The NORTH EAST FRONTIER TECHNICAL UNIVERSITY (NEFTU) ARUNACHAL PRADESH ACT. 2014

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THE NORTH EAST FRONTIER TECHNICAL UNIVEFSITY (NEFTU)
ARUNACHAL PRADESH ACT. 2014
(ACT NO. 11 OF 2014)
(Beceived the assent ol lhe Governor on 2nd September, 2014 and
published in the Arunacal Pradesh E.O. Gazette No l67, Vol. XXI
dated 3rd September, 2014)
An
Act
to provide tor establishment and incorpoetion ol North East Frcntier
Technical University, Aalo in the Slate of Arunachal Pradesh and matters
connected therewith and incidental thercto.
Whereas, with a view to keep pace with the rapid development in all
spheres of knowledge in the world and the country lt is essential to create
world level modern research and study Iacilities in the State to provide
state ol the art educational facilities to the youth at their door steps so that
they can make out of them human resources compatible to liberalized
economic and social order of the world ;
And whereas, rapid advancement in knowledge and changing
requirements of human resources makes it essential that a resourceful and
quick and responsive system of educational research and development be
crealed which can work wilh entrepreneurial zeal under an essential
regulatory setup and such a system can be created by allowing the private
institutions engaged in higher education having sufficient resources and
institutions engaged in higher education having sufficient resources and
experience to establish universities and by incorporating such universities
with such regulatory provisions as ensure efficient working ol such
institutions:
ANd WhETEAS, IhE THE AUTOMOBILE SOCIETY INDIA, D.65, FF
ENCLAVE,IGNOU BOAD, NEB SARAI, NEW DELHI 110068, a Non-Profit
organization registered under lndian TrustAct having its registered office at
Bangalore- Karnataka is engaged in the field of education lor which are
imparting education in the various disciplines;
And whereas, if the said The Auto mobile Society lndia is allowed to
run the University. it would contribute a long in the academic development
ot the people of the Statei
And whereas, it is necessary to pass Bill by State Legislature for
establishment of the aforesaid university and the matters connected
therewith and incidental thereto:
Now, therefore, be it enacted by the Arunachal Pradesh State
Legislature in the Sixtyjitth Year of the Republic of lndia, as follows :-
2
3. Floricuture
4. Medicinal and
Aromatic plants.
5. Spices
6. Mushrooms
54. Bitter gourd Karela
55. Cucumber Khira
56. Chilli mirch
57. Lettuce falak
58. Spinach Dhaina
59. Knol-Khol
60. Annul floers
61. Anthurium
62. Carnation
63. Rose
64. Gladiolus
65. Jasmine
66. Orchids
67. Chrsanthimum
68. All ornamental and Avenue plantations.
69. Binneal and perennial flowers.
70. All medicinal and Aromatic plants.
71. Ginger
72. Tamarind
73. Cardamoom(small & Large).
74. Turmeric
75, Black Peeper
76. And all other Spices crops.
77. Button Mushrooms
78. Oyster Mushrooms
79. Paddy Straw Mushrooms,
C. P Mansai
Secretary to the
Government of Arunachal Pradesh.
Itanagar.
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1
IZJ
CHAPTER 1
Preliminary
1. Short Title and Commencemenl :
(1) This Act may be called North East Frontier Technical University
(NEFTU)", Arunachal Pradesh Act, 2014.
