The ARUNACHAL PRADESH UNIVERSITY ACT, 2012

(Received the assent of the Governor on 8th April, 2012)
THE ARUNACHAL PRADESH UNIVERSITY ACT, 2012
(ACT NO. 5 OF 2012)
AN
ACT
to establish and incorporate a teaching and affiliating University for the State of
Arunachal Pradesh.
Whereas it is expedient to establish and incorporate a teaching and affiliating University
for the benefit of the people of the State of Arunachal Pradesh and to develop the intellectual,
academic and cultural advancement of the said area, it is hereby enacted by the Legislative
Assembly of Arunachal Pradesh in the Sixty-third Year of the Republic of India as follows :
1.
Short title, extent and commencement,-
(1)
This 
Act may be called the 
Arunachal University 
Act, 2012.
(2)
Notwithst
anding anything cont
ained in any other 
Act, this 
Act shall extend to the S
t
ate
of Arunachal Pradesh.
(3)
This 
Act shall come into force on such date as the Governor of 
Arunachal Pradesh may
,
by notification in the Official Gazette, appoint.
2.
Definitions,-
In this 
Act, and in the S
t
atutes, Ordinances and Regulations made under this 
Act, unless
the context otherwise requires,
(1) “Academic Council” means the 
Academic Council of the University ;
(2) “Academic S
t
af
f” means such categories of st
af
f as are designated as academic st
af
f of
the University ;
(3) “Approved Institution” means an institution providing facilities for a Certificate or Diploma
Course or both ;
(4) “Autonomous College or Campus or Institution” means a College or Campus or Institution
on which the status of autonomy has been conferred by the University ;
(5) “Board of S
tudies” means the Board of S
tudies of the University ;
(6) “Campus” means a unit est
ablished or constituted by the University through the S
t
atutes
for making arrangements for instruction or research or both ;
(7) “Chancellor”, “V
ice-Chancellor”, “Pro-V
ice Chancellor” means respectively
, the Chancellor
,
Vice-Chancellor and Pro-Vice-Chancellor of the University  ;
The  Arunachal  Pradesh  Gazette
EXTRAORDINAR
Y
PUBLISHED BY AUTHORITY
No. 80,  Vol.  XIX,   Naharlagun,   Tuesday,  April 17,  2012   Chaitra 28,   1934  (Saka)
GOVERNMENT OF ARUNACHAL  PRADESH
LAW, LEGISLATIVE  AND JUSTICE DEPARTMENT
ARUNACHAL PRADESH CIVIL SECRETARIAT
ITANAGAR
————
NOTIFICATION
The 16th April, 2012
No. LA
W
/
LEGN-13/2012
.—The following Act of the
 
Arunachal Pradesh 
L
egislative
Assembly 
which was passed in the Eighth Session of the Fifth Legislative Assembly and
received the assent of the Governor of Arunachal Pradesh is hereby published for general
information.

  2                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2012
(8) “College” means a College maintained by or admitted to the privileges of the University;
(9) “Court” means the Court of the University ;
(10) “Department” means a Department of Studies established by the statutes ;
(11)
“Employee” means any person appointed by the University in the University or a maint
ained
College or a maintained Institution and includes teachers and other staff of the University ;
(12)
“Executive Council” means the Executive Council of the University;
(13)
“Faculty” means a Faculty of the University ;
(14)
“Finance Committee” means the Finance Committee of the University ;
(15)
“Government” means the Government of 
Arunachal Pradesh ;
(16)
“Governing Body” in relation to a College or Institution means the Governing Body or
any other body (by whatever name called), charged with the management of the affairs
of the College or Institution or Approved Institution as the  case may be and recognized
as such by the University;
(17)
“Grievance Committee” means Grievance Committee constituted to look into the
grievances of the employee concerned ;
(18)
“Hostel” means an unit of residence of corporate life for the student
s of the University
,
College or Institution, provided, maintained or recognized by the University;
(19)
“Institution” means an academic institution as the context may require(other than a College
or Approved Institution) maintained by or admitted to the privileges of the University ;
(20)
“Joint Consultative Machinery” means the Joint Consultative Machinery set up for the
employees ;
(21)
“Misconduct” means the misconduct as defined by the statutes;
(22)
“Of
ficial Gazette” means the Government of 
Arunachal Pradesh Gazette;
(23)
“Planning Board” means the Planning Board of the University;
(24)
“Prescribed” means prescribed by st
atute made under the 
Act;
(25)
“Principal” means the Head of a College or an Institution, and includes where there is no
Principal the person for the time being duly appointed to act as Principal, and , in the
absence of the Principal or the acting Principal a Vice-Principal duly appointed as such;
(26)
“S
t
atutes” “Ordinance” and “Regulation” means respectively the S
t
atutes, Ordinances
and Regulations of the University made under this Act and for the time being in force;
(27)
“S
tudent” means a person who is admitted to a Dep
artment of the University or a College
or an Institution and is borne on the attendance register thereof;
(28)
T
eachers
(i)
“T
eachers of the University” means a Professor
, 
Associate Professor
, 
Assist
ant
Professor and such other persons as may be appointed for imparting instructions
or conducting research in the University or in any College or Institution maintained
by the University and are designated as teachers by the Statutes;
(ii)
“Recognized 
T
eacher”  means such persons as are recognized by the University
for the purpose of imparting instruction in a College or any Institution not maintained
by the University admitted to the privileges of the University, and are designated as
Recognized teachers by the Statutes;
(iii)
“Approved 
T
eachers” means such persons as are approved by the University for
imparting instructions in Institutions admitted to the privileges of the University,
providing instruction for a Diploma or Certificate Course or both, and are designated
as Approved teachers by the Statutes;
(29) “University” means the Arunachal Pradesh University.
