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State of Arunachal Pradesh - Section

Section 11 in Arunachal Pradesh University of Studies Act, 2012

11. Places of Campuses.

(1)The Campus of University shall be at any place in Namsai within the state of Arunachal Pradesh and it may have Campuses, Regional Centers, Study Centers anywhere in India & abroad subject to fulfillment of laid down terms and conditions, in the University Grants Commission Regulation.
(2)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 offices as such in the university so established, shall constitute a body corporate and can sue and be sued in the name of University;
(3)The Board of Governors will decide the usage of land, building and other properties acquired by the university, which is for the benefits of university.