LexThe National Law University of Meghalaya Act, 2022 (Act No. 10 of 2022)
Meghalaya · state statute
Open in Lexace · Ask the AI about this act
The Gazette of Meghalaya
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 161 Shillong, Tuesday, September 27, 2022 5th Asvina, 1944 (S. E.)
PART-IV
GOVERNMENT OF MEGHALAYA
LAW (B) DEPARTMENT
-------
NOTIFICATION
The 27th September, 2022.
No.LL(B).99/2011/Pt./270. – The National Law University of Meghalaya Act,
2022 (Act No. 10 of 2022) is hereby published for general information.
MEGHALAYA ACT NO. 10 OF 2022.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on the 23rd September, 2022.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 27th September, 2022.
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 670
THE NATIONAL LAW UNIVERSITY OF MEGHALAYA ACT, 2022
An
Act
to provide for the establishment of a Law University by the name of the National Law University of
Meghalaya at Shillong for imparting legal education for development of teaching and higher learning in law
with powers to award degrees, diplomas, and other academic distinctions and also to impart legal education
and training as mandated by the Ministry of Law and Justice, Government of India.
And whereas in furtherance of the said objects, the Government has decided that teaching and
research facilities available in the Law University can also be utilized to offer comprehensive legal training
apart from development of teaching and higher learning in law with powers to award degrees, diplomas, and
other academic distinctions and for matters connected therewith or incidental thereto;
Be it enacted by the Legislature of the State of Meghalaya in the Seventy-third Year of the Republic
of India as follows:-
CHAPTER – I
PRELIMINARY
Short title extent and
commencement.
1. (1) This Act may be called the National Law University of Meghalaya
Act, 2022.
(2) It extends to the whole of Meghalaya.
(3) It shall come into force with effect from the date of its notification
in the Official Gazette.
Definitions. 2. In this Act, unless the context otherwise requires, -
(a) “Act” means National Law University of Meghalaya Act,
2022;
(b) “Authorities of the Law University” means the authorities
mentioned in Section 8 of this Act;
(c) “Bar Council of India” means the Bar Council of India
constituted under the Advocate Act, 1961;
(d) “Chancellor” means the Chancellor of the University
mentioned in Section 7 of this Act;
(e) “General Council” means the General Council mentioned in
Section 9 of this Act;
(f) “Government” means the Government of Meghalaya;
(g) “High Court” means the High Court of Meghalaya;
(h) “Law University” means the National Law University of
Meghalaya established under Section 3 of this Act;
(i) “Prescribed” means prescribed by the Rules, Statutes and
Regulations made under this Act;
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 671
(j) “Registrar” means the Registrar of the Law University
appointed under Section 18 of this Act;
(k) “UGC” or “University Grants Commission” means the
University Grants Commission established under the
University Grants Commission Act, 1956; and
(l) “Vice-Chancellor” means the Vice-Chancellor of the
University mentioned in Section 17 of this Act.
CHAPTER - II
THE LAW UNIVERSITY
Establishment of the
Law University.
3. (1) There shall be established in the State of Meghalaya, a Law
University by the name of “The National Law University of Meghalaya”.
(2) The Law University shall be a body corporate having perpetual
succession and a common seal and shall be capable of entering into
contract and sue and be sued by its name represented by the Registrar of
the Law University.
(3) The Law University shall be fully residential and be engaged in
teaching and research in law with powers to award degrees, diplomas, and
other academic distinction and imparting training in allied disciplines.
(4) The main seat of the Law University shall be at Shillong and it may
establish campuses at such other places within the State of Meghalaya as it
may deem fit.
(5) The Law University shall be fully funded through the grants
allotted by the State Government on the budget proposals submitted by the
University. The grants provided by the State Government shall be operated
through the Personal Ledger Account of the Government.
Objects of the Law
University.
4. The object of the Law University shall be-
(i) to organize advanced studies and promote research in
all branches of law;
(ii) to disseminate legal knowledge by organizing lectures,
seminar, workshops, and conferences;
(iii) to promote cultural, legal and ethical values with a
view to promote and foster the rule of law and the
objectives enshrined in the Constitution of India;
(iv) to improve the ability to analyze and present for the
benefit of the public contemporary issue of public
concern and their legal implication;
(v) to liaise with instruction of higher learning and
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 672
research in India and abroad;
(vi) to publish periodicals, treaties, study books, reports,
journals and other literature on all subjects relating to
law;
(vii) to hold examinations and grant degree and confer
honorary awards and other academic distinctions;
(viii) to promote legal awareness in the community for
achieving social and economic justice;
(ix) to undertake study and training projects relating to law
and legislation to the members of the Judicial
institutions;
(x) to do all such things as are incidental, necessary or
conductive to the attainment of all or any of the
objectives of the Law University; and
(xi) to nurture and to promote quality and excellence in
legal studies and research.
