Preamble
| [Arunachal Pradesh Act No. 7 of 1997] | |
An Act further to amend the Arunachal University Act, 1984 (Act No. 1 of 1984)
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Arunachal University (Amendment) Act, 1997.
(2) It shall come into force at once.
Section 2
2. In the Arunachal University Act, 1984, in clause 15 of the Second Schedule, for the existing sub-clause (7), the following sub-clause shall be substituted, namely-
"(7) The Selection Committee for the posts of Registrar and the Finance Officer shall consist of Vice-Chancellor, a nominee of the Chancellor and one person not in the service of the University, nominated by the Vice-Chancellor out of a panel of names recommended by the Executive Council".