The Bodoland University Act, 2009

Registered No. 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
PUBLISHED BY THE AUTHORITY
82 f^ rr^5, r ri^ K , 28 2009, 9 W 3^, 1930 (’ TF)
No. 82 Dispur, Saturday, 28th February, 2009, 9th Phalguna, 1930 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT " LEGISLATIVE BRANCH
NOTIFICATION
The 27th February, 2009
No.LGL.178/2008/68 The following Act of the Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XI OF 2009
(Received the assent of Governor on 19th February 2009)
THE BODOLAND UNIVERSITY ACT, 2009

476 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009
ACT I
to establish and constitute a teaching and affiliating University at 
Kokrajhar
Preamble Whereas it is expedient to establish and constitute a teaching, and affiliating 
University at Kokrajhar;
It is hereby enacted in the Sixtieth Year of the Republic of India as follows:-
Short title and
commencement 1 . (1) This Act may be called the Bodoland University Act, 2009.
(2) It shall come into force on such date or dates 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) “Affiliated College” means a college other than a constituent or 
recognized college, affiliated to the University and includes a college 
deemed to be affiliated under section 5 ;
(b) “Affiliated Institution” means an institution other than a 
constituent College or a recognized institution, affiliated to the 
University and includes an institution deemed to be affiliated under 
section 5;
(c) “Board of Studies” means a Board of Studies constituted 
under section 25;
(d) “Constituent College” means a college established, maintained 
or managed by the University;
(e) “Constituent Institution” means an institution, other than a college 
established, maintained or managed by the University;
(f) “Court” means the Court constituted under section 15;
(g) “Department” means a department of the University and designated as 
such by it, with reference to a subject or group of subjects of study in 
the University;
(h) “Executive Council” and “Academic Council” mean the Executive 
Council and the Academic Council constituted under section 17 and 19 
respectively;
(i) “Finance Committee” means the Finance Committee constituted under 
section 27;
(j) “Government College” means a college maintained and managed by the 
State or Central Government;
(k) “Hall” means a unit of residence of the students maintained or 
recognized by the University at which provision is made for imparting 
tutorial and other supplementary instructions;
(l) “Head of Department” means Teacher-in-charge of a department and 
designated as such by the university and includes any other person 
designated as such by the University;

THE ASSAM GAZETTE, EXTRAORDINARY FEBRUARY 28, 2009 427
(m) “Hostel” means a unit of residence of students maintained or recognized 
by the University, other than a ball;
(n) “Post-graduate Board” and “Under-graduate Board” mean the Post 
graduate Board and the Under-graduate Board constituted under 
section 21 and 23 respectively;
(o) “Principal” means the Head of a teaching staff of a constituent, affiliated 
or recognized college;
(p) “Recognized College” means a college other than a constituent college, 
or affiliated college recognized by the University and includes a college 
deemed to be recognized under section 5;
(q) “Recognized Institution” means an institution other than a constituent 
or affiliated institution recognized by the University and includes an 
institution deemed to be recognized under section 5;
(r) “Selection Committee” means the Selection Committee constituted 
under section 29;
(s) “State Government” means the Government of Assam;
(t) “Statutes”, “Ordinance” and “Regulations” means, respectively, the 
Statutes, Ordinances, and the Regulations of the University made 
under this Act;
(u) “Teacher” means a Professor, a Reader or a Lecturer of the University or 
a college whether constituent or affiliated, or any other person 
imparting instructions or guiding research and designated as a teacher 
by the University and includes a person recognized as a teacher by the 
university; and
(v) “University” means the Bodoland University as constituted under this 
Act;
The University 3. (1)
(2)
Powers of the
University 4.
(i)
The Chancellor, the Vice Chancellor, the Rector and the members of the 
Court, the Executive Council, and the Academic Council so long as they 
continue to hold such office or membership shall constitute a body 
corporate by the name of “The Bodoland University”
The University shall have perpetual succession and a common seal, and 
shall sue and be sued by that name.
The University shall have the following powers, namely:-
to provide for instruction (including correspondence courses) and 
research in the humanities, science and technology, education, 
medicine and other professional subjects and in other spheres of 
learning and knowledge of a standard and thoroughness required and 
expected of a university of the highest standing, and to secure the 
advancement, diffusion and extension of knowledge in all spheres of 
learning;
(ii) to establish within the University area or outside that area such field 
stations and specialized laboratories and such other units for research 
and instruction as are necessary for the furtherance of its objects;
(iii) to organize and to undertake extramural teaching and extension 
services;
(iv) to hold examinations and to grant and confer degrees, diplomas, 
certificates or other academic distinctions and to deprive of any 
degrees, diplomas, certificate or distinctions granted to or conferred 
upon them by the University for good and sufficient cause;

