LexThe ASSAM AGRICULTURAL UNIVERSITY ACT, 1968 (SINGLE DOCUMENT)
Assam · state statute
Open in Lexace · Ask the AI about this act
ASSAM ACT XXIV OF 1968
[Received the assent of the Governor on the 31st December 1968]
THE ASSAM AGRICULTURAL UNIVERSITY ACT, 1968
AN
ACT
Preamble.
to establish and incorporate a University for the development of
Agriculture in the State of Assam.
Whereas it is expedient to establish and incorporate an Agricultural
University in the State of Assam to provide better facilities for education in
Agriculture and allied sciences and in particular for the development of
Agriculture and matters connected therewith.
It is hereby enacted in the Nineteenth Year of the Republic of India as
follows:-
CHAPTER I
Preliminary
Short title,
extent and
commencement.
1. (1) This Act may be called the Assam Agricultural University Act, 1968.
(2) It extends to the State of Assam.
(3) It shall come into force on such date as the State Government may, by
notification in the Official Gazette appoint.
Definitions. 2. In this Act, unless the context otherwise requires :-
(1) "Academic Council" means the Academic Council of the University ;
(2) "Act" means the Assam Agricultural University Act of 1968 ;
(3) " agriculture" means the basic and applied Sciences of Soil and Water
Management, Crop production including production of all the garden crops,
Veterinary Science, fisheries, forestry including farm forestry, home
economics, agricultural engineering and technology , marketing, processing,
co-operation, land use and management , extension and the socio-economic
upliftment of the rural people ;
(4) "appointed day' means the date so appointed under sub-section (3) of
section 1 ;
(5) "Board" means the Board of Management of the University as
constituted under section 10 of this Act;
(6) "authority" means any authority of the University as specified in section
9 of this Act;
(7) "college" means a constituent College of the University under the direct
control and management of the Board and the Principal, Executive Officer
of the University, whether located at the headquarter campus or elsewhere ;
2
(8) "extension" means the educational activities concerned with training of
farmers and home makers and other groups serving agriculture and
veterinary science in improved practices in agriculture, veterinary science
and animal husbandry including the dissemination and application of results
of research, and the various phases of scientific technology related to
agriculture and agricultural production and marketing. It would involve but
may not be limited to work through discussions, demonstrations, and other
methods for teaching improved practices in agriculture, veterinary science
and animal husbandry and the training of workers required for the conduct
of these educational activities;
(9) "Faculty" means the teaching, research and extension staff of a College
or division of the University including all members of the staff having the
rank of Assistant Professor and above;
(10) " Government " means the Government of the State of Assam;
(11) "Governor" means the Governor of the State of Assam;
(12) "hostel" means a place of residence for students of the University
maintained or recognised by the University either as a part of or separate
from a College ;
(13) "officer" means an officer of the University as specified in section 17
of this Act, or other persons in the employment of the University designated
as officers by the Statutes ;
(14) "prescribed" means provisions as set forth in the approved Statutes of
the University;
(15) "Principal" means the Chief Executive Officer of a College which has
been or is to be taken over to become a constituent College of the
University. In this case the word "Principal" refers only to the status of such
an officer prior to the College being taken over by the University, and such
officer may have a different title under the University ;
(16) "regulations" means the rules and procedures made for the operation
and functioning of authorities as specified in section 9 of the Act;
(17) "statutes" means the statutes of the University governing matters of
policy and procedure as set forth in section 41 of this Act;
(18) "Scheduled Castes" means the Scheduled Castes specified in relation to
this State under Article 341 of the Constitution of India;
(19) "Scheduled Tribes" means the Scheduled Tribes specified in relation to
this State under Article 342 of the Constitution of India;
(20) "student of the university" means a person enrolled in the University
for taking a course of study for a degree, diploma, certificate or other
academic distinction duly instituted;
(21) "teacher" means a person appointed or recognised by the University for
the purpose of imparting instructions and/or conducting and guiding
research and/or extension programmes and may include any other person
who may be declared by the Statutes to be a teacher;
(22) "University" means the Assam Agricultural University as constituted
under this Act ;
3
(23) "Veterinary Science" means a science dealing with Anatomy,
Physiology and Pathology of animals other than man and shall include the
diagnosis, prophylaxis and treatment of their diseases and infirmity ; their
relationship to men with regard to inter communicable diseases and to the
use of their flesh and other products and their scientific breeding, feeding
and handling and dairy science.
CHAPTER II
Incorporation of
the University.
