The
First Regulations are drawn from the provisions of the Clauses 22 to 45 of the
Madhabdev University Act, Assam Act No. XXXV of 2017 (Received the assent of
the Governor on 16th October 2017). REGULATION 1 AUTHORITIES
OF THE UNIVERSITY The
following shall be the authorities of the University (i) The Court (ii) The Executive Council (iii) The Academic Council (iv) The Post Graduate
Board (v) The Under Graduate
Board (vi) The Board of Studies (vii) The Finance Committee (viii) The Selection
Committee Such other Committees as may be declared by the Statutes of the
University from time to time. (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 (vii)
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 (Higher) Department of the Government of
Assam (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 Dibrugarh University Cotton University and Gauhati
University (xviii)
President
and Secretary, Madhabdev University Teachers' Association (xix)
Two
members nominated by the Executive Council (xx)
The
Principals of the Constituent Colleges, if any (xxi)
Two
Heads of the Academic Departments of the University (to be selected by the
Vice-Chancellor on the basis of seniority). (B)
Other
Members: (xxii)
Two
persons distinguished in
Literature/Law/Medicine/Science/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 she/he is a student would be eligible for such election. (xxiv)
Two
members (one female) of the Madhabdev College/Madhabdev 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 the membership 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/her 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 sub-section (1) (xxiii) of this section shall hold
membership for a period of one year only from the date of his/her election or
nomination, as the case may be. He/she 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/she 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. The Court shall meet at least twice a
year on dates to be fixed by the Vice-Chancellor in consultation with the
Chancellor. One of such meetings shall be held in January and shall be called
the Annual General Meeting. The Court may also meet as such times as it may,
from time to time, determine. Subject
to the provisions of this act, the Court shall have the following Powers and
Duties, namely: (i) to review from time
to time, the broad policies and programs of the University and suggest measures
for the improvement and development of such policies, programs, works and other
affairs; (ii) to consider the
annual report, the annual accounts, the audit report and the statement of the
financial estimates, for the ensuing year, to approve the financial estimates,
with such comments, if any, to express its views on the annual report and to
suggest such measures as it may deem proper on the matters covered by them; (iii) to approve, with or
without modification, the Statutes submitted by the Executive Council: Provided
that before making any modification to the Statutes submitted by the Executive
Council, the Executive Council shall be given an opportunity to consider the
modifications proposed by the Court and the Court shall consider the opinion
expressed by the Executive Council on such modifications. (iv) to consider the annual
balance sheet prepared at the end of each financial year but not later than six
months from the end of such financial year along with the Receipt and Payment
Accounts and Income and Expenditure Accounts which all should be in conformity
with the existing accounting practices as notified from time to time by various
oversight committees and the Govt. of India. These should be held up for review
by the Finance Committee before it is placed for scrutiny by the Executive
Council and then for approval by the Court. Such audit report along with the
audited financial statements shall form part of the annual report of the
University and shall be placed in public domain for dissemination of
information. (1)
The
Executive Council shall be the Executive Body of the University. It shall
consist of the following members, namely: (A)
Ex-officio
Members (i)
The
Vice-Chancellor (ii)
The
Pro-Vice Chancellor (iii)
The
Registrar (iv)
Academic
Registrar (v)
Two
Members of Assam Legislative Assembly (vi)
The
Director of Higher Education, Assam (vii)
The
Director of Technical Education, Assam (viii)
The
Director of Medical Education, Assam (ix)
The
Chairman, Board of Secondary Education, Assam (x)
Chairman,
Higher Secondary Education Council, Assam (xi)
The
