The Arunachal Pradesh University of Studies Act,2012

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Thc Arunach.l Pradesh University of Studies Act,2012
(Act No. 9 of 2012)
(Received the assent of the Governor on 26th May, 2012 And Published in
theArunachal Pradesh E.O. Gazette No. 102,Vol-XlX, dated 30h May, 2012)
An
Act
to establish and incorporate the Arunachal University of studies
in the State of Arunachal Pradesh at Namsai, with an emphasis on
providing hqh quality ed,ucation supplemented with lndustrial lntemship
and Professional Trainiig in the areas of Business & Management,
Engineeing & Technolqy, HyJel Power, Tnining & Develqment. Cotnputing
& lnformation Technology, Entrepreneurship, Rural Development,
Biotechnolqy, Biosc,bnc€s & Environmental Sciences; Architecturc, Media
& Communication, Film & Televisbn Ptductton, Basis. Sc,'errces, Medbal
& Paramedical, Humanities, Juridical Sciences, Lile Sciences,.Liberal Art
& Sc,bnces, Pedorming Ads, Nursing, Quality Tnining & Develepment
of StaE Govemment officers etc. and related areas spor?soled by the
Wold Education Mission (a wholly charitable trust), New Delhi and to
provide for mafters connected therewith or incidentel the@te'l
Be it enacted by the Legislature of Arunachal Pradesh in the
Sixty{hiid Year of the Republic of lndia as follows:
CHAPTER 1
Preliminary
Short .title and Domqrencement :
1. (1) ThisAct may be called'lhe Arunachal University of Studiesi, 2012.
(2) lt shall come intb force on such date as the State Govemment
may by ndtification in the Official Gazette appoint.
Definitions :
2. ln this Act, unless the context otherwise requires:
(1) 'Academic Council" means the Academic Councit of the Univec y;
(2) "Act' means The Arunachal University of Studies, Arunachal
Pradesh Act, 2012;
(3)
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'Affiliated College" means a college or an institution which is
affiliated to the University;
"AlU" means Associatron of lndian Universities;
'lAnnual Report' means the Annual report of the university as
refened to in section 44 of lhe Act;
(4)
(5)
(6) "Board of Governors" means the Board of Governors of the
university constituted under section 20 of the Act;
(7) "Board of Management' means the Board of Managemenfof the
university as constituted under section 21 of the Act:
(8) "Chancellof' means the Chancellor of the university appointed
unOer section 13 of the Act; !.
(9) "Constituent College" means a college or an institution maintained
by the unrversrty;
(10) -"DCl".means Dental Council of lndia;
(11) "DEC" means Distanc€ Education Council;
(12) "Development Fund" means the development fund of the University
established under section 42 of the Act;
(13) "Distance Education System" means lhe system of imparting
education through any means of information technology and
communication such as mult'media, broadcasting, telecasting,
online over intemet, other interactive methods, e-mail, internet,
computer, interactive talk back e-baming, corespondence course,
seminar, contact Programmes dr a combination of any two or
more of such means;
(14) "Endowment fund" means the endo ment fund ot the University
. established under section 40 of the Act,
(15) ''Employee" means employee appointed by the University; and
includes teachers and other staff of the University or of a
constituent college;
(16) "Faculty" means ih. faculty of the university;
(17) "Finance Office/' means the Finance Officer of the university
appointed under section 17 of the Act;
( 18) "General fund" means general fund of the University established
under section 41 of the Acti
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(19) "lNC" means the lndian Nursing Councit:
(20) "lntemshE m€ans on-job training. apprenticeship, or a professional
Uaining of students with academic studies; i
(2'l ) "lnternshap Campus" means a center established, maintained or
recognized by the University for the purpose of lnternship &
Training or for rendering any other ass.rstance including conducting
contact classes and administering examinations required by the
Students;
(22) "MCl' means-the Medical Council of lndia;
(23) "NCTE" means the Natlonal Council for Teacher Education;
(24) "Official Gazette" means ttle Gazette of Arunachal praOeitr;
(25) "Off-Campus" means a Campus of a University established by
it outside the main campus (within or outside the state) operated
and maintained as its constituent unit, having the university's
complement of facilities, faculty and staff;
(26) "Off-Shore Campus" means a Campus of a University established
by it outside the counlry operated and maintained as its
constituent unit, having the university's complement of facilities,
faculty and staff;
.(27) "PHl' means Pharmacy Council of lndia;
(28) "Prescribed" means prescribed by the statutes and the rules
made under this Act;
(29) "Principal" in the relation to a constituent college, means the
Head of the constituent college and includes where there is no
Principal, the Vice-Principal or any other person for the time
being as appointed to act as Principal;
(30) "Regional Centre" means a center established or maintained by
the university for the purpose of coordinating and supervising the
work of Study Centers in any region and for performing such
other functions as may be confened on such centei by the Board
of Management;
(31) "Registrar'' means the Registrar of the University appointed under
16 of the Act;
(32) "Rules & Regulations". means the Rule & Regulations of the
u niversity,
(33)
(34)
