The Central Agricultural University Act, 1992

[Act No. 40 of 1992]

[26th December, 1992.]

Contents
Sections	Particulars
Title	The Central Agricultural University Act, 1992
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects of the University
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creed
8.	The Visitor
9.	Officers of the University
10.	The Chancellor
11.	The Vice-Chancellor
12.	Deans and Directors
13.	The Registrar
14.	The Comptroller
15.	Other officers
16.	Authorities of the University
17.	The Board
18.	The Academic Council
19.	The Finance Committee
20.	The Research Programme Committee
21.	The Extension Education Advisory Committee
22.	The Board of Studies
23.	Faculties
24.	Other authorities
25.	Power to make Statutes
26.	Statutes how to be made
27.	Power to make Ordinances
28.	Regulations
29.	Annual report
30.	Annual accounts
31.	Conditions of service of employees
32.	Procedure of appeal and arbitration in disciplinary cases against students
33.	Right to appeal
34.	Provident and pension funds
35.	Disputes as to constitution of University authorities
36.	Constitution of Committees
37.	Filling of casual vacancies
38.	Proceedings of University authorities not invalidated by vacancy
39.	Protection of action taken in good faith
40.	Mode of proof of University records
41.	Power to remove difficulties
42.	Transitional provisions
43.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
The Schedule	The Statutes of The University
1.	The Chancellor
2.	The Vice-Chancellor
3.	Powers and duties of the Vice-Chancellor
4.	Deans of colleges
5.	Director Instruction
6.	The Director of Research
7.	The Director of Extension Education
8.	Registrar
9.	The Comptroller
10.	Heads of Departments
11.	Librarians
12.	Constitution, powers and functions of the Board
13.	Quorum for meetings of the Board
14.	Constitution and powers of the Academic Council
15.	Quorum for meetings of the Academic Council
16.	Board of Studies
17.	Finance Committee
18.	The Selection Committee
19.	Special mode of appointment
20.	Appointment for a fixed tenure
21.	Recognised teachers
22.	Committees
23.	Terms and conditions of service and code of conduct of the teachers, etc
24.	Terms and conditions of service and code of conduct of other employees
25.	Seniority list
26.	Removal of employees of the University
27.	Honorary degrees
28.	Withdrawal of degrees, etc
29.	Maintenance of discipline among students of the University
30.	Maintenance of discipline among students of colleges, etc
31.	Advisory Committee
32.	Convocations
33.	Acting Chairman
34.	Resignation
35.	Disqualifications
36.	Residence condition for membership and office
37.	Membership of authorities by virtue of membership of other bodies
38.	Alumni Association
39.	Students' Council
40.	Ordinances how made
41.	Regulations
42.	Delegation of powers