The Cotton University Act, 2017

Registered No.-768/97
THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
No. 140 Dispur, Tuesday, 11th April, 2017, 21st Chaitra, 1939 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :  :  :  LEGISLATIVE BRANCH
NOTIFICATION
The 11th April, 2017
No. LGL.101/2011/Pt/20.-The following Act of the Assam Legislative Assembly which 
received the assent of the Governor on 6th April, 2017 is hereby published for general information.
ASSAM ACT NO. XXII OF 2017
(Received the assent of the Governor on 6th April, 2017)
COTTON UNIVERSITY ACT, 2017

1002 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
AN
ACT
it is hereby enacted in the Sixty eighth Year of the Republic of India as follows:-
to upgrade the Cotton College, Guwahati as a University, to constitute and establish a 
teaching and research, unitary, residential University at Guwahati by upgrading the existing 
Cotton College into a University.
Preamble Whereas it is expedient to upgrade the Cotton College, Guwahati as a University, to 
constitute and establish a teaching and research, unitary, residential university at Guwahati 
by upgrading the existing Cotton College into a University.
Short title and 1. (1)
commencement (2)
This Act may be called the Cotton University Act, 2017.
It shall come into force on such date as the State Government may, by notification 
in the Official Gazette, appoint.
Definitions 2. In this Act, unless there is anything repugnant to the subject or context,-
(a) "State Government" means the Government of Assam;
(b) "Board of Secondary Education" means the Board of Secondary Education, 
Assam, established by the State Government;
(c) "University" means the Cotton University constituted and established by 
upgrading the existing Cotton College into a University under this Act;
(d) "Executive Council” and "Academic Council”means the Executive Council and 
the Academic Council constituted under sections 27 and 29 respectively;
(e) "Court" means the court constituted under section 24;
(f) "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;
(g) "Faculty" means a Faculty of the University;
(h) "Selection Committee" means the Selection Committee constituted under 
section 34;
0) "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and 
Regulations respectively of the University made under this Act;
0) "Campus" means a campus of the Cotton Univeristy (CU) in different 
geographical locations including Pan Bazar;
(k) "Constituent College" means a college which is a part of the University and 
imparting Under Graduate and/or Post Graduate level education as declared 
by the University;
0) "Hostel" means a unit of residence for the students of the University 
maintained by the University in accordance with the provisions of this Act;
(m) "Principal/Director” means the head of a Constituent College/ Institute;
(n) "Professional Institute" means a constituent College imparting instructions in 
the professional subjects namely Law, Medicine, Engineering, Technology, 
Agriculture, Veterinary, Teachers training and such other subjects as may be 
prescribed from time to time as professional subjects under the statutes;
C o ) "Graduate" means a degree holder having a bonafide certificate of the 
University;

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1003
Officers of the
University
Legal entity
Upgradation of the 
existing Cotton College 
to Cotton University
Property to vest 
the University
Powers of the 
University
(p) "Teachers" means Professors, Associate Professors or Assistant Professors, 
of the University or a constituent College I  Institute, if any;
(q) "University Professor", "Associate Professor” or "Assistant Professor" means a 
Professor, an Associate Professor, an Assistant Professor for teaching and 
research in the university;
(r) "Hall” means a unit maintained or recognized by the University at which 
provision is made for imparting tutorial and supplementary instructions, 
holding meetings, University functions, convocations etc.
3. The following shall be the Officers of the University:-
(i) Chancellor;
(ii) Vice-Chancellor;
(iii) Pro-vice-chancellor;
(iv) Registrar;
(v) Academic Registrar;
(vi) Dean, Research and Development;
(vii) Controller of Examinations;
(viii) Dean, Student Welfare;
(ix) Finance Officer; and
(x) Such other Officers in service of the University as may be declared 
by the statutes to be the officers of the University.
4. The University shall be a body corporate having perpetual 
succession and common seal and shall sue and be sued by the said 
name.
5. From the date of coming into force of this Act, the existing Cotton College 
shall be deemed to have been upgraded to Cotton University. All aspects of 
teaching and research shall be discussed in and decided by the University.
6. From the date of commencement of this Act, the existing property, 
land and buildings of Cotton College and Cotton College State 
University shall vest with the Cotton University.
7 . The University shall have the following powers, namely:-
(a ) to provide for instructions in such branches of learning as the 
University may think fit, subject to concurrence of Government and to 
make provision for research and for the advancement and 
dissemination of knowledge;
(b ) to hold examinations and to grant to, and confer degrees and other 
academic distinctions on, persons w ho,:
(i) have passed a course of study in or prescribed by the 
University; or
(ii) are teachers in educational institutions under conditions 
laid down in the Ordinances and Regulations and have 
passed the examination of the University under like 
conditions;

