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State of Assam - Section

Section 35 in Cotton University Act, 2017

35. Students' Advisory Council.

(1)There shall be a Students' Advisory Council which shall consist of the following members, namely :
(i)The Dean Students' Welfare as the Chairman;
(ii)the Director/Deputy Director of Students' Welfare as Ex-officio Treasurer;
(iii)President and Secretary of the University Teachers' Association;
(iv)President, Vice-President and Secretary of the University Students' Union;
(v)Principals of the constituent Colleges, if any;
(vi)one student from each teaching faculty of the University to be elected as prescribed by the Statutes;
(vii)five students, one from each of the five activities mentioned below who have shown outstanding performances in the following activities, to be nominated by the Vice-Chancellor, namely:
(a)Sports;
(b)National Service Schemes;
(c)National Cadet Corps;
(d)Cultural activities
(e)Specially abled;
(viii)four female students to be nominated by the Vice-Chancellor;
(ix)the Director of Sports and Physical Education, if any;
(x)the members of the Students' Advisory Council shall elect from amongst themselves the Secretary of the Council;
(xi)two members (one female) from Cotton College/Cotton University Alumni (to be nominated by the Vice-Chancellor).
(2)The term of the members of the Students' Advisory Council other than ex-officio members shall be one year.
(3)The quorum to constitute a meeting of Students' Advisory Council, the rules of procedures and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matter shall be prescribed by the Statutes :Provided that no student shall be eligible to be or continue to be a member of the Students' Advisory Council unless he is enrolled as a student or after he attains the age of twenty-five years. A student member shall cease to be such member if he fails to pass at the next University Examination.