Registered No.-768/97
THE ASSAM GAZETTE
EXTRAO RDINARY
PUBLISHED BY THE AUTHORITY
152 i w p , 25 CT, 2011. 4 CT&, 1933 (W )
No. 152 Dispur, Wednesday, 25th May, 2011,4th Jyaistha, 1933 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH
NOTIFICATION
The 24th May, 2011
No. LGL.83/2010/32: The followingAct ofthe Assam Legislative Assembly which received
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. IX OF 2011
*
(Received the assent of the Governor on 16th March, 2011)
THE KUMAR BHASKAR VARMA SANSKRIT AND
ANCIENT STUDIES UNIVERSITY ACT, 2011
. 51W WEI—am; I b ‘1 Registered No.-768/97
imam
THE ASSAMGAZETTE
. WWI?“
EXTRAORDINARY
WWWW
PUBLISHED BY THE AUTHORITY
w: 152 W95, 21m, 25 61, 2011, 4 me, 1933 (was)
No. 152 Dispur, Wednesday, 25th May, 2011, 4th Jyaistha, 1933 (SE)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH V
NOTIFICATION
The 24th May, 2011
N0. LGL.83/2010/32: The following Act of the Assam Legislative Assembly which received
the assent of the Governor is hereby published for general information.
ASSAM ACT N0. IX OF 2011
(Received the assent of the Governor on 16th March, 2011)
THE KUMAR BHASKAR VARMA SANSKRIT AND
ANCIENT STUDIES UNIVERSITY ACT, 2011
Preamble
Short title and
commencement
Defi nations
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 25, 2011
AN
ACT
to establish and constitute a teaching, affiliating, research and residential University at Nalbari.
Whereas it is expedient to establish and constitute a teaching, affiliating, research and
residential University at Nalbari.
It is hereby enacted in the Sixty - Second Year of tire Republic of India as follows:-
1. This Act may be called the Kumar Bhaskar Varma Sanskrit and Ancient Studies
University Act, 2011.
(2). It shall come into force on such date or dates as the State Government may, by
notification in the Official Gazette, appoint.
2. In this Act, unless there is anything repugnant to the subject or context,-
(a) . “Affiliated College” means a College other than a constituent or recognized
College, affiliated to the University and includes a College deemed to be
affiliated under section 5;
(b) . “Board of Studies” means a Board of Studies constituted under section 26;
(c) “Court” means the Court constituted under section 16;
. (d). “Department” means a department of the University and designated as such by it,
with reference to a subject or group of subjects of study in the University;
(e) . “Executive Council” and “Academic Council” mean the executive Council and the
Academic Council constituted under section 18 and 20 respectively;
(f) . “Finance Committee” means the Finance Committee constituted under section 28;
(g) . “Hall” means a unit of residence of the students maintained or recognized by the
University at which provision is made for imparting tutorial and other
supplementary instructions;
(h) . “Head of Department” means Teacher-in-charge of a department and designated
as such by the University and includes any other person designated as such by
the University;
(i) . “Hostel” means a unit of residence of students maintained or recognized by the
University other than a Hall;
G). “post-graduate Board” and “Under-graduate Board” mean the Post Graduate Board
and the Under Graduate Board constituted under sections 22 and 24
respectively;
(k) . “Recognized College” means a College other than a constituent College or
affiliated College recognized by the University and includes a College deemed
to be recognized under section-5.
(l) . “Selection Committee” means the Selection Committee constituted under section
30;
(m) . “State Government” means the Government of Assam.
(n) . “Statutes” “Ordinance and Regulations” means, respectively, the statutes,
Ordinances, and the Regulations of the University made under the Act;
(o) . “Teacher” means a Professor a reader or one lecturer of the University or a
College whether constituent or affiliated, or any other person imparting
instructions or guiding research and designated as a teacher by the University
and includes a person recognized as a teacher by the University; and
K
1290
Preamble
Short title and
commencement
Definations
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 201i.
AN
' ACT
to establish and constitute a teaching, affiliating, research and residential University at Nalbari.
Whereas it is expedient to establish and constitute a teaching, affiliating, research and
residential University at Nalbari.
It is hereby enacted in the Sixty - Second Year of the Republic of India as follows:-
This Act may be called the Kumar Bhaskar Vanna Sanskrit and Ancient Studies
University Act, 201 1.
(2). It shall come into force on such date or dates as the State Government may, by
notification in the Official Gazette, appoint.
In this Act, unless there is anything repugnant to the subject or context,-
(a). “Affiliated College” means a College other than a constituent or recognized
College, atti'iiated to the University and includes a College deemed to be
affiliated under section 5;
(b). “Board of Studies” means a Board of Studies constituted under section 26;
(0,) “Court” means the Court constituted under section 16;
,(d). “Department” means a department of the University and designated as such by it,
with reference to a subject or group of subjects of study in the University;
(e). “Executive Council” and “Academic Council” mean the executive Council and the
Academic Council constituted under section 18 and 20 respectively;
(t). “Finance Committee” means the Finance Committee constituted under section 28;
(g). “Hail” means a unit of residence of the students maintained or recognized by the
University at which provision is made for imparting tutorial and other
supplementary instructions;
('h). “Head of Department” means Teacher-in-charge of a department and designated
as such by the University and includes any other person designated as such by
the University;
(i). “Hostel” means a unit of residence of students maintained or recognized by the
University other than a Hall;
0). “post-graduate Board” and “Under-graduate Board” mean the Post Graduate Board
and the Under Graduate Board constituted under sections 22 and 24
respectively;
(k). “Recognized Coilege” means a College other than a constituent College or
affiliated College recognized by the University and includes a College deemed
to be recognized under section-5.
(l). “Selection Committee” means the Selection Committee constituted under section
30;
(in). “State Government” means the Government of Assam.
(n). “Statutes” “Ordinance and Regulations" means, respectively, the statutes,
Ordinances, and the Regulations of the University made under the Act;
(a). “Teacher” means a Professor a reader or one lecturer of the University or a
College whether constituent or affiliated, or any other person imparting
instructions or guiding research and designated as a teacher by the University
and includes a person recognized as a teacher by the University; and
THE ASSAM GAZETTE EXTRAORDINARY MAY 25 2011
The University
Powers of the
University
(p). “University” means the Kumar Bhaskar Varma Sanskrit and Ancient Studies
University a constituted under this Act;
3. (1). The Chancellor, the Vice Chancellor, the Rector and the members of the Court,
the Executive Council, and the Academic Council so long as they continue to
hold such office or membership shall constitute a body corporate by the name
of “The Kumar Bhaskar Varma Sanskrit and Ancient Studies University”.
(2). The University shall have perpetual succession and a common seal, and shall sue
and be sued by the name.
I. The University shall have the fblldwing powers, namely:-
(i) to provide for instruction (including correspondence courses) and research in the
humanities, Science and Technology, Education, Linguistics, Ideology,
Aurveda, Jyotisa, Yoga, Temple Management, courses of local relevance such a
Sankardev Philosophy, Tantric and Shakti cult, Buddhist Philosophy, Nature
worship environment, Gandhian studies. Gender studies etc and in other spheres
of learning and knowledge of a standard and thoroughness required and
expected of a University of the highest standing, and to secure the
advancement, diffusion and extension of knowledge in all spheres of learning;
(ii) to establish within the University' area or outside that area such field stations and
specialized laboratories and such other units for research and instruction as are
necessary for the furtherance of its objects;
(iii) to organize and to undertake extramural teaching and extension services,
(iv) to hold examinations and to grant and confer degrees, diplomas, certificates or
other academic distinctions and to deprive of any degrees, diplomas, certificate
or distinctions granted to or conferred upon them by the University for good
and sufficient cause;
(v) to create such teaching, administrative and other posts as the University may
deem necessary from time to time and to make appointments thereto. All posts
shall, however, be created only with the prior approval of the State
Government;
(vi) to appoint or recognize persons as Professors, Associate Professors or Assistant
Professors or otherwise as Teachers of the University;
(vii) to institute and award follow-ships, scholarships, exhibitions and prizes;
(viii) to establish and maintain colleges and halls, to recognize and supervise colleges
and halls not maintained by the University and other accommodation for
students and to withdraw any such recognition;
(ix) to regulate and enforce discipline among students and employees of the
University and to take such disciplinary measures in this regard as may be
deemed necessary;
(x) to make arrangements of promoting health and general welfare of students of
the University ;
(xi) to determine and provide for examinations for admission into the University;
(xii) to co-operate with any other University, Authority or Association or any other
Public or Private Body having in view the promotion of purposes and objects
similar to those of the University or appoint one or more representatives of the
University to act upon any such Body, Authority or Association for such
purposes as may be agreed upon, on such terms and conditions as may, from
time to time, be prescribed;
The University
Powers of the
University
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 25. 2011 1291
(:5). “University” means the Kumar Bhaskar Vanna Sanskrit and Ancient Studies
University a constituted under this Act;
3. ( l'), The Chancellor, the Vice Chancellor, the Rector and the members of the Court,
the Executive Council, and the Academic Council so long as they continue to
hold such office or membership shall constitute a body corporate by the name
of “The Kumar Bhaskar Vanna Sanskrit and Ancient Studies University”.
(2). The University shall have perpetual succession and a common seal, and shall sue
and be sued by the name.
4. The University shall have the following powers, namely:—
( i) to provide for instruction (including correspondence courses) and research in the
humanities, Science and Technology. Education, Linguistics, Ideology,
Aurveda, Jyotisa, Yoga, Temple Management, courses of local relevance such a
Sankardev Philosophy, Tantric and Shakti cult, Buddhist Philosophy, Nature
worship environment, Gandhian studies. Gender studies etc and in other spheres
of learning and knowledge of a standard and thoroughness required and
expected of a University of the highest standing, and to secure the
advancement, diffusion and extension of knowledge in all spheres of learning;
(ii) to establish within the University area or outside that area such field stations and
(iii)
(3V)
(V)
(vi)
(vii)
(viii)
( ix‘)
(xi)
(xii)
specialized laboratories and such other units for research and instruction as are
necessary for the furtherance of its objects;
to organize and to undertake extramural teaching and extension services,
to hold examinations and to grant and confer degrees, diplomas, certificates or
other academic distinctions and to deprive of any degrees, diplomas, certificate
or distinctions granted to or conferred upon them by the University for good
and sufficient cause;
to create such teaching, administrative and other posts as the University may
deem necessary from time to time and to make appointments thereto. All posts
shall, however, be created only with the prior approval of the State
Government;
to appoint or recognize persons as Professors, Associate Professors or Assistant
Professors or otherwise as Teachers of the University;
to institute and award follow—ships, scholarships, exhibitions and prizes;
to establish and maintain colleges and halls, to recognize and supervise colleges
and halls not maintained by the University and other accommodation for
students and to withdraw any such recognition;
to regulate and enforce discipline among students and employees of the
University and to take such disciplinary measures in this regard as may be
deemed necessary;
to make arrangements of promoting health and general welfare of students of
the University;
to determine and provide for examinations for admission into the University;
to co-operate with any other University, Authority or Association or any other
Public or Private Body having in view the promotion of purposes and objects
similar to those of the University or appoint one or more representatives of the
University to act upon any such Body, Authority or Association for such
purposes as may be agreed upon, on such terms and conditions as may, from
time to time, be prescribed;
1292_______ THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
Jurisdiction 5.
University Open to 6.
all classes, Castes
and creeds.
(xiii) to enter into any agreement for the incorporation in the University of any other
institution and for taking over its rights, properties and liabilities and for any
other purposes not repugnant to this Act;
(xiv) demand and receive payment of such fees and other charges as may be
prescribed from time to time;
(xv) to acquire, hold, manage and dispose of any property movable or immovable,
including trust or endowed property within or outside the University area, for
the purposes or objects of the University, and to invest any funds representing
such property in such property in such manner as the University thinks fit;
(xvi) to borrow with the approval of State Govt., on the security of the University
property, money for the purposes of the University; and
(xvii) to do al! such other acts and things whether identical to the powers aforesaid or
not, as may be requisite in order to further the objects of the University,
Save as otherwise provided in this Act, the powers of the University conferred by or
under this Act shall extend to the areas of the Territorial jurisdiction of the State o f
Assam and to such other areas and colleges, institutions and other bodies beyond this
territorial limit to which any or all of the powers of the University may be extended by
it with the previous approval of the State Government.
The University shall be open to all persons irrespective of gender, race, caste, or creed
and it shall not be lawful for the University to adopt or impose on any person any test
whatsoever of religious belief or profession in order to entitle hi to be admitted thereto
as a teacher or as a student or to hold any office therein, or to graduate or to enjoy or
t
exercise any particular benefaction accepted by the University, where such test is
made a condition thereof by any testamentary or other instrument creating such bane
faction.
Officer of the 7.
University.
The Chancellor 8.
Powers and duties of 9.
the Chancellor
The following shall be the Officers of the University:-
(1) . The Chancellor.
(ii) . The Vice Chancellor.
(iii) . The Rector,
(iv) . The Registrar, and
(v) . Such other persons in the service of the University as may be declared by the
Statutes to be the officers of the University.
(I). The Chief Minister of Assam shall be the Chancellor of the University.
(2) . The Chancellor, when present, shall preside at any meeting of the Court and at
any convocation of the University.
(1) . The Chancellor shall have the right to cause an inspection to be made by such
person or persons as he may direct of the affairs and properties o f the
University, of the Colleges, institutions and bodies maintained by the University
and also of the examinations, teaching and other works conducted or done by
the University, its officers and authorities, and to cause an enquiry to be made in
the like manner in respect of all or any of the matters aforesaid and of any other
matter connected with the University.
(2) . The Chancellor shall in every such case give notice to the Executive Council of
his intention to cause an inspection or enquiry to be made, and the Executive
Council shall be entitled to appoint a representative who shall have the right to
be present and heard at such inspection or enquiry.
1292 THE ASSAM GAZETTE, EXTRAORDINARY. MAY 25. 2011
Jurisdiction 5.
University Open to 6.
all classes, Castes
and creeds.
Officer of the 7.
University.
The Chancellor 8.
Powers and duties of 9.
the Chancellor
(xiii) to enter into any agreement for the incorporation in the University of any other
institution and for taking over its rights, properties and liabilities and for any
other purposes not repugnant to this Act;
(xiv) demand and reCeive payment of such fees and other charges as may be
prescribed fi'om time to time;
(xv) to acquire, hold, manage and dispose of any property movable or immovable,
including trust or endowed property within or outside the University area, for
the purposes or objects of the University, and to invest any funds representing
such property in such property in such manner as the University thinks fit; '
(xvi) to borrow with the approval of State Govt, on the security of the University
property, money for the purposes of the University; and
(xvii) to do all such other acts and things whether identical to the powers aforesaid or.
not, as may be requisite in order to further the objects of the University.
Save as otherwise provided in this Act, the powers of the University conferred by or
under this Act shall extend to the areas of the Territorial jurisdiction of the State of
Assam and to such other areas and colleges, institutions and other bodies beyond this
territorial limit to which any or all of the powers of the University may be extended by
it with the previous approval of the State Government.
The University shall be open to all persons irrespective of gender, race, caste, or creed
and it shall not be lawful for the University to adopt or-impose on any person any test
whatsoever of religious belief or profession in order to entitle hi to be admitted thereto
as a teacher or as a student or to hold any office therein, or to graduate or to enjoy or
exercise any particular benefaction accepted by the University: where such test is
made a condition thereof by any testamentary or other instrument creating such. bane-
faction.
The following shall be the Officers of the University:-
(i). The Chancellor.
(ii). The Vice Chancellor.
(iii). The Rector,
(iv). The Registrar, and
(v). Such other persons in the service of the University as may be declared by the
Statutes to be the officers of the University.
(1). The. Chief Minister of Assam shall be the Chancellor of the University.
(2). The Chancellor, when present, shall preside at any meeting of the Court and at
any convocation of the University.
(I). The Chancellor shall have the right to cause an inspection to be made by such
person or persons as he may direct of the affairs and properties of the
University, of the Colleges, institutions and bodies maintained by the University
and also of the examinations, teaching and other works conducted or done by
the University, its officers and authorities, and to cause an enquiry to be made in
the like manner in respect of all or any of the matters aforesaid and of any other
matter connected with the University.
(2). The Chancellor shall in every such case give notice to the Executive Council of
his intention to cause an inspection or enquiry to be made. and the Executive
Council shall be entitled to appoint a representative who shall-have the right to
be present and heard at such inspection or enquiry.
~—
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011 1293.
(3). The Chancellor may address the Vice-Chancellor with reference to the result of
such inspection or enquiry and the Vice Chancellor shall communicate to the
Executive Council the views of the Chancellor with such advice as the
The Vice Chancellor 10.
Chancellor may offer on the action to be taken thereon.
(4) . The Executive Council shall communicate through the Vice-Chancellor to the
Chancellor such action, if any, as it is proposed to take or has been taken on the
result of such inspection or enquiry and the advice of the Chancellor.
(5) When the Executive Council does not within a reasonable time, take action to
the satisfaction of the Chancellor, the Chancellor may after considering any
explanation furnished or representation made by the Executive Council, if any,
issue such directions as he may thing fit and the Executive Council shall be
bound to complywith such directions.
(6) Expenses that may be incurred in connection with such inspections or enquiries
and certified as such by the Chancellor shall be a charge on the University.
(7) The Chancellor as head of the University shall have the power to suspend the
activities of the various authorities of the University as and when circumstances
so demand and vest all powers and functions of these authorities in the
Chancellor to control the affairs of the authority or authorities so suspended in
such manner and for such a period as deemed fit and reasonable by him.
(1) The Vice Chancellor shall be appointed by the Chancellor on the recommendation
of an Advisory Board constituted by the Chancellor for the purpose and
consisting of three members of who one member shall be nominated by the State
Government, one member to be nominated by the Chancellor and one member
to be elected by the Executive Council. The Chancellor shall also appoint one of
them as Chairman of such Advisory Board.
(2) The Advisory Board shall recommend a panel of names of three persons to the
Chancellor who may appoint one of the persons recommended to be the Vice
Chancellor. If the Chancellor does not approve any of the person recommended
by the Advisory Board, he may call for a fresh recommendation.
(3) The Vice-Chancellor shall be a whole time officer of the University who shall
hold office for a period of five years and shall be eligible for re-appointment:
Provided that notwithstanding the expiry of the aforesaid period of five
years, he shall continue in office until his successor is appointed and enters
upon his office.
(4) The emoluments and other terms and conditions of service of the Vice-Chancellor
shall be determined by the Chancellor:
Provided that the salary of the Vice Chancellor shall not be less than
Rs. 25,000/-(pre-revised) p.m. including all allowances.
(5) . Whenever there is any temporary vacancy in the office of the Vice-Chancellor by
reasons 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 exercise the power and duties of the Vice-Chancellor.
The Vice Chancellor
THE ASSAM GAZETTE EXTRAORDINARY MAY 25 2011 1293.
10.
(3). The Chancellor may address the Vice-Chancellor with reference to the result of
such inspection or enquiry and the Vice Chancellor shall communicate to the
Executive Council the views of the Chancellor with such advice as the
Chancellor may offer on the action to be taken thereon.
(4). The Executive Council shall communicate through the Vice—Chancellor to the
Chancellor such action, if any, as it is proposed to take or has been taken on the
result of such inspection or enquiry and the advice of the Chancellor.
(5') When the Executive Council does not within a reasonable time, take action to
the satisfaction of the Chancellor, the Chancellor may after considering any
explanation furnished or representation made by the Executive Council, if any,
issue such directions as he may thing fit and the Executive Council shall be
bound to comply-with such directions.
(’6) Expenses that may be incurred in connection with such inspections or enquiries
and certified as such by the Chancellor shall be a charge on the University.
(7) The Chancellor as head of the University shall have the power to suspend the
activities of the various authorities of the University as and when circumstances
so demand and vest all powers and functions of these authorities in the
Chancellor to control the affairs of the authority or authorities so suspended in
such manner and for such a period as deemed fit and reasonable by him.
(1‘) The Vice Chancellor shall be appointed by the Chancellor on the recommendation
of an Advisory Board constituted by the Chancellor for the purpose and
consisting of three members of who one member shall be nominated by the State
Government, one member to be nominated by the Chancellor and one member
to be elected by the Executive Council. The Chancellor shall also appoint one of
them as Chairman of such Advisory Board.
(3) The Advisory Board shall recommend a panel of names of three persons to the
Chancellor who may appoint one of the persons recommended to be the Vice
Chancellor. If the Chancellor does not approve any of the person recommended
by the Advisory Board, he may call for a flesh recommendation.
(3,) The Vice-Chancellor shall be a whole time officer of the University who shall
hold office for a period of five years and shall be eligible for re-appointment:
Provided that notwithstanding the expiry of the aforesaid period of five
years, he shall continue in office until his successor is appointed and enters
upon his office.
(4') The emoluments and other terms and conditions of service of the Vice-Chancellor
shall be determined by the Chancellor:
Provided that the salary of the Vice Chancellor shall not be less than
Rs. 25,000/—(pre-revised) p.m. including all allowances.
(5). Whenever there is any temporary vacancy in the office of the Vice-Chancéllor by
reasons 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 exercise the power and duties of the Vice-Chancellor.
Powers and Duties
of the Vice-
Chancellor.
Rector
Registrar
THE A S S A M C r A Z E llE . E A IK A U K U H N A K I, M A I ZJ. ZU11_____________ .
11. (J) The Vice-Chancellor shall be the principal executive and academic officer of the
University. He shall be the ex-officio Chairman of the Executive Council, the
Academic Council, the Post-graduate Board, the Under-graduate Board, the
Finance Committee and the Selection Committee and shall, in the absence of the
Chancellor preside over at all meetings of the Court and the Convocation to
confer degrees. He shall be entitled, to be present at and to address any meeting
of any authority or Committee of the University.
(2) . The Vice-Chancellor shall see that this Act, the Statutes, the Ordinance and the
Regulations are duly observed and he shall have all powers for that purpose.
(3) . The Vice Chancellor shall have the powers of convening the meeting of the
Court, the Executive Council, the Post-graduate Board, die Under Graduate
Board, the Finance Committee and the Selection Committee; whenever he finds
it necessary and for that purpose direct the Registrar to convene such meeting at
the time and place to be determined by the Vice-Chancellor and the Registrar
shall be bound to comply with that direction.
(4) . If in the opinion of the Vice-Chancellor an emergency has arises which required
immediate action to be taken, the Vice-Chancellor shall take such action as he
deems necessary and shall report the same to the authority or committee which
in the ordinary course would have deait with the matter:
Provided that where any such action taken by the Vice-Chancellor
affects the services or emoluments of any person in the Service of the
University, such person shall be entitled to prefer within thirty days from the
date on which he received notice of such action, an appeal to the Executive
Council, whose decision shall be final.
(5) . The Vice-Chancellor shall exercise general control and supervision over the
affairs of the University and shall give effect to the decisions of the Authority
of the University.
(6) . All powers relating to the proper maintenance of discipline in the University
shall stand vested in the Vice-Chancellor.
(7) . The Vice-Chancellor shall exercise such other powers as may be prescribed by
the Statues or the Ordinances and shall perform such other acts as may be
necessary to carry out or further the provisions of this Act, the Statues or the
Ordinances.
12 (1) The Rector shall be appointed by the Chancellor on the recommendation of the
Vice-Chancellor on such emoluments and allowances as may be fixed by the
Executive Council. He shall hold office for a term of two years and shall be
eligible for re-appointment.
(2) The Rector shall exercise and perform such powers and duties of the Vice-
Chancellor its may be delegated to him by the Vice-Chancellor.
.13 (1). The Registrar shall be whole time salaried officer of the University. The terms
and conditions of the service of the Registrar shall be such as may be prescribed
by the Ordinances.
(2). The Registrar shall be Secretary of the Court, the Executive Council, the
Academic Council, the Post Graduate Board, the Under Graduate Board, the
Finance Committee and the Selection Committee but shall not be deemed to be a
member of any of these authorities except that of the Court.
1294
Powers and Duties
of the Vice-
Chancellor.