Principal of the Constituent Colleges, if any (xii)
President
and Secretary, Madhabdev University Teachers' Association. (B)
Other
Members (i)
Two
Heads of the Departments of the University who are professors, to be chosen by
the Vice-Chancellor by rotation according to seniority for a period of three
years. (ii)
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. (iii)
Two
members to be elected by the Court from amongst its members at its Annual
General Meeting other than employees and students of the University. (iv)
Two
teachers other than a Dean of Faculty of the University to be elected by the
Academic Council from amongst such teachers who are its members. (v)
Two
persons of whom one shall be woman to be nominated by the Chancellor. (vi)
Two
persons to be nominated by the state government. (vii)
Two
members (one female) from Madhabdev College/University Alumni (to be nominated
by the Vice-Chancellor). (2)
Save
as otherwise provided and except the ex-officio 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/her capacity as member of a particular body or as a holder of a
particular appointment shall be member after he/she ceases to be member of that
body or holder of that appointment, as the case may be. (3)
When
a person ceases to be member of the Executive Council, he/she shall cease to be
member of any of the authorities of the University of which he/she may happen
to be a member by virtue of his/her membership of the Executive Council. The
Executive Council shall hold, control and administer the property and funds of
the University and shall appoint a Finance Committee to advise it on matters of
finance consisting of six members of whom the Vice-Chancellor shall be the
Chairman, the Finance Officer shall be the Secretary and the other four members
shall be appointed as follows: (i) Two members to be
elected by the Executive Council from among its members and two members to be
nominated by the State Government one from the Finance Department and the other
from the Education Department of the State Government. (ii) It shall do all acts
appertaining or incidental to the construction of buildings, roads, tanks,
pipelines and other structures of the University and for the purpose shall
appoint a Construction Committee, the Building and Works Committee (BWC),
consisting of seven members of whom the Vice-Chancellor shall be the Chairman,
the Registrar shall be the Secretary, the Finance Officer, a member and the
remaining four members shall be appointed from among the members of the
Executive Council with power to co-opt experts as members who shall have no
power to vote: Provided
that at least one member of the Committee shall be appointed from amongst the
members elected to the Executive Council by the Court, (iii) It shall determine
the form and regulate the use of the Common Seal of the University. (iv) It shall lay before
the State Government annually a full statement of the financial requirements of
the University. (v) It shall administer
funds placed at the disposal of the university for any specific purpose
including those given for the purpose of the buildings, roads, tanks, pipelines
and other structures of the University. (vi) Subject to the
provisions of this Act and the Statutes, it shall appoint the Officers (other
than the Chancellor and the Vice-Chancellor), teachers, officers and technical
staff and other employees of the university and define their duties and
conditions of services and shall provide for the filling up of temporary
vacancies. (vii) It shall have power
to accept on behalf of the university, bequest, endowments, donations or
transfer of any movable or immovable property. (viii) It shall arrange for
holding or conducting of examinations and publishing the results of the
University examinations. (ix) It shall, subject to
the powers conferred by this Act on the Vice-Chancellor, regulate and determine
all matters under this Act concerning the University in accordance with this
Act, the Statutes and the Ordinances: Provided
that no action shall be taken by the Executive Council in respect to the
numbers, qualifications or emoluments of teachers other than in consultation with
the Academic Council. (x) It shall exercise all
other powers of the University of which no specific provisions have been made
in this Actor in the Statutes, The Academic Council shall consist of
the following members:- (A)
Ex-
officio Members (i)
The
Vice-Chancellor (ii)
Pro-Vice
Chancellor (iii)
Registrar (iv)
Academic
Registrar (v)
The
