The Gauhati University (Amendment) Act, 1976

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THE ASSAM (?AZETTE, EXTRAORDINARY, OCT. 27, 1976 613
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Repeal and ] g. (1) The Assam Public Premises (Eviction of ^ssany
savm g. Unauthorised Occupants) Ordinance, 1971 is here ? n
r 0/1971. 
by repealed.
(2) Notwithstanding such repeal, anything 
done or any action taken under the Assam Public 
Premises (Eviction of Unauthorised Occupants) 
’  Ordinance, 1971, shall be deemed to have been 
done or taken under this Act as if this Act had 
commenced on the eighth day of February, 1971 
(the-date of promulgation of the Ordinance).
U. TAHBILDAR, 
Secretary to the Govt- of Assam, 
Legislative Deptt.
The 23rd October 1976
'  •  - ' I  . ' ■  .
No.LJL.33/76/4.—The following Act of the Assam Legislative Assem­
bly which received the assent of the Governor is hereby published 
,for general information.
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ASSAM ACT XXI OF 1976
(Received the assent of the Governor on the 20th October, 1976)
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 1976
An
r A ct
further to amend the Gauhati University Act, 1947
Pream ble. Whereas it is expedient to amend the 
Gauhati University Act, 1947, hereinafter called 1 9 4 7 .°*  
the principal Act, in the manner hereinafter 
appearing ;
It is hereby enacted in the Twenty-seventh 
Year of the Republic of India as follows:—
Short title, 
extent and 
commcnc- 
ment.
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1 . (1) This A ct'm ay be called the Gauhati 
'University (Amendment) Act, 1976.
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614 THE ASSAM GAZETTE. EXTRAORDINARY, OCTj.27, 1976
(2) It shall have like extent as the principal 
Act. ' ■
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(3) It shall come into force at once.
Amendment
•  of Section 2  
of Assam Act 
KVI of 1947.
2. In Section 2 of the principal Act, the sub- 
-  seotion -(e)' shall be substituted by the 
following, namely :—
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Amendment 
of Section 7  
of Assam  
Act XVI of  
1947.
3.
Amendment 
of Section 
8A of Assam  
Act XVI of  
1947.
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"(e) "Government” in this Act shall 
mean th e State Government of Assam 
unless where the Government of Mariipur ' 
and the Government of Arunachal Pra­
desh are specifically mentioned in any 
Section of this Act.”
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In 'Section 7  of the principal Act, clause 
(ii) shall be deleted and subsequent 
clauses viz.,' (iii), (iy), (v), (vi), (vii), 
(viii), (ix), (x), '(xi), (xii), (xiii) and
(xiv) shall be renumbered as clauses 
(ii), (iii), (iv), (v), (vi), (vii); (viii),
(ix), (x), (xi), (xii) and (xiii) respectively.
f t
In Section 8A of the principal Act, after 
clause (3), the following shall be inserted 
as clause (.4 ) and subsequent clauses 
viz. clauses (4) and- (5) shall be renum­
bered as clauses (5) and (6) respectively.
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"(4) The Vice-Chancellor shall retire on 
the date he attains the age of 65 years.”
V
Amendment 
of Section 9  
ef Assam 
Act XVI of  
1947.
5. In Section 9 uf the principal Act, in sub­
section (1), the clause (xvii) shall be 
substituted by the following, namely :— 
"(xvii) one 4hird of the Principals of 
Degree Colleges affiliated to .the Uni­
versity by election from 'among 
themselves in the manner prescribed •  
by the Statutes. In case the number 
of Degree Colleges affiliated to the 
University being* not divisible by three 
and found to be more than half, one 
more College may be included but if it is 
less than half, it may be igrfored.”
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r  THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 27. 1976 615
Amendment 
of Section 12 
of Assam 
Act XVI of 
1947.
6. In Section 12 of the principal Act, in 
sub-section (1), after clause (v), the 
following shall be inserted as clause 
(vi) and clause (vii) and subsequent 
clauses viz., clauses (vi), (vii), (viii), (ix),
(x) , (xi), (xii), (xiii) and (xiv), shall be 
re-num bered as clauses (viii), (ix), ((x),
(xi) , (xii), (xiii), (xiv), (xv) and (xvi) 
respectively.
"(vi) The D irector of Public Instruction, 
M anipur.
(vii) The D irector of Public Instruction, 
A runachal P radesh.”
Amendment 
of Section 
15A of Ass­
am Act XV'I 
of 1947.
7. In Section 15A of the principal Act, 
after sub-section (1), the following 
shall be inserted as sub-sections (2), (3) 
and (4), nam ely :  —
"(2) if a m em ber of th e Selection Com­
m ittee is unable to attend, he m ay send 
his opinion in w riting to the Vice- 
C hancellor and such opinion shall be 
tak en  into consideration by th e  Com­
m ittee in m aking its recom m endations.
Explanation :— For the purpose of 
th is Section, th e co-opted m em bers will 
be deemed to be m em bers of the Selec­
tion Com m ittee for the purpose for 
which they are co-opted.
(3) If the Executive Council does not 
accept any of the recom m endations of 
the Selection Com m ittee it shall refer 
the m atter to the Chancellor stating 
clearly th e reasons for not agreeing 
w ith the Selection Com m ittee and the 
decision given by the C hancellor th e re ­
on shall be final.
(4) The Executive Council shall cons­
titu te  one or m ore Com m ittees for 
m aking recom m endations to th e Execu­
tive Council for appointm ent to other 
adm inistrative posts and m ay prescribe 
by Ordinance the procedure and m ethods 
to be followed in m aking such recom ­
m endations.”

616 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 27, 1976
Amendment 
of Section 21 
of Assam 
Act XVI of  
1947.
8. In Section 21 of the principal Act, clause 
(g) shall be substituted by the following, 
nam ely :—
"(g) the condition for affiliation by the 
Excutive Council of Colleges and Halls 
not m aintained by the U niversity and 
for w ithdraw al of such affiliation in 
consultation w ith the G overnm ent :
Provided that no statu te relating t©  
the m anagem ent of Colleges and Halls 
and condition of services of employees 
shail apply to th e G overnm ent Colleges 
and G overnm ent Aided Colleges in 
respect of w hich the respective G overn­
m ent of Assam, M anipur and A runachal 
P radesh under whose territo ria l ju ris­
diction the Colleges are situated, shall 
m ake necessary rules in consultation 
w ith th e U niversity. No new  Degree 
Colleges shall be given perm ission or 
affiliation by the U niversity w ithout 
th e  prior concurrence of th e  respective 
G overnm ent of Assam, M anipur and 
A runachal Pradesh. Perm ission and 
affiliation of a new P re-U niversity 
College in M anipur and A runachal 
P radesh m ay be given by the U niversity 
w ith the prior concurrence of th e res­
pective G overnm ent of M anipur and 
A runachal P radesh and th a t th e E xecu­
tive Council shall have no jurisdiction 
to perm it and affiliate new  P re-U n iv er­
sity class or College w ithin the State 
of Assam :
Provided fu rth er th at the Executive 
Council shall have jurisdiction over affilia­
tion of existing P re-U niversity Section 
of Degree Colleges and of existing P re ­
U niversity Colleges having P re-U n iv er­
sity course only u nder its jurisdiction 
w ithin the State of Assam and conduct 
the P re-U niversity Exam inations till 
such tim e the G overnm ent, by Notifica­
tio n  in th e  official G azettee, appoint 
and vest all such pow ers of th e Execu­
tive Council to th e Board of Secondary 
Education, Assam .”
J
U. TAHBILDAR,
S ecretary  to  th e  Govt, of Assam, 
______  L egislative D eptt.
Gauhati—Printed and published by the Supdt., i/c., Assam Govt. Printing Presa  
(Ex-Gaaette), No.209—1,600+1,700—27-10-1976.

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