The BHATTADEV UNIVERSITY ACT, 2017

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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
Ú—  623 ø√˙¬Û≈¬1, Œ¸±˜¬ı±1,  30 ’À"√√±¬ı1, 2017,  8 fl¡±øÓ¬, 1939 (˙fl¡ )
No. 623 Dispur, Monday, 30th October, 2017, 8th  Kartika, 1939 (S.E.)
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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 25th October , 2017
No. LGL.230/2017/5.– The following Act of the Assam Legislative Assembly which
received the assent of the Governor on 16th October, 2017 is hereby published for general information.
ASSAM  ACT  NO. XXXVI OF 2017
(Received the assent of the Governor on 16th October, 2017)
THE BHATTADEV UNIVERSITY ACT, 2017
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
AN
ACT
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017 4751
The Court 23. (1) The Court shall consist of the following members : 
(A) EX-OFFlClO MEMBERS: 
(i) The Chancellor; 
(ii) The Vice-Chancellor; 
(iii) The Pro Vice-Chancellor; 
(iv) .The Minister of Education, Assam; 
(v) The Registrar; 
(vi) Academic Registrar; 
(vii) The Controller of Examinations ; 
(viii) The Finance Officer ; 
(ix) Dean, Research ru1d Development; 
(x) Dean Students ' Welfare; 
(xi) The senior-most Secretary in the Education 
(Higher) Department of the Governmen t of 
Assam ~ 
(xii) The Director of Higher Education, Assam; 
(xiii) The Dlrector of Technical Education, Assam; 
(xiv) The Director ofMedical Education, Assam; 
(xv) The Director of Agriculture, Assam; 
(xvi) The Director of Animal Husbandry and 
(xvii) 
Veterinary, Assam; 
The Vice-Chancellors of the Dibrugarh 
Univers ity, Cotton University and Gauhati 
University; 
(xviii) · President and Secretary, Bhattadev University 
Teachers' Association; 
(xix) 
{xx) 
(xxi) 
Two members nominated by the Exewt ive 
Council; 
The Principal of the Constituent Colleges, if any; 
Two Heads of the Academic Departments of the 
Bhattadev University (to be selected on the basis 
of seniority) . 
(B) OTHER MEMBER S: 
(xxii) Two persons distingui shed in Literature/ Law/ 
Medicine/ Science/ Engineering/ Technology/ 
Commerce/ Public life nominated by the 
Chancellor; 
(xxiii) Two represe ntatives with good records to be 
elected by the Post-Graduate Students of the 
University from amongst themse lves: 
Provided that a student to be so elected must 
have been a student of the University for at least 
one year prior to his election : 
Provided further that no student who has 
taken more than one year in excess of the period 
prescribed for the course of which he is a student 
would be elig ible for such election. 
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  20174754
Powers & duties 27. 
of Executive 
Council. 
(xv) Two members to be elected by the Coun from 
amongst its members at its Annual General 
Meeting other than employees and students of the 
University; 
(xvi) Two teachers o ther than a Dean of Faculty of the 
University to be elected by the Academic Council 
from amongst such teachers who are its ml!mbers; 
(x.v1i) Two person~ of whom one sha\\ be women \ O be 
nominated by the Chancello r, 
(xviii) Two persons to be nominated by the Stare 
Government; and 
(xix) Two members (one female) from Bajali College 
Alumni (to be nominated by the Vice Chancellor). 
(2) Save as otherwise provided and excep t the ex-offic io 
members, all other members shall hold office for a period of 
three years from the date of their election or nomination, as the 
case may be : 
Provided that no person nominated or elected in 
his capacity as member of a panicular body or a~ a holder of a 
particular appointment shall be member after he ceases to be 
member of that body or holder of that appointment, as the case 
may be. 
(3) When a person ceases to be member of the Executive Counc d 
he shall cease to be member of any of the authorities of th~ 
university of which he may happen to be a member by vinue 
of his membership of the Executive Council. 
