The Gauhati University (Amendment) Act, 1972

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•■': • :
The Assam Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
= K  W  CrtW f, 5 C T , D IM  BH, 35 hhSS *1^
No.78 Shillong, Monday, May 1, 1972/ 11th Vaisakha,
1894 (S. E.)
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR  
LAW DEPARTMENT
NOTIFICATION
The 29th April 1972
No.LJL.426/71/6.—The following Acts of the Assam Legislative 
Assembly which received the assent of the Governor are hereby published 
for general information.
z  ASSAM ACT X III OF 1972
(Received the assent o f the Governor on the 28th April, X972)
THE GAUHATI UNIVERSITY (AMENDMENT) ACT,
[Published in the Assam Gazette, Extraordinary, dated the 1st May,
An
Act
1972
1972]
further to amend the Gauhati U niversity Act, 1947
Preamble Whereas it is expedient further to amend the
Gauhati University Act, 1947, hereinafter called the x v t 00 947. 
principal Act, in the manner hereinafter appearing ;
i

(tsSo >  a ,
530 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972"-
It is hereby enacted in the Twenty-third 
year of the Republic of India as follows : —
Short title 1. (1) This Act may be called the Gauhati 
University (Amendment) Act, ^1972.
(2) It shall come into force atonce.
Amendment 2. In Section 9 of the principal Act,— of Section 9  of Assam  Act XVI of 1947.
(1) in sub-section (1),
(i) the word “ and” occurring at the end 
of clause (xxvi) shall be deleted.
(ii) after clause (xxvi), the following shall 
be inserted as clause (xxvii), namely:—
“ (xxvii) (a)—three representatives to be elected 
by the Post-Graduate 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:
Provided further that no st d nt who has taken 
more than one year in exce-s of the period pres­
cribed for the course of which he is a student woujd 
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 s
Provided further that no student who has taken 
more than one year in excess of the period prescribed 
forthe course of which he is a student would be 
eligible for such election.

W  S R W H  3 C T ,
-THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972 531
(c). two Post-Graduate Students to be nomi­
nated by the Vice-Chancellor. A student who his 
demonstrated his acidemic merit and proficiency in 
extra-curricular and co-curricular activities shall be 
preferred. ■  •
(iii) clause (xxvii) shall be renumbeted as 
clause (xxviii).
(2) in sub-section (2), in the proviso, the punctua­
tion fullstop (.) shall be substituted by the punctua­
tion semi-colon (;) and the following shall be 
inserted as second proviso therea'ter namely:—
“ Provided further that any member elected or 
nominated under clause (xxvii) of sub section (1) 
shall hold office for a period of one year only from 
the date of his election or nomination, as the case 
may be. He shall cease to be a member of the 
Court on his ceasing to be a student of the Univer­
sity.”
(3) after sub-section (3), the following shall 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 (xxvii) of sub-secticn (t), 
if he does not fulfill the conditions laid down in the 
proviso therein.”
Repeal and 3. (j) The Gauhati University (Amendment) A ssam  Or- 
savmg. Ordinance, W72 is hereby repealed. dinancclof
(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 has commenced on the twelfth 
day of January, 1972 (date of -promulgation of the 
Ordinance).

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