Powers and functions of
the Law University.
5. The powers and functions of the Law University shall be, -
(i) to administer and manage the Law University and
such other centers for study, research, education and
instruction as are necessary in furtherance of the
objects of the Law and to provide for instruction in all
branches of knowledge or learning pertaining to law
and allied subjects as the Law University may deem
fit;
(ii) to make provisions for training, research and for the
advancement and dissemination of knowledge of law
to all the Departments of the State Government;
(iii) to hold examination and to confer degrees, titles,
diplomas and other academic distinctions on persons
subject to such conditions as the Law University may
determine and to withdraw any such degrees, titles,
diplomas and other academic distinctions subject to
such conditions as the Law University may determine;
(iv) to fix, demand and receive fees and other charges as
may be prescribed;
(v) to establish special centers, specialized study centers
or other units for research and instructions as are in the
opinion of the Law University, necessary in
furtherance of its objects;
(vi) to supervise and control the residence and to regulate
the discipline of the trainee students and staff of the
Law University and to make arrangement for
promoting their health and general welfare;
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 673
(vii) to regulate and enforce discipline among the
employees of the Law University and to take such
disciplinary measures as may be deemed necessary;
(viii) to appoint persons as professors, associate professors,
assistant professors, readers, lecturers or otherwise as
teachers and researchers of the Law University and as
other classes of employees;
(ix) to institute Awards, Fellowships, Scholarships, Prizes
and Medals;
(x) to provide for printing, reproduction and publication
of research and other works and to organize
exhibitions;
(xi) to co-operate with any other organization in the matter
of education, training and research in law, justice,
social development and allied subjects for such
purposes as may be agreed upon on such terms and
conditions as the Law University may from time to
time determine;
(xii) to co-operate with institutions of higher learning in
any part of the world having objects wholly or
otherwise similar to those of the Law University by
exchange of teachers and scholars and generally in
such manner as may be conducive to the common
objects;
(xiii) to receive grants, subventions, subscriptions,
donations and gifts for the purposes of the Law
University consistent with the objects for which the
Law University is established;
(xiv) to accept grants of money, securities or property of
any kind or description on such terms and conditions
as may be deemed expedient;
(xv) to raise and borrow money on bonds, mortgages,
promissory notes or other obligations or securities
funded or based upon all or any of the properties and
assets of the Law University or without any securities
and upon such terms and conditions as, it may think
fit, and to pay out of the funds of the Law University,
all expenses incidental to the raising of money, and to
repay and redeem any money borrowed or debt made;
(xvi) to invest the funds of the Law University or moneys
entrusted to the Law University in or upon such
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 674
securities or deposits and in such manner as it may
deem fit and from time to time transpose any
investment;
(xvii) to make such Statutes, Regulations and other
instruments as may, from time to time, be considered
necessary for reservation of seats and vacancies in
terms of norms being followed by all other National
Law Universities in other States and also the
reservation policy of the State Government;
(xviii) to constitute for the benefit of the academic, technical,
administrative and other staff, in such manner and
subject to such conditions as may be prescribed,
pension, insurance, provident fund and gratuity and
other schemes as it may deem fit and to make such
grants as it may think fit for the benefit of the staff of
the Law University and to aid in the establishment and
support of associations, institutions, funds and trusts
for the benefit of the staff and the students of Law
University;
(xix) subject to approval of the Government, to create
academic, technical, administrative, ministerial and
other posts and to make appointments thereto;
(xx) to institute professorships, associate professorships,
assistant professorships, readerships, lectureships and
any other teaching, academic or research posts
required by the Law University;
(xxi) to regulate the expenditure and to manage the accounts
of the Law University;
(xxii) to enter into any agreement with the Central
Government, State Government, the University Grants
Commission, the Bar Council of India or other
Authorities for receiving grants;
