The Assam Agricultural University (Amendment) Act, 1984

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PUBLISHED BY AUTHORITYu
86 18 c a fg fc f, 1984, 29 5 ,'S 1906 (TO)-
No 86 Dispur, Wednesday. 18th April, 1984, 29th Chaitra,  
1906 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOTIFICATION
The 18th April 1984
No.LGL.27/84/37.—The following Act of the Assam Legislative 
'Assembly which received the assent of the Governor is hereby 
published for general information.-

/
900THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18, 1984
ASSAM ACT NO. XIII OF 1984
(Received the assent of the Governor on 16th April, 1984)
THE ASSAM AGRICULTURAL UNIVERSITY
■  (AMENDMENT) ACT, 1984
An
Act
to amend the Assam Agricultural University Act„ 
1968 (Assam Act XXIV of 1968).
Whereas it is expedient to amend the Assam 
Agricultural University Act, 1968, hereinafter 
called the principal Act, in the manner herein­
after appearing;
It is hereby enacted in the Thirty-fifth Year 
of the Republic of India as follows :—
Short title  
and com­
mencement.
Amendment 
of section 6  
of Assam  
Act XXIV  
of 1968.
1. (i) This Act mav be called the Assam 
Agricultural University (Amendment) 
Act, 1984.
(ii) It shall come into force at once.
2. In the principal Act, in section 6, for sub­
section (2), the following shall be substituted, 
namely ■ — \
"(2) Subject to the above provisions the 
State Government may ' direct that the 
University shall reserve ' s e a ts in the 
Colleges for any other ca\ t e S°ry of 
students in addition to the schl e d u l e d  
castes and scheduled tribes of t h e  
State or candidates from other State? s 
in India.” 4
Amendment o  T  ,
of section 9 In the principal Act, in section 9, after
A c tAxxiv sub-section (3), new sub-sections (4) and (5) shall 
of 1968. be inserted and the existing sub-section (4) shall 
be renumbered as sub-section (6). namely :- K
 
 
 
 
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, AP k IL 18, 1984 901
"(4) Research A dvisory Com m ittee ;
(5) Extension Education A dvisory Com ­
m ittee ;”
(6) Such other bodies of the U n iversity as 
m ay be declared b y the statutes to be 
the authorities of the U n iversity.”
Amendment 
of section
io of A s s a m  section (2), - A ct X X IV
4. In the principal Act, in seciton 10, in sub-
of 1968.
(a) for clause (b), the follow ing shall be
substituted, nam ely :—
"(b) Three Secretaries to the G overnm ent 
of Assam  in the Departm ents to be 
decided b y the State G overnm ent” .
(b) the clauses (h), (i) and (j) shall be sub­
stituted, n a m ely:—
"(h) One representative of teachers to be 
selected b y rotation from  various 
faculties by the representatives of 
teachers ;
(i) Pro-Vice-Chancellor/or the Seniorm ost 
from  amongst the Deans/Directors ;
(j) A  representatives of Indian Council of 
A gricu ltu ral R esearch” .
(c) For sub'-section(4), the follow ing shall 
be substituted, nam ely :—
’*(4) The term s of office of teachers and 
other non-official m em bers shall be 
for a period of tw o years and three 
years respectively and the m em bership 
of the M .L.As shall be coterm inus w ith 
the tenure of the L egislative Assem bly 
to w hich th ey are elected.”

/
902 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18, 1984
o fm“ c t io nnt 5. In the principal Act, in section 12, in sub-
1 2  of A s s a m  section (2) for clause (j), the following shall be 
0^1968^ substituted, namely :—
"(j) The Director of Post-Graduate studies, 
and”
Amendment  
of section 13  
of Assam  
Act XXIV  
o f 1368.
6. In the principal Act, after section 13, the 
following new sections shall be inserted, 
namely :-
" 13 A (1) The Research Advisory Committee 
shall consist of the Vice-Chancel­
lor as Chairman, the Director of 
Research as member-Secretary, 
the Pro-Vice-Chancellor, the Deans 
of Colleges, Director of Post- 
Graduate studies, Associate Direc­
tors of Research and Extension, 
the Director of Extension, the 
Director of Agriculture, the Direc­
tor of 
tor of Forests, 
Irrigation and the
Veterinary and Animal Husban­
dry as members.
cellor may co-opt any other mem­
bers to secure adequate representa­
tions of different fields of Agri­
culture.
Fisheries, Chief Conserva-.
Chief Engineer of 
Director of
The Vice-Chan- c.
*
/
> '■ (2) Powers, functions and duties of 
Research Advisory Committee shall 
be to advise the Vice-Chancellor 
regarding :  - ,
fa) allocation of fund for Research ;
(b) conditions for accepting grants;  
and <  i
(c) other matters affecting the 
research programme of the Uni­
versity. .  . . . .  .  .
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18, 1984 903
13 B (1) Extension Education Advisory 
Committee shall consist of the 
Vice-Chancellor as Chairman, 
Director of Extension Educations 
as Member Secretary, Pro-Vice- 
Chancellor, the Deans of the Col­
leges, the Director of Research. 
Director of Agriculture, Director 
of Animal Husbandry & Veteri­
nary, Director of Panchayat and 
C.D., Director of Public Instruc­
tion as other members.
(2) Powers, functions and duties of 
Extension Education Advisory 
Committee shall be to advise the 
Vice-Chancellor regarding
(a) the co-ordination of University 
Extension Education Programme 
with the State National Program­
me ;
(b) the allocation of funds for Exten­
sion Education works ;  and
(c) ways and means of increasing the 
effectiveness of University’s Ex­
tension Education Programme”.
7. In the principal Act, in section 14, for 
°4  0
Sf A s s a m  sub-section (6), the following shall be substituted, 
A c t xxiv namelv *  - o f 1 9 6 8 . •
"(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 Depart­
ment. He shall be responsible to the 
Directors of Research and Extension 
respectively for Research and Exten­
sion programme and Director of Post- 
Graduate studies for Post-Graduate 
Programmes entrusted to his Depart-* 
ment” .
&
r

