LexThe Assam Rajiv Gandhi University of Cooperative Management Act, 2010
Assam · state statute
Open in Lexace · Ask the AI about this actTO - t t t r / M Registered No. - 768/97 THE ASSAM GAZETTE ^ p r r w ^ r EXTRAORDINARY tfT < 3 m r t f J F T f f r f io PUBLISHED BY THE AUTHORITY 272 W W ft, 7 C5C$^, 2010, 16 W , 1932 (»Rf) No.272 Dispur, Tuesday, 7th September. 2010, 16th Bhadra, 1932 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH I NOTIFICATION The 7th September, 2010 0 No. LGL. 49/2010/9.- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT- NO. XXV OF 2010 (Received the assent of the Governor on 31st August, 2010) THE ASSAM RAJIV GANDHI UNIVERSITY OF COOPERATIVE MANAGEMENT ACT, 2010 2124---------- THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010 - AN ACT to establish and constitute a teaching and residential University in the state o f Assam to Secure to all the stakeholders o f the Cooperative Management, education for widening knowledge and learning, training for enhancing skill and managerial capacity, research for searching new innovative spheres, promotion for building cadres o f professional managers, functionaries to man, organize, develop ever growing numbers o f cooperatives and to make efforts for all-round development o f Cooperative movement and rural economy. Pream ble. Whereas it is expedient to establish and constitute a teaching and residential University in the State of Assam to secure to all the stakeholders of the Co operative Movement, education for widening knowledge and learning, training for enhancing skill and managerial capacity, research for searching new innovative spheres, promotion for building cadres of professional managers and functionaries to man, organize, develop evergrowing numbers of Cooperatives and to make efforts for all round development of Cooperative movement and rural economy and matters connected therewith or incidental therewith; It is hereby enacted in the Sixty-first Year of the Republic of India as follows:- Short title an d commencement 1. (l)This Act may be called the Assam Rajiv Gandhi University of Co operative Management Act, 2010. (2)It shall come into force’ on such date as the State Government may, by notification in the official Gazette, appoint. J u ris diction. 2. Save as otherwise provided in this Act, the general powers of the University conferred by or under this Act shall extend to the entire State of A Definitions Assam. 3. In this Act and in the Statutes, unless there is anything repugnant in the subject or context, - (a) “allied subjects” means subjects relating to social, economic and rural development, trade and commerce, development of Co-operative business, Information Technology and any other subjects introduced by the University; . THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 7, 2010 2175 (b) “Authority” means the authorities of the University as mentioned in Section 24. (c) “AICTE” means All India Council of Technical Education; (d) “Court” means the court of the University constituted under section 25; (e) “Co-operative Movement” means a joint and collective effort of persons for achieving a common goal of all round socio-economic and cultural development of the persons through democratic control and autonomous functioning; (f) “Executive Council” and “Academic Council” means the Executive Council and the Academic Council constituted under section 29 and 32 respectively; (g) “Employees” means a person, not being an office bearer, employed by the University on a salary or similar form of remunerations; (h) “Educator” means an employee of the University with expertise in English and Regional language for enabling training and education to field level functionaries and does not include a Faculty; (i) “faculty” means all employees other than educator who are recognized as “teacher” by the University. (j) “Fee” means collection made by the University from the students/research scholars and against rendering consultancy services, by whatever means it may be called, which is not refundable; (k) “Finance Committee” means the Finance Committee constituted under section 43; (l) “Government” means the Government of Assam; (m) “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; (n) “hostel” means a place of residence for the students/ research scholars o f the University or its off campus centres maintained and recognized to be as such by the University; 2176 _THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7, 2010 (o) “Moderation Board” means a Board set up in the manner as provided in section 33 (ii) for the purpose of scrutinizing and moderating the question papers of various examinations held and conducted by the University from time to time; (p) “Management Committee” means a committee newly formed by the First Vice Chancellor or adopt an existing one in consultation with State Government in Co-operation Department for the purpose of transacting various/business of the University under this Act; (q) “NAAC” means the National Assessment and Accreditation Council; (r) “off campus centre” means a centre of the University established by it outside the main campus operated and maintained as its constituent unit, having the University’s complement of facilities, faculty and