3. (1) There shall be constituted in and for the State of Assam a
University by the name of the Assam Agricultural University, which
shall consist of a Chancellor, a Vice-Chancellor, a Board of
Management and an Academic Council and other authorities and
officers as set forth in this Act or as may be provided by the Statutes.
(2) The University shall be a body corporate having perpetual succession
and a common seal, and shall sue and be sued by the said name.
(3) The University shall be competent to acquire and hold property both
movable and immovable, to lease, sell or otherwise transfer any movable
or immovable property which may have become vested in or have been
acquired by it for the purpose of the University, and to borrow moneys
and receive grants and donations from the Central Government, State
Government or from anybody corporate approved by the State
Government, to receive and accept grants and donations from any other
source and to contract and do all other things necessary for the purposes
of this Act.
(4) The headquarters of the University shall be at Jorhat with such
arrangement as may be necessary for the development of the constituent
colleges including provision for research and dissemination of the results
of research to extension programme.
Jurisdiction.
4. (1) With respect to teaching at the University or College level,
research and extension education programmes in field of Agriculture in
the jurisdiction and responsibility for this University shall extend to the
entire State of Assam.
(2) The University may assume responsibility for the maintenance of
Gram Sevak Training Centres and for the programme of training of field
extension workers therein and for the establishment, development and
operation of Agricultural Polytechnics as may be required in various
parts of the State.
(3) All Colleges, research and experimental Stations or other institutions
coming under the jurisdiction and authority of this University shall come
in as constituent units of the University under the full management and
control of the University Officers and authorities. No unit shall be
recognised as an affiliated unit.
4
Objects of the
University.
5. The University shall be established and incorporated for the following
purposes :-
(1) Making provision for imparting education to the people in
agriculture and other allied branches of learning ;
(2) Furthering the advancement of learning and prosecution of
research in agriculture and other allied sciences ;
(3) Undertaking the extension of such sciences specially to the rural
people of the State.
Admission to the
University.
6. (1) The University shall, subject to the provisions of this Act, the
statutes, and the regulations be open to all persons provided that nothing
in this section shall require the University to admit to any course of
study any person who does not meet the prescribed standards for
admission or to retain on the rolls of the University person whose
academic records are below the minimum standards required for the
awards of a degree or whose personal conduct is such as to be inimical
to the purposes of the University or to the appropriate rights and
privileges of other students and staff.
1 [ (2) Subject to the above provisions, the State Government may direct
that the University shall reserve in Colleges seats for Scheduled castes,
Scheduled tribes and Other Backward Classes of the State and or
Candidates from other States in India.]
Powers and
Functions of the
University.
7. The University shall have the following powers and functions,
namely:-
(1) to provide for instruction in agriculture and other allied branches
of learning as the University may deem fit ;
(2) to make provisions for conduct of research in agriculture and
allied branches of learning;
(3) to make provision for dissemination of the findings of research
and technical information through an extension education programme;
(4) to institute degrees, diplomas and other academic distinctions ;
(5) to institute courses of study and hold examinations for and confer
degrees, diplomas, certificate and other academic distinctions on persons
who have pursued a course of study as prescribed or carried out research
in the University or institution recognised in this behalf by the
University as may be prescribed;
(6) to confer honorary degrees and other distinctions as, may be
prescribed;
(7) to provide lectures and instruction for field workers, village
leaders and other persons not enrolled as regular students of the
University and to grant certificates to them as may be prescribed;
1. Subs. By Assam Act No. VII of 1986.
5
(8) to co-operate with other Universities and authorities in such
manner and for such purposes as the University may determine, subject
to the limitations set forth in section 4 of this Act;
(9) to maintain Colleges relating to agriculture, fisheries, dairying,
veterinarymedicine, animalscience, homescience, agricultural
engineering, forestry and allied sciences ;
(10) to maintain laboratories, libraries, research stations, farms and
institutions and museums for teaching, research and extension education;
(11) to institute teaching, research and extension education posts and
to appoint persons to such posts ;
(12) to create administrative and other posts and to appoint persons
to such posts ;
(13) to institute and award fellowships, scholar-ship and prizes in
accordance with the Statutes;
(14) to institute and maintain residential accommodations for
students and staff of the University ;
(15) to fix, demand and receive such fees and other charges as may
be prescribed ;
(16) to supervise and control the residence, conduct and discipline
of the students of the University ; and to make arrangements for
promoting their health and welfare ;
(17) to do all such acts and things whether incidental to the powers
aforesaid or not as may be requisite in order to further the objects of the
University.
