LexThe North East Christian University Act, 2012
Nagaland · state statute
Open in Lexace · Ask the AI about this actThe North East Christian University
Act 2012 (Act No.4 Of 2013)
Received the assent of the Governor ofNagaland on 10.5.2013 and published in the
Nagaland Gazette Extra Ordinary on 5& June 2013.
To established and cooperate a private University by the name of the North
East Christian University (NECU) with emphasis on providing an instruction,
Teaching Training and researchin the field of professional courses of Science, Health,
Science, Liberal & Fine Arts, Commerce, Law, Technical, Technology, Interfaith,
Religious Education, Management and other Allied areas sponsored jointly by the
Nagaland Baptist Church Council (NBCC) and the Council of Naptist Curches in
northeast India (CBCNAI) and to provide for matter connected therewith or
incidental thereto.
WHEREAS the establishment of aPrivate University can be done only through
an~ct of the State Legislative Assembly. as per provision in the University Grant
Cornrnission(Establishmentand maintenance Standard In Private University) Regulation
Act 2003
And WHEREAS The University shall be &tory innature opento any private
institutions and colleges.
Be it enacted by the Nagaland Legislative Assembly in the Sixty-third years of
the Republic of India as follow:
CHAPTER 1
PRELIMlNARY
Short title and commencement
1. (i) The Act may be called the North East Christian UniversityAct 2012.
(ii) It shall come into force on the date appointed by the State Government
by notifcation in the Office Gazette.
Definitions
2. In this Act unless the context othenviserequires, the following words shall have
the meaning 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) "ChanceIIor" means the Chancellor or the University;
(4) "Director" means a Director of University,
(5) "Executive Council" means Executive Council of the University
(6) "Finance Committee" means Fice Committee of the University
(7) "Finance Officer" means Finance Office of the University
(8) "Fund"meansthe Funds oftheUniversity and includes funds fora sponsored
scheme.
(9) "Governing Council" means the Governing Council ofthe University;
(10) "Governor" meansthe Governor ofNagaland;
(11) "Notification" means notification published in the Official Gazette ofthe
Government ofNagaland;
(12) "Pro-Chancellor" means the Pro-Chancellor of the University;
(13) "Registrar" means the Registrar of the University;
(1 4) "Regulation" means a regulation made under this Act;
(15) "Schedule" means aschedule ofthis Act;
(16) "State Government" means the State Government ofNagaland;
(1 7) "UGC" means University Grants Commission constituted under the
Umversity Grants CommissionGrant,Act, 1956
(1 8) "University" means the Private University by the name "The North East
Christian University" establishment under this Act.
(1 9) "Vice ChanceUor" means the Vice Chancellor of the Umversity;
(20) " The Visitor" means the Visitor ofthe University;
CHAPTER I1
ESTABLISHMENT OBJECTIVE POWERAND FUNCTION OF
UNIVERSITY.
Establishment of the University
3. (1) As soon as the commencement of this act, the state Government shall call
upon theNagaland Baptist Church Council and Council ofBaptist Church
inNortheast India, the Sponsoring Bodies to set up an endowment Fund of
Rupees One Crore for the purpose 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 of theNorth East Christian University and thereafter the Sponsoring
Bodies shall accordingly establish tlie University.
(3) The State Government shall notiEj the fact of establishment ofthe University
in the Official Gazette as soon as may be after the establishment of the
University by the Sponsoring Bodies.
(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
used.
(5) (i) The headquarter of the University shall be at Dimapur in the state of
Nagaland.
(ii) The University shall have the power to established other campuses,
study centers etc, within the Northeastern State of India for reason of
operational expediency and for the Board based activities of the
university.
(6) The University may established off-campus centre, and study centres subject
to the provisions of the University Grant Commission Act 1956 and the
regulation made there under and the pmvisions of any law for the time being in
force.
(7) The University may further institute its own college and also affiliate any
other college or institution in accordance with the produce enshrined in the
regulations.
Objects of Universi@.
4. (1) The University shall design and run course and programme leading to
the award of Certificate Diplomas, degree ofbachelor, 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 cause or programme of study enumerate in the schedule without
causing any detriment to the interest of teachers or students' concerned, ad
any such regulation shall deemed as an amendment of this Act.
(3) 6) The University may impart instruction in regard to a course or
programme of study through one 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 he to provide high quality professional, technical and technological
m campus, class room, formal and regular course and programmes of
study to the students hailing from sponsoring Bodies State in such
subjects, areas an d fields of study which are generally not offered by
other institution inNortheast India.
