Section 16 in Assam Science & Technology University Act, 2009
16. The Court.
(1)The Court shall consist of the following persons, namely:-A- Ex-officio Members:(i)the Chancellor,(ii)the Vice-Chancellor,(iii)the Rector,(iv)the Registrar,(v)the Principal Secretary to the Government of Assam and in his absence the Commissioner and Secretary to the Government of Assam in the Higher Education Department,(vi)the Director of Higher Education, Assam.(vii)the Director of Technical Education, Assam.(viii)the Principals of all Engineering Colleges of the State of Assam,B- Other Members(ix)persons not exceeding five in number, nominated by the Chancellor from among the donors, each of whom has contributed a sum of rupees ten lakhs or more to the University,(x)seven persons elected by the members of the Assam Legislative Assembly from among themselves,(xi)two members of the Higher Secondary Education Council, Assam, elected by the aforesaid Council,(xii)ten persons distinguished in Literature, Law, Medicine, Engineering Technology Industry, Commerce and Public life nominated by the Chancellor,(xiii)two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented,(xiv)seven representatives to be elected by the post-graduate students from amongst themselves;Provided that a student to be so elected must have been a student of a college under the University for at least one year prior to his election :Provided further that no student who has taken mare than ore year in excess of the period prescribed for the course of which be is a student would he is a student would be eligible for such election.(xv)two Registered Graduates to be elected by the Registered Graduates of the University who are not employee of the University or the affiliated colleges.(2)On dates to be fixed by the Vice-Chancellor the Court shall meet at least twice a year at the interval of about 6 months. The first meeting in the year is to he called and treated as the Annual General Meeting, in which the annual statement of accounts, the audit report and the budget of the University for the next financial year, together with the views of the Executive Council shall be presented.(3)The Vice-Chancellor may whenever he thinks tit, and shall, upon requisition in writing signed by not less than one-third of the members of the Court, convene a special meeting of the Court.
