Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1) in The Gauhati University Act, 1947

(1)The Executive Council shall be the Executive body of the University and shall consist of the following members :
(i)the Vice-Chancellor,
(ii)the Rector,
(iii)the Director of Public Instruction, Assam,
(iv)the Director of Technical Education, Assam,
(v)the Director of Health Services, Assam,
(vi)the Director of Public Instruction, Manipur,
(vii)the Director of Public Inspection, Arunachal Pradesh,
(viii)the Chairman, Board of Secondary Education, Assam.
Other Members
(ix)Two Principals of non-Government affiliated Degree Colleges to be elected from amongst themselves,
(x)One Principal of Government affiliated Degree Colleges to be elected from amongst themselves,
(xi)Two Heads of Departments, other than Deans of Faculties, of the University who are Professors, to be chosen by the Vice-Chancellor by rotation according to seniority for a period of three years,
(xii)One Dean of Faculty to be chosen by the Vice-Chancellor from the Deans of Faculties of the University for a period of three years, by rotation according to seniority.
(xiii)Three members to be elected by the Court from amongst its members at its Annual General Meting other then employees and students of the University or the affiliated Colleges.
(xiv)Two Teachers other than a Dean of Faculty of the University and the Principals of the affiliated Colleges, to be elected by the Academic Council from amongst such Teachers who are its members,
(xv)Three persons nominated by the Government.