(xxiii) to establish and maintain within the premises of the
Law University or elsewhere such Universities,
colleges and Study halls as the Law University may
consider necessary and adequately furnish the same
and to establish and maintain such libraries and
reading rooms as may appear convenient or necessary
for the Law University;
(xxiv) to directly purchase, take on lease, or accept as gifts,
or otherwise any land as per law or building or works,
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 675
which may be necessary or convenient for the purpose
of the Law University and on such terms and
conditions as it may think fit and proper and to
construct or alter and maintain any such building or
works;
(xxv) to sell, exchange, lease or otherwise dispose of all or
any portion of the properties of the Law University,
movable or immovable as per law on such terms and
conditions as it may think fit and proper without
prejudice to the interests and activities of the Law
University;
(xxvi) to draw and accept, to make and endorse, to discount
and negotiate Government of India and other
promissory notes, bills of exchange, cheques or other
negotiable instruments;
(xxvii) to execute conveyances, transfers, re-conveyances,
mortgages, leases, licenses and agreements in respect
of property, movable or immovable including
Government securities belonging to the Law
University or to be acquired for the purpose of the
Law University;
(xxviii) to appoint in order to execute an instrument or transact
any business of the Law University any person as it
may deem fit;
(xxix) to give up and cease from carrying on any classes or
departments of the Law University;
(xxx) to make such Statutes, Regulations and other
instruments as may, from time to time, be considered
necessary for regulating the affairs and the
management of the Law University and its properties
and to alter, modify and to rescind them; and
(xxxi) to do all such other Acts and things as the Law
University may consider necessary, conducive or
incidental to the attainment or enlargement of the
aforesaid objects or any of them.
Teaching in the Law
University.
6. (1) All recognized teachings of the Law University in connection with
the degrees, diplomas, certificates including training of the Officers shall
be conducted under the Control of the General Council, by the teachers and
trainers, in accordance with the syllabus prescribed by the Regulation.
(2) The courses and curricula and the authorities responsible for
organizing the teaching of such courses and curricula shall be as prescribed
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 676
by the Regulations.
Visitor and Chancellor
of the Law University.
7. (1) The Chief Justice of India or his nominee, who shall be Senior Judge
of the Supreme Court of India, shall be the Visitor of the University.
(2) The Visitor when present shall preside over the convocation of the
University.
(3) The Chief Justice of High Court of Meghalaya, shall be the
Chancellor of the Law University and in his absence, the acting Chief
Justice of Meghalaya High Court shall discharge the functions of the
Chancellor.
(4) The Chancellor, when present, shall preside over the functions of
the Law University.
(5) The Chancellor may himself inspect at any time or may also direct
inspection to be made by such person or persons as he may direct, of the
Law University, its buildings, libraries and equipments and of any
institution maintained by the Law University, and also of the schedule
training, examination, teaching and other works conducted or done by the
Law University and cause an enquiry to be made in the like manner in
respect of any matter connected with the administration and finances of the
Law University.
(6) The Chancellor may offer such advice to the Law University as he
may deem fit with reference to the result of such inspection of inquiry.
(7) The Law University shall communicate to the Chancellor the action
taken or proposed to be taken on such advice.
(8) In case of differences among the authorities or officers of the Law
University on any matter which cannot be otherwise resolved, the decision
of the Chancellor shall be final.
(9) The Chancellor may invite a person or persons of eminence in the
law and legal education to advise the Law University in relation to affairs
of the Law University as and when he deems it necessary.
(10) The Chancellor, when present and in the absence of the Visitor
shall preside over the convocations of the University.
CHAPTER III
AUTHORITIES OF THE LAW UNIVERSITY
Authorities of the Law
University.
8. The following shall be the authorities of the Law University:-
(a) the General Council;
(b) the Executive Council;
(c) the Academic Council;
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 677
(d) the Finance Committee; and
(e) such other authorities as may from time to time be declared
as such by the General Council.
General Council and its
terms of Office.