1004 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
(c) to run a Higher Secondary section in the University under mentorship 
scheme of the State Government which will, to some extent, act as a 
feeder to the undergraduate courses of the University and for all 
practical purposes, the Higher Secondary section shall be a part of the 
University;
(d) to continue the existing syllabi and evaluation of students of the Higher 
Secondary section under the jurisdiction of the Assam Higher Secondary 
Education Council as at present until such times as the University 
deems it fit to review and do the needful;
(e) to confer honorary degrees or other distinctions;
(f) to grant such diplomas and to provide such lectures and instructions 
for, persons not being members of the University, as the university may 
determine;
(g) to withdraw or cancel Degrees, Diplomas, Certificates or other 
distinctions conferred by following the procedures;
Ch) to institute any Professorship, Associate Professorship, Assistant 
Professorship and any other teaching posts required by the University;
(i) to appoint and recognise persons as Professors, Associate Professors, 
Assistant Professors as teachers of the University;
(j) to adopt colleges and introduce new courses of study;
(k) to maintain Hostels and Halls;
(l) to demand and receive payments of such fees as may be fixed as per the 
Ordinances;
(m) to receive grants from State and Central Government, University Grants 
Commission and any Private or Central Government agencies, as per 
rules;
(n) to purchase property, to maintain Bank Accounts in the name of the 
University;
(o) to institute for the benefit of its members such pension, provident fund 
as the University may deem fit;
C p ) to enter into contract with any other recognised institution for the 
purpose of transfer of technology on well defined terms and conditions 
to raise funds for the University or for technical collaboration;
(q) to provide for printing, reproduction and publication of research 
activities;
(r) to do all other activities whether incidental to the powers aforesaid or 
not as may be requisite in order to further the objects of the University.
Chancellor
Powers and duties 
of Chancellor
8. The Governor of Assam shall be the Chancellor of the University.
9. (1) The Chancellor shall have the power to cause an inspection to
be made by such person or persons as he may direct, the University, 
its buildings, laboratories and equipments and of every institution 
maintained by the University and also of the examinations, teaching 
and other work conducted or done by the University and to cause an 
enquiry to be made in like manner in respect of any matter 
connected with the University.
(2) The Chancellor shall in every such case, give notice to the Executive 
Council of his intention to cause an inspection or enquiry to be made 
and the Executive Council shall be entitled to appoint a 
representative who shall have the right to be present and be heard 
at such inspection or enquiry.
(3) The Chancellor may address the Vice-Chancellor with reference to 
the result of such inspection and enquiry and the Vice-Chancellor 
shall communicate to the Executive Council the views of the 
Chancellor with such advice as the Chancellor may offer upon the 
action to be taken thereon.

THE ASS AM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1005
University to be 
Open to all
10.
(4) The Executive Council shall communicate through the Vice- 
Chancellor to the Chancellor such action, if any, as it is proposed to 
take or has been taken upon the result of such inspection or enquiry.
(5) When the Executive Council does not within a reasonable time, take 
action to the satisfaction of the Chancellor, the Chancellor may, after 
considering any explanation furnished or representation made by 
Executive Council issue such directions as he may think fit and the 
Executive Council shall be bound to comply with such directions.
(6) Expenses that may be incurred in connection with such inspection or 
enquiry and certified as such by the Chancellor shall be a charge on 
the University.
(7) The Chancellor shall have such other powers as may be conferred 
on him by or under the provisions of this Act
(8) The Chancellor as head of the University shall have the power to 
suspend the activities of the various authorities of the University as 
and when circumstances so demand and vest all powers and 
functions of these authorities in his own hand or to control the 
affairs of the authority or authorities so suspended in such manner 
and for such a period as deemed fit and reasonable by him.
The University shall be open to all irrespective of gender, race, 
religion, caste or creed and it shall not be lawful for the University to 
adopt or impose on any person any test whatsoever of religious 
belief or profession in order to entitle him to be admitted thereto as 
a teacher or as a student or to hold any office therein, or to graduate 
or to enjoy or exercise any particular benefaction accepted by the 
University, where such test is made a condition thereof by any 
testamentary or other instrument creating such benefaction.
Jurisdiction
Vice-Chancellor
11.
12. (1)
The jurisdiction of the Cotton University shall extend throughout the 
State of Assam.
The Vice-Chancellor shall be appointed by the Chancellor on the 
recommendation of an Advisory Board constituted by the Chancellor 
for the purpose and consisting of three members of whom one 
member shall be elected by the Executive Council, one member shall 
be nominated by the State Government and one member shall be 
nominated by the Chancellor. The Chancellor shall appoint one of 
them as Chairman of the Advisory Board.
(2) The Advisory Board shall recommend a panel of names of three 
persons to the Chancellor who may appoint one of the persons 
recommended to be Vice-Chancellor. If the Chancellor does not 
approve any of the person recommended by the Advisory Board, he 
may call for a fresh recommendation.
(3) The Vice-Chancellor shall be a whole time officer of the University 
who shall hold office for a period of five years and shall be eligible 
for re-appointment
(4) The Vice-Chancellor shall retire on the date he attains the age of 70 
years subject to the provison of subsection (3).
(5) Whenever there is any temporary vacancy in the Office of the Vice- 
Chancellor by reasons for leave, illness or other causes, the 
Chancellor shall make such other arrangements as he may think fit 
for exercising the powers and performing the duties of the Vice- 
Chancellor during the absence.
(6) The emoluments and other terms and conditions of service of the 
Vice-Chancellor shall be determined by the Chancellor, 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 allowances as 
are admissible under relevant rules.