(ii The University shall especially strive to have professional, academic
and other possible Link-ups and ties with various Centers of Excellence
in and outside the country for promoting the standard of education
provided metho-dologies of teaching and for upgrading the potentials
of teaching and non-teaching staffof the University.
Power and function of Universitv.
5. Without prejudice to the generality ofthe following provision of the foregoing
provisions, the Universitv shall have the following vower and function: -.
(i) TO provide for'itructions, teaching and training in all branches ofstudy
and particularly for research, advancement and dissemination of
knowledge through establishment of institutes, departments, schools,
faculties and other centers of excellence;
To hold examination and to grant and confer certificates, diplomas,
degrees and other academic distinction on those who pass the
examinations, to confer honorary distinctions on men and women of
eminence and to withdraw the certificates, diplomas etc, from those
who had been conferred for good and sufficient reasons.
(jii To transfer the university into the centre of ~xcellence~articularl~ in
the field of Science, Health sciences, Liberal & FineArts, Commerce,
Law, Technical, Technology, Interfaith Religious Education management
Social Work Environment Science, etc;
(N) To maintain and manage the physical and financial assets of the
University in the most affected manner with a view to promoting the
purposes of the University.
To appoint professors, associate professor, assistant professors, readers,
lecturers and others connected with teaching with a view to imparting
instructions ofveiy high standard;
To establish all physical amenities conducive to the most effected learning by
the students enrolled with the University;
To instate fellowships, scholarships, prizes, medals, etc. withaviewto promotmg
research and motivating study;
To collaborate, cooperate and act jointly with other organi7ationn institutions,
Universities etc. within and outside India, particularly in the fields of Medical
Education, Engineering, Technology, Environment Science, Law and Religion
Education, FineArts etc. for strengthening research and improving the quality
of instructions to students;
To dissenlinate knowledge through seminar, conference, executive, education
programmes, community development programmes, publication And training
programmes;
To provide consultancy to industry, Government and Public Organizations;
To establish and maintain within the premises of the University or elsewhere,
such class rooms, study halls as the University may consider necessary and to
adequately fiunish the same;
To receive grants, subscriptions, donation and gifts for the purpose of the
university and consistent with the objects for which the University is
established;
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 alter and maintain any such building or works;
To execute conveyances, transfer re-conveyances, mortgages, lease licenses
and agreement in respect of property, movable or immovable, including security
belonging to the University or to acquire the same for the purpose of the
University;
To enter into agreements with organization which may include the Central
Government, the State Government, the University Commission or other
authority for receiving grants;
To accept grants ofmoney, security or property of any kind on such terms and
condition a may be deemed expedient;
To raise and borrow money on mortgages, promising notes or on other
obligations or security based upon all or any of the prosperities and assets
of the university with or without any security and upon such terms and
condition as it may deemed fit and to payout of the fund of the university,
all expenditure incidental to the raising of the money and to repay and redeem
any money borrowed;
(~'> To invest the fimds of the University or money entrusted to the university in
other such securities and in such as it may deemed fit and from time to time
transpose any instrument; and
(xix) To do all other acts as the University may consider necessary that are
conductive or incidental to the attainment and promotion of the aforesaid
objectives.
(2) The Chancellor shall be responsible forthe distribution of the aforesaid powers
and functions of the University amongst the officers, councils committee boards
and other authority of the University in accordance with the provisions of this
act for canying out the objectives of the University.
CHAPTER m
ADMISSION, DISCIPLINE, HONOORARY DEGREE AND
WITHDRAWEL 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 consideration.
Provided that nothing in this section shall be deemed as preventing the university
fiommaking specialprovision for admission into courses of study in the University
or for concessions in fee in favor of students who are ordinarily members belonging
to the Sponsoring Bodies, namely, Nagaland Baptist Church Council and Council
of Baptist Church inNortheast India.
Eligibility for admission
7. Subject to the provision in thisAcf no student shall be eligible for admission to a
course or programme of study in the University unless he possesses the
qualificationsprescribed in theregulations.
Residence of students
8. Students oftheuniversity may reside in hostel maintenance or recognized by the
University under such conditions as may be prescribe in the regulations.
Discipline
9. (1) The %ce Chancellor shall be responsible for the maintenance of discipline
in the University and his order in this regard shall be carried out by the
officer and authority of the University.
(2) ~ohvithstandin~ anything in sub-section the punishment of debarring a
student~man~tionoftheUnivmi~ orrusticafinghimfiomtheUniversity -
or hostel or aninstitutionof the University or any other punishment of suchserious
nature, shall be imposed only by the Executive Council on receipt of a report
from the %ce Chancellor.