3.
(1)
There shall be established a University by the name of “Arunachal Pradesh University”.
(2)
The Headquarters of the University shall be at Pasighat.
(3)
The first Chancellor
, the first V
ice-Chancellor and the first members of the Court, the
Executive Council, the Academic Council and the Planning Board and all persons who
may hereafter become such officers or members, so long as they continue to hold such
office or membership, are like hereby constituted a body corporate by the name of
“Arunachal Pradesh University”.
(4)
The University shall have perpetual succession and a common seal and shall sue and
sued by the said name.
4.
The object of the University shall be to disseminate and advance knowledge by providing
instructional and research facilities in such branches of learning as it may deem fit, and
endeavour through research, education, training and extension to play a positive role in the
socio-economic and cultural development of Arunachal Pradesh and in particular the objects
set up in the first Scheduled to the Act.
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5.
The University shall have the following powers :
(1)
to provide for instruction in such branches of learning as the University may
, from time
to time, determine and to make provisions for research, training and for the advancement
and dissemination of knowledge ;
(2)
to take such steps as would contribute to the economic advancement and welfare of the
people of Arunachal Pradesh ;
(3)
to grant, subject to such conditions as the University may determine, diplomas or
certificates and confer degrees and other academic distinctions (on the basis of
examination, evaluation or any other method of testing) on persons [and to withdraw any
such diplomas, certificates, degrees or other academic distinctions for good and sufficient
reasons subject to such condition as the University may determine] ;
(4)
to organize and to undertake extramural studies, training and extension services ;
(5)
to confer honorary degrees, other distinctions in the manner prescribed by the S
t
atutes ;
(6)
to provide instruction, including correspondence and such other courses, through
continuing education to such persons as are not members of the University as it may
determine ;
(7)
to institute principalships, professorships, readerships, lecturerships and other teaching
or academic positions required by the University and to appoint person to such
principalships, professorships, readerships, lecturerships or other positions ;
(8)
to recognize or approve persons for imparting instructions in any College or Institution
or Approved Institution admitted to the privileges of the  University ;
(9)
to appoint on contract or otherwise visiting Professor
, Consult
ant
s, Research  scholars,
Fellows and such other persons who may contribute to the advancement of the objects
of the University ;
(10) to create administrative, ministerial and other posts and to make appointments there to
and to determine their conditions of services in accordance with the statutes ;
(11) to cooperate or collaborate with any other University or authority or Institution in such
manner and for such purposes as the University may determine ;
(12)
to approve persons working in any institution cooperating, collaborating or associating
with the University, for imparting instruction or supervising research, or both and to
withdraw such approval ;
(13)
to make provision for research, training an advisory services, and for that purpose to
enter into such arrangements with other institutions or bodies as the University may
deem necessary ;
(14)
to establish such Campuses, Centres, Institutions specialized laboratories or other
units for research, instruction and training as are, in the opinion of the University,
necessary for furtherance of its objects, as prescribed ;
(15)
to institute and award fellowships, (including travelling fellowships) scholarships,
studentships, medals and prizes in accordance with the Statutes;
(16)
to establish and maintain Colleges, Institutions and hostels ;
(17)
to admit to it
s  privileges, Colleges, Institutions and 
Approved Institutions not maint
ained
by the University; to withdraw all or any of these privileges in accordance with such
conditions as may be prescribed and to recognize Hostels not maintained by the University
and to withdraw any such recognition ;
(18)
to declare a Campus, College or an Institution as an autonomous Campus, College or
an Institution, as the case may be and the extent of autonomy and the matters in
relation to which it may exercise autonomy ;
(19)
to determine st
andards for admission in the University
, Colleges, Institutions and 
Approved
Institutions which may include examinations, evaluations or any other method of testing ;
(20)
to demand and receive payment of fees and other charges ;
(21)
to supervise the residences of the students of the University and to make arrangements
for promoting their health and general welfare;
(22)
to make special arrangements in respect of women students as the University may
consider desirable ;
(23)
to regulate the conduct of and enforce discipline among the students of the University
and the Colleges and Institutions including Hostels and take such disciplinary measures
in this regard as may be deemed necessary by the University ;
(24)
to regulate the conduct and duties of the employees of the University and of employees
of Colleges and Institutions ;
  4                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2012
(25)
to regulate and enforce discipline among the employees of the University  and take
such disciplinary measures in this regard as may be deemed necessary ;
(26)
to make arrangements for promoting the health and general welfare of the employees ;
(27)
to receive with the approval of the S
t
ate Government, benefactions, donations, gif
t
s and
grants and to acquire, hold manage and dispose of property movable or immovable
including trusts and endowment properties for the purpose of the University ;
(28)
to accept grant
s from the Central or any S
t
ate Government of the University Grant
s
Commission and, with the approval of the State Government from other sources ;
(29)
to borrow
, with the approval of the Government on the security of the property of the
University, money for the purposes of the University ;
(30)
to appoint persons working in any other University
, Institution or organizations as teachers
of the University for a specified period, and to make special arrangements to facilitate
this ; and
(31)
to do all such other acts and things whether incidental to the powers aforesaid or not as
may be required in order to further the objects of the University.
