Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Uttarakhand - Section

Section 4 in Uttaranchal University Act, 2012

4. Establishment of University.

(1)Where the State Government, after such inquiry is satisfied that Society has fulfilled the conditions, norms and requirements for establishments of Uttaranchal University, hence a University to be known as Uttaranchal University is established.
(2)The University shall be body corporate by the name Uttaranchal University and shall have a perpetual succession and a common seal and shall sue and be sued by its name.
(3)
(a)The Headquarter of the University shall be at Dehradun, Uttarakhand. The University can open its additional campus, regional centres, study centres from time to time as per requirement provided the norms of UGC and other statutory bodies are fallowed. The University may open its second campus with in the State after five years with the approval of the State Government. However the University may open additional campus any time in hilly region located at an altitude greater than 2500 feet;
(b)However, to establish new faculties where additional land would be required as per norms of the concerned regulatory body, the University shall establish a split campus either adjoining or nearby within Dehradun.
(4)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 office as such in the University so established under sub section (2) shall constitute a body corporate and can sue and be sued in the, name of the University.
(5)On the establishment of the University under sub-Section (2) the land and other movable and immovable properties acquired, created arranged or built for Law College, Dehradun, Uttaranchal Institute of Technology, Uttaranchal Institute of Management and Uttaranchal Institute of Business Studies by the Society shall vest in the University.
(6)The available land, building; various Department/faculties of the University shall be must according the standard of Apex Regulatory Bodies.
(7)The land and building should be available with the private University as per the norms of Apex Regulatory bodies for different courses separately.