(2) lt shall come in to force on such date as the State Government
may by notilication in the Otticial Gazette, appoints
2. Delinitions :
ln this Act. unless the context otherwise requires:
(1) "Academic Council" means theAcademic Councilofthe University;
(2) "Act" means The North East FrontierTechnical University, Arunachal
Pradesh Act, 2014;
(3) "Atfiliated College" means a college or an institution which is
affiliated to the University;
(4) "AlU" means Association of Indian Universities;
(5) 'Annual Report" means the Annual report of the university as
referred to in section 48 of the Act:
(6) "Board of Governors" means the Board of Governors of the
university constituted under section 24 of the Act;
(7) "Board of Management" means the Board of Management of the
university as constituted under section 25 of the Act;
(8) "Chancelloi' means the Chancellor of the university appointed
under section 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 o[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, telecasting,
online over internet, other interactive methods, e-mail, internet,
computer, interactive talk back e-learning, 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 orof a constituent
college;
('15) "Faculty" means the faculty of the university:
(16) 'Finance Officef' means the Finance Officer ot the university
appointed under section 20 of the Act;
(17) "General fund" means general lund of the University established
under section 45 of the Act:
(18) "lNC'means the lndian Nursing Council;
(19) "lnternship" means on-job training, apprenticeship, or a professional
training of students with academic studies;
(20) "lnternship Campus" means a center established, maintained or
recognized by the University forthe purpose of lnternship & Training
or for rendering any other assistance including conducting contact
classes and administering examinations required by the Students;
(21) "tUCl" means lhe Medical Council ol lndia;
(22) "NCTE" means the National Council for Teacher Education;
23) Otficial Gazette" means the Gazette of Arunachal Pradesh;
(24) "Otf-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 stafli
(25) "Off-Shore Campus" means a Campus of a University established
by it outside the country, operated and maintained as its constiluent
unit, havlng the university's complement of facilities, faculty and
staffi
(26) 'PCl" means Pharmacy Council of lndia;
(27) "Prescribed" means prescribed by the statutes and the rules made
under this Act:
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tza
(28) "Principal" in the relation to a constituent college, means the Head
olthe constituent college and includes where there is no Principai,
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 Study Centers in any reglon and for performing such other
functions as may be conferred on such center by the Board of
Management;
(30) "Registrafl' means the Registrar of the University appointed under
'19 of the Act;
(31) "Rules & Begulations" means the Rule & Begulations of the
university;
(32) "Sponsoa'means the The Automobile Society lndia, Bangalore;
(33) .State" means the State of Arunachal Pradesh;
(34) "State Government" means the State Government of Arunachal
Pradesh;
(35) "Statutes" means the Statutes of 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 the
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 of a
constiluent 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;
(39) "University" means the North East Frontier Technical University,
established under this Act, within the meaning of University Grants
Commission Act 1956;
(40) "Vice-Chancellol' means the Vice-Chancellor of the University
appoinled under section 17 of the Act;
(41) "Visitof' means the Visitor of the university referred to in section
15 o{ the Act.
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CHAPTER 2
The University and ils Obieclives
3. Proposal for the Establishment ol 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 proposal to establish the University
shall be made to the State Government by the Sponsor:
(3) The proposal containing the following particular, namely;
(a) The objects of the University along with the detail of the
Sponsor;
(b) The extent and status of the University and lhe 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
live yearsl
(d) The nature ol 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 live yearsi
(g) The item-wise recuning expenditure, sources of finance and
estimated expenditure for each student;
(h) The scheme Ior mobilizing resources and the cost of capital
thereto and the manner of repayments to each source;
(i) The scheme of generation of lunds internally through the
recovery ol fee from students, revenues anticipated lrom
consultancy and other activities relating to the objects of the
University and other anticipated incomes;
0 The detailof expenditure on unitcost, 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:
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(k) The history & credentials of the sponsor including years ol
experience and expertise 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 study at
the University;
(n) Status ot fulfillment of such other conditions as may be
required by the State Government to be fulfilled before the
establishment ot 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
specilied in sub-section (3) of section 3; it may initiate proceedings
of notification ol 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 of notification:
(3) The headquarters of University shallbe in Aalo, Arunachal Pradesh
and it will operate ordinarily within the boundary ol the State
concerned. lt may have campuses or Regional Centers, Study
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 and
lvlaintenance of Slandards in Private Universilies), Regulation 2003,
clause 3.3 of the Regulation and the Arunachal Pradesh Colleges
and other lnstitution of Higher Education establishment and
Regulation Act, 2010.