6.
(1)
The jurisdiction of the University shall extend to the State of Arunachal Pradesh.
Notwithstanding anything in any other law for the time being in force no educational
institution within the State of Arunachal Pradesh, shall be associated in any way with or
be admitted to any privilege of any other University incorporated by law in India, and any
such privilege granted by any such other University to any educational institutions within
these limit prior to the commencement of this Act, shall be deemed to be withdrawn on
the commencement of this Act.
(2)
No College or Institution situated within the limit
s of the jurisdiction of the University
, but
not admitted to its privileges, shall associate with, or be admitted to the privileges of any
other University except with the previous approval of the State Government.
(3)
The jurisdiction of the University shall also extend to all Colleges or Institutions, as may
be admitted to the privileges of the University from time to time.
7.
(1)
The University shall be open to persons of either sex and of whatever race, creed, caste
or Class, and it shall not be lawful for the University to adopt or impose on any person
any test whatsoever of religious belief or profession in order to entitle him to be admitted
therein, as a teacher or student or to hold any office therein or to graduate thereat.
(2)
Nothing in sub-section (1) of this section shall be deemed to prevent the University for
making special provisions for admission of women, persons physically handicapped or
persons belonging to any socially and or educationally backward classes of the people
in Arunachal Pradesh and, in particular, of the Scheduled Tribes and Scheduled Castes.
(3)
Nothing in this section shall be deemed to require the University to admit to any course
of study a larger number of students, than that may be determined by the Ordinances.
8.
(1)
The Governor
, 
Arunachal Pradesh shall be the Chancellor of the University
.
(2)
The Chancellor shall, by virtue of his office, be the head of the University and shall, if
present, preside over the Convocations of the University held for conferring degrees.
(3)
The Chancellor shall have the right to cause an inspection to be made by such person
or persons as he may direct, of the University, its buildings laboratories and equipment
and of any College or Institution maintained by the University or admitted to its privileges
or an approved Institution and also of the examinations, teaching and other work conducted
or done by the University and to cause an inquiry to be made in like manner in respect
of any matter connected with the Administration or finances of the University, Colleges
or Institutions.
(4)
The Chancellor shall, in every case give notice of his intention to cause an inspection or
inquiry to made;
(a)
to the University
, if such inspection or inquiry is to be made in respect of the
University, College or Institution maintained by it ; or
(b)
to the Governing Body of the Colleges or Institution, through the Vice-Chancellor if
the inspection or inquiry is to be made in respect of College or any Institution or an
Approved Institution admitted to the privileges of the University no maintained by
the University, and the University or Governing Body as the case may be, shall on
receipt of such notice, have the right to make such representation to the Chancellor
as it may consider necessary.
(5) 
Af
ter considering the represent
ations, if any
, made by the University or the Governing
Body as the case may be, the Chancellor may cause to be made such inspection or
inquiry as is referred to in sub-section-(2) of this Section.
                The Arunachal Pradesh Extraordinary Gazette, April 17, 2012                  5
(6)
Where any inspection of inquiry has been caused to be made by the Chancellor
, the
University or the Governing Body as the case may be shall be entitled to appoint a
representative who shall have the right to be present and be heard at such inspection or
inquiry.
(7)
The Chancellor
, may
, if the inspection or inquiry is made in respect of the University of
any College or Institution maintained by it, address the Vice-Chancellor with reference
to the result of such inspection or inquiry and the Vice-Chancellor with reference to the
result of such inspection or inquiry and the Vice-Chancellor shall communicate to the
Executive Council the views of the Chancellor may be pleased to offer upon the action to
be taken thereon.
