The MAJULI UNIIVERSITY OF CULTURE ACT, 2017

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THEASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTIIORITY
4\ 622ftP5<, 6rilEF[r{, 30q6'FK, 20t7, 8 StG, 1939 CFF)
No. 622 Dispur, Monday, 30th Octobe42}17,8th Kartika,1939 (S.8.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLAI]VE DEPARIMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 25th Octobet 2017
No. LG L.5 I nU7 D.- The following Act of the Assam Legislative Assembly which
received the assent ofthe Govemor on 1 6th October, 2017 is hereby published for general information.
ASSAM ACT NO. XXXVII OF 2OI7
@eceived the assent of the Governor on 16th October, 2011)
THE MAJULI T]NIVERSITY OF CULTURE ACT, 2017
t
4724 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7
Pramble
Short title, extcnt 1.
and
cornmenceoaent.
AN
ACT
to sstablislr and c,nnstitutc a teaching and affiliating Cuttural Univercity in
the State of Assam.
Wlrereas it is expediemt to establish and constitute a teaching and
affiliating Cultural University in the world's largest river island Majuli in the
Starc of Assm.
It is hcreby enacted in the Sixty-eigbth Year of the Re,public of India
as follo\rs;-
(1) This Act may be called the Majuli University of Culnre Act'
aofi.
lt cxtends to the whsle of Assam.
It shall cotne into fsrce on such datc as the State Government
rnay, by notification in the Ofiicial Gaeette, appoint.
CHAPTSR-I
PRELIMINARY
ln this Act, unless ttre context othcnrise rcquires,-
(a) '*Acadwric council" means the Acadenric council of thc
University;
(b) *Affiliatod lnstitgtion" mcans a College or an Institution
affitiatcd to the University and inchrdcs a college or an institution
desned to be an affitiated college of in$titution under this Act;
(c) "Board" tn€an$ thc Board of Management of the Univsrsity;
(d) "Board of Studics" moans the Board of Studies of the University;
(e) "Clancellor" m&ans the Cha.ncellor of the tJniversity;
ifi ..College,' mr/ns an Institution admitted to the Univcrsify in
accordanco with thc provisions of fhis Act and the Statutes and
includcs a College managed by the University;
G) ..Consti&rent Cdlbge" meaor a Ccllege established, managed,
maintsined snd controlled by thc university slld includes a
Collegc ot an institution deemed to be a eonstitueat college of the
Universify;
(h) "employoe" rneatrs 6very lrercon in the wtrols-time cmployment
ofthe University;
"faculty" rneans a faculty of the University;
lGovtrnment'means the Govemment of Assam;
*Instifirte" mean$ the Institgte, Collegc or cenhe athched to the
Uaiversity af an affitistcd Inetitute, ot a constituent Institutc and
the wotd "institrtion" shall be constructed accordingly;
"Othetr Universitios" mcans thc Universities cstablished or
de€md to have bEen establiohcd under any otbcr enaotrnsnts;
(2)
(3)
Dcfinitions 2.
s
(i)
o
(k)
(l)
v THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7 4721
-
(m)
(n)
(o)
(p)
(q)
"perfonning arts- include music, dancc, dramq culture which
wsr" credcd by lvlatrapr,mrsh Shankardcvq Madhabdcva and
othsr grcat luminaries of this art and it would also include all
other forms of traditionat musig dance, drama and other cultual
acfivities provailing among different indigeuous communities of
Assam;
'lrcscribed" moans prescribed by Stafutcs, Rcgulations or Rules;
*section'mccns a section of this Act;
n'Statc" means tlre Statc ofAssam;
'*Statutes", *Regulations'" alrd "PJllBs" mearut rcspectively the
'*Stahltes", "Rcgulations" and '*Rules" of the Univcrsity made
under this Act;
*iTcacher' mcans a Professor, Readcr, Lccturer or such other
pcmoa imparting instrr,rction or conducting or supervising
researoh either iu the constituent college or in the departncnr of
the Unive,mity or in an affiliarcd college as the contort may
imply; and
"Universityn' m€ans the Majuli University of Culture established
rmdff this Act.
Incorporation of ?
the Univcsitli
(r)
(s)
CI{APIER.II
TTM UMITERSITY
(1) The Chancellor, the fust Vice-Chanceltor, Memebers of the Board
and the Academic Council and all psrsons, who may hereafter
become such Chanoallor, Officers and Menrbers so long as &ey
oontinuc to hold zuch office or membership shall constitute a
body corporatc, by the name of the tvlajuli University of Culture
and such body corporate shall have pe,lpetual succession and a
corlrrron s€el and may sue and be sucd by that nams.
Ttre headquartErs of the University shall be located in Majuli
Disfrist of Assam.
$ubject to the provisions of this Act ard the Statutes, the
Univensity shall be compot€ot to acquire and hold property both
movable and immovablo, to lease, sell or othsrwise Eansfer any
movable or immovable property, which may have become vestod
in" or may have becn ocquired by it for the purposes of the
University and to coatrflct and do all other things necessary for
the purpose ofthis Act.
4. The Univcruity skell have following objects:-
(i) to promote education, rescarch and faining in various sphcres of
. culture iucluding languags, literafure, visual arts, pedonning arts,
satriya dance, ankia bhaona, mukha (mask making) etc;
(i0 to impart education and dis*eminate learning in architectup and
folktore for the advancsnent of knowledge and for the
betterrnent of society ;
0)
(3)
Objecta
.a
4722 THEASSAMGAZETTE, ExTRA0RDINARY, OCTOBER 30, 2OI7
(iii)
(iv)
(v)
to gmeratc and disaerninat€ learnrng and promote creating
cxoellsnce in various spheres of culture, providing the
infrastnrcture for insfirction, research and cre*ivity and in
particular, to take appropriate measures for p,ronroting into
disciplinary, academie and meatiw pursuits in the Univcrsity;
to promoie etlnic studiss iike cthno archaeology,
etlrnonrusicology, satriya sanslniti;
to provide facilities and opportunities for graduate, post-graduate,
doctorats and post-doctorate education in various sphere of
culturr including languagc, Iiterature, visual arts, performing arts,
architecture aud fotklorc by instruction, training, research and
dwelopmcnt and cxtcnsion and by such other meaos as thc
University may deem fit;
to s€rvc as a cmtrc for fostcring co-operation and cxchange ideas
amorg the acadcmic and rpscarch communities;
to organizc exchnnge progratnmes with other Univcrsities snd
institutions of repurc in India snd abroad; snd
to undertake ruch other activities as rnay be rcquired to fulfill the
above objocts.
