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State of Arunachal Pradesh - Act

Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

ARUNACHAL PRADESH
India

Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

Act 6 of 2013

Published on 8 May 2013
Commenced on 8 May 2013
[This is the version of this document from 8 May 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012(Act No. 6 of 2013)Last Updated 18th February, 2020(Received the assent of the Governor on 8 May, 2013 and Published in the Arunachal Pradesh E.O. Gazette No. 83, Vol-XX, dated 14th May, 2013)An Act to provide for establishment and incorporation of the Himalayan University Itanagar in the State of Arunachal Pradesh and matters connected therewith and incidental thereto.Whereas, with a view to keep pace with the rapid development in all spheres of knowledge in the world and the country it is essential to create world level modern research and study facilities in the State to provide the State of the art of educational facilities to the youth at their door steps so that they can make out of them human resources compatible to liberalized economic and social order of the world;And whereas, rapid advancement in knowledge and changing requirements of human resources makes it essential that a resourceful and quick and responsive system of educational research and development be created which can work with entrepreneurial zeal under an essential regulatory setup and such a system can be created by allowing the private institutions engaged in higher education having sufficient resources and institutions engaged in higher education having sufficient resources and experience to establish universities and by incorporating such universities with such regulatory provisions to ensure efficient working of such institutions;And whereas, the Jeen Foundation , New Delhi, a Non-Profit organization registered under section 25 of the Companies Act, 1956 having its registered office at New Delhi is engaged in the field of education for which are imparting education in the various disciplines;And whereas, the said Jeen Foundation has agreed to establish the said facility in a University for research and studies in the disciplines specified in the Schedule , and shall also deposit an amount of rupees three crore to be utilized in establishment of an endowment fund in accordance with the provisions of this Act;And whereas, if the said Jeen Foundation is allowed to run the University, it would contribute a long in the academic development of the people of the State;Now, therefore, be it enacted by the Arunachal Pradesh State Legislature in the Sixty-third Year of the Republic of India, as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Himalayan University Itanagar (Arunachal Pradesh) Act, 2012.

(2)It extends to the whole of the State of Arunachal Pradesh.

(3)It shall come into force on such date as the State Government by notification in the Official Gazette appoint.

2. Definitions.

- in this Act, unless the context otherwise requires, -

(a)"AICTE" means All India Council of Technical Education established under All India Council of Technical Education Act, 1987 (Central Act No 52 of 1987);

(b)"CSIR" means the Council of Scientific and industrial research, New Delhi- a funding agency of the Central Government;

(c)"DEC" means the Distance Education Council established under section 28 of Indira Gandhi National Open University Act, 1985 (Central Act No 50 to 1985);

(d)"Distance education" means education imparted by combination of any two or more means of communication, viz broad casting, telecasting, correspondence courses, seminars, contact programmes and any other such methodology;

(e)"DST" means the Department of Science and Technology of the Central Government;

(f)"employee" means a person appointed by the University to work in the University and includes teachers, officers and other employees of the University;

(g)"fee" means collection made by the University from the students by whatever name it may be called, which is not refundable;

(h)"Government" means the State Government of Arunachal Pradesh;

(i)"higher education" means study of a curriculum or course for the pursuit of knowledge beyond 10+2 level;

(j)"hostel" means a place of residence for the students of the University, or its colleges, institutions or centers, maintained or recognized to be as such by the University;

(k)"ICAR" means the Indian Council of Agriculture Research, a society registered under the Societies Registration Act, 1860 (Central Act No. 21 of 1956);

(l)"MCI" means Medical Council of India constituted under section 3 of the Indian Medical Council Act, 1956 (Central Act No. 102 of 1956);

(m)"NAAC" means the National Assessment and Accreditation Council, Banglore an autonomous institution of the UGC;

(n)"NCTE" means the National Council of Teacher Education constituted under section 3 of the National Council of Teacher Education Act, 1993 (Central Act No. 73 of 1993);

(o)"off campus center" means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having the University's complement of facilities, faculty and staff;

(p)"PCI" means Pharmacy Council of India constituted under section 3 of the Pharmacy Act, 1948 (Central Act No. 8 of 1948);

(q)"prescribed" means prescribed by Statutes made under this Act;

(r)"regulating body" means a body established or constituted by or under any law for the time being in force laying down norms and conditions for ensuring academic standards of higher education, such as UGC, AICTE, NCTE, MCI, PCI, NAAC, ICAR, DEC, CSIR, etc. and includes the State Government;

(s)" rules" means the rules made under this Act;

(t)"schedule" means the Schedule to this Act;

(u)"sponsoring Body" means the Jeen Foundation, New Delhi a non-profit company registered under section 25 of the companies Act 1956 having its registration number;

(v)"Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University made under this Act;

(w)"student of the University" means a person enrolled in the University for taking a course of study for a degree, diploma or other academic distinction duly instituted - by the University, including a research degree;

(x)"study centre" means a centre established and maintained or recognized or approved by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education; located within or outside the State of Arunachal Pradesh in India and abroad. Such centers shall be designated as Academic centers and shall function independently within the framework of the University rules and regulations;

(y)"teacher" means a Professor, Reader, Lecturer or any other person required to impart education or to guide research or to render guidance in any other form to the students for pursuing a course of study of the University;

(z)"UGC" means the University Grants Commission, established under section 4 of the University Grants Commission Act, 1956 (Centra! Act No. 3 of 1956); and

(aa)"University" means the HIMALAYAN University, Itanagar, Arunachal Pradesh.

(ab)"Counseling Center" means a centre established and maintained or recognized by the University for the purpose of advising, counseling or for rendering any other assistance required by the students in the context of distance education;

(ac)"Affiliation" means and includes recognition of institutions^colleges and schools, association of Institutions, Colleges and schools located in or outside the State of Arunachal Pradesh including overseas, and admission of such institutions, colleges and schools under the University for the purpose of conducting the formal and informal educational, professional and vocational programs of the University.

(ad)"Course" includes programs and courses of studies imparted in the formal mode and / or in the informal (non-formal) / distance education mode and / or in the virtual campus in the institution, college, school and/ or Study Centre of the University.

(ae)"OFF-Campus program center" means and includes an institutions, college, school in or outside State of Arunachal Pradesh or in any part of India or abroad authorized by the University in writing to conduct all or any number of program/courses offered by the University according to the rules and regulations as prescribed by the University and /or terms and conditions as may be specified by the University and agreed upon by the Institution, College or School.

(af)"Regional Campus" means the campus of the University Colleges, Institutions and Schools located in and outside Itanagar, inside the State of Arunachal Pradesh or in any part of India and/or abroad. Such regional Campuses for convenience shall be properly designated.

(ag)"Virtual Campus" includes the education/courses/programs provided to students through E-learning/website/CD-ROM etc.

3. Incorporation.

(1)The first Chancellor and the first Vice-Chancellor of the University and the first members of the Board of Management and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of Himalayan University, Itanagar, Arunachal Pradesh.

(2)The University shall have perpetual succession and a common seal and shall sue and be sued by the said name.

(3)The University shall situate and have its headquarters at Itanagar, Arunachal Pradesh.

(4)The University shall be autonomous body.

4. Powers and functions of the University.

- The University shall have the following powers and functions, namely: -

(i)to provide for instruction in the disciplines specified but not limited in Schedule and to make provisions for research and for the advancement and dissemination of knowledge,

(ii)to grant, subject to such conditions as the University may determine, diplomas or certificate, and confer degrees or other academic distinctions on the basis of examinations, evaluation to any other method of testing on persons, and to withdraw any such diplomas, certificates, degrees or other academic distinctions for good and sufficient cause;

(iii)to organize and to undertake extra-mural studies and extension service,

(iv)to confer honorary degrees or other distinctions in the manner prescribed;

(v)to provide instruction, including correspondence and such other courses, as it may determine;

(vi)to institute Professorships, Readerships, Lectureships and other teaching or academic posts required by the University and to make appointment thereto;

(vii)to create administrative, academically and other posts and to make appointments thereto;

(viii)to appoint persons working in any other university or organization having specific knowledge permanently or for a specified period;

(ix)to co-operate, collaborate or associate with any other university or authority or institution in such manner and for such purpose as the University may determine,

(x)to establish study centers and maintain schools, institutions and such centers, specialized laboratories or other units for research and instructions as are in the opinion of the University, necessary for the furtherance of its object;

(xi)to institute and award fellowships, scholarships, studentships, medals and prizes;

(xii)to establish and maintain hostels for students of the University;

(xiii)to make provisions for research and consultancy, and for that purpose to enter into such arrangements with other institutions or bodies as the University may deem necessary;

(xiv)to determine standards for admission into the University, which may include examination, evaluation or any other method of testing;

(xv)to demand and receive payment of fees and other charges;

(xvi)to supervise the residences of the students of the University and to make arrangements for the promotion of their health and general welfare;

(xvii)to make special arrangements in respect of women students as the University may consider desirable;

(xviii)to regulate and enforce discipline among the employees and students of the University and take such disciplinary measures in this regard as may be deemed necessary by the University;

(xix)to make arrangements for promoting the health and general welfare of the employees of the University;

(xx)to receive donations and acquire, hold, manage and dispose of any movable or immovable property.

