The Jagannath Barooah University Act, 2023

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THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
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No. 557 Dispur, Tuesday, 12th December, 2023, 21st Agrahayana, 1945 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICATION
The 12th December, 2023
No. LGL.46/2023/6.– The following Act of the Assam Legislative Assembly
which received the assent of the Governor of Assam on Ist December, 2023 is hereby
published for general information.
B
B
ASSAM ACT NO. LXVI OF 2023
(Received the assent of the Governor on lst December, 2023)
THE JAGANNATH BAROOAH UNIVERSITY ACT, 2023

6512 THE ASSAM GAZETTE, ExiRAORDnqARY, DECEMBER 12, 2023
AN
ACT
to constitute and establish a teaching, nwanlkori$nted, aailiating and semi.
residential University by upgrading the existing Jagannath Bamoah College
(Autonomous) into Jagannath Bamoah Universi9 and to establish an Open and
Distanoe Learning Center under this University.
Whereas it is ocpedient to constitute and establish a tmchin& nsearch-
oriented, affiliating and partially n$identi81 University at Jodrat by upgmdiw the
existing Jaganaath Barooah College (Autonomous) into a University having Open
and Distance L%nang (ODL) facilities and matters connected therewith.
It is hereby enacted in the Seventy-fourth Ymr of the Republic of
India as follows:.
Preamble
Short title and
commencement
1.
2.
( 1) This Act may be called the Jagmn8th Banoah University Act, 2023.
(2) it shall come into force at mice.
Definitions In this Act, unless there is anything repugnant to the subject or context-
(a) “Afnli8ta College” meals a college affiliated to the University under
section 6(iii) and section 53;
“Affiliated Instiution" means an institution affiliated to the Univwshy
under s@tion 6(iii) and section 53;
“Board of Studies” means a B€nlr} of Studia constituted under section
37;
“Campus” means a campus of the Jagannath Banx>ah University in
different geographical locations;
(b)
(C)
(d)
(C) “Court" means the Court constItuted under section 25;
“Department? means an academic department of the UniversitY and
designated as such by it with reference to a subject or group of subjects
of study in the University;
"Executive Council” and "Academic Council- means the Executive
Council and the Academic Council constituted under section 28 and
section 30, n$paXively;
“Faculty” means a Faculty of the University;
“Fiance Committee” means the Finance Committee oonstituted under ,
section 39;
(f)
(8)
(h)
(i)
a) “Governor” means the Governor of the State of Assam;
(k) “Graduate” means a de©ee holder having a tx>na6de certiac8te from the
University;
(1) “Hall” mans a unit maintained or recognised by the UniversitY in
which provision is made for imparting nrtodal and supplementaIY
instructions, holding meetings, University functions, COIWO%tion$ etc.
(m) “Hostel” means a unit of residence for the students of the UniversitY
maintaind by the University in accordance with the pn>visions of this
Act;
(n) “Librarian” in relation to the University means a Librarian o£ anY othef
person holding the post of Librarian, appointed or rwoWind bY the
University;

THE ASSAM GAZETTE, EXT]RAORDR{ARY, DECEMBER 12, 2023 6513
(0) “Post-Graduate Board” and 'Undw4ir:aduate Board” means the Post-
Graduate Board and Under-Graduate Board constituted under section 33
and notion 35 nqwtively;
(P)
(q)
(r)
“pmscdM” means pwseritnd by the Statues, Ordinanoe, Regulation9
or IUles made thereundeR
“Pdncipal” means the Head of an affiliated college;
“Selection Committee” means the Selection Committee constituted
under notion 41;
(S)
(t)
“StaB Governrnent" means the Governmnrt of Assam;
“Statutes", "Ordinances", and "Regulations” mean the Statutes,
Ordinances and Regulations, rwpectively, of the University made under
this Aot;
(U)
(V)
“Teachers” meaRS Professors Associate Professors or Awistant
Professws oftheUaivusity;
"Univusity” means the Jagannath Baro uh University constituted and
established by upgrading the existing Ja8annath Barooab College
(Autonomous) into aUnivwsity uadw this Act;
(W)
(X)
Q)
“Univ@sity Laboratory” means a iabomtow maintaiaed ot rnana®d by
the University, whether established by it or not;
“Univusity Library” means a library maintaiaai by the University
whether instituted by it or not;
'University Professor”, “Associate Pmfesso?’, or “Assistant Professor-
means a Professor, an Associate Professor, or an Assistant Professor for
teaching and nwanb in the un}versi ly.
LegAl Entity of the 3.
University
(1) The Chancellor, the ViceChancellor, the members of the Court, the
Executive Couneil and the Academic Council and all pe16cxts who may
heruBer become such officers or members, so long as they contiaue to
hold such office or membership, are hereby constituted a body oorponte
by the name of 'The Jagann8th Bwooah University ”,
(2) The Univenity shall have perpetual sucoessioa and a common maI and
sh8ll sue and be sued by the said name.
• Upgmdation of the
existing JagAnnath
Barooab College
(Autonomous) to
University
4. From the commenoelneat of this Act, the existing Jagaanath Barooah College
(Autaromous) shall be doomed to have been upgraded to Jagmnath Barooah
University. All aspect of taching and twanh shall be decided by the
UnivmsiD'.
Property of
Jagannath Buooah
College
(Autonomous) to
be vested to the
University
5 From tho date of commen@ment of this Act, the existing property, land,
buildings, and all assets and liabilities of Jagnnnath Baruoah College
(Autonomous) shall be transfewed to the Ja8annath Barwah University,