(35)
(36)
(37)
(38)
(3e)
(40)
141)
1U
"Sponsod' means lhe World Education Mission, New -Delhi;
"State" means the State of Arunachal Pradesh,
"State Governmentl' means the State Govemment of Arunachal
Pradesh;
"Slatutes" means the Statutes of the University;
"Sltudy Centre" means a center established, maintained or
reclgnzed by the University lor the purpose of advising, counseling
or for rendering any other assistance including training, conducting
contact classes and administering examinationa required by the
Students;
"Teachers" means a professor, Associate Professor, Assistance
Professor/Lecturer or such other person as may be appointed
for impartjng instruction or conducting research in the University
or in a constituent college or institution and includes the
Principal of a Constituent college or instituton, in conformity with
the norms prescribed by the University Grants Commission;
"UGC" means the University Grants Commission established
under the University Grants Commission Act, 1956i
"University' means theArunachal University of $udies, established
under this Act, within the meaning of University Grants
Commission Act, 1956;
'Vice-Chancellof ' means the Vice-Chancellor of the University
appointed under section 14.of the Act;
CHAPTER 2
The Universlty and its Obiective
Proposal for the Establishment ot the University
3- (1) The Sponsor shall have the right to establish the University in
. accordance with the provision of this Act;
(2) The application containing the proposal to establish the University
shall be made to the State Government by the Sponsor;
(3) The proposal contains the following particular, namely;
(a) The objects of the University along with the detail of the
Sponsort
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(b) The extent and status of the University and the availability
of land;
(c) The nature and type of programmes of study and research
to be undertaken in the University during a period of the next
five years:
(d) The natrre of faculties, courses of study and research
proposed to be started;
(e) The campus development such as building, equipment and
structural amenities;
(f1 The phased outlays of capital expenditure for a period of the
next five years;
(g) The item-wise recuning expenditure, sou/ces of finan@ and
estimated expenditure for each studenti
(h) The scheme for mobilizing resources and the cost of capital
thereto and the manner of repayments to each source;
(i) The scheme of generation of funds internally through the
recovery of fee hom students, revenues anticipated from
consultancy and other actrvities relating to the objectrs of
the University and other anticipated incomes;
0) The detail of expenditure on unit cost, the extent of
concessions or rebates in fee, free ship and scholarship for
students belonging to economically weaker sections and
the fee structure indicating varying rate of fee, if any, that
would be levied on non-resident lndians and students of
other nationalities.
(k) The history & credentials of the sponsor including years of
experience and expertise in the concerned discipline at the
command of the sponsor as w-ell as the financial resources;
0) The years of experiences and expertise in the concemed
discipline at the command of the Sponsor as well as the
financial resources;
(m) The system for selection of students to the course of study
at the University;
(n) Status of fulfillment of such other conditions as may be
required by the State Government to be fulfilled before the
establishment of the University.
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4. Establishment of University :
(1) Where the State Government, after such inguiry as it may deem
necessary, is satisfied that the Sponsor has fulfilled the conditions
speciied in sub-section (2) of section 3; it may initiate proceedings
of notification of University;
(2) The State Government may by notification in the Official Gazette
accord sanction for establishment of the University and direct
Sponsor to establish the complete endowment fund within six
months ot notification:
(3) The headquarters of University shall be in Namsai, Arunachal
Pradesh and it may have campuses or Regional Centers, Study
Centers anywhere in lndia and abroad with approval of the Board
of Govemors:
(4) The Chancellor, the Vice-Chancellor, member of the Eoard of
Governors, members of the Board of Management and the
Academic Council for the time being holding office as such in
. the University so established, shall constitute a body corporate
and can sue and be sued in the name of the University;
(5) On the establishment of the University under suFsection (2),
the land and other movable and immovable properties acquired,
created, arranged or built by the University for the purpose of
the University in the State of Arunachal Pradesh shall vest in
' the University;
(6) Ths land, building and other properties acquired for the University
shall not be used for any purpose, other than that for which the
same is acquired.
5. UniverBity not to be entitlod to tinancial asaistance :
' : The University shall be self-financing and shall not make
a demand to any grant-in-aid or any other financial assistance
from the Sate Government.
6. Constituent Colleges and Affiliated Colleg6 :
(1) The University may have Constituent Colleges, Regional Centers,
Campuses, Off-Campuses, Otf-shore Campuses, lntemship
Campuses and Study Centers;
(2) The University may with the prior approval of the Board of
Governors, atfiliate any college or other institutions.
