The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 45, Vol. XVII, Naharlagun, Thursday, May 20, 2010 Vaisakha 30, 1932 (Saka)
GOVERNMENTOFARUNACHALPRADESH
LAW AND JUDICIAL DEPARTMENT
ARUNACHAL PRADESH CIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 20th April, 201 O
No. LAW /LEGN-10/2010.- The following Act of the Arunachal Pradesh Legislative
Assembly which received the assent of the Governor of Arunachal Pradesh is hereby published
for general information.
(Received the assent of the Governor on 20th April, 2010)
The Arunachal Pradesh State Council for Technical Education Act, 201 O
(ACT No. 09 OF 2010)
AN
ACT
to provide for regulation, establishment, working of Institutions and constitution of State
Council for Technical Education in the State of Arunachal Pradesh and matters connected
therewith or incidental thereto ;
BE it enacted by the Legislature of the State of Arunachal Pradesh in the Sixty- first Year
of the Republic of India as follows:-
Chapter -I
Preliminary
(1) This Act may be called the Arunachal Pradesh State Council for Short title,
Technical Education Act, 2010. extent and
(2) It shall extend to the whole of the State of Arunachal Pradesh and
applicable to all the colleges and /or the institutions of Technical
Education be it Government, Non-Government Institution situated
within the territorial jurisdiction of the State of Arunachal Pradesh,
imparting technical/professional education within the concept of
University Grants Commission or All India Council of Technical
Education or within the concept of any Council created by Government
of India to regulate a particular technical education and recognised
by the department of Higher and Technical Education of the State.
(3) It shall come into force on such date as the State Government may,
by notification in the Official Gazette, appoint.
2 In this Act, unless the context otherwise requires,-
(1) "Technical Education" - means special branch of education, training
and research in the field of engineering/technology/professional
education imparted by various institutions, which lead to award of a
diploma (2 to 3 years duration) or degree or post graduate degree
(3 years to 4 years duration) in any technical discipline of engineering/
technology/profession viz. Civil, Mechanical, Electrical, Chemical,
Electronic, Telecommunication, Instrumentation, Information
Technology, Architecture, Textile, Pharmacy, Interior Design, Travel
and Tourism Management, Hotel Management, Office Management
and Secretarial Practice, Management, Town Planning and other
diversified related professional/technical courses approved by the
AICTE and recognised by a university/deemed university or an institute
duly established by law and approved by the Arunachal Pradesh State
Council for Technical Education.
(2) "Council" - means the Arunachal Pradesh State Council for Technical
Education;
commence-
ment.
Definitions.
WJIH
The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.45, Vol. XVII, Naharlagun, Thursday, May 20, 2010 Vaisakha 30, 1932 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW AND JUDICIAL DEPARTMENT
ARUNACHAL PRADESH CIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 20th April, 2010
No. LAW/LEGN-10/2010.— The following Act of the Arunachal Pradesh Legislative
Assembly which received the assent ofthe Governor ofArunachaI Pradesh is hereby published
for general information.
(Received the assent of the Governor on 20th April, 2010)
The Arunachal Pradesh State Council for Technical Education Act, 2010
(ACT No.09 OF 2010)
AN
ACT
to provide for regulation, establishment, working of Institutions and constitution of State
Council for Technical Education in the State of Arunachal Pradesh and matters connected
therewith or incidental thereto;
BE it enacted by the Legislature of the State ofArunachaI Pradesh in the Sixty- first Year
ofthe Republic of India as follows :-
Chapter —I
Preliminary
1 (1) This Act may be called the Arunachal Pradesh State Council for Short title,
Technical Education Act, 2010. extentand
commence-
(2) It shall extend to the whole of the State of Arunachal Pradesh and ment
applicable to all the colleges and (or the institutions of Technical
Education be it Government, Non-Government Institution situated
within the territorial jurisdiction of the State ofArunachaI Pradesh,
imparting technical/professional education within the concept of
University Grants Commission or All India Council of Technical
Education or within the concept ofany Council created by Government
of India to regulate a particular technical education and recognised
by the department of Higher and Technical Education of the State.
(3) It shall come into force on such date as the State Government may,
by notification in the Official Gazette, appoint,
2 In this Act, unless the context otherwise requires,- Definitions.
(1) “TechnicalEducation"- means special branch of education, training
and research in the field of engineering/technology/professional
education imparted by various institutions, which lead to award ofa
diploma (2 to 3 years duration) or degree or post graduate degree
(3 years to 4 years duration) in anytechnical discipline ofengineering/
technology/profession viz. Civil, Mechanical, Electrical, Chemical,
Electronic. Telecommunication, Instrumentation, Information
Technology, Architecture, Textile, Pharmacy, Interior Design, Travel
and Tourism Management , Hotel Management, Office Management
and Secretarial Practice, Management, Town Planning and other
diversified related professional/technical courses approved by the
AICTE and recognised bya university/deemed university or an institute
duly established by law and approved bythe Arunachal Pradesh State
Council for Technical Education,
(2) ”Council"— means the Arunachal Pradesh State Council for Technical
Education;
2
The Arunachal Pradesh Extraordinary Gazette, May 20,201 O
(3) "All India Council for Technical Education (AICTE)"- means the
All India Council for Technical Education established under the All
India Council for Technical Education Act, 1987;
(4) "Centre": means and includes institution or the place specified by
the Council for the purpose of holding the examinations and includes
the premises attached or appurtenant thereto.
(5) "Technical Institution": means an institution, not being a University
which offers courses or programmes of technical education, and shall
include such other institutions as the State Government may. in
consultation with the Council, by notification in Official Gazette declare;
(6) "Affiliated Institution" - means Government or self financed institution
in private sector affiliated to Council in respect of any course or courses
of study other than degree courses in accordance with the provisions
of the Act and rules made thereunder;
(7) "University"- means a University defined under clause(f) of section 2
of the University Grants Commission Act, 1956 (3 of 1956) and
includes an institution deemed to be a university under section 3 of
the University Grants Commission Act, 1956 (3 of 1956);
(8) "Certificate" - means the Certificate awarded by the Council to a
person for successfully completing in an affiliated institution in such
courses of study as may be prescribed from time to time by rules or
regulations;
(9) "Diploma" - means the Diploma awarded by the Council to a person
for successfully completing in an affiliated institution in such courses
of study as may be prescribed from time to time by rules or regulations
and includes a preparatory diploma, advance diploma, higher diploma,
intermediate diploma, or a diploma awarded after completing post
diploma course;
(10) "Chairman" - means the chairman of the Council appointed under
the provisions of the Act;
(11) "Director" - means the Director, Higher and Technical Education,
Government of Arunachal Pradesh;
(12) "Secretary" - means the Secretary of the Council appointed by the
State Government of Arunachal Pradesh;
(13) "Management or Managing Committee" - in relation to an affiliated
institution means the managing committee or the Governing Body
managing the affairs of the institution;
(14) "Regulations" - means regulations or by-laws approved by the
Council under the provisions of the Act;
(15) "Rules"- means the rules made by the State Government under the
provisions of this Act;
(16) "Prescribed"- means prescribed by rules and regulations made under
this Act;
(17) "State" - means the State of Arunachal Pradesh;
(18) "State Government" - means the State Government of Arunachal
Pradesh;
(19) "Member" - means a member of the Council and includes the
Chairperson of the Council;
Chapter -II
Establishment of the State Council for Technical Education
Establishment 3. (1) There shall be established by the State Government by notification in
of the Council. the Official Gazette a Council to be called the Arunachal Pradesh
State Council for Technical Education.
Composition
of the Council
and
Governing
Body and
term of office.
(2) The Council shall be a body corporate by the name aforesaid, having
perpetual succession and common seal, with power to contract and
shall by the said name sue and be sued.
(3) The Council shall have its Head Office at Itanagar and the Council
may, with the prior approval of the State Government, establish offices
at any place in the State.
4. (1) The Council and its Governing Body shall consist the following
members, namely:-
(i) Honourable Minister of Education, Government of Arunachal
Pradesh shall be ex-officio Chairman of the Council;
Commissioner/Secretary (Education), Government of Arunachal
Pradesh;
(ii)
Establishment
ofthe Council.
Composition
of the Council
and
Governing
Body and
term of office.
3.
4.
The Arunachal Pradesh Extraordinary Gazette, May 20,2010
(3) “All India Council for Technical Education (AICTE)”— means the
All lndia Council for Technical Education established under the All
lndia Council for Technical Education Act, 1987;
(4) “Centre”— means and includes institution or the place specified by
the Council forthe purpose of holding the examinations and includes
the premises attached or appurtenant thereto
I
(5) ”Technica/Institution’— means an institution, not being a University
which offers courses or programmes of technical education, and shall
include such other institutions as the State Government may. in
consultation with the Council, by notification in Official Gazette declare;
(6) “Affiliated lnstitution”— means Government or self financed institution
in private sector affiliated to Council in respect ofany course or courses
of study otherthan degree courses in accordance with the provisions
of the Act and rules made thereunder;
(7) “University”- means a University defined under clause(f) ofsection 2
of the University Grants Commission Act, 1956 (3 of 1956) and
includes an institution deemed to be a university under section 3 of
the University Grants Commission Act, 1 956 (3 of 1956);
(8) “Certificate” — means the Certificate awarded by the Council to a
person for successfully completing in an affiliated institution in such
courses of study as may be prescribed from time to time by rules or
regulations;
(9) “Diploma"— means the Diploma awarded bythe Council to a person
for successfully completing in an affiliated institution in such courses
of study as may be prescribed from time to time by rules or regulations
and includes a preparatorydiploma, advance diploma, higher diploma,
intermediate diploma, or a diploma awarded after completing post
diploma course;
(10) “Chairman”— means the chairman of the Council appointed under
the provisions of the Act;
(11) “Director”— means the Director, Higher and Technical Education,
Government ofArunachal Pradesh;
(12) “Secretary"— means the Secretary ofthe Council appointed by the
State Government ofArunachal Pradesh;
(13) ”Management or Managing Committee"— in relation to an affiliated
institution means the managing committee or the Governing Body
managing the affairs ofthe institution;
(14) “Regulations” — means regulations or by-laws approved by the
Council under the provisions of the Act;
(15) ”Rules”— means the rules made by the State Government under the
provisions ofthis Act;
(16) “Prescribed"— means prescribed by rules and regulations made under
this Act;
(17) “State”- means the State ofArunachal Pradesh;
(18) "State Government”— means the State Government ofArunachal
Pradesh;
(19) “Member” - means a member of the Council and includes the
Chairperson ofthe Council;
Chapter —II
Establishment of the State Council for Technical Education
(1 ) There shall be established bythe State Government by notification in
the Official Gazette a Council to be called the Arunachal Pradesh
State Council for Technical Education
(2) The Council shall be a body corporate by the name aforesaid, having
perpetual succession and common seal, with power to contract and
shall by the said name sue and be sued.