1006 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
Powers and duties 
of Vice-Chancellor
13. (1) The Vice-Chancellor shall be the principal executive and academic 
officer of the University, and shall, in the absence of the Chancellor, 
preside at meetings of the Court and any convocation of the 
University. He shall be an ex-officio member and Chairman of the 
Executive Council, the Standing Finance Committee, the Construction 
Committee, and of the Academic Council and shall be entitled to be 
present and to speak at any meeting of any authority or other body 
of the University. When present, he shall preside over all such 
meetings.
(2) It shall be the duty of the Vice-Chancellor to ensure that the 
provisions of this Act, the Statutes, the Ordinances and the 
Regulations are faithfully observed.
(3) The Vice-Chancellor shall have power to convene meetings of the 
Court, the Executive Council, the Academic Council, the Finance 
Committee, and the Construction Committee.
(4) In any emergency which, in the opinion of the Vice-Chancellor, 
requires that immediate action should be taken, the Vice-Chancellor 
shall take such action as he deems necessary, and shall at the earliest 
opportunity thereafter report his action to the officer, authority or 
other body who or which in the ordinary course, would have dealt 
with the matter.
(5) When any such action taken by the Vice-Chancellor affects any 
person in the service of the University, such person shall be entitled 
to prefer an appeal to the Executive Council through the officer, 
authority or other body of the University within thirty days from the 
date on which such action is communicated to him.
(6) The Vice-Chancellor shall give effect to any order of the Executive 
Council regarding the appointment, dismissal or suspension of an 
officer or a teacher of the University or regarding the recognition or 
withdrawal of the recognition of any such teacher and shall exercise 
general control in the University. He shall be responsible for 
maintenance of the discipline of the University.
(7) The Vice-Chancellor shall exercise such other powers as may be 
prescribed by the Statutes and Ordinances.
Pro-Vice 
Chancellor
14. (1) There may be one Pro-Vice Chancellor, who shall be appointed by
the Vice Chancellor, under intimation to the Chancellor, from 
amongst the Professors of the University or any other Higher 
Education Institution (HEI) for a period of three years.
(2) The appointment is co-terminus with the term of the Vice Chancellor.
(3) The Pro-Vice Chancellor shall take up the responsibilities assigned to 
him by the Vice Chancellor.
(4) The Pro-Vice Chancellor shall be a member of all the statutory
bodies.
Additional Allowance 
to Pro-Vice Chancellor
15.
Registrar 16- (1)
The Pro-Vice Chancellor shall be entitled to an additional allowance 
of Rupees Five Thousand (Rs. 5,000/-) only per month during the 
tenure.
The Registrar shall be a whole time salaried officer of the University 
and shall be appointed by the Executive Council on such terms 
conditions and remunerations as may be prescribed.
(2) The term of the Registrar shall be for five years but he may b
eligible for re-appointment.
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1007
(3)
Powers and duties of
The Registrar
17.
Academic
Registrar
18.
Dean, Research and  
Development
Dean, Students  
Welfare
The Finance Officer
19.
20.
21. (1)
(2)
The Registrar shall be the Ex-officio Secretary, of the Court, 
Executive Council and of the Construction Committee, provided that, 
notwithstanding anything contained in this Act, the Executive 
Council may, either for special purpose or in general, appoint any 
other officer of the University as Secretary. All communications in 
general shall be addressed to and on behalf of the University and 
shall be received by the Registrar.
The powers and duties of the Registrar shall be the following:
(i) to be the custodian of the records, common seal and such 
other property of the University as the Executive Council 
shall commit to his charge and to manage such 
properties;
(ii) to sign and verify all appointments, contracts and 
agreements made on behalf of the University and to act 
as Secretary of such other Committees as may be 
prescribed by the Statutes;
(iii) to conduct the official correspondence of the Court and 
the Executive Council;
(iv) to issue all notices convening meetings of all such 
Committees or Councils or Boards of which he is the 
Secretary;
(v) to arrange for and superintend the examination of the 
University till such time when the University appoints 
other officers, if any, for this purpose; and
(vi) to perform such other work as may, from time to time, be 
prescribed by the Executive Council;
(vii) to represent the University in any Court of Law and to 
sue any party for any liability to the University and for 
breach of any contract entered into with the University.
The Academic Registrar shall be 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.
The Academic Registrar shall support the Vice Chancellor and the 
Registrar on all academic matters.
The Executive Council shall appoint the Dean, Research and 
Development from amongst the Professors of the University.
The Executive Council shall appoint the Dean, Students’ Welfare from 
amongst the Professors of the University.
The Finance Officer shall be a whole-time salaried officer of the 
University and shall be appointed by the Executive Council for a 
period of five years on such terms, conditions and remuneration as 
may be prescribed. He may be eligible for re-appointment.
The Finance Officer shall exercise general supervision over the funds 
of the University and advice in regard to its financial jpolicy. He shall 
be responsible for the preparation of balance sheet at the end of each 
financial year.
Subject to the control of the Executive Council, he shall manage the 
investments of the University and be responsible for the preparation 
and presentation of the annual estimates and statements of accounts, 
and for proper maintenance of the accounts.
(3]

