The Apex Professional University Act, 2012

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The Apex Professional University Act, 2012.
(Act No. 7 of 2013)
(Received the assent of the Governor on 8th May, 2013 and Published in
theArunachal Pradesh E.O. Gazette No. M,Vol-)(X, dated 14th May,2013)
An
Act
to eshblish and incorporateApex Professional University at Pasighat,
Arunachal Pradesh with a view to keep pace with rapid development in all
spheres of knowledge in theworld and the country with essentiality to create
world level modern research and study facilities to provide state of the art
educational tacilities to the youth at their doorsteps so that they can make
out of them human resources compatible to liberalized economic and social
order ofthe world.
Whereas it is expedient to establish and incorporate in the state of
Aninachal Pradesh a University in private sector with an emphasis on proviring
high quality iob oriented Vocational and Professional programs and Liie
Enrichment Courses through formal, non-formal and online education mode
in the field of Hospitality & Tourism, Building Construction & Real Estate,
Business & Commerce, Textile & Garment Technology, Basic & Applied
Sciences, Agriculture, Horticulture, Animal Sciences, Engineering &
Technology, Computer & lT, Humanities & Social Sciences, Health &
Paramedical, Languages, Life Sciences, Education, Law & Juridical Science,
Banking, Finance & lnsurance, lndustrial Safety and otherfields sponsored
by the APEX FOUNDATION, Bangalore (lndia) and to provide for matter
connected therewith and incidental thereto.
BE it enacted by the legislature ofthe State ofArunachal Pradesh in
the Sixty-third Year of the Republic of lndia as follows :
CHAPTER-I
PRELIMINARY
1. Short Title and Commenccment :
(1) ThisAct may be called theApex Professional UniversityAct, 2012.
(2) lt shall come into force on such date; as the State Government may
by notification in the Official Gazette, appoint.
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2, Definitions :
(1) ln this Act, unless the context otherwise requires, -
(a) "Academic Senate" means the Academic Senate of the
University;
(b) 'Acf means the Apex Professional UniversityAct.2012,
(c) "Agenda Matte/' means all the matters and business to be
designated in the stiatutes each of which can be either included
. in theAgenda or be taken up for discussion and decision at a
meeting ofthe Board of Govemors orthe Board of Management
or any Authorjty, as the case may be, only subject to the prior
written approval of the Chancellor, consenting to the passing of
the such matters and business at such a meeting ;
(d)'Board of GovernoG" means Board of Governors of the Univer-
s ity;
(e) "Board of Management' means Board of Management of the
Universty,
(D "qhancello." means Chancellor of the University;
(g) "Community College" means Communlty College established,
maintained or recognized bythe University and it;s an alternatrve
System of higher education, which aims to em power individuals
through appropriate skills leading to gainful employment and
self-employability:
(h) "Constituent College" means a college or institution maintained
by the Universityi
(i) "Examination Centre" means an Examination Centre established
or recognized by the University foi the purposes of conducting
examination of fulltime, parttime, online education and external
students registered with the University;
0) "External Student' means a student who is registered at Univer-
sityforan award but study andependently outside the University,
(k) 'Government' means the Government ofArunachal Pradesh,
(l) "Official Gazette' means Gazette ofArunachal Pradesh;
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(m) "Prescribed" means prescribed 
'n 
this Act and by the statutes
and regulations made under this Act;
(n) "Regional Centre" means Centre established or maintained by
the University for the purpose of coordinating and supervising
the work of the students for rendering any other assistance
required by the students in any region and for performing such
other functions as may be confirmed on such center by the
Board of Management,
(o) "Registraf' mafns Registrar of the University;
(p) "Regulatory Bodies" means a bodies established by the Central
Governmentfor laying down norms and conditions for ensuring
academic standards of higher education, such as University
Grants Commission (UGC), AII lndia Council of Technical
Education (AICTE), DentalCouncilof lndia (DCl), NationalCouncil
of Teacher Education (NCTE), Medical Council of lndia (MCl),
Pharmacy Council of lndia (PCl), lndian Nursing Council (lNC),
Bar Council of lndia (BCl), National Council ofAssessment &
Accreditation (NAAC) and National Board ofAccreditation (NBA)
and includes the State Government:
(q) "Skill Knowledge Provide/' means industry organization or any
other institution giving practical training to students;
(r) "Sponsoring Body or Sponsor" in relation to this Act means the
APEX FOUNDATION, Bangalore (lndia);
(s) 'State" means State ofArunachal Pradesh,
(t) "Statutes and Regulations' means, respectively, the Statutes
and Regulations of the University made by the respective
authorities of the University;
(u) "e-Learning Ceotre" means Centre established, maintained or
recognized by the University for the purposes of advising,
counselling or for rendering any other assistance including
training, virtual classes and administeriag examination required
in the context of online educatjon:
(v) "University Grants Commission (UGC)" means the commission
established under sectlon 4 of the University Grants Commission
Act, '1956 (CentralAct 3 of 1956);
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(w) "University" means theApex Professional University established
and incorporated under this Act;
.,. . (x) "Vice-Chancelbf' means Vice-Chancellor of the University.
