LexThe Dibrugarh University Act, 1965
Assam · state statute
Open in Lexace · Ask the AI about this actThe 4th June 1065
No.LJL.18 65/7.— The following Act of the Assam Legislative Assembly
which received the assent of the Governor is hereby published- for general
information.
ASSAM ACT V III OF 1965
(R eceived th e a ssen t o f th e Governor on the 3rd June, 19t>5)
[Published in the Assam Gazette Extraordina; y, dated the 4th June, 1965]
THE DIBRUGARH UNIVERSITY ACT, 1965
An
Act
to esta b lish and co n stitu te a teaching, resid en tia l an d affiliating
U n iversity at D ibrugarh
Preamble. Whereas it is expedient to establish and constitute a
teaching, residential and affiliating University at
Dibrugarh ;
It is hereby enacted in the Sixteenth Year of the
Republic of India as follows :—
Short title
ar d com-
rnencement.
1. (1) This Act may be called the Dibrugarh Uni"
veisity Act, 1965,
(2) It shall come into force on such date or dates as
the State Government may, by notification in the
official Gazette, appoint, and different dates may be
appointed for different provisions of the Act,
2
Definitions, 2. In this Act, unless there is anything repugnant to
the subject or context;
(1) “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 ;
(2) “Affiliated Institution” means an institution
other than a constituent college or a recognized insti
tution, affiliated to the University and includes an
institution deemed to be affiliated under’section 5 ;
(3) “ Board of Studies” means a Board of Studies
constituted under section 28 ;
(4) “Constituent College” means a college esta
blished, maintained or managed by the University ;
(5) “ Constituent Institution” means an institution,
other than a college established, maintained or
managed by the University ;
(6) “ Court” means the Court constituted under
section 18 ;
(7) “ Department” means a department of the Uni-
v < rsity and designated as such by it, with reference to
a subject or group of subjects of study in the Univer
sity ;
(8) “Executive Council” and “Academic Council'”
mean the Executive Council and the Academic Coun ■
cil constituted under sections 20 and 22 respectively ;
(9) “Finance Committee” means the Finance Coro
mittee constituted under section 30 ;
(10) “ Government College” means a college main
tained and managed by the State or Union Govern
ment ;
(11) “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 ;
(12) “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 ;
(13) “ Hostel” means a unit of residence of students
maintained or recognized by the University, other than
a h a ll;
(14) “Post-graduate Board” and “ Under-graduate
Board” mean the Post-graduate Board and the Under
graduate Board constituted under sections 24 and 26
respectively ;
(15) “ Principal” means the Head of a teaching
staff of a constituent, affiliated or recognized college ;
(It) “ Recognized College” means a college other
than a constituent college, or affiliated college recog
nised by the University and includes a college deemed
to be recognized under section 5 ;
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(17) “ Recognized Institution” means an institution,
other than a constituent or affiliated institution
recognised by the University and includes an institu
tion deemed to be recognised under section 5 ;
(18) “ Selection Committee” means the Selection
Committee constituted under section 32 ;
(19) “ State Government” means the Government
of Assam ;
(20) “ Statutes” , “Ordinances” and “Regulations’*
mean, respectively, the Statutes, Ordinances, and
the Regulations of the University made under this
A c t;
(21) “ Teacher” means a professor, a reader o ra
lecturer of the University or a college whether
constituent or affiliated, or any other person
imparting instructions or guiding research and desi
gnated as a teacher by the University and includes a
person recognized as a teacher by the Univeirsity; and
(22) “ University” means the Dibrugarh Univer
sity as constituted under this Act.
TheUniver- 3.(1) The Chancellor, the Pro-Chancellor, the Vice-
sity. 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 Dibrugarh University” .
(2) The University shall have perpetual succession
and a common seal, and shall sue and be sued by
that name.