1008 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
(4)
(5)
C 6 J
Subject to the powers of the Executive Council, the Finance Officer 
shall be responsible for ensuring that all moneys are expended for 
the purposes for which they are generated.
The Finance Officer shall exercise such other powers as may be 
prescribed by the Statutes and the Ordinances;
The officer shall be responsible for audit of accounts of the 
University at least once every year and at intervals of not more than 
fifteen months. Audit shall be done by the Examiner, Local Accounts:
Provided that the Chancellor may, on the 
recommendation of the Executive Council in the case of casual 
vacancy, may ask the Registrar to perform the duties of Finance 
Officer.
Controller of 
Examination
22. (1) It shall be the duty of the Controller of Examination to hold various
examinations of the University, its constituent Colleges, if any.
(2) The Controller of Examinations shall be the authority to hold
examinations and shall ensure that the results are declared in time.
Authorities of the 
University
23. The following shall be the authorities of the University:
(i) The Court;
(ii) The Executive Council;
(iii) The Academic Council;
(iv) The Post Graduate Board;
(v) The Under Graduate Board;
(vi) The Board of Studies;
(vii) The Finance Committee;
(viii) The Selection Committees;
(ix) Such other authorities as may be declared by the Statutes 
to be the authorities of the University.
The Court 24. (1) The Court shall consist of the following members, namely:
EX-OFFICIO MEMBERS:
(i) The Chancellor;
(ii) The Vice-Chancellor;
(iii) The Pro Vice-Chancellor;
(iv) The Minister of Education, Assam;
(v) The Registrar;
(vi) Academic Registrar;
(vii) The Controller of Examinations;
(viii) The Finance Officer;
(ix) Dean, Research and Development;
(x) Dean Students' Welfare;
(xi) The senior-most Secretary in the Education (Higher) 
Department of the Government of Assam;
(xii) The Director of Higher Education, Assam;
(xiii) The Director of Technical Education, Assam;
(xiv) The Director of Medical Education, Assam;
(xv) The Director of Agriculture, Assam;
(xvi) The Director of Animal Husbandry and Veterinary, 
Assam;
(xvii) The Vice-Chancellors of the Dibrugarh University;
(xviii) President and Secretary, Cotton University Teachers' 
Association;
(xix) Two members nominated by the Executive Council;
(xx) The Principal of the Constituent Colleges, if any;
(xxi) Two Heads of the Academic Departments of Cotton 
University (to be selected on the basis of seniority).

