The National Law School and Judicial Academy, Assam Act, 2009

Registered No. 768/97
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THE ASSAM GAZETTE
EXTRAORDINARY
SfRJ TO T gmPTo 
PUBLISHED BY THE AUTHORITY
7R 305 n fa w , 19 C W ^r, 2009, 28 taR, 1931 (’T sp )
No. 305 Dispur, Saturday, 19th September, 2009, 28th Bhadra, 1931 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 19th September, 2009
No.LGL.150/2008/31 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 2009
(Received the assent of Governor on 15th September, 2009)
THE NATIONAL LAW SCHOOL AND JUDICIAL ACADEMY,  
ASSAM ACT, 2009

, 1512
Preamble
Short title, 
extent and 
commencement
Definitions
THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 19, 2009_______ .
AN
ACT
to provide for the establishment of a Law University and a Judicial Academy by the 
name of the National Law School and Judicial Academy, Assam at Guwahati for 
imparting legal education for development of teaching and higher ,  learning in law 
with powers to award degrees, diplomas, and other academic distinctions and also 
to impart legal training and education for Judicial Officers.
Whereas it is expedient to provide for the establishment of a Law University 
and a Judicial Academy by the name of the National Law School and Judicial 
Academy, Assam at Guwahati for imparting legal education for development of 
teaching and higher learning in law with powers to award degrees, diplomas, and 
other academic distinctions;
And whereas introduction of compulsory induction training for one 
year to all newly recruited Judicial Officers made it obligatory to have a well 
equipped training academy to offer comprehensive legal training and research 
facilities for the Judicial Officers for the purpose of enhancing capacity and 
professional competence ;
And whereas in furtherance of the said objects, the Government has 
decided that teaching and research facilities available in the Law School can also 
be utilized to offer comprehensive legal training to the Judicial Officers apart from 
development of teaching and higher learning in law with powers to award degrees, 
diplomas, and other academic distinctions and for matters connected therewith or 
incidental thereto ;
«
It is hereby enacted in the Sixtieth Year of the Republic of India, as 
follows
1. (1) This Act may be called the National Law School and
Judicial Academy, Assam Act, 2009.
I
(2) It extents to the whole of Assam.
(3) It shall come into force at once.
2. In this Act, unless the context other wise requires, -
(a) “Academy” means the Judicial Academy, Assam
mentioned under section 3;
i

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009 1513.
(b) “Authorities of the Law School” means the authorities 
mentioned in section 8 ;
(c) “Board” means the Board of Management of the
Academy as mentioned under section 32 ; j
(d) “Chairperson” means the Chairperson of the Board ;
(e) “Court personnel” means an employee of the establishment of the Gauhati 
High Court, a court and a tribunal under the administrative control of the 
Gauhati High Court;
(f) “Director General” means the Director General of the Law School appointed 
under section 17 ;
(g) “Director” means the Director of the Academy appointed under section 35 ;
(h) “Fund” means the Judicial Training Fund mentioned in section 37 ;
(i) “General Council” means the General Council mentioned in section 9 ;
O ') “Government” means the Government of Assam;
(k) “High Court" means the High Court of Assam, Nagaland, Meghalaya, 
Manipur, Tripura, Mizoram and Arunachal Pradesh ;
(l) “Judicial Officer” means a District Judge, a Sessions Judge, an Additional 
District Judge, an Additional Sessions Judge, a Senior Civil Judge, a Civil 
Judge, a Judicial Magistrate, a Special Judicial Magistrate or a presiding 
officer of a court or a tribunal under the administrative control of the Gauhati 
High Court;
(m) “Law School” means the National Law School and Judicial Academy, 
Assam, established under section 3 of this Act;
(n) “Member” means a member of the Board ;
(o) “prescribed” means prescribed by the Rules, Statutes and Regulations 
made under this A c t;
(p) “President” means President of the Law School mentioned in section 7 ;
(q) “Registrar of Law School” means the Registrar of the Law School appointed 
under section 18.
CHAPTER I I
THE LAW SCHOOL
Establishment 
of the Law School
3. (1) There shall be established in the State of Assam a Law School 
by the name of “the National Law School and Judicial Academy, Assam”.
(2) The Law School shall be a body corporate having perpetual succession and 
a common seal and shall be capable of entering into contract and sue and be 
sued by its name represented by the Registrar of the Law School.

