LexThe Assam Science & Technology University Act, 2009
Assam · state statute
Open in Lexace · Ask the AI about this act- cl^k/ei> cl Registered No. 768/97 THE-ASSAM GAZETTE -EXTRAORDINARY W 3 ^ 3 wt gf^iEKs PUBLISHED BYTHE AUTHORITY 5 CRmW, 4 2010, 14 1931 (■W) No. 5 Dispur, Monday, 4thJanuary, 2010, 14tH Pausha, 1931 (S.E.)_ ____________ ____________________ . rr< ._- n r l« ' » . 1 . n< ■ ■ t 1 L GOVERNMENT OF ASSAM >.. ORDERS BY THE GOVERNOR Wit -? : . LEGISLATIVE, .DEPARTMENT "LEGISLATIVE BRANCH NOTIFICATION n< ’ :i) The 4th January, 2016n t 10 Kly ,t : -■ (d • ; . " • r ■ '' . r b o o - c. N o.L G L .21/2009/9 The following Act of the Assam'llegislative Assembly which received the assent of the Governor is hereby published for general information. i Of I . - . n o < -05. > -» b n u ASSAM'ACTNO.JII OR 2010 noij> ‘ JK 1 ■ ’ b'jtL 0 (Received the assent of Jhe. Governor on 31st December, 2009) .< ! ■ • a-v .am ”t: .joaC ‘ THE ASSAM SCIENCE & TECHNOLOGY UNIVERSITY ACT, 2009 3tt „ > ■v ■ - “• » ■ny. •E ” s W U . . ” c J. H - ’ - W *. J : ■ r • ' 1 t‘ 4 & . . E t T'U 1 14 THE ASSAM GAZETTE, EXTRAORDINARY, JANUARY 4, 2010 _____ . AN ACT to establish and constitute an affiliating University of Science and Technology at Guwahati. Preamble Short title and ] , commencement Definition 2. , - Whereas .it is ' expedient to establish and constitute an affiliating University (if Science and Technology at Guwahati. It is hereby enacted in the sixtieth year of the Republic of India as follows ; — - (1) This Act may be called the Assam Science and Technology University Act, 2009. (2) It shall cdme into force on such date or dates as the State Government may, by notification in the Official Gazette, appoint, and mifererit dates may be appointed for different provisidhsbf die Act. In this Act, unless, there is ahythitig repugnant in the subject or context, - (a) “Affiliated College” means a college other than a constituent qr. recognized college, affiliated to the University under section 4; (b) “Affiliated Institution” means an institution other than a constituent College, or a recognized institution, affiliated to the University; (c) ‘ ^Constituent College” means a college established, maintained or managed by the University; (d) “CortSthnent Institution” means' an institution, other than a college established, maintained or managed by the University; (e) “Court” means the Court constituted under section 16; (f) “Department” means a department of the University and designated as such by" it with reference to a subject or group of subjects of study conducted or affiliated or recognized by the University; (g) “Executive Council” 1 and “Academic Council” mean the Executive Council and the Academic Council constituted under section 18 and 20 respectively; (h) “Firtance Gommittee” means the Finance Committee constituted under section 26; (i) “Government ■ College” means • a college maintained and managed by the State or Union Government; (j) “Head of Department” means a person designated as such by the University;- • - » . - ■ * (k) “Post-graduate Board” and “Under-graduate Board” mean the Post Graduate Board and the Under-graduate Board constituted under section 22 and 24 respectively. (l) “Principal” means the Head of a teaching staff of a constituent, affiliated or recognized college; (m) “Recognized College” means a college other than a constituent college, or affiliated -college recognized by the University under section 4; (n) “Recognized Institution” means an institution other than a constituent or affiliated institution recognized by the University under section 4; 13 1 A e / Powers o f the University University * ' 7 flv K ; /_ - f . i THE ASSAM GAZETIE. EXTRAORDINARY JANUARY 4, 2010 3. 4. ■ (0) “Selection Committee” means the Selection Committee ■: ' constituted under section 28; (p) ‘'State Government” means the Government of Assam; (q) “Statutes”.' “Ordinance”, and “Regulations” means, respectively, the Statutes, Ordinances, and the Regulations of , the University made under this Act; i(r)|.“Teacher” means Professor, Reader or a Lecturer under the L . University or a college whether constituent or affiliated, or * ' hny . 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 (s) '“University” means the' Assam Science and Technology University as constituted under this Act. (1) 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 Assam Science and Technology University.” (2) The University shall have perpetual succession and a common seal, and shall sue and be sued by that name. The Universityi shall have the following powers, namely : ------ (i) 3 tr'jv p to provide for instructions and research through its ' affiliated colleges and institutions, in the science and technology education 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, h . 