The ARUNODAYA UNIVERSITY ARUNACHAL PRADESH ACT, 2014

THE ARUNODAYA UNIVERSITY ARUNACHAL PRADESH A(;I. :61 .
(ACT NO. 13 OF 201.+)
(Received the assenl ot the Governor on 17th October, 20 i t eii.j
published in the Arunacal Pradesh E.O. Gazette No 193, Vol. X}{.1
dated 21st Oclober, 2014)
An
Act
to ptovide for establishment and incorpora bn oflheArunodava Private
University, at ltanagar in the State ol Arunachal Prudesh anLl n3t!er.
connected therewith and inctdental thercto.
Whereas, with a view to keep pace with the rapid developmenl in all
spheres of knowledge in the world and the country it is essential to create
world level modern research and study facilities in the State to provide
state of the art educational facilities to the youth at their door steps so thai
they can make out of them human resources compatible to liberalized
economic and social order ot the world;
And whereas, rapid advancement in knowledge and ;hanglrg
requirements of human resources makes it essential that a rescurceiul an
quick and responsive system ol educational research and development be
created which can work with entrepreneurial zeal under an essentral
regulatory setup and such a system can be created by allowing the private
institutions engaged in higher education in higher education having sutticient
resources and institutions engaged in higher education having suificienl
resources and experience to establish universities and by incorporaiing
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(2) ln directing the release ol any person under sub-
section ('l), the State Government may require him
to enter into a bond with or without sureties for the
due observance ol the conditions specilied in the
direction.
(3) Any person released under sub'section (1) shall
surrender himsell at the time and place to the
authority. specified in the orderdirecting his release
or canceling his release, as the case may be.
(4) lf any person fails without sufficient cause to
surrender himsell in the manner specified in sub-
section (3), he shall be punishable with
imprisonment lor a term which may exlend to two
years, or with fine ol Rupees Two Thousand or
with both.
(5) If any person released under sub-section (1) fails
to fulfill any of the condition imposed upon him
under the said sub-section or in the bond entered
into by him, the bond shall be declared to be
lorfeited and any person bound thereby shall be
liable to pay the penalty thereof.
16. No suit, prosecution or other legal proceedings shall
lie against the State Government or any otficer of the
State Government or any other person, for anything
done in good faith or inlended to be done in good faith
in pursuance of this Act.
'17. Whoever. knows or has reason to believe that an order
against any person has been made under seclion 3 or
section 15, harbors' or conceals such person, shall be
punished with imprisonment for a term which shall not
be less than three months but may extend to one year
or fine of rupees fifty thousand.
18. (1 ) The government may, not jnconsistent with this Act
make rules for all or any of the provisions for
carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as
soon as may be after it is made, before the
Legislative Assembly while it is in session for a
total period of rourteen days which may be
Protection of
action taken in
good faith.
Punishment
for concealing
persons
ordered to be
detained.
Power to
make rules -
, -:.,i,,,rirsiira5$;i]'sr,. 1 r,,aiL,lai.ry Drovisions aS enSUre etticient working
ui sLrc., institutions;
And whereas, the Softkey Education Society gd Floor,305 Rajhans
Annex Goandevi Road Opp. Goandevi Bus Depot, l,laupada, thane
(W), Mumbai - 400 601, a Non-Profit organization registered under
sec. 25 of the Companies Act. 1956 {No. 144o1 '1956) having its registered
oliicc al I\,4umbai is engaged in the lield of education lor which are imparting
i.rd!:ation in the various disciplinesi
And whereas, il the said Softkey Educatio, Society is allowed to run
ihe University, it would contribute a long in the academic development ol
tire Deopie of the State;
And whereas. it is necessary to pass a Bill by the State Legislative
Assembly for the establishment of aforesaid University and matters
connected therewith and incidental thereto
hlow. therefore, be it enacted by the Arunachal Pradesh State
Legislaiure in the Sixtyjifth Year of the Republic of lndia, as follows :-
CHAPTEB - 1
Preliminary
1. Shorl Title and Commencement :
(1) ThisAct may be called "Arunodaya University". Arunachal Pradesh
Act, 2014.
