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State of Assam - Section

Section 42 in The Dibrugarh University Act, 1965

42. The State Government's powers of supervision.

(1)Notwithstanding anything contained in this Act, the first Rector and the first Registrar shall be appointed by the Chancellor on such terms and conditions as he may deem fit.
(2)At any time after the commencement of this Act, any officer of the University may be appointed y the Vice-Chancellor with the previous sanction of the Chancellor.
(3)The teachers of the University may be appointed by the Chancellor after considering the recommendations of an Advisory Committee consisting of the Vice-Chancellor and such other person or persons as the Chancellor thinks fit to associate with himself.
(4)Any appointment made under sub-section (2) and (3) shall be for a period not exceeding five years and on such conditions as the appointing authority thinks fit to specify ; provided that no such appointment shall be made until financial arrangement has been made thereof.
42. The State Government's powers of supervision.- (1) If, at any time, the State Government are of opinion that special reasons exist that in any respect the affairs of the University are not managed in furtherance of the objects and purposes of the University or in accordance with this Act and the Statutes and Regulations, or in furtherance of objects for which any grant or donation is specially made by Government, Public bodies or individuals University funds are misappropriated or misplaced the State Government may indicate to the Executive Council such matter in regard to which the State Government desire explanation and call upon that body within reasonable time to offer such explanation as it may desire to offer, with any proposal which it may desire to make.(2) If the Executive Council fails to offer any explanation or makes proposals which in the opinion of the State Government is or are unsatisfactory, the State Government may issue such instructions, as appear to them to be necessary and desirable in the circumstances of the case, and the Executive Committee shall give effect to such instructions.