Section 11(3) in Assam Science & Technology University Act, 2009
(3)The Vice-Chancellor shall have the powers of convening the meeting of the Court, the Executive Council, the Post- graduate Board, the Under Graduate Board, The Finance Committee and the Selection Committee; whenever he finds it necessary and for that purpose direct the Registrar to convene such meeting at the time and place to be determined by the Vice-Chancellor and the Registrar shall be bound to comply with that direction
