LexThe Auniati University Act, 2022
Assam · state statute
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THE ASSAM GAZETTE
Aol
EX’I‘RAORDINARY
oY TG T4 eiifte _ PUBLISHED I}Y THE AUTHORITY
R 683 finlow, geeifirs, 13th SCFR, 2022, 21 WA, 1944 =) No. 683 Dispur, Thursday, 13th October, 2022, 21stAsvina, 1944 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 13th October, 2022
No. L.GL.88/2022/4.— The following Act of the Assam Legislative Assembly which received the assent of the Governor of Assam on 10th October, 2022 is hereby published for general information,
ASSAM ACT NO. XXXIX OF 2022
(Received the assent of the Governor on 10th October, 2022)
THE AUNIATI UNIVERSITY ACT, 2022
9668 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
AN
ACT
to establish a teaching and research University at Teok, Kaliapani within the district of Jorhat in the State of Assam.
Preamble Whereas it is expedient to provide for the establishment and incorporation of a Private teaching and research University at Kaliapani in Teok within the State of Assam;
It is hereby enacted in the Seventy-third year of the Republic of India as follows:-
CHAPTER -1
PRELIMINARY
Short title, L (1) This Act may be called the Auniati University Act, 2022. extent and
commencenient. (2) Itextends to the whole 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. Inthis Act unless the context otherwise requires,-
(i) “Academic Council” means the Academic Council of the University constituted under section 14 of the Act;
(ii) “Board of Management (BOM)” means the Board of Management of University constituted under section 13;
(iii) “AICTE” means the All India Council of Technical
Education;
(iv) “Chancellor” means the Chancellor of the Auniati University;
) “College” means an institution of the University in accordence with the provisions of this Act and the Statutes and includes a College established, maintained and managed
by the University;
(vi) “Constituent College” means a College established, managed, maintained and controlled by the University outside the main campus but within the jurisdiction of the University;
{(vii) “CSIR” means Council of Scientific and Industrial Research, Central Government ;
(viii) “Dean” means the Dean of a Faculty of the University;
(ix) “DEC” means Distance Education Council established under
section 28 of Indira Gandhi National Open University Act, 1985;
Central
Act No.
50 of
1985.
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13,2022 9669
x) “DST” means Department of Science and Technology of the Central Government;
(xi) “Employee” means every person in the whole-time employment of the University;
(xii) “Faculty” means a faculty of the University;
(xit)) “Fee” means collection made by the University from its students by whatever name it may be called, which is not refundable;
{xiv) “Government” means the Government of Assam;
(xv) “Governing Body” means the Governing Body of the University constituted under section 12 of the Act;
(xvi) “Hostel” means a place of residence for the students of the University, or its constituent colleges and institutions maintained by the University;
(xvii) “ICAR” means Indian Council of Agricultural Research, Central society registered under the Societies Registration Act, 1860; Act No.
21 of
1860. (xviii) “Institute” means the Institute, College or Centre attached to the University as an constituent institution, and the word “institution” shall be construed accordingly;
(xix) “NAAC” means National Council of Assessment and Accreditation, Banglore, an antonomous institution of the University Grants Commission (UGC);
(xx} “NCTE” means National Council of Teacher Education, Delhi;
(xxi) “Other Universities” means the Universities established or
deemed to have been established under any other enactments;
(xxif) “PCI” means Pharmaceutical Conncil of India, Delhi;
(xxiliy ~ “Performing arts” means music, dance, drama- both traditional and modem, ethnic and classical, and any other art
forms that need performance to present;
(xxiv) “prescribed” means prescribed by Statues, Regulations or
Rules of the University;
{(xxv) “Regulatory Body” means a body established by the Central
Government for laying down norms and conditions for
ensuring academic standards of higher education, suc}} as
University Grants Commission (UGC), All India Council of
Technicaf Education (AICTE), National Council of Teacher
Education (NCTE), Medical Council of India (MCI),
9670 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
(xvi}
(Oexvii)
(xxviii)
(xxix)
(xxx)
(xxxi)
(i)
(oxxiii)
(xxxiv)
(xxxv)
(xxxvi)
Pharmaceutical Council of India (PCI), National Council of
Assessment and Accreditation (NAAC), Indian Council of
Agricultural Research (ICAR), Indian Council of Historical
Research (ICHR), Distance Education Council (DEC),
Council of Scientific and Industrial Research (CSIR),
Department of Science and Technology of the Central
Government (DST) etc;
“Rules” means rules made under this Act;
“Section” means a section of this Act;
“Selection Committee™means the Selection Committees of
the University constituted for selection of candidates for
