The Global Open University (Nagaland) Act, 2006

The Global Open University (Nagaland) 
Act, 2006 
(Act No. 3 of 2006) 
Arrangements of clauses 
Preamble 
Clauses 
Chapter 1 
Preliminary 
1. Short title and commencement 
2. Definitions 
Page Nos. 
Chapter I1 
Establishment Objectives Powers and Functions of University 
3. Establishment of University 
4. Objects of University 
5. Powers and functions of University 
Chapter 111 
Admission, Discipline, Honorary Degrees and withdraw al of Degrees 
6. Secular character of university 
7. Eligibility for admission 
8. Residence of students 
9. Discipline 
10. Award of certificates, Diplomas etc.,. 
11. Award of honorary degrees 
12. Withdrawal of certificates, Diplomas etc.,. 
13. Teaching and curriculum 
Chapter IV 
Officers of University 
14. Off~cers of University 
15. Chancellor 
16. Powers and functions of University 
17. Pro Chancellor 
18. Powers and functions of Pro Chancellor 
1 9. Vice Chancellor 
20. Powers and functions of Vice Chancellor 
2 1. Registrar 
22. Powers and functions of Registrar 
23. Directors 
24. Powers and functions of Directors 
25. Finance Officer 
26. Powers and functions of Finance Officer Q 
27. Deans/Heads of Departments/Faculties 
28. Powers and functions of Deans/Heads 
Chapter V 
Councils, Committees And Boards 
29. Council of University 
30. General Council 
3 1. Powers and functions of General Council 
32. Meetings of General Council 
33. Executive Council 
34. Powers and function of Executive Council 
35. Meetings of Executive Council 
36. Academic Council 
37. Powers and functions ofAcademic Council 
38. Committees of University 
39. Finance Committee 
40. Finance Committee 
41. Powers and functions of Finance Committee 
42. Meetings of Finance Committee 
43. Ad hoc Committees - 
44. Boards of Studies 
45. Inter se priority amongst Councils, Committees, Boards etc., 
Chapter VI 
Finadce, Contracts and Audit Etc., 
46. No financial obligation on State Government 
47. Funds of University 
48. Endowment Fund 
49. General Fund 
50. Funds for sponsored schemes 
5 1. Annual accounts and audit 
52. Financial estimates 
53. Execution of contracts 
Chapter VII 
Recruitment and Conditions of Service of Employees 
54. Recruitment and conditions of service of employees 24 
55. Preference to persons frorprNagaland 24-25 
Chapter MI1 
AnnuaI Report, Directives and Dissolution 
56. Annual Report 
57. Directives by State Government 
58. Dissolution 
Chapter IX 
Regulations 
59. Regulations 
Chapter X 
Miscellaneous 
60. Accreditation and compliance with laws 
61. Act not invalidated on ground of defect etc., 
62. Transitory provisions 
63. Removal of doubts 
64. Protection of acts 
Schedule 
The Global Open University (Nagaland) Act,2006 
(Act No. 3 of 2006) 
Received the assent of the Governor of Nagaland on 30f0812006 and 
published in the Nagaland Gazette Extraordinary dated : 18" of September, 2006. 
To establish a Private University by name the Global Open University 
(Nagaland) in the State of Nagaland and to provide for matters connected therewith 
or incidental thereto. 
Whereas the Government of Nagaland had signed a Memorandum of 
Understanding with a Trust called the World Institution Building Programme 
(WIBP), New Delhi, on the 13" September, 2005, for allowing the said Trust to 
establish a Private University in the State of Nagaland to offer to the people of 
Nagaland more choices for pursuing higher professional, technical and 
technological education; and 
Whereas the establishment of a Private University can be done only through 
anAct of the State Legislative Assembly as per provisions in the University Grants 
Commission (Establishment and Maintenance of Standards in Private University) 
Regulations, 2003: 
Be it enacted by the Nagaland Legislative Assembly in the fifty-seventh 
year of the Republic of India as follows: 
Chapter 1 
Preliminary 
Short title and commencement 
1. (1) This Act may be called the Global Open University (Nagaland) Act, 2006. 
(2) It shall come into force on the date appointed by the State Government 
by notification in the Official Gazette. 
Defmitions 
2. In this Act, unless the context otherwise requires, the following words shall 
have the meanings assigned herein: 
(1) "Academic Council" means the Academic Council of the University; 
(2) "Board of Studies" means the Board of Studies constituted under this 
Act; 
(3) "Chancellor" means the Chancellor of the University; 
(4) "Director" means a Director of the University; 
(5) "Executive Council" means Executive Council of the University; 
(6) "Finance Committee" means Finance Committee of the University; 
(7) "Finance Officer" means Finance Officer of the University; 
(8) "Fund" means the funds of the University and includes fund for a 
sponsored scheme; 
(9) "Governing Council" means the Governing Council of the University; 
(10) "Governor" means the Govemor of Nagaland; 
(11) "Notification" means notification published in the Oflicial Gazette of 
the Government of Nagaland; 
(12) "Pro-Chancellor" means the Pro-Chancellor of the University; 
(13) "Registrx" means the Registrar of the University; 
(14) "Regulation" means a regulation made under this Act; 
(15) "Schedule" means schedule to this Act; 
(16) "State Government" means the State Government of Nagaland 
(17) "Trust" means the World Institution Building Programme, New Delhi 
registered under the Indian Trusts Act, 1882; 
(18) "UGC" means University Grants Commission constituted under the 
University Grants Commission Act, 1956 
(19) " University" means the Private University by name the Global Open 
University (Nagaland) established under this Act; and 
(20) "Vice-Chancellor" means the Vice-Chancellor of the University. 