(4) The Chancellor, the Vice-Chancellor, member of the Board of
Governors, members of the Board of l,4anagement and the
Academic Council for the time being holding oflice 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 universily will have a minimum of 50 acres of land
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(6) On the establishment of 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, olher than that for which the
same is acquired.
5. Condition lor the establishment ol the university
The university shallcomply 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 into exislence on the date of appointment 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 notrfication
published in the official Gazette under this section.
7. University not to be entitled to linancial assislance :
The University 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. Constituent Colleges and Affiliated Colleges
('t) The University may have Constituent Colleges, Regional
Centers, Campuses, Off-Campuses, Off-shore Campuses,
lnternship Campuses and Study Centers; after five years of 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, atfiliate any college or other institutions.
9. Obiects ol the University :
The objectives for which the university is established are as follows:
(i) to provide for instructlon in the disciplines specified but not limited in
Schedule and to make provisions for research and lor the
advancement and dissemination of knowledge :
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(ii) to grant, subject to such conditions as the University may determine,
diplomas or certificate, and confer degrees or other academic
dlstinctions on the basis of examinations. evaluation to any other
method of testing on persons, and to withdraw any such diplomas,
certificates, degrees or other academic distinctions for good and
sufficient cause :
(iii) to organize and to undertake extra-mural studies and extension
service;
(iv) to confer honorary degrees or other distinctions in the manner
prescribed;
(v) to provide instruction, including conespondence and such other
coursed, as it rnay determine;
lvi) to institute Professorships, Readerships, 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 specified period;
(ix) to co-operate, collaborate or associate with any other university or
authority or instilution 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 of the University, necessary
tor the furtherance of ils object.
(xi) to institute and award fellowships, 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 for that
purpose to enter into such arrangements with other institutions or
bodies as the University may deem necessary;
(xiv)
(xv)
(xvi)
(xvii)
(xviii)
(xix)
(xx)
(xxi)
(xxii)
(xxiii)
(xxiv)
{xxv)
(xxvi)
(xxvii)
(xxviii)
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to determine standards for admission into the University,
which may include examination. evaluation or any other
method of testing ;
to demand and receive payment of fees and other chargesj
to supervise the residences of the students of the
University and to make arrangements for the promotion
of their health and general welfare;
to make special anangements in respect of wcmen students
as the University may consider desirable;
to regulate and enforce d iscipline am ong the employees
and students of the University and take such disciplinary
measures in this regard as may be deemed necessary by
the University;
to make arrangements for promoting the health and general
welfare of the employees of the University;
to receive donations and acquire. bold, manage and
dispose of any movable immovable property;
to borrow money with the approval of the Sponsoring Body
for the purposes of the University;
t0 mortgage or hypothecate the property of the University
with the approval of the Sponsoring Body;
to establish examination centers; Counseling centers;
information centers:
to set up off campus centre or information centers within
the state of Arunachal Pradesh and/or any part of lndia and
Abroad ; and
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 ol the University.
To establish a campus at Aalo in the State of Arunachal
Pradesh and to have afliliated institutions, colleges, schools.
and approved study centers, Academic Centers, otf Campus
program Centers /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.
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(xxix) To offer programs through multi modal form of education.
(xxx) To institute degrees, diplomas, certificated and other academic
distinctions on the basis ol examination, or any other mode
ol evaluation and assessment as laid down by the academic
council.
(xxxi) To ensure that the standard oF the degrees, diplomas,
ce rtificated and other academic distinctions of high standard.
(xxxii) To ofter continuing distance education both formal and/or
inlormal.
(xxxiii) To confer honorary degrees and other academic distinctions
in the manner laid down in the statutes.
(xxxiv)
(xxxv)
(xxxvi)
(xxxvii)
(xxxviii)
(xxxix)
(xxxx)
To encourage and promote research activities and set up
independent research institutions lor pure and applied
research, and institute awards and fellowship at instltutions
other than the University for undertaking research.
