The Assam Agricultural University (Amendment) Act, 1977

The Assam Gazette
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
69 12 cw , 1977, 22 1899
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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT
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NOTIFICATION
The 10th May 1977
No.LJL34./77/5.— -The following Act of the Assam Legislative 
Assembly which received ’he assent of the Governor is hereby pub 
lished for general information.

346 THE ASSAM GAZETTE, EXI RAORDINAKY, M AY 12, 1977
ASSAM ACT IX OF 1977
(Received the assent of the Governor on 5th May 1977;
THE ASSAM AGRICULTURAL UNIVERSITY (AMEND­
MENT) ACT, 1977
Act
to amend the Assam Agricultural University Act, 1968,
Preamble, Whereas it is expedient to amend the Assam Agricul­
tural University Act, 1968, hereinafter called the 
principal Act, in the manner hereinafter appearing;
It is hereby enacted in the Twenty-eighth year of 
the Republic of India -a s- fellows
and Xnm C O  This Act may be called the Assam Agricultural
University (Amendment) Act, 1977,
(2) It shall come into force at once,
A m endm ent 2. In Section 10 of the principal Act, after sub-section 
of S ectio n  (g) the following shall be inserted as sub-section (7), & ° » S v  namely
1968.
"(7) If any member of the Board does not attend 
three consecutive meetings of the Board he shall be dis­
qualified from being a member of the Board unless such 
absence has been caused for circumstances beyond the 
control of such member”.
A m endm ent g; In Section 1 ©  of the principal Act, in sub-section 
? 9  oFA ssam (3). the punctuation full stop (.) at the end shall be 
Act X X IV  substituted by the punctuation colon (;) and the following 
of 1968. proviso shall be inserted thereafter, namely
"Provided that no person shall hold the office of the 
Vice-Chancellor beyond the age of 65 years”.
U- TAHBILDAR, 
Secretary to the Govt of Assam, 
Legislative Department.
GAUHATI—Printed and published by the Supdt. i/c, Assam Govt. Printing
Press (Ey.Sazc.t^ No. 137—1,625 +  50—12-5-1977.

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