LexThe Assam Agricultural University Act, 1968
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No.A-12,
Assam Gazette
EXTRAORDINARY
____ PUBLISHED BY AUTHORITY____ ___
N».l. Shillong, Thursday, January 2, 1969, 12th Pausa, 1890 (S.E.)
i-
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
< - ’J
LAW DEPARTMENT
• » . ■ ------------- ' I ’ » r J q
NOTIFICATION
The 2nd January 1969
No.LJL.18/67/10.— The following Alct of the Assam Legislative Assembly
which received the assent of the Governor is hereby published for general
information.
ASSAM ACT XXIV OF 1968
(Received the assent of the Governor on the 31st December 1968]
TH E ASSAM AGRICULTURAL UNIVERSITY ACT, 1968
(Published in the Assam Gazette, Extraordinary dated, 2nd January 1969)
AN ACT
to establish and incorporate a University for the
development of Agriculture in the State of Assam.
Preamble. Whereas it is expedient to establish and incorporate
an Agricultural University in the State of Assam to
provide better facilities for education in Agriculture
and allied sciences and in particular for the develop
ment of Agriculture and matters connected therewith.
It is hereby enacted in the Nineteenth Year of the
Republic of India as follows:—
CHAPTER I
Prelim inary
Short title, 1.(1) This Act m aybe called the Assam Agricul-
tural University Act, 1968.
mencement. > “) extends to the State of Assam.
(3) It shall come into force on such date as the
State Government may, by notification in the Official
Gazette appoint.
2 THE ASSAM GAZETTE, EXTRAORDINARY, JAN.» 2, 4969 J
Definitions. 2. In this Act, unless the context otherwise
requires: —
(1) “Academic Council” means the Academic
Council of the University ;
(2) ICAct” means the Assam Agricultural Univer
sity Act of 1968 ;
(3) “agriculture” means the basic and applied
Sciences of Soil and Water Management, Crop pro
duction including production of all the garden crops,
Veterinary Science, fisheries, forestry including
farm forestry, home economics, agricultural
engineering and technology, marketing, processing,
co-operation, land use and management, extension
and the socio-economic upliftment of the rural
people ;
(4) “appointed day’ means the date so appointed
under sub-section (3) of section 1 ;
(5) “Board” means the Board ol Management of
the University as constituted under section 10 of this
A c t;
(6) “ authority” means any authority of the Uni
versity as specified in section 9 of this Act ;
(7) “college” means a constituent College of the
University under the direct control and management
of the Board and the Principal, Executive Officer of
the University, whether located at the headquarter
campus or elsewhere ;
(8) “ extension” means the educational activities
concerned with training of farmers and home makers
and other groups serving agriculture and veterinary
science in improved practices in agriculture, veterinary
science and animal husbandry including the dissemina
tion and application of results of research, and the
various phases of scientific technology related to
agriculture and agricultural production and market
ing. It would involve but may not be limited
to work through discussions, demonstrations, and
other methods for teaching improved practices in
agriculture, veterinary science and animal husbandry
and the training of workers required for the conduct
of these educational activities ;
(9) “Faculty” means the teaching, research and
extension staff of a College or division of the Univer
sity including all members of the staff having the rank
of Assistant Professor and above ;
(10) “ Government” means the Government of the
State of Assam;
(11) “ Governor” means the Governor of the State
of Assam ;
f
(12) “hostel” means a place of residence for stud
ents of the University maintained or recognised by the
University either as a part of or separate from a
College ;
W E ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, J 969
(13) “ officer” means an officer of the University as
specified in section 17 of this Act, or other persons
in the employment of the University designated as
officers by the Statutes ;
(14) "prescribed” means provisions as set forth in
the approved Statutes of the University ;
(15) “ principal” means the Chief Executive Officer
of a College which has been or is to be taken over to
become a constituent College of the University. In
this case the word “ Principal” refers only to the
status of such an officer prior to the College being
taken over by the University, and such officer may
have a different title under the University ;
(16) “regulations” means the rules and procedures
made for the operation and functioning of authorities as
specified in section 9 of the Act ;
(17) “ statutes” means the statutes of the University
governing matters of policy and procedure as set forth
in section 41 of this Act ;
(18) ‘‘Scheduled Castes” means the Scheduled Castes
specified in relation to this State under Article 341 of
the Constitution of India ;
(19) ‘‘Scheduled Tribes” means the Scheduled
Tribes specified in relation to this State under Article
342 of the Constitution of India ;
(20) “student of the University” means a
person enrolled in the University for taking a course of
study for a degree, diploma, certificate cr other
academic distinction duly instituted ;
(21) “ teacher” means a person appointed or re
cognised by the University for the purpose of impar
ting instructions and/or conducting and guiding
research and/or extension programmes and may include
any other person who may be declared by the Statutes
to be a teacher ;
(22) “ University” means the Assam Agricultural
University as constituted under this Act ;
(23) “ Veterinary Science” means a science dealing
with Anatomy, Physiology and Pathology of animals
other than man and shall include the diagnosis,
prophylaxis and treatment of their diseases and
infirmity ; their relationship to men with regard to
inter communicable diseases and to the use of their
flesh and other products and their scientific breeding,
feeding and handling and dairy science.
