LexThe Assam Women's University Act, 2013
Assam · state statute
Open in Lexace · Ask the AI about this act"W - /w\ Registered No.-768/97 w •ttrUAq'Jtqcl THE ASSAM GAZETTE EXTRAORDINARY. PUBLISHED BY THE AUTHORITY H K 358 21 2013, 30 «tte et, 1935 (W ) No. 358 Dispur, Wednesday, 21st August, 2013, 30th Sravana, 1935 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH NOTIFICATION The 21st August, 2013 No. LGL.149/2011/92.-The following Act o f the Assam Legislative Assembly w hich received the absent o f the Governor is hereby published for general information. ASSAM ACT NO. XXII OF 2013 (Received the assent o f the Governor on 12th August, 2013) THE ASSAM WOMEN'S UNIVERSITY, ACT 2013 1978 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 Preamble Short title and commencement Definitions AN ACT to establish and constitute a teaching, non-affiliating and a residential Women’s University in the State of Assam at Jorhat and to provide for matters connected therewith or incidental thereto. Where it is expedient to establish and constitute a teaching non affiliating and a residential Woman’s University in the State of Assam at Jorhat in the manner hereinafter appearing; It is hereby enacted in Sixty-fourth Year of the Republic o f India as follows Chapter - 1. PRELIMINARY 1. (1) This Act may be called the Assam Women’s University Act, 2013. (2) It shall be deemed to have come into force on the 3 0 th day of May, 2013. 2. In this Act, unless the context otherwise requires, - (a) ' “Academic Council” means the Academic Council o f the University; (b) “Board of Studies” means a Board of Studies of the U Diversity; (c) “Chancellor” means the Chancellor of the University; (d) “Department” means a department o f the University designated as such by the Executive Council with reference to subject or group of subjects; (e) “employee” means every person in the whole-time employment o f the University in any service; (f) “Faculty” means a faculty o f the University, (g) “Finance Committee” means the Finance Committee o f the University referred to in section 27; (h) “Fund” means the Fund of the University established under section 30; (i) “Hostel” means a unit of residence for the students of the University; (j) “Planning Committee” means the Planning Committee referred to in section 26; (k) “prescribed” means prescribed by the Statutes, Ordinance, Regulations or rules made thereunder; (l) “Pro-Chancellor” means the Pro-Chancellor o f the University; (m) “School” means a School of the University designated as such by the Executive Council comprising a Department or Departments; (n) “Court” means the Court of the University; (o) “State” means the State of Assam; (p) “Statutes”, “Ordinances”, “Regulations” and “Rules” means respectively the “Statutes”, “Ordinances", “Regulations” and “Rules” of die University; THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 1979 Objects of the University The University 4. Territorial Limits (q) “Student” means a person duly admitted as fulltime or part time student in any of the Departments of the University in accordance with the Regulations to undergo a course of study, research, leading to a degree, diploma or certificate of the University; (r) “Executive Council” means the Executive Council of the University; (s) “Teachers” means a Professor, an Associate Professor, a Reader, Lecturer or such other person imparting instruction or Supervising research in the Department or School of the University; (t) “University means the Assam Women’s University; (u) “University Grants Commission" means the University Grants Commission established under the University Grants Commission Act, 1956; (v) “Vice Chancellor” means the Vice Chancellor of the University. (w) “Government” means the State Government of Assam. 3. The following shall be the objects of the University:- (i) to provide for facilities and offer opportunities to women for post-graduate education in applied science, arts, technology, industry, commerce, management and social science by instruction, training, research, development and extension and by such other means as the University may deem fit; (ii) to promote research in applied science and arts, technology, industry, commerce, management and social science for the advancement of knowledge and for the betterment of the society particularly with focus on women’s perspective; (iii) to devise and implement programmes of education for women in applied science, arts, technology, industry, commerce, management and social science that are relevant to the changing socio economic needs of society, in terms of breadth of diversity and depth of specialization; _ (iv) to serve as a centre for fostering co-operation and exchange of ideas between the academic and research community on the one hand and industry on the other; (v) organize exchange programme with other institutions of repute in to India and abroad with a view to keeping abreast of the latest developments in relevant areas of teaching and research. Chapter II THE UNIVERSITY (1) The Chancellor, the Pro-Chancellor, the Vice ChanceUor, and the members of the Executive Council, the Court and Academic Council for the time being, shall constitute a body corporate by