The MADHABDEV UNIVERSITY ACT, 2017

"tftqgiaf< - rvu /tr Registered No.-768l97
\ryqn M
sgtqq{n
THEASSAM GAZETTE
\Mt${.t
EXTRAORDINARY
4tgogwEr<tetorFtu
PUBLISHED BY THE AUTHORITY
d( 625 ftt"g<, mtrmFl, 3oqdil-+{,20t7, 8 st&', 1939 ers)
No. 625 Dispur, Monday,30th October,2077,8th Kartika,1939 (S.8.)
t
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 25th October, 2017
No. LGL.2291201715.- The following Act of the Assam Legislative Assembly
which received the assent of the Governor on 16th October, 2017 is hereby published for general
information.
ASSAM ACT NO. XXXV OF 2OI7
(Received the assent of the Governor on 16th October, 2017)
THE MADHABDEV UNMRSITY ACT, 2017
t
a
I
.t
4802 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
Prcamble
Short title and
comrmeDc€mcnt.
Definilions
AN
ACT
to upgrade the Madhabdev Colle5.,e. la&himpur as a Universiry, to
constitrte and esablish a teachin6 research oriented, affiliating
urd partially-residenthl University et l*khimprr by upgrading
tbe existing MadhaMw College to a Univcrsity.
Whcreas it is cxpedient to upgrade the MadhaMev College,
Lakhimpur to a Unirrersity. to consritute and tstablish a teaching.
resean:h orionted, aftiliaring and partially-residential university at
Lakhimpur by upgrading the existing MadhaMev Cotlege to a
Univepity.
It'is hercby enacted in the Sixty eighdr Year of the Republic of
lndia as fiillows:
It shall come into force on Such date or datss as the State
Govirnment may, bI notification in the Official Gazetr. appoint. '
In this AeL unless therr: is an1'thilrg repu$rarrl to the subject or contex(
(a) *AfHlisred College- means a collcge other than a constitrent or
recognised college, affiliated to rhe University and includes a
collegp decnrld to be affiliated under section 6(xii) utd section 7;
(b) "Affiliatcd Institution" ,neans an institution other than a constituent
cotlege or a rccognised institution, aftiliated to the University and
includcs an institution deerned to be affiliated under section 6(xii)
and scction 7;
(o) "Board of Studies" nroans a Buard of Studies constituted under
scction 34;
(d) "Coostintent Colloge" rreans a college established, maintaincd or
managed by tre University rnd irnparting under'graduatc and I' or
posl-grsduate level €ducation as declared by the university;
(el *Constiluent lnstitution" rneans atr insiitolion, otlter lhan a colleg'e
esablished. maintained or mattaged by thc Universifr';
(0 *Courtn' rDoins t}o court constituted under section 23;
G) *DcpartmcntF means u academic department of the University
snd dcsipratod as such-.by it. with refercnce to a subjcct or gruup
ofsubjects.of study hr the Lfniversity;
(h) "Exesutivi Council" rind "Academic Council" means the
F-recutivc Counoil and the Academic Cormcil constituted under
section 26 and 2t, respectivelv;
(i) *Finance Conimittee" mslns tlre Fi[ance Committee c0nstituted
qndcr sestion 42;
() 'Government College" means a college mairrtained and managed by
the Stato or Central Coventmenl;
t
l. (l) This Act may be called the MadhaMev Univcrsity Act,2017
(2)
a
THEASSAMGAZETTE, EXTRAORDINARY OCTOBER 3A, zAn 4803
Lcgal entity ofthe 3
University.
(1)
(k) '"Hall".means a url.it of rcsidencc of the students mtintaincd or
rccognized by thc University at which provisiou.is made for
imparting ttsorial and other suppicmentary instustions;
(l) *Head of Department'' means Teacher-in+hargo of a dapartment
and desigrratcd as such by thc rlniversi6,- and includes any. other
per$on designated as such by thc UniversiS':
(rn) "Hostel" mc&ll"s a uttit of residerrue of studeuts nuintained or
rccognised. by the Uur'versity, other thalt a halj;
(n) ..Post-cfaduale Boald" anil *l.inder-graduate Board" mert[s the Fort
gndumo Board and thc Undcr-graduate Board" constitnted under
sootio,n 30 and 32 respectively;
(o) "Principal" means the Head of a tcaching staff of a conscituent,
affiliated on recognised college:
(p) "Recognised College" means a college otlrer than a constituent
colfege, or a affilisted college recognised by the University and
includes a collegc deenied to be recognissd under section 6(xii)
and section 7;
(q) "RecogniSed Institution" mean$ an institution other than a
constituent or affiliared institution recognised by the Universiry
and includes an institution doemed to be recognised under section
6(xii) and sectlon 7:
(0 'seleetion Committee" meahs a Selection Committee constitrtsd
under se*ion 39;
(s) *Sta(o Govcmmsnt" meahs the Governtnent of Assam;
(t) sstdtteso'o *Ordinances" and'oRegulations" mcans, resperxively,
tl're Statutes. Ordinances and the Regulations bf the University
made undertfiis Act:
(u) "Tcacher$'" rneafls Professors, A*sociate or Assistant Profes.$ors of
the University or a college whether constifl.tent or affiliated, or rlJiry
other persons. imperting instructiotrs or guiding research and
designated as teachers by the University and include persons
recognised as teachers by the university'. and
(v) *University" ftreans the Madhabdev University as constituted under
this Act.
The Chancellor, the Vice Chanccllor, the Prc-Vice Chancellor and
the mernbers ofthe Court, thc Exccutive Council, and the Acadermic
Counci{so long as they continue to hold such off:ce or membership
shall constitute a body corporate by the name of "The Madhabdev
Universigl".