(2) lt shall come in to force on such date as the State Government
may by notification in the Otficial Gazette, appoints
2. Delinitions :
ln thrs Acl. unless lhe context otheMise requires:
i 1) "Academic Council" means theAcademic Councilofthe University;
(2) Act' means The Arunodaya University, Arunachal Pradesh Act,
2014 |
f3) "Affiliated College" means a college or an institution which is
afiiliated to the University:
(4) 'AlU' means Association ot lndian Universities;
(5) "Annual Report" means the Annual report of the university as
relerred to in section 48 ol the Act:
(6) "Board ol Governors" means the Board of Governors ol the
university constituted under section 24 of the Act;
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(7) "Board of Management means the Board of Management of the
university as constituted under section 25 of the Act;
(8) "Chancellor" means the Chancellor ot the university appointed under
seclion 16 of the Act:
(9) 'Constituent College" means a college or an institution maintained
by the University;
(10) "DCl" means Dental Council of lndia;
(11) "DEC" means Distance Education Council:
(12) "Development Fund" means the development fund of the
University established under section 46 of the Act;
(13) "Distance Education System' means the system of imparting
education through any means of information technology and
communication such as multimedia, broadcasting, telecasling.
online over internet, other inleractive methods. e-mail, internet.
computer, interactive talk back elearning. correspondence course,
seminar, contact Programmes or a combination of any two or more
of such means :
(14) "Employee" means employee appointed by the University; and
includes teachers and other statf ofthe University or ol a constituent
college;
('15) "Faculty" means the faculty of the university ;
(16) "Finance Otficea'means the Finance Officer of the university
appointed under section 20 ol the Act;
(17) "General fund" means general fund of the University established
under section 45 of the Act,
(18) "lNC" means the lndian Nursing Council:
(19) "lnternshi0" means on-job training, apprenticeship, oI a professional
training of students with academic studies;
(20) "lnternship Campus" means a center established. maintained or
recognized by the University for the purpose ol lnternship and
Training or for rendering any other assistance including conduct;ng
contact classes and adminrstering examinations required by the
Students;
(21) "MCf means the Medical Council of lndia;
(22) 'NCTE' means the National Council tor Teacher Education:
(23) 'Official Gazelle" means the Gazette of Arunachal Pradesh:
(24) "O$-Campus" means a Campus of a University established by it
.utside the state) operated
i67
and maintained as its constituent unit. having the university's
complemenl of lacilities. faculty and staff;
(25) "Off-Shore Campus" means a Campus of a University
established by it outside the country, operated and maintained as
its constituent unit, having the universily's complement of facilities,
faculty and staff;
(26) 'PHl" means Pharmacy Council of lndia;
(27) 'Prescribed" means prescribed bythe statutes and the rules made
under this Act;
(28) "Principal" in the relation to a constituent college, means the Head
ol 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;
(29) "Regional Centre" means a center established or maintained by
the University for the purpose of coordinating and supervising the
work of Sludy Centers in any region and for performing such other
functions as may be conferred on such center by the Board of
Management;
(30) "Registral means the Registrar of the University appointed under
19 of the Act:
(31) "Rules and Regulations" means the Rule and Regulations ol the
University:
(32) 'Sponsof' means the Softkey Education Society. Mumbai:
(33) "State" means the State of Arunachal Pradesh;
(34) "State Government" means the State Government of Arunachal
Pradesh;
(35) "Statutes" means the Statutes ol the University;
(36) "Study Centre" means a center established, maintained or
recognized by the University for the purpose of advising. counseling
or for rendering any other assistance including training, conducting
contact classes and administering examinations required by lhe
Students;
(37) 'Teachers' means a professor. Associate Professor. Assistance
Professor/Lecturer or such other person as may be appointed for
imparting instruction or conducting research in the University or in
a constituent college or institution and includes the Principal ol
a constituent college or institution, in conformity with the norms
prescribed by the University Grants Commission;
(38) "UGC" means the University Grants Commission established under
the University Grants Commission Act, 1956;
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(39) University nrears the Aruncdaya Unversity, established under
this Act, within the meaning of Universir.y Grants Commission Act
1956:
(40) 'Vice'Chancellor'r means the Vice'Chancellor of the University
appointed under section 17 o{ the Act:
(41) "Visilor" means the Visitor of the University referred to in section
'15 of the Act.
