The Assam Agricultural University (Amendment) Act, 1986

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The Assam
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EXTRAORDINARY
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PUBLISHED BY AUTHORITY
4 <  76 frmr«, 25 1986, 3 w ,  1908 ( xr< ? )
No. 76 >ispnr, Friday, 25th July, 1986 3rd Sravana,
1908 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOTIFICATION
The 25th July 1986
No.LGL.27/84/91>—The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information.
L
 
366 THE ASSAM GAZETTE EXTRAORDINARY. JU LY 25, 1986
ASSAM ACT No.VII OF 1986
(Received the assent of the Governor on 22nd July, 1986)
THE ASSAM AGRICULTURAL UNIVERSITY 
(AMENDMENT) ACT, 1986.
An
Act
further to amend the Assam Agricultural University Act, 
1968 (Assam Act XXIV of 1968).
(3) It shall come into force at once.
Preamble. Whereas it is expedient further to amend the 
Assam Agricultural University Act, 1968, herein­
after called the principal Act, in the manner 
hereinafter appearing;
It is hereby enacted in the Thirty-seventh 
Year of the Republic of India as follows :—
Short title,  
extent and  
commence­
ment.
1 . (1) This Act may be called the Assam 
Agricultural University (Amendment) Act, 1986.
(2) It shall have the like extent as the 
principal Act.
A m e n d m e n t 2 . In the principal Act, in Section 6, for sub- 
o f A s s a m116 section (2), the following shall be substituted. 
A
r
cl<SfIV namely:— of 1968.
"(2) Subject to the above provisions, the 
State Government may direct that 
the University shall reserve in Colleges 
seats for Scheduled Castes, Scheduled 
Tribes and Other Backward Classes 
of the State and or candidates from 
other States in India.”
A m e n d m e n t 3  jn  the principal Act, in Section 9, sub- 
o f A s s a m  sections (4) and (5) shall be deleted and the exis- 
Aretio«IV ting sub-section (6) shall be renumbered aS  
sub-section (4).
 
 
 
THE ASSAM GAZETTE EXTRAORDIN AB Y. JULY 25 1986 367
Amendment 
of Section 4. In  th e  p rin c ip a l A ct, in  S ectio n  10, in s u b -
io of A ssam  section (2),—
Act XXIV  
of 1968.
----------  y ,
(a) fo r clause (b), th e  fo llo w in g  sh a ll be 
s u b stitu te d , n a m e ly :—
"(b) (i) T he F in a n c e  C o m m issio n e r;
(ii) T he S e c re ta ry , P a n c h a y a t an d  
C o m m u n ity  D ev elo p m en t D e p a rt­
m e n t ;
(iii) T he A g ric u ltu re  P ro d u c tio n  C om ­
m issio n er ; and
(iv) T he S e c re tary , V e te rin a ry  D e p a rt­
m e n t ;
(b) fo r clauses (h), (i) and (j), th e  follow ing 
sh all be s u b stitu te d , n a m e ly :—
"(h) T w o re p re se n ta tiv e s  of te ac h e rs, 
one fro m  te a c h e rs  te ac h in g  A g ri­
c u ltu re  and th e  o th e r fro m  
te a c h e rs te a c h in g  V e te r in a r y ;
(i) T h e D ire c to r of A g ric u ltu re  ;
(j) T he D ire c to r of V e te rin a ry  and 
A n im al H u sb a n d ry ; a n d ”
(c) fo r su b -se c tio n  (4). th e  follow ing sh all 
be s u b stitu te d , n a m e ly  :—
"(4) T he te rm  of office of th e  non-official 
m e m b e r sh all be five y e a rs  an d  such 
a m e m b e r sh a ll be elig ib le to  serv e 
fo r m o re  th a n  one te rm .”
5. In  th e  p rin c ip a l A ct, in  S ectio n  12, in su b -Amendment
of Section
1 2  of A ssam  section (2), fo r clau se (j), th e  follow ing sh all be 
s u b stitu te d , n a m e ly  :—
"(j) T h e D ean  of P o s t-G ra d u a te  S tudies, a n d ”
Deletion of  
Sections 13A 
and 13B of  
Assam Act
XXIV of  
1968.
6. In  th e  p rin c ip a l A ct, th e  S ectio n s 13A and 
13B sh all b e d eleted.
 