Provided that the Executive Council shall impose such a punishment only after
giving the student concerneda reasonable opportunity of being heard.
Award of Certificate, Diplomas and Degree ete
10. A Certificate. Di~lomaor a Deeree or any other academic distinction shall be , . -
granted to or conferred upon, a student only after he has undergone therelevant
of study for the duration prescribedthereof and passed the same with the qualifjmg
mark prescribed thereof by the regulations.
Award of Honorary Degrees
11. The University shall have the power to confer an honorary degree of academic
distinction upon any person for his attainment and position, if the Government
Council approves by majority a recommendation of the Academic Council
passed by two thirds of the relationmembership ofthe Academic Council doing
SO.
Withdrawal of Certificate Diploma etc.
12. The Governing and Academic Council shall have the power to withdraw a
Certificate or Diploma or aDegree or any other academic distinction including an
honorary degree academic distinction granted to, or conferred upon a student or
an eminent person, for good and sufficient reason to be enumerated in the
regulations. The Council shall follow the same procedure follow for awarding
honorary degrees.
Teaching and Curriculum
13. (i) All teaching in the University shall be done by teaching appointed by the
University in accordance with the regulations.
i) The syllabus, curriculum, the manner of organizationofteaching and other
connected matters inrespect of eachcourse or programme of study in the
University shall be as prescribed inthe regulations.
CHAPTER IV
OFFICERS OF UNIVERSITY
Officers of University
14. The following shall be the officers ofthe University:
(i) The %sitor
(in) The Chancellor
(i) The Pro Chancellor
(iv) The Vice Chancellor
(v) The Regisixar
(vii The Director (s)
(vii) The Dean (s)
(viii) The Finance Officer
(x) Such other person who may be declared by regulation as Officer of the
University
Visitor
15. The Governor of Nagaland shall be the Visitor of the University.
Power and function of Visitor
16. (1) The Visitor shall preside over the convocation ofthe Univers~ty and in the
case of his inability, the chancellor shall do so.
(2) The %sitor shall constitute a Committee every five years fiomthe date of
establishment of the University comprising eminent persons in the field of
education to review the working o the University and caused its report to
be laid before the Nagaland Legislative Assembly.
(3) The Committee tenure shall ordinarily be three months and in no case be
extended beyond six months.
(4) The University shall bear the expenditure incwent 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 Visitor well in
advance.
(6) The Visitorhas the power to attend the meeting of the Government Council
and when he so attends, he shall preside over the meetings ofthe Government
Council.
(7) The Visitor has the power to seek from the Chancellor information on
all affairs ofthe University which shall be provided to him withutmost
dispatch.
Chancellor
17. The Official Representative of the Council of Baptist Churches Northeast India
by whatever designation he may be called shall be the Chancellor of the
University.
Power and functions of Chancellor
18. (1) The Chancellor is the Plenipotentiary ofthe University and has all powers in
regard to the conduct of the affairs of the University in accordance with the
provisionof this Act and all unspeciiied power shall vest in him which shall
be used for more effective implementationof this Act.
(2) Subject to the foregoing provision, he shall preside over the meetings of the
Governing Council.
(3) He shall also preside over the Executive and Finance Councils.
(4) He has power to attend the meetings of other Councils under this Act
and when he so attends, he shall preside over the meetings of such
Councils.
Pro Chancellor
18. (A). (1) There shall be a Pro Chancellor forthe University appointed by the
Chancellor in consultation with the Governing and the Executive
Council.
(2) The Pro Chancellor shall assist the Chancellor in maintaining
administrative and academic discipline in the University.
(3) The Honorarium of the Pro Chancellor with be decided as per
regulaiions.
Vice chancellor
19. (1) There shall be a fdl time vice chancellor for the university who shall unction
as the Principal Executive and Academic Officer of the University.
(2) There shall be a Selection Committee to recommend the selection ofthe
Vice Chancellor which shall comprise a nominee of the Government
Council, anominee of the Chancellor and two nominees of the sponsoring
Bodies.
(3) The recommendation of the Selection Committee shall Mer be considered
and recommended by the Government Council to the Chancellor for his
final approval.
(4) The Vice Chancellor shall not hold ofice beyond 65 years of age.
(5) In case of emergent circumstance 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 Chancellor until an appointment is
made in accordance with that procedure may appoint a suitable person to
function as Vice Chancellor for a period of exceeding one year.
