The Dibrugarh University (First Amendment) Act, 1972

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532 THE ASSAM GAZETTE, EXTRAOR DINARY, MAY 1, 19% 2
4 ASSAM ACT XIV OF 1972
(R eceived the a ssen t o f the Governor on th e 28th A pril, 1972)
THE DIBRUGARH UNIVERSITY (FIRST AMENDMENT)
ACT, 1972
[Published in the Assam Gazette, Extraordinary, dated the 1st May, 1972] 
An
Act
fu rther to am end the D ibrugarh U n iversity Act, 1965.
Preamble. Whereas it is expedient to amend the Dibrugarh A ssam  Act 
University Act, 1965, hereinafter called the principal °*'Wbf.
Act, in the manner hereinafter appearing ;
It is hereby enacted in Twenty-third year of the 
Republic of India as follows:—
Sho'^t tide 1.(1) This Act may be called the Dibrugarh Uni- 
arid com- v e r sjty (first Amendment) Act, 1972. mencement. ' ' 7
(2) It shall come into force at once.
Amend- 2. in Section 15 of the principal Act,— 
ment of Sec­
tion 1 5  of
Assam Act
\ III of
1965.
(1) in sub-section (1),
(i) after clause (xx), the following shall bt 
inserted as clause (xxi), namely:—
“ (xxi) (a)—three 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 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 prescri­
bed for the course of which he is a student would 
be eligible .for such election.
.'' ' (b) one representative to be elected by the Law
students of the University from amongst themselves: 
Provided that a student to be so elected must have 
been a student of the University for at least one year 
prior to .his election :
P.ovidec further that no student who has taken 
more than one year in excess of the period prescribed 
for the course ofw hichheis a student would be 
eligible for such election.

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THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972 533
(c) two Post-Graduate students to be nominated 
by tne Vice-Chancellor A student who has demonstra­
ted bis academic merit and proficiency in extm-curri- 
cular and co-curricular activities shall be preferred.
3. In Section 37 of the principal Act, t—
(1) in sub-section (2), in the proviso, the 
punctuation full-stop ( . ) shall be substituted by the 
punctuation semi-colon ( ; ), and the following shall 
be inserted as second proviso thereafter, namely:—
<  t
I
“ Provided further that any member, elected 
or nominated under clause (xxi) of sub-section (1) 
of Section 15 shall hold office for a period of 
one year only from the date of his election or nomina­
tion, as the case may be. He shall cease to be a member 
of the Court on his ceasing to be a student of 
the University.”
(2) after sub-section (3), the following shill be 
inserted as sub-section (4), namely:—
“ (4) With the approval of the Court, the Vice- 
Chancellor may remove a member, elected under 
sub-clauses (a) and (b) of clause (xxi) oi sub­
section (1) of Section 15, if he does not fulfil the 
conditions laid down in the proviso therein,”
Reoeal and 4 -  U) T h e Dibrugarh University (Amendment) A ssa m  O r . 
Saving. Ordinance, 1972 is hereby repealed. dinance II
of 1972.
(2) Notwithstanding such repeal, anything done 
or any action taken under the Ordinance as repealed • 
shall be deemed to have been done or taken under 
this Act as if this Act had commenced on the 
eighteenth day of January, 1972 (date of promulga­
tion of the Ordinance).

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