Director of Higher Education, Assam (vi)
The
Director of Technical Education, Assam (vii)
The
Director of Medical Education, Assam (viii)
The
Deans of Faculties (ix)
The
Professors of the University (x)
The
University Associate Professors who are Heads of the Teaching Departments (xi)
The
Librarian of the University (xii)
President
and Secretary of University Teachers' Association (xiii)
The
Principal of the Constituent Colleges, if any. (B)
Other
Members (i)
Persons
not exceeding three, other than teachers of the University, appointed by the
Chancellor being persons who by reasons of their possessing expert knowledge in
subjects named for the purpose by the ex-officio members of the Academic
Council are in the opinion of the Chancellor fit to serve in the Council. (ii)
Two
persons to be elected by the Court, who are not employees or students of the
University. (iii)
Two
members (one female) from Madhabdev College/Madhabdev University Alumni (to be
nominated by the Vice-Chancellor). Save as otherwise provided and except
the ex-officio 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. When a person ceases to be a member of
the Academic Council she/he shall cease to be a member of any of the
authorities of university of which she/he may happen to be a member by virtue
of her/his membership of the Academic Council. The
Academic Council shall have the following powers:- (i) to make proposals to
the Executive Council for the institution of Professorship, Associate
Professorship, Assistant Professorship or other teaching posts, and in regard
to the duties and emoluments thereof; (ii) to submit to the
Executive Council draft regulations regarding methods and manner of conducting
examinations including setting up of Moderation Boards and to award in
accordance with such regulations, Fellowships, Scholarships, Medals and other
rewards; (iii) to recommend
examiners for appointments to be made by the Vice-Chancellor on receiving from
the faculties concerned; (iv) to control the
university, library, to frame regulations regarding its use and to appoint a
library committee under the general control of the Academic Council to manage
the affairs of the library; (v) to assign subjects to
the faculties; (vi) to assign teachers to
the faculties; (vii) to promote research
within the university including the establishment of a research council and to
enquire reports on such research from the person employed there on; (viii) to organize teaching
in the university and to control the work of teachers and (ix) such other
powers and duties as may be assigned to it under the Statutes. The Post-Graduate Board shall have the
following members, namely;- (1)
The
Vice-Chancellor (2)
The
Pro-Vice Chancellor (3)
Six
persons from amongst the Professors and Heads of Post-Graduate Departments of
the University and the Heads of Departments of the constituent colleges elected
by the Academic Council (4)
Two
members of the Academic Council who are not Professors or Heads of Departments
of the University, or of Constituent Colleges, elected by the Academic Council (5)
Four
persons who may or may not be Professors of the university to be nominated by
the Vice-Chancellor and (6)
One
member of Examination Committee to be nominated by the Vice-Chancellor. Subject
to the provisions of this Act, the Statutes and the Ordinances, the Post-Graduate
Board shall have the following powers and duties namely:- (a) to recommend to the
Academic Council, the pattern of Post-Graduate courses, the examinations to be
held for such courses, and for their revision; (b) to approve the
curricula and syllabi for the post-graduate courses and to modify them when
necessary, after considering the recommendations of the Boards of Studies; (c) to recommend to the
Executive Council for the institution and award of fellowships, scholarships,
prizes, honorary degrees and other awards or other academic distinctions and
for the institution and conferring of degrees, diplomas, titles, certificates
and other academic distinctions in the Post-Graduate courses on the basis of
examinations and for the withdrawal thereof; (d) to make
recommendations to the Executive Council for the institution of Professorships,
Readerships, Lecturerships, or other posts of teachers required for the
Post-Graduate courses and for the recognition of persons as teachers of the
University for such courses, regarding their emoluments duties, and terms and
conditions of their services; (e) to recommend to the
