LexThe ASSAM WOMEN S UNIVERSITY, ACT 2013 (SINGLE DOCUMENT)
Assam · state statute
Open in Lexace · Ask the AI about this actASSAM ACT NO. XXII OF 2013
(Received the assent of the Governor 12th August, 2013)
THE ASSAM WOMEN’S UNIVERSITY, ACT 2013
AN
ACT
to establish and constitute a teaching, non -affiliating and a
residential Women's University in the State of Assam at Jorhat
and to provide for matters connected therewith or incidental
thereto.
Preamble. Where it is expedient to establish and constitute a teaching
non- affiliating and a residential Woman's University in the
State of Assam at Jorhat in the manner hereinafter appearing ;
It is hereby enacted in Sixty -fourth Year of the Republic of
India as follows:-
CHAPTER - I
PRELIMINARY
Short title and
commencement.
1. (1) This Act may be called the Assam Women's University
Act, 2013.
(2) It shall be deemed to have come into force on the 30th day
of May, 2013.
Definitions. 2. In this Act, unless the context otherwise requires, -
(a) “Academic Council” means the Academic Council of
the University;
(b) “Board of Studies” means a Board of Studies of the
University;
(c) “Chancellor” means the Chancellor of the University;
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(d) “Department” means a department of the University
designated as such by the Executive Council with
reference to subject or group of subjects;
(e) “employee” means every person in the whole -time
employment of the University in any service;
(f) “Faculty” means a faculty of the University;
(g) “Finance Committee” means the Finance Committee
of the University referred to in section 27;
(h) “Fund” means the Fund of the University established
under section 30;
(i) „Hostel” means a unit of residence for the students of
the University;
(j) "Planning Committee" means the Planning Committee
referred to in section 26;
(k) “prescribed” means prescribed by the Stat utes,
Ordinance, Regulations or rules made thereunder ;
(l) “Pro-Chancellor” means the Pro -Chancellor of the
University;
(m) “School” means a School of the University designated
as such by the Executive Council comprising a
Department or Departments;
(n) “Court” means the Court of the University;
(o) “State” means the State of Assam;
(p) “Statutes”, “Ordinances”, “Regulations” and “Rules”
means respectively the “ Statutes”, “Ordinances”,
“Regulations” and “Rules” of the University;
(q) “Student” means a person duly admitte d as full time
or part time student in any of the Departments of the
University in accordance with the Regulations to
undergo a course of study, research, leading to a
degree, diploma or certificate of the University;
(r) “Executive Council” means the Executive Council of
the University;
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(s) “Teachers” means a Professor, an Associate Professor,
a Reader, Lecturer or such other person imparting
instruction or Supervising research in the Department
or School of the University;
(t) “University” means the Assam Women's University;
(u) “University Grants Commission” means the
University Grants Commission established under the
University Grants Commission Act,1956;
(v) “Vice Chancellor” means the Vice Chancellor of the
University.
(w) “Government” means the Stat e Government of
Assam.
Central Act 3
of 1956
Objects of the
University.
3. The following shall be the objects of the University:-
(i) to provide for facilities and offer opportunities to
women for post-graduate education in applied science,
arts, technology, industry, commerce, management
and social science by instruction, training, research ,
development and extension and by such other means
as the University may deem fit;
(ii) to promote research in ap plied science and arts,
technology, industry, commerce, management and
social science for the advancement of knowledge and
for the betterment of the society particularly with
focus on women's perspective;
(iii) to devise and implement programmes of education for
women in applied science, arts, technology, industry,
commerce, management and social science that are
relevant to the changing socio economic needs of
society, in terms of breadth of diversity and depth of
specialization;
(iv) to serve as a centre for fostering co -operation and
exchange of ideas between the academic and research
community on the one hand and industry on the other;
(v) organize exchange programme with other institutions
of repute in to India and abroad with a view to
keeping abreast of the late st developments in relevant
areas of teaching and research.
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CHAPTER – II
THE UNIVERSITY
The University. 4. (1) The Chancellor, the Pro -Chancellor, the Vice Chancellor,
and the members of the Executive Council, the Court and
Academic Council for the time being, shall constitute a
body corporate by the name of the Assam Women's
University.
(2) The University shall have perpetual succession and a
common seal, and can sue and be sued by the said name.
Territorial
Limits.
5. Notwithstanding anything contained in any other State law for
the time being in force, on the coming into force of this Act,
the territorial jurisdiction of the University shall extend to the
whole of the State of Assam.
Powers of the
University.
