The Srimanta Sankaradeva University of Health Science Act, 2007

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Registered No. - 768/97
THE ASSAM GAZETTE
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EXTRAO RDINARY  
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PUBLISHED BY AUTHORITY
180 WFTR, 5 ^T, 2007, 16 0S&, 1929 (’ W )
No. 180 Dispur, Tuesday, 5th June, 2007, 16th Jyaistha, 1929(S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH
NOTIFICATON
The 4th June, 2007
No. LGL.17/2007/63.—The following Act of the Assam Legislative Assembly which received the 
assent of the Governor is hereby published for general information.
ASSAM ACT NO. XIII OF 2007
(Received the assent of Governor on 30th May, 2007)
THE SRIMANTA SANKARADEVA UNIVERSITY OF
HEALTH SCIENCE ACT, 2007
AN
ACT

1142
Short title, 
extent and 
commencement
Definitions
THE ASSAM GAZETTE, EXTRAORDINARY. JUNE 5, 2007  
to establish and incorporate a health university in the State o f  Assam, to be known as the  
Srimanta Sankaradeva University o f Health Sciences, and to provide fo r matters connected  
therewith or incidental thereto.
WHEREAS it is expedient, in the public interest, to establish and incorporate a 
University in the State o f Assam, to be known as the Srimanta Sankaradeva University o f 
Health Sciences, for the purposes o f affiliating, teaching and ensuring proper and 
systematic instruction, training and research in. Modem System o f Medicine, 
Homoeopathic System o f Medicine, Ayurvedic System o f Medicine, Unani System o f 
Medicine, Nursing Education. Pharmacy Education, Dental Education, Education on 
Laboratory Technology, Physiotherapy, Speech Therapy and Education on other 
paramedical courses:
AND WHEREAS it is considered desirable to establish a specialised autonomous 
institution with the objects o f promoting academic freedom and scholarship for the teachers 
as well as for the students and to foster and develop an intellectual climate conducive to the 
pursuit o f scholarship and excellence, either independently or jointly with other centres o f 
excellence or higher learning;
It is hereby enacted in the Fifty-eighth Year o f the Republic o f India, as follows:-
1. (1) This Act may be called the Srimanta Sankaradeva University o f Health Sciences
Act, 2007.
(2) It extends to the whole o f Assam
(3) It shall come into force on such date as the State Government may, by notification 
in the Official Gazette,  appoint.
2. In this Act, unless the context otherwise requires, -
(a) “ Academic Council”  means the Academic Council o f the University;
(b) “ academic course" means the course o f study in any discipline o f Health Sciences 
according to the Syllabus and Curriculum laid down by the University;
(c) “ affiliated college”  means a college affiliated to the University providing 
academic courses prescribed for University examinations;
(d) “ appointed day”  means the date appointed under sub-section (3) o f section 1;
(e) “ approved institution”  means any institution or hospital or college recognized by 
the University as an institution in which a nerson may undergo such training, 
required by a course o f study before the award o f any degree or other 
qualification, as laid down by the University;
(f) “ authorities”  means the authorities o f the University as specified by or under this 
Act;
(g) “ autonomy”  means a privilege o f the University conferred by Statutes permitting 
a college, institution or a University Department to conduct academic 
programmes and examinations, to develop syllabi for the respective subjects and
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007
issue certificates o f passing the examinations, etc. A college, institution or a 
University Department which has been granted autonomy shall have full 
academic, administrative and financial autonomy, subject to the provisions o f this 
Act and Statutes;
(h) “ autonomous college” , “ autonomous institution”  or “ autonomous Department”  
means a college, institution or Department to which autonomy is granted and is 
designated to be so by Statutes;
(i) “ Chancellor”  means the Chancellor o f the University;
(j) “ college”  means a college imparting education in Health Sciences conducted by, 
or affiliated to, the University situated in the State o f Assam;
(k) “ Conducted College”  means a college maintained and managed by the 
University;
(l) “ Convocation”  means a meeting for the purpose o f conferring degrees, titles, 
diplomas, certificates or other academic distinctions;
(m) “ Council”  means a professional council pertaining to any discipline o f Health 
Sciences constituted under any State Act or Central Act;
(n) “ Dean”  means the Dean o f any faculty o f the University;
(o) “ Department”  means a unit set up for the purpose.of imparting instruction for the 
courses o f study in Health Sciences or in any discipline allied thereto;
(p) “ Field Unit”  means a unit established outside the University for validating the 
discriminations in the benefits o f new techniques, skills and practices developed 
by die University;
(q) “ Government”  means the Government o f Assam;
(r) “ Health Sciences”  means the Modem System o f Medicine, Homoeopathic System 
ofMedicine, Ayurvedic System o f Medicine. Unani System o f Medicine, Nursing 
Education, Pharmacy Education, Dental Education, on' Laboratory Technology, 
Physiotherapy. Speech Therapy in all their branches concerning preventive, 
promotive, curative and rehabilitative Services;
(s) “ Modem System o f Medicine”  means al! branches o f modern medicine dealing 
with pre-clinical, clinical, para-medical and para-dental disciplines at diploma and 
degree level or above and such other disciplines as may be prescribed;
(t) “ prescribed”  means prescribed by Statutes, Ordinances, Rules or Regulations 
made under this Act:
(u) .  “ Principal”  means the head o f an affiliated college or a conducted college or a
university college; '
(v) “ Registrar”  means the Registrar o f the University;
(w) “ Statutes” , “ Ordinances” , “ Rules" and "Regulations”  mean, respectively, the 
Statutes, Ordinances, Rules and Regulations o f the University made under this 
Act;
1143