(y) 'APEX FOUNDATION'means the Non-Govern men ta I
Organization (NGO) registered at Bangalore and recognized by
Department of lncome Tax (Govemment of lnclia) as a charitable
organization:
CHAPTER -II
THE UNIVERSTTYAND THE SPCJNSOR'NG BODY
3. ' Estabtbhment and lncorporation of the University :
(1) There shall be established a university called by the name of "Apex
Professional University'for furthering objectives set out in section 4.
(2) The University shall be a body corporate having perpetual succes-
sion and a common seal, with power to acquire, hold and dispose of
property, both movable and immovable, and shall sue and be sued
by the said name.
(3) The headquarter of the University shall be at Pasighat, District East
Siang in the State of Artrnachal Pradesh with provision to establish ,
necessary Branch CampuS forfurtherance of its obiectives in the all
districts ofArunachal Pradesh at such places as may be determined
by the University. The main campus of the University be at such
place as may be decided by the sponsoring body in the State of
Arunachal Pradesh.
(4) The Chancellor, the Vice-Chancellor, the Board of Governors, the
' Board of Management; and the Academic Senate of the University
and all such persons as may be appointed at such office or as
memberc so long as they continue to hold such office or membership.
(5) The Universitywill have Centres of Excellence for promoting profes-
sional and vocalional education in aM outside the country through
formal, non-formal, tace-to-face, regular, research, industry integrated,
part-time, open, online and virtual education modds.
(6) The sponsoring body shall comply with the following provisions:
(a) Establish the endowment fund in the manne(prescribed in this
Act;
?1q
(b) Acquire a minimum ten acres of land in anywhere in the State or
as perthe norms of regulating bodies, whichever is higher;
(c) Construct or arange a minimum 10,000 square feet of covered
space in any where in the State oras per the norms of regulating
bodies, whichever is higher for administrative purpose and for
conducting academic programmes,
(d) lnvest rupees twenty lacs oras per the norms of regulating bod-
ies, whichever is higher, on books, journals, computers, library
networking and other Facilities so as to make library facilities
adequate for contemporary teachang and research;
(e) Procure equipmenB, computers, furniture and other immovable
assets and infrastructure facilities (otherthan buildings, refened
to in clause (c) above) worth not less than rupees fifty lacs or as
per the norms of regulating bodies, whichever is higher;
(0 Land, building and properties acqujred, created and ananged or
built for the university shall not be used for any other purpose,
other than that for which the same is acquired;
(g) Appoint adequate number of teaching and non-teaching stiaff in
each Faculty to be started by the University;
(h) Establishmeflt of provident tund and take up wettare programmes
forthe employees of.the university; and
(i) Fulfil such other academic standards in accordance with the
guidelines of the UGC, AICTE, NCTE and other regulatory bodies
established by the law of Union or State Government.
(7) The sponsoring body shall, within a period of flve years, submil an
unambiguous affidavit to the State Govemmentalong with documents
to the effect that allconditions referred above in thisAct have been
tulfilled.
(8) The State Government may extend time to comply with the above
provisions of this Act for further period of three years, if such request
is made by the sponsoring body and the Shte Governmentis satisfied
rn resfect ofthe reasons given by sponsoring body tor the extension.
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4. Objecb ofthe University :
(1) The objects of the University shallbe to disseminate and advance
kno\,\rledge by providang instructionaland research facilities in such
branches of learning as it may deem fit, to make special provisions
for professionaland vocational courses in management, agriculture,
. humanities, social sciences, education, law, medical, science and
technology in its educational programmes; to take appropriate
measures for promoting innovations in teaching Jearning process
and inter-disciplinary studies and research; to educate and train
manpower for the development of the state and the country; to
establish linkages with industries for the promotion of science and
technology; and to pay special attention to the improvement of the
social and economical conditions and welfare of the people, their
intellectual, academicand cultural development.
(2) The university shall achieve the objectives set forth above through
the Board ofGovernors, the Board of Management and theAcademic
Senate in accordance with the provisions of this Act.
5. Powers and Functions otthe UniverBity :
Sub,iect to the provisions of thlsAct and such conditions as may be
prescribed by Statutes and Regulations, the University shall have
the following powers, namely-
(1) To provide instruction and training in all such branches of knowledge
or leaming as the University may deem fit and to make provision for
research, advancement and dissemination of such knowledge.
(2) To administer and manage the universitys functions and such centers
for research, training or for advancement of knowledge in the fleld ot
professional and vocational education.