(3) The Council shall have its Head Office at ltanagar and the Council
may, with the prior approval ofthe State Government, establish offices
at any place in the State.
(1) The Council and its Governing Body shall consist the following
members, namely:-
(i) Honourable Minister of Education, Government of Arunachal
Pradesh shall be ex—officio Chairman of the Council;
(ii) Commissioner/Secretary(Education),GovernmentofArunachal
Pradesh;
The Arunachal Pradesh Extraordinary Gazette, May 20, 201 O 3
(iii) Commissioner (Finance), Government of Arunachal Pradesh or
his authorised representative;
(iv) Commissioner (Planning), Government of Arunachal Pradesh or
his authorised representative;
(v) Commissioner (IT), Government of Arunachal Pradesh or his
authorised representative;
(vi) Commissioner (Labour and Employment), Government of
Arunachal Pradesh or his authorised representative;
(vii) One representative dealing with Technical Education in the Human
Resource Development (MHRD), Government of India;
(viii) One representative from All India Council for Technical Education
(AICTE), Eastern Region, Kolkata;
(ix) One representative from North Eastern Institute of Science and
Technology, Nirjuli, (Not below the rank of Professor/Associate
Professor);
(x) One representative of the Rajiv Gandhi University, Doimukh, from
the Engineering faculty;
(xi) One representative from Indian Institute ofTechnology, Guwahati,
(Not below the rank of Professor/Associate Professor);
(xii) Two Principals, one each from Government Polytechnic and
private Polytechnics (if any), nominated by the State Government;
(xiii) Chief Engineer, Public Works Department, Government of
Arunachal Pradesh (ex-officio);
(xiv) Chief Engineer, Rural Works Department, Government of
Arunachal Pradesh (ex-officio);
(xv) Chief Engineer, Power Department, Government of Arunachal
Pradesh (ex-officio);
(xvi) Director of Higher and Technical Education, Government of
Arunachal Pradesh (ex-officio);
(xvii) Director of School Education, Government of Arunachal Pradesh
(ex-officio);
(xviii) Director State Forest Research Institute, Government of
Arunachal Pradesh (ex-officio);
(xix) Director of Urban Development, Government of Arunachal
Pradesh (ex-officio);
(xx) Director, Department of Industries, Government of Arunachal
Pradesh (ex-officio);
(xxi) Director, AYUSH (ex-officio);
(xxii) Director, Handloom and Handicrafts, Government of Arunachal
Pradesh (ex-officio);
(xxiii) Director, Board of Practical Training, Eastern Region, Kolkata
(ex-officio);
(xxiv) Director, National Institute of Technical Teachers' Training and
Research, Kolkata (ex-officio);
(xxv) Two representatives from amongst the faculty members of the
Polytechnics of the State;
(xxvi) Secretary of the Council - ex- officio Member Secretary.
(2) Term of a member, other than ex officio member, on the first constitution
shall be of five years and thereafter three years.
(3) The procedure to be followed by the members in discharge of their
functions shall be such as may be prescribed.
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
DJ
(3)
(iii) Commissioner (Finance), Government ofArunachai Pradesh or
his authorised representative;
(iv) Commissioner(Pianning), Government ofArunachai Pradesh or
his authorised representative;
(v) Commissioner (iT), Government of Arunachal Pradesh or his
authorised representative;
(vi) Commissioner (Labour and Employment), Government of
Arunachal Pradesh or his authorised representative;
(vii) One representative dealing with Technical Education in the Human
Resource Development (MHRD), Government of india;
(viii) One representative from All lndia Council for Technical Education
(AiCTE), Eastern Region, Koikata;
(ix) One representative from North Eastern institute ofScience and
Technology, Nirjuii, (Not below the rank of Professor/Associate
Professor);
(x) One representative of the Rajiv Gandhi University, Doimukh, from
the Engineering faculty;
(xi) One representative from indian institute of Technology, Guwahati,
(Not below the rank of Professor/Associate Professor);
(xii) Two Principals, one each from Government Polytechnic and
private Polytechnics (if any), nominated by the State Government;
(xiii) Chief Engineer, Public Works Department, Government of
Arunachal Pradesh (ex-officio);
(xiv) Chief Engineer, Rural Works Department, Government of
Arunachal Pradesh (ex-officio);
(xv) Chief Engineer, Power Department, GovernmentofArunachai
Pradesh (ex-officio);
(xvi) Director of Higher and Technical Education, Government of
Arunachal Pradesh (ex—officio);
(xvii) Director of School Education, GovernmentofArunachai Pradesh
(ex-officio);
(xviii) Director State Forest Research institute, Government of
Arunachal Pradesh (ex-officio);
(xix) Director of Urban Development, Government of Arunachal
Pradesh (ex-officio);
(xx) Director, Department of industries, Government of Arunachal
Pradesh (ex-officio);
(xxi) Director, AYUSH (ex—officio);
(xxii) Director, Handioom and Handicrafts, GovernmentofArunachai
Pradesh (ex—officio);
(xxiii) Director, Board of Practical Training, Eastern Region, Koikata
(ex-officio);
(xxiv) Director, National institute of Technical Teachers' Training and
Research, Koikata (ex-officio);
(xxv) Two representatives from amongst the faculty members ofthe
Polytechnics of the State;
(xxvi) Secretary of the Council — ex- officio Member Secretary.
Term ofa member, otherthan ex officio member, on the first constitution
shall be of five years and thereafter three years.
The procedure to be followed by the members in discharge of their
functions shall be such as may be prescribed.
4
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
Co-option of 5.
experts. The Council may co-opt experts not exceeding four, from the I/Ts, Degree
level engineering colleges, and from relevant fields of industries. However,
such persons shall be expert in the subjects including the courses of
study prescribed by the Council. Names of the co-opt persons and their
term of office shall be notified in the Official Gazette.
Meetings of the 6. ( 1)
Council.
Officers of the
Council and
power to
authenticate
orders and
other
documents
and
instruments
of the
Council.
Powers,
functions and
duties of the
Council.
The Council shall meet at such time and place as desired by the
Chairman of the Council as and when required. However, the Council
shall meet at least once in an academic year. The Council shall observe
such rules and procedures in regard to the transaction of business at
its meeting (including the quorum of such meetings) as may be
prescribed by regulations.
(2) The Council shall also hold Annual General Meeting at the end of
academic year.
(3) In case of any emergency the Chairman may convene and conduct
the Council meeting at a short notice.
(4) The Chairman and in his absence any other member chosen by the
members present at the meeting shall preside over the meeting.
(5) All the questions which come up before the meeting of the Council
shall be decided by a majority of votes of the members present and
voting, and in the event of equality of votes, the Chairman, or in his
absence the person presiding , shall have right of casting vote.
7. (1) The Council shall have the following officers as and when the State
Government feels it necessary and expedient:-
(a) Secretary;
(b) Joint Secretary;
(c) Deputy Secretary;
(d) Assistant Secretary;
( e) Controller of Examinations;
(f) Any other officers as may be required;
(g) Finance/Accounts Officer;
(2) The State Government may appoint a suitable candidate on the posts
mentioned above in sub-section 1 (a) to (f) by open selection or on
transfer or on deputation, on the same grade and pay scales as are
payable to similar positions in the Directorate of Higher and Technical
Education and such officers shall exercise such powers and discharge
such functions/duties as may be assigned under this Act or as directed
by the State Government.
(3) The Finance/Account Officer as mentioned above in sub-section 1 (g)
shall be appointed by the State Government from the Department of
Accounts and Treasury in such manner and shall exercise such
powers and perform such duties/functions as may be stipulated under
rules or required by the Chairman or Secretary from time to time.
All decisions of the Council shall be authenticated by the
signature of the Chairman or any member authorised by the Council
in this behalf, and all other orders, documents and instruments issued
by the Council shall be authenticated by the signature of the Member-
Secretary or any other officer authorised by the Council in this behalf.
The Director, Higher and Technical Education, Government of
Arunachal Pradesh shall exercise all the powers and duties of the
Secretary where no Secretary is appointed.
8. Subject to the provisions of this Act, the functions and duties of the Council
shall be:-
(a) to affiliate institutions, prescribe courses of study, conduct
examinations and provide directions from time to time for up-gradation
from lower to higher classes;
(b) to prescribe standard for buildings and equipments required for affiliation
of institutions;
4 The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
Co-option of 5. The Council mayco-optexperts notexceeding four, from the HTS, Degree
experts. level engineering colleges, and from relevant fields of industries. However,
such persons shall be expert in the subjects including the courses of
study prescribed by the Council. Names of the co-opt persons and their
term of office shall be notified in the Official Gazette.
Meetings ofthe 6. (1) The Council shall meet at such time and place as desired by the
COWCiL Chairman ofthe Council as and when required. However, the Council
shall meet at least once in an academic year. The Council shall observe
such rules and procedures in regard to the transaction of business at
its meeting (including the quorum of such meetings) as may be
prescribed by regulations.
(2) The Council shall also hold Annual General Meeting at the end of
academic year.
(3) In case ofany emergency the Chairman may convene and conduct
the Council meeting at a short notice.
(4) The Chairman and in his absence any other member chosen by the
members present at the meeting shall preside over the meeting.
(5) All the questions which come up before the meeting of the Council
shall be decided bya majority of votes of the members present and
voting, and in the event of equality of votes, the Chairman, or in his
absence the person presiding , shall have right of casting vote.
Officers ofthe 7. (1) The Council shall have the following officers as and when the State
COUNC” and Government feels it necessary and expedient:-
powerto .
authenticate (a) Secretary,
orders and (b) Joint Secretary;
other
documents (0) Deputy Secretary;
and (d) Assistant Secretary;
instruments
ofthe (e) Controller of Examinations;
CounCil. (f) Any other officers as may be required;
(g) Finance/Accounts Officer;
(2) The State Government may appoint a suitable candidate on the posts
mentioned above in sub-section 1(a) to (f) by open selection or on
transfer or on deputation, on the same grade and pay scales as are
payable to similar positions in the Directorate oingher and Technical
Education and such officers shall exercise such powers and discharge
such functions/duties as may be assigned under this Act or as directed
bythe State Government.
(3) The Finance/Account Officer as mentioned above in sub-section 1(g)
shall be appointed by the State Government from the Department of
Accounts and Treasury in such manner and shall exercise such
powers and perform such duties/functions as may be stipulated under
rules or required by the Chairman or Secretary from time to time.
All decisions of the Council shall be authenticated by the
signature of the Chairman or any member authorised by the Council
in this behalf, and all other orders, documents and instruments issued
bythe Council shall be authenticated bythe signature ofthe Member—
Secretary or any other officer authorised by the Council in this behalf.
The Director, Higher and Technical Education, Government of
Arunachal Pradesh shall exercise all the powers and duties of the
Secretary where no Secretary is appointed.
Powers, 8. Subject to the provisions ofthis Act, the functions and duties ofthe Council
functions and shall be:-
duties of the _ ~ - ,
Council. (a) to affiliate institutions, prescribe courses of study, conduct
examinations and provide directions from time to time for up—gradation
from lower to higher classes;
(b) to prescribe standard for buildings and equipments required for affiliation
of institutions;
TheArunachal Pradesh Extraordinary Gazette, May 20, 2010 5
(c) to prescribe the manner and qualifications of students for admission in
affiliated institutions;
(d) to admit students to examinations conducted by the Council;
(e) to conduct examinations, declare the results and award certificate or
Diplomas according to the norms of All India Council for Technical
Education (AICTE);
(f) to advise the State Government on co-ordinated development of
technical education under the provisions of this Act;
(g) to fix the fee for affiliation, admission, academics, examination,
certification etc. and maintain the proper account for the same as per
rules for the time being in force;
(h) to carry out such other orders and directions as may be issued by the
State Government from time to time;
(i) to receive contribution, grants from, the Government of India, MHRD
and AICTE schemes etc;
U) to carry out such other duties as may be conferred/assigned to it by
the rules made under this Act;
(k) (a) the Council shall have all such powers as may be necessary for
discharge of its functions and in performance of its duties, subject
to the provisions of this Act, or the rules and regulations made
there-under;
(b) in particular and without prejudice to the generality of the foregoing
powers conferred to the Council under sub-section (I) (a) of this
section, the Council shall also have the following powers:-
(i) to cancel the affiliation of the institution not fulfilling the norms
and standards specified by the Council;
(ii) to frame the rules relating to academic activities and conduct
of examinations.
9. The State Government shall have the following powers in respect to the Powers of the Council:-
State
(a) to communicate its views on any matter done or conducted by the Government.
Council or in respect of any matter with which the Council is connected
and Council thereupon report to the State the action taken or proposed
to be taken in regard thereto;
(b) to take action against the Council if it fails to discharge its functions
upto the satisfaction of the State Government within a reasonable
time, after giving due consideration to the representation or explanation
furnished by the Council, if any, and issue such directions consistent
with the provisions of this Act, and rules and regulations made
thereunder as deemed fit. The Council shall comply with such
directions, within the stipulated time specified therein, failing which
the State Government may take all such other steps as it deems
necessary to give effect to such directions;
(c) notwithstanding anything contained in sub-sections (a) and (b) of this
section the State Government, in any emergency, which in its opinion
requires that the immediate action should be taken, may without
prior reference to the Council, issue such directions or take such
other steps consistent with the provisions of this Act, as it deems fit
(d) to inspect any technical institution which the State Government has
permitted to establish or start, at any time as and when necessity
arises. If a recognised institution is found not functioning in accordance
with and not complying or conforming to the standards of AICTE, the
State Government shall have the power to withdraw its permission or
No Objection Certificate.
10. The Chairman shall have the following powers, namely:- Powers and
Duties of the (a) to take all necessary actions required for implementing the decisions
Chairman.
of the Council and exercise such other powers and perform such
other duties as may be prescribed by rules and regulations;
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010 5
(c) to prescribe the manner and qualifications of students for admission in
affiliated institutions;
(d) to admit students to examinations conducted by the Council;
to conduct examinations, declare the results and award certificate or
Diplomas according to the norms of All India Council for Technical
Education (AICTE);
(f) to advise the State Government on co-ordinated development of
technical education under the provisions of this Act;
v
(e
to fix the fee for affiliation, admission, academics, examination,
certification etc. and maintain the proper account forthe same as per
rules for the time being in force;
(9
(h) to carry out such other orders and directions as may be issued by the
State Government from time to time;
(i) to receive contribution, grants from, the Government of lndia, MHRD
and AlCTE schemes etc;
(j) to carry out such other duties as may be conferred/assigned to it by
the rules made under this Act;
(k) (a) the Council shall have all such powers as may be necessary for
discharge ofits functions and in performance of its duties, subject
to the provisions of this Act, or the rules and regulations made
there-under;
(b) in particular and without prejudice to the generality ofthe foregoing
powers conferred to the Council under sub-section (I) (a) of this
section, the Council shall also have the following powers:-
(i) to cancel the affiliation ofthe institution not fulfilling the norms
and standards specified by the Council;
(ii) to frame the rules relating to academic activities and conduct
of examinations.
9. The State Government shall have the following powers in respect to the powers ofthe
Council:- State
(a) to communicate its views on any matter done or conducted by the Government,
Council or in respect of any matter with which the Council is connected
and Council thereupon report to the State the action taken or proposed
to be taken in regard thereto;
(b) to take action against the Council if it fails to discharge its functions
upto the satisfaction of the State Government within a reasonable
time, after giving due consideration to the representation or explanation
furnished by the Council, ifany, and issue such directions consistent
with the provisions of this Act, and rules and regulations made
thereunder as deemed fit. The Council shall comply with such
directions, within the stipulated time specified therein, failing which
the State Government may take all such other steps as it deems
necessary to give effect to such directions;
(c) notwithstanding anything contained in sub—sections (a) and (b) of this
section the State Government, in any emergency, which in its opinion
requires that the immediate action should be taken, may without
prior reference to the Council, issue such directions or take such
other steps consistent with the provisions of this Act, as it deems fit.