1144 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5. 2007
Establishment 
o f the 
University
Mission o f the
University
(x) “Teacher” means a Principal. Professor. Associate Professor, Assistant Professor 
or such other person as may be designated by the Statutes for imparting 
instruction and education in full time basis in the University or an affiliated 
college;
(y) “University” means the Srimanta Sankaradeva University of Health Sciences as 
established under this Act;
(z) “University Campus’"  means the area comprised within the local limits of the
headquarters of the University or such other colleges and institutions, as may 
from time to time be declared as such by notification, by the Government in the 
Official Gazette; '  ,  ■  . .  ’ >
(z.a) “University college” means a college, or an institute, or a college combined with 
an institute, maintained and managed by the University whether established by it 
or not;
(z.b) “University institution” means a centre, a school, or institute established and 
maintained by the University.
3. (1) With effect from the coming into force of this Act there shall be established a
University by the name of .“The Srimanta Sankaradeva University of Health 
Sciences” having jurisdiction in the State of Assam,
(2) The University shall be a body corporate by the name specified in sub-section (1) 
and shall have perpetual succession and a common seal. It shall have the power to 
hold, acquire, sale, lease, transfer or dispose of property, both movable and 
immovable, which may vest in or be acquired by it for the purposes of the 
University:
Provided that no such lease, sale or transfer of such property shall be made without 
the valuation made thereof by the approved valuer appointed by the University and 
without the prior approval of the Government.
(3) The headquarter of the University shall be at Guwahati or at any such place as may 
be notified by the Government in this behalf.
(4) The University shall be a teaching and an affiliating University. p
(5) In all suits and other legal proceedings, by or against the University, the pleadings 
shall be signed and verified by the Registrar, or any other person authorized in this 
behalf, and all processes in suits and proceedings shall be issued to, and served on, 
the Registrar.
4. The Mission of the University shall be to create, uphold and develop an intellectual, 
philosophical, academic and physical environment which shall be conducive to free 
flow of ideas and exchange of information amongst various Faculties of the 
University, and to develop collaborative as well as autonomous institutions or research 
and higher learning, between this University and other Universities of Health 
Sciences, and other centres of excellence in the country and abroad, thereby opening a 
window to the world for the .  health professionals, health planners, health managers, 
health policy makers, bio-medical and social scientists, educators and academicians in 
Health Sciences of the country.

THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 5, 2007 1145
Objects o f the
University
5. The objects o f the University shall be to disseminate, create and preserve knowledge 
and understanding by teaching, research, extension and service and by effective 
demonstration and influence o f its corporate life on society. The objects, in general 
and in particular, shall be-
(a) to establish uniformity in standards o f education in all Faculties o f Health 
Sciences including Modem System o f Medicine, dentistry, nursing, pharmacy, 
various paramedical and paradental disciplines such as medical laboratory 
technology, physiotherapy, speech therapy. Ayurvedic, Unani and Homoeopathic 
Systems o f Medicine, with a view to augmenting and enhancing the quality o f 
such education and consistently aiming at modernizing, improving and achieving 
the highest standards o f academic excellence at all levels on mutual 
understanding o f all the systems o f Health Sciences;
(b) to promote and carry out research in various disciplines o f Health Sciences with 
special emphasis on scientific, social and economic relevance o f such research, 
and with a view to attaching special significance on occupational, psychosomatic 
and environmental health issues affecting the people;
(c) to establish and develop study centres integrating all disciplines related with and 
relevant to. Health Sciences specially those which are not presently included in 
the syllabi and curricula o f undergraduate and post-graduate medical courses. 
These shall include population sciences, health systems research, health services 
research, operational research, health systems and health services management, 
health structure reforms, human resource development, educational technology', 
bioinformatics and telematics, medical transcription, epidemiological research 
technology, continuing education in Health Sciences, and any other branch o f 
science as may be deemed expedient to be included;
(d) to promote discipline and the spirit o f intellectual inquiry and to dedicate itself as 
a fearless academic community to the sustained pursuit o f excellence;
(e) to encourage individuality and diversity within a climate o f tolerance and mutual 
understanding;
(f) to extend the benefits o f knowledge and skills for development o f individuals and 
society by associating the University closely with local and regional problems o f 
development;
(g) to provide for efficient and responsive administration, scientific management and 
develop organisation o f teaching and research either within the University or as 
separate autonomous institutions with independent management jointly set up 
under a ' Memorandum o f Understanding- with centres' o f excellence in higher 
learning established under the law;
(h) to strive to promote competitive merit and excellence as the sole guiding criterion 
in all academic and other matters relating to students;
(i)  to foster, develop and enhance computer literacy amongst health professionals, 
faculty and students;