staff; (s) “Patron of the University” means a person who has made a donation of not less than Rs. 10,00,000/- (Rupees ten lakh only) to the fund of the University and has been declared by the Chancellor to be a patron of the University; (t) “Prescribed” means prescribed by rules made under this Act; (u) “Registrar of Co-operative Societies” means a person appointed to perform the duties o f a Registrar of Co-operative societies under the Assam Co-operative Societies Act, 1949; (v) “Regulating body’ means a body established by the Central Government for laying down norms and conditions for ensuring academic standards of higher education such as UGC, AICTE, NAAC, etc. or any such body that may be established afresh or by amalgamation in future and includes State or Central Government; (w) “Rules” means the rules made under this Act; (x) “Registered Graduate” means a graduate registered under the provisions of Act; (y) “Selection Committee” means the Selection Committee constituted under section 42 of this Act; Assam Act 1 of 1950 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 7, 2010 (z) “Statutes” “Ordinances” and “Regulations” mean respectively, the Statutes, Ordinances and the Regulations of the University made under this Act; (za) “Stake holders” means the persons with whom any stake or interest is vested or created to facilitate the promotion of Co operative movement, which shall include the regulators, Co operators, promoters, educators and facilitators of the co-operative movement; (zb) “Student” means a student of the University and includes any person who enrolled himself for pursuing any course of study of the University; (zc) “Syllabus” means a concise statement or an ordinance of a course of study; (zd) “Schedule” means the Schedule to this Act; (ze) “Sponsoring Body” in relation to the University established under this Act means,- (a) Co-operative Society registered under the Assam Co-operative Societies Act, 1949 for the time being in force or any such Act repealing or replacing it in future or any other Co-operative Societies Act of any other State of India, Or a society registered under the Societies Registration Act. 1860. (b) any public trust registered under the Indian Trust Act. 1882. (c) a company registered under the section 25 of the Companies Act, 1956 (d) Central Government or any State Government or any foreign government; (e) any other NGO (Non Government Organization)/SHG (Self Help Group) which is accepted by the Union/State as such; (f) any institute or organization duly established in India; (g) any Institute or Organization outside India with which MOU (Memorandum of Understanding) has been executed by the University; 2177 Assam Act No. 1 of 1950 Act No. 21 1860 Act No. 2- O fl982 Act No. I of 1956 2178 . Establishment and information of the University Objectives of the University THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010 (zf) “Teachers” means a Professor, a Reader or a Lecturer of the University, whether imparting instructions or guiding Research and designated as teacher by the University and includes’ a person recognized as a teacher by the University; (zg) “University” means the Assam Rajiv Gandhi University of Co operative Management; ■ (zh) “University Professor” or “University Reader” means a Professor or a Reader appointed by or recognized by the University; (zi) “UGC” means the University Grants Commission. 4(l)There shall be established a University by the name of the Assam Rajiv Gandhi University of Co-operative Management in the state of Assam. (2) The head quarter of the University shall be at Sivasagar and it may also establish off campuses and Training centers in such other places within the State of Assam or Training Centres outside the State of Assam at such places as it may deem fit. Any existing training institute within the state of Assam may be brought under the fold of the University. (3) The University may have a small Capital Campus at Guwahati for various works like liaisoning, publicity, seminars and workshops, etc. 5 (1) The following shall be the objectives of University, namely: (i) to provide instructions, teaching and training in higher education in Co-operatives and allied subjects and make provisions for research, advancement and dissemination of knowledge; (ii) to create higher level of intellectuals, teachers, managers and professionals in the field of Co-operatives and allied sectors: t (iii) to establish state of the art facilities for Co-operative education and training; (iv) to carry out teaching and research and offer counselling and continuous education programme in the field of. cooperative education and allied sectors ; THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 7. 