the name of the Assam Women’s University. (2) The University shall have perpetual succession and a common seal, and can sue and be sued by the said name. > . Notwithstanding anything contained in any other State law for the time being in force, on the coming into force of this Act, the territorial jurisdiction of the University shall extend to the whole of the State of Assam. Central Act 3of 1 9 5 6 1980 THE ASSAM GAZETTE, EXTRAORDINARY. AUGUST 21, 2013 Powers o f the University 6. The University shall have the following powers, namely (i) to provide for instruction and training in such branches of learning as are in keeping with the objects of the University and to make provision of research and for the advancement and dissemination of knowledge; (ii) to institute degree, titles, diplomas and other academic distinctions; (iii) to hold examinations and to confer degrees and other academic distinctions on person who, - (a) shall have pursued a prescribed course of study under the University, and shall have passed the prescribed examination; or (b) shall have under prescribed conditions carried on research which has been duly evaluated; (iv) to confer honorary degrees or other distinctions on distinguished persons in accordance with the conditions to be prescribed in the Statutes; (v) to withdraw or cancel degree, titles, diplomas, certificates or other distinctions under conditions that may be prescribed by the Statutes, after giving the person affected a reasonable opportunity to present his case; (vi) to make arrangement for promoting the health, general welfare and moral well being o f students and take such measures as would foster in them habits of hard work, self discipline and spirit of service to society; (vii) to fix the fees payable to the University and to demand and receive such fees; (viii) to hold and manage endowments and bursaries and to institute and award fellowship, scholarships, studentships, medals and prizes; (ix) to institute and provide fund wherever necessary for the maintenance of,- (a) a student advisory Bureau; (b) an Employment Bureau; (c) University Union for students; (d) University Athletic Club; (e) The National Cadet Corps; (f) The National Service Corps; (g) University Extension Board; (h) Students Cultural and Debating Societies; (i) A Translation and publication Bureau; (j) Co-operative societies and other institutions for promoting the welfare of students and employees of the University; (k) A University Library; (l) A Staff Council; (m) Such other bodies as the Executive Council may deem necessary. (x) to co-operate with other University or authorities or associations in such manner and for such purposes as the Executive Council may determine; (xi) to take and hold any property, movable or immovable, which may become vested in it for the purpose of the University by purchase, grant, testamentary disposition or otherwise and to grant, demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate; THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 1981 University open 7. to Women o f all classes and creeds The Chancellor 8. (xii) to direct, manage and control ail immovable and movable properties owned by the University or transferred to the University by the Government; (x iii) to establish, maintain and manage hostels; (xiv) to co-ordinate, supervise, regulate and control the conduct o f teaching and research work to the extent deemed necessary; (xv) to define the powers and duties o f the officers and other employees o f , the University other than those prescribed in this Act; (xvi) to institute professorships, lectureships and any other teaching and research posts required by the University and to appoint persons to such professorship, readerships, lectureships and other teaching and research posts as per designations given by University Grants Commission from time to time; (xvii) to manage and control any institution under the University; (xv iii) generally to do all such other acts and things, whether incidental to the powers aforesaid or not as may be required in order to further the objects o f the University. (1) The University shall be open to women o f a ll classes and creeds for the purpose o f admissions in academic course. (2) No person shall, on grounds only for religion, race, caste, descent, place o f birth, residence, language, political opinion or any o f them, be ineligible for, or discriminated against, in respect o f any employment or office under the University or membership o f any o f the authorities or bodies o f the University: Provided that the University may, in consultation with the Government, reserve seats for the members o f socially and educationally backward classes or Scheduled Castes or Scheduled Tribes; Other Backward Classes for the purpose o f admission as students in the University. (3) In making appointments for all posts as determined by foe Executive Council in any service, class or category under foe University, foe University shall observe such rules, Acts as are administered by foe Government. , Chapter - III THE CHANCELLOR, PRO CHANCELLOR AND OFFICERS OF THE UNIVERSITY (1) The C hief Minister o f Assam shall, by virtue o f his office, be the Chancellor o f foe University. Provided that during the proclamation o f Emergency and imposition o f President’s Rule in foe State under Articles 352 and 356 respectively o f foe Constitution o f India, foe Governor o f Assam shall be the Chancellor o f the University. (2) The Chancellor shall be foe head of, the University and shall, when present, preside at foe meeting o f any meeting o f the Court and at any convocation o f foe University. (3) A ll foe authorities o f the University shall be subordinate to foe Chancellor. 1982 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 Powers and Duties 9, of the Chancellor (1) The Chancellor shall have the right to cause an inspection to be made by such person or persons as he may direct of the affairs and properties of the University, of the colleges, institutions and bodies maintained by the University and also of the examinations, teaching and other works conducted or done by the University, its officers and authorities, and to cause an enquiry to be made in the like manner in respect of all or any of the matters aforesaid and of any other matter connected with the University. (2) The Chancellor shall in every such case give notice to the Executive Council o f his intention to cause an inspection ot enquiry to be made and the Executive Council shall be entitled to appoint a representative who shall have the right to be present and heard at such inspection or enquiry. (3) The Chancellor may address the Vice-Chancellor with reference to the result o f such inspection or enquiry and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor with such advice as the Chancellor may offer on the action to be taken thereon. (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 on die result of such inspection or enquiry and the advice of the Chancellor. (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 the Executive Council, if any, issue such directions as he may think fit and the Executive Council shall be bound to comply with such directions. Officers o f the University 10. The Vice Chancellor (6) Expenses that may be incurred in connection with such inspections on enquiries and certified as such by the Chancellor, shall be a charge on the University. (7) The Chancellor as head of the University shall have the power to suspend the activities o f the various authorities o f the University as and when circumstances so demand and vest all powers and functions of these authorities in the Chancellor to control the affairs of the authority on authorities so suspended in such manner and for such a period as deemed fit and reasonable, by him. The following shall be the officers of the University, namely;- (i) the Vice Chancellor; (ii) the Registrar; (iii) the Finance Officer; and (iv) such other Officers in the service of the University as may be declared by the Statutes to be Officers o f the University. (1) The Vice-Chancellor shall be appointed by the Chancellor on the unanimous recommendation of a Committee appointed by him/her consisting of three members, one nominated by the Chancellor, one elected by the Executive Council and the third nominated by the Government. The Committee shall make its recommendation within a period o f three months from the date o f its appointment. THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 1983 (2) In case the Committee appointed under sub-section (1) is unable to recommend a name unanimously, the Vice-Chancellor shall be appointed by the Chancellor from the panel of three names submitted to him/her by the Committee within the period specified in the preceding sub-section. (3) If the Committee fails to make a unanimous recommendation or submit a panel of names as aforesaid, another Committee consisting of three new members, one nominated by the Chancellor, one elected by the Executive Council and the third nominated by the Government shall, make a unanimous recommendation or submit a panel of three names to the Chancellor, within three months of its constitution, and the Chancellor shall appoint a Vice Chancellor accordingly. Provided that it shall be open to the Chancellor for reasons to be stated in writing, to appoint, by nomination, an appropriate person as Vice-Chancellor for such time as he may consider expedient. (4) No person who has completed sixty years of age shall be eligible for appointment as Vice Chancellor. (5) The Vice-Chancellor shall hold office for a term of five years from the date on which he/she enters upon his/her office and shall not be eligible for re-appointment. (6) The remuneration payable to, and the other conditions of service of the Vice-Chancellor shall be determined by the Chancellor. (7) The Vice-Chancellor shall be the principal academic and executive officer of the University. (8) The Vice-Chancellor shall be the Chairman of the Executive Council, the Court and the Academic Council, and shall be entitled to be present at and to address any meeting of any authority of the University, but shall not be entitled to vote there unless he/she is a member of the authority concerned. (9) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, and the Statutes, Ordinances and Regulations are observed and shall have all the powers necessary for this purpose. (10) The