Powers of 4. The University shall have the following powers,
t i ^ n iv e r' n a m e * y
(i) to provide for instruction (including corres
pondence courses) and research in th*
humanities, science and technology,
education, medicine and other profes
sional 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
specialised laboratories and such other
units for research and instruction as are
necessary for the furtherance of its
objects;
4 »
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(iii) to organise and to undertake extra-mural
teaching and extension services ;
(iv) to hold examinations and to grant to, and
confet degrees, diplomas, certificates or
other academic distinctions and to
deprive persons of any degrees, diplomas,
certificates or distinctions granted to or
conferred upon them by the University
for good and sufficient cause ;
(v) to create such teaching, administrative
and other posts as the university may
deem necessary from time to time and
to make appointments thereto ; "•
(vi) to appoint or recognise persons as Profes
sors, Readers, or Lecturers or otherwise
as Teachers of the University ;
»
(vii) to institute and award fellowships, schol
arships, exhibitions and prizes ;
(viii) to establish and maintain colleges and halls,
to recognise and supervise colleges and
halls not maintain 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 discipline measures in
this regard as may be deemed necessary ;
(x) to make arrangements for 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 recognise for any purpose
eithtr 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, privil
eges 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 pur
poses as may be agreed upon, on such
terms and conditions as may, from time
$o time, be prescribed ;
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(xiv) to enter into any agreement for the incorpo
ration 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) to demand and receive payment of such
fees and other charges as may be pres
cribed 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 Univer
sity thinks fit ;
fxvii) to borrow with the approval of the State
Government, on the security of the
University property, money for the pur
poses of the University ; and
(xviii) to do all such other acts and things,
whether incidental to the powers afore
said 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
J msdiciion pO w e rs of the University conferred by or under this
Act shall extend to the districts of Lakhimpur and
Sibsigar 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.
(2) From the date on which this Act comes
into force the Gauhati University shall cease to exer
cise its jurisdiction over all the colleges and institu
tions affiliated to or recognized by it and lying within
the districts of Lakhimpur and Sibsagar, and the
Dibrugarh University shall exercise authority and
jurisdiction over them from the aforesaid date, as if
they were affiliated to, or recognized by the Dibrugarh
University from the aforesaid date.
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University 6, The University shall be open to all persons
cSs-»°cas- irrespective of sex, race, caste, or creed and
tes’and' n o t lawful for the University to adopt or im*
creeds. pose on any person any test whatsoever of religious
belief or profession in order to entitle him to be ad
mitted thereto as a teacher or as a student, or to hold
any office therein, or to graduate or to enjoy or
exercise anv privilege thereof except in respect of any
particular benefaction accepted by the University,
where such test is made a condition thereof
by any testamentary or other instrument creating such
benefaction.
Officers of 7. The following shall be the officers of the
the University: —University.
(i) the Chancellor,
(ii) the Pro-Chancellor,
(iii) the Vice-Chancellor,
(iv) Rector,
(v) the Registrar, and
(vi) such other persons in the service of the
University as may be declared by the
statutes to be the officers of the
University.
The Ghan- 8. (1) The Governor of Assam shall be the Chan
cellor. cellor of the University.
(2) The Chancellor, when present, shall preside
at any meeting of the Court and at any convocation of
the University.
Powersand 9. (1) The Chancellor shall have the right to
duties of the cause an inspection to be made by such person or
Chancellor, 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 conduc
ted or done by the University, its officers and autho
rities, 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.
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(3) The Chancellor may address the Vice-
Chancellor with reference to the result of such inspec
tion or enquiry and the Vice-Chancellor shall commu
nicate 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) Fhe 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 the result of such inspection or enquiry
ana the advice of the Chancellor.
(5) When the Executive Council does not
within a reasonable time, take action to the satis-
• faction of the Chancellor, the Chancellor may after
considering any explanation furnished or represen
tation 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 Univer
sity.
Pro-Chan- 10. (1) The Minister-in-charge of Education in the
eellor. State shall be the Pro-Chancellor of the University.
(2) In the absence of the Chancellor or during
his inability to act, the Pro-Chancellor shall exercise
all the powers and perform all the duties of the
Chancellor.
The Vice- 11. (1) The Vice-Chancellor, for the first two terms,
Chancellor. sfia n j- ,e appointed by the Chancellor. For any subse
quent appointment to the post of the Vice-Chancellor,
an Advisor) Board consisting of one member elected
by the Court, one member elected by the Executive
. Council and one member nominated by the Chan
cellor shall be constituted :
i rovided that the members so elected or nominated
shall not be from amongst persons holding any office
of profit under the University or under any of its con
stituent or affiliated colleges.