428 THE ASSAM GAZETTE, EXTRAORDINARY. FEBRUARY 28, 2009
t j
-r.
Jurisdiction
(v) to create such teaching, administrative and other post as the University 
may deem necessary from time to time and to make appointments 
thereto. All posts shall, however be created only with the prior approval 
of the Government;
(vi) to appoint or recognize persons as Professors, Readers’ or Lecturers or 
otherwise as Teachers of the University;
(vii) to institute and award fellowships, scholarships, exhibitions and prizes;
(viii) to establish and maintain colleges and halls, to recognize and supervise 
colleges and halls not maintained by the University and other 
accommodation for students, and to withdraw any such recognition;
(ix) to regulate and enforce discipline among students and employees of the 
University and to take such disciplinary measures in this regard as may 
be deemed necessary;
(x) to make arrangements of promoting health and general welfare of 
students of the University;
(xi) to determine and provide for examinations for admission into the 
University;
(xii) to affiliate with it or admit to any of its privileges or to recognize for any 
purpose either in whole or in part, any college or institution or 
members or student thereof, on such terms and conditions as may from 
time to time, be prescribed, and to withdraw such affiliation, privileges 
and recognition;
(xiii) to co-operate with any other University, Authority or Association or any 
other Public or Private Body having in view the promotion of purposes 
and objects similar to those of the University or appoint one or more 
representatives of the University to act upon any such Body, Authority 
or Association for such purposes as may be agreed upon, on such 
terms and conditions as may, from time to time, be prescribed;
(xiv) to enter into any agreement for the incorporation in the University of 
any other institution and for taking over its rights, properties and 
liabilities and for any other purposes not repugnant to this Act;
(xv) demand and receive payment of such fees and other charges as may be 
prescribed from time to time;
(xvi) to acquire, hold, manage and dispose of any property movable or 
immovable, including trust or endowed property within or outside the 
University area, for the purposes or objects of the University, and to 
invest any funds representing such property in such manner as the 
University thinks fit;
(xvii) to borrow with the approval of State Government, on the security of the 
University property, money for the purposes of the University; and
(xviii) to do all such other acts and things, whether incidental to the powers 
aforesaid or not, as may be requisite in order to further the objects of 
the University.
5 (1) Save as otherwise provided in this Act, the powers of the University 
conferred by or under this Act shall extend to the area of the Bodoland ( i  
Territorial Council and to such other areas and colleges, institutions 
and other bodies beyond this territorial limit to which any or all of the 
powers of the University may be extended by it, with the previous 
approval of the State Government.

ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009 A29
University 
open to all 
classes, castes 
and creeds
Officers of the
University
The Chancellor
Powers and duties 
of the Chancellor
(2) From the date on which this Act comes into force the Gauhati University 
shall cease to exercise its jurisdiction over all the colleges and institution 
affiliated to or recognized by it and lying within the to the area of the 
Bodoland Territorial Council and the Bodoland University shall exercise 
authority and jurisdiction over them from the aforesaid date, as if they 
were affiliated to, or recognized by the Bodoland University from the 
aforesaid date.
6. The University shall be open to all persons irrespective of sex, 
race, 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.
7. The following shall be the officers of the University:
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Rector;
(iv) the Registrar; and
(v) such other persons in the service of the University as may be 
declared by the statutes to be the officers of the University.
8(1) The Governor of Assam shall be the Chancellor of the 
University.
(2) The Chancellor, when present, shall preside at any meeting of the 
Court and at any convocation of the University.
9(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 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 heard at such inspection or 
enquiry.
(3) The Chancellor may address the Vice-Chancellor with reference to the
result of 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 communicated through the Vice- 
Chancellor to the Chancellor such action, if any, as it is proposed to take 
or has been taken on the result of such inspection or enquiry and the 
advice of the Chancellor.