6. The University shall have the following powers, namely :-
(i) to provide for instruction and training in such
branches of learning as are in keeping with the objects
of the University and to make provision of research
and for the advancement and dissemination of
knowledge;
(ii) to institute degree, titles, diplomas and other academic
distinctions;
(iii) to hold examinations and to confer degrees and other
academic distinctions on person who, -
(a) shall have pursued a prescribed course of study
under the University, and shall have passe d the
prescribed examination; or
(b) shall have under prescribed conditions carried on
research which has been duly evaluated;
(iv) to confer honorary degrees or other distinctions on
distinguished persons in accordance with the
conditions to be prescribed in the Statutes;
(v) to withdraw or cancel degree, titles, diplomas,
certificates or other distinctions under conditions that
may be prescribed by the Statutes, after giving the
person affected a reasonable opportunity to present his
case;
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(vi) to make arrangement for promoting the health, general
welfare and moral well being of students and take
such measures as would foster in them habits of h ard
work, self discipline and spirit of service to society;
(vii) to fix the fees payable to the University and to
demand and receive such fees;
(viii) to hold and manage endowments and bursaries and to
institute and award fellowship, scholarships,
studentships, medals and prizes;
(ix) to institute and provide fund wherever n ecessary for
the maintenance of;
(a) a student advisory Bureau;
(b) an Employment Bureau;
(c) University Union for students;
(d) University Athletic Club;
(e) The National Cadet Corps;
(f) The National Service Corps;
(g) University Extension Board;
(h) Students Cultural and Debating Societies;
(i) A Translation and publication Bureau;
(j) Co-operative societies and other institutions for
promoting the welfare of students and employees
of the University;
(k) A University Library;
(l) A Staff Council;
(m) Such other bodies as the Executive Council may
deem necessary.
(x) to co -operate with other University or authorities or
associations in such manner and for such purposes as
the Executive Council may determine;
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(xi) to take and hold any property, movable or
immovable, which may become vested in it for the
purpose of the University by purchas e, grant,
testamentary disposition or otherwise and to grant,
demise, alienate or otherwise dispose of all or any of
the properties belonging to the University and also to
do all other acts incidental or appertaining to a body
corporate;
(xii) to direct, manage and control all immovable and
movable properties owned by the University or
transferred to the University by the Government;
(xiii) to establish, maintain and manage hostels;
(xiv) to co -ordinate, supervise, regulate and control the
conduct of teaching and research work to the extent
deemed necessary;
(xv) to define the powers and duties of the o fficers and
other employees of the University other than those
prescribed in this Act;
(xvi) to institute professorships, lectureships and any other
teaching and research posts requi red by the
university and to appoint persons to such
professorship, readerships, lectureships and other
teaching and research posts as per designations given
by University Grants Commission from time to time;
(xvii) to manage and control any institution under th e
University;
(xviii) generally to do all such other acts and things,
whether incidental to the powers aforesaid or not as
may be required in order to further the objects of the
University.
University open
to Women of all
classes and
creeds.
7. (1) The University shall be open to women of all classes and
creeds for the purpose of admissions in academic course.
(2) No person shall, on grounds only for religion, race, caste,
descent, place of birth, residence, language, political
opinion or any of them, be ineligible fo r, or discriminated
against, in respect of any employment or office under the
University or membership of any of the authorities or
bodies of the University:
Provided that the University may, in consultation with
the Government, reserve seats for th e members of socially
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and educationally backward classes or Scheduled Castes
or Scheduled Tribes; Other Backward Classes for the
purpose of admission as students in the University.
(3) In making appointments for all posts as determined by the
Executive Council in any service, class or category under
the University, the University shall observe such rules,
Acts as are administered by the Government.
CHAPTER – III
THE CHANCELLOR, PROCHANCELLOR AND
OFFICERS OF THE UNIVERSITY
The Chancellor. 8. (1) The 1[Governor] of Assam shall, by virtue of his office,
be the Chancellor of the University.
1[* * * * * * * * *]
Provided that during the proclamation of Emergency
and imposition of President's Rule in the State under
Articles 352 and 356 respectively of the Constitution of
India, the Governor of Assam shall be the Chancellor of
the University.
(2) The Chancellor s hall be the head of the University and
shall, when present, preside at the meeting of any meeting
of the Court and at any convocation of the University.
(3) All the authorities of the University shall be subordinate to
the Chancellor.
Powers and
Duties of the
Chancellor.
9. (1) The Chancellor shall have the right to cause an inspection
to be made by such person or persons as he may direct of
the affairs and properties of th e University, of the
colleges, i nstitutions and bodies maintained by the
University and also of the examination, teaching and other
works conducted or done by the University, its officers
and authorities, and to cause an enquiry to be made in the
like manner in respect of all or any of the matters
aforesaid and of any other matter connected wi th the
University.
