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State of Assam - Section

Section 29A in The Dibrugarh University Act, 1965

29A. Students Advisory Council.

(1)There shall be a Student's Advisory Council, which shall consist of the following members, namely :
(i)one Chairman to be nominated by the Vice-Chancellor from amongst the teachers of the University ;
(ii)the Director of Student's Welfare ex-officio Treasurer ;
(iii)President, Vice-President and Secretary of the University Post-Graduate Students' Union;
(iv)President and Secretary of the University Law Students' Union ;
(v)10 students from ten affiliated Degree Colleges to be selected by the Executive Council by rotation in the manner to be prescribed by the Statutes ;
(vi)one student from each teaching faculty of the University to be elected as prescribed by the Statutes ;
(vii)five students one from each of the five activities mentioned below who have shown outstanding performance in he following activities to be nominated by the Vice-Chancellor, namely :
(1)Sports;
(2)National Service Schemes ;
(3)National Cadet Corps ;
(4)Cultural activities;
(5)National Discipline Scheme ;
(viii)four students to be nominated by the Vice-Chancellor ;
(ix)the Director of Sports and Physical Education, if any ;
(x)the student members of the Student's Advisory Council shall elect from amongst themselves the Secretary of the Council.
(2)The term of office of the members of the Student's Advisory Council other than ex-officio members shall be year.
(3)The quorum to constitute a meeting of the Students' Advisory Council, the rules of procedure and conduct of business to be followed at a meeting, the period within which a meeting shall be called and such other matters shall be prescribed by the Statutes :Provided that no student shall be eligible to be or continue to be a student member of the Students' Advisory Council unless he is enrolled as a student or after he attains the age of twenty-five years. A student member shall cease to be such member if he fails to pass at the next University Examination.
(4)The functions of the Students' Advisory Council shall be as follows, namely:
(i)to make recommendations to the Executive Council and the Academic Council in the matters effecting the students corporate life of the University in so far as it concerns the student and the co-curricular and extra-curricular activities in the University and the Degree Colleges affiliated to the University ;
(ii)all rules affecting study, welfare, sports, literacy, management of Hostels, Students' home, extension work, social work, students' health, National Service Scheme, N.C.C., etc. shall be placed before the Students' Advisory Council for its view's before any decision is taken by the Executive Council;
(iii)the Vice-Chancellor or any authority of the University may ask for the views of the Students' Advisory Council on any matter concerning the welfare of students ;
(iv)the Chairman of the Students' Advisory Council shall be the authority to decide whether a matter does or does not concern the student;
(v)the Students' Advisory Council shall frame its own rules of business and shall submit the same to the Executive Council for consideration and approval.