430 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009________ r
The
Vice-Chancellor
Powers and 
Duties of the 
Vice-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.
(6) Expenses that may be incurred in connection with such inspections or 
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 of the various authorities of 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 or 
authorities so suspended in such manner and for such a period as deemed 
fit and reasonable by him.
10.(1)  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 nominated by the State Government, one member 
to be nominated by the Chancellor and one member to be elected by the 
Executive Council. The Chancellor shall also appoint one of them as 
Chairman of such Advisory 7 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 the 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:
Provided that notwithstanding the expiry of the 
aforesaid period of five years, he shall continue in office until his 
successor is appointed and enters upon his office.
(4) 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. 25,000/- per mensem including all allowances.
(5) Whenever there is any temporary vacancy in the office of the Vice- 
Chancellor by reasons of leave, illness or other cause, 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. The Chancellor shall determine the emoluments or allowances 
payable to a person temporarily appointed to exercise the power and 
duties of the Vice-Chancellor.
11. (1) The Vice-Chancellor shall be the principal executive and Academic Officer 
o f the University. He shall be the ex-officio Chairman o f the Executive Council, 
the Academic Council, the Post-graduate Board, the Under-graduate Board, the 
Finance Committee and the Selection Committee and shall, in the absence o f the 
Chancellor preside at all meetings of the Court and over the Convocation to confer 
degrees. He shall be entitled, to be present at and to address any meeting o f any 
authority or Committee o f the University.

THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009 431
Rector
Registrar
Powers and 
Duties of the 
Registrar.
(2) The Vice-Chancellor shall see that this Act, the Statutes, the 
Ordinance and the Regulations are duly observed and he shall 
have all powers for that purpose.
(3) The Vice-Chancellor shall have the powers of convening the meeting
of the Court, the Executive Council, the Post-graduate Board, the 
Under Graduate Board, the Finance Committee and the Selection 
Committee, whenever he finds it necessary and for that purpose direct 
the Registrar to convene such meeting at the time and place to be 
determined by the Vice-Chancellor and the Registrar shall be bound to 
comply with that direction.
(4) If in the opinion of the Vice-Chancellor an emergency has arisen which 
requires immediate action to be taken, the Vice-Chancellor shall take 
such action as he deems necessary and shall report the same to the 
authority or committee which in the ordinary course would have dealt 
with the matter.
Provided that where any such action taken by the Vice- 
Chancellor affects the services or emoluments of any person in the 
service of the University, such person shall be entitled to prefer within 
thirty days from the date on which he received notice of such action, an 
appeal to the Executive Council, whose decision shall be final.
(5) The Vice-Chancellor shall exercise general control and supervision over
the affairs of the University and shall give effect to the decisions of the 
Authority of the University.
(6) All powers relating to the proper maintenance of discipline in the 
University shall stand vested in the Vice-Chancellor.
(7) The Vice-Chancellor shall exercise such other powers as may be 
prescribed by the Statutes or the Ordinances and shall perform 
such other acts as may be necessary to carry out or further the 
provisions of this Act, the Statutes or the Ordinances.
11. A The Rector shall be appointed by the Chancellor on the
recommendation of the Vice-Chancellor on such emoluments and 
allowances as may be fixed by the Executive Council. He shall hold 
office for a term of two years and shall be eligible for re-appointment
11. B The Rector shall exercise and perform such powers and duties of the
Vice-Chancellor as may be delegated to him by the Vice-Chancellor.
12. (1) The Registrar shall be whole time salaried officer of the University. The
terms and conditions of the service of the Registrar shall be such as 
may be prescribed by the Ordinances.
(2) The Registrar shall be Secretary of the Court, the Executive Council, the
Academic Council, the Post Graduate Board, the Under Graduate 
Board, the Finance Committee and the Selection Committee but shall 
not be deemed to be a member of any of these authorities except that of 
the Court.
13. The powers and duties of the Registrar shall be the following, 
namely :-
(a) to be the custodian of the records, the common seal of the
University and such other properties of the University as the 
Executive Council shall commit to his charge;