(3) To confer Pre University Certificate, Associate, Bachelor, Master and
Doclorate Degrees or other academic distinctions in the manner
and under conditions laid dovvn in the Slatutes;
(4) To ensure that the academic standards of the Degrees, Diplomas,
Certificates and otherAcademic distinctions are not loterthan those
laid down by the AICTE, NCTE, UGC, MCl, PCI and such other
regu,atory bodies;
(5) To sefup Community Colleges, eLearning Centres and support
centers in and outside the country for providing vocational education
and skill development training facilities;
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(6) To make special ?rovisions for reseNation for admisston and
employment for the eligible candidate domiciled in the State of
Arunachal Pradesh;
(7) To institute and award fellowship, scholarship, assistantships,
stipends, tuition waivers, medals and prizes etc.,
(8) To hold examinations in and outside the country to grant diplomas
or certiricates and to confer degrees or other academic distinctions
and on, person who:
(a) have pursued a crurse of study in the Untversity or in the approved
lnstitutions or in associated lndustry or as an external student
or under online education system, or
(b) have carried on research in the University or in the approved
Institutions or as an external student or under work integrated
leaming system;
(s)
(10)
(11)
(12)
(13)
(14)
(15)
To withdraw any such diplomas, certificates, degrees or other
academic distinctions for good and sufficient cause;
To confer honorary degrees or other academic distinctions in the
manner laid down in the Act;
To fix, collecl, demand and revise fees and othercharges as may be
prescribed;
To provide tuition fee FREE EDUCATION to the students belonging
to Below Poverty Line (BPL) of the State in admissions tor different
programmes in the Community Colleges;
To create industry - academia parAlership to conceptualize, innovative,
design, develop, deliver, offer work integrated learning programs,
training programs and research programs in subjects the University
may deem fit for such purposes as may be agreed upon on such
terms and conditions as the University may, from time to time,
determine;
To recognize examinations or period of study (whether in full or in
part) of other universities, institutions orother place of higher leaming
as equivalent to examinations or period of study in the university and
to withdraw such recognitions at any time;
To make provisions for exlra-curricular activities for students and
employees;
To provide campus recruitment and establishment of Placement
Bu reau;
(16)
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(17) To establish, maintain or recognize Regional Centres, Training
Centres, Skill Knowledge Provider,. National Coordinator, Learning
Resource Provider and lnformation Centres as may be determined
by the University, necessary for furtherance of its objectsi-
(18)
(1s)
(20)
(?1)
(22)
(24)
(23)
(25)
To make appointments of officers and employees of University;
To recognize any organization situated in and cutside the country,
which conduct research or specified studies or specialized studies
for such purpose and in such manner and subiectto such conditions
as may be prescribed in the statutes;
To receive grants, subventions, subscriptions, donations and gifts
for the purposes of the University and consistent with the object for
which the University is established,
To institute and maintain hostels and to recognize places ofresidence
for students of the University or Constituent Colleges or Community
Colleges;
To supervise and control the residence and to regulate the discipline
among the students and all categories ofemployees and to lay down
the conditions of service of such employees, including the code of
conduct for the students and employees;
To create posts for academic, administrative and support staff and
other necessary posts and to make appointments thereto with prior
approval of the sponsoring body.
To establish and maintain within the University or elsewhere, such
class rooms, laboratories and libraries, asthe University may consider
necessary
To strategies alliance or co-operation with other universities or
institutions of higher learning in any part of the world for specified
educational and research programs, dual dbgreE programs, joint
degree programs and exchange programmes for students, faculty
members and others;
To purchase, take on lease or accept as gifls or otherwise any land
or building or works which may be necessary or convenient for the
purpose of the University, on such terms and conditions as it may
think fit and proper and to construct or alter and maintain any such
building or works;
(26)
(27)
(28)
(2e)
(30)
(31)
(32)
(33)
(34)
(35)
(36)
To regulate expenditures and manage the accounts ofthe University;
To sell, exchange, lease or otherwise dispose of any portion orwhole
of the immoveable properties of the University, on such terms as it
maythink fit and proper without pre.iudice to the interest and activities
of the University upon the prior approval of the sponsoring body or
State Govemment.
To draw and accept, to make and endorse, to discount and negotiate,
Govemment of lndia and other promissory notes, bills of exchange,
cheques or other negotiable instruments;
To provide online education in such subject and in such manners as
may be specified by Academic Senate of the University, provided
that the university may for this purpose establish resource center
and collaborate with service provider in various part of the country
and abroad.
To borrow money with the approval of the sponsoring body, on the
security of the property of the University for the purposes of the
University and to pay out from the funds ofthe University, allexpenses
inciden'tal to raising money, and to repay, redeem any money
bonowed;
To enter into agreement with the Central Government, State
Govemments, University Grants Commission orother agencies for
receiving grants and for other purposes,
To organize and conduct refresher courses, orientation courses,
workshops, seminars, executive education and other programs for
the working adults and others through Executive Educatjon Centres;
To prepare instructional materials including Book, eBooks, Films,
DVD, Websites and other software.