2010 2179 (v) to create Centre of Excellence for research and education and for sharing knowledge and its application in the development of Co-operative movement and allied sectors; (vi) to institute degrees, diplomas, certificates and other academic distinctions on the basis of examination, or any such other method as may be prescribed in the Statutes; (vii) to pursue any other objective as may be approved by the authority of the University; (viii) to establish off campus centre by the Authority of the University; (ix) to participate in and contribute to the formulation of policy for Co-operatives; (x) to collaborate with other institution in India and abroad in furtherance of its objectives; (xi) to provide consultancy to State Government, Central Government or any institute or organization. (xii) to build database and 1 case studies of successful Cooperative movements the world over and to promote interactions with the stakeholders of successful cooperative movements. (2) Notwithstanding anything contained in any other law for the time being in force but without prejudice to the provisions of this Act, it shall be the duty of the University to take all such steps as it may benefit for the promotion of the University and for the determination of standards of teaching, evaluation and research in such system and for the purpose of performing these functions, the University shall have such powers, including the power to allocate and disburse grants to off campus centre whether admitted to its privileges or not or to any other University or institutions of learning as may be specified by the statutes. 2180---------.THE.,.ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010----------■ . Powers of the University Z 6. The University shall have the following powers namely : (i) to provide for instruction and a research in Co-operative development and allied subjects and to secure the advancement, diffusion and extension of knowledge in the field of Co-operative development and other allied subjects; (ii) to hold examination and to grant and confer degrees and other academic distinctions to the persons who have passed course of study in or prescribed by the University; (iii) to confer honorary degrees or other distinctions on approved persons as laid down in the statutes; (iv) to grant such diplomas to and to provide such lectures and instructions for, persons not being members of the University, as the University may determine; (v) to withdraw or cancel Degree, Diploma, Certificate or other distinctions granted or conferred; (vi) to collaborate or Co-operate with other Universities and authorities in such manner and for such purposes as the University may determine; (vii) to institute any professorship, Readership, Lecturership and any other teaching posts required by the University; (viii) to institute or recognize persons as Professor Readers or Lecturers or otherwise as teachers of the University; (ix) to institute and award fellowship, scholarship, exhibitions and « prizes in accordance with the statutes and Regulations; (x) to demand and receive payments of such fees and others charges as may be authorized by the Ordinances; (xi) to supervise and control the residence and discipline of students of the University, and to make arrangements for promoting health and general welfare of the students; THE ASSAM-QAZETTE, EXTRAORDINARY. SEPTEMBER 7, 2010 2181 (xii) to receive for grants from State and Central Government and also from any body corporate recognized by Government and any donations or sponsorship from private individual, private and public companies, or associations, for specific or general purposes; (xiii) to provide grants from the funds of the University for assisting extra teaching, if needed; (xiv) to receive, purchase or hold for the purposes of the University and property movable or immovable including any fund, which is or may become vested in the University or placed at its disposal and to grant, demise, alienate, transfer or otherwise dispose or administer all or any such property or fund for any purpose of the University under this Act including construction of any buildings, roads, tanks, pipelines, or any other structure and also to do all other acts incidental or appertaining thereto; (xv) to constitute for the benefit; of its officers and employees such pensions and provident funds as it may deem fit in such manner and subject to such conditions as may be prescribed in the Statutes; (xvi) 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 o f the University and a Teaching and Examining Body, and to cultivate and promote all branches o f teaching related to Co-operative, social, rural and economic development, etc.; (xvii) to determine and provide for examinations for admission into the University; (xviii) to organize and to undertake extra teaching and extension services; (xix) to borrow money with the approval of the State Government by giving security of the University property, for the purpose of the University; (xx) to establish and maintain off campus centre as may be determined by the University from time to time; 2182 Constitution, succession and purposes University open to all classes, castesand creed THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBERJZ^OW. ✓ (xxi) to provide for the preparation of instruction and materials using multimedia educational kits and other software; (xxii) to organize and conduct courses, workshop , seminars and other programmes for teachers, educators and other academic staff of the University and also sponsoring body as required and as per terms and conditions agreed upon by the authority of the University; (xxiii) to create administrative, ministerial and other necessary posts and to make appointment thereto; (xxiv) to appoint either on contract or otherwise to contribute to for furtherance of the objects of the University; (xxv) to maintain hostels by the University; (xxvi) to demand and receive payments of such fees, others charges as may be authorized by the Ordinances; (xxvii) to assess internally its own activities or be assessed by NAAC or by any authority to be decided by the Executive Council. 