Vice-Chancellor shall have the right of visiting and inspecting institutions maintained by the University. (11) If at any time, except when the Executive Council or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen requiring him/her to take immediate action involving the exercise of any power vested in the Executive Council or the Academic Council, the Vice-Chancellor may take such action as he/she deems fit, and shall, as soon as may be, report the action taken by him/her to the Executive Council or the Academic Council, as the caser may be, for approval. (12) Subject to the provisions of this Act, the Statues and the Ordinances, the Vice-Chancellor shall have the power,- (a) to make appropriate to posts below the rank of Assistant ’ Registrar, and prescribe their duties; (b) to suspend, dismiss or otherwise punish any employee o f the University below the rank of Assistant Registrar; (c) to take disciplinary action against students of the University. (13) The Vice-Chancellor shall have the power to convene meetings of the Executive Council, the Court and the Academic Council, or any other 5 1 1 ifhnritv rxf Hmtwethr 1984 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 (14) It shall be the duty of the Vice Chancellor to ensure that the proceedings o f the University are carried on in accordance w ith the provisions o f this Act, the Statues, the Ordinances, the Regulations and the Rules made thereunder and to report to the Chancellor every proceedings which is not in conformity w ith such provisions. (15) The Vice-Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes. (16) In the event o f a permanent vacancy occurring in the officer o f the Vice-Chancellor, the Chancellor shall make necessary arrangements for exercising the powers and performing the duties o f the Vice-Chancellor until a Vice-Chancellor who is appointed under the provisions o f this Act, assumes office. The Registrar 12. (1) The Executive Council shall appoint a person selected by the Government from among a panel containing the names o f three persons furnished by the Executive Council to the Government, as Registrar o f the University for such period and on such terms as may be prescribed by the Statutes. (2) The Registrar shall be a whole tim e salaried officer o f the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes. ;l> . (3) Suits by against foe University shall be instituted by or against the Registrar. t l The Finance Officer 13. (1) The Executive Council shall appoint a person selected by the Government from among a panel containing the names o f three persons furnished by the Executive Council to the Government, as Finance O fficer o f the University fo r such period and on such terms as may be prescribed by the Statutes. (2) The Finance Officer shall be a whole tim e salaried officer o f the University and shall exercise such powers and perform such duties as may be prescribed by foe Statutes. Appointment to be notified 14. The appointments o f the Vice-Chancellor, the Registrar and Finance O fficer shall be notified in the Official Gaietto, Authorities o f the University Chapter - I V AUTHORITIES OF THEUMVERSITV AND STAFF COUNCIL 15. The follow ing shall be the authorities o f the University, namely (i) The Court; (ii) The Executive Council; ( iii) The Academic Council; (iv) The Faculties; (v) The Board o f Studies; (v i) the Planning Committee; (v ii) The Finance Committee; (v iii) Such other boards or bodies o f the U niversity as may be declared by the Statutes to be authorities o f the University; The Court 16. (1) The Court shall consist o f the follow ing members, namely :- EX-OFFICIO MEMBERS: (i) The Chancellor, (ii) The Vice Chancellor; (iii) The Minister o f Education, Assam; (iv) The Registrar. THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 19S5 (v) Academic Registrar; (vi) The Controllet of Examinations; (vii) The Finance Officer; (viii) The senor most Secretary in the Education (Higher) Departmer., of the Government of Assam; (ix) The Director o f Higher Education Assam; (x) Tire Director Of Technical Education, Assam, (xi) The Director of Medical Education, Assam, (xii) The Director of Agriculture, Assam, (xiii) The Director of Animal Husbandry and Veterinary, Assam (xiv) The Vice-Chancellors of the Gauhati University e Dibrugarh Universi ; (xv) Two members nominated-by the Executive (xvi) Three Head of the Academic Departments. OTHER MEMBERS: (xvii) Two persons distinguished in l iterature/ _-aw 7 ivieoi'me' Engineering/ Technology/ Commerce/ Public life nominated by the Chancellor; (xviii) Seven representatives to be elected bv the post-graduate students of the University from amongst themselves: Provided that a student to be so elected must have of the University tor a feast one year prior to his election: Provided further that no student who has taken more that year in excess of the period prescribed for the course of which he student shall be eligible for such election. (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 Gate of their election or nomination, as the case may be: Provided that no person nominated or elected in his capacity as a member of particular body or as a holder of a particular appointment shall