( I) The Executive Council shall hold, contro l and administer the 
propeny and funds of the University and shall appoint a 
F\nance Committee to advise it on manen or tnuncc 
consisting of six members of whom the Vice-Chancellor shall 
be the Chairman, the Finance Officer shall be the Secretary 
and the other four members shall be appointed as follows:-
(i) Two members to be elected by the Executive 
Council from among its members 8Jld 
(ii) Two members to be nominated by the State 
Government one from the Finance Department 
and the other from the Education Department of 
the State Government. 
(2) It shall do all acts appertaining or incidental to the 
construction of buildings, roads, tanks, · pipelines 8Jld other 
structures of the University and for the purpose shall appoint a 
Construction Committee, the Building and Works C::Ommittee 
(BWC), consisting of seven members of whom the Vice­
ChanceliOI' shall be the Chairm8Jl, the Registrar shall be the 
Secretary, the Finance Officer, a member and the remaining 
four members shall be appointed from among the members of 
the Executive Council with power to · co-opt experts as 
members who shall have no power to vote: 
Provided that · at least one member of the 
Committee shall be appointed .from amongst the members 
elected to the Executive Council by the Coun. 
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(viii)
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Ordin ances 48. 
{2) The draft Statllles or draft amendments may be approved or 
amended or rejecte d by the Court in the manner hereinafter 
provided that no draft Statutes or draft amendments to Statu tes 
with financial imp I ication shall be amended without fUJ1her 
reference to the Executive Council. 
(a) · every draft of Statute proposed by the EKecutive 
Counc il shall be subm itted to the Cou rt for 
consideration. Such draft sh
all be cons idered by the 
Court at its next meeting. The Cou rt may pass the 
Statute or may amend it or may return the Statute to 
the Executive Cou ncil for re-consideration; 
(b) any draft of a Statu te proposed by the Executive 
Counc il and rejecte d by the Court shall be submitted 
to the Chance llor who may refer it back to the Court 
for reconsideration; 
(c) every Statute passed by the Court sha ll be submined to 
the Chance llor who may give or withhold his consent 
or refer it back to the Court for reconsideration; 
(d) a Sta!Ute passed by the Court sh all have no validity 
until it has been assented to by the Chancello r; 
(e) any member of the Court may propose to the 
ex.ecutive Council the draft of any Statutes; and the 
Executive Counc il shall submit such proposed draft to 
the Court with its comme nts. 
Subject to the provisions of this Act, and the Statutes , the 
Executi ve Counci l may frame Ordinances to provid e for all or 
any of the followi ng matters, namely :· 
{i) 
(ii) 
(iii) 
(iv) 
(v) 
(vi) 
(vii) 
{viii) 
(ix) 
(x) 
(xi) 
(xi i) 
(Kiii) 
the admiss ion of students to the University and 
their enrolment as such; 
the courses of study to be laid down for all 
degrees and diplomas of the University; 
the condit ions under which the students shall be 
admitted to the degree and diploma courses and 
the examinat ions of the University and sha ll be 
eligible for the Degrees and Diplomas; 
the conditions of residence of the students of the 
University; 
recognition of the Hostels; 
the qualifying attendance requi rement for 
students; 
the extens ion of University teaching in any 
suital>le centre within the Slate by means of 
Univers ity extens ion lectures or others; 
the cwoluments and conditions of service of 
reachers of the University ; 
the· fees to be charged for study in the University 
and for adrn ission to the examinations, degrees 
and diplomas of the University ; 
the formation of Departments of teachi ng in the 
Faculties; · 
the cons titution, powe rs and duties of the Boards 
of the Univers ity; 
the conduct of examinat ions; and 
all matters which by this Act or the Statutes are to 
be or may be provided by the Ordinances. 
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  20174770
S. M. BUZAR BARUAH,
Commissioner & Secretary to the Government of Assam,
Legislative Department, Dispur.
Guwahati :- Printed and Published by the Dy. Director (P & S), Directorate of  Printing & Sationery Assam, Guwahati-21.
Extraordinary Gazette No. 1245 -200 + 10 - 30 -  10 - 2017.   (visit at– www.dpns.assam.gov.in)
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