(xxi)to borrow money with the approval of the Sponsoring Body for the purposes of the University ;

(xxii)to mortgage or hypothecate the property of the University with the approval of the Sponsoring Body:

(xxiii)to establish examination centers; Counseling centers; information centers;

(xxiv)to set up off campus centre or information centers within the State of Arunachal Pradesh and/or any part of India and Abroad ; and

(xxv)to do all such other acts and things as may be necessary, incidental or conducive to the attainment of all or any of the objects of the University

(xxvi)to establish a campus at Itanagar in the State of Arunachal Pradesh and to have affiliated institutions, colleges, schools, and approved study centers Academic Centers, off Campus program Centers / Institutions and to establish Regional Campus(es) at different places in India and other countries.

(xxvii)to create higher levels of intellectual abilities

(xxviii)to establish state of the art facilities for education, training and research.

(xxix)to offer programs through multi modal form of education.

(xxx)to institute degrees, diplomas, certificate and other academic distinctions on the basis of examination, or any other mode of evaluation and assessment as laid down by the academic council.

(xxxi)to ensure that the standard of the degrees, diplomas, certificate and other academic distinctions of high standard.

(xxxii)to offer continuing distance education both formal and / or informal.

(xxxiii)to confer honorary degrees and other academic distinctions in the manner laid down in the statutes.

(xxxiv)to encourage and promote research activities and set up independent research institutions for pure and applied research, and institute awards and fellowship at institutions other than the University for undertaking research,

(xxxv)to affiliate or collaborate with any other college or university, research institution, industry association, professional association or any other organization, in India or overseas, or conceptualize, design and develop specific educational and research programs, training programs and exchange programs for students, faculty members and others.

(xxxvi)to recognize the various courses and programs offered by the individuals, institutions, and organizations in various streams of education offered in the multi mode methodology of teaching.

(xxxvii)to undertake surveys, studies and consultancy for any organization in India or overseas.

(xxxviii)to undertake programs of the training and development of faculty members of the University and other institutions in India or overseas.

(xxxix)to undertake collaborative research with any organization in India or overseas, and undertake commercialization of technologies.

(xl)to develop, register and license all forms of intellectual property rights, including, inter alia, trademarks, copyrights, know-how and patents etc.

(xu)to conceptualize, design, develop and commercialize various products, equipment and machinery as part of the research and development activity.

(xlii)to provide "Education For All" which includes Formal modes of instruction keeping in view the literacy and the educational needs of deprived sections of the society by establishing informal educational centers in and outside the State of Arunachal Pradesh, to achieve cent per cent literacy and education at least up to the level of Matriculation.

(xlill)to bring higher education within the reach of Majority of the youth aspiring higher qualification and/or research by a network of formal institutions such as regional campuses, off-campus programme centers and academic centers throughout the country in accomplishment of the prime objective "Desired Education For All"

(xliv)to encourage sports, cultural, extra curricular and co-curricular activities for students and staff,

(xlv)to do ail things necessary or expedient to promote the above objectives.

(xlvl)to pursue any other objective as may be approved by the Board.

5. University to be self-financed.

- The University shall be self financed and shall not be entitled to receive any grant or other financial assistance from the State Government.

6. Power of affiliation.

- The University shall have power to affiliate or collaborate with any other college or university, research institution, industry association, professional association or any other organization, in India or overseas, or conceptualize, design and develop specific educational and research programs, training programs and exchange programs for students, faculty members and others or otherwise admit to its privileges to any other institutions.

7. Endowment Fund.

(1)There shall be established an Endowment Fund with an amount of rupees three crore which has to be deposited by the Sponsoring Body with the State Government.

(2)The Endowment Fund shall be used as security deposit to ensure that the University complies with the provisions of this Act and functions as per provisions of this Act, Statutes and Ordinances. The State Government shall have the powers to forfeit in the prescribe manner, a part or whole of the Endowment Fund in case the University or the Sponsoring Body contravenes and of the provisions of this act or Statutes, Ordinances, Regulations or rules make thereunder.

(3)income from the Endowment Fund may be utilized for development of infrastructure of the University but shall not be utilized to meet out the recurring expenditure of the University.

(4)The amount of the Endowment Fund shall be invested and kept invested until the dissolution of the university in long term fixed deposit or deposited or kept deposited until the dissolution of university in any Scheduled Bank in the Joint Account operated by the State and the Sponsoring Body,

(5)The certificates of the securities shall be kept in the safe custody of the State Government and deposit in the interest bearing Personal Deposit Account in Bank, the deposit shall be made with the condition that the amount shall not be withdrawn without the permission of the State Government.

8. General Fund.

- The University shall establish a fund, which shall be called the General Fund to which following shall be credited, namely:-

(a)fees and other charges received by the University;

(b)any contributions made by the Sponsoring Body;

(c)any income received from consultancy and other work undertaken by the University in pursuance of its objectives;

(d)trusts, bequests, donations, endowments and any other grants; and

(e)all other sums received by the University.

9. Application of General Fund.

- The General Fund shall be utilized for meeting all expenses, recurring or non-recurring in connection with the affairs of the University;Provided that no expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and total non-recurring expenditure for the year, as may be fixed by the Board of Management, without the prior approval of the Board of Management.

10. Officers of the University.

- The following shall be the officers of the University, namely:-

(i)the Chancellor;

(ii)the Vice-Chancellor;

(iii)the Pro-Vice-Chancellor;

(iv)the Provost;

(v)the Proctor;

(vi)the Deans of Faculties;

(vii)the Registrar;

(viii)the Chief Finance and Accounts Officer; and

(ix)such other officers as may be declared by the statutes to be the officers of the University.

11. The Chancellor.

(1)The Chancellor shall be appointed by the Sponsoring Body for a period of five years from the date on which he enters upon his office and shall be eligible for re-appointment;Provided that a Chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.

(2)Any vacancy in the office of Chancellor shall be filled within six months from the date of such vacancy.

(3)The Chancellor shall, by virtue of his office, be the head of the University.

(4)The Chancellor shall, if present, preside at the meetings of the Board of management and at the convocation of the University for conferring degrees, diplomas or other academic distinctions.

(5)The Chancellor shall have the following powers, namely: -

(a)to call for any information or record in connection with the affairs of the University;

(b)to appoint the Vice-Chancellor;

(c)to remove the Vice-Chancellor;

(d)such other powers as may be prescribed by the Statutes or Governing Body.

(e)In absence of the Vice-Chancellor due to any reason, the Chancellor can appoint any suitable person to perform all the function of the Vice-Chancellor.

(f)The office of the Chancellor may be located anywhere in India or overseas.

12. The Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of three persons recommended by the Board of management and shall, subject to the provisions contained in sub-section (8), hold office for a term of three years:Provided that, after expiry of the term of three years, a person shall be eligible for re-appointment for another term of three years:Provided further that a Vice-Chancellor shall notwithstanding the expiration of his term continue to hold office until his successor enters upon the office.

(2)Any vacancy in the office of Vice-Chancellor shall be filled within six months from the date of such vacancy.

(3)The Vice-Chancellor shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of the authorities of the University.

(4)The Vice-Chancellor shall preside at the convocation of the University in the absence of the Chancellor.

(5)If in the opinion of the Vice-Chancellor it is necessary to take immediate action on any matter for which powers are conferred on any other authority by of under this Act, he may take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice-Chancellor then such case shall be referred to the Chancellor, whose decision thereon shall be final:Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within three months from the date on which such action is communicated to him, an appeal to the Board of Management and the Board of Management may confirm or modify or reverse the action taken by the Vice-Chancellor.

(6)If, in the opinion of the Vice-Chancellor, any decision of any authority of the University is outside the powers conferred by this Act or Statutes, Ordinances, Regulations or rules made thereunder or is likely to be prejudicial to the interests of the University, he shall direct the concerned authority to revise its decision within fifteen days from the date of its decision and in case the authority refuse or fails to revise such decision, then such matter shall be referred to the Chancellor and his decision thereon shall be final.

(7)The Vice-Chancellor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes or the Ordinances

(8)If the Chancellor is satisfied, on an enquiry made or caused to be made on a representation made on him or otherwise, that the continuance of Vice-Chancellor in his office is prejudicial to the interest of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the Vice-Chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Vice-Chancellor shall be given an opportunity of being heard.

(9)If in the opinion of the Sponsor, the actions of the Vice-Chancellor are found to be in any way detrimental to the interests of the University, the Sponsor can recommend the Chancellor to appoint such other person as may be found appropriate in the position of Vice-Chancellor to succeed the person so acting. The Sponsor may stipulate the date from which such other person shall assume the office of the Vice-Chancellor.

13. The Pro-Vice-Chancellor.

(1)The Pro-Vice-Chancellor shall be appointed by the Chancellor.

(2)The Pro-Vice-Chancellor shall hold office for a period of three years and shall be eligible for re-appointment for a second term.