7. Objects
The
follows :
(a)
(b)
(c)
(d)
(e)
(0
(s)
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ot the University :
ob.iectives for which the university is established are as
To provide instructions, teaching, training, and research in
various frelds of Agriculture, Business and Management,
Engineering and Technology, Hydel Power, Training and
Development, Computing and lnformation Technology,
Entrepreneurship, Rural Development, Biotechnology,
Biosciences and Environmental Sciences, Architecture, Media
and Communication, Film and Television Product'on, Basic
Science, Humanities, Juridical Sciences, Performing Arts,
Nursing, Medical, Paramedical and related areas and subjects
and to make provisions fpr research, advancement and
disseminatron of knowledge therein;
To establish a campus in the State of Arunachal Pradesh,
and to have Regronal Centers, Campuses, Off-Campuses,
Off-Shore Campuses, lnternship Campuses, Examination
Centres and Study Centers at different places in lndia and
abroadi
To offer continuing and distance education Programmes;
To institute degrees, diplomas, charters, certificates, pre-
university certifications and other academic distinctions on
the basis of examination or any other method of evaluation;
To collaborate with other colleges or universities research
institutions, industry associations, professional associations
or any other organization in lndia or abroad, to conceptualize,
design and develop specific educational and research
programmes, training programmes and exchange
Programmes for students, faculty members and others;
To identify the need of education in an area at various level
including primary secondary, bachelor, masters & doctorate
programmes and providing necessary facilities as per local
requirements by introducing new programmes and relaxation
in eligibility norms;
To disseminate knowledge through seminars, conferences,
executive education programmes, commirnity development
programmes, publications, and training programmes;
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(h) To undertake programmes for the training and development
of faculty members and teachers of the University ahd other
institutions in lndia or abroad;
(i) To undertake collaborative research with any organization in
lndia or abroad;
0) To create higher levels of intellectual abilities ;
(k) To provide consultancy to industry Government and Public
Organizations;
(l) To ensure that the standard of the degrees, diplomas,
charte6, ce(ificates, pre-university certificates and other
academic distinctions are not lourer than those laid down
by the University Grants Commission, Bar Council of India,
National Council for Teacher Education, Medical Council of
lndia, Dental Council of lndia, lndian Nursing Council and
the Pharmacy Council of lndia;
(m) To do all things necessary or expedient to promote the
above objectives ;
(n) To pursue any other objective as rnay be prescribed by the
Strate Govemment or Sponsor.
8. Powerr ot th. Unive,tiq :
(1) The University shalt have the following powers, namely:-
(a) To establish, maintain and recognize sudr Regional Centers,
Campuses, Off-Campuses, Offshore Campus€s, lntemship
. . Campuses, Examination Centres and Sludy Centers as may
be determined by the University from time to time in the
manner laid down by the Statutes;
(b) To carry out all such other aclivitles as may be necessary
or feasible in furtherance of the object of the University;
(c) To confer degrees, diplomas, charters, certificates, pre-
university certifications or other academic distinctions etc.
in accordance with the Statutesl
(d) To institute and award fellowship, scholarship and prizes
etc. in ac@rdance with the Statutes;
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(e) To launch any academic and research programmes &
courses, discipline of education which deemed suitable for
meeting the objects provided in section 7.
(0 To determine, demand and receive fees, bills, invoices and
collect charges to fulfill the objects of University, as the
case may be;
(g) To make provision for extracurricular activities and trainings
for students for students and employees;
(h) To appoint the faculties, teachers, officers and employees
of the University or a Constituent college, Affiliated college,
Regional Centres, Study Centers, Campuses, Off-Campuses,
Off-shore Campuses and lnternship Campuses located in
lndia and abroad;
(i) To receive donations and gifts of any kind to acquire, hold,
manage, maintain, lease, mortgage and dispose of any
movable and immovable property, including trust and
endowment properties for the purpose of University or a
Constituent College, or a Regional Centers or a Off-Campus
Centre or a Study Centers:
0) To'establish and maintain halls and to recognize places of
residence for students, officers, teachers and employees of
the University or a constituent for students ofthe University
or a constituent college or any other at the main campus
and other calmpuses in lndia and abroad;
(k) To supervise and control the residence, and to regulate the
discipline among the students and all categories of employees
and to lay down the conditions of service of such employees,
include their Code of Conduct;
(l) To create, academic, administrative and support staff and
olher necessary posts;
(m) To co-operate and collaborate with other Universities and
institutlons in such a manner and for such purposes as the
University may determine from time to time;
(n) To offer regular, distance leaming, continuing education,
industry integrated, collaborative industry based education
programmes and the manner in which such Programmes are
offered by the University;
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(o) To organize and conduct refresher courses, orientation
courses, workshops, semanars and other Programmes for
students, industry executives, teachers, developers of
courseware, evaluators and other academic staff;
(p) To determine standards of admission to the University.