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 previously granted to or conferred upon them by the University, for good and sufficient causes; to create such academic, administrative and other post as the University may deem necessary from time to time *' and to make appointments thereto; ) (iv) ti< toihinstitute and award fellowships, scholarships, exhibitions apd prizes; to affiliate and recognize colleges imparting education of the line of study, as mentioned in clause (i) and to withdraw any such recognition or affiliation as the case maybe;"' ” • to regulate and enforce discipline among employees of the . University and to take such discipline measures in thfii regard as may bd! deemed necessary; to determine and provide for examinations for admission ’intothe colleges affiliated to the University; (viii) 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 nr institution or-members or student thereof, on such W m s and conditions as may from time to time, be - presaged,- 8 IM 1 to withdraw such affiliation, privileges b v and > recognition previously granted, for good and sufficient reasons; '•'f - " > r (ii) - (iii) (v) (vli) t, bnr 16 Jurisdiction University Open to all classes, . castes and creeds Officers o f the University The Chancellor Powers and duties of the Chancellor 3 ASSAM GAZETTE, EXTRAORDINARY. JANUARY 4, 2010_______ . . (ix) 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, (x) 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 tiiis Act; C xi) demand and receive payment of such fees and other charges as may be prescribed from time to time; (xii) to acquire, hold, manage and dispose of any property mbVahih 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 ■ ’1 funds representing such property in such manner as the University thinks fit; (xiii) to borrow with the approval of State Government, on the security, of the University property, money for the purposes of tile University; and (Xiv) 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; (xv) to .introduce higher and modem courses. (xvi) to ..provide a platform to discuss the kind of technical education necessary for the State of Assam and to provide areas/avenues to pursue Higher Education. 5. Save as otherwise providedin this Act, the powers of the University conferred by or under this Act shall extend to the State of Assam. 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 teacher or as a student, or to hold any office therein, or to graduate or to.enjoy or exercise any particular benefaction accepted by theiUniversity, where! such test is made a condition thereof by any testamentary or other; instrument creating such benefaction. 7. The foliowingishall be the officers of the University : — -— (i) The Chancellor, / (ii) The Vice Ghancdilbr; (iipThe Rector, f* (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? 5 n ’' L . , r (2) . The Chancellor, :when prgsjent, shall preside at any meeting of theCourt 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 maintain ed by the Uni versity and also of the examinations, teaching and other works conducted or done by the University, its officers and authorities, and to 17THE ASSAM GAZETTE. EXTRAORDINARY, JANUARY 4, 2010 cause an enquiry to be made in the like manner in respect of all or any of the matters aforesaid and o f 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 o f such inspection or enquiry and the . Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor with such advice as the Chancellor may offer on the action to be taken thereon. (4) The Executive Council shall communicate through the Vice-Chancellor to the Chancellor such action, if any, as it is proposed to take or has been taken on the result of such inspection or enquiry and the advice of the Chancellor. (5) When the Executive Council does not within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may after considering any explanation furnished or representation made by the Executive Council, if any, issue such directions as he may think fit and the Executive Council shall be bound to comply with such directions. (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 8 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. The Vice-Chancellor 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, 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 Chairperson of such Advisory Board. (2) The Advisory Board shall recommend a panel of names of three persons to the Chancellor, who may appoint one of the persons recommended, to be the Vice-Chancellor. If the Chancellor does not approve any of the persons 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 o f five years and shall be eligible for re-appointment. :(l Provided that notwithstanding the expiry of the aforesaid period o f 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: 18_________ THE ASSAM GAZETTE, EXTRAORDINARY. JANUARY 4. 2010 _______ . Powers and duties of ’ 11. the Vkx^ChatKStllor » > - > Rectot 12. Provided that the salary of the Vice- Chancellor shall not be less than Rs. 25,000/- per fnensem 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. (1) The Vice-Chancellor shall be the principal Executive and Academic Officer of the University. He shall be the ex- officio Chairperson of 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 of 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 of any authority or ‘ Committee of the University. (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 die 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 J ' 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 decision 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. (1) 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. ----------------- I-HE ASSAM GAZETTE, EXTRAORDINARY. JANUARY 4, 2010______ 19 Registrar Powers and duties of the Registrar (2) The Rector shall exercise and perform such powers and duties of the Vice-Chancellor as may be delegated to him by the Vice-Chancellor. 13. (1) Ghe Registrar shall be a 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 the Secretary of the Court, the Executive Council, the Academic Council, the Post- Gfaduate 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. 14. 