(3)The conditions of service of the Pro-Vice-Chancellor shall be such as may be prescribed by the Statutes.

(4)If the Chancellor is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise; that the continuance of Pro-Vice-Chancellor in his office is prejudicial to the interest of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the Pro-Vice-Chancellor to relinquish his office from such date as may be specified in order:Provided that before taking an action under this sub-section, the Pro-Vice-Chancellor shall be given an opportunity of being heard.

(5)The Pro-Vice-Chancellor shall assist the Vice-Chancellor in such matters as are assigned to him by the Vice-Chancellor from time to time and shall exercise such powers and perform such functions as may be delegated to him by the Vice-Chancellor.

14. The Provost.

(1)The Provost shall be appointed by the Vice-Chancellor for such period and in such manner as may be prescribed by the Statutes.

(2)The Provost shall ensure discipline in the University and shall keep the various unions of the teachers and employees advised of the various policies and practices in the University.

(3)The Provost shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

15. The Proctor.

(1)The Proctor shall be appointed by the Vice-Chancellor for such period and in such manner as may be prescribed by the Statutes.

(2)The Proctor shall be responsible for the maintenance of discipline among the students and keep the various students' unions ad-vised of the various policies and practices in the University.

(3)The Proctor shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

16. The Dean of Facult.

(1)There shall be a Dean of each Faculty who shall be appointed by the Chancellor or the Vice-Chancellor for a period of three years in such manner as may be prescribed by the Statutes.

(2)The Dean shall convene meetings of the faculty, as and when required, in consultation with the Vice-Chancellor and shall preside over the same. He shall formulate the policies and development programme of the faculty and presents the same to the appropriate authorities for their consideration.

(3)The Dean of Faculty shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

17. The Registrar.

(1)The Registrar shall be appointed by the Chancellor, in such manner as may be prescribed by the Statutes.

(2)All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.

(3)The Registrar shall be the Member Secretary of the Board of Management and Academic Council but he shall not have the right to vote.

(4)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.

18. The Chief Finance and Accounts Office.

(1)The Chief Finance and Accounts Officer shall be appointed by the Chancellor or the Vice-Chancellor in such manner as may be prescribed by the Statutes.

(2)The Chief Finance and Accounts Officer shall exercise such powers and perform such duties as may be prescribed by the Statutes,

19. Other officers.

(1)The University may appoint such other officers as may be necessary for its functioning. ?

(2)The manner of appointment and powers and functions of such officers shall be such as may be prescribed by the Statutes,

20. Authorities of the University.

- The following shaft be the authorities of the University, namely:-

(i)the Board of Management;

(ii)the Academic Council;

(iii)the Faculties; and

(iv)such other authorities as may be declared by the Statutes to be the authorities of the University.

21. The Board of Management.

(1)The Board of Management of the University shall consist of the following, namely: -

(a)the Chancellor;

(b)the Vice-Chancellor;

(c)five persons nominated by the Sponsoring Body out of whom two shall be eminent educationists;

(d)one expert of management or information technology or law or any other field from outside the university, nominated by the Chancellor.

(e)one expert of finance, nominated by the Chancellor;

(f)Commissioner, Education or his nominee not below the rank of Deputy Secretary; and

(g)two teachers, nominated by the Vice-Chancellor.

(2)The Board of Management shall be the principal executive body of the University. All the movable and immovable property of the University shall vest in the Board of Management. It shall have the following powers, namely-

(a)to provide general superintendence and directions and to control the functioning of the University by using all such powers as are provided by this Act or the Statutes Ordinances, Regulations or rules made thereunder;

(b)to review the decisions of other authorities of the University in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances, Regulations or rules made thereunder;

(c)to approve the budget and annual report of the University;

(d)to lay down the policies to be followed by the University;

(e)to recommend to the Sponsoring Body about the voluntary liquidation of the University if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts; and

(f)such other powers as may be prescribed by the Statutes.

(3)The Board of Management shall meet at least two times in a calendar year.

(4)The quorum for meetings of the Board of Management shall be five.

22. The Academic Council.

(1)The Academic Council shall consist of the Vice-Chancellor and such other members as may be prescribed by the Statutes.

(2)The Vice-Chancellor shall be the Chairperson of the Academic Council.

(3)The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act and the rules, Regulations, Statutes or Ordinances, made thereunder, co-ordinate and exercise general supervision over the academic policies of the University.

(4)The quorum for meeting of the Academic Council shall be such as may be prescribed by the Statutes.

23. Other authorities.

- The composition, powers and functions of other authorities of the University shall be such as may be prescribed by the Statutes.

24. Disqualification for membership of an authority.

- A person shall be disqualified for being a member of any of the authorities of the University, if he-

(a)is of unsound mind and stands so declared by a competent court;

(b)is an undercharged insolvent;

(c)has been convicted of any offence involving moral turpitude, or'

(d)has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.

25. Vacancies not to invalidate the proceedings of any authority of the University.

- No act or proceeding of any authority of the university shall be invalid merely because of reason of any vacancy or defect in the constitution thereof.

26. Filling up of emergent vacancies.

- Any vacancies occurred in the membership of authorities of the University due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member:Provided that the person appointed or nominated as a member of an authority of the University on an emergent vacancy, shall remain member of such authority for only the remaining period of the member, in whose place he is appointed or nominated.

27. Committee.

- The authorities or officers of the University may, constitute such committees with such terms of reference as may be necessary for specific tasks to be performed by such committees. The constitution of such committees and their duties shall be such as may be prescribed by the Statutes

28. The Statutes.

(1)Subject to the provisions of this Act, the Statutes of the University may provide for all or any of the following matters, namely:-

(a)the constitution, powers and functions of the authorities of the University as may be constituted from time to time;

(b)the terms and conditions of appointment of the Vice-Chancellor and his powers and functions;

(c)the manner and terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;

(d)the manner in which and the period for which the Provost and the Proctor shall be appointed and their powers and functions;

(e)the manner in which the Dean of Faculty shall be appointed and his powers and functions;

(f)the manner and terms and conditions of appointment of other officers and teachers and their powers and functions;

(g)the terms and conditions of service of employees of the University and their functions ;

(h)the procedure for arbitration in case of disputes between officers, teachers, employees and students;

(i)the conferment of honorary degrees;

(j)the provisions regarding exemption of students from payment of tuition fee and for awarding to them scholarships and fellowships;

(k)provisions regarding the policy of admissions, including regulation of reservation of seats;

(l)provisions regarding fees to be charged from students;

(m)provisions regarding number of seats in different courses;

(n)creation of new authorities of the University;

(o)accounting policy and financial procedure;

(p)creation of new departments and abolition or restructuring of existing departments;

(q)institution of medals and prizes;

(r)creation of posts and procedure for abolition of posts;

(s)revision of fees;

(t)alteration of the number of seats in different syllabus, and

(u)all other matters which under the provisions of this Act are required to be, or may be, prescribed by the Statutes.

(2)The Statutes of the University shall be made by the Board of Management, and shall be submitted to the State Government for its approval

(3)The State Government shall consider the Statutes, submitted by the University and shall give its approval thereon within two months from the date of its receipt with such modifications, if any, as it may deem necessary.

(4)The University shall communicate its agreement to the Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section^). it may give reasons therefor and after considering such reason, the State Government shall accept the suggestions made by the University.

(5)The State Government shall publish the Statutes, as finally approved by it, in the Official Gazette, and thereafter, the Statutes shall come into force from the date of such publication

29. The Ordinances.

(1)Subject to the provisions of this Act or Statutes made thereunder, the Ordinances may provide for all or any of the following matters, namely: -

(a)the admission of students to the University and their enrollment as such; -

(b)the courses of study to be laid down for the degrees, diplomas and certificates of the University;

(c)the award of the degrees, diplomas, certificates and other academic distinctions, the minimum qualification for the same and the measures to be taken relating to the granting and obtaining of the same;

(d)the conditions for award of fellowships, scholarships, stipends, medais and prizes;

(e)the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators;

(f)fees to charged for the courses, examinations, degrees and diplomas of the University;

(g)the conditions of residence of the students of the University;

(h)provision regarding disciplinary action against the students;

(i)the creation, composition and functions of any other body which is considered necessary for improving the academic life of the University;

(j)the manner of co-operation and collaboration with other Universities and institutions of higher education; and

(k)all other matters which by this Act or Statutes made thereunder are required to be provided by the Ordinances,

(2)The Ordinances of the University shall be made by the Academic Council which after being approved by the Board of Management, shall be submitted to the Chancellor for its approval.

30. Regulations.

- The authorities of the University may, subject to the prior approval of the Board of Management, make regulations, consistent with this Act and the rules, Statutes and the Ordinances made thereunder, for the conduct of their own business and that of the committees appointed by them.

31. Admissions.

(1)Admission in the university may be made on the basis of merit or in any other manner as the academic council may decide.