(6) Our terms and conditions of service of the Vice Chancellor shall be as per
regulations.
Power and function of Vice Chancellor
20. (1) Subject to the foregoing provision, the Vice Chancellor shall preside over
the meetings of the Acadenuc Council.
(2) He shall:
@ Exercise general supervision and control over the affairs of the University;
u Ensure the observance of the provisions ofthis Act and the regulations made
there under;
i Be responsible for organizing instructions and maintenance of discipline in
the University;
(iv) 'Create temporary posts for a period not exceeding one year and abolished
the same;
(v) Take such action as he may deem necessary in case of any emergency and
report the same to the Oficer or CouncilorAuthority concerned which
would have ordinarily dealt with the matter:
Provided that ifthe Officer or Councilor autliority does not approve ofthe action
taken by the Vice Chancellor, the matter will be referred to the Chancellor or through
the Pro Chancellor or whose decision shall be final.
Provided fiuther that the person affected by the decision ofthe Vice Chancellor
or the Officer or Councilor authority has a right of appeal to the Chancellor or the
Visitor, as the case may be, within thuty days ofthe decision coming to the knowledge
of the affected person; and
(vi) Exercise such other powers perfom such other duties as may be assigned
to him by the Chancellor or Pro Chancellor or any Councilor Officer or
authority under this Act or by any regulation.
Registrar
2 1. (1) There shall be a fidl time Registrar for the University.
(2) The registrar shall be appointed by the Vice Chancellor in consultation with
the Chancellor and the Pro Chancellor iiom out ofthree persons empanelled
by the Executive Council which shall not indicate any order of preference
and leave the selection solely to the independent judgment of the Vice
Chancellor.
(3) In case of emergent circumstances where the appointment of Registrar on
the basis ofpanel prepared by the Executive Council is not possible for any
reason, the Vice Chancellor, until an appointment is made in accordance
with that procedure, may appoint a suitable personlofficer of theuniversity
in consultation with the Chancellor and the Pro Chancellor to function as
registrar for a period not exceeding one year.
(4) The Registrar shall not hold office beyond the age of 62 years.
(5) Other terms and conditions of service of the Registrar shall be as per
regulations.
Power and function of the Registrar.
22. (1) The Registrar shall be the ex Officio Secretary of all the Councils of the
University under the Act.
(2) The Registrar shall:
(i) Comply with all direction and order of the Executive Council, the Vice
Chancellor, the Pro Chancellor and the 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: -
(iiii Issue notice for, and keep minutes of the meetings of the Councils, Board of
studies and other authorities of the Universiw;
(iv) Conduct all official correspondence between the University and other outside
the University and between various Councils, Board and authorities within
the University.
(iv) Furnish notice, minute and other records of the University to the Vice
Chancellor, the Pro Chancellor and the Chancellor and the Vice
Chancellor;
(vi) Call meetings ofthe Executive Council for taking emergent decisions, if any
in the absence of the Chancellor, the Pro Chancellor and the Chancellor
and theVice Chancellor;
(vii) Perform such other duties as may be assigned by the Chancellor, the Pro
Chancellor; the Vice Chancellor and the Executive Council; and
(viii) Be directly responsible to the Vice Chancellor for the proper discharge of
his duties.
Director
23. (i) There shall be the following full time Director (s) who shall be appointed by
the Chancellor.
(ii) aDirector for operations in the State omagaland ; and
i as many Director (s) as required to be fixed by regulation for looking after
the operation outside the State ofNagaland.
(2) the Director (s) shall not hold office beyond the age 62 years.
(3) their other terms and condition shall the state of be as per regulation.
Power and function of director (s)
24. (1) TheDirector- in-Charge of operation in the State ofNagaland shall be a
member of all Council of the University.
(2) The Chancellor may appoint co-opt. any other Director -in-Charge of
operations in the State ofNagalandto any Committee, Boardor authority
of the University.
(4) The Director (s) shall be solely responsible for the operationofthe University
at the respective field levels.
(5) Their other power and functions shall be as per regulations.
Finance officer
25. (1) There shall be a full time Finance Oficer for the University who shall be
appointed by the Chancellor.
(2) The Chancellor, on his subjective satisfactionmay replace the F'ice Officer
by any other Officer 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 per regulations.
Power and function of Finance Offifer
26. (1) The Finance Oficer shall be responsible for assisting the Chancellor the
Vice Chancellor the other officers, the Councils, Committees bodies and
authority of the University in managingthe administration of the Gnance of
the University subject to regulation
(2) He shall be members of the Governing and Finance Council.