(2) The Chancellor shall in every such case give notice to the
Executive Council of his intention to cause an inspection
or enquiry to be made and the Executive Council shall be
entitled to appoint a representative who shall have the
right to be present and heard at such inspection or enquiry.
1. Subs. By Assam Act No. XXI of 2019 and proviso is
omitted by Assam Act No. XXI of 2019.
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(3) The Chancellor may address the Vice -Chancellor with
reference to the result of such inspection or enquiry and
the Vice -Chancellor shall communicate to the Executive
Council the views of the Chancellor with such advice as
the Chancellor may offer on the action to be taken
thereon.
(4) The Executive Council shall communicate through the
Vice-Chancellor to the Chancellor such action, if any, as it
is proposed to take or has been taken on the result of such
inspection or enquiry and the advice of the Chancellor.
(5) When the Executive Council does not within a reasonable
time, take action to the satisfaction of t he Chancellor, the
Chancellor may, after considering any explanation
furnished or representation made by the Executive
Council, if any, issue such directions as be may think fit
and the Executive Council shall be bound to comply with
such directions.
(6) Expenses that may be incurred in connection with such
inspections on enquiries and certified as such by the
Chancellor, shall be a charge on the University.
(7) The Chancellor as h ead of the University shall have the
power to suspend the activities of the various authorities
of the University as and when circumstances so deman d
and vest all powers and functions of these authorities in
the Chancellor to control the affairs of the authority on
authorities so suspended in such manner and for such a
period as deemed fit and reasonable by him.
Officers of the
University.
10. The following shall be the officers of the University, namely;-
(i) the Vice Chancellor;
(ii) the Registrar;
(iii) the Finance Officer; and
(iv) such other Officers in the service of the University as
may be declared by the Statutes to be Officers of the
University.
The Vice -
Chancellor.
11. (1) The Vice -Chancellor shall be appointed by the
Chancellor on the unanimous recommendation of a
Committee appointed by him/her c onsisting of three
members, one nominated by the Chancellor, one elected
by the Executive Council and the third nominated by the
Government. The Committee shall make its
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recommendation within a period of three months from
the date of its appointment.
(2) In case the Committee appointed under sub-section (1) is
unable to recommend a name unanimously, the Vice -
Chancellor shall be appointed by the Chancellor from the
panel of three names submitted to him/her by the
Committee within the perio d specified in the prece eding
sub-section.
(3) If the Committee fails to make a unanimous
recommendation or submit a panel of names as
aforesaid, another Committee consisting of three new
members, one nominated by the Chancellor, one elected
by the Executive Council and the third nominated by the
Government shall, make a unanimous recommendation
or submit a panel of three names to the Chancellor,
within three months of its constitution, and the
Chancellor shall appoint a Vice-Chancellor accordingly:
Provided that it shall be open to the Chancel lor for
reasons to be stated in writing, to appoint, by
nomination, an appropriate person as Vice -Chancellor
for such time as he may consider expedient.
1[(4) The Vice-Chancellor shall retire on the date he attains the
age of 70 years.]
2[(5) The Vice Chancellor shall hold office for a term of five
years from the date on which he/she enters upon his/her
office and shall be eligible for re-appointment.]
(6) The remuneration payable to, and the other conditions of
service of the Vice -Chancellor shall be determined by
the Chancellor.
(7) The Vice-Chancellor shall be the principal academic and
executive officer of the University.
(8) The Vice -Chancellor shall be the Chairman of the
Executive Council, the Court and the Academic Council,
and shall be entitled to be present at and to address any
meeting of any authority of the University, but shall not
be entitled to vote there unless he/she is a member of the
authority concerned.
1. Subs. by Assam Act No. XII of 2015.
2. Subs. by Assam Act No. XII of 2015.
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(9) It shall be the duty of the Vice -Chancellor to ensure that
the provisions of this Act, and the Statutes, Ordinances
and Regulations are observed and shall have all the
powers necessary for this purpose.
(10) The Vice-Chancellor shall have the right of visiting and
inspecting institutions maintained by the University.
(11) If at any time, except when the Executive Council or the
Academic Council is in session, the Vice-Chancellor is
satisfied that an emergency has arisen requiring him/her
to take immediate action involving the exercise of any
power vested in the Executive Council or the Academic
Council, the Vice -Chancellor may take such action as
he/she deems fit, and shall, as soon as may be, r eport the
action taken by him/her to the Executive Council or the
Academic Council, as the case may be, for approval.