The University shall have perpetual successiort and a common seal,
and shall sue and be sued by that name.
From the date of coming into force of this Act. the existing
Madhabdev College shall be deeined to have been upgraded to
Madlrabdev Univcrsity. All aspects of teaching and research shall
be discussed in and decided by the University.
From the date of cornmsilcement of this Act, tlre existing proPer{y,
land and buildlngs of liladhabdev College shall vest with the
Madhabdev University.
i
(2)
Upgradation of thc 4
existiog
Madhabdev
College to
Madhabdev
Univcrsity.
Property to vGst
with the
University.
5
(
4804 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
Powers of the
University.
6. The $niversity shalt have the followiog powers'i
to provide for instruction (including correspondance courses) and
reiearch in humanities, science and technolop.. education,
medicine and odrer professioual subjects and in other spheres of
tearning and knowledge of a standard and thorcughness required
and c:cpected 6f a university of thc highest standing and to securf
the advancement, diffusion and extension of knowMge in all
spheres of learning;'
to establish within the University arca or Outside that area such
tield stations and specializcd laboratories and such odrer units for
reserrrh and,instructibn as anc [scessary for the furtheraacc of its
objegts;
to organize and to underttke extramural teaching and extrnsion
darviceu;
to hold *aminations and grant and sonfer degrees, diplomas,
certificaes or other academic distinctions and to deprive of any
dcgrees, diplomas. ccrtificate or distinctions granted to or conferred
upon by the university for good and sufficient cause;
to crcate such teabhing, administrative and other posts as ths
University may dccrn nec€ss8ry from time to time and to make
appointmenB drerato. AII posts shall, however, be created only
with the prior approval of the Government:
to appoint or recogtrize persons 8s Professors, Associate
. Professor or Assistant Professor or otherwise as Teachers of the
Universily:
to institutc and award fellowships, scholarships, extribitions and
lJ'ffio,,rh and maintain c.lleges and halls. to recogrriee and
supenise colleges and halls nnt maintained by the Universitl'
and other accommodation tbr sfudeots, and to withdraildeprive
any such rccognition;
' to regulate and enforcc discipline arnong students and employee s
of the Uhiversity and to take such disciplinary measures in this
regad as msy bc dccrnad necessary:
to make arrsngements of pmmoting health and general welfarl
of st0dents of the UniversitY;
to. determine and provide for e:saminations fbr admission into the
University;
to affiliatc with it or admit to any of'its privileges or to recognize
for any Frpose either in whole or in part, any college or
institution or rnembers or student thseof. on such terms and
conditions as 1nay from time to time, be prcscribed , and to
withdraw such affiliation, privilogcs and recognition;
to co.operate with any other Univcrsitics" Authorities or
Associations or any other Prrblic or Private Body having in view
the promotion of purposes and obje-cts similar to those of the
tjniversity or appoint one or more rcpresentatives of the
university to act upon any sdch Body. Authority or Association
for such purposes as may be agreecl upon' on such terrns and
conditions as may, from lime to time , be prescribed;
(0
(ii)
(iii)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
a
(xiii)
-- -&\"
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7 4805
c
(xv)
(xvi)
(xiv)
(xvii)
(xviii)
(xx)
to enter into any agrecment for the incorporation in the
University of any other institution and for taking over its rights'
properties and liabilities and for any othcr purposes not
repugnant to this Act:
demand and receive pftyrn€nt of such fees and other charges as
may be prescribed fmrn timc to time;
to acquiro, hold" msnage and dispose of any property movable or
immovable, ingluding trusl or endowed property within or
ortside the University areq for the purposes or objects o{ the
University, and to invest eny funds representing such property in
such manner as the Universiry thirrks fit:
to borrow with the approval of State Government, on the
security of the University ProPerty, mon€y for the purposes of
the Universiry;
to run a Highsr Secondary section in the University under
mentorship schcme of the State Covernmetrt which will to some
extent, act *s a feeder to the undergraduate courses of the
University and tbr all practical Purposes! the Higher Secondary
section shall be a part ofthe University;
ro continue the existing syllabi and cvaluatiou of students of thc Higher
Secondary section undcr the jurisdiction of the Assrim Higher
Secondary Education Coungil as at prEsent untll such times as the
Univorsity deemr it fit to review and do the needlul: and
to do atl such othsr aers and things, whether incidental to the
powen aforesaid or not, as may be requisite in otder to funher
the objects of tire University.
Save as otherwise provided in this Act, the powers of the
University conferrcd by or under this Act shall extend to the
areas of.dre territorialjurisdiction of the State of Assam and to
such other areas and colleges. institutiotts and other bodies
beyond this.rcrritorial limits to which any or all of the porrers of
the University may be extended by it with the previous approval
of the State Govcmment.
The University shall be open to all persons irespective of
gender, racc. castc. or ereeiJ and it shall nol be laurfi:l for the
University to adog or impose on any pcrson any test whatsoever
of religious belief or profession in onder to entitle him to be
admitted thereto as a teachcr or as & student, or to hold any
offige. therein; or to graduate or to eqioy or exercise any
psrticular benefaction acceptod by tbe University, where such
test is made a condition thereof hy any testamentsry or other
instrurnent crcating srrh benefaction.
The follorring shall be the offiqers of tlre University:-
(i) Chancellor;
(ii) Vice{hancellor;
(iii) Pro-vice-chancellor:
(iv) Registrar;
(v) Academic Registrac
(xix)
Jurisdiction 7
University open E
to all classat
ssstss and crscds. .
Officers of the
University.
9.