Constituent Colleges, Affiliated Colleges, Regional Centers,
Study Centres, Campuses, Otf-Shore Campuses, Off-
Campuses and lnternship Campuses with the approval of
Academic Council;
(q) To make special provisions for students belonging to the
State of Arunachal Pradesh for admission in course of the
University or in a constituent college, atfiliated college,
regional centre, campus or study centre;
(r) To come all such other acts or thing whether incidental to
the powers aforesaid or not, as may be necessary to further
the objects ol the University;
(s) To prescribe such courses of Bachelor, Masters, Doctorate
and Resdarch Degrees and such other Degrees, Diplomas,
Charters, Certificates, Pre-University Certificates etc;
(t) To provide for the preparaticn of instructional materials
including films, cassettes, tapes, video cassettes, CD, VCD
, and other sofhvare;
(u) To recognize examinations or period of study (whether in
. full or part) of other Universities, institutions or other places
of leaming as equivalent to examinations or period of study
in the University and to withdraw such recognition at any
time,
(v) To create industry academia partnership by inviting lndustry
in the University Campus and other University centres for
mutual beneflt;
(w) To raise, collect, subscribe and borrow with the approval of
the Board of Management whether on the security or the
property of the University, money for the purpose of the
University;
(x) To enter into', carry out, vary or cancel contracts;
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(y) To create. amend and cancel the rules and regulations to
fuffill the objects of the University;
(z) To do all such acts or things whether incidental to the
powers aforesaid or not, as may be necessary to further
the object of the University;
(aa) To carry out all such other activities as may be necessary
or feasible in furtherance of the obiect of the University;
(bb) To do all things necessary or expedient to exercise the
above powers;
L University for all cla6ses, castes, creed, religion, region,
languages and gender and provisions for the students of Arunachal
Prad$h :
(1) The University shall be open to all irrespective of class, caste,
creed, religion, region, language or gender;
(2) The University shall ensure that the academic standards of the
courses offered by the University are in accordance with the
guidelines of the University Grants Commission and other
statutory bodies as the case may be.
(3) The appointment, qualification and emoluments and teacher-
student ratio shall be as per the guidelines of the University
Grants Commission and specific councils.
Provided that nothing in this section shall be deemed to
prevent the University from making special provisaons for
admissions to students of the State and socially and economically
weaker section of the society, especially for the state of
Arunachal Pradesh.
10. Natlonal and lnternational Accreditation :
(1) The University will seek accreditation from respective national
and international accreditation bodies;
(2) The University shall obtiain prior permission/ approval from
NationalAccreditiation bodies like NCTE, BCl, AICTE etc. before
commencing any course required permission or recognition
from concemed bodies, if required by any law for the time being
in force, shall be obtained;
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(3) As regards other Programmes on technical education the relevant
laws, rules, regulations etc. in the matter of obtaining approval/
recognition or ma'ntain standards shall apply to the University.
11. Places of Campuses :
(1) The Campus of University shall be at any place in Namsaiwithin
the state of Arunachal Pradesh and it may have Campuses,
Regional Centres, Study Centres anywhere in lndla & abroad
subject to fulfillment of laid down terms and conditions, in the
University Grants Commission Regulation.
(2) The Chancellor, the Vic€-Chancellor, members of the board of
Govemors, Members of the Board of Management and the
academic council for the time being holding offices as such in
the university so established, shall constitute a body corporate
and can sue and be sued in the name of University;
(3) The Board of Governors will decide the usage of land, building
and other properties acquired by the university, which is for the
benefrts of university.
CHAPTER 3
Officers of the University
12. Oflicers of the Universlty I
The following shall be the officeE of the University namely:-
(a) The Chancellor
(b) TheVice-Chancellor
(c) The Registrar
(d) The Finance Officer, and
(e) Such other officers as may be declared by the statutes to
be officers of the University.
13. The Ghancellor :
('l) A person eminence shall be appointed by Sponsor as Chancellor
of the University with the prior approval of the Visitor,
(2) The Chancellor so appointed shall hold the office for a period
of five years;
(3)
(4)
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The Chancellor shall be the head of the University;
The Ghancellor shall preside at the meeting of the Board of
Governors and shall, when the Visitor is not present' preside
at the convocation of the University for Conferring Degrees'
Diplomas, Charters, Designations or Certiflcates'
The Chancellor shall have the following powers, namely:-
(a) To call for any information or record;
(b) To appoint the Vice-Chancellor;
(c) To remove the Vice-Chancellor;
(d) Such other powers may be conferred on him by this Act or
the Statutes made thereunder.