To atfiliate or collaborate with any other college or u niversity,
research institution, industryassocialion, professional associa-
tion or any other organization. in lndia or overseas, or
conceptualize, design and develop specific educational
and research programs, training programs and exchange
programs for students, faculty members and others.
To recognize the various courses and programs offered
by the individuals, institutions, and organizations in
various streams of education oftered in the multimode
methodology of teaching.
To undertake surveys, studies and consultancy for any
organization in lndia ot overseas.
To undertake programs of the training and development ol
faculty members of the University and other institutions
in lndia or overseas.
To undertake collaborative research with any organization
in lndia or overseas, and undertake com mercialization
of technologies.
To develop, register and license all forms of intellectual
property rights, including, interalia. trademarks, copyrights,
know-how and patents etc.
(xxxxi)
(xxxxii)
(xxxxiii)
tJz
To conceptualize, design, develop and commercialize
various products. equipmenl and machlnery as part of the
research and development activity.
To provide "Education For All" which includes Formal modes
of 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 of
Arunachal Pradesh. to achieve cent per cent literacy and
education at least up to the level of Matriculate.
To bring higher education within the reach of l\.4ajority of the
youth aspiring higher qualilication and/or research by a network
of formal institutions such as regional campuses. off-campus
programme centers and academic centers throughout 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 statf.
(xxxxv) To do things necessary or expedient to promote the
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 following powers, namely.
(a) To establish, maintain and recognize such Regional Centers,
Campuses, Off -Campuses, Otf -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 Statutes;
(b) To carry out all such other activities as may be necessary or
feasible in furtherance of the object of the University;
(c) To confer degrees, diplomas, charters, certificates, pre-
university certilications or other academic distinctions etc. in
accordance with the Statutesi
(d) To institute and award fellowship, scholarship and prizes etc.
in accordance 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 object clause 7 of the University;
(f) To determane, demand and receive tees, bills. invoices and
collect charges to fulfill the oblects of University, as the case
may be;
(g) To make provision for extra-curricular activities and trainings
for students and employees;
(h) To appoint the faculties, teachers, officers and employees of
the University or a Constituent college, Aftiliated college,
Regional Centres, Study Centers, Campuses, Off-Campuses,
Ofl-shore Campuses and lnternship Campuses located in
lndia and abroadi
(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 tor the purpose of University or a
Constituent College, or a Begional Centers or a Otf-Campus
Centre or a Study Centers;
(j) To establish and maintain halls and to recognize places of
residence for students, oflicers, teachers and employees of
the University or a constituent for students of the University
or a conslituent 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 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
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;
(n) To offer regular, distance learning, continuing education,
industry integrated, collaborative industry based education
programmes and the manner in which such Programmes are
offered by the Universityi
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(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, Afliliated Colleges, Regional Centers,
Study Centres, Campuses. Off-Shore Campuses, Off-
Campuses and lnternship Campuses with the approval of
Academic Council;
(q) To make special provisions lor students belonging to the State
ofArunachal Pradesh for admission in course of the University
or in a constituent college, affiliated college, regional centre,
campus or study centre;
(4 To come all such other acts or thing whether incidental to the
powers aforesaid or not, as may be necessary to further the
objects of the University;
(s) To prescribe such courses of Bachelor. L4asters. Doctorate
and Besearch Degrees and such other Degrees, Diplomas,
Charters, Certificates. Pre-University Certilicates etc;
(t) To provide for the preparation of instructional materials
including films, cassetles, tapes, video cassettes, CD, VCD
and other software:
(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 academia partnership by inviting lndustry
in the Universily Campus and other University centres for
mutual benefit:
(w) To raise, collect, subscribe and borrow with the approval of
the Board of l,lanagement whether on the security or the
property of the University, money 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;
(z) To do all such acts or things whether incidental to the powers
aloresaid or not, as may be necessary to further the object of
the Unaversity;
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(aa) To carry out all such other activities as may be necessary or
feasible in furtherance of the object of the University;
(bb) To do all things necessary or expedient to exercise the above
p0wers;
11. University lor all classes, castes creed, religion, region, languages
and gender and provisions for the students olArunachal Pradesh:
The University shall be open to all irrespective of class, caste,
creed, religion, region,language or gender ;
Provide that nothing in lhis section shall be deemed to prevent
the University from making special provisions foradmissions to students
of the State and socially and economically weaker section of the society,
especially for the state ol Arunachal Pradesh.