I
\
4806 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
The Chancellor t0. C)
(2'
(vi) Dean, Research and Devetopmenq
(vii) Controller of E:caminations;
(viii) Dean, Student Welfarel
(ix) Finance Officsf,, and
(x) such other persons in the service of the {Jniversil as may be
declared by the statutes to be the offtcers of the Univenigt'
The Governor of Asiam shall be the Chancellor of the University'
The Chancsllor, when Prese$t, shall preside the meeting of the
Court and Convocation of the University'
The Chancellor shall have thc right to cau$e an irrspection to be
made by such person or persons as he may direct of the affairs and
properties of tlre Uniwrsiry of the colleges, histitutions and bodies
maintained by the Uriversity arrd also of the examinations, teoching
arrd other wolts conducted or done by the University, its offieers
and authorities, and'to oarss an enquiry to be made in the like
manner' in respect of all or any of *re mattBrs aforesaid and of any
other nratter conffisted with the university.
The Chenscllor shall in every such case give notice to the Exsctttive
Council of his intention to cause an inspection or enquiry to be
made, and the Executive Council shall be entitled to appoint a
represcntative who shall have the right to be present and heard at
such inspection or ooquiry
The Chancellor may address the Vice{hancelior with reference 1o
the result of such inspection or enquiry and the Viedhancellor
shall comnrtmicate to the Executive Council the views of ths
C,hancellor with such advice as thf Chancellor nray offer on the
action t! be taken thereon.
The Exscutive Council shall communicate througir thc Vice'
Chancellor to the Chancellor such action, if any. as it is proposed to
talce or hus been taken on tlre resuh of such inspoction or Gttqulry
and the arlvice ofthe Chansellor-
Whcn tht Executive Council does not within a reasonablc time, takr
action tcr the satisfacticin of the Clrancellor, the Chancellor may affeq
considering any cxplanation funrished or rcpresentation made by
the Executive Counci!. if any, ibsue such direptions as he may think
fit and the Executive Courrcil shall be bound to comply with snch
dirpctions.
Hipen,ses that rnay be incurrpd in connoction with such inspections
or enquiries and cortified as such by the Chancellor, shall k a
chprgo on the University.
The Chahcellor shall have such.other powers a$ may be conferrcd
on trim by or urder thc provisions ofttris Act.
The C\ancellor.as head of the university shall have thc power to
suspend the activities of the various authoriti',es of the University as
and whon circumstances so demand and vest all powers and
functions of thsse authorities in the Chancellor to control the affairs
oftho authorigr or authorities so suspended in such lnanner and for
such a period as dcemed fit and reasonablc by him.
Powers and duties I l. ( l )
of thc Chancellor.
Q)
(3)
(4)
(5)
t
(6)
(7)
(8)
THEASSAMGAZETTE,EXTRAORDINARY, OCTOBER 30, 2OI7 4807
ThcVice
Chancellor
t2. (r) The Vibe{hancelloi shall be eppointed by the Chancellor on the
rscommendation of an Advisory Board (Search Committee)
constituted by the Chancellor for the purpose aud consisting of three
rnembcrs of whom one member shall be nominated by tht State
Gove*nrncnt, onc membgr to be nominated by the Chancellor and
one merrber to bc etected by the Executive Council. The Chancetlor
shall also appoint one of thern as Chaimran of such Advisory Board'
The Advisory Board (search Comnrittee) shall rccommend a pane{
of names of three persons to the Cltancetlor who may appoint one of
the persons recomrnended to be the Vice'Chancellor' If the
Chancellor does not approve any of the persons recommended by
the Advisory Board, he may call for a fresh recommendatio'n
The vice-chancellor shall be a whole time off'rcer of the univershy
who shili hotd ofifice for a peri'd of five years and shall be eligible
for re.appointment:
Provided thar notwithstanding the expiry of the aforosaid pcriod
of frve years, he ehalt continue in office rrirtil his successor is
appointeJ and enters upon his offrce.
The emoluments and other terms and condirions of lcrvice of lhe
Vice-Chancellor shall bc determined by the Chancellor:
Provided that the salary of the Vice{hancellor shall not bo less
than Rs.75,000/- per month plus all admissible allowances'
Whenevet lhere is any lemPorary Yacancy in the office of the Vicc
Chancellor by reasoui of leave, illness or other cause, the Cjuncellor
shall make such other arrangements as lre may $rink fit for exarcising
thc powers and performing the duties of the Vic,e-Chancellor during
rhe absorrce. The Ctrancellor shall determine the emoluments or
allowances payable tci a person temporarily appolnted to bxerEise the
power and duties of the Vice^Chancellor.
Ths vice4hancellor shall be the principal executive antl Academic
Offrcer of the University. He shall be the ex'officio Chairmdn of the
Executive Council, the Academic Council, the Building and Works
Committee (BWC). tftc Post-graduate Board, the Undcr-graduati
Board, the Finance Committee and the Selection Committees and
shatl, in the absencc of the Chancellor prcside at all meotings of the
Court and over thc Convocation to confer degrecs' He shall be
entitled, o be present at and to address any mceting of any iuthority
or Committee of the University.
The Yice-Chancellor shall see that this Act, the Statutes, the
Ordinance ond the Regulations are duly observed,
The Vice€hanccllor shalt have the powers of convening thc meeting
of the CouG the Executive Council, the Building and Works
Committee (BWC), the Post graduae Boar4 the'Under Cradrute
Board, thi 'Financc Committee and the Selectisn Cornmittces,
whenever he finds it necessary and for that purpose direct the
Registrar to convene such meeting at the time and place to be
determined by tlre Vice-Chancellor, and the Registlar shall be bound
to comply with thcr diraction.
(2)
(3)
(4)
(s)
Powcrs arrd Duties 1 3. ( l )
ofthc Vice-
Cbancrslloc
(2)
(3)
a
(
4808 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
Pro-Vice
Chancellor.
