The Indira Gandhi Technological and Medical Sciences Unversity ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 122, Vol. XXIX, Naharlagun, Wednesday, Apttl 27, 2022, Vaisakha 7, 1944 (Saka)
GOVEfi NMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIViL SECRETARIAT
ITANAGAR
NOTIFICATION
the 26th Aptil,2022
No. Law/Legn-4/2022.-The following Act of the Arunachal Pradesh Legislative Assembly which was
passed in the Ninth Session of the Seventh Legislative Assembly and received the assent of the Governor of
Arunachal Pradesh is hereby published for general information.
(Received the assent of the Govetnot on 22nd Aptil,2o22l
THE INDIRA GANDHI TECHNOLOGICAL AND MEDICAL SCIENCES
uNrvERsrw (AMENDMENT)ACT, 2022
(ACT NO. 5 OF 2022)
An
Act
to amend the Indira Gandhi Technolog;ca,rTrrrff;", Sciences University Act, 2012
Be it enacted by the Legislature ofArunachal Pradesh in the Seventy-third Year ofthe Republic of lndia
as follows :-
1. Short title and commencement : (i) This Act may be called the lndira Gandhi Technoiogical and
Medical Sciences University (Amendment)Act, 2022.
(ii) lt shall come into force on the date of it's publication in the Official Gazette.
2. Amendment of Section 2: ln the lndira Gandhi Technological and Medical Sciences University Act,
2012 (Act No. 6 of2012) (hereinafter refened to as PrincipalAct), in section 2, after clause (q) the following
shall be irserfed :-
"(r) 'Visitof' means the Visitor of the University".
3. lnsertion of Section 6 (A) : ln the PrincipalAct after section 6 the following section shall be lnserfed:-
'' 6A. The Visitor
(1) (i) The Governor ofArunachal Pradesh shallbe the'W.s,tolof the University.
(ii) The Visitor shall, when present, preside at the convocation of the University for conferring
Degrees, Diplomas, Charters and Certificates.
(2) Power of the Visitor: Notwithstanding anything contained in thisAct, the Visrtor shall have the
following powers namely: -
(a) To callfor 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 deem fit in the
interest of the University which shall be binding to all concerned;"
2 The Arunachal Pradesh Extraordinary Gazette, Aprll 27, 2Q22
4. Amendmont of section 14: ln the PrincipalAct, for the existing entries in clauses (a), (b), (c), (d), (e),
(f), and (g) of section 14, the following shall be substituted :-
"(a) The Visitor
(b) The Chancellor
(c) The Pro-Chancellor
(d) TheVice-Chancellor
(e) The Registrar
(0 The Dean of the different Faculties
(g) The Directors of lnstitutes
(h) Such other persons as may be prescribed to be the officers ofthe University "
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,
lEnagar.
Published and Printed by Directorate of Printing, Naharlagun.-214l2022-DoP-250+Secy.(Law)-so+Commr.(Edn.)
-50+Commr (Law)-5O-4-2O22.

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