The Central Sanskrit Universities Act, 2020

[Act No. 5 of 2020]

[25th March, 2020.]

Contents
Title	The Central Sanskrit Universities Act, 2020
Sections	ptericulars
1.	Short title and commencement
2.	Definitions
3.	Establishment of Universities
4.	Effect of establishment ofUniversity
5.	Objects of University
6.	Powers of University
7.	University to be open to all castes, creed, race or class
8.	Visitor ofUniversity
9.	Officers ofUniversity
10.	Chancellor
11.	Vice-Chancellor
12.	Deans of Schools of Studies
13.	Registrar
14.	Director ofCampus
15.	Finance Officer
16.	Controller ofExaminations
17.	Librarian
18.	Other officers
19.	Authorities of University
20.	The Court
21.	ExecutiveCouncil
22.	Academic Council
23.	Board of Studies
24.	FinanceCommittee
25.	Planning and Monitoring Board
26.	Other authorities of University
27.	Power to make Statutes
28.	Statutes, how to be made
29.	Power to makeOrdinances
30.	Regulations
31.	Annual report
32.	Annual accounts
33.	Returns and information
34.	Conditions of service of employees, etc
35.	Procedure of appeal and arbitration in disciplinary cases against students
36.	Right to appeal
37.	Provident and pension funds
38.	Disputes as to constitution of authorities and bodies
39.	Filling of casual vacancies
40.	Proceedings of authorities or bodies not invalidated by vacancies
41.	Protection of action taken in good faith
42.	Mode of proof of University record
43.	Power to remove difficulties
44.	Statutes, Ordinances and Regulationