Section 42 in Arunachal Pradesh University Act, 2012
42.
Notwithstanding anything contained in this Act and the Statutes:-(a)the first Vice-Chancellor shall be appointed by the Chancellor, with the prior approval of the Visitor and he shall hold office for a term of five years;(b)the first Registrar and the first Finance Officer shall be appointed by the Chancellor and each of the said officer shall hold office for a term of three years.(c)the first Court and the first Executive Council shall consist of not more than twenty members and twelve members respectively who shall be nominated by the Chancellor and shall hold office for a term of three years.(d)the first Planning Board shall be constituted by the Chancellor in consultation with the University Grants Commission and its members shall hold office for a term of three years. The Planning Board, with the Co-operation of such members as it may decide will exercise the powers of Academic Council, till such time the Academic Council is constituted :Provided that if any vacancy occurs in the above officers or, authorities, the same shall be filled by appointment or nomination as the case may be, by the Chancellor as the case may be and the persons so appointed or nominated shall hold office for a so long as the officer or member in whose place he is appointed or nominated would have held office if such vacancy had not occurred.(e)the first Finance Committee shall consist of no more than seven members, who shall be nominated by the Chancellor and shall hold office for a term of three years.