Chapter I1 
Establishment, objectives powers and functions of University 
Establishment of University 
3. (1) As soon as after the commencement of this Act, the State Government 
shall call upon the trust to sep up an endowment Fund of Rs. One crore 
for the purposes of the University. 
(2) Immediately after the setting up of the Endowment Fund as aforesaid, 
the State Government shall accord sanction for establishment of the 
university by name the Global Open University (Nagaland) and 
thereafter the Trust shall accordingly establish the University. 
(3) The State Government shall notify the fact of establishment of the 
University in the Official gazette as soon as may be after the 
establishment of the university by the Trust. 
"Provided that no such notification by the State Government shall be 
issued unless a High Powered Committee appointed in that behalf 
certifies to the State Government that all necessary infrastructure 
including buildings, equipments, Lcd~iilng staff etc, are in place and 
that the provisions of section 60, wherever applicable, have been fully 
complied with by the University". 
(4) The University shall be a body corporate by the name aforesaid, having 
perpetual succession and common seal and shall, by that name, sue and 
be sued. 
(5) (i) The main campus of the University shall be at Wokha in the State of 
Nagaland. 
(ii) The University shall have power to establish other campuses, study 
centres etc, within the State of Nagaland for reasons of operational 
expediency and for broad basing the activities of the University. 
(6) The University may establish off-campus centres off-shore campuses 
and study centres subject to the provisions of the University grants 
Commission Act, 1956 and the regulations made thereunder and the 
provision of any law for the time being in force. 
(7) The University may further institute its own colleges and also affiliate 
any other college or institution in accordance with the procedure 
enshrined in regulations. 
Objects of University 
4. (1) The University shall design and run courses and programmes leading 
to the award of certificates, diplomas, degrees of bachelor, master, doctoral 
and post-doctoral levels and other academic distinctions, under the faculties 
and in the subjects enumerated in the schedule to this Act. 
(2) The University, by regulation, has the power to abolish or create any 
faculty or any course or programme of study enumerated in the schedule without 
causing any detriment to the interests of teachers or students concerned, and 
any such regulation shall not be deemed as n amendment of this Act. 
(3) (i) The University may impart instructions in regard to a course or 
programme of study through one or more modes, which may include distance, 
continuing and regular modes of teaching and learning. 
(ii) Without prejudice to the above, the main objective of the University 
shall be to provide high quality professional, technical and technological in- 
campus, class room, foml and regular courses and programmes of study to 
the students hailing fromNagaland in such subjects, areas and fields of study 
whlch are generally not offered by other institutions in Nagaland. 
(iv) The University shall specially strive to have professional, academic 
and other possible link-ups and ties with various Centres of Excellence in 
and outside the country for promoting the standards of education provided, 
for improving the methodologies of teaching and for upgrading the potentials 
of teaching and non-teaching staff of the University. 
