The Techno Global University Act, 2008 (Act No. 5 of 2008)

No. 146 
Postal Registration No. N. E.-771/2006-2008 
The Gazette ofMeghalaya 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
Shillong, Tuesday, December 2, 2008, 11th Agrahayana, 
PART IV 
GOVERNMENT OF MEGHALAYA 
LAW (B) DEPARTMENT 
ORDERS BY THE GOVERNOR 
NOTIFICATION 
The 2nd December, 2008. 
1930 (S. E.) 
No.LL(B).B5/200B/25.- Techno Global University Act, 2008 (Act NO.5 of 2008) is hereby 
published for general information. 
MEGHALAYA ACT NO.5 OF 200B 
(As passed by the Meghalaya Legislative Assem bly) 
Received the assent of the Governor on 1 st Decem ber, 2008. 
Published in the Gazette of Meghalaya Extra Ordinary issue dated 2nd December, 2008. 
TECHNO GLOBAL UNIVERSITY ACT, 200B 
An 
Act 
to establish and incorporate a University in the State, with emphasis on providing high quality 
and industry-relevant education in the areas of Physical Sciences, Life Sciences, Technology, 
Medical Science and Paramedical, Management, Finance &Accounting, Commerce, Humanities, 
Languages & Communication, Applied and Performing Arts, Education, Law, Social Science and 
related areas sponsored by Techno India, Kolkata, West Bengal and to provide for matters connected 
therewith or incidental thereto. 
Be it enacted by the Legislature of the State of Meghalaya in the Fifty-ninth Year of the Republic 
of India as follows : 
562 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
Short title, and 
Commencement 
Definitions 
Chapter 1 
Preliminary 
1. (1) This Act may be called Techno Global University Act, 
2008 
(2) It shall be deemed to have come into force on the date 
on which, the Notification is issued by the State 
Government 
2. (1) In this Act, unless the context otherwise indicates: 
(i.) "Academic Council" means the Academic 
Council of the University; 
(ii.) "Act" means The Techno Global University Act, 
2008; 
(iii.) "AICTE" means The All India Council for 
Technical Education established under Section 3 
of the All India Council for Technical Education 
Act, 1987; 
(iv.) "Affiliated College" means a college or an 
institution which is affiliated to this University; 
(v.) "Annual Report" means the annual report of the 
University as explained in Section 45 of the Act; 
(vi.) "Board of Governors" means the Board of 
Governor.s of the University as explained In 
Section 21 of the Act; 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 563 
(vii.) "Board of Management" me~ns the Board of 
Management · of the UniversttY as explained in 
Section 22 of the Act; 
(viii.) "Chancellor" means Chancellor of the University 
as explained in Section 14 of the Act; 
(ix.) "Constituent College" means a College or an 
Institution maintained by the University; 
(x.) "Development Fund" means the Development 
Fund of the University as explained in Section 43 
of the Act; 
(xi.) "Distance Education System" means the system 
of imparting education through any means of 
Information Technology, Communication and 
other media such as Multimedia, Broadcasting, 
Telecasting, Online over internet, portal, other 
interactive methods, email, internet, computer, 
interactive talk-back, e-Iearning, correspondence 
course, seminar, contact programme or a 
combination of any two or more of such means; 
(xii.) "Endowment Fund" means Endowment Fund of 
the University as explained in Section 41 of the 
Act; 
(xiii.) "Employee" means employee appointed by the 
University and includes teachers and other staff 
of the University or of a constituent college; 
(xiv.) "Faculty" means Faculty of the University; 
(xv.) "Finance Officer" means Finance Officer of the 
University as explained in Section 18 of the Act; 
(xvi.) "General Fund" means General Fund of the 
University as explained in Section 42 of the Act; 
(xvii.) "Prescribed" means Prescribed by the Act; 
(viii.) "Principal" in relation to a Constituent College, 
means the Head of the Constituent College and 
includes, where there is no Principal, the Vice 
Principal or any other person for the time being 
appointed to act as Principal; 
(xix.) "Regional Centre" means a Centre established 
564 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
or maintained by the University for the purpose 
of coordinating and supervising the work of 
Students and for rendering any other assistance 
including training, conducting contact classes 
and administering examinations required by the 
students and for performing such other functions 
as may be conferred on such Centre by the 
Board of Management; 
(xx.) "Off-campus Centre" means a Centre of the 
private university established by it outside the 
main campus (within or outside the State) 
operated and maintained as its constituent unit, 
having the university's compliment of facilities, 
faculty and staff; 
(xxi.) "Official Gazette" means the Gazette of 
Meghalaya; 
(xxii.) "Off-shore campus" means a campus of the 
private university established by it outside the 