appointment to Teachers and Officers of the University;
“Sponsoring Body” means the “The Auniati Education and
Sosio-Cultural Development Trust” registered under the
Indian Trust Act, 1882;
“State™ means the State of Assem;
“Statutes”, “Regulations” and “Rules” means respectively
the “Statutes”, “Regulations” and “Rules” of the University
made under this Act;
“Students” means the students of the University, ie. a
person enrolled in the University for taking a course of
study for a degree, diploma or other academic distinction
duly instituted by the University, including a research
degree;
“Study Centre” means a centre established and maintained
or recognized by the University for the purpose of advising,
counselling or for rendering any other assistance required
by the students in the context of distance learning purpose;
“Teachers” means a Professor, Associate Professor, and
Assistant Professor or such other person imparting
instruction or conducting or supervising research either in a
constituent college or in a Department/Centre of Study of
the University or in an affiliated college as the context may
imply ;
“UGC” means the University Grants Commission
established by the Govemnment of India under the
University Grants Commission Act, 1956;
“University” means the Auniati University, Teok,
established under this Act;
Central
Act
No.2
of
1882,
Central
Act
No.3
1956.
THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9671
Incorporation
of the
University.
Objects of the
University.
(axxvii) “Visitor” means the Visitor of the University who is the
Govemor of Assam;
(xxxviil) “Vice-Chancellor” means the Vice-Chancellor of the
University.
CHAPTER-II
THE UNIVERSITY
3. The Visitor, the Chancellor, the Vice-Chancellor, members of the
Goveming Board, the Board of Management, the Academic Council and
all persons who may hereinafter become such Visitor, Chancellor,
Officers and Members so long as they continue to hold such office or
membership shall constitute a body corporate and shall have perpetual
succession and a common seal. It shall have the power to acquire and
hold property, both movable and immovable and to make contract, and
may sue and be sued by the same name.
4. The following shall be the objectives of the University:-
(a) to provide instructions, teaching and training in Higher Education
and provide for quality research and for advancement and
dissemination of knowledge of the most up-to-date standard within
the traditional Indian systems of value and spiritual ethos; .
(b) to create higher level of intellectual abilities guided by a spirit of
service to the society;
(c) tocstablish state of the arts facilities for education and training;
(d) to create centres of excellence for research and development and
for sharing knowledge and its applications;
(e) to establ_ish study centres and or constituent colleges at different places within its jurisdiction;
(f) 1o establish examination centres within its Jjurisdiction;
(g) to institute degrees, diplomas, certificates and other academic
distinctions on the basis of examinations, or any other such method;
(h) o ensure that the standard of degrees, diplomas and certificates and
other academic distinctions are not lower than those laid down by
the regulating authorities All India Council of Technical Education
(AICTE), National Council of Teacher Education (NCTE),
University Grants Commission (UGC), Medical Council of India
(MCI), Pharmacy Council, and other similar agencies established
by the Central Government for regulation of education;
(i) to create an atmosphere towards development of an education in the
spirit of the Indian moral and ethical values;
() to pursue any other objective as may be approved by the
Government.
9672 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
Powers and
functions of the
University.
3. The following shall be the powers and functions of the University,
namely:-
[0}
(i)
(i)
@)
)
(vi)
(vii)
(viii)
(ix)
(€3]
i)
(xi)
(xiiiy
(xiv)
to provide for instruction, guidance and research in higher
education in all branches of study covered by the early Indian
concept of the Sixty Four Kalas;
to provide for socially useful practical instruction in the
indigenous arts and crafis, and allied branches of vocational
learning;
to grant or confer, subject to such conditions as the University
may deem fit, degrees, diplomas, certificates and other academic
distinctions on the basis of examination, evaluation or any other
method of assessment, oif qualified persons;
to institute fellowship, scholarship, studentship, Medals and
other such distinctions on the matters of academic performance
and excellence;
to establish, maintain and conduct the affairs of constituent
colleges/cultural complexes/off-campus centres of studies ete.
within the territory of its jurisdiction;
to appoint any person of academic and performative excellence
as Visiting Professor or Fellow for the betterment of the
University;
to institute and establish Professorship, Associate Professorship,
Assistant Professorship and any other teaching and research
posts; .
