(1)The court shall consist of the following members :(A)ex-officio members :(i)the Chancellor;(ii)the Vice-Chancellor,(iii)the Pro-Vice-Chancellor;(iv)the Minister of Education, Assam;(v)the Registrar;(vi)Academic Registrar;(vii)the Controller of Examinations;(viii)the Finance Officer;(ix)Dean, Research and Development;(x)Dean Students' Welfare;(xi)the senior-most Secretary in the Education (Higher) Department of the Government of Assam;(xii)the Director of Higher Education, Assam;(xiii)the Director of Technical Education, Assam;(xiv)the Director of Medical Education, Assam;(xv)the Director of Agriculture, Assam;(xvi)the Director of Animal Husbandry and Veterinary, Assam;(xvii)the Vice-Chancellors of the Dibrugarh University, Cotton University and Gauhati University;(xviii)President and Secretary, Madhabdev University Teachers' Association;(xix)two members nominated by the Executive Council;(xx)the Principals of the Constituent Colleges, if any;(xxi)two Heads of the Academic Departments of the Madhabdev University (to be selected on the basis of seniority).(B)Other members :(xxii)two persons distinguished in Literature/Law/Medicine/Science/ Engineering/Techhology/Commerce/Public life nominated by the Chancellor;(xxiii)two represehtatives with good records to be elected by the Post-graduate Students of the University from amongst themselves:Provided that a student to be so elected must have been a student of the University for at least one year prior to his election:Provided further that no student who has taken more than one year in exdess of the period prescribed for the course of which he is a student would be eligible for such election.(xxiv)Two members (one female) of the Madhabdev College/Madhabdev University Alumni (to be nominated by the Chancellor).(2)Save as otherwise provided and except that ex-officio members and student members all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be :Provided, that no person nominated or elected in his capacity as a member of a particular body or as holder of a particular appointment shall be a member after he ceases to be a member of that body or holder of that appointment, as the case may be :Provided further that any member elected or nominated under clause (xxiii) of sub-section (1) of this section shall hold office for a period of one year only from the date of his election or nomination, as the case may be. He shall cease to be-member of the court on his ceasing to be a student of the University.(3)When a person ceases to be a member of the court, he shall cease to be a member of any of the authorities or committees of the University of which he may happen to be a member by virtue of the membership of the court.(4)With the approval of the court, the Vice-Chancellor may remove an elected or selected member.