Registrar
{4)
r4. (l)
(2)
(3)
(4)
(5)
15. (l)
(5)
(6)
(7)
lf in the opinion of thc Vice-Chancellor an emergency has arisen
which rcquires immediate.action to be taken, the Vice-Chanccllor
shall take such astion as he deems necassary and shsll report the
same to thc authorit-v or committee wlrich in the ordinary course
would have dcalt with the matler.
Pr<ivided that wherc any such action talten by the Vice-
Chancellor nffecrc the services or otnoluments of any'person in the
service of ttre univcrsity, such person shall be entitled to prcftr
within thirty dsys from the date on whioh he receivcd noticc of such
action, an appeal !o the Executive Council, whose decision shoit be
final.
The Vice{hanceliri shall exercise general control and supervision
over thc affairs of the,University and shall give efect to the decisions
:of the Authority of fire University:
All powers relating to the ProPer.maintenance of discipline in the
University shalL stand vested in the Vice-Chanccllor.
The Vice€harrcellor shall cxercise such otlrer Powers as nray be
prcscribcd by the Statutes or the Ordinances and Shall perform such
other acts as mai bc necessary to cafry otrt or further the pmvisions
of this Act, the Statuies on thc (Hinancas'
Therc mey be ond ko-Vicc Chancellor, who shall be ap'pointed by
the Vice Chordctlor, untfer intimation to the Chancellor, frorn
amongFt the Professors of the University or any other Higher
Education Institution (HEI) for a pcriod of three years.
The appointrnent is co-termi'nus with the term of the vice chaneellor.
The pro-Vice Chancellor sSall take up the respolrsibilities assigned to
him by the Vice Chancellor
The Pro-Vi* chanc?llor shall be a menrber of all the statutory
bodies.
The Pro-Vice Clancellor shall be entitled to an additional atlowance
as decidcd by the Vice Chancellor.
The Registrar shall bc a whole time salaried of{icer of the
University and shalt be appointed by the Executive Council
on such terms, conditions and remunerations' as may be
prescribed'
Thb temr of the Regi*rar shall be for five years and may be
eligible for rc-aPpointment'
The Registrar shall be the Ex-officin Secretary' of the Court"
.ExecutiveCouncilandoftheConstnrctionComrninee,the
Building "na Worls Committee (RWC)' provided ihat
notwithstanding anything contained in tlris Acg the Exectrtive
Council mriy, either for special purpose or in general' appoint
any other-offtcer of the University as Socretary' All
commuricaiions in general shall be addressed to and on
trehalf of thc Univeitity and shalt be recoived by the
Regi*rar-
I
(2)
(3)
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2017 4809
Fowcrs and Duties
of the R*gistrar.
AcadenricRegistrar 17. (t)
(2)
Deen, Researth and I.8.
Development.
Dear, Sfirdents' 19'
Welfare
The Firrarce Officer. 20. (I )
(vi)
(vii)
Thc Academic Registrar shall be app'ointed by the Registrar
on recommendation of tlr,e Executive Council' He shall be the
Secretary of the Acadunic Council and shall be responsible
fo, prcparation of curriculum, syltabus and tixt boi:ks for
different cotlrse$ of the University' The term of the Acadsmic
Registrar shall be for five yeats trut rnay be reappointed if
fcund eligible.
The Academic Registrar shall support ttrc Vics Chancellor
and the Registrar on ali academic matters'
The Executive Council shall appoint tlre Dean, Research and
Development from allronsst the Prof'essors of tlre University'
The Executive Council shall appoirrt the Dean, Stud€nts'
Welfare from amongst the Professors of the University'
Thc Finance Officcr shall be a whule-tirne salaried olficer of
the University .and shall be appointed by the Hxecutive
Council for a period of five ycars on such terms, conditions
and rernuneration as may be prcscribed. He mry be eligible
f .or re-ap poir:rtment.
Tlie Finance Officcr shall o(ercise general supervision over
the funds of tfte University and advice in regard to its
financial poliiy. He shall be responsible fbr the pteparalion
of balance sheet atthe end ofeach financial year.
Subject to the controt of the Executive Council, ht shall
manaep the investments of the tjniversity and be responsible
for the preparation and presentation of the annuai estimates
and statements of accounts, and for proper rnaiotenance of
the accounts. .
to perform such other work as may, from time to
time, be prescribcd by tlro Executive Council; and
to represent the'Universiry in auy Court of Law
and io sue .ny psrty for any liability to the
University and for brcach of any contract entered
into with thc tlniversitY.
16. The Powers and rluties of thc Registrar shall be the following namely :-
(i) to be the custodian of the records' common seal
and such other property of the tlniversity as the
Executive Council shall commit'to his charge
and to manage sush ProPerties; i
(ii) to sign anO ieriry ali appointments' contracts and
ugreements madi on behalf of the University and
tJ act as Secretary tlf such other Committees as
may be prescribed bY the Stahltes;
(iii)toclrnducttlreoffrcialc$resPondenceofthe
Court and tlre Executive Council;
(iv) to issue all notices convening meetings of all
such Committees or Councils or Boards of which
tri is the Seoretary;
{v) to a,Tange for and superintend the exarnination of
tlre University till such rime when the University
appoints otlter utTicers, if any. frrr this Purposci
I
(2)
(3)
r{
4810 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
Cuntroller of
Examinations.
Authoritics of the
University.
The Court
t4J
(5)
(6)
2t
't)
23. (1)
Subject to the powers of the Executive Council, the Finanoi
Officer shall be responsible for errsuring that all mon€,ys are
expended for the purposes for which ttrey are generatcd.
l'lre Finance Ciffieer shall exercise suclr other powers as may
bo prescribed by &e Statutes and the Ordinanccs;
The officer shall tre responsible for audit of accounts of the
Llniversity rt least once every year and at irtervals of not
rnorc Sren fiftosrr tnonths, Audit shall be done by the
Examiner, Local Accounts:
Providod thar the Chancellor firal, ofl the
rpconlmendation of the F;recutive Council in the case of
casual vacancy, may ask the Registrar to pertbrm the duties
of Finance Officer.
( I ) lt shall tre the duty of thc Controller of Examinations lo hold
various examinations of the University, its constituent
Collops, if any.
(2) lhe Controller of Exarrriuations shalt bd the authority to hold
. exarninations and shall ensure that the results are declared in
time"
The following shall be the authorities of the University:
(i)
(ii)
( iii)
(iv)
{v)
(vi)
ivii)
(viii)
(ix)
the Court;
the Executive Council;
the Acadcmic Council:
rlre Post-Graduate Boardl
the tJnder-GraiJuate Board;
the Board of studie*;
the Finance Committee;
the Selcctiori Csmmittees; efid
such otlrer authorities as msy tre declared by the Sututes to
be thc ardhorities of the University.
The Court shall consist of the fotlowirtg menrbes :
(A) EX{)FFTCIO MEMBERS:
(i)
(ii)
tiii)(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
The Clrancellor:
The Vice-Chancellor;
The Pro Viee-Chanccllor;
Thc Minister of Educatiott, Assanr;
The Registrar;
Academic Registrar;
The Controllq of Examinations;
Dcan, Research and DeveloPment;
Dean Studcnts'welfflE;
The senior-most Secretary in the Education
(Higher) DePartment of the Covemment of
Assam;
Tlrs Dircctor of Higher Education, Assam;{xii)
!
THEASSAMGAZETTE,EXTRAORDINARY, OCTOBER 30, 2017 4811
(xiii).
(xiv)
(xv)
(xvi)
The Dircctor ofTcchnical Educallon, Assam;
The Direcror of Mcdical Educ8tion, Assam;
The Director of Agriculture, Assam;
'fhe Dircctor of Anirnal .Husbandry and
Veterinsry, Assam;
The Vice{hanceflors of the Dibngath
Univenity, . Cotton University and Gruhati
University;
Prcsident and Secretary, Madhabdev Univers-ity
'f eachers' Aisoc iationl
Two memberu nominatcd by rhe Executive
Council;
Thc Principal ofthe Constittrenl Colleges' ifany;
Two Heads of tlre Academie Departments of fie
Madhaklcv University (to b€ selectcd on fte
bssis ofseniority).
(xvii)
(xviii)
(xix)
(xx)
(ni)
(B) OTHER Mf,,MBERS:
(xxii) Two persons distinguished in Literature/ La
.MedicineJ Science/ Engineering/ Technologr/
Commerce/ Public life nominatcd by the
Ciarrcellor;
(xxiii) Two repr€sefltativcs with good records to bc
clected by the Post-Graduate Students of thc
University from amongst thcmselves:
(2)
'Provided that a student to be so Blected nlust
have bcerr a student ofrhe University for at leas
one year prior t() his election:
Provided lurrhcr that no student wh() has
taken nrore tian one year itr excess of the period
prescribed tbr the cours€ of which he is a studcnt
would tn eligible for such election.
(xxiv) Two mernbcrs (one fenrale) of the Madhabdev
Collegc / Madhabdev tJniversity Alulnni (to bc
nominated by the Chancellor).
Save ai othetwise provided 8nd e)(cept that cx'officio
members and studenl members all other meltbers shell hold
ofiice for a period of thr€e years from the date of their
election or nominstion. as thc case may hg:
Providcd, that no person oomioaled or elected io his
capacity hs a mernber of a particular body or as holder of a
particular appointurent shall bc a member after hc ceases to
be a member of that body or holder of aha.t appoiotrelt, as
the casc may be:
Providcd further that any rnembbr elected or nominaled
und6r clauss (.rii, of sub-section I of this section shall hold
office for a pcriod of one year only from the date of his
election or nomination, as (he case nray he. He shall ceasc to
\
4812 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
(3)
(4)
be rnember of the Court on his ceasing to be a student of the
Univeriiy.
When a pertson ceasbs to bc a member of thc Coprt, he shall
ccrso to be a member of any of the authorities br committees
of the University of which he may happen to be a rnemher by
virtue of tlrc membexhip of the Court.
With tha approvll of the Courl the Vice-Chancellor may
remove an elocted or selected rfiernber.
Ths Court shall meet at least twice a yoar on datcs to be fixed
by the Vice-Chancellor in eonsultation with the Chancellor.
One of such mestings shall be held in January and shall be
calted the Annual General Mceting. The Court may also meet
at such times as it 1nay, from tinre to time, detennine,
Subject to tha provisions of this Act, tlte Court shall have the
following powers and duties, namely :'
(iI to r,eview, from time to time, the broqd policies
and prograrnmes of the Universrry and suggest
moasunss fcr the improvetnents and development
of such policies, programmes, works and other
affairsl
Mecting ofthe
Court.'
Poryerc snd
dutiet
of the Court.
24.
