Section 23(1) in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
(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;(vh)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 Department of the Government of Assam; (Higher)(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, Bhattadev University Association; Teachers'(xix)Two members nominated by the Executive Council;(XX)The Principal of the Constituent Colleges, if any;(xxi)Two Heads of the Academic Departments of the Bhattadev University (to be selected on the basis of seniority).(B)Other members :(xxii)Two persons distinguished in Literature/Law/Medidne/Sdence/ Engineering/Technology/Commerce/Public life nominated by the Chancellor;(xxiii)Two representatives 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 excess 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 Bajali College/Bhattadev University Alumni (to be nominated by the Chancellor).