65 14 THE ASSAM GAZETTE, ExiRAORDnqARY, DECEMBER 12, 2023
Powers of the
University
6. The Univnsity shall have the following powers, namely:–
(i) tO Drovide for instruction in such branches of laarnin theg, includin,
Open and Distance Learning (GDL) courses as the University may think
fit and to make provision for research to secure advancement, diffirsion
and extension of knowledge in all spheres of learning;
(ii) to establish within the univwsitv ara at% arch fieldor
stations and specialised iaboratories and stnh other units for research
and instruction as are necessary for the Rinhotance ofewh objech
H+n= An +L na
(iii) to affiliate with it Or admit to any of its privileges or to rocoWise for any
impose, either in whole or in part, any college or insBaden ormembas
or student therwf, on such terms and conditions as may, from time to
time, be pnscHbed, and to withdraw such affiliatiar, privileges or
recognitions;
(iV) to incorporate any ProvinciaII sod College of the State as a Constituent
College of the University with prior approval of the Govnnment of
Assam;
(v) to organis8 and undertake exUamwal teaching and extension
education services;
(Vi) to hold examinations, grant and confer degrees, diplomas, certificates or
other academic distinction on persons who-
(a) have passed a course of study in the Uni\'ersity or in any
affiliated college, or
(b) are teachers in educational institutions under conditions laid
down in the statutes, ordinances and ngulations and have passed
the examinations of the Univwsity under like conditions, or
(C)
(d)
have passed a course of study by correspondence or open aRd
distance mode, whether residing within the turitodal
jurisdiction of the University or not, or
have been registered by the University, suElwt to such
eaaditions as may in laid down in the Statutes, Ordinanc% and
ReBdations as external candidates, being persons residing
within the territorial units to which the powus ofthe University
extend;
(vii)
(viii)
to confer honorary degnes or other distinctions}
to grant such diplomas and to provide such lectures and instructiorB for
persons not king rnembers of the University, as the University may
detemdne;
(iX)
(X)
to deprive or withdraw any degrees, diplomas, certificates or other
distinctions granted to or conferwd upon by the University for gml and
sufficient cause;
to propose to the Govanynent for crmtion of such teaching,
administrative and other posts as the Univasijy may deem necessary
from time to time and to make appointments thereto after the posts has
been created by the Government of Assam, and due approval is
accorded for ruruitment.
to nqBnin and appoint eminent scholar in theR resp%tivo fields as
“Professor ofPractioe”, 'Visiting faculties”, “Professor EmeHtus”;
(Xi)

THE ASSAM GAZBTIE, EXiRAORDn{ARY, DECEMBER 12, 2023 6515
(xiD
(xiii)
(XiV)
to appoint or reeD@iw persons as Pnfessors, Associate Professors,
Assistant Professors aT othwwi so as teaclwrs of the University only
a@inst posts sanctioned by the St8teGovewnent;
to institute and award fellowships, $cholanhips, exhibitions and pans;
to rqulate and enfoiw dIscipline among students and employees of the
University and to take such disciplinary measures in this tepId, as may
be deemed necessary;
(XV)
(XVi)
(xvii)
to make arrangements to pnmatB the health aId general
welfare of students of the University;
to determine conditions and make provision to conduoC entrance
exalninations for admiwion into the University;
to cooperate or collaR>rate with any other Univasitia, wthodties or
associations, or any other public or private body having puTDsa and
objeaives similar to those of the UnIversity or appoint one or more
represenMtives of the Universities to act upon any such body, wtthadtY Or
assmiation for such lnrposes, as may be agrwd ulxxr, on such terms and
condItions, asrnay bepnscribed from time to time;
to enter into a contract or MoU or agreement with any other otganiaHan ot
institudon, recognized by the Government of India, Government of Assam
and any other gate govemnBnt, for the aanshr of knowledge and
te$hnology ou well-deiaed terms and conditions to raise funds for the
University, for technical coHab>ration and any other coUabOMtiOn with due
approval ofGovanmeot of Assam;
to alter into any agreement for the inco©om6on in the UrivetgtY of any
other institutions and for taking over its rights, properties and Habilides and
for wry other purposes Int repugnant to this Act with prior applovaI of the
Government of Assam;
demand and rweive payment of such fns and other charge$ as maY be
prescribed aom time to time and to hold, manage and di SW of anY
ruovable or immovable, including trust or endowed WPwtY within ot
outside the unDersiV at% for the purpose or objurtS of the univusitY and to
hvnt any AlIIds representing such property in such marine& as the
University thinkS fit;
to punha® a property for furthering the cause nld obj@tive of the
University;
(xviii)
(XiX)
(XX)
(XXD
(xxii)
(xxiii)
a to maintain bank accounts in the name of the Univwsity;
to receive grants &om State and Central Government, University Grants
Coaunission, and my private or central Government agwroies, as
pnwdbed hl Statutes, Ordinanees or Rules;
(XXiV)
(XXV)
(mvi)
to provide for the benefit of its members, such pension or provident fund
as the University may deem fit,
to borrow with the approval of the State Government, on the newRy of
university property, money for the purposes of the University;
to provide for the printing nproduction and publication of n search
activities;
(xvii) to do all such other acts and things, whether incidental to the powers
aforesaid or not, as may be nqrhed in order to further the objectives of
the University.

