Section 18 in Arunachal Pradesh University Act, 2012
18.
(1)The Executive Council shall be the principal executive body of the University and shall consist of the following members :-(i)The Vice-Chancellor;(ii)The Pro-Vice-Chancellor, if any;(iii)The Secretary, Education, Government of Arunachal Pradesh;(iv)The Secretary, Finance, Government of Arunachal Pradesh;(v)Two Deans of faculties by rotation on the basis of seniority, to be nominated by the Vice-Chancellor;(vi)One Professor (other than a Dean) by rotation to be nominated by the Vice- Chancellor on the basis of seniority;(vii)One Associate Professor, by rotation to be nominated by the Vice-Chancellor on the basis of seniority.(viii)One Principal of the affiliated colleges by rotation to be nominated by the Secretary, Education Department of the Government of Arunachal Pradesh;(ix)Two members of whom one should be a women to be nominated by the Chancellor;(x)A nominee of the Chairperson of the University Grants Commission;(xi)Two senior Professors of other Universities to be nominated by the Vice-Chancellor in consultation with the Vice-Chancellor of the University concerned.(2)Six persons of the Executive Council shall form a quorum for meeting of the Executive Council.(3)The Executive Council shall hold, control and administer the property and fund of the University and shall conduct all administrative affairs of the University not otherwise provided for.(4)The Executive Council shall exercise such other powers and perform such duties as may be prescribed by the Statutes.(5)The term of the members other than the ex-officio members shall be three years.
