The lndira Gandhi Technological And The Medical Sciences University Act,2012

111
lndira Gandhi Technological And The Medical Sciences Unive6ity
Act,2O12
(Act No 6 of 2012 )
(Received the assent ofthe Governor on 26th [ray, 2012 and Published in
the Arunachal Pradesh E.O. Gazette No. gg,Vol-Xlx, dated
30th May, 2012)
An
Act
to establish and incorporate the lndira Gandhi Technological and Medical
Sciences University at Ziro, Arunachal Pradesh.
WHEREAS, the Government ofArunachal Pradesh, being desirous of
creating a private University for providing vocational, professional including
technological and medical education lacilities ;
AND WHEREAS, the World lnstitution Building Programme an
lnternational charity registered at New Delhi has necessary experience of
guiding the Universities and educational institutions for strengthening the
tinancial health of those Universities and institutions by generating funds
from publications, institutionalconsultanry, transfer of appropriate technology
of institution development etc ;
AND WHEREAS the World lnstitution Building Programme has
requested the State Government to esEblish University under the name of
'lndira Gandhi Technologlcal and Medical Sciences University'' with academic,
Technical and funding support from the World lnstitution Building Programme
(wrBP) ;
AND WHEREAS, it is considered necessary to encourage the technical
and medical education by establishang lndira Gandhi Technological and
Medical Sciences University at Ziro in the Slate ofArunachal Pradesh;
BE it enacted by the Arunachal Pradesh State Legislature in the Sixty-
third Year of the Republic of lndia as follows i
Short title and
commence-
ment.
112
1. (1) This Act may be called the lndira Gandhi
Technologicaland MedicalSciencesUniversityAct,
2012.
(2) lt shall come into force on such date as the State
Government, may by notification in the Official
Gazette, appoint.
2. ln this Act, unless the context otheMise requires :-
(a) 'Board of Studies'means the Board of Studies
established for the subject under this Act ;
(b) 'Chancelloi means the Chancellor of the University
(c) 'Director' means the Director ofthe lnstitute ;
(d) 'Fund' means the fund of the University ;
(e) 'Governing Council' means the Goveming Council
of the University constituted underthisAct.
(Q 'Government' means the Govemment ofArunachal
Pradesh.
(g) 'lnstitute' means the lnstitutions eshblished by the
University or recognized/collaborated with the
University.
(h) 'Member' means the member of the University.
(i) 'Notification' means Notification published in the
OfficialGazette.
0) 'Prescribed' means prescribed by rules made under
this Act.
(k) 'Pro-Chancellof means the Pro-Chancellor of the
U niversity.
(l) 'Registra/ meaflsthe Registrarof the University;
(m) 'Regulations' means the regulation made by the
University under thisAct.
(n) 'Schedule' means the Schedule appended to this
Act.
Definitions.
113
(o) 'Trust' means the WIBP Trust registered under
lndian Trusts Act, 1882.
(p) 'University' means the lndira Gandhi
' Technological and Medical Sciences University,
Ziro established under seclion 3.
(q)'Vice4hancellor' meansthe Mce-Chancellor of the
University.
3. (1) With effect from such date as the State
Government may, by notification appoint,
there shall be estiablished, in the State of
Arunachal Pradesh, by the name of Indira
Gandhi Technological and Medical Sciences
University, which shall consist of a
Chancellor, Pro-Chancellor, the Vice-
Chancellor, the Governing Council, the
Academic Senate and the Registrar.
(2) The University shall be body corporate by
the name aforesaid, having perpetual
succession and common seal with power,
sub.iect to the provisions of thisAct, to acquire
and to hold property, to contract and shall,
by the said name, sue and be sued.
(3) The Headquarter of the University shall be
atZiro in the Sbte of Arunachal Pradesh with
a provision for having branch campuses in
d ifferent districts of Arunachal Pradesh.
(4) The University will have centres of excellence
in ahd outside the country for promoting
technical and vocational education through
formal, non-formal, face to face, regular, part-
time, distance, open, online and visual
education modes.
Establishment
and lncoryo-
ration of the
Universiu.
The Objects
of the
Universw.
114
(5) (i) Notwithstanding anything contained in the
aforesaid provisions, it shall be thb duty of
the University or any authority or officers
of the University to furnish such information
or records relation to the administrative or
finance and other affairs of the university
as the State Government may call for.
(ii) The State Government, if it is of the view
thatthere is a violation ofthe provisions of
theAct or the statutes or ordinance made
thereunder, may issue such directions to
the university as it may deem necessary.
(iii) The State Government may issue such
directions from timetotime to the university
on policy matters not in consistent with
the provisions of thisAct, as it may deem
necessary. Such directions shall be
complied with by the university.
4. The objectives for which the University is established
are as follows :
(a) to design and run courses at shortterm certificate,
Diploma, Bachelor's, Master's and Docloral level
in the University, institutes, colleges, campuses
and study centres established by the University in
and outside the country.