6516 THE ASSAM GAZETIE, EXTRAORDRqARY DECEMBER 12, 2023
Jurisdiction 7, The jwisdiction ofJagannath Barooah University shall extend throughout the
State of Assam and shall extend to the areas and colleges and res%nb and
expuimartal stations or other institutions and authorities of University and
other constituent units of the University which gre under the full managwreut
and control of the University.
University to be
open to all
8. The University shall be open to everyone n94rdless ofgarder, raw or creed, it
shall not tn lawful for the University to adopt or impose on any person wry test
whatsoever of religious belief or probssion to entitle him to be admitted to it
as a teacher or as a Hadnt m to hold any office therein, or to graduate or to
enjoy or exenise any particular benefaction accepted by the University, where
such test is made a condition thereof by any te$tamentary or other instrurnent
creating such benefaction.
OfFicers of the
University
9. The following shall be the Officers oft:he Univwsity>
(i) The Chancellor;
(ii) The ViceChancellor;
(iiD
(iV)
(V)
(Vi)
(vii)
(viii)
(iX)
The Regis aac
Academic Regis aaB
Controller of Examinations;
Deputy Contron© of Examinations;
The Dean, Student Welfare;
Finance Officeq and
Such other persons in the service of the University as may be dwlaNd
by the states to be the officers of the University.
The Governor of Assam shall be the Chancellor of the UniversityChancellor 10. (1)
(2) The Chancellor, when present, shall preside over the meeting of the
Court and Convocation of the University.
Powers and Duties
of the Chancellor
11. (1) TIle Chancellor shall have the power to cause an inspection, by himwlf or
by such person or persons as he may direct, the properties of the
University, its buildings, laboratories and equipment and Colleges or
Institutions or Centres maintained by the University and also of the
examinations, teaching ald other works conducted or done bY the
University and to eau se an enquiry to be made in like manner in respect of
any matter connected with the Univusity.
The Chancellor shall, in every such case, give notice to the Executive
CowwiI of his intention to cause an inspection or enquiry to be made, and
the Executive Council shall be entitled to appoint a repn$entative who
shall have the duty and right to be present and be heard atswh iasWtion
Of alquiry.
The Chancellor may address the Vice Chancellor with nfelenoe to the
result of such inspeetiar and enquiry, and the Vice Chanwllot shall
communicate to thi Executive Council the views of the Chancellor with
such advice as the Chancellor may offer upon the action to be taken
thereon.
(2)
(3)
(4) The Executive Council shall communicate through the Vice Chanc€1k>T to
the Chancellor such action, if my, as it is imposed to take or has hen
taken upon the reSUlt of such inspection or enquirY.

THE ASSAM GAZBTrE, EXIRAORDRqARX DECEMBER 12, 2023 6517
(S) When the Executive Council within a rnsoIlable time, does not take
action to the satisfaction of the Chancellor, the Chancellor may, aaef
considering any explanation furnished or representation made by the
Executive t::ouncil, issue such directions as he may think fit, and the
Executive Council shall be Ix>und to eomply with such directions.
(6)
(7)
(8)
Exlnn ses that may be incurred in conneaion with such inspection or
enquiry and cati6ed as such by the Chancellor shall in a charge on the
University.
The Chancellor shall have such other powers as may be conferred on
him by or under the provisions of this Act.
The Chancellor, as the Head of'the University, shall have the power to
suspend the activities of the v©ious authorities of the Univ@sity as
and when circumstances so demand and vest all pawen and hmations
of these authorities in his owl hand or to control the 8ffa Rs of the
authority or authorities so suspended in such manner and for such a
period as deemed fit and rnsonablo by him.
Viee£haneoUor 12. (1) The Chancellor shall appoint the Vi®£ban®llor oa the
ncommendation of an Advisory Board constituted tv the Chancellor
for the purpose and consisting of thrw members, of when the
Executive Cornea shall eh:t one mantnr, the State Government shall
nominate one rnerntIec and the Chancellor shall nominate one
membu. The Chancellor shall appoint one of aun as Chairmen of the
Advisory Board.
(2) The Advisory Board shAll ncornmend a panel of names of three
persons to the Chancellor, who may appobrt one of tIn mQommended
persons as Vioe£hancellor. If the ChanocUol does not approve any of
the Boon recunmeaded by the Advisory Board, he may call for a
&8shteaornmardation.
(3)
(4)
The Vic&Chaneellor shall tn a full.time officer of the University who
shall hold office for a period of five years and shall be eligible for re
appointment and shall retire on the date he altains the age of lay us.
Whenever there is any temporary vacancy in the Office of the Vice-
Chancellor by masons for leave, innws or other causes, the Chaneellor
shall make such other arr&ng'ments as he may think Ht, for exenising
the powers and performing the duties of the ViceChanallot during
the absence.
(5) The Ch&naellor shall determine the emohanents and other terms and
conditions of servio& of the Vioe{hancellor, provided that the salary
of the Vice-Chancellor shall not be less than Rs. 75000/- per month, as
revised from time to time and all other allowanoes as are admiSsible
under relevant rules.
Powers and Duties of 13.
Vice-ChanCellor
(1) The Vie@Chanoellw shall be 'the principal executive and academic
oRion of the University and shall, in the BbHa@ of the Chancellors
preside at meetings of the Court and Convocation of the Univel:sKY.
he shall be an exe#Icio member and Chairman of the Exewtive
Council, the Standing Finance ComarHeep the Construction
Conunhee, and the Academia Council and shall tn entitled to in
prHent and to speak at any moeting of any authority or other body of
ihe University, &hen present, he shall preside over all such meetin©'

6518 THE ASSAM GAZETIE, EXTRAORDDVARY, DECEMBER 12, 2023
(2) it shall be the duty of the Vioe<;han®nar to ensure that the provisions
of this Act, the Statutes, the Ordinances and the Regulations aw duly
obswved.
(3)
(4)
The Vioe..'(;baneellor shall have the power to caryme meetings of the
Court, the Executive Council, the AQademic Council, the Finance
Committee and the Construction Cournitte&
In any emergency, whieh in the opinion of the ViooChaaoellor,
reoHres immediate action to be taken the ViceChanceIbr shaH take
such action as cleaned necessary, and shalt at the earliest opportunity,
report his w:tion to the authoriQr or other body who or which in the
ordinary course, would have dealt with the matter.
WInn wry such action taken by the Vice.Chance11Qr affects any person
in the service of the University, such person shall be entitled to prefer
an appeal &> dIe Exec©dve Council %rougr the officer, authority or
other body of the University within thirty days from the date on which
such action is communicated to him.
(S)
(6) The Vice-Chancellor shall give effect to any order of the Executive
Council regarding the appointment, dismissal or suspension of an
offimr or a teacher of the University or regarding the recognition or
withdrawal of the recognition of any such teacher. H 6 shall exercise
general control in the University,He shall be responsible for the
maintenance of the discipline of the University.
The Vice Chancellor shall exercise such other powers as may be
prescribed by the Statutes and Ordinances.
(7)
Registrar 14. (1) The Registrar shall be appointed by the Executive Council on such
terms, conditions and ranunera{ions as may be prescribed.
(2) The term of the Registrar shall be for five years, but he may be eligible
for re-appointment.
(3) The Registrar shall be the Ex-officio Secretary of the Court, Executive
Council, and Construction Committee. All communications, in
general, to be addressed to and on behalf of the University shall be in
the name of the Registrar.
Po\ver and Duties of
the Regisbw
15 The powers and duties of the Regi3tr8r shall be the following, namely:-
(i) to be the custodian of the records, common seal, and such other
property of the University as the Executive CoubciI shall commit nhis
charge and to manage such properties;
(ii) to sign and verify all appointments, contracts add agreements made an
behalf of thc Uni wrsKy and to act as Secntqy of such other
Committees as may be prescribed by the Statutes;
(iiB to conduct the official
Executive Council:
correspondence between the Court and the
(iV)
(„)
(*i)
to issue all notices of convening meetings of all such Comrnittees or
Councils or Boards of which he is the Secret£rry;
to arrange for and conduct the cxamihadon of the University till such
time when the University appoints other officers, if any, for this
puQose;
to perform such other work as rnay, from time to time, be pw$crib©d
by the Executive Council;

THE ASSAM GAZETrE, EXIRAORDINARY, DECEMBER 12, 2023 6519
(vii) to represent the University in any Court of Law and to sue any party
for any liability to the University and breach of any contract entered
into with the University.
Controller of
Examinations
16. (1) The Controller of Examinations shall be a full-time salaried officer of
the University and shall be appointed by the Executive Council on a
full-time basis;
It shall tn the duty of the Controller of Examination to hold various
examinations of the University and its constituent and affiliated
Colleges;
The Controller of Examinations shall be the authQdty to hold
examinations and ensure that the results are declwed h time.
(2)
(3)
Deputy Controller of
Examinations
17-
18.
The Deputy Controller of Examinations shall be a full-time salaried oahu of
the University and shall be appointed by the Executive Caunoil a1 a full-time
basis
Academic Registrar (1) The Academic Registrar shall tn appointed by the Registrar on
recommendation of the Executive Council. He shall be the Secretary
of the Academic Council and shall be responsible for preparation of
curriculum, syllabus and text books for different courses of the
University. The term of the Academic Registrar shall be for five Years
but may be reappointed if found eligible.
(2) The Academic Registrar shall support the Vice Clwrwllar and the
Registrar on all academic matters.
Tho Executive Council shall appoint the Dean of Students Welfare from
among the Professors/Associate Professors of the University.
Dean of
Students
\Velfare
19.
Director of
Open and Distance
Learning
20. The Executive Council shall appoint the Dimtor for the DireGtqzte of Opa
and Distance Learning from among the Professors/Associate Professors of-the
University.
Directors 21 .
22.
23.
The Executive Council shall appoint Directors for different Multi or Inter-
Disciplinary progmmm6s.
The term of the Deans and Directors of the University shall be for a period of
thr@ years.
TwIn of Deans and
Directors
The Finance Officer (1) The Finance OfRoer shall be a fUll-time .salaried officer of the
University and dull be appointed by the Executive Council on a full-
term basis.
The Finance Ofn wr shall exeniw general supervision over the funds
of the University and advice in realII to its financial policy. He sball
be le$pongble for the pnlw8don of the balance sheet at the end of
each financial yun
(2)
(3) Subject to the control of the Exwutive Council, he shall manage the
investments of the UniveniV and be rwIDnsible for preparing ard
presenting the annual ®timates and statements of accounts and for
proper maintenance of the fUnds.
Subject to the powers of the Executive Council the Finanw Ofncw
shaH tn nslwnsible for ensuring that all expenditure is incurred for the
purposes for which they are generated.
The Finance Officer shall exercise such other powns as may be
pwscHbed by the Statutes and the Ordinances.
(4)
(5)