1514 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009_______ c
(3) The Law School shall be fully residential and be engaged in teaching and 
research in law with powers to award degrees, diplomas, and other academic 
distinctions and imparting training in allied disciplines.
(4) The main seat of the Law School shall be at Guwahati and it may establish 
campuses at such other places as it may deem fit.
Objects of 4. 
the Law School
(I)
The objects of the Law School shall be
to evolve and impart comprehensive legal education and training at all
levels to achieve excellence in the working of the Judicial Institutions;
(ii) to organise advanced studies and promote research in all branches of
law;
(iii) to disseminate legal knowledge by organizing lectures, seminars, 
symposia, workshops and conferences;
(iv) to promote cultural, legal and ethical values with a view to promote and 
foster the rule of law and the objectives enshrined in the Constitution of 
India;
(v) to improve the ability to analyse and present for the benefit of the public 
contemporary issues of public concern and their legal implications;
(vi) to liaise with institutions of higher learning and research In India and 
abroad;
(vii) to publish periodicals, treaties, study books, reports, journals and other 
literature on all subjects relating to law;
(viii) to hold examinations and grant degree and confer honorary awards and 
other-academic distinctions;
(ix) to promote legal awareness in the community for achieving social and
economic justice;
(x) to undertake study and training projects relating to law, legislation to 
the members of the judicial institutions;
(xi) to do all such things as are incidental, necessary or conducive to the 
attainment of all or any of the objectives of the Law School; and
(xii) to nurture and to promote quality and excellence in legal studies and
research.

THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 19, 2009 1515.
Powers and 
functions of 
the Law School
5. The powers and functions of the Law School shall be,-
(i) to administer and manage the Law School and such other centers for 
study, research, education and instructions as are necessary in 
furtherance of the objects of the Law School and to provide for 
instruction in all branches of knowledge or learning pertaining to law and 
allied subjects as the Law School may deem fit;
(ii) to make provisions for training , research and for the advancement 
and dissemination of knowledge of law to all the Departments of the 
State Government ;
(iii) to hold examinations and to confer degrees, titles, diplomas and 
other academic distinctions on persons subject to such conditions as the 
Law School may determine and to withdraw any such degrees, titles, 
diplomas and other academic distinctions subject to such conditions as 
the Law School may determine;
(iv) to fix, demand and receive fees and other charges as may be 
prescribed;
(v) to establish special centers, specialized study centers or other units 
for research and instructions as are in the opinion of the Law School, 
necessary in furtherance of its objects;
(vi) to supervise and control the residence and to regulate the discipline 
of the trainee , students and staff of the Law School and to make 
arrangements for promoting their health and general welfare;
(vii) to regulate and enforce discipline among the employees of the Law 
School and to take such disciplinary measures as may be deemed 
necessary;
(viii) to appoint persons as professors, associate professors, assistant 
professors, readers, lecturers or otherwise as teachers and researchers 
of the Law School and as other classes of employees;
(ix) to institute an Award, Fellowships, Scholarships, Prizes and Medals;
(x) to provide for printing, reproduction and publication of research and 
other works and to organize exhibitions;
(xi) to sponsor and undertake training of Judicial Officers or 
administrative officers of other States against payment and to take up 
research in all aspects of law, justice and social development;
(xii) to co-operate with any other organisations in the matter of 
education, training and research in law, justice, social development and 
allied subjects for such purposes as may be agreed upon on such terms 
and conditions as the Law School may from time to time determine;

1516 THE ASSAM GAZETTE, EXTRAORDINARY SEPTEMBER 19, 2009
(xiii) to co-operate with institutions of higher learning in any part of the 
world having objects wholly or otherwise similar to those of the Law 
School by exchange of teachers and scholars and generally in such 
manner as may be conducive to the common objects;
(xiv) to receive grants, subventions, subscriptions, donations and gifts 
for the purposes of the Law School consistent with the objects for which 
the Law School is established;
(xv) to accept grants of money, securities or property of any kind or 
description on such terms and conditions as may be deemed expedient;
(xvi) to raise and borrow money on bonds, mortgages, promissory notes 
or other obligations or securities founded or based upon all or any of the 
properties and assets of the Law School or without any securities and 
upon such terms and conditions as, it may think fit, and to pay out of 
the funds of the Law School, all expenses incidental to the raising of 
money, and to repay and redeem any money borrowed or debt made;
(xvii) to invest the funds of the Law School or moneys entrusted to the 
Law School in or upon such securities or deposits and in such manner as 
it may deem fit and from time to time transpose any investments;
(xviii) to make such Statutes, Regulations and other instruments as 
may, from time to time, be considered necessary for reservation of seats 
in terms of reservation policy of the Government, for regulating the 
affairs and the management of the Law School and its properties and to 
alter, modify and to rescind them;
(xix) to constitute for the benefit of the academic, technical, 
administrative and other staff, In such manner and subject to such 
conditions as may be prescribed pension, insurance, provident fund and 
gratuity and other schemes as it may deem fit and to make such grants 
as it may think fit for the benefit of the staff of the Law School and to 
aid in the establishment and support of associations, institutions, funds 
and trusts for the benefit of the staff and the students of Law School; 
and
(xx) to do all such other acts and things as the Law School may consider 
necessary, conducive or incidental to the attainment or enlargement of 
the aforesaid objects or any of them;
(xxi) to create academic, technical, administrative, ministerial and other 
posts and to make appointments thereto;
(xxii) to institute professorships, associate professorships, assistant 
professorships, readerships, lecturer ships and any other teaching, 
academic or research posts required by the Law School;