Th-a Vice-Chancellor :14
(5)
(1) The Vice-Chancellor shall be appolnted on such terms and
conditions as may be prescribed by the Statutes for a term ot
three years by the Chancellor;
(2) The Vice-Chancellor shall be appointed by the Chancellor from
a panel of three persons re@mmended by the Board of Govemors
and shall hold office for a term of three years;
(3) The Vice-Chancellor shall be the Principal executive and academic
officer of the University and shall exercise general supervision
and control over the affairs of the University and give etfect to
decision of the authorities of the University;
(4) lf in the opinion of the Vice-Chancellor it is necessary to take
immediate action on any matter for which powers are conferred
on any other authority by or under this Act, he may take such
action as he deems necessary and shall at the earliest opportunity
thereafter report his action to such officers/ authority as would
have in the ordinary course dealt with the matter,
Provided that if in the opinion of the concerned authority
such action should not have been taken by the Vice.Chancellor,
then such case shall be referred to Chancellor, whose decision
thereon shall be final ;
(5)
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Provided further that where any such action taken by the
Vice-Chancellor affects any person in the service of the Univjrsity,
such person shall be entifled to prefer, within three months from
the date on which such actjon is communicated to him/ he( an
appeal to the Board of Governors and the Board of Govemors
may confirm or modify or reverse the action taken by the Vice-
Chancellor:
lf in the opinion of the Vice-Chancellor any decision of any
authority of the University is outside the powers conferred by this
Act, Statutes or is likely to be prqudicial to the interest of the
University he shall request the concerned authority to revise its
decision within seven days from the date of decision and in case
the authority refuse to revise such decision wholly or partly or
fails to take any decision within seven days, then such matter
shall be refened to the Chancellor and his decision thereon shall
be final:
The Vice-Chancellor shall exercise such other powers and
perform such duties as may be laid down by the Acts and
Statutes or the rule;
(6)
(7) The Vlce-Chancellor shall preside at the convocation of University
in the absence of both, the Visitor and the Chancellor, for
conferring Degrees, Diplomas, Charters, Designation or
Certmcates;
(8) The Chanc€llors is empowered to remove the Vice-Chancellor
after due enquiry. lt will be open to the Chancellor to suspend
the VrceChancellor during enquiry dependhg upon the seriowness
of the charges as he may deem fit.
15. Oeans of Faculties :
Deans of faculties shall be appointed by the Vice-Chancellor in such
a manner and shall exercise such powers and perform such duties as
may be prescribed by Statutes,
16. The Reglstrar :
('l) The appointment of the registrar shall be made in such manner
as may be prescribed by the Stalutes,
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(2) All contracts shall be signed and all documents and records
shall be authenticated by the Registrar on behalf of the University;
(3) The Registrar shall exercise such other powers and perform other
duties as may be prescribed or may be required from time to
time, by the Board of Governors:
(4) The Registrar shall be responsible for the due custody of the
records and the common seal of the University and shall be
bound to place before the Chancellor, the Vice-Chancellor or any
other authority all such information and documents as may be
necessary for transaction of their business;
(5) The Registrar shall exercise BUch powers and perform such
duties as may be prescribed by the Statutes;
(6) The Vice-Chancellor is empowered to remove the Registrar after
due enquiry. lt will be open to the Vice-Chancellor to suspend
the Vice{hancellor during enquiry depending upon he serbusness
of the charges as he may deem flt-
17. The Finance Officer :
(1) The appointment of the Finance Officer shall be made in such
manner as may be prescribed by the Statutes;
(2) The Finance Officer shall exercise such other po\rrers and
perform such other duties as may be prescribed by the University
or may be required from time to time by the Board of Govemors;
(3) The Mce-Chancellor is empowered to remove the Finance Officer
after due enquiry. lt will be open lo the Vice-Chancellor to
suspend the Finance Officer during enquiry depending upon the
seriousness of the charges as he may deem fit.
18. Other OfficerB :
The manner of appointment, terms and conditions of service and
powers and duties of the other officers of the University shall be such
as may be prescribed by the Statutes, Rules and Regulations. However,
Direct and indirect employment opportunities will be generated in the state
with the establishment of the university. For example, the presence of
well-developed center such a large number of people would lead to
ffeation of Administrative jobs, courier, travel and residential services, in
and around the campus ;
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The employment generation would be
(A) lV gEde employees
(B) lll grade employees
(C) ll grade employees
(D) Faculty Staff
in the following manners :-
50 % reservation for local people
40% reservation for local people
20% reservation for local people
Open at international level
CHAPTER 4
Authorities of the University
19. Authorities of the Universlty :
The following shall be the autilorities of the University namely:-
(a) The'Board of Governors;
(b) The Board of Management;
(c) The Academic Council;
(d) The Finance Committee; and
(e) Such other authorities as may be declared by the Statutes
to be the authorities of the University.
20. Thc Board of Govemors and its poweE :
(1) The Board of Governors shall consist of the following Members:
(a) The Chancello[
(b) The Mce-Chancellorl
(c) Three persons nominated by the Sponsor;
(d) One representative of the State Government;
(e) One educationist of repute to be nominated by the $ate
Govemmenq
(D One educationist of repute to be nominated by the Sponsor.