(8) 
The Chancellor may
, if the inspection or inquiry is made in respect of any College or
Institution or an Approved Institution admitted to the privileges of the University, address
the Governing Body concerned through the Vice-Chancellor with reference to the result
of such inspection or enquiry, his views thereon and such advice as he may be pleased
to offer upon the action to be taken thereon.
(9) The Executive Council or the Governing Body as the case may be, shall communicate
through the Vice-Chancellor to the Chancellor such action, if any, as it is proposed to
take or has been taken upon the result of such inspection or inquiry.
(10)
Where the Executive Council or the Governing Body does not within any reasonable
time take action to satisfaction of the Chancellor, the Chancellor may, after considering
any explanation furnished or representation made by the Executive Council or Management
issue such directions as he may think fit and the Executive Council or Management as
the case may be, shall comply with such directions.
(1
1)
W
ithout prejudice to the foregoing provisions of this section, the Chancellor may
, by
order in writing, annul any proceedings of the University which is not in conformity with
this Act, the Statutes or Ordinances.
(12)
Every proposal for the conferment of a honorary degree shall be subject to the confirmation
of the Chancellor.
(13)
The Chancellor may
, at such intervals as he may decide, appoint Committees to
recommend the annual grants to be paid to the University for fulfillment of its objectives :
Provided that before making any such order
, the Chancellor shall call upon the
University to show cause why such an order shall not be made, and if any cause is
shown within a reasonable time he shall consider the same.
(14)
The Chancellor shall exercise such other powers and perform such other functions as
may be conferred on or vested in him by or under the provisions of the Act or be prescribed
by the Statutes.
9.
The following shall be the officers of the University :
(1)
The Chancellor
(2)
The Vice-Chancellor
(3)
The Pro-Vice Chancellor, if any ;
(4)
The Deans of the Faculties ;
(5)
The Registrar ;
(6)
The Controller of Examinations ;
(7)
The Finance Officer ; and
(8)
Such other officers as may be declared by the Statutes to be officers of the University.
10. (1)
The Vice-Chancellor shall be appointed by the Chancellor from among a Panel of not
less than three persons who shall be recommended by a committee in alphabetical
order without indicating any order of preference. The Committee shall consist of the
following persons namely :-
(a)
a nominee of the Chancellor
, who shall act as the convenor of the Committee ;
(b)
a nominee of the Executive Council ;
(c)
a nominee of the S
t
ate Government ;
(d)
a nominee of the Chairperson of the University Grants Commission, and three
members shall form a quorum of the meeting of the Committee :
Provided that none of the members of the committee shall be an employee of
the University or member of any authority of the University connected with any
approved Institution or College or Institution recognized by or associated with the
University. Provided further that if the Chancellor does not approve any of the persons
included in the Panel, he may call for a fresh Panel from the Committee.
  6                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2012
(2)
(a)
The Vice-Chancellor shall hold office for five years from the date on which he enters
office or till he attains the age of 65 years whichever is earlier, unless sooner removed
by an order passed by the Chancellor and shall subject to the provisions of this
Section shall not be eligible for appointment for any further term :
Provided that a Vice-Chancellor shall not be removed from office except by
an order of the Chancellor, without giving him an opportunity to cause, and accept
on the ground of incapacity mismanagement, misconduct or misuse of power
proved by an Enquiry to be held by a sitting or retired Judge of the Supreme Court
or a High Court appointed by the Chancellor.
(b)
Notwithstanding the provisions of clause (a) of this sub-section, the Chancellor
may allow a Vice-Chancellor whose appointment comes to an end either on
expiry of the term of five years or on his attaining the age of 65 years, to continue
in office till his successor is appointed and enters upon his office :
Provided that the Vice Chancellor shall not continue as such for a period
exceeding six months.
(3)
The V
ice-Chancellor may
, by writing under his hand addressed to the Chancellor
, resign
his office.
(4)
The V
ice-Chancellor shall be the Princip
al 
Academic and Executive Of
ficer of the
University and shall rank next to the Chancellor and shall exercise general supervision
and control over the affairs of the University and give effect to the decision of all the
authorities of the University. He shall also exercise such other powers and perform such
other duties as may be delegated to him by any authority or body of the University or as
may be prescribed by Statutes, Ordinance or Regulations.
(5) The Vice-Chancellor may if he is of the opinion that immediate action is necessary on
any matter, exercise any power conferred on any authority of the University by or under
this Act and shall report to such authority the action taken by him on such matter –
Provided that if the authority concerned is of opinion that such action ought not to
have been taken it may refer the matter to the Chancellor whose decision thereon shall
be final:
Provided that any person in the service of the University who is aggrieved by the
action taken by the Vice- Chancellor under this sub-section shall have the right to
appeal against such action to the Executive Council within three months from the date
on which decision on such action is communicated to him and Executive Council may
confirm, modify or reverse the action taken by the Vice- Chancellor.
