f f is '? — 3?. Registered No.A-—12
•■': •:
The Assam Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
=K W CrtW f, 5 CT, D IM BH, 35 hhSS *1^
No.78 Shillong, Monday, May 1, 1972/ 11th Vaisakha,
1894 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 29th April 1972
No.LJL.426/71/6.—The following Acts of the Assam Legislative Assembly which received the assent of the Governor are hereby published for general information.
z ASSAM ACT X III OF 1972
(Received the assent o f the Governor on the 28th April, X972)
THE GAUHATI UNIVERSITY (AMENDMENT) ACT,
[Published in the Assam Gazette, Extraordinary, dated the 1st May,
An Act
1972
1972]
further to amend the Gauhati U niversity Act, 1947
Preamble Whereas it is expedient further to amend the Gauhati University Act, 1947, hereinafter called the x v t 00 947. principal Act, in the manner hereinafter appearing ; i
1
(tsSo > a ,
530 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972"- It is hereby enacted in the Twenty-third
year of the Republic of India as follows : — Short title 1. (1) This Act may be called the Gauhati University (Amendment) Act, ^1972.
(2) It shall come into force atonce. Amendment 2. In Section 9 of the principal Act,— of Section 9 of Assam Act
XVI of 1947.
(1) in sub-section (1),
(i) the word " and" occurring at the end of clause (xxvi) shall be deleted.
(ii) after clause (xxvi), the following shall be inserted as clause (xxvii), namely:—
" (xxvii) (a)—three representatives to be elected by the Post-Graduate 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:
Provided further that no st d nt who has taken more than one year in exce-s of the period pres- cribed for the course of which he is a student woujd 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 s
Provided further that no student who has taken more than one year in excess of the period prescribed forthe course of which he is a student would be
eligible for such election.
2
W S R W H 3 CT,
-THE ASSAM GAZETTE, EXTRAORDINARY, MAY 1, 1972 531 (c). two Post-Graduate Students to be nomi- nated by the Vice-Chancellor. A student who his demonstrated his acidemic merit and proficiency in extra-curricular and co-curricular activities shall be preferred. ■ •
(iii) clause (xxvii) shall be renumbeted as clause (xxviii).
(2) in sub-section (2), in the proviso, the punctua- tion fullstop (.) shall be substituted by the punctua- tion semi-colon (;) and the following shall be inserted as second proviso therea'ter namely:—
" Provided further that any member elected or nominated under clause (xxvii) of sub section (1) shall hold office for a period of one year only from the date of his election or nomination, as the case may be. He shall cease to be a member of the Court on his ceasing to be a student of the Univer- sity."
(3) after sub-section (3), the following shall 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 (xxvii) of sub-secticn (t), if he does not fulfill the conditions laid down in the proviso therein."
Repeal and 3. (j) The Gauhati University (Amendment) Assam Or- savmg. Ordinance, W72 is hereby repealed. dinancclof
(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 has commenced on the twelfth day of January, 1972 (date of -promulgation of the Ordinance).
3