(12) Subject to the provisions of this Act, the Statu tes and the
Ordinances, the Vice-Chancellor shall have the power,-
(a) to make appropriate to posts below the rank of
Assistant Registrar, and prescribe their duties;
(b) to suspend, dismiss or otherwise punish any
employee of the University below the rank of
Assistant Registrar;
(c) to take disciplinary action against students of the
University.
(13) The Vice-Chancellor shall have the power to convene
meetings of the Executive Council, the Court and the
Academic Council, or any other authority of the
University.
(14) It shall be the duty of the Vice -Chancellor to ensure that
the proceedings of the University are carried on in
accordance with the provisions of this Act, the Statues,
the Ordinances, the Regulations and the Rules made
thereunder and to report to the Chancellor every
proceedings which is not in conformity with such
provisions.
(15) The Vice -Chancellor shall exercise such other powers
and perform such other functions as may be prescribed
by the Statutes.
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(16) In the ev ent of a permanent vacancy occurr ing in the
officer of the Vice -Chancellor, the C hancellor shall
make necessary arrangements for exercising the powers
and performing the duties of the Vice -Chancellor until a
Vice-Chancellor who is appointed under the provisions
of this Act, assumes office.
The Registrar 12. (1) The Executive Council shall appoint a person selected by
the Government from among a panel containing the
names of three persons furnished by the Executive
Council to the Government, as Registrar of the
University for such period and on such terms as may be
prescribed by the Statutes.
(2) The Registrar shall be a whole time salar ied officer of
the University and shall exercise such powers and
perform such duties as may be prescribed by the
Statutes.
(3) Suits by against the University shall be instituted by or
against the Registrar.
The Finance
Officer
13. (1) The Executive Council shall appoint a person selected by
the Government from among a panel containing the
names of three persons furnished by the Executive
Council to the Government, as Finance Officer of the
University for such period and on such terms as may be
prescribed by the Statutes.
(2) The Finance Officer shall be a whole time salaried
officer of the University and shall exercise such powers
and perform such duties as may be prescribed by the
Statutes.
Appointment to
be notified.
14. The appointments of the Vice-Chancellor, the Registrar and
Finance Officer shall be notified in the Official Gazette.
CHAPTER – IV
AUTHORITIES OF THE UNIVERSITY AND STAFF
COUNCIL
Authorities of
the University.
15. The following shall be the authorities of the University,
namely:-
(i) The Court;
(ii) The Executive Council;
(iii) The Academic Council;
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(iv) The Faculties;
(v) The Board of Studies;
(vi) the Planning Committee;
(vii) The Finance Committee;
(viii) Such other boards or bodies of the University as may
be declared by the Statutes to be authorities of the
University;
The Court. 16. (1) The Court shall consist of the following members,
namely :-
EX-OFFICIO MEMBERS:
(i) The Chancellor;
(ii) The Vice- Chancellor;
(iii) The Minister of Education, Assam;
(iv) The Registrar;
(v) Academic Registrar;
(vi) The Controller of Examinations;
(vii) The Finance Officer;
(viii) The senior most Secretary in the Education (Higher)
Department of the Government of Assam;
(ix) The Director of Higher Education, Assam;
(x) The Director of Technical Education, Assam;
(xi) The Director of Medical Education, Assam;
(xii) The Director of Agriculture, Assam;
(xiii) The Director of Animal Husbandry and Veterinary,
Assam;
(xiv) The Vice-Chancellors of the Gauhati University and
the Dibrugarh University;
(xv) Two members nominated by the Executive ;
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(xvi) Three Head of the Academic Departments.
OTHER MEMBERS:
(xvii) Two persons distinguished in Literature/ Law/
Medical/ Engineering/ Technology/ Commerce/
Public life nominated by the Chancellor;
(xviii) Seven representatives to be elected by the post -
graduate students of the University from amongst
themselves:
Provided that a student to be so elected must have
been student of the University for a t least one year
prior to his election:
Provided further that no student who has taken
more that one year in excess of the period prescribed
for the course of which he is a s tudent shall be
eligible for such election.
(2) Save as otherwise provided and except the ex -officio
members, all other members shall hold office for a
period of three years from the date of their election or
nomination, as the case may be:
Provided that no person nominated or elected in his
capacity as a member of particular body or as a holder of
a particular appointment shall be a member after he
ceases to be a member of that body or holder of that
appointment, as the case may be:
Provided further that any member elected or
nominated un der clause (xviii) shall hold office for a
period of one year only from the date of his election or
nomination, as the case may be. He shall cease to be a
member of the Court on his ceasing to be a student of the
University.