Academic Council the conditions for the admission of students to Post-Graduate
courses, and to make regulations for their attendance and progress; (f) to make Regulations
with regard to the residence, discipline of students in the departments and the
constituent colleges, and institutions imparting Post-Graduate course and for
the promotion of their health and welfare; (g) to make
recommendations to the Executive Council regarding the allocation of funds to
the Post-Graduate Departments and constituent colleges and institutions engaged
in instruction in Post-Graduate courses or research, and to the libraries,
laboratories, museums established by the University; (h) to review the works
of the Post-Graduate Departments and Colleges and institutions engaged in
instruction in Post-Graduate courses and research and to call for report
thereon and to take all steps necessary for the improvement of standard of
research and teaching and other affairs therein; (i) to consider the
measures suggested by Academic Council on any matter affecting the academic
work of the university and to express its views on them to consider any matter
referred to it by the Executive Council or the Academic Council and to submit
reports thereon to the Executive Council or the Academic Council, as the case
may be; (j) to approve the panels
of the examiners for Post-Graduate Examinations, with or without modifications,
after considering the recommendations of the Boards of Studies and to modify
the same at any time after consultation with the Boards of Studies concerned; (k) to promote research
within the University and to make regulations governing research degrees, and (l) to appoint
committees, and to fix their terms of reference, in regard to any matter within
the jurisdiction of the Post-Graduate Board. The Under-Graduate Board shall consist
of following members namely:- (1)
the
Vice-Chancellor; (2)
the
Pro-Vice Chancellor; (3)
three
persons from among the professors and the Heads of Departments of the
Departments of the University and of the Constituent Colleges elected by the
Academic Council; (4)
six
Principals, including at least three from professional colleges, elected by the
Academic Council from amongst its own members; (5)
three
persons who may or may not be members of the Academic Council, nominated by the
Vice-Chancellor; (6)
ten
persons to be elected from amongst the teachers of affiliated colleges; and (7)
one
member of the Examination Committee to be nominated by the Vice-Chancellor. Subject
to the provisions of this Act, the Statues and the Ordinance, the
Under-Graduate Board shall have the following powers and duties, namely:- (a) to recommend to the
Academic Council the pattern of courses and examinations for the Under-Graduate
Courses and their revisions; (b) to make
recommendations to the Executive Council for the institutions of
professorships, or other posts of teachers required for the Under-Graduate
courses in the University and the Constituent Colleges and for the recognition
of persons as teachers of the University for such courses and regarding their
emoluments, duties and terms and conditions of services; (c) to make
recommendation to the Executive Council for the award of scholarships, prizes
and other awards and for the conferment of degrees, diplomas, titles,
certificates and other academic distinction in the Under-Graduate Courses; (d) to approve the
curricula and syllabi for the Under-Graduate Courses and to modify them when
necessary after considering the recommendations of the Boards of Studies
concerned; (e) to make
recommendations to the Executive Council regarding the allocation of funds to
the Constituent Colleges and Institutions and to the Departments imparting
instructions in Under-Graduate Courses; (f) to review the work of
the Under-Graduate Departments and Colleges and Institutions imparting
instructions in Under-Graduate Courses, to call for reports thereon and to take
steps necessary for the improvement of the standard of teaching and other
affairs therein; (g) to recommend to the
Academic Council the conditions for the admission of students to Under-Graduate
Courses and to make regulations for their attendance and progress; (h) to approve the panels
of examiners for Under-Graduate Examinations, with or without modifications
after considering the recommendations of the Board of Studies and to modify the
same at any time after consultation with the Board of Studies; (i) to make regulations
with regard to the residence, health and discipline of the students in