7. (1) The Chancellor, the Vice Chancellor, the Reader 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 its name the Assam Rajiv Gandhi University of Co-operative Management. (2) The University shall have perpetual succession and a common seal and shall sue and be sued by that name. 8. The University shall be open to all persons irrespective of sex, race, caste, creed or class and it shall not be lawful for the University to adopt or impose any test whatsoever of religious belief or profession in order to entitle a person to be admitted thereto as a teacher or student or to hold any office therein as to graduate these at or to enjoy or exercise any privilege thereof, except where such test is specifically prescribed by the statutes or in respect of any particular benefaction accepted by the University and when such test is made a condition thereof by any testamentary or other instrument creating such benefaction. THE Officers of the University The Chancellor Powers and Duties of the Chancellor ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7. 2010 2183 ■ 9. The following shall be the officers of the University : (1) The Chancellor; (iij The Vice-Chancellor; (iii) The Registrar (Administration); (iv) The Registrar (Academic) (v) Finance and Accounts officer; (vi) Treasurer; (vii) The Director, Multi-Media Course Material Centre; (viii) The Director (Computer); (ix) Dean; (x) Such other officers as may be declared by the Statutes to be the officers of the University. 10(1) The Governor of Assam shall be the Chancellor of the University. (2) The Chancellor bv virtue of his office shall be the President of the Court and shall, when present, preside at the convocation of the University. 11.(1) Where power is conferred upon the Chancellor by this act or by the statutes to nominate persons to the authorities of the university or other bodies thereof, the Chancellor shall to the extent provided in this Act, or Statute, as the case may be, nominate person to represent the interest of the minorities, Scheduled Tribes and Scheduled castes and interests not otherwise represented. (2) Every proposal to confer an Honorary degree shall be subject to a confirmation by the Chancellor. ■THE ASSAM GAZETTE. EXTRAORDI NARY. SEPTEMBER 7. 2010 (3) The Chancellor shall have the power to cause an inspection to be made by such person or persons as he may direct of the University, its buildings, Laboratories and equipments and off- Campus centre maintained by the University and also of the examination, teaching and other work conducted or done by the University and to cause an enquiry to be made in like manner in respect of any matter connected with the University. (4) The Chancellor shall in every such case, give notice to the Executive Council of his intention to cause an inspection or enquiry to be made and the Executive Council shall be entitled to appoint a representative who shall have the right to be present and be heard in such inspection or enquiry. (5) The Chancellor may address the Vice chancellor with reference to the result of such inspection and enquiry and the Vice-chancellor shall communicate to the Executive Council the views of the Chancellor with such advice as the Chancellor may offer upon the action to be taken thereon. (6) The Executive council shall communicate through the Vice- chancellor to the Chancellor such action, if any, as it is proposed to take or has taken upon the result of such inspection or enquiry. (7) 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, issue such directions as he may think fit and the Executive Council shall be bound to comply with such directions. (8) Expenses that may be incurred in connection with such inspection or enquiry and certified as such by the Chancellor shall be charged on the University. (9) 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 period as deemed fit and considered reasonable by him. 2185THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010 (10) The Chancellor shall have such other powers as may be specified by Statutes. (11) In case of any temporary vacancy in the office of the Vice- Chancellor, by reason of long leave, illness, resignation or other causes, the Chancellor shall make such other arrangements temporarily in consultation with Executive Council to exercise the powers and performing the duties of the Vice-Chancellor for such period as deemed necessary. The Chancellor in consultation with Executive Council shall determine the emoluments or allowances of, if any, payable to such persons temporarily appointed to exercise the powers and duties of the Vice- Chancellor. (12) The Chancellor shall determine the emoluments, perks and other terms and conditions of service of Vice-Chancellor. Vice-Chancellor 12.