(3) When a person ceases to be a m ember of the Court, he
shall cease to be a member of any of the Authorities or
Committees of the University which he may happen to
be a member by virtue of the membership the Court.
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(4) With the approval of the Court, the Vice-Chancellor may
remove an elected or selected member.
Meeting of the
Court.
17. The Court shall meet at least twice a year on dates to be fixed
by the Vice- Chancellor. One of such meetings shall be held in
January and shall be called that Annual General Meeting. The
Court may also meet at such other times as it may, from time
to time determine.
Powers and
Duties of the
Court.
18. Subject to, the provisions of this Act , the Court shall have the
following powers and duties, namely :-
(i) to review, from time to time, the broad policies and
programmes, of the University and to suggest
measures for the improvements and developments of
such policies, programmes works and other affairs;
(ii) to consider the annual report, and the annual
accounts, the audit report and the statement of the
financial estimates, for the ensuing year, to approve
the financial estimate, with such comments, if any,
to express its views on the annual report and to
suggest such measures as it may deem proper on the
matters covered by them;
(iii) to approve, with or without modifications, the
Statutes submitted by the Executive Council:
Provided that before making any modification to
the Statutes submitted by Executive Council, the
Executive Council shall be given an oppor tunity to
consider the modifications proposed by the Court
and the Court shall consider the opinion expressed
by the Executive Council on such modification.
The Executive
Council.
19. (1) The Executive Council shall be the Executive body of
the University. It shall consist of the following members,
namely:-
EX-OFFICIO MEMBERS:
(i) The Vice Chancellor;
(ii) The Registrar;
(iii) The Academic Registrar;
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(iv) Three Members of Assam Legislative Assembly;
(v) The Director of Higher Education, Assam;
(vi) The Director of Technical Education, Assam;
(vii) The Director Health Services, Assam;
(viii) The Chairman, Board of Secondary Education,
Assam;
(ix) Chairman, Higher Sec ondary Education Council,
Assam;
OTHER MEMBERS :
(x) Two Heads of Department, other than Deans of
Faculties, of the University who are professors; to be
chosen by the Vice-Chancellor by rotation according
to seniority for a period of three years;
(xi) One Dean of Faculty to be chosen by the Vice -
Chancellor from the Dean o f Faculties of the
University for a period of three years, by rotation
according to seniority;
(xii) Three members to be elected by the Court from
amongst its members at its Annual General Meeting
other than employees and students of the University;
(xiii) Two teache rs other than a Dean of Faculty of the
University to be elected by the Academic Council
from amongst such teachers who are its members;
(xiv) Three persons of whom at least one shall be a
woman to be nominated by the Chancellor; and
(xv) Three persons to be nominated by the Government.
(2) Save as otherwise provided and except the ex -officio
members, all other members shall hold office for a
period of three years from the date of their election or
nomination, as the case may be:
Provided that no person no minated or elected in
his/her capacity as a member of a particular body or as a
holder of a particular appointment shall be a member
after he/she ceases to be a member of that body or holder
of that appointment, as the case may be.
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(3) When a person ceases to be a member of the Executive
Council, he shall cease to be a member of any of the
authorities of the University of which he may happen to
be a member by virtue of his membership of the
Executive Council,
Power of
Executive
Council.
20. (1) The Executive Council shall hold, control and administer
the property and funds of the University and shall
appoint a Finance Committee to advise it on matters of
finance consisting of six members of whom the Vice -
Chancellor shall be the Chairman, the Finance Officer
shall be the Secretary and the other four members shall
be appointed as follows:-
(i) Two members to be elected by the Executive
Council from among its members; and
(ii) Two members to be nominated by the Government
one from the Finance Department and the other from
the Education Department of the Government.
(2) It shall do all acts appertaining or incidental to the
construction of buildings, roads, tanks, pipelines and
other structures of the University and for the purpose
shall appoint a Construction Committee co nsisting of
seven members of whom the Vice -Chancellor shall be
the Chairman, the Registrar shall be the Secretary, the
Finance Officer, a member and the remaining four
members shall be appointed from among from the
members of the Executive Council with pow er to co-opt
experts as members who shall have no power to vote :
Provided that at least one member of the Committee
shall be appointed from amongst the members elected to
the Executive Council by the Court.
(3) It shall determine the form and regulate, the use of the
Common Seal of the University.
(4) It shall lay before the Government annually a full
statement of the financial requirements of the University.
(5) It shall administer funds placed at the disposal of the
University for any specific purpose including those
given for the purpose of buildings, roads, tanks,
pipelines and other structures of the University.
