The Arunachal Pradesh University of Studies ( Amendment) Act, 2022

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(Received the assent of the Gove rnot on 22nd April, 20221
THEARUNACHAL PRADESH UNIVERSITY OF STUOIES (AMENDMEN TI ACT,2022
The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORIry
No. 123, Vot XXIX, Nahartagun, Wednesday, Aptil 27, 2022, Vaisakha 7. 1944 (Saka)
GOVERNMENTOFAR UNACHAL PRADESHLAW LEGISLATIVE AND JUSTICE DEPARTM ENTCIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 26th Aptit,2O2Z
(ACT NO. 6 OF 2022)
An
Act
to amend the Arunachal pradesh Unive6ity of Studies Act, 2012 (Act No. 9 o, 2Ot2)
,o,,o*t? l' "n""'uo 
by the Legisrarure ofArunachar pradesh in the seventy-third year ofthe Republic of rndia as
Short tifle and commencemt
studies (Amendm entlact,zoz)nt: (i) ThisAct may be called the Arunachal Pradesh University of
(ii) lt shall come into force on the date of its publication in the Officiat Gazette.
Amendment of section 2 ; rn the Arunachar pradesh university of studies Act, 20.12 (Act No. I of2012) (hereinafter referred to as the erinciparnctl, in 
-s-ectioi 
il'"t", "t"r"" 
(41), the folowing shal be
"(42) "Visitof, means the Visitor of the University,,.
Amendment of section 12: rn the principarAct, in section 12, forthe existing entries in crauses (a),(b), (c), (d), and (e), the folowing shall be subsf,tuitua ,_ - -'
"(a) The Visitor,
(b) The Chance ol
(c) TheVice-Chanceflor;
(d) The Registrar
(e) The Finance Officet and
(f) such other officers as may be decrared by the statutes to be officers of the university.,,
lnsertion of Section 12A: ln the PrincipalAct, after section 12, the following section shall be inserted-
"124. The Visitor;
(1 ) (t The Governo( of Arunachal Pradesh sha\\ be the ,Visitor, ot the unNersr\.
(u)TheVisrtorshall,whenpresent,presideattheconvocationottheunivers.tylorconterring
Degrees, Diplomas, Charters and Certificates'
1
2
3
4
2 The Arunachat Pradesh Extraordinary Gazelle, A?tll 27 ,2022
of the visitor: Notwithstanding anything contained in this Act' the Visitor shall have
(2) Power
the following powers namely: -
relating to the affairs ofthe University;
(a) To call for any paper or information
(b) On the basis of the information received bY the Visitor, if he is satisfied that any order'
roceeding or decision taken by any authority of the University is not in conformity with
Rules, he maY issue such directions as he may deem fit in thep
the Act, Regulations or
interest of the University which shall be binding to allconcemed;"
5. Amendment of Section 13 (1) ln the PrincipalAct, in sub-sectlon (1) ol section 13, the words "with
the prior aqProval of the Yislto/' aPPearing in the last Part of the sentence shall be deleted
5. Savings: Notwithstanding anYthing contained in this Act, anything done or any action taken under the
provisions of the PrincipalAct prior to this amendment shall be valid unless revoked or annulled bY the
State Government'
Onit Panyang, IAS
Commissioner to the
Govemment of Arunachal Pradesh'
Itsnagar'
of printing, Nahadagun.-2
1
(tdn..1-

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