(6) 
The V
ice-Chancellor shall be a whole time salaried of
ficer of the University
.
(7) The emoluments and other terms and conditions of service of the Vice-Chancellor shall
be prescribed by the Statutes.
(8) The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may
be fixed by the Executive Council with the approval of the Chancellor from time to time.
(9) The Vice-Chancellor shall exercise any other power and shall perform any other power
as may be prescribed by the Statutes.
(10)
If the Vice-chancellor by reason of his leave, illness or any other cause is temporarily
unable to exercise the powers and perform the duties of his office or if a vacancy occurs
in the office of the Vice-Chancellor by reason of death, resignation or expiry of the term
of his office or otherwise, then during the period of such temporary inability, or pending
the appointment of Vice-Chancellor as the case may be, the Pro-Vice-Chancellor, if
there be any, shall exercise the powers and perform the current duties of the Vice-
Chancellor :
Provided that if for the time being there is no Pro-V
ice-Chancellor
, the Chancellor
may appoint the senior most Dean of the Faculty and if there is no Dean in the University
for the time being seniormost Professor to exercise the powers and to perform the
current duties of the Vice-Chancellor.
11. (1)
The Executive Council may, if it is deemed expedient to do so, appoint a Pro-
Vice-Chancellor for such term as be decided by the Executive Council and
the Pro-Vice-Chancellor shall have powers and perform such duties as may
be prescribed by the Statutes.
(2)
The Executive Council may instead of appointing a full time Pro-Vice-Chancellor appoint
a Professor, on the recommendation of the Vice-Chancellor to be a part-time Pro-Vice-
Chancellor in addition to his own duties as Professor.
(3)
The emoluments and other terms and conditions of the Pro-Vice-Chancellor shall be
prescribed by the Statutes.
12.
Every Dean of the Faculty shall be appointed in such manner and shall exercise such power
and perform such duties as may be prescribed by the Statutes.
                The Arunachal Pradesh Extraordinary Gazette, April 17, 2012                  7
13. (1)
The Registrar shall be appointed in such manner as may be prescribed by the S
t
atutes.
(2)
The Registrar shall have the power to sign documents and authenticate records on
behalf of the University and shall exercise such other powers and perform such other
duties, as may be prescribed by the Statutes.
14.
The Finance Officer shall be appointed in such manner and shall exercise such powers and
perform such duties as may be prescribed by the Statutes.
15.
The manner of appointment, and powers and duties of other officers of the University shall be
prescribed by Statutes.
16.
The following shall be the authority of the University:
(1)
The Court
(2)
The Executive Council
(3)
The 
Academic Council
(4)
The Planning Board
(5)
The Finance Committee
(6)
The Faculties ; and
(7)
Such other aut
horities as may be declared by the Statutes to be Authorities of the
University.
17.
(1)
The Court shall consist of the following persons, namely :
 (i)
The Chancellor
 
(ii)
The Vice-Chancellor
 (iii)
The Pro-Vice-Chancellor
 (iv)
The Deans’ of the faculties of Post Graduate classes ;
 (v)
 Heads of Post-Graduate departments ;
 (vi)
Secret
ary (Education), Government of 
Arunachal Pradesh ;
(vii)
Secret
ary (Finance), Government of  
Arunachal Pradesh or his nominee, not
below the rank of Deputy Secretary ;
(viii)
Directors of Higher and 
T
echnical Education ;
(ix)
Principals of affiliated colleges by rotation to be nominated by the Vice-Chancellor
in order of seniority ;
 (x)
Principal of constituent colleges, if any ;
(xi)
T
wo professors (other than Heads of  Dep
artment
s) ; 
T
wo Readers and 
T
wo
Lecturers to be nominated by rotation by the Vice-Chancellor. Of these six
persons at least two shall be women.
(xii)
T
wo post graduate student
s (one of them shall be women) having good academic
record to be nominated by the Vice-Chancellor :
Provided that student to be so elected must have been a student of the
University for atleast one year prior to his election:
Provided further that no student who has taken more than one year in excess
of the period prescribed for the course of which he is a student would be eligible
for such election.
(xiii)
One officer to be nominated by the Vice-Chancellor ;
(xiv)
One non-teaching employee of the University to be nominated by the
Vice-Chancellor
 
;
(xv)
Three Lecturers from af
filiated colleges by rot
ation to be nominated by the Secret
ary
,
Department of Education of the State Government.
(xvi)
 
Three members of the 
Arunachal Pradesh Legislative 
Assembly to be nominated
by the Speaker of the Assembly.