(1) The Vice-Chancellor shall be appointed by the Chancellor in such manner, for such term and on such emoluments and other conditions of service as may be prescribed by the statutes. (2) The Vice-Chancellor shall be a whole time officer of the University who shall hold office for a period of five years. Notwithstanding the expiry of the above period of five years, he 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. (3) The Vice-chancellor shall retire on the date he attains the age of 65 years. Powers and Duties of the Vice Chancellor 13. (1) The Vice-Chancellor shall be the principal executive and academic officer of the University and shall, in the absence of the Chancellor, preside at the meeting of the Court and any convocation of the University. He shall be an ex-officio member and chairman of the Executive council, the Finance Committee, the Construction committee and of Academic council or any other Councils/committees/ Boards, etc. and shall be entitled to be present and to speak at any meeting of any authority or other bodies o f the University. When present, he shall preside over all such meetings or authorize one from the members to preside such meeting of any councils, committees, and Boards, etc. IHEASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 7, 2010 z (2) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the statutes, the ordinances and the Regulations are faithfully observed and he shall have all powers for that purpose. (3) The Vice-Chancellor shall have power to convene meetings of the Court, the Executive council, Academic Council, the Finance committee, Development and Maintenance committee or any other Councils, Committees and Boards, etc and may for that purpose direct the Registrar to convene such meetings at times and places to be specified by the Vice-chancellor and the Registrar shall be bound to comply with such direction. The venue of meeting may be at any place other than the campus or off campus of the University, in case such a necessity arises. (4) In any emergency which in the option of the Vice-chancellor requires that immediate action should be taken, the Vice- Chancellor shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to the officer, authority or other body who or which in the ordinary courses, would have dealt with the matter. (5) Any person in the service of the University if affected by any action taken by the Vice-Chancellor shall be entitled to prefer an appeal to the Executive council through the officer, recognized authority or body of the University within thirty days from the date on which such action is communicated to him. Decision of the Executive Council in the appeal shall be final and binding on him. (6) The Vice-Chancellor shall give effect to any order of the Executive Council regarding the appointment, dismissal or suspension of any officer or teacher of the University or regarding the recognition or withdrawal of the recognition of any such officers or teacher and shall exercise general control over the University. He shall be responsible for the discipline of the University. (7) The Vice-Chancellor shall exercise and discharge such other powers and duties respectively as may be prescribed by the statutes and ordinances. ----- ---- — THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7. 2010 2187 , (8) The Vice-Chancellor shall exercise general control and /supervision over the affairs of the University and shall give effect to the decisions of the University. (9) The Vice-Chancellor shall be the appointing authority in all cases of appointments. Vice-Chancellor 14.(1) The first Vice-Chancellor shall be appointed by the State Government . On the basis of recommendations by a committee headed by Chief Secretary, Government of Assam with the following as members: (1) Principal Secretary, Personnel A) Department-Member (2) Principal Secretary, Co-operation Department as Member Secretary. (2) The first Vice-Chancellor shall hold such qualification and experience as are required for appointment in the similar post in other Universities of the State: Provided that the first Vice-Chancellor shall retire from his office if during the term of his office he completed the age of 65 years. Dean 15. Every Dean shall be appointed in such manner, on such emoluments and other conditions of services and exercise such powers and performs such functions as may be prescribed by the Statutes. Registrar 16.(1) There shall be two Registrars in the University, namely: (a) The Registrar (Administration); (b) The Registrar (Academic); (2) All the Registrars shall be whole time salaried officer of the University and shall be appointed by the Executive council on such terms, conditions and remuneration as may be prescribed by the Executive Council. 2188 Duties and respcnsiblllti esofthe Reelstrars .THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7, 2010 (3) The Registrar (Administration) shall be the Ex-officio Secretary of the Court, Executive council and the Development and Maintenance Committee, and the Registrar (Academic) shall be the Ex-Officio Secretary of Academic Council, Board of Studies and Examination Committee, etc. (4) The term of office of the Registrars shall be for a period of five years but they may be eligible for re-appointment. (5) Division of work among Registrar (Administration) and Registrar (Academic) shall be done by Vice-Chancellor. (6) Vice-Chancellor in case of necessity may authorize one Registrar to perform the work of other Registrar in the interest of the University. 