matter relating to the 
University and staff, as given below:- 
(a) The constitution, powers and functions of the authorities and other bodies of the 
University as specified in the Act a

Excerpt shown. Open the full act in Lexace.

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