12. National and lnternational Accreditation:
(1) The University will seek accreditation from respective national
and international accreditation bodies:
(2) The University shall obtain prior permission/ approval from National
Accreditation bodies like NCTE, BCl, AICTE, etc before
commencing any course required permission or recognition from
concerned bodies, if required by any law for 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 obtalning approval/
recognilion or maintain standards shall apply to the University;
'13. Places ot Campuses:
(1) The Campus of University shall be at any place in Aalo and
ordinarily within the state ot Arunachal Pradesh and it may have
Campuses, Hegional Centres. Study Centres anywhere in lndia &
Abroad; after five years of ib coming into existence as per guideline
of the UGC Act 1956 and the Arunachal Pradesh Colleges and
other lnstitutions of Higher Education (Establishment and
Regulation Act, 2010) and the UGC (Establishment and
l\ilaintenance Standards in Private Universities) Regulation, 2003
clause 3.3 of the Regulation.
(2) The Chancellor, the Vice-Chancellor, members of the board of
Governors, Members of the Board o[ lvlanagement and the
academic council for the time being hold;ng offices as such in the
University so established, shall constitute a body corporate and
can sue and be sued in the name ot University;
136
(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.
CHAPTEB - 3
Otficers ol the University
14. Otlicers ol the University :
The following shall be the otficers of the University namely :'
(a) The Chancellor
(b) Pro-Chancellor
(c) TheVice-Chancellor
(d) Pro-Vice-Chancellor
(e) The Registrar
(f) The Finance Officer, and
(g) Such other officers as may be declared by the statues to be officers
of the University.
15. The Visitor :
(1) The His Excellency Governor of Arunachal Pradesh will be the
Visitor ot the University.
(2) The Visitor shall, when present, preside at the convocation of the
University for conferring Degrees, Diplomas, Charters, Designation
and Certificates.
(3) The visitor shall have the following powers, namely:-
(a) To call lor any paper or information relating to the aifairs of
the university;
(b) On the basis of the information received by the Visito( 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 Rules, he may issue such directions as
he may deem fit in the interest of the University and which
will be binding to all concerned ;
16. The Chancellor :
(1) A person eminence shall be appointed by Sponsoring Body as
Chancellor of the University with the prior approval of the Visitorj
(2) The Chancellor so appointed shall hold the oflice for a period of
five years;
137
The Chancellor shall be the head of the University;(3)
(4)
(5)
The Chancellor 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 tor Conferring Degrees, Diplomas,
Charters, Designations or Certif icates;
The Chancellor shall have the following powers, namely:-
(a) To call for any information or record:
(b) ro 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 there under:
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 ol 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 ol Governors
and shall hold office for a term ol 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 aflairs 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 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 oppo(unity
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;
Provided further that where any such action taken by the
Vice-Chancellor alfects any person in the service o{ the University,
such person shall be entitled to prefer, within three months from
the date on which such action is communicated to him/ her, an
appeal to the Board of Governors and the Board of Governors
may conrirm or modify or reverse the action taken by the Vice-
Chancellor;
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(5) lf in the opinion of the Vice-Chancellor any decision of any authority
olthe University is outside the powers conterred by thisAct, Statutes
or is likely to be prejudicial to lhe 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 reluse to
revise such decision wholly or partly or fails to take any decision
within seven days, then such matter shall be relerred to the
Chancellor and his decision thereon shall be final;
(6) 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;
(7) The Vice-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 Certificales;
(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 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:
19. The Registrar :
(1 ) The appointment of 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 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 allsuch information and documents as may be necessary
for transaction of their business;