9. (1) The General Council shall consist of the following members: -
(i) the Chancellor shall be the President of the General
Council;
(ii) a sitting Judge of High Court of Meghalaya nominated
by the Chief Justice of the High Court of Meghalaya;
(iii) Advocate General of Meghalaya;
(iv) Vice-Chancellor of the Law University;
(v) an eminent educationist nominated by the Government
of Meghalaya;
(vi) A nominee of the Chairman of the Bar Council of
India from amongst the members of the Bar Council of
India;
(vii) Chairman, Bar Council of Meghalaya;
(viii) two eminent persons in the disciplines of Social
Sciences and Humanities nominated by the
Chancellor;
(ix) two eminent persons in legal or educational field,
nominated by the Chancellor;
(x) four members from the Government of Meghalaya
amongst whom, the Chief Secretary to the
Government of Meghalaya, the Secretary to the
Government of Meghalaya, Finance Department, the
Secretary to the Government of Meghalaya, Education
Department and the Legal Remembrancer and
Secretary to the Government of Meghalaya, Law
Department. Secretary here shall mean and include
Additional Chief Secretary, Principal Secretary and
Commissioner and Secretary to the Government of
Meghalaya;
(xi) the Registrar General, High Court of Meghalaya;
(xii) the Registrar of the Law University will be the
Member-Secretary of the General Council; and
(xiii) all the Professors, who are the Heads of Department in
the Law University.
(2) Where a person has become a member of the General Council by
reason of the post or appointment he holds, his membership shall be co-
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 678
terminus with the post held by him.
(3) The term of the office of the nominated members of the General
Council other than the ex-officio members shall be three years.
(4) A member of the General Council shall cease to be a member if he
resigns or becomes a person of unsound mind, or insolvent or is convicted
of criminal offence involving moral turpitude;
(5) A member of the General Council other than an ex-officio member
may resign his office by a letter addressed to the President and such
resignation shall take effect as soon as it has been accepted.
(6) Any such vacancy in the General Council shall be filled by
nomination by the respective nominating authority and on expiry of the
period of the vacancy, such nomination shall cease to be effective.
Powers, function and
meetings of the General
Council.
10. (1) The General Council shall be the plenary authority of the Law
University and shall formulate and review from time to time the broad
policies and programmes of the Law University and devise measures for
the improvement and development of the Law University and shall also
have the following powers and functions, namely, -
(i) to consider and pass the annual report, financial
statement and the budget estimates prepared by the
Executive Council and to adopt them with or without
modification;
(ii) to make statutes concerning the administration and the
affairs of the Law University including prescribing the
procedures to be followed by the authorities and the
officers of the Law University in the discharge of their
functions; and
(iii) to recommend the person to be appointed as Vice-
Chancellor of the Law University from out of the panel
prepared by the Selection Committee appointed by the
Executive Council and proposed by it.
(2) The General Council shall meet at least once in a year. An annual
meeting of the General Council shall be held on a date to be fixed by the
Executive Council, unless some other date has been fixed by the General
Council in respect of any year.
(3) A report of the working of the Law University during the previous
year, together with a statement of receipts and expenditure, duly audited
balance sheet, and the financial estimates shall be presented by the Vice-
Chancellor of Law University to the General Council at its annual
meetings.
(4) Meeting of the General Council shall be called by the Registrar of
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 679
Law University either at the request of not less than five members of the
General Council or on the direction of the Chancellor.
(5) A meeting of the General Council may be convened upon giving
fifteen days’ notice in writing.
(6) One-half of the members existing on the rolls of the General
Council shall form the quorum.
(7) Each member shall have one vote and if there be equality of votes
on any question to be determined by the General Council, the person
presiding over the meeting shall, in addition, have a casting vote.
(8) In case of difference of opinion among the members, the opinion of
the majority shall prevail.
Executive Council. 11. (1) The Executive Council shall consist of the following members,
namely, -
(i) the Vice-Chancellor of the Law University;
(ii) a sitting Judge of the High Court of Meghalaya
nominated by the Chief Justice of the High Court of
Meghalaya;
(iii) Registrar General of the High Court of Meghalaya;
(iv) Legal Remembrancer and Secretary to the Government
of Meghalaya Law Department ;
(v) Secretary to the Government of Meghalaya, Finance
Department;
(vi) Secretary to the Government of Meghalaya, Education
Department;
(vii) a nominee from the Bar Council of India;
(viii) the Chairman Bar Council of the State of Meghalaya;
(ix) The Registrar of the Law University will be the
Member-Secretary of the Executive Council;
(x) One Senior Grade-I, Judicial Officer, nominated by the
Chancellor; and
(xi) three Senior teachers to be nominated by the Vice-
Chancellor of the Law University of whom, as far as
possible, one shall be from amongst Heads of the
Departments, one from Professors and one from
Associate Professors.
