Section 42 in Assam Science & Technology University Act, 2009
42. Emergency power of the State Government.
(1)If, at any time, it appears to be now-scary and expedient in the opinion of the State Government, the State Government may with prior consultation the Chancellor, by a notification published in the official Gazette, suspend all or any of the powers of the University as prescribed in Section 4 of the Act and other powers as may be ancillary to such powers and take over ail 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 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 of 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, hold 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 of the Statutes, Ordinances and Regulations framed thereunder, 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.
