Section 1 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
1. Short title, extent and commencement.
(1)This Act may be called the Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010.(2)It shall extend to the whole of the State of Arunachal Pradesh and applicable to all the colleges and /or the institutions of Higher Education be it Government College, or non-Government College and situated in the territorial jurisdiction of the State of Arunachal Pradesh imparting general education within the concept of University Grants Commission or technical education within the concept of any council created by Government of India to regulate a particular technical education and recognised by the Department of Higher and Technical Education of the State.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