country, operated and maintained as its 
constituent . unit, having the university's 
compliment of facilities, faculty and staff; 
(xxiii.) "Registrar" means Registrar of the University 
as explained in Section 17 of the Act; 
(xxiv.) "Rules & Regulations" means the Rules & 
Regulations of the University; 
(xxv.) "Sponsor" means Techno India, which is 
registered at Kolkata on August 4, 2000 as a 
Trust formed under the Indian Trusts Act, 1882 
(Registration No. 1962, dated August 4, 2000 
being recorded in Book No.1, Volume No. 31, 
Pages 131 to 144, being Number 962 of the year 
2001 ); 
(xxvL) "State" means the State of Meghalaya; 
(xxviL) "State Government" means the State 
Government of Meghalaya; 
(xxviiL) "Statutes" means the Statutes of the University; 
(xxix.) "Study centre" means a Centre established and 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 565 
maintained or recognized by the University for 
the purpose of advising, counselling or for 
rendering any other assistance required by the 
students used in the context of distance 
education; 
(xxx.) "Teacher" means a Professor, Associate 
Professor, Assistant Professor, Lecturer or such 
other person as may be appointed for imparting 
education or conducting research in the 
University or in a constituent college or institution 
and includes the Principal of a constituent 
college or institution, in conformity with the 
norms prescribed by the UGC; 
(xxxL) "UGC" means the University Grants Commission 
established under the University Grants 
Commission Act, 1956; 
(xxxiL) "University" means Techno Global University, 
Meghalaya established under this Act; 
(xxxiii.) "Vice Chancellor". means Vice Chancellor of the 
University as explained in Section 15 of the Act; 
(xxxiv.)"Visitor" means the Visitor of the University as 
explained in Section 13 of the Act; 
(xxxv.) "DCI" means the Dental Council of India; 
(xxxvL) "DEC" means the Distance Education Council; 
(xxxvii.) "INC" means the Indian Nursing Council; 
(xxxviii.) "Mel" means the Medical Council of India; 
(xxxix.) "NCTE" means the National Council for Teacher 
Education; 
(xL) "BCI" means the Bar Council of India; 
(xli.) "PHI" means the Pharmacy Council of India; 
566 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
Proposal for 
the 
establishment 
afthe 
University 
Chapter 2 
The University and its Object 
3. (1) The sponsor shall have the right to establish the University in 
accordance with the provisions of this Act and the guidelines issued 
by the UGC. 
(2) The sponsor shall make an application containing the proposal to 
establish the university to the State Government 
(3) The proposal may contain the following particulars, namely: 
(a) The object of the University along with the details of the Sponsor; 
(b) The extent and status of the University and the availability of land; 
(c) The nature and type of programmes of the study and research to 
be undertaken in the 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 buildings, equipment and 
structural amenities; 
(f) The phased outlays of capital expenditure for a period of the next 
five years; 
(g) The item-wise recurring. expenditure, sources of finance 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 generation of funds internally through the recovery 
of fee from students, revenues anticipated from consultancy and 
other activities relating to the objects of the University and other 
anticipated incomes; 
Gl The details of expenditure on unit cost, the extent of concessions 
or rebates in fee, freeship 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 
Indians and students of other nationalities; 
(k) The history and credentials of the sponsor including years of 
experience and expertise in the concerned discipline at the 
command of the Sponsor as well as the financial resources; 
(I) the system for selection of students to the courses of study at the 
University; 
(m)Status of fulfillment of such other conditions as may be required 
by the State Government to be fulfilled before the establishment 
of the University; 
(n) Nature and types of its partnership and affiliations; and 
(0) Such other conditions as may be required by the State 
Government to be fulfilled before the establishment of the 
University. 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 567 
Establishment 
of the 
University. 
University not 
to be entitled 
to financial 
assistance 
Constituent 
Colleges and 
Affiliated 
Colleges 
Objectives of 
4. (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 (2), of Section 3, 
it may direct the Sponsor, to establish an Endowment 
Fund in accordance with the guidelines issued by the 
UGC. 
5, 
6. 
7. 
(2) After the establishment of the Endowment Fund, the State 
Government may, by notification in the Official Gazette, 
accord sanction for establishment of the UniverSity in 
accordance with the guidelines issued by the UGC. 
