The NORTH EAST CHRISTIAN UNIVERSITY (FIRST AMENDMENT) ACT, 2020

The Nagaland Gazette 	30,Juiie 2020 
PART-V 
NOTIFICATION 
Dated Kohima, the 22th June 2020. 
No.LAW1ACT/3-51/2020 The North East Christian University (first Amendment) Act 2020 
(Act No.5 of 2020) duly assented by the Honble Governor of NagaLind on 28052020 is 
published herewith for general information. 
RUONTHUNCO ANDREAS 
Under Secretary to the Govt. of Nagaland. 
An 
Act 
To establish and incorporate a Private University by the name oltheNoith East Christian 
University (NECU)with emphasis on providing an instraction, teachings trainingand reScdrch in 
the fleldof professional courses of Science, Health Sciences, Liberal & Fine Arts, Commerce, 
Law. Technical, Technology. Interfaith Religious Education! Management and:other Allied areas 
sponsored jointly by the Nagaland Bptist Church Council (NBCC) and the Council of Baptist 
Churches in Northeact India (CI3CNE1) and to provide for matters connected therewith or 
incidental thereto. 
Whereas the establishment of a Private University can be done only through an Act of the 
State Legislative Assembly as per provisions in the University Grants commission 
(Establishment and Maintenance Standards in Private University) Regulation Act, 2003; 
The First Amendment Act 2020 proposes to dcicte the third par of the Preamble of the 
Act or mentioned anywhere else which reads as "And WHEREAS, the University sb1I be 
aUiliatory in nature open to any private institutions and colleges". 
Asper the UGC Regulation 1A.003 on the "Establishment of and Maintenance of standards 
in private universities under Section 3.2. states that A private university shall be unitary 
university" which does not allow a private university to open to other institutions for affiliation. 
ItisherebycnaCted.ifl the Seventy Firstycar ofthc Rpubic of India as follows. 
ShortTitle and 	 1. This Act may be called theN orth East Christian University 
Commencement: 	 (First Amendment) Act, 209. 

The Nagaland Gazetf  M-V 	 30june, 200 
1tet jbjt ji Rsons 
NORTH EAST CHRISTIAN WVFASITY (FIRST AMENDMENT) Act, 1010 
The objt of this Act -is to delete thc third pua pph of 6c 	 "And W11EREAS, th 
tJ*ivrnity bsll be sifiliator 
 
io aturr open to my jivaie W111100o and coflgt it is to 
gst that 	 r UGC rgu1tion 2C3, regriiig the 	 biishrnt rd nintcntnc of 	 &ds 
i ?vc Uv 	 im& 	 on12 karIy sts that a  p 	 Un'vcrs'iy shill be unita 
uvei which cnot open to othr ins6111tions.  forR5 il6on, 
Sd1 & 
TEMIN IMNAALONG 
MINISTER 
HIGHER & 1CHNICAL EDUCAVON 
NAGALAND:: KOHIMAI  

‹ Prev All Nagaland acts Next ›