(b) to conduct courses and programmes on a priority
basis under the following faculties.
Faculties of Engineering and Technology for
conducting Bachelor's (B.Tech), Masteis (M. Tech)
and Doctoral (Ph.D/D.So.) level programs in
different branches of Engineering.
115
Faculty of Medical Sciences for conducting bachelor's
(MBBS), Masteds (M.D/M.S) and Doctoral (Ph. D/D.Sc.) Ievel
programmes in modern medical Sciences besides degree and
diploma level programmes in Ayur-veda, Yoga, Unani, Siddha,
Homeopathy and other indigenouyalternative/ complimentary/
Polypathic systems of treatment and para-medical sciences
including medical laboratory technology, radiology and imaging
technology, physiotherapy, occupational therapy, optometry,
health care and hospital administration.
Facutty of applied Sciences for conducting bachelor's
Masteasand Doc'toral level programmes in the area ofAgriculture,
Horticulture, Forestry, Ecology, Environment, Disaster
management, sustainable development, Bioinformatics,
Geoinformatrcs, Biotechnology, Nanotechnology etc.
Faculty of Social Sciences for conducting Bachelor's,
Master's and Doctoral bvel programmes in the areas of History
Geography, Political Science, English, Hindi, Public adminis-
tration, Education Journalism and Mass Communication,
Economics, Computer Science; BusinessAdministration, Hotel
Mana-gement, Sociolology, Social Work, Governance, Tribal
Development, Rural Development, Library and lnformation
Science, Counseling, Applied Psychplogy etc.
. Faculty of Laws and Judicial Sciences for conducting
Bachelor's (B.A,LLB/B.SC.LL.B/BBA LL. B.), Master's (MBA,
LL.M.) and Doctoral (Ph.D./LL. D, ) level programmes in different
areas of laws including Human Rights, lntellectual Property
. Rights, Anti-terror Laws, besides Diplomas and Degree
programmes in para-level services.
(c) to transfer the appropriate technologies of institution developed
by the Universities and lnstitutions in lndia as well as other
countries.
(d) to implement a massive publications programmes for motivating
ttie teaching community and for benefiting the students.
(e) to conduct its programmes under distance, open, online and non-
formal education and training mode also besides the traditional
teaching mode.
Powers and
functions
of the
UnNersv
116
5. The powers and functions ofthe University shallbe:-
(a) to assist in administering and managrng the faculties,
Departments, Schools, Centres, lnstitutes and such
other outfits and bodies for research. education and
instructions as are necessary for the furtherance of
the objects of the University;
(b) to provide for instnrction, teaching and training in such
branches of knorrledge orleaming pertaining to above
mentioned subjects as the University may think fit
and to make provisaons for research, advancement
and disaemination of knowledge;
(c) to hold examinations and to grant and confer degrees,
diplomas or certificates and other academic
distinctions on persons who have passed a course of
study in the University and/ or its organs for carrying
on their training research, subject to such conditions
asthe University, may determine and to wilhdraw any
such diplomas, certificates, degree of otheracademic
distinctions on good and sufficient cause;
(d) to create a centre of excellence for providing health,
medical care, education and research iacilities of high
order in the field of medical sciences and technological
institutions, including continuing medical education
and hospital administration, dental, nursing and other
faculties as may be deemed expedient by the
Governing Council;
(e) to develop patbms of teaching in under{raduate, post-
graduate and super specialties so as to meet a very
high standard of medical education;
(0 to provide for teaching and training in para-medical
and allied health sciences;
(g) to provide.for training in technological sciences.
(h) to function as a specialized technologicalinstitutions;
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(i) to provide for under-graduate, poslgraduate and post4octoral
teaching and conduct of research in the relevant discipline of
modern medicine and other allied sciences, includang inter-
disciplinary fields of physical, biological sciences and
technological sciences;
0) to fix, demand and request fees and other charges;
(k) to institute and maintain halls and hostels and to recognise
places of residence for the students of the University and to
withdraw such recognition accorded to any such places of
residence;
(l) to establish such special centre, or other units for research and
iristruction as are, in the opinion of the University, necessary for
the furtherance of its objects;
(rn) to supervise and control the residence and to regulate the
discipline of the students of the University and to make
arrangements for promoting their health;
(n) to create academic, technical, administrative, ministerial and
other posts and to make appointments thereto;
(o) to regulate and enforce discipline amongst the employees of
the University and to take such disciplinary measures as may
be deemed necessary;
(p) to institute professorship, associated professorship, assistant
professorship, readership, lectureship, and any other teaching,
academic or research posts required bythe University;
(q) to appoint persons as professors, assistant professors, readers,
lecturers, or otheMise as teachers and researchers of the
University;
(r) to institute and award fellowships, scholarships, prizes and
medals;
(s) to provide for printing, reproduction and publicatron of research
and other works and to organize exhibitions;
(t) to co-operate with other organrzatrons rn the matter of medical
and health education, training and research for such purposes
. as may be agreed upon on such terms and conditions as the
University may. from time to time, determine;
118
(u) to co-operate with institutions of higher learning in any part ofthe
world having objects wholly or partly similar to thos'e of the
University, by exchange ofteachers and scholars and generally
in such manneras may be conducive for fu rtherance of the objects
of the University;
(w) to establish and maintain within the premises of the University or
else where, such class rooms, study halls as the University may
consider necessary and adequately fumish the same.
