Section 17 in Arunachal Pradesh University Act, 2012
17.
(1)The Court shall consist of the following persons, namely :(i)The Chancellor(ii)The Vice-Chancellor(iii)The Pro-Vice-Chancellor(iv)The Deans of the faculties of Post Graduate classes;(v)Heads of Post-Graduate departments;(vi)Secretary (Education), Government of Arunachal Pradesh;(vii)Secretary (Finance), Government of Arunachal Pradesh or his nominee, not below the rank of Deputy Secretary;(viii)Directors of Higher and Technical Education;(ix)Principals of affiliated colleges by rotation to be nominated by the Vice-Chancellor in order of seniority;(x)Principal of constituent colleges, if any;(xi)Two professors (other than Heads of Departments); Two Readers and Two Lecturers to be nominated by rotation by the Vice-Chancellor. of these six persons at least two shall be women.(xii)Two post graduate students (one of them shall be women) having good academic record to be nominated by the Vice-Chancellor :Provided that student to be so elected must have been a student of the University for atleast one year prior to his election:Provided further that no student who has taken more than one year in excess of the period prescribed for the course of which he is a student would be eligible for such election.(xiii)One officer to be nominated by the Vice-Chancellor;(xiv)One non-teaching employee of the University to be nominated by the Vice-Chancellor;(xv)Three Lecturers from affiliated colleges by rotation to be nominated by the Secretary, Department of Education of the State Government.(xvi)Three members of the Arunachal Pradesh Legislative Assembly to be nominated by the Speaker of the Assembly.(xvii)Three senior teachers of Higher Secondary Schools to be nominated by the Director of Secondary Education: Five persons including two women, distinguished in literature, art, law, science, medicine, engineering, industry, commerce, social service and public life to be nominated by the Chancellor.(2)The terms of members other than Ex-officio members shall be three years.(3)The Court shall meet at least once a year, other than for convocation on a date to be fixed by the Vice-Chancellor. The Court may also meet more than once at such time; as it may from time to time decide.(4)The Vice-Chancellor, may whenever he thinks fit, and shall upon a requisition signed by not less than one third of the total number of members convene a meeting of the Court. Such meetings on the requisition shall be held, within fifteen days of the receipt of the requisition.(5)Twelve members shall form the quoram of the meeting of the Court : Provided that no such quoram shall be required at a Convocation.(6)The Court shall be an advisory body and subject to the provision of the Act, the Court shall have the following powers and functions, namely:(a)to review from time to time the board policies and programmes of the University and to suggest measures for improvement and development of the University.(b)to consider and pass resolution on annual report and the annual account of the University and the audit report on such account.(c)to advise the Chancellor in respect of any matter which may be referred to it for advice; and(d)to perform such other functions as may be prescribed by the Statutes.