(2)Merit for admission in the University may be determined either on the basis of marks or grade obtained in the qualifying examination and achievements in co-curricular and extra-curricular activities or on the basis of marks or grade obtained in the entrance conducted at the State level either by an association of the universities conducting similar courses or any other manner;

(3)If the students pass out a level of any course, university may consider the admission of that student in next level on credit transfer basis from other universities or institutes.

(4)Reservation in admission to the University for Scheduled Castes, Scheduled Tribes and other backward classes, women and handicapped persons shall be provided as per the approval of the board of management.

32. Fee structure.

(1)The University may, from time to time, prepare its fees structure and send it for approval of the committee constituted for the purpose.

(2)The committee shall consider the fees structure prepared by the University and if it is satisfied that the proposed fees is-

(a)sufficient for:-

(i)generating resources for meeting the recurring expenditure of the University; and

(ii)the saving required for the further development of the University; it may approve the fees structure.

(3)The fees structure approved by the committee under sub-section^) shall remain in force for one year and the University shall be entitled to charge fees in accordance with such fees structure.

33. Examination.

- At the beginning of each academic session and in any case not later than 30 of August of every calendar year or such other date as the academic council may decide, the university shall prepare and publish a schedule of examination for each and every course conducted by it and shall strictly adhere to the schedule.Explanation. - "Schedule of Examination" means a table giving details about the time, day and date of the commencement of each paper which is a part of a scheme of examinations and shall also include the details about the practical examinations;Provided that if, for any reason whatsoever, the University has been unable to follow this schedule, it shall, as soon as practicable, submit a report to the State Government incorporating the reasons for showing a departure from the published schedule. The Government may thereon, issue such directions as it may deem fit for the compliance of the schedule;

34. Declaration of results.

(1)The university shall declare the results of every examination conducted by it within sixty days from the last date of the examination for that particular course or within such time period as may be mentioned in the statute;Provided that, if for any reason whatsoever, the university is unable to finally declare the results of any examination within the aforesaid period of sixty days, it shall submit a report incorporating the reasons for such delay to the State Government. The State Government may, thereon issue such directions as it may deem fit.

(2)No examination or the results of an examination shall be held invalid only for the reasons that the university has not followed the time schedule as stipulated in section 33 or as the case may be in section 34.

35. Convocation.

- The convocation of the University shall be held in every academic year in the manner as may be prescribed by the Statutes for conferring degrees, diplomas or for any other purpose.

36. Accreditation of the University.

- The University may obtain accreditation from any national or international body,

37. Annual report.

(1)The annual report of the University shall be prepared by the Board of Management which shall include among other matters, the steps taken by the University towards the fulfillment of its objects and copy of the same be submitted to the Sponsoring Body.

38. Annual accounts and audit.

(1)The annual accounts including balance sheet of the University shall be prepared under the directions of the Board of Management and the annual accounts shall be audited at least once in every year by the auditors appointed by the University for this purpose.

(2)A copy of the annual accounts together with the audit report shall be submitted to the Board of Management.

(3)A copy of the annual accounts and audit report along with the observation of the Board of Management shall be submitted to the Sponsoring Body.

39. Powers of the State Government to inspect the University.

(1)For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the State Government may cause an inspection, to be made in such manner as may be prescribed, by such person or persons as it may deem fit.

(2)The State Government shall communicate to the University its recommendations in regard to the result of such inspection for corrective action. The University shall adopt such corrective measures and make efforts so as to ensure the compliance of the recommendations.

40. Powers of the State Government to call for information.

(1)The State Government may call for information from the University relating to its working, functions, achievements, standard of teaching, examination and research or any other matters as it may consider necessary to judge the efficiency of the University in such form and within such time as may be prescribed by rules.

(2)The University shall be bound to furnish the information as required by the State Government under sub-section (1) within the prescribed time.

41. Dissolution of the University by the Sponsoring Body.

(1)The Sponsoring Body may dissolve the University by giving a notice to the effect in the prescribed manner to the State Government and the employees and the students of University at least one year in advance:Provided that dissolution of the University shall have effect only after the approval of the State Government and the last batches of students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards, as the case may be.

(2)On the dissolution of the University land and property of the University will be vested with the State Government.

42. Special powers of the State Government in certain circumstances.

(1)If it appears to the State Government that the University has contravened any of the provisions of this Act made thereunder or has violated any of the directions issued by it under this Ac t or has ceased to carryout any undertakings given by it to the State Government or a situation or mal-administration has arisen in the University, it shall issue notice inquiring the University to show cause within forty-five days.

(2)If the State Government on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening any of the provisions of this Act or the rules made thereunder or of violating directions issued by it under this Act or of ceasing to carryout the undertaking given by it or mal-administration, it shall make an order of such enquiry as it may consider necessary.

(3)The State Government shall, for the purposes of any enquiry under sub-section (2), appoint an arbitrator to inquire into any of the allegations and to make report thereon.

(4)The arbitrator appointed under sub-section (3) shall have the same powers as provided as per the Arbitration and Conciliation Act, 1996 ; while trying a suit in respect of the following matters, namely;-

(a)summoning and enforcing the attendance of any person and examining him on oath;

(b)requiring the discovery and production of any such document or any other material as may be predicable in evidence; and

(c)requisitioning any public record from any court or office.

(5)On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the State Government is satisfied that the University has contravened any of the provisions of this Actor the rules made thereunder or has violated any of the directions issued by it under this Act or has ceased to carryout the undertakings given by it or mai-administration has arisen in the University which threatens the academic standard of the University, it shall make orders for corrective actions or direction.

43. Power to make Rules.

- For carrying out the purposes of this Act, the Board of Management, Academic Council or the Authorities of the University, may make rules, consistent with this Act for all or any of the provisions of the Act or for all or any of the provisions which are not covered by the Statutes, Ordinances and Regulations made under this Act.

44. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty;Provided that no order under this section shall be made after the expiry of a periods of two years from the date of commencement of this Act.

(2)Every order made under this section shall, as soon as may be after it is made, shall be laid before the House of the State Legislature.

45. The Act to have overriding effect.

- The provisions of this Act and the rules, Statutes, Ordinances made thereunder shall have effect notwithstanding anything to the contrary contained in any other law; for the time being in force, relating to the matters in respect of which the State Legislature has exclusive power to make laws.

46. Savings.

- Notwithstanding anything contained in this Act, all rules, orders, notifications, scheme, bye-laws, regulation, circular, office memoranda issued by the State Government in pursuance of the Arunachal Pradesh and other Institutions of Higher Education (Establishment and Regulations) Act, 2010 (No. 6 of 2010) and the Arunachal Pradesh State Council for Technical Education Act 2010 (No. 9 of 2010) shall mutatis mutandis apply to the University until the same superseded by the State Government,

I

Infrastructure

1.	Building:
	(i) Administrative Block
	(a) Number & Category of Units:	10
	Category of Units	No. of Units
	Reception	01
	Chancellor Office	01
	Vice Chancellor Office	01
	Registrar Office	01
	Finance and Chief Accounts Officer's Office	02
	Conference Hall	01
	Controller of Examination	01
	Examination record room	02
	(ii) Academic Block:
	(a) Number & Category of Units:	52
	Category of Units	No. of Units
	Law Department	01
	Management Department	02
	Science & Technology	05
	Allied Health Science	01
	Biotech/Bio informatics	01
2.	Faculty
	Professor	07
	Associate Professor	07
	Assistant Professor	24
	Other Staff	20
3.	Academic Faculties
	Category	No. of Units
	(i) Library: Number of Books	:	Law	1000
	(subject-wise & category-wise)	:	Management	1100
	Science & Technology	1500
	Bio informatics/Biotechnology:	300
	Laboratory Materials available with our institute are ofresearch grade. These laboratory materials will be used by PostGraduate, Under Graduate and research students.
	(ii) Reading room: Availability of: Reading Room:	1
	reading material (number.Reading Material:	50
	category/frequency) Daily Newspaper
	(Hindi/English)	10
	Weekly Magazine:	6
	Fortnightly Magazine:	10
	Monthly Magazine:	20
	Quarterly Magazine:	4
	These are on the subject of General Knowledge/Information andon subjects taught.
	(iii) Other facilities	:	Broad Band Internet Facility room and Health care medicalfacility room.
4.	Facilities for Co-curricular Activities.
	(i)	Indoor facilities	:	Badminton	Table Tennis
				Chess,	Carom Board
	(ii)	Outdoor Facilities	:	Volleyball,	Football
				Hockey,	Cricket
				Basketball,	Swimming
				Horse riding,	Shot put
				Discuss,	Lawn Tensis

II

Disciplines in which university shall undertake study and research

(i)With a view to achieving the objective of "Education for all", the University has the power to give admission in regular and/or Under Distance Education Mode.

(a)in the Secondary Certificate (Matriculation of 10th Class) Course those who has completed 14 years of age as on 1st August of the year in which admission is sought for on the basis of self declaration to the effect that the candidate has studied enough to be able to pursue secondary certificate course under the mode of informal education.

(b)In the Senior Secondary Certificate (P. U. C. or Intermediate) Course those who has completed 16 years of age as on 1st August of the year in which admission is sought for, after qualifying in the entrance test prescribed to pursue senior secondary courses under the mode of informal (Non-Formal) Education.