CHAPTEB . 2
The University and ib Obiectives
3. Proposal ,or the Establishment o, the University :
(1) The Sponsor shall have the right to establish the University in
accordance with the provision of this Act;
(2) The application containing the proposalto establish the University
shall be made to the Slate Government by the Sponsor:
(3) The proposal shall contain the lollowing particular. namely;
(a) The objects of the University along with the detail ot lhe
Sponsor:
(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 lhe University during a period of the next
five years;
(d) The nature of faculties, courses of study and research proposed
to be started;
(e) The campus development such as building. equipment and
structural amenities:
(f) The phased outlays of capital expenditure for a period of the
next tive years:
(g) The item-wise recurring expenditure, sources of linance and
estimated expenditure for each student;
(h) The scheme for mobilizing resources and the cost of capital
thereto and the manner of repayments to each source:
(i) The scheme of generatlon of funds internally through the
recovery of fee from students, revenues aniicipated from
consultancy and other activities relating to the objects of the
University and other anticipated incomes:
(j) The detailof expenditure on unil cost, the extent olconcessions
or rebates in fee, free ship and scholarship for students
169
belonging to economically weaker sections and the fee
structure indicating varying rate ol fee. if any, that would be
levied on non- resident lndians and students of other
nationalities:
(k) The history and credentials of the sponsor including years ol
experience and expedise in the concerned discipline at the
command of the sponsor as well as the financial resources;
(l) The years of experiences and expertise in the concerned
discipline at the command of the Sponsor as well as the
financial resources:
(m) The system for selection of students to the course of sludy at
the university;
(n) Status ol fulfillment of such other conditions as may be required
by the State Government to be fulfilled before the establishment
of the University;
4, Establishment ol University :
(1) Where the State Government, after such inquiry as it may deem
necessary, is satisfied that the Sponsor has fulfilled the conditions
specified in sub-section {3) o{ section 3; it may iniliate proceedings
of notification of University:
(2) The State Governmenl 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 ol notification:
(3) The headquarters of University shall be at ltanagar, Arunachal
Pradesh and it will operate ordinariiy within the boundary of the
State concerned. lt may have campuses or RegionalCenters, Sludy
Centers anywhere in lndia and abroad with approval of the Board
of Governors; after five years of its coming into existence as per
guideline of the UGC Act 1956 and the UGC (Establishment of
and Maintenance of Standards in Private Universities) Regulations,
2003 Clause 3.3 of Regulation and the Arunachal Pradesh and
other lnstitutions of Higher Education) Establishment and
Regulation Act, 2010.
(4) The Chancellor, the Vice-Chancellor. member of the Board ol
Governors, members of the Board of l/anagement and the
Academic Council for the time being holding oftice 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) The university will have a mifiimum of 50 acres of land.
170
(6) On the establishment ot the University under sub-section (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;
(7) The land, building and other properties acquired for the University
shall not be used for any purpose, other than that lor which the
same is acquired.
5. Condition lor the establishment o, the university :
The university shall comply with the direction and guidelines issued
by the Sate Government of Arunachal Pradesh in this regard for the time
being enforce.
6. Starting ol the university :
The university shall come into existence on the date of appointed day in
term of sub-section (2) of section 1 and subject to such terms and conditions
as may be stipulated by the state government by notilication published in
the Official Gazette under this section.
7. University not to be entitled lo linancial assistance :
The Universig shall be self-financing and shall not make a demand to
any grant-in-aid or any other financial assistance from the State
Government.
8. Conslituent Colleges and Afiiliated Colleges :
(1) The University may have Constituent Colleges, Regional Centers,
Campuses, Olf-Campuses, Off-shore Campuses, lnternship
Campuses and Study Centers; after five years ol its coming into
existence as per guideline of the UGC Act 1956.
(2) The University may with the prior approval of the Board of
Governors. affiliate any college or other institutions.