(3) The headquarters of University shall be at Shillong and it 
may have campuses or Regional Centres, Study Centres 
anywhere in India and abroad with prior approval of the 
UGC, the respective State Governments, the Government 
of India and the Government of the Host Country as the 
case may be. 
Provided that after the development of the main 
Campus and after 5 years of its coming into existence the 
University may obtain permission from the UGC to set up 
such off-Campus Centre(s) and I or Study Centre(s) 
andlor regional centres and lor off-shore campuses. 
(4) The Chancellor, the Vice Chancellor, members of the 
Board of Governors, members of the Board of 
management and the Academic Council for the time being 
holding office as such in the University so established, 
shall constitute a body corporate and can sue and be 
sued in the name of the University. 
(5) On the establishment of the UniverSity under 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 Meghalaya 
shall vest in the University. 
(6) The land, building and other properties acquired for the 
University shall not be used for any purpose, other than 
that for which the same is acquired. 
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 or any other body or Corporation 
owned or controlled by the State Government. 
(1) The University may have Constituent Colleges, Regional 
Centres, Campuses, Off-campus Centres, Off-shore 
campuses and Study Centres. 
(2) The University may with prior approval of the Board of 
Governors, affiliate any College or other Institution. 
The objectives for which the University is established are as 
568 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
the University follows: 
(a) To provide Instruction, Teaching, Training and 
Research in various branches and specialized fields of 
Physical Sciences, Life Sciences, Technology, Medical 
Science and Paramedical Management, Finance & 
Accounting, Commerce, Humanities, Languages & 
Communication, Applied and Performing Arts, 
Education, Law, Social Science and related areas and 
subjects and to make provisions for research, 
advancement and dissemination of knowledge therein. 
(b) To establish a campus in the State of Meghalaya, and 
to have Study Centres, campuses examination, Off­
campus Centres, Off-shore campuses and Regional 
Centres at different places in India and abroad; 
(c) To provide continuing and distance education 
programmes; 
(d) To institute degrees, diplomas, certificates and other 
academic distinctions on the basis of examination, or 
any other method of evaluation; 
(e) To collaborate with other colleges or universities, 
research institutions, industry associations, 
professional associations or any other organization, in 
India or abroad, to conceptualize, design and develop 
specific educational and research programmes, 
training programmes and exchange programmes for 
students, faculty members and others; 
(f) To disseminate knowledge through seminars, 
conferences, executive education programmes, 
community development programmes, publications 
and training programmes; 
(g) To undertake programmes for the training and 
development of faculty members & Teachers of the 
University and other Institutions of India and abroad; 
(h) To undertake collaborative research with any 
organization in India and abroad; 
(i) To create higher levels of intellectual abilities; 
(j) To provide consultancy to industry, Government, 
public and private organization; 
(k) To create a Industry Academia partnership by inviting 
Industry in the University campus and other university 
places for mutual benefits. 
PART-IV] 
Powers of the 
University 
THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 569 
(I) To ensure that the standard of degrees, diplomas, 
certificates and other academic distinctions are not 
lower than those laid down by AICTEI NCTE! UGC! 
MCI! DEC! DCI! INC! BCI and Pharmacy Council of 
India; 
(m)To do all things necessary or expedient to promote the 
above objectives; 
(n) To pursue any other objective as may be prescribed 
by State Government or Sponsor. 
8. The University shall have the following powers, namely: 
(a) To establish, maintain and recognize such Regional 
Centres, Study Centres, Campuses, Off-campus 
Centres and Off-shore campuses as may be 
determined by the University from time to time in the 
manner laid down by the Statutes; 
(b) To confer degrees, diplomas, certificates or other 
academic distinctions etc. 
(c) To institute and award fellowships, scholarships and 
prizes etc; 
(d) To launch any academic & research programmes & 
courses, discipline of education which deemed 
suitable for meeting the object clause 7 of the 
University. 
(e) To determine, demand and receive fees, bills, invoices 
and collect charges to fulfill the object of the 
University. 
