Section 8(13) in Arunachal Pradesh University Act, 2012
(13)The Chancellor may, at such intervals as he may decide, appoint Committees to recommend the annual grants to be paid to the University for fulfillment of its objectives :Provided that before making any such order, the Chancellor shall call upon the University to show cause why such an order shall not be made, and if any cause is shown within a reasonable time he shall consider the same.