(5) The Registrar shall exercise such powers and perform such duties
as may be prescribed by the Statutes;
139
(6) The Vice-Chancellors is empowered to remove the Registrar after
due enquiry. lt will be open to the Vice-Chancellor to suspend the
Vice-Chancellor during enquiry depending upon the seriousness
of the charges as he may deem fit;
20. The Finance Otlicer :
(1) The appointment ol the Finance Officer shall be made in such
manner as may be prescribed by the Slatutes;
(2) The Finance Ofticer shall exercise such other powers and perform
such other duties as may be prescribed by the University or may
be required from time to time by the Board of Governors;
(3) The Vice-Chancellors is empowered to remove the Finance Officer
atter due enquiry. lt will be open to the Vice-Chancellor to suspend
the Finance Officerduring enquiry depending upon the seriousness
of the charges as he may deem lit;
21. Other Oflicers :
The manner of appointment, terms and conditions of service and
powers and duties ot the other officers ot the University shall be such
as may be prescribed by the Slatutes, Rules and Regulations. However,
without preludice to the generality of the aloresaid provision, the
university generates employment 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 Statf Open at international level
CHAPTER . 4
Authorities ol the University
22. The Visitor: University:
(1) 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 Slatutes to
be the authorities of the University ;
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24. The Board of Governors and its powers :
(1) The Board of Governors shall consist of the tollowing l\ilembers: '
(a) The Chancellor:
(b) The Vice-Chancellor ;
(c) Three persons nominated by the Sponsor ;
(d) One representative of the State Government ;
(e) One educationist of repute to be nominated by the State
Government ;
(l) One educationist of repute to be nominated by the Sponsor i
(2) The Chancellor shall be the Chairman of the Board of Governors ;
(3) In the absence of Chancellor the Vice'Chancellor shall be the
Chairman ol the Board of Governors ;
(4) The Registrar shall be an ex- otficio Secretary of the Board of
Governors;
(5) ln the absence of Flegistrar, one existing member nominated by
the Board ol Governor, will work temporarily as Secrelary 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 powers, namely :-
(a) To appoint the statutory Auditors of the university ;
{b) To lay down policies to be pursued by the University ;
(c) To review decisions of the 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 Government ;
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(h) To approve additional power and modify the existing power
of Board of lvlanagement, Academic Council. Finance
Committee, Other Authorities and Other Committees;
(i) To take such decision and steps as are found desirable tor
eflectively carrying out the objects of the University ;
(7) The Board of Governors, shall, meet at least tlvice in a calendar
year at such time and place as the Chancellor thinks fit ;
25. The Board ol Management :
(1 ) The Board of Management shall consist of the following namely :
(a) TheVice-Chancellor;
(b) The Registrar;
(c) Four persons nominated by the Sponsor ; two of which shall
from the host state ;
(d) Two Deans ol the faculties as nominated by the Chancellor ;
(e) One Stale Government representation either Secretary
Education or Director Education ;
(l) One Management Representative nominated by Sponsor;
(g) One Women nominaled by the Chancellor;
(2) The Vice-Chancellor shall be the Chairperson of the Board of
Management and the Registrar shall be the Secretary ol the Board
of Management;
Provided in the absence ol Vice-Chancellor, the management
representative nominated by the sponsor will work temporarily as
the Chairman of Board of the l\,lanagement;
Provided further in absence of Begistrar, one existing member
nominated by Board ol Management, will work temporarily as the
secretary ol the Board ol 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 meeting
the object of university ;
142
(c) To create and amend rules and regulations of the University
to fulfill the objects of the University ;
(d) To determine, demand and receive fees, bills, invoices and
collect charges :
(e) To make provisions of extra-curricular activities for students
and employees ;
(0 The operation of endowment fund, general fund and
development fund :
(g) To appoint faculties, teachers, officers and employees of the
University or a constituent 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 grfts of any kind and to acquire, hold,
manage, maintain, lease, mortgage and dispose of any
movable or immovable property, including trust and
endowment properties for the purpose of University or a