be a member after he ceases to be a member of that body .x holder of ttiat appointment, as the case may be: Provided further that any member elected or nominated under clause (xviii) 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 a 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 a member of any of the Authorities or Committees of the University which he may happen to be a member by virtue of the membership the Court. (4) With the approval of the Court, the Vice-Chancellor may elected or selected member Meeting of the 17 Court 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 thht Annual General Meeting. The Court may also meet at such other times as it may, from time to time determine. Powers and Duties 18. of the Court .Subject to,the provisions of this Act, the Court powers and duties, namely (i) to review, from time to time, the broad programmes, of the University and to suggest measures for the improvements and developments of such policies, programmes, works and other affairs, 1986 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 lhe Executive Council (ii) to consider the annual report, and the annual accounts, the audit report and the statement of he financial estimates, for the ensuing year, to approve the financial estimate, 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: Provided that before making any modification to the Statutes submitted by 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 modification. 19. (1) The Executive Council shall be lhe Executive body of the University. It shall consist of the following members, namely: - EX-OFFICIO MEMBERS: (i) The Vice Chancellor; (ii) The Registrar; (iii) The Academic Registrar; (iv) Three Members of Assam Legislative Assembly; (v) The Director of Higher Education, Assam; (vi) The Director of Technical Education, Assam; (vii) The Director Health Services, Assam; (viii) The Chairman, Board of Secondary 'Education, Assam; (ix) Chairman, Higher Secondary Education Council, Assam, OTHER MEMBERS: (x) ’ Two Heads of Department, other than Deans of Faculties, of -the University who are professors, to be chosen by the Vice- Chancellor by rotation according to seniority for a period of three years; (xi) One Dean of Faculty to be chosen by the Vice-Chancellor from the Dean of Faculties of the University for a period of three years, by rotation according to seniority ; (xii) Three members to be elected by the Court from amongst its members at its Annual General Meeting other than employees and students of the University; (xiii) 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; (xiv) Three persons of whom at least one shall be a woman to be nominated by the Chancellor, and (xv) Three persons to be nominated by the Government. (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/her capacity as a member of a particular body or as a holder of a particular appointment shall be a member after he/she ceases to be a member of that body or holder of that appointment, as the case may be. (3) When a person ceases to be a member of the Executive Council, he shall cease to be a 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. THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21.2013 19S5 Meeting of the Court Powers and Duties of the Court (v) Academic Registrar; (vi) . The Controllei of Examinations; (vii) The Finance Officer, (viii) The senor most Secretary in the Education (Higher) of the Government of Assam; (ix) The Director of Higher Education, Assam; (x) The Director of Technical Education, Assam; (xi) The Director of Medical Education, Assam; (xii) The Director of Agriculture, Assam; (xiii) The Director of Animal Husbandry and Veterinary, Assam, (xiv) The Vice-Chancellors of the Gauhati University and th’ Dibrugarh University: (xv) . Two members nominated by the Executive (xvi) Three Head of the Academic Departments. OTHER MEMBERS: (xvii) Two persons distinguished in Literature/ u w i/ Mvli<-ine-' Engineering/ Technology/ Commerce/ Public life nO’rthr'ied by the Chancellor: (xviii) Seven representatives to be elected by the post-graduate students of the University from amongst themselves: : • Provided that a student to be so elected must have of the University for a least one year prior to his election: Provided father that no student who has taker mere that year in excess of the period prescribed for the course of which he student shall be eligible for such election. (2) Save as otherwise provided and except the ex-officio members, ah ether members shall hold office for a period o f three years from the date cf their'election or nomination, as the case may be: ; Provided that no person nominated or elected in his capacity as a member of particular body or as a holder of a particular appoiutmenl 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 (xviii) shall hold office for a period of one year only from the date o f his election or nomination, as the case may be. He shall cease to be a 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 which he may happen to be a member by virtue of the membership the Court. (4) With .the approval of the Court, the Vice-Chancellor may elected or selected member. 17. 