to coltaborate with other Universities or Institutions of higher
education and research, or industry or society, Government and
non-Government organizations for the purpose of enhancing the
academic activities of the University;
to make arrangements for the general welfare of the teachers,
officers and other employees of the University;
to receive donations, grants, and acquire, hold, manage and
dispose of any movable or immovable property;
to establish, maintain, manage and recognize hostels;
to fix fees payable to the University and to demand and receive
such fees;
to hold and manage endowments and bursaries, and institute and
award fellowships, scholarships, studentships, medals and
prizes;
to make arrangements for the general welfare of the students and
take such measures as would foster in them a habit of hard work,
self-dependence and confidence, self-discipline, compassion and
a spirit of service to the society in the traditional Indian ethos
and value systems. In essence, to create in them a spirit of
servitudeness, cooperation, equality and brotherhood.
THEASSAM GAZETTE, EXTRAORDINARY, OCTOBRER 13, 2022 9673
University is
open to all
classes, castes
and creeds.
The University
Fund.
6.
&
No person shall, on grounds of religion, race, caste, sex descent, residence, language, political opinion or any other of these, be ineligibie for, or discriminate against in respect of any employment or office under the University or Membership of any of the authorities or bodies of the University or admission to any course of study or research in the University:
Provided that the University may in consultation with the Government, reserve seats for the members of the Backward Class of Citizens or Scheduled Castes or Scheduled Tribes or women or any other category of persons for the purpose of admission as students of the University.
() The University shali have an Endowment Fund of its own created by the Sponsoring Body with a nationalized bank, the incomes accrued from this fund shall be used for the development of the infrastructure of the University.
(2) The University shall establish a General Fund to which the following shall be credited:-
[6)] fees and other charges received by the University from the students;
(ii) any contribution made by the Sponsoring Body; (iii) any income received by the University from consultancy
service undertaken by the University in pursuance of its objectives;
(iv) trusts, bequests, donations, gifts, endowments and any
other grants; and
[{)) all other sums received by the University.
(3) The General Fund shall be applied for the following purposes:-
1) repayment of the debts of the University;
[¢3) to maintain and upkeep the infrastructure of the
University;
(3} payment of the cost of audit of the funds and created
under sections 4 and 5 of the Act;
) to meet the expenses for any suit or proceedings to
which the University is a party;
{5) payment of salaries and allowances of the officers and
employees of the University and the members of the
teaching and the rescarch staff; and for payment of any
Provident Fund (PF) contributions, gratuity and other
benefits to any such officers and employees, and
members of the teaching and research staff;
6) payment of travelling and other allowances of th_e
members of the Governing Body, the Academic Council
and other authorities of the University and members of
9674 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
@]
@®)
(O]
(10)
an
aty committee appointed by the University, the Chairperson of the Sponsoring Body or the Vice. Chancellor, as the case may be, of the University, in pursuance of any provision of the Act, the Statutes, Ordinances, Regulations or Rules made thereunder;
payment of fellowship, studentship, freeship, scholarship, assistantship and any other awards to the students belonging to economically weaker sections of the society or research associates or assistants or trainees, as the case may be, or to any student otherwise eligible for such awards under the Statutes, Ordinances, Regulations or Rules made under the provision of this Act;
payment of any expenses incurred by the University in carrying out the provisions of the Act, the Statutes, the Ordinances, Regulations or Rules made thereunder;
payment of cost of capital, not exceeding the prevailing bank rates of interest, incurred by the Sponsoring Body for setting up of the University and the investment made thereunder;
payment of charges and expendjture relating to the consultancy work undertaken by the University in pursuance of the provisions of this Act and the rules, Statutes and Ordinances made thereunder;
payment of any other expenses including service fee payable to any organization charged with the responsibility of providing any specific service, including the managerial services to the University, on behalf of the Sponsoring Body, as approved by the Board of Menagement (BOM) to be an expense for the purposes of the University:
Provided that an expenditure shall be incurred by the University in excess of the limits for total recurring expenditure and non-recurring expenditure for the year: as may be fixed by the Board Of Management (BOM), without the prior approval of the Board Of Management
(BOM):
Provided further that the General Fund, shall, for the objects specified under clause {1) above be applied with the prior approval of the Governing Body of the University.
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9675
CHAPTER-III
OFFICERS OF THE UNIVERSITY
Sfi::‘rss! ;f the 8. The following shall be the officers of the University, namely:-
(1) The Visitor;
(2) The Chancellor;
(3) The Vice-Chancellor;
(4) The Registrar;
(5) The Academic Registrar;
(6) The Controller of Examinations;
() Such other officers as may be declared by the Statutes to be the officers of the University.
Manner of 9 (1) The Visitor;
Appointment,
Powers and
Functions of (@) The Govemor of Assam shall be the Visitor of the the Officers. University;
(b) He/she shall approve the appointment of the Chancellor of the University;
(¢) The Visitor may call for any paper or information relating to the affairs of the University and, on the basis of the information received by the Visitor, if he/she is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the provision of this Act or the Statutes, Ordinances,
Regulations and Rules made thereunder, he/she may
issue such directions as he/she may deem fit in the interest of the University which may consider the
directions so issued by the Visitor; and
(d) The Visitor shall, when present, preside at the
Convocation of the University for conferring degrees and
diplomas.
(2) The Chancellor:
(@) The Chairperson of the Sponsoring Body shall be the
Ex-Officio Chanceflor of the University and shail be
approved by the Visitor;
(b) The Chancellor may continue in his office till he holds
the office of the Chairpersonship of the Sponsoring
Body, and the Sponsoring Body considers him fit, his
health permits and he also expresses his desire to
continue as Chancellor;
9676 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
©
(@)
The Chancelfor shall preside at the meeting of the
Governing Body (GB), and shall preside over the
Convocation of the University for conferring degrees,
diplomas or other academic distinctions;
The Changellor shall also have the following powers:~
(i) to call for any information or record from any
authority of the University;
(i) to appoint the Vice-Chancellor;
(i) to remove the Vice-Chancellor in accordance with
the provisions of clause (xii) of sub-section (3)
under the head ‘The Vice-Chancellor’ of this
section;
(iv) to approve all the activities and fumctions of the
University.
(3) The Vice-Chancellor:
]
(i)
(iif)
The Vice-Chancellor shall be appointed by the
Chancellor-
(a) of his own choice having the requisite
educational and other qualifications and
experiences as prescribed by the UGC for the
paosition of the Vice-Chancellor (a Professor with
at least ten years of Professorial experience /
head of research institutions/ higher education
administration with prescribed experiences, and
having outstanding contributions in the field of
education and research) or by any such regulating
body created by the Central Government; or
(b) from a panel of three names (having
qualifications and experiences as abave)
recommended by the Governing Body:
Provided that the Governing Body shall
collect nominations from eminent Professors/
Intellectuals/Educational Heads and such other
persons of the State to finally make a panel of the
three names.
The Vice-Chancellor shall hold office for a term of
three years:
Provided that after the expiry of the term of first
three years, he/she shall be eligible for reappointment
for another term of three years.
The Vice-Chancellor shall continue to hold the office
even after expiry of his term till the new Vice-
Chancellor joins. However, this extended period shall
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9677
(iv)
(U]
(vi)
(vii)
(viii)
(ix)
(€3]
not exceed one year, in which case the Chancellor shall
put the seniormost Professor of the University in
charge of the office.
The Vice-Chancellor shall be the Principal Academic
and Executive Officer of the University and all
employees of the University shall be subject to general
supervision and control of the Vice-Chancellor.
He/she shall exercise general superintendence and
control over the affairs of the University and shall
execute the decisions taken by the various authorities
of the University.
The Vice-Chancellor shall be the Chairperson of the
Board of Management (BOM) and the Academic
Council, Majuli and shall be entitled to be present at
and to address any meeting of any authority of the
University without the voting right, but he/she shall
have the power to apply casting vote when necessary.
The Vice-Chancellor shall preside at the convocation
of the University in the abseace of the Chancetlor.
If the Vice-Chancellor is of the opinion that any order
or decision which is required to be passed or made by
any authority of the University is necessary to be
passed or made immediately and it is not practicable to
convene a meeting of the said authority for that
purpose he/she may pass such order or take such
decision as he/she deems proper and place the matter
before the said authority at its next meeting within
sixty days for ratification and where the authority
differs from the Vice-Chancellor, the matter shall be
referred to the Chancellor whose decision thereon shall
be final.