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(6) Subject to the provisions of this Act and the Statutes, it
shall appoint the officers (other than the Chancellor and
the Vice -Chancellor), teachers, the clerical staff and
other employees of the University and define their duties
and conditions of service and shall provide for the filling
up of temporary vacancies:
Provided that the University shall not create any post
without prior approval of the State Government.
(7) It shall have power to accept on behalf of the University,
bequest, endowments, donations, or transfer of any
movable or immovable property.
(8) It shall arrange for holding of conducting and publishing
the results of the University examination.
(9) It shall subject to the powers conferred by this Act on the
Vice-Chancellor regulate and determine all matters
under this Act concerning the University in accordance
with this Act, the Statutes and the Ordinances :
Provided that no action shall be ta ken by the
Executive Council in respect of the numbers,
qualifications or emoluments of teachers otherwise than
in consultation with the Academic Council; and
(10) It shall exercise all other powers of the University of
which no specific provisions have been made in this Act
or in the Statutes.
The Academic
Council.
21. (1) The Academic Council shall be the principal academic
body of the University and subject to the provisions of
this Act, the Statutes and Ordinances, co -ordinate and
exercise general supervision over the academic
programmes and policies of the University. It shall be
responsible for the maintenance of standards of
instruction, research education and examination within
the University, and shall exercise such powers and
perform such other duties as may be conferred on it by
the Statutes.
(2) The Academic Council shall consist of the following
members, namely:-
EX-OFFICIO MEMBERS
(i) the Vice Chancellor;
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(ii) a nominee each of the Vice Chancellors of other
Universities in the State, representing the ·Faculties
of Science/ Engineering/ Technology/ Social
Science/ Management;
(iii) the Director of Technical Education, Assam;
(iv) the Deans of Faculties;
(v) all members of the Executive Council who are not
otherwise members of the Academic Council;
(vi) all the heads of Departments / Schools of study and
research;
(vii) all the Chairman of the Boards of Studies who are
not otherwise members of the Academic Council.
NOMINATED MEMBERS
(i) Three Senior Professors who are not otherwise
members of the Academic council nominated by the
Vice-Chancellor for a term of two years,
representing distinct branches of studies;
(ii) Three Senior Readers who are not otherwise
members of the Academic Council nominated by the
Vice-Chancellor for a term of two years,
representing distinct branches of studies;
(iii) Five outstanding scholars of nation al/international
repute from outside t he State nominated by the
Chairman, University Grant Commission, for a
period of two years;
(iv) One representative each of the following national
institutions/ organizations to be nominated by the
Chancellor, on the recommendation of the Vice -
Chancellor, for a period of two years; (a)
Agricultural Research, (b) Department of Science &
Technology (Government of India), (c) Indian
Council of Agricultural Research, (d) Indian Space
Research organization, (e) National Institute of
Oceanography and (f) Defence Research
Development Organization;
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(v) Three experts in Industry and Commerce to be
nominated by the Chancellor for a term of two years.
ELECTED MEMBERS
Two members, elected by the students of the University, for
one year, from among themselves in such manner as may be
prescribed of whom one shall be from the research wing and
the other from the post-graduate students.
Powers and
duties of the
Academic
Council.
22. Subject to the provisions of this Act and of the Statutes, the
Academic Council shall have the following powers, duties and
functions, namely:-
(i) to advise the Executive Council on all academic
matters;
(ii) to make Regulations and to amend or repeal the
same, with the approval of the Executive Council on
the following matters ;-
(a) prescribing courses of studies and scheme of
examination;
(b) prescribing qualifications for admission of
students to various courses of studies and to
research degree, and to the examinations and the
conditions under which exemption may be
granted;
(c) prescribing the standards of evaluation of the
performance of students and classification of
students on the basis of their performance in the
examination;
(d) prescribing the c onditions for admission of
candidate for research degree and the
requirement for the award of such degrees;
(e) prescribing the qualifications for recognition of
teachers and Scientists as Supervising guides for
research;
(f) prescribing the qualifications of ex aminations,
degree, diplomas and certificates of other
Universities, Institutions, Boards;
20
(g) prescribing the qualifications of teachers in
conformity with the recommendations of the
University Grants Commission;
(h) prescribing the norms for the upgradation o f
teaching posts;
(iii) to examine and act upon the recommendation of the
various faculties in making Regulations;
(iv) to determine what degree, diplomas and other
academic distinctions shall be granted by the
University, and to award the same;
(v) to institute teaching posts, scholarship, fellowship;
(vi) to consider the annual reports and to make
suggestions thereon before it is considered by the
Executive Council;
(vii) to recommended to the Executive Council the
conferment of honorary degrees and other
distinctions;
(viii) to delegate to the Vice-Chancellor any of its powers;
(ix) to exercise such other powers and perform such
other functions as may be prescribed by the Statutes.