(xvii)
Three senior teachers of Higher Secondary Schools to be nominated by the Director
of Secondary Education: Five persons including two women, distinguished in
literature, art, law, science, medicine, engineering, industry, commerce, social
service and public life to be nominated by the Chancellor.
(2)
The terms of members other than Ex-officio members shall be three years.
(3)
The Court shall meet at least once a year
, other than for convocation on a date to be
fixed by the Vice-Chancellor. The Court may also meet more than once at such time ; as
it may from time to time decide.
(4)
The V
ice-Chancellor
, may whenever he thinks fit, and shall upon a requisition signed by
not less than one third of the total number of members convene a meeting of the Court.
Such meetings on the requisition shall be held, within fifteen days of the receipt of the
requisition.
  8                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2012
(5)
T
welve members shall form the quoram of the meeting of the Court : Provided that no
such quoram shall be required at a Convocation.
(6)
The Court shall be an advisory body and subject to the provision of the 
Act, the Court
shall have the following powers and functions, namely:
(a)
to review from time to time the board policies and programmes of the University
and to suggest measures for improvement and development of the University.
(b)
to consider and pass resolution on annual report and the annual account of the
University and the audit report on such account.
(c)
to advise the Chancellor in respect of any matter which may be referred to it for
advice ; and
(d)
to perform such other functions as may be prescribed by the S
t
atutes.
18.
(1)
The Executive Council shall be the principal executive body of the University and shall
consist of the following members :-
 (i)
The Vice-Chancellor ;
 (ii)
The Pro-V
ice-Chancellor
, if any ;
 (iii)
The Secret
ary
, Education, 
Government 
of  Arunachal Pradesh ;
(iv)
The Secret
ary
, Finance, 
Government
 of Arunachal Pradesh ;
 (v)
T
wo Deans of faculties by rot
ation on the basis of seniority
, to be nominated by
the Vice-Chancellor ;
 (vi)
One Professor
 
(other than a Dean) by rotation to be nominated by the
Vice- Chancellor on the basis of seniority
 
;
(vii)
One 
Associate Professor
, by rot
ation to be nominated by the V
ice-Chancellor on
the basis of seniority.
(viii)
One Princip
al of the af
filiated colleges by rot
ation to be nominated by the Secret
ary
,
Education Department of the 
Government
 of Arunachal Pradesh ;
(ix)
T
wo members of whom one should be a women to be nominated by the Chancellor;
(x)
A nominee of the Chairperson of the University Grants Commission;
(xi)
T
wo senior Professors of other Universities to be nominated by the
Vice-Chancellor in consultation with the Vice-Chancellor of the University
concerned.
(2)
Six persons of the Executive Council shall form a quorum for meeting of the Executive
Council.
(3)
The Executive Council shall hold, control and administer the property and fund of the
University and shall conduct all administrative affairs of the University not otherwise
provided for.
(4)
The Executive Council shall exercise such other powers and perform such duties as
may be prescribed by the Statutes.
(5)
The term of the members other than the ex-officio members shall be three years.
19.
(1)
The Academic Council shall be the principal academic body of the University and shall,
subject to the provisions of this Act, the Statutes and ordinances, coordinate and exercise
general supervision other the academic policies of the University. The Academic Council
shall keep under review the maintenance of standards of instruction, education, research,
training and examination within the University.
(2)
The Academic Council shall consist of the following members :-
(i)
The Vice-Chancellor ;
(ii)
The Pro-V
ice-Chancellor
, if any
(iii)
The Controller of Examination ;
(iv)
The Deans of the faculties ;
(v)
All Heads of the Departments of the University ;
 (vi)
Where there is no dep
artment in a subject in the University
, the senior teachers
from the affiliated colleges, in that subject shall be nominated by the Secretary,
Education Department of the 
Government
 of Arunachal Pradesh ;
(vii)
One Professor of each Department of the University other than the Heads of
Departments to be nominated by the Vice-Chancellor ;
(viii)
All Principals of affiliated/constituent colleges ;
                The Arunachal Pradesh Extraordinary Gazette, April 17, 2012                  9
 
(ix)
Director of Higher & 
T
echnical Education or his nominee, not below the rank of
Joint Director ;
 (x)
Three persons of academic eminence to be nominated by the Chancellor from
outside the University.
(3)
The terms of the members of the 
Academic Council other than the ex-of
ficio members
shall be three years.
(4)
One third of the members shall form the quorum for a meeting.
(5)
The 
Academic Council shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
20.
(1)
There shall be constituted a Planning Board of the University which shall be the principal
planning body of the University, and also be responsible for the monitoring of the
developments of the University on the lines indicated in the objectives prescribed.
(2)
The Executive Council shall consider the recommendations of the Planning Board, where
considered necessary in consultation with the Academic Council and take decision on
the same.