If in the opinion of the Vice-Chancellor, any decision
of any authority of the University is outside the powers
conferred by this Act or Statutes, Ordinances,
Regulations or Rules made thereunder or is likely to be
prejudicial to the interests of the University, he shall
request the concerned authority to revise its decision
within fifteen days from the date of its decision and in
case the authority refuses to revise such decision
wholly or partially or fails to take any decision within
fifteen days, then such matters shall be referred to the
Chancellor and his decision thereon shall be final.
He/she shall be the Chairperson of the Selection
Committee of the ministerial class of the employees of
the University including the teachers of the ‘University
School” established, managed and maintained by the
University as practicing school for the teacher training
9678 THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
Depart'ment, s a créche, or as an alternative school education from the nursery to the twelve standard. (xi) The Vice-Chancellor shall exercise such powers and perform such duties 2s may be prescribed by the Statutes or the Ordinances.
(xil) K, at any time upon Tepresentation made or otherwise
as may be specified in the order: Provided that before taking an action under this sub-section, the Vice-Chancellor shall be given an opportunity of being heard,
(xiii) Honorarium and Other Facilities:
(@) The honorarium of the Vice-Chancelior shall be fixed by the Chancellor after consultation with the Sponsoring Body and the Vice-Chancellor,
(b) The Vice-Chancellor shall be entitled to a free- furnished officia] Quarter, an official vehicle with adriver, and a caretaker.
4) The Registrar:
(i} The Registrar shall be appointed by the Chairperson of the Sponsoring Body in the manner as prescribed in the Statutes,
(i) Al contracts shall be signed and the documents and records shall be authenticated by the Registrar on behalf of the University.
(iii) The Registrar shall be the Member Secretary of the Governing Body and the Board of Management, but he/she will not have the right to vote.
(iv) The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.
(5) The Academic Registrar:
(i) The Academic Registrar is a full time officer of the University and shall be appointed by the Vice- Chancellor through a selection method as prescribed by the Statutes.
(i) The Academic Registrar shall be responsible for organizing the academic programimes as directed by the Vice-Chancellor and act as the Member Secretary of the Academic Couneil.
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9679
Other Officers
Authorities of
the University.
Governing
Body (GB).
10.
11
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m
@)
The Finance and Accounts Officer:
(i) The Finance and Accounts Officer shall be appointed
by the Sponsoring Body in such manner as prescribed
by the Statutes.
(ii) He/she shall exercise such power as may be prescribed
by the Statutes.
The Controller of Examinations:
{i) The Controller of Examinations shall be appointed by the Vice-Chancellor in such manner as prescribed by
the Statutes.
(i) He/she shall exercise such power as may be prescribed
by the Statutes.
The university may appoint such other officers as may be necessary for the functioning of the University.
The manner of appointment of other officers, if any, and their powers and functions shall be such as may be prescribed by the University.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
The following shall be the authorities of the University, namely:-
(1)
@)
3)
(S
)
)
The Governing Body;
The Board of Management;
Academic Council;
The Faculty;
Such other authorities as may be declared by the Statutes to be
the authorities of the University.
The Governing Body {(GB) of the University shall consist of the
following members:-
(3) | The Chancellor l - Chairperson;
(b) | The Vice-Chancellor -Member;
(¢} | The Secretary of Sponsoring Body -Member Secretary;
{d) | Five persons nominated by the Sponsoring
edycationists;
Body aut of which two shall be eminent -Member;
€
& One expert in the management system or
University nominated by the Chancellor;
information technology outside the -Member;
nominated by the Chancellor; and
® One expert in the matters of finance “Member;
[ (&) | One eminent academicians nominated by
Professor.
the Vice-Chancellor not below the rank of -Member.
9680 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
(2) The Governing Body shall be the supreme authority of the University. All the movable and the immovable properties of the University shall vest in the Goveming Body.
() The Governing Body shall have the following powers and functions, namely:-
@ to provide general superintendence and directions and to control the functioning of the University by using all such powers as may be provided by this Act. the Statutes, Ordinance, Regulations or Rules of the University framed theteunder;
(®) to review the decisions of other authorities of the University in case they are not in conformity with the provisions of the Act, Statutes, Ordinances, Regulations or Rules made thereunder;
(©) to improve the budget and the annual report of the University;
) to lay down the extensive policies to be followed by the University; and
(¢) to recommend to the Sponsoring Body about the voluntary liquidation of the University if such a situation arises when smooth functioning of the University becomes impossible in spite of best possible efforts.
