Section 24 in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
24. The Board of Management.
(1)The Board of Management shall consist of the following namely :(a)The Vice-Chancellor;(b)The Registrar;(c)Four persons nominated by the Sponsor. two of which shall from the host state ;(d)Two Deans of the faculties as nominated by the Chancellor;(e)One State Government representation either Secretary Education or Director Education ;(f)One Management Representative nominated by Sponsor;(g)One Women nominated by the Chancellor;(2)The Vice-Chancellor shall be the Chairperson of the Board of Management and the Registrar shall be the Secretary of the Board of Management;Provided in the absence of Vice-Chancellor, the management representative nominated by the sponsor will work temporarily as the Chairman of Board of the Management;Provided further in absence of Registrar, one existing member nominated by Board of Management, will work temporarily as the secretary of the Board of Management;(3)The Board of Management shall have following power namely :(a)To establish maintain and recognize regional centers, campuses, study centers, off-campuses, off-shore campuses ;(b)To launch any academic research programme and courses, discipline of education which deemed suitable for meeting the object of University ;(c)To create and amend rules and regulations of the University to fulfill the objects of the University ;(d)To determine, demand and receive fees, bills, invoices and collect charges ;(e)To make provisions of extra-curricular activities for students and employees ;(f)The operation of endowment fund, general fund and development fund :(g)To appoint faculties, teachers, officers and employees of the University or a constituent college, regional centre, study centre or a campus, establish, maintain, recognize such regional centre, study centre and campuses, off-campuses, off-shore campuses located in India and Abroad :(h)To receive donation and gifts of any kind and to acquire, hold, manage, maintain, lease, mortgage and dispose of any movable or immovable property, including trust and endowment properties for the purpose of University or a constituent college, or a Regional Centre, or a study Centre ;(i)To create academic, administrative, and support staff and any other post;(j)To co-operate and collaborate with other Universities, institutions in such a manner and for such purpose as university may determine from time to time ;(k)To offer regular, industry integrated, distance education and continuing education programmes ;(l)To organize and conduct refresher courses, orientation courses, workshops, seminars and other programmes, for industry executives, developers of course-ware, evaluator and other academic staff;(m)To determine standards of admission to the various programmes with the approval of academic council ;(n)To make special provisions for students belonging to the state of Arunachal Pradesh or other states for admission in any course of the University or in a constituent college, affiliated college, off-campus centre, off-shore campus, regional centre or study centre ;(o)To Prescribe such course for Bachelor Degree, Master's Degree, Doctor of Philosophy, Doctor of Science and Research and such other degrees, diplomas, certificates etc.;(p)To provide for the preparation of instructional material, reference books, study material, including films, cassettes, tapes, video cassettes, CD, VCD. DVD and other Software ;(q)To recognize examinations or periods of study (where in full or part) of other Universities, Institutions, or other places of higher learning as equivalent to examination or period of study in the University and to withdraw such recognition at any time;(r)To create Industry Academia partnership by inviting industry in-campus and other university centers for mutual benefits ;(s)To raise, collect, subscribe and borrow whether on the security of the property of the University, money for the purpose of the University ;(t)To enter into, carry out, vary or cancel contracts ;(u)To do all such acts or things as direct by Board of Governors;(v)To do all things necessary or expedient the above powers ;(w)The other powers and functions of the Board of Management shall be such as may be prescribed by the Statutes.