To admit lnstitutes ot Higher Leaming to the privilege of the University
as approved institution according to the Statutes and regulations
made under this Act;
To register external students in different courses as per the norms
and such other conditions as may be laid down in the regulations of
the university;
To introduce e€ovemancewith an efiective management information
system.
(37)
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(38) To delegate all or any of its powers and functions to any authority of
the University or any committee or any sub-committee or to any one
or more members of its body or its offices, and
(39) To do all such other acts and things as the University may consider
necessary conducive or incidental to the attainment or enlargement
of the aforesaid objects, powers and functions or anyone of them.
6. University to be Self-financed :
The University shallbe self-financed. lt shall neither make a demand
nor shall be entitled for any maintenance, grant-in-aid or any other financial
assistanca from the Slate Government or any other body or mrporation orned
and controlled by the State Govemment,
Provided that the lJniversity may receive financial suppott through
grant or otherwise;
(a) For research, development and other activities for which other
Sbte Govemment organizations are provkling fi nancial assisbnce;
of
(b) For any specific research or programs receiving support from the
Central Govemmentand lntemationalAgencies and
(c) Forthe benefitof similar Universities in the State \,vtether subject
to change in State policy or otheMise
Provided fudher that, the University may receive any kind of
financial suppod trom any other source as per law-
7. Power to Set-up Community College ahd Campuses :
(1) Any lnstitution ororganEation otherthan Constituent Colleges which
conduct specified studies, may be recognized by the Board of
Management as a Community College for such purpose and in such
manner and subject to such conditions as may be prescribed by
statutes;
(2) Any such recognition may be withdrawn either in whole or in part or
modity in such manner or such reasons as may be prescribed by
statutes;
(3) The University may have Offshore Campuses and Off-Campuses out-
side of the state subject to terms and conditions of the University
GrantCommission (UGC), New Delhi;
(a) The University shall ensure that the academic standards are not
lower than those laid down by the AICTE, NCTE, UGC, and such
other regulatory bodies.
8. University Open to all classes, castes, creed and g8nder:
The U niversity shallbe open to persons ofeither sex and ofwhatever
caste, creed, race or class, and it shall not be la\,vful for the University to
adopt or impose any condition on any person, any test whats@ver of religious
belief or profession in order to entitle him to be appointed as a teacher of the
Unlversity or to hold any other office therein or to be admitted as a student in
the University or to enjoy or exercise any privilege thereof:
Provided that nothing in this section shall be deemed to prevent the
University from making special provisions lor the employment or admission
of women, persons with disabilities or of persons belonging to the weaker
sections of the society tlte Scheduled Tribes and the other socially and
educationally backward classes of citizens.
9. National and lnternational Accteditation :
(1) The University, if required by any law for the time being enforce, shall
obtain prior permission or approval from the regulatory bodies like
AICTE, NCTE, BCl, etc. before commencing any course.
(2) The University will seek accreditation from respective National and
lnternational Accreditation Bodies.
10. Powers ofthe Sponsoring Body :
The sponsoring body shall have such powers as may be conferred
by thisAct orthe Statutes made there under, it shall include following powers,
namely-
(1) The sponsoring body may, from time to time, appoint one or more
persons who shall be an expertAcademician to review the work and
. progress of the University, including Colleges and lnstitutions
maintained by it, and to submit a report thereon, and upon receipt ol
that report, the sponsoring body may, afier obtaining the views ofthe
Board of Governors thereon through the Vice-Chancellor, t3ke such
action and issue such directions, as it considers ne@ssary in respect
of any of the matters dealt with in the report and the University shall
abide by such action and be bound to complywith such directions.
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(2) Where, the Board of Governors does not, within a reasonable time,
take action tothe satisfaction ofthe Sponsoring Body, the Sponsoring
Body may, after considering any explanation furnished or
representation made by the Board of Governors, issue such
directims, as it may think fit, and the Board of Govemors shall comply
with such directions.
(3) The sponsoring body may, by order in writing, annul any proceeding
of the University, which is not in conformity with this Act, the Statutes
orthe Regulations.
Provided that before makng any such order, sponsoring
bMy sha ca upon the Registrar to show cause why such order
shwld not be annulled, and, if any causE is shown within a rcafinable
time, it shall consider the same before passing appropiate oder.
CHAPTER - III
OFFICERS OF THE UNIVERSITY
11. Ofricers of the University :
The following shall be the Officers of the University, namely:
(1) The Chancellor
(2) The Pro Chancellor;
(3) TheMceGhancellor;
(4) The Pro ViceChancellor;
(5) The Registra[
(6) The Chief Finance Officeq
(7) The Controller of Examination;
(8) Dean;
(9) Director; and
(10) Such other officers as may be declared by the Statutes to be Officers
of the University.