Inspection and
Inquiry.
8. (1) The Chancellor shall have the right under extraordinary
circumstances to cause an inspection to be made by such person as he
may direct of the University, its buildings, laboratories, libraries , farms,
museums, workshops and equipments and any institutions, college or
hostel maintained or administered by the University, of the teaching and
other work conducted by the University or under its auspices and of the
conduct of any other functions including all matters connected with the
administration and finances of the University.
(2) The Chancellor shall, in every case, give due notice to the
University of his intention to cause an inspection or inquiry to be made,
and the University shall be entitled to appoint a representative who shall
have the right to be present and be heard at such inspection or inquiry.
(3) The Chancellor shall communicate to the University the views of
the State Government with reference to the results of such inspection or
inquiry, and may after ascertaining the opinion thereon of the University
advise the University upon the action to be taken and fix a time limit for
taking such action.
(4) The University shall, within the time limit so fixed , report to the
Chancellor the action which has been taken or is proposed to be taken on
the advice so rendered.
6
(5) The Chancellor may, where action has not been taken by the
University to the satisfaction of the Chancellor within the time limit
fixed and after considering any explanation furnished or representation
made by the University, issue such directions as the Chancellor may
think fit and the University shall comply with such direction.
(6) Notwithstanding anything contained in the preceding sub-sections
of this section, if at any time the Chancellor is of the opinion that in any
manner the affairs of the University are not managed in furtherance of
the objects of the University, or in accordance with the provisions of this
Act, and the statutory regulations or the special measures desirable to
maintain the standards of University teaching, examinations, research or
extension he may indicate to the University any matter in regard to
which he desires an explanation, and call upon the University to offer
such explanations within such time as may be specified by the
Chancellor.
If the University fails to offer any explanation within the time
specified or offers an explanation which, in the opinion of the
Chancellor is unsatisfactory the Chancellor may issue such instruction as
appeared to him to be necessary and desirable in the circumstances of
the case, and may exercise such powers as may be necessary for giving
effect to these instructions .
(7) The University shall furnish such information relating to the
administration of the University as the Chancellor may require.
.
CHAPTER III
Authorities of the
University.
9. The following shall be the authorities of the University, namely:-
(1) The Board of Management ;
(2) The Academic Council;
(3) The Board of studies of each Faculty including Post-Graduate
Studies ; and
1 * * * *
(4) Such other bodies of the University as may be declared by the
Statutes to be authorities of the University.
Constitution of
the Board. 10. (1) The Chancellor shall , as soon as may be after the first Vice-
Chancellor is appointed under the provision of sub-section (1) of
section 19 take action to constitute the Board of Management.
(2) The Board shall consists of the following members :-
(a) The Vice-Chancellor Ex-officio Chairman ;
1. Omitted vide Assam Act No. VII of 1986.
7
1[(b) (i) The Finance Commissioner ;
(ii) The Secretary, Panchayat and Community Development
Department ;
(iii) The Agriculture Production Commissioner ; and
(iv) The Secretary, Veterinary Department ; ]
(c) One eminent agricultural scientist with back ground of
agricultural research or education to be nominated by the
Chancellor ;
(d) Two progressive farmers or livestock breeders ;
(e) A distinguished industrialist or manufacturer having special
knowledge in Agricultural Development nominated by the
State Government ;
(f) One outstanding woman social worker preferably having
background of rural advancement nominated by the State
Government;
(g) Three members of the Assam Legislative Assembly to be
elected by the Assembly;
2[(h) Two representatives of teachers, one from teacher teaching
agriculture and other from teacher teaching Veterinary;
(i) The Director of Agriculture ;
(j) The Director of Veterinary and Animal Husbandry and ;]
(k) A representative of Indian Council of Agricultural Research.
(3) The Vice-Chancellor shall be the Ex-officio Chairman and the
Registrar the non-member Secretary of the Board, One-third of the
members of the Board shall constitute quorum for the transaction of
business provided all members had been given due advance notice of
the meeting.
3[(4) The terms of office of the non-official member shall be five years
and such a member shall be eligible to serve for more than one term.]
(5) In case of a vacancy occurring before the expiry of the terms of
given number, his successor shall serve the remaining unexpired
portion of his term.
(6) The members of the Board shall not be entitled to receive any
remuneration from the University except such daily and travelling
allowances as may be prescribed.