S ’
_________ THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19. 2009
(xxiii) to regulate the expenditure and to manage the accounts of the 
Law School;
(xxiv) to enter into any agreement with the Central Government, State 
Government, the University Grants Commission or other Authorities for 
receiving grants;
(xxv) to establish and maintain within the premises of the Law School 
or elsewhere such Schools, Colleges and Study halls as the Law School 
may consider necessary and adequately furnish the same and to 
establish and maintain such libraries and reading rooms as may appear 
convenient or necessary for the Law School;
(xxvi) to purchase, take on lease, or accept as gifts, or otherwise any 
land or building or works, which may be necessary or convenient for the 
purpose of the Law School and on such terms and conditions as it may 
think fit and proper and to construct or alter and maintain any such 
building or works;
(xxvii) to sell, exchange, lease or otherwise dispose of all or any portion 
of the properties of the Law School, movable or immovable, on such 
terms and conditions as it may think fit and proper without prejudice to 
the interests and activities of the Law School;
(xxviii) to draw and accept, to make and endorse, to discount and 
negotiate Government of India and other promissory notes, bills of 
exchange, cheques or other negotiable instruments;
(xxix) to execute conveyances, transfers, re-conveyances, mortgages, 
leases, licences and agreements in respect of property, movable or 
immovable including Government securities belonging to the Law School 
or to be acquired for the purpose of the Law School;
(xxx) to appoint in order to execute an instrument or transact any 
business of the Law School any person as it may deem fit;
.  (xxxi) to give up and cease from carrying on any classes or departments 
of the Law School ;
(xxxii) to accept grants of money, securities or property of any kind or 
description on such terms and conditions as may be deemed expedient ;
(xxxiii) to raise and borrow money on bonds, mortgages, promissory 
notes or other obligations or securities founded or based upon all or any 
of the properties and assets of the Law School or without any securities 
and upon such terms and conditions as, it may think fit, and to pay out 
of the funds of the Law School, all expenses incidental to the raising of 
money, and to repay and redeem any money borrowed or debt made;

1518 THE ASSAM GAZETTE, EXTRAORDINARY SEPTEMBER 19. 2009
(xxxiv) to invest the funds of the Law School or moneys entrusted to the 
Law School in or upon such securities or deposits and in such manner as 
it may deem fit and from time to time transpose any investments ;  
(xxxv) to make such Statutes, Regulations and other instruments as 
may, from time to time, be considered necessary for regulating the 
affairs and the management of the Law School and its properties and to 
alter, modify and to rescind them;
(xxxvi) to constitute for the benefit of the academic, technical, 
administrative and other staff, in such manner and subject to such 
conditions as may be prescribed pension, insurance, provident fund and 
gratuity and other schemes as it may deem fit and to make such grants 
as it may think fit for the benefit of the staff of the Law School and to 
aid in the establishment and support of associations, institutions, funds 
and trusts for the benefit of the staff and the students of Law School; 
and
(xxxvii) to do all such other acts and things as the Law School may 
consider necessary, conducive or incidental to the attainment or 
enlargement of the aforesaid objects or any of them.
Teaching in 
the Law School
6. (1) All recognized teaching of the Law School in connection
with the degrees, diplomas, certificates including training of the Officers shall 
be conducted under the Control of the General Council by the teachers and 
trainers, in accordance with the syllabus prescribed by the Regulations.
(2) The courses and curricula and the authorities responsible for organising 
the teaching of such courses and curricula shall be as prescribed by the 
Regulations.
President of 
the Law School 7. (i) The Chief Justice of the Gauhati High Court (High Court of Assam, 
Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh) 
shall be the President of the Law School and in his absence, the acting 
Chief justice of Gauhati High Court shall discharge the functions of the 
President.
1
(2) The President, when present, shall preside over the functions of the 
Law School and the meetings of the General Council.
(3) The President may himself inspect at any time or may also direct 
inspection to be made by such person or persons as he may direct, of 
the Law School, its buildings, libraries and equipment and of any 
institution maintained by the Law School, and also of the schedule

THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 19, 2009 1519..
training, examinations, teaching and other work conducted or done by 
the Law School and cause an inquiry to be made in the like manner in 
respect of any matter connected with the administration and finances of 
the Law School.
(4) The President may offer such advice to the Law School as he may 
deem fit with reference to the result of such inspection or inquiry.
(5) The Law School shall communicate to the President the action taken 
or proposed to be taken on such advice.
(6) In case of differences among the authorities or officers of the Law 
School on any matter which cannot be otherwise resolved, the decision 
of the President shall be final.
(7) The President may invite a person or persons of eminence in law and 
legal education to advise the Law School in relation to affairs of the Law 
School as and when he deems it necessary.
CHAPTER III
AUTHORITIES OF THE LAW SCHOOL
Authorities of 
the Law School
8. The following shall be the authorities of the Law School:-
(a) the General Council;
(b) the Executive Council;
(c) the Academic Council;
(d) the Finance Committee, and
such other authorities as may from time to time be declared as such by 
the General Council.
General Council 
and its terms
of Office
9. (1) The General Council shall consist of the following persons:-
(i) Chief Justice of the Gauhati High Court as President;
(ii) Any Former President on invitation of the President;
(iii) two sitting or retired judges of Gauhati High Court, nominated by 
the President;
(iv) Advocate General of Assam;
(v) Director General of the Law School will be the Member-Secretary of 
the General Council;

1520
Powers, Junctions 
and meetings of 
the General Council
THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009---------
(vi) an eminent educationist nominated by the Government of Assam;
(vii) a nominee of the Chairman of the Bar Council of India from 
amongst the members of the Bar Council of India;
viii) Chairman, Bar Council of Assam ;
(ix) two eminent persons in the disciplines of Social Sciences and 
Humanities nominated by the President;
(x) Director of the Judicial Academy established under this Act;
(xi) two eminent persons in legal or educational field, nominated by 
the President;
(xii) four members from the Government of Assam among whom, one 
shall be the Chief Secretary to the Government of Assam, one shall be 
the Principal Secretary to the Government of Assam, Finance 
Department and one shall be the Legal Remembrancer and Secretary to 
the Government of Assam, Judicial Department, and one shall be the 
Secretary to the Government of Assam, Higher Education Department ;
(xiii) the Registrar of the Law School; and
(xiv) all the Professors, who are the Heads of Departments in the Law 
School.
(2) (i) where a person has become a member of the General Council by 
reason of the post or appointment he holds, his membership shall be co­
terminus with the post held by him.
(ii) the term of office of the nominated members of the General Council 
other than the ex-officio members shall be three years;
(iii) a member of the General Council shall cease to be a member if he 
resigns or becomes of unsound mind, or insolvent or is convicted of a 
criminal offence involving moral turpitude;
(iv) a member of the General Council other than an ex-officio member 
may resign his office by a letter addressed to the President and such 
resignation shall take effect as soon as it has been accepted ;  and
(v) any such vacancy In the General Council shall be filled by nomination 
by the respective nominating authority and on expiry of the period of 
the vacancy, such nomination shall cease to be effective.
i
10. (1) The General Council shall be the plenary authority of the Law
School and shall formulate and review from time to time

/>»
THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009 1521.
the broad policies and programmes of the Law School
and devise measures for the improvement and development of the Law 
School and shall also have the following powers and functions, namely:-
(1 ) to consider and pass the annual report, financial statement and the 
budget estimates prepared by the Executive Council and to adopt them 
with or without modification;
(ii) to make statutes concerning the administration of the affairs of the 
Law School including prescribing the procedures to be followed by the 
authorities and the officers of the Law School in the discharge of their 
functions; and
(iii) to recommend the person to be appointed as Director General of 
the Law School from out of the panel prepared by the Selection 
Committee appointed by the Executive Council, and proposed by it.
(2) (i) the General Council shall meet at least once 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;
(ii) a report of the working of the Law School during the previous year, 
together with a statement of receipts and expenditure, duly audited 
balance sheet, and the financial estimates shall be presented by the 
Director General of Law School to the General Council at its annual 
meetings;
(iii) meeting of the General Council shall be called by the Director 
General of Law School either at the request of not less than five 
members of the General Council or on the direction of the President;
(iv) for every meeting of the General Council, fifteen days notice shall be 
given;
(v) one-third of the members existing on the rolls of the General Council 
shall form the quorum;
(vi) each member shall have one vote and if there be equality of votes 
on any question to be determined by the General Council, the person 
presiding over the meeting shall, in addition, have a casting vote; and
(vii) in case of difference of opinion among the members, the opinion of 
the majority shall prevail.

