Section 32(2) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(2)In particular and without prejudice to the generality of foregoing sub-section such rules may provide for:-(i)the manner in which any enquiry under this Act shall be held:(ii)the registers, statements, reports, returns, budgets, and other information to be maintained or furnished by the approved institutions of higher learning for the purpose of this Act;(iii)the establishment of administration and maintenance of the institution of higher learning;(iv)the recognition to the institutions of higher learning and the condition thereof;(v)the inspection of the institution of higher learning and the officer by whom it shall be made;(vi)standard of education and courses of studies in the institutions of higher learning;(vii)preparation and submission of development plans/projects/ schemes for institutions of higher learning and their contents;(viii)the power and functions of the officers and other subordinate staff working in the Directorate of Higher and Technical Education;(ix)the regulation of the use of library, maps, plans, instruments, other laboratory and sports equipments in the institutions of higher learning;(x)the regulation for admission into the institutions of higher learning for academic courses, private study, and other special courses and attendance thereof;(xi)the qualification required and other conditions to be fulfilled for appearing at the examination conducted by the authorities under this Act and the method of evaluation and revaluation of answer scripts;(xii)the manner of conducting class test and examination within the institutions of higher learning;(xiii)regulation on seeking information by any person relating to administrative procedures or any other information and fees to be charged for such information;(xiv)the conditions and regulation of the co-education in the institution of higher learning and regulation thereof;(xv)regulation on the issue of certificates and documents and the fee to be charged for such issues;(xvi)the regulation on all other matters, that are necessary and expedient to implement the provisions of this Act, or where the provisions are deficient or not available at all in this Act, in the opinion of the Government;(xvii)Rules for regulating transfer and posting and allotment of pool quarters etc.