432 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009'
t -
(b)
(c)
(d)
(e)
(f)
to conduct the official correspondence of the Court, the 
Executive Council, the Academic Council, the Post-Graduate 
Board, the under-Graduate Board, the Finance Committee and 
the Selection Committee;
to issue all notices convening meeting of all Authorities and 
Committees of which he is the Secretary, to keep minutes of 
meeting of all such Authorities and Committees.
to arrange for, superintend and conduct all examinations held 
by the University, as directed by the Examination Board;
to sign and to verify all contracts and agreements made on 
behalf of the University;
to exercise general supervision over the funds of the University and to 
advise the Executive Council and the Finance Committee in regard to 
the financial policy of the University;
(g) to manage, subject to the control of the Executive Council, the property 
and the investments of the University;
(h) to prepare and to present to the Executive Council, the annual 
report of the working of the University, the annual statement of 
accounts and the budget of the University for the next financial 
year, and to maintain properly the accounts of the University;
(i) to receive payment of all fees and charges payable to the University;
(j) to perform such other work as may, from time to time, be assigned to 
him by the Executive Council, or the Vice-Chancellor, and
(k) to make appointments to ministerial and Grade. IV posts of the
University.
Authorities of 14. 
the University
The Court 15. (1)
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 Committee; and
(ix) such other authorities as may be declared by the Statutes to be 
the authorities of the University.
The Court shall consist of the following persons, namely:-
A - Ex-officio Members
(i) the Chancellor;
(ii) the Vice-Chancellor;

THE ASSAM GAZETTE, EXTRAORDINARY. FEBRUARY 28. 2009 433
(iii) the Rector;
(iv) the Registrar;
(v) the Secretary, to the Government of Assam in the Higher Education 
Department;
(vi) the Director of Higher Education, Assam;
(vii) the Director of Medical Education, Assam;
(viii) the Director of Technical Education, Assam;
(ix) the Secretary, Education of any other State to which the jurisdiction of 
the University may extend;
(x) the Director of Higher Education of any other State or States, to which 
the jurisdiction of the University may extend;
(xi) the Principals of Jorhat Engineering College and Assam Medical College;
(xii) the Vice-Chancellor of the Gauhati University and Dibrugarh University;
(xiii) one-third of the principals of Degree Colleges affiliated to the University 
at a time by election from amongst themselves and shall retire after every 
three years in the manner prescribed by the Statutes;
(xiv) ten Heads of Departments and Professors of the University being allotted 
faculty-wise by rotation to be decided by the Executive Council;
B - Other Members
(xv) persons not exceeding ten in number, nominated by the Chancellor from 
among the donors, each of whom has contributed a sum of rupees five 
lakhs or more to the University;
(xvi) seven persons elected by the members of the Assam Legislative Assembly 
from among themselves;
(xvii) two members of the Board of Secondary Education, Assam, elected by the 
aforesaid Board;
(xviii) ten persons to be elected by the teachers, other than the heads of 
Departments and Professors of the Departments of the University and the 
principals of the constituent and affiliated Degree Colleges from among 
themselves;
(xix) ten persons distinguished in Literature, Law, Medicine, Engineering, 
Technology, Industry, Commerce -and Public life nominated by the 
Chancellor;
(xx) two persons to be nominated by the Chancellor from amongst those 
whose interests are not otherwise represented;
(xxi) (a) seven representatives to be elected by the post-graduate Students 
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:

434 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009
Powers and 
duties of the 
Court
The Executive 
Council
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.
(b) two representatives to be elected by the Law 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.
(xxii) two Registered Graduates to be elected by the Registered Graduates of 
the University who are not employee of the University or the affiliated 
colleges.
(2) On dates to be fixed by the Vice-Chancellor the Court shall meet at least 
twice a year at the interval of about 6 months. The first meeting in the 
year is to be called and treated as the Annual General Meeting, in which 
the annual statement of accounts, the audit report and the budget of the 
University for the next financial year, together with the views of the 
Executive Council shall be presented.
(3) The Vice-Chancellor may whenever he thinks fit, and shall, upon 
requisition in writing signed by not less than one-third of the members of 
the Court, convene a special meeting of the Court.
16. Subject to the provisions of this Act, the Court shall have the following 
powers and duties, namely :  -
(a) to review, from time to time, the broad policies and programmes of the 
University, and to suggest, measures for the improvement and 
development of such policies, programmes, works and other affairs,
(b) to consider the annual report, the annual statement of accounts, the 
audit report and the budget of the University for the next financial year,
(c) to approve the budget, with modification, if any, to express its views on 
the annual report, the statement of accounts and the audit report and 
to suggest such measures as it may deem proper on the matters 
covered by them,
(d) to approve with or without modifications, the Statutes submitted by the 
Executive Council:
Provided that before making any modifications 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.
17. The Executive Council shall be the Chief Executive Body of the 
University and shall consist of the following persons, namely:-
(i) the Vice-Chancellor;
(ii) the Rector;
(iii) the Director of Higher Education, Assam;
(iv) the Director of Technical Education, Assam;
(v) the Director of Medical Education, Assam;
(vi) the Chairman, Board of Secondary Education, Assam;
(vii) two Heads of Departments of the departments of the University who are 
professors, to be chosen by the Vice-Chancellor by rotation for a period of 
three years according to seniority;
(viii) two Principals of Non-Government affiliated Degree Colleges to be elected

_________ THE ASSAM GAZETTE. EXTRAORDINARY, FEBRUARY 28, 2009_______ 435
(ix) one Principal of Government Degree Colleges to elected from amongst 
themselves;
(X ) four members of the court, other than the employees of the University or 
affiliated or recognized Degree Colleges or institutions elected by the 
court at its Annual General Meeting;
(Xi) two persons, of whom at least one shall be woman, nominated by the 
Chancellor;
(xii)
(xiii)
two persons nominated by the State Government of Assam;
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.
Powers and duties 18.
of the Executive
Council
Subject to the provisions of the Act, and the Statutes, Executive 
Council shall have the following powers and duties, namely:-
(a) to institute and confer degrees, titles, diplomas, certificates and other 
academic distinctions to be conferred on the basis of Examinations and to 
withdraw any such degree, title, diploma, certificate or other academic 
distinctions previously conferred, after considering the recommendations, 
of the Post-Graduate Board, and the under-graduate Board, as the case 
may be;
(b) to institute and confer honorary degrees or other academic distinctions and 
to withdraw such degrees or academic distinctions previously conferred 
after considering the recommendations of the Post-Graduate Board and the 
Under-Graduate Board, as the case may be;
(c) to institute fellowship, scholarships, prizes and other awards and to 
withdraw any such fellowship, scholarship, prize or other award previously 
awarded, after taking into consideration the recommendations of the Post- 
Graduate and the Under-Graduate Board, as the case may be;
(d) to institute professorships, readerships, lecturerships and other posts of 
teachers required by the University and to recognize persons as teachers of 
the University, after taking into consideration the recommendations of the 
Post-Graduate Board and the Under-Graduate Board, as the case may be;
(e) to create administrative, ministerial and other posts, as may be necessary;
(f) to appoint from time to time, the officers and teachers of the University, the 
Principals and Teachers of constituent colleges; the Librarian of the 
University library and the holders of the administrative posts of the 
University, after considering the recommendations of the Selection 
Committee and other committees, as the case may be constituted for the 
purpose;
(g) to make provision for the emoluments, duties, and terms and conditions of 
service of the teachers of the University and the employees of the 
constituent colleges after taking into consideration the recommendations of 
the Post-Graduate Board and he Under-Graduate Board in this regard as 
the case may be;
(h) to establish, maintain and manage colleges, institutions, departments, 
laboratories, museums, halls and hostels;
(i) to affiliate colleges and institutions not established, maintained or 
managed by the University and withdraw such affiliations;
(j) to constitute an examination Committee and to arrange for holding of 
conduction and publishing the results of University Examinations. The 
constitution, powers and duties of the Examination Committee will be 
determined by an Ordinance;
(k) to recognize libraries, laboratories, museums, halls and hostels not 
established, maintained or managed by the University and to withdraw 
such recognition;