1522 THE. ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009
Executive
Council
11.(1) The Executive Council shall consist of the following persons, namely:-
(1 ) the Director General of the Law School;
(ii) a nominee of the Chairman of the Bar Council of India, from amongst 
its members;
( lii)the Chairman, Bar Council of the State of Assam;
(iv) one Judge of the High Court, either sitting or retired nominated by 
the President;
(v) Principal Secretary to the Government of Assam, Finance 
Department,
(vi) Legal Remembrancer and Secretary to the Government of Assam, 
Judicial Department,
(vii) Registrar General of the Gauhati High Court;
(viii) Secretary to the Government of Assam, Higher Education 
Department;
(ix ) Secretary to the Government of Assam, Personnel Department ;
( x) the Registrar of the Law School;
(xi) one Senior Grade-I, Judicial Officer, nominated by the President ;
(xii) three Senior teachers to be nominated by the Director General of 
the Law School of whom, as far as possible, one shall be amongst 
Heads of the Departments, one from Professors and one from Associate 
Professors.
(2) The director shall be the Chairman of the Executive Council.
(3) (i) Where a person has become a member of the Executive Council 
by reason of the office or appointment he holds, his membership shall 
be co-terminus with the office held by him;
(ii) the term of office of the nominated members of the Executive 
Council other than ex-officio members shall be three years;
(iii) a member of the Executive Council shall cease to be member, if he 
resigns or becomes of unsound mind or becomes insolvent or is 
convicted of a criminal offence involving moral turpitude. A member, 
other than the Director General of the Law School or Registrar of the 
Law School or teachers, shall also cease to be a member if he accepts a 
full time appointment in the Law School or if he being a teacher fails to 
attend three consecutive meetings of the Executive Council without the 
leave of the Director General of the Law School;

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19. 2009 1523.
(iv) a member of the Executive Council other than an ex-officio member 
may resign' his office by a letter addressed to the Director General of the 
Law School and such resignation shall take effect as soon as it has been 
accepted by him;
(v) any such vacancy in the Executive Council shall be filled by 
nomination by the respective nominating authority and on expiry of the 
period of vacancy, such nomination shall cease to be effective.
Powers, Functions 
and Meetings of 
the Executive Council
1 2 . (l)Subject to the provision of section 10, the Executive Council
shall be the Chief Executive Authority of the Law School and as such 
shall have all powers necessary to administer the Law School subject 
to the provisions of this Act and the Statutes made there under and 
may make Regulations for that purpose and also with respect to matters 
provided hereunder
( 2) the Executive Council shall have the following powers and functions
(i) to propose as and when required to the General Council for 
appointment as Director General of the Law School, a panel of three 
names after considering the recommendations of Selection Committee 
constituted for that purpose by it;
(ii) to recommend the names of three persons to the President for 
appointment as Registrar of the Law School on the recommendations 
of the Selection Committee constituted for that purpose by it;
(iii) to prepare and present to the General Council at its annual 
meetings
(a) a report on the working of the Law School;
(b) a statement of accounts; and
(c) budget proposals for the ensuing academic year ;
(iv) to manage and regulate the finances, accounts, investments, 
properties, business and all other administrative affairs of the Law 
School and for that purpose, constitute committees and delegate the 
powers to such committees or such officers of the Law School as it may 
deem fit;
(v) to invest any money belonging to the Law School, including any 
unapplied income, in such stock, funds, shares or securities, as it may, 
from time to time, think fit, or in the purchase of immovable property in 
India, with the like power of varying such investments from time to 
time;
(vi) to transfer or accept transfers of any movable or immovable 
property on behalf of the Law School;

1524 THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 19, 2009
(vii) to enter into, vary, carryout and cancel contracts on behalf of the 
Law School and for that purpose to appoint such officers as it may think 
fit;
(viii) to provide the buildings, premises, furniture and apparatus and 
other means needed for carrying on the work of the Law School;
(ix) to entertain, adjudicate upon, and if it thinks fit, to redress any 
grievances of the officers, the teachers, the students and the employees 
of the Law School;
(x) to create teaching, administrative, ministerial and other necessary 
posts, to determine the number and emoluments of such posts, to 
specify the minimum qualifications for appointment to such posts on 
such terms and conditions of service as may be prescribed by the 
Regulations made in this behalf;
(xi) to appoint examiners and moderators, and if necessary to remove 
them and to fix their fees, emoluments and travelling and other 
allowances, after consulting the Academic Council;
(xii) to select a common seal for the Law School; and
(xiii) to exercise such other powers and to perform such other duties as 
may be considered necessary; or imposed on it by or under this Act.
(3) (i) the Executive Council shall meet at least once in four months and 
not less than fifteen days notice shall be given of such meeting;
(ii) the meeting of the Executive Council shall be called by the Director 
General of Law School or by the Registrar either on their own or at the 
request of not less than five members of the Executive Council;
(iii) six members of the Executive Council shall form the quorum at any 
meeting;
(iv) in case of differences of opinion among the members, the opinion of 
the majority shall prevail;
(v) each member of the Executive Council shall have one vote and if 
there be equality of votes on any question to be determined by the 
Executive Council, the President of the Executive Council or as the case 
may be, the Member presiding over that meeting shall, in addition, have 
a casting vote;
(vi) every meeting of the Executive Council shall be presided over by the 
Director General of the Law School and in his absence by a member 
chosen by the members present;