9. Objecls ol the University :
The objectives for which the university shall be established are as
follows.-
(i) to provide for instruction in the disciplines specified but not limited
in Schedule and to make provisions for research and for the advancement
and dissemination of knowledge;
(ii) to grant, subject to such conditions as the University may deter-
mine, diplomas or certi[icate, and conler degrees or other academic
distinctions on the basis of examinations. evaluation to any other method
ol testing on persons, and to withdraw any such diplomas, certificates,
degrees or other academic distinctions for good and sufficient causel
(iii) to organize and to undertake extra-model studies and extension
servicei
171
(iv) to confer honorary degrees or other distinctions in the manner as
may be prescribed;
(v) to provide instruction. including correspondence and such other
coursed, as it may determine:
(vi) to institute Professorships. Fleaderships, Lectureships and other
teaching or academic posts required by the University and to make
appointment thereto:
(vii) to create administrative. academically and other posts and to make
appointments thereto:
(viii) to appoint persons working in any other university or organization
having specific knowledge permanently or for a specilied period;
(ix) to co-operate, collaborate or associate with any other university or
authority or institution in such manner and for such purpose as the
University may determine;
(x) to establish study centers and maintain schools, institutions
and such centers, specialized laboratories or other units for
research and instructions as are in the opinion ol the University,
necessary for the furtherance of its object:
(xi) to institute and award lellowships. scholarships, studentships,
medals and prizes;
(xii) to establish and maintain hostels for students of the university ;
(xiii) to make provisions for research and consultancy, and lor that
purpose to enter into such arrangements with other institutions
or bodies as the University may deem necessary:
(xiv) to determine standards lor admission into the University, which
may include examination, evaluation or any olher method oltesting;
(xv)to demand and receive payment of fees and other charges,
(xvi) to supervise the residences ol the students of the University and
to make arrangements lor the promotion of their heallh and general
wellare;
(xvii) to make special arrangements in respect of women students as
the University may consider desirable;
(xviii)to regulate and enforce discipline among the employees and
students ol the University and take such disciplinary measures in
this regard as may be deemed necessary by the University;
(xix) to make arrangements for prornoting the health and general weltare
of the emoloyees ot the University;
(xxiv)
(xxv)
(xxvi)
172
(xx) to receive donations and acquire. hold. manage and dispose ol
any movable or immovable property;
(xxi) to borrow money with the approval of the Sponsoring Body
for the purposes of the University:
(xxii) to mortgage or hypothecate the property of the University with
the approval ol the Sponsoring Body;
(xxiii) to establish examination centers: Counseling centers, information
centers:
to set up off campus centre or information centers within the
State of Arunachal Pradesh or any part ol lndia and Abroad:
to do all such other acts and things as may be necessary,
incidental or conducive to the attainment of all or any of the
objects of the University.
to establish a campus at ltanagar in the State of Arunachal
Pradesh and to have affiliated institutions. colleges, schools,
and approved study centers Academic Centers, ofl Campus
program Centers or lnstitutions and to establish Regional
Campus(es) at different places in lndia and other countries.
to create higher levels of intellectual abilities.
to establish state of the art facilities for education, training and
research.
to offer programs through multi modal form of education.
to institute degrees. diplomas. certificated and other academic
distinctions on the basis of examination, or any other mode of
evali.ration ad assessment as laid down by the academic council.
to ensure that the standard of the degrees, diplomas, certificated
and other academic distinctions of high standard.
to offer continuing distance education both formal and/or
inlormal.
to confer honorary degrees and other academic distinctions in
the manner laid down in the stalutes
to encourage and promote research activities and set up
independent research institutions for pure and applied
research, and institute awards and fellowship at instilutions olher
lhan the University for undertaking research.
to aftiliate or collaborate with any other college or university.
research institution. industry association,professional associa-
tion or any other organization, in lndia or overseas, or conceptu
alize, design and develop specific educational and research
programs. training programs and exchange programs for
students. faculty members and others.
(xxvii)
(xxviii)
(xxix )
(xxx )
(xxx i)
(xxxii)
(xxxiii)
(xxxiv)
{xxxv)
173
(xxxvi) To recognize the various courses and programs offered by the
individuals, institutions,and organizations in various streams of
education offered in the multimode methodology of teaching.
(xxxvii) to undertake surveys. sludies and consultancy for any
organization in lndia of overseas.
(xxxviii) to undertake programs of the training and development of
faculty members of the University and other instatutions in lndja
0r overseas.
(xxxix) to undertake collaborative research with any organization in
lndia or overseas. and undertake commercialization ot
technologies.
(xxxx) to develop, register and license all forms ot intellectual
property rights. including, interalia, trademarks, copyrights,
know-how and patents etc.
(xxxxi) to conceptualize, design, develop and commercialize various
products, equipment and machinery as part of the research and
development activity.
(xxxxii) to provide "Education For All" which includes Formal modes ot
instruction keeping in view the literacy and the educational
needs of deprived sections of the society by establishing
informal educational centers in and out side the State olArunachal
Pradesh. to achieve cent percent literacy and education at least
up to the level ol l\,'latriculation.
(xxxxiii) to bring higher education within lhe reach ol Malority oi the
youth aspiring higher qualilication and/or research by a
network of formal institutions such as regional campuses.
ott-campus programme centers and academic centers through
out the country in accomplishment of the prime objective "Desired
Education For All".