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 shah be called thht Annual General Meeting. The Court may also meet at such other times as it .may, from time to time determine. 18. .Subject to-,(he provisions of this Act, the Court have powers and duties, namely :- (i) to review, from time to time, the broad programmes, of the University and to suggest measures for the . .improvements and developments of such policies, works and other affairs; 1986 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 (ii) to consider the annual report, and the annual accounts, the audit report and the statement of he financial estimates, for the ensuing year, to approve the financial estimate, 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: Provided that before making any modification to the Statutes submitted by 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 modification. The Executive Council 19. (1) The Executive Council shall be the Executive body of the University It shall consist of the following members, namely: — EX-OFFICIO M EM BERS: (i) The Vice Chancellor; (ii) The Registrar; (iii) The Academic Registrar; (iv) Three Members of Assam Legislative Assembly; (v) The Director of Higher Education, Assam; (vi) The Director of Technical Education, Assam; (vii) The Director Health Services, Assam; (viii) The Chairman, Board of Secondary’Education, Assam; (ix) Chairman, Higher Secondary Education Council, Assam; OTHER MEMBERS: (x) Two Heads of Department, other than Deans o f Faculties, of the University who are professors, to be chosen by the Vice- Chancellor by rotation according to seniority for a period of three years; (xi) One Dean of Faculty to be chosen by the Vice-Chancellor from the Dean of Faculties of the University tor a period of three years, by rotation according to seniority; (xii) Three members to be elected by the Court from amongst its members at its Annual General Meeting other than employees and students of the University; (xiii) 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; (xiv) Three persons of whom at least one shall be a woman to be , nominated by the Chancellor; and (xv) Three persons to be nominated by the Government. (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/her capacity as a member of a particular body or as a holder of a particular appointment shall be a member after he/she ceases to be a member of that body or holder of that appointment, as the case may be. (3) When a person ceases to be a member of the Executive Council, he shall cease to be a 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. THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 Faculties 23. 1989 (ii) to make Regulations and to amend or repeal the same, with the approval of the Executive Council on the following matters (a) prescribing courses of studies and scheme of examination; (b) prescribing qualifications for admission of students to various courses of studies and to research degree, and to the examinations and the conditions under which exemption maybe granted; (c) prescribing the standards o f evaluation of the performance of students and classification of students on the basis of their performance in the examination: (d) prescribing the conditions for admission of candidate for research degree and the requirement for the award of such degrees; (e) prescribing the qualifications for recognition of teachers and Scientists as Supervising guides for research; (1) prescribing the qualifications of examinations, degree, diplomas and certificates of other I iniversities, Institutions, Boards; (g) prescribing the qualifications o f teachers in conformity with the recommendations of the University Grants Commission; (h) prescribing the norms for the upgradation of teaching posts; (iii) to examine and act upon the recommendation of the various faculties in making Regulations; (iv) to determine what degree, diplomas and other academic distinctions shall be granted by the University, and to award the same; (v) to institute teaching posts, scholarship, fellowship; (vi) to consider the annual reports and to make suggestions thereon before it is considered by the Executive Council; (vii) to recommended to the Executive Council the conferment of honorary degrees and other distinctions; (viii) to delegate to the Vice-Chancellor any of its powers; (ix) to exercise such other powers and perform such other functions as may be prescribed by the Statutes. (1) (a) The University shall have such faculties as may be prescribed by the Statues from time to time. (b) Each Faculty shall subject to the control of the Academic Council, be responsible for the coordination of study and research in the branches of studies represented in the Boards of Studies coming under its purview. (2) The term of the Faculty, its constitution and membership shall be prescribed by the Statutes. (3) Subject to the provision of this Act, each Faculty shall exercise such powers and perform such duties as may be prescribed by the Statues. 