12. The Chancellor:
(1) The Chancellor of the University shall be either the Chairperson of
the Sponsoring Body or such other person appointed by the
Sponsoring Body.
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(2) The Chancellor so appointed shall hold the office as determined by
the Sponsoring Body. He shall be eligible for re-appointment.
(3) The Chancellor shall be the Chief Disciplinarian of the University.
The Chancellor may either suo motu or on the recommendation of
the sponsoring body or State Government issue such directions as
may be necessary or expedient in the interest of both administration
and academic functioning of the University and in particularto ensure
peace and tranquillity and to protect the property and finances;
(4) The Chancellor shall have such powers as may be confened on him
by thisAct or the Slatutes made there unde( it shall include following
powers, namely:
(a) to function as the Head of the Universityi
(b) to preside over all convocation of the University;
(c) to appoint or re€ppoint or terminate the appointrnent of the Vce-
Chancello( Registral Confoller of Examination, Directo( Deans,
Chief Finance Officer and other officers;
(d) to appoint, in order to execute an instrument or transact any
business of the University, any person as it may deem fit;
(e) to pre-approve the appointment ofthe teaching and non teaching
staff of the university,
(D to appoint the university review committee in the'manner pro-
vided in this Act;
G) to have all privileges equalto the Chancellor of the Central Gov-
emment university in the s'tate.
(h) to constifute the Board of Govemors, the Board of Management,
theAcademic Senate, and the Finance Committee, he Research
Council, the Online Education Commiftee, Community College
DevelopmBnt Council and theAcademic Senate;
(i) to pre-approve the Agenda matters in the manner provided in
this Act;
0) in the event ofa conflict inter-se between the functionary orfunc-
tionaries or body or bodies and any other functionary or body of
the University, then the issue shall be referred to the Chancellor
and the decision of the Chancellor in respect of the such issue
shall be final and binding on the University.
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13. ThePro-Chancellor:
(1) The Sponsoring Bodyshall appoint Pro-Chancellors of the Univer
sity for assisting the Chancellor in discharging its duties. The emolu-
ments and other terms and conditions of employment of the Pro
Chancellors shall decided by the Sponsoring body.
(2) The Sponsoring Body is empowered to remove the Pro Chancellor
afterdue enquiry. The Sponsoring Body may suspend the Pro Chan-
cellorduring enquiry depending upon the seriousness of the charges
as it deems fit.
(3) The Pro Chancellor shall have such powers and performed such
other duties as may be laid down by the Statutes.
't4. The Vice-Chancellor :
(1) The Mce-Chancellor shall be appointed by the Chancellor out of a
panelnotless than three person re@mmended by Search Committee
consisting of three persons whom one shall be nominated by the
Chancellor, one by the Spontoring Body and Commiaaioner
(Education), Govemment ofArunachal Pradesh or his nominee
not below the rank of a Joint Director. The Search Committee
shall, on the basas of merit, recommend three persons suitable to
hold the office of the Vice-Chancellor and foMard the same to the
Chancellor along with a concise statement showing the academic
qualifications and other distinctions of each person but shall not
indicate any order of preference.
Provided that if the Chancellor does not awrove any percon
included in the panel, he may calltresh panelftom Search Committee.
(2) The emoluments and other service conditions of the Mce-Chancellor
shaltbe such as may be determined by the Chancellor and shall not
be varied to the dis-advantage after his appointment as Vice-
Chancellor. lf a retired person is appointed as Vice-Chancellor, the
emoluments shall be reduced by the amount of pension and
allowances drawn by him
(3) The Vice-Chancellor shall hold office for a term of flve years from the
date on which he enters upon his office, or until he attains the age of
seventy years, whichever is earlier, and he shall not be eligible for re-
appointment;
329
Provided that notwithstanding the expiry of the said period
of five .years, he shall continue in office until hls suecessofus
appointed and enters upon his office:
Provided tufther that the Chancellor may direct any Vice-
Chancellor afrer his term has expired, to conlnue in office for such
peiod, not exceeding a total peiN of one year, as may be specified
by him.
(5) The Vice-Chancellor shall be the Principal Executive andAcademic
Officer of the University and shall exercise general supervision and
contsol over the affairs of the Univers,ty and give effect to he decisions
ofthe authorities of the University.
(6) The Vrce{hancellor shall cdlvene meetings of the Board of Governors
and keep the minutes of all the proceedings of the Board of C,o\rernors.
(7) The Vice-Chancellor may, if he is of the opinion that immediate action
is necessary on any matter, exercise any power confened on any
authority of the University by or under this Act and shall report to
- such authority at its next meeting the action taken by him on such
matter
Provided that if the authority concemed is of the opinion
that such action ought not to have been taken, it may reter the
mafter to the Chancellor whose decision thereon shall be final;
Provided fufther thal any person in the seryice of the
University who is aggrieved by the action taken by the Vice-
. Chancellor under this sub-section shall have the right to represent
against such action to the Board of Governors within throa months
from the date on which decision on such action is communicated to
him and theraupon the Board of Governors may confirm, modify or
reverse the action taken by the Vice-Chancellor.