1146
Powers and 
functions o f the
University
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007-------------.
(J) to promote freedom, secularism, egality, fraternity and social justice as enshrined 
in the Constitution o f India and to spearhead socio-economic transformation by 
inculcating and fostering basic attitudes and values of essence to national 
development and integration and to develop a dedicated profession in social 
responsibility, r!
(k) to promote equitable distribution o f facilities of education in Health Sciences; and
(l) to attain the highest standards of academic excellence by providing the physical 
infrastructure and creating an eclectic intellectual environment conducive to free 
flow of knowledge, ideas and meaningful exchange o f information.
6. The powers and functions of the University shall be-
(i) to designate any institution or college or educational center as a conducted college 
or an affiliated college or a University college;
(ii) to make provisions to enable conducted and affiliated and University colleges and 
recognized institutions to undertake specialized studies;
(iii) to establish, maintain, upgrade and manage University departments, laboratories, 
libraries, museums and equipments for teaching and research;
(iv) to establish, maintain and manage departments and institutions of research, 
specialized studies or academic services unit;
(v) to organize, maintain and manage colleges, institutions, hostels, auditoria and 
gymnasia on its own;
(vi) to provide for establishment of campuses for serving a group of affiliated colleges 
and also to provide for and maintain common resources center in such campuses in 
the form of libraries, laboratories, computer centers and similar centers of learning:
Provided that in case of any non-govemment organizations availing themselves of 
such facility o f the University or such organizations providing such facility to the 
University, prior approval of the Government shall be obtained by the University;
(vii) to formulate and implement syllabi and curricula for various academic courses of 
the University;
(viii) to conduct and regulate the admission of students and conduct of entrance 
examinations o f all academic courses of studies, instituted by the University in a 
manner as may be prescribed and in conformity with the stipulations framed by the 
respective Councils;
(ix) to standardize methods of evaluation and assessment and to hold examinations for 
awarding various diplomas, degrees and certificates as per regulations;
(x) to institute and award diplomas, degrees, certificates and other academic distinctions 
subject to the regulations of the different councils concerned;

1147THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 5„ 2007
7
(xi) to confer honorary degrees and other academic distinctions on such terms and 
conditions as may be prescribed;
(xii) to prescribe conditions under which the award o f any diploma, degree, certificate, 
titles and other academic distinctions may be withheld or be withdrawn;
(xiii) to prescribe the conditions for affiliation or recognition o f colleges or educational 
centers or institutions and to lay down conditions under which such affiliation or 
recognition may be withdrawn or suspended;
(xiv) to make provision, wherever feasible in the University departments, affiliated 
colleges, institutions, recognised institutions and schools, for survey and collection 
o f statistics, data and other particulars relevant to various developmental activities 
including State and National plans evaluation o f the developmental schemes with 
the participation o f the students as a part o f their curricular activities;
(xv) to designate a University department, conducted college, an affiliated college, 
institution, or school as an autonomous University department, University college, 
conducted college, affiliated college or institution or school, as the case may be, in 
conformity with the guidelines, if  any, laid down by the University Grants 
Commission,
(xvi) to monitor and evaluate the academic performance o f affiliated colleges and 
recognised institutions for affiliation and periodical accreditation;
(xvii) to inspect, where necessary affiliated colleges and recognised institutions through 
suitable machinery established for the purpose, and take measures to ensure that 
proper standards o f instruction, teaching and training are maintained by them, and 
adequate library, laboratory, hospital, workshop, equipments and gadgets and other 
academic facilities are provided for;
(xviii) to co-ordinate and regulate teaching and research in the affiliated colleges and 
recognised institutions;
(xix) to provide for periodical assessment o f the performance o f teachers and non­
teaching employees o f the colleges, institutions and University in accordance with 
the provisions o f Statutes;
xx) to provide for the Code o f Conduct for managements;
(xxi) to establish, maintain and manage, whenever necessary
(a) a printing and publication department;
(b) university extension boards;
(c) information bureaus;
(d) employment guidance bureaus;

