Section 9 in Arunachal Pradesh State Higher Education Council Act, 2019
9. The Vice-Chairperson.
(1)Minister of State (Education) or an eminent educationist as may be determined by the Government shall be the Vice-Chairperson of the Council.(2)The Vice-Chairperson shall be. the executive head of the Council.(3)The Vice-Chairperson shall preside over the meetings of the Executive Council in absence of the Visitor and the Chairperson, as the case may be.(4)The Vice-Chairperson shall exercise such other powers and perform such other functions as may be prescribed.