(2) The Advisory Board shall recommend to the
Chancellor the names of not less than three persons
from among whom the Chancellor shall appoint one
to be the Vice-Chancellor after taking into considera
tion the recommendations of the Advisory Board.
(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-appoint-
m en!»
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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.2,500 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 Rector shall exercise powers
and perform duties of the Vice-Chancellor :
Provided th t if the Rector is also unable to act,
the Chancellor shall make such other arrangements as
he may think fit for exercising the powers and perform
ing duties ot the Vice-Chancellor during the absence.
The Chancellor shall determine the emoluments or
allowances payable to a person temporarily appointed
to exercise the powers and duties ol the Vice-Chan
cellor.
Powers and 12. (1) The Vice-Chancellor shall be the princi-
duties of the pal executive ano academic officer ot the University. He
Vice-Chan- s h a ]l >c e the ex-officio Chairman of the Executive Coun
cil, the Academic Council, the Post-graduate Board,
the Under-graduate Board, the Finance Committee and
the Selection Committee and shall, in the absence ot
the Chancellor and the Pro-Chancellor preside at all
meetings of the Court and over rhe convocation to
confer degrees. He shall be entitled to be present at
and to address any meeting of any authority or
mittee of the University.
com-
(2) The Vice Chancellor shall see that this
Act, the Statutes, the Ordinances 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 meetings of the Court, the
Executive Council, the Post-Graduate Board, the
Under-Graduate Beard, the Finance Committee
and the Selection Committee whenever he finds it
necessary and may for that purpose direct the
Registrar to convene such a 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 m atter:
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 receives 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 deci
sions of the Authorities of the University.
(6) All powers relating to the proper mainte
nance 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.
The Rector The ^- e c t o r shall b e appointed by the Chan
cellor cn the 1 ecommendation of the Vice-Chan
cellor on such emoluments and allowances as may
be fixed by the Executive Council. He shall hold
office for a term of five years and shall be eligible
for reappointment.
Powers and 14. The Rector shall exercise and perform such
duties of the powers and duties of the Vice-Chancellor as may be
Rector. delegated to him by the Vice-Chancellor.
the Regis- 15. (1) The Registrar shall be a whole-time salaried
trar. 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 the 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.
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rowers »nd
duties of the
Registrar
16. 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 pro
perties of the University as the Executive
Council shall commit to his charge,
(b) to conduct the official correspondence of the
Court, the Executive Council, the Aca
demic Council, the Post-Graduate Board,
the Under-Graduate Board, the Finance
Committee and the Selection Committee,
(c) to issue all notices convening meetings of all
Authorities and Committees of which he
is the Secretary, io keep minutes of meet
ings of all such Authorities and Commit
tees,
(d) to arrange for, superintend and conduct all
examinations held by the University, as
directed by the Examination Board,
(e) to sign and to verify all contracts and agree
ments made on behalf of the University,
(f) to exercise general supervision over the funds
of the University and to advise the Execu
tive Council and the Finance Committee
in regard to the financial policy of the
University,
tgj 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 state
ment 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 Execu
tive Council or the Vice-Chancellor, and
(k) to make appointments to ministerial and
Grade IV posts of the University.
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■^^Authorities
< of the Uni
versity.
17. The following shall be the authorities of the
University:—
(1) the Court,
(ii) the Executive Council,
(lii) the Academic Council,
(iv) the Post-Graduate Board,
(v) the Under-Graduate Board,
(vi) the Finance Committee,
(vii) the Selection Committee, and
t,viii) such other authorities as may be declar' d
by the Statutes to be the authorities of
the University.
