The RABINDRANATH TAGORE UNIVERSITY ACT, 2017

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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
Ú—  624 ø√˙¬Û≈¬1, Œ¸±˜¬ı±1,  30 ’À"√√±¬ı1, 2017,  8 fl¡±øÓ¬, 1939 (˙fl¡ )
No. 624 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.231/2017/5.–  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. XXXIV OF 2017
(Received the assent of the Governor on 16th October, 2017)
THE RABINDRANATH TAGORE UNIVERSITY ACT, 2017
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
AN
ACT
4772
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4773
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  20174774
(i) to provide for instruction (including correspondence courses) and . 
research ti1 humanities, science and technology. educatio n, 
medicine and other professional subjects and in other spheres o( 
learning and knoY..Iedge of a standal'd and t!\Orougbness required 
apd expected of a. university of the highest standing and to secure 
the advaneement, diffusiOI1 and extension of knowledge in · all 
~pheres of learning; 
(ii) to establish wit;h.in the University area or outside that area such 
field stations ~nd specialized laboratories and !;uch other units for 
research and instruction as are necessary for the 'fu11herance of its 
objects; 
(iii) to organize and to undertake extramural teachi!'g and ex"tension 
services; 
(iv) to hold examinations and grant and confe1· degrees, diplomas, 
certificates · or oth.ei' academic distinctiqns and to deprive of any 
degr~s, diplomas, certificate or distinctions granted to or ~nferred 
upon by the university .for good and sufficient cause; 
(v) to create such teaching, administrative and other posts as the 
University ·may deerri .necessary from time to time and to m!lke 
. appointments thereto. All posts shall, however, be created only 
with the prior approval of~he Ooyernment; 
(vi) to appoint.' or' recognize persons as Professors , Associat~ 
Professor or Assistant Professor or otherwise as Teacher s of the 
University; 
(vii) to institute and award fe!lowsh ips, scholarships, exhibitions and 
prizes; 
(viii) to establish and maintain colleges and halls, to recognize and 
s·upervise colleges and halls not maintained by the University 
and other accommodation for students, 
and to withdraw/dep-rive 
any such recognition ; 
(ix) . to re~la:te and enforce discipline among students and employees 
of tbe University' and to ·take such disciplinary measures in this 
regard ~ may be deemed necessary ; 
(x) to make arrangements of promoting health and general welfare 
of students of the University; 
(xi) to d!termine and provide for examinations for admission into the 
·University; 
(xii) to affiliate with it or admit to any of its privileges or to recognize 
for any purpose either in: whole or in part,' any college or 
institutio~ or members or student thereof, on such terms and 
conditions ·as ·may from time to time, be prescribed and to 
withdraw such affiliation, pri vi~eges and recogniti on; 
(xiii) to co-operate with any other Universities, · Authorities or 
Associations or'any other Public or Private Body having in view 
th,e promotion of ·purposes . and objects similar to those of ~he 
University . or ·appoint one or more representatives of the 
Univer sity to act upon any suc h Body, Authority or Association 
for such . purposes ·as may be agreed upon, on such terms and 
conditions as ma~, from time to time, be prescribed; 
(xiv) to enter into any agreement for the incorporation in the. 
University of any other institution and for taking over its rights, 
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4775
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4776
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4777
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4778
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4779
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and
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4780
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017 4781
(2) 
(xi) ·The senior~ most Secretary in the Education 
. (Higher) Department of the Government .of 
Assam; 
(xii) The Director of Higher Education, Assam; 
(xiii) TJie Director of Technical Education, Assam; 
(xiv) The Director of Medical Education ·, Assam; · 
(xV).. The DireCtor of Agriculture , Assam; 
.(xvi) The Director of Animal Husbandry and . 
Veterinary, Assam; 
("-vii) l)e Vice-Chancellors of the Dibrligam 
· ·unive rsity, Cotton University and Gauhati · 
University ; 
(xviii) President and Secretary, Rabindranath Tagore · 
University Teachers ' Association ; . 
(xix} Two members nominated by the Executive 
Council ; . 
