Section 3 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
3. Establishment and Incorporation of the University.
(1)With effect from such date as the State Government may, by notification appoint, there shall be established, in the State of Arunachal Pradesh, by the name of Indira Gandhi Technological and Medical Sciences University, which shall consist of a Chancellor, Pro-Chancellor, the Vice-Chancellor, the Governing Council, the Academic Senate and the Registrar(2)The University shall be body corporate by the name aforesaid, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and to hold property, to contract and shall, by the said name, sue and be sued.(3)The Headquarter of the University shall be at Ziro in the State of Arunachal Pradesh with a provision for having branch campuses in different districts of Arunachal Pradesh.(4)The University will have centers of excellence in and outside the country for promoting technical and vocational education through formal, non-formal, face to face, regular, part-time, distance, open, online and visual education modes.(5)(i)Notwithstanding anything contained in the aforesaid provisions, it shall be the duty of the University or any authority or officers of the University to furnish such information or records relation to the administrative or finance and other affairs of the university as the State Government may call for.(ii)The State Government, if it is of the view that there is a violation of the provisions of the Act or the statutes or ordinance made thereunder any issue such directions to the university as it may deem necessary.(iii)The State Government may issue such directions from time to time to the university on policy matters not in consistent with the provisions of this Act, as it may deem necessary. Such directions shall be complied with by the university.
