Section 2(19) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(19)"President of the Foundation Society" - means a person duly elected as President ( by whatever name called) by foundation society and exclusively head thereof and in case of the society registered under the provisions of Societies Act, a person appointed by the State Government to look after the management of the affairs of the society;
