Section 28 in Assam State Higher Education Council Act, 2017
28. Powers of the Government.
(1)On the recommendation of the Council or suo-moto, the Government may direct any university and institutions of Higher Education with such modification as may be necessary to implement the reforms in such manner as may be specified therein. Notwithstanding anything contained in any law for the time being in force, it shall be obligatory on the part of the university or the institution as the case may be, to implement the directions given by the Government and to report the action taken to the Government and the council accordingly. The council shall review from time to time the compliance by the universities/ institutions of the direction given by the Government.(2)For any important policy decision, prior approval of the Government shall be taken by the Council. Council shall also implement its policy in consonance with the general Higher Education Policy of the Government and shall not work in contradiction to the Government policy.