4[(7) If any member of the Board does not attend three consecutive
meetings of the Board he shall be disqualified from being a member of
the Board unless such absence has been caused for circumstances
beyond the control of such member.]
1. Subs. By Assam Act No. VII of 1986.
2. Subs. By Assam Act No. VII of 1986.
3. Subs. By Assam Act No. VII of 1986.
4. Ins. By Assam Act No. IX of 1977.
8
Powers and duties
of the Board.
11. (1) The Board shall exercise and perform the following powers and
functions, namely : -
(a) to review and consider the financial requirements and estimates
for the University and approve its budget ;
(b) to approve the recommendations for appointment of officers,
teachers and other staff of the University in the manner
prescribed;
(c) to provide for the administration of any funds placed at the
disposal of the University for the purpose intended;
(d) to arrange for investment and withdrawal of funds of the
University;
(e) to borrow money for capital improvements and make suitable
arrangements for its repayment;
(f) to provide for accepting, acquiring, holding and disposal of
property on behalf of the University ;
(g) to direct the form and use of the common seal of the University;
(h) to appoint such committees, either standing or temporary as the
Board may consider necessary and determine the terms of
reference thereof within the limitations of the Act or the
Statutes;
(i) to determine and regulate all policies relating to the University
in accordance with this Act or the Statutes;
(j) to make financial provision for instruction, teaching and training
in such branches of learning and courses of study as determined
by the Academic Council within the purposes of this Act, and
for Research and for the advancement and dissemination of
knowledge;
(k) to provide for the establishment and maintenance of colleges,
hostels, laboratories, experimental farms and other facilities
necessary for carrying out the purposes of this Act;
(l) to make provision for instituting and conferring degrees,
diplomas , certificate and other academic distinctions ;
(m) to provide for institution, maintenance and award of
scholarships, fellowships , studentships, medals. Prizes, etc.;
(n) to accept on behalf of the University trust, bequests and
donations;
(o) to meet at such times and in such places as it considers
necessary, provided that it shall hold regular meeting's at every
two months and at least half of such meetings shall be held at
same branch of the University ; and
(p) to exercise such other powers and perform such other duties not
inconsistent with this Act or Statutes as may be necessary for
carrying out the purposes of the Act.
(2) The Board may for purposes of consultation invite any person
having experience or special knowledge on any subject under
consideration to attend its meetings. Such person may speak in and
otherwise take part in the proceedings of such meetings but shall not be
entitled to vote at any such meeting. Any person so invited shall be
entitled to such allowances for attending the meeting as may be
prescribed.
9
Academic
Council.
12. (1) The Academic Council shall be incharge of the academic affairs
of the University and shall, subject to the provision of the Act and the
Statutes, superintend, direct and control and be responsible for the
maintenance of standards of instructions, education and examinations
and other matters connected with the conferment of degrees or award of
diplomas, certificate and shall exercise such other powers and perform
such other duties as may be conferred or imposed on it by the Statutes.
It shall advise the Vice-Chancellor on all academic matters.
(2) The Academic Council shall consist of the following members,
namely : -
(a) The Vice-Chancellor, Ex-officio Chairman,
(b) The Deans of the various faculties,
(c) The Director of Research ,
(d) The Director of Extension ,
(e) The Director of Student Affairs,
(f) The head of one department from each college to be selected
by the respective colleges in the manner prescribed,
(g) The Registrar Ex-officio Secretary,
(h) The Director of Colleges of Basic Science and Humanities,
(i) The Chief Librarian,
1[(j) The Dean of Post-Graduate studies, and ]
(j) Such other members as may be prescribed.
(k) Two members shall be co-opted by the Academic Council to
secure adequate re-presentation of different fields of
agriculture.
Powers,
Functions and
duties of the
Academic
Council.
13. (1) The Academic Council shall, subject to the provision of this Act
and the Statutes have the power by regulations of prescribing all
courses of study and determining curricula, and shall have general
control on teaching and other educational programmes within the
University and shall be responsible for the maintenance of standards
thereof.
(2) It shall have powers to make regulations consistent with this Act
and the Statutes relating to all academic matters subject to its control
and to amend or repeal such regulations.