Rector
Registrar
'l‘l-lh' ASSAM UALnt lb bAlRAUKJJtNAnI MA! 43 wit
ll. (1) The Vice-Chancellor shall be the principal executive and academic officer of the
University. He shall be the ex—officio Chairman of the Executive Council, the
Academic Council, the Post-graduate Board, the Under-graduate Board, the
Finance Committee and the Selection Committee and shall, in the absence of the
Chancellor preside over at all meetings of the Court and the Convocation to
confer degrees. He shall be entitled, to be present at and to address any meeting
of any authority or Committee of the University.
(2). The Vice-Chancellor shall see that this Act, the Statutes, the Ordinance and the
Regulations are duly observed and he shall have all powers for that purpose.
(3). The Vice Chancellor shall have the powers of convening the meeting of the
Court, the Executive Council, the Post-graduate Board, the Under Graduate
Board, the Finance Committee and the Selection Committee; whenever he finds
it necessary and for that purpose direct the Registrar to convene such meeting at
the time and place to be determined by the Vice—Chancellor and the Registrar
shall be bound to comply with that direction.
(4). If in the opinion of the Vice-Chancellor an emergency has arises which required
immediate action to be taken, the Vice—Chancellor shall take such action as he
deems necessary and shall report the same to the authority or committee which
in the ordinary course would have dealt with the matter:
Provided that where any such action taken by the Vice-Chancellor
affects the services or emoluments of any person in the Service of the
University, such person shall be entitled to prefer within thirty days from the
date on which he received notice of such action, an appeal to the Executive
Council, whose decision shall be final.
(5). The Vice-Chancellor shall exercise general control and supervision over the
affairs of the University and shall give effect to the decisions of the Authority
of the University.
(6). All powers relating to the proper maintenance of discipline in the University
shall stand vested in the Vice-Chancellor.
(7). The Vice-Chancellor shall exercise such other powers as may be prescribed by
the Statues orAthe'Ordinances and shall perform such other acts as may be
necessary to carry out or further the provisions of this Act, the Statues or the
Ordinances.
12 (l) The Rector shall be appointed by the Chancellor on the recommendation of the
Vice-Chancellor on such emoluments and allowances as may be fixed by the
Executive Council. He shall hold office for a term of two years and shall be
eligible for re-appointment.
(2) The Rector shall exercise and perform such powers and duties of the Vice—
Chancellor its may be delegated to him by the Vice-Chancellor.
13 (l). The Registrar shall be whole time salaried officer of the University. The terms
and conditions of the service of the Registrar shall be such as may be prescribed
by the Ordinances.
(2). The Registrar shall be Secretary of the Court, the Executive Council, the
Academic Council, the Post Graduate Board, the Under Graduate Board, the
Finance Committee and the Selection Committee but shall not be deemed to be a
member of any of these authorities except that of the Court.
~—
1296 THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
(viii) the Director of Technical Education, Assam;
(ix) the Secondary Education of any other State to which the jurisdiction of
the University may extend;
(x) the Director of Higher Education of any other State or States, to which the
jurisdiction of the University may extend;
(xi) the Principal of K. K. Handique Got. Sanskrit College and other affiliated
Colleges of the University;
(xii) the Vice-Chancellor of the Gauhati University and Dibrugarh University;
(xiii) one third of the Principal of Colleges affiliated to the University, at a time
by election from amongst themselves and shall retire after every three
years in the manners prescribed by the statutes;
(xiv) ten heads of the department and Professors of the University being
allotted faculty wise by rotation to be decided by the executive council;
B- Other Members
(xv) Persons not exiding ten in number nominated by the Chancellor from
among the donners its of whom has contributed a sum of Rs. 5 lakhs or
more to the University.
(xvi) seven persons elected by the members of the Assam Legislative Assembly
from amongst themselves;
(xvii) two members of the board of Secondary Education, Assam elected by the
aforesaid Board;
(xviii) ten persons to be elected by the teachers, other than the head of the
Departments and Professors of the Departments of the University and the
Principals of the constituent and affiliated degree colleges from amongst
themselves;
(xix) ten persons distinguished in Sanskrit, Law, Language and grammer,
Industry, Commerce and Public life nominated by the Chancellor;
(xx) to persons to be nominated by the Chancellor for amongst those whose
interest are not otherwise represent ate;
(xxi) two registered graduates to be elected by the Registered Graduates of the
University who are not employee of the University or the affiliated
Colleges;
(xxii) Seven representative to the 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 then one year
in excess of the period prescribed for the course of which he is a student
would be election for such selection,
1296
THE ASSAM GAZETTE EXTRAORDINARY MAY 25 2011
(viii)
(ix)
(X)
(xi)
(xii)
(xiii)
(xiv)
the Director of Technical Education, Assam;
the Secondary Education of any other State to which the jurisdiction of
the University may extend;
the Director of Higher Education of any other State or States, to which the
jurisdiction of the University may extend;
the Principal of K. K. Handique Got. Sanskrit College and other affiliated
Colleges of the University;
the Vice-Chancellor of the Gauhati University and Dibrugarh University;
one third of the Principal of Colleges affiliated to the University, at a time
by election from amongst themselves and shall retire after every three
years in the manners prescribed by the statutes:
ten heads of the department and Professors of the University being
allotted faculty wise by rotation to be decided by the executive council;
8- Other Members
(XV)
(xvi)
(xvii)
(xvi i i)
(xix)
(XX)
(xxi)
(xxii)
Persons not exiding ten in number nominated by the Chancellor fiom
among the dormers its of whom has contributed a sum of Rs. 5 lakhs or
more to the University.
seven persons elected by the members of the Assam Legislative Assembly
from amongst themselves;
two members of the board of Secondary Education, Assam elected by the
aforesaid Board;
ten persons to be eiected by the teachers, other than the head of the
Departments and Professors of the Departments of the University and the
Principals of the constituent and affiliated degree colleges from amongst
themselves;
ten persons distinguished in Sanskrit, Law, Language and grammer,
Industry, Commerce and Public life nominated by the Chancellor;
to persons to be nominated by the Chancellor for amongst those whose
interest are not otherwise represent ate;
two registered graduates to be elected by the Registered Graduates of the
University who are not employee of the University or the affiliated
Colleges;
Seven representative to the 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 then one year
in excess of the period prescribed for the course of which he is a student
would be election for such selection,
a...
THE ASSAM GAZETTE. E X 1KAUKJL>hna k i ivitai /.uu
Powers and duties of
the Court.
The Executive
Council
(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 accounts, the audit report and the
budget of the University for the Next Financial Year,
together with the views of the Executive Council shall be
presented.
(3) The Vice-Chancellor may whenever he thinks fit, and
shall, upon requisition in writing signed by not less than
one-third of the members of the Court, convene a special
meeting of the Court.
17 Subject to the provisions of this Act, the Court shall have the following powers and
duties, namely:-
(a) to review, from time to time, the broad policies and programmes of the
University, and to suggest measures for the improvement and development of
such policies, programmes, works and other affairs;
( b) to consider the annual report, the annual statement of accounts, the audit report
and the budget of the University for the next financial year;
(c) to approve the budget, with modification, if any, to express its views on the
annual report, the statement of accounts and the audit report and to suggest
such measures as it may deem proper on the matter converted by them;
(d) to approve with or without modifications, the Statues submitted by the
Executive Council:
Provided that before making any modifications to the Statues
submitted by the Executive Council, the Executive Council shall be given an
opportunity to consider the modifications proposed by the Court and the Court
shall consider the opinion expressed by the Executive Council on such
modifications.
18. The Executive Council shall be the Chief Executive Body of the University and shall
consist of the following persons, namely:-
(i) the Vice-Chancellor;
(ii ) the Rector;
(iii) the Director o f Higher Education, Assam;
(iv) the Director of Technical Education, Assam;
(v) the Director of Secondary Education, Assam;
(vi) the Chairman of Higher Secondary Education Council, Assam;
(vii) two Heads of Departments of the departments of the University who are
professors, to be chosen by the Vice-Chancellor by rotation for a period of
three years according to seniority;
(viii) two Principals of Non-Government affiliated Degree Colleges to be elected
from amongst themselves;
(ix) one Principal of Government Degree Colleges to elected from amongst
themselves;
THE ASSAM UALbl'l'h'. bxtttAumguVAmx. Nikki 4.). LUll w, ..
Powers and duties of l7
the Court.
The Executive l8.
Council
(2) 0n 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 accounts, the audit report and the
budget of the. University for the Next Financial Year.
together with the views of the Executive Council shall be
presented.
(3) The Vice-Chancellor may whenever he thinks fit, and
shall. upon requisition in writing signed by not less than
one-third of the members of the Court, convene a special
meeting of the Court.
Subject to the provisions of this Act, the Court shall have the following poWers and
duties, namely:—
(a)
(d)
to review, from time to time. the broad policies and programmes of the
University, and to suggest measures for the improvement and development of
such policies. programmes. works and other affairs;
to consider the annual report, the annual statement of accounts, the audit report
and the budget of the University for the next financial year:
to approve the budget, with modification, if any, to express its views on the
annual report, the statement of accounts and the audit report and to suggest
such measures as it may deem proper on the matter converted by them:
to approve with or without modifications, the Statues submitted by the
Executive Council:
Provided that before making any modifications to the Statues
submitted by the Executive Council, the Executive Council shall be given an
opportunity to consider the modifications proposed by the Court and the Court
shall consider the opinion expressed by the Executive Council on such
modifications.
The Executive Council shall be the Chief Executive Body of the University and shall
consist of the following persons, namely:-
(i)
(ii)
(iii)
(M
(V)
(vi)
(vii)
(viii)
{ix}
the Vice-Chancellor;
the Rector;
the Director of Higher Education, Assam;
the Director of Technical Education, Assam;
the Director of Secondary Education. Assam;
the Chairman of Higher Secondary Education Council, Assam;
two Heads of Departments of the departments of the University who are
professors, to be chosen by the Vice-Chancellor by rotation for a period of
three years according to seniority;
two Principals of Non-Government affiliated Degree Colleges to be elected
from amongst themselves;
one Principal of Government Degree Colleges to elected from amongst
themselves;
Powers and duties of 19.
The Executive
Council.
h .
(x) two members of the court, other the employees of the University or affiliated
or recognized Sanskrit Education;
(xi) . two persons, of whom at least one shall be woman, nominated by the
Chancellor;
(xii) two persons nominated by the State Government of Assam;
(xiii) one Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of
Faculties of the University for a period of three years by rotation according to
seniority.
Subject to the provisions of the Act, and the Statues, Executive Council shall have the
following powers and duties, namely:-
(a) to institute and confer degrees, titles, diplomas, certificates and other
academic distinctions to be conferred on the basis of Examinations and to
withdraw any such degree, title, diploma, certificate or other academic
distinctions previously conferred, after considering the recommendations, of
the Post-Graduate Board, and the Under-Graduate Board, as the case may be;
(b) to institute and confer honorary degrees or other academic distinctions and to
withdraw such degrees or academic distinctions previously conferred after
considering the recommendations of the Post-Graduate Board and the Under-
Graduate Board, as the case may be;
(c) to institute fellowship, scholarships, prizes and other awards and to withdraw
any such fellowship, scholarship, prize or other awarded, after taking into
consideration the recommendations of the Post-Graduate Board and the
Under-Graduate Board, as the case may be;
(d) institute professorship and other posts of teachers required by the to
University' and to recognize persons as teachers of the University, after taking
into consideration the recommendations of the Post-Graduate Board and the
Under-Graduate Board, as the case may be;
(e) to create administrative, ministerial and other posts, as may be necessary;
(f) to appoint from time to time, the officers and teachers of the University, the
Principals and Teachers o f constituent Colleges; the Librarian of the
University library and the holders of the administrative posts of the
University, after considering the recommendations of the Selection
. Committee and other committees, as the case may be constituted for the
purpose;
(g) to make provision for the emoluments, duties and terms and conditions of
service of the teachers of the University and the employees of the constituent
colleges after taking into consideration the recommendations of the Post-
Graduate Board and he Under-Graduate Board in this regard, as the case may
be:
(h) to establish officiate maintain and manage Colleges, institutions, departments,
laboratories, museums, halls and hostels;
(i) to constitute an examination Committee and to make arrangement for conduct
of University examination and publishing the results thereof. The
constitution, powers and duties of the Examination Committee will be
determined by an Ordinance;
PoWers and duties of
The Executive
Council.
b,
two members of the court, other the employees of the University or affiliated
(X)
or recognized Sanskrit Education;
(xi) two persons, of whom at least one shall be woman, nominated by the
Chancellor;
(xii) two persons nominated by the State Government of Assam;
(xiii) one Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of
Faculties of the University for a period of three years by rotation according to
seniority.