(x) to receive grants, subscriptions, donations and gifts for the
purpose of University.
(y) to purchase, take on lease or accept as gift or otherwise any
land or building orworks which may be necessary or convenient
forthe purpose of the University and on such terms and conditions
as it maythink fitand properand to construct or alterand maintain
any such buildings or works;
(z) to execute conveyance, transfers, re-@nveyances, mortgages,
: leases, licenses and agreements in respect of property, movable
or immovable, including Government securities belonging to the
University or to acquire for the purpose ofthe University;
(aa) to enter into agreements with the Central Government, Stale
Government, the University Grants Commission or other
authorities for receiving grants;
(ab) to accept grants of money, securities or property of any kind on
such terms and conditions as may be deemed expedient;
(ac) to raise and borrow moneyon mortgage, promissory notes or on
other obligations or securities based upon on or any of the
propeffes and assets of the University with or without any
securities and upon such terms and conditions as it may think Rt
and to pay out of the funds of the University, all expenditures
incidentalto the raising of money and to repay and redeem any
money bonowed ;
(ad) to invest the funds of the University or money entrusted to the
University in othei such securities and in such manneras it may
deem fit and from time to time transpose any investment;
119
(ae) to make such regulations as may, from time to
time, be considered necessary for regulating the
affairs and management of the University and to
alter, amend and to rescind theml
(af) to delegate all or any of its po\,ers lo the Pro-
Chancellor, the Vice-Chancellor or any cdnmittee
ot sub-@mm ittee orto any one or more members
of the Trust; and
(a9) to do all such other acts and things as the
University may consider necessary conduclve or
instrument to the attainment and enlargement of
the aforesaid objects or any one of them.
6. (1) All recognized teaching in connection with the
degrees, diplomas and c€rtificates of the Univer-
sity shall b€ conducted, under the control of the
Governing Council, by the teachers of the
University, in accordance with syllabus
prescribed by the regulations ofthe University.
(2) The course and curricula and the authorities
responsible fororganizang such teaching shall be
as prescribed by regulations.
(3) (i) Notwithstanding anything contained in the
aforesald provisions, the University shall ensure
that the academic standards ofthe course offered
by the University are in accordance with the
guid€lines of the University Grants Commssix and
oher sbtitory Mies as he case may be.
(ii) The appoinfnent, qualmcation and emoluments
' and teacher-student ralio shall as per the
guilelines of the University Grants Commission
and speciftc councils.
7. (1) The President of the World lnstitute Building
Programme (WIBP) shall be the Chancellor of
the University.
Teaching of
the University.
The
Chancellor
The Pro-
Chancellor
The Vice-
Chancellor
e (1)
(2)
I (1)
(2)
(3)
(3)
(4)
120
(2) The Chancellor will preside over the meetings of the
Governing Council, the Executive Committee and
the Finance Committee with other powers and
funclions vested with him by or underthe provisions
of this Act.
(3) ln the absence of the Visitor, the Chancellor shall
preside over the convocations ofthe University.
The Vice-President of the World lnstitution Building
Programme (WlBP), shall be the Pro-Chancellor of
the University
The Pro-Chancellor will perform all such duties in
absence of the Chancellor as may be assigned to
him by the Chancellqr
The Chancellor may delegate any authority to the
Pro-Chancellor for the smooth func{ioning of the
University.
The Vice-Chancellor shall be whole time officer of
the University.
He shall be appointed by the Chancellor in
accordance with the procedures prescribed in
section 11 of the Act.
No person shall be appointed or hold office as Vice-
Chancellor if he has attained the age of 70 years.
The Mce-Chancellor shall, subject to pleasure of
the Chancellor and the provisions of Sub-section
(3), hold office fora period of five years; but he shall
be eligible for reappointment;
Provided that no Vice-Chancellor shall be
removed from the office except by an order passed
on the ground of misbehavior, mismanagement,
incapacity or otheruvise afterdueenquiry by a person
or a commiftee appointed by the chancellor
The emoluments and dherservice conditions of the
Vice-Chancellor shall be such as may be
determined by the Chancellor in accordance with
the regulations, if any, framed in this behalf and
they shall not be varied to his disadvantage after
his appointment.
(s)
10. (1)
(2)
121
The Vice-Chancellor of the University shall be
appointed by the Chancellor from out of a panel
of not less than three persons recommended by
a Commiftee consisting of three persons of whom
one shall be nominated by the Chancellor; one
by the Goveming Council and one by the World
lnstitution Building Programme (Wl BP)
The Committee shall forward the panel of names
of the Chancellor together with a concise
statement showing the academic qualifications
and other distinctions of each of the persons
included in such panel but shall not indicate any
order of preference.