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 Coimcil shall commit to his charge; (b) 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; ■ > , (c) to issue all notice convening meeting of all authorities and committees of which he is the Secretary, to keep minutes of meeting of all such authorities and committees; (d) to arrange for, superintend and conduct all examinations held by the University as recommended by the Post-graduate Board and the Under-graduate Board as the case may be; (e) to sign and to verify all contracts and agreements made on behalf of the University; (f) 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- Chancellbf; and (k) to make appointments to ministerial and Grade IV posts of the University. 20 THE ASSAM GAZETTE. EXTRAORDINARY. JANUARY 4. 2010 Authorities of the University 15. 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 Finance Committee, (vii) the Selection Committee and (viii) such other authorities as may be declared by the Statutes to be the authorities of the University. The Court 16. (1) The Court shall consist of the following persons, namely : A- Ex-officio Members: (i) the Chancellor, * (ii) the Vice-Chancellor, (iii) the Rector, (iv) the Registrar, (v) the Principal Secretary to the Government of Assam and in his absence the Commissioner and Secretary to the Government of Assam in the Higher Education Department, (vi) the Director of Higher Education, Assam. (vii) the Director of Technical Education, Assam. (viii) the Principals of all Engineering Colleges of the State of Assam, B- Other Members (ix) persons not exceeding five in number, nominated by the Chancellor from among the donors, each of whom has contributed a sum of rupees ten lakhs or more to the University, (x) seven persons elected by the members of the Assam Legislative Assembly from among themselves, (xi) two members of the Higher Secondary Education Council, Assam, elected by the aforesaid Council, (xii) ten persons distinguished in Literature, Law, Medicine, Engineering Technology Industry, Commerce and Public life nominated by the Chancellor, (xiii) two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented, (xiv) 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 a college under 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. THE ASSAM GAZETTE. EXTRAORDINARY, JANUARY 4. 2010 21 Powers and duties . U . of the Court i The Executive Council 1 g . ’ > (xv) 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. 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 1 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 btidget of the University for the next financial year,' 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 matter 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 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 Chairperson, Higher Secondary Education Council, Assam. (vi) two Principals of affiliated Colleges to be elected from amongst themselves. (vii) four members of the Court, other than the employees of the University or affiliated or recognized Colleges , or institutions elected by the court at its Annual General Meeting, (viii) two persons, of whom at least one shall be woman, nominated by the Chancellor,' (ix) two persons nominated by the State Government of Assam. 22 THE ASSAM GAZETTE. EXTRAORDINARY, JANUARY 4.2010 Powers and duties of the 19. Subject to the provisions of the Act, and the Statutes, the Executive Executive Council 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 for good and sufficient cause, after considering the recommendations of the Post-Graduate Board and the Uhder-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 for good and sufficient cause, after taking into consideration the recommendations of the Post-Graduate and the Under-Graduate Board, as the case may be; (d) to institute posts of teachers required under the University and to recognize persons as teachers under 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 academic administrative, ministerial and other posts, as may he necessary, with the prior approval of the State Government; (f) to appoint from time to time; the officers and staff of the University, 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 staff of the University; (h) to affiliate colleges and institutions not established, maintained or managed by the University and withdraw such affiliations previously granted for good and sufficient reasons; (i) 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; (j) to recognize libraries, laboratories, museums, halls and hostels not established, maintained or managed by the University and to withdraw such recognition; (k) to determine the form and to regulate the use of the common seal of •the University; ■ (l) to take, receive purchase or sell 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; (m) 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; THE ASSAM GAZETTE. EXTRAORDINARY, JANUARY 4,2010. 