Porrrcrs and-
fimctions of&e
University.
5.
(v0
(vii)
(vii,
The University shall in particular exercise and perform thc follcwing
ps$ers and functions, narnelY;'
t"l to provide forguidetincs in geative arts and allied branchcs of
learaing;
(b) to grrni subject to such conditions as thc University may
dcterrnine dipiomas or ccrtificatcs and confsr dogrces and othct
academic diitinctions on the basis of examination, waluatioa or
any otber method of assesrilnent on deserving pcr$otls;
to confer honorary degfecs or other distinctions on persons for
thc creativc exc€llencc;
m institute Fellowships, oA,wards, Medals and Scholarships;
to recognize isstitutiin of higher tearning and ressarch for such
pu{po$s$ as the Univcrsity may determine;
io -appoint porsons working in sny other Unilysttf or
organization as Fellows and Visiting Professors of the Univcrsity
for rpccific pcriods;
to qottobota& or associate with other Univetsities or authorities
of iastifutiotrs of higher learniug;
to establish and maintain Colleges, Academies, Institutes and
Cultural Complorx;
to takc up doiumsrtation, translation and publication and for the
pgrpose,inter into arrangements with Othsr institutions orbodies;
to dectare a Colloge, Acadony or Institute as Autonomous;
to determine standards for admiesioa into tbe colleges of the
University;
to mako arrangerncnts for promoting geneml wclfare of the
tsachcrs, cmployces and students;
to regulate and enforce disciptine among thc employees and
students;
to receive donations and to acquire, hold" manage and dispose of
any movable or immovable ProPrtY;
(c)
(d)
{e)
(0
G)
(h)
(i)
0)
(k)
0)
(m)
(n)
\
THE ASSAM GAZETTE, EXTRAORDINARY OCTOBER 30, 2017 4723
(e)
(q)
(r)
(s)
(o)
(v)
(t)
(u)
(v)
(w)
(x)
to make arrallggrents fcr promoting *re health geueml welfare
and mofal well-bcing of stndents and take such m€asurcs as
would fostnr in them habi* of lrard work, selfdiscipline and
spirit of servicc to society;
ti n* thc fces payable to the University and to demand and
reccive such fees;
to hold and managc endoumrents and brrsarics; and instituts and
award followships, scholarships, studentships, mcdals and prizes;
to in$titr$e and provide funds urherever necessary for carrying out
the functions of the UniversitY;
to c6pefate with &e other Universities or Institutions or
Authoritics or Associationsln such manner and for such purposes
as tlrc Board rnay determine;
to eshblisfu, maintaie figllage and confer recognition to hostels;
to co-ordinate, spperviseo rcBd& and contol thc teachiag and
sonduct of research wotk in thc affiliatcd institutions to the cr$ollt
dcernod neceseary;
to determine thi powers and duties of the officcrs and other
employees of thc -University other than those provided in this
Act;
to provide for inspcction of affiliated institutions and lay down
standards of insuuction and research;
to irutiUrrte md establish profcssorships, readcrships' lecturerships
ard any othet tcaching and rcccaroh posts requirad by the
Universlfy arld to appoint persons to suoh pfessorships,
readerships, lcctgrerships and othq teaching and research posts;
and
to do all such acts ard thing5 as may be required in furtherance of
the objec* of thc University.
No person chall, on grounds only on rcligion' ra[e, sagte, sox
d€s;nt, rcsidcnts, lalrgrragc, political opinion or alry other of
thesc, bc incligiblc for, or diseriminete against in respect of any
employment oioffice undff the Univenity or Mernbership of any
of the authorities g( bodies of the Uuivwsity or admission to any
coursc of study or rmearch in the Univcrsity :
Provided tirat tAe University may, in consultation with the
Governnrent, I€scrye Seats for the membsrs of the Backn'ard
Clals of Citizms or Schedulcd Castes or Schcduled Tribes or
women or aoy otler category of persons for the prypose of
admission as studcnts to any of the constitucnt colloges or the
institutions of the University of affiliated colleges and
irstifirtiors.
Uaivcrcity
opcnb all
alasscs asd
crocds.
6.
CHAPTER.III
T}IE CHANCELLORA}.ID OFFICERS OF THE UNTVERSITY
(t) 'The Crovcrnor of Assam shall, by virare of his office, be the
Chancellor of thc Uaiversity.
(2) Ttrs Chsncellor shatl be the head of the University and shall
when prcscnt, presidc at the mwting of the convocations of the
University
The Chmccllor ?,
4724 THE ASSAM GAZETTE, EXTRAoRDINARY ocroBER 30, 2017
(3) The Chancellor shall exeroise the powers of overall supervisioa
ovrr thc University and take requisite $teps to de.rc[op it as cen$e
of excpllcnce in creativity, reeearch aad leanring.
Thc Chsnoellor man cither szo moto or on a refersrcc made to
him by the Vice-Chancellor under tbe provision of sub'section
(8) of *mtion 10 or by the Sane Government, by order in writing,
annut any prcccedingS of any of the authorities of the University
u&icb is not ia conhrmity with this Act, thc Statutes, the
Regulations, the Rulcs, or any other lsrv for the tirne being in
force:
Pmvidd &at bcfore making any such order, the Chancellor
shail call upon nrch autlrority to show cause as to why any such
ord*rshould not be made and considerthc cause il*y, shown by
such auttroriry wi&in a period not cxceeding sixty days at may be
fixed by thc Charsellor.
Tle Ciranccllor shall havc the right to suspend or disnriss aoy of
the ruthorities of the univssity and to take mcasures for the
interim administation of the Univcrsity:
PrCIvidd that bafore taking any such actiorr the Chrncellor
shall give an opportunity to such authority to show causs &5 to
why such an action should nat bc aken.
Every propod, for the confermert of au honorary degree strall
be subject to confirmationof thc Chascellor.
Ar rypcsl shall lia to ths Chsocellor against any ordcr of
dismissal passd by the Board or the Yice-Ctlancellor against any
cmployee concerned.
An-ap,peal under sub-section (7) $hall bc frled within sixty days
from the date of s{rtdce of thc order of dismissal on the cnnployee
concenred,
The Chancellor shall have powcr to remove Se Vice-Chailcellor
from office by aa order in uniting on chargss of mismanagcment
of funds or misconduct or for any other good and sulEcient
rsa80n3:
Previded that orders removing the Yice-Chanccllor under this
sub-section *all not bc passed until such charges arc proved by
an enquiry conductcd by an officor not below the rank of
Secptary to the Govarnmer! appointed by the Chancellor for the
purposc:
hovidcd linther tlrat the Vice{hsncellor shall not bc
remowd under this sub-section unless he hss bce'tr given a
reasonable opportunity of showing caus€ agairs the action
proposed to be taken against him.