(2) The Vice-Chancellor shall be the Chairman of the Executive
Council.
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 680
(3) Where a person has become a member of the Executive Council by
reason of the office or appointment he holds, his membership shall be co-
terminus with the office held by him;
(4) The term of office of the nominated members of the Executive
Council other than ex-officio members shall be three years.
(5) A member of the Executive Council shall cease to be a member, if
he resigns or becomes of unsound mind or becomes insolvent or is
convicted of a criminal offence involving moral turpitude. A member, other
than the Vice-Chancellor of the Law University or Registrar of the Law
University or teachers, shall also cease to be a member if he accepts a full
time appointment in the Law University or if he being a teacher fails to
attend three consecutive meetings of the Executive Council without the
leave of the Vice-Chancellor of the Law University.
(6) A member of the Executive Council other than an ex-officio
member may resign his office by a letter addressed to the Vice-Chancellor
of the Law University and such resignation shall take effect as soon as it
has been accepted by him;
(7) Any such vacancy in the Executive Council shall be filled by
nomination by the respective nominating authority and on expiry of the
period of vacancy, such nomination shall cease to be effective.
Powers, Functions and
Meetings of the
Executive Council.
12. (1) Subject to the provisions of this Act, the Executive Council shall
have, in addition to all the other powers vested in it, the powers to frame
regulations to provide for the administration and management of the affairs
of the Law University:
Provided that the Executive Council shall not make any regulation
affecting the status, powers or Constitution of any Authority of the
University unless such authority has been given an opportunity of
expressing an opinion in writing on the proposed changes.
(2) Without prejudice to the provisions of sub-section (1) above, the
Executive Council shall have the following powers and functions, namely,-
(i) to propose as and when required to the General Council
for appointment as Vice-Chancellor of the Law
University, a panel of three names after considering the
recommendations of Selection Committee constituted
under sub-section (1) of Section 22 of this Act;
(ii) to recommend the names of three persons to the
Chancellor for appointment as Registrar of the Law
University on the recommendations of the Selection
Committee constituted for that purpose by it;
(iii) to prepare and present to the General Council at its annual
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 681
meetings: -
(a) a report on the working of the Law University;
(b) a statement of accounts; and
(c) budget proposals for the ensuing academic year;
(iv) to submit budget proposal, after its approval by the
General Council, to the State Government for allotment
of fund through grants to the University;
(v) to manage and regulate the finances, accounts,
investments, properties, business and all other
administrative affairs of the Law University and for that
purpose, constitute committee and delegate the powers to
such committees or such officers of the Law University as
it may deem fit;
(vi) to invest any money belonging to the Law University,
including any unapplied income, in such stock, funds,
shares or securities. As it may, from time to time, think
fit, or in the purchase of immovable property in India,
with the like power of varying such investments from
time to time;
(vii) to transfer or accept transfers of any movable or
immovable property as per law on behalf of the Law
University;
(viii) to enter into, vary, carryout and cancel contracts on behalf
of the Law University and for that purpose to appoint
such officers as it may think fit;
(ix) to provide the buildings, premises, furniture and
apparatus and other means needed for carrying on the
work of the Law University;
(x) to entertain, adjudicate upon, and if it thinks fit, to redress
any grievances of the officers, the teachers, the students
and the employees of the Law University;
(xi) subject to approval of the Government, to create teaching,
administrative, ministerial and other necessary posts, to
determine the number and emoluments of such posts, to
specify the minimum qualifications for appointment to
such posts on such terms and conditions of service as may
be prescribed by the Regulations made in this behalf;
(xii) to appoint examiners and moderators, and if necessary to
remove them and to fix their fees, emoluments and
travelling and other allowances, after consulting the
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 682
Academic Council;
(xiii) to select a common seal for the Law University; and
(xiv) to exercise such other powers and to perform such other
duties as may be considered necessary; or imposed on it
by or under this Act.