Powers and functions of University 
5. (1) Without prejudice to the generality of the foregoing provisions, the 
University shall have the following powers and functions: 
(i) To provide for instruction, teaching and training in all branches of 
study and particularly for research, advancement and dissemination of 
knowledge through establishment of institutes, departments, schools, 
faculties and other centres of excellence; 
To hold examinations and to grant and confer certificates, 
diplomas, degrees and other academic distinctions on those pass the 
examinations, to confer honorary distinctions on men and women of 
(ii) Eminence and to withdraw the certificates, diplomas etc., from those who 
had been conferred for good and suficient reasons; 
(iii) To transform the University into a Centre of Excellence particularly in the 
fields of healthcare, medical and para-medical education, hospital 
administration, physical and biological sciences, technology including 
information and communication technologies, Engineering, Social Work, 
Environmental Science, Law, Fine Arts etc.; 
(iv) To maintain and manage the physical and financial assets of the University 
in the most effective manner with a view to promoting the purposes of the 
University; 
(v) To appoint professors, associate professors, assistant professors, readers, 
lecturers and others connected with teaching with a view to imparting 
instructions of very high standards; 
(vi) To establish all physical amenities conducive to the most effective learning 
by the students enrolled with the University; 
(vii) To institute fellowships, scholarships, prizes, medals etc., with a view 
to promoting research and motivating study; 
(viii) To collaborate, cooperate and act jointly with other organizations, 
institutions, Universities etc., within and outside India, particularly in the 
fields of medical education, Engineering, Technology, Environmental 
Science, Law and Fine Arts etc., for suL~ib 'izning research and improving 
the quality of instructions to students; 
(ix) To disseminate knowledge through seminar, conferences, executive 
education programs community development programs, publications and 
training programs; 
(x) To provide consultancy to industry, Government and public organizations; 
(xi) To establish and maintain within the premises of the University or elsewhere, 
such class rooms, study halls as University may consider necessary and 
adequately furnish the same; 
(xii) To receive grants, subscriptions, donations and gifts for the purpose of the 
University and consistent with the objects for which the University is 
established; 
(xiii) To purchase, take on lease or accept as gift or otherwise any land or building 
or works which may be necessary or convenient for the purpose of the 
University on such terms and conditions as the University may deem fit, and 
to construct or later and maintain any such buildings or works; 
(xiv) To execute conveyances, transfer, re-conveyances, mortgages, leases, licenses 
and agreements in respect ofprom, movable or immovable, includmg securities 
belonging to the University or to acquire the same for the purpose of the University; 
(xv) To enter into agreements with Organizations which may include the Central 
Govemrnenf the State Government, the University Grants Commission or other 
authorities for receiving grants; 
(xvi) To accept grants money, securities or property of any kind on such terms and 
conditions as may be deemed expedient; 
(xvii) To raise and borrow money onmortgage, promissoy notes or on other obligations 
or securities based upon all or any of the properties and assets of the University 
with or without any securities and upon such terms and conditions as it may 
deem fit and to pay out of the funds of the University, all expenditures incidental 
to the raising of the money and to repay and redeem any money borrowed; 
(~) To invest the funds of the University or money entrusted to the University in 
other such securities and in suchmanner as it may deem fit and fi-om time to time 
transpose any investment; and 
(xix) To do all other acts as the University may consider necessary that are conducive 
or incidental to the attainment and promotion of the aforesaid objectives. 
(2) The Pro-Chancellor shall be responsible for the distribution of the aforesaid 
powers and functions ofthe University amongsttheofficers, councils, committees, 
boards and other authorities oftheuniversity in accordance with the provisions 
of this Act for carrying out the objectives of the University. 
Chapter I11 
Admission, Discipline, Honorary Degrees and withdrawal of Degrees 
Secular character of University 
6. The University shall be open for study to all persons irrespective of class, caste, 
creed, religion, language or gender or like considerations: 
Provided that nothing in this section shall be deemed as preventing the University - 
kom ma!ang special provisions for admission into courses of study in the University 
or for concessions in fee, in favour of students who are ordinarily residents of the 
State ofNagaland. 
Eligibility for admission 
7. Subject to the provisions in this Act, no student shall be eligible for admission to a 
course orpmgmme of study in.the University unless he possesses the quali6cations 
prescribed in regulations. 
Residence of Students 
8. Students of the University may reside in a hostel maintained or recognized by the 
University under such conditions as may be prescribed in the regulations. 
Discipline 
9. (1) The Vice Chancellor shall be responsible for the maintenance of discipline in 
the University and his orders in this regard shall be canied out by the officers and 
authorities ofthe University. 
(2) Notwithstanding anythmg in sub-section (I), the punishment of debarring a 
student hm an examhafion of the University or rusticating hirnihm the University 
or hostel or an institution ofthe University or any other punishment of such serious 
nature, shall be imposed only by the Executive Council on receipt of a report hm 
the Wce Chancellor: 
Provided that the Executive Council shall impose such a punishment only after 
giving the student concerned a reasonable opportunity of being heard. 
Award of Certificates, Diplomas etc., 
10. A Certificate, Diploma or a Degree or any other academic distinction shall be 
granted to. or conferred upon. a student only after he has undergone the relevant 
course or programme of study for the duration prescribed therefor and passed the 
same with qualifyng marks prescribed therefor by the regulations. 
Award of honorary degrees 
I 1. The University shall have the power to confer at honorary degree of academic 
distinction ofthe University on any person for his eminent attainments and position, 
it the Governing Council approves by majority arecommendation ofthe Academic 
Council passed by two-thirds ofthe membership of the Academic Council for 
doing so. 
Withdrawal of Certificates, Diplomas etc., 
12. The Governing and Academic Councils shall have the power to withdraw a 
Certificate or a Diploma or a Degree or any other academic distinction, 
including an honorary degree of academic distinction granted to, or conferred 
upon, a student or an eminent person, for good and sufficient reasons to be 
enumerated in the regulations. The Councils shall follow the same procedure 
followed for awarding honorary degrees. 
Teaching and cumculums 
13. (1) All teaching in the University shall be done by teachers appointed by the 
University in accordance withthe regulatiom. 
(2) The syllabus, cumculum, the manner of organization of teaching and other 
connected matters inrespect ofeach course or programme of study in the University 
shall be as prescribed in the regulations. 