19. Subject to the provisions of the Act, and the Statues, Executive Council shall have the
following powers and duties, namely:-
(a)
(b)
(C)
(d)
(e)
(t)
(g)
(h)
(i)
to institute and confer degrees, titles, diplomas, certificates and other
academic distinctions to be conferred on the basis of Examinations and to
withdraw any such degree, title, diploma, certificate or other academic
distinctions previously conferred, afier considering the recommendations, of
the Posthraduate Board, and the Under-Graduate Board, as the case may be;
to institute and confer honorary degrees or other academic distinctions and to
withdraw such degrees or academic distinctions previously conferred after
considering the recommendations of the Post-Graduate Board and the Under-
Graduate Board, as the case may be;
to institute fellowship, scholarships, prizes and other awards and to withdraw
any such fellowship, scholarship, prize or other awarded, after taking into
consideration the recommendations of the Post-Graduate Board and the
Under-Graduate Board, as the case may be;
institute professorship and other posts of teachers required by the to
University and to recognize persons as teachers of the University, afier taking
into consideration the recommendations of the Post-Graduate Board and the
Under-Graduate Board, as the case may be;
to create administrative, ministerial and other posts, as may be necessary;
to appoint from time to time, the officers and teachers of the University, the
Principals and Teachers of constituent Colleges; the Librarian of the
University library and the holders of the administrative posts of the
University, after considering the recommendations of the Selection
_ Committee and other committees, as the case may be constituted for the
purpose;
to make provision for the emoluments, duties and terms and conditions of
service of the teachers of the University and the employees of the constituent
colleges after taking into consideration the recommendations of the Post~
Graduate Board and he Under~Graduate Board in this regard, as the case may
be; '
to establish officiate maintain and manage Colleges, institutions, departments,
laboratories, museums, halls and hostels;
to constitute an examination Committee and to make arrangement for conduct
of University examination and publishing the results thereof. The
constitution, powers and duties of the Examination Committee will be
determined by an Ordinance;
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 25, 2011
Academic Council
Powers and Duties
of the Academic
Council.
1299.
(j) to recognize libraries, laboratories, museums, halls and hostels not
established, maintained or managed by the University and to withdraw such
recognition;
(k) to determine the form and to regulate the use of the common seal of the
University;
(l) to take, receive, purchase or sell property movable or immovable, and to
grant, demise, alienate, transfer or otherwise dispose of or administer or
manage any such property for the purpose of the University under this Act;
(m) to place before the Court, the Annual Report of the working of the University,
the Annual Statement of Account, the Budget of the University for next
financial year, the audit report on the annual statement of account together
with the views of the Executive Council upon them for consideration and
necessary action:
Provided that the budget shall not be submitted to the Court unless
the Finance Committee has previously examined the same, and the Executive
Council has considered the advice and suggesting of the Finance Committee;
(n) to make allocations of funds to different bodies after considering -the
recommendations of the Post-Graduate Board and the Under-Graduate Board
in this regard, as the case may be; and
(o) to exercise all other powers of the University for exercise of which no
specific provision has been made in this Act or in the Statues.
20. The Academic Council shall consist of the following members, namely;-
(1) the Vice-Chancellor;
(2) the Rector;
(3) all Professors and Heads of Departments of the University departments and
Principals of the Constituent Colleges;
(4) the Principals of the Institute and affiliated Sanskrit Colleges lying within the
territorial limits of the University;
(5) six Professors nominated by the Vice-Chancellor from the professional
Colleges to be specified by the Statutes;
(6) six persons, who may or may not be teachers, nominated by the Vice-
Chancellor;
(7) the Director of Higher Education, Assam;
(8) the Director of Secondary Education, Assam;
(9) one Education Officer of the Board of Secondary Education, Assam, to be
nominated by the Chairman of the aforesaid Board;
(10) the Director of Technical Education, Assam.
21. The academic Council shall have the following powers and duties, namely;-
(a) to determine and specify from time to time the branches of study in which
provisions for instructions, research and for advancement and dissemination of
knowledge are to be made;
THE ASSAM GAZETTE. EXTRAORDINARYLMAY 25, 2011 1299-
(i) to recognize libraries, laboratories. museums, halls and hostels not
established, maintained or managed by the University and to withdraw such
recognition;
(k) to determine the form and to regulate the use of the common seal of the
University;
(I) to take. receive, purchase or sell property movable or immovable, and to
grant, demise, alienate, transfer or otherwise dispose of or administer or
manage any such property for the purpose of the University under this Act;
(m) to place before the Court, the Annual Report of the working of the University,
the Annual Statement of Account, the Budget of the University for next
financial year, the audit report on the annual statement of account together
with the views of the Executive Council upon them for consideration and
necessary action:
Provided that the budget shall not be submitted to the Court unless
the Finance Committee has previously examined the same, and the Executive
Council has considered the advice and suggesting of the Finance Committee;
(n) to make allocations of funds to different bodies afier considering the
recommendations of the Post-Graduate Board and the Under-Graduate Board
in this regard, as the case may be; and
(o) to exercise all other powers of the University for exercise of which no
specific provision has been made in this Act or in the Statues.
Academic Council 20. The Academic Council shall consist of the following members. namely:—
('1) the Vice-Chancellor:
(2) the Rector;
(3) all Professors and Heads of Departments of the University departments and
Principals of the Constituent Colleges;
(4) the Principals of the institute and affiliated Sanskrit Colleges lying within the
territorial limits of the University;
(5) six Professors nominated by the Vice-Chancellor from the professional
Colleges to be specified by the Statutes;
(‘6) six persons, who may or may not be teachers, nominated by the Vice-
Chancellor;
(7) the Director of Higher Education, Assam;
(8) the Director of Secondary Education. Assam;
(9) one Education Officer of the Board of Secondary Education, Assam, to be
nominated by the Chairman of the aforesaid Board;
( l 0) the Director of Technical Education, Assam.
Powers and Duties 21. The academic Council shall have the following powers and duties, namely:-
of the Academic (a) to determine and specify from time to time the branches of study in which
Council. provisions for instructions. research and for advancement and dissemination of
‘ knowledge are to be made;
Post-Graduate Board
Powers and duties of
the Post Graduate
Board
x
(b) to approve, and when necessary' revise, with or without modifications, the patter
of courses and the examinations to be held, after considering the
recommendations of the Examination Committee, the Post-Graduate Board and
the Under-Graduate Board, as the case may be;
(c) to approve the conditions for admission of students to Post-Graduate and Under
Graduate courses, with or without modifications after considering the
recommendations of the Post-Graduate Board and the Under-Graduate Board, as
the case may be;
(d) to supervise the University library;
(e) to give such directions and to suggest such measures, as it may think fit, to the
post-Graduate Board, the Under-Graduate Board, and the Board of Studies, on
any matter affecting the academic work of the University, to consider the views
expressed by the said Boards on the measures suggested and to take such
decisions as it may think fit;
(f) to receive the proceedings of the meeting of the Post-Graduate Board, the Under-
Graduate Board and the Examination Committee and to make such
recommendations to the Boards or Committee concerned thereon, as it may
think fit.
22. The Post-Graduate Board shall have the following members, namely: -
(1) the Vice-Chancellor;
(2) the Rector;
(3) six persons from amongst the Professors and heads of Departments of
Post-Graduate Departments of the University and the heads of
Department of the constituent Colleges elected by the Academic Council;
(4) two members of the Academic Council who are not Professors or Heads
of Department of the University, or of Constituent Colleges, elected by
the Academic Council;
(5) four persons who may or may not be professors of the University to be
nominated by the Vice-Chancellor; and
(6) one member of Examination Committee to be nominated by the Vice-
Chancellor.
23. Subject to the provisions of this Act, the Statutes and the Ordinances, the Post-Graduate
Board shall have the following powers and duties, namely;-
(a) to recommend to the Academic Council, the pattern of Post-Graduate
courses, the examinations to be held for such courses, and for their
revision;
(b) to approve the curricula and syllabi for the Post-Graduate courses and to
modify them when necessary, after considering the recommendations of
the Boards of Studies;
(c) to recommend to the Executive Council for the institution and award of
fellowships, scholarships, prizes, honorary degrees and other awards or
other academic distinctions and for the institution and conferring of
degrees, diplomas, titles, certificates and other academic distinctions in
the Post-Graduate courses on the basis of examinations and for the
withdrawal thereof;
Post-Graduate Board 22.
Powers and duties of 23.
the Post Graduate
Board
(b)
(c?
(d)
(e)
A
to approve, and when necessary revise, with or without modifications, the patter
of courses and the examinations to be held, after considering the
recommendations of the Examination Committee, the Post-Graduate Board and
the Under-Graduate Board, as the case may be; I
to approve the conditions fer admission of students to Post-Graduate and Under
Graduate courses, with or without modifications after considering the
recommendations of the Post-Graduate Board and the Under-Graduate Board, as ‘
the case may be;
to supervise the University library;
to give such directions and to suggest such measures, as it may think fit, to the
postLGradu‘ate Board, the UndepGradnate Board, and the Board of Studies, on
any matter affecting the academic work of the University, to consider the views
expressed by the said Boards on the measures suggested and to take such
decisions as it may think fit;
(0 to receive the proceedings of the meeting of the Post-Graduate Board, the Under-
Graduate Board and the Examination Committee and to make such
recommendations to the Boards or Committee concerned thereon, as it may
think fit.
The Post-Graduate Board shall have the following members, namely:-
(1) the Vice-Chancellor;
(2) the Rector;
(3) six persons from amongst the Professors and heads of Departments of
Post-Graduate Departments of the University and the heads of
Department of the constituent Colleges elected by the Academic ,Council;
(4) two members of the Academic Council who are not Professors or Heads
of Department of the University, or of Constituent Colleges. elected by
the Academic Council;
(5) four persons who may or may not be professors of the University to be
nominated by the Vice-Chancellor; and
(6) one member of Examination Committee to be nominated by the Vice-
Chancellor.
Subject to the provisions of this Act, the Statutes and the Ordinances, the Post-Graduate
Board shall have the following powers and duties, namely:-
(a) to recommend to the Academic Council, the pattern of Post-Graduate
courses, the examinations to be held for such courses, and for their
revision;
(b) to approve the curricula and syllabi for the Post-Graduate courses and to
modify them when necessary, after considering the recommendations of
the Boards of Studies;
(c) .to recommend to the Executive Council for the institution and award of
fellowships, scholarships, prizes, honorary degrees and other awards or
other academic distinctions and for the institution and conferring of
degrees, diplomas, titles, certificates and other academic distinctions in
the Post-Graduate courses on the basis of examinations and for the
withdrawal thereof;
1302 THE ASSAM GAZETTE, EXTRAORDINARY. MAY 25. 2011
Powers and
Duties of the Under-
Graduate Board
Board of Studies
(7) one member o f the Examination Committee to be nominated by the Vice-
Chancellor.
25 Subject to the provisions of this Act, the Statues and the Ordinance, the Under-
Graduate Board shall have the following powers and duties, Namely:-
(a) to recommend to the Academic Council the pattern of courses and
examinations for the Under-Graduate courses and the revision thereof;
(b) to make recommendations to the Executive Council for the institutions of
professorships, or other-posts of teachers required for the Under Graduate
courses in the University and the constituent colleges and for the
recognition of persons as teachers of the University for such courses and
regarding their emoluments, duties and terms and conditions of services;
(c) to make recommendation to the Executive Council for the award of
scholarships, prizes and other awards and for the conferment of degrees,
diplomas, titles, certificates and other academic distinction in the Under-
Graduate Courses;
(d) to approve the curricula and syllabi for the Under-Graduate courses and to
modify them when necessary after considering the recommendations of
the Boards of Studies concerned;
(e) to make recommendations to the Executive Council regarding the
allocation of funds to the constituent colleges and institutions and to the
departments imparting instructions in Under-Graduate courses;
(f) to review the work of the Under-Graduate departments and Colleges and
institutions imparting instructions in Under-Graduate courses, to call for
reports thereon and to take steps necessary for the improvement o f the
standard of teaching and other affairs therein;
(g) to recommend to the Academic Council the conditions for the admission
of students to Under-Graduate courses and to make Regulations for their
attendance and progress;
(h) to approve the panels of examiners for Under-Graduate examinations,
with or without modifications, after considering the recommendations of
the Board of Studies and to modify the same at any time after
consultation with the Board of Studies;
(i) to make Regulations with regard to the residence, health and discipline of
the students in Under-Graduate courses;
(j) to consider the measures suggested by the Academic Council on any
matter affecting the Academic work of the University and to express its
views on them, to consider any matter referred to it by the Executive
Council or the Academic Council and to submit report thereon to the
Executive Council or the Academic Council, as the case may be; and
(k) to appoint Committees, and to fix their terms of reference, in regard to
any matter within the jurisdiction of the Under-Graduate Board.