1148 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, .2007-----------
8
(e) museum of Health Sciences; and
(f) such other activities as may be necessary' and possible to fulfil the objects of the 
University;
(xxii) to explore the possibilities of augmenting the resources of the University by 
exploring or innovating activities such as research and development, consultancy, 
training programmes and providing services for different clients from industry, trade 
or any other non government organisations;
(xxiii) to recommend to the Government to take over, in the public interest, the 
management of an affiliated college, institution or autonomous college in case 
where irregularities or commissions or omissions of criminal nature by the 
management of such college, or institution are prime facie  evident to the committee 
o f enquiry appointed by the University;
(xxiv) to undertake development programmes in Health Sciences, research, consultancy 
based projects and training programmes for outside agencies, by charging fees so as 
to generate resources;..
(xxv) to provide for the conditions to govern and regulate the conduct and behaviour of 
students under the University during their tenure of studentship:
Provided that the University shall have the liberty to suspend or terminate the 
studentship o f any such student on the event of non-compliance of such regulations 
in any manner as may be made under this Act;
(xxvi) to create, suspend or abolish posts of Director, Principal, Professor, Associate 
Professor, Assistant Professor and other teaching posts in the University or lay down 
qualifications and pay-scales for such posts and make suitable appointments thereto 
with the prior approval of the State Government;
(xxvii) to appoint persons working in any other university or organizations as teachers of 
the University for a specified period;
(xxviii) to create non-teaching skilled, administrative, secretarial and other posts and 
prescribe the qualifications and pay-scales for such posts and make suitable 
appointments thereto with the prior approval of the State Government;
(xxix) to facilitate mobility o f teachers within the University;
(xxx) to co-operate with any other university, authority, institution, professional 
academies, or associations or any other public or private bodies within or outside 
India for the purposes and objects similar to those of the University on such terms 
and conditions as may be prescribed;

Jurisdiction 
and admission 
to privileges
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5. 2007 1149
9
(xxxi) to jointly set up centres o f excellence autonomous in nature in one or more areas o f 
specialisation: -
Provided that prior approval o f the Government shall have to be obtained by the 
University for setting up o f such centres o f excellence:
(xxxii) to manage, control, upgrade or develop any movable or immovable property owned 
by the University or transferred to it on the appointed day or subsequent thereto 
subject to the provisions of, and for the purposes o f this Act;
(xxxiii) to accept, hold and manage any endowments or donation o f funds, which may be 
vested in the University by way o f grant, testamentary disposition or otherwise, 
and to invest such endowments, donations or funds in any manner as the University 
may deem fit:
Provided that no donation from a foreign foundation or individual shall be accepted 
by the University without prior approval o f the Government;
(xxxiv) to borrow money, with, or without any security, for such purpose as may be 
approved by the Government, from the Central or any State Government, 
University Grants Commission, Banks, or other incorporated bodies, subject to the 
provisions o f this Act;
(xxxv) to fix fees, and demand and collect such fees, as may be prescribed;
(xxxvi) to make, from time to time, such regulations as may be considered necessary for 
regulating the affairs and management o f the University and to alter, modify or 
rescind such regulations;
(xxxvii) to promote and conduct research in disciplines o f Health Sciences and to undertake 
publication o f works on merit;
(xxxviii) to accredit and classify all the affiliated institutions and conducted colleges under 
its jurisdiction subject to the provisions o f section 7 o f this Act; and
(xxxix) to do all such other acts and things as the University may consider necessary, 
conducive or incidental to the attainment or enlargement o f the objects o f the 
University;
(xl) to do all such other activities. Government may assign to the University from time 
to time.
7. (1) No institution or college or educational center in the State o f Assam imparting 
education in Health Sciences, shall save with the consent o f the University and the 
sanction o f the Government, shall be associated with, or seek admission to, any 
privileges o f any other University in this State or in this country or abroad.