(2) The Chancellor shall be the Chairman of the Board of Governors;
(3) ln the absence of Chancellor the Vice-Chancellor shall be the
Chairman of the Board of Governors;
(4) The Registrar shall be an ex-offlcio Secretary of the Board of
Govemors;
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(5) ln the absence of Registrar, one existing member nominated by
the Board of Govemor, will work lemporarily as Secretary of the
Board of Governors;
(6) The Board of Governors shall be the supreme authority and
principal governing body of the University and shall have the
. following porvers, namely:-
(a) To appoint lhe statutory Auditors of the University;
(b) To lay down policies to be pursued by the University;
(c) To review decisions of ttre other authorities of the University
if they are not in conformity with the provision of this Act,
or the Statutes or the rules;
(d) To approve the budget and annual report of the University;
(e) To make new or additional Statutes and rules or amend or
repeal the earlier Statutes and rules;
(f) To make decision about voluntary windings up of the University;
. (g) To approve proposals for submission to the Sate Govemment
(h) To approve addition;l power and modify the existing power
of Board of Management, Academic Council, Finance
Committee, Other Authorities and Other Committees;
(i) To take such decision and steps as are found desirable for
effectively carrying out the objects of the University:
(7). The Board of Govemors, shall, meet at least twice in a calendar
year at such time and place as the Chancellor thinks fit.
21. The Bo.rd of ilanagement :
(1) The Board of Management shall consist of the following namely:
(a) TheVice-Chancellor;
(b) The Registra[
(c) Four persons nominatd by the Sponsor;
(d) Two Deans of the faculties as nominated by the Chancellor;
(e) One State Government representation either Secretary
Education or Director Education,
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(Q One Managemen't Representative nominated by Sponsor;
(g) One Women nominated by the Chancellor.
(2) The Vice-Chancellor shall be the Chairperson of the Board of
Management and the Registrar shall be the Secretary of the
Board of Management;
Provided in the absenc€ of Vice-Chancellor, the management
representative nominated by the sponsor will work temporanly as
the Chairman of Board of the Management;
Provided further in absence of Registrar, one existing
member nominated by Board of Management, will work temporarily
as the Secretary of the Board of Management.
(3) The Board of Management shall have following power namely :
(a) To establish maintain and recognize regional centres,
campuses, study centres, off-campuses, off-shore campuses;
(b) To launch any academic research programme and courses,
discipline of education which deemed suitable for meehng
the ob.iect of University,
(c) To create and amend rules and regulations of the University
to tulfill the objects of the university;
(d) To determine, demand and receive fees, bills, invoices and
collect charges;
(e) To make provisions of extra-cunicular activities for students
and employees;
(f) The Operation of endowment fund, general fund and
development fundi
(g) To appoint faculties, teachers, officers and employees of the
University or a conslituent college, regional centre, study
centre or a campus, establish, maintain, recognize such
regional centre, study centre and campuses, off-campuses,
off-shore campuses located in lndia and abroad;
(h) To receive donation and gifls of any kind and to acquire, hold.
manage, maintain, lease, mortgage and dispose of any
movable or immovable property, including trust and endoir'ment
properties for the purpose of Unaversity or a constituent
college, or a Regional Centre, or a study Centre;
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(i) To create academic, administrative, and support staff and any
other post;
0) To cooprate and collaborate with other Unlversties, lnstitutons
in such a manner and for such purpose as university may
determine from time to time;
(k) To offer regulat industry integrated, distiance education and
continuing education programmes;
(l) To organize and conduct reftesher couGes, orientation courses,
workshops, seminars and other programmes, for industry
executives, developers of courseware, evaluator and other
academic staff;
(m) To determine standards of admission to the various
programmes with the approval of academic council;
(n) To make special provisions for students belonging to the
state ofArunachal Pradesh or other states for admission in
any course of the Unive6ity or in a constituent college,
affiliaEd college, off-campus cente, off-shore campus, regional
centre or study centre;
(o) To prescribe such course for Bachelor Degree. Mastefs
Degree, Doctor of Philosophy, Doctor of Sctence and Research
and such other degrees, diplomas, certiFrcates etc.;
(p) To provide for the preparation of instructional maErial, reference
books, study material, including films, cassettes, tapes,
video cassettes, CD, VCD, DVD and other Software;
(q) To recognize examinations or periods of study (Where in Full
or Part) of other Universities, lnstitutions, or other places of
higher learning as equivalent to examination or period of
study in the University and to withdraw such recognition at
any tlmel
(r) To create lndustry Academia partnership by inviting industry
in-campus and other university centres for mutual benefits;
(s) To raise, collect, subscribe and borrow whether on the
security of the property of the University, money for the
purpose of the University;
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(t) To enter into, carry out, vary or cancel contracts;
(u) To do all such acts or things as direct by Bolrd of
Govemors,
(v) To do all things necessary or expedient the above powers;
(w) The other powers and functions of the Board of Management
shall be such as may be prescribed by the Slatutes.