(3)
The Planning Board shall consist of the following:
 (i)
The Vice-Chancellor
 (ii)
The Pro-Vice-Chancellor
(iii)
The Secret
ary
, Dep
artment of Planning, 
Government
 of Arunachal Pradesh ;
(iv)
T
wo Deans of Faculties to be nominated by the V
ice-Chancellor
(v)
 One Professor other than a Dean to be nominated by the Vice-Chancellor
(vi)
One Head of the Dep
artment, other than Dean and Professor
, to be nominated by
the Vice-Chancellor ;
(vii)
One Principal out of Principals of affiliated colleges, by rotation to be nominated
by the Vice-Chancellor
(viii) Two outside experts, experienced in University Planning Administration and
academic affairs to be nominated by the Chancellor ;
(4)
The term of office of the members, other than the ex-officio members shall be three
years.
(5)
One third of the members shall form the quorum for a meeting.
(6)
The Planning Board shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
21.
(1)
The Finance Committee shall consist of the following:-
 (i)
The Vice-Chancellor
 (ii)
The Pro-V
ice-Chancellor
, if any ;
(iii)
The Secret
ary
, Finance Dep
artment of the 
Government
 of Arunachal Pradesh.
(iv)
The Secret
ary
, Education Dep
artment of the 
Government
 of Arunachal Pradesh.
(v)
One Principal affiliated/constituent college to be nominated by the Vice-Chancellor ;
(vi)
One Dean to be nominated by the Vice-Chancellor ;
(vii)
Finance Of
ficer of the University
.
(2)
All members of the Finance Committee other than the ex-officio members shall hold
office for a term of three years.
(3)
Four members shall form the quorum for a meeting of the Finance Committee.
(4)
The powers and functions of the Finance Committee shall be prescribed by the S
t
atutes.
22.
The constitution, powers and functions of the faculties shall be prescribed by the S
t
atutes.
23.
The constitution, powers and functions of other authorities as may be declared by the S
t
atutes
to be authorities of the University, shall be prescribed by the Statutes.
24.
(1)
There shall be Selection Committees for making recommendations to the Executive
Council for appointment to the posts of Professors, Associate Professors, Assistant
Professors, Registrar, Controller of Examinations, Finance Officer, Librarian and any
other officers of the University, as may be provided by the Statutes.
(2)
The composition of the selection committees, the procedure to be followed by the
Selection Committee in making the recommendations, the power of the Executive Council
in making appoints etc. shall be prescribed by the Statutes.
  10                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2012
25.
Subject to the provisions of this 
Act the S
t
atutes may provide for all or any of the following
matters namely :
(a)
The constitution, powers and functions of the authorities and other bodies of the University
,
as may be constituted from time to time ;
(b)
The election and continuance in office of the members of the said authorities and bodies,
the filling of vacancies of members, and all other matters relative to those authorities
and other bodies for which it may be necessary or desirable to provide ;
(c)
The appointment, powers and duties of the officers of the University and their emoluments ;
(d)
The appointment of teachers of the University and other academic staff and their
emoluments ;
(e)
The appointment of teachers and other academic staff working in and other University or
organization for a Specified period for an approved programme ;
(f)
The conditions of service of employees including provision for pension, insurance and
provident fund, the manner of termination of service and disciplinary action ;
(g)
The principles governing seniority of service of employees ;
(h)
The procedure for arbitration in cases of dispute between employees or students and
the University ;
(i)
The procedure for appeal to the Executive Council by any employee or student against
the action of any officer or authority of the University.
(j)
The p
articip
ation of student
s in the af
fairs of the University
.
(k)
The conferment of honorary degrees ;
(l)
Code of Ethics for  its teachers and the categories of misconduct for which any action
may be taken ;
(m)
The manner in which the assessment of its teachers be done at prescribed intervals ;
(n)
The institution of fellowships (including travelling fellowships), scholarships, studentships,
medal and prizes ;
(o)
The maintenance of discipline among the students ;
(p)
The establishment and abolition of Faculties, Departments, Hostels, Colleges, and
Institutions ;
(q)
The conditions under which Colleges and Institutions may be admitted to the privileges
of the Universities and the withdrawal of such privileges ;
(r)
The management, supervision and inspection of colleges and institutions established or
maintained by the University ;
(s)
The constitution of the Governing Bodies of colleges and institutions admitted to the
privileges of University and the supervision and inspection of such colleges and institutions.
(t)
The constitution of Governing Bodies of 
Approved Institutions admitted to the privileges
of the University and supervision and inspection of such Institutions ;
(u)
The extent of the autonomy which a campus or Colleges or Institutions declared as an
Autonomous Campus or Colleges or Institutions under Clause (18) of Section 5, may
have and the matters in relation to which such autonomy may be exercised ;
(v)
The delegation of powers vested in the authorities or of
ficers of the University
.