17. It shall be the duty of the Registrar,- (i) to be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge and to manage such properties; (ii) to verify and sign all contracts and agreements made on behalf of the University and to act as Secretary of such other committees as may be prescribed by the Statutes; (iii) to conduct the official correspondence of the Court and the Executive Council; (iv) to issue all notices convening meetings of all such committees or councils or Board of which he is the Secretary. (v) to arrange for and supervise the examination of the University till such time when the University appoint other officers, if any, for this purpose; and (vi) to perform such other work as may, from time to time, be prescribed by the Executive Council or the Vice-Chancellor; (vii) 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; THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 7. 2010 2189 (viii) 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; (ix) to make appointments to the ministerial and grade IV posts of the University; (x) if not otherwise mentioned specifically, the Registrar (Administration) shall be the Member Secretary o f any committee, Board and Council, etc. of the University. Finance and jg The Finance and Accounts officer shall be appointed in such Accounts officer. manner, on such emoluments and other conditions of service and shall exercise such powers and perform such duties as may be prescribed by the Statutes. Treasurer 19. jjj e T r e a surer shall be whole time salaried officer of the University and shall be appointed by the Executive Council for a period o f five years on such terms, conditions and remuneration as may be prescribed by the statutes. He may be eligible for reappointment. Duties and 20. (1) The Treasurer shall exercise general duties of supervision function of the Treasurer over the funds of the University and advise in regard to its financial policy. (2) Subject to the control of the Executive Council, he shall manage the investments of the University and be responsible for the preparation and presentation of the Annual estimates and statements o f accounts and for proper maintenance of the accounts. (3) Subject to the powers of the Executive Council, the Treasurer shall be responsible for ensuring that all money are expended for the purpose for which they are granted or allotted. (4) The Treasurer shall exercise such other powers as may be prescribed by the Statutes and the Ordinances THE_ASSAM GA ZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010 Appointment of first Registrar, first Finance and Accounts Officer and first Treasurer. Functions and duties of first Registrar, first Finance and Accounts officer and first Treasurer Other officers Authorities of the University. Provided that the Chancellor may, on the recommendation of the Executive Council in case of any casual vacancy in the office of the Treasurer, direct that the Registrar (Administration) shall act as Treasurer and exercise all the powers of the Treasurer, and when any such direction has been made, all references to the Treasurer in this Act, the Statutes, the Ordinances and the Regulations shall be deemed to be a reference to the Registrar (Administration), 21. Notwithstanding anything contained in this Act, the first Registrar, the first Finance and Accounts officer and the first Treasurer shall be appointed by the Chancellor on such terms and conditions as he may deem fit after recommendation of persons holding such qualifications and experience as are required for appointment in the similar post in other Universities of the state, by a committee, with the Chief Secretary as Chairperson, Principal Secretary, Co-operation as Member and Vice- Chancellor as Member Secretary, on the basis of the bio-data received through advertisement and on the basis of selection. 22. The first Registrar, the first Finance and Accounts officer and the first Treasurer shall function as per orders or instructions issued by the first Vice-Chancellor from time to time in accordance with the first Statutes. 23. The manner of appointment, emoluments, other conditions of service and powers and duties of other officers o f the University shall be such as may be prescribed by the Statutes.. 24. The following shall be the authorities of the University:- (i) the Court; (ii) the Executive Council; (iii) the Academic Council; (iv) the Finance Committee; (v) the Development and Maintenance Committee; (vi) the Selection Committee; THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7. 2010 2191 Court (vii) the Custodian Committee; (viii) the Examination Committee; (ix) the Legal Committee; (x) any other Committee formed and declared as the authority of the University by the Executive Council. 