{xxxxiv) to encourage sports. cultural, extra curricular and co-curricular
activities for students and staff.
(xxxxv) to do all such other things which may be deemed necessary or
expedient to promotethe above objectives.
(xxxxvi) to pursue any other objective as may be approved by the Board.
10. Powers ol the University :
(1) The University shall have the tollowing powers, namely :-
(a) To establish, maintain and recognize such Begional Centers.
Campuses, Off-Campuses, OIF-Shore Campuses, lnternship
Campuses. Examination Centres and Study Centers as may
be determined by the University from time to time in the
manner laid down by the Slatutes:
174
(b) To carry out all such other activities as may be necessary or
feasible in Iurtherance of the object of the University;
(c) To confer degrees, diplomas. charters, certificates, preuniversity
certifications or other academic distinctions etc. in accordance
with the Statutes;
(d) To institute and award fellowshio, scholarship and prjzes etc.
in accordance with the Stalules:
(e) To launch any academic and research programmes and
courses, discipline ol education which deemed suitable for
meeting the objects of the University as provided in section 7
of this Act.
(f) To determine, demand and receive fees. bills, invoices and
collect charges to fulfill lhe objects of University. as the case
may be:
(g) To make provision for extracurricular activaties and trainings
For students and employees;
(h) To appoint the faculties, teachers. otficers and employees ot
the University or a Constituent coilege, Affiliated college.
Regional Centres. Study Centers, Campuses, Off-Campuses,
Oif-shore Campuses and lnternship Campuses located in
lndia and abroad:
(i) To receive donalions and gifts ot any kind to acquire, hold,
manage, maintain. Iease, mortgage and dispose of any
movable and immovable property. including trust and
endowment properties for the purpose ol University or a
Constituent College, or a Regional Centers or a Off-Campus
Centre or a gudy Centers;
U) To establish and mainlain halls and to recognize places of
residence for students. officers, teachers and employees of
the University or a constituent college for students of the
University or a constituent college or any other at the main
campus and other campuses in lndia and abroad;
(k) To supervise and control the residence, and to regulate the
discipline among the students and allcategories of employees
and to lay down the conditions of service of such employees,
including their Code ol Conduct:
(l) To create, academic, administrative and support stalf and
other necessary posts:
(m) To co-operate and collaborate with other Universities and
institutions in such a manner and for such purposes as the
University may determine from time to time;
175
(n) To offer regular, distance learning, continuing education.
industry integrated, collaborative industry based education
programmes and the manner in which such Programmes are
to be offered by the University:
(o) To organize and conduct refresher courses, orientation
courses, workshops, seminars 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.
Sudy C€ntres, Campuses, Off-Shore Campuses, Off-Campuses
and lnternship Campuses with the approval of Academic
Council;
(q) To make special provisions for students belonging to the State
ofArunachal Pradesh for admission in course ofthe University
or in a constituent college, affiliated college, regional centre,
campus or study centre:
(r) Io do all such other acts or thing whether incidental to the
powers atoresaid or not, as may be necessary to further the
objects of the University;
(s) To prescribe such courses of Bachelor, Masters, Doctorate
and Research Degrees and such other Degrees, Diplomas,
Charters, Certificates, Pre-University Certificates etc;
(t) To provide for the preparation ol instructional materials
including films, cassettes, tapes, vadeo cassettes. CD, VCD
and other sottware:
(u) To recognize examinations or period of study (whether in full
or part) of other Universities, institutions or other places of
learning as equivalent to examinations or period of study in
the University and to withdraw such recognition at any time;
(v) To create industry academic partnership by inviting lndustry
in the University Campus and other University centres for
mutual benefit:
(w) To raise, collect. subscribe and borrow money with the
approvalof the Board of Management whether on the security
or the property of the University, for the purpose of the
University;
(x) To enter in to, carry out, vary or cancel contracts;
(y) To create, amend and cancel the rules and regulations to
fulfill the objects of the University;
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(z) To carry out all such other activities aS may be necessary or
feasible in furtherance of the object ot the University:
(aa) To do all things necessary or expedient to exercise the above
powers;
11. University for all classes, castes, creed, religion, region, lan-
guages and gender and provisions lor lhe students of Arunachal
Pradesh:
The University shall be opened to all irrespective of class. caste, Creed.
religion, region, language or gender;
Provided that nothing in this section shall be deemed to prevent the
University from making special provisions loradmissions to students
of the socially and economically weaker section of the society, espe-
cially for the State of Arunachal Pradesh.
