Section 20 in Arunachal Pradesh State Higher Education Council Act, 2019
20. Terms and Conditions of Service of the Vice-Chairperson, Member Secretary and Members.
(1)The Vice-Chairperson, Member Secretary and Members other than the Member of the Executive Council nominated' under section 16 (4), unless removed from the office in accordance with the provisions of this Act, shall hold office for an entire term of the Body of Council to which they are appointed or nominated or elected as the case may be:Provided that they shall continue to hold office of Vice-Chairperson, Member Secretary and Members respectively for a further period of six months or till further appointment or nomination or election is made to the respective offices, whichever is earlier:Provided further that Vice-Chairperson, Member Secretary and members shall be eligible for re-appointment or re-nomination or reelection for a further term of four years, as the case may be.(2)The Vice-Chairperson, Member-Secretary or Members, may in writing under his signature, addressed to the Chairperson, resign his membership from the.Council: Provided that he shall continue to hold such office until his resignation is accepted and communicated in writing.(3)The salaries, allowances and other perquisites payable to the Vice Chairperson shall be the same as that of Vice chancellor of a University and that payable to the Member Secretary shall be the same as that of a Pro-Vice- Chancellor of a University.(4)Subject to the provisions of this section, the other terms and conditions of service of the Vice-Chairperson, Member Secretary and Members shall be such as may be prescribed.