Faculties. 23. (1) (a) The University shall have such faculties as may be
prescribed by the Statutes from time to time.
(b) Each Faculty shall subject to the control of the
Academic Council, be responsible for the coordination
of study and research in the branches of studies
represented in the Boards of Studies coming under its
purview.
(2) The term of the Faculty, its constitution and membership
shall be prescribed by the Statutes.
(3) Subject to the provision of this Act, each Faculty shall
exercise such powers and perform such duties as may be
prescribed by the Statues.
(4) There shall be a Dean for each Faculty, who shall be
nominated by the Vice-Chancellor.
21
(5) The Dean of each Faculty shall be responsible for the
due observance of the Statutes, Regulations and
Ordinances and in guiding the deliberations of the
Faculty,
(6) The Dean of a Faculty shall hold office for a term of
three years,
Boards of
Studies.
24. (1) There shall be a Board of studies for each branch of
studies as the Executive Council may be decide.
(2) The constitution and powers of the Boards of Studies
shall be prescribed by the Statutes.
Planning
Committee.
25. (1) There shall be a Planning Committee with a person
deputed by the Executive Council as Chairman to advise
the Executive Council and the Academic C ouncil or any
matter which it considers necessary for the fulfilment of
the objectives of the University.
(2) The Planning Committee shall be responsible for, -
(a) the overall planning of the development of the
University in the perspective of five years;
(b) the delineation of desirable direction of growth;
(c) monitoring the implementation of programmes
approved by the Executive Council; and
(d) assessing the overall performance of the University
in achieving targets set for the Plan period.
(3) Subject to the provision s of this Act, the constitution,
powers and functions of the Planning Committee shall be
prescribed by the Statutes.
Finance
Committee.
26. (1) There shall be a Finance Committee with a person
deputed by the Executive Council as Chairman to advise
the University on any question affecting its finances.
(2) Subject to the provisions of this Act, the constitution,
powers and functions of the Finance Committee and its
procedures, including the delegation of its powers, shall
be prescribed by the Statutes.
22
Staff Council. 27. (1) The Staff Council shall consist of the following
members, namely:-
(a) the Vice -Chancellor, who shall be the Chairman of
the Staff Council;
(b) two members elected by the teaching staff of the
University, from among themselves ;
(c) two members elected by the non-teaching staff of the
University, from among themselves;
(d) two members elected by the members of the Court
from among themselves;
(e) two members elected by the members of the
Executive Council, from among themselves.
(2) The Staff council shall be reconstituted every two years.
(3) The Staff Council have the power, subject to the
provisions of this Act and with the previous approval of
the Executive Council, make rules regarding the
procedure and conduct of its business.
(4) The Staff Council may, subject to the provision of this
Act, the Statutes, Ordinances and Regulation, discuss the
general or individual grievances, if any, of the
employees of the University and submit its suggestions
thereon for the consideration of the Executive Council.
CHAPTER – V
SELECTION COMMITTEES
Constitution of
Selection
Committees.
28. (1) The Vice -Chancellor shall in consultation with the
Executive Council, constitute from time to time, separate
Selection Committees for the purpose of selection of
candidates for direct recruitment to the posts of :-
(i) Professor, Reader;
(ii) Lecturers and other posts not being posts of non -
teaching staff;
(iii) Non-teaching staff.
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(2) The Selection Committee shall consist of,-
(a) in the case of the Selection Committee for selection
of Professors and Readers, -
(i) The Vice Chancellor, Ex-Officio Chairman;
(ii) one member of the Executive Council
nominated by the Vice-Chancellor;
(iii) three subject experts not being in the service of
the University chosen by the Executive
Council;
(iv) the Dean of the Faculty concerned;
(b) in the case of the Selection Committee for selection
of lecturers and other teaching staff, -
(i) the Vice-Chancellor, Ex-Officio Chairman;
(ii) one member of the Executive Council
nominated by the Vice-Chancellor;
(iii) two subject experts not being in the service of
the University chosen by the Executive
Council;
(iv) the Head of the concerned Department or the
Professor in charge;
(c) In the case of the Selection Committee for
recruitment of non- teaching staff,-
(i) the Vice- Chancellor, Ex-Officio Chairman;
(ii) two members of the Executive Council
nominated by the Vice -Chancellor, one of
whom shall be a person belonging to the
Scheduled Caste or Scheduled Tribes;
(iii) the Registrar, who shall be the Secretary of the
Committee;
(iv) a member of the Executive Council, deputed by
the Executive Council;
24
(3) No person shall be directly recruited to the teaching or
non-teaching staff of the University except on the
recommendation of the concerned Selection Committee
constituted under sub-section (1).