6520 THE ASSAM GAZETTE, EXTRAORDINARY, DECEMBER 12, 2023
(6) The Qfbcer shan be wsponsR>le for the auditing of accounts of the
University at least once in every year and at interval of not more than
fiReea months and the audit shall be done by Comptroller and Auditor
General of India:
Provided flat the Chanceltor may, on the rwommendation of the
Executive Counoil in the case of a casuai vacancy, may ask the
Registrar to perform the duties ofFinaace OBicm.
The following shall be the authodti% of the University:
(i) The Court;
(ii) The Executive Council;
(iii) The Academic Council;
(iv) The Research Council
(v) The Post-Graduate Board;
(vi) The Under<)radUatB Boaal;
(vii) The Board of Studies;
(viii) The Finance Comnitt£e;
(ix) The Selection Committees;
(x) Such other authorities as may be deIHand bY the Statutes to be the
authorities ofthe University.
The Court sMU constitute ofthe following metnbers, namely:–
(A) El - officio Member :
(i) The ChanwlloB
(ii) The Vic&Clwr®lkE
(ai) The Minister ofEducation, Assam;
(iv) The Registrar;
(v) The Academic Registrar;
(vi) The Con&oIler of&aTninatiC>ns;
(vii) TIn Finance on0%
(vM) All Deans of the University;
(ix) All Directors oftheUniversitY;
(x) The Senior-most SecretarY to the Govnnmeat of Assam
in the Higher Education Depwtment;
Authorities of the
University
24.
The Court 25. ( 1)
(Xi)
(xii)
(xiii)
The Director of Higher Education, AssurE
The Director of Technical Education, Assam;
The Director of Medical Education and Rese©ch,
Assam;
The Director of Agriculture, Assam;
The Director of Animal Husbandry and Veterinary,
Assam;
The Vice£han®llor of the Dibrugrrh University;
The Vice-'ChanceUor of the Gauhati University;
(XiV)
(XV)
(XVi)
(xvii)

THE ASSAM GAZETTE, EXTRAORDDqARY, DECEMBER 12, 2023 6521
Meeting of the Court 26.
Powers and Duties of 27.
the Court
(B) Other Members:–
(xxv) two npn$entatives from Assam Ingi slaBve Assembly to
be selected by the Hon’bIG Speaker.
Save as otherwise provided and except that ex<fficio merntns and
student members, all other members shall hold office for a period of
three Years from the date of their election or nominatiotb idle cue
may be:
Provided that no person nominated or elected in his capacity as
a member of a particular body or as holder of a padictIIar
appointment shall be a memtnr aRer ho ceases to b & member of
that body or hdldet of that appointrner& as the case may be:
Provided fUrther that any member elo(1led or nominated under
clause (xxiv) shall hold offIce for a period of one year only from the
date of his election or nomination, as the case may be. He shall cem
to be a member of the Court on his ceasing to be a studart of the
University.
(2)
(3) When a person was% to tn a member of the Court, he shall cease to
be a memtHr af any of the authorities or committees of the
University of which he may happen to be a member by virtue of the
membership of the Court.
(4) With the approval of the Court, the Vice Chancellor may remove an
elected or selected mernber.
The Court shall meet at least twice a year on a date or dMS to be fixed by
the Vice C:hancenor. One such meeting shall be held in Jmuary and shall be
called the Annual General Meeting. The Court may also meet at such times,
as it may from time to time deteanine.
Subjwt to the pK>visions of this Ast, the Court shall have the following
powers and duties, namely:–
(xviii)
(XiX)
(XX)
The Dirwtor; Information and T$ohrology, Electroldcs
and Coararuni%thn;
Two municH nominated by the Executive Council;
Oae-third of the Prbrcipals of the Degree Colleges
affiliated to the Univer$iiy, at a time, by-'dwtion eiin
amc)npt themselves and shall retire after every thee
Years in the mmnm prescribed by the Statutes;
two Heads of the Acadanic DeparUuents of Jagannath
Barcmb University (tO be seIFchd on the b-mb of
seniority).
(XXi)
(xxii)
(xxiii)
(XXiV)
two IBtsons diStinguished in LitemLure, Law, Medicine,
Soh0% BaM@ring, Techno low, Comma% Public
life etc., nominated by the Chanoeilor;
two members (one female) of the Jagann8th Barooah
UniversitY Alumni (tO be nominated by the Chancellor);
two lepresenbtive$ with good rwords to tn elected by
the Post-Graduate Students of the University mr;I
amongst themselves:
Provided that a student to be olecbd must have bwn a
student of the University for at least one year prior to hiselection.