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009 1525.
Academic
Council
Powers, functions 
and meetings of 
the Academic 
Council
(vii) If urgent action by the Executive Council becomes necessary, the 
Director General of the Law School may permit the business to be 
transacted by circulation of papers to the members of the Executive 
Council. The action so proposed to be taken shall not be taken unless 
agreed to by a majority of members of the Executive Council. The action 
so taken shall be forthwith intimated to all the members of the Executive 
Council.
The papers shall be placed before the next meeting of the Executive 
Council for confirmation.
13. (l)The Academic Council shall consist of the following persons, namely:-
(i) the Director General of the Law School who shall be the Chairman 
thereof;
(ii) one Judge of the Gauhati High Court, either sitting or retired, 
nominated by the President;
(Hi) Registrar General of the Gauhati High court ;
(iv) the Registrar of the Law School;
(v) three persons from amongst retired Judges of the High Court or 
educationists of repute or men of letters or members of the legal 
professions or eminent public men, who are not in the service of the Law 
School, nominated by the President;
(vi) all the Heads of the Departments of the Law School;
(vii) all Professors other than the Heads of the Department; and
(viii) two members of the teaching staff, one each respectively 
representing the associate and assistant professors of the Law School 
nominated by the Director General of Law School for the term specified;
(ix) a nominee of the Bar Council of India;
(x) a nominee of the Bar Council of Assam ;
(2) The term of the members other than ex-officio members and those 
whose term is not specified by any of the clauses of sub-section (1) shall 
be three years:
Provided that the term of the members of the first Academic 
Council shall be,five years.
14. (1) Subject to the provisions of the Act, Statutes and Regulations and 
overall supervision of the Executive Council, the Academic Council shall 
manage the academic affairs and matters of the Law School and in 
particular shall have the following powers and functions, namely:-

1526 THE ASSAM GAZETTE. EXTRAORDINARY, SEPTEMBER 19, 2009
(i) to report on any matter referred or delegated to it by the General 
Council or the Executive Council;
(ii) to make recommendations to the Executive Council with regard to 
the creation, abolition or classification of teaching posts in the Law 
School and the emoluments payable and the duties attached thereto;
(iii) to formulate and modify or revise schemes for the organisation of 
the faculties, and to assign to such faculties their respective subjects 
and also to report to the Executive Council as to the expediency of the 
abolition or sub-division of any faculty or the combination of one faculty 
with another;
(iv) to recommend arrangements for the training, instruction and 
examination of persons other than those enrolled in the Law School;
(v) to promote research within the Law School and to require from time 
to time, reports on such research;
(vi) to consider proposals submitted by the faculties;
(vii) to suggest policies for admissions to the Law School;
(viii) to recommend, recognize diplomas and degrees of other Law 
School and institutions and to determine their equivalence in relation to 
the certificates, diplomas and degrees of the Law School;
(ix) to fix, subject to any conditions accepted by the General Council, 
the time, mode and conditions of competition for Fellowships, 
Scholarships and other prizes and to recommend for award the same;
(x) to make recommendations to the Executive Council in regard to the 
appointment of examiners and if necessary their removal and fixation of 
their fees, emoluments and travelling and other expenses;
(xi) to recommend arrangements for the conduct of examinations and 
the dates for holding them;
(xii) to declare or review the result of the various examinations or to 
appoint committees or officers to do so, and to make recommendations 
regarding the conferment or grant of degrees, honours, diplomas, 
licenses, titles and marks of honour;
(xiii) to recommend stipends, scholarships, medals and prizes and to 
make other awards in accordance with the Regulations and such other 
conditions as may be attached to the awards;
(xiv) to approve or revise lists of prescribed or recommended text books 
and to publish the same and syllabus at the prescribed courses of study;
(xv) to approve such forms and registers as are, from time to time, 
required by the Regulations; and

