Section 23 in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
23. The Court.
(1)The Court shall consist of the following members;(A)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;(vh)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 Department of the Government of Assam; (Higher)(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-Chancellors of the Dibrugarh University, Cotton University and Gauhati University;(xviii)President and Secretary, Bhattadev University Association; Teachers'(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 the Bhattadev University (to be selected on the basis of seniority).(B)Other members :(xxii)Two persons distinguished in Literature/Law/Medidne/Sdence/ 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 Bajali College/Bhattadev University Alumni (to be nominated by the Chancellor).(2)Save as otherwise provided and except that ex-officio members and student members all other members shall hold office for a period of three years from the date of their election or nomination, as the case may be :Provided, that no person nominated or elected in his capacity as a member of a particular body or as holder of a particular appointment shall be a member after he ceases to be a member of that body or holder of that appointment, as the case may be :Provided further that any member elected or nominated under clause (xxiii) of sub-section (1) of this section shall hold office for a period of one year only from the date of his election or nomination, as the case may be. He shall cease to be member of the court on his ceasing to be a student of the University.(3)When a person ceases to be a member of the court, he shall cease to be a member of any of the authorities or committees of the University of which he may happen to be a member by virtue of the membership of the Court.(4)With the approval of the court, the Vice-Chancellor may remove an elected or selected member.