6522 THE ASSAM GAZETrE, EXTRAORDnqARY DECEMBER 12, 2023
(i)
(ii)
to review, Dom time to dIne, the broad policiw and progranmes of
the University and suggest me8sw% for the impmvwrents and
development of such policies, programmes, works and other aHaits;
to consider the annual report, the annual accounts, the audit report
and the statement of the financbl €stiTnates for the easuing year, to
approve the financial estimates, with mob comments, if any, to
exprws its views on the amt181 report aId to suggest such m%sures,
as it may be deemed proper on the matters covered by them;
to approve, with or without rnodKications, the Statutes submitted by
the Executive Council:
Provided that before making any modification to dIe Statutes
submitted by the Executive eauaci1, the Executive Council shall be
given an opportunity to consider the arodifi%tion s propc>wd by the
Court and the Court shall £onsidw the opinion expressd by the
Executive Council on such rnodificatiorls.
to consider the annual balance sheet prwar<1 at the end of each
financial year but not later than six_pumas from the end of such
financial year, along with the Receipts and Paymart Account and
Income and Expenditure Account, all of which should be in
conformity with the existing amowrting praeHees as notified aon
time to time by various ovenidH committees and the Govwnment of
Assam. These should be held up for review by the Finance
Committee before it is placed for wrutiny by tho Exemdve Council
and then for approval by the Court Such audit report, along with the
audited finan6iaI statements, shall form part of the Annual Report of
the University and shall be plaad in the house of the Assam
Legislative Assembly.
The Executive Council shall bg the executive body of the University.
It shall consist of the following manbers, namely:–
I
(iii)
(iV)
The Executive
Council
28. (i)
(A) EX - OFFiCIO MEMBERS !–
(i)
(ii)
The Vice-Chancellor;
The Regis Rat;
(iii) Academic Regis&aG
Two Members of Assam Legislative Aswmb ly;(iV)
(V)
(Vi)
(vii)
(viii)
(iX)
(X)
The Director of Higher Education, Assam;
The Director of Technical Education Assam;
The Director of Medical Edu©ahon, Assam;
The Director of Agriculture, Assam;
The Ditector of Animal Hugbanda & VeterinarY, Assam;
One Principal of a Degree College affiliated with the
University, at a time, selected by election torn amongSt
themselves and shall retire after every three years in the
amliner as may be pwscribed by the Statutes;
Two Heads of lkpRrtments of the UniwnitY who an
ProfessargAs$ociate ProfbssoIB to be chosen bY the Vice
Chancellor by rotation according to seniority for a @od of
two years;
(Xi)

THE ASSAM GAZETTE, EXTRAORDPgARY DECEMBER 12, 2023 6523
(xii) Two members to be elected by the Court &onI awngit its
m8nabers at its Annual General Meeting other than
unployw s and students of dIe Univerdty;
P) OTHER MEMBERS:–
(xiii)
(XiV)
(XV)
(xvII
Two distinguished aadmgeians of the district where the
Univasity is situated to in nominated by the Government;
Two memtKn (orle female) from Ja98nnath Barooah College
(Autonomousy Jagarnath Barwah University Alumni (to be
norninated by the Vice- Chancellor);
Ono 'Professor of Practice’ to be nominated by the Governor;
One suaeessful entwprernw to be nominated by the Governor'
(2) Sava as otbwwi se provided, and except the ex4f6eio members, all
other members shall hold office for a paod of three years :from the
date of their election gr nauin&tion, as the use may be:
Provided that no person nominated or elected in his eqacity
as a member of a particular bcxly or as a holder of apariicular
&ppoihtment shall be a mmrbu after he ceases to be a member of
that body or holder of that appohl&nonl as the c®e may be.
When a person cases to in a rnearber of the Executive Council, he
shall cease to be a mem:M of any of the authorities of Ore Uraversjty
of which he maY happen to be a nwmber by virtue of his n©mbership
of the Executive Council.
The Executive Council shall hold, control and administer the
prowrty and Ms of the Uhiv©sily and shall appoint a Finance
Committee to advise it on matters of finance con$istiag of Six
Brembab of whom the Vic&Chanoellor shall be the Chairrnan, the
Finance Officer shan be the Secretary and the other fom members
shall be appohlbd as follows:-
(i) twO memba=s to be elected by the Executive CawrGil from
among its members and;
(iD two members are to be nominated tv the State Government,
one from the Finance DepaOnent and the other from the
Higrer Education Department of the Sate Government.
It shall do all acts appertaining or incidental to the construction of
buikiings, roads, tanks, pipelines and other $tructuies of the
University and, for the purpose, shall appoiat a Cars&action
Committee consisting of seven manbers of whom the Vic@
Chancellor graII be the Chairman, the Registrar shUI be the
See19tary, the Finance Officer, a member and the remaining four
manbers shall tn appointed from among the members of the
Ex9cutive Council with power to %opt experts as members who
shall have no power to vote:
Provided that at least one member of the Committee shall be
8prDinted from amon©t tha memtnn elected to the Executive
Council by the Court.
It shall det8rmiae the form and regulate the use of the Canmon Sea]
of the University.
(3)
Powers of the
Executive Council
29. ( 1)
(2)
(3)
(4) It shall lay befow the State Government annually a fUll $tatanent of
the financial mquirements ofthe University.

