Section 19 in Arunachal Pradesh University Act, 2012
19.
(1)The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and ordinances, coordinate and exercise general supervision other the academic policies of the University. The Academic Council shall keep under review the maintenance of standards of instruction, education, research, training and examination within the University.(2)The Academic Council shall consist of the following members :-(i)The Vice-Chancellor;(ii)The Pro-Vice-Chancellor, if any(iii)The Controller of Examination;(iv)The Deans of the faculties;(v)All Heads of the Departments of the University;(vi)Where there is no department in a subject in the University, the senior teachers from the affiliated colleges, in that subject shall be nominated by the Secretary, Education Department of the Government of Arunachal Pradesh;(vii)One Professor of each Department of the University other than the Heads of Departments to be nominated by the Vice-Chancellor;(viii)All Principals of affiliated/constituent colleges;(ix)Director of Higher & Technical Education or his nominee, not below the rank of Joint Director;(x)Three persons of academic eminence to be nominated by the Chancellor from outside the University.(3)The terms of the members of the Academic Council other than the ex-officio members shall be three years.(4)One third of the members shall form the quorum for a meeting.(5)The Academic Council shall exercise such powers and perform such duties as may be prescribed by the Statutes.
