Section 29 in Arunachal Pradesh University Act, 2012
29.
(1)The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or after such date as may be prescribed by the Statutes and the Court shall consider report in its annual meeting.(2)The Court shall submit the annual report to the Chancellor alongwith its comments, if any.(3)A copy of the Annual Report as prepared under sub-section (1) shall also be submitted to the State Government.