6524 THE ASSAM GAZETrE, EXTRAORDn{ARY, DECEMBER 12, 2023
(5) It shaH administer funds placed at the disposal of the Urdversity for
any specific purpa se, including those given for the purpose of
buildings, roads, tanks, pipelines and other sauctues of the
University.
Subject to the provisions of this Act and the Statutes and also Acts
and Rules of the State Govt. of As win, it shall appoint the of6cws
(other than the Chancellor and the Vice ChanGeM, teachers, office
and technical stafF and other elnployee$ of the University and define
their duties and conditions of service and shall provide for the filling
up of temporary vacancies.
It shall have the power to accept, on behalf of . the University,
bequests, endowments, donations or transfer of any movable Or
immovable pmpaty.
It shall arrange fbI holdiageonduaiag examinations of the
University and publishing the results.
It shall, subj wt to the powers conGfred by this Act on the Vice
Chancellor, regulate and determine alt matters WIder this Act
conceming the University in accordance with this Act, the Statutw
and the Ordinances:
Provjded that the Executive Council shall take no action with
respect to the numbers, qualifications or emohrments of te&€hen
without consultation with the Aoadania Counon.
(6)
a)
(8)
(9)
(10)
(1 1)
(1)
(A)
Tbc Executive Council shall be the authority to dwide on !Batters
related to the $xaminati% affiliation, rearunetadon9 Wmotic)4, and
appointment of both nga laI and contraotual stafE
It shall exercise all other powers of the Universita', of WtliGh nQ
spec.inc provisions have been made in this Act or h the Statutes.
The Academic Council shall consist of the following members:-The Aeademic
Council
30.
EX-OFFICIO MEMBERS:-
(1)
(ii)
(iii)
The Vic%Chan®Haf;
The Registrar;
Acadmic Regi§traE,
The Director of Higher Education, Assam;(iV)
(V)
(Vi)
(vii)
(viii)
(iX)
The Director of Technical Education, Assam;
The Director of Medical EducatIon and RowanII, Assam;
The DineiorofAgrMltun, Assam;
The Director of Animal Husbandry and V€BdnaIB Assara;
The Director, Information Technology, Electronics and
Communication;
(X)
(Xi)
(xii)
The Professors of the University;
The Associate Professors of the University who are Heads of
the teaching Departments;
Librari4n of the University;

THE ASSAM GAZBTIE, EXTRAORDINARY, DECEMBER 12, 2023 6525
(xiii) One Principal of a Degw CoBege afBHated with the
University, nominated by the Vice Chancellor for a period of
three years,
W) OTHER MEMBERS:
(XiV) A maximum of three pwons possessing expert knowledge in
subjwts having wlevm® to the University shall tn
aominated by the Vic&Chancellor to the Academic Council,
(xv) Two persons to be elected by the Court who me not
employe® or students of the University; and
(xvi) Two m©nben (one female) of the Ja8annatb Baruoah
Colleg'' (Autonomous) or Ja98nnath Barooab Univusity
Alumni (to be nominated by the Vice Chan@nor).
(2) Save as otherwise provided, and except the exufncio member& all
other members shall hold offiee for a period of three years from the
date of their electial Qr nomination as the case may be.
(3) When a penal ceases to be a member of the Acad€mio Cbaacil, he
shall e@so to be a member of my of the 8Hbodti© of the Universib'
ofwhioh he may happen to be a metnber by virtue of his memtnnhip
of the Academic Council.
Powers oftthe
Academic Council
31. Powers of the Academic Council:-
The Academic Council shall have the following power$ namely:-
(i) to make proposals to the Executive Council for the institution of
Professorship, Assooiate Professorship, Assistant Professorship or
other tachiag posts, and in regard to the duties and emohlments
thereof;
(ii) to submit to the Exwut jye CQuncii draft Regulations regarding
motHs and manner of conducting examinations, including setting
up of Moderation Boards and to award Fellowships, Seholuship s,
Medals and other rewards in awordance with such Regulations;
(iii)
(iV)
to rwommard examiners for appointrnarts to be made by the Vice-
Chancellor after a report Boar the faeultiw concerned;
to control the University Library, to 63me Regu]ation$ ng©ding its
use, and to appoint a Library Committee under the general con&o] of
the Academic Council to manage the aRairs of the library;
(V) to assign subjects to the faculties;
(Yi)
(vii)
to assign teachers to the faculties;
to promote ws%nh within the UniversiEy, including the
esbblishment of a ResentS Council and to call for Ivports on such
rm mwh from the persons employed thereon;
(viii)
(iX)
to organise teaching in the University and contrx>1 the engagement of
tmchu$ 8nd
such other powers and duties as may tn assigned to it undw tho
Statute,

6526 THE ASSAM GAZETTE, EXTRAORDDqARY, DECEMBER 12, 2023
Research Advisory
Council
32. There shall be a Resweb Advisory Council (RAC) headed by the Vice.
Chancellor or his nominee as the apex tx>dy of the Raearch Development
Cell mC) as prwcHbed by the University Grant C€xnmi8sion (UGC). The
Executive Council shall nominate other members, as pn the UGC
GuideHnw for the Establishment of Res%nb and Development Cell in
Higher Education Institutions.
Post<}raduate Board 33. There shall be a Post-Graduate Board to monitor all Post Graduate
proglfemme s pertaining to admission and evaluation. The Post<3mduat€
Board shall have the following members, namely :–
(1) the Vice-ChancelloR
(2) six persons from amon©t the Professors and heads of Departments
of Post<}raduate departments of the University ®lwted by the
Academic Council;
(3) two memb©s of the Academic COLmcil who are not Professols or
Heads of Departments of the Univ@sity elected tv the Acadmnic
Council;
(4) four persons who may or may not be professors of the UniversiD' to
be nolninated by the Vice-Chancellor; and
(5) one member of the Examination Cornmittee to tn rnminated by the
Vice-Chancellor.
Powers and duties of 34.
the Post<}raduato
Board
Subject to the provisions of this Act, the Statutes and the Chdiaances, the
Post{3raduato Board shall have the following powers and duties:-
(i) to recommend to the Acadaaio Council the pattern of Post-Graduate
courses, the examinations to be held for such course% and their
revision;
(ii) to approve the curricula and syllabi for the post<;mduate courses
and -to modify than, as ileaned necessary, aR@ considering the
recomrnendation$ of Boards of Studies;
(iii) to recommend to the Executive Council for the institution and award
of fellowships, scholarships, prizes, honorary degrees and other
awards or other academic distinction$; and for instituting and
conferring of degJees, dpras, titles, cwtifi%tes and otheT
academic distirntions in the Post'Graduate courses on the basis of
examinations and fort Ire withdrawal ofthe same;
(iV) to make recommendations to the Executive Council for the
iastitudon of Professorships, Associate Professorships, Assistant
Professorships or other postS of teachers requiwd Rv the Post:
Graduate Courses and for the recognition of persons as teaches of
the University for such coursw, and leWlaing their ernolumentsp
duties and terms and conditions of their services;
(V) to reeomrnend to the Academic Council the conditions fcv the
admission of students to Post- Graduate courses and to make
regulations for their attendance and proWess;
(Vi) to make Regulalk)ns with regwd to the nsjdenw and discipline of
saldents in tie departments and the affiliated colleges and instiWtion$
imparting Post-Graduate courses and for the promotion of their
health and welfme;
(vii) to make recarnmendations to the Executive Council regarding the
allocation of funds to the Post-Graduate Departments and Colleges OF
:TjitIuRKS?!!!:l;bY=E:::,P;nT::ljsa:;TbTLojenNI
University;

