Section 18(1) in Arunachal Pradesh University Act, 2012
(1)The Executive Council shall be the principal executive body of the University and shall consist of the following members :-(i)The Vice-Chancellor;(ii)The Pro-Vice-Chancellor, if any;(iii)The Secretary, Education, Government of Arunachal Pradesh;(iv)The Secretary, Finance, Government of Arunachal Pradesh;(v)Two Deans of faculties by rotation on the basis of seniority, to be nominated by the Vice-Chancellor;(vi)One Professor (other than a Dean) by rotation to be nominated by the Vice- Chancellor on the basis of seniority;(vii)One Associate Professor, by rotation to be nominated by the Vice-Chancellor on the basis of seniority.(viii)One Principal of the affiliated colleges by rotation to be nominated by the Secretary, Education Department of the Government of Arunachal Pradesh;(ix)Two members of whom one should be a women to be nominated by the Chancellor;(x)A nominee of the Chairperson of the University Grants Commission;(xi)Two senior Professors of other Universities to be nominated by the Vice-Chancellor in consultation with the Vice-Chancellor of the University concerned.