CHAPTER II
Incorpora- 3. (1) There shall be constituted in and for the
tion of the State of Assam 4 University by the name of the Assam
University. Agr jc u p;U r a | University, which shall consist of a
Chancellor, a Vice-Chancellor, a Board of Manage
ment and an Academic Council and other authorities
and officers as set forth in this Act or as may he
provided by the Statutes,
4 T >TE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, '1969 A
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(2) The University shall be a body corporate having *
perpetual succession and a common seal, and shall
use and be sued by the said name.
(3) The University shall be competent to acquire
and hold property both movable and immovable, to
lease, sell or otherwise transfer any movable or
immovable property which may have become vested
in or have been acquired by it for the purpose of the
University, and to borrow moneys and receive grants
and donations from the Central Government, State
Government or from any body corporate approved by
the State Government, to receive and accept grants «
and donations from any other source and to contract
and do all other things necessary for the purposes
of this Act.
(4) The headquarters of the University shall be at
Jorhat with such arrangement as may be necessary for
the development of the constituent colleges including
provision for research and dissemination of the results
of research to extension programme.
Jurisdiction. 4. (]) With respect to teaching at the University
or College level, research and extension education
programmes in field of Agriculture in the jurisdiction
ancl responsibility for this University shall extend
to the entire State of Assam.
(2) The University may assume responsibility for
the maintenance of Gram Sevak Training Centres and
for the programme of training of field extension wor- '
kers therein and for the establishment, development
and operation of Agricultural Polytechnics as may be
required in various parts of the State.
(3) All Colleges, research and experimental Stations
or other institutions coming under the jurisdiction
and authority of this University shall come in as cons
tituent units of the University under the full manage
ment and control of the University Officers and
authorities. No unit shall be recognised as an affiliat
ed unit. ■ >
Objects of 5. The University shall be established and incor-
L n l v e r‘ porated for the following purposes: —
(1) Making provision for imparting education to
the people in agriculture and other allied branches
of learning;
(2) Furthering the advancement of learning and
prosecution of research in agriculture and other
allied sciences ;
(.3) Undertaking the extension of such sciences
specially to the rural people of the State.
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Admission 6. (1) The University shall, subject to the provisions
to the Uni- o f this y^ct, t he statutes, and the regulations be
v e r ,,ty ’ open to all persons provided that nothing in this
f section shall require the University to admit to any
course of study any person who does not meet the
prescribed standards for admission or to
retain on the rolls of the University person whose
’ academic records are below the minimum standards
required for the awards of a degree or whose
personal conduct is such as to be inimical to the
purposes of the University or to the appropriate rights
and privileges of other students and staff.
(2) Subject to the above provisions the State
Government may direct that the University shall
reserve in Colleges scats for scheduled castes, scheduled
tribes of the State or candidates from other States in
India.
Powers and 7, The University shall have the following powers
theUnive^ a n d f u n c t i o n s > n a m e ly :-
sity.
(1) to provide for instruction in agriculture
and other allied branches of learning as the University
may deem fit ;
(2) to make provisions for conduct of research in
agriculture and allied branches of learning ;
(3) to make provision for dissemination of the find
ings of research and technical information through an
extension education programme ;
(4) to institute degrees, diplomas and other aca
demic distinctions ;
(5) to institute courses of study and hold examina
tions for and confer degrees, diplomas, certificate and
other academic distinctions on persons who have pur
sued a course of study as prescribed or carried out
research in the University or institution recognised in
•this behalf by the University as may be prescribed ;
(6) to confer honorary degrees and other distinc
tions as may be prescribed ;
(7) to provide lectures and instruction tor field
workers, village leaders and other persons not enrolled
as regular students ofthe University and to grant cer
tificates to them as may be prescribed ;
(8) to co-operate with other Universides and
authorities in such manner and for such purposes as
the University may determine, subject to the limita
tions set forth in section 4 of this Act;
(9) to maintain Colleges relating to agriculture,
fisheries, dairying, veterinary medicine, animal science,
home science, agricultural engineering, forestry and
allied sciences ;
(10) to maintain laboratories, libraries, research
stations , farms and institutions and museums for
teaching, research and extension education ;
G _ THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969 ft
(11) to institute teaching, research and extension
education posts and to appoint persons to such posts ;
(12) to create administrative and other posts and ’
to appoint persons to such posts ;
(13) to institute and award fellowships, scholar
ship and prizes in accordance with the Statutes;
(14) to institute and maintain residential accom
modations for students and staff of the University ;
(15; to fix, demand and receive such fees and
other charges as m < y be prescribed ;
(16) to supervise and control the residence, con-
duct and discipline of the students of the University ;
and to make arrangements for promoting their health
and welfare ;
(17) to do all such acts and things whether in
cidental to the powers aforesaid or not as may be
requisite in order to farther the objects of the Univer
sity.