(d) to inspect any technical institution which the State Government has
permitted to establish or start, at any time as and when necessity
arises. lfa recognised institution is found notfunctioning in accordance
with and not complying or conforming to the standards ofAlCTE, the
State Government shall have the power to withdraw its permission or
No Objection Certificate.
10. The Chairman shall have the following powers, namely:— Powers and
_ , , _ , Duties of the
(a) to take all necessary actions reqUIred for implementing the dectstons Chairman.
of the Council and exercise such other powers and perform such
other duties as may be prescribed by rules and regulations;
G
TheArunachal Pradesh Extraordinary Gazette, May 20, 2010
Powers and
duties of the
Secretary.
Formation of
Committees
and Sub-
Committees.
Power of the
Council to
make rules.
(b) to take such decisions with regard to matters falling within the purview
of the Council on the recommendations of the Committees constituted
under sub-section (1) of section 14 of this Act, as the chairman may
deem fit. The Chairman shall inform the Governing Body of the Council
of every such decision in the next Annual General body Meeting;
(c) the Council may, however, subject to the provisions of sub-sections
(b) ( c) of section 10 or otherwise of this Act confirms the orders passed
by the Chairman, shall be final and binding, and shall not be questioned
in any court of law and shall prevail over any other order passed by
the Chairman or the Council under the provisions of this Act.
11. The Secretary of the Council shall be the Chief Executive Officer of the
Council and shall be subject to the superintendence, control and directions
of the Chairman and the Council, be responsible for the execution of its
directions. The Secretary shall exercise such other powers and perform
such other duties as may be prescribed by the rules and in particular :-
(1) be responsible for the preparation of Annual Report, Annual Budget
and accounts of the Council ;
(2) be responsible for ensuring proper utilization of the fund ;
(3) be responsible for convening meetings of the Council with the approval
of the Chairman and maintain the minutes of such meetings;
(4) shall be the custodian of the common seal and assets of the Council.
12. (1) The Council shall constitute various committees viz., Academic
Committee, Examination Committee, Inspection and Affiliation
Committee, and such other Committees as may be required from
time to time and prescribed by rules for the functioning of the Council.
The Secretary shall be the Ex-officio Chairman of every such
committee;
(2) A committee constituted under sub-section (1) of this section shall
consist of such members and such other persons as the Council in
each case appoint. The term of the Committee members shall be
such as may be prescribed under the rules;
(3) A Committee of the Council may co-opt such persons and for such
period as it may deem fit, provided that the number of persons co-
opted shall not exceed one third of the total members of the Committee;
( 4) A co-opted member of the Council may resign by submitting resignation
letter to the Chairman of the Council;
(5) A casual vacancy in the Committee caused by resignation under sub-
section (4) above or arising out of any other cause, shall be filled by
fresh appointment or co-option in the manner prescribed in sub-section
(2) or (3) above, as the case may be;
(6) A Committee appointed under this Act, may constitute a sub-
committee for such purpose as may be prescribed by rules and for
such period as it may deem fit.
13. Subject to the provisions of this Act, and in particular, with regard to any
matter relating to the Council or any other subjects, the State Government
may, by rules prescribed :-
(a) The procedure for transaction of the business of the office and officers
of the Council and the composition of the bodies not specified in this
Act;
(b) The mode of appointment or recruitment, as applicable, and the
conditions of services of the Chairman, Secretary and other officers
and employees and their powers, functions and duties;
(c) Creation, evaluation and restructuring of departments under the Council;
( d) The procedure for conferment of certificates and diplomas ;
(e) The provision for grant of scholarships and awards;
(f) The number of seats in different courses of studies and the procedures
for admission of students to such courses including the reservations
of seats;
(g) Fees chargeable from the students for various courses of studies;
(h) Other matters which are to be or may be prescribed.
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
Powers and
duties of the
Secretary,
Formation of
Committees
and Sub-
Committees.
Power of the
Council to
make rules.
11.
12.
13.
(b) to take such decisions with regard to matters falling within the purview
of the Council on the recommendations of the Committees constituted
under sub-section (1) of section 14 of this Act, as the chairman may
deem fit. The Chairman shall inform the Governing Body ofthe Council
of every such decision in the next Annual General body Meeting;
(c) the Council may, however, subject to the provisions of sub-sections
(b) (c)ofsection 10 or othen/vise ofthis Act confirms the orders passed
by the Chairman, shall be final and binding, and shall not be questioned
in any court of law and shall prevail over any other order passed by
the Chairman or the Council under the provisions ofthis Act.