(f) To make provisions for extra curricular activities for 
students and employees; 
(g) To appoint the faculties, teachers, officers and 
employees of the University or a constituent coliege, 
affiliated colleges, Regional Centres, Study Centres, 
campuses, establish, maintain and recognize such 
Regional Centres, Study Centres and Campuses, Off­
campus Centres and Off-shore campuses located in 
India and abroad; 
(h) To receive donations and gifts of any kind and to 
570 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
acquire, hold, manage, maintain, lease, mortgage and 
dispose of any movable or immovable property, 
including Trust and Endowment properties for the 
purpose of the University or a constituent college, or a 
Regional Centre or a Off-campus centre or a Off­
shore campus or a Study Centre; 
(i) To create.& manage the halls and places of residence 
for students, officers, faculties, teachers and 
employees of the University or a constituent college or 
other partners of the University at the main campus 
and other campuses in India and abroad; 
(j) To supervise and control the residential facilities, and 
to regulate the discipline among the students and all 
categories of employees and to lay down the 
conditions of service of such employees, including 
their Code of Conduct; 
(k) To create academic, administrative and support staff 
and other necessary posts; 
(I) To cooperate and collaborate with other Universities 
and Institutions in such a manner and for such 
purposes as the University may determine from time to 
time; 
(m)To offer programmes on distance learning basis and 
continuing education and the manner in wllich such 
programmes are offered by the University; 
(n) To organize and conduct refresher courses, orientation 
courses, workshops, seminars and other programmes 
for industry executives, teachers, developers of 
courseware, evaluator and other academic staff; 
(0) To determine standards of admission to the University, 
constituent colleges, affiliated colleges, Regional 
Centres, Off-campus Centre, Off-shore campus, 
Study Centres with approval of Academic Council; 
(p) To make special provision for students belonging to 
the State of Meghalaya for admission in any course of 
the University or in a constituent college, affiliated 
college, Regional Centre, Off-campus centre, Off­
shore campus or Study Centre; 
(q) To prescribe such courses for Bachelor Degree, 
Master's Degree, Doctor of Philosophy, Doctor of 
Science Degrees and Research and such other 
Degrees, Diplomas, Certificates etc.; 
(r) To provide for the preparation of instructional 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 571 
Iniversity open 
to all classes, 
castes, creed, 
religion, 
language and 
gender 
National and 
International 
Accreditation 
Places of 
materials, including films, cassettes, tapes, video 
cassettes, CD, VCD, DVD and other software; 
(s) To recognize examinations or periods of study 
(whether in full or in part) of other Universities, 
Institutions or other places of Higher learning as 
equivalent to examinations or periods of study in the 
University and to withdraw such recognition at any 
time; 
(t) To create Industry Academia partnership by inviting 
Industry in the University campus and other university 
Centres for mutual benefits. 
(u) To raise, collect, subscribe and borrow with the 
approval of the Board of Governors whether on the 
security of the property of the University, money for the 
purposes of the University; 
(v) To enter into, carry out, vary or cancel contracts; 
(w) To create, amend and cancel the rules and regulations 
to fulfill the object of the University. 
(x) To do all such other acts or things whether incidental 
to the powers aforesaid. or not, as may be necessary 
to further the object of the University; 
(y) To carry out all such other activities as may be 
necessary or feasible in furtherance of the object of 
the University; 
(z) To do all things necessary or expedient to exercise the 
above powers; 
9. The University shall be open to all persons irrespective of 
class, caste, creed, religion, language or gender. 
Provided that nothing in this section shall be deemed 
to require the University from making special provisions for 
admission to students of the State. 
10 The University will seek accreditation from respective national 
and international accreditation bodies. 
11 (1) The Campuses of the University shall be at any place 
572 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
campuses 
Officers ofthe 12. 
University 
The Visitor 13. 
within the State of Meghalaya with its Headquarters at 
Shillong and it may have campuses or Regional Centres, 
Study Centres, Off-campus Centres, Off-shore campus 
anywhere in India or abroad. 
(2) The Chancellor, the Vice-Chancellor, members of the 
Board of· Governors, members of the Board of 
Management and the Academic Council for the time being 
holding office as such in the University so established, 
shall constitute a body corporate and can sue and be 
sued in the name of the University. 
(3) The Board of Governors will decide the usage of land, 
building and other properties acquired for the University, 
which is for the benefits of the University. 
Chapter 3 
Officers of the University 
The following shall be the officers of the University: 
a) The Chancellor; 
b) The Vice-Chancellor; 
c) The Registrar; 
d) The Finance Officer; and 
e) Such other officers as may be declared by the Act to 
be officers of the University 
(1) The Governor of Meghalaya will be the Visitor of the 
University 
(2) The Visitor shall, when present, preside at the 
Convocation of the University for conferring Degrees, 
Diplomas, Designations and Certificates. 
(3) The Visitor shall have the following powers namely 
a) To call for any paper or information relating to the 
affairs of the University 
b) On the basis of the information received by 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 Rules, he may 
issue such directions as he may deem fit in the interest 
of the University which will be binding to the all 
concerned. 
