Section 17(1) in Arunachal Pradesh University Act, 2012
(1)The Court shall consist of the following persons, namely :(i)The Chancellor(ii)The Vice-Chancellor(iii)The Pro-Vice-Chancellor(iv)The Deans of the faculties of Post Graduate classes;(v)Heads of Post-Graduate departments;(vi)Secretary (Education), Government of Arunachal Pradesh;(vii)Secretary (Finance), Government of Arunachal Pradesh or his nominee, not below the rank of Deputy Secretary;(viii)Directors of Higher and Technical Education;(ix)Principals of affiliated colleges by rotation to be nominated by the Vice-Chancellor in order of seniority;(x)Principal of constituent colleges, if any;(xi)Two professors (other than Heads of Departments); Two Readers and Two Lecturers to be nominated by rotation by the Vice-Chancellor. of these six persons at least two shall be women.(xii)Two post graduate students (one of them shall be women) having good academic record to be nominated by the Vice-Chancellor :Provided that student to be so elected must have been a student of the University for atleast one year prior to his election:Provided further that no student who has taken more than one year in excess of the period prescribed for the course of which he is a student would be eligible for such election.(xiii)One officer to be nominated by the Vice-Chancellor;(xiv)One non-teaching employee of the University to be nominated by the Vice-Chancellor;(xv)Three Lecturers from affiliated colleges by rotation to be nominated by the Secretary, Department of Education of the State Government.(xvi)Three members of the Arunachal Pradesh Legislative Assembly to be nominated by the Speaker of the Assembly.(xvii)Three senior teachers of Higher Secondary Schools to be nominated by the Director of Secondary Education: Five persons including two women, distinguished in literature, art, law, science, medicine, engineering, industry, commerce, social service and public life to be nominated by the Chancellor.
