The Gauhati University (Amendment) Act, 1964

The 23rd December 1964
No.LJL.45/64/4.— The following Act of the Assam Legislative Assembly 
which received the assent of the Governor is hereby published for general 
information.
(Received the assent o f the Governor on the 21st December, 1964)
ASSAM ACT No. XXIX OF 1964
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 1964
[Published in the Assam Gazette Extraordinary, dated 24th 
December, 1964]
An
Act
further to amend the Gauhati University Act, 1947
Preamble Whereas it is expedient further to amend the A ssam  Act 
Gauhati University Act, 1947, hereinafter called XVI ° f 
the principal Act, in the manner hereinafter 
appearing ;
It is hereby enacted in the Fifteenth Year of the 
Republic of India as follows :—
Short title (1) This Act may be called the Gauhati Univer-
and com- sity (Amendment) Act, 1964.
mencement.
(2) It shall come into force at once.
Insertion of 2. In section 8A, after sub-section (2), the following 
sub-section shall be inserted as sub-section (3), namely(3) to section 
BA of Assam 
Act XVI of 
1947.
“ (3) When any temporary vacancy occurs 
in the office of the Vice-Chancellor by reason of leave, 
illness or other cause, the Chancellor shall make such 
arrangements for carrying on the duties of the Vice- 
Chancellor as he may deem fit.”
U. TAHBILDAR, 
Deputy Secy, to the Govt, of Assam, 
T  aw Department.
 

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