The 23rd December 1964 No.LJL.45/64/4.—The following Act of the Assam Legislative Assembly
which received the assent of the Governor is hereby published for general information. (Received the assent o f the Governor on the 21st December, 1964)
ASSAM ACT No. XXIX OF 1964
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 1964
[Published in the Assam Gazette Extraordinary, dated 24th December, 1964]
An Act
further to amend the Gauhati University Act, 1947 Preamble Whereas it is expedient further to amend the Assam Act
Gauhati University Act, 1947, hereinafter called XVI °f the principal Act, in the manner hereinafter appearing ;
It is hereby enacted in the Fifteenth Year of the Republic of India as follows :—
Short title (1) This Act may be called the Gauhati Univer- and com- sity (Amendment) Act, 1964. mencement.
(2) It shall come into force at once.
Insertion of 2. In section 8A, after sub-section (2), the following sub-section shall be inserted as sub-section (3), namely (3) to section BA of Assam Act XVI of 1947.
“ (3) When any temporary vacancy occurs in the office of the Vice-Chancellor by reason of leave, illness or other cause, the Chancellor shall make such arrangements for carrying on the duties of the Vice- Chancellor as he may deem fit.”
U. TAHBILDAR, Deputy Secy, to the Govt, of Assam,
T aw Department.