The Secretary of the Council shall be the Chief Executive Officer of the
Council and shall be subject to the superintendence, control and directions
of the Chairman and the Council, be responsible for the execution of its
directions. The Secretary shall exercise such other powers and perform
such other duties as may be prescribed by the rules and in particular :-
(1) be responsible forthe preparation ofAnnual Report, Annual Budget
and accounts of the Council;
(2) be responsible for ensuring proper utilization ofthe fund;
(3) be responsible for convening meetings of the Council with the approval
ofthe Chairman and maintain the minutes ofsuch meetings;
(4) shall be the custodian of the common seal and assets of the Council,
(1) The Council shall constitute various committees viz., Academic
Committee, Examination Committee, inspection and Affiliation
Committee, and such other Committees as may be required from
time to time and prescribed by rules forthe functioning ofthe Council
The Secretary shall be the Ex-officio Chairman of every such
committee;
(2) A committee constituted under sub-section (1) of this section shall
consist of such members and such other persons as the Council in
each case appoint. The term of the Committee members shall be
such as may be prescribed under the rules;
(3) A Committee of the Council may co-opt such persons and for such
period as it may deem fit, provided that the number of persons co-
opted shall not exceed one third of the total members of the Committee;
(4) A co-opted member of the Council may resign by submitting resignation
letter to the Chairman ofthe Council;
(5) A casual vacancy in the Committee caused by resignation under sub-
section (4) above or arising out ofany other cause, shall be filled by
fresh appointment or co—option in the manner prescribed in sub—section
(2) or (3) above, as the case may be;
(6) A Committee appointed under this Act, may constitute a sub-
committee for such purpose as may be prescribed by rules and for
such period as it may deem fit.
Subject to the provisions of this Act, and in particular, with regard to any
matter relating to the Council or any other subjects, the State Government
may, by rules prescribed :—
(a) The procedure for transaction ofthe business of the office and officers
ofthe Council and the composition of the bodies not specified in this
Act;
(b) The mode of appointment or recruitment, as applicable, and the
conditions of services of the Chairman, Secretary and other officers
and employees and their powers, functions and duties;
(0) Creation, evaluation and restructuring of departments under the Council;
(d) The procedure for conferment of certificates and diplomas;
(e) The provision for grant ofscholarships and awards;
(f) The number of seats in different courses of studies and the procedures
for admission of students to such courses including the reservations
of seats;
(g) Fees chargeable from the students for various courses ofstudies;
(h) Other matters which are to be or may be prescribed.
The Arunachal Pradesh Extraordinary Gazette, May 20, 201 O
7
14. (1) The Council shall have the power to frame Regulations from time to Powers to
time under the provisions of this Act, and the Regulations so framed, frame
shall be submitted to the State Government for its approval and the Regulations.
State Government may approve the same with or without modification.
(2) Subject to the provisions of this Act, regulation may be provided
additionally for all or any of the following matters namely:-
(a) Admission of the students to the institutions and their enrolment;
(b) The courses of study to be laid down for certificates, diploma
and other academic distinctions;
(c) The conduct of examination and the conditions and mode of
appointment and duties of examining bodies, centre
superintendent, deputy superintendent, examiners, invigilators,
tabulators, paper setters, moderators etc;
(d) The fee to be charged for admission to various examinations
and other academic distinctions;
(e) Maintenance of discipline among the students in the affi liated
institutions;
(f) To take action against those institutions and their promoters who
are found running the institutions in contravention of this Act;
(g) All other matters as may be prescribed in the rules under the
provisions of this Act;
(h) To fix the rate of remunerations/honorarium of centre
superintendent, examiners, invigilators, tabulators, paper setters,
moderators etc. and also the travelling allowances and daily
allowances payable to the members of the Council, experts and
other members of the Committees and Sub-committees and the
persons co-opted thereto and other persons engaged by the
Council and mode of their payment;
(i) To prohibit any admission or examination of an institution, unless
it has been properly inspected and recommended by a
Committee of experts deputed by the Council and affiliated with
the Arunachal Pradesh State Council for Technical Education is
granted;
U) A separate code of ethics one each for teachers and students of
the institution for technical education shall be brought through
regulations, to be notified in the Official Gazette.
(3) Subject to the approval of the State Government the Council may
make additional Regulations or amend or supersede the existing
regulations.
15. Every rule and regulation made by the Government of Arunachal Pradesh Laying of
under this Act, shall be laid as soon as may be, after it is made, before rules and
the Legislative Assembly of Arunachal Pradesh, while it is in session, for regulations
a total period of ten days, which may be comprised in one session or in before
two or more successive sessions and if, before the expiry of the session Legislative in which it is so laid or the session immediately following the session or
Assembly. the successive sessions aforesaid, the Legislative Assembly makes any
modification in the rule or resolves that the rule should not be made, the
rule shall thereafter have effect only in such modified form or be of no
effect as the case may be, so, however such modification or annulment
shall be without prejudice to the validity of anything previously done under
that rule.
16. (1) The terms and conditions of service of all the officers and the employees Miscellaneous.
of the Council shall be specified by the State government from time to
time.
(2) No suit or legal proceeding shall lie against any officer or employee of
the Council for anything done or intended to be done in good faith in
pursuance of the provisions of this Act.
17. The Council shall maintain account in Nationalised Bank for all receipts Fund of the
including grants received from the State Government, or Government of Council.
India, or from other funding agencies, which is not prohibited by any law
for the time being in force. This fund shall be used for recurring/non-
recurring expenditure of the Council.
18. The Annual Report shall be prepared within three months from the close Annual Report
of the financial year and submitted in Annual meeting of the Council for its of the Council.
approval.
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
14, (1)
(2)
(3)
The Council shall have the power to frame Regulations from time to
time under the provisions ofthis Act, and the Regulations so framed,
shall be submitted to the State Government for its approval and the
State Government may approve the same with or without modification.
