Section 44 in Arunachal Pradesh University Act, 2012
44.
Notwithstanding anything contained in this Act any decision given, order made, any action taken or any proceedings commenced under any of the provisions of the Act or Rules, Statutes, Ordinances, Regulations in force immediately before the commencement of this Act, shall in so far as they are no inconsistent with the provisions of this Act shall continue to be in force and shall be deemed to have been given, made, done, taken or commenced under the provisions of this Act.The First Schedule(See Section 4)The University shall endeavor through research education, training and extension to play a positive role in the socio-economic development of Arunachal Pradesh, and based on the rich heritage to advance the culture of its people. Towards this it shall undertake :(i)to strengthen and diversify certificate and diploma course related to the needs of employment, and building the economy of the region on the basis of its natural resources;(ii)to introduce relevant undergraduate courses for enhancing knowledge and skills;(iii)to provide education and training in the various arts, crafts and skill of the region raising their quality, and improving their availability to the people;(iv)to provide or arrange training of teachers required for such activities or institutions;(v)to provide training and other facilities to equip persons for different categories of jobs;(vi)to provide suitable postgraduate courses of study.(vii)To undertake and organize research to develop the creative potential of its people, optimal use of the resources of the territory particularly that which is related to regional development; and(viii)To provide for counseling and guidance and facilities for helping in placement of students.In furtherance of the fulfillment of the above objectives and activities the University shall function in close collaboration of the State Government and concerned institutions in the State and the country.The Second Schedule(See Section 25(1))