Inspection 8. (1) The Chancellor shall have the right under
'rnpjiry. extraordinary circumstances to cause an inspec
tion to be made by such person as he may direct
of the University, its buildings, laboratories, libraries,
farms, museums, workshops and equipments and
any institutions, college or hostel maintained or
administered by the University, of the teaching and
other work conducted by the University or under its
auspices and of the conduct of any other functions
including all matters connected with the
administration and finances of the University.
(2) The Chancellor shall, in every case, give due
notice to the University of his intention to cause an
inspection or inquiry to be made, and the University
shall be entitled to appoint a representative who shall
have the right to be present and be heard at such in
spection or inquiry. ,
(3) The Chancellor shall communicate to the
University the views of the State Government with
reference to the results of such inspection or inquiry,
and may after ascertaining the opinion thereon of the
University advise the University upon the action to be
taken and fix a time limit for taking such action.
(4) The University shall, within the time limit so
fixed, report to the Chancellor the action which has
been taken or is proposed to be taken on the advice
so rendered.
(5) The Chancellor may, where action has not
been taken by the University to the satisfaction of the
Chancellor within the time limit fixed and after consi
dering any explanation furnished or representation
made by the University, issue such directions as the
Chancellor may think fit and the University shall
comply with such direction.
ASSAM GAZETTE, EXTRAORDINARY, JAN. 2^1969 2
«
Jr
Authorities
of the Uni
versity.
(6) Notwithstanding anything contained in the
preceding sub-sections of this section, if at any time
the Chancellor is of the opinion that in any manner
the affairs of the University are not managed in fur
therance of the objects of the University, or in accor
dance with the provisions of this Act, and the statu
tory regulations or the special measures desirable to
maintain the standards of University teaching,
examinations, research or extension he may indicate
to the University any matter in regard to which
he de lire- an explanation, and call upon the
University to offer such explanations within such time
as may be specified by the Chancellor.
If the University fails to offer any explanation
within the time specified or offers an explanation
which, in the opinion of the Chancellor is unsatisfac
tory the Chancellor may issue such instruction as
appeared to him to be necessary and desirable in the
circumstances of the case, and may exercise such
powers as may be necessary for giving effect to these
instructions.
(7) The University shall furnish such information
relating to the administration of the University as the
Chancellor may require.
CHAPTER III
9. The following shall be the authorities of the
University, namely :—
(1) The Board of Management ;
(2) The Academic Council ;
(3) The Board of studies of each Faculty includ
ing Post-Graduate Studies ; and
(4) Such other bodies of the University as may
be declared by the Statutes to be authorities
of the University.
Constitution 10. (1) The Chancellor shall, as soon as may be
of the Board, after the first Vice-Chancellor is appointed under
the provision of sub-section (1) of section 19 take
action to constitute the Board of Management.
(2) The Board shall consists of the following
members:—
(a) The Vice-Chancellor— Ex-officio Chairman ;
(b) Three Secretaries to the Government of
Assam, viz-, the Secretary, Finance, the
Secretary, Community Development
Department and the Secretary, Agriculture
and Veterinary ;
8 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969 ’
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(c) One eminent agricultural scientist with
back ground of agricultural research
<r education to be nominated by the
Chancellor ;
(d) Two progressive farmers or livestock
• breeders ;
(e) A distinguished industrialist or manufac
turer having special knowledge in Agricul
tural Development nominated by the State
Government ;
(f) One outstanding woman social worker ,
preferably having background of rural
advancement nominated by the State
Government ;
(g) Three members of the Assam Legislative .
Assembly to be elected by the Assembly ;
(h) Two representatives of teachers, one from
teachers teaching agriculture and the other
from teachers teaching veterinary ;
(i) The Director of Agriculture ;
(j) The Director of Veterinary and Animal
Husbandry ; and
(k) A representative of Indian Council of Agri
cultural Research.