436 THE ASSAM GAZETTE, EXTRAORDINARY. FEBKUAKY z», zuuy
Powers and 20. 
Duties of the 
Academic
Council
(l) to determine the form and to regulate the use of the common seal of the 
University;
*r
(m) to take, receive purchase or sold property movable or immovable, and to 
grant, demise, alienate, transfer or otherwise dispose of or administer or 
manage any such property for the purpose of the University under this Act;
(n) to place before the Court, the Annual Report of the working of the 
University, the Annual Statement of Account, the Budget of the University 
for next financial year, the audit report on the annual statement of account 
together with the views of the Executive Council upon them for 
consideration and necessary action;
Provided that the budget shall not be 
submitted to the Court unless the Finance Committee has previously 
examined the same, and the Executive Council has considered the advice 
and suggestions of the Finance Committee;
(o) to make allocations of funds to different bodies after considering the 
recommendations of the Post-Graduate Board and the Under-Graduate 
Board in this regard, as the case may be; and
(p) to exercise all other powers of the University for exercise of which no 
specific provision has been made in this Act or in the Statutes.
Academic 19. The Academic Council shall consist of the following members, namely: - 
Council
(1) the Vice-Chancellor;
(2) the Rector;
(3) all professors and Heads of Departments of the University departments 
and principals of the constituent colleges;
(4) ten teachers of the affiliated degree colleges representing different 
subjects to be elected from amongst themselves:
Provided that a teacher so elected shall hold office for a 
period of two years from the date of his election;
(5) The Principals of the Engineering, Medical Colleges lying within the 
territorial limits of the University;
(6) six Professors nominated by the Vice-Chancellor from the professional 
colleges to be specified by the Statute;
(7) six persons, who may or may not be teachers, nominated by the Vice- 
Chancellor;
(8) the Director of Higher Education, Assam;
(9) the Director of Medical Education, Assam;
(10) the Director of Health Services, Assam;
(11) one Education Officer of the Board of Secondary Education, Assam, to be 
nominated by the Chairman of the aforesaid Board;
(12) the Director of Technical Education, Assam.
Academic Council shall have the following powers and duties, namely:-
(a) to determine and specify from time to time the branches of study in which 
provisions for instructions, research and for advancement and 
dissemination of knowledge are to be made;
(b) to approve, and when necessary revise, with or without modifications, the 
pattern of courses and the examinations to be held, after considering the 
recommendations of the Examination Committee, the Post-Graduate Board 
and the Under-Graduate Board, as the case may be;
(c) to approve the conditions for admission of students to Post-Graduate and 
Under Graduate courses, with or without modifications after considering 
the recommendations of the Post-Graduate Board and the Under-Graduate 
Board, as the case may be;

THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009 4J7
(d) to supervise the University library;
(e) to give such directions and to suggest such measures, as it may think fit, 
to the post-Graduate Board, the Under-Graduate Board, and the Board of 
Studies, on any matter affecting the academic work of the University, to 
consider the views expressed by the said Boards on the measures 
suggested and to take such decisions as it may think fit;
(f) to receive the proceedings of the meeting of the Post-Graduate Board, the 
Under-Graduate Board and the Examination Committee and to make such 
recommendations to the Boards or Committee concerned thereon, as it 
may think fit.
Post-Graduate
Board
21. The Post-Graduate Board shall have the following members, namely:-
(1)
(2)
(3)
(4)
(5)
(6)
the Vice-Chancellor;
the Rector;
six persons from amongst the Professors and heads of Departments of 
Post-Graduate Departments of the University and the heads of 
Department of the constituent colleges elected by the Academic Council; 
two members of the Academic Council who are not Professors or Heads of 
Department of the University, or of Constituent Colleges, elected by the 
Academic Council;
four persons who may or may not be professors of the University to be 
nominated by the Vice-Chancellor; and
one member of Examination Committee to be nominated by the Vice- 
Chancellor.
Powers and 
duties of the 
Post- Graduate 
Board
22. Subject to the provisions of this Act, the Statutes and the Ordinances, 
the Post-Graduate Board shall have the following powers and duties, 
namely:-
(a) to recommend to the Academic Council, the pattern of post-graduate 
courses, the examinations to be held for such courses, and for their 
revision;
(b) to approve the curricula and syllabi for the Post-graduate courses and to
.  modify them when necessary, after considering the recommendations of 
the Boards of Studies;
(c) to recommend to the Executive Council for the institution and award of 
fellowships, scholarships, prizes, honorary degrees and other awards or 
other academic distinctions and for the institution and conferring of 
degrees, diplomas, titles, certificates and other academic distinctions in the 
Post-graduate courses on the basis of examinations and for the withdrawal 
thereof;
(d) to make recommendations to the Executive Council for the institution of 
Professorships, Readerships, Lecturerships, or other posts of teachers 
required for the Post-graduate courses and for the recognition of persons 
as teachers of the Universify for such courses, and regarding their 
emoluments duties, and terms and conditions of their services;
(e) to recommend to the Academic Council the conditions for the admission of 
students to Post-graduate courses, and to make regulations for their 
attendance and progress;
(f) to make Regulations in regard to the residence, discipline of students in 
the departments and the constituent colleges, and institutions imparting 
Post-graduate courses and for the promotion of their health and welfare;