The Court. 18.(1) The Court shall consist of the following
persons, namely : • —
A.— E x- Officio M em b er
(i) the Chancellor,
(ii) the Pro-Chancellor,
(iii) the Vice-Chancellor,
(iv) the Rector,
(v) the Minister of Education of any other
State or States, if any, to which the
jurisdiction of the University may extend,
(vi) the Registrar,
(vii) the Secretary to the Government of Assam
in the Education Department,
(viii) the Director of Public Instructions, Assam,
(ix) the Additional Director of Public
Instructions, Assam,
(x) the Director of Technical Education,
Assam,
(xi) the Secretary, Education of any other Stat e
to which the jurisdiction of the University
may extend,
xii) the Director of Public Instructions of any
other State or States, to which the juris
diction of the University may extend,
(xiii) the former Vice-Chancellors of the
University
(xiv) the Vice-Chancellor of the Gauhati
University and of any other University
in the State,
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(xv) the principals of the Degree Colleges
affiliated to the University,
(xvi) the principals of the constituent Colleges,
(xvii) the heads of Departments and professors
of the University,
B — O ther M em b ers
(xviii) persons not exceeding ten in number, nomi
nated by the Chancellor from among
the donors, each of whom has contribu
ted a sum of rupees five lakhs or more
to the University,
(xix) five persons elected by the members of the
Assam Legislative Assembly from among
themselves,
(xx) two members of the Board of Secondary
Education, Assam, elected by the afore
said Board, ' •
(xxi) seven 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,
(xxii) ten persons distinguished in Literature,
Law, Medicine, Engineering, Technology,
Industry, Commerce and Public life
nominated by the Chancellor,
(xxiii) two persons to be nominated by the Chan
cellor from amongst those whose interests
are not otherwise represented.
(2) The Court, on a date to be fixed by the
Vice-Chancellor, shall meet at least once in a year
at a meeting to be called the Annual Meeting of
the Court.
(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, c anvene a Special meeting of the Court.
Powers and 19. Subject to the provisions of this Act, the Court
dutieiofthe shall have the following powers and dutr*s, namely:— Court.
(a) to review, from time to time, the broad
policies and programmes of the University,
and to suggest measures for the improve
ment and development of such policies,
programmes, works and other affairs,
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(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, to approve the budget, with
such comments, 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,
(c) 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.
The Execu
tive Council. 20. 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 Public Instructions, Assam,
(iv) the Director of Technical Education,
Assam,
(v) two Heads of Departments of the depart
ments of the University who are professors,
to be chosen by the Vice- Chancellor by
rotation for a period of three years accor
ding to seniority,
(vi) two principals of affiliated Degree colleges
to be elected by them,
(vii) four members of the Court, other than the
employees of the University or affiliated
or recognized Degree Colleges or institu
tions elected by the Court at its Annual
General Meeting,
(viii) two persons, of whom at least one shall be
woman, nominated by the Chancellor, and
(ix) two persons nominated by the State
Government of Assam.’
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Powers and
duties of the
Executive
Council.
21. Subject to the provisions of this Act, and the
Statutes, the Executive Council shall have the follow
ing powers and duties, namely :—
(a) to institute and confer degrees, titles, diplo
mas, certificates and other academic dis
tinctions 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 with
draw 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 fellowships, 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
Boards, 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 recommenda
tions 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 office,
and teachers of the University, the Prin
cipals 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,
ar
15
after taking into consideration the re
commendations of the Post-Graduate
Board and the Under-Graduate Board in
this regard, as the case may be,
(b) 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 affi
liations,
(j) to constitute an Examinations Committee
and to arrange for holding of, conduc
ting and publishing the results of Univer
sity Examinations. The constitution,
powers and duties oi the Exami
nation Committee will be determined by
an Ordinance,
(k) to recognise libraries, laboratories, muse
ums, halls and hostels not established,
maintained or managed by the Univer
sity and to withdraw such recognition,
(l) to determil e the form and to regulate the
use of the common seal of the University,
(m) to take, receive, purchase or hold property
movable or immovable, and to grant,
demise, alienate, transfer or otherwise
dispose of cr administer or manage any
such property for the purpose of the
University under this Act,
(n) to place before the Court, the annual re
port of the working of the University,
the annual statement of account, the
budget of the University for next finan
cial year, the audit report on the
annual statement of account together
with the views of the Executive Coun
cil upon them, for consideration and
necessary action:
Provided that the budget shall not be
submitted to the Court unless Jhe Fin
ance Committee has previously examined
the same ai d the Executive Council has
considered the advice and suggestions of
the Finance Committee,
16 -
(c) to make allocations of funds to different
bodies after considering the recommen
dations 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 Univer
sity for the exercise of which no specific
provision has been made in this Act or
in the Statutes.