. (xx)- · ~ Priricipal of the Constituent" Colleges, if any; 
(xxi) Two .Heads of the Academic Departments of the 
Rabindranath . Tagore Universi~ (to be selected · 
on the basis of seniority). 
(B) OTHER MEMBERS: 
(xxii) Two persons distingujshed in. Literature/ Law/ . 
Medicine / Science/ Engineering/ Technology/ 
Commerce/ · Public life nominated by· the 
Chancellor; 
(Xxiii) Two repres~tatives with good records to be · 
elected by ~e Post-Graduate · S~dents of the 
University from amongst themSelves : 
Provided thai a student to be so elected must 
hive been a student of the Univer sity for at least 
Ohe year prior to his election: 
.Provided further that no student who ~as 
~en more .than one year in excess of the period . 
prescribed for the course of. which he is a student 
wouJd be eligible for such election . 
(xxiv). .Two members (one fe~le). of the Hojai College . 
I Rabindranath Tagore University Alumni (to be 
nominated by the Chancellor) . 
Save as otherwise provided and except that ex-officio 
members and stuqent 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 
capac"ity as a member of a particular body or as holder of a 
particular appo.intment shall be a member after he ceases to 
be ·a member of that· body or holder Qf that ap~intment; as 
the caSe may. be: 
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4782
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4783
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and
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4784
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4785
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4786
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4787
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4788
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4789
. :–
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4790
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4791
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4792
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4793
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4794
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4795
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  20174796
Ordinances 48. 
Regulations 49. (I) 
(d) a Statute p.assed by the Cou rt shall have no validity 
until it has been assented to by the Chancellor; 
(e) any member of the. Cou rt may propose to the 
executive Council the draft of any Statutes; and the 
Executive Council sha ll submit such proposed draft to 
the Court with its comments. 
Subject to the provisi ons of this Act, and the Statutes, the 
Executive Council may frame Ordinances to provide for all or 
any of the following matters, namely:-
(i) the admission of students to the University and 
their enrolment as such; 
(ii) the courses of study to be laid down for all 
degre es and diplomas of the Unive rsity ; 
(iii) the 
conditions under which the studen ts shall be 
admitted to the degree and diploma courses and 
the examinations of the University and shall be 
eligible for the Degrees and Diplomas; 
(iv) the conditions of residence of the student s of the 
University; 
(v) recogni tion of the Hostels; 
(vi) the qualifying attendance requirement for 
students; 
(vii) the . extension · of University teaching in any 
suitable centre within the State by means of 
University extension lectures or others; 
(viii) the emoluments and conditions of service of 
teachers ofthe Univers ity; 
(ix) the. fees to be charged for study in the University 
and for admission to the exam inations, degrees 
and diploma s of the University; 
(x) the formation of Departments of teaching in the 
Faculties; 
(xi) the constitution, powers and duties of the Boards 
ofthe University; 
(xii) the conduct of examinations; and 
(xiii) all matters which by this Act or the Stat utes are to 
be or may be provided by the Ordinances. 
Subjects to the provisions of this Act, Statutes and Ordinances, 
each of the Authorities of the Univers ity may make 
Regulations consistent with this Act, the Statutes and the 
Ordinances, for the purpose of carrying out the duties and for 
exercising the powers assigned to the Authority concerned 
under this Act, the Statutes and the Ord inance s. 
(2) Without prej.udice. to the generality of the preceding sub ­
section such Regulations may provide for ·all or any of the 
following matters, namely:-
(i) number of members required to form a quorum; 
(ii) all matte rs which are requir ed to be prescribed by 
the regulations under this Act , Statutes or the 
Ordinances; 
(iii) all matter s solely concerning the authorities and 
not otherwise provided for by or under this Act , 
Statutes or Ordinances. 
THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4797
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
4798
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  2017
 4799
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THE ASSAM GAZETTE, EXTRAORDINARY,  OCTOBER  30,  20174800
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. 1247 -200 + 10 - 30 -  10 - 2017.   (visit at– www.dpns.assam.gov.in)
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