438
Under-Graduate 
Board
Powers and 
duties of the 
Under-Graduate 
Board
THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009
(g) to make recommendations to the Executive Council regarding the 
allocation of funds to the Post-Graduate Departments and constituent 
colleges and institutions engaged in instruction in Post-graduate courses 
or research, and to the libraries, laboratories, museums established by the 
University;
(h) to review the works of the Post-graduate Departments and colleges and 
institutions engaged in instruction in Post-graduate courses and research 
and to call for report thereon, and to take all steps necessary for the 
improvement of standard of research and teaching and other affairs 
therein;
(i) to consider the measures suggested by Academic Council on any matter 
affecting the academic work of the University and to express its views on 
them, to consider any matter referred to it by the Executive Council or the 
Academic Council and to submit reports thereon to the Executive Council 
or the Academic Council, as the case may be;
(j) to approve the panels of the examiners for Post-Graduate Examinations, 
with or without modifications, after considering the recommendations of 
the Boards of Studies and to modify the same at any time after 
consultation with the Boards of Studies concerned;
(k) to promote research within the University and to make regulations 
governing research degrees; and
(l) to appoint committees, and to fix their terms of reference, in regard to any 
matter within the jurisdiction of the Post-Graduate Board.
23. The Under-Graduate Board shall consist of following members, 
namely: -
(1) the Vice-Chancellor;
(2) the Rector;
(3) three persons from among the professors and the Heads of 
Departments of the Department of the University and of the Constituent 
Colleges elected by the Academic Council;
(4) six Principals, including at least three from professional colleges, 
elected by the Academic Council from amongst its own members;
(5) three persons who may or may not be members of the Academic 
Council, nominated by the Vice-Chancellor;
(6) ten persons to be elected from amongst the teachers of affiliated 
colleges; and
(7) one member of the Examination Committee to be nominated by the 
Vice-Chancellor.
24. Subject to the provisions of this Act, the Statutes and the Ordinance, 
the Under-Graduate Board shall have the following powers and duties, 
Namely:-
(a) to recommend to the Academic Council the pattern of courses and 
examinations for the Under-Graduate courses and the revision thereof;
(b) to make recommendations to the Executive Council for the institutions of 
professorships, readerships, lecturerships or other-posts of teachers required 
for the Under-Graduate courses in the University and the constituent colleges 
and for the recognition of persons as teachers of the University for such 
courses and regarding their emoluments, duties and terms and conditions of 
services;
(c) to make recommendation to the Executive Council for the award of 
scholarships, prizes and other awards and for the conferment of degrees, 
diplomas, titles, certificates and other academic distinction in the Under- 
Graduate Courses;

