(1)The Court shall consist of the following persons, namely:(i)the Chancellor,(ii)the Vice-Chancellor,(iii)the Rector,(iv)the Minister of Education of any other State, or States if any, to which the jurisdiction of the University may extend.(v)the Registrar,(vi)the Treasurer,(vii)the Secretary to the Government of Assam in the Education Department,(viii)the Director of Public Instruction, Assam,(ix)the Director of Public Instruction of any other State or States to which the jurisdiction of this University may extend,(x)the Additional Director of Public Instruction, Assam,(xi)the Director of Technical Education, Assam,(xii)the Director of Health Services, Assam,(xiii)the Director of Agriculture, Assam,(xiv)the Director of Animal Husbandry and Veterinary, Assam,(xv)the Principals of Cotton College, Dipu Government College, Assam Engineering College and the Government Medical College,(xvi)the Vice-Chancellor of Dibrugarh University and of any University in the State,(xvii)One-third of the Principals of Degree Colleges affiliated to the University by election from among themselves in the manner prescribed by the statutes. In case the number of Degree Colleges affiliated to the University being not divisible by three and found to be more than half, one more College may be included but if it is less than half, it may be ignored,(xviii)the Principals of the Constituent Colleges,(xix)10 persons from the Heads of Departments and Professors of the University being allotted Faculty-wise by rotation to be decided by the Executive Council.Other Members(xx)persons not exceeding ten in number, nominated by the Chancellor from amongst the donors, each of whom has contributed a sum of rupees five lakhs or more to the University,(xxi)seven persons elected by the members of the Assam Legislative Assembly from amongst themselves,(xxii)two members of the Board of Secondary Education, Assam, elected by the aforesaid Board.(xxiii)ten persons of whom at least two shall be from the professional Degree Colleges to be elected by the teachers, other than the Heads of Departments and Professors of the Departments of the University and the Principals of the constituent and affiliated Degree Colleges from amongst themselves,(xxiv)two Registered Graduates elected by the Registered Graduates of the University who are not employees or students of the University or affiliated colleges,(xxv)ten persons distinguished in Literature, Law, Medicine, Engineering, Technology, Industry, Commerce and Public life nominated by the Chancellor,(xxvi)(a)seven representatives to be elected by the post-graduate students of the University from amongst themselves :Provided that a student to be so elected must have been a student of the University for at least one year prior to his election ;Provided further that no 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 :(b)two representatives to be elected by the Law Students of the University from amongst themselves;Provided that a student to be so elected must have been a student of the University for a 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.(xxvii)two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented.(2)Save as otherwise provided and except the ex-officio members and 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, however, that no person nominated or elected in his capacity as a member of a particular body or as a holder of a particular appointment shall be a member after the cease 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 (xxvii) of sub-section (1) shall hold office for a period of one year only from the date of his election or nomination,as the case may be. He shall cease to be a member of the court of 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 Committee of the University of which he may happen to be a member by virtue of his membership of the Court.(4)With the approval of the Court, the Vice-Chancellor may remove a member, elected under sub-clause (a) and of Clause (xxvii) of sub-section (1), it he does not fulfill conditions laid down in the proviso therein.