1150 THE ASSAM GAZETTE, EXTRAORDINARY, .  JUNE 5, 2007
1 0
University open 
to ail irrespective 
o f sex, creed, 
class, caste, 
place o f birth, 
religion or 
opinion.
Transfer o f 
Government 
Colleges to  the 
University.
(2) Any privilege, enjoyed from any other university before the appointed day by any 
Medical College or institution of Health Sciences situated in this State, shall be 
deemed to be withdrawn with effect from such date as may be notified by the 
Government.
(3) All colleges, institutions and educational centers of Health Sciences in the State of 
Assam previously admitted to the privileges of. or affiliated to the Gauhati 
University, Dibrugarh University, Assam University or any other Government 
recognized university. Council or affiliating body, with effect from the date as may 
be notified under sub-section (2). shall be deemed to be admitted to the privileges of 
or affiliated to, the University.
8. (1) No citizen of India shall be excluded from any office o f the University or from
membership of any of its authorities, bodies or committees, or from appointment to 
any post on the ground of sex, race, creed, class, caste, place of birth, religious 
belief, or profession, or political or other opinion:
Provided that the University may maintain, accredit or recognize any college or 
institution exclusively reserved for women.
(2) The University shall adopt Government policy and orders or directions, issued from
time to time for the purpose of admission of students and in regard to the 
reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes 
for appointment to different posts o f teachers and non-teaching officers and 
employees in the affiliated or conducted colleges, University departments, 
University institutions or recognized institutions.
(3) The University shall adopt the general policy of Government in regard to the 
welfare of various categories of weaker sections of the society and minorities as 
may be directed by the Government.
9. ( I) The Government may. at any time, by notification in the Official Gazette,  transfer
any Government college of Health Sciences to the University and from the date of 
such transfer the said college shall be a University College.
(2) When any Government college is transferred to the University under sub-section 
(1) with effect from the date on which such transfer takes place, the following 
conditions shall ensure:—
(i) all the assets including the properties and liabilities pertaining to the said 
college shall stand transferred to, and vest in, the University;
(ii) any member of the teaching staff or other employees, of the said college who 
immediately before the date or such transfer were serving in, or were attached 
to, that college, shall stand transferred to the appropriate cadre or category of 
posts in the University on the same terms and conditions of service as were

THE ASSAM GAZETTE, EXTRAORDINARY JUNE 5. 2007 1151
Teaching of the
University
Chancellor of 
the University
I  I
applicable to them before such transfer and unless and until such terms and 
conditions are altered with the consent ofsuch persons:
Provided that no such member of the teaching staff or other employee of the 
said college shall be transferred unless he has given his consent in this behalf:
Provided further that if any such teacher or other employee does not give his 
consent for such transfer he shall, notwithstanding anything contained in this 
Act or in any other law for the time being in force, be retired from sendee and 
this shall be treated as voluntary' retirement front service. He shall not be 
entitled to any damages or compensation in respect of such retirement, but 
shall be entitled to all benefits of retirement for the period of service rendered 
by him till the date of such voluntary retirement.
10. (1) All recognized teachings in connection with the diplomas, degrees and certificate
of the University shall be conducted under the control of the General Council, by 
the teachers of the institutions or colleges or educational centers affiliated to the 
University in accordance with the syllabi prescribed by regulations.
(2) The courses and curricula of, and the authorities responsible for organizing such 
teaching shall be such as may be prescribed by regulations.
11. (1) The Chief Minister of the State of Assam shall, by virtue of his office, be the
Chancellor of the University:
“provided that during the Proclamation of Emergency and imposition of 
President’s Rule in the State under Articles 352. and 356 respectively of the 
Constitution of India, the Governor shall be the Chancellor of the University”.
(2) The Chancellor, when present, shall preside over tine convocation of the University 
and may issue directions to the Vice-Chancellor to convene the meeting of any 
authority of the University for specific purposes, whenever necessary, and the 
Vice-Chancellor shall submit the minutes of such meeting to the Chancellor for the 
Chancellor’s perusal.
(3) The Chancellor may call for such information and record relating to any affairs of 
the University and thereupon issue such directions as the Chancellor may deem fit 
in the interest of the University and the authorities and officers of the University 
shall comply with such directions.
(4) The Chancellor may, after taking report in writing from the Vice-Chancellor, 
suspend or modify any resolution, order or proceedings o f any authority, body, 
Committee of officers, which in the opinion of the Chancellor, is not in conformity 
with this Act, or the Statutes, Ordinances, Rules, Regulations made thereunder, or 
is not in the interest of the University and the University authority, body, 
committee and officer shall comply with the same.

