Section 15 in Arunachal Pradesh State Higher Education Council Act, 2019
15. Powers and functions of the Governing Council of Arunachal Pradesh State Higher Education Council.
- The Governing Council shall have the following powers and functions, namely:-(1)It shall chalk out a perspective plan for the implementation of the policies, evolve various programmes to be implemented and determine the priorities of such programmes for implementation;(2)It shall approve the annual budget and the audited statement of expenditure in such manner as may be prescribed;(3)It shall make a self-appraisal of its performance and prepare an annual report showing details of its academic performance;(4)It shall give such directions to the Executive Council as may be necessary for the effective functioning of the Council in accordance with its objectives;(5)It shall with prior approval of the Government frame regulations in accordance with this Act and the rules made thereunder;(6)It shall propose general guidelines for the release of grants by the Government to Universities and other institutions of higher education and advise the Government about the release of such grants to each University and other institutions of higher education;(7)It shall suggest measures for the academic and financial accountability of the Universities and other Institutions of higher education in the State;(8)It shall advise the Government and Universities and other institutions of higher education regarding the procedure of implementation of its decisions in all institutions of higher education including Universities, colleges and other institutions of higher education in the State;(9)It shall have such other powers as may be prescribed for the effective implementation of the programmes for the furtherance of the objectives of this Act;(10)It shall meet, as often as may be necessary, at such time and place and observe such rules of procedure as may be provided in the regulations provided that it shall meet at least twice a year;(11)It shall have power to act, notwithstanding any vacancy in the membership or any defect in the constitution thereof, and the proceedings of the Executive Council shall be valid notwithstanding that some person, who was not entitled to be a member, had attended, or otherwise had taken part in the proceedings of the Executive Council.
