Section 34(3) in The Dibrugarh University Act, 1965
(3)Notwithstanding anything contained in the preceding sub-sections, the Executive Council may direct any authority concerned, except the Court, to make such amendments and annulments of any Regulations framed by the Authority in such manner as it may specify :Provided that any Authority which is dissatisfied with such directions of the Executive Council may appeal to the Chancellor and the decisions of the Chancellor given in the appeal shall be final;Provided further that any member elected or nominated under Clause (xxi) of sub-section (1) of Section 15 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 of his ceasing to be a student of the University.
