The Venkateshwara Open University Act ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. '124, Vol. XXIX, Naharlagun, Wednesday, April 27, 2022, Vaisakha 7, 1944 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW LEGISLATIVE AND JUSTICE DEPARTMENT
CIVILSECRETARIAT
ITANAGAR
NOTIFICATION
Tne26ttAptil,2022
No- LaWLegn6/2022.-The following Act of thetuunachal Pradesh L€gislativeAgselbly
which was pass& in the Ninth Session oithe Seventh LegislativeAssembly and received the
assent olthe Governor ofArunechal Pradesh is hereby published for general information.
(Roceived th3 a$ent of the Govem ot on 22nd ,,P , m22l
THE VENKATESHWARA OPEN UNIVERSITY (ATIENOMENT)ACT' 2022
(ACT NO. 7 OF 2022)
An
Act
to amend the Venkateehwara Open University Act, 2012 (Act No. 10 ol 20121
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 : ( l) This Act may be called the Venkateshwara
Open UniversityAmendment Act, 2022.
(2) lt shall come into force on the date of its publication in the Ofiicial Gazette.
2. Amendment of Section 2 : ln the Venkateshwara Open University Act' 2012
(Act No. l0 of2012) (hereinafter referred to as PrincipalAct) in section 2,-
(i) for clause (d), the following shall be substituted,- 'The 'Visitor', "Chancellod,
"Pro-Chancellor', "Vice-Chancello/, 'Pro-Vice Chancello/', means respectively the
Visitor, the Chancellor, the Pro-Chancellor, the Vice-C ha ncellor, the
Pro-Mce-Chancellor of the Universitf .
(ii) after clause (u), the following shall be ,nserfed-
"(v,) 'Visitor" means the Visitor of the University".
3. Amendment of Section 10 : ln the Principal Act, for the existing entries in clauses
(a), (b), (c), (d), (e), (0, (S), (h), (i), U), (k), (l), and (m) of secton 10, the following shall be
substituted-
"(a) The Visitor ;
(b) The Chancellor ;
(c) ThePro-Chancellor;
(d) The Vice-Chancellor ;
(e) The Pro-Vice-Chancellor ;
(0 Director/Principal ;
(g) The Registrar ;
(h) The Controllerof Examination ;
(i) The Dean of Students Wellare ;
2 The Arunachal Pradesh E).traordinary Gazette, Apr 27,2022
0) The Dean of Faculty ;
(k) The Chief Proctor ;
(l) The Treasurer;
(m) The Finance Omcer; and
(n) Such other officers as may be declared by the statutes to be officers of the
U n ive rs ity. "
4. lnsertion of Section 10A : ln the Principal Act, after section 10, thefullowing sections
shall be inserled-
"104. The Visitor : -
Onit Panyang, IAS
Commissioner to the
Govemment of Arunachal Pradesh,
Itanagar.
(1) (i) The Governor ofArunachal Pradesh shallbe the'yisiro,/ ofthe University.'
(ii) TheVisitor shall, when present, preside at the convocation ofthe University for
confening Degrees, Oiplomas, Charters and Certificates.
(2) Power of the Visitor : Notwithstanding anything contained in this Act, the Visitor
shall have the following powers namely : -
(a) To callfor any paper or information relating to the afiairs 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 alt
concemed ;'
5. Savlngs : Notwithstanding anything contained in thisAct, anything done or any action
taken under the provisions of the Principal Act prior to this amendment shall be valid
unless revoked orannulled by the State Govemment.
P-ublished and printed by Directorate of printing,
so+Commr. (LawL50.4-2022. (LA)-50+Commr (Edn.)-Naharlagul}-2 1 6/2022-Oop-25(}iSecy.

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