23 (n) 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 (o) 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. Post-Graduate Board 2 2 . Academic Council 20. The Academic Council shall consist o f the following members, n a m e l y — (1) the Vice-Chancellor, (2) the Rector, (3) all principals of the affiliated colleges, (4) , ten teachers of the affiliated colleges representing different subject 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) - six Professors nominated by the Vice-Chancellor from the colleges,; (6) six persons, who may or may not be teachers, nominated by the Vice-Chancellor, (7) one Education Officer of the Higher Secondary Education Council, Assam, to be nominated by the Chairperson o f the aforesaid Council, (8) the Director of Technical Education, Assam. Powers and duties of die Academic Council 21. The Academic Council shall have the following powers and duties namely r 2— (a) to determine and specify from time to time the braches of study in which provisions for instructions, research and for advancement and dissemination o f knowledge are to be made; (b) to approve, and when necessary revise, with or without modifications, the pattern o f courses and the examinations to be held, after considering the recommendations o f 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; (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 and the Under-Graduate Board, 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 o f 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 flunk fit; The Post-Graduate Board shall have the following members, namely :---- (1) the Vice-Chancellor,' (2) the Rector, (3) six persons from amongst the Professors and Heads o f Departments o f the affiliated colleges elected by the Academic Council, 24 THE ASSAM GAZETTE , EXTRAORDINARY, JANUARY 4. 2010 • ■ '< ' ? f Powers and duties o f the 23. Post-Graduate Board (4) two members of the Academic Council who are not Professors or Heads of Department of the University or - Colleges, elected by the Academic Council, (5) four persons who may or may not be professors of .the University to be nominated by the Vice-Chancellor, and (6) one member of Examination Committee to be nominated by the Vice-Chancellor. Subject to the provisions of this Act, the Statutes and the 5'_ 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; (c) to recommend to the Executive Council for the institution and award of fellowships, scholarships, prizes, honorary degree 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 posts of teachers required for the Post- Graduate courses under the University and for the recognition of persons as teachers for any other course, 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 colleges, and institutions imparting Post graduate courses and for the promotion of their health and welfare; (g) to review the works of the Post-graduate Departments in 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; (h) 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; (i) to approve the panels of the examiners for Post-Graduate Examinations, and to modify the same at any time; (j) to promote research within the University and to make regulations governing research degrees; and (k) to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction on the Post- Graduate Board. Under-Graduate Board 24. The Under-Graduate Board shall consist of following members, namely:------ (1) the Vice-Chancellor, (2) the Rector, 25THE ASSAM GAZETTE. EXTRAORDINARY JANUARY 4 ,201.0 (3) three persons from among the professors and the Heads of Departments of the Colleges elected by the Academic Council, (4) Principals of all affiliated colleges, (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. Powers and duties of the 25. Under-Graduate Board (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, lectureships or other posts of teachers required for the Under-Graduate courses in the colleges and for the recognition of person as teachers 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; (d) to approve the curricula and syllabi for the Under- Graduate, courses and to modify them when necessary; (e) to review the work of the Under-Graduate departments in 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; ff) 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; ,(g) to approve the panels of examiners for Under- Graduate examinations, and to modify the same at any time; (h) to make Regulations in regard to the residence, health and discipline of the students in Under- Graduate courses; (i) 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 . (j) to appoint Committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Under-Graduate Board. Finance Committee 26. There Shall be a Finance Committee of the University consisting of the following members, namely — (i) the Vice-Chancellor, as the President, 26 THE ASSAM GAZETTE, EXTRAORDINARY JANUARY 4,2010 (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 other from the Education Department. Powers and duties of the 2 7 Finance Committee |T Selection Committee 28. The Finance Committee shall have the following powers and duties, namely:----- n (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 arid the Ordinances. (1) (a) There shall be a Selection Committee for making '•^commendations, to the Executive Council for the appointment of Academic staff, 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 Chairperson 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; Provided further that, where a Selection Committee recommends to the Executive Council the name of one person only and that person is not acceptable to the Executive Council the Executive Council shall record its reasons in writing for not accepting the recommendation and direct the Registrar fo advertise the vacancy again and convene a meeting of the Selection Committee for making fresh recommendation and in so doing communicate to every member of the Selection Committee the reasons recorded above. ASSAM G A ZU TK EXTRAORDINARY. JANUARY 4,2010 University fund 29. 