The following shall be the officors of the unive,lsity, nslnely:'
(i) theVice{hancellor;
(ir) the Rogisrar;
(ili) ths Finance and Acoounts Officsr;
(iv) thc Controllot ofExaminstions; snd
(ri zuch othsr offiocrs as may be declared by the Statutes to be
Offiscrs of the UniversitY,
(4)
(s)
(6)
a',
(8)
(e)
0ffreers ofthc
Univ!trsity.
8.
Y
THE ASSAM GAZETTE, EXTRAORDINARY OCTOBER 30, 2Ol7 4725
The Vico-
Ctnncellor.
Poc,sr$ and
drticg ofVics-
Chanccllor.
e. (1) Thc Vice-Chancellar strall be appointed by the Chancellor on ttre
unanimous rscomme,lrdation of a Search Commitee appointcd by
him conskting of thrce mernbcrs, one nominated by the
Chanccllor, onc electcd by &e Bord and the third nominated by
the Goverffnent and the Search Committee shaH make its
recommcndations within a poriod of tlrree months from the date
of ih rypointnsnt:proviAea 0rat no p€nnn shall be eligible to bc a mpmber of
thc Committec if he is a mcmber of any of the autborities of th*
Univenify or an omployee of the University ot of a college or
institution maintained or rccognized by or affiliated to the
Univcrsity:
Provided firther that the first Vise-Chancellar may be
appointed by &c Clrancellor on the recommendatiou of thc
Govsrnment for aterm not excecding two ycars.
In case thc Committce appointcd under subsostion (1) is unable
to rccomrnand I nams unanimously, thc Vicc.Cha$oellor shall be
appointsd by the Chancellor from the panel of thrm urrrcs
srrlmiaea to him by thc commitrce wi&ia thc period specified in
the prrmding sub-section'
If dc Committee fails to make s unanimous recornmcndation of
subrnit a p*rel of namcs as aforcsaid, anothcr $earch Commit*ee
dhall be appointcd by the chancellor ia thc $rm0e mannef as
providcd in sub-scction (1) to make unanirnous t3colnmffidation
or submcit a pancl of three names to thc Chanccllor, who shall
ap'point a Vice-Chancellor accordingly.
No ptrson who has complcrcd severty yeafil of age shall be
eligible to hold the officc of the Vicc{hancellor'
thc Vice-Chanccllor shall hold of,fice fot a terrr of fivt years
from the d.sts on u&ich he enters upoa his office and shall be
eligible for reappoinnncnt for another tcrm till he dtains the age
of seventy, trihichever is ear{ier, following ttre Poceduro
specified in sub.soction(1 ).
The remuneration payable to, and the other conditions of service
of the Vice€hancellor shall be determfurcd by the Chancellor:
Providd tbat the crnolurnen8 and other conditioos of the
service shall not be vuicd to thc disadvantage of the Vicc'
Clrancellor during his tsnure as Vicc4hancellor.
The Vics-Chsnccllor *rall be thc principal of scademics and
exccutive officer of thc University and all ottrer officsr$ of the
Universiry shsll be subject to general rupelvision and control of
the Yice-Clrancellor.
The Vice Ctrancellor shall be the Chsirnsn of the Board and the
Acadcmic Council, and shall be entitled to be prcscmt at and ta
address any meeting of any autho,rity of the University, but shall
not be entitted to rrote, &ereat, ualsss he is a rnembcr of the
authority ooncerned.
It shatl be the duty of the Vice-Chanccllor to ensure that the
provisions of this Act, the StatuEs, Regulations and Rulcs are
obscrved and hc shall have all the pow€rs neccssary for this
ptrrpose.
(2)
(3)
(4)
(5)
(6)
r0. (t)
Q'
(3)
I4726 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 3A, 2OT7
(4) Thc Vicc-Chanccllor shall have the right of visiting and
inspcting instinrtions maintairsd by or af8liatad to the
University
(5) If thc Vice-Chancellor is of the opinion that any crder or decision
u&ich is required to be passcd or made by any authority of the
University is neceesary to bc passed or madc inmediately and it
is not practicablc to convsnc a mccting of the said authority for
that purposc hc raay pass zuch order or take such decision as he
deemr props and placc the matter beforc the said autlrority at its
next rneeting within sixty days for ratification and u&cre thc
authority differs &om the Yice-Chaaoollor, the Eettsr shall k
referrcd !o &r Chansellor whosc decision thercon shall be final.
(6) Subject to the provisions of this Act and ttrc $tatutcs, thc Vice-
Chffccllor strall have {re power,
(a) to rirake ap,pointmcnt to posts of non-teaching employccs or
to such posts as may be prescribed and speciff their dutics;
(b) to suspend, dismiss or othetwise pwrish any non-teaching
employoc ofthe University; and
(c) to take disciplinary action against shrdents of the
University
{7> The Yice-Chancellor shall have the power to convere mcctings
of the Board or the Academic Council or any other authority of
the University.
(S) It shall be the duty of tho Vice-Chancellor to cnsr&o that thp
prcccedings of thc Univsffiity are carried on in accordance with
the providons of *ris Act, the Stahrtes, the Rcgulations and the
nrles made thers under. If the Vics-Chancellor is of opinion that
ary proceedings sr order of an authority of the University is
violativc of any of ttrc provisions af thi* Act or the Statutes,
Regul*ions or Rules made there under, he may by an ardcr in
lrniting, stay &e opcration of such proceedings or orders aad send
a rsport and m*ke a reference to thc Chancellor for a final
decision in accordancc with the provisions of sub-section (a) of
section ?,
(9) The Vic*-Chanccllor shall exercisc such other powers and
perform such oths flmctions a$ may be prescribed by ttre Statutcs
and the Regulations
(10) In tho ove,nt of abeence of Yice-Chancellot *om the headquarters
or drring hir ina.biliry to act duc to r€{sons like illncss, the
Chancellor may mako such arrangernent for performance of thc
duties of the Vice-Chancellor as hc rray dcem fit during such
tbseirce.
(l l) In the event of the ocourttnce of vacancy in the oflEce of the
Vicc{hanccllor, by teesoas of dmttr, resignation or othcrwise,
thc Chanccllor aray appoint aily pexton to act as Viae{}tancellor
until rcgular appoinuneat of Vicc.Chancellor is made in
accordancc with s€stion 9:
Provided that the period of such intsim arrangwrent shall not
excced six months
Y
TTIEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2017 4727
Tltc Registrar 11. (1) The Rcgistar shatl be a whole tirne ofiicer of the Univcrsity and
sbsll be appointed by the State Gove,lrunent for such period and
on such terms and coaditions as may be prescribed by the
Statutes.