PART-IV] 
The 
Chancellor 
The Vice­
Chancellor 
THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 573 
14. 
15. 
(1) The Sponsor shall appoint · a person suitable to be 
appointed as the Chancellor of the University subject to 
the approval otthe Visitor, 
(2) The Chancellor so appointed shall hold the office for a 
period of five years, which may be extended with a prior 
approval of the Visitor 
(3) The Chanceffor shall be the head of the University 
(4) 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 for conferring 
Degrees, Diplomas, Designations or Certificates 
(5) The Chancellor shall have the following powers, namely: 
(a) To call for any information or record; 
(bYTo appoint the Vice-Chancellor; 
(c) To remove the Vice-Chancellor; 
(d) Such other powers as may be conferred on him by 
this Act made thereunder. 
(1) The Vice-Chancellor shall be appointed on such terms 
and conditions as approved by the Board of Governors for 
a term of four 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 four years. 
Provided that, after expiration of the term of four years the 
Vice-Chancellor shall be eligible for re-appointment for 
another term not exceeding four 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 the decisions of the 
authorities of the University. 
(4) If in the opinion of the Vice-Chancellor it is necessary to 
take immediate action on any matter for which powers are 
conferred on any other authority by or under this Act, he 
may take such action as he deems necessary and shall at 
the earliest opportunity thereafter report his action to such 
officers or 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 the 
Chancellor, whose decision thereon shall be final. 
Provided further that where any such action taken by 
574 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
Deans of 16. 
Faculties 
The Registrar 17. 
the Vice-Chancellor affects any person in the service of 
the University, such person shall be entitled to prefer, 
within three months from the date on which such action is 
communicated to him, and appeal to the Board of 
Govemors and the Board of Governors may confirm or 
modify or reverse the action taken by the Vice-Chancellor. 
(5) If in the opinion of the Vice-Chancellor any decision of any 
authority of the University is outside the powers conferred 
by this Act, or is likely to be prejudicial to the interest of 
University, he shall request the concerned authority to 
revise its decision within seven days from the date of his 
decision and incase the authority refuses 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. 
(6) The Vice-Chancellor shall exercise such other powers and 
perform such other duties as may be laid down by the Act 
and the Statutes. 
(7) The Vice-Chancellor shall preside at the Convocation of 
the University in the absence of both, the Visitor and the 
Chancellor, for conferring Degrees, Diplomas, 
Designations or Certificates. 
(8) The Chancellor is empowered to remove the Vice­
Chancellor after due enquiry. It 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. 
Deans of Faculties shall be appointed by the Vice-Chancellor 
in such manner and shall exercise such powers and perform 
such duties as may be prescribed by Statutes. 
(1) The appointment of the Registrar shall be made by the 
Board of Governors on such terms and conditions as 
approved by the Board of Governors for a term of four 
years. 
(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 such other duties as may be prescribed or may 
be required from time to time, by the Board of Governors. 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 575 
The Finance 18. 
Officer 
(4) The Registrar shall be responsible for the due custody of 
the records and the common seal of the University and 
shall be bound to place before the Chancellor, the Vice­
Chancellor or any other authority, all such infonmation 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 Statutes of the 
University. 
(6) The Board of Governors is empowered to remove the 
Registrar after due enquiry. It will be open to the Board of 
Governors to suspend the Registrar during enquiry 
depending upon the seriousness of the charges, as he 
may deem fit. 
(1) The appointment of the Finance Officer shall be made by 
the Board of Governors on such terms and conditions as 
approved by the Board of Governors for a term of four 
years. 
(2) The Finance Officer shall exercise such other powers and 
perform such other duties as may be prescribed by the 
Statutes of the University or may be required from time to 
time by the Board of Governors. 
(3) The Board of Governors is empowered to remove the 
Finance Officer after due enquiry. It will be open to the 
Board of Governors to suspend the Finance Officer during 
enquiry depending upon the seriousness of the charges, 
as he may deem fit. 
Other Officers 19. The manner of appointment, terms and conditions of service 
and powers and duties of the other officers of the University 
shall be as authorized by tt:le Board of Governors 
576 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
Authorities of 20. 
the University 
The Board of 21. 