THE ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 19, 2009____ 152L
(xvi) to perform, in relation to academic matters, all such duties and to 
do all such acts as may be necessary for the proper carrying out of the 
provisions of this Act and the Regulations made thereunder,
(2) (i) The Academic Council shall meet as often as may be necessary, 
but not less than two times during an academic year;
(ii) one half of the existing members of the Academic Council shall form 
the quorum for a meeting of the Academic Council;
(iii) in case of difference of opinion among the members, the opinion of 
the majority shall prevail;
(iv) each member of the Academic Council, including the Chairman of 
the Academic Council, have one vote and if there be an equality of votes 
on any question to be determined by the Academic Council, the 
Chairman of the Academic Council, or as the case may be, the member 
presiding over the meetings, shall in addition, have a casting vote;
(v) every meeting of the Academic Council shall be presided over by the 
Director General of Law School and in his absence by a member chosen 
in the meeting to preside on the occasion;
(vi) if urgent action by the Academic Council becomes necessary, the 
Chairman of the Academic Council may permit the business to be 
transacted by circulation of papers to the members of the Academic 
Council. The action proposed to be taken shall not be taken unless 
agreed to, by a majority of the members of the Academic Council. The 
action so taken shall forthwith be intimated to all the members of the 
Academic Council. The papers shall be placed before the next meeting of 
the Academic Council for confirmation.
Finance
Committee
15.(1) There shall be a Finance Committee constituted by the Executive
Council consisting of the following:-
(1 ) the Director General of Law School;
(ii) the Registrar of Law School; and
(iii) three members nominated by the Executive Council from amongst 
its members out of whom at least one shall be from those nominated by 
the President and one from among them nominated by the Government 
of Assam.
(2) The members of the Finance Committee other than the Director 
General of Law School and Registrar of Law School, shall hold office so 
long as they continue as members of the Executive Council,

1528 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 19, 2009
(3) The functions and duties of the Finance Committee shall be as 
fol lows
(i) to examine and scrutinize the annual budget of the Law School and 
to make recommendations on financial matters to the Executive Council;
(ii) to consider all proposals for new expenditure and to make 
recommendations to the Executive Council.
(iii) .to consider the periodical statement of accounts and to review the 
finances of the Law School from time to time and to consider re- 
appropriation statements and audit reports and to make 
recommendations to the Executive Council;
(iv) to give its views and to make recommendations to the Executive 
Council on any financial question affecting the Law School either on its 
own initiative or on reference from the Executive Council or the Director 
General of Law School.
(4) The Finance Committee shall meet at least thrice in every year. 
Three members of the Finance Committee shall form the quorum.
(5) The Director General of Law School shall preside over the meetings 
of the Finance Committee, and in his absence, the Registrar of Law 
School shall preside. In case of difference of opinion among the 
members, the opinion of the majority of the members present shall 
prevail.
CHAPTER-IV
OFFICERS OF THE LAW SCHOOL
Officers of the
Law School
16. The following shall be the officers of the Law School:-
(a) the Director General of the Law School;
(b) the Registrar of the Law School;
(c ) Heads of the Departments;
(d) such other officer as may be prescribed by the Statutes or 
Regulations.
The Director 
General of 
Law School
17. (1) The Director General of the Law School shall be an academic person 
and an outstanding scholar in law with published works of high quality 
to his credit or a person who has been a judge of the High Court.  He should, 
in the estimation of the General Council, be capable o f providing effective

THE ASSAM GAZETTE. EXTRAORDINARY SEPTEMBER 19, 2009 1529.
leadership to the Law School community. He shall be appointed by the 
President on the basis of the recommendations of the General Council from 
out of the panel prepared by the Selection Committee appointed by the 
Executive Council and proposed by the Executive Council. The term of the 
office of the Director General of the Law School is initially for a period of 
not more than three years and he is eligible for re-appointment. On the 
expity of his term, he shall continue in office until his successor is appointed 
or an alternative arrangement is made by the President, whichever is earlier.
(2) The Director General of Law School shall, -
(i) ensure that the provisions of this Act, Statutes and Regulations are duly 
observed, and he shall have all powers as are necessary for that purpose;
(ii) convene the meetings of the General Council, the Executive Council, the 
Academic Council and shall perform all other acts, as may be necessary to 
give effect to the provisions of this Act;
(iii) preside over the meetings of the General Council in the absence of the 
President;
(iv) be the competent authority to appoint the teachers, librarians, Accounts 
Officer and other officers in consultation with the President on the 
recommendations of the Selection Committee appointed by the Executive 
Council thereof for that purpose in accordance with the guidelines 
prescribed;
(v) be the competent authority to take disciplinary action against the above 
officers in accordance with the procedure prescribed;
(vi) have all powers relating to the maintenance of proper discipline in the 
Law School;
(vii) if, in the opinion of the Director General of Law School, any 
emergency has arisen which requires immediate action be taken, he shall 
take such action as he may deem fit and shall report the same for 
confirmation in the next meeting of the authority which in the ordinary 
course would have dealt with the matter.
The Registrar 
of Law School
18, (1) The Registrar of the Law School shall be appointed by the
President on the recommendations of the Selection Committee