The Regisftr shall be rcsponsible for,-
(a) the orstody of the recods and the common seal of thc
University;
(b) a permanent rccord of the academic
pedormance of smdents of thc University including the
cours&s takcn, grades obtained, degrees awarde{ prizes or
othcr distinctloru won and any othcr items pe*aining to thc
acfldomio performance of the students;
(c) cxecuting all contacts on betralf ofthe Universitfi afld
(d) acting as ths Sccrstry of the arfhoritics of thc University.
The Rsgistar shs.ll cxcrcise $uch othu powers and porfonn such
othcr duties as are impoeed on him by the Statutes.
Suits and other legal proceedings by or against the Uniraersity
shall be institrscd by or against the Registrar.
The Board shall appoiat a person selectcd ftom among a panel
oontaining the namss of officers belonging to thc Assam fiaance
Service, Class-I ffrnished by the Governmcnt or from any other
sourcc as mey be provided in thc Statutes, as the Financc and
Accounts Officer of the University for such periods and on zuch
terms as rnay beprescribed by the Statutcs.
The }'inansc and Accounts Officer shall,-
(a) act as the Treasurer of the University and be responsible for
the propr investnent of the funds and managements of the
assets of the University;
(b) exersfu€ gencral supe*ision over operation of all funds;
(c) tcndsr advice with regard to financial nansactioas of thc
University;
(d) prcsent annual financial cstirnates and statc,lnent of
accounts;
(e) cnsurc utilization of the allocations for the programmed
schenres and projects of the University;
(f) scn*inize the stateinent of accounts of tbe constislent
collcgcs or othsr institutions mairtained by the University
and submit rtport thereon to the Vice-Chancellor and the
Board;
(g) rcceiye all coutributions, grants, bcquests, endowments and
intcrests on investrrcnb on behalf ofthe University;
(hi collect fees, fines, sale proceeds and other amounts of
casrral insome accruablo to the University;
(i) opcrate schsmos relating to scholarship funds, stipends and
fcllowship amounts;
O be responsible for the dry-to-dry financial tansactions and
maintenance of ascounts thercof;
(k) administer zuch petry cash fimds as may be needed;
{2)
(3)
(4)
The Fiaancc rcd
Accouts Officcr.
12. (l)
Q)
OCTOBER 30, zAfi +4725 THE ASSAM GAZETTE,
(l)opcrl(€tuefu&contibrutedbythestud(llreforvariotls
(m) ffirx% and alrorrranoc.-bills of officers, tcachers. and
other cmpl'"y; Iii" u*vrsity snd draw and disturse
the amounts thereof;
(n) scrutinize "-ffi;il 
and if they arc in ods' crnsuffi prompt
(o) ffiH"*lization cortificarcs for funds reocived &om
aou"*"ii;;-;ther n ai"g agencics and, get thenit
promptly *rsmirca to the ;i;'dt quartcrs though the
Registrari -ol crrr{if svstem and ensure
(p) A"ftf"p and oq'ernrc an internsl audit systern a
thd all ,n"-*iJ*, ,soos and docrrments are properly
pitt*t'* ioi fto*rutioo.bfo* the audit;
{o} olacc ststement of accounts *i*ru intervals as specified by
*r,, il; B"t d and &e Vicc-Chancellor;
G) bring ,oifiIiilg"l;id*; if *v' in financial transactions
oftheUnivgsitytothco'ti""ortheBoardthrorlghthe
Vicc-Chsncellor;
(s) rendsr -,#;;;8"* to the Registar as may be required
in management of asscts an&iniestmerrts and scnrtiny of
&e contiacts and agrccments; and
(t) pcrform ti'f' "A#n'"tio* il**'- tom time to time' be
\-' Gigt"d to Ulm by thc Vice-Chancellor'
(3)TtrcFirrarrceandApcorrnBofficershallbeansqrcrabletotho
Vice'Chaacctlc and ttr arlti;i# or Up University for
ef fcctivc finsllciat managemcotk* ;***"rton of resources of
The Conellsr
of Bxanrinrtions.
Posts aad PaY
scales.
13. (l)
14. (1)
the Univer$tY.
(2)
(3)
The Coatroller of Examinations stra[ be appoinrcd by the Vice-
chanccllor, on d;frffiE; ooxmment or any otlrr
ffi* of Exsninations shall be rerponsible {or advanced
preparatory *rittftf""ti"t conduct of examinations' pro'pet
evaluation of the ;H;t';* ttuJ"ti""t' timely-dcclaration of
thc rcsule ard expeditious distriuution or tn"-Diplorrras and
ffH*u* of Examiaations strafi pTfoT *1h other
frurctioas as nrsy # #;il ; hi* by the vice-chancellor'
AllpostsofofficersexcepttheVic€-Chancellor'tcochersand
other cmployees ;i ,h; tjniversity including the constituetrt
oollcgcs $o*ll be oia.a and thc ri*o of pai thereof shall be
deterrrined uy au-vi,ocr"n."ll*, s.rb3e't io allotment of funds
in ths b,udget 
"f i;u;ir*rity ana .ilitu the approval of the
ffiffifrl* of scrvice-*d oft:, iacideutat matters relating to
thc oths rrrproyJ'ti*fLl" 'u"rt * *uv be prescibed by thea)
Sututns.
OCTOBER 3A,2017 4729
Y
Appoiutnrnt of
first Officers.
Authorities of
thcUaivcrsitY.
Apsd$nic
Council.
THE ASSAM GAZETTE,
r?. (1)
15. Nofirithstanding anything conta{cd in sectiol$' ll' 12 and 13'
thc first Registrar; 
-ttt* not Finanpe Offrcer and the flrst
Controller of nxairi#"*'tf"ff q anqgi*ea by -the 
Vice-
il**11* on the recommendations of *ra Clovernnreirt'
CHAPTER-TV
fi{E AUTHORITIES
ls.ThefollowingsbsllbetheauthoritiesoftheUniversity,uarncly;-
(a) the APadcrnic Council;
Ot thc Board;
G) the faculties;
tal the Board of studics;
(c)srrclrothcrauthoritiesas.Insybedeclaredfromtimetotimeby
rhe $tsmJil'u" *no*tirJof the unirrersity.