Under-Graduate Courses; (j) to consider the
measures suggested by the Academic Council on any matter affecting the academic
work of the University and to express its views on them to consider any matter
referred to it by the Executive Council or the Academic Council and to submit
report thereon to the Executive Council or the Academic Council, as the case
may be; and (k) to appoint
committees, and to fix their terms of reference, in regard to any matter within
the jurisdiction of the Under-Graduate Board. (1)
There
shall be a Board of Studies in each main branch of Study. Those branches shall
be specified, and when necessary modified by the Academic Council. (2)
Each
Board of Studies shall consist of the following members, namely: (i)
Chairman
- A Professor or Head of the Department of the University in the Branch
concerned, nominated by the Vice-Chancellor; (ii)
Three
persons with qualifications in the Branch of Study elected by the Academic
Council; (iii)
One
Expert Consultant, not connected with the University nominated by the (3)
Subject
to the prior approval of the Vice-Chancellor, the Board may consult other
Expert or Experts when necessary on any matter with in its field. Subject
to the provisions of this Act, the Statues and the Ordinances, each Board of
Studies shall have the following powers and duties, namely: (a) to make
recommendations to the Post-Graduate or the Under-Graduate Board, as the case
may be about the pattern of courses, curricula, and syllabi to be laid down for
different courses and the examinations to be held for such courses and to make
recommendations for revision of courses, syllabi, curricula and examinations in
so far as they relate to the field of the particular branch of studies; (b) to prepare, and when
necessary revise, the panel of examiners for different examinations, for
submission to the examination committees and (c) to consider any other
matter referred to it by the Post-Graduate or Under-Graduate Board, the
Academic Council or the Executive Council, as the case may be and to submit a
report to the authority concerned upon the matter so referred; (1)
The
University shall include Faculty of Arts, Science, Law, Medicine, Technology,
Agriculture, Engineering, Commerce, Management Science, Mass Communication,
Environmental Science and Indian Fine Arts and such other Faculties as may be prescribed
by Statutes. (2)
Each
Faculty shall, subject to the control of the Academic Council, have charge of
teaching, the courses of study and the research work including delivery of
consultancy services in such subjects as may be assigned to such Faculty by the
Ordinances. (3)
Each
Faculty shall consist of: (i)
the
Dean of the Faculty; (ii)
the
Heads of the Departments comprised in the Faculty; (iii)
such
teacher of subjects assigned to the Faculty as may be appointed to the faculty
by the Academic Council; (iv)
such
teachers of subjects not assigned to the Faculty but having, in the opinion of
the Academic Council, an important bearing on those subjects, as may be
appointed to the Faculty by the Academic Council: Provided that a teacher so elected
shall hold office for a period of two years from the date of his election; (v)
such
other persons as may be appointed to the Faculty by the Academic Council on
account of their possessing expert knowledge in a subject or subjects assigned
to the Faculty. Subject
to the provisions of this Act, each Faculty shall have the following powers: (a) to constitute the
Committees of Courses and Studies in Departments assigned to it; (b) to recommend to the
Academic Council the Courses of Studies for the different examinations, after
consulting the Committees of Course and Studies; (c) to recommend to the
Academic Council, after consulting the Committees of Courses and Studies, the
names of the examiners in subjects assigned to the Faculty; (d) to recommend to the
Academic Council the academic requirements for the award of Degrees, Diplomas
and other distinctions; (e) (subject to the
control of the Academic Council) to encourage research in subjects assigned to
the Faculty; and (f) to deal with any
other matters referred to by the Academic Council. (1) There shall be a Dean
of each faculty who shall be responsible for the due observance of the
Statutes, Ordinances and Regulations relating to the faculty. He/She shall be
the Executive Office of the Faculty and shall preside over its meeting. (2) Each Faculty shall
comprise such Departments of teaching as may be prescribed by the Ordinances.