Governors 
and its power 
Chapter 4 
Authorities of the University 
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 
Act or Statutes of the University 
(1) The Board of Governors shall consist of the following 
members: 
i) The Chancellor; 
ii) The Vice-Chancellor; 
iii) Three persons nominated by the Sponsor; 
iv) One representative of the State Government; 
v) An educationist of repute to be nominated by the 
State Government; 
vi) An educationist of repute to be nominated by the 
Sponsor; 
(2) The Chancellor shall be the Chairman of the Board of 
Governors. 
(3) In absence of Chancellor the Vice Chancellor will be the 
Chairman of the Board of Governors. 
(4) The Registrar shall be an ex-officio Secretary of the Board 
of Governors. 
(5) In absence of the Registrar, one existing member 
nominated by the Board of Governor, will work temporarily 
as the Secretary of the Board of Governors. 
(6) The Board of Governors shall be the supreme authority 
and principal governing body of the University and shall 
have the following powers, namely: 
(a) To appoint the Statutory Auditors of the University; 
(b) The terms and conditions of appointment of the Vice­
Chancellor, the Registrar and the Finance Officer and 
other officers and appoint I remove the Registrar and 
the Finance Officer and other officers. 
(c) To lay down policies to be pursued by the University; 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 577 
(d) To approve the Rules & Regulations of the University 
created. by Board of Management 
(e) To make new or additional Statutes, Rules and 
Regulations or amend or repeal the earlier Statutes. 
(f) To review decisions of the other authorities of the 
University if they are not in conformity with the 
provisions of this Act, or the Rules and the Statutes of 
the University; 
(g) To approve the budget and annual report of the 
University; 
(h) To approve proposals for submission to the State 
Government; and other State Governments, 
Government of India or Government of other countries. 
(i) To take such decisions and steps as are found 
desirable for effectively carrying out the object of the 
University; 
(j) To exercise all the powers of the University as vested 
in the Clause 8. 
(k) To do all such other acts or things whether incidental 
to the powers aforesaid or not, as may be necessary to 
further the object of the University; 
(I) To carry out all such other activities as may be 
necessary or feasible in furtherance of the object of the 
University; 
(m)To do all things necessary or expedient to exercise the 
above powers; 
(n) To take decision about voluntary winding up of the 
University; 
(0) To approve additional power & modify the existing 
power of 
(i.) 
(ii. ) 
(iii. ) 
(iv.) 
(v.) 
Board of Management 
Academic Council 
Finance Committee 
Other Authorities 
Other Committees 
(7) The Board of Governors shall meet at least twice in a 
calendar year at such time and place as the Chancellor 
thinks fit 
578 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
The Board of 
Management 
22. (1) The Board of Management shall consist of: 
(a) The Vice-Chancellor; 
(b) The Registrar; 
(c) Three persons, nominated by the Sponsor; 
(d) Two Deans of the Faculties as nominated by the Vice 
Chancellor; 
(e) One representative to be nominated by the State 
Government; 
(f) One management representative to be nominated by 
the Sponsor 
(2) The Vice-Chancellor shall be the Chairperson of the 
Board of Management and the Registrar shall be the 
Secretary of the Board of Management. 
Provided in absence of the Vice Chancellor, the 
management representative nominated by the Sponsor 
will work temporarily as the Chairman of· the Board of 
Management: 
Provided further in absence of the Registrar, one 
existing member nominated by the Board of Management, 
will work temporarily as the Secretary of the Board of 
Management. 
(3) The Board of Management shall have the following 
powers, namely. 
(a) To establish, maintain and recognize such Regional 
Centres, Campuses, Study Centres and Off-campus 
Centres and Off-shore campuses subject to the 
approval from Board of Governors; 
(b) To launch any academic & research programmes & 
courses, discipline of education which deemed 
suitable for meeting the object of the University; 
(c) To create and amend the 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 for extra curricular activities for 
students and employees; 
(f) The operation of the endowment fund, the general 
fund and the development fund; 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 579 
(g) To appoint the faculties, teachers, officers and 
employees of the University or a constituent college, 
affiliated colleges, Regional Centres, Study Centres, 
campuses, establish, maintain and recognize such 
Regional Centres, Study Centres and Campuses, Off­
campus Centres and Off-shore campuses located in 
India and abroad; 
(h) To receive donations 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 for the 
purpose of the University or a constituent college, or a 
Regional Centre, Off-campus centre, Off-shore 
campus or a Study Centre; 
(i) To create & manage the halls and places of residence 
for students, officers, faculties, teachers and 
employees of the University or a constituent college or 
other partners of the University at the main campus 
and other campuses in India and abroad; 
(j) To supervise and control the residence, and to 
regulate disCipline among the students and all 
categories of employees and to lay down the 
conditions of service of such employees, including 
their Code of Conduct; . 