(3) The Vice-Chancellor shall he the Ex-officio
Chairman and the Registrar the non-member
Secretary of the Board. One-third of the members of
the Board shall constitute quorum for the transaction
of business provided all members had been given
due advance notice of the meeting.
(4) The term of office of the non-official members
sha'l be five years, and such a member shal 1 be eligible
to serve for more than one term.
(5) In case of a vacancy occurring before the expiry
of the terms of given number, h>s successor shall
serve the remaining unexpired portion of his term.
(6) The members of the Board shall not be entitled
to receive any remuneration from the University
except such daily and travelling allowances as may
be prescribed.
P*wer»and 11. (1) The Board shall exercise and perform the
duties of following powers and functions, nam ely:—
the Board.
(a) to review and consider the financial re
quirements and estimates for the Uni
versity and approve its budget ;
(b) to approve the recommendations for.
appointment of officers, teachers and
other staff of the University in the man
ner prescribed ;
TH E ASSAM GAZETTE, EXTRAORDINARY, JAN. 2. 1969 9
fcj to provide for the administration of any
funds placed at the disposal of the
University for the purpose£intended;
(d) to arrange for investment and withdrawal
of funds of the University;
(e) to borrow money for capital improvements
and make suitable arrangements for its
repayment ;
(f) to provide for accepting, acquiring, holding
and disposal of property on behalf of
the University ;
(g) to direct the form and use of the common
seal of the University ;
(h) to appoint such committees, either standing
or temporary as the Board may consider
necessary and determine the terms of
reference thereof within the limitations
of the Act or the Statutes ;
(i) to determine and regulate all policies rela
ting to the University in accordance with
this Act or the Statutes;
(j) to make financial provision for instruction,
teaching and training in such branches
of learning and courses of study as
determined by the Academic Council
within the purposes of this Act, and for
R esear ch and for the advancement and
dissemination ofknowledge;
(k) to provide for the establishment and
maintenance of colleges, hostels, labora
tories, experimental farms and other
facilities necessary for carrying out the
purposes of this Act;
(l) to m ale provision for instituting and con
ferring degrees, diplomas, certificate
a nd other academic distinctions;
(m) to provide for institution, maintenance and
award of scholarships, fellowships, stu
dentships, medals, prizes, etc.;
(n) to accept on behalf of the University
trust, bequests and donations;
(o) to meet at such times and in such places as
it considers necessary, provided that it
shall hold regular meetings at every two
months and at least half of such meetings
shall be held at same branch of the
University : and
(p) to exercise such other powers and perform
such other duties not inconsistent x^ith
this Act or Statutes as may be necessary
forjcarrying out the purposes of the Act.
e
9
le • THE ASSAM GAZETTE, EXTRAORDINARY, JAN- 2, 1969 f
Academic
Council.
(2) The Board may for purposes of consultation
invite any person having experience or special know
ledge on any subject under consideration to attend its
meetings. Such person may speak in and otherwise
take part in the proceedings of such meetings but shall
not be entitled to vote at any such meeting. Any
person so invited shall be entitled to such allowances
far attending the meeting as may be prescribed.
12. (1) The Academic Council shall be incharge of
the academic affairs of the University and shall, sub
ject to the provision of the Act and the Statutes,
superintend, direct and control and be responsible
for the maintenance of standards of instructions,
education and examinations and other matters
connected with the conferment of degrees or award
of diplomas, certificate and shall exercise such other
powers and perform such other duties as may be
conferred or imposed on it by the Statutes. It shall
advise the Vice-Chancellor on all academic matters.
4
7
(2) The Academic Council shall consist of the
following members, namely: —
(a) The Vice-Chancellor, Ex-officio Chairman,
(b) The Deans of the various faculties,
(c) The Director of Research,
(d) The Director of Extension,
(e) The Director of Student Affairs.
(f) The head of one department from each
college to be selected by the respective col
leges in the manner prescribed,
(g) The Registrar— Ex-officio Secretary,
(h) The Director of Colleges of Basic
Science and Humanities,
(i) The Chief Librarian,
(j) The Dean of Post-Graduate Studies, and
(k) Such other members as may be prescribed.
(l) Two members (shall be co-opted by the
Academic Council to secure adequate re
presentation of different fields of agriculture.
Powers 13.(1) The Academic Council shall, subject to the
Functions provision of this Act and the Statutes have the power
and by regulations of prescribing all courses of study and
duties of the determining curricula, and shall have general control
G ounc™ .'C o n teaching a n d other educational programmes
within the University and shall be responsible for
the maintenance of standards thereof.
(2) It shall have powers to make regulations
consistent with this Act and the Statutes relating
to all academic matters subject to its control and
to amend or repeal such ' regulations.