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1009
Meeting of the 
Court
Powers and duties 
of the Court
OTHER MEMBERS:
(xxii) Two persons distinguished in Literature/ Law/ 
Medicine/ Science/ Engineering/ Technology/ 
Commerce/ Public life nominated by the Chancellor;
(xxiii) Two representatives with good records to be elected by 
the Post-Graduate Students of the University from 
amongst themselves:
Provided that a student to be so elected must 
have been a student of the University for at least one year 
prior to his election:
Provided further that no student who has taken 
more than one year in excess of the period prescribed for 
the course of which he is a student would be eligible for 
such election.
(xxiv) Two members (one female) of the Cotton College / 
Cotton University Alumni (to be nominated by the 
Chancellor).
(2) Save as otherwise provided and except that ex-officio members and 
student members all other members shall hold office for a period of 
three years from the date of their election or nomination, as the case 
maybe:
Provided, that no person nominated or elected in his 
capacity as a member of a particular body or as holder of a particular 
appointment shall be a member after he ceases to be a member of 
that body or holder of that appointment, as the case may be:
Provided further that any member elected or nominated 
under clause (xxiii) 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 cease to be member of the Court on his ceasing to be a student 
of the University.
(3) When a person ceases to be a member of the Court, he shall cease to 
be a member of 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 member.
25. The Court shall meet at least twice a year on dates to be fixed by the 
Vice-Chancellor. One of such meetings shall be held in January and 
shall be called the Annual General Meeting. The Court may also meet 
at such times as it may, from time to time, determine.
26. Subject to the provisions of this Act, the Court shall have the 
following powers and duties, namely:-
(i) to review, from time to time, the broad policies and 
programmes, of the University and suggest measures for 
the improvements and development of such policies, 
programmes, works and other affairs;
(ii) to consider the annual report, the annual accounts, the 
audit report and the statement of the financial estimates, 
for the ensuing year, to approve the financial estimates, 
with such comments, if any, to express its views on the 
annual report and to suggest such measures as it may 
deem proper on the matters covered by them;
(iii) to approve, with or without modifications, the Statutes 
submitted by the Executive Council:

1010 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
Executive 
Council
27.
Provided that before making any modification 
to the Statutes submitted by the Executive Council, the 
Executive Council shall be given an opportunity to 
consider the modifications proposed by the Court and the 
Court shall consider the opinion expressed by the 
Executive Council on such modifications.
Civ) to consider the annual balance sheet prepared at the end 
of each financial year but not later than six months from 
the end of such financial year alongwith the Receipts and 
Payment Account and Income and Expenditure Account, 
which all should be in conformity with the existing 
accounting practices as notified from time to time by 
various oversight committees and the Government of 
India. These should be held up for review by the Finance 
committee before it is placed for scrutiny by the 
Executive Council and then for approval by the Court 
Such audit report along with the audited financial 
statements shall form part of the annual report of the 
University and shall be placed in public domain for 
dissemination of information.
(1) The Executive Council shall be the Executive body of the University.
It shall consist of the following members, namely:-
EX-OFFICIO MEMBERS:
(i) The Vice-Chancellor;
(ii) The Pro Vice-Chancellor;
(iii) The Registrar;
(iv) Academic Registrar;
(v) Two Members of Assam Legislative Assembly;
(vi) The Director of Higher Education, Assam;
(vii) The Director of Technical Education, Assam; 
(viii) The Director of Medical Education, Assam;
(ix) The Chairman, Board of Secondary Education, Assam;
(x) Chairman, Higher Secondary Education Council, Assam;
(xi) The Principal of Constituent Colleges, if any;
(xii) President and Secretary, Cotton University Teachers’ 
Association.
OTHER MEMBERS:
(xiii) Two Heads of Departments of the University who are 
professors, to be chosen by the Vice-Chancellor by 
rotation according to seniority for a period of three 
years;
(xiv) One Dean of Faculty to be chosen by the Vice-Chancellor 
from the Deans of Faculties of the University for a period 
of three years, by rotation according to seniority;
(xv) Two members to be elected by the Court from amongst 
its members at its Annual General Meeting other than 
employees and students of the University;
(xvi) Two teachers other than a Dean of Faculty of the 
University to be elected by the Academic Council from 
amongst such teachers who are its members;
(xvii) Two persons of whom one shall be women to be 
nominated by the Chancellor, and
(xviii) Two persons to be nominated by the State Government; 
(xix) Two members (one female) from Cotton College Alumni 
(to be nominated by the Vice Chancellor).

