Arunachal Pradesh act 011 of 2022 : The Arunodaya University Arunachal Pradesh ( Amendment) Act, 2022

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The Arunachal Pradesh Gazette EXTRAORDINARY

PUBLISHED BY AUTHORITY

No. 128, Vol. XXIX, Naharlagun, Wednesday, Apnl 27, 2022, Vaisakha 7, 1944 (Saka)

GOVERNMENT OF ARUNACHAL PRADESH LAW, LEGISLATIVE AND JUSTICE DEPARTMENT

CIVIL SECRETARIAT ITANAGAR

NOTIFICATION

The 26th April, 2022

No. Law/Legn-10/2022.-The following Act of the Arunachal Pradesh Legislative Assembly which was passed in the Ninth Session of the Seventh LegislativeAssembly and received the assent of the Governor of Arunachal Pradesh is hereby published for general information.

(Receiyed the assent of the Governor on 22nd Aptil,20221

THE ARUNODAYA UNIVERS]TY ARUNACHAL PRADESH (AilERNDMENT I ACT, 2022

(ACT NO. 11 OF 20221

An

Act

to amend the Arunodaya University Arunachal Pradesh Act, 2014 (Act No. 13 of 2014).

Be it enacted by the Legislature ofArunachal Pradesh in the Seventy{hird Year ofthe Republic o, lndia as follows :-

Short title and commencement Pradesh (Amendment) Act, 2022.

(1) This Act may be called theArunodaya University Arunachal

(2) lt shall come into force on the date of it's publicatron in the Official Gazette.

2. Amendmont of Section 14: ln theArunodaya University Arunachal PradeshAct,2014 (Act No. 13of 20 14) ( hereinafter refened to as the PrincipalAct), for the existing entries in clauses (a), (b), (c), (d) and (e) of section 14 the following shall be suDstituted;

"(a) The Visitor;

(b The Chancello[

(c) The Vic+Chancello(

(d) The Registra(

(e) The Finance Officer; and

(0 Such other officers as may be declared by the statutes to be authontres and officers of the University."

3. AmendmentofSectionl6(1): ln the PrincipalAct, in sub-section (1)of section 16, the wofts "with the prior approval of the Visitof' agpeating in the last part ofthe sentence 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 Slate Government.

Onit Panyang, IAS Commissioner to the

Govemment of Arunachal Pradesh, lhnagar.

Published and Printed by Directorate of Printing, Naha.lagun.-22012022-DoP-250+Secy.(Law)-50+Commr(Edn.) -50+Commr. (Law)-5M-2O22.

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