(8) The Vice-Chancellor, if he is of the opinion that any decision of any
authority of the University is beyond the powers of the authority
conferred by the provisions of this Act, the Statutes orthe Regulat ons
orthat any decision taken is not in the interest of the University, may
ask the authority concerned to review its decision within sixty days
of such decision and if the authority refuses to review the decision
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' either in whole or in part or no decision is taken by at within the said
period of sixty days, the matter shall be referred to the Chancellor
whose decision thereon shall be final.
(9) The Vice-Chancellor shall preside over the convocation of the
University in the absence of the Chancellor.
(10) The Vice-Chancellor may, byorder in writing, delegate any power
vested in him to any other officer of the University.
(11) The Vice-Chancellor shall exercise such other powers and perform
such other duties as may be laid down by the Statutes or the
Regulations.
(12) The Chancellor is empowered to remove the Vice-Chancellor. The
Chancellor may, at any time after the Mce-Chancellor has entered
upon his otfice, by order in writing, remove the Vice.Chancellor from
office on grounds of wilful omission or tncapacity, misconduct or
refusal to carry out the provisions of this Act or violation of statutory
provisions orfor abuse ofthe powers vested in him:
Provided that the Chanceltor shall consult the Sponsorn-g
Body before making such order.
(13) The Chancellor may suspend the Vice-Chancellor during enquiry
depending upon lhe seriousness of the charges as he deems fit.
(14) The Mce.Chancellor may relinquish his omce by resignation in writing
underhis hand addressed to the Chancellorwhich shall be delivered
to Chancellor normally sixty days prior to the date on which the
Vrce-Chancellorwishes to relieved from his otfice, but the Chancellot
rhay relieve him earlier.
('15) During the period when a vacancy in the office of the Vice-Chancellor
remains unfilled, the Pro Vice-Chancellor or Professor in the
University, as the Chancellor may appoint, shall act as Vice-
Chancellor and the person so appointed shall have all the powers
and Shall be entitled to all the privileges of the Vice-Chancellor and
to such emoluments and allowances as may be determined by the
Chancellor
15. The Pro vice-chancellor :
The Chancellor shall appoint Pro-Vice-Chancellors in such manner
and they shallexercise such powers and perform such duties as may be laid
down by the statutes.
16. The Registrar:
(1) The Regiskar shall be the Principal Operations OfFrcerbf he University
and shall be appointed by the Chance{lor for the term bf five years
and shall be eligible for re-appointment. ,
Provided that the Registra.r sha retire on aftaining the age
of sixty-two years.
(2) The emoluments and other terms and conditions of employment of
the Registrar shall be those contained in the contract of employment.
(3) All contracts as defined in statutes shall be entered into underthe
signature ofthe Registrar on behalf of the University.
(4) The Registrar shallbe responsible for the due custody ofthe records
and the common seal of the University and shall be bound to place
before the Chancellor, the Vice.Chancellor or arry other authority, all
such inrormation and documents as demanded.
(5) The Registrar shall issue all notices convening meeting of the Board
of Management, theAcademic Senate and the Finance committee
or any committee appointed by the authorities ot the University.
(6) The Registrai shall keep the minutes of all the meetings of Board of
Management, theAcademic Senate and the Finance coniinittee or
any comrnittee appointed by the authorities ofthe University.
O) To conduct the official correspondence of the Board of Management,
Academic Senate and Finance Committee.
(8) ln all sult and other legal proceedings by or against the University,
the pleadings shall be signed and verified by the Registrar and all
processes in such suits and proceedings shall be issued to and be
served on the Registrar
(9) The Registrar shall have power to take disciplinary action against
such of the employees, as may be specified in the order of the
Board of Governors and to suspend them during pending inquiry, to
givewarnings or impose penalty of censure orwithholding increment:
332
Provided that no such penalty shall be imposed unless the
person has been given a reasonable oppoftunity of showing cause
against the action proposed to be taken upon him.
(10) An appeal shall lie to the Vice-Chancellor against any order of the
Registrar imposing any of the penalties specified in sub-clause (9).
(11) ln a case where the inquiry discloses that a punishment beyond the
power of the Registrar is called for, the Registrar shall, upon the
conclusion of the inquiry make a reference to the Vice-Chancellor
along with his recommendations:
Provided that an appeal shall lie to the Chancellor against
an order of the Vice-Chancellor imposing penav and the decision
of the Chancellor in respect o,'such lssue shall be final and binding
on such person.