1152________THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007--------------. .
12
(5) Where, in the opinion o f the Chancellor, the conduct o f any elected or nominated 
or appointed or co-opted member is detrimental to the smooth functioning o f the 
University or any authority or body or committee, the Chancellor may, after giving 
such member an opportunity to offer explanation in writing and after considering 
such explanation^ i f  any he is satisfied that it is necessary so to do, suspend or 
disqualify such member, for such period, as may deem fit.
(6) The Chancellor shall have the right to cause an inspection, to be made by such 
person or persons as he may direct, o f the University, and also the examinations, 
teaching and other work conducted or done by the University, and to cause an 
inquiry to be made in the like manner in respect o f any matter connected with the 
administration and finances o f the University.
(7) The Chancellor shall, in every case, give notice to the University o f his intention to 
cause an inspection or inquiry to be made, and the University shall be entitled to 
appoint a representative who shall have the right to be present and be heard at such 
inspection or inquiry.
(8) The Chancellor may' address die Vice-Chancellor with reference to the result o f 
such inspection or inquiry, and the Vice-Chancellor shall communicate to the 
General Council the views o f the Chancellor along with such advice as the 
Chancellor may offer on the action to be taken thereon.
(9) The General Council shall communicate to the Chancellor through the Vice- 
Chancellor such action, i f  any, as it proposes to take, or as has been taken, on the 
result o f such inspection or inquiry, within a time lim it so fixed.
(10) Notwithstanding anything contained in the foregoing sub-sections, i f  at any time 
tire Chancellor is o f the opinion that in any matter the affairs o f the University are 
not managed in furtherance o f the objects o f the University or in accordance with 
the provisions o f this Act, and the Statutes and Regulations or that special 
measures are desirable to maintain the standards o f University teaching, 
examinations, research, administration or finances, the Chancellor may refer to the 
Executive Council through the Vice-Chancellor any matter in regard to which he 
desires an explanation and call upon the Executive Council to offer such 
explanation within such time as may be specified by him. I f  the Executive Council 
fails to offer any explanation within the time specified or offers an explanation 
which in the opinion o f the Chancellor, is not satisfactory, the Chancellor may 
issue such directions as appear to him to be necessary, and the Executive Council 
and any other authority concerned shall comply with such directions.
(11) The General Council shall furnish such information relating to the administration 
and finance o f the University as the Chancellor may, from time to time, require.
(12) The Chancellor shall exercise such other powers, and perform such other duties, as 
may be conferred upon, or vested in, the Chancellor by or under this Act.

THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5,. .2007 1153
Authorities o f 
the University.
The General 
Council
The Executive 
Council
The Academic 
Council
Officers o f 
the 
University
Regulations
1 3.
12. The following shall be the authorities of the University:—-
(1) the General Council;
(2) the Executive Council:
(3) the Academic Council;
(4) the Finance Committee;
(5) the Planning Board:
(6) the Board of Studies; and
(7) such other authorities as may be declared by the Statutes to be the authorities 
of the University.
13. The General Council shall be the supreme authority of the University.
14. (1) The Executive Council shall be the principal executive body of the University.
(2) The administration, management and control of the University and the income 
thereof shall vest in the Executive Council which shall control and administer the 
property and funds of the University.
15. Subject to the provisions of this Act and the regulations, the Academic Council 
shall be the principal academic body of the University, and. shall have the power of 
control and regulation in. general of. and shall be responsible for, the maintenance 
of standards of instruction, education and examination of the University, and shall 
also exercise such other powers, and shall perform such other duties, as may be 
conferred or imposed upon it by this Act or the regulations. It shall also have the 
right to advise the Executive Council on the academic matters.
16. The following shall be the officers o f the University:-
(a) the Vice-Chancellor;
(b) the Deans of Faculties;
(c) the Registrar;
(d) the Controller of Examinations;
(e) the Finance Officer; and
(f) such other officers as may be made by regulations. ■
17. (1) Subject to the provisions of this Act, the Executive Council shall have, in addition
to all other powers vested in it, the power to make regulations with the prior 
approval of the Government to provide for the administration and management of 
the affairs of the University:
Provided that the Executive Council shall, with prior concurrence of the Academic 
Council, make, amend or repeal any regulation affecting all or any of the following 
matters:

