The Global University Arunachal Pradesh ( Amendment) Act, 2022

The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 129, Vol. XXIX, Naharlagun, Wednesday, Aptl127,2022, Vaisakha 7, 1944 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITAI\AGAR
NOTIFICATION
The 26th Aptil,2022
No. LaMLegn-11/2022.-The following Act of theArunachal Pradesh LegislativeAssembly
which was passed in the Ninth Session of the Seventh Legislative Assembly and received the
assent ofthe Goyernor ofArunachal Pradesh is hereby publlshed for general information.
(Received the asaent of the Governor on 22nd April,2O22l
THE GLOBAL UNTVERSTTYARUNACHAL PRADESH (AMENDMENT) ACT, 2022
(ACT NO. 12 OF 2022)
An
Act
to amend the Global University Arunachal Pradesh Act,2015 (Act No. I of 2017).
Be it enacted by the Legislature ofArunachal Pradesh in the Seventy-third Year of the
Republic of lndia as follows: -
1. Short title and commencement : (1) This Act may be called the Global University
Arunachal Pradesh (Amendment) Act, 2022.
(2) lt shall come into force on the date of its publication in the Offlcial Gazette,
2. Amendment ot Section ,4: ln the Global University Arunachal Pradesh Act, 2015 (Act
No.9 of2017), ( hereinafter refened to as the PrincipalAct), in section 14, fortheexisting
entries in clauses (a), (b), (c), (d), (e), (0 and (g), the following shall be rnserfsd-
"(a) "The Visitor:
(b) The Chancellor;
(c) Pro-Chancellor;
(d) TheVice-Chancellor;
(e) ThePro-Vice-Chancellor,
(0 The Registrar;
(9) The Finance Officer; and
(h) Such other officers as may be declared by the statutes to be authorities and officers
of the University.'
3. Amendment of Section 15 (1): ln the PrincipalAct, in sub-section (1) ofsection 15,
the words "witl, fhe prior approval of the Visitol' appeating in the last part of the sentence
shall be deleted.
4. Amendment of Section 21: ln the Principal Act, sub-sections (4), (5), (6) and (7) of
section 2'l shall be deleted.
5. Savings: Notwithstanding anything contained in this Act, anything done or any action
taken under the provisions of the Principal Act 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,
Itanagar.
Published and printed by Oirectorate of Printing, Nahadaguft-221/2022-DoP-25G+Secy (Law)-50+
Commr. (Edn)+Commr. (Law)-504-2022.

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