4
THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969 11
(3) In particular, and without prejudice to the
generality of the foregoing power, the Academic
' Council shall have power—
(a) to advise the Board on all academic
matters including the control and ma
nagement of libraries,
(b) to make recommendations for the institu
tions of professorships, associated professor
ships, readerships, teacherships,
teaching assistantship and other teaching
posts including posts in reseach and exten
sion and in regard to the duties thereof,
(c) to formulate, modify or revise schemes
for the constitution or reconstitution of
departments of teaching, research and
extension education,
(d) to make regulations regarding the admis
sion of students to the University and
determine the number of students to be
admitted,
(e) to make regulations relating to the
courses of study leading to degrees, di
plomas and certificates,
(f) to make regulations relating to the conduct
of examinations and to maintain and
promote standards,
(g) to make recommendations regarding Post-
Graduate teaching, research and exten-
• sion education,
(h) to make recommendations regarding the
qualifications to be prescribed for teachers
in the University, and
(i) to exercise such other powers and perform
such other duties as may be - conferred or
imposed on it by or under the provision
of this Act.
The Facul- 14.(1) The University shall have such faculties as
ties « may be prescribed.
(2) Each faculty shall comprise such depart
ments with such assignments of subjects of study as
may be prescribed.
(3) There shall be a Board of studies of each
faculty • the constitution and powers of which
shall be as prescribed,
12 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969_______________ _ ________________________________________ _ o
* a
(4) There shall be a Dean for each faculty who
shall be chosen in such manner and for such term as
may be prescribed.
(5) The Dean shall be Chairman of the Faculty
and be responsible for the faithful observance of the
Statutes and regulations relating to the faculty and for
the organisation and conduct of the teaching
research and extension work of the departments
comprised therein. In carrying out the research and
extension programmes he shall work in close co-opera
tion with the Directors or Associate Directors
of Research and Extension respectively. •
(6) Each department shall have a Head whose
appointment, powers and duties shall be as prescribed
and who shall be responsible to the Dean for the
proper organisation and working of the department.
He shall be responsible to the Directors or
Associate Directors of Research and Extension respec
tively for the research and extension programmes
entrusted to his department.
Constitution 15. Every authority shall have the power to
of Commi- appoint Committees which may unless otherwise
ttecs. provided in the Act or Statutes consist of the members
of the authority and such other person as it may
think fit.
Membership
in
authorities.
16. (1) Filling of casual vacancies.—Save as other
wise provided in this Act all casual vacancies
among the members, other than ex-officio members for
any authority or other body of the University shall be
filled as soon as convenient as may be by the person or
body who appointed, elected or co-opted the members
whose place has become vacant and the persons
appointed, elected or co-opted to a casual vacancy
shall be a member of such authority or body for the
residue of the time for which the person whose place
he fills would have been a member.
(2) Removal from memberships.— -The board
may remove any person from membership of any
authority or body of the University on the ground
that such person has been convicted of any offence
involving moral turpitude provided that no order
for removal shall be passed against any person
without giving him an opportunity for being heard.
(3) A person who is a member of any authority
of the University as representative of another body,
whether of the University or not shall retain his
seat on the University authority or body so long as
he continues to be a member of the body by which
he was appointed or elected and thereafter till his
successor is duly appointed or elected.
TH E ASSAM GAZETTE, EXTRAORDI NARY, JAN. 2, 1969 1J
(4) If any question arises whether any person
has been duly appointed or elected as or is entitled
io be a member of any authority of the University
suborainate to the Board or whether any decision of
the University is in accordance with this Act, and
statutes the question shall be referred to the Chan
cellor whose decision thereon shall be final.
CHAPTER IV —OFFICERS ’
Officers of
the Univer-
si ty.
I7. The following shall be the officers of the
University, namely :—
(1) The Chancellor,
(2) The Vice-Chancellor,
(3) The Registrar,
(4) The Comptroller,
(5) The Director of Physical Plant,
(6) The Director of Student Welfare,
(?) The Deans of Faculties,
(8) The Director ot the College of Basic Sciences
and Humanities,
(9) The Director of Research,
(10) The Associate Director of Research,
(11) The Director of Extension,
(12) The Associate Director of Extension,
(13) The Director of Post-Graduate Studies,
(14) Two Librarians, and
(15) Such other persons £in the service of the
University as may be declared by the statutes to be
officers ol the University.
The
C tuacellor,
18. (1) The Governor of the State of Assam
shall by virtue of his office be the Chancellor oi the
University.
(2) The Chancellor shall be the Head of the Univer a
sity and shall, when present, preside at any con
vocation of the University.
(3) Every proposal to confer an honorary degree
shall be subject to the confirmation of the Chancellor.