25
(ii)
(iii)
(iv)
to consider the annual rePofr, the annual acaoultts,
the audit report and the statement of the financial
estimateso for the ensuittg year. to approve the
finsncial estinrates. with such commsuls, iliany. to
e:(press its views on the annual report and to
suggest such measures as it mey deem propef on
the matters covered by them;
to apprwe, with or without rnodifications' the
Statutes submitted hy the Executive Courrcil:
Providetl that before making 8ny
modificrtion to the Statutes submitted by the
Executive Council, the Executive.Council shall be
given an opportunity to consider the modifications
proposcd by the Court and the Court shall
oonsider the opirriorr exprcssed by tlre Executive
Council on sgsh mudifications.
to consider tle annual bslance street prepared at
the cnd of each financial year but not later'tlran six
monihs from the end of such financial year
alongxith the Receipts and Payment Account and
lncome and Expenditure Account, which all
should be in conformity with tlrc existing
accounting practiccs as notified t'rom time t! time
by various oversight conrmittees and the
Government of India. 'Ihese should be hetd up for
reyierv hy the Finance committee before it is
placcd for scnrtiny by the Executive Council and
lhen for approval by the Court' Such audit rcport
along with the audited financial statements shall
fbrm part of the atnual report of tle University
snd shall b€ placed in public - dornain for
disseminati on of information.
THEASSAM GAZETTE,EXTRAORDINARY, OCTOBER 30, 2017 4813
Excoutivo
Conocil.
26. (l) The ExccutiVe Council shall be thc Execlnivc dy of thc
Univcrsity. It shall eonsist ofthc following menrbcrs' namclyi
(a) E:f,4fFrClO MEMBEBS:
Thc Vir*Chanccllor;
Tho Pi"o Vicc{hanocllor;
Tho Rcgisrrr;
Aca&mic Registrer;
Two Mcmbers of Assam l-egisletivc Asscmb'ly;
Thc Dir.ctor of Highcr Education, A*sam;
Tlic Dirtcror of Tochnhal Educatioru Assan;
Thc Director of Mc{icsl Education, Asslm;
Thc.Ghairman, Boerd of Scco,nalory Eduoation'
Assem;
Chairrnan. Higher Sccondary Educrtion Council,
Assrm;
Thc Principal ofConstihrcnt collagg if uiy;
Pr6idcat uid Sbcrctary, Madh'bdw Univccsity
Tcachcrs' Associetion.
(B) OTIIER MEMBERS:
(xiii)
(xiy)
(xv)
(xvi)
(xvii)
(xviii)
(xix)
Two Hesds of Dcplrmcnts of thc Univorsity who
uc pmfcssors, to bc choscn by the Vicc-
Chenccllor by rctalion rccordinS.to scniority for a
poriod ofttuce raoarsl
bnc Dran of Facuhy to bc chos6n by the Vice'
Chanccllor from thc Dcans of Fssultics of &e
Univeriity for a pcriod of three yearq by rotation
according to schiority;
Two rnembers to bc elcct€d by thc Coun from
rnongpt its msmbcrs at its Annual GGDGmI
Mccting othcr thrn employees and stltdqts oJ thc
Univ.crsity;
Two r&chcrs. othcr thsn a Dc{n of Faculty of the
U;iVcrsity to be clccted by the Academic Council
fi,om irmongst such tcechcrs who arc its membsrsl
Two persons of whom one shall bc women to bc
nomioatcd by thc Chanccllor, and
Two IFBons to be nom ineted by the Strre
Covcmmcm;
Two rnernbers (onc femalo) from Madhabdev
Collcgc Alumni (to be nominrtcd by the Vici
Chanccllor).
(il
(i0
(iiD
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
(2) Saw ar otlrcnvisc prwidcd srd excrPt the cx-officio
mambcrq rlt dr mcmbcrs shell hold ofFcc for a poriod of
rhrcc ycan fiwr thc daE of their elcction or nomination, as the
case mry bc :
Provided drat no person nominated or clcclcd in
his crprcity as mcrntcr ofa pgricular body or as a holder ofa
Frticulir appoinoicnt shell bc momber aft.r hc ceascs to bc
mcmbor ofthrt body or boldcr ofrhat appointmcnt, as thc ca:c
,*lh. 
.
When r rcrson cascs b bc member of thc Executive Council,
tc $in'.carc to be mcmbcr of any of thc suthoritics of lhe
univcrsity of whish hc may happcn to bc a member by vinue
ofhis membcrship ofthe F.xeeutivc Council.
(3)
1l
48t4 THE ASSAM GAZETTE, EXTRAORDINARI OCTOBER 30, 2017
Powors&dutics 27
ofExccutivs
Counsil. r
(r)
(2)
(3)
(4)
(5)
(6)
(7)
(8)
(e)
The Fxccutive Council shall hold, control and administor the
propcrty md firnds of the University and'shall irppoint a
hinincG Committee to advisc it on mattcrs of finanse
consisting of six members bf *hom the Vice-Chancellor strall
bc the Chairnan. tlrc Finance Ofricer shall be the Secrctary
and the other four members shall be appointed as folloua;-
(i) Two mombefs to be elected by the Executive
Councit from among its mcmbers and
(ii) Two members to be nominated' by the State
Govomrfent one from the Finance DePartuent
and the other from the Education Departrnent of
the Statc Government
It shall do all acts apportaining or incidennl to the
con$trustion of buildirrgs, ro8ds. tanks. pipelines and other
structres of the Universlty and for the purpose shall appoirt a
Construction'Commiflee, the Building and Works Committce
(BWC), consistihg of seven members of whom the Vice'
Chancellor shall be the Chairunan, the Registrar shatl be the
Secretary, the Finance Officer. a member and the remainitrg
four members shal.l be appoinM from among the members of
the Executive Council with powor to eo-opt experts as
membsrs who shall havc no power to vote:
Provided that at leasl one member of the
Committee shall be appointed from anrongst the rnetnbers
elected to the Executive Council by the Court.
It shall determine the form and regulate, the use of the
Common Soal of the UnivcrsitY.