(12) The Registrar shall be the ex-officio Secretary of Board of
Management, the Academic Senate, the Finance Committee,
Planning Board and all other authorities of the University except
Board ofGovernors, but shall not be deemed to be a memberofany
ofthese authorities.
(13) The Registrar shall have the po\rrcr to authenticate records on behalf
of the Universityand shallexercise such other poweBand perform
such other duties as may be laid down by the statutes or may be
assigned from time to time, by the Board of Governors, Chancellor
orthe Mce-Chancellor.
(14) The Chancellor is empowered to remove the Registrar. The Chancel-
lor may suspend the Registrar during enquiry depending upon the
seriousness ofthe charges as he deems fit.
(15) . When the office of the Registrar is vacant orwhen the Registrar is,
by reason of illness, absence or any othercause, unable to perform
the duties of his omce, the duties ofthe office shall be performed by
such person as the Chancellor may appoint for the purpose.
17. The Chief Finance Ofticer:
(1) The Chief Finance Officershallbea whole time salaried officer of the
University and shall be appointed by the Chancellor for the term of
five years and shall be eligible for re-appointment.
Provided that the Chief Finance Officer shall retire on at-
taining the age of sixty two years.
(2) The emoluments and other terms and conditions of employment of
the Chief Finance Officer shall be those contained in the contract of
employment.
(3) When the otfice of the Chief Finance Offlcer is vacant or when the
Chief Finance Officer is, by reason of illness, absence or any other
cause, unable to perform his duties then the duties ofthe office shall
be performed by such person as the Chancellor may appointforthe
purpose.
(4) Subject to the control of the Board of Governors, the Finance Officer
shall-
(a) exercise generalsupervision over the funds of the Universlty and
shall advise with regards to financial policy;
(b) hold and manage the property and investments of the University
including trust and endowed property;
(c) ensure hat the limits fixed by the Board of Govemors for recumng
and non-recurring expenditure for a year are not exceeded and
thatall moneys are expended on the purpose forwhich they are
granted or allottd;
(d) be responsible for the preparation of annuel accounts and the
budget of the University and for its presentiation to the Board of
Govemors;
(e) keep a constant watch on the staE of the cesh and bank balances
and on the state of investments;
(D watch the progress of the collection of revenue and advise on
the methods of collection employed;
(g) ensure that the registers of buildings, land, furniture and
equipment are maintained uptoiate and that stock-checking
is conducted, of equipment and other consumable materials in
all offices, Oepartments, Centres and Specialized Laboratories;
(h) Bring to the notice of the Chancellor unauthorized expenditure
and other financial irregularities and suggest disciplinary action
against persons at fault;
334
(i) Callfor, from any office, Department, Centrei Laboratory College
, or lnstitution maintained by the University, any information or
returns that he may consider necessary for the performance of
his duties; and
0) Perform such other flnancial functions as may be assigned to
him by the Chancellor or as may be prescribed by the Statutes
orthe Ordinances
(5) Any receipt given bythe Chief Finance Officer or the person orpersons
duly authorized in this behalf by the Board of Governors for any
money payable to the University shall be sutficient discharge for
payment of such money.
18. The Controller of Examination :
(1) The Controuer of Examination shall be a whole time salaried officer
of the University and shall be appointed by the Chancellor on the
recommendation of the Board of Management for the term of five
years and shall be eligible for re-appointment.
Provided that the Controller of Examination shall retire on
attaining the age of sixty two years. .,,.
(2) The emoluments and otherterms and conditions of employment of
the Controllerof Examination shall be those contained in the contract
of employment.
(3) When the office of the Controller of Examination is vacant or when
the Controller of Examination is, by reason of illness, absence or
' any other cause, unable to perform the dutres of his offlce, the duties
of the office shall be performed by such person as the Chancellor
may appoint for the purpose.
(4) The Controller of Examinations shall arrange for and superintend the
examinations of the University in the manner prescribed by the
Regulations.
(5) The Controller of Examination shall exercise such other powers and
perform such duties as may be laid down by the statutes or as may
be required by the Board of Management or the Chancellor or the
Vice-Chancellor or the Registrar.
19. Dean of taculties :
(1) Dean of the each Faculty shall be appointed by the Board of
Managementwith the prior approvalof the Chancellor:
Provtded fudher that a Dean on attaining the age of sixty-
five years shall cease to hold office as sucfi.
(2) When the office of the Dean is vacant or when the Dean is, by
reason of illness, absence or any other caose, unable to perform
duties of his office, the duties of the office shall be performed by
such person as the Chancellor may appoint for lhe purpose.
(3) The Dean shall be the Head of the Faculty and shall be responsible
for the conduct and maintenance of the standards of teaching and
research in the Faculry and shall have such other functions as may
be prescribed by the Regulations.
(4) The Dean shall be the Chairperson of the concemed Board of SUrdies.