(3) The Chancellor may co-opt the Finance Officer in any other Council
Committee Bodies orAuthority of the University.
DeandHeads of DepartmentwFacuult
27. (1) There shall be a Dean or Head fir each Department or Faculty of Study
in the University who shall be appointed in accordance with the
regulation.
(2) Their other terms and conditions of service shall be as per regulation
Powers and Funcfion of Deans/Heads "
28. (1) The Deans meads of DepartmentsFaculties are mainly responsible for the
Educational Administration in respect of courses or programmes of study in
the University.
(2) Their other power and functions shall be as per regulation.
CHAPTERV
COUNCILS, COMITTEES AND BOARDS
Councils of University
29. The following shall be the Councils ofthe University
(1) The Governing Council
(2) The Executive Council
(3) The Academic Council
The Governing Council
30. (1) The following shall be the member of Governing Council:
(i) The Chancellor shall be the ex-officio Co-chairman.
(ii) The Pro chancellor shall be the ex officio Co-Chairman.
(iii) The Vice Chancellor shall be the ex officio Vice Chairman
(N) The Director Incharge of the operations in Nagaland shall be an ex officio
member.
(v) The Fiance Officer shall be an ex officio member;
(vi) One nominee of thevisitor;
(uii) Two eminent educationist/academicians nominated by the Chancellor;
(viii) Three person nominated by the Nagaland Baptist Church Council;
(ix) Five persons nominated by the Councils of Baptist Churches in North East
India;
(x) Two person nominatedby the Pro Chancellor;
(xi) Two member of the teaching community of the University to be nominated
by the Academic Councils; and
(xii) The Registrar shall be the ex officio Secretay.
(2) The Governing Councils 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 Chancellor. - -
(4) An ex officio shall cease to be a member of the Governing Council if
he ceases to be in office by virtue of which he became an ex officio
member.
(5) A nominated member shall cease to be amember of the Governing Council
if he ceases to be in office on account of which he was nominated to the
Governing Council.
(6) Amember shall cease to be a member of the Goveming Council on declaration
to be ofunsound mind or insolvent by a competent court or if he convicted
for acriminal offence involving moral Qitude or ifhe fails three consecutive
meetings of the Council.
(7) The nominating authorities shall have aright to replace their nominees to the
Council at any point of time.
(8) Casual vacancies arising in the Council before its reconstitution shall be
filled for the unexpired term.
Power and function of Governing Council.
3 1. The Govemjng Council shall:
1. Recommend the broad policies and programmed ofthe University and
suggest measures for the improvement and development of the
University
2. Consider and pass resolution on the Annual Report, the financial statement
and audit report.
3. Take all necessary steps for the fulfillment of the objective of the
Umversity
4. Acquire, hold, control and adrmnister the property and other movable and
immovable assets of the University.
5. Administerfundsplace at the disposal oftheuniversity;
6. Manage and regulate hance, accounts, investments, property and business
and all other administrative affaire of the University and for the purpose
appoint agents as it may deem fit.
7. Invest the money belonging to the University, including any income £corn
trust, endowment funds etc,, in such stocks, funds, shares or securities as it
may be, from time to time, deem fit and appropriate ;
8. Enter into, vary, cany out and cancel contract on behalf of the University;
9. Regulate and determined all others matters concerning the University;
1 0. Co-operate with other institution, Universities and other authorities in such
manner and for such purpose as it may be determine;
11. Delegate any of its power to the Chancellor, the Pro Chancellor, the Vice
Chancellor, the Registrar or the Director or any other authority of the
University for a temporary duration; and
12. Perform such other function as it may deem fit forthe proper functioning
and administration of the University.
32. Meeting of Governing Couneil
(1) The Governing Council shall meet at least once in a year on a date fixed in
consultation with the Executive Council
(2) The Chairman or inhis absence, the Co-chaiian or in the absence of both,
the Vice Chairman shall prescribe overthemeeting.
(3) Ifthe Visitor choose to attend any meeting, he shall have the overridingright
to preside over the meeting
(4) A report on the working of the University during then previous years, the
statement of receipts and expenditure, the balance sheet, the audit report
and other such date shall be placed before theAnnual Meeting of the General
council.
(5) All meeting of the Council shall be called by the Secretary at fifteen days
notice.
(6) If any five members of the Council desire a meeting to discuss a matter of
urgent important the Secretary shall call a meeting forthwith and the
requirement of fifteen days notice shall be deemed to have been waived.
