Section 21 in Arunachal Pradesh University Act, 2012
21.
(1)The Finance Committee shall consist of the following:-(i)The Vice-Chancellor(ii)The Pro-Vice-Chancellor, if any;(iii)The Secretary, Finance Department of the Government of Arunachal Pradesh.(iv)The Secretary, Education Department of the Government of Arunachal Pradesh.(v)One Principal affiliated/constituent college to be nominated by the Vice-Chancellor;(vi)One Dean to be nominated by the Vice-Chancellor;(vii)Finance Officer of the University.(2)All members of the Finance Committee other than the ex-officio members shall hold office for a term of three years.(3)Four members shall form the quorum for a meeting of the Finance Committee.(4)The powers and functions of the Finance Committee shall be prescribed by the Statutes.