(3) Meetings of the Executive Council shall be conducted as follows,-
(i) the Executive Council shall meet at least once in four
months upon giving fifteen days’ notice in writing;
(ii) the meeting of the Executive Council shall be called by the
Vice-Chancellor of Law University or by the Registrar
either on their own or at the request of not less than five
members of the Executive Council;
(iii) six members of the Executive Council shall form the
quorum at any meeting;
(iv) in case of differences of opinion among the members, the
opinion of the majority shall prevail;
(v) each member of the Executive Council shall have one
vote and if there be equality of votes on any question to
be determined by the Executive Council, the President of
the Executive Council or as the case may be, the Member
presiding over that meeting shall, in addition, have a
casting vote;
(vi) every meeting of the Executive Council shall be presided
over by the Vice-Chancellor of the Law University and in
his absence by a member chosen by the members present;
and
(vii) if urgent action by the Executive Council becomes
necessary, the Vice-Chancellor of the Law University
may permit the business to be transacted by circulation of
papers to the members of the Executive Council. The
action so proposed to be taken shall not be taken unless
agreed to by a majority of members of the Executive
Council. The action so taken shall be forthwith intimated
to all the members of the Executive Council. The papers
shall be placed before the next meeting of the Executive
Council for confirmation.
Academic Council. 13. (1) The Academic Council shall consist of the following members,
namely, -
(i) the Vice-Chancellor of the Law University shall be the
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 683
Chairman;
(ii) one sitting Judge of the High Court of Meghalaya,
nominated by the Chancellor;
(iii) Registrar General of the High Court of Meghalaya;
(iv) the Registrar of the Law University shall be the
Member Secretary;
(v) two persons from amongst retired Judges of the High
Court or educationists of repute or men of letters or
members of the legal professions or eminent public
men, who are not in the service of the Law University,
nominated by the Chancellor;
(vi) all the Heads of the Departments of the Law
University;
(vii) all Professors other than the Heads of the Department;
(viii) two members of the teaching staff, one each
respectively representing the associate and assistant
professors of the Law University nominated by the
Vice-Chancellor of Law University for the term
specified;
(ix) a nominee of the Bar Council of India; and
(x) a nominee of the Bar Council of Meghalaya.
(2) The term of the members other than ex-officio members and those
whose term is not specified by any of the clauses of sub-section (1) shall be
three years:
Provided that the term of the members of the first Academic
Council shall be five years.
Powers, functions and
meetings of the
Academic Council.
14. (1) Subject to the provisions of the Act, Statutes and Regulations and
the overall supervision of the Executive Council, the Academic Council
shall manage the academic affairs and matters of the Law University and in
particular shall have the following powers and functions, namely, -
(i) to report on any matter referred or delegated to it by
the General Council or the Executive Council;
(ii) to make recommendations to the Executive Council
with regard to the creation, abolition or classification
of teaching posts in the Law University and the
emoluments payable and the duties attached thereto;
(iii) to obtain approval of the Bar Council of India and
UGC for all the certificates, diplomas and degrees to be
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 684
offered by the Law University;
(iv) to formulate and modify or revise schemes for the
organization of the faculties, and to assign to such
faculties their respective subjects and also to report to
the Executive Council as to the expediency of the
abolition or sub-division of any faculty or the
combination of one faculty with another;
(v) to recommend arrangements for the training,
instruction and examination of persons other than those
enrolled in the Law University;
(vi) to promote research within the Law University and to
require from time to time, reports on such research;
(vii) to consider proposals submitted by the faculties;
(viii) to suggest and adopt policies for admissions to the Law
University;
(ix) to recommend, recognize diplomas and degrees of
other Law Universities and institutions and to
determine their equivalence in relation to the
certificates, diplomas and degrees of the Law
University;
(x) to fix, subject to any conditions accepted by the
General Council, the time, mode and conditions of
competition for fellowships, scholarships and other
prizes and to recommend for award the same;
(xi) to make recommendations to the Executive Council in
regard to the appointment of examiners and if
necessary, their removal and fixation of their fees,
emoluments, travelling and other expenses;
(xii) to recommend arrangements for the conduct of
examinations and the dates for holding them;
(xiii) to declare or review the result of the various
examinations or to appoint committees or officers to do
so, and to make recommendations regarding the
conferment or grant of degrees, honours, diplomas,
titles and marks of honours;
(xiv) to recommend stipends, scholarships, medals and
prizes and to make other awards in accordance with the
Regulations and such other conditions as may be
attached to the awards;
(xv) to approve or revise lists of prescribed or
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 685
recommended text books and to publish the same and
syllabus of the prescribed courses of study;
(xvi) to approve such forms and registers as are, from time
to time, required by the Regulations; and
(xvii) to perform, in relation to academic matters, all such
duties and to do all such Acts as may be necessary for
the proper carrying out of the provisions of this Act
and the Regulations made thereunder.
