The Gauhati University (Amendment) Act, 1978

R egi ste rid N o.- A-12
The Asssm Gazette
EXTRAORDINARY
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185 23 1978, ’  2 1900 (-Tf)
No. 185 Dispar, Saturday, 23rd December, 1978, 2 Pausa,  
1900 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT
n r t  •
NOTIFICATION
The 22nd December 1978
s. . .  V - T ' .
No.LGL.219/78/42.—The following Act of the Assam Legislative  
Assembly which received the assent of the Governor is hereby published  
or general information.
 
 
 
Short title 
and co­
mmencement.
Amendment 
of Section  
2 1  of Assam
Act XVJ  
of 1947.
1226 THE ASSAM GAZETTE, EXTRAORDINARY, DEC. 23, 1978
Assam Act XVII of 1978
(Received the assent of the Governor on 20th December,  
1978)
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 
1978.
An
Act 
further to amend the Gauhati U niversity A ct, 1947.  
'Pream ble. W hereas it is expedient fu rth er 
am end the G auhati U niversity Act, 1947, 
hereinafter called the principal Act, in 
the m anner hereinafter appearing ;
It is hereby enacted in the T w enty­
ninth Year of the Republic of India as 
follows :— __  .
1. (1) This Act m ay be called the 
G auhati U niversity (Amend­
ment) Act, 1978.
(2) It shall be deemed to have 
come into force on the 27th 
day of Septem ber, 1978.
2. In the principal Act, in Section 21, 
in clause (g), —
(i) in the first proviso, tow ards 
the end, the portion beginning 
w ith the w ords "No new Degree 
Colleges” and ending w ith the 
words "w ithin the State of As­
sam ” shall be substituted by 
the w ords "No new  Pre-U ni- 
versity or Degree College shall 
be given perm ission or affilia­
tion or no such college shall 
be given perm ission or affilia­
tion by the U niversity to in tro ­
duce new  subject o r - faculty 
w ithout prior concurrence of 
the respective G overnm ent of 
Assam. M anipur or A runachal 
Pradesh” ;
 
 
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, DEC- 23, 1973 1227
(ii) the second proviso shall be 
substituted by the following, 
n a m e ly :—
"Provided fu rth er th at the respective 
State G overnm ent of Assam, M anipur or 
A runachal Pradesh m ay at any tim e vest 
the existing power of the Executive 
Council of the U niversity of conducting 
Pre-U niversity Exam ination in the Board 
of Secondary Education, if any, of the 
State with effect from  such date as m ay 
be notified by the S tate G overnm ent 
concerned.”
U. TAHBILDAR, 
Secretary to Govt, of Assam, 
Lesislitive Depar'reent.
Repeal and 
S aving. 3. (1) The G auhati U niversity (Am­
endm ent) Ordinance, 1978 
(Assam O rdinance No II of 
1978) is hereby repealed.
(2) N otw ithstanding such repeal, 
anything done or any action 
taken under the principal Act, 
as am ended by the said O rdi­
nance shall be deemed to have 
been done or taken under the 
principal Act, as am ended by 
this Act.
U M ’H ATI—-Printed and published by the Sundt i/r.. A  --> m  Govt. I’rm tfee Pte»» 
(Ex-Gazette) ''O ,—269—840 +  1500—23-12-197.'’

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