Section 4 in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
4. Establishment of University.
(1)Where the State Government, after such inquiry as it may deem necessary, is satisfied that the Sponsor has fulfilled the conditions specified in sub-section (3) of section 3; it may initiate proceedings of notification of University;(2)The State Government may by notification in the Official Gazette accord sanction for establishment of the University and direct Sponsor to establish the complete endowment fund within six months of notification;(3)The headquarters of University shall be in Aalo, Arunachal Pradesh and it will operate ordinarily within the boundary of the State concerned. It may have campuses or Regional Centers, Study Centers anywhere in India and abroad with approval of the Board of Governors ; after five years of its coming into existence as per guideline of the UGC Act, 1956 and the UGC {establishment and Maintenance of Standards in Private Universities), Regulation 2003, clause 3.3 of the Regulation and the Arunachal Pradesh Colleges and other Institution of Higher Education establishment and Regulation Act, 2010.(4)The Chancellor, the Vice-Chancellor, member of the Board of Governors, members of the Board of Management and the Academic Council for the time being holding office as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of the University;(5)The university will have a minimum of 50 acres of land.(6)On the establishment of the University under sub-section (2). the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University in the State of Arunachal Pradesh shall vest in the University;(7)The land, building and other properties acquired for the University shall not be used for any purpose, other than that for which the same is acquired.