(4) The Governing Body shall meet at least thrice in a year unless it becomes necessary. -
The Board of 13. (1) The Board of Management of the University shall consist of the Management following members, namely:- BOM).
@) | The Vice-Chancellor - Chairpersan;
(b) | The Repistrar -Member Secretary;
{c) | Two members of the Governing
Body (GB)
4 ; nominated by the Sponsoring Members; Body;
(d) | Three persons, who are not the
members of the Governing Body
(GB), nominated by the -Members; Sponsoring Body;
(¢} | Two teachers of the University
nominated by the Sponsoring -Members; Body; and
(f) | One teachers of the University
and one distinguished o ;. academician nominated by the Meribety Vice-Chancelior,
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9681
(2) The powers and functions of the Board of Management shall be
&)
@
)
Academic IC ()]
Council
2)
The Faculty 15 @M
@
€]
@
as prescribed by the Statutes,
The Board of Management shall meet once in every two months.
Presence of Five members shall form the quorum of the
meeting,
The term of the nominated members shall be three years w.e.f.
the date of nomination.
The Academic Council shall consist of the following members,
namely:~ -
(a) | The Vice-Chancellor - Chairperson;
(b) | The Academic Registrar -Member Secretary;
All Head Of Departments of the
{c} | University -Members;
(d) | All Professors of the University -Members;
(e) | The Registrar -Members;
Three eminent academicians
nominated by the Vice-
(f) | Chancellor -Members;
for a period of three years; and
Three distinguished persons
(g) | nominated by the Chancellor for -Members.
a period of three years.
The Academic Council shall be the principal academic hody of
the University, and shall, subject to the provisions of this Act,
Statutes, Ordinances, Regulations and Rules made thereunder,
shall coordinate and exercise general supervision over academic
policies of the University. .
The University shall constitute such number of faculties as may
be prescribed by the Statutes from time to time and each of such
faculty shall, subject to the control of the Academic Council, be
responsible for the coordination of the study and research in the
branches presented in the Board of Studies coming under its
purview.
The term of the Faculty, its constitution and membership shall
be prescribed by the Statutes.
Subject to the provisions of this Act, each faculty shall exercise
such powers and perform such duties as may be prescribed by
‘the Statutes.
There shall be a Dean for each faculty, who shall be nominated
by the Vice-Chancellor.
9682 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
)
(6)
The Dean of each faculty shall be responsible for the due observance of the Statutes and Regulations and in guiding the deliberations of the faculty.
The Dean of the faculty shall hold office for a torm of three years.
Other 16. The constitution, powers and functions of the other authorities of the Authorities University shall be as such as may be prescribed by the Statutes.
Committec 17. The authorities or officers of the University may constitute such
committees with such terms of reference as may be necessary for specific tasks to be performed by such committees. The constitution of such committees and their duties shall be such as may be prescribed by the Statutes or Regulations.
CHAPTER-V
STATUTES, ORDINANCES, REGULATIONS AND RULES
The First 18, Subject to the provisions of this Act the first Statutes of the University Statutes may provide for all or any of the following, namely:-
(1) the courses of study to be offered by the University;
@ the procedure for the award of the degrees, diplomas,
certificates, academic distinctions of the University Honorary
Degree; and minimum qualifications for the same;
(3) conferment of honorary degree;
@ the constitution, power and functions of the authorities and
the other bodies of the University as may be constituted from time to time;
(5) the terms and conditions of appointment of the Vice- Chancellor, his'her powers and functions;
(6) the manner and terms and conditions of appointment of the Registrar, the Controfler of Examinations, the Academic
Registrar, the Finance and Accounts Officer and other
officers of the University, and their powers and functions;
(7) the manner and terms and conditions of appointment of the teachers, their powers and functions;
(8) the torms and conditions of service of the Teachers, Officers and employees of the University;
(9) provision regarding exemption of students from payment of
tuition fee, and for awarding to them studentship, fellowship
etc.;
THEASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9683
Procedure for
Making
Statutes.
Subsequent
Statutes,
19.
20.