The Head of every such Department shall be Professor of the Department or, if
there is no Professor, the Associate Professor. If there is more than one
Professors, or more than one Associate Professors of a Department, the
Vice-Chancellor shall appoint as the Head of the Department such one of the
Professors or, if there is no Professor, such one of the Associate Professors
as he thinks fit. The Head of the Department shall be responsible to the Dean
for the organization of the teaching in the Department and smooth running of
the Department. (3) The Dean of Faculty
be elected by the Faculty from among the Heads of the Departments of the
Faculty and shall hold office for a period of three years or be nominated by
the Vice-Chancellor from among the Professors of the Faculty. (1) There shall be a
Selection Committee for making recommendations to the Executive Council for
appointment of Professors, Associate Professors, Assistant Professors,
Registrar, Finance Officer, Academic Registrar, Controller of Examinations,
Librarian, Deputy Registrars, Deputy Controller of Examinations and other
officers of the University as may be provided for by the Statutes consisting of
the following members: (i) the Vice-Chancellor
as Chairman of the Selection Committee; (ii) three persons not
holding any office of profit under the University of whom one to be nominated
by the Chancellor, one to be nominated by the Executive Council and other to be
nominated by the Academic Council; (iii) the Registrar shall
be the Member-Secretary of the Selection Committee except the Selection
Committee for the appointment of Registrar in which case the Vice-Chancellor
shall nominate one person as Member-Secretary in consultation with the
Executive Council. (2) In making
recommendations for the appointment of Professors of the University, the
Selection Committee shall have the Head of the Department concerned, if he/she
is a Professor, one Professor of the Department to be nominated by the
Vice-Chancellor and two persons not in the services of the University to be
nominated by the Executive Council out of a panel of not less than five names
of persons recommended by the Academic Council, who have special knowledge of
the subject for which the Professor is to be selected. (3) In making
recommendations for the appointment of Associate Professors or Assistant
Professors and other teachers of the University, the Selection Committee shall
have the Head of the Department concerned, one Professor of the Department to
be nominated by the Vice-Chancellor and two persons to be nominated by the
Executive Council out of panel of not less than five names of persons
recommended by the Academic Council being persons not connected with the
University, who have special knowledge of or interest in the subject for which
the teacher is to be selected: Provided
that where the Executive Council proposes to make an appointment other than in
order of merit arranged by the Selection Committee for the post of Professors,
Associate Professors and Assistant Professors, it shall record its reasons in
writing and submit them to the Chancellor who may approve the proposal or
return it to the Executive Council for reconsideration. After reconsideration,
if the Executive Council desires to pursue its original proposal, it shall
refer the matter again to the Chancellor for his decision which shall be final: Provided
further that, where a Selection Committee recommends to the Executive Council
the name of one person only and that person is not acceptable to the Executive
Council, the Executive Council shall record its reasons in writing for not
accepting the recommendation and direct the Registrar to advertise the vacancy
again and convene a meeting of the Selection Committee for making fresh
recommendation, and in doing so communicate to every member of the Selection
Committee the reasons recorded as above. (4) Where an appointment
is to be made to a temporary vacancy of teacher of the University, the
appointment shall be made, if vacancy is for a period of one year or more, on
the recommendation of the Selection Committee in accordance with the provisions
of the preceding sub-sections and no ad-hoc appointment shall be made by the
Executive Council. (5) If a member of the
Selection Committee is unable to attend, he may send his opinion in writing to
the Vice-Chancellor and such opinion shall be taken into consideration by the
Committee in making its recommendations. (6) If the Executive
Council does not accept any of the recommendations of the Selections of the
Selection Committee it shall refer the matter to the Chancellor, stating
clearly the reasons for not agreeing with the Selection Committee, and the
decision given by the Chancellor thereon shall be final. (7) The Executive Council
shall constitute one or more Committees for making recommendations to the
Executive Council for appointment to other administrative posts and may
prescribe by Ordinance the procedure and methods to be followed in making such
recommendations. (1)
There
shall be a Students' Advisory Council which shall consist of the following
members, namely: (i)
The
Dean of Students' Welfare as the Chairman; (ii)
The
Director/Deputy Director of the Students' Welfare as Ex-Officio Treasurer; (iii)
President
and Secretary of the University Teachers' Association; (iv)
President,
Vice-President and Secretary of the University Students' Union; (v)
Principals
of the Constituent Colleges, if any; (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 performances in the following activities, to be nominated by the
