The Dibrugarh University (Amendment) Act, 1967

41
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ASSAM ACT V II OF 1971
TH E DIBRUGARH UNIVERSITY (AMENDMENT) ACT, 1967
(Received the assent o f the Governor on the 21st M arch, 1971)
[Published in the Assam Gazette, Extraordinary, dated the 25th 
March, 1971].
An
Act
to amend the Dibrugarh University Act, 1965 (A ssam  Act VIII o f  
1965)
Preamble Whereas it is expedient to amend the Dibrugarh A ssam  A ct 
University Act, 1965, hereinafter called the principal ® r
5 Act, in the manner hereinafter appearing ;
It is hereby enacted in the Eighteenth Year of the 
Republic of India as follows:—
Short title, 1. (1) This Act may be called the Dibrugarh 
extent and University (Amendment) Act, 1967. commence-
ment. (2) It shall have the like extent as the principal 
Act.
(3) It shall come into force on such date or date* 
as the State Government may, by notification in the 
official Gazette, appoint.
 
42
Amendment 2. In sub-section (1) of section 3 of the principal 
of *eCAssam  Act, ^l e  w o r ds “ the Pro-Chancellor” and “ the Rector” 
Act VIII of shall be deleted.
1965.
Amendment 3. In section 7 of the principal Act, item 
of section 7  No.“ (ii)”, namely “ (ii) the Pro-Chancellor” and item 
Act Vll^of No?‘(ivj” , namely “ (iv) Rector,” shall be deleted and 
1965. the existing item Nos.(iii), (v) and (vi) shall be re­
numbered as item Nos.(ii), (iii) and (iv) respec­
tively.
Deletion of 4. Section 10 of the principal Act shall be 
section 1 0  deleted and the subsequent sections shall be 
A ctV in “  ^numbered.
1965.
Amendment 5. p o r  sub-section (5) of section 11 of the 
ofSeCAssam Pr *l i cip<d Act, the following shall be substituted:— 
Act VIII of 1965.
r
“ (5) Whenever there is any temporary vacancy 
in the office of the Vice-Chancellor by 
reason of leave, illness or other cause, 
the Chancellor shall make such other 
arrangements as he may think fit for 
exercising the powers and performing the 
duties of the Vice-Chancellor during the 
absence. The Chancellor shall determine 
the emoluments or allowances payable to 
a person temporarily appointed to exer­
cise the power and duties of the Vice- 
Chancellor.”
6. In sub-section (1) of section 12 of the princi-of1% cHonn t 6- In sub-section (1) of section 12 of the princi-
1 2  of Assam Pa ' Act, the words “and the Pro-Chancellor” occurring 
Act VIII oi after the words “the Chancellor” shall be deleted. 
1965.
Deletion cf 7. Sections 13 and 14 of the principal Act shall 
sc ctions 1 3  |JC deleted and the subsequent sections shall be renurn- 
Assam  Act bered consequentially.
VIII of
1965.
Amendment 8. In sub-section (1) of section 18 of the princi- 
0 1  section 1 8  pa J  Act,—of A ssam
Act VIII of
1 96 5' (1) item No. (ii), namely “ (ii) the Pro-Chan­
cellor,” No. (iv), namely “ (iv) the Rector,” 
and No. (v), namely “ (v) the Minister of 
Education of any other State or States, if 
any, to which the jurisdiction of the Uni­
versity may extend,” shall be deleted and 
the subsequent item Nos. (iii) to (xxiii) 
shall be renumbered accordingly ;

(2) for sub-section (2) the following shall be 
substituted:—
“ (2) On dates to be fixed by the Vice- 
Chancellor the Court shall meet 
at least twice a year at the 
interval of about 6 months. 
The first meeting in the year is 
to be called and treated as the 
Annual General Meeting, in which 
the annual statement of account!, 
the audit report and the budget of 
. the University for the next finan­
cial year, together with the views of 
the Executive Council shall be 
presented.”
Amendment 9 j n  section 19 of the principal Act, in clause
°ofSeA s°am  (b) for the words “such comments” in
1965V 1 I I °f between the words “with” and “ if any”
the word “ modification” shall be substi­
tuted.
Amendment 10. In section 20 of the principal Act, item 
of SeCA ssam ° No.(ii)i namely “ (ii) the Rector,” shall be deleted and 
A ct V III of item No.(iii) to (ix) shall be renumbered accordingly. 
1965.
Amendment 11. In section 22 of the principal Act, item 
of section 22 ]\]o .(2), namely “ (2) the Rector,” shall be deleted and 
Act V I lT o f  t *l e  * t e m  Nos. (3) to (10) shall be renumbered 
1965. accordingly
A m endm ent 12. In section 24 of the principal Act, item 
of section 24 No.(2), namely “ (2) the Rector,” shall be deleted and 
Act vilTof ‘ t e m  N° s.(3) to (6) shall be renumbered accordingly. 
1965.
Amendment 13. In section 26 of the principal Act, item 
of section 26 No (2), namely “ (2) the Rector,” shall be deleted and 
Act vilT of * t e m  Nos. ( 3 ) t o  (^) shall be renumbered accordingly.
1965.
Amendment 
of section 34 
of Assam 
Act V III of
1965-
14. In section 34 of the principal Act,— *
(1) sub-section (1) shall be substituted by the  
following:—
“ (1) the statement of accounts of every com­
pleted financial year shall be placed for  
consideration of the Court together with

44
the audited report in the next year. For 
this purpose the accounts shall be audited 
by a firm of Chartered Accountants sub­
ject to over all audit and scrutiny by the 
Accountant General.”
(2) after sub-section (4) the following shall be 
added as a new sub-section (5)—
“ (5) The annual budget estimates of the 
University shall be published in the 
Assam Gazette immediately after these are 
finalised by the Executive Council and 
before submitting to the Court Of the 
University.”
S’
A m enim e.x
of section 35 
of Assam 
A ct V I I I  >f 
1965.
15. In section 35 of the principal Act ;—
(1) in clause (b) of sub-section (2), the words 
“ and Pro-Chancellor” occurring after the 
word “ Chancellor” shall be deleted.
(2) In sub-section (3), for the words “may either re­
ject the same or submit the draft to the Court, with 
such modifications as it may suggest” occurring in 
the fourth, fifth and sixth lines, the words “ shall 
consider the same and submit the draft with its 
recommendation,” shall be substituted.
Amendment 16. In sub-section (3) of section 37 of the
of section 37 principal Act, after the words “ any authority con- 
Act v n T .f c e rned” the words “ except the Court” shall 
1*65. inserted
Amendment 17. In section 42 of the principal Act,—
of section 42 
o f Assam
A ct VIKt of
1965. (1) in sub-section fl), the words “ the Rector”
occurring in the third line shall be 
deleted.
(2) in clause (b) of sub-section (2) item No.(ii) 
namely “ (ii) the Rector,” shall be deleted 
and the item Nos.fiii) to (vi) shall be 
renumbered accordingly;
(3) in clause (c) of sub-section (2) item (ii), 
namely “ (ii) the Rector” shall be deleted 
and item Nos.(iii) to (v) shall be renumber­
ed accordingly.
Amcadment 18. In section 45 of the principal Act, in
of Assam  , s u b; s.e c t i o n (D, a f ter the words “ Public bodies or 
Act VIII of individuals,” add the words “ University funds are 
1965. misappropriated or misapplied,”
f

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