Method of
appointment
of Vice-
Chan@llor.
(3) Where a vacancy in the office of the Vice-
Chancellor occurs and it cannot be conveniently
and expeditiously filled up, in accordance with
the provisions of sub-sections (1) and (2) or if
there is any emergency, the Chancellor may
appoint any suitable person to be the Vice-
Chancellor and may. from time lo time, extend
the term of such appointment provided the total
term of such appointment, including the term
extended, shall not exceed one year
(4) The emoluments and conditions of service of the
Vice-Chancellor shall be such as may be
presiribed by the Executive Committee and until
so prescribed they shall be as determined by the
Chancellor:
Provided that they shall not be varied to
his disadvairtages after appointment.
11. (1) The Vice-Chancellor shall be the Principal powers and
Executive and Academic Offlcer of the University Duties of Vie-
and shall preside over the meetings of the Chancerro,r
Academic Seriate.
122
(2) Without prejudice to the generality of the
provisions contained in sub-seCion (1), the Vice-
Chancellor shall:
. (a) exercrse geneElsupervision and controlover
the atfairs of the University;
(b) ensure the observence ofthe provisions of
the Act and regulations of the University;
(c) be responsible for imparting of instructions
and maintenance of discipline in the
University;
(d) create or abolish posts in cadres other than
teaching cadres of the University and in
respect of teaching cadre to Greate posts
. for a period not exceeding six months;
(e) in case of any emergency which, in his
opinion, requires immediate action, the
Vice-Chancellor shall take such action as
he deems necessary and shall, at the
earliest opportunity thereafter, report the
action taken to suctl authority or body as
'-\ ,ould in the ordinarycou6e have dealtwith
the matter :-
Provided that if the aation taken by
the Vice Chancellor is not approved by the
authority of the concemed body, it may refer
the matter to the Pro-Chancellor, whose
decision shall be final.
Provided further that if the decision taken
by the authority or body on the report of
the Vice-Chancellor under this section
affects adversely any person in the service
of the University, he may prefer an appeal
to the Chancellor within thirty days from
the date on which the decision was
communicated to him and the decision of
the Chancellor on such appeal shall be fnal.
(4)
12. (',t].
(2t
(3)
(4)
tzc
the Vice-Chancellor shall exercise such other
powers and perform such other duties as may
be assigned to him or by under this Act or, as
may be delegated to him by the Goveming Council
or the Chancellor, as the case may be.
The Registrar shall be a whole time officer of the
University appointed by the Vice-Chancellor with
the approval of the Executive Committee from
out of a panel of not less than three persons
recommended by the Search Committee
appointed by the Chancellor.
The emoluments and terms and conditions of the
service of the Registrar shall be such as may be
prescribed by the regulations.
The Registrar shall be the ex-ofticio Secretary of
the Executive Committee, theAcademic Senate,
the Finance Committee and the faculties, but
shall not be deemed to be a member of any of
these authorities.
The Registrar shall : -
(a) comply with all directions and orders of the
Executive Committee and the Chancellor :
(b) be the custodian of the records, common
seal and such other property ofthe University
as the Executive Committee shall commit
to his charge:
(c) issue all notices covering.meeting of the
Executive Committee, the Academic Senate,
the Finance Committee, the faculties, the
Board of Studies and of any Committee,
appointed by the authorities ofthe University;
(d) keep the minutes of all meetings of the
Executive Committee, theAcademrc Senate,
the Finance Committee, the faculties and
any Committee appointed by the authorities
of the University:
Registrar.
Authorities
of the
University.
124
(e) conduct the official correspondence of
Executive Committee and the Academic
Senate;
(f) supply the Chancellor the copies of the
agenda of the meetings ofthe authorities of
the University as soon as they are issued
. and the minutes of the meetings of the
. authorities ordinarily within a month of the
holding of the meeting;
(g) call a meeling of the Executive Committee
forthwith ii an emergency, when neither the
Vice-Chancellor nor the Officer duly
authorized is able to act and to take its
directions for carrying on the work of the
Universaty;
(h) be directly responsible to the Vic+Chancellor
for the proper discharge of his duties and
functions; and
(i) perform such other duties as may be
assigned, from time to time, by he Executive
Committee or the Vice-Chancellor.
(5) ln the event ofthe posl ofthe Registrar remaining
vacant for any reason, it shall be open to the
Vice-Chancellor to authorize any offrcer in the
seNice of the University to exercise such powers,
functions, and duties ofthe Registrar as the Vice-
Chancellor deems fit.
'13. The bllowing shall b'e the authorities of the University:-
('l ) The coveming Council.
(2) The Executive Committee.
(3) TheAcademicSenate.
(4) The Finance Committee.
125
14. The following shall be the officers of the University
namely:-
(a) The Chancellor.
(b) ThePro-Chancellor.
(c) TheVice.Chancellor.
(d) The Registrar.
(e) The Dean of the different Faculties.