26 (1) There shall be a Board of Studies in each main branch of study. Those branches
shall be specified, and when necessary modified by the Academic council.
(2) Each Board of Studies shall consist of the following members, namely :-
(i). Chairman- A Professor or Head of Department of the University in the
branch concerned, nominated by the Vice-Chancellor;
1302 THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
a.
(7) one member of the Examination Committee to be nominated by the Vice-
Chancellor. ’
Powers and 25 Subject to the provisions of this Act, the Statues and the Ordinance, the Under-
Duties of the Under- Graduate Board shall have the following powers and duties, Namely:-
Graduate Board (a) to recommend to the Academic Council the pattern of courses and
(b)
(C)
examinations for the Under-Graduate courses and the revision thereof;
to make recommendations to the Executive Council for the institutions of
professorships, or other-posts of teachers required for the Under Graduate
courses in the University and the constituent colleges and for the
recognition of persons as teachers of the University for such courses and
regarding their emoluments, duties and terms and conditions of services;
to make recommendation to the Executive Council for the award of
scholarships, prizes and other awards and for the conferment of degrees,
diplomas, titles, certificates and other academic distinction in the Under-
Graduate Courses;
((1) to approve the curricula and syllabi for the Under-Graduate courses and to
(e)
(t)
(s)
(h)
(i)
(i)
(k)
modify them when necessary after considering the recommendations of
the Boards of Studies concerned;
to make recommendations to the Executive Council regarding the
allocation of funds to the constituent colleges and institutions and to the
departments imparting instructions in Under-Graduate courses;
to review the work of the Under-Graduate departments and Colleges and
institutions imparting instructions in Under—Graduate courses, to call for
reports thereon and to take steps necessary for the improvement of the
standard of teaching and other affairs therein;
to recommend to the Academic Council the conditions for the admission
of students to Under-Graduate courses and to make Regulations for their
attendance and progress;
to approve the panels of examiners for Under-Graduate examinations,
with or without modifications, after considering the recommendations of
the Board of Studies and to modify the same at any time after
consultation with the Board of Studies;
to make Regulations with regard to the residence, health and discipline of
the students in Under-Graduate courses;
to consider the measures suggested by the Academic Council on any
matter affecting the Academic work of the University and to express its
views on them, to consider any matter referred to it by the Executive
Council or the Academic Council and to submit report thereon to the
Executive Council or the Academic Council, as the case may be; and
to appoint Committees, and to fix their terms of reference, in regard to
any matter within the jurisdiction of the Under—Graduate Board.
Board of Studies 26 (I) There shall be a Board of Studies in each main branch of study. Those branches
shall be specified, and when necessary modified by the Academic council.
(2) Each Board of Studies shall consist of the following members, namely :-
(i). Chairman- A Professor or Head of Department of the University in the
branch concerned, nominated by the Vice-Chancellor;
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25, 2011 1303
Powers and Duties
of Board of Studies
Finance Committee
Powers and duties of
the Finance
Committee
(ii) . Three persons with qualifications in the brach of study elected by the
Academic Council;
(iii) . One expert consultant, not connected with the University nominated by
the Chairman with approval of the Vice-Chancellor;
(3) Subject to the previous approval of the Vice-Chancellor, the Board may consult
other expert or experts when necessary on any matter within its field.
27 Subject to the provisions of this Act, the Statues and the ordinances, each Board of
studies shall have the following powers and duties, namely;-
(a) . to make recommendations to the Post-Graduate or the Under-Graduate Board,
as the case may be, about the pattern of courses, curricula and syllabi to be
laid down for different courses and the examinations to be held for such
courses and to make recommendations for revision of courses, syllabi,
curricula and examinations in so far as they relate to the field of the particular
branch of study;
(b) . to prepare, and when necessary revise, the panels of examiners for the
different examinations, for submission to the Examination Committee; and
(c) . to consider any other matter referred to it by the Post-Graduate or Under-
Graduate Board, the Academic Council or the Executive Council, as the case
may be, and to submit a report to the authority concerned upon the matter so
referred;
28. There shall be a Finance Committee of the University consisting of the following
members, namely:-
(i) the Vice-Chancellor, as the President;
(ii) two members elected by the Court from amongst its members;
(iii) two members elected by the Executive Council from amongst
its members, and
(iv) two members to be nominated by the State Government, one
from the Finance and the other from the Education Department.
29. The finance Committee shall have the following powers and duties, namely:-
(i) . to examine the annual budget estimates and to give advice and
suggestions to the Executive Council thereon;
(ii) . to make recommendations to the Executive Council relating to the
Finance of the University;
(iii) . to examine every proposal for new expenditure involving a sum of
money exceeding rupees ten thousand and to advise the Executive
Council thereon;
(iv) . to review the financial position of the University periodically;
(v) . to suggest in general the means for the improvement of the financial
position of the University;
(vi) . to consider and recommend revision o f grades of pay and the grades of
pay of new posts to the Executive Council; and
(vii) . to deal with such other matters relating to the financial matters of the
University as may be prescribed by the Statues and the Ordinances.
Powers and Duties
of Board of Studies
Finance Committee
Powers and duties of 29.
the Finance
Committee
THE ASSAM GAZETTE EXTRAORDINARY MAY 25 2011 1303
27
28.
(ii). Three persons with qualifications in the brach of 'study elected by the
Academic Council;
(iii). One expert consultant, not connected with the University nominated by
the Chairman with approval of the Vice—Chancellor;
(3) Subject to the previous approval of the Vice-Chancellor, the Board may consult
other expert or experts when necessary on any matter within its field.
Subject to the provisions of this Act, the Statues and the ordinances, each Board of
studies shall have the following powers and duties, namely:—
(a). to make recommendations to the Post-Graduate or the Under-Graduate Board,
as the case may be~ about the pattern of courses, curricula and syllabi to be
laid down for different courses and the examinations to be held for such
courses and to make recommendations for revision of courses, syllabi,
curricula and examinations in so far as they relate to the field of the particular
branch of study:
('b). to prepare, and when necessary revise. the panels of examiners for the
different examinations, for submission to the Examination Committee; and
(c). to consider any other matter referred to it by the Post-Graduate or Under~
Graduate Board, the Academic Council or the Executive Council, as the case
may be, and to submit a report to the authority concerned upon the matter so
referred;
There shall be a Finance Committee of the University consisting of the following
members, namely:-
(i) the Vice-Chancellor,_ as the President;
(ii) two members elected by the Court from amongst its members:
(iii) two members elected by the Executive Council from amongst
its members, and
(iv) two members to be nominated by the State Government, one
from the Finance and the other from the Education Department.
The finance Committee shall have the following powers and duties, namely:-
(i). to examine the annual budget estimates and to give advice and
suggestions to the Executive Council thereon;
(ii). to make recommendations to the Executive Council relating to the
Finance of the University;
(iii). to examine every proposal for new expenditure involving a sum of
money exceeding rupees ten thousand and to advise the Executive
Council thereon;
(iv). to review the financial position of the University periodically;
(v). to suggest in general the means for the improvement of the financial
position of the University;
(vi) to consider and recommend revision of grades of pay and the grades of
pay of new posts to the Executive Council; and
(vii). to deal with such other matters relating to the financial matters of the
University as may be prescribed by the Statues and the Ordinances.
1304 THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
Selection Committee 30. (1). (a) There shall be a Selection Committee for making recommendations, to the
Executive Council for the appointment of Professor, Readers, Assistant
Professor, Registrar, Treasurer, Librarian and other Officers of the University
as may be provided by the Statutes consisting of the following members,
namely:-
(i) the Vice-Chancellor as Chairman of the Selection Committee;
(ii) three persons, not holding any office of profit under the University - one
to be nominated by the Chancellor, one to be nominated by the State
Government and other to be nominated by the Executive Council;
(iii) the Registrar shall be the Member-Secretary of the Selection CommiSee
except for the Selection Committee for the appointment of Registrar in
which case the Vice-Chancellor shall nominate one person as Member-
Secretary in consultation with the Executive Council;
(b) . In making recommendations for the appointment of Professors of the University,
the Selection Committee shall co-opt the Head fff Department concerned, if he is a
professor, one Professor of the Department to be nominated by the Vice-
Chancellor and three persons not i.f the service of the University to be nominated
by the Executive Council cut of a panel of not less than five names of persons
rerffffimstiied’ by the Academic Council, who have special knowledge of the
subject for which the Professor is to be selected;
(c) . In making recommendations for the appointment of Associate Professors or
Assistant Professor and other teachers of the University the Selection Committee
shall co-opt the Head of the Department concerned, one Professor of the
Department to be nominated by the Vice-Chancellor and two persons to be
nominated by the Executive Council out of a panel of not less than five names of
persons recommended by the Academic Council, who have special knowledge or
interest in the subject for which the Associate Professor or Assistant Professor is
to be selection: Provided that, which the Executive Council proposes to make an
appointment otherwise than in order of merit arranged by the Selection
Committee in the posts of professors. Associate Assistant Professor, it shall record
its reasons in writing and submit them to the Chancellor who may approve the
proposal or return it to the Executive Council for reconsideration. After
reconsideration, if the Executive Council desires to pursue its original proposal it
shall refer the matter again to the Chancellor for his decision which shall be final:
Provided further that where a Selection Committee recommends to the
Executive Council the name of one person only and that person is not acceptable
to the Executive Council, the Executive Council shall record its reasons in writing
for not accepting the recommendation and direct the Registrar to advertise the
vacancy again and convene a meeting of the Selection Committee for making
fresh recommendation and in so doing communicate to every member of the
Selection Committee the reasons recorded above;
(d). Where an appointment is to be made to a temporary vacancy of teachers of the
University, the appointment shall b made, if the vacancy is for a period of one
year or more, on the recommendation of the Selection Committee in accordance
with the Executive Council.
1304 THE ASSAM GAZETTE. EXTRAORDINARY, MAY 25. 2011 .
3..
Selection Committee 30. (l). ('21) There shall be a Selection Committee for making recommendations, to the
Executive Council for the appointment of Professor, Readers, Assistant
Professor, Registrar, Treasurer, Librarian and other Officers of the University
as may be provided by the Statutes consisting of the following members,
namely:-
,(i) the Vice-Chancellor as Chairman of the Selection Committee;
(ii) three persons, not holding any office of profit under the University — one -
to be nominated by the Chancellor, one to be nominated by the State
Government and other to be nominated by the Executive Council;
(iii) the Registrar shall be the Member-Secretary of the Selection Committee
except for the Selection Committee for the appointment of Registrar in
which case the Vice-Chancellor shall. nominate one person as Member-
Secretary in consultation with the Executive Council;
(b). In making recommendationsfor the appointment of Professors of the University,
the Selection Committee shall co—opt the Head 5f Department concerned, if he is a
professor, one Professor of the Department to, be nominated by 'the Vice-
Chancellor and three persons not it the service ofthe‘University to be nominated
by the EXECUU'VG Council out of a panel of not less than fiVe names of persons
' recommended by the Academic Council, who have special knowledge of the
subject for which the Professor is to be selected;
(c). In making recommendations for the appointment of Associate Professors or
Assistant Professor and other teachers of the University the Selection Committee
shall co-opt the Head of the Department concerned, one Professor of the
Department to be nominated by the Vice-Chancellor and two persons to be
nominated by the Executive Council out of a panel of not less than five names of
persons recommended by the Academic Council, who have special knowledge or
interest .in the subject for which the Associate Professor or Assistant Professor is
to be selection: Provided that, which the Executive Council proposes to make an
appointment otherwise than in order of merit arranged by the Selection
Committee in the posts of professors, Associate Assistant Professor, it shall record
its reasons in writing and submit them to the Chancellor who may approve the
proposal or return it to the Executive Council for reconsideration. After
reconsideration, if the Executive Council desires to pursue its original proposal it
shall refer the matter again to the Chancellor for his decision which shall be final:
Provided further that where a Selection Committee recommends to the
Executive Council the name of one person only and that person is not acceptable
to the Executive Council, the Executive Council shall record its reasons in writing
for not accepting the recommendation and direct the Registrar to advertise the
vacancy again and convene a meeting of the Selection Committee for making
fresh recommendation and in so doing communicate to every member of the
Selection Committee the reasons recorded above;
(d). Where an appointment is_ to be made to a temporary vacancy of teachers of the
University, the appointment shall b made, it the vacancy is for a period of one
‘ year or more, on the recommendation of the Selection Committee in accordance
with the Executive Councilv
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011 1305.