(7) Two fi& members shall constitute quorum
(8) All questions shall be decided by majority of member present and
voting.
(9) Eachmember shall have one vote and in case of tie, the Presiding Officer
shall have additional casting vote
(1 0) Ifbusiness ofthe Council has to be transactedurgently without waiting for a
formal meeting to take place the Chancellor may authorize the circulation of
questiontothemembersfor decision whichshall be deemed as valid decision
of the Council for act~on; however such decision shall be circulate to all
concerned for information and compliance.
(11) All other details relating to the conduct of meetings, function etc ofthe
Governing Council shall be as per regulations.
Executive Council
33 (1) The following shall be the members of the Executive Council
(iJ The Chancellor shall be the Ex-officer Chairman;
i) The Pro-Chancellor shall be the Ex-officer Co-Chairman;
i The Vice Chancellor shall bethe Ex-officer Vice Chairman;
(iv) The Director in charge ofthe operation inNagaland shall be an ex-officer
members,
(v) The Finance officer shall be an ex-officer member;
(vi) One nominee ofthe Visitor
(vii) Two nominee of theNagaland State Government;
(viiij Three nominee £tom the Nagaland Baptist Church Council;
(ix) Five nominees £tom the Council of Baptist Church in Northeast India
(x) One nominee of the Chancellor who shall be a member of the Governing
Council, to be named by the Chancellor; and
(xi) The Registrar shall be the ex- officer secretary
(2) The term of the executive council shall run simultaneously with the
Government council which is five years
(3) A members of the Executive Council when ceases to be a member of the
Governing Council, shall cease to be a member of the Executive Council.
(4) The nominating authority 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 fill
for the unexpired term
Power and function of Executive Council
34 (1) The Executive Council sW,
(i) Create post and appoint, from the times, of members of the teaching and
non-teaching stafffor carrying out the purposes ofthis Act on such terms
and condition prescribed by regulation;
('i) Exercise control and impose discipline over the employees of the
University;
(ii) Accept on behalf of the University, endowment" bequests, donation, grants
and transfer of any immovable property
(iv) Received money, securities, instruments of any other movable properties
for and on behalf of the University
(v) Grant receipt, sign and execute instruments and eOOOrsement, discount
cheques or other negotiable instrument through its accredited agencies;
(vi) Make, sign and account for such documents and instrument as may be
necessary for proper canying out of the management of the property or
aair ofthe University;
(vii) Introduce course of study at the University and take decisions in this regard
on the recommendations of the Academic Council;
(viii) Cooperate with an co-opt other educational, medical and other institutions
and authorities in India and aboard;
(k) Create fellowship and scholarships or other assistance on such terms and
conditions as it may prescribe by regulations, for carrying out research,
investigation and study;
(x) Grant leave accept casual leave to officer and other employees of the
University and provide for alternative arrangement in the absence of officers
and employees; -.
(xi) Manage and regulate iinance, accounts, inveshnents, property, business and
all other administrative affairs ofthe University and appoint, forthat purpose
-
() Invest money belonging to the University, including any unapplied income
insuchstocks, funds, shares or security or movable and immovable property - -
in India and aboard, as it may from time to time, deem fit, and vary such
University,
(xiiii Tmnsfer or accept transfers of movable or immovable property on behalf of
the University;
(xiv) Enter into, vary, cany out and cancel contacts onbehalf ofthe univers~ty
and for other purpose appoint agents
(xv) Provide building, premise, furniture's, apparatus and other inhstructure
facilities for the carrying out of the work of the University,
(xvi) Entertain, adjudicate upon and if it thinks fit, redress grievance of officers
and employees of the University;
(xvii) Appoint examiners, moderators and other if necessary, to remove them for
good and suflicient cause, inconsultationofthe Academic Council
(fi) Select a common seal for the University and provide for the custody of the
seal;
(xix) Delegates any of its powers to the Chancellor, the Pro Chancellor, the Vice
Chancellor, the Registrar or the Director or any Council or any other authority
of the University for temporary durahon; and
(xx) Exercise such other powers and perform such other duties as it may be
entrusted to it by the Government Councilor by regulations;
Meeting of Executive Council
3 5 (1) The Executive Council shall meet at least once inthree months.
(2) The Chainnan or in his absence, the Co-chairman or in the absence of both,
the Vice Chairman shall preside over the meetings.