(2) The meeting of the Academic Council shall be as follows,-
(i) the Academic Council shall meet as often as may be
necessary, but not less than two times during an
academic year;
(ii) one half of the existing members of the Academic
Council shall form the quorum for a meeting of the
Academic Council;
(iii) in case of difference of opinion among the members,
the opinion of the majority shall prevail;
(iv) each member of the Academic Council, including the
Chairman of the Academic Council, have one vote and
if there be any equality of votes on any question to be
determined by the Academic Council, the Chairman of
the Academic Council, or as the case may be, the
member presiding over the meetings, shall in addition,
have a casting vote;
(v) every meeting of the Academic Council shall be
presided over by the Vice-Chancellor of Law
University and in his absence by a member chosen in
the meeting to preside on the occasion; and
(vi) if urgent action by the Academic Council becomes
necessary, the Chairman of the Academic Council may
permit the business to be transacted by circulation of
papers to the members of the Academic Council. The
action proposed to be taken shall not be taken unless
agreed to, by a majority of the members of the
Academic Council. The action so taken shall forthwith
be intimated to all the members of the Academic
Council. The papers shall be placed before the next
meeting of the Academic Council for confirmation.
Finance Committee. 15. (1) There shall be a Finance Committee constituted by the Executive
Council consisting of the following, namely,-
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 686
(i) the Vice-Chancellor of Law University;
(ii) the Registrar of Law University;
(iii) the Finance and Accounts Officer of Law University;
and
(iv) two members one of whom to be nominated by the
General Council and the other by the Government of
Meghalaya.
(2) The members of the Finance Committee other than the Vice-
Chancellor of Law University, Registrar of Law University and Finance
and Accounts Officer of the Law University shall hold office so long as
they continue as members of the Finance Committee.
(3) The functions and duties of the Finance Committee shall be as
follows: -
(i) to examine and scrutinize the annual budget of the Law
University and to make recommendations on financial
matters to the Executive Council;
(ii) to consider all proposals for new expenditure and to
make recommendations to the Executive Council;
(iii) to consider the periodical statement of accounts and to
review the finances of the Law University from time to
time and to consider re-appropriation statements and
audit reports and to make recommendations to the
Executive Council; and
(iv) to give its views and to make recommendations to the
Executive Council on any financial question affecting
the Law University either on its own initiative or on
reference from the Executive Council or the Vice-
Chancellor of Law University.
(4) The Finance Committee shall meet at least thrice in every year.
Three members of the Finance Committee shall form the quorum.
(5) The Vice-Chancellor of Law University shall preside over the
meetings of the Finance Committee, and in his absence, the Registrar of
Law University shall preside. In case of difference of opinion among the
members, the opinion of the majority of the members present shall prevail.
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 687
CHAPTER IV
OFFICERS OF THE LAW UNIVERSITY
Officers of the Law
University.
16. The following shall be the officers of the Law University:-
(a) the Vice-Chancellor of the Law University;
(b) the Registrar of the Law University;
(c) the Finance and Accounts Officer of the Law University;
(d) Heads of the Departments; and
(e) Such other officers as may be prescribed by the Statutes or
Regulations.
The Vice-Chancellor of
Law University.
17. (1) The Vice-Chancellor of the Law University shall be an academic
person and an outstanding scholar in law with published works of high
quality to his credit or a person who has been a judge of the High Court. He
should in the estimation of the General Council, be capable of providing
effective leadership to the Law University community. He shall be
appointed by the Chancellor on the basis of the recommendations of the
General Council from out of the panel prepared by the Selection
Committee and as specified under Section 22(1) of the Act proposed by the
Executive Council. The term of the office of the Vice-Chancellor of the
Law University is initially for a period of not more than three years and he
is eligible for re-appointment. On the expiry of his term, he shall continue
in office until his successor is appointed or an alternative arrangement is
made by the Chancellor, whichever is earlier.