Subject to the provisions of this Act, regulation may be provided
additionally for all or any ofthe following matters namely:—
(a) Admission ofthe students to the institutions and their enrolment;
(b) The courses of study to be laid down for certificates, diploma
and other academic distinctions;
(c) The conduct of examination and the conditions and mode of
appointment and duties of examining bodies, centre
superintendent, deputy superintendent, examiners, invigilators,
tabulators, paper setters, moderators etc;
(d) The fee to be charged for admission to various examinations
and other academic distinctions;
(9) Maintenance of discipline among the students in the affiliated
institutions;
(f) To take action againstthose institutions and their promoters who
are found running the institutions in contravention ofthis Act;
(g) All other matters as may be prescribed in the rules under the
provisions of this Act;
(h) To fix the rate of remunerations/honorarium of centre
superintendent, examiners, invigilators, tabulators, paper setters,
moderators etc. and also the travelling allowances and daily
allowances payable to the members ofthe Council, experts and
other members ofthe Committees and Sub-committees and the
persons co-opted thereto and other persons engaged by the
Council and mode of their payment;
(i) To prohibit any admission or examination of an institution, unless
it has been properly inspected and recommended by a
Committee of experts deputed by the Council and affiliated with
the Arunachal Pradesh State Council for Technical Education is
granted;
(j) A separate code of ethics one each for teachers and students of
the institution for technical education shall be brought through
regulations, to be notified in the Official Gazette.
Subject to the approval of the State Government the Council may
make additional Regulations or amend or supersede the existing
regulations.
15. Every rule and regulation made by the Government ofArunachal Pradesh
under this Act, shall be laid as soon as may be, after it is made, before
the Legislative Assembly ofArunachal Pradesh, while it is in session, for
a total period of ten days, which may be comprised in one session or in
two or more successive sessions and if, before the expiry ofthe session
in which it is so laid or the session immediately following the session or
the successive sessions aforesaid ,the Legislative Assembly makes any
modification in the rule or resolves that the rule should not be made, the
rule shall thereafter have effect only in such modified form or be of no
effect as the case may be, so, however such modification or annulment
shall be without prejudice to the validity ofanything previously done under
that rule.
16. (1) The terms and conditions of service of all the officers and the employees
ofthe Council shall be specified by the State government from time to
time.
(2) No suit or legal proceeding shall lie against any officer or employee of
the Council for anything done or intended to be done in good faith in
pursuance of the provisions ofthis Act.
17. The Council shall maintain account in Nationalised Bank for all receipts
including grants received from the State Government, or Government of
India, or from other funding agencies, which is not prohibited by any law
for the time being in force. This fund shall be used for recurring/non-
recurring expenditure of the Council.
18.
The Annual Report shall be prepared within three months from the close
ofthe financial year and submitted in Annual meeting of the Council for its
approval.
Powers to
frame
Regulations.
Laying of
rules and
regulations
before
Legislative
Assembly.
Miscellaneous.
Fund of the
Council.
Annual Report
ofthe Council.
8 The Arunachal Pradesh Extraordinary Gazette, May 20, 201 O
Maintenance
of Account.
Power to
remove
difficulty.
Savings.
19. (1) The Annual Accounts and Balance Sheet of the Council shall be
prepared showing all the incomes and expenditures of the Account.
(2) The Account shall be audited by an authorised Chartered Accountant/
Government Auditors at the discretion of the Council.
(3) The Annual Accounts and Balance Sheet along with Audit Report shall
be presented before the Council in its Annual meeting and shall be
submitted to the Government thereafter.
20. 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
such provisions not inconsistent with the provisions of this Act, as appear
to it to be necessary or expedient for removal of the difficulty
21. Notwithstanding anything contained in this Act, rules, regulations,
instructions, guidelines, office memoranda, circulars, orders, appointment
or any other order made or issued or anything done or action taken in
regard to establishment, management etc. before coming into force of
this Act, shall continue to be in force as if they were made under the
corresponding provisions of this Act, until and unless superseded under
the provisions of this Act.
C. P. Mansai,
Secretary to the
Government of Arunachal Pradesh,
Itanagar.
Published and printed by Directorate of Printing, -230/2010-DoP-2SO+Sec.(LA)-SO+Commr. (Education)-
100+Dy. Secy. (Law)-100-5-2010.
8
The Arunachal Pradesh Extraordinary Gazette, May 20, 2010
Maintenance
ofAccount.
Power to
remove
difficulty.
Savings.
19. (1) The Annual Accounts and Balance Sheet of the Council shall be
prepared showing all the incomes and expenditures of the Account.
(2) The Account shall be audited by an authorised Chartered Accountant/
GovernmentAuditors at the discretion of the Council.
(3) The Annual Accounts and Balance Sheet along with Audit Report shall
be presented before the Council in its Annual meeting and shall be
submitted to the Government thereafter.
20. 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
such provisions not inconsistent with the provisions ofthis Act, as appear
to it to be necessary or expedient for removal of the difficulty
21. Notwithstanding anything contained in this Act, rules, regulations,
instructions, guidelines, office memoranda, circulars, orders, appointment
or any other order made or issued or anything done or action taken in
regard to establishment, management etc. before coming into force of
this Act, shall continue to be in force as if they were made under the
corresponding provisions of this Act, until and unless superseded under
the provisions of this Act
C. P, Mansai,
Secretary to the
Government ofArunachal Pradesh,
Itanagar.
Published and printed by Directorate of Printing, —230/2010-DoP-250+Sect(LA)-50+Commr. (Education)-
100+Dyt Secy, (Law)-100-5-2010,