1154 THE ASSAM GAZETTE, EXTRAORDINARY. JUNE 5. 2007
(4
(i) the constitution, powers and duties of the Academic Council;
(ii) the authorities responsible for organizing teaching in connection with the 
University courses and related academic programmes:
(iii) awarding, suspending, withholding or withdrawal of diplomas, degrees, 
certificates or academic distinctions;
(iv) establishment, abolition and amalgamation of Faculties, Departments and 
institutions;
(v) prescribing the requirements of infrastructure and superstructure and other 
essential prerequisites for running any course in any .institution or any group of 
institutions in adherence with the regulations made by the respective Councils;
(vi) the conferment of medals, prizes, scholarships, studentships and any other 
distinctions;
(vii) conduct standard of examinations and conditions and modes of appointment 
of examiners in any course of study;
(viii) modalities of enrolment, admission and regulating the conduct of students;
(ix) status of recognition of examinations.
(2) The Academic Council shall have the power to propose the regulations on all or any 
of the matters specified in clauses (i) to (ix) of sub-section (1) and matters incidental 
or related thereto.
(3) Where the Executive Council has amended or rejected any regulation proposed by 
the Academic Council, the Academic Council may appeal to the Chancellor, and the 
Chancellor may. by order, direct that the proposed regulation may be laid before the 
next meeting of the General Council for its approval or modification or rejection, or 
that pending such approval or modification or rejection of the General Council, such 
regulation shall have effect from such date as may be specified in the order:
Provided that if the regulation is modified, or not approved, by the General Council 
at such meeting, it shall respectively be effected as modified, or cease to have effect, 
accordingly.
(4) All regulations made by the Executive Council shall be submitted, as soon as may 
be, for approval, to the Chancellor and to the General Council at its next meeting, 
and the General Council shall, by a resolution passed by a majority o f not less than 
two-thirds of the members present, have the power to cancel or modify any 
regulations made by the Executive Council and such regulations shall, from the date 
of such resolution, cease to have effect, or be effective as modified.
A

THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007 1155
Constitution and 
function o f the 
General Council
15
18. (1) The General Council shall consist of the following members:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Secretary. Health and Family Welfare Department, Government of Assam;
(d) the Secretary, Higher Education Department. Government of Assam;
(e) the Secretary, Finance Department. Government of Assam;
(f) six members, one each as nominated, by the State Government, to the Medical 
Council of India, the Dental Council of India, the Indian Nursing Council, the
>  Pharmacy Council of India, the Central Council of Indian Medicine, and the Central
Council of Homoeopathy;
(g) the Director of Health Services, Assam:
(h) the Director of Medical Education. Assam;
(i) two distinguished Doctors nominated.by the Indian Medical Association. Assam 
Branch;
(j) two distinguished educationists nominated by the Vice-Chancellor;
(k) a person nominated by the University Grants Commission from amongst the 
members of the University Grants Commission;
(l) an eminent scholar nominated by the Government of Assam;
(m) three numbers elected by the Members of the Assam Legislative Assembly from 
amongst themselves in the manner as may be prescribed.
(2) The Chancellor shall be the Chairman of the General Council and a nominee of the 
General Council from amongst its members shall be the Chairman of the Finance 
Committee of the University.
(3) The terms of office of the members of the General Council shall be in the 
following manner-
fa) the term of office of the members of the General Council shall, subject to the 
provisions of clauses (b) and (c) of this sub-section, be three years:
Provided that the term of office of the members of the first General Council shall be 
five years;
(b) where a member of the General Council becomes a member by reason of the 
office or appointment he holds or is a nominated member, his membership 
shall terminate when he ceases to hold such office or appointment, as the case 
may be, or his nomination is withdrawn or cancelled;
(c) a member of the General Council shall cease to be a member of that Council if 
he resigns, or becomes of unsound mind, or becomes insol vent, or is convicted
 
 
1156 THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007
16
of a criminal offence involving moral turpitude, or if a member, other than the 
Vice-Chancellor, accepts a full time appointment in the University; and
(d) any vacancy in the General Council shall be filled up either by appointment or 
nomination, as the case may be. of a person by the respective authority entitled 
to make the same and the person so appointed or nominated shall hold office 
for so long as the member in whose place he is appointed or nominated could 
have hold office if such vacancy had not occurred.
(4) The powers of the General Council shall be ■
(a) to review from time to time the different policies and programmes of the 
University and suggest measures for the improvement and development of 
the University:
Provided that the Executive Council shall abide by such suggestions 
towards implementation o f the same by way o f framing regulations or 
otherwise, as the case may be;
(b) to consider and pass appropriate resolutions on the annual report, financial 
estimates, audit reports on the accounts of the University;
(c) to approve, modify or reject any regulations made by the Executive 
Council; and
(d) to perform such other functions as it may deem necessary for the efficient 
functioning and administration of the University.
(5) Meeting of the General Council shall be held in the following manner:—
(a) the General Council shall meet at least twice in a year. An annual meeting 
of the General Council shall be held on a date to be fixed by the Executive 
Council, unless some other date has been fixed by the General Council in 
respect of any year;
(b) the Chancellor shall preside over the meetings of the General Council. In 
his absence, the Vice-chancellor shall preside;
(c) a report of the working of the University during the preceding year, together with 
the statement of receipts and expenditures, the balance sheet as audited, and the 
financial estimates shall be presented by the Vice-Chancellor to the General 
Council at its annual meeting:
(d) the meetings of the General Council shall be called on by the Chancellor, or in his 
absence, by the Vice-Chancellor, either on his own or at the request o f not less than 
ten members of the General Council;