TheAcademicCorurcitshallconsistofthefollowingmemberu,
namelY;'
(a) ttreVicc-Chanccllor;
(h) The Scniot*il'Itt'o*y to the Government of Assar&
HigtrerEducatiooDepartmentorhisnominccnotbelorvthe
rank of a Joiat SocretarY; i ,s
(c) ffi A;j[r U*f*Li"g t9-Assarn, eactr of '*\-/ --irl 
National sahitYaAkademY'
iii) U"tiooutLalit-kalaekademi; and
(iil) il;;; -s*g*tlatak Akad$nY' all to be
nominatdbYthe Chanccllor; -
(d) senior *"";;;"# to the Government of Assaru'
cutturalAtrairsDepartrrrentorhisnornineenotbelowthe
(e) two mEmbs; "i-rd "q.rr* 
lagistativc Assanbly to be
nominrrtcd bY the Governmcnt;.
(0 Diroctor of Higher Education' Assami
6 Director of C\rltrral Aftirs' Assam;
6 a;"tuty, Srimanta Shankadeva Kalakshetra;
tit Prcsideu'it, to* SahitYa Sabhn;
0} frree eminent soholar$ orrc rlch &omtht spheres of liuary
arts, visual ;;"# p*f"t**g fr]to tu nomirxsd by the
Govemrncnt;
(k) the Rcgisnrar;
tii *" coil"ller of c:caminationst t*ot*,ill G- **1"*;ith' Centrc for Cultural Resorrceg
Q)
(n) #o**, North Eaqt Zory Cr$tt*l Centc;
The dcademic co"ioii'-h"11;dt*ti' ;* trryice a year and
formulatc ,*or*ilIutlo* ou the ifog*tt' scheines aud
*td.*it affrirs of &c UuiversitY
.(
4730 THE ASSAM
(3)
(4)
Powwand 18'
funstiors of tha
Acadcrnic
Coffioi1.
fimctions, namelY:-
to advice tho Board on all academic mattsts;
(i0 to ma&c reguladons and to amcnd ot rryeal tho same oa the{0
ff,ffiffi'- **r"* of st'dics and schsnes of
(b) ffi;%* ,oTsI of cours€s offered, content of
cunlsulum and prescribing -"t* *t*o to be introduccd
ke*ping i" ;; th; oJas of thp socioty prcscribing
moiifiI*ioo* in ourriculum;
(c) presuibing Gildaiions rot ug*itsioa of shldsnts of
varioru couille$ of srudiee' .to ffircn dogrecs and the
exarainstio* ;iih; *oo*itioos t*a*t which excmpicns
(d) ffi#ffifu;;:;Jffi*r*.#ffis?s
Perfiormance in thc oramination;
(c) prcwribing tf'" cooaition*Ei-admission of candidates for
reearchdegrecsandthca;#;t-forthcawardofsuch
(0 ffit*"u the qualift"lof. S1y11uu'ion 
of tcachers
and seholars es $ul'€'flrsors for research; '
(g) n u"ffifr- i" -i-n'i'"r*" of exaffiinations' degrees'
aiiloolff" #- ffin""tr- ,f other Univergities or
in*tiarrioo* of the CountrY;
(h) n**;G lit o'"rin**ons of&aphers; and
(i) prescribine the lorms toime upgradation of teaching posts;
0) to "iu*iit 
and act 'p"" { r-ecomnrendatioas of &e
varmG 6omes in makins rcCryffions;
(k) to ffiili* 
-tn" 
.a"q*t' ?iplomas' aSothcr apad€ilnic
distinctions wtrich sbafi;-;ra;i; by the university and to
award the same;
0) * iotlUtol"scholarships.and &llowships;
(m)*,#***at-dt;B"ttdtheconfermantofhonorary
dcgrccs and other distirctions;
(n) " *kt trc "**r-;#" 
and to make strggcations
(o) * JGi*- such oUt"t powGrs and prform $$h other
fr*#;;; ;;, bc Ptcscribd bY thc Statrtc*'
to11\TheBoardsbsilconsi'stofthfollowingmc'mber$'namely:-*" \'' C) thc vioc-chancellorl
O) t# b;"; -ott Secratary to ttY'Govlmrrnt of Assam'
HigherErlucationD'FffiJ"it'r*nomincenotbclowthe
rank of a Joinc SecctarY;
TtG Board
OCTOBER 30, 2Ol7 473r
!: THE ASSAM GAZETTE,
8t
(3)
20.
(c) the Scnigr most Secrctary to the Government of Assam'
Finsncc Drp"ttd;;;nii "otioue 
notbelowthe mnk of a
(d) ffiffi,ffi"1""ff_xffi"*.ffiffi
rark of a lolnt SecretarY; -
,R Bffi:"1Hffiffi.i1$ff**"
U, ;i'ffi;;iGt'*rogY, Assaur.Gu$'ahati;
(h) thrce perso"ii#'Fn,*t*t sphercs of literarv arts'
visuat art$ and performing- t*i * * nominated by the
Chanccllor from 'mong 
tf'" *ttoUto of the Academic
Council;
(0 il.i-A*t, Asom SahitYa Ssbhq
(i) ttre xceistmr; 
Acconuts officer;
fr, #ffii'ffi two months to Earrsect
|frlTff;f thc memben sha* constitrrte the quonrm fcr the
meeting of thc Board'
Subjcct to ths pruvisionr of tUf^{3t and thc Statutcs' the Board
shall exercir" "j';:ffi^*" 
rrlln*i"g powers and firnctiotts'Powus and
ftnations ofthc
Board. (0 ffi:f* ry "*Totilu-ryY:: 
of &e Univcrsitv inctuding the
genoral *#;';;ii; tia ::n*1 ovtr ia institutions ;
6i) to admit * i"ffi"ti;;;t 'rt" 
uii""rty Ls'an amintoa institution
, in accordascc with the teffins *J *rartions prcscribed by the
Stattttos;
(ii,tomakcstatutesforcongiderationsandappnovalafthe
(rv) fl"ilffiffuI and 3dnifstcr th€ properyos and firnds of the
University including invcsnucnt "Li""ly 
in such stock' fuods'
sharcs or sccuritics as dccmcod Iit;
