Section 17 in Arunachal Pradesh State Higher Education Council Act, 2019
17. Powers and duties of the Executive Council.
- The Executive Council shall have the following powers and duties, namely:(1)it shall be competent to take decisions on behalf of the Council, subject to the concurrence of the Governing Council in all matters with policy implications:(2)it shall incur such expenses as are necessary to fulfill the objectives set out in this Act and carry out all decisions taken by the Arunachal Pradesh State Higher Education Council;(3)it shall nominate two of its members to the Syndicate/Executive Committee of each University and such member shall ensure effective communication of the views of the Council and coordinate the implementation of programmes common to all universities;(4)it shall have such other powers, functions and duties as may be prescribed.