Students Advisory
Council
(2). If a member of the Selection Committee is unable to attend, he may send his
opinion in writing to the Vice-Chancellor and such opinion shall be taken into
consideration by the Selection Committee in making its recommendations.
Explanation: For the purpose of this Section, the co-opted members shall be
deemed to be members of the Selection Committee for the purpose for which they
are co-opted.
(4). The Executive Council shall constitute one or more Committees for making
recommendations to the Executive Council for appointment to other administrative
posts and may prescribe by Ordinance the procedure and methods to be followed
in making such recommendations.
31. (1). There shall be a Students’ Advisory Council, which shall consist of the following
members, namely:-
(i) one Chairman to be nominated by the Vice-Chancellor from amongst the teachers
of the University ;
(ii) the Director of Students’ Welfare, Ex-Officio Treasurer;
(iii) President, Vice-President and Secretary of the University Post Graduate Students’
Union,;
(iv) President and Secretary of the University Law Students’ Union;
(v) Five students one from each of the five activities mentioned below who have
shown outstanding performances in the following activities to be nominated by the
Vice-Chancellor, namely:-
1. Games and Sports;
2. National Service Schemes;
3. National Cadet Corps;
4. Cultural activities;
5. National Discipline scheme;
(vi) four lady students to be nominated by the Vice-Chancellor;
(vii) the Director of Sports and Physical Education, if any;
(viii)the students members of the Students’ Advisory Council shall elected from
amongst themselves the Secretary of the Council;
(2) the Term o f office of the members of the Students’ Advisory Council, other than
ex-officio members shall be one year.
(3) The quorum to constitute a meeting of the Students’ Advisory Council, the rules of
procedures and conduct of business to be followed at a meeting, the period within
which a meeting shall be called and such other matters shall be prescribed by the
Statutes;
Provided that no student shall be eligible to be or continue to be a student
members of the Students’ Advisory Council unless he is enrolled as a student or
after he attains the age of twenty-five years, A student member shall cease to be
such member if he fails to pass at the next University Examination.
(4) The functions of the Students’ Advisory Council shall be a follows, namely:-
<i) to make recommendations to the Executive Council and the Academic Council
in the matters affecting the students, corporate life of the University in so far
as it concerns the students and the co-curricular and extra-curricular activities
in the University and the Degree College affiliated to the University;
Students Advisory
Council
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25; 2011 1305.
31.
' (:2) “the Terriiof otifice
(2). If a member of the Selectién Committee is unable to attend, he 'may send his
opinion in writing to the Vice—Chancellor and such opinion shall be taken into
consideration by the Selection Committee in making its recommendations.
Explanation: For the purpose or" this Section, the co-opted members shall be
deemed to be members of the Selection Committee for the purpose for which they
are co-opted.
(4). The Executive Council shall constitute one or more Committees for making
recommendations to the Executive Council for appointment to other administrative
posts and may prescribe by Ordinance the procedure and methods to be followed
in making such recommendations. I
(I )r There shall be a Students’ Advisory Council, which shall consist of the following
members, namely:-
(i) one Chairman to be nominated by the Vice-Chancellor from amongst the teachers
of the University;
(ii) the Director of Students” Welfare, Ex-Officio Treasurer;
(iii) President, Vice-President and Secretary of the University Post Graduate Students’
Union,;
(iv‘) President and Secretary of the University Law Students’ Union;
(v) Five students one from each of the five activities mentioned below who have
shown outstanding performances in the following activities to be nominated by the
Vice-Chancellor, namely:-
l. Games and Sports;
2. National Service Schemes;
3. National Cadet Corps;
4. Cultural activities;
5. National Discipline scheme;
(vi) four lady students to be nominated by the Vice-Chancellor;
(vii) the Director of Sports and Physical Education, if any;
(viii)the students members of the Students” Advisory Council shall elected from
. . ramongs‘t‘themselves the Secretary of the Council;
U I h = h v . ofthe rriéiitiJErs dif‘tlieiiSitiidents’ Advisory Council, other than
ex-officio members shall be one year.
(3) The quorum to constitute a meeting of the Students’ Advisory Council. the rules of
procedures and conduct of business to be followed at a meeting, the period within
which a meeting shall be called and such other matters shall belprescribed by the‘
Statutes;
Provided that no student shall be eligible to be or continue to be a student
members of the Students’ Advisory Council unless he is enrolled as a student or
alter he attains the age of twenty-five years; A student member shall cease to be
such member if he fails to pass at the next University Examination.
(4) The functions of the Students’ Advisory Council shall be a follows, namely:-
( i) to make recommendations to the Executive Council and the Academic Council
in the matters affecting the students, corporate life of the University in so far
as it concerns the students and the co-curricular and extra-curricular activities
in the University and the Degree College affiliated to the University;
University funds
Accounts and Audit
Statutes
THE ASSAM GAZETTE. EXTRAORDINARY, MAY 25, 2011
K
(ii) all rules affecting study, welfare, sports, literary, management of hostels,
Students’, home, extension work, social work, Students’ health. National
Service Scheme, N.C.C. etc shall be placed before the Students’ Advisory
Council for its views before any decision is taken by the Executive Council;
(iii) the Vice-Chancellor or any authority of the University may ask for the views
of the Students’ Advisory Council on any matter concerning the welfare of
students;
(iv) the Chairman of the Students’ Advisory Council shall be the authority to
decide whether a matter does or does not concern the students;
(v) the Students’ Advisory Council shall frame its own rules of business and shall
submit the same to the Executive Council for consideration and approval.
32. (1) The University shall have a fund to be known as “Kumar Bhaskar Varma
University Fund” to which shall be credited all its income, fees, fines, contributions,
donations, loans and advances from any other sources.
The University may also create by Ordinance made in this behalf, one or
more separate special funds for the administration of endowments, trusts or other
grants for specific purposes.
(2) The State Government shall for the purposes of this Act, contribute annually to the
University Fund on adequate sum. The recurring charges of the University.
33. (1) The Statement of accounts of every completed financial year shall be placed for
consideration of the Court together with the Audit Report in the next year. For this
purposes the account shall be audited by a firm of chartered accountants subject to
overall audit scrutiny by the Accountant General;
(2) Such annual statement of accounts shall, together with copies of the audit report
thereon, be submitted, through the executive council, to the Court and to the State
Government and thereupon the State Government may publish the same in the
official Gazette.
(3) The Finance Committee of the University shall conduct quarterly internal audit and
the report of such audit shall be submitted to the State Government regularly.
(4) Notwithstanding anything contain hereinbefore, the State Government shall have
power when deemed necessary to o'rder an audit of the accounts of the University
including those o f the institutions managed by it by such auditor* ib it may direct
(5) The annual budget estimates, referred to in Section 17(b) shall after these are
finalized by the Executive Council be circulated to the State Government,
Chancellor and all members of the Court at least fifteen days before they are
submitted to Court.
34. (1) Subject to the provision of this Act and with the approval of the Court, Executive
Council may make Statutes for the purposes of carrying out the provision of this
Act, and in respect of all matters which are required to be or may be provided for the
Statues:
(2) Without prejudice to the generality of the proceeding sub-section, such Statutes may
provide for all or any of the following matters, namely;-
(i) declaration of persons in the service of the University to be officers of the
University,
1306 THE ASSAM GAZETTE. EXTRAORDINARY, MAY 25, 2011
H s.
;
(ii) all rules affecting study, welfare, sports, literary, management of hostels,
Students“, home, extension work, social work, Students’ health, National
Service Scheme, N.C.C. etc shall be placed before the Students’ Advisory
Council for its views before any decision is taken by the Executive Council;
(iii) the Vice—Chancellor or any authority of the University may ask for the views
of the Students’ Advisory Council on any matter concerning the welfare of
students;
(iv) the Chairman of the Students’ Advisory Council shall be the authority to
decide whether a matter does or does not concern the students;
(v) the Students’ Advisory Council shall frame its own rules of business and shall
submit the same to the Executive Council for consideration and approval.
University funds 32. (I) The University shall have a fund to be known as “Kumar Bhaskar Vanna
University Fund” to which shall be credited all its income, fees, fines, contributions,
donations, loans and advances from any other sources.
The University may also create by Ordinance made in this behalf, one or
more separate special fimds for the administration of endowments, trusts or other
grants for specific purposes.
(2) The State Government shall for the purposes of this Act, contribute annually to the
University Fund on adequate Sum. The recurring charges of the University.
Accounts and Audit 33. (I) The Statement of accounts of every completed financial year shall be placed for
consideration of the Court together with the Audit Report in the next year. For this
purposes the account shall be audited by a firm pf chartered accountants subject to
overall audit scrutiny by the Accountant General;
(2) Such annual statement of accounts shall, together with copies of the audit report
thereon, be submitted, through the executive council, to the Court and to the State
Government and thereupon the State Government may publish the same in the
official Gazette.
(3) The Finance Committee of the University shall conduct quarterly internal audit and
the report of such audit shall be submitted to the State Government regularly.
(4) Notwithstanding anything contain hereinbefore, the State Government shall have
power when deemed necessary to drder an audit of the accounts of the University
Wmuumwwaww'muamm
(5) The annual budget estimates, referred to in Section 17(b) shall after these are
finalized by the Executive Council be circulated to the State Government,
Chancellor and all members of the Court at least fifteen days before they are
submitted to Court.
Statutes 34. (1) Subject to the provision of this Act and with the approval of the Court, Executive
Council may make Statutes for the purposes of carrying out the provision of this
Act, and in respect of all matters which are required to be or may be provided for the
Statues;
(2) Without prejudice to the generality of the proceeding sub-section, such Statutes may
provide for all or any of the following matters, namely:-
(i) declaration of persons in the service of the University to be officers of the
University,
THE_ASSAM GAZETTE EXTRAORDINARY. MAY 25 2011 1307
Ordinances
(ii> appointments, powers, duties and terms and conditions of service of the
officers other than the chancellor and of the holders of the other posts of the
University in so far as these have not been specifically provide for in this Act,
(iii) establishment and declaration of Authorities of the University,
(iv) constitution, powers and duties of the authorities and Committees of the
University of the members thereof, in so far as these have not been specifically
provided for in this Act,
(v) terms and conditions for the institution and award of fellowship, scholarship,
prizes, degrees, honorary degrees, titles, diplomas, certificates, other academic
distinctions and awards and for their withdrawals, the terms and conditions of
affiliating colleges and recognized institutions, not established, maintained or
managed by the University and the terms and conditions for recognizing
libraries, laboratories, museums, halls and hostels, not established or maintained
by the University and the conditions for the withdrawal of such affiliation and
recognition and matters relating to the privileges to be enjoyed by the such
Colleges and institutions and other bodies, whether affiliated or recognized;
Provided that no Statutes relating to the management of the
Degree Colleges and Halls and the conditions of services of the employees shall
apply to the Government Colleges and the Government aided Colleges in
respect of which the State Government shall make necessary rules in
consultation with the University. No new Colleges shall be given permission or
affiliation by the University without prior concurrence of the State Government
and that the University shall have .no jurisdiction to permit and affiliate new
Pre-University Class or College;
(vi) the procedure to be followed in inspections or investigations made or caused to
be made by the Executive Council into the affairs of Colleges, institutions and
other bodies, whether constituent, recognized or affiliated, and the manner in
which the Executive Council is to exercise its general control and supervision
over them.