(vl to pno*ac*frtiiJius" ot"*iscs; frrniture'-3ry$rstus and othcr
rpquisitcs f';;;"f;g on thc;tk ; the u*iersiwoand to tbat
cod enter i"L;"*"y' "'*y 
out and cancel cormc
(vil ffuffiff* and useof thc common soal of thc university: ,
iri'n to estabtish, mflintain ,oA ffit depo*urats 'sd 
instittrtiors of
= rsffic* and othcr advanced Ero#"r learning as it may fmur
timc to tirne' desmnccossary;
(viir) * uppoio''il*nto and offic'crs and to proecibe &cir duti$;
(rx) to c'cab 
"ffiir" 
rp*iafisf ra*;itlrt,*, ministelid and ot,er
"*"'*m$: Hffiy ;l tilHffi- discipliaarv
(x) to susperl
adioa "gstt;"t 
tcachcrs and offrcert;
(xi) ;ilff#ffi'm_X**l*r:_tlffi* 
,
[H], ["m:*ffi;ffi6,, ;ililfr;,'rua.'n*t"r" bursaries,
mdals and Prizes;
ocToBER 30, 2017 .t4732 THEASSAM GAZETTE,
(xv)
Fasultic*
BoardofSnrdics 22' (1)
(2)
Statutes;
(,rvi)tohavoor,trallsupcnlisiororroroondrretofexaminationsand\D"' ;*e#*#*tr1*mnfffi orstudics;
Iffi, I ffi* my of its pr*ro il trr. vi."**Jutt ot anv other
\Avra' ;,#;; offi* as it m"Y deem fit;
(xix) * n#t;;;"dr'g r* ,al-i*p.itioo..9i affitiatca iastitution
so as to enstllf cornpliancct*tTt *ngitio* of affiliation and
to A*iOt* tt" *nt*'**" of affiliation;
(:or) to u"".et *r*o' *go*nti' b"q;;' ionations' and trarsfers
or *o*iil-"Ti;"ilj[;ffi#;; to the universitv on its
{xxi) Hffio"* with o&tr.uriversities and institctions of the countrY
for ths recognition of the ;'*i*ti;* qf &o Uuivosiry; and
(xxi, * u***iJ"*.h oou* porillio p"tro*, such othcr duties as
\----r' 
mf,yboprescribedbythe Samtc*
21.(1)TheUniversitysrhausnstinrtesrrchnurrrberoffacultiesasmay
bc prescribedby th" st"todffi time to lime and each of such
facutty shall, zubjwt tt td;;tt"l of thr Academic Council' bc
,"rpo*itt*i**"*'"iiio'lo"of*u'ayandresearchinthe
branchcs presented io *;;;; of-*triitt coming under its
$ ffi-lil; of thg frrnrlty, its constit*tion and membership s'ali tp
$; [ffiH ]l'hTtrffi :11,f **gi*H"*ffiffi:suohpowersardperfornr'*t'Outi*asmaybeprescribedbythe
(4) ffi" bc a Dqy for caoh fsculty' who shall bc nominstsd
, 
R *rc Vicc-Chancellor'
ts) Tt,e pea;-;;;t- facultv tlP! b". responsiblc fot the due
obsenrsnce of thc stutotr*'*o n"g,.l"tidt ard in guiding thc
dclibcration$ of the frcultY'
(6) ttr* ffi"J;ftty tLit t'ota officc for a 1"nn of threc yesrs'
(xiv) to cxc*oisc *ryervision and contol orrcr tbe rcsidence antl
discipline ofstudents; Estirrates, the Amual
to considsr ard tha Financialpass
with provisions of theAccouots togsthcr the Audit Rcport and thc Annual Rsport
of &e UnivcrsitY in accotdancc with the
Thet€ shell b€ a Board of Studics for cash branch of study or
ffit* "isttxty 
m the Board mty focidc'
lte osnstix,sion, ;""* -'O fun;so; of the Boad of studies
*Uuff U" prossribed by the Stlttlt€s'
A oerson shall oease to be a member of any of the aurhorities of
ttriUniversity, if'
(a) he dies or is found to be of unsound mind or pcrmanently
invalid; u
O) U" it f"*Ato be banlurrpt and insolvent; or
r
Con€rsl
provision in
rclationto
authorities.
23. (t)
OCTOBER 30, 2Ol7 4733
.Y
THE ASSAM GAZETTE,
25. (r)
hc is convictcd for ffl offence iavotving moral turpihrdel or
beinc anominarcd J#trtit oo*i"itioo is withdra*n by
tbe riominatirry au&oritY; or
ffiffi;ffiio oreinUet, he ceases to hold the relevant
lff Jl"*** merrber, his membershiptcrminat*:'
ttJffi*rfot for any apt of omission and commis$lsn'
aftor affording hi- ; "Peortunity 
of being heard; or' 
'
beinS a norninatedi"ff*t' he icsigtrs o-r absentt himself
fron throo *rrsil;d'; *o"ti"gt without pre'uritsr
Q\Thogmoftbcrrominatedmernbcrsofthe.authoritiesofthe
University shall be tt* '"J"*i" y""t' part of thc
ffi#*ruxrum#;:1 ',"gpx,t:
fillcd up by tush nominati;n and thi perc9ry nominated shall
continue "i'"to*U"t 
for thc rcsidual pcriod of the tetm'
(3) No ast or prccoedirg of TI Authority' committce or body of ths
U*t*"*y shall bc-inTalid merety Uy reason of ctd$snoe of a
"armd;Gtt"itt 
among its msmbers'
CHAPTER-V
pRoMoTtoN oF LrrERArtY;YIiUAt AllD PERT,RMI^I'C ART*
Promotion of 24' Thl Uuiversity 'hqi 
urdefiake courses' schemes' programs and
excellense in ' " 
'*irytJii- 
nil*"[q ol totuu*e in strrdy' creative researcn'
ritcraryarts. ffi*#,#fXm#ruJmt'"*;"Xm':i;f"*
(c)
(d)
(c)
(f,
(s)
intinration.
DcSrsc in
Doctorate of
Literatffc iu
cmatiw wtiting
for prblished
works.