2. The nomenclature of the Degree Diploma that would be conferred by the University under different Colleges/Schools shall be as follows

5.1Arts and Social Sciences

1. Bachelor of Arts in Different Subjects

2. Bachelor of Arts in Honours in Different Subjects

3. Bachelor of Applied Psychology

4. Bachelor of Literature

5. Bachelor of Library and Information Science

6. Bachelor of Social Work

7. Bachelor in Public Policy

8. Master of Arts in History

9. Master of Arts in Political Science

10. Master of Arts in Public Administration

11. Master of Human Resource Management

12. Master of Arts in Economics

13. Master of Arts in Sociology

14. Master of Social Work

15. Master of Library and Information Science

16. Master of Applied Psychology

17. Master of Ideology

18. Diploma in Social Work

19. Diploma in Regional Language

20. Post Graduate Diploma in Copywriting

21. Post Graduate Diploma in Publishing

22. Post Graduate Diploma in Industrial Psychology

23. Post Graduate Diploma in Library and Information Science

24. Post Graduate Diploma in Social Work

25. Post Graduate Diploma in Regional Languages

26. Post Graduate Diploma in English

27. Post Graduate Diploma in Population Studies

28. Certificate Programme in Preparatory for entry of Degree

29. Certificate Programme in Distance Education

30. Certificate Programme in Woman Studies

31. Certificate Programme in Human Rights

32. Samaj Karya Parangat

33. Samaj Vidhya Parangat

34. Samaj Karya Visharad

35. Shastri

36. Shikshan Parangat

37. Shikshan Visharad

38. Shikshan Shastri

39. Vachaspati

40. Vidya Praveena

41. Vidya Vachaspati

42. Vidya Varidhi

43. Anu Parangat

5.2Law & Public Policy

1. Bachelor of Law (Integrated)

2. Bachelor of Law

3. Bachelor of Law of Laws

4. Bachelor of Academic Laws

5. Bachelor of Civil Law

6. Bachelor of General Law

7. Master of Law of Laws

8. Master of Law

9. Masters in Public Policy

10. Masters in Public Governance

11. Doctor of Philosophy

12. Doctor of Law

13. Doctor of Law of Laws

14. Diploma in Administrative Law

15. Diploma in Business Law

16. Diploma in Law

17. Diploma In Corporate Law & Management

18. Diploma in Civil Law

19. Diploma in General law

20. Diploma in Cyber Law & Ethics

21. Diploma in Environmental Law

22. Diploma in Human Rights Law

23. Diploma in Intellectual Property Rights Law

24. Diploma in Labour Law

25. Diploma in Patent Law

26. Post Graduate Diploma in Law

27. Post Graduate Diploma in Law of Laws

5.3Commerce and Services Management

1. Bachelor of Commerce

2. Bachelor of E-Commerce

3. Bachelor of Commerce Honours

4. Bachelor in Business process Outsourcing

5. Bachelor in Service Management

6. Master of Commerce

7. Master of E-Commerce

8. Masters of Philosophy

9. Doctor of Philosophy

10. Diploma in Call....Management

11. Diploma in Cost Accounting

12. Diploma in Customer Relationship Management

13. Diploma in ... Documentation

14. Diploma of Services

15. Diploma in Retail Management

16. Diploma in Capital Markets of Merchandise Banking

17. Diploma in Finance

18. Diploma in Personnel Management

5.4Institute of Education

1. Diploma in Arts and Diploma in Education

2. Diploma in Commerce and Diploma in Education

3. Diploma in Science and Diploma in Education

4. Bachelor of Education in information Technology as a specialized subject

5. Bachelor of Education

6. Bachelor of Arts and Bachelor of Education

7. Bachelor of Commerce and Bachelor of Education

8. Bachelor of Science and Bachelor of Education

9. Bachelor of Physical Education

10. Post Graduate Diploma in Education

11. Post Graduate Diploma in Physical Education

12. Master of Education

13. Master of Physical Education

14. Shiksh Acharya

15. Vidya Nisnant

16. Vidyalankar

17. Vishrad

18. Teacher's Training Certificate (In Service)

19. Master of Philosophy

20. Doctor of Education

5.5Institute of Medical Sciences

1. Bachelor of Medicine and Bachelor of Surgery

2. Master of Surgery in General Surgery

3. Master of Surgery in Ear Nose and Throat

4. Master of Surgery in Ophthalmology

5. Master of Surgery in Anatomy

6. Master of Surgery in Orthopedics

7. Doctor of Medicine in General Medicine

8. Doctor of Medicine in Forensic Medicine

9. Doctor of Medicine in Pathology

10. Doctor of Medicine in Radiology 11 Doctor of Medicine in Pediatrics

12. Doctor of Medicine in Pharmalogy

13. Doctor of Medicine in Ophthalmology

14. Doctor of Medicine in Anesthesia

15. Doctor of Medicine in Gynecology and Obstetrics

16. Master of Chirurgery in Cardio Thoracic Surgery

17. Master of Chirurgery in Neurology

18. Master of Chirurgery in Urology

19. Master of Chirurgery in Plastic Surgery

20. Master of Chirurgery in Cardiology

21. Master of Chirurgery in Endocrinology

22. Master of Chirurgery in Gastro Enterology

23. Diploma in Anesthesia

24. Diploma in Child Health

25. Diploma in Tuberculosis & Chest Diseases

26. Diploma in Ophthalmology Medicine & Surgery

27. Diploma in Clinical Pathology

28. Diploma in Oral Surgery

29. Diploma in Orthodontics

30. Diploma in Ophthalmology

31. Diploma in Radiology

32. Diploma in Prosthodontics

33. Diploma in Conservative Dentistry

34. Diploma in Oral Pathology

35. Diploma in Laryngology and Ontology

36. Diploma in Forensic Science

37. Diploma in Optoelectronics & Communication Systems

38. Diploma in Gynecology and Obstetrics

39. Diploma in Public Health

40. Diploma in MRT

41. Diploma in Health Care& ...

42. Diploma in Nutrition and Dietetics'

43. Diploma in Health Care Systems and Service Management

44. Doctor of Medicine in Anatomy

45. Doctor of Medicine in Physiology

46. Doctor of Medicine in Biochemistry

47. Doctor of Medicine in Microbiology

48. Doctor of Medicine in Psychiatry

49. Doctor of Medicine in Genealogy

50. Doctor of Medicine in Dermatology

51. Doctor of Medicine in Anatomy

52. Doctor of Medicine in Physiology

53. Doctor of Medicine in Biochemistry

54. Doctor of Medicine in Microbiology

55. Doctor of Medicine in Cardiology

56. Doctor of Medicine in Neurology

57. Doctor of Medicine in Hematology

5.6Engineering & Applied Sciences

1. Bachelor of Technology in Biotechnology

2. Bachelor of Technology in Electronics & Communication Engineering

3. Bachelor of Technology in Electronics & Telecommunication Engineering

4. Bachelor of Technology in Civil (Construction Management)

5. Bachelor of Technology in Civil (Water Resource Management) 6 Bachelor of Technology in Computer Aided Engineering

7. Bachelor of Technology in Computer Aided Designing

8. Bachelor of Technology in Electrical & Electronics Engineering

9. Bachelor of Technology in Electrical Engineering

10. Bachelor of Technology in Manufacturing Technology

11. Bachelor of Technology in Mechanical Design Engineering

12. Bachelor of Technology in Mechanical Engineering

13. Bachelor of Technology in Production Engineering

14. Bachelor of Technology in Agriculture Engineering

15. Bachelor of Technology in Chemical Engineering

16. Bachelor of technology in Textile Engineering

17. Bachelor of Technology in Mining Engineering

18. Bachelor of Technology in Aeronautical Engineering

19. Bachelor of Technology in Marine Engineering

20. Bachelor of Technology in Mobile Telecommunication Engineering

21. Bachelor of Technology in Photonics Engineering

22. Bachelor of Technology in Instrumentation Engineering

23. Bachelor of Technology in Naval Engineering

24. Bachelor of Technology in Dairy Engineering

25. Master of Technology in Automotive Engineering & Business

26. Master of Technology in Power Electronics

27. Master of Technology in Communication & Radar Engineering 28 Master of Technology in Power Systems

29. Master of Technology in Structural Engineering

30. Master of Technology in Production Engineering

31. Master of Technology in Embedded Systems & VLSI

32. Master of Technology in Microelectronics & Communication System

33. Master of Technology in Mobile Networks and Management

34. Master of Technology in Telecom Services Management

35. Master of Chemical Engineering

36. Master of Chemical Technology

37. Master of Town Planning

38. Master of Textiles

39. Certificate Programme in Gardener's Training

40. Certificate Programme in Engineering Vocation : Plumber

41. Certificate Programme in Engineering Vocation : Fitter

42. Certificate Programme in Engineering Vocation : Two Wheeler Mechanics

43. Certificate Programme in Engineering Vocation : Domestic Wireman

44. Certificate Programme in Engineering Vocation: Lathe Operator

45. Certificate Programme in Engineering Vocation ; Radio&

46. Certificate Programme in Industrial Painting Technician

47. Certificate Programme in Engineering Vocation : Mason

48. Diploma in Mechanical Engineering

49. Diploma in Civil Engineering

50. Diploma in Chemical Engineering

51. Diploma in Chemical Technology

52. Diploma in Electrical Engineering

53. Diploma in Electronics and Communication Engineering

54. Diploma in Computer Engineering

55. Diploma in Textiles

56. Post Graduate Diploma in Mechanical Engineering

57. Post Graduate Diploma in Civil Engineering

58. Post Graduate Diploma in Chemical Engineering

59. Post Graduate Diploma in Chemical Technology

60. Post Graduate Diploma in Electrical Engineering

61. Post Graduate Diploma in Textiles

62. Master of Technology in Electronics with Telecommunication networks

63. Master of Technology in Electronics with Microwave Engineering (Integrated)

64. Master of Technology in Electronics with Microelectronics (Integrated)

65. Master of Technology in Biotechnology (Integrated)

66. Master of Technology in Automotive Engineering (Integrated)

67. Master of Technology in Power Systems (Integrated)

68. Doctor of Philosophy

5.7Science and Technology Bachelor of Science

1.	Botany	7.	Electronics
2.	Zoology	8.	Geology
3.	Chemistry	9.	Geography
4.	Mathematics	10.	Fish-ness
5.	Statistics	11.	Hotel Management
6.	Physics

Master of Science
1.	Botany	12.	Microbiology
2.	Zoology	13.	Genetics
3.	Bio-chemistry	14.	Chemistry
4.	Bio-Informatics	15.	Statistics
5.	Bio-technology	17.	Geology
6.	Geography
7.	Hotel Management
8.	Physics with Different Specializations
9.	Electronics with Different Specializations
10.	Master of Philosophy
11.	Doctor of Philosophy