Chapter IV 
Officers of University 
Officers of University 
14. The following shall be the oflicers ofthe University: 
(1) Thechancellor 
(2) The Pro Chancellor 
(3) The Xce Chancellor 
(4) TheRegistrx 
(5) The Directors 
(6) TheDeans 
(7) The Finance Officer 
(8) Suchother persons who may be declared by regulation as Officers of the 
University. 
Chancellor 
15 Tne Governor ofNagaland shall be the Chancellor of the University. 
Powers and functions of Chancellor 
16. (1) The Chancellor shall preside overthe convocations oftheuniversity and in the 
case of his inability, the Pro Chancellor shall do so. 
(2) The Chancellor shall constitute a Committee every five years hm the date of 
establishment ofthe University comprising eminent persons in the field of education 
to review the working ofthe University and cause its report to be laid before the 
Nagaland Legislative Assembly. 
(3) The Committee's tenure shall ordinarily be threemonths and in no case be 
extended beyond six months. 
(4) The University shall bear the expenditure incurred on the Committee. 
(5)The Officers and Councils under this Act have an obligation to send all the 
notices, minutes and decisions of their meetings to the Chancellor well inadvance. 
(6) The Chancellor has the powerto attend the meetings ofthe Governing Council 
and when he so attends, he shall preside overthe meetings of the Governing Council. 
(7) The Chancellor has the power to seek hm the Pro Chancellor information on 
all affairs ofthe University which shall be provided to him with utmost dispatch. 
Pro Chancellor 
17. The President or the Chief Officer of the Trust, by whatever designation he may 
be called, shall be the Pro Chancellor of the University. 
Powers and functions of Pro Chancellor 
1 8. (1) The Pro Chancellor is the plenipotentiary of the University and has all powers 
in regard to the conduct of the affairs of the University in accordance with the 
provisions of this Act and all unspecified powers shall vest in him which shall be 
used formore effective implementation ofthls Act. 
(2) Subject to the foregoing provision, he shall preside over the meetings ofthe 
Governing Council. 
(3) He shallpreside over theExecutive and Finance Councils. 
(4) He has the power to attend meetings of other Councils under this Act and 
when he so attends, he shall preside over the meetings of such Councils. 
Vice Chancellor 
1 9. (1) There shall be a whole time Vice Chancellor for the University who shall &tion 
as the Principal Executive and Academic Officer of the University. 
(2) There shall be a Selection Committee to recommend the selection of the Vice 
Chancellor which shall comprise a nominee of the Chancellor, a nominee of the 
Government ofhiagaland, two nominees of theTrust and anominee of the Pro 
Chancellor. 
(3) The recommendation of the Selection Committee shall further be considered 
and recommended by the Governing Council to the Chancellor for his fwd approval. 
(4) The Vice Chancellor shall not hold officer beyond 65 years of age. 
(5) In case of emergent circumstances where the appointment of a Vice Chancellor 
on the basis of a panel prepared by a Selection Committee is not possible for any 
reason, the Pro Chancellor, until an appointment is made in accordance with that 
procedure, may appoint a suitable person to function as Vice Chancellor for a 
period not exceeding one year. 
(6) Other terms and conditions of service of the Vice Chancellor shall be as per 
regulations. 
Powers and functions of Vice Chancellor 
20. (1) Subject to the foregoing provision, the Vice Chancellor shall preside over the 
meetings of the Academic Council. 
(2) He shall,- 
(I) Exercise general supe~sion and conb-01 overthe affairs of the University; 
(ii) Ensure the observance of the provisions of this Act and the regulations made 
thereunder; 
(iii) Be responsible for organi7inginshctions and maintenance of discipline inthe 
Universiw, 
(iv). Create temporary posts for apenod not exceeding one year and abolish the 
same; 
(v) Take such as he may deem necessary in case of any emergency and report the 
same to the Officer or Council or authority concerned whichwould have ordinarily 
dealt with the matter: 
Provided that ifthe Officer or Council or authority does not approve of the action 
taken by the Vice Chancellor, the matter will be referred to the Pro Chancellor 
whose decision shall be 6nal; 
Prov~ded further that the person aEected by the decision of the Vice Chancellor or 
the Officer or Council or authority has a right of appeal to the Pro Chancellor or 
the Chancellor, as the case may be, within thirty days of the decision coming to the 
knowledge of the affected person; and 
(vi) Exercise such other powers and perform such other duties as may be assigned 
to him by the Pro Chancellor or any Council or Officer or authority under this Act 
orby any regulation. 
Registrar 
21. (1) There shall be awhole time Registrar forthe University. 
(2) The Registrar shall be appointed by the Vice Chancellor from our of three 
persons empaneued by the Executive Council which shall not indicate any order of 
preference and leave the selection solely to the independent judgement of thevice 
Chancellor. 
(3) In case emergent circumstances where the appointment of a Registrar on the 
basis of apanel prepared by the Executive Council is not possible for any reason, 
thevice Chancellor, until an appointment is made in accordance with that procedure, 
may appoint a suitable personlofficer of the University to function as Registm for 
aperiod not exceeding one year. 
