Section 20 in Arunachal Pradesh University Act, 2012
20.
(1)There shall be constituted a Planning Board of the University which shall be the principal planning body of the University, and also be responsible for the monitoring of the developments of the University on the lines indicated in the objectives prescribed.(2)The Executive Council shall consider the recommendations of the Planning Board, where considered necessary in consultation with the Academic Council and take decision on the same.(3)The Planning Board shall consist of the following:(i)The Vice-Chancellor(ii)The Pro-Vice-Chancellor(iii)The Secretary, Department of Planning, Government of Arunachal Pradesh;(iv)Two Deans of Faculties to be nominated by the Vice-Chancellor(v)One Professor other than a Dean to be nominated by the Vice-Chancellor(vi)One Head of the Department, other than Dean and Professor, to be nominated by the Vice-Chancellor;(vii)One Principal out of Principals of affiliated colleges, by rotation to be nominated by the Vice-Chancellor(viii)Two outside experts, experienced in University Planning Administration and academic affairs to be nominated by the Chancellor;(4)The term of office of the members, other than the ex-officio members shall be three years.(5)One third of the members shall form the quorum for a meeting.(6)The Planning Board shall exercise such powers and perform such duties as may be prescribed by the Statutes.