(4) The quorum for a meeting of a Selection Committee
shall be three.
(5) The procedure to be followed by each Selection
Committee for selection of candidates shall be
prescribed by the Statutes.
(6) Where the oral test (interview) is proposed to be
conducted by the Selection Committee, the Committee,
shall invite the He ad of the Department concerned to be
present or to appoint a representative to be present and to
Head of Department or his/her representative so present
may take part in the deliberation of the Selection
Committee but shall not be entitled to award marks:
Provided that the Selection Committee shall invite,
where they consider it necessary any person or persons
with expert knowledge in particular subjects to be
present at the interview to assist the Selection Committee
but such person or persons shall not be entitled to award
marks.
(7) It shall be the duty of the Heads of Departments or their
representatives and persons with expert knowledge who
are invited to be present at the interview, to be present at
the appointed time and cooperate with the Selecti on
Committee in the conduct of the selection.
(8) Any person referred to in sub -section (7) being an
employee of the Government or a University in the State
who violates the provisions of that sub -section or
misbehaves or acts in any manner so as to affect th e fair
conduct of a selection, shall be guilty of misconduct and
shall be liable for disciplinary action.
(9) The rank of list prepared by the Selection Committee
shall be published in the notice Board of the University
and also in the Official Gazette.
(10) A rank list published under sub -section (9) shall remain
in force for a period of one year from the date of such
publication and all vacancies arising during the period
shall be filled up from the list so published.
25
(11) The Registrar shall maintain a register containing the list
of appointment made indicating the vacancies filled up
by open competition and by reservation of Schedule
Castes, Scheduled Tribes and Other Backward Clas ses,
Vacancies remaining to be filled up for want of qualified
candidates from Sch eduled Castes, Schedule Tribes and
Other Backward Classes, and vacancies carried
forwarded for want of qualified candidates under
reservation quota for being filled up in future vacancies
and any other details as may be specified in the Statues.
(12) Where the Executive Council proposes to make an
appointment otherwise than in accordance with the order
of merit arranged by Selection Committee, it shall record
its reasons therefore in writing and submit them to the
Chancellor who may approve proposal or return in to the
Executive Council for reconsideration.
(13) After reconsideration in pursuance of sub-section (12), if
the Executive Council desires to pursue its original
proposal, it shall refer the matter again to the Chancellor
whose decision thereon shall be final.
(14) The Chancellor shall have the power to give directions to
the Vice-Chancellor to cancel appointments made not in
accordance with the provisions of this section :
Provided that before giving a direction under this sub-
section the Chancellor shall give to the person so
appointed, a reasonable opportunity to show cause as to
why such direction should not be given and shall
consider his explanations and objections, if any.
(15) If at any time, it is disclosed that a person has secured
appointment to any post under the University by making
any false statement before the Selection Committee or in
any application submitted by him or by producing any
documents, his appointment shall, without prejudice to
any other action that any be taken against him/her, be
cancelled by the Vice-Chancellor.
Provided that before cancelling an appointment under
this sub -section, the Vice -Chancellor shall give to the
person so appointed, a reasonable opportunity to show
cause as to why the appointment should not be cancelled
and shall consider his explanations and objections, if
any.
26
CHAPTER – VI
FINANCE AND ACCOUNTS
The University
Fund.
29. (1) The amounts received from the following sources shall
from part of the University's Fund :-
(a) any contribution or grant made by the Government;
(b) any contribution or grant made by the University
Grants Commission;
(c) any contribution or grant made by the Central
Government and its agencies;
(d) any bequests, donations, endowments or other
grants made by the private individu als or
institutions;
(e) the income received by the University from fees
and charges;
(f) the amount borrowed by the University; and
(g) the amount received from any other source.
(2) The fund shall be kept in a nationalized bank or invested
in securities authorized by the Indian Trust Act, 1882, as
may be decided by the Executive Council.
(3) The fund may be employed from any of the persons of
the University in the manner prescribed.
(4) The fund shall be operated by the Registrar or by an
Officer of the University not bel ow the rank of an
Assistant Registrar authorized in this behalf by the Vice -
Chancellor.
Central Act 2
of 1882.
Power to
borrow.
30. The University may, with the previous sanction of the
GoverExcerpt shown. Open the full act in Lexace.