(4) The Chancellor shall exercise such other powers
and perform such other duties as may be conferred
or imposed on him by this Act or the Statutes.
The Vice- 19. (1) The Vice-Chancellor shalljbe a whole-time
Chancellor, officer of the University. He shall be an eminent
scholar and administrator with background of Agri
culture, Animal Husbandry and Veterinary Education,
Research and Development. The first Vice-Chancellor
after the commencement of this Act shall be ap
pointed by the Chancellor for a period not exceed
ing five years and on such terms and conditions
14 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, i960
as the Chancellor may determine. Subsequent Vice-
Chancellor shall be appointed by the Chancellor
trom a panel of three names submitted by a Selec
tion Committee consisting of—
(a) Cne eminent agricultural scientist or educa
tionist nominated by the Board,
' (b) The Director General of Indian Council of
Agricultural Research.
(c) A nominee by the State Government.
(2) A member of the Selection Committee shall not
be a member of the Board of Management or em
ployee of the University.
(3) The Vice-Chancellor shall normally hold
office tor a term of five years and shall be eligible for
reappointment for one additional term of five years.
The emoluments and other conditions of service of
the Vice-Chancellor shall be such as may be
determined by the Chancellor.
(4) The Vice-Chancellor may by writing under
his hand addressed to the ^Chancellor resign his
office. The resignation shall be delivered to the
Chancellor ordinarily at least 60 days prior to the
oate on which the Vice-Chancellor wishes to be
relieved from his office, but the Chancellor may
relieve him earlier. The resignation shall take
effect from the date of relief.
(5) In the temporary absence of the Vice-Chancellor
the senior most officer amongst the Deans should tempo
rarily cariy on the routine duties of the office. Where
the post of Vice-Chancellor fall permanently vacant
either by resignation or otherwise, the vacancy shall
be filled by the Chancellor in accordance with
provisions of sub-section (1) of this section and the
Vice-Chancellor so appointed shall hold office for full
term of five years.
Pow er- and ^0. (1) The Vice-Chancellor shall be the Principal
duties of theExecutive and Academic Officer of the University
Vice-Chan- and ex-officio Chairman of the Board and of the Acade*
ccllor. m jc Councib.He shall in the absence of the Chan
cellor preside at the Convocation of the University and
confer degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise general
control over the affairs of the University and shall
be responsible for the maintenance of discipline
in the University.
15T H E ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969
e
(3) The Vice-Chancellor shall ensure the faithful
observance of the provisions of this Act, the Statutes
and the Regulations.
»
(4) The Vice-Chancellor shall be responsible for
the presentation of the annual financial estimate and
the annual accounts and balance-sheet to the Board.
(5) The Vice-Chancellor may take such action in an
emergency as may be deemed necessary and proper.
r He shall in such cases and as soon as may be thereafter
report his action to the authority which would ordina
rily have dealt with the matter.
r (6) Where any action taken by the Vice-Chan
cellor under suh-section (5) affects any person in the
service of the University to his disadvantages, such
person may prefer an appeal to the Board within thirty
days from the date on which such person has notice
of the action taken.
(7) Subject to the provisions of the preceding
sub-sections the Vice-Chancellor shall give effect to
the orders of the Board regarding the appointments,
suspension and dismissal of officers, teachers and
other employees of the University.
(8) The Vice-Chancellor shall be responsible
for the proper administration of the University and for
a close co-ordination and integration of teaching
research and extension education.
(9) The Vice-Chancellor shall exercise such-
other powers as ma} be prescribed for the carrying
Out of the purpose and'provision of this Act.
Extra-ordi- 21. (1) The first Vice-Chancellor shall for a
□ary powers period of one year from the date of his appointment or
of the first for such shorter period as may be determined by
V ice-C han- Chancellor have the following powers —
cefior.
f (a) Subject to the approval of the Chancellor
to make the first statutes to provide
for functioning of the University.
(b) With the previous approval of the Chan
cellor to constitute provisional authorities
and bodies and on their recommendation
make rules for the conduct of the work
of the University.
(c) Subject to the control of the Chancellor
to make such financial arrangement and
to incur such expenditure as may be
necessary to enable this Act or any part
thereof to be brought into operation.
16 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969 *
e
(d) With the sanction of the Ch a ncellor to
make such appointments as may be neces
sary to enable this Act or any part thereof
to be bi ought into operation.
(e) With the previous sanction of the Chancellor
to appoint committees that he may think
necessary for discharging such of the
functions as he may direct.
(f) Generally to exercise alb or anv of the
powers conferred on the Board bv this Act a
or the Statutes.