25. The Court shall consist of the persons as follows:- A - Ex-officio Members i. the Chancellor; ii. the Vice-Chancellor; iii. the Registrar (Administration); Member Secretary iv. the Registrar (Academic) v. Minister in charge of Cooperation Department of Assam; vi. the Principal Secretary Cooperation Department, in his absence the Secretary to the Government of Assam, Cooperation Department; vii. the Registrar of Cooperative Societies, Assam, viii. the Regional Head of NABARD, NE Region; ix. the Regional Head of Reserve Bank of India; x. the Director of Agriculture, Assam; xi. the Chairman/Chief Executive Officer of the Assam State Cooperative Union; xii. Members of eminent institutions/organizations like VAMNICOM/Tata Institute of Social Sciences/NDDB/NFDB/IRMA etc. subject to acceptance by the concerned authorities; xiii. the Regional Head of IIM, NE Region. 2192 THE ASSAM GAZETTE. EXTRAORDINARY. SEPTEMBER 7. 2010 B - Other Members (i) persons not exceeding three in number nominated by the Chancellor from amongst the patrons on recommendation by Executive Council through examination of bio-data, etc. and who are not members of any other State University; (ii) two persons to be elected by the members of the Assam Legislative Assembly from amongst themselves and who are not members of any other State University; (iii) five persons distinguished in Co-operation, Law, Commerce, economics, social and rural economy and public life to be nominated by the Chancellor on recommendation by the Executive Council through examination of bio-data, etc. and who are not members of any other State University; (iv) two eminent cooperators to be nominated by the Chancellor on recommendation by the Executive Council through examination of bio-data, etc. and who are not members of any other State University; (v) two representatives (one male, one female) to be elected by the students of the University from among themselves: Provided that a student to be so elected must have been students of the University for atleast 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 shall be eligible for such election. (vi) in the event of election by the students of the University not being held for whatever reason, the Vice-Chancellor in consultation with the student community may nominate two representatives (one male, one female) from among themselves to be representatives in the Court. THE ASSAM^jAZETTE, EXTRAORDINARY. SEPTEMBER 7, 2010 2193 Tenure of office of members of the Court. 26.(1) Save as otherwise provided and except the ex-officio members, all other members as mentioned in section 25B (i) to (iv) shall hold office for a period of three years from the date of their election or nomination, as the case may be: Provided that any member elected or nominated under section 25B (v) and section 25B (vi) under this Act 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. (2) All such persons chosen or nominated under section 25B (i) to (iv) shall end their term on the expiry of three years from the date of such election or nomination and in no case the term shall exceed more than 3 years. Exercise to choose or nominate such member shall be completed between January and March every year. Any member chosen, elected or nominated after March shall be included in the Court only in the next year: Provided that no person nominated or elected in his capacity as member of a particular body or as a holder of a particular appointment shall be member after he cases to be a member of that body or holder of appointment, as the case may be. (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. (4) With the approval of the Court, the Vice-Chancellor may remove a member, if he does not fulfil the conditions laid down in the provision of the Act or Statutes. Meeting of the Court 27. (1) The Court shall meet once in a year oh dates to be fixed by the Vice-Chancellor in consultation with the Chancellor. Such meeting shall be held once every year and be called as Annual General Meeting. The Court may also meet at such other time as it may, from time to time determine. 2194 THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 7, 2t)JU. (2) The Vice-Chancellor may, whenever he thinks fit and shall upon a requisition in writing signed by not less than one- third of the members of the court, convene a special meeting o f the Court. 28. Subject to the provisions of this Act, the Court shall have Powers and duties of the the following the powers and duties, namely Court (i) 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; (ii) to consider the Annual Report, the Annual accounts, the audit report and the statement of the financial estimates, for the ensuing year, to approve the financial estimates, with such comments if any, to express its views on the Annual Report and to suggest such measures as it may deem proper on the matters covered by them; (iii) to approve, with or without modifications, the Statutes submitted by the Executive Council: Provided that before making any modification to the Statutes submitted by the Executive Council, the Executive council shall be given an opportunity to consider the modifications proposed by the Court and the Court shall consider the opinion expressed by the Executive council on such modifications; (iv) to advise the Chancellor in respect of any matter which may be referred to it for advice; and (v) to perform such other functions as may be prescribed by the Statutes. Executive 29. The Executive Council shall be the executive body of the Council University and shall consist of the following members, namely:- A-Ex-officio Members: (i) the Vice-Chancellor; (ii) all the Registrars; (iii)the Registrar of Cooperative Societies, Assam; THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER .7. 