(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 Secretary to the Government of Assam in Education Department;(vi)the Director of Public Instructions, Assam ;(vii)the additional Director of Public Instructions, Assam ;(viii)the Director of Technical Education Assam ;(ix)the Secretary, Education of any other State to which jurisdiction of the University may extend ;(x)the Director of Public Instructions 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 of any other University in the State ;(xiii)the Principals of the Degree Colleges affiliated to the University ;(xiv)the Principals of the Constituent Colleges ;(xv)the Heads of Departments and Professors of the University ;B-Other Members(xvi)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 ;(xvii)seven persons elected by the members of the Assam Legislative Assembly from among themselves ;(xviii)two members of the Board of Secondary Education, Assam, elected by the aforesaid Board ;(xix)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 ;(xx)ten persons distinguished in Literature, Law, Medicine, Engineering, Technology, Industry, Commerce and public life nominated by the Chancellor ;(xxi)two persons to be nominated by the Chancellor from amongst those whose interests are not otherwise represented ;(xxii)(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 lest 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 in excess of the period prescribed for the course of which he is a student would be eligible for such election ;(xxiii)two registered graduates to be elected by the Registered Graduates of the University who are not employees of the University or the affiliated colleges.(2)On dates to be fixe 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 view, 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 tan one-third of the members of the Court, convene a special meeting of the Court.