1530
Heads of the 
Departments
Other officers 
and employees
THE ASSAM  GAZETTE, EXTRAORDINARY, SEPTEM BER 19, 2009_______,
appointed by the Executive Council on such terms and conditions of service 
as it may specify, subject to the provisions of Statutes and Regulations.
(2) (i) Except those authorities, committees and other bodies where 
Director General is the Member-Secretary, the Registrar ofthetheLaw  
School shall be Ex-Officio Member-Secretary of ail the authorities, 
Com.mittees and other bodies of the Law School and shall also be the 
Convener of all the meetings. He shall note and maintain the minutes of 
meetings;
(ii) the Registrar of the Law School shall be the principal administrative 
officer of the Director General of the Law School in all matters 
pertaining to the administration of the Law School. The Executive 
Council may entrust to him special responsibilities and powers;
(iii) the Registrar of the Law School shall have the power to appoint in 
consultation with the Director General of the Law School, the non­
teaching staff including employees of last grade service and contingent 
staff in pursuance of the recommendations of the Selection Committee, 
appointed for that purpose, in the prescribed manner. He shall be the 
competent authority to take disciplinary action against such employees 
in accordance with such procedure as may be prescribed by the 
Regulations;
(iv) the Registrar of the Law School shall comp'y with all directions and 
orders of the Executive Council and Director General of the Law School;
(v) the Registrar of the Law School shall be the custodian of records, 
common seal and such other property of the Law School as the 
Executive Council shall commit to his charge.
1 9 . (1) There shall be a Head for each Department in the Law School.
(2) The powers, functions, appointments and conditions of service of 
the Heads of the Departments shall be as prescribed by the 
Regulations.
20. (1) Subject to the Regulations made for the purpose, every 
officer or employee o f the Law School shall be appointed in
accordance with a written contract which shall be lodged with the Law 
School and a copy thereof shall be furnished to the officer or employee 
concerned.
(2) Any dispute arising out of a contract between the Law School and 
any of its officers or employees shall, at the request of the officer or the 
employee concerned or at the Instance of the Law School, be referred to 
a Tribunal for arbitration consisting of three members appointed by the 
Executive Council as prescribed by the Regulations.

the  ASSAM GAZETTE, EXTRAORDINARY. SEPTEMBER 19, 2009 1531.
Selection
Committees
Statutes and
Regulations
Appointment 
of first Director 
General and first 
Registrar of 
Law School
Deemed validity 
of appointments
Vacancy, etc., not 
to invalidate any 
act or proceeding
Indemnity against
General Proceedings
Overriding effect.
21. The Executive Council shall constitute various Selection Committees
for appointment to the posts of officers and non-teaching staff including 
last grade service and. contingent staff. The procedure for appointment 
of members of Selection Committees and the procedure to be adopted 
by the Committees shall be as may be prescribed by the Statutes or the 
Regulations as the case may be.
22. (1) The first Statutes of the Law School shall be made by the 
Director General with the approval of the President. They shall be placed 
before the General Council at its first meeting, which may adopt them
with or without modifications
(2) The first Regulations of the Law School shall be made by the Director 
General of the Law School in consultation with the President. They shall 
be placed before the Executive Council at its first meeting which may 
adopt them with or without modifications.
23. Notwithstanding anything in this Act. and the Statutes, the first
Director General and the first Registrar of the Law School shall be 
appointed by the President on a salary, to be fixed by him and each 
of the said officers shall hold office for a period to be fixed by him but 
not exceeding three years.
CHAPTER-V
GENERAL
24. Notwithstanding anything contained in any other law, or instrument
having the force of law, for the time being in force, the appointments made 
to any post in the Law School in accordance with the Statutes and 
Regulations shall be deemed to be valid and in accordance with law.
25. No act or proceeding of the General Council, the Executive Council
or any other authority or Officer or Council of the Law School 
shall be invalidated or questioned on the ground merely of the 
existence of any vacancy or defect in the constitution thereof.
26. No suit, prosecution or other legal proceedings shall lie against the Law
School or any authority or officer or employee of the Law School for 
anything

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