20. DiEctor :
(1) The Darector shall be a whole time offlcer of the university and shall
be appointed by the Board of Management with the priorapproval of
the Chancellor. The emoluments and otherterms and conditions of
employmentof the Director shall be those contained in the contract
of employment. He shall exercise such powers and discharge such
duties as may be conferred or imposed by the Chancellor or as may
be prescribed by the statutes.
(2) When the office of the Director is vacant or when the Director is,
by reason of illness, absence or any other cause, unable to
perform the duties of his office, the duties of the office shall be
performed by such person as the Chancellor may appoint for the
purpose.
21. Other Officers :
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 specifled by statutes.
336
CHAPTER.IV
AUTHORITIES OF THE UNIVERSITY
22. Authorities ofthe University:
The following shall be authorities of the University, namely:
(1) The Board of Govemors;
(2) The Board of Management;
(3) The Academic Senate;
(4) The Finance Committee,
(5) The Research Council;
(6) The Community College Development Council ;
(7) The Online Education Committee ;
(8) The Board of studies;
(9) The Board ofAppointment; and
(10) Such other authorities as may be declared by the Statutes to be the
authorities of the University.
23. The Board of Governons :
(1) The Board of Governors shall consist of the following, namely:
(a) The Chancellor
(b) The Vice Chancellor
(c) Three persons, out of whom at least one will be woman,
nominated by the Sponsoring Body.
(d) The Commissioner (Education), Government of Arunachal
Pradesh or his nominee not below the rank of a joint Secretary.
(e) One Dean of the Faculty nominated by Vice-Chancellor on rola-
tion basis.
(f) One nominee of the University Grant Commission (UGC), New
Delhi .
(g) One expert nominated by the Chancellor.
(2) The Pro-Chancellor, Registrar and the Chief Finance Officer shall
always be non-voting permanent invitee on the Board ofGovernors.
(3) The Chancellor shall be the Ex-Officio Chairperson of the Board of
Governors and the Vice-Chancellor shall be the Ex-Officio S€cretary
of the Board of Govemors.
(4) The tenure of office of the members of the Board of Governors,
appointment of members other than one Govemment representative,
renewal and removal etc. shall be such as may be laid down by the
statutes.
(5) All meeting of the Board of Governors shall always be chaired by the
Chanc€llor and in his absence by any one of the nominees of the
Sponsoring Body and where the sponsoring body has not nominated
any nominee, then by the Mce-Chancellor.
(6) Quorum for all meetings ofthe Board of Governors shall be three
members attending and voting at such meeting.
Provided that the presence of either the Chancellor or one
nominee of the Sponsoing bdy shall always be necessary to form
the quorum fot any meeting of the Board of Govemors.
(7) No resolution shall be passed or decision be taken by the Board of
Govemo6 at their meeting, in respect of anyAgenda Matters except
pursuant to an affirmative vote by the Chancellor rn iavour of the
Agenda Matter.
(8) ln the event of a conflict of opinion at a meeting of the Board of
Governors, the issue shall be referred to the Sponsoring Body and
the decision of the Sponsoring Body in respect of such issue shall
be final and binding on the University.
(g) The Chancellor may, for the purpose of consultation lnvite any per'
son having special knowledge or practical experience in any subject
under consideEtion to attend any meeting and such person may
speak in and othen ise take part in the proceedings of such meeting
but shall not be entitled to vote.
(10) The Board ofGovernors shallbe the principalgoverning body of the
University and shall have the f,ollowing powers, namely:
(a) to appoint the statutory auditor of the University;
JJd
(b) to hold and to control the property and funds of the University
and issue any general or special instructions on behalf of the
University;
(c) to accept the transfer and to dispose-off any movable or
immovable property on behalf of the University;
(d) to lay down policies to be pursued by the University;
(e) to review decisions of the other authorities of the University if
they are not in conformity with the provisions of this Act, or the
Statutes or the Regulations ;
(D to approve the budg€tand annualreport of the University with or
without modification;
(g) to open branch campus, constituent college, regional centre
and research centre,
(h) to approve contract of employmenlor amend or repealthe earlier
contract of employment with orwithout modification;
(i) to approve the new or additional Satutes or amend or repeal the
earlier Statutes and Regulations with or without modification;
0) to remove any officer from oftice on grounds of willfulomission or
incapacity, misconduct or refusal to carry out the provisions of
this Act or violation of statutory provisions or for abuse of the
powers vested in him with prior approval of the sponsoring body;
{k) to recommend about the voluntary winding up of the University
to the Sponsoring Body through Chancellor;
(l) to approve proposal for conferment of an honorary degree or
distinction.
(m) to approve proposals for submission to the Gbvemment or
Nalional or lntemationalAgencies or-Regulatory Bodies;
(n) to appqint such committees, whether gtanding ortemporary as
it may di:em necessary for its proper functioning of the University;
(o) to in

Excerpt shown. Open the full act in Lexace.

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