22 The Acadomic Council :
(1) The Academic Council shall consist of the : -
(a) The Vice-Chancellor as Chairmani
(b) The Registrar as Secretary;
(c) Such other members as may be prescribed in the Statutes
(Like Dean, HOD, Professors).
' (2) The Airademic Council shall be the Principal academic body of
the University and shall; subJect to the provision of this Act, the
$afutes and he rules, ccordinate and exercise general supervision
over the academic policies of the University.
23. The Finance Committee :
(1) The Finance Committee shall consist of :-
(a) The Mce-Chancellor as Chairman;
(b) The Registrar as Secretary;
(c) The Finance Officer as Member;
(d) Such other members as may be recommended by Sponsor.
(2) The Finance Committee shall be the principal financial body of
the University to take care of flnancial matters and shall, subject
. to the provision of this Act, Rules and S:tatutes, Coordinate and
exercise general supervision over the financial matters of the
University.
24. Other Authoiiti6 :
The constitution, powers and functions of the other authorities of
the University shall be such as may be prescribed by the Statutes.
'181
25. Proceedings not invalidated on account ot Vacancy :
No Act or proceeding or any authority of the University shall be
invalid merely reason of the existence of any vacancy or defect the
constitution of the authority.
CHAPTER 5
Statutes and Rules
26. Statutes :
Sub.iect to the provision of this Act. The statutes may provide for
any matter relating to the University and staff, as given below:-
(a) The constitution, powers and functions of the authorities and
other bodies of the University as specified rn the AcL and
such other authorities as may be constituted from time to
time;
(b) The operation of the endowment fund, the general fund and
the development fund;
(c) The terms and conditions of appointed of the Mce{hancellor,
the Registrar and the finance officer and their powers and
funciiohs;
(d) The mode of recruitrnent and the conditlons of service of the
other officers, teachers and employees of the University;
(e) The procedure for resolving disputes betvyeen the University
and its offices, faculty members employees and studenGi
(f) Certain abolition or restructuring of departments and faculties;
(g) The manner of co-ope€tion with other Universities or
lnstitutions of higher learning;
(h) The procedure for conferment of honorary degrees:
(i) Provisions regarding grant of free-ship, sponsorships and
scholarshiP;
O Number of seats in different courses of studies and the
procedure of admission of students to such courses;
(k) The fee chargeable from students for various courses of
studies;
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(l) lnstitution of fellowships, scholarships, studentships, fteeships,
medals and prizes;
(m) Procedure for creation and abolition of posts;
(n) Other matters which any be prescribed.
27. Statut6 how made :
(1) The first statutes framed by the Board of Governors shall be
submitted to the stiate government for its approval, which may' within three months from the receipl of the Statutes give its
approval with or without modifications;
(2) Where the Strte Government fails to take any decision with
respect to the approval of the Srtatutes within the period specified
under Sub-Seclion (1) it shall be deemed to have been approved
by State GovemmenL
28. Power to amend the Statutes :
(1) The Statutes as stated in the Act may be amended or new
Statutes may be added by the Board of Management which
needs to be approved by Board of Governors;
(2) The Board of Governors shall submit the new and amended
Statutes to the state government for its approval, which may,
within three months from the date of receipt of the Statutes give
its approval with or without modifications;
(3) Where the State Government fails to take any decision with
respect to the approval of Statutes within the period specified
under Sub-section (1), it.shall be deemed to have been approved
by Srtate Government.
29. Rules :
Subject of the provisions to this Act, the rules may provide for
all or any of the following mafters namely:-
(a) Admission of siudents to the University and their enrolment
and continuance as such,
(b) The courses of study to be laid down for all Oegrees,
Diplomas, Certificates, Charters and other Academic
Distinctions of the University;
(c)
(d)
(e)
(0
(s)
(h)
(i)
0)
(k)
(t)
(m)
30. Rules
'183
The award of Degrees, Diplomas, Charters, Certificates, pre-
university certificates and other Academic Distinctions of the
University,
Creation of new authorities of the University,
Accounting Policy and Financial Procedure;
The conditions of the award of Fellowships, Scholarships,
Studentships, Medals and Prizes;
The conduct of examinations and the conditions and mode
of appointment and duties of examining bodies, examiners,
invigilators, tabulators, and moderators;
The fee to be charged for the admission to the examinations,
Degree, Diplomas, Certificates, Charters and other Academic
Distinctions of the Universaty;
Revision ot Fees;
Altemation of number of seats in different courses dld
PDgrammes;
The conditions of residence of the students at all University
or a constituent college or affiliated college,
Maintenance or discipline among the students of the
University or a constituent college or affiliated cotlege;
All other matters as may be provided under the Act.
how made :
(1) The Rules shall be made by the Board of Governors and shall
be submitted to the State Government for its approval, which may
within two months from the date of receipt of the Rules, give
its approval with or without modifications;
(2) Where the State Government fails to take any decision with
respect to the approval of the Rules within the period specified
under sub-section (1), it shall be deemed to have been approved
by State Government.