2010 2195 Tenure of office of the members of the Executive Council B-Other Members (1) two Heads of the Department of the departments of University who are Professors to be chosen by the Vice- Chancellor by rotation for a period of three years according to seniority; (ii) one person nominated by the State Government of Assam in the Cooperation Department; (iii) 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; (iv) two members of the court, other than the employees of the University to be elected by the Court at its Annual General Meeting; (v) two persons nominated by the Chancellor based on recommendation of Executive Council in its meeting after examination of bio-data, etc. 30. (1) 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 elections or nomination, as the case may be. (2) All such persons chosen, elected or nominated under section 29 shall end their term on the expiry o f the period ojf three years from the date of their election or nomination and in no case the term shall exceed more than 3 years. Exercise to chose, elect/or nominate such members shall be completed between January and March. Any member chosen, elected or nominated under section 29 after March shall be included in the Executive council only in the next year: Provided that no person nominated or elected in his capacity as member of a particular body or as a holder o f appointment shall be member after he ceases to be a member of that body or holder of 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. 2 1 5 6 ---------- T H E A S S A M G AZET TE, E X TRAORDINARY, SEPTEMBER 7, 2010 Powersand 31, Subject to the provisions of this Act and the Statutes, the duties of the J r Executive Executive Council shall have the following powers and duties, Council. namely:- (i) to hold control and administer the property and funds of the University and shall appoint a Finance Committee to advise it on matters of finance; (ii) to do all works appertaining to or incidental to the construction of buildings, roads, tanks, pipeline and other structures of the University and for the purposes shall appoint a Development and Maintenance Committee consisting of members as provided under section 34; (iii) to determine the form and regulate the use of the common seal of the University. It shall also decide the emblem, hologram and flag etc. for the University; (iv) to lay before the Government annually a full statement of the financial requirements of the University, its off-campuses, etc. maintained by it; (v) to administer funds placed at the disposal of the University for any specific purpose of building, roads, tanks, pipelines and other structures of the University; (vi) to appoint the officers (other than the Vice-Chancellor), teachers, the clerical staff and other employees of the University and define their duties and conditions of the service and shall provide for the filling up of temporary or permanent vacancies subject to the provisions of this Act and the Statutes; (vii) to have power to accept, on behalf of the University, bequests, endowments, donations or transfer of any movable or immovable property; (viii) to regulate and determine all matters under this Act concerning the University in accordance with this Act, the Statutes and the ordinances and on advice of the Vice-Chancellor: Provided that no action shall be taken by the Executive council in respect of the matters, qualifications or emoluments of teachers otherwise than in consultation with the academic Council; ________ THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 7, 2010 2197 (ix) to exercise all the powers of the University not otherwise provided for in this Act or the Statutes; and I (x) to appoint from time to time, the officers, the Librarians of the University and holders of the administrative posts of the University, after considering the recommendations of the Selection committee and other Committees, as the case may be, duly constituted for the purpose. Academic 32. (1) The Academic Council shall be the academic body of the Council University and shall, subject to the provisions of this Act, the Statutes and the ordinances have the control and general regulation of and be responsible for the maintenance of standards of the instruction, education and examination within the University. (2) The Academic Council shall consist of the following members, namely:- Ex-officio Members: (i) the Vice-Chancellor; (ii) the Deans of Faculties; (iii) the Professors of the University; (iv) the University Readers who are Heads of Department; (v) the Librarian of the University. Powers of 33 Academic Council shall have the following powers, namely the Academic Council (i) t o make proposals to the Executive Council for the Institution of Professorship, Readership, Lecturership or other teaching posts and in regard to the duties and emoluments thereof; (ii) to submit to the Executive Council draft Regulations, regarding methods and manner of conducting examinations including setting up of the Moderatio
Excerpt shown. Open the full act in Lexace.