It shall' lay before the Sta[e Governmtnt annually a full
statenicnt of tfie financial requirements of the University
It shall administer funds placed at the disposal of the
University for any specific purPose including those givcn for
the purpose of buildings, roads, tanks, pipelines and other.
s.tnrctures. of th e UniversitY.
Subject to the provisiolrs of this Act arrd tho .gtatutes, it shall
uppiint the officers (other than thc Chancellor and the Vice'
ihancellor). tcachcrs, ofice attd techuical staff and othcr
employees of the Llnivcrsity and define their duties and
"orditlons 
of service and shall provide for the'filling up cf
temp@ry vacancies.
It shall have power to accept, on bchalf of the Universiry,
bequcs! endowrnents. donations or transfer of any movable or
irnmovable properry.
It shall Errange for holding or conducting of examination and
puUlishing thc results of thE University exarninations'
It shall, subjed to the Fowers conferred by this Act on the
Vice€irancellor, regulate and determinc all matters uoder this
Act ooncsning the Universiry in accordance witlr this Act' the
StatuteS and the Ordinances:
Provided that no action shall be taken by the Exccutive
Couocil in resp€ct to the numbers, qualifications ol
emoluments of teachers otherwise tharr in consultation witb
the Academic Council: and
THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7 4815
(10)
28. (l)
It shall exercise alt other powors of the University of which no
specific provisions have been made in this Act or in thc
Satutes.
The Academic Council shall consist of the following
members:-
(A) EX-OTI.ICIO MEIYIBERS;
(I) The Vic+Chancellor;
(II) ProVice-Chancellor;
(llli Registrar;
(lV) AcademicRegistrar;
(V) I'he Director of Higher Edtcation;
(VD The Director of Technical Education, Assarn;
(VII) The Director of Medical Educatiou, Assam;
NffD 'Ilre Dcans of Faculties;
(IX) ' 'l'he Profsssors of the University;
(X) The Univsrsity Associate Professors who are
Hcads of Department of Teaching:
(Xl) TheLibrarian of the Univeruityl'
(KI) President and Secretary of University Tcachers'
Association:
(XIII) 'fhe Principalol'Constituent College, if any.
(B) OTHER MEMBERSI
(Xry) Persons not exceeding three. other than teachers of
the Llniversity, appointed by the Chancellor being
penions who by reasons oftheir possessing expert
knowledge in subjects narned for the purpose by
the ex-officio members of tlre Academip council
are in the opinion of the Ctrancellor fit to serve in
the Council;
(XV) Two pgrsons to he elected by the Cr)rrrt, who are
not employees or studetlts of the University; and
(XVl) Two members (one female) of the Madhabdev
Collegel Madhabdev tlniversity Alumni (to be
nominated by the Vice Chaneellor).
Seve as otherwise provided and excePt the ex-officio
mernbers, all other members shall hold offrce fbr a period of
three years frorn the date of their election or nomination, as the
case may be.
Whon ir person ceases to be a member of the Academic
Council hi shall cqase to be a member of any of the authoiities
of rmiversity of which he may happen lo be a member hy
virtue of his membership of the Academic Council.
'fhe Acadeuric Council shall lravc the following powers:'
(i) to maks propnrsals to the Executive Council for the
institution of Professorship, Associate
Professorship. Assistant Professorslrip Qr other
teaching posts, arrd in regard tr.r the duties and
ernbluments thercofl
(ii) to subrnit lo the Executive Council draft
Regulations" reggrdiug mcthods and manner of
conducting exarnirralions including setting up of
Moderation Boards and to award in accordance
w ith such Reg,u lations. Fel lowsh i pr Scholarships,
Medals artd otltcr rewatds;
a
Thc Academic
Council.
Powers and 29
duties ofthc
AcademicCouncil.
(z',)
(3)
4816 THE ASSAM GAZETTE, EXTRAORDINARX OCTOBER 30, 2017
(iii)
(iv)
(v)
(vi)
(vri)
(viii)
(ix)
to recommend exarniners for appointments to be
made by the Vice-Chancellor on rcc*iving from
the Faculties concerned;
to control the University l-ibrary, to frame
Regulalions regarding its usc, and to appoint a
Library Committce ulrder the genoral contrrol of
the Academic Council to nronagc &e affairs of the
Library;
to assigrr subjects to the facultics;
to assign teachers to the faculties;
to prcmote research within t}e University
including the establishment of a Research Council
and to require rcports on such research from the
persons employod thercon;
to organise teaching in the University and to
coatrol the work of teachers; and
Such other powsrs md duties as may be assigned
to it under the Statutes.
I
Post Graduzte
Boad.
Powots and
dutie* of the
Post Craduate
tloard.
30. Thc Post-Graduate Board shall havc the following members,
namely:-
the Vice-Chanccllor;
the Pro-Vjce Chancellor;
six pcrsons from 4mongst the Professors and hcads of
Departments of Post-Graduate f)epartrneots of the University
and the heads of Department of the constituent Colleges
alecod by ilre Academic Council;
two members of the Academic Council who are not Professors
or Hrads of Deparrnent of the University, or of Constituent
Collages, olectcd by the Academic Council;
Ibur persons who miy or may not be professors of the
University to be nominatcd by the Vicdhancellor; and
one member of Examinalion Committee to be ntminated by
the Vice-Chancellor.