1990 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 (4) There shall be a Dean for each Faculty, who shall be nominated by the Vice-Chancellor. (5) The Dean of each Faculty shall be responsible for the due observance o f the Statutes, Regulations and Ordinances and in guiding the deliberations of the Faculty. (6) The Dean of a Faculty shall hold office for a term of three years. Boards of Studies 24. (1) There shall be a Board of studies for each branch of studies as the Executive Council may be decide. (2) The constitution and powers of the Boards o f Studies shall be prescribed by the Statutes. Planning Committee 25. (1) There shall be a Planning Committee with a person deputed by the Executive Council as Chairman to advise the Executive Council and the Academic Council or any matter, which it considers necessary for the fulfilment of the objectives of the University. (2) The Planning Committee shall be responsible for, - (a) the overall planning of the development of the University in the perspective of five years; (b) the delineation of desirable direction o f growth; (c) monitoring the implementation of programmes approved by the Executive Council; and (d) assessing the overall performance of the University in achieving targets set for the Plan period. (3) Subject to the provisions of this Act, the constitution, powers and functions of the Planning Committee shall be prescribed by the Statutes. Fi’ ttA. Committee 26. (1) There shall be a Finance Committee with a person deputed by the Executive Council as Chairman to advise the University on any question affecting its finances. Staff Council (2) Subject to the provisions of this Act, the constitution, powers and functions of the Finance Committee and its procedures, including the delegation of its powers, shall be prescribed by the Statutes. 27. (1) The Staff Council shall consist of the following members, namely:- . (a) the Vice-Chancellor, who shall be the Chairman of the Staff Council; , (b) two members elected by the teaching staff o f the University, from among themselves; (c) two members elected by the non teaching staff of the University, from among themselves; (d) two members elected by the members o f the Court from among themselves; (e) two members elected by the members o f the Executive Council, from among themselves. (2) The Staff Council shall be reconstituted every two years. 1991THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 (3) The Staff Council have the power, subject to the provisions of this Act and with the previous approval of the Executive Council, make rules regarding the procedure and conduct of its business. (4) The Staff Council may, subject to the provision of this Act, the Statutes, Ordinances and Regulation, discuss the general or individual grievances, if any, of the employees of the University and submit its suggestions thereon for the consideration of the Executive Council. Chapter V Selection Committees Constitution of Selection Committees i 28. (1) The Vice-Chancellor shall in consultation with the Executive Council, constitute from time to time, separate Selection Committees for the purpose o f selection of candidates for direct recruitment to the posts o f - (i) Professor, Reader; (ii) Lecturers and other posts not being posts of non-teaching staff; (iii) Non-teaching staff. (2) The Selection Committee shall consist of, - (a) in the case o f the Selection Committee for selection of Professors and Readers, - (i) The Vice Chancellor, Ex-Officio Chairman; (ii) one member of the Executive Council nominated by the Vice-Chancellor; (iii) three subject experts not being in the service o f the University chosen by the Executive Council; (iv) the Dean of the Faculty concerned; (b) in the case of the Selection Committee for selection of lecturers and other teaching staff, - (i) • the Vice-Chancellor, Ex-Officio Chairman; (ii) one member of the Executive Council nominated by the Vice-Chancellor; (iii) two subject experts not being in the service of the University chosen by the Executive Council; (iv) the Head of the concerned Department or the Professor in charge; (c) In the case of the Selection Committee for recruitment of non teaching staff,- (i) the Vice Chancellor, Ex-Officio Chairman; (ii) two members of the Executive Council nominated by the Vice-Chancellor, one of whom shall be a person belonging to the Scheduled Caste or Scheduled Tribes; (iii) the Registrar, who shall be the Secretary of the Committee; (iv) a member of the Executive Council, deputed by the Executive Council; , 1992 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21,2013 (3) No person shall be directly recruited to the teaching or non-teaching staff of the University except on the recommendation of the concerned Selection Committee constituted under sub-section (1). (4) The quorum for a meeting of a Selection Committee shall be three. (5) The procedure to be followed by each Selection Committee for selection of candidates shall be prescribed by the Statutes. (6) Where the oral test (interview) is proposed to be conducted by the Selection Committee, the Committee, shall invite the Head of the Department concerned to be present or to appoint a representative to be present and to Head of Department or his/her representative so present may take part in the deliberation of the Selection Committee but shall not be entitled to award marks: Provided that the Selection Committee shall invite, where they consider it necessary, any person or persons with expert