(4) The Registrar shall not hold afice beyond the age of 62 years. 
(5) other terms and conbitions of service ofthe ~e~istmr shall be as perregulations. 
Powers and functions of Registrar 
22. (1) The Rem shall be the ex officio Seaetayo f all the Councils ofthe University 
under the Act. 
(2) The Registrar shall,- 
(i) Comply with all directions and orders of the executive Council and the Pro 
Chancellor; 
(ii) Be the custodian of the records, the common seal and such other property of the 
University as the executive Council may commit to his charge; . 
i Issuenotice for, and keep minutes ofthe meetings of the Councils, Board of Studies 
and other authorities of the University; 
(iv) Conduct all official correspondence between the University and others outside the 
University and between various Councils, Board and authorities within the 
University; 
(v). Furnish notices, minutes and other records of the University to the Chancellor on 
his own and furnish all information when asked by the Chancellor; 
(vi) Call meetings of the Executive Council for takings emergent decisions, if any, in 
the absence ofhoth the Pro Chancellor and the Vice- Chancellor, Vice Chancellor 
and the Executive Council; and 
(viii Be directly responsible to the Vice Chancellor for the proper discharge of his 
duties 
Directors 
23. (1) There shall be the following whole time Directors who shall be appointed 
by the Pro Chancellor: 
(i) A Director for operations in the State of Nagaland; and 
(ii) As many Directors as required to be fixed by regulations for looking after 
the operations outside the State ofNagaland. 
(2) The Directors shall not hold office beyond the age of 62 years. 
(3) Their other terms and condition shall be as per regulations. 
Powers and function of Directors. 
24. (1) The Director in-charge of operations in the State of Nagaland shall be a 
member of all Councils of the Univefiity. 
(2) The Pro Chancellor may appoint the Director-in-charge of operations in 
the State of Nagaland to any other Committee, Board or authority of the 
University. 
(3) The Pro Chancellor may co-opt any other Director of the University 
in any Council, Committee, Board or authority of the University. 
(4) The Directors shall be solely responsible for the operations of the 
University at the respective field levels. 
(5) Their other powers and functions shall be as regulations. 
Fiance Officer 
25. (1) There shall be a whole time Finance Officer for the University who shall 
be appointed by the pro Chancellor. 
(2) The Pro Chancellor. on the subiective satisfaction. mav revlace the Finance \, " .<A 
Officer by any other Oficer in the employment of the University or by special 
recruitment. in which case. the outgoing Finance Officer. if he is considered - - 
fit shall be assigned some other duties in the University. 
(3) His other terms and conditions of service shall be as regulations. 
Powers and Functions of Finance Officer 
26. (I) The Finance Oficer shall be responsible for assisting the Pro Chancellor, 
Vice Chancellor, the other Officers, the Councils, Committees, bodies and 
other authorities of the University in managing the administration of the 
finances of the University subject to regulations. 
(2) He shall be a member of the Governing, Executive and Finance Councils. 
(3) The Pro Chancellor may co-opt the Finance Officer in any other Council 
Committee, Board or authority of the University. 
Deansmeads of DepartmentslFaculties 
27. (I) There shall be a Dean or Head for each Department or Faculty of study in the 
University who shall be appointed in accordance with the regulations. 
(2) Their other terms and conditions of service shall be as per regulations. 
Powers and functions of Deansmeads 
28. (I) The DeansIHeads of Departments Faculties are mainly responsible for the 
educational administration in respect of courses or progammes of study in the 
(2) Their otherpowers and functions shall be as per regulations 
Chapter V 
Councils, Committees and Boards 
Councils of University 
29. The following shall be the Councilsofthe University; 
(I ) le Governing Council 
(2) The Execution Council 
(3) The Academic Council 
Governing Council 
3 0. (1) The following shall be the members of the Goveming Council: 
(i) The Pro Chancellor shall be the ex officio Chairman, 
(ii) The Vice Chancellor shall be the ex oficio Vice Chairman; 
(i) The Director in-charge of the operations in Nagaland shall be an ex oficio 
rnemk, 
(iv) The Finance Officer shall be an ex oficio member; 
(v) Two eminent educationists/academicians nominated by the Chancellor; 
(w) Two persons nominated by the Government ofNagaland; 
($1 Two persons nominated by the Trust; 
(@ii Twb persons nominated by the Pro Chancellor; 
(ix) Two members of the teaching community of the University to be nominated 
by theAcademic Council; and 
(2) The Governing Council shall be reconstituted every five years. 
(3) A nominated member may resign from the membership of the Governing Council 
at any time by addressing his resignation to the Pro Chancellor. 
(4) An ex- officio member shall cease to be a member ofthe Governing Council when 
he ceases to be in office by virtue of which he became an ex oficio member. 
(5) A nominated member shall cease to be a member of the Governing Council if he 
ceases to be in office on account ofwhich he was nominated to the Governing 
Council. 