(3) All meeting of the council shall be called by the Secretary at fifteen days
notice
(4) If any three members of the Council desire a meeting 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) Two Nulmembers shall constitute quorum
(6) If any three members of the Committee desire a meeting to discuss a -
matter of urgent importance, the Secretary shall be call a meeting and the
requirement of fifteen days notice shall be deemed to have been waived
(7) One-third members shall constitute quorum
(8) All questions shall be decided by majority of members present and voting
(9) Eachmembers shall have one vote and in case of tie, the Presiding Officer -
shall have an additional casting vote.
(10) Ifbusiness of the committee has to be transacted urgently without waiting
for a formal meeting to take place, the Chancellor may authorize the
circulation of question to the members for decision, which shall be
deemed as valid decision of the Committee for action; however such
decision shall be circulate at the earliest to all concern for information
and compliance
(1 1) All other details relating to the conduct ofthe meetings, fiction etc, of the
finance Committee shall be as per regulation;
Adhoc Committee
43. Theuniversity shallhave the power to constituteAdhoc Committee for any purpose
connected with the affairs of the Universitv and such Committee shall oresent
their report to the Chancellor the reports are advisory in nature and wherever
feasible shall be acted upon by the University,
Board of Studies
44 (1) For eachDepartment/Faculty, the University shall establish a Board of Study
which shallcompnse the following:
(i) Senior most member of the academic community in the DepartmenVFaculty
concerned as the Chairman;
(u) Thenext senior most member ofthe academic community inthe Department/
Faculty as member of the Board;
i) Three members of the academic community in the DepartmentiFaculty as
member ofthe Board:
(2) The Chairman, Vice Chairmanandmembers of the Board will be nominated
by the Chancellor;
(3) The board shallmeet every quarter in a year and submit quarterly reports to
theAcademic Council which shall consider the reports at the earliest and
report to the Governing and Executive Councils
(4) The reports of the Boards are advisory in character and mainly should
relate to academic and connected at administrative matters with the utmost
aim of converting the Department/Faculty into a Center of Excellence
(5) All other details relating to the conduct of the meetings, functions etc of the
Boards of Studies shall be as per regulation
Priority amongst Councils, Committee, Boards etc
45 (1) as far as possible, the Councils, Committee, Boards under this Act and the
Adhoc Committees that may be constitutedunder regulations, shall function
in harmony
(2) Not withstanding anythmg in this Act or any regulation made there under,
any conflict between the Councils, Committees, Boards under this Act
shall been deemed to have been resolved in favor of the Councilor
Committee or Board which has precedence over the other as found in the
following order;
(i) The Governing Councils
(u) TheExecutive Councils
(iv) The Academic Councils
(v) TheFice Committees
(vi) The Boards of Studies
(vii) The Adhoc Committees
CHAPTER VI
FINANCE, CONTRACT, AUDIT ETC
Nofinancial obligation on State Government
46. (1) This Act and the regulation that may be made there under shall not caste any
fmancial obligation in any manner on the Government ofNagaland or its
agencies, all expenditure called for the implementation of this Act and the
regulations shall be exclusively borne by the University
(2) Nothing herein shall be deemed to prevent the Government ofNagaland for
contributing on giving a grant to the University for promoting academic
excellence.
Funds of University
47. The University shall operate the following two funds namely;
(i) The Endowment Fund
(ii) The General Fund Endowment Fund
Endowment Fund
48 (i) as the University has already set up an Endowment Fund with Rupees One
Crore to begin with, into which, further amounts, as determined by the
Government by the Governing Council shall be credited every year
(ii) The University shall have power to invest the Endowment Fund in such
manners as may beprescribed by regulation
(3 The interest, dividends on other forms of growth ofthe money from the
Endowment Fund on account of deposits, investments etc shall be credited
to the Endowment Fund
(4) When a resolution by the Sponsonng Bodies or an Act by the Nagaland
Legislat~veAssembly fordissolution of the University ispassed, all Moneys
in the General Fund and all otherreceipt ofthe Universityonall others, shall
stand transferred to the Endowment Fund for exclusively applying the Fund
for the proposes of rehabilitating the students and other affected by such
dissolution;
Provided that the quantum of moneys in the Endowment Fund shall be reviewed
on a five yearly basis by the Governing Council and at the end of such review, if
the fimd position is found to be reasonably comfortable, one-third of moneys in
the Endowment Fund may be withdraw and credlted to the General Fund for
purpose of developing of infrastmctural of the University of two-thirds of the
members ofthe Governing Council vote in favor of such a proposal
Provided further that no such transfer as in the first provision shall be made once
a resolution or an Act for dissolving the University has been passed
General fund,
49 (1 ) The University shall also set up a General Fund into which the following
shall be credited:
(i) Contributions and grants made by Sponsoring Bodies;
(ii) Contributions andgrants made by Government ofNagaland;
(iii) Contributions and grants made by the University Grant Commission;
(iv) Contributions and grants made by the Central Government;
(v) Contributions and grants made by other organization inIndia and aboard,
subject to laws in force;
(vi) Bequests, donation, endowments or other grant made by other grants made
by private individuals and organization;
(vii) Income received by the University on account of fees and other charges;
and
(viii) Amount received fiom any other sources.
