The Assam University Act, 1989

[Act No. 23 of 1989]

[23rd May, 1989.]

Contents
Title	Assam University Act, 1989
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creed
8.	The Visitor
9.	The Chief Rector
10.	Officers of the University
11	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellor
14.	Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	Other officers
18.	Authorities of the University
19.	The Court
20.	The Executive Council
21.	The Academic Council
22.	The Planning Board
23.	The Boards of Schools
24.	The Finance Committee
25.	Other authorities of the University
26.	Power to make Statutes
27.	Statutes how to be made
28.	Power to make Ordinances
29.	Regulations
30.	Annual report
31.	Annual accounts
32.	Conditions of service of employees
33.	Procedure of appeal and arbitration in disciplinary cases against students
34.	Right to appeal
35.	Provident and pension funds
36.	Disputes as to constitution of University authorities and bodies
37.	Constitution of Committees
38.	Filling of casual vacancies
39.	Proceedings of University authorities or bodies not invalidated by vacancies
40.	Protection of action taken in good faith
41.	Mode of proof of University record
42.	Power to remove difficulties
43.	Transitional provisions
44.	Completion of courses of studies in Colleges or Institutions affiliated to the University
45.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
The Schedule	The Statutes of The University