(6) Amember shall cease to be amember ofthe Governing Council on declaration to 
be of unsound mind or insolvent by a competent court or ifhe is convicted for a 
criminal offence involving moral turpitude or if he fails to attend three consecutive 
meetings of the Council. 
(7) The nomination authorities shall have aright to replace their nominees to the Council 
at any point oftime. 
(8) Casual vacancies arising in the Council before its reconstitution shall be filled for 
the unexpired term. 
Powers and functions of Governing Council 
3 1 . The Governing Council shall,. 
(1) Recommend the broad policies and programmes of the University and suggest 
measures for the improvement and development of the University; 
(2) Consider and pas resolutions on theAnnua1 Report, the financial statements and 
audit reports; 
(3) Take all necessary steps for the fulfillment of the objectives of the University; 
(4) Acquire, hold, control and administer the property and other movable and 
immovable assets of the University; 
(5) Administer funds placed at the disposal of the University; 
(6) Manage and regulate finances, accounts, investments, property and business and 
all other administrative affairs of the University and for that purpose appoint agents 
as it may deem fit: 
(7) Invest the money belonging to the University, including any income &om trust, 
endowment funds etc., in such stocks, funds, shares or securities as it may, from 
time to time, deem fit and appropriate; 
(8) Enter into, vary, cany out and cancel contracts on behalf ofthe University; 
Meetings 
32. (1) 
Regulate and determine all other matters concerning the University; 
Cooperate with other institutions, Universities and other authorities in such 
manner and for such purposes as it may determine; 
Delegate any of its powers to the Vice Chancellor or Registrar or any 
Council or any other authority ofthe University for a temporary duration; 
and 
Perform such other functions as it may deem fit for the proper functioning 
and administrationof the University. 
1 of Governing Council 
The Governing Council shall meet at least once in a year on a date fixed in 
consultation with the Executive Council. 
The Chairman or in his absence, the Rce Chaiian or in the absence of 
both, the Secretary shall preside overthe meetings. 
Ifthe Chancellor chooses to attend any meeting, the Chancellor shall have 
the overriding right to preside overthe meeting. 
Areport on the working of the University during the previous year, the 
statement of receipts and expenditure, the balance sheet, the audit report 
and other such data shall be placed before the Annual Meeting of the 
General Council. 
All meetings ofthe Council shall be called by the Secretary at fifteen days 
notice. 
Ifanv five members of the Council desire a meeting to discuss a matter of - 
urgent importance, the Secreta~y shall call a meeting forthwith and the 
requirement of fifteen days notice shall he deemed to have been waived. 
Two-mmembers shall constitute quorum. 
All questions shall be decided by majority of members present and voting. ' 
Eachmember shall have one vote and in case of tie, the Presiding Officer 
shall have an additional casting vote. 
If business of the Council has to be transacted urgently without waiting 
for a formal meeting to take place, the Pro Chancellor may authorize 
the circulation of questions to the members for decision, which shall be 
deemed as valid decision of the Council for action; however, such 
decisions shall be circulated at the earliest to all concerned for 
information and compliance. 
(1 I) All other detailsreIating to the conduct ofmeetings, functions etc., of the 
Goveming Council shall be as per regulations. 
Executive Council 
33. (1) The following shall be the members ofthe executive Council: 
(i) The Pro Chancellor shall be the ex officio Chairman, 
(ii) The Vice Chancellor shall be the ex-officio Vice Chairman, 
ii The Director in-charge of the operations inNagaland shall be an ex officio 
member; 
(iv) The Finance Officer shall be an ex officio member; 
(v) One nominee of the Government of Nagaland, who shall be a member 
of the Governing Council, to he named by the Government of 
Nagaland; 
(vi) One nominee ofthe Trust who shall be amember ofthe Governing Council, 
to be named by the Trust; 
(vii) One nominee of the Pro Chancellorwho shall a member of the Goveming 
Council, to be named by the Pro Chancellor; and 
(Gi The Registrar shall be the ex oficio Secretary. 
(2) The termofthe Executive Council shall run simultaneously with the Governing 
Council. 
(3) Amember ofthe Executive Council when ceases to be amember of the 
Governing Council, shall cease to be a member of the executive Council. 
(4) The nominating authorities shall have aright to replace their nominees to 
the Council at any point of time. 
(5) Casual vacancies arising in the Council before its reconstitution shall be 
filled for the unexpired term. 
