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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(1) in Cotton University Act, 2017

(1)The court shall consist of the following members, namely :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;
(vii)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 (Higher) Department of the Government of Assam;,
(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-Chancellor of the Dibrugarh University;
(xviii)President and Secretary, Cotton University Teachers Association;
(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 Cotton University (to be selected on the basis of seniority).
Other Members:
(xxii)Two persons distinguished in Literature/Law/Medicine/Science/ 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 Cotton College/Cotton University Alumni (to be nominated by the Chancellor).