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THE ARUNACHAL UNIVERSITY (AMENDMENT) ACT, 1997
Short title
and com-
mence-
ment.
(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 :—
1. (1) This Act may be called the Arunachal
University (Amendment) Act, 1997.
(2) It shall come into force at once.
2. Inthe Arurniachal 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-Chancllor out of a panel of names
recommended by the Executive Council”.