THE ASSAM GAZETrE, EXTRAORDngARY, DECEMBER 12, 2023 6527
(viii) to review the works of the Po$tX}raduate Departments and Colleges
or Institutions or GenRes englapd in Post.Graduate courses and.
wseinh, and to call for a report thereon and to take an steps
neoessary for the improvement of the standards of nwawh and
teaching and other affairs therein;
(iX) to consider the mwsnes sugg8sted by the Academic Council on any
matter affecting the academic work of the University and to express
its views on them; to consider any matter refernd to it by the
Executive Council or the Aademic Council and to submit reports
thereon to the Executive Cormoi1 or the Academic Gounail as the
case may be;
(X) to approve the panels of the examiners for Post-Graduate
Examiaations, with or without modifications, after considering the
recommendations of the Boards of Studies and to modify the same at
any time after consultation with the Boards of Studies concerned.
(Xi)
(xii)
to appoint committees and to fix their elms of reference in tepId to
any matter withi& the jurisdiction of the Post-Graduate Board.
Such oHm powers and duties as may be assigned to it under the
statute.
Under.Graduate
Board
35. Thwe shall be an Under.Graduate Board to monitor all Under Graduate
programmes pertaining to admission and evaluation. The Under Graduate
Board shall have the following members, namely:–
(i) the Vice-Chancellor;
(ii) three persons from among the Professors and the Heads of
Depadments of the University selected by the Academia Council;
three Principals selected by the Academic Council from the afHlhted
colleges;
(iii)
(iV) tIwe persons who may or may not be members of the Aoadanic
Council, nominated by the Vie@ChancelloB
ten person to be elected from amonPt the tacItus of the afnHated
Colleges; and
(V)
(Vi) one tnemb€r of the Examination Committee to be naninatod by the
Vice<=harweUor.
Powers and Duties of 36
• the Under<}raduate
Board
Subjwt to the provigons of this Ad, dIe Statutes aad the C>rdhance$ the
Under.Graduate Board shall have the following powers and duties, namely :-
(i) to rwommend to the A£adanic Gounci] the pattern of Under-
Graduate courses, the examinations to be held for such comms, and
their revisiOn;
(ii) to appx)ve the curricula and syllabi for the Under' Graduate cowsa
and- -b mcxii8 them wherein n€wssary aBer ooasidedng the
rwommend8tiohs of Boards of Studies;
(iii) to ro@mmend to the Executive Council for the institution and award
of fellowships, scholarships, prizes, honoMfY demos Bad <>the!
awwds or bOer ®ademie distinctions and for insthutin8 and
conferring of degrees, diplomas, titles, certificates and other_
academic distinctions in the Under -Graduate courses on the basis of
exarninations and for the withdrawal of the same;

6528 THE ASSAM GAZETIE, EXTRAORDn{ARE DECEMBER 12, 2023
(iV) to make recalnrnendation$ to the Executive Council for the
institution of Professorships, Associate Professorships, Assistant
Professorships or other posts of tmctIns nquind for the Under'
Graduate Courses and for the recognition of persons as teachers of
the University for such eourses, and regarding their emohunents,
duties and terms and conditions of their services;
(V)
(Vi)
to recolnrnend to the Academic Council the conditions for the
admission of students to Under<318duate courses and to make
w8ilatians for their aRendance and progress;
to make Regulations with regard to the residence and discipline of
8tudents in the depaltmGnt§ and the affiliated coKeBes and Colleges
or Institutions or Centres imparting the Under-Graduate courses and
for the promotion of their health and weIfaro;
(vii) to make recommendations to the Exeoutiw Council regarding
allOcation of funds to the Under.Graduate [bpartmerrts and
constituent Colleges or Institutions or centres eng#ged in Un(in
Graduate courses or research; and to the librari&s, laboratories, and
rnuseums established by the University;
(viii) to review the works of the UndeRGraduate departments and
Colleges or Institudons or eaRns engaged in Under- Graduate
courses and research and to call for a report thereon and to take an
steps necessary for the improvement of the standards of research and
teaching and other aEairs therein;
(iX) to ooasider the measures suggested by the Academic 

Excerpt shown. Open the full act in Lexace.

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