Vice-Chancellor, namely: (a)
Sports; (b)
National
Service Schemes; (c)
National
Cadet Corps; (d)
Cultural
Activities (e)
Specially
abled; (viii)
four
female students to be nominated by the Vice-Chancellor; (ix)
The
Director of Sports and Physical Education, if any; (x)
The
members of the Students Advisory Council shall elect from amongst themselves
the Secretary of the Council; (xi)
Two
members (One female) from Madhabdev College/Madhabdev University Alumni (to be
nominated by the Vice-Chancellor); (2)
The
term of the members of the Students' Advisory Council other than ex-officio
members shall be one year; (3)
The
quorum to constitute a meeting of Students' Advisory Council, the rules of
procedures and conduct of business to be followed at a meeting, the period
within which a meeting shall be called and such other matter shall be
prescribed by the Statutes: Provided that no
student shall be eligible to be or continue to be a member of the Students'
Advisory Council unless he is enrolled as a student or after he/she 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. 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 affecting the students corporate life of the University in so far as it
concerns the students and their co-curricular activities; (ii) all rules affecting
Discipline, Welfare, Sports, Library, Management of Hostel, Students Home,
Extension Work, Social work, Students' Health, N.C.C., National Service Scheme
etc. shall be placed before the Students' Advisory Council for its views 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 students; (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; (vi) The end of the
bifurcation between Madhabdev College and Madhadev University and the creation
of a single entity shall mean that the Madhabdev University shall have the
common logo (Madhabev College logo), the common flag (Madhabdev College flag),
the common Foundation Day, the common holiday list, common Teachers'
Association and common Students Union and one Prospectus. There shall be a Finance Committee of
the University consisting of the following members, namely: (i)
The
Vice-Chancellor as Chairman; (ii)
Two
members elected from the Court from amongst its members; (iii)
Two
members elected by the Executive Council from its members; (iv)
Two
members to be nominated by the State Government, one from the Finance
Department and the other from the Education Department; (v)
Finance
(and Accounts) Officer (vi)
Registrar
(Administration). The
powers of the Finance Committee shall be as follows: (a) To examine the annual
budget estimates and to give advice and suggestions to the Executive Councils
thereon; (b) To make
recommendation to the Executive Councils relating to the Finance of the
University; (c) To examine every
proposal for new expenditures involving sum of money exceeding rupees five lakh
and to advice the Executive Council thereon; (d) To review the
financial position of the University periodically; (e) To suggest in
general, the means for the improvement of the financial position of the
University; (f) To consider and
recommend revision of grades of pay and grades of pay of new posts to the
Executive Council; (g) To deal with such
other matters relating to the financial matter of the University as may be
prescribed by the Statutes and Ordinances. The
University shall have a Fund to be known as "Madhabdev University
Fund" to which shall be credited all its income, fees, fines,
contributions, donations, loans and advances from any other sources. (1) The University may
also create by Ordinance made in this behalf one or more separate special funds
for the Administrations of endowments, trusts or other grants for specific
purposes; (2) The state Government
shall for the purpose of this Act, contribute annually to the University Fund
so as to enable the University run smoothly and efficiently. (1) The Statement of
Accounts of every completed financial year shall be placed for consideration of
the Court together with the Audit Report in the next year. For this purpose,
the accounts shall be audited by a firm of Charted Accountants subject to
overall Audit Scrutiny by the Accountant General, Assam. (2) Such Annual Statement
of Accounts shall, together with copies of the audit report, be submitted
through the Executive Council to the Court and to the State Government and
thereupon, the State Government may publish the same in the Official Gazette. (3) The Finance Committee
of the University shall conduct half-yearly internal audit and the report of
such audit shall be submitted to the State Government regularly. (4) Notwithstanding
anything contained hereunder, the State Government shall have power when deemed
necessary to order an audit of the accounts of the University. (5) The annual budget
estimates, after these are finalized by the Executive Council, shall be
circulated to the Chancellor and all members of the court at least fifteen days
before they are submitted to the State Government. (6) The University shall
obtain prior approval from the Finance (Budget) Department of the State
Government for opening any account in a Nationalized Bank or any other Bank. The
operation of such Account by the University shall be as per approvals accorded
from time to time by the said Department. The
first statutes, the first ordinances and the first regulations of the
university shall remain in force until new statutes, new ordinances and new
regulations are made under the provisions of the Act.FIRST
REGULATIONS OF MADHABDEV UNIVERSITY
PREAMBLE