(3) Any member of the Court may propose to the Court the draft of any Statute and the
Court may refer any such draft to the Executive Council and the Executive Council
shall consider the same and submit the draft with its recommendation.
(4) Notwithstanding anything contained in this section, the Executive Council shall not
submit the draft of any Statute affecting the powers, duties and constitution of any
authority of the University unless such authority has been given an opportunity to
express its opinion in respect of the matters and unless the Chancellor has given his
approval to the Executive Council to submit the draft to the Court.
(5) Every new Statute or addition to the Statute or any amendment or repeal of the
Statute shall require the previous approval o f Chancellor who may sanction,
disallow or remit it for further consideration.
35. (I) Subject to the provisions of this act and Statutes, the Executive Council may make
Ordinances for the purposes of carrying out the Statutes and in respect of all matters
which by this act or by the Statutes are required to be or may be provided for by
Ordinances.
Ordinances
35.
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
(ii) appointments. powers. duties and terms and conditions of service of the
officers other than the chancellorand of the holders of the other posts of the
University in so far as these have not been specifically provide for in this Act,
(iii) establishment and deciaration of Authorities of the University,
(iv) constitution, powers and duties of the authorities and Committees of the
University of the members thereof, in so far as these have not been specifically
provided for in this Act,
(v) terms and conditions for the institution and award of fellowship, scholarship,
prizes, degrees, honorary degrees. titles, diplomas, certificates. other academic
distinctions and awards and for their withdrawals, the terms and conditions of
affiliating colleges and recognized institutions, not established, maintained or
managed by the University and the terms and conditions for recognizing
libraries, laboratories, museums. halls and hostels, not established or maintained
by the University and the conditions for the withdrawal of such affiliation and
recognition and matters relating to the privileges to be enjoyed by the such
Colleges and institutions and other bodies, whether affiliated or recognized:
Provided that no Statutes relating to the management of the
Degree Colleges and Halls and the conditions of services of the employees shall
apply to the Government Colleges and the Government aided Colleges in
respect of which the State Government shall make necessary rules in
consultation with the University. No new Colleges shall be given permission or
affiliation by the University without prior concurrence of the State Government
and that the University shall have no jurisdiction to permit and affiliate new
Fire-University Class or College;
(vi) the procedure to be followed in inspectiOns or investigations made or caused to
be made by the Executive Council into the affairs of Colleges, institutions and
other bodies, whether constituent, recognized or affiliated, and the manner in
which the Executive Council is to exercise its generai control and supervision
over them.
1307
(3) Any member of the Court may propose to the Court the draft of any Statute and the
Court may refer any such draft to the Executive Council and the Executive Council
shall consider the same and submit the draft with its recommendation.
(4) Notwithstanding anything contained in this section, the Executive Council shall not
submit the draft of any Statute affecting the powers. duties and constitution of any
authority of the University unless such authority has been given an opportunity to
express its opinion in respect of the matters and unless the Chancellor has given his
approval to the Executive Council to submit the draft to the Court.
(5) Every new Statute or addition to the Statute or any amendment or repeal of the
Statute shall require the previous approval of Chancelior who may sanction,
disallow or remit it for further consideration.
(I) Subject to the provisions of this act and Statutes, the Executive Council may make
Ordinances for the purposes of carrying out the Statutes and in respect of all matters
which by this act or by the Statutes are required to be or may be provided for by
Ordinances.
1 J V IO
Regulations
Acts or proceedings
not to be invalid by
reason of certain
irregularities
(2) Without prejudice to the generality of the preceding sub-section, such Ordinance
may provide for al! or any of the following matters, namely:-
(a) . admission of students to the departments, Colleges, Institutions and other bodies
whether constituted, affiliated or recognized, and courses of study for all Degrees
and Diplomas;
(b) the rules and procedures for holding election to the Court, the Executive Council,
Academic Council and other authorities and bodies of the University and for'
determining the seniority of persons for the purpose of choosing of member by
rotation to different authorities of the University;
(c) . fees to be charged for different courses of study in the departments and for the
admission of students to the examinations conducted by the University;
(d) . creation of Provident Fund or other Funds for the benefit of the employees of the
University;
(e) . exercising Academic control and supervision over Colleges, Institutions and
other bodies whether constituent, affiliated or recognized; and
(f) . investigations or enquiries to be made by the Executive Council under this Act.
(3) Not withstanding anything contained in the preceding sub-section, no Ordinances
shall be made affecting the conditions of the mode of appointment and the duties of
examiners or the conduct or standard of examinations or any course of study unless
a draft of such Ordinance has been considered by the Academic Council on being
referred to it by the Executive Council and unless the Executive Council has
considered the opinion of the Academic Council.
36. (1) Subject to the provisions o f this Act, Statutes and Ordinances, each of the
Authorities of the. University may make Regulations consistent with this Act, the
Statues and the Ordinances, for the purpose of carrying out the duties and for
exercising the powers assigned to the Authority concerned under this Act, the
Statutes and the Ordinances.
(2) Without prejudice to the generality of the preceding sub-section such regulations
may provide for all or any of the following matters, namely:-
(a) . the procedure to be observed at the meeting of the authority concerned and
number of members required to form a quorum;
(b) all matters which are required to be prescribed by the regulations under this
Act, Statutes or the Ordinances;
(c) all matters solely concerning the authorities concerned and not otherwise
provided for by or under this act, the Statutes or Ordinances.
(3) . Notwithstanding anything contained in the preceding sub-sections the Executive
Council may direct except the Court to make such amendments and annulments
o f any regulations framed by the authority in such manner as it may specify;
Provided that any Authority which is dissatisfied with such directions
of the Executive Council may appeal to the Chancellor and the decisions of the
Chancellor given in the appeal shall be final.
37. No act or proceedings of the University or of any authority or Committee of the
University shall be invalid merely by reason of the existence of any vacancy or
vacancies among its members or by reason of the invalidity of the election,
nomination, appointment of any of its members or by reason of any Irregularity in
the manner of choosing a member.
J. JUO
Regulations
Acts or proceedings
not to be invalid by
reason of 'certain
irregularities
1111.; AUDI-11%|. urn/41.21 114 uxxanusvxw‘xu ‘1‘; “a--- —v -—~—-
(2) Without prejudice to the generality of the preceding sub-section, such Ordinance
may provide for all or any of the following matters, namely:—
(a). admission of students to the departments, Colleges, institutions and other bodies
whether constituted, affiliated or recognized, and courses of study for all Degrees
and Diplomas;
(b) the rules and procedures for holding election to the Court, the Executive Council,
Academic Council and other authorities and bodies of the University and for-
determining the seniority of persons for the purpose of choosing of member by
rotation to different authorities of the University;
(c). fees to be charged for different courses of study in the departments and for the
admission of students to the examinations conducted by the University;
(d). creation of Provident Fund or other Funds for the benefit of the employees of the
University;
(6). exercising Academic control and supervision over Colleges, Institutions and
other bodies whether constituent, affiliated or recognized; and
(t). investigations or enquiries to be made by the Executive Council under this Act.
(3) Not withstanding anything contained in the preceding sub-section, no Ordinances
shall be made affecting the conditions of the mode of appointment and the duties of
examiners or the conduct or standard of examinations or any course of study unless
a draft of such Ordinance has been considered by the Academic Council on being
referred to it by the Executive Council and unless the Executive Council has
considered the opinion of the Academic Council.
36. { 1) Subject to the provisions of this Act, Statutes and Ordinances, each of the
Authorities of theUniversity may make Regulations consistent with this Act, the
Statues and the Ordinances, for the purpose of carrying out the duties and for
exercising the powers assigned to the Authority concerned under this Act, the
Statutes and the Ordinances.
(2) Without prejudice to the generality of the preceding sub-section such regulations
may provide for all or any of the foilowin g matters, name ly:-
(a). the procedure to be observed at the meeting of the authority concerned and
number of members required to form a quorum;
(is) all matters which are required to be prescribed by the regulations under this
Act, Statutes or the Ordinances;
(c) all matters solely concerning the authorities concerned and not otherwise
provided for by or under this act, the Statutes or Ordinances.
(3). Notwithstanding anything contained in the preceding sub-sections the Executive
Council may direct except the Court to make such amendments and annulments
of any regulations framed by the authority in such manner as it may specify;
Provided that any Authority which is dissatisfied with such directions
of the Executive Council may appeal to the Chancellor and the decisions of the
Chancellor given in the appeal shall be final.
37 No act or proceedings of the University or of any authority or Committee of the
University shall be invalid merely by reason of the existence of any vacancy or
vacancies among its members or by reason of the invalidity of the election,
nomination, appointment of any of its members or by reason of any Irregularity in
the manner of choosing a member.
Delegation
Transitory Provision
„ THE ASSAM GAZETTE, EXTRAORDINARY. MAY 25, 2011
41. (1) Subject to the provisions of this Act, the Vice-Chancellor, and with the previous
approval of the Vice-Chancellor, the Rector or the Registrar may delegate any of his
powers or duties conferred, imposed by or under this Act to an Officer under his
direct administrative control.
(2) Subject to the provisions of this Act-
fa) the Court may delegate any of its powers and duties conferred or imposed by
this Act, to-
(i) . the Vice-Chancellor;
(ii) . The Executive Council; or
(iii) . A committee constituted from among its own members.
(b) the Executive Council may delegate any of its powers or duties conferred or
imposed by or under this Act to, or
(i) . the Vice-Chancellor;
(ii) the Rector;
(iii) the Registrar;
(iv) a committee constituted from among its own members;
(v) the Post-Graduate Board or the Under-Graduate Board, or
(vi) the Finance Committee.
(c) The academic Council may delegate any of its powers or duties conferred or
imposed by or under this Act, to-
( i) the Vice-Chancellor;
(ii) the Rector,
(iii) the Registrar,
(iv) a committee constituted from among its own members,
(v) the Post-Graduate Board or the Under-Graduate Board, or
(vi) any of the Boards of Studies.
(d) The Finance Committee may delegate any of its powers and duties conferred or
imposed by or under this Act, to-
the Vice-Chancellor.
42. (1) The Chancellor shall, within three months from the date of the commencement of
this Act, appoint, on such terms and conditions as he thinks fit, a person to be the
Vice-Chancellor.
(2) The first Vice-Chancellor shall, within a period o f three months from the date of his
appointment or within such longer period, not exceeding six months from the date of
his appointment as the Chancellor may be notification, direct and with the assistance
of a committee consisting of not more than six members nominated by the
Chancellor, cause the first Statutes, the first Ordinance, and the first Regulations, of
the University to be framed or made and published with the approval of the
Chancellor and the first Statues, the first Ordinances and the first Regulation so
framed shall come into force with effect from the date of such publication as if they
were framed or made under the provisions of the Act relating to them.
(3) The first Vice-Chancellor shall within three months or within such a longer period
not exceeding six months as the State Government may, by notification direct, from
the date of coming into force of the first Statues, the first Ordinance and the first
Regulation cause arrangements to be made for constituting the first Court, the first
Executive Council, the first Post-Graduate Board in accordance with the first
Regulations.
131° _ _ THE ASSAM GAZETTE EATRAQBDINARX. MAY 25 201-1
Delegation 41. (1) Subject to the provisions of this Act, the Vice-Chancellor, and with the“ ptevious
approval of the Vice-Chancellor, the Rector or the Registrar may delegate any of his
powers or duties conferred, imposed by or under this Act to an Officer under his
direct administrative control.
(2) Subject to the provisions of this Act-'
(a) the Court may delegate any of its powers and duties conferred or imposed by
this Act, to— I
(i). the Vice-Chancellor; ,
(ii). The Executive Council; or
’(iii). A committee constituted from among its own members.
(b) the Executive Council may delegate any of its powers or duties conferred or
imposed by or under this Act to, or
(i). the Vice-Chancellor;
(ii) the Rector;
(iii) the Registrar;
(iv) a committee constituted from among its own members;
(v) the Post—Graduate'Board or the Under-Graduate Board, or
(vi) the Finance Committee.