(3) In particular, and without prejudice to the generality of the
foregoing power, the Academic Council shall have power-
(a) to advise the Board on all academic matters including the
control and management of libraries,
1. Subs. By Assam Act No. VII of 1986.
10
(b) to make recommendations for the institutions of
professorships, associated professor-ships, readerships,
teacher ships, teaching assistantship and other teaching posts
including posts in reseach and extension and in regard to the
duties thereof,
(c) to formulate, modify or revise schemes for the constitution
or reconstitution of departments of teaching, research and
extension education,
(d) to make regulations regarding the admission of students to
the University and determine the number of students to be
admitted,
(e) to make regulations relating to the courses of study leading
to degrees, diplomas and certificates,
(f) to make regulations relating to the conduct of examinations
and to maintain and promote standards,
(g) to make recommendations regarding Post-Graduate
teaching, research and extension education,
(h) to make recommendations regarding the qualifications to be
prescribed for teachers in the University, and
(i) to exercise such other powers and perform such other duties
as may be conferred or imposed on it by or under the
provision of this Act.
The Faculties. 14. (1) The University shall have such faculties as may be prescribed.
(2) Each faculty shall comprise such departments with such
assignments of subjects of study as may be prescribed.
(3) There shall be a Board of studies of each faculty the
constitution and powers of which shall be as prescribed.
(4) There shall be a Dean for each faculty who shall be chosen in
such manner and for such term as may be prescribed.
(5) The Dean shall be Chairman of the Faculty and be responsible
for the faithful observance of the Statutes and regulations relating to the
faculty and for the organisation and conduct of the teaching research
and extension work of the departments comprised therein. In carrying
out the research and extension programmes he shall work in close co-
operation with the Directors or Associate Directors of Research and
Extension respectively.
1[(6) Each department shall have a Head whose appointment,
powers and duties shall be as prescribed and who shall be responsible
to the Dean for the proper organisation and working of the department.
He shall be responsible to the Directors or Associate Directors of
Research and Extension respectively for the research and extension
programmes entrusted to his Department. ]
Constitution of
Committees.
15. Every authority shall have the power to appoint Committees
which may unless otherwise provided in the Act or Statutes consist of
the members of the authority and such other person as it may think fit.
1. Subs. by Assam Act No. VII of 1986.
11
Membership in
authorities.
16. (1) Filling of casual vacancies. - Save as otherwise provided in this
Act all casual vacancies among the members, other than ex-officio
members for any authority or other body of the University shall be
filled as soon as convenient as may be by the person or body who
appointed, elected or co-opted the members whose place has become
vacant and the persons appointed, elected or co-opted to a casual
vacancy shall be a member of such authority or body for the residue of
the time for which the person whose place he fills would have been a
member .
(2) Removal from memberships. - The board may remove any
person from membership of any authority or body of the University on
the ground that such person has been convicted of any offence
involving moral turpitude provided that no order for removal shall be
passed against any person without giving him an opportunity for being
heard.
(3) A person who is a member of any authority of the University as
representative of another body, whether of the University or not shall
retain his seat on the University authority or body so long as he
continues to be a member of the body by which he was appointed or
elected and thereafter till his successor is duly appointed or elected.
(4) If any question arises whether any person has been duly
appointed or elected as or is entitled to be a member of any authority of
the University subordinate to the Board or whether any decision of the
University is in accordance with this Act, and statutes the question shall
be referred to the Chancellor whose decision thereon shall be final.
CHAPTER IV – OFFICERS
Officers of the
University.
1[17. The following shall be the officers of the University, namely : -
(1) The Chancellor,
(2) The Vice-Chancellor,
(3) The Registrar,
(4) The Comptroller,
(5) The Director of Physical Plant,
(6) The Director of Student Welfare,
(7) The Deans of Faculties,
(8) The Director of the College of Basic Sciences and
Humanities,
(9) The Director of Research,
(10) The Associate Director of Research,
(11) The Director of Extension,
(12) The Associate Director of Extension,
(13) The Director of Post-Graduate Studies,
(14) Two Librarians, and
(15) Such other persons in the service of the University as may
be declared by the Statutes to be officers of the University.]
1. Subs. By Assam Act no. VII of 1986.
12
The Chancellor. 18. (1) The Governor of the State of Assam shall by virtue of his office
be the Chancellor of the university.
(2) The Chancellor shall be the Head of the University and shall,
when present, preside at any convocation of the University.
(3) Every proposal to confer an honorary degree shall be subject to
the confirmation of the Chancellor.
(4) The Chancellor shall exercise such other powers and perform
such other duties as may be conferred or imposed on him by this Act
or the Statutes.
The Vice
Chancellor.