'184
31. Power to amend rules :
The Board of Governors may make new additional Rules or
amend or repeal the Rules.
CHAPTER 6
llliscellaneous
32. Condition of Service of Employees :
(1) Every employee shall be appointed under a written contract,
which shall be kept in the University and a copy of which shall
be furnished to the employee concerned;
(2) Disciplinary action against the students/ employees shall be
governed by procedure prescribed in the Statutes.
33. Right to. appeal :
Every employee or student of the Univarsity or of a constituent
college, shall notwithstanding anything contained in this Act, have a right
to appeal within such time as may be prescribed, to the Board of
Management against the decision of any officer or authority of the
university or of the Principal of any such college, and thereupon the Board
of Management may conflrm modlfy or change the decision appealed
against,
34. Provldent Fund and Pension :
The University shall constitute for the benefit of its employee such
provident or pension fund and provide such insurance scheme as it may
deem fit in such manner and subject to such conditions as may be
prescribed.
35. Dbputos as to conslihrtion of Univecity authodties and bodies :
lf any guestion arises as to whether any person has been duly
electetl or appointed as, or is entitled to be a member of any authority
or other body of the University, the matter shall be referred to the
Chancellor or whose decision thereon shall be final.
36. Constitution of Committees :
Any authority of the University mentioned in section 19, may
constitute a committee of such authority, consisting of such members
as such authority may deem tit and having such powers as the authority
may deem fit.
185
37. Filling of'Casual Vacancies :
Any casual vacancy among the members, other than ex-officio
members, of any authority or body of the University shatl be filled in the
same manner in which the member whose vacancy is to be filled, was
chosen, and the pe6on filling the vacancy shal, be a member of such
authority or body for the residue of the term for which the person whose
place he/she fills would have been a member.
38. Protection of action taken in good faith :
No suit or other legal proceedings shall lie against any officlr or other
employee of the University for anything, which is done in good faith or
intended to be done in pursuance of the provision of this Act, the Statutes
or the Rules & Regulations.
39. Transitional Provision :
Notwithstanding anything contained in any other provisionB of this Act
and the Satutes :-
(a) The First Vice-Chancellor shall b€ appointed by the Chancellor
and the said officer shall hold officer for a term of three years:
(b) The First Registrar and the First Finance Officer shall be
appointed by the Chancellor who shall be, hold office for a
term of three years:
(c) The First Board of Govemors shall hold office for a term not
exceeding three years:
. (9) fne First Board of Management, the First Finance Committee
and the First Academic Council shall be constituted by the
Chancellor for a term of three years.
40. Endowment Fund :
(1) The Sponsoring body shall establish an Endowment Fund for the
University with an amount of three crores rupees which shall b€
pledged to the Government.
(2) The Endowment Fund shall be kept as security deposit to ensure
strict compliance of the provisions of this Act, rules, regulations,
statutes or ordinances as made there under.
41
186
(3) The Govemment shall have the power to forfeit, in the prescribed
manne( a part or whole of the Endowment Fund in Case the
university or the sponsoring body contravenes any of the provisions
-of this Act, rules, statutes, ordinances or regulations made there
under.
l'(l; tnmme from Endowment Fund shall be utilized for the development' of infrastructure of the university but shall not be utilized to meet
out the recurring eipenditure of the university.
(5) The amount of 'Endowment Fund shall be kept inv*ted, until the
d - dissolution of the university, by way of Fixed Deposit Accounts
.. in any Schedubd Bank subject to the condition that this Fund
shallnot be withdrawn without the permission of the Government.
. General Fund :
(1) The University shall establish a gen*zl fund' 'to which tho
following amount shall be. credited namely;
(a) All Fees which may be charged by the University;
(b) All sums recehied from any other sources;
(c) All contributions made by the Sponsor;
(d) All contributionsl donations made in this behalf by any other
person or body, which are not prohibited by any law for the
time being in force.
(2) The funds credited to the general fund shall be applied to meet
the following payments, namely:
,.{a) The repayment of debts including interest charges thereto
incurred by the University for the purposes of this Act, the
Statutes and the rules made thereunder;
(b) The upkeep of the assets of the University;
. (c) The payment of the cost of audit of the fund cr.eated under
section 42;
(d) Meeting the expenses of any suit or proceedings to which
University is a party:
187
(e) The payment of salaries and allowance of the otncgrs and
employees of the University, members of the teaching and
research staff, and payment of any Provident Fund
contributions, gratuity and other benefits to any such officerB
and emplgyees, members of the teaching and research staff;
(f) The pq/

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