(c) The academic Council may delegate any of its powers or duties conferred or
imposed by or under this Act, to-
( i) the Vice-Chancellor;
(ii) the Rector,
(iii) the Registrar,
(iv) a committee constituted from among its own members,
(v) the Post-Graduate Board or the Under—Graduate Board, or
(vi) any of theBoards of Studies.
(d) The Finance Committee may delegate any of its powers and duties conferred or
imposed by or under this Act, to-
the Vice-Chancellor.
Transitory Provision 42. (l) The Chancellor shall, within three months from the date of the commencement of
this Act, appoint, on such terms and conditions as he thinks fit, a person to be the
Vice-Chancellor.
(2) The first Vice-Chancellor shall, within a period of three months from the date of his
appointment or within such longer period, not exceeding six months from the date of
his appointment as the Chancellor may be notification, direct and with the assistance
of a committee consisting of not more than six members nominated by the _
Chancellor, cause the first Statutes, the first Ordinance, and the first Regulations, of
the University to be framed or made and published With the approval of the
Chancellor and the first Statues, the first Ordinances and the first Regulation so
framed shall come into force with effect fiom the date of such publication as if they
were framed or made under the provisions of the Act relating to them.
(3) The first Vice-Chancellor shall within three months or within such a longer period
not exceeding six months as the State Government may, by notification direct, from
the date of coming into force of the first Statues, the first Ordinance and the first
Regulation cause arrangements to be made for constituting the first Court, the first
Executive Council, the first Post—Graduate Board in accordance with the first
Regulations.
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011 1311
(4) The State Government shall by notification in the Official Gazette, appoint a date,
and on and from such date the Authorities of the University constituted under sub
section (3) shall commence to exercise the powers and duties conferred upon them
by or under this Act, the first Statutes, the first Ordinances and the first Regulations,
(5) The first Statutes, the first Ordinances and the first Regulations of the University
shall remain in force until new Statutes, new Ordinances and new Regulations are
made under the provision of this Act,
(6) Tire first Vice-Chancellor may, subject to the sanction of the Chancellor appoint
such administrative, ministerial and other staff as he deems necessary for giving
effect to the provisions of the sanction.
(7) Notwithstanding that all the officers and members of the Authorities, constituting
the University have not been appointed, nominated, chosen or elected, as the case
may be, the University shall be deemed to have come into existence on and from the
date on which this Act comes into force.
First Appointment
Officers and
43. (1) Notwithstanding anything contained in this Act, the first Rector and the first
Registrar shall be appointed by the Chancellor, on such terms and conditions as he
Teachers of the may deem fit.
University (2) At any time after the commencement of this Act any officer of the University may
be appointed by the Vice-Chancellor with the previous sanction of the Chancellor.
(3) The Teachers of the University may be appointed by the Chancellor after
considering the recommendations of an Advisory Committee consisting of the Vice-
Chancellor and such other person or persons as the Chancellor thinks fit to associate
with him.
(4) Any appointment made under sub-sections (2) and (3) shall be for a period not
exceeding five years and on such conditions as, the appointing authority thinks fit to
specify- provided that no such appointment shall be made until financial arrangement
has been made thereof.
The State 44. (1) If. at any time, the State Government are of opinion that special reasons exist that in
Government’s any respect the affairs of the University are not managed in furtherance of the
powers of
supervision.
objects for which any grant or donation is specifically made by Government, Public
bodies or individuals. University funds are misappropriated or misapplied, the State
Government may indicate to the Executive Council such matter in regard to which
the State Government desire explanation and call upon that body within reasonable
time to offer such explanation as it may desire to offer, with any proposal which it
may desire to make.
(2) If the executive Council fails to offer any explanation or makes proposal or
proposals which, in the opinion of the State Government is or are unsatisfactory, the
State Government may issue such instructions, as appear to them to be necessary
and desirable in the circumstances of the case, and the Executive Council shall give
effect to such instructions.
THE ASSAM GAZETTE EXTRAORDINARY MAY 25 2011 1311
(4) The State Government shall by notification in the Official Gazette, appoint a date,
and on and from such date the Authorities of the University constituted under sub-
section (3) shall commence to exercise the powers and duties conferred upon them
by or under this Act, the first Statutes, the first Ordinances and the first Regulations.
(5) The first Statutes, the first Ordinances and the first Regulations of the University
shall remain in force until new Statutes, new Ordinances and new Regulations are
made under the provision of this Act,
('6) The first Vice—Chancellor may, subject to the sanction of the Chancellor appoint
such administrative, ministerial and other staff as he deems necessary for giving
effect to the provisions of the sanction.
(7) Notwithstanding that all the officers and members of the Authorities. constituting
the University have not been appointed, nominated, chosen or elected. as the case
may be, the University shall be deemed to have come into existence on and from the
date on which this Act comes into force.
F'rSt Appomtment 43. (l) Notwithstanding anything contained in this Act. the first Rector and the first
Officers and Registrar shall be appointed by the Chancellor, on such terms and conditions as he
Teachers of the
may deem fit.
University (2) At any time after the commencement of this Act any officer of the University may
be appointed by the Vice-Chancellor with the previous sanction of the Chancellor.
(3) The Teachers of the University may be appointed by the Chancellor afler
considering the recommendations of an Advisory Committee consisting of the Vice-
Chancellor and such other person or persons as the Chancellor thinks fit to associate
with him.
(4) Any appointment made under sub—sections (2) and (3) shall be for a period not
exceeding five years and on such conditions as, the appointing authority thinks fit to
specify provided that no such appointment shall be made until financial arrangement
has been made thereof.
The State 44. ( i) if, at any time, the State Goyernment are of opinion that special reasons exist that in
Government’s any respect the affairs of the University are not managed in furtherance of the
powers Of objects for which any grant or donation is specifically made by Govemment. Public
supervision. bodies or individuals, University funds are misappropriated or misapplied. the State
Government may indicate to the Executive Council such matter in regard to which
the State Government desire explanation and call upon that body within reasonable
time to offer such explanation as it may desire to offer, with any proposal which it
may desire to make.
(2) if the executive Council fails to offer any explanation or makes proposal or
proposals which, in the opinion of the State Government is or are unsatisfactory, the
State Government may issue such instructions, as appear to them to be necessary
and desirable in the circumstances of the case, and the Executive Council shall give
effect to such instructions.
1312 THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25. 2011
Emergency power of 45.
the State
Government.
(1) If, at any time, it appears to be necessary and expedient in the opinion of the State
Government, the State Government may, with prior consultation with the
Chancellor, by a notification published in the official Gazette, suspend all or any of
the powers of the University as provided in section 4 and other powers as may be
ancillary to such powers and take over all or any of the powers of management,
functions of such authorities or officers including holding, conduct and
superintendence of and arrangement, and appointment of any person or authority in
connection with any or more examination or publication of the result of any such
examination or to any matter incidental thereto for such period as may be specified
in the notification and may be exercised by the State Government if and when
necessary during such period in such manner and through such officers or authority
as may be considered fit by the State Government.
(2) Provisions of the Statutes, Ordinance and Regulations framed under this Act
relating to any one or more of the matters referred to in the preceding sub section
may be amended for any or the purposes mentioned therein in such manner as may
be decided by the State Government with prior consultation with the Chancellor and
shall take affect accordingly for the purpose of exercising the powers under the
proceeding sub-section.
(3) The State Government may constitute an Advisory Committee consisting of at least
3 persons who, in the opinion of the State Government are eminent educationists for
advising the State Government in the matter of discharging the powers, duties,
functions and responsibilities in respect of which such powers are taken over by the
State Government under sub-section (1) of this section.
(4) All actions taken under the preceding sub-sections and all examinations held and all
results of any such examination published and all other actions taken under this
section shall be deemed to have been taken, held or published in accordance with
the provisions of this Act and shall take effect accordingly.
(5) If for exercising the powers under the preceding sub-section any difficulty arises in
giving effect to any one or more of the provisions of this Act or o f the Statutes,
Ordinances and Regulations framed there under, the State Government may, in
consultation with the Chancellor, by order remove such difficulty as may appear to
be necessary for the purpose of exercising these powers.
Saving 46 Notwithstanding anything contained in this Act any decision given, order made,
anything done, any action taken or any proceedings commended under any of the
provisions of the Act or rules, Statutes, Regulations in force immediately before the
commencement of this Act, shall in so far as they are not inconsistent with the
provisions of this Act, continue in force and shall be deemed to have been given,
made, done or taken, commenced under the provisions of this Act.
1312 . THE ASSAM GAZETTE, EXTRAORDINARY. MAY 25. “2011
Emergency power of 45. (I) If, at any time, it appears to be necessary and expedient in the opinion of the State
the State Government, the State Government may, with prior consultation with the
Government. Chancellor, by anotification published in the official Gazette, suspend all or any of
the powers of the University as provided in section 4 and other powers as may be
ancillary to such powers and take over all or any of the powers of management,
fitnctions of such authorities or ‘ officers including holding, conduct and
superintendence of and arrangement, and appointment of any person or authority in
connection with any or more examination or publication of the result of any such
examination or to any matter incidental thereto for such period as may be specified
in the notification and may be exercised by the State Government if and when
necessary during such period in such manner and through such officers or authority
as may be considered fit by the State Government.
(2) Provisions of the Statutes, Ordinance and Regulations framed under this Act
relating to any one or more of the matters referred to in the preceding sub section
may be amended for any or the purposes mentioned therein in such manner as may
be decided by the State Government with prior conSultation with the Chancellor and
shall take affect accordingly for the purpose of exercising the powers under the
proceeding sub-section.
(3) The State Government may constitute an Advisory Committee consisting of at least
3 persons who, in the opinion of the State Government are eminent educationists for
advising the State Government in the matter of discharging the powers, duties,
fimctions and responsibilities in respect of which such powers are taken over by the
State Government under sub-section (1) of this section.
(4) All actions taken under the preceding sub-sections and all examinations held and all
results of any such examination published and all other actions taken. under this
section shall be deemed to have been taken, held or published in accordance with
the provisions of this Act and shali take effect accordingly.
(5) If for exercising the powers under the preceding sub—section any difficulty arises in
giving effect to any one or more of the provisions of this Act or of the Statutes,
Ordinances and Regulations framed there under, the State Government may, in
consultation with the Chancellor, by order remove such difficulty as may appear to
be necessary for the purpose of exercising these powers.
Saving 46 Notwithstanding anything contained in this Act any decision given, order made,
anything done, any action taken or any proceedings commended under any of the
provisions of the Act or rules, Statutes, Regulations in force immediately before the
commencement of this Act, shall in so far as they are not inconsistent with the
provisions of this Act, continue in force and shall be deemed to have been given,
made, done or taken, commenced under the provisions of this Act.
‘—
t h e a s sam GAZETTE, EXTRAORDINARY,MAY25, 2011 1313.
Interpretation 47. If any dispute arises as to the interpretation of any of the provisions of this Act, the
interpretation given by the Slate Government shall be final and binding to all
concerned.
Removal of 48. If any difficulty arises as to the first constitution or reconstitution of any authority of
difficulties the University after the commencement of this Act or otherwise in first giving effect
to the provisions of this Act, the State Government may, by order, do anything
which appears to them to be necessary for the purpose of removing the difficulties.
MOHD. A. HAQUE,
Secretary to the Government of Assam,
Legislative Department, Dispur.
GUWAHATI - Printed and Published by the Dy. Director (P&S), Directorate of Ptg. and Sty., Assam Guwahati 2
(Ex-Gazette) No. 303-200+600-25-5-2011.
THE ASSAM GAZETTE. EXTRAORDINARY. MAY 25‘ 2011 1313.
Interpretation 47. if any dispute arises as to the interpretation of any of the provisions of this Act, the
interpretation given by the State Government shall be final and binding to all
concerned.
Removal of 48. If any difficulty arises as to the first constitution or reconstitution of any authority of
difficulties the University alter the commencement of this Act or otherwise in first giving effect
to the provisions of this Act. the State Government may, by order. do anything
which appears to them to be necessary for the purpose of removing the difficulties.
MOHD. A. HAQUE,
Secretary to the Government of Assam,
Legislative Department, Dispur.
. '- 1
GUWAHATI - Printed and Published by the Dy. Director (P&S), Directorate of Ptg. and Sty., Assam Guwahatl 2
(Ex-Gazette) No. 303-200+6QO—25 -5-201 1 .