12. Nalional and lnternational Accreditalion :
(1) The University will seek accreditation from respective national
and lnternational accreditation bodies:
{2) The University shall obtain prior permission/ approval kom National
Accreditation bodies like NCTE. BCl. AICTE etc before
commencing any course required permission or recognilion kom
concerned bodies, if required by any law lor the time being in
force, shall be obtained:
(3) As regards other Programmes on technical education the relevant
laws. rules, regulations etc. in the matter of obtaining approval,
recognition or maintain standards shall apply to the University:
13. Places of Campuses :
(1) The Campus G University shall be at any place in ltanagar and
ordinarily wilhin the State of Arunachal Pradesh and it may have
Campuses, Regional Centres. Study Centres anywhere in lndia or
Abroad; after five years of its coming into existence as per guideline
of the UGC Act 1956, and the UGC (Estabtishment oi and
lvlaintenance of Standards in Private Universities Fegutation, 2003
Clause 3. 3 of Regulation and the Arunachal Pradesh Colleges
and other lnstitution of Higher Education) Establishment and
Regulations Act, 2010.
(2) The Chancellor, the Vice-Chancellor, members of the Board of
Governors, I\,4embers of the Board ol lvlanagement and the
academic councilfor 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 ol University:
177
(3) The Board of Governors will decide the usage of land, building
and other properties acquired by the university, which is for the
benefits of university.
CHAPTEF.3
Oflicers ol the University
14. Ollicers ol the University :
The following shall be the officers of the University namely:-
(a) The Chancellor
(b) TheVice-Chancellor
(c) The Registrar
(d) The Finance Officer. and
(e) Such other otficers as may be declared by the statues to be officers
of the University.
15. The Visitor :
('1) His Excellency, the Governor of Arunachal Pradesh will be the
Visitor of the University.
(2) The Visitor shall, when present, preside at the convocation of the
University lorconterring Degrees, Diplomas, Charters, Designation
and Certificates.
(3) The visitor shall have the following powers, namely:-
(a) To call for any paper or information relating to the atfairs of
the University:
(b) On the basis of the information so received, the Visitor. if he
is satisfied that any order, proceeding or decision taken by
any authority of the University is not in conformity with the
Act, Regulations, or Bules, may issue -uch directions as he
may deem fil in the interest of the University and the same
shall be binding to all concerned officers and Authorities of
the University.
'16. The Chancellor :
(1) A person of eminence shallbe appointed by Sponsoras Chancellor
of the University wilh the prior approval of the Visitor;
(2) The Chancellor so appointed shall hold the office for a period of
five years;
(3) The Chancellor shall be the head of the University:
(4) The Chancellor shall preside at the meeting of the Board oi
Governors and shall, when the Visitor is not present. preside at
the convocation of the University,or Conlerring Degrees.
Diplomas, Chariers, Designations or Certif icates:
178
(5) The Chancellor shall have the following powers, namely :-
la) To call tor any information or record i
(b) To appoint the Vice-Chancellor i
(c) To remove the Vice-Chancellor :
(d) Such other powers may be conferred on him by this Act or
the Statutes made thereunder ;
17. The Vice-Chancellor :
('1) The Vice-Chancellor shall be appointed on such terms and
conditions as may be prescribed by the Statutes for a term of three
years by the Chancellor ;
(2) The Vice-Chancellor shall be appointed by the Chancellor from a
panel of three persons recommended by the Board of Governors
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 effect 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 lor 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 otficers or authority as would
have in the ordinary course dealt with the matter ;
Provided that if in the opinion ot 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:
Provided lurther that where any such action taken by the
Vice-Chancellor atfects any person in the service of the University,
such person shall be ent;tled to preler, within three months from
the date on which such action is communicated to hlm or her, an
appeal lo the Board of Governors and the Board of Governors
may confirm or modify or reverse the action taken by the
Vice-Chancellor ;
(5) lf in the opinion ol the Vice-Chancellor any decision of any authority
ofthe University is outside the powers conferred bythisAct, Statutes
or is likely to be prejudicial to the interest of the University he shall
request the concerned authority to revise its decision wilhin seven
days from the date of decision and in case the aulhority refuse to
revise such decision wholly or partly or fails to take any decision
within seven days, then such matter shall be referred to the
Chancellor and his decision thereon shall be final ;
179
(6) The Vice-Chancellor shall exercise such other powers and perlorm
such duties as may be laid down by the Acts and Statutes or the
rule:
(7) The Vice-Chancellor shall preside at the convocation of Universily
in the absence of both. the Visitor and the Chancellor, for conferring
Degrees. Diplomas, Charters, Designation or Certificates :
{8) The Chancellors is empowered to remove the Vice-Chancellor after
