Apex Professional University (Amendment) Act, 2022

 

[9 OF 2022]

[26th April 2022]

An Act to amend the Apex Professional University Act, 2012 (Act No. 7 of 2013)

Be it enacted by the Legislature of Arunachal Pradesh in the Seventy-third Year of the Republic of India as follow

Section - 1. Short title and commencement.

(i)       This Act may be called the Apex Professional University (Amendment) Act, 2022.

(ii)      It shall come into force on the date of its publication in the Official Gazette.

Section - 2. Amendment of Section 2.

In the Apex Professional University Act, 2012 (Act No. 7 of 2013) (hereinafter referred to as Principal Act), in section 2 after clause (x) the following clause shall be inserted

"(xa) "Visitor means the Visitor of the University".

Section - 3. Amendment of Section 11.

In the Principal Act, for the existing entries in clauses (1), (2). (3). (4). (5), (6). (7). (8). (9) and (10) of section 11 the following shall be substituted

"(i)   The Visitor,

(ii)   The Chancellor

(iii)   The Pro-Chancellor,

(iv)   The Vice-Chancellor

(v)   The Pro-Vice-Chancello

(v)   The Registrar;

(vi)   The Chief Finance Officer, and

(vii) The Controller of Examinations

(ix)   Dean;

(x)   Director, and

(xi)   Such other officers as may be declared by the statutes to be officers of the University."

Section - 4. Insertion of Section 11A.

In the Principal Act, after section 11 the following section shall be inserted:

"11A. The Visitor.

(1)     (i) The Governor of Arunachal Pradesh shall be the Visitor of the University"

(ii) The Visitor shall, when present, preside at the convocation of the University for conferring Degrees, Diplomas, Charters and Certificates

(2)     Power of the Visitor Notwithstanding anything contained in this Act, the Visitor shall have the following powers namely -

(a)      To call for any paper or information relating to the affairs of the University

(b)      On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding or decision taken by any authority of the University is not in conformity with the Act, Regulations or Rules, he may issue such directions as (s)he may deemed fit in the interest of the University which shall be binding to all concerned"

Section - 5. Amendment of clause (b) of sub-section (4) of section 12.

In clause (b) of sub-section (4) of section 12, after the word "University", the words "when the visitor is not present shall be inserted in the last part of the sentence

Section - 6. Savings.

Notwithstanding anything contained in this Act, anything done or any action taken under the provisions of the Principal Act prior to this amendment shall be valid unless revoked or annulled by the State Government.