19. 1[(1) The Vice-Chancellor shall be a whole-time officer of the
university. He shall be an eminent scholar and administrator with
background of Agriculture and Animal Husbandry and Veterinary
Education, Research and Development and with atleast ten year’s
experience. The first Vice-Chancellor after the commencement of this
Act shall be appointed by the Chancellor for a period not exceeding
five years and on such terms and conditions as the Chancellor may
determine. Subsequent Vice-Chancellor shall be appointed by the
Chancellor from a panel of three names submitted by a selection
Committee consisting of -
(a) One eminent agricultural scientist or educationist nominated by
the Board,
(b) The Director General of Indian Council of Agricultural
Research,
(c) a nominee by the State Government.
2[1 (A) Notwithstanding anything contained in the Act or any contract
express or implied, the existing appointment of the Vice-Chancellor
shall cease to be operative after the commencement of this Act and the
Chancellor shall proceed to appoint the Vice-Chancellor in accordance
with the provisions of this Act.]
(2) A member of the Selection Committee shall not be a member of
the Board of Management or employee of the University.
(3) The Vice-Chancellor shall normally hold office for a term of
five years and shall be eligible for reappointment for one additional
term of five years. The emoluments and other conditions of service of
the Vice-Chancellor shall be such as may be determined by the
Chancellor 3[:]
4[Provided that no person shall hold the office of the Vice-
Chancellor beyond the age of 5[70] years.]
1. Subs. By Assam Act No. VII of 1986.
2. Ins. By Assam Act No. VII of 1986.
3. Subs. By Assam Act No. IX of 1977.
4. Ins. By Assam Act No. IX of 1977.
5. Subs. By Assam Act No. XI of 2014.
13
(4) The Vice-Chancellor may by writing under his hand addressed
to the Chancellor resign his office. The resignation shall be delivered
to the Chancellor ordinarily at least 60 days prior to the date on which
the Vice-Chancellor wishes to be relieved from his office, but the
Chancellor may relieve him earlier. The resignation shall take effect
from the date of relief.
1[(5) In the temporary absence of the Vice-Chancellor, the senior
most officer amongst the Deans/ Director of Post-Graduate Studies/
Director of Research/ Director of Research Extension Education shall
temporarily carry on the routine duties of the office. Where the Vice-
Chancellor falls permanently vacant either by resignation or otherwise,
then such vacancy shall be filled up by the Chancellor in accordance
with provisions of sub-section (1) of this section and the Vice-
Chancellor so appointed shall hold office for the full term of five
years. ]
Powers and duties
of the Vice-
Chancellor.
20. (1) The Vice-Chancellor shall be the Principal Executive and
Academic Officer of the university and ex-officio Chairman of the
Board and of the Academic Council. He shall in the absence of the
Chancellor preside at the Convocation of the University and confer
degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise general control over the
affairs of the University and shall be responsible for the maintenance
of discipline in the University.
(3) The Vice-Chancellor shall ensure the faithful observance of the
provisions of this Act, the Statutes and the Regulations.
(4) The Vice-Chancellor shall be responsible for the presentation
of the annual financial estimate and the annual accounts and balance-
sheet to the Board.
(5) The Vice-Chancellor may take such action in an emergency as
may be deemed necessary and proper. He shall in such cases and as
soon as may be thereafter report his action to the authority which
would ordinarily have dealt with the matter.
(6) Where any action taken by the Vice-Chancellor under sub-
section 5 affects any person in the service of the University to his
disadvantages, such person may prefer an appeal to the Board within
thirty days from the date on which such person has notice of the action
taken.
(7) Subject to the provisions of the preceding sub-sections the
Vice-Chancellor shall give effect to the orders of the Board regarding
the appointments, suspension and dismissal of officers, teachers and
other employees of the University.
1. Subs. By Asaam Act No. VII of 1986.
14
(8) The Vice-Chancellor shall be responsible for the proper
administration of the University and for a close co-ordination and
integration of teaching research and extension education.
(9) The Vice-Chancellor shall exercise such other powers as may
be prescribed for the carrying out of the purpose and provision of this
Act.
Extraordinary
powers of the first
Vice-Chancellor.
21. (1) The first Vice-Chancellor shall for a period of one year from
the date of his appointment or for such shorter period as may be
determined by the Chancellor have the following powers-
(a) Subject to the approval of the Chancellor to make the first
statutes to provide for functioning of the University.
(b) With the previous approval of the Chancellor to constitute
provisional authorities and bodies and on their
recommendation make rules for the conduct of the work of
the University.