1157
Constitutional 
function of the 
Executive 
Council
THE ASSAM GAZETTE, EXTRAORDINARY, JUNE 5, 2007
17
(e) for every meeting of the General Council fifteen days’  notice shall be given;
(f) one-third of the members of the General Council shall form the quorum for the 
meeting;
(g) each member of the General Council shall have one vote and if there be equality of 
votes on any question to be determined by the General Council, the Chancellor or 
the person presiding over the meeting shall, in addition, have a casting vote;
(h) in the case of difference of opinion among the members, the opinion of the 
majority shall prevail; and
(i) if any urgent action by the General Council becomes necessary, the Chancellor 
may permit the business to be transacted by circulation of papers to the members of 
the General Council. The action proposed to be taken shall not be taken unless 
agreed to by a majority of the members of the General Council. The action so taken 
shall be forthwith intimated to all the members of the General Council and the 
papers shall be placed at the next meeting of the General Council for ratification.
19. (1) The Executive Council shall consist of the following members:
(a) the Vice-Chancellor:
(b) the Director of Medical Education, Assam;
(c) the Director of Health Services, Assam;
(d) a distinguished teacher from the Assam Dental Services, nominated by the 
Government of Assam;
(e) a Principal of any Institute of Pharmacy under the Government of Assam 
nominated by the Government of Assam:
(f) the President of the Assam Medical Council;
(g) the Secretary, Department of Health and Family Welfare, Government of Assam or 
his nominee not below the rank of Deputy Secretary;
(h) the Secretary, Department of Finance, Government of Assam, or his nominee not 
below the rank of Deputy Secretary;
(i) two distinguished Professors of the Assam Medical Education Service nominated 
by the Department of Health and Family Welfare, Government of Assam;
(j) two distinguished educationists nominated by the Chancellor of the University;
(k) one member elected by the Members of the Assam Legislative Assembly, in the 
manner as may be prescribed, from amongst such Members of the Assam 
Legislative Assembly as are Members of the General Council;

1158 THE ASSAM GAZETTE. EXTRAORDINARY, JUNE 5. 2007
18
(l) a Principal o f Medical Colleges to be nominated by the Government
(m) a Principal of Colleges other than Medical Colleges to be nominated by the Government
(2) The Vice-Chancellor shall be the Chairman of the Executive Council.
(3) The term of office of the members of the Executive Council shall be three years 
subject to the following conditions:—
(a) where a person has become a member of the Executive Council by reason of the 
office or appointment he holds, his membership shall terminate when he ceases to 
hold that office or appointment;
(b) a member of the Executive Council shall cease to be a member if he resigns or 
becomes of unsound mind or becomes insolvent or is convicted or a criminal 
offence involving moral turpitude or if a member, other than the Vice-Chancellor 
accepts a full time appointment in the University;
(c) if the membership of a member of the Executive Council is not previously 
terminated as provided in clauses (a) and (b) of this sub-section, such member 
shall relinquish his membership on the expiry o f five years from the date on which 
he becomes member of the Executive Council but shall be eligible for 
renomination or reappointment, as the case may be;
(d) a member o f the Executive Council, other than an ex officio member, may resign 
his office by a letter addressed to the Chairman of the Executive Council and such 
resignation shall take effect as soon as it is accepted by the Chairman of the 
Executive Council;
(e) any vacancy in the Executive Council shall be filled up, either by appointment or 
nomination, as the case may be, by the respective authority entitled to make the 
same, and, on the expiry of the period of filling the vacancy, such appointment or 
nomination shall cease to be effective.
(4) Subject to the other provision of this Act. the powers and functions of the Executive 
Council shall be —
(a) to appoint the Registrar, the Librarian, the Controller of Examinations, the Finance 
Officer and the members of the teaching staff, as may be necessary, on the 
recommendations of the Selection Committee constituted by regulations for the 
purpose:
Provided that no action shall be taken by the Executive Council, except in the 
cases covered by clause (b) of this sub-section, in regard to the number, 
qualifications and emoluments of teachers or any other person, otherwise than 
after consideration of the recommend

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