Arunachal Pradesh act 010 of 2022 : The North East Frontier Technical University ( NEFTU) Arunachal Pradesh ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette EXTRAORDINARY

PUBLISHED BY AUTHORITY No. 127, Vol. XXIX, Naharlagun, Wednesday, Aprilz7,2Q22, Vaisakha 7, 1944 (Saka)

GOVERNMENT OF ARUNACHAL PRADESH LAW LEGISLATIVE AND JUSTICE DEPARTMENT

CIVIL SECRETARIAT ITANAOqR

NOTIFICATION

Ihe 26th Aptll,2022

. .No. LaMLegn-912022.-fhe1rc,lto,'ning Act of theArunachal pradesh LegislativeAssembty which was passed in the Ninth Session of the Seventh LegislativeAssembly and received thi assent ofthe Governor ofArunachal Pradesh is hereby published fcr general information.

(Received the assent of the Governo? on 22nd Aptil,2022l THE NORTH EAST FRONTIER TECHNICAL UNIVERS]TY (NEFTU)

(ARUNACHAL PRADESH} (AMENDMENT) ACT, 2022

(ACT NO. 10 OF 2022)

AN

Act

to amend the North East Frontier Technical University (NEFTUI Arunachat pradesh Act, 2014 (Act No.11 ot 20111

Be it enacted by the Legislature ofArunachal pradesh in the Seventy-third year of the Republic of lndia as follows: - 1. short title and commoncement : (1) This Act may be called the North East Frontier

Technical University (NEFTU)Arunachal pradesh (Amendment)Act, 2022. (2) lt shall come into force on the date of its publication in the Officlal Gazette.

2. Amendment of S€ction l4: ln the principalAct, for the existing entries in clauses (a), (b), (c), (d), (e), (0 and (g) ofsection .14, the foltowing shal be insene& "(a) The Visitor; (b) The Chancettor; (c) ThePro-Chancellor;

(d) TheVice-Chanceltor; (e) Pro-Vicechancellori (D The Registrar; (g) The Finance Officer, and (h) Such other otficers as may be declared by the statutes to be authorities and

officers of the University."

3. Amendment of Section 16: ln the Prlncipal Act, in sub-section (1) of section 16, the words "witf, the pior approval of the Visitof appearing in the last part of the sentenc€ shall be deleted.

4. Savings: Notwithstanding anything contained in this Act, anything done or any action taken under the provisions of the Principal Act prior to this amendment shall be valid unless revoked or annulled by the State Government.

Onlt Panyang, IAS Commissioner to the

Government of Arunachal Pradesh, lEnagar.

Published and printed by Directorate of Printing, Naharlagun-2'19/2022-DoP-250+Secy (Law)-50+ Commr. (Edn.)+ Commr. (Law)-50-4-2022.

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