(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 Secretary, to the Government of Assam in the Higher Education Department;(vi)the Director of Higher Education, Assam;(vii)the Director of Medical Education, Assam;(viii)the Director of Technical Education, Assam;(ix)the Secretary, Education of any other State to which the jurisdiction of the University may extend;(x)the Director of Higher Education of any other State or States, to which the jurisdiction of the University may extend;(xi)the Principals of Jorhat Engineering College and Assam Medical College;(xii)the Vice-Chancellor of the Gauhati University and Dibrugarh University;(xiii)one-third of the principals of Degree Colleges affiliated to the University at a time by election from amongst themselves and shall retire after every three years in the manner prescribed by the Statutes;(xiv)ten Heads of Departments and Professors of the University being allotted faculty-wise by rotation to be decided by the Executive Council;B - Other Members(xv)persons not exceeding ten in number, nominated by the Chancellor from among the donors, each of whom has contributed a sum of rupees five lakhs or more to the University;(xvi)seven persons elected by the members of the Assam Legislative Assembly from among themselves;(xvii)two members of the Board of Secondary Education, Assam, elected by the aforesaid Board;(xviii)ten persons to be elected by the teachers, other than the heads of Departments and Professors of the Departments of the University and the principals of the constituent and affiliated Degree Colleges from among themselves;(xix)ten persons distinguished in Literature, Law, Medicine, Engineering, Technology, Industry, Commerce -and Public life nominated by the Chancellor;(xx)two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented;(xxi)(a)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 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. .;(b)two representatives to be elected by the Law 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.(xxii)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 be 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 fit, 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.