(c) Subject to the control of the Chancellor to make such
financial arrangement and to incur such expenditure as
may be necessary to enable this Act or any part thereof to
be brought into operation.
(d) With the sanction of the Chancellor to make such
appointments as may be necessary to enable this Act or
any part thereof to be brought into operation.
(e) With the previous sanction of the Chancellor to appoint
committees that he may think necessary for discharging
such of the functions as he may direct.
(f) Generally to exercise all or any of the powers conferred on
the Board by this Act or the Statutes.
(2) Any order passed by the Vice-Chancellor in exercise of the
powers conferred on him by clauses (b), (d) and (e) of sub-section (1)
Shall continue to have effect after the expiry of the period specified
thereunder until it is modified or set aside by the authority or body
competent to deal with it in accordance with the provisions of this Act.
Registrar .
22. (1) The Registrar shall be a whole-time officer of the University
and shall be appointed by the Vice-Chancellor subject to the approval
of the Board.
(2) The Registrar shall be responsible for the due custody of the
records and the common seal of the University. He shall be ex-officio
Secretary to the Academic Council and shall be bound to place before
it all such information as may be necessary for the transaction of
business. He shall receive applications for entrance to the University
and shall keep a permanent record of all courses, curricula and other
information as deemed necessary.
(3) The Registrar shall be responsible for maintaining a permanent
record of the academic performance of the students of the University
including the courses taken, grades obtained, degrees awarded, prize or
other distinctions won, and any other items pertinent to the academic
performance of the student.
15
(4) The Registrar shall perform such other duties as may be prescribed
from time to time or which may be assigned to him by the Board or the
Vice- Chancellor.
The Comptroller. 23. (1) The Comptroller shall be a whole-time officer of the University
and shall be appointed by the Vice-Chancellor subject to the approval
of the Board.
(2) The Comptroller shall manage the funds and investments of the
University and shall advise in regard to its financial policy.
(3) The Comptroller shall be responsible to the Vice-Chancellor
for the preparation of the budget and statement of accounts of the
University.
(4) The Comptroller shall be responsible to the Vice-Chancellor
for ensuring that expenditure are made as authorised in the budget.
when budget revision are required in the interest of expanding new
programmes changed requirements and for other reasons he shall be
responsible for preparing the needed revision and for expediting their
appropriate approval. He may disallow any expenditure which may
contravene the terms of any statute or for which provision is required
to be made by a new statute.
The Director of
Physical Plant.
24. (1) The Director of Physical Plant shall be appointed by the Vice -
Chancellor with the approval of the board.
(2) The Director of Physical Plant shall have the following duties,
namely:-
(a) to make arrangements for the purchase and maintenance of
machinery and other equipment necessary for the purpose of
the University ;
(b) to make arrangements for the maintenance and construction
of the buildings and other structures of the University;
(c) to be responsible for the maintenance of the lawns, grounds
and gardens ot the University campus;
(d) he shall be the general custodian of all University property ;
and
(e) such other duties as may be prescribed or as may be
assigned to him by the Vice-Chancellor.
The Librarians. 25. (1) The Librarians shall be appointed by the Vice-Chancellor
subject to the approval of the Board and shall be responsible to the
Vice-Chancellor for all matters concerning the Library and the
purchases maintenance of books and journals catalogue and operation
of the Library.
The Deans of
Faculties of
Colleges.
26. (1) There shall be a Dean for each faculty who shall be a whole-
time officer and shall be appointed by the Vice-Chancellor with the
approval of the Board.
16
(2) The dean shall be the Chairman of the Board of studies of that
faculty and shall be responsible to the Vice-Chancellor for the faithful
observance of the Statutes and regulations relating to the faculty and
for the organisation and conduct of those functions he shall work in
close liaison with other Officers, including the Associate Deans,
Directors or Associate Directors of Research and Extension and would
generally work through the Heads of the Departments or the faculty.
(3) The Deans shall have such other duties and perform such other
functions as may be necessary for the proper functioning of the work
of their respective faculties as assigned by the Vice-Chancellor.
The Director of
Post Graduate
Studies.
27. (1) The Director of Post-Graduate Studies shall be a whole-time
officer of the university and shall be appointed by the vice-chancellor
subject to the approval of the board.
(2) The Director of Post-Graduate studies shall have the following
duties namely :-
(a) to co-ordinate Post-Graduate studies in all colleges,
departments and sections of the University;
(b) to effect general co-ordination of post-graduate thesis
research programmes with the on going programme of the
University's Agricultural Research Services, through the
Director of Agricultural Research ;
(c) to supervise maintenance of records pertaining to Post-
Graduate course, instructions and students.