5.8Agriculture & Veterinary Science

1. Bachelor of Science in Agriculture

2. Bachelor of Science in Horticulture

3. Bachelor of Science in Home Science

4. Bachelor of Science in Poultry Science

5. Bachelor of Science in Dairy Science

6. Bachelor of Science in Aquaculture

7. Bachelor of Science in Sericulture

8. Bachelor of Science in Genetics & Plant Breeding

9. Master of Science in Agriculture

10. Master of Science in Horticulture

11. Master of Science in Home Science

12. Master of Science in Poultry Science

13. Master of Science in Dairy Science

14. Master of Science in Aquaculture

15. Master of Science in Sericulture

16. Master of Science in Genetics & Plant Breeding

17. Doctor of Philosophy in Agriculture

18. Doctor of Philosophy in Horticulture

19. Doctor of Philosophy in Home Science

20. Doctor of Philosophy in Poultry Science

21. Doctor of Philosophy in Dairy Science

22. Doctor of Philosophy in Aquaculture

23. Doctor of Philosophy in Sericulture

24. Doctor of Philosophy in Genetics & Plant Breeding

25. Diploma in Science (Agriculture)

26. Diploma in Science (Horticulture)

27. Diploma in Science (Home Science)

28. Diploma in Science (Poultry Science)

29. Diploma in Science (Dairy Science)

30. Diploma in Science (Aquaculture)

31. Diploma in Science (Sericulture)

32. Diploma in Science (Genetics & Plant Breeding)

33. Bachelor of Veterinary Science

34. Master of Veterinary Science

35. Doctor of Philosophy (Veterinary Science)

36. Post Graduate Diploma in Home Science

5.9Bio-Technology, Pharmacy & Para Medical Sciences

1. Bachelor of Pharmacy

2. Bachelor in Hospital Management

3. Bachelor in Human Nutrition

4. Bachelor in Medical laboratory Technology

5. Bachelor in Occupational Therapy

6. Bachelor in Physiotherapy

7. Bachelor in Radiology & Imaging Technology

8. Master of Pharmacy

9. Doctor of Philosophy

10. Diploma in Health Care & Services

11. Diploma in Nutrition & Dietetics

12. Diploma in Pharma Sales Management

13. Diploma in Health Information Technology

14. Diploma in Pharmacy

15. Diploma in Health-care Systems & Services Management

16. Diploma in General Nursing & mid wifery

17. Diploma in Science (Bio-Technology)

18. Diploma in Science (Bio-Informatics)

19. Diploma in Science (Bio-Chemistry)

20. Diploma in Science (Microbiology)

21. Diploma in Science (Medical Lab Technology)

22. Diploma in Physiotherapy

23. Diploma in Occupational Therapy

24. Diploma in Science (Nursing)

25. Bachelor of Science in Bio-Technology

26. Bachelor of Science in Bio-Informatics

27. Bachelor of Science in Bio-Chemistry

28. Bachelor of Science in Microbiology

29. Bachelor of Science in Medical Lab Technology

30. Bachelor of Physiotherapy

31. Bachelor of Occupational Therapy

32. Bachelor of Science in Nursing

33. Bachelor of Technology in Bio-Technology

34. Bachelor of Technology in Bio-Informatics

35. Post Graduate Diploma in Bio-Technology

36. Post Graduate Diploma in Bio-Informatics

37. Post Graduate Diploma in Medical Lab Technology

38. Post Graduate Diploma in Physiotherapy

39. Post Graduate Diploma in Occupational Therapy

40. Post Graduate Diploma in Nursing

41. Post Graduate Diploma in Bio-Chemistry

42. Post Graduate Diploma in Microbiology

43. Master of Science in Medicai Microbiology

44. Master of Science in Medical Bio-Chemistry

45. Master of Science in Medical Anatomy

46. Master of Science in Medical Physiology

47. Master of Science in Medical Lab Technology

48. Master of Physiotherapy

49. Master of Occupational Therapy

50. Master of Science in Nursing

51. Master of Pharmacy

52. Master of Philosophy

53. Doctor of Philosophy

5.10Computing & Information Technology

1. Bachelor of Technology in Computational Management

2. Bachelor of Technology in Internet Computing

3. Bachelor of Technology in Computer Science & Engineering

4. Bachelor of Technology in Mobile Computing

5. Bachelor of Technology in Software Engineering

6. Bachelor of Technology in Information Technology

7. Bachelor of Engineering in Electronics and Tele Communications

8. Bachelor of Engineering in Telecommunication Engineering

9. Bachelor of Computer Application

10. Bachelor of Science in Computer Science

11. Bachelor of Science in Networking

12. Bachelor of Science in Call Centre Communication

13. Bachelor of Science in Visual Effects & Multimedia

14. Bachelor of Science in Medical Transcription

15. Bachelor of Science in information Technology

16. Master of Science in Information Technology

17. Master of Science in Computer Science

18. Master of Science In Networking

19. Master of Science in Call Centre Communication 20 Master of Science in Visual Effects & Multimedia

21. Master of Science in Medical Transcription

22. Master of Computer Application

23. Integrated MCA (5 year programme)

24. Master of Technology in Software Engineering

25. Master of Technology in Computer Science & Engineering

26. Master of Technology in intelligent Systems

27. Master of Technology in Parallel & Distributed Computing

28. Master of Technology in information Technology

29. Master of Philosophy 30 Doctor of Philosophy

31. Diploma in Data Communication & Networking

32. Diploma in Hardware

33. Diploma in C Language

34. Diploma in C++

35. Diploma in Internet & Web Page Design

36. Diploma in JAWA

37. Diploma in Visual Basic

38. Diploma in Data Structures through C & C++

39. Diploma in Data Base Management Systems

40. Diploma in System Analysis and Design

41. Certificate Course in Computing

42. Diploma in Computing

43. Diploma in information Technology

44. Diploma in Software Engineering

45. Post Graduate Diploma in Computing

46. Post Graduate Diploma in Information Technology

47. Post Graduate Diploma in Software Engineering

48. Post Graduate Diploma in Computer Application

5.11Hospitality & Tourism Management

1. Bachelor of Arts in (Aviation I Cruise Hospitality Mgmt)

2. Bachelor of Arts in Culinary Arts

3. Bachelor of Arts in Hospitality and Hotel Administration

4. Bachelor of Arts in Travel and Leisure Management

5. Master of Arts (Honours) in International Hospitality Management

6. Master of Arts in Hospitality Management

7. Master of Arts in Tourism and Leisure Management

8. Master of Philosophy

9. Doctor of Philosophy

10. Diploma in Bakery & Confectionery

11. Diploma in Cruise Hospitality Management

12. Diploma in Food & Beverage Management

13. Diploma in Front Office Management

14. Diploma in Hospitality Customer Relations

15. Diploma in Hospitality Management

16. Diploma in Indian Regional Cuisine

17. Diploma in Institutional Catering

18. Diploma in Institutional Housekeeping

19. Diploma in International Cuisine

20. Diploma in International Ticketing and CRS

21. Diploma in Restaurant & Bar Management

22. Diploma in Aviation Hospitality Management

23. Diploma in Travel & Tourism

24. Diploma in Culinary Arts (Advanced Diploma)

25. PG Diploma in Hospitability & Tourism Management

5.12Environmental Science

1. Diploma in Environmental Science

2. Diploma in Water Resource Management

3. Diploma in Environmental Resource Management

4. Bachelor of Science in Environmental Science

5. Bachelor of Science in Water Resource Management

6. Bachelor of Science in Environmental Resource Management

7. Post Graduate Diploma in Environmental Science

8. Post Graduate Diploma in Water Resource Management

9. Post Graduate Diploma in Environmental Resource Management

10. Master of Science in Environmental Science

11. Master of Science in Water Resource Management

12. Master of Science in Environmental Resource Management

5.13Insurance & Risk Management

1. Bachelor in Insurance & Risk Management

2. Bachelor in Insurance Management

3. Master of Arts in Insurance & Risk Management 4 Masters in Life Insurance

5. Masters in General Insurance 6 Masters in Actuarial Applications

7. Doctoral Programme

5.14Film Technology, Media & Mass-Communication

1. Bachelor of Arts in Advertising & Public Relation

2. Bachelor in Journalism & Mass Communication

3. Bachelor in Journalism & Media Studies

4. Diploma in Advertising Management

5. Diploma in Journalism

6. Diploma in Web Journalism

7. Diploma in Print Electronic & Cyber Journalism

8. Diploma in Journalism & Mass Communication 9 Diploma in Media Journalism

10. Diploma in Radio anchoring 8t Audio Management