(10)
an
1)
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provision regarding fee to be charged from students; and
provision regarding number of seats in different courses or programmes of study. ’
The First Statutes of the University shall be made by the Sponsoring Body of the University and shall be submitted to the State Government for approval;
The State Government shall consider the First Statutes submitted by the Sponsoring Body of the University and shall give its approval thereon within two months from the date of its receipt and with such modifications, if any, as it may deem necessary;
The Sponsoring Body shall communicate its agreement to the First Statutes as approved by the State Government, and if it
desires not to give effect to any or all of the modifications
made by the State Government under sub-section (2) above,
it may give reasons therefore and after considering such
reasons the State Government may or may not accept the
suggestions made by the Sponsoring Body;
The State Government shall publish the First Statutes, as
finally approved by it, in the Official Gazette, and thereafter,
the First Statutes shall come into force from the date of such
publication.
The subsequent Statutes, if any, other than the First Statutes,
shall be made by the Board of Management with the approval
of the Governing Body.
Subject to the provisions of this Act and the Rulgs made
thereunder, the subsequent Statutes of the University may
provide for any or all of the following matters, namely:-
(2) creation of new authorities;
{b) accounting policy and financial procedure;
{c) representation of teachers in the authorities of the
University;
(d) creation of new position in the membership of any of
the authorities;
(e) creation of new Faculties/Departments/Centres of
study/academic programme;
(f) institution of new medal or prizes;
(g) creation of posts and procedure for abolition of posts;
(h) revision of fees;
9684 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
() revision of Seat numbers in the academic Pprogrammes;
@) any other matter not included in this list but within the Provisions of this Act and the Statutes. The.Filst 21, Subject to the provisions of this Act or the Rules or Statutes made
Ordinances, thereunder, the First Ordinance may provide for all or any of the following matters, namely:-
1) !’rocedure for the admission of students to the University including provision regarding the policy of admission, including regulation of reservation of seats;
(2) Conditions for the award of fellowship, scholarship, studentship or freeship, medals and prizes;
(3) Conduct of examinations, including terms of office and manner of appointment and the duties of the examining bodies, examiners and moderators;
4) Feetobe charged for the various categorics of examinations or for various courses offered by the University, for certificates, degrees or diplomas;
(5) Conditions of residence of the students of the University;
(6} Provision regarding disciplinary action against the students of the University if and when necessary;
(7)) Menner of cooperation or collauoration with any other University/institution;
(8) The procedure for arbitration in case of disputes between officers, teachers, employees and students; and
9 Any other matter not included in the above list which by this Act or Statutes made thereunder, are required to be provided by the Ordinance.
Procedure for 22 (1) The First Ordinance of the University shall be made by the Making the Vice-Chancellor which after being approved by the Board of Ordinanges. Management, shall be submitted to the State Government, for approval.
(2) The State Government shall consider the First Ordinances submitted by the Vice-Chancellor within two months from the date of their receipt and shall cither approve them or give suggestions for modifications therein,
() The Vice-Chancellor shall either modify the Ordinances incorporating the suggestions made by the State Government or give reasons for not incorporating any of the suggestions de by the State Government and on receipt of the same, the State Government shall consider the comments of the
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
Subsequent 23. ) Ordinances.
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9685
Vice-Chancellor and shall approve the First Ordinances with or without modifications and then the First Ordinances, as approved by the State Government, shall be published by the State Government in the Official Gazette following which the Ordinances shall come into force.
All Ordinances other than the First Ordinances shall be made by the Academic Council which after being approved by the Goveming Body (GB) and Board of Management shall be submitted to the State Government for its approval.
The State Government may respond to the subsequent Ordinances ina. manner as in the case of the First Ordinances.
The Academic Council shall cither modify the Ordinances incorporating the suggestions of the State Government or give reasons for not incorporating any of the suggestions made by the State Government and shall return the Ordinances along with such reasons, if any, to the State Government and on receipt of the same, the State Government shall consider the comments of the Academic Councit and shall approve the Ordinances with or without modifications and then the Ordinances, as approved by the State Government, shall be published by the State Government in the Officiai Gazzette, afier which they shall come into force.
Regulations 24. The Authorities of the University may, subject to the prior approval of
Rules 850 wwi(ly
@
3
The Academic Council and other authorities of the University may, subject to the approval of the Board of Management, make rules consistent with this Act and the Statutes, Ordinances and the Regulations made therounder.
The rule may provide for-
(a) the giving of notices to the members of each authority, the dates of mectings and the business to be transacted at such meetings and also for keeping a record of the procecdings of the meetings;
() the procedure to be followed at the meetings and number of members required to form the quorum for the meetings; and
(© all matters solely conceming such authority or the matters not provided for by this Act, the Statutes or Ordinances or the Regulations made under this Act.