(2) Any order passed by the Vice-Chancellor
in exercise of the powers conferred on him by J
clauses lb', (d) and (e) of sub-section (1) shall continue
to have effect after the expirv of the period specified
thereunder until it is modified or set aside by the
authority or bodv competent to deal with it in
accordance with the provisions of this Act.
Registrar Registrar shall be a whole-time
officer of the University and shall be appointed bv the
Vice-Chancellor subject to the approval of the Board.
(2) The Registrar shall be responsible for the
due custody of the records and the common seal of the
University. He shall be ex-officio Secretary to the
Academic Council and shall be bound to place before
it all such information as may be necessary for the
transaction of business. He shall receive applications
for entrance to the University and shall keep a per
manent record of all courses, curricula and other
information as deemed necessary.
r (3) The Registrar shall be responsible for main
taining a permanent record of the academic perfor
mance of the students of the University including the
courses taken, grades obtained, degrees awarded, prize
or other distinctions won, and any other items pertinent
to the academic performance' of the student.
(4) The^Registrar shall ’ ’ perform ’su ch 'o th er’duties
as may be prescribed from time to time, or which
may be assigned to’ ’him'"by the Board ’ or” the^Vicc-
Chancellor.
■ o iler. O ln P" ^3. Hl The Comptroller shalU’be’ a whole-time
officer of the University and shall be appointed by’the
Vice-Chancellor subject to th e approval of the Board.
(2) The Comptroller shall manage the' funds
and investments of the University ’and shall'””advise
in regard "to its financial^Tpolicy. > j l
. . . ........ ... .— SSL. 'T E L .M .
THE ASSAM GAZETTE, EXTRAORDINARY, JA N. 2, 1969 17
(3) The Comptroller shall be responsible to the
Vice-Chancellor for the preparation of the budget
and statement of' accounts of the University.
(4) The Comptroller shall be responsible to
the Vice-Chancellor for ensuring that expenditure
are made as authorised in the budget. When budget
revision are required in the interest of expanding
new programmes, changed requirements and for other
reasons he shall be responsible tor preparing the needed
revision and for expediting their appropriate approval.
He may disallow any expenditure which may
contravene the terms of any statute or for which provi
sion .is required to be made by a new statute.
The Direc- 24. (1) The Director of Physical Plant shall be
tor of Phy- appointed by the Vice-Chancellor with the approval iical Plant.- o f t |l e g o a r d t
(2) The Director of Physical Plant, shall have
the following duties, namely:—
(a) to make arrangements for the purchase and
maintenance of machinery and other equip
ment necessary for the purpose of the
University;
(b) to make arrangements for the maintenance
and construction of the buildings and other
structures of the University;
(c) to be responsible for the maintenance of
the lawns, grounds and gardens of the
University campus;
(d) he shall be the general custodian of all
University property; and
(e) such other duties as may be prescribed or as
may be assigned to him by the Vice-Chancel
lor.
The Libra- 25. (1) The Librarians shall be appointed by the
rians. Vice-Chancellor subject to the approval of the Board
and shall be responsible to the Vice-Chancellor for
all matters concerning the Library and the purchases,
maintenance of books and journals, catalogue and
operation of the Library.
The Deans 26. (1) There shall be a Dean for each faculty who
ef Faculties shall be a whole-time officer and shall be appointed by
of Colleges, the Vice-Chancellor with the approval of the Board.
18 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2, 1969
(2) The Pean shall be the Chairman of the Board of
studies of that faculty and shall be responsible to
the Vice-Chancellor for the faithful observance of the
Statutes and regulations relating to the faculty and
for the organisation and conduct of those functions
he shall work in close liaison with other Officers,
including the Associate Deans, Directors or Associate
Directors of Research and Extension and would
generally work through the Heads of the Depart
ments of the faculty.
(3) The Deans shall have such other duties and
perform such other functions as may be necessary
for the proper functioning of the work of their
respective facilities as assigned by the Vice-Chancellor,
D pe c^ r (1) The Director of Post-Graduate Studies
Graduate" b £ a whole-time officer of the University
Studies, and shall be appointed by the Vice-Chancellor
subject to the approval of the Board.
(2) The Director of Post-Graduate studies shall
have the following duties, namely :—
(a) to co-ordinate Post-Graduate studies in all
colleges, departments and sections of the
University;
(b) to effect general co-ordination of post
graduate thesis research programmes with
the on going programme of the University’s
Agricultural Research Services, through the
Director of Agricultural Research ;
(c) to supervise maintenance of records
pertaining to Post-Graduate course, instruc
tions and students.
T he Direc 28. (1) There shall be a Director of Research and
tor of Re- Associate Director of Research, who shall be a Whole-
Associate t i m e s .a ^a r i e d officer of the University responsible to
Director of Vice-Chancellor. He shall be appointed by the
Research.. Vice-Chancellor with the prior approval of the Board
in accordance with the Statutes made in this respect.