 
 
 
 
 
368 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 25, 1986
ofSecdM1 1 1  3 4 5 6 7  8 9 1 0 1 1-  I n  t h e  P r i n c i p a l Act, in Section 14, for sub- 
1 4  o f A s s a m  section (6), the following shall be substituted, 
^968 IV nam ely:—
(3) The Registrar,
(4) The Comptroller,
(5) The Director of Physical Plant.
(6) The Director of Student Welfare,
(7) The Deans of Faculties,
(8) The Director of the College of Basic 
Sciences and Humanities,
(9) The Director of Research,
(10) The Associate Director of Research,
(11) The Director of Extension,
"(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 respon­
sible to the Directors or Associate 
Directors of Research and Extension 
respectively for the Research and Ex­
tension Programmes entrusted to his 
Department.”
A m e n d m e n t g jn  ^he principal Act, for Section 17, the 
1 7  of A s s a m  following shall be substituted, namely :—
Act XXIV - '
of 1968. - '  '
"17. The following shall be the officers of 
the University, namely ■ —-  ... .  .  ., * ■  * 3^ :
(1) The Chancellor,
(2) The Vice-Chancellor,

THE ASSAM GAZETTE, EXTRAORDINARY, JUY L25, 1986 359
Amendment 
of Section  
19 of Assam  
Act XXIV  
of 1968
(12) The Associate Director of Exten­
sion,
(13) The Director of Post-Graduate Stu­
dies,
(14) Two Librarians, and
(15) Such other persons in the Service 
of the University as may be declar­
ed by the Statutes to be the officers 
of the University.”
9 . In the principal Act, in Section 19.
(a) for sub-section (1), the following shall 
be substituted, namely :—
"(1) The Vice-Chancellor shall be a 
whole-time officer of the University. 
He shall be an eminent scholar and 
administrator with background of 
Agriculture, Animal Husbandry and 
Veterinary Education, Research and 
Development and with at-least ten 
years’ experience. The first Vice- 
Chancellor after the commencement 
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 three 
names submitted by a selection 
committee consisting of —
(a) one eminent agricultural scien­
tist or educationist nominated 
by the Board,
(b) the Director General of Indian 
Council of Agricultural Research,
 
 
 
 
3 7 0  THE ASSAM GAZETTE, EXTRAORDINARY, JULY 25, 1986
(c) a nominee by the State Govern­
ment.”
(b) The following shall be inserted 
as sub-section (1A) after sub­
section (1) in the principal Act-
"(1A) Notwithstanding anything contai­
ned in the Act or any 
contract express or implied, the 
existing appointment of the Vice- 
Chancellor shall cease to be ope­
rative after the commencement of 
this Act and the Chancellor shall 
proceed to appoint the Vice- 
Chancellor in accordance with 
the provisions of this Act.”
(c) for sub-section (5), the following 
shall be substituted, namely
” (5) In the temporarv absence of 
the Vice-Chancellor, the seni­
or most officer amongst the 
Deans/Director of Post Gra­
duate Studies/Director of Re- 
search/Director of Extension 
Education shall temporarily 
carrv on the routine duties 
of the office. Where the post 
of Vice-Chancellor falls per­
manently vacant either by 
resignation or otherwise, then 
such vacancy shall be filled 
up by the Chancellor in ac­
cordance with provisions of 
sub-section (1) of this section 
and the Vice-Chancellor so 
appointed shall hold office 
for the full term of five years.”

THE ASSAM CAZETTE. EXTRAORDINARY JULY 25, 1986 371
A m e n d m e n t |Q jn  principal Act, in Section 21, sub- o i se c tio n  .  A i i i i2 1  o f A ssa m  section (3) snail be deleted.
Act X X IV  
of 1968.
11. In the principal Act, in Section 28, in sub­
sections-(1) and (2), for the words "The Director 
of Research and Associate Director of Research” 
the words "The Director of Research, Agricul­
ture and the Director of Research, Veterinary” 
shall be substituted.
MD. SAADULLAH, 
Secretary to the Govt, of Assam, 
Legislative Department.
ij a A H A T l— Printed an d  published by the Supdt. 1/c.. A ssam  Gov< Printing Press 
fEx-O-aetw; . 151— 1,164—300-25-7-1986

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