Academic 22. Tne Academic Council shall consist of the
Council, following members, namely :—
(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) six Principals of affiliated Degiee colleges by
rotation to be chosen by the Vice-Chancellor,
for a period of three years,
(5) the Principals of the Engineering, Medical,
Veterinary and Agricultural Colleges lying
within the territorial limits of the University,
(6) six Professors nominated by the Vice-Chan
cellor 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 Public Instructions, Assam,
(9) the Additional Director of Public Instructions,
Assam, and
(10) the Director of Technical Education, Assam.
Powersand 23. The Academic Council shall have the a
duties of the following powers and duties, namely:—
Academic
Council,
(a) to determine and specify from time to time
the branches of study in which provisions
for instructions, research and for advance,
ment and dissemination of knowledge are
to be made,
17■
(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 modifi-
, cations, after considering the recommenda
tions of the Post-graduate Board and the
Under-graduate Board, as the case may be,
(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
Boards 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 sug
gested and to take such decisions as it may
think fit,
(f) to receive theiproceedings of the meetings 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,
is it may think fit.
I’ osi>gradua- 24. The Post-graduate Board shall have the
te Board, following members, namely:—
(1) the Vice-Chancellor,
(2) th® Rector,
(3) 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
e colleges, elected by the Academic Council,
(4) 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,
(5) four persons who may or may not be profes
sors of the University, to be nominated by
the Vice-Chancellor, and
18
Powers and
duties of
tlie Post
graduate
Board,
(6) one member of the Examination Committee
to be nominated by the Vice-Chancellor.
25. 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 exa
minations to be held for such courses. t
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 re
commendations of the Boards of Studies ;
(c) to recommend to the Executive Council fat
the institution and award of fellowships,
scholarships, prizes, honorary degrees and
other awards or other academic distinc
tions, and for the institution and confer
ring of degrees, diplomas, titles, certifica
tes and other academic distinctions in the
Post-graduate courses on the basis of exa
minations and for the withdrawal thereof•
(d) to make recommendations to the Executive
Council for the institution of professorships,
lecturerships, readerships, or other posts
of teachers required for the Post-graduate
courses and for the recognition of persons as
teachers of the University 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
p osVGraduate courses, and to make regula
tions 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 ;
1 9
(g) to make recommendations to the Executive
Council regarding the allocation of funds
to the Post-Graduate Departments and
constituent colleges and institutions engag
ed in instruction in Post-Giaduate courses
or research, and to the libraries, labora
tories, museums established by the Univer
sity ;
(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 Acade
mic 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 with
out 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
(1 ) to appoint Committees, and to fix their terms
of reference, in regard to any matter
within the jurisdiction of the Post-Graduate
Board.
Under-Gra- 26. The Under-Graduate Board shall consist of
duate Board, following members, namely :—
(1) the Vice-Chancellor,
(2) the Rector,
2 b
(3) three persons from among the professors and
the Heads of Departments of the depart
ments 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 mem
bers,
(5) three persons who may or may not be mem
bers of the Academic Council, nominated by
the Vice-Chancellor,
(6) Chairman of the Board of Secondary Educa
tion, Assam, and *
(7) one member of the Examination Committee
to be nominated by the Vice-Chancellor.
powers and 27. Subject to the provisions of this Act, the
U^d6' $ t a t u t e s a n d Ordinances, the Under-Graduate Board
duate^Board^hall 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 professor
ships, readerships, lecturerships or other
posts of teachers required for the Under
graduate courses in the University and the
constituent colleges and for the recognitions
of persons as teachers of the University
for such courses and regarding their
emoluments, duties and terms and condi
tions of services,
(c) to make recommendations 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 distinc
tion in the Under-graduate courses,
(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 instruc-
tions in Under-graduate courses,
2 1
* »
-
( 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 improve
ment 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 examiners for
« Under-graduate examinations, with or
without modifications, after considering
the recommendations to 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.
j
Boardof 28. (1) There shall be a Board of Studies in each
Studies, main branch of study. Those branches shall be speci
fied, 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, nomi
nated by the Vice-Chancellor,
< zi) three persons with qualifications in the
branch of study, elected by the Academic
Council,
22
(iii) one expert consultant, not connected with
the University, nominated by the Chair
man with the approval of the Vice-
Chancellor.
