Section 10(1) in Arunachal Pradesh University Act, 2012
(1)The Vice-Chancellor shall be appointed by the Chancellor from among a Panel of not less than three persons who shall be recommended by a committee in alphabetical order without indicating any order of preference. The Committee shall consist of the following persons namely :-(a)a nominee of the Chancellor, who shall act as the convener of the Committee;(b)a nominee of the Executive Council;(c)a nominee of the State Government;(d)a nominee of the Chairperson of the University Grants Commission, and three members shall form a quorum of the meeting of the Committee :Provided that none of the members of the committee shall be an employee of the University or member of any authority of the University connected with any approved Institution or College or Institution recognized by or associated with the University. Provided further that if the Chancellor does not approve any of the persons included in the Panel, he may call for a fresh Panel from the Committee.