(D The Directors of lnstitutes.
(g) Such other persons as may be prescribed to be
the officers of the University.
15. The Goveming Council shall be the supreme authority
ofthe University.
16. (1) The Executive Committee shall be the Chief
Executive body of the University.
(2) Sub,ect to the powers and functions of the
Chancellor, the administration, management and
controlofthe University and the income thereof
shall be vested with the Exdcutive committee
which shall control and administer the property
and funds ofthe University.
17, TheAcademic Senate shall be the academic body
of the University and itshall, subjecttothe provisions
of this Act and the regulations made thereundershall
have the power of controland general regulation and
be responsible for the maintenance of standards of
education, instruction and examination of the
Universily and shallexercise such other powers and
functions as may be conferred or imposed upon I by
the Act or their regulations. lt shall have the right to
advise the Executfue Commiftee on all academic
matters.
The Officers
of the
UnMersq.
The
Goveming
Council.
The
Executive
Committee.
The
Academic
Senate
Regulations
126
18. (1) Subject to the provisions of this Act, the Executive
Committee shall have, in addition to all other
powers vested in it, the power to frame regulations
to provide forthe administration and management
of the affairs ofthe University:
Provided that the Executive Committee shall
not make any regulation affecting the status,
power or the constitution of the University until
such authority has been given an opportunity of
expressing an opinion in writing on the proposed
changes, and any opinion so expressed shall be
considered bythe Executive Committee:
(a) The constitution, p6wers and duties of the
,Acedemic Senate and or the Chencellor;
(b) The authorities responsible for organizing the
teaching in connec{ion \rylth the courses ofthe
Unn/ersity and related academic programmes.
(c) The withdrawal of degrees, diplomas and
certificates ahd other academic distinctions.
(d) The establishment and abolition of faculties,
department halls and institutions..
(e) The institution of fellowship, scholarships,
exhibitions, medals and prizes.
(0 Conditions and modes of appointment of
examiners or conduct of standard of
examination or any other course of study.
(g) Mode ofenrolment of admission of students.
(2) The Academic Senate shall have the power to
propose regulations on all matters specified in
clauses (e) to (g) of the above sub-sections and
on matters incidental and related thereto in this
regard.
(3)
(4)
19 (1)
(2)
(3)
(4)
(5)
127
Where thg Executive Committee has rejectd the
drafr of the regulations proposed by the Academic
Senate, the latter may appeal to the Chancellor
and the Chancellor may, by order, direct that the
proposed regulations may be laid before the next
meeting of the Goveming Councilfor its approval
and that pending such approval of the Goveming
Council it shall have effect from such date as
may be specified in that order.
All regulations made bythe Executve Committee
shall be submitted, as soon as may be, for
approvalto the Chancellor and to the Governing
Council passed by the Majority of not less than
213 of lhe members present, to cancel any
regulation made by the Executive Committee and
such regulation shall, from the date of such
resolution, cease to have effecl.
The Chancellor shall at least once in every five
years, constitute a committee to review the
working pattern of the University and to make
recommendation.
The CommitEe shall consist of not less than three
eminent educationists, one ofwhom shall be the
Chairperson of theCommittee appointed by the
Chancellor in consultation with the State
Govemment.
The terms and conditions of the appointment of
the members shall be such as the Chancellor
may determine.
The Committee shall, after holding such enquiry
as it deems fit, make its recommendations to
the Chancellor.
The Chancellor may take such actions on the
recommendations as he deems fit.
Appointrnent
of University
Revbw
committee.
Action not
invalidated
merely on the
ground of
detect in the
constitution,
vacancy etc.
.t28
20. (1) Nohvithstandjng anything contained in thisAct
or rule made thereunde. or proceedings of the
Govern ing Council, Executive Committee,
Academic Senate or any other authority or body
of the University is not duly constituted or there
is a defect in its constitution or re-constitution
at any time and notwithstanding that there is a
_ vacancy in the membership of such authority or
body, not act or rule or proceedings of such
authority or body shall be invalidated forany such
ground or grounds.
(2) No resolution of any authority of the University
shall be deemed to be invalidated on account of
any irregularity in the service of notice upon any
member provided that the proceedings of such
authority or body were not prqudicially affected
by such irregularity.
21. ll any difficulties arises with respect to the
establishment of the University or in connection with
"the flrst meeting of any authority of the University or
otherwise in first giving effect to the provisions ofthe
Act or the regulations, the Chancellor may, at any
time, before allsuch authorities ofthe University have
been constituted, by orde( make any appointment or
do anything consistent, so far as may be, with the
provisions oftheActand the regulations, which appear
to him necessary or expedient for the purpose of
removing the difficulty. and everysuch ordershall have
the effect as if such appointrnent or action had been
made or taken in the manner provided in thisAct and
the regulations :
Provided that before making any such order,
the Chancellor shallascertain and cons,derthe oprnion
of the Registrar of the University or such appropriate
authority as he may deem fit and proper.