439
Board 
of Studies
THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009
(d) to approve the curricula and syllabi for the Under-Graduate courses and 
to modify them when necessary after considering the recommendations of 
the Boards of Studies concerned;
(e) to make recommendations to the Executive Council regarding the 
allocation of funds to the constituent colleges and institutions and to the 
departments imparting instructions in Under-Graduate courses;
(f) to review the work of the under-graduate departments and colleges and 
institutions imparting instructions in Under-Graduate courses, to call for 
reports thereon and to take steps necessary for the improvement of the 
standard of teaching and other affairs therein;
(g) to recommend to the Academic Council the conditions for the admission 
of students to Under-Graduate courses and to make Regulations for their 
attendance and progress;
(h) to approve the panels of examiners for Under-Graduate examinations, with 
or without modifications, after considering the recommendations of the Board 
of Studies and to modify the same at any time after consultation with the 
Board of Studies;
(i) to make Regulations in regard to the residence, health and discipline of the 
students in Under-Graduate courses;
(j) to consider the measures suggested by the Academic Council on any 
matter affecting the Academic work of the University and to express its views 
on them, to consider any matter referred to it by the Executive Council or the 
Academic Council and to submit report thereon to the Executive Council or 
the Academic Council, as the case may be; and
(k) to appoint Committees, and to fix their terms of reference, in regard to any 
matter within the jurisdiction of the Under-Graduate Board.
25. (1) There shall be a Board of Studies in each main branch of study. Those
branches shall be specified, and when necessary modified by the Academic 
council.
(2) Each Board of Studies shall consist of the following members, namely: -
(i) Chairman - A Professor or Head of Department of the University in 
the branch concerned, nominated by the Vice-Chancellor;
(ii) three persons with qualifications in the branch of study elected by the 
Academic Council;
(iii) one expert consultant, not connected with the University nominated by 
the Chairman with approval of the Vice-Chancellor;
(3) Subject to the previous approval of the Vice-Chancellor, the Board may 
consult other expert or experts when necessary on any matter within its 
field.
Powers and 
duties of the 
Board of 
Studies
26. Subject to the provisions of this Act, the Statutes and the 
Ordinances, each Board studies shall have the following powers 
and duties, namely:-
(a) to make recommendations to the Post-Graduate or the Under-Graduate 
Board, as the case may be, about the pattern of courses, curricula and 
syllabi to be laid down for different courses and the examinations to be 
held for such courses and to make recommendations for revision of 
courses, syllabi, curricula and examinations in so far as they relate to the 
field of the particular branch of study;

440 ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009_________ . .
k-'"’
Finance 27.
Committee
Powers and 28. 
duties of the 
Finance 
Committee.
(d) to prepare, and when necessary revise, the panels of examiners fq? the 
different examinations, for submission to the Examination Committee; and
(e) to consider any other matter referred to it by the Post-Graduate or Under- 
Graduate Board, the Academic Council or the Executive Council, as the 
case may be, and to submit a report to the authority concerned upon the 
matter so referred;
There shall be a Finance Committee of the University consisting of the 
following members, namely: -
(i) the Vice-Chancellor, as the President;
(ii) two members elected by the Court from amongst its members;
(iii) two members elected by the Executive Council from amongst its 
members; and
(iv) two members to be nominated by the State Government, one from the 
Finance and the other from the Education Department.
The Finance Committee shall have the following powers and duties, namely:-
Selection 29 (1)
Committee
(i) to examine the annual budget estimates and to give advice and suggestions 
to the Executive Council thereon;
(ii) to make recommendations to the Executive Council relating to the Finance 
of the University;
(iii) to examine every proposal for new expenditure involving a sum of money 
exceeding rupees ten thousand and to advise the Executive Council thereon;
(iv) to review the financial position of the University periodically;
(v) to suggest in general the means for the improvement of the financial 
position of the University;
(vi) to consider and recommend revision of grades of pay and the grades of pay 
of new posts to the Executive Council; and
(vii) to deal with such other matters relating to the financial matters of the 
University as may be prescribed by the Statutes and the Ordinances.
(a) There shall be a Selection Committee for making recommendations, 
to the Executive Council for the appointment of Professors, Readers, 
Lecturers, Registrar, Treasurer, Librarian and other Officers of the 
University as may be provided by the Statutes consisting of the following 
members, namely:-
(i) the Vice-Chancellor as Chairman of the Selection Committee;
(ii) three persons, not holding any office of profit under the University -  one 
to be nominated by the Chancellor, one to be nominated by the State 
Government and other to be nominated by the Executive Council;
(iii) the Registrar shall be the Member-Secretary of the Selection Committee ,  
except for the Selection Committee for the appointment of Registrar in 
which case the Vice-Chancellor shall nominate one person as Member- 
Secretary in consultation with the Executive Council;

THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 28, 2009
(b) In making recommendations for the appointment of Professors of the 
University, the Selection Committee shall co-opt the Head of Department 
concerned, if he is a professor, one Professor of the Department to be 
nominated by the 

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