(3) Subject to the previous approval of the Vice-
Chancellor, the Board may consult any other expert
or experts when necessary on any matter within its
field.
Powers and 29. Subject to the provisions of this Act, the
duties of the St a tu te s and the Ordinances, each Board of Studies
Smdies ° 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 examina
tions 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,
(b) to prepare, and when necessary revise, the
panels of examiners for the different exam
inations, for submission to the Exami
nation Committee, and
(c) to consider any other matter referred to it
by the Post-graduate or Under-graduate
Board, the Academic Council or the Execu
tive Council, as the case may be and to
submit a report to the authority concerned
upon the matter so referred.
finance 30. There shall be a Finance Committee of
Committee the University consisting of the following members,
namely.—
(i) The Vice-Chancellor, as the President,
*
'i
i
(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.
23
Powers and 31, The Finance Committee shall have the
the^Financef°^o v i‘n g powers and duties, namely:—
Commits e.§ (a) to examine the annual budget estimates
and to give advice and suggestions to the
Executive Council thereon,
(b) to make recommendations to the Executive
Council relating to the Finance of the
University,
(c) to examine every proposal for new expend i-
ture involving a sum of money exceeding
, rupees ten thousand and to advise the
Executive Council thereon,
(d) to review the financial position of the
University periodically,
(e) to suggest in general the means for the
• improvement of the financial position of
the University,
(f) to consider and recommend revision of
grades of pay and the grades of pay of new
posts to the Executive Committee, and
(g) to deal with such other matters relating
to the financial matter of the University,
as may be presci ibed by the Statutes and
the Ordinances.
Selection 32. (l)(a) There shall be a Selection Committee
Committee.; fo r making recommendations to the Executive Council
for the appointment of the officers and teachers of the
University, the Principals and Teachers of constituent
colleges, and the Librarian of the University Library
consisting of the following members :—
(i) the Vice-Chancellor as Chairman of the
Selection Committee,
(ii) two persons, not holding any post of pro
fit under the University, one nominated
by the Chancellor and the other
nominated by the Executive Council.
(b) In making recommendations for the appoint-
i ments of professors of the University,
the Selection Committee shall co-opt two
persons not holding any post of profit under
the University and having special know-
, ledge of the subject which the professot
will teach, nominated by the Executive
Council in consultation with the Post
graduate Board.
(c) In making recommendations for the appoint
ments of Readers or Lecturers and other
teachers of the University, the Selection
Committee shall co-opt the Head of
Department concerned of the University,
24
and a person having special knowledge of
the subject concerned and nominated by the
Executive Council in consultation with the
Post graduate Board. If the Head of the
Department concerned is himself a candi
date for the post, another person having
special knowledge in the subject shall be
nominated by the Executive Council in
consultation with the Post-graduate Board.
(2) If a member of the Selection Committee is una
ble 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 recom
mendations.
Explanation.—For the purpose of this section the
co-opted members will be deemed to be members of
Selection Committee for the purpose for which they
are co-opted.
4
a
(3) 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 Com
mittee, and the decision given by the Chancellor there
on shall be final.
(4) The Executive Council shall constitute one or
more Committees for making recommendations to the
Executive Council for appointment to other administra-
• tive posts and may prescribe by ordi
nances the procedure and methods to be followed in
making such recommendations.
^ u n d T5, 33’ ('■ ) The University shall have a fund to be
known as “ The Dibrugarh University Fund” to
which shall be credited all its income, fees, lines,
contributions, donations, loans and advances from
any other source. The University may also create
by Ordinance made in this behalf, one or more
separate special funds for the administration of
endowments, trusts or ether grants for specific
purposes.
(2) The State Government shall for the purposes
o f this Act, contribute annually to the University
Fund a sum not less than rupees twenty lakhs to
meet the recurring charges of the University.
Account* 34. (1) The annual statement of accounts of the
an 1 Audit. University prepared by the Registrar shall be subjected
to such audit as the State Government may direExcerpt shown. Open the full act in Lexace.