Removalof
difrculty.
129
22. Fot the purposq of removal of doubts, it is hereby
declared that nothing ir\ this Act shall be construed
as transferring from the WIBP to the University such
rights of ownership or possession, if any, possessed
by the WIBP over or in respect of the lnstitutes
established by it.
23- Notwithstanding anything contained in this Act and
the regulations made thereunde( the Registrar may,
with the approvalofthe Chancellor and subject to the
availability of funds, discharge all or any of the
functions ofthe University forthe purpose of carrying
out the provisions oftheAct and the regulations and
forthat purpose may exercise powers or perform any
duties which by this Act or regulations are to be
exercised or performed by any authority of the
University until such authority comes into existence
in the manner $ovided by this Act and the regulations.
24. fhe aulhorities of the University and the com-
position, powers, functions and other matters related
to them the officers of the University and their
appointment, powers, functions and other matters
relating to them and all other matters relating to the
functions, powers. teaching, administration and
management of the affairs of the University shall,
subject to the provisions of thisAct, be as specified
in the Schedule or as may be provided by the
regulations.
25. No suit, prosecution or other legal proceedings shall
lie againstthe Chancellot the authorities orthe officers
of the University or any other person in respect of
. anything wiich is in good faith done or purported to
have been done in pursuance of this Act or any
regulations made'there under,
26. (1) The Goveming Council may, wrth the previous
approval of the Chancellorand the State Govemment,
by notification amend either prospectively or
retrospectively the Schedule
Removal of
doubts-
Transitory
Provision.
The
Authoitbs
and Officers
of the
University
etc.
ldemnity
Power to
amend
Schedule
Powertomake 27
Rules and
Regulations
The Act to have 28
Overiding
effect.
Savrngs.
130
(2) A copy of fte NoliMion nEde under sub-section (1)
shall be laid before the legislature as soon as may
be, after it is made.
The Authorities defined in section 14 of the Act may
make rules and regulations as may be deemed
expedient, for all or any of the provisions of the Act
for carrying out the purposes of the Act.
The provisions ofthisActand any regulations made
thereundershall haveeffect notwithstanding anything
inconsistent with any other law for the time being in
force in the state ofArunachal Pradesh.
29. Notwithstanding anythlng contained in this Act, all
rules, orders, notifications, scheme, bye-laws,
regulation, circular, otfice memoranda issued by the
State Government in pursuance of the Arunachal
Pradesh and other lnstitutions of Higher Education
(Establishment and Regulations)Act, 20'10 (No.6 of
2010) and the Arunachal Pradesh State Council for
Technical Education Act, 2010 (No. 9 of2010) shall
mutatis mutandis apply to the University until the
same is superseded by the Slate Government.
SCHEDULE
( See Section 2 (n) )
ln this Schedule, unless the context otherwise
requires:-
(a) 'Clause' means a clause of the Schedule;
(b) 'Teacher' includes Deans, Professors,
Associated Professors, Assistant
Professors, Readers, Lecturers and any
other person imparting instructions in the
University.
Definrtions. 1
131
2. There shall be a C;oveming Courcilof t.1e Universtty, wtti:h
_ .shall consists of the following members, namely : -
(a) The Chancellor.
- (b) fhe Pro,Chancellor.
(c)' TheVlce.Chancellor
(d) The Regisfar.
(e) Two nominees of the Government ofArunachal
Pradesh.
(f) Two nominee of the World Institution Building
Programme.
(9) Two Dean oI the Faculties.
(h) Two experts to be nominated by the Chancellor
3. (1) The Chancellor shall be Chairperson of the
Goveming Council.
(2) ThePGobancellor shall be the Mce4hairperson
of he Goveming Counol.
(3) ln the aDsence of tf,e Pro-Chancellor, the Vice
Chancellorwill act as the Vice.Chairperson of the
,. Goveming Counc .
(4) The Regisfarshallbe the Secretary ofGoveming
Council.
4. (1) The term of office of the Goveming Councilshall.
subject to sub-clauses (2) dnd (3), be five years :
Provided that the term of office of the flrst
Goierning Codncil will dxpire on constitution of
the regulation Governing Council under the
provisions of the Schedule.
(2) Where a member of the Goveming Councrl has
become such member by reason ofthe office or
appointment he holds, or is ntrninated member,
his membership shall terminae when he ceases
to hold such office appointment or, as the case
may be, his nomiDation is withdrawn or cancelled.
Membership
ot the
Goveming
Council.
Charwrsn,
Vic*
Chairyetsn
and
SecreiE,ry
The tem of
office of the
members of
the Goveming
Council.
132
(3) A member ofthe Governing Council shall cease to
be a member, if he resigns or becomes ofunsound
mind. or becomes insolvent or is convicted of a
criminal otfence involving moral turpitude or if a
member other than the Registrar. accepts a full time
appointment in the University or if he fails to attend
three consecutive meeting ofthe Goveming Councrl
without the leave of the Chairperson.