constituent college, or a Regional Centre, or a study Centre ;
(i) To create academic. adminiskative, and support staff 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 offer regular, indusky inlegrated, 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 of academic council ;
(n) To make special provisions for students belonging to the state
of Arunachal Pradesh or other states for admission in any
course of the University or in a constituent college, atfiliated
college, off-campus centre, off-shore campus, regional centre
or study centre ;
(o) To Prescribe such course for Bachelor Degree, l/aster's
Degree, Doctor of Philosophy, Doctor ol Science and
Research and such other degrees, diplomas, certilicates etc.;
(p) To provide lor the preparation of instructional material,
reference books, study material. including films, cassettes,
tapes, video cassettes, CD, VCD, DVD and other Sottware :
(q) To recognize examinations or periods of study (where in full
or part) of other Universities, lnstitutions, or other places of
higher learning as equivalentto examination or period of study
in the University and to withdraw such recognition at any time;
(r) To create lndustry Academia partnership by inviting industry
in-campus and other university centres for mutual benefits ;
(s) To raise, collect, subscribe and bonow whether on the security
of the property ol the University, money lor the purpose of
the University ;
(t) To enter into, carry out, vary or cancel contracls ;
(u) To do allsuch acts or things as direct by Board ol Governors ;
(v) To do allthings 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.
26. The Academic Council :
('1 ) The Academic Council shall consistofthe:-
(a) The Vice-Chancellor as Chairman ;
(b) The Registrar as Secretary ;
(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 of
the University and shall, sublect to the provision ol this Act, the
Satutes and lhe rules, co-ordinate and exercise general supervision
over the academic policies of the Unrversity ;
27. The Finance Committee :
(1) The Finance Committee shall consist of :-
(a) The Vice-Chancellor as Chairman ;
(b) The Begistrar as Secretary ;
(c) The Finance Officer as Member ;
(d) Such other members as may be recommended by Sponsor ;
(e) One representative ol the State Government basically holding
financial charges in the Department of Education.
143
144
(2) The Finance Committee shall be the principal linancial body of
the University to take care of tinancial matters and shall, subiect
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 tunctions of the other authorities of the
University shall be such as may be prescribed by the Statutes ;
29. Proceedings not invalidaled on account ol Vacancy :
No Act or proceeding or any authority of the University shall be invalid
merely reason otthe existence of any vacancy ordefectthe constitution
ot the authority ;
CHAPTER . 5
Statutes and Rules
30. Stalutes:
Subject to the provision of this Act, the statutes may provide for any
matter relatlng to the University and staff, as given below :-
(a) The constitution, powers and functions ol the authorities and other
bodies of the University as specified in the Act and such other
authorilies as may be constituted lrom 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 lhe Vice-Chancellor, the
Registrar and the finance officer and their powers and functions ;
(d) The mode of recruitment and the conditions of service of the other
officers, teachers and employees of the University ;
(e) The procedure lor resolving disputes between the University and
its offices, faculty members employees and students ;
(f) Certain abolition or restructuring of departments and faculties i
(g) The manner of co-operation 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;
145
0 Number of seats rn diflerent courses of studies and the procedure
of admission of students to such courses;
(k) ThB fee chargeable from students for various courses of studies:
(l) lnstitution of fellowshjps, scholarships, studentships, freeships,
medals and prizes;
(m) Procedure lor creation and abolition of posts i
(n) Other matters which any be prescribed ;
31. Sblutes how made :
(l) The first statutes framed by the Board of Governors shall be
submitted to the state government for its approval: which may
within three months from the receipt of the Statutes give its approval
with or without modifications:
(2) Where the State Government fails to take any decision with respect
to the approval of the Statutes within the period specified under
Sub-Section(1) it shall be deemed to have been approved by State
Government:
32. Power to amend the Statules :
(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 ot 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 recei

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