11. Diploma in TV Anchoring. News-reading & Broadcast reporting

12. Diploma in Writing for Electronic Media

13. Bachelor of Arts in Animation & Computer Graphics

14. Bachelor of Arts in Film & TV Production

15. Bachelor of Arts in Radio Production

16. Bachelor of Arts in Still Photography

17. Bachelor of Arts in Acting & Choreography

18. Post Graduate Diploma in Animation & Multimedia

19. Post Graduate Diploma in Multimedia Design 8t Management

20. Post Graduate Diploma in Journalism

21. Master of Journalism

22. Master of Arts in Animation & Computer Graphics

23. Master of Arts in Art Direction

24. Master of Arts in Costume Design

25. Master of Arts in Development Communication

26. Master of Arts in Film & TV Production

27. Master of Arts in Media Management

28. Master of Arts in Radio Production

29. Master of Arts in Still Photography

30. Master of Arts in Video Editing

31. Master of Arts in Videography

32. Master of Arts in Cinema Studies

33. Master of Arts in Cinematography

34. Master of Arts in Brand Communication

35. Master of Arts in Communication, Culture & Media

36. Master of Arts in Marketing Communication

37. Master of Arts in Mass Communication

38. Master of Arts in Advertising, Public Relation & Corporate Communications

39. Diploma in Film & Television

40. Diploma in Moving Image

41. Diploma in Non-linear Editing

42. Diploma in Photo-Journalism

43. Diploma in Script-writing for Film

44. Diploma in Acting & Choreography

45. Diploma in Advanced Reporting

46. Diploma in Advertising, Public Relation & Corporate Communications

47. Diploma in Brand Management

48. Diploma in Culture Studies

49. Diploma in Rural Communication

50. Diploma in Technical Writing

51. Master of Journalism

52. Master of Philosophy

53. Doctor of Philosophy 54 Doctor of Literature

5.15Institute of Design Engineering & Architecture

1. Bachelor of Architecture

2. Bachelor of Architectural Technology & Construction

3. Bachelor in Interior Design

4. Bachelor in Production Design

5. Bachelor in Building Services

6. Bachelor in Estate Management

7. Master of Architecture

8. Doctorate Programme

9. Diploma in Production Design

10. Diploma in Interior Design

5.16Business & Management

1. Master of Business Administration (Integrated with BBA)

2. Master of Business Administration

3. Master of Business Administration in Marketing

4. Master of Business Administration in insurance

5. Master of Business Administration in Banking

6. Master of Business Administration in Human Resource Mgt.

7. Master of Business Administration in Finance

8. Master of Business Administration in Global Financial Mgt,

9. Master of Business Administration in International Business

10. Master of Business Administration in Business & Finance

11. Master of Business Administration in Business & Marketing

12. Master of Business Administration in Business & Human Re-source

13. Master of Business Administration in Investment Management 14 Master of Business Administration in Risk Management

15. Master of Business Administration in Interior Design

16. Master of Business Administration in Media Studies

17. Master of Business Administration in Entrepreneurship Dev.

18. Master of Business Administration in Technology Mgt.

19. Master of Business Administration in Advertising Mgt.

20. Master of Business Administration in Network Mktg.

21. Master of Business Administration in Computer Aided Mgt.

22. Master of Business Administration in Production (Mkgt.

23. Master of Business Administration in Supply Chain Mgt.

24. Master of Business Administration in e-commerce

25. Master of Business Administration in Co-operative Mgt.

26. Master of Business Administration in Pharmaceutical Mktg.

27. Master of Business Administration in Agricultural Mktg,

28. Master of Business Administration in Business Process Outsourcing

29. Master of Business Administration in Industrial Mktg.

30. Master of Business Administration in Rural Mktg

31. Master of Business Administration in International Mktg.

32. Master of Business Management

33. Post Graduate Diploma in Human Resource Mgt.

34. Post Graduate Diploma in international Business

35. Post Graduate Diploma in Marketing Management

36. Post Graduate Diploma in Financial Management

37. Post Graduate Diploma in Entrepreneurship Dev.

38. Post Graduate Diploma in Network Mktg.

39. Post Graduate Diploma in Production Mgt.

40. Post Graduate Diploma in Supply Chain Mgt.

41. Post Graduate Diploma in Rural Mktg.

42. Post Graduate Diploma in e-commerce

43. Post Graduate Diploma in Co-operative Mgt.

44. Post Graduate Diploma in Pharmaceutical Mktg.

45. Post Graduate Diploma in Agricultural Mktg.

46. Post Graduate Diploma in Business Process Outsourcing

47. Post Graduate Diploma in Computer Aided Mgt.

48. Master of Philosophy

49. Master of Philosophy

50. Doctor of Literature

5.17Arts & Management Sciences

1. Bachelor of Arts in Different Subject (Integrated with BBA)

2. Bachelor of Business Administration

3. Bachelor of Business Administration in info. Technology

4. Bachelor of Business Administration in Accounting & Finance

5. Bachelor of Business Administration in Human Resources

6. Bachelor of Business Administration in International Business

7. Bachelor of Business Administration in Marketing Mgt.

8. Bachelor of Business Administration in Entrepreneurship

9. Bachelor of Business Administration in Computer Aided Mgt

10. Bachelor of Business Administration in Finance and Investment

11. Bachelor of Business Administration in Security Analysis and Portfolio Management

12. Bachelor of Business Administration In (Industry Integrated)

13. Bachelor of Business Administration in Network Marketing

14. Bachelor of Business Administration in Rural Marketing

15. Bachelor of Business Administration in Pharmaceutical Mktg.

16. Bachelor of Business Administration in Agricultural Marketing

17. Bachelor of Business Administration in Co-operative Mgt.

18. Bachelor of Business Administration in Business Process Outsourcing

19. Bachelor of Business Management

20. Diploma in Financial Management

21. Diploma in Human Resource Management

22. Diploma in Marketing Mgt.

23. Diploma in Sales & Marketing Management

24. Diploma in Agricultural Marketing

25. Diploma in Pharmaceutical Mktg.

26. Diploma in Export Documentation & Procedures

27. Diploma in Sales

28. Diploma in Sales Force Management

29. Diploma in Distribution

30. Diploma in Market Research

31. Diploma in Customer Relationship Management 32 Diploma in Advertising

33. Diploma in Media Planning

34. Diploma in Service Marketing

35. Diploma in Packaging

36. Diploma in Business Administration

37. Diploma in Computer Aided Mgt

38. Diploma in Finance and Investment Analysis

39. Diploma in Business Administration (Industry Integrated)

40. Diploma in International Business Management

41. Diploma in Entrepreneurship Development

42. Diploma in Network Marketing

43. Diploma in Business Management

44. Diploma in Professional Studies

45. Diploma in Insurance Management

46. Diploma in Co-operative Mgt.

47. Diploma in Business Process Outsourcing

48. Diploma in Business Communication

49. Diploma in Rural Marketing

50. Diploma in International Marketing

51. Diploma in Public Relations

5.18Ancient Vedic Arts & Sciences

1. B. Sc. Vedic Science

2. B. Sc. Universal Religion

3. Bachelor of Philosophy

4. Diploma in Vedic Astrology

5. Diploma in Vedic Science

6. PG Diploma in Vedic Astrology

7. PG Diploma in Vedic Sciences, Philosophy and Management

8. Doctoral Programmes in Vedic Astrology

9. Doctoral Programmes in Vedic Sciences, Philosophy and Management

5.19School of Fashion Technology

1. Bachelor of Arts in Beauty Care & Health

2. Bachelor of Arts (Hons) in Fashion Design & Retail Mgt 3 Bachelor of Arts in (Hons) Fashion Design for Industry

4. Bachelor of Arts in (Hons) Fashion Management

5. Bachelor of Arts in (Hons) Fashion Marketing & Promotion

6. Bachelor of Arts in (Hons) Textile Design

7. Bachelor of Arts in (Hons) Fashion & Apparel Design

8. Master of Arts in Apparel Production, Quality Control

9. Master of Arts in Costume Design

10. Master of Arts in Fashion Accessory Design & Technology

11. Master of Arts in Fashion Industry

12. Master of Arts in Fashion Styling & Photography