due enquiry. lt will be open to the Chancellor to suspend the
Vice-Chancellor during enquiry depending upon the seriousness
of the charges as he may deem fit :
18. Deans ol Faculties :
Deans of laculties shall be appointed by the Vice-Chancellor in such
manner and shall exercise such powers and perforrn such duties as may
be prescribed by Statutes :
19. The Begistrar :
(1) The appointmenl ol the registrar shall be made in such manner as
may be prescribed by the Statutes :
(2) All contracts shall be signed and all documents and records shaii
be authenticated by the Hegistrar on behalf of the Universityi
(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 ot the records
and the common sealof 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 trans-
action of their business:
(5) The Registrar shall exercise such powers and perform such duties
as may be prescribed by the Statutes;
(6) The Vice-Chancellors is empowered to remove the Registrar after
due enquiry lt will be open to lhe Vice-Chancellor to suspend the
Registrar during enquiry depending upon the seriousness of the
charges as he may deem lrt:
20. The Finance Otlicer :
(1) The appointment ot the Finance Ofticer shall be made in such
manner as may be prescribed by the Statutes;
(2) The Finance Officer shall exercise such other powers and perlorm
such other duties as may be prescribed by statute of the
University or may be required from time lo time by the Board of
Governors :
180
(3) The Vice-Chancellors is empowered to remove the Finance Of-
ficer after due enquiry. lt will be open to the Vice-Chancellor to
suspend the Finance Officer during enquiry depending upon the
seriousness of the charges as he may deem fit:
21. Other Otficers :
The manner of appointment. terms and conditions of service and pow-
ers and duties of the other officers ol the University shall be such as may
be prescribed by the Stalutes, Rules and Regulations. However. without
prejudice to the generality of the aforesaid provision, the Un'versity shall
generate employments in the following manner,-
(a) lV Grade employees' 80% reservation for local people
(b) lll Grade employees' 60% reservation for local people
(c) ll Grade employees' 50% reservation for local people
(d) Faculty Staff Open at international level
CHAPTER . 4
Authorities ol the University
22. The Visitor :
23. The following shall be the authorities 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 ;
24. The Board of Governors and its powers :
(1 ) The Board of Governors shall consist of the following l\4embers :
(a)
(b)
(c)
(d)
(e)
(f)
The Chancellor:
The Vice Chancellor;
Three persons nominated by the Sponsor:
One representative of the State Government;
One educationist of repute to be nominated by the State
Government:
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 Governorsi
(4) The Registrar shall be an ex- officio Secretary of the Board of
Governorsl
(5) ln the absence of Registrar, one existing member nominated by
the Board of Governor, will work temporarily 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
lollowing powers, namely:'
(a) To appoint the statutory Auditors of the University;
(b) To lay down policres to be pursued by the University;
(c) To review decisions ol the olher authorities ol lhe 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 lor submission to the State
Government;
(h) To approve additional power and modify the existing power
of Board ol Management, Academic Council, Finance
Committee, Other Authorities and Other Committees;
(i) To take such decisions and steps which are desirable for
effectively carrying out the obiects of the University;
(7) The Board of Governors, shall, meet at least twice in a calendar
year at such time and place as the Chancellor thinks fit;
25. The Board ol Management:
(1 ) The Board of Managemenl shall consist of the following namely:
(a) TheVice-Chancellori
(b) The Registrar;
(c) Four persons nominated by the Sponsoritwo of which shall
be from the host slate :
(d) Two Deans ot the faculties as nominated by the Chancellor;
'1 
81
182
(e) One State Government representation either Secretary
Education or Director Education:
(f) One Management Representative nominated by Sponsor:
(g) One Women nominated by the Chancellor:
(2) The Vice-Chancellor shall be the Chairperson of the Board o{
lvlanagement and the Regiskar shall be the Secretary of the Board
of Management;
Provided that in the absence of Vice-Chancellor. the
management representative nominated by the sponsor will work
temporarily as the Chairman of Board of the Management;
Provided further that in absence of Registrar. one existing
member nominaled by Board of Management, will work
temporarily as the secretary ol the Board of Management:
(3) The Board of Management shall have lollowing 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,
disclpline of education which may be deemed suitable for
meeting the object of University;
(c) To create and amend rules and regulations of the University
to fullill the objects ol the Unaversity;
(d) To determine, demand and receive fees, bills, invoices and
collect charges;
(e) To make provisions of extra-curricular activities for students
and employees;
(f) To operate of endowment fund. general fund and
development tund:
(g) To appoint facullies, teachers, officers and employees ol
the University or a constituent college, regionalcenlre, study
centre or a campus, establish, maintain, recognize such
regional centre, study centre and campuses, otf-campuses.