(2) The Vice-Chancellor of Law University shall, -
(i) ensure that the provisions of this Act, Statutes and
Regulations are duly observed, and he shall have all
powers as are necessary for that purpose;
(ii) convene the meetings of the General Council, the
Executive Council, the Academic Council and shall
perform all other acts, as may be necessary to give
effect to the provisions of this Act;
(iii) preside over the meetings of the General Council in the
absence of the Chancellor;
(iv) be the competent authority to appoint the teachers,
librarians, Finance and Accounts Officer and other
officers in consultation with the Chancellor on the
recommendations of the Selection Committee appointed
by the Executive Council thereof for that purpose in
accordance with the guidelines prescribed;
(v) be the competent authority to take disciplinary action
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 688
against the above officers in accordance with the
procedure prescribed;
(vi) have all powers relating to the maintenance of proper
discipline in the Law University; and
(vii) if, in the opinion of the Vice-Chancellor of Law
University, any emergency has arisen which requires
immediate action be taken, he shall take such action as
he may deem fit and shall report the same for
confirmation in the next meeting of the authority which
in the ordinary course would have dealt with the matter.
The Registrar of Law
University.
18. (1) The Registrar of the Law University shall be appointed by the
Chancellor on the recommendations of the Selection Committee constituted
by the Executive Council and headed by the Vice-Chancellor on such terms
and conditions of service shall be as it may specify, subject to the
provisions of Statutes and Regulations.
(2) Except those authorities, committees and other bodies where Vice-
Chancellor is the Members-Secretary, the Registrar of the Law University
shall be Ex-Officio Member-Secretary of all the authorities, Committees
and other bodies of the Law University and shall also be the Convener of
all the meetings. He shall note and maintain the minutes of meetings.
(3) The Registrar of the Law University shall be the principal
administrative officer of the Law University in all matters pertaining to the
administration of the Law University. The Executive Council may entrust
to him special responsibilities and powers.
(4) The Registrar of the Law University shall have the power to appoint
in consultation with the Vice-Chancellor of the Law University, the non-
teaching staff including employees of last grade service and contingent
staff in pursuance of the recommendations of the Selection Committee,
appointed for that purpose, in the prescribed manner. He shall be the
competent authority to take disciplinary action against such employees in
accordance with such procedure as may be prescribed by the Regulations.
(5) The Registrar of the Law University shall comply with all
directions and orders of the Executive Council and Vice-Chancellor of the
Law University.
(6) The Registrar of the Law University shall be the custodian of
records, common seal and such other property of the Law University as the
Executive Council shall commit to his charge.
Finance and Accounts
Officer.
19. (1) There shall be a Finance and Accounts Officer in the Law
University.
(2) The powers, functions, appointments and conditions of service of the
PART-IV] THE GAZETTE OF MEGHALAYA (EXTRAORDINARY) SEPTEMBER 27, 2022 689
Heads of the
Departments.
Finance and Accounts Officer shall be as prescribed by the Regulations.
20. (1) There shall be a Head for each Department in the Law University.
(2) The powers, functions, appointments and conditions of service of the
Heads of the Departments shall be as prescribed by the Regulations.
Other offices and
employees.
21. (1) Subject to the Regulations made for the purpose, every officer or
employee of the Law University shall be appointed in accordance with a
written contract which shall be lodged with the Law University and a copy
thereof shall be furnished to the officer or employee concerned.
(2) Any dispute arising out of a contract between the Law University
and any of its officers or employees shall, at the request of the officer or the
employee concerned or at the instance of the Law University, be referred to
a Tribunal for arbitration consisting of three members appointed by the
Executive Council as prescribed by the Regulations.
Search and Selection
Committees.
22. (1) The Executive Committee shall constitute a Selection Committee
for the purpose of selecting the post of officers of the Law University and
for preparing a panel of persons to be considered for appointment as such
constitute a Search Committee consisting of two members from the High
Court consisting of Chief Justice, Judges or such person nominated by the
Chief Justice of the High Court and three prominent members of the State
Government having special knowledge in law, management, parliamentary
affairs, education and humanities.
(2) The Executive Council shall constitute various Selection
Committees for appointment to the posts of officers and non-teaching staff
including last grade service and contingent staff. The Procedure for
appointment of members of Selection Committees and the procedure to be
adopted by the Committees shall be as may be prescribed by the Statutes or
the Regulations as the case may be.
Reservation. 23. The appointment to various posts which shall include the post of
Registrar, Officers and teaching and non-teaching staffs shall be as peExcerpt shown. Open the full act in Lexace.