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1011
(2) Save as otherwise provided and except the ex-officio members, all 
other members shall hold office for a period of three years from the 
date of their election or nomination, as the case may be:
Provided that no person nominated or elected in his 
capacity as member of a particular body or as a holder of a particular 
appointment shall be member after he ceases to be member of that 
body or holder of that appointment, as the case may be.
(3) When a person ceases to be member of the Executive Council, he 
shall cease to be member of any of the authorities of the university of 
which he may happen to be a member by virtue of his membership of 
the Executive Council.
Powers of
Executive Council
28. (1) The Executive Council shall hold, control and administer the 
property and funds of the University and shall appoint a Finance 
Committee to advise it on matters of finance consisting of six 
members of whom the Vice-Chancellor shall be the Chairman, the 
Finance Officer shall be the Secretary and the other four members 
shall be appointed as follows:-
(i) Two members to be elected by the Executive Council 
from among its members and
(ii) Two members to be nominated by the State Government 
one from the Finance Department and the other from the 
Education Department of the State Government.
(2) It shall do all acts appertaining or incidental to the construction of 
buildings, roads, tanks, pipelines and other structures of the 
University and for the purpose shall appoint a Construction 
Committee consisting of seven members of whom the Vice- 
Chancellor shall be the Chairman, the Registrar shall be the 
Secretary, the Finance Officer, a member and the remaining four 
members shall be appointed from among the members of the 
Executive Council with power to co-opt experts as members who 
shall have no power to vote:
Provided that at least one member of the Committee 
shall be appointed from amongst the members elected to the 
Executive Council by the Court.
(3) It shall determine the form and regulate, the use of the Common Seal 
of the University.
(4) It shall lay before the State Government annually a full statement of 
the financial requirements of the University.
(5) It shall administer funds placed at the disposal of the University for 
any specific purpose including those given for the purpose of 
buildings, roads, tanks, pipelines and other structures of the 
University.
(6) Subject to the provisions of this Act and the Statutes, it shall appoint 
the officers (other than the Chancellor and the Vice-Chancellor), 
teachers, office and technical staff and other employees of the 
University and define their duties and conditions of service and shall 
provide for the filling up of temporary vacancies.
(7) It shall have power to accept, on behalf of the University, bequest, 
endowments, donations or transfer of any movable or immovable 
property.
(8) It shall arrange for holding of conducting and publishing the results 
of the University examinations.

1012 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
The Academic 
Council
29.
Powers of the 
Academic Council
30.
(9) It shall, subject to the powers conferred by this Act on the Vice- 
Chancellor, regulate and determine all matters under this Act 
concerning the University in accordance With this Act, the Statutes 
and the Ordinances:
Provided that no action shall be taken by the Executive Council in 
respect to the numbers, qualifications or emoluments of teachers 
otherwise than in consultation with the Academic Council; and
(10] It shall exercise all other powers of the University of which no 
specific provisions have been made in this Act or in the Statutes.
(1) The Academic Council shall consist of the following members, 
namely:-
(a) EX-OFFICIO MEMBERS:
(I) The Vice-Chancellor;
(II) Pro Vice-Chancellor;
(III) Registrar;
(IV) Academic Registrar;
(V) The Director of Higher Education;
(VI) The Director of Technical Education, Assam;
(VII) The Director of Medical Education, Assam;
(VIII) The Deans of Faculties;
(IX) The Professors of the University;
(X) The University Associate Professors who are Heads of 
Department of Teaching;
(XI) The Librarian of the University;
(XII) President and Secretary of University Teachers' 
Association;
(XIII) The Principal of Constituent College, if any.
(b) OTHER MEMBERS:
(XIV) Persons not exceeding three, other than teachers of the 
University,appointed by the Chancellor being persons 
who by reasons of their possessing expert knowledge in 
subjects named for the purpose by the ex-officio 
members of the Academic Council are in the opinion of 
the Chancellor fitted to serve in the Council;
(XV) Two persons to be elected by the Court, who are not 
employees or students of the University; and
(XVI) Two members (one female) of the Cotton College/ Cotton 
Unviersity Alumni (to be nominated by the Vice 
Chancellor).
(2) Save as otherwise provided and except the ex-officio members, all 
other members shall hold office for a period of three years from the 
date of their election or nomination, as the case may be.
(3) When a person ceases to be a member of the Academic Council he 
shall cease to be a member of any of the authorities of university of 
which he may happen to be a member by virtue of his membership of 
the Academic Council.
The Academic Council shall have the following powers, namely:-
(i) to make proposals to the Executive Council for the 
institution of Professorship, Associate Professorship, 
Assistant Professorship or other teaching posts, and in 
regard to the duties and emoluments thereof;
(ii) to submit to the Executive Council draft Regulations, 
regarding methods and manner of conducting 
examinations including setting up of Moderation Boards 
and to award in accordance with such Regulations, 
Fellowships, Scholarships, Medals and other rewards;