(4) The member of the Governing Council may resrgn
from his office by a letter addressed to the
Chairperson and such resignation shall take effect
as soon as the resignation has been accepted by
him.
(5) Any vacancy in the Goverxing Council shall be filled
either by appointment or nomination, as the case
may be, of a person by the respective authority
entitled to make the same and the persons so
appointed or nominated shall hold offce so long untrl
the member in whose place he is appointed or
nominated could have held the office.i, the vacancy
have not occuned.
(1) The Goveming Council shall have allthe powers
necessary for administration .and management
of the University or for conducting the atfairs of
the Academic Senate, the Finance Committee
and all other committees and the fower to review
the regulations made by the ElFcutive Com-
miftee and shall exercise the pbwers of the
University not other wise provided in this Act.
(2) Without prejudace to the generality of the powers
confened by sub-clause (1), the Governing Council
shall : -
(a) Recommend the broad policies and
programmes of the University and suggest
measures for the improvement and
development ot $E University;
Powersand 5
Funclions of
the Goveming
Council.
133
(b) Consider and pass the resolution on the annual report, the
financial estimate and the audit report on such accounts:
(c) Perform such other functions as it may deem necessary in
the propr functioning and administration of the University.
(3) Without prejudice to the generality of the powers conferred by
sub.clauses (1) and (2), the Goveming Councilshall perform the
following functions. namely :-
(a) take steps for achieving the objectives of the University;
(b) hold control and administer the property and tunds of the
University;
(c) acquire and hold any movable or immovable property on
behalf of the University;
(d) administer anytunds placed at the disposalof the University
for specific purposes;
(e) manage and regulate thefinances, acmunts, investmenB,
property, business and allother administrative affairs ofthe
lnstitute and for that purpose appoint such agent as it may
think fit;
(f) lnvest the money belonging to the University (including any
income from trust and endowed property) in such stocks,
funds, shares or securities as it may, from time to time,
think fit and appropriate:
(g) enter into, vary, carry out and cancel contracts on behatf of
the University;
(h) regulate and determine all other matters conceming the
. University in accordance with the provisions oftheAct and
the rules and regulations made thereunder :
(i) delegate any of its powers to a committee or lhe Mce-
Chancellor orto any Officer otthe University; and
0) co-operate with the other lnstitutions and Universities and
.other authorities in such manner and for such purpose as it
may be determined.
Meeting of the 6
Goveming
Council.
(1) The Governing Councilshall meet at leastoncein
a year. Annual meeting of the Governind Council
shall be held on a date to be flxed by the Executive
Committee, unless some other date has been fixed
by the Governing Council in respect of any year.
(2) The Chairperson shall preside over the meetings
of the Governing Council and in his absence the
Vice-Chairperson shall preside over the meeting
and in the absence of both of them, the Registrar
shall preside.
Provided that the Chancellor may attend the
meeting of the Governing Council and if he so
attends a meeting, he shall preside over the same.
(3) A report of the lvorking of the University during the
previous year, together with a statement of receipt
and expenditure, the balance sheetas audited and
the financial statement shall be pr€sented by the
Registrar to the Goveming Council at its annual
meeting.
(4) The meeting of the Governing Council shall be
called by the Chairperson, or in his absence by
the Registrar either in his own or at the request of
not less than five members of the Cioveming Council.
(5) Forevery meeting ofthe Governing Councilfifteen
days notice shall be given.
(6) Two-thirds of he Members of the Goveming Council
shallform the quorum.
(7) Each membershallhave one vote and ifthere being
equality of vote on any question to be determined
by the Governing Council, the Chairperson or the
person presiding over the meeting, shall, in
addition, have a casting vote.
(8) ln the case of difference of opinion among the
members, the opinion of the ma.iority shall prevail.
(s)
7. (1')
8. (1)
135
lf urgent action bythe Goveming Councilbecomes
necessary,-the chairperson may permit the
business to be transacted by tie circulation of
papers to the members of the Goveming Council.
The action proposed to be taken shall not be
taken unless agreed to by a majority of the
members of the Goveming Council. The action
so taken shall be forth with intimated to all the
members of the Governing Council and the
papers shall be placed before the next meeting
of the Goveming Gouncilfor confirmation.
The Executive Committee shall consist of the
following members, namely,
(a) The Chan,Yllor -
Meeting of
the Executve
Commiftee.
(b) ThePro-Chancellor.
(c) TheMce-Chancellor.
(d) The Regishar.
(e) One nominee of the Government of
Arunachal Pradesh.
(f) The Dean ofone ofthe faculties
(g) The Finance Offlcer
(h) One nominee of the WIBP
(i) One nominee of the Chancellor
(2) The Chancellor shall be the Chairperson ofthe
Executive Committee.
When a person has become a member of the
Executive Committee by reason of the office or
appointment he holds, his membership shall
terminate when he ceases to hold that office on
appointment.
The Terms
of office of
the Executive
Committee.