knowledge in particular subjects to be present at the interview to assist the Selection Committee but such person or persons shall not be entitled to award marks. (7) It shall be the duty of the Heads o f Departments or their representatives and persons with expert knowledge who are invited to be present at the interview, to be present at the appointed time and cooperate with the Selection Committee in the conduct of the selection. (8) Any person referred to in sub section. (7) being an employee of the Government or a University in the State who violates the provisions of that sub-section or misbehaves or acts in any manner so as to affect the fair conduct of a selection, shall be guilty o f misconduct and shall be liable for disciplinary action. (9) The rank of list prepared by the Selection Committee shall be published in the notice Board of the University and also in the Official Gazette. (10) A rank list published under sub-section (9) shall remain in force for a period of one year from the date of such publication and all vacancies arising during the period shall be filled up from the list so published. (11) The Registrar shall maintain a register containing the list of appointment made indicating the vacancies filled up by open competition and by reservation of Schedule Castes, Scheduled Tribes and Other Backward Classes, Vacancies remaining to be filled up for want of qualified candidates from Scheduled Castes, Schedule Tribes and Other Backward Classes, and vacancies carried forwarded for want of qualified candidates under reservation quota for being filled up in future vacancies and any other details as may be specified in the Statues. I (12) Where the Executive Council proposes to make an appointment otherwise than in accordance with the order o f merit arranged by Selection Committee, it shall record its reasons therefore in writing and submit them to the Chancellor who may approve proposal or return in to the Executive Council for reconsideration. (13) After reconsideration in pursuance o f sub-section (12), if the Executive Council desires to pursue its original proposal, it shall refer the matter again to the Chancellor whose decision thereon shall be final. THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 1993 (14) The Chancellor shall have the power to give directions to the Vice Chancellor to cancel appointments made not in accordance with the provisions of this section : Provided that before giving a direction under this sub-section the Chancellor shall give to the person so appointed, a reasonable opportunity to show cause as to why such direction should not be given and shall consider his explanations and objections, if any. (15) If at any time, it is disclosed that a person has secured appointment to any post under the University by making any false statement before the Selection Committee or in any application submitted by him or by producing any documents, his appointment shall, without prejudice to any other action that any be taken against him/her, be cancelled by the Vice-Chancellor. The University Fund Provided that before cancelling an appointment under this sub-section, the Vice-Chancellor shall give to the person so appointed, a reasonable opportunity to show cause as to why the appointment should not be cancelled and shall consider his explanations and objections, if any CHAPTER-VI FINANCE AND ACCOUNTS 29. (1) The amounts received from the following sources shall from part of the University’s Fund : - (a) any contribution or grant made by the Government; (b) any contribution or grant made by the University Grants Commission; (c) any contribution or grant made by the Central Government and its agencies; (d) any bequests, donations, endowments or other grants made by the private individuals or institutions; (e) the income received by the University from fees and charges; (f) the amount borrowed by the University; and (g) the amounts received from any other source. (2) The fund shall be kept in a nationalized bank or invested in securities authorized by the Indian Trust Act, 1882, as may be decided by the Executive Council. Central Act 2 o f 1882 (3) The iund may be employed from any of the persons of the University in the manner prescribed. (4) The fund shall be operated by the Registrar or by an Officer of the University not below the Tank of an Assistant Registrar authorized in this behalf by the Vice-Chancellor. Power to borrow 30. The University may, with the previous sanction of the Government as regards the purpose and amount of loan, and subject to such conditions as may be specified by the Government as to security, and rate of interest, borrow any sums of money from any nationalize bank or Scheduled Bank or any other incorporated body. 1994 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 21, 2013 Annual Accounts 31. (1) The annual accounts of the University shall be prepared under the directions of the Executive Council and shall be submitted to the Government for audit. (2) The annual accounts together with the Audit report thereon shall be published by the Executive Council, and copies o f such accounts and audit report shall be submitted to the Govern
Excerpt shown. Open the full act in Lexace.