(k) To create academic, administrative and support staff 
and other necessary posts; 
(I) 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; 
(m)To offer programmes on distance learning basis and 
continuing education and the manner in which such 
programmes are offered by the University; 
(n) To organize and conduct refresher courses, orientation 
courses, workshops, seminars and other programmes 
for industry executives, teachers, developers of 
courseware, evaluator and other academic staff; 
(0) To determine standards of admission to the University, 
constituent colleges, affiliated colleges, Regional 
Centres, Off-campus Centres, Off-shore campuses, 
Study Centres with approval of Academic Council; 
580 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
The Academic 23. 
Council 
(p) To make special provision for students belonging to 
the State of Meghalaya or other states for admission in 
any course of the University or in a constituent college, 
affiliated college, Off-campus Centres, Off-shore 
campuses, Regional Centre or Study Centre; 
(q) To prescribe such courses for Bachelor Degree, 
Master's Degree, Doctor of Philosophy, Doctor of 
Science Degrees and Research and such other 
Degrees, Diplomas, Certificates etc.; 
(r) To provide for the preparation of instructional 
materials, including films, cassettes, tapes, video 
cassettes, CD, VCD, DVD and other software; 
(s) To recognize examinations or periods of study 
(whether in full or in part) of other Universities, 
Institutions or other places of higher learning as 
equivalent to examinations or periods of study in the 
University and to withdraw such recognition at any 
time; 
(t) To create a Industry Academia partnership by inviting 
Industry in the University campus and other university 
Centres for mutual benefits; 
(u) To raise, collect, subscribe and borrow with the 
approval of the Board of Governors whether on the 
security of the property of the University, money for the 
purposes of the University; 
(v) To enter into, carry out, vary or cancel contracts; 
(w) To do all such other acts or things as directed by the 
Board of Governors; 
(x) To do all things necessary or expedient to exercise the 
above powers. 
(1) The Academic Council shall consist of, -
(a) The Vice-Chancellor as Chairman 
(b) The Registrar as Secretary 
(c) The Finance Officer 
(d) Such other members as may be prescribed in 
the statutes (like Dean, HOD, Professors). 
PART-IV] THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 581 
The Finance 24. 
Committee 
Other 25. 
Authorities 
Proceedings 26. 
not 
Ilvalidated on 
account of 
vacancy 
Statutes 27. 
(2) The Academic Council shall be the principal academic 
body of the University and -shall, subject to the provisions 
of this Act, and the Rules & Regulations, coordinate and 
exercise general supervision over the academic policies 
of the University. 
(1) The Finance Committee shall consist of, 
(a) The Vice-Chancellor as Chairman. 
(b) The Registrar as Secretary. 
(c) The Finance Officer. 
(d) One person, nominated by the Sponsor. 
(2) The Finance Committee shall be the principal financial 
body of the University to take care of financial matters and 
shall, subject to the provisions of this Act, Rules & 
Statutes; coordinate and exercise general supervision 
over the financial matters of the University. 
The constitution, powers and functions of the other authorities 
of the University shall be such as may be prescribed by the 
Act. 
No act or proceeding of any authority of the University shall 
be invalid merely by reason of the existence of any vacancy 
of post or defect in the constitution of the authority. 
Chapter 5 
Statutes and Rules 
Subject to the provisions of this Act, the Statutes may provide 
for any matter relating to the University and staff, as given 
below: 
(a) The constitution, powers and functions of the 
authorities and other bodies of the University not 
specified in the Act, as may be constituted from time to 
time; 
(b) The mode of recruitment and the conditions of service 
of the other officers, teachers and employees of the 
University; 
(c) The procedure for resolving disputes between the 
University and its officers, faculty members, employee 
and students; 
(d) Creation, abolition or restructuring of departments and 
faculties; 
582 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
(e) The manner of co-operation with other Universities or 
institutions of higher learning; 
(f) The procedure for conferment of honorary degrees; 
(g) Provisions regarding grant of freeships and 
scholarships; 
(h) Number of seats in different courses of studies and the 
procedure of admission of students to such courses; 
(i) The fee chargeable from students for various courses 
of studies; 
0) Institution of fellowships, scholarships, studentships, 
freeships, medals and prizes; 
(k) Procedure for creation and abolition of posts; 
(I) Other matters which may be prescribed. 
Statutes how 28. (1) The first Statutes framed by the Board of Governors shall 
made be submitted to the State Government for its approval, which 
may, within three months from the date of receipt of the 
Statutes give its approval with or without modifications. 