The Board of Management may or may not approve the rules submitted to it . If it refuses to approve as it is submitted, it may suggest modifications and return to the authority for review of it by incorporating the modifications after which the rules shail be approved,
9686 THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022
Convocation
Provision for
Constituent
Colleges/
Institutes/
Centres of
Studies.
Insurance and
Provident Fund.
Accreditation
of the
University,
University
Rules and
Regulations,
Norms, ¢tc. of
the Regulating
Bodies.
Powers of the
State
Government to
inspect the
University,
26.
27.
28.
30.
31
CHAPTER-VI
MISCELLANEOUS
The Convocation of the University shall be held in every academic
year in the manner as may be prescribed in the Statutes for conferring
degrees, diplomas, certificates and for any other purpose.
(1} The University shall establish constituent
Colleges/Institutes/Centres of Study in different parts of the
State within the jurisdiction of the Auniati University (i.e. the
State of Assam):
Provided that the administrative headquarters of the University shall always be located at Teok, Kaliapani (with the Chancellor’s office at Majuli Auniati Satra), and all such constituent Colleges/Institutions/Centres of Studies shall be administered from the headquarters of the University at Teok.
(2) The Constituent Colleges/Institutes/Centres of Studies shall be administered as per provisions prescribed by the Act, Statutes, Ordinances, Regulations and Rules.
The University shall make appropriate provisions for the benefit of its officers, teachers and other employees under its control in matters of pension, insurance and provident fund and for such other benefits as it may deem fit, in such manner as may be prescribed by the Statutes.
The University shall obtain accreditation from the National Council of Assessment and Accreditation (NAAC), Bengaluru (or any other such accreditation agency appointed by the Government) within three years of its establishment and inform the Government and such other regulating bodies which are connected with the courses taken up by the University about the Grade provided by NAAC (or such other
agency) to the University. The University shall get renewed such
acereditation at an interval of every five years thereafter.
Notwithstanding anything contained in this Act, the University shall be bound to comply all the rules, regulations and norms ete. of the regulating bodies and provide all such facilities and assistance to such bodies as are required by them to discharge their duties and carry out
their fanctions.
(1) For the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the University, the Government may, after consultation with the Vice-Chancellor, cause an assessment to be made in such manner as may be prescribed by such person/s as it may deem fit.
(2) The Government shall communicate to the University its
recommendations in regard to the result of such assessment for
THE ASSAM GAZETTE, EXTRAORDINARY, OCTOBER 13, 2022 9687
Special Powers 32,
of the State
Government in
certain
circumstances,
Power to 33
Remove
Difficulties.
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@
corrective action. The University shall adopt such corrective measures and make efforts so as to ensure the compliance of the recommendations.
If the University has failed to comply with the recommendations
made under sub-section (2) above, within a reasonable time, the State Government may give such directions as it may deem fit for such compliance.
If it appears to the Government that the University has contravencd any of the provisions of this Act or the Rules,
Statutes and Ordinances made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue notice requiring the University to show
cause within forty five days as to why an order of its liquidation
should not be made.
If the Government, on receipt of reply of the University on the
notice issued under sub-section (1) above is satisfied that there is
a prima facie case of contravening all or any of the provisions of
this Act or the Rules, Statutes or Ordinances made thereunder or
of violating directions issued by it under this Act or of financial
mismanagement or mal-administration, it shall make an order of
such enquity as it may consider necessary.
The State Government shall, for the purpose of any enquiry
under sub-section (2) above, appoint an Inquiry Officer or officers to inguire into any of the allegations and to make report
thereon as provided under section 46 of the Assam Private
Universities Act, 2007.
If any difficulty arises in giving effect to the provisions of this
Act, the State Government may, by notification in the Official
Gazette, make such provisions, not inconsistent with the
provisions of this Act, as may appear to it to be necessary or
expedient for removing the difficulty,
Every order made under this section shall, as soon as may be
after it is made, shall be laid before the House of the State
Legislative Assembly.
GEETANJALI DAS SAIKIA,
Assam
Act
No. XII
of 2007.
Secretary to the Government of Assam,
Legislative Department, Dispur, Guwahati-6
Guwahati : Printed and Published by the Director, Directorate of Printing & Stationery, Assam, Guwahati-21.
Extraordinary Gazette No. 1365.- 100+ 10- 13 - 10 - 2022, (visitat— dpns.assam.gov.in)