Powers and
Functions of
the Ex1cutive
Commiftee
'136
(2) A member of the Executive Committee shall
cease to be a member if he resigns or becomes
of unsound mind or insolvent or if he is convicted
of a criminal offence involving moral turpitude or
if a memberotherthan the Registrar or a member
of a faculty accept a fulltime appointment in the
University or if he fails to attend three consecutive
meetlngs of the Executive Committee without
the leave of the Chairperson of the Executive
Committee.
(3) Unless the membership of the Executive
Committee is previously terminated as provided
in the above sub-clause, members of the
Executive Committee other than the ex-officio
members shall relinquish membership on the
expiry ofthe three years from the date on which
he has become member of the Executive
Committee but shall be eligible for r+.nomination
or re-appointment, as the case may be :
Provided that the term of the first Exe-
cutive Committee shall be five years.
(4) The member of the Executive Committee other
than the ex-officio members may reslJn his office
by a letter addressed to the Chairperson of the
Executive Committee and such resignation shall
take effect as soon as it has been accepted by
the Chairperson of the Executive Committee.
9. The Executive Committee shall have the following
powers and functions nariieiy : -
(1 ) To appoint, from time !o time, the Registrar, the
Director, the Librarian, the Professor, Readers,
Associated Professors, Assistant Professors
and other members ofteaching staff, as may be
necessary;
(2) To appoint, from time to time, such number of
otherofficers, employees and on such terms and
conditions as it may deem fit for carrying out the
management and atfairs of the University;
137
(3) To create administrative, ministerialand other necessary post,
and to determine the emoluments of such positions, to specify
minimum, qualifications for appointment to such posts subject
to such law, as may be applicable, and for the time being in
force, and to appoint persons to such posts on such terms and
conditions of services as may be prescribed by the regulations
made in this behalf, after delegating the powers of appointrnent
to such authority or authorities or office or officers as the
Executive Committee riray, from time to time, by resolution,
generally or specificallyi directl
(4) To exercise, control and discipline over the employees of the
University;
(5) To accept on behalf of the University, endowment, bequests,
donations, grants and transfers of any immovable property;
(6) To receive money, securities, instruments or any other movable
properties for and on behalfof the University;
(7) To grant receipts, sign and execute instruments and
endorsements, discount cheques other negotiable instruments
through its aecredited agencies:
(8) To make, sign and aacount of such documents and instruments
as may be necessary or proper for carrying out the management
ofthe property or affalrs of the University;
(9) To introduce courses of study at the Unaversity and to take
decasion on the recommendations of theAcademic Senate;
(10) To co-operate and co-opt. with other educational and medical
inltitutions anC authorities rn lndia and abroad,
(1 1) To create fellowships and scholarships or other assistance on
such terms and conditions, as it may prescribe, to such persons
as it may select to carry out research, investigation or study;
(12) To propose regulations for consideration and adopt of the
Goveming Council;
(13) To grant in accordance with the regulations leave of absence
other than casual leave to any officer of the University and to
make necessary arrangements for the discharge ofthe functions
of such officer during his absence,
(14)
(15)
(16)
(17),
( 18)
(1e)
(20)
(21)
lJd
To manage and regulate finances, accounts,
investments, property, business and all other
administrative affairs of the school and for that
purpose to appoinl such agents, as it may think
fit;
To invest any money belonging to the University,
lncluding any unapplied income, in such stock,
funds, shares or securities, as it may from tjme
to time, think fitor in the purchase of immovable
property in lndia, with the like power of varying
such investments from time to time;
To transfer or accept transfers ofany movable or
immovable property on behalf of the University;
To enter into, vary carry out and cancel contracts
on behalf of the University and for that purpose to
appoint such officers, as it may think fit;
To provide to buildings, premises, furniture and
apparatus and other means needed for carrying
on the work of the University;
To entertain, adjudicate upon, and if it thinks fi1,
to redress any grievances of the otficers of the
University, the teachers, the students and the
Un jversity employees, who may, for any reason,
feelaggrbved, otherwise than by anAclofa Court.
To appoint examiners and moderators, and if
necessary to remove them and to fix their fees,
emoluments and travelling and other allowances,
after consulting with the Academic Senate;
To select a common seal tor the University and
to provide for the custody of the seal; and
' e4 fo exercise such other powers and to perform
such other duties as may be.conferred or
imposed on il by or under this Act.
10 (1)
(2)
(3)
(4)
(s)
(6)
(7)
11. (1)
'1 39
The Executive Committee shall meet at least
once an six months and not less than 15 days
notice shall be given for such meeting.
Four members of the Executive Committee shall
constitute a quorum for any meeting thereof.
ln case of difference of opinion among the
members, the opinion of the majority shallprevail.
Each member of the Executive Committee shali
have one vote if there shall be equality of votes
on any question to be determined by the Executive
Committee, the Chairperson of the Executive
Commiftee or the person presiding over the
meeting, shall, in addition, have a casting vote.
Everymeetingof the Executive Committee shall
be presided over by the Chairperson and in his
absence by arnember chosen by the m

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