Subject to the provisions of this Act" the Statutes and the
Ordinanucs, the Post-Graduate Board shall have the following
Ixlwers and duties, namely;-
to recommend to the Acadenric Council, the pattern of Post-
Graduate courses, the examinafions to be held for such
courses, and for their rcvision;
to approve the curricula and syllabi for the post-Graduatc
oourses and t<l modify thein whenr necessary, after considering
the recomrnendations ofthc Boards of Studies:
to recommend to thc Executive Council for the institution and
awanl of felloxships. scholarships* prizas, honorary degrees
and other awards or other academic distinctions and for the
instturion and conferring of d*grces, diplon$p. titles'
certificates and other academic distinctions in the Post-
Graduate courses on the basis of examinations and for the
withdrawal thereof;
to make rccommendations to thc Exocutive Council for thc
jnstitution of Professorslrips. Readerships, Lecturerships. or
otlret posts of teachers rcquired fbr the Post'Graduate Ctlrrrses
and for the recognition of persons as teaclrers of the University
for such courtes, and regarding their emoluments duties. and
terms and condjtions of their services;
(l)
{2\
(3)
(4)
(5)
(6)
3I
(a)
(b)
(c)
!
(d)
I
THE ASSAM GAZETTE, EXTRAORDINARY OCTOBER 30, 2017 4817
(e)
(f)
(g)
(h)
to recemrnffrd to the Academic Council the conditions for the
admission of students to Post{radu&te courses, and to make
regulations for their afiendance and progrcssl
to-make Regulations with regard to the residence, discipline of
students in the departments and the constituent colleges, and
institutions irnparting Post-Grsduate courscs and for the
promotion of their health and welfare:
io mahe rscommendations to the Executive Council regarding
the allocation of funds to rhe Post-Graduate Departments and
constitucnt Colleges and institutions engaged in instruction in
Pr:st-Graduate courres or reseaneh. and to the librarics,
laboratories. museums establislred by the Universiry;
to review tlre works of the Post$raduate Depaltmenfs and
Colleges and institutions enggged in irstruction in Post-
Graduatc courses and research and to call for rePott thereoo
and to take all stops necessary for the improvement of standard
ofrescarch and teaching and other affairs thereiq
to considor thb rneasures suggcsted by Academic Council on
any'mattcr afhcting the academic work of the University and
to exprssE its vicws on them to consider Eny maltcr refcrred to
it by'thb Executive Council or the Academic Councit and to
submii repofis dtelcon to the E:<eeutive Council or the
Academic Council, as tbe case maY be;
to bpprovc the panels of the examiners for Post-Graduate
F,nirminations, with or without modifications. after considering
tte recommendations of tlrc Boards of Studies and to modifu
tbe same at any time after consultation with the Boards of
Studies conccrned.
to promote rescar.th within the Univcrsrty and to make
rcgularions govcrning reserch degrees. arrd
to appoint committees, and to fix their terms of reference. in
regsrd to arry matter within the jurisdiction of the Post-
Cmduate Board,
The Undcr4raduate Board shall consist of following
members, namcly;-
the Vice-Chano+llon
the Pro-Vice Clrancellor;
three persons from among thc professors and the Heads of
Departments of the Dirpartnent of the University and of the
Constituent Collegbs eleeted by the Academic Council;
six Principils, inctuding at lcast thrco from professional
Colleges, clected by the Academic Council from amongst its
own members;
three persons who. may or ma,v not he rnembers of the
Acsdemic. Cou nci l, norn inated hy the Vice-Chancel lor;
ten penons to be elect€d from amongst. the teachers of
aftil iated Colleges; and
one.member of the Exarnination Committee to be nominated
by thc Vice{hancellor.
Subject to the pr<rvisions of this Act. the Statues and the
Ordinance, the Under-Graduate Boand shall trave the following
powers and duties, namely:-
to recommend to the Academic Council the pattern of courses
and examinations for the Under€raduate courses and the
rcvision thereofl
0)
(k)
(l)
(1)
(2'
(3)
(4)
32.
33
(i)
(5)
(6)
(7)
Under Graduste
Board.
Powcns and
Duties ofthe
Undcr-Gradua;b
Bo.ard.
(a)
t-
4818 THEASSAM GAZETTE,EXTRAORDINARY OCTOBER 30, 20t7
(b) to make recommendations to the Executive Council tbr the
institutions of professorships. or other-posts of teachers
required forthe Urder4radud€ courses in the Univcrsity and
tre constituent colleges and for the rccognition of peisons as
teachers of the Uiriyersity for such coursss and rcgardfurg their
ernotumonts,'dulies and terms and conditions of services;
to make rpcomhendation to the Executive Council'for the
award of scholarships, prizes and other awatds and for the
confcnnent of degrees, diptomas, titles, certificates and olher
aoadcmic distinction in the Under4raduate Courses;
io apprbve the curricula and syllabi for the Under-Graduate
counrs and to modifl thcm when fieee$sary after considering
the rrcommendations of the Boards of Studies coircerncd;
to maltc recommendations to the Executive Cotrncil regarding
the allocation of funds to the constitucnt colleges and
institutions"and to the departmcnts imparting instructions in
Under€rrduate courses;
to rcview the work of the Uirder-Graduate departrnents and
Collcges and institutions imparting instructions in Under-
Graduate Courses, to call for reports thereon and to tate steps
necessary'forthe improvement of the sandard of teaching and
other affairs therciu
to r@ommsnd to the Acadernic Council the conditions for tIe
admission of students to Urrder-Graduate cours€s and to mahe
regulations for their attendance and progress;
to spprrrve thc ponels of examiners for Untler-Graduate
cxaminations,. with or without modifications afur considering
the rccomrncndations of the Board of Studies and to modi&
the samc at any tirne aftsr consultarion with'the Board of
Studics;
to make regulations with regard to the rcsidenee, health and
disciplinc of the sMents in Under{raduate cour6es;
to consider tlre. measurcs suggcstcd by the Academic Council
on any matter aftoting the acadernic'w

Excerpt shown. Open the full act in Lexace.

‹ Prev All Assam acts Next ›