Section 20(1) in Arunachal Pradesh State Higher Education Council Act, 2019
(1)The Vice-Chairperson, Member Secretary and Members other than the Member of the Executive Council nominated' under section 16 (4), unless removed from the office in accordance with the provisions of this Act, shall hold office for an entire term of the Body of Council to which they are appointed or nominated or elected as the case may be:Provided that they shall continue to hold office of Vice-Chairperson, Member Secretary and Members respectively for a further period of six months or till further appointment or nomination or election is made to the respective offices, whichever is earlier:Provided further that Vice-Chairperson, Member Secretary and members shall be eligible for re-appointment or re-nomination or reelection for a further term of four years, as the case may be.