13. Master of Arts in Product Design & Dev. For Fashion Industry

14. Master of Arts in Textile & Fashion Design Management

15. Master of Arts in Textile Design

16. Master of Arts in Fashion Portfolio Development

17. Master of Arts in Fashion Development

18. Post Graduate Diploma in Apparel Production, Quality Control

19. Post Graduate Diploma in Costume Design

20. Post Graduate Diploma in Fashion Accessory Design & Technology

21. Post Graduate Diploma in Fashion Industry

22. Post Graduate Diploma in Fashion Styling & Photography

23. Post Graduate Diploma in Product Design & Development For Fashion Industry

24. Post Graduate Diploma in Textile & Fashion Design Management

25. Post Graduate Diploma in Textile Design

26. Post Graduate Diploma in Fashion Portfolio Development

27. Post Graduate Diploma in Fashion Development

28. Diploma in Beauty Care & Health Services

29. Diploma in Fashion Designing & Retail Management

30. Diploma in Fashion Designing for Industry

31. Diploma in Fashion Management

32. Diploma in Fashion Marketing & Promotion

33. Diploma in Textile Design

34. Diploma in Fashion & Apparel Design

5.20Oriental Medicine

1. Bachelor of Indian Medicine

2. Bachelor of Ayurvedic Medicine

3. Bachelor of Ayurved in Naturopathy

4. Bachelor of Ayurved Pharmacy

5. Bachelor of Ayurvedic Medicine & Surgery

6. Bachelor of Sidha Medicine

7. Bachelor of Homeopathic Medicine

8. Bachelor of Unani Medicine

9. Doctor of Medicine in Ayurvedic Medicine

10. Doctor of Medicine in Homeopathic Medicine

11. Doctor of Medicine in Unani Medicine

12. Ayurvedacharya Bachelor of Medicine and Surgery

13. Acharya

14. Alankar

15. Ayurvedacharya

16. Master of Ayuved in Medicine & Surgery

17. Doctor of Ayurvedic Medicine

18. Courses for Practitioners of Indian Medicine, BHMS. BUMS, BAMS:

i. M.Sc. {Clinical Pathology & D.t)ii. M. Sc, Physiology & Anatomyiii. M. Sc. (Psychotherapy)iv. Diploma in Geriatric Medicinev. Diploma in Psychotherapy & Behavioral Sciencesvi. Diploma in Clinical Pathologyvii. Diploma in Pharmacology & Therapeuticsviii. Diploma in Electro Cardio Graph

5.21Performing Arts & Creative Education

1. BA Graphic Design

2. BA Musicology

3. BFA Dance

4. BFA Painting

5. BFA Print Making

6. BFA Sculpture

7. Bachelor of Performing Arts

8. MA Graphic Design

9. MA Conservation

10. MA Musicology

11. M A Visual Research

12. MFA (Print Making / Painting / Sculpture)

13. MFA Critical Curation

14. MFA Critical History of Art

15. MFA Museum & Heritage Exhibition Design

16. Diploma in Guitar / Piano / Violin

17. Diploma in Fine Arts

18. Diploma in Art Appreciation

19. Diploma in Graphic Design

20. Diploma in Kathak

21. Diploma in Music Appreciation

22. Diploma in Tabla / Pakhawaj / Sitar / Vocal

23. Diploma in Western Vocal/ Hindustani Vocal

24. Doctoral Programmes

5.22Institute of Dental Sciences

1. Bachelor of Dental Surgery

2. Masters of Dental Surgery

3. Diploma in Oral Surgery

4. Diploma in Orthodontics

5. Diploma in Oral Pathology

6. Diploma in Conservative Dentistry

7. Diploma in Prosthodontics's

5.23School of Distance Learning and Continuing Education

1. Matriculation / Secondary (equivalent to 10* Standard)

2. PUC (Pre University Course ss equivalent to 10+2)

3. B.A. (Open University) with different Specializations

4. B.A./B. Com (General)

5. B.A./B. Com (Computers)/ B.B.M

6. Teacher's Training Certificate (In Service)

7. Diploma in Education

8. Bachelor of Education

9. Master of Education

10. Master of Arts (Informal/ Open University) with different Specializations

11. Master of Commerce (Informal/Open University)

12. B. Sc, Environmental Science, Networking, Call Centre Communication, Visual Effects & Multimedia, Fashion Technology & Garment Design, Hotel Management, Medical Transcription

13. Bachelor of Science ( Chemistry, Mathematics; Physics, Life Sciences)

14. M.A. {English, Telugu, Hindi, Sanskrit, Economics, Political Science, History, Public Administration, Sociology)

15. Bachelor of Journalism

16. Master of Journalism

17. M. Com. & M.A. /M. Sc. Maths

18. M.Sc. Environmental Science/M.Sc. With different Specialization Subjects

19. P.G. Diploma in Personal Management

20. P.G. Diploma in Business Management

21. P.G Diploma in Distance Education

22. Master of Law

23. Certificate in Library Science

24. Bachelor of Technology in Civil (Construction Management)

25. Bachelor of Technology in Civil (Water Resource Management)

26. Bachelor of Library and Information Science

27. Bachelor of Science in Nursing

28. Masters Degree in Library and Information Science

29. Bachelor of Physical Education

30. Master of Physical Education

31. Master of Human Resource Management

32. Master of Business Administration (Marketing/Insurance & Banking/ HR I Finance)

33. Master of Computer Application

34. Bachelor of Computer Application

35. Post Graduate Diploma in Hospital and Health Management

36. Diploma in Early Childhood Care and education

37. Master of Science in Computers

38. Master of Philosophy in

(a)Arts & Social Sciences

(b)Science

39. Courses for Practitioner of Indian Medicine, BHMS, BUMS, BAMS

(i)M.Sc. (Clinical Pathology & D.T.)

(ii)M. Sc. Physiology & Anatomy

(iii)M. Sc. (Psychotherapy)

(iv)Diploma in geriatric Medicine

(v)Diploma in Psychotherapy & Behavioral Sciences

(vi)Diploma in Clinical Pathology

(vii)Diploma in Pharmacology & Therapeutics

(viii)Diploma in Electro Cardio Graph

40. The following Hindi Courses Offered :

(i)Prathamika

(ii)Madyama

(iii)Rastra Basha

(iv)Pravesika

(v)Visharadha

(vi)Praveena

(vii)Sahityaratna

6. The Doctoral, Post-Doctoral like D. Litt. and Research Programmes like M. Phill in various faculties shall be offered by all the departments whichever are relevant to the faculties.

7. Provided that a subject /field of study/ branch of learning shown under a college/ school/ Institute may be offered another college/ school/ Institute of this university whether specified herein or established in future.

8. It is further provide that the following faculties viz. Faculty of Information Technology, Faculty of Management Studies, Faculty of Bio-Informatics and Medical Technology, Faculty of Arts and Social Sciences, Faculty of Agricultural Science, Faculty of Environmental Sciences, Faculty of Applied Sciences, Faculty of Home Science, Faculty of Oriental Medicine, Faculty of Physical Education, Faculty of Medical Sciences, Faculty of Hospitality and Tourism Management, Faculty of Media and Mass Communication, Faculty of Fashion technology, Faculty of Perfuming Arts and Creative Education, Faculty of Commerce, Faculty of Veterinary Science, Faculty of Pharmaceutical Sciences, Faculty of Alternative Medicine/Medical systems/ Sciences, Faculty of Journalism shall be offered by the university in addition to the faculties that may come into existence in future.

9. The University may establish as many additional schools, colleges and Institutions imparting education in specified fields as may be necessary to meet the requirement emerging through new areas of Studies.

Cooperation and Collaboration with other University and Institution of Higher Education

1. The University shall seek cooperation and collaboration with the existing Universities and Institute of Higher Education, industrial/ business houses/companies/any body corporate/society/trust/ Association/co- operative Society/NGO/Schools/Govt. Semi-Govt, organizations/public sector undertakings any other organization/ individual (s), India and abroad and execute Memorandum of Understanding (MoU) detailing extent and areas of cooperation and collaboration mutually agreed upon.

2. The University shall open its Study Centers as mentioned in the statutes, in various parts of the country and abroad, to promote Higher Education in emerging and traditional fields of studies.

3. The University may collaborate with Universities and Institutes of Excellence engaged in Higher Education in foreign countries for the award of their Degree in India.

4. The Institution/School/College/Society/Trust desirous of establishing Off-Campus Programme Centers/Study Centers or admission help and information counselors shall furnish the details in the prescribed form along with adequate documentary evidence.

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