27 (b) Where an appointment is to be ma&e to a temporary vacancy of the , University, the appointment shall be made, if the vacancy is for a period of one year or more, ■ on the recommendation of the Selection Committee in accordance with the provision of the preceding sub sections and ho ad-hoc appointment shall be made by the Executive Council. (2) If a member of the Selection Committee is unable to attend, he may send his opinion in writing to the Vice- Chancellor and such opinion shall be taken into consideration by the Selection Committee in making its recommendations. Explanation : For the purpose of this Section, the co- opted members shall be deemed to be members of the Selection Committee for the purpose for which they are co-opted. (3) The Executive Council shall constitute one or more Committees for making recommendations to the Executive Council for appointment to other administrative posts and may prescribe by Ordinance the procedure and methods to be followed in making such recommendations. (1) The University shall have a fund to be known as “The Assam Science and Technology University Fund” to which shall be credited all its income, fees, fines, contributions, donations, loans and advances from any other sources. The University may also create by Ordinance made in this behalf, one or more separate special funds for the administration of endowments, trusts or other grants for specific purposes. (2) The State Government shall for the purposes of this Act, contribute annually to the University Fund a sum to meet the recurring charges of the University. Accounts and Audit 30 (1) The Statement of accounts of every completed financial year shall be placed for consideration of the Court together vvith the Audit Report in the next year. For this purposes the. .account shall be audited by a firm of chartered accountants subject to overall audit scrutiny by the Accountant General, ,(2) Such annual J;statement of accounts shall, together with .. copies of the.audit report thereon, be submitted, through theExecutive Council, to the Court and to the State ..Government and thereupon the State Government may publish the same in the Official Gazette. (3) The Finance Committee of the University shall conduct quarterly internal audit and the report of such audit shall be submitted to the State Government regularly. (4) Notwithstanding anything contained herein before, the State Government shall have the power when deemed necessary to order audit of the accounts of the University including those of the institutions managed by it by such auditors as it may direct. (5) The annual budget estimates, referred to in section 16(b) shall, after these are finalized by the Executive Council be circulated to the State Government, Chancellor and all rriembers of the Court at least fifteen days before they are submitted to Court. 28 THE ASSAM GAZETTE. EXTRAORDINARY JANUARY 4. 2010 Statutes JT. d st A •i v ? * » 'a mH a rt • c v L * ,<ri: 3.7'31 4 33 d & il 1 idw v n r < O I S u lf B v T n s o q . o r> > . 4 3 ' ’ t« T 3 -' ' Y i c u a f e 7 S .T ’ tO r e * J rf'3 8 0 i. I '; t t H j I •. j tip.-' 1 • r / • ’J lo noa ■ b-di . ' r j'w id l . ; " (1) Subject.to the provision of this Act and with the approval of the Court the Executive Council may make Statutes for the purposes of carrying out the provision of this Act, and ’ in respect of all matters which are required to be or may be ■ provided for the Statutes. ' (2) Without prejudice to the generality of the proceeding sub section, such statutes may provide for all or any of the fol lowing matters, namely • : ------ (i) declaratiqn of persons in the service of the University to be officers of the University; (ii) appointments, powers, duties and terms and conditions of service of the officer other than the Chancellor and of the holders of the other posts of the University in so far as these have not been specifically provided for in this Act; (iii) establishment and declaration of Authorities of the University; (iv) constitution, powers and duties of the authorities and Committees of the University, of the members thereof, in so far as these have not been specifically provided for in this Act; (v) terms and conditions for the institution and award of fellowship, scholarship, prizes, degrees, honorary degrees, titles, diplomas, certificates, other academic distinctions and awards and for their withdrawals; f( (> v i) the terms and conditions of affiliating colleges and , recognized institutions, not established, maintained or managed by the University and the terms and ... conditions for recognizing libraries, laboratories, museums, halls and hostels, not established or t . maintained by the University and the conditions for the withdrawal of such affiliation and recognition and matters relating to the privileges to be enjoyed by the such colleges and institutions and other bodies Whether affiliated or recognized: Provided that no Statutes relating to the * management of : the Degree Colleges and Halls and the conditions of services of the employee shall apply to the Government Colleges and the Government aided colleges in respect df which the state Government shall make necessary rules in consultation with the University. No new colleges shaff' be' given permission or affiliation by the Unversity without’ prior concurrence of the State Government and that " the University shall have no jurisdiction to permit and affiliate ^Pre-Uhiversity Class or College; ■ • n r r / 4 '» ■ t ; = • : , \ (yii) the procedure to be followed in inspections or investigations caused to be made by the Executive Council into the affairs of Colleges, institutions and other' bodies, whether constituent, recognized or ^ affiliated, and the manner in which the Executive Council is to exercise its general control and ’ supervision over them. , (3) Any member of the Court may propose to the Court the draft of any Statute and the Court may refe
Excerpt shown. Open the full act in Lexace.