Power to 
amend the 
Statutes 
(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 the State Government. 
29. (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 the Board of Governors. 
(2) The Board of Governors shall submit the new and 
amended Statutes to the State Government for its 
approval, which may, within three months from the date of 
receipt of the Statutes give its approval with or without 
modifications. 
(3) Where the State Government fails to take any decision 
with respect to the approval of the Statutes within the 
period spec~ied under Sub-section (1), it shall be deemed 
to have been approved by the State Government. 
Rules 30. Subject to the provisions to this Act, the Rules may provide 
PART-IV] 
Rules how 
made 
Power to 
amend Rules 
THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 583 
31 
for all or any of the following matters, namely: 
i) Admission of students to the University and their 
enrollment and continuance as such; 
ii) The courses of study to be laid down for all 
Degrees, Diplomas, Certificates and other 
academic distinctions of the University; 
iii) The award of Degrees, Diplomas, Certificates 
and other academic distinctions of the University; 
iv) Creation of new authorities of the University; 
v) Accounting policy and financial procedure; 
vi) The conditions of the award of fellowships, 
scholarships, studentships, medals and prizes; 
vii) The conduct of examinations and mode of 
appointment and duties of examining bodies, 
examiners, invigilators, tabulators and 
moderators; 
viii) The fee to be charged for admission to the 
examinations, Degrees, Diplomas, Certificates 
and other academic distinctions of the University; 
ix) Revision of fees; 
x) Alteration of number of seats in different courses 
and programmes; 
xi) The conditions of residence of the students at 
the University or a constituent college or affiliated 
college; 
xii) Maintenance of disGipline among the students of 
the University or a constituent college or affiliated 
college; 
xiii) All other matters as may be provided under the 
Act. 
(1) The Rules shall be made by the Board of Governors 
and the Rules so made shall be submitted to the State 
Government for its approval, which may within two 
months from the date of receipt of the Rules, give its 
approval with or without modification. 
(2) Where the State Government fails to take any decision 
with respect to the approval of the Rules within the 
period specified under sub-section (1), it shall be 
deemed to have been approved by the State 
Government. 
32 The Board of Governors may make new or additional Rules or 
amend or repeal the Rules. 
584 THE GAZETTE OF MEGHALAYA, (EXTRAORDINARy) DECEMBER 2,2008 [PART-IV 
Conditions of 33. 
service of 
employees 
Right to 
appeal 
Provident 
fund and 
pension 
Disputes as to 
constitution 
of University 
authorities 
and bodies 
Constitution 
of 
Committees 
Filling of 
casual 
vacancies 
34. 
35. 
36. 
37. 
38. 
Protection of 39. 
action taken 
in good faith 
Transitional 40. 
provisions 
Chapter 6 
Miscellaneous 
(1) Every employee shall be appointed under a written 
contract, which shall be kept in the University a copy of 
which shall be furnished to the employee concerned. 
(2) Disciplinary action against the students/employees shall 
be governed by procedure prescribed in the Statutes. 
Every employee or student of the University or of a 
constituent college, shall notwithstanding anything contained 
in the Act, have a right to appeal within such time as may be 
prescribed, to the Board of Management against the decision 
of any other officer or authority of the University or of the 
Principal of any such college, and thereupon the Board of 
Management may confirm, modify or change the decision 
appealed against. 
The University shall constitute for the benefit of its employees 
such provident or pension fund and provide such insurance 
scheme as it may deem fit in such manner and subject to 
such conditions as may be prescribed. 
If any question arises as to whether any person has been 
duly elected or appointed as, or is entitled to be a member of 
any authority or other body of the University, the matter shall 
be referred to the Chancellor whose decision thereon shall be 
final. 
Any authority of the University mentioned in Section 18 will 
be empowered to constitute a committee of such authority, 
consisting of such members as such authority may deem fit, 
and having such powers as the authority may deem fit. 
Any casual vacancy among the members, other than ex­
officio members, of any authority or body of the University 
shall be filled in the same manner in which the member 
whose vacancy is to be filled up, was chosen, and the person 
filling the vacancy shall be a member of such authority or 
body for the residue of the term for which the person whose 
place he/she fills would have been a member. 
No suit or other legal proceedings shall lie against any officer 
or other employee of the University for anything, which is 
done in good faith or intended to be done in pursuance of the 
provisions of this Act, or the Rules 

Excerpt shown. Open the full act in Lexace.

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