(w)
The medium of instruction and examination ;
(x)
The award of degrees, diploma, certificates and other academic distinction the
qualifications for the same and the means to be taken relating to the granting and
obtaining of the same.
(y)
The withdrawal of degrees, diplomas, certificates and other academic distinctions for
good and sufficient reasons.
(2)
The est
ablishment of Campuses, S
pecial Centres, specialized laboratories and other
units for research, training and instruction.
(a)
the manner of cooperation and collaboration with other Universities and authorities
including learned bodies or associations ;
(b)
the creation, composition and functions of any other body which is considered
necessary for improving the academic life of the University ;
(c)
constitution and terms of reference of the Grievance Committee for its employees
and students ;
(d)
constitution and terms of reference of the Joint Consultative Machinery to be set
up for its employees ; and
(e)
all other matters which by this 
Act are to be or may be provided by the S
t
atutes.
26. (1)
The first Statutes are those set out in the second schedule.
(2)
The Executive Council may
, from time to time, make new or additional S
t
atutes or may
amend or repeal the Statutes referred to in sub-section (1) in consultation with Academic
Council or Planning Board, as may be expedient.
                The Arunachal Pradesh Extraordinary Gazette, April 17, 2012                  11
(3)
As per provisions of sub-section (2) of this Section, the Executive Council shall not
make, amend or repeal any Statutes affecting the status, powers or constitution of any
authority of the University until such authority has been given an opportunity to express
an opinion in writing on the proposed changes, and any opinion so expressed shall be
considered by the Executive Council.
(4)
Every new S
t
atute or addition to the S
t
atutes or any amendment or repeal of the st
atute
shall require the approval of the Chancellor who may assent thereto or withheld assent
or remit to the Executive Council for consideration.
(5)
A
 new S
t
atutes or a S
t
atute amending or repealing an existing st
atute shall not be valid
unless it has been assented to by the Vice-Chancellor.
(6)
Notwithstanding anything contained in the foregoing sub-section, the Chancellor may
make new or additional statutes or amend or repeal the Statutes referred to in sub-
section (1), during the period of three years immediately after the commencement of
this Act.
(7)
As per provisions of sub-section (6) of this section, on the expiry of the said period of
three years, the Chancellor may make within one year from the date of such detailed
Statutes, as he may consider necessary and such detailed statutes shall be laid before
the Legislative Assembly of Arunachal Pradesh.
(8)
The Chancellor may propose to the University to prep
are a S
t
atutes on a specified item.
However, if the Executive Council is unable to accept the proposal of the Chancellor, it
may give reason therefore, and the decision of the Chancellor will be final.
27. (1)
Subject to the provisions of this Act and the Statute, the Ordinances may provide for all
or any of the following matters, namely :
(a)
The admission of students to the University and their enrolment as such.
(b)
The course of study to be laid down for degrees, diplomas and certificates of the
University.
(c)
The award of degree, diplomas, certificates and other academic distinctions, the
qualifications for the same and the means to be taken relating to the granting and
obtaining of the same.
(d)
The conduct of examinations, including the term of office and of appointment and
the duties of examining bodies, examiners and moderators ;
(e)
The conditions of residence of the student
s of the University
.
(f)
The special arrangement
s, if any
, which may be made for the residence, discipline
and teaching of women students and prescribing of special courses of studies for
them ; and
(g)
All other matters which by this 
Act or the S
t
atutes may be provided for by the
Ordinances.
(2)
The first Ordinances shall be made by the Vice-Chancellor with the previous approval of
the Chancellor and the Ordinances so made may be amended, repealed or added to at
any time by the Executive Council in the manner prescribed by the Statutes.
28.
The authorities of the University may make Regulations consistent with this 
Act, the S
t
atutes
and the Ordinances for the conduct of their own business and that of the Committees appointed
by them and not provided for by this Act, the Statutes or the Ordinances in the manner
prescribed by the Statutes.
29.
(1)
The annual report of the University shall be prepared under the direction of the Executive
Council and shall be submitted to the Court on or after such date as may be prescribed
by the Statutes and the Court shall consider report in its annual meeting.
(2)
The Court shall submit the annual report to the Chancellor alongwith its comments, if
any.
(3)
A
 copy of the 
Annual Report as prep
ared under sub-section (1) shall also be submitted
to the State Government.
30. (1)
The annual accounts and balance-sheet of the University shall be prepared under directions
of the Executive Council and shall once, at least every year and at intervals of not more
than fifteen months be audited by the Director of Accounts or by any other authorities as
may be directed by the State Government.
(2)
The annual accounts when audited shall be published in the Official Gazette and a copy
of the accounts together with the report of the Director of Accounts or any other authorities
as may be directed by the State Government shall be submitted to the Court and the
Chancellor alongwith the observations of the Executive Council.
  12                The Arunachal Pradesh Extraordinary Gazette,  April 17, 2

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