Section 2(5) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(5)"College/Institution of higher learning" - means a Government college and non-Government College/Institution by whatever name called, means college/institution engaged in imparting instructions leading to the award of academic/ professional degree in general or technical education and affiliated with a University/Council/deemed University for the purpose of award of certificates:
