Section 13 in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
13. Places of Campuses.
(1)The Campus of University shall be at any place in Aalo and ordinarily within the state of Arunachal Pradesh and if may have Campuses, Regional Centers, Study Centers anywhere in India & Abroad; after five years of its coming into existence as per guideline of the UGC Act 1956 and the Arunachal Pradesh Colleges and other Institutions of Higher Education (Establishment and Regulation Act, 2010) and the UGC (Establishment and Maintenance Standards in Private Universities) Regulation, 2003 clause 3.3 of the Regulation.(2)The Chancellor, the Vice-Chancellor, members of the board of Governors, Members of the Board of Management and the academic council for the time being holding offices as such in the University so established, shall constitute a body corporate and can sue and be sued in the name of University;(3)The Board of Governors will decide the usage of land, building and other properties acquired by the university, which is for the benefits of university.Chapter - 3 Officers of the University
