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THE ARUNACHAL UNIVERSITY (AMENDMENT) ACT, 1997
THE ARUNACHAL UNIVERSITY (AMENDMENT) ACT, 1997
(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:—
Short title and commencement.
1. (1) This Act may be called the Arunachal University (Amendment) Act, 1997.
(2) It shall come into force at once.
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".