9 0 4 THE ASSAM GAZETTE. EXTRAORDINARY, AP8IL 18, 1984
Amendment 
of section 
17 of Assam 
Act XXIV 
of 1968.
8. In the principal Act, for section 17, the 
following shah be substituted, namely :—
”17. The following shall be the Officers 
of the University, namely
1 . The Chancellor,
2. The Vice-Chancellor,
3. The Pro-Vice-Chancellor,
4. The Registrar,
5. The Comptroller,
6. The Director of Physical Plant,
7. The Director of Student Welfare,
8. The Deans of Faculties,
9. The Director of the College of Basic 
Sciences and Humanities,
10. The Director of Research,
11. The Director of Extension,
12. The Director of Post-Graduate 
Studies,
13. Librarian, and
14. Such other persons in the service 
of the University as may be declared 
by the statutes to be officers of the 
University.”
Amendment 
of section 9. In the principal Act, in section 19—(a) for
1 9  o f A s s a m  sub-section (1), the following shall be substituted, 
oT 1 9^ 1 V namely :-
"(1) The Vice-Chancellor shall be a whole­
time officer of the University. The first 
Vice-Chancellor after the commence­
ment of this Act shall be appointed by 
the Chancellor for a  period not exceed­
ing five years and on such terms and 
conditions as the Chancellor may 
determine. Subsequent Vice-Chancellor 
shall be appointed by the Chancellor 
from a panel of atleast 3 names to be 
submitted by a Selection Committee 
consisting of

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18,1984 905
-
(a) The Director General of Indian 
Council of Agricultural Research- 
Chairman
(b) One eminent Agricultural 
or Educationist 
Board-Member.
Scientist 
by the■nominated
(c) A nominee by 
ment-Member
the State Govern-
For sub-section (5), the following shall 
be substituted, namely :—
X
(5) In the temporary absence of the Vice- 
Chancellor, the Pro-Vice-Chancellor, 
or in his absence, the Senior most Offi­
cer amongst the Deans of Faculties and/ 
or the Director of Post-Graduate Studies/ 
Research/ Extension/. Education shall 
temporarily carry on the duties 
of the office of the Vice-Chan­
cellor. Where the post of the Vice- 
Chancellor falls permanently vacant 
either by resignation or otherwise, the 
vacancy shall be filled by the Chan­
cellor in accordance with the provision 
of sub-section (1) o f this section and 
the Vice-Chancellor so appointed shall 
hold office for full term of five years.”
Amendment
of section . .
21 of Assam sub-section (2), the following shall be inserted as 
nfci9 6 8 , sub-section (3), nam ely:  -
10. In the principal Act, in section 21, after
"(3) If in the opinion of the Vice-Chancellor, 
it should be necessary in the discharge 
of the duties as the Vice-Chancellor, the

906 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 18, 1984
Vice-Chancellor may recommend to the 
Board and the Board may approve the 
appointment of Pro-Vice-Chancellor. The 
Pro-Vice-Chancellor when appointed 
shall have such duties, and such dele­
gated powers, and functions as may be 
prescribed for assisting the Vice-Chan­
cellor to discharge his functions in rela­
tion to the academic, administrative or 
other duties of his office” .
MD. SAADULLAH, 
Secretary to the Govt, of Assam, 
Legislative Department.
GUWHATI -Printed and published by the Supdt. i/c„ Assam Govt. Printing Press 
(Ex-Gazette) No. 171—1,040-250—18-4-1984.

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