Ttre Univcrsity may confer the degree- of Doctorate of Litcrafine
in crearive wrifirg #id,ig"i"u*r oo u p*oon for a work
of pocby, fiction'or drama 8s per tttt fo[itning ptoccdure'
namcly:- -r .-Li+.m alrq,e,mi or Asorn
(a) Awardces of thc Nationat S-ahitya 't!a*cmt 1
Sahitya sabha ?i*'dil'mctionliramal or prsons who
havc at f.Jo* earlier work which is ce*ified by two
awrdecs ,f 'd;;"r;t satritya a*Acmr to bc of high
standard of cre*tiviv' thall Ut 
"iiriUt" 1? *t'b*1,1:y copies
of a publirh;*;#'oip""t"yrg-.rion/drtma, dgne with a
brief **#,ff 11 "*"y p *t -rrtt-*elaralytical/
eriticat for consiasretion ofthe University
(b) Thc Board sball thereupon apnoint thrtrc meurbers from
amons t " ui'ffi";;At ry"1l; sahitva Akademi other
than those qtil-J;r-dfi.d ;b"rt the standard af creative
or orher *r#;i;J,,n" *it"r* ornEtionat or internstional
sEhne, * *-Ii'u" **ia p"uritt'J work mrd furnish thcir
reports;
4134 THEASSAT{ EXTRAORDINARY,
maybe.
ocToBER 30, 2017
GAZETTE,
(c)
ra
In cosc at least two of the cxaffiinerg affirm ttlat the
il,tffi'J"offii*"iot il- u "*uti* 
work cortstiute
#*r'mrm':m'Fftql5ffi*Lil,,t.i il th- langrrage conccmcd
and thc rcsutt thersof'
(d) The Diploma i"t-p*tf- form conforringthc said dcgree
shall be p*;fr;-;& ar-thc annual ponvocation or at a
speoial t*.*ffi";;;; iy ttrc University' as thc casc
Diplo,ara in
Apptied
Translation and
Creative Writing.
26. (t) Thc Univorsity may instiu*c.l.P:tG*dt'utc Diploma Course in
Ap,pHed transfatioi i" iltit'il' SPt.tt*$ized local laaguages
and crcativ* **iii-NJio*r,_sr"tr [*grr"g*, rccognizcd
tocal laaguage, i"*al'diill['rau*ti* puttetn-as psr the
rogulations b be'f;;;;; tv trt" 
--ntuoi*it Cormoil and
opaatc it thrcugn fitffii"*tit*'ti"* or organizations within or
outside Assam, ,prli"fni.m*rA to tile*iiv"ttity for the said
'ffix to be eligiblc for suoh special affiliation' the Instit*tion
or organization r'#'ntinir tnt roirg**e conditions' narnely : -
(a) it shoutd h,;'b;;*glste"d as a society or a tmst;
Ol it should h;;;&"il roi a period of not less than
&rcc Ycars; .- r i
(c) Hxltmxi,m #*L :fff*- l.,ffis:
lakh; le time or Part'timc basis an
(d) 'jtr*t HH-j*tr-*":#; uniter or transrator or
academi" *ii"i* as Dkector or Principal; snd 
'
(e) it should b" h;;G u nutoy *ith;;d"nable nunrbcr of
books in stock'
Thc Uuiversity shalt trndstake-0ou$le8' schemcs' Prograsrncs
and pmiccts d.fr"**il; '{ :;ii;; in sttrdv' crcative
rcse8roh *a A*t'o1'nt"tion io *tn* oi"ariotl' asPocts relating
to rit*t arts and Performing art"$'
t
a)
Promotion of
Exccllonce in
Visualaad
Performing Arts.
n.
CHAPTER-VI
FFIANC'AT'ID ACCOUNTS
UnivcrsitY Fund 28' (1)
(2)
ThE Uriversity shall o'stsbli$h a fund to be caild the Univsrsi$
frxtd.
The following shati fo,rm a pryt of, or be paid into, the university
firnd, narnelY:-
(a) any contribution or grant- by. tho Government' Ceutral
Govemmcrtt, 
*ijnioLity o*otul' co*i*sion'' Industrial
Undertaking, Corporetions' C"*p*ius Associationso other
loOio or local authoritiee; . ' rcluding
{b) any income "itft* 
U.i"ersiry from all sources 1r
income m*6t* *d "f'*g"s 
and sale proceeds;
.f OCTOBER 30, 2Ot7 4735
THE ASSAM GAZETTE
(4)
(3)
(5)
(c.l boquests, donations, endovrments and other grar*s' if any'
\v'' 
*#".auYthsUniversrry; and
(d) rriscellaneoturecerPts,
With thc prior approvJ of tU" Govcyment' the Univcrsily ma!'
&om timc to ti*,,'Iilriish suttt "a* 
n*ias in such name and
ftr such speoi{ic p"ffis-ai mal Ue fSiacO bv the Board'
The fiurd shau bc ?ilffi; N*ii"""ntta ot Scheduled Bank or
investod tur such J#;; *ti1;.at*ded b'v the Board'
lhc firnds and atl ;ffi; t# YS;itv tuutt ut rnanaged in
such manners .t *"iU" prescribed by the Sts$tss'
The Univcrsity *aYt with the -previous 
sanctiotr' of the
Sovsrnmcnt as rcgards $e nurpo*-*d '*oox 
of loan and
subieet to such Lnditionv as *"y- U* specified by the
Govsnnrent r*,o '-u**ity 
anq ye.#interost'-botoo*: sum of
morey from any Ni;-;t*d Bask or Schcduled bank or any
;;ilp"t*- 6;t;t ottrer financial instituson'
Thc University shall prc[?f tho.Financial Estimatc of rcceipts
and oxpandituresltiitT*'crsity in such marmer as may be
prescribcd bY tbo Statutss'
ihe Board tt$;;'l;;thc estimates so prepared and approve
tUt* *tf, or without modifiPation'
The University illi'r.,b-rti such esttmatss as apptoved by the
B;.rd to the (iove*mt*'t fot its sanction'
TheGovsrilmeotmaypssssuc}ordcrs*itt,refercncetothesaid
estirnetcs ss it'titicJ fit and communicate the same to the
Uruvers$ uAi"ft *uff gi;e *t" effect to zuah order'
The Board may, in urgent fs-cs Yht*;.p-;ditye 
is in excess of
the amounts pto*#fot in the 6USg is fould tb bp neccssary'
for rcasons to bc;JA in *itine'*iot* such expenditutt'
Theannualaccountsof&eUniversityshallbepreparedbythe
Finsnoo *a ,*rilit -Olii; *d";'th; direction of me Board
and all moaies aconring to, or r*"i""a by qs university, from
whatwq *o**'-*A a[ 
-anroult AtUr"sed and paid by the
Urir"*ity sbailL ent€rsd inds PTkt:IATY;
The Accounts oiL, iioi"ority shall, at least o-nce in €very year
and at intcrval'"rlloi *oo tt* [fteetr months, be audited by
t6cat Audit
Ifir.e"* of auait made under sub'section (2) strall' as soon as
mav be aftcr they ; **tt"d *ory U* E:<anniner of tho Local
AuAit, be laid b"#,ffi** **rfrt*" for a total pcriod of
fourtetn oays rraich;;;b- "'*d;td 
in one or mole sessions'
Thc Govcrnnrent shall have power to conduct $pocial audit if
rcouirpd in r"*p."til"tifUutiti' of fir*ds and the Univ*sity shall
ffir;;tffidt*.d[[t*"a by Govcmment on such audit
The university ,#il;a;a roiiry any defect or irrcgularity
pointedoutbyU*,"Oto"andrcporttheactioritakenthereonto
Powqrtobormw 29
Fiftancial
Estimare.