Faculties
Powers of Faculty
THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
31.
32.
1013
(iii) to recommend examiners for appointments to be made 
by the Vice-Chancellor after report from the Faculties 
concerned;
(iv) to control the University Library, to frame Regulations 
regarding its use, and to appoint a Library Committee 
under the general control of the Academic Council to 
manage the affairs of the Library;
(v) to assign subjects to the faculties;
(vi) to assign teachers to the faculties;
(vii) to promote research within the University including the 
establishment of a Research Council and to require 
reports on such research from the persons employed 
thereon;
(viii) to organise teaching in the University and to control the 
work of teachers; and
(ix) Such other powers and duties as may be assigned to it 
under the Statutes.
(1) The University shall include Faculty of Arts, Science, Law, Medicine,
Technology, Agriculture, Engineering, Commerce, Management 
Science, Mass Communication, Environmental Science and Indian 
Fine Arts and such other Faculties as may be prescribed by the 
Statutes.
(2) Each Faculty shall, subject to the control of the Academic Council,
have charge of teaching, the courses of study and the research work 
including delivery of consultancy services in such subjects as may be 
assigned to such Faculty by the Ordinances.
(3) Each Faculty shall consist of;
(i) the Dean of the faculty;
(ii) the Heads of the Departments comprised in the Faculty;
(iii) such teacher of subjects assigned to the Faculty as may 
be appointed to the faculty by the Academic Council;
(iv) such teachers of subjects not assigned to the Faculty but 
having, in the opinion of the Academic Council , an 
important bearing on those subjects, as may be 
appointed to the Faculty by the Academic Council:
Provided that a teacher so elected shall hold office 
for a period of two years from the date of his election;
(v) such other persons as may be appointed to the Faculty by 
the Academic Council on account of their possessing 
expert knowledge in a subject or subjects assigned to the 
Faculty.
Subject to the provisions of this Act, each Faculty shall have the 
following powers, namely: -
(a) to constitute the Committees of Courses and Studies in Departments 
assigned to it;
(b) to recommend to the Academic Council the courses of studies for the 
different examinations, after consulting the Committees of Course 
and Studies;
(c) to recommend to the Academic Council, after consulting the 
Committees of Courses and Studies, the names of the examiners in 
subjects assigned to the Faculty;
(d) to recommend to the Academic Council the conditions for the award 
of Degrees, Diplomas and other distinctions;

1014 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
(e) (subject to the control of the Academic Council) to encourage 
research in subjects assigned to the Faculty; and
(f) to deal with any other matters referred to by the Academic Council.
Dean of faculty 33.
Selection 
Committee
34.
(1)
(2)
(3)
(1)
There shall be a Dean of each Faculty who shall be responsible for 
the due observance of the Statutes, Ordinances and Regulations 
relating to the faculty. He shall be the Executive Office of the Faculty 
and shall preside at its meeting.
Each Faculty shall comprise such Departments of teaching as may be 
prescribed by the Ordinances. The Head of every such Department 
shall be Professor of the Department or, if there is no Professor, the 
Associate Professor. If there is more than one Professor, or more 
than one Associate Professor of a Department, the Vice-Chancellor 
shall appoint as the Head of the Department such one of the 
Professors or, if there is no Professor, such one of the Associate 
Professors as he thinks fit. The Head of the Department shall be 
responsible to the Dean for the organisation of the teaching in the 
Department and smooth running of the Department.
The Dean of a Faculty be elected by the Faculty from among the 
Heads of the Departments of the Faculty and shall hold office for a 
period of three years or be nominated by the Vice-Chancellor from 
among the Professors of the Faculty.
There shall be a Selection Committee for making recommendations 
to the Executive Council for appointment of Professors, Associate 
Professors, Assistant Professors, Registrar, Finance Officer, 
Controller of Examinations, Librarian, Deputy Registrars, Deputy 
Controller of Examinations and other officers of the University as 
may be provided for by the Statutes consisting of the following 
members:-
(i) the Vice-Chancellor as Chairman of the Selection 
Committee;
(ii) three persons not holding any office of profit under the 
University of whom one to be nominated by the 
Chancellor, one to be nominated by the Executive Council 
and other to be nominated by the Academic Council;
(hi) the Registrar shall be the Member-Secretary of the 
Selection Committee except for the Selection Committee 
of the appointment of Registrar in which case the Vice- 
Chancellor shall nominate one person as Member- 
Secretary in consultation with the executive Council.
In making recommendations for the appointment of Professors of 
the University, the Selection Committee shall have the Head of the 
Department concerned, if he is a Professor, one Professor of the 
Department to be nominated by the Vice-Chancellor and two persons 
not in the services of the University to be nominated by the 
Executive Council out of a panel of not less than five names of 
persons recommended by the Academic Council, who have special 
knowledge of the subject for which the Professor is to be selected.
In making recommendations for the appointment of Associate 
Professors or Assistant Professors and other teachers of the 
University, the Selection Committee shall have the Head of the 
Department concerned, one Professor of the Department to be 
nominated by the Vice-Chancellor and two persons to be nominated 
by the Executive Council out of a panel of not less than five names of 
persons recommended by the Academic Council being persons not 
connected with the University, who have special knowledge of or 
interest in the subject for which the teacher is to be selected:

THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017 1015
Provided that where the Executive Council proposes to 
make an appointment otherwise than in order of merit arranged by 
the Selection Committee the post of Professors, Associate Professors 
and Assistant Professors, it shall record its reasons in writing and 
submit them to the Chancellor who may approve the proposal or 
return it to the Executive Council for reconsideration. After 
reconsideration, if the Executive Council desires to pursue its 
original proposal, it shall refer the matter again to the Chancellor for 
his decision which shall be final:
Provided further that, where a Selection Committee recommends to 
the Executive Council the name of one person only and that person is 
not acceptable to the Executive Council, the Executive Council shall 
record its reasons in writing for not accepting the recommendation 
and direct the Registrar to advertise the vacancy again and convene 
a meeting of the Selection Committee for making fresh 
recommendation, and in so doing communicate to every member of 
the Selection Committee the reasons recorded as above.
(4) Where an appointment is to be made to a temporary vacancy of 
teacher of the University, the appointment shall be made, if vacancy 
is for a period of one year or more, on the recommendation of the 
Selection Committee in accordance with the provisions of the 
preceding sub-sections and no ad-hoc appointment shall be made by 
the Executive Council.
(5) If a member of the Selection Committee is unable to attend, he may 
send his opinion in writing to the Vice-Chancellor and such opinion 
shall be taken into consideration by the Committee in making its 
recommendations.
(6) If the Executive Council does not accept any of the recommendations 
of the Selection Committee it shall refer the matter to the Chancellor, 
stating clearly the reasons for not agreeing with the Selection 
Committee, and the decision given by the Chancellor thereon shall be 
final.
(7)
Students'
Advisory Council
35. (1)
The Executive Council shall constitute one or more Committees for 
making recommendations to the Executive Council for appointment 
to other administrative posts and may prescribe by Ordinance the 
procedure and methods to be followed in making such 
recommendations.
There shall be a Students' Advisory Council which shall consist of 
the following members, namely:-
(i) The Dean Students' Welfare as the Chairman;
(ii) the Director/Deputy Director of Students’ Welfare as Ex- 
officio Treasurer;
(iii) President and Secretary of the University Teachers' 
Association;
(iv) President, Vice-President and Secretary of the University 
Students' Union;
(v) Principals of the Constituent Colleges, if any;
(vi) one student from each teaching faculty of the University 
to be elected as prescribed by the Statutes;
(vii) five students, one from each of the five activities 
mentioned below who have shown outstanding 
performances in the following activities, to be nominated 
by the Vice-Chancellor, namely:
(a) Sports;
(b) National Service Schemes;
(c) National Cadet Corps;
(d) Cultural activities
(e) Specially abled;

1016 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 11, 2017
Functions of
Students' Advisory 
Council
36.
Finance 
Committee
37.
(viii) four female students to be nominated by the Vice- 
Chancellor;
(ix) the Director of Sports and Physical Education, if any;
(x) the members of the Students’ Advisory Council shall elect 
from amongst themselves the Secretary of the Council;
Cxi) two members ( one female) from Cotton College/ Cotton 
University Alumni (to be nominated by the Vice 
Chancellor).
(2) The term of the members of the Students' Advisory Council other 
than ex-officio members shall be one year.
(3) The quorum to constitute a meeting of Students' Advisory Council, 
the rules of procedures and conduct of business to be followed at a 
meeting, the period within which a meeting shall be called and such 
other matter shall be prescribed by the Statutes:
Provided that no student shall be eligible to be or continue to 
be a member of the Students' Advisory Council unless he is enrolled 
as a student or after he attains the age of twenty five years. A student 
member shall cease to be such member if he fails to pass at the next 
University Examination.
The functions of the Students' Advisory Council shall be as follows:-
(i) to make recommendations to the Executive Council and 
the Academic Council in the matters affecting the 
students corporate life of the University in so far as it 
concerns the students and the co-curricular activities;
(ii) all rules affecting discipline, welfare, sports, library, 
Management of Hostels, Students Home, extension work, 
social work, students' health, N.C.C, National Service 
Scheme etc. shall be placed before the Students' Advisory 
Council for its views before any decision is taken by the 
Executive Council;
(iii) the Vice-Chancellor or any authority of the University 
may ask for the views of the Students’ Advisory Council 
on any matter concerning the welfare of students;
(iv) the Chairman of the Students' Advisory Council shall be 
the Authority to decide whether a matter does or does 
not concern the students;
(v) the Students' Advisory Council shall frame its own rules 
of business and shall submit the same to the Executive 
Council for consideration and approval;
(vi) the end of the bifurcation between Cotton College and 
Cotton University and the creation of a singl

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