Po.? erq and function of Executive Council 
34. (1) The Executive Council shall,- 
(i) Create posts and appoint, from time to time, the members of the teaching 
and non-teaching staff for carrying out the purposes of this Act on such - . - - - 
terms and conditions prescribed by regulations; 
u) Exercise control and impose discipline over the employees of the 
University; 
Accept on behalf of the University, endowment, bequests, donations, grants and 
transfers of any immovable properly; 
Receive money securities, instruments or any other movable properties for and 
on behalfof the University; 
Grant receipts, sign and execute instruments and endorsement, discount cheques 
or other negotiable instruments through its accredited agencies; 
Make. signand account for such documents and instruments as may be necesmy 
for proper carrying out of the management of the property or affairs of the 
university; 
Introduce course of study at the University and take decisions in this regard on 
the recommendations oftheAcademc Council; 
Cooperate with and coopt other educational, medical and other institutions and 
authorities in India and abroad; 
Create fellowships and scholarships or other assistance on such terms and 
conditions, as it may prescribe by regulations, for carrying out research, 
investigation and study; 
Grant leave except casual leave to officers and other employees of the University 
and provide for alternative arrangements in the absence of officers and 
employees; 
Manage and regulate finances, accounts, investments, property, businessand all 
other adminisbtive aEairs ofthe University and appoint, for that purpose, agents; 
Invest money belonging to the University. including any unapplied income. in 
such stocks, funds, shares or securities or movable and immovable property in -- - 
lndiaand abroad, as it may hmtiine to he, deem fit, and vary such investments; 
Transfer or accept transfers of movable or immovable property on behalf of the 
University; 
Enter into, cany out and cancel contracts on behalf ofthe University and for lhat 
purpose appoint agents; 
Provide buildii,premises, furniture, apparatus and other infkhctural facilities 
for the carrying out the work ofthe University; 
Entertain, adjudicate upon, and if it thinks fit, redress grievances of officers and 
employees ofthe University; 
Appoint examiners, moderators and others and if necessary, to remove them for 
good and sufEcient cause, in consultation withthe Academic Council; 
Select a common seal for the University and provide forthe custody of the seal; 
Delegate any ofthe powers to the Vice Chancellor or Registrar or any Council 
orany other authority of the University for a temporary duration and 
(m) Exercise such other powers and perform such other duties as may be entrusted 
to it by the General Council or by regulations. 
Meetings of Executive Council 
35. (1) The Executive Council shall meet at least once in three months. 
(2) The Chairman or in his absence, the Vice Chairman or in the absence of 
both, the Secretary shall preside over the meetings. 
(3) All meetings of the Council shall he called by the Secretary at fifteen days 
notice. 
(4) If any three members ofthe Council desire ameeting to discuss amatter of 
urgent importance, the Secretary shall call a meeting forthwith and the 
requirement offifteen days notice shall be deemed to have been waived. 
(5) Two-fifth members shall constitute quonun. 
(6) All questions shall be decided by majority of members present and voting. 
(7) Each member shall have one vote and in case of tie, the Presiding Officer 
shall have an additional casting vote. 
(8) ifbusiness ofthe Council has to be transacted urgently without waiting for a 
formal meeting to take place, the Pro Chancellor may authorize the circulation 
ofquestions to the members for decision, which shall be deemed as valid 
decision ofthe Council for action; however, such decisions shall be circulated 
at the earliest to all concerned for information and compliance. 
(9) All other details relating to the conduct ofmeetings, fimctions etc., of the 
Executive Council shall be as per re~alations. 
Academic Council 
36. (1) The following shall be the members of the Academic Council: 
(i) The Vice Chancellor shall be the ex officio Chairman, 
(ii) The senior most DeaniHead of Department'Faculty ofthe University as the 
ex officio Vice Chairman; 
[ii) "The Director in-charge of the operations in Nagaland shall be an ex ofiicio 
member; 
(iv) Four professors of the University to be nominated by the Vice Chancellor 
who shall be ex officio members: 
(v) The Finance Officers shall be an ex officio members and 
(vi) Four external experts to be nominated by the Pro Chancellor who shall be 
members; 
(vii) The Dedead of DepartmentIFaculty concerned with the subject matter 
under discussion shall be coopted as member; and 
(viii) The Registrar shall be the ex officio Secretary. 
(2) The term oftheAcademic Council shall run simultaneously with the Governing 
Council. 
(3) An ex oficio member when ceases to hold the office by virtue of which he 
became an ex oficio member, shall cease to be a member oftheAcademic 
Council. 
(4) The hominating authorities shall have aright to replace their nominees to the 
Council at any point of time. 
(5) Casual vacancies arising in the Council before its reconstitution shall be filled 
for the unexpired term. 
Powers and functions ofAcademic Council 
37. (1) The Academic Council shall bethe supreme academic body of the University 
and it shall, subject to the provisions of this Act and the regulations made thereunder, - 
have power of control and general regulation in regard to, and be responsible for, the 
maintenance of standards of education, instruction and examinations of the University. 
