The North East Frontier Technical University ( NEFTU) Arunachal Pradesh ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 127, Vol. XXIX, Naharlagun, Wednesday, Aprilz7,2Q22, Vaisakha 7, 1944 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAOqR
NOTIFICATION
Ihe 26th Aptll,2022
. .No. LaMLegn-912022.-fhe1rc,lto,'ning Act of theArunachal pradesh LegislativeAssembty
which was passed in the Ninth Session of the Seventh LegislativeAssembly and received thi
assent ofthe Governor ofArunachal Pradesh is hereby published fcr general information.
(Received the assent of the Governo? on 22nd Aptil,2022l
THE NORTH EAST FRONTIER TECHNICAL UNIVERS]TY (NEFTU)
(ARUNACHAL PRADESH} (AMENDMENT) ACT, 2022
(ACT NO. 10 OF 2022)
AN
Act
to amend the North East Frontier Technical University (NEFTUI Arunachat pradesh
Act, 2014 (Act No.11 ot 20111
Be it enacted by the Legislature ofArunachal pradesh in the Seventy-third year of the
Republic of lndia as follows: -
1. short title and commoncement : (1) This Act may be called the North East Frontier
Technical University (NEFTU)Arunachal pradesh (Amendment)Act, 2022.
(2) lt shall come into force on the date of its publication in the Officlal Gazette.
2. Amendment of S€ction l4: ln the principalAct, for the existing entries in clauses (a),
(b), (c), (d), (e), (0 and (g) ofsection .14, the foltowing shal be insene&
"(a) The Visitor;
(b) The Chancettor;
(c) ThePro-Chancellor;
(d) TheVice-Chanceltor;
(e) Pro-Vicechancellori
(D The Registrar;
(g) The Finance Officer, and
(h) Such other otficers as may be declared by the statutes to be authorities and
officers of the University."
3. Amendment of Section 16: ln the Prlncipal Act, in sub-section (1) of section 16, the
words "witf, the pior approval of the Visitof appearing in the last part of the sentenc€
shall be deleted.
4. 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.
Onlt Panyang, IAS
Commissioner to the
Government of Arunachal Pradesh,
lEnagar.
Published and printed by Directorate of Printing, Naharlagun-2'19/2022-DoP-250+Secy (Law)-50+
Commr. (Edn.)+ Commr. (Law)-50-4-2022.

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