off-shore campuses located in lndia and Abroad:
(h) To receive donation and gifts of any kind and to acquire,
hold, manage, maintain, lease, mortgage and dispose of
any movable or immovable property, including trust and
endowment properties lor the purpose of University or a
constituent college, or a Flegional Centre, or a study Cenfe;
r83
(i) To create academic. administrative, and support stall and
any other post;
(j) To Co-operate and collaborate with other Universities.
lnstitutions in such a manner and for such purpose as
university may determine from time to time;
(k) To ofter regular, industry integrated, distance education and
continuing education programmes;
(l) To organize and conduct refresher courses, 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 ol 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 University or in a constituent college,
atfiliated college. off-campus centre, otf-shore campus,
regional centre or study centre;
(o) To Prescribe such course for Bachelor Degree, Master's
Degree, Doctor of Philosophy, Doctor of Science and
Research and such other degrees, diplomas, Certificates
etc.:
(p) To provide for the preparation of instructional material,
relerence 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 ol
study in the University and to withdraw such recognition at
any timel
(r) To create lndustry Academic partnership by inviting industry
In-campus and other university centres for mutual benefits;
(s) To raise, collect, subscribe and borrow money whether on
the security of the property of the University. forthe purpose
of the Universityi
(t) To enter into, carry out, vary or cancel contracts;
(u) To do all such acts or things as may be directed by Board of
Governors:
184
(v) To do all things necessary or expedient the above powersi
(w) The other powers and functions of the Board of [,4anagement
shall be such as may be prescribed by lhe Slatutes.
26. The Academic Council :
(1) The Academic Council shall consistof:-
(a) The Vice-Chancellor as Chairman;
(b) The Registrar as Secrelary;
(c) Such other members as may be prescribed in the Statues
(Like Dean, HOD, Professors):
(2) The Academic Council shall be the Principal academic body ol
the University and shall, subject to the provision of this Act, the
Statutes and the rules, co-ordinate and exercise general supervision
over the academic policies ol the University;
27, The Finance Committee :
(1) The Finance Committee shall consist 01:-
(a) The Vice-Chancellor as Chairman:
(b) The Registrar as Secretary;
(c) The Finance Officer as Member;
(d) Such other members as may be recommended by Sponsor:
(e) One representative of the State Government basically holding
financial charges in the department of Education;
(2) The Finance Commiftee shall be the principal financial body ot
the University to take care of financial matters and shall, subject
to the provision of this Act, Rules and Statutes. Coordinate and
exercise general supervision over the financial matters of the
University;
28. Other Authorities :
The constitution, powers and functions o{ the other authorities of the
University shall be such as may be prescribed by the Statutes;
29. Proceedings not invalidated on account of Vacancy :
No Act or proceeding of any authority of the University shall be invalid
merely for the reason of the existence of any vacancy or defect in the
constitution of the authority;
185
CHAPTER . 5
Statules and Rules
30. ststutes :
Subject to the provision ot this Act, The statutes may provide for any
matter relating to the University and staft, as given below :-
(a) The constitution, powers and functions of the authorities and other
bodies of the University as specilied in the Act and such other
authoritles as may be constituted lrom time to trme ;
(b) The operation of the endowment fund, the general fund and the
development lund ;
(c) The terms and conditions ol appointment of the Vice-Chancellor,
the Registrar and the finance officer and their powers and lunclions;
(d) The mode ol recruitment and lhe conditions of service ol the other
oflicers, leachers and employees of the University ;
(e) The procedure for resolving disputes between the University and
its olfices, faculty members employees and students;
(l) Ascertaining the procedure for abolition or restructuring of
departments and f acullies;
(g) The manner of c!-operation with other Universities or lnstitutions
ol higher learning;
(h) The determination of the procedure for conlerment of honorary
degrees ;
(i) The determin

Excerpt shown. Open the full act in Lexace.

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