The Dibrugarh University (Amendment) Act, 1978

The Assam Gazette
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EXTRAORDINARY
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PUBLISHED ST AUTHORITY'I '
186 "tfnY tw , 23 foosv, 1978, 2 *t5, 1900 ,*iv
No. 186 Dispar, Saturday, 23rd Decem ber, 1978, 2nd Pausa,  
1900‘ (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR  
LEGISLATIVE DEPARTMENT
NOTIFICATION
The 22nd December 1978
No.LGL.288/78/37— The following Act of the Assam Legislative  
Assembly which received the assent of the Governor is hereby published  
for general information,
 
 
 
 
1230 THE ASSAM GAZETTE, EXTRAORDINARY DEC. 23, 1978
Assam Act XVIII of 1978
(Received the assent of the Governor on 20th December,  
1978)
UNIVERSITY (AMENDMENT)
ACT, 1978
THE DIBRUGARH
An
Act
Dibrugarh University Act, 1965..further to amend the
i  e a m b ie . Whereas _  ,
amend the Dibrugarh University Act, Y g V s . 
1965, hereinafter called the principal Act, 
in the manner hereinafter appearing ;■
It is hereby enacted in the Twenty­
ninth Year of the Republic of India as 
follows -
it is expedient further to A s s a m  A c t
/  ?
Short title  
and com­
mencement.
1. (1) This Act may be called the 
Dibrugarh University (Am­
endment) Act, 1978.
. a
2.Amendment
of Section 32
of Assam Act
V III of 1965'.z
(2) It shall be deemed to have 
come, into force on the 27th day 
of September, 1978.
In the principal Act, in Section 32, 
in clause (f),—
«
(i) in the first proviso, towards the 
end, the portion beginning with 
the words "No new Colleges” and 
ending with the words "affiliate 
new Pre-University Class or 
College” shall be substituted by 
the words "No New Pre-Degree 
or Degree College shall, be 
given permission or affiliation 
or no such .  college shall 
be given permission or af- ' 
.  filiation to introduce new subject 
or faculty by the University 
without prior concurrence of the 
State Government”;
/
 
 
THE ASSAM GAZETTB, EXTRAORDINARY, DEC. 23, 1978 1231  ■.  . — — — -
(ii) the second proviso shall be sub­
stituted by the following, 
namely t—
’'Provided further that the State 
Government may at any time vest the 
existing powers of the Executive Council 
of the University of conducting Pre- 
Degre? Examination in the Board of 
Secondary Education with effecf from 
such date as may be notified by the State 
Government.”
R e p e a l aHd  3. Ji) The Dibrugarh University 
Savi, s -  (Amendment) Ordinance, 1978
(Assam Ordinance No III of 
1978) is hereby repealed.
(2) Notwithstanding such repeal, 
anything done or any action 
taken under the principal Act; 
’  as ainended by the said Ordi­
nance shall be deemed to have 
been done or taken under the 
principal Act, as amended by 
this Act.
■  "  f  . . .  ■
U. TAHBILDAR,  
Secretary to the Govt, of Assam,  
Legislative Department.
GAUMATI Printed and published by the Supdt. i/c., Assam Govt. Printing P ress>
(Ex-Gaiette) No.371—840— 1,500—23-12-1978.
 
 

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