30. (1)
Accounts and
Auditing.
31. (1)
(2)
(3)
(4)
(5)
(2)
(3)
(4)
(5)
thc Government.
r(4736 THEASSAMGAZETTE,EXTRAORDINARY, OCTOBER 30, 2017
Aorual Rcport 32. (l)
a)
Stitt$€$
Thc Board shcll preparc thc annual report of the University
containing such particulars as the Government may spcoifr
covering eaoh financial year, and before it$ final approval, it shall
be prrcscntcd to the Acsdernic Council for its review on or before
such dato as may be prcscribed by the Statutes.
Copies of the Amual Report and the Annual Accounts shell be
sent to thc Crovernrncnt and the GovEmment shall placc them
before the State Lcgislature.
CHAPTER.VU
STATUTES, REGUIATIONS AND RI.]LES
33. Subject to the pmvisions of this AcL rhe Statutes may provide for all or
any of the fotlowing ruttsrs' namely:-
(-i t[s constitutio& funstion and powers of the facultios, Board of
studies and other authoritics of the University and such other
bodics ari ffisy be declared to be arrhorities of the University;
(b) the method of rccrui&en! conditions of service, powers- a1d
dutics of the officers, tcachers and other employees of the
University;
(c) the conferment of honorary degrees;
ial the arrard of degrees, diplomas, titlcs" certificates and other
acadcmic distinctions;
{e) the with&awal of degrees, diplomas, titles, certificates and other
academic distinctions;
(f) thc institution of fellowships, scholarships, studentships,
sr(hibitions, medals and Prizes;
G) the procedure to h followed at mcetings of authorities of tho
University forthc transagtion of business by thcm;
(h) the clsssification of rcaphers of the University and other
(r) ffi'#fif and managernent of bequedts, donations rnd
codowments;
0) thc grant of affiliation to institutions;
Gl rcoognition of examinations of Universities of oths educational
instinxious as equivalent to tra examinations of the Uaiversity;
(1) fccs to bc charged for the coqrscs of studiss in tho University and- 
for admission to the e:ramination of degrees and {iplomas of the
University.
(m) conditions retating to the award of fellowships, scholarships,
studcnrships, exhibitions, medals and prizes.
(n) conduct of cxaminations, including the term of office, manner of
appointment and dutirs of examination bodies, cxanrinert and
moderatomi
(q) supervision of students engaged in rescarch and special studies in
conrtituent or affliated institutions or attached centres;
(p) fces to be charged for the services rendered by the University;
and
(q) any other matters nihich arc rcquircd to be or may b€ presoribed
trnder this Act or by the stafirtes-
d. THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 30, 2OI7 4737
Procedure for
making Statutes.
Regulations
Rules
34. (1)
(3)
(4)
35. (l)
(2)
36, (U
t2)
The first Statutcs of the Univasity shall be made by tbe
Govenrment by notification in the Official Ga"f,ttc and shall
continue to bo in forcc rmtil amendcd or supersedcd by Statutes
made by the Board in accordance with the pmvisions of this
scction.
The Board rusy, &om time to timc, make new or additional
Stahrtcs or may amend or repeal the Statgtes in the mannor
hereinaftsr provided.
No Stahrtegatrccting the powers or duties of any authotity of th1
University shall bc *aatby the Board unless the draft of such
Stahrtes is refen€d by ttre Vice-Cfiancellor to such authority
concerned for expressing its views tlrereon within such period as
msy bc specifiedin the refer€,lrc€ or within such further period as
the-Vioe{hancellor rnay allow and views, if any, so expressed
are duly considsred.
Every 
-statute passed by the Board shall be submitted to the
Governmerrt, who may give or wittrhold its 4pproval thersto or
refer it back to the board for reconsideration with such
observations as itmay deem fit.
No Statutes passed by thc Board shall be valid until approved by
the Govemment and it shall come into force on the date of iX
publiodion in the Offrcial Gaeette or such other dates that the
Govemment may fix.
The Asademic Corrncil ma5 subject to the approval of the Bomd,
make regulations consist€nt with this Act and the Statutes'
The rcgutations may provide for the cxercise of all or aoy of the
powers and frmctions cnumerated iu clause (ii) of section l8 of
this Act.
Every Regulation shall come into force on the date of its
pubtication in the Officiat Gazette or on such other prospcctive
date as the Board may direct
The Acadcmic Council, Faculties and the Board of Studies of the
University may, subject to the approval of the Board, make des
consist€nt with &is Act and the Statutes and the Regulations
rnade thcreunder.
The nrle may provide for,-
(a) the giving of notices to the mcrnbers of each authority, the
dates of mrctings and the business to be transacted at such
mectiugs and also for keeping a record of thc proceedings
of rnectings.
(b) the procedure to be followed at the mcctings and number of
membors required to form the quorum for the mectiags.
(o) all matters solcly concerning such authority or the matters
not provided for by this Act, the Statutes or the Regrrlations
made under this Act.
The Board may refusc to approve the rules submittcd to it or may
return them to the authority concerned for furthcr consideration
or may approve the rules wi&out modification or subject to such
modification as the Board may decrn fit.
(s)
(3)
(2)
(3)
4738 THEASSAM GAZETTE EXTRAORDINARY, OCTOBER 30, 2OI7 J\
Aftiliation of
oxisting
instifirtions.
Spccial
provisions for
students.
37. (1)
(4) Every rules made under this section s-hall comc into force on the
date of their publication in the Official Gazette or such other
prospective date as the Board mny direct.
CHAPTERJ/III
MISCELLAI{EOUS
All colteges and institutions imparting education in literry, arb,
visual anl perforrring arts existing in the Stane and affiliated to
other Univirsitier iorfi.aiot"ty be6re the date of commencrmcnt
of this Act shall be deemed to hav" been disaffiliated from the
respective other Universities and have been affiliated to the
Univcnity ftom nrch Fsliod and subject to sycfr teirns and
conditio;, as has boen-ryecified in the order of the respective
Univcrsities from which they obtained the affiliation:
Provid€d tbat tho University may impose such other t€ffins
and oonditions for cotttinustioo ot f*tiiut extension of the term of
affiliation, not iucorrqi$.tEnt with the pnrvisioos madc und

Excerpt shown. Open the full act in Lexace.

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