Section 8(7) in Arunachal Pradesh University Act, 2012
(7)The Chancellor, may, if the inspection or inquiry is made in respect of the University of any College or Institution maintained by it, address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor may be pleased to offer upon the action to be taken thereon.
