Assam act 014 of 1972 : The Dibrugarh University (First Amendment) Act, 1972

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532 THE ASSAM GAZETTE, EXTRAOR DINARY, MAY 1, 19%2

4 ASSAM ACT XIV OF 1972

(R eceived the assen t o f the Governor on the 28th A pril, 1972)

THE DIBRUGARH UNIVERSITY (FIRST AMENDMENT)

ACT, 1972

[Published in the Assam Gazette, Extraordinary, dated the 1st May, 1972] An

Act further to am end the D ibrugarh U n iversity Act, 1965.

Preamble. Whereas it is expedient to amend the Dibrugarh Assam Act University Act, 1965, hereinafter called the principal °*'Wbf. Act, in the manner hereinafter appearing ;

It is hereby enacted in Twenty-third year of the Republic of India as follows:—

Sho'̂ t tide 1.(1) This Act may be called the Dibrugarh Uni- arid com- v e r s jty (first Amendment) Act, 1972. mencement. ' ' 7

(2) It shall come into force at once. Amend- 2. in Section 15 of the principal Act,— ment of Sec-

tion 15 of

Assam Act

\ III of

1965.

(1) in sub-section (1),

(i) after clause (xx), the following shall bt inserted as clause (xxi), namely:—

" (xxi) (a)—three Representatives to be elected by the Post-Graduate students from amongst themselves:

Provided that a student to be so elected must have been a student of the University for at least one year prior to his election:

Provided further that no student who has taken more than one year in excess of the period prescri- bed for the course of which he is a student would be eligible .for such election.

. ' ' ' (b) one representative to be elected by the Law students of the University from amongst themselves:

Provided that a student to be so elected must have been a student of the University for at least one year

prior to .his election : P.ovidec further that no student who has taken more than one year in excess of the period prescribed for the course ofw hichheis a student would be eligible for such election.

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THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972 533

(c) two Post-Graduate students to be nominated by tne Vice-Chancellor A student who has demonstra- ted bis academic merit and proficiency in extm-curri- cular and co-curricular activities shall be preferred.

3. In Section 37 of the principal Act,t—

(1) in sub-section (2), in the proviso, the punctuation full-stop ( . ) shall be substituted by the punctuation semi-colon ( ; ), and the following shall be inserted as second proviso thereafter, namely:— < t

I

" Provided further that any member, elected or nominated under clause (xxi) of sub-section (1) of Section 15 shall hold office for a period of one year only from the date of his election or nomina- tion, as the case may be. He shall cease to be a member of the Court on his ceasing to be a student of the University."

(2) after sub-section (3), the following shill be inserted as sub-section (4), namely:—

" (4) With the approval of the Court, the Vice- Chancellor may remove a member, elected under sub-clauses (a) and (b) of clause (xxi) oi sub- section (1) of Section 15, if he does not fulfil the conditions laid down in the proviso therein,"

Reoeal and4

- U)Th

e Dibrugarh University (Amendment) A ssa m O r . Saving. Ordinance, 1972 is hereby repealed. dinance II of 1972.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance as repealed • shall be deemed to have been done or taken under this Act as if this Act had commenced on the eighteenth day of January, 1972 (date of promulga- tion of the Ordinance).

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