(2) The academic Council shal I. - 
(i) Make recommendations to the Executive Council with regard to creation, 
abolition, classification and other conditions of service of posts in teaching 
cadre in the University; 
(ii) Formulate and modify or revise schemes for the organization of the teaching 
Departmentdfaculties, assign subjects to theDepattrnentdfaculties and report 
on the expediency of creation, abolition, division and merger of departments/ 
faculties; 
i Make arrangements for instruction and examination ofpersons other than 
those enrolled in the University; 
(iv) Promote research in the University and require, hm time to time reports on 
such research; 
(v) Consider proposal submitted by the Departmentslfaculties; 
(vi) Appoint Committees' for admission to theuniversity; 
(vii) Recognize diplomas, degrees and other academic distinctions of other 
Universities and institutions after determining their equivalence to 
diplomas, degrees and other academic distinctions of the University; 
Fix the time, mode and conditions of competition of fellowship, scholarship and 
other prizes and award the same; 
Make recommendations to the executive Council in regard to the appointment 
of examiners and if necessary their removal, and the determination of their fees, 
emoluments and traveling and other expenses; 
Make arrangements for the conduct of examination and fix dates for holding 
them; 
Declare the results ofvarious examinations, appoint Committees or oficers to -- 
do so make recommendations regarding conferment or granting of degrees, 
honours, diplomas, licences titles and marks of honour; 
Award stipends, scholarships, medals and prizes and make other awards m 
accordance with the regulations, and such other conditions as may be attached 
to the awards; 
Publish lists of prescribed or recommended text books and syllabus for courses 
and programmes of study at the University; 
Prepare such forms and registers as are, from time to time, required to he 
mhtained by regulations; 
Report on any matter referred or delegated to it by the Governing and Executive 
Councils; 
Receive periodic reports fromthe Boards of Studies andmake recommendations 
in regard thereto; and 
Perform all other functions assigned to it by this Act and the regulations made 
thereunder as well as by the Governing and executive Councils. 
Meetings ofAcademic Council 
3 8. (1) The Academic Council shall meet at least twice in a year. 
(2) The Chairman or in his absence, the Vice Chairman or in the absence of 
both, the Secretary shall preside over the meetings. 
(3) All meetings of the Council shall be called by the Secretary at fifteen days 
notice. 
(4) If any three members of the Council desire ameeting to discuss a matter 
of urgent importance, the Secretary shall call a meeting forthwith and 
the requirement of fifteen days notice shall be deemed to have been 
waived. 
(5) One-third members shall constitute quorum. 
(6) A11 questions shall be decided by majority ofmembers presentandvoting. 
(7) ~ach member shall have onevote and in case of tie, the Presiding Officer 
shall have an additional casting vote. 
(8) If business of the Council has to be transacted urgently without waiting for a 
formal meeting to take place, the Pro Chancellor may authorize the circulation 
of questions to the members for decision, whlch shall be deemed as valid 
decision ofthe Council for action; however, such decisions shall be circulated 
at the earliest to all concerned for information and compliance. 
(9) All other details relating to the conduct of meetings, function etc., of the 
Academic Council shall be as per regulations. 
Committees of the University 
39. Theuniversity shall have Finance Committee and establish other adhoc Committees 
whenever occasion arises. 
Finance Committee 
40. The following shall be the members of the Fice Committee: 
(1) The Pro Chancellor as the ex officio Chairman; 
(2) The Vice Chancellor as the ex offlcio Vice Chairman; 
(3) The Director-in-charge of operations of the University inNagaland as ex 
officio members 
(4) The Finance Officer of theuniversity as an ex-oficio member; 
(5) One nominee of the Governr?ent, - ~d in the Governing Council, to 
be named as a member by the Government ofNagaland; 
(6) One nominee of the Trust in the Governing Council, to be name as amernber 
by the Tmt: 
(7) One nominee of the Pro Chancellor in the Governing Council, to be named 
as amember by the Pro Chancellor; and 
(8) The Registrar as the ex oficio Secretary. 
(2) ~etermoftheFinanceCommit~shallrunsimdtaneo~~lywiththeGov~g 
Council. 
(3) An ex oficio member when ceases to hold the office by virtue ofwhirh he 
became an ex oficio member, shall cease to be a member of the Finance 
Committee. 
(4) Thenominatingauthorities shall have aright toreplace their nominees to the 
Committee at any point oftime. 
(5) Casual v,acancies arising in the Committee before its recons';h~tion shall 
be filled for the unexpired term. 
Powers and functions of Finance Committee 
4 1. (I ) TheFinance Committee shall be responsible for the financial administration of 
the University and in doing so, shall take decisions subject to the approval of the 
Governing Executive Councils. 
Finance Committee shall,- 
(i) Examine and scrutinize the annual budget of the University and make 
recommendations on financial matters to the Executive Council; 
(ii) Consider all proposalsfor new expenditure and make recommendations to the 
Executive Council; 
(iii) Examine the annual accounts oftheuniversity and advise the executive Council on 
matters pertaining to the annual accounts; 
(iv) Reviewthe financial position of the university eom time to time; 
(v) Make recommendations to the Executive Council on all financial matters relating 
to the University; 
(vi) Make recommendations to the Executive Council on all proposals involvingthe 
raising of funds, receipts and expenditure; and 
(viii Scrutinize all proposals having financial implicationspresented to it by the officers, 
councils and other authorities of the University and make recommendations in 
regard thereto. 
Meetings of Finance Com

Excerpt shown. Open the full act in Lexace.

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