(2) The funds shall be deposited in a banking institution or held in shares,
securities, debentures or in any other from as may be determined by
regulation and as far as possible they may be held in such form which
does not pose serious risk.
(3) The funds shall be operated exclusively for the purpose ofthe University in
such manner as may be prescribe by the regulations.
Funds for sponsored schemes
(50) The contributions, funds, amounts, grants received for a sponsored scheme shall
not be credited to the University Fund but shall be kept separately and utilized
only for the purpose of the scheme. The staff required to execute the sponsored
scheme shall be recruited in accordance with the terms and condition stipulated
by the sponsoring organizations
Annual accounts and audit:
(51) 1. The Annual Account of the University shall be prepared by the Finance
Officer under the direction of the Executive Council
2. The accounts ofthe University shall be audited everyear by certitied auditors
duly appointed by the Executive Council;
3. The annual accounts and the audit reports shall be first approved by the
Finance Committee before presented to the Governing and Executive
Comcik
4. The Executive Council and the Governing Council, in that order, consider
the annual accounts and audit reports and make recommendations in regard
thereof for further action by the Finance Committee which shall give an
Action Taken Report to the Goveming and Executive Councils at the
earliest
Financial estimates:
52 O The annual budget for a financial year shall be prepared by the 'Finance
Committee weU before the commencement ofthe financial Year
(2) The budget will thereafter be considered by the Executive Council and then
finally approved by the Governing Council
(3) Expenditure in excess of the budget in a financial year in extra ordinary
circumstances shall be incurred only with the approval of the Executive
Council
(4) Such excess expenditure shall further be approved by the Governing
Council at the time of approving the annual budget for the next financial
Execution of contracts:
53. (1) all contract relating to the management and administration of the University
shall be expressed to have been made by the Executive Council the Vice
Chancellor shall execute contracts above rupees ten lakhs and the Registrar
shall do so in all case all contracts shall be executed with the prior approval
of Pro Chancellor
(2) Nothing herein shall be deemed to prevent the Registrar, with the prior
approval of the Pro Chancellor to delegate some of his contracting power
to the Finance Officer.
CHAPTER W
RECRUITMENT AND CONDITION OF SERVICE OF EMPLOYEES
Recruitment and conditions of service of employees
54 (1) Subject to the provisions of this Act, all officer and employees of the
University shall be recruited under awritten agreement
(2) Oscers and employees shall hold the posts of which they are recruited as
per terms and condition prescribed in regulations
Preference to persons from the Sponsoring Bodies
5 5 (1) Personwho are bona fide members of theNagalandBaptist Church Council
and the Council of Baptist Church in Northeast India shall be given
preference over others in the matter of recruitment to all posts, subject to
Mlment of the qualifications terms and other conditions ofthe appointment
prescribed in regulations
(2) The Executive Council has aright to relax the qualifications, terms and other
condition of appointment to various posts in the University in favors of
persons who are bona fidemembers of aforesaid Sponsoring Bodies without
grossly compromising merit.
Provident Fund and Pension
56 (1) The University shall constitute for the benefits of its employees such
provident and Pension Fund and provide such insurance scheme as it
may deem fit in such manner and subject to such condition as may be
prescribed.
CHAPTERVIII
ANNUAL REPORT DIRECTIVE AM) DISSOLUTION
Annual report
5 7 (1) The Annual Report ofthe University shall be pr@ by the Executive Council
and approved by the Government Council, theAnnual Report shall be sent to
the Chancellor who shall cause it to be laid before the Nagaland Legislative
Assembly.
(2) Ifthe University has off-campus in another State or off-shore campus in
another country, the Annual Report shall also be sent to the Government
of the State or foreign country.
Directives by the State Government
58 (1) The Government ofNagaland has power to give directive to the University . . ifmismanagement, malmon, indiscipline crisis and failure to comply
with this Act and regulations made there under, come to notice of the
Government of NagalanExcerpt shown. Open the full act in Lexace.