The Director of Research and Associate Director of Re
search shall be responsible for the direction and co-ordi
nation of research programme as set forth in section 33
of this Act and efficient working of the research
stations.
(2) The Director and the Associate Director
of Research shall exercise such powers and perform
such duties as may be conferred or- imposed on him
by the Statutes.
THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 2,’ 1969 19
The Director 29. (1) There shall be a Director of
°ion andean E x t e n s i° n a n t l a n Associate Director of
Associate ‘ Extension who shall be a whole-time salaried officer
Director of of the University responsible to the Vice-Chancelior.
Extension. sHa.ll be appointed by the Vice-Chancellor with
the prior approval of the Board in accordance with
the statutes made in this respect.
(2) He shall be responsible for the Agricultural Ex
tension Programme as set forth in section 34
of this Act.
(3) The Director of Extension and the Associate
Director of Extension shall exercise such powers
and perform such duties as may be conferred
or imposed on him by the Statutes.
The Director 30. (1) The College of Basic Sciences and
B as?c Scfences Humanities shallbe headed by a Director who shall be
and Human- responsible for giving general direction to the emp’oy-
ities. ment and supervision of the staff necessary for provi
ding courses of study in the basic Sciencesand Huma
nities necessary in the curricula of students in the
other colleges of the University and for the develop
ment and supervision of instruction programme in these
fields as required for the curricula of the University.
The Direc- ^1. (1) The Director of Student Welfare
tor of Stu- shall be a whole-time officer and shall be
fare. ' appointed by the Vice-Chancellor with the approval
of the Board.
(2) The Director of Student Welfare
shall have the following duties, namely:—
. (a) to make arrangements of housing of
students,
(b) to arrange ,programme of student coun
selling,
(c; to arrange for the employment of student
in accordance with the plans approved
by the Vice-Chancellor,
(d) to supervise the extra-curricular activities
and look after the general needs of
the students,
(e) to assist in the placement of the gradua
tes of the University, and
(f) to pei form such other duties as may be
assigned to him by the Vice-Chancellor.
20 THE ASSAM GAZETTE, EXTRAORDINARY, JAN . 2, 1909 jj--------------- ---------- ----- ----------------------------- —------------------------------ ----- o
Remunera- 32. No officer or employee of the University
Officers and t> e offered nor shall he accept any remu-
Employees. negation for any work in the University save such
as may be provided for in the Statutes. •
chapter V
Research and Extension
Agricultural Research
Pregramme.
33. (1) Agricultural Experimental and Research
Stations shall be established under the University
subiect to the provisions of this Act and the Stat
utes which shall have the responsibility for Research, A
both fundamental and applied. Research activities
shall be conducted at the Central
Research Stations and other Regional Research and
Experimental Stations to be dhablished in Jk
the different Agro-climatic zones ' of the State.
(2) The Assam Agricultural College, Jorhat
and the Assam Veterinary College, Khanapara of
the State Departments of Agriculture and Animal
Husbandry and Veterinary together with their
staff and funds shall be transferred to the Agri
cultural University on such terms and conditions as
specified in sub-sections (2), (5), (6), (7) and (8) of
section 47. The Research and Experimental
Stations of the Department of Agriculture and Ani
mal Husbandry and Veterinary together with their
staff and funds shall also be transferred to the
Agricultural University on such terms and conditions
as specified in sub-sections (4), {5), (6), (7) and (8)
of section 47.
Agricultural 34. (1) An Agricultural Extension Programme
Extension shall be established in the University and shall sub-
Frogramme. je c t t o t hc provisions in this Act and the Statutes
make useful information based upon the findings
of research available to farmers and others
to help and solve their problems. It shall conduct
demonstration and training programme for x
the benefit of students, extension workers,
cultivators and rural people. Increased agricultural
production shall be the principal objective of all
extension activities and these activities shall be co- 4
ordinated with the other functions of the University
and other appropriate agencies of the State.
(2) The Assam Agricultural University shall be
responsible for the Agricultural extension educa
tion activities in the State necessary to
provide information and demonstrate prac
tically to farmers and cultivators the
findings and development of Agricultural, Animal
Husbandry and Veterinary research to improve
rural living and to increase agricultural
production with special emphasis on food
production and utilisation.
THE ASSAM GAZET1E. EXTRAQRDINARY, JAN. 2, 1'^9 21
(3) In order that the University may conduct
such educational activities, the State Government
shall transfer to the University the necessary personnel,
facilities and funds in accordance with a plan to be
developed and mutually agreed upon by the Board Excerpt shown. Open the full act in Lexace.