The Director of
Research and
Associate Director
of Research.
28. (1) There shall be a
1[ The Director of Research, Agriculture and
the Director of Research, Veterinary] who shall be a whole-time
salaried officer of the University responsible to the vice-chancellor. He
shall be appointed by the Vice-Chancellor with the prior approval of
the Board in accordance with the Statutes made in this respect. 2[The
Director of Research, Agriculture and the Director of Research,
Veterinary] shall be responsible for, the direction and co-ordination of
research programme as set forth in section 33 of this Act and efficient
working of the research stations.
(2) 3[The Director of Research, Agriculture and the Director of
Research, Veterinary] shall exercise such powers and perform such
duties as may be conferred or imposed on him by the Statutes.
1. Subs. By Assam Act No VII of 1986.
2. Subs. By Assam Act No VII of 1986.
3. Subs. By Assam Act No VII of 1986.
17
The Director of
Extension and an
Associate Director
Extension.
29. (1) There shall be a Director of Extension and an Associate
Director of Extension who shall be a whole-time salaried officer of the
university responsible to the Vice-Chancellor. He shall be appointed
by the Vice-Chancellor with the prior approval of the Board in
accordance with the statutes made in this respect.
(2) He shall be responsible for the Agricultural Ex-tension
Programme as set forth in section 34 of this Act.
(3) The Director of Extension and the Associate Director of
Extension shall exercise such powers and perform such duties as may
be conferred or imposed on him by the Statutes.
The Director of
College of Basic
Sciences and
Humanities.
30. (1) The college of Basic sciences and Humanities shall be headed
by a director who shall be responsible for giving general direction to
the employment and supervision of the staff necessary for providing
courses of study in the basic Sciences and Humanities necessary in the
curricula of students in the other colleges of the University and for the
development and supervision of instruction programme in these fields
as required for the curricula of the University.
The Director of
Student Welfare.
31. (1) The director of student welfare shall be a whole-time officer
and shall be appointed by the vice-chancellor with the approval of the
Board.
(2) The director of student welfare Shall have the following duties,
namely :--
(a) to make arrangements of housing of students,
(b) to arrange programme of student counselling,
(c) to arrange for the employment of student in accordance
with the plans approved by the Vice-Chancellor,
(d) to supervise the extra-curricular activities and look after
the general needs of the students,
(e) to assist in the placement of the graduates of the
University, and
(f) to perform such other duties as may be assigned to him
by the Vice-Chancellor.
Remuneration
Officers and
Employees.
32. No officer or employee of the university shall be offered nor shall
he accept any remuneration for any work in the university save such as
may be provided for in the Statutes.
CHAPTER V
Research and Extension
Agricultural
Research
Programme.
33. (1) Agricultural Experimental and Research Stations shall be
established under the University subject to the provisions of this Act
and the Statutes which shall have the responsibility for Research, both
fundamental and applied. Research activities shall be conducted at the
central Research Stations and other Regional Research and
18
Experimental Stations to be established in the different Agro-climatic
zones of the State .
(2) The Assam Agricultural College, Jorhat and the Assam
Veterinary College, Khanapara of the State Departments of
Agriculture and Animal Husbandry and Veterinary together with their
staff and funds shall be transferred to the Agricultural University on
such terms and conditions as specified in sub-sections (2) , (5), (6), (7)
and (8) of section 47. The Research and Experimental Stations of the
Department of Agriculture and Animal Husbandry and Veterinary
together with their staff and funds shall also be transferred to the
Agricultural University on such terms and conditions as specified in
sub-sections (4), (5), (6), ( 7) and (8) of section 47.
Agricultural
Extension
Programme.
34. (1) An Agricultural Extension Programme shall be established in
the University and shall subject to the provisions in this Act and the
Statutes make useful information based upon the findings of research
available to farmers and others to heIp and solve their problems. It
shall conduct demonstration and training programme for the benefit of
students, extension workers, cultivators and rural people. Increased
agricultural production shall be the principal objective of all extension
activities and these activities shall be co-ordinated with the other
functions of the University and other appropriate agencies of the State.
(2) The Assam Agricultural University shall be responsible for the
Agricultural extension education activities in the State necessary to
provide information and demonstrate practically to farmers and
cultivators the findings and development of Agricultural, Animal
Husbandry and VeterExcerpt shown. Open the full act in Lexace.