The Himalayan University Itanagar ( Arunachal Pradesh) (Amendment ) Act, 2022

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EXTRAORDINARY
PUBLISHED BY AUTHORITYNo. 125, Voi XXIX, Naharlagun, Wednesd ay, April 27,2022. Vaisakha 7, 1944
GOVERNMENT OF ARUNACHAL PRADESHLAW LEGISLATIVEAND JUSTICE DEPARTMENTctvtL SECRETARIAT
ITANAGAR
An
Act
The Visitor,
The Chancellor,
The Vicechancellor,
The Pro-Mce{hancellor,
The Provost,
The Proctoq
The Oean of Faculties,
The Registrar
The Chlef Finance andAccounts Officer, and
Such other officers as may be declarecl by the statutes to be officers of the
University.'
The Arunachal pradesh Gazette
(Saka)
NOTIFICATION
*n,.,1,i.!iYl".,T;1ffi;Jl:rl'ii!ili}fiiii',,i,rn*"udesh Lesis,ativeAssemb,y
assentortir!-6oi!#;ffiffi:i,3[:::lis;::jx]fffl;:,f9"#:,j#grfi"*",.;jfdilI
(Received the assent of the Gove rnot on 2}nd Aprit,2OZ2)
THE HIMALAYAN UN|V-ERS|T.r, ITANAGAR (ARUNACHAL PRADESH)(AMENDMENT)ACT,2022
(ACT NO. 8 OF 2022)
to amend the Himatayan Uniy:r:,11, ltanagar (Arunachat pradesh) Act, 2012
- 
Be ir enacted by tne resisraturJT};ff:i::]esh in the seventy{hird year or theRepublic of lndia as follows : -
Short tifle and commencement : (1) This Act may be called the Himalayan University,Itanagar (Arunachal pradesh) (Amendment)Rct, 2022.
(2) lt sha come into force on the date of its publication in the Otficiat Gazette.
Amendment ot Section 2: ln the Hirnalayan University, ltanagar, Arunachal pradesh,\ct,2012 (Act No. 6 of 2013) (hereinafter refer*0," r. pri*ip]Le"t), in section 2, afterclause (aa), the following shall be ,nserfed_
"(aaa) "Visitor" means the V,srtor of the University,,.
Amendment of Section 1O: ln the pnncipalAct, for the existing entries in clauses (i),(ii), (iil), (iv), (v), (vi), (vii), (viii) and (ix) of section ro, ,rr" rorro*'nglha be subst/ruted_
'1r)
(ir)
(iir)
(iv)
(v)
(vi)
(vii)
(vllD
(ix)
(x)
The ArunachaI Pradesh Extraordinary Gazette, r 27,2022
r section 10, the following section
Onit Panyang, IAS
Commissioner to the
Government of Arunachal Pradesh,
Itanagar.
5
6
4 lnaeftion of Section l0A: ln the Principal Act, afte
(a)
(b)
Directorate o{ Printing
mmr.(Law)-50-4-2022
shall be inserted-
"10A. The Vlsitor : -
(1) (i) "The Governor ofArunachal Pradesh shall b€ the 'yis'fo/ of the University "
(ii) The Visitor shall' when present' preside at the convocatlon of the
University for confening Degrees' Diplomas' Charters and certificates'
(2) Powerof the Msitor: Notwithstanding anything contained in thisAct' the Visitor
shall have the following powers namely: -
To call for any paper or information relating to the affairs of the University;
On the basis ol the information received by the Visitor' if he is satisfied
tt at any orOer, proceeding ordecision taken byany authority ofthe University
L not in confoimity with ihe Act, Regulations or Rutes' he may issue such
directions as he may deem fit in the interest of the University which shall
be binding to all concerned;'
Amendmentof sub'section (4) ofsection 11: ln sub-section (4) of section 11 ofthe Act'
the words, "ln absence ofthe visito/', shallbe inserted in the beginning of the sentence
Savings : Notwithstanding anything contained in this Act' anything done or any action
taken 
-under the provisions of the Pincipal Act prior to this amendment shall be valid
unless revoked or annulled by the State Government'
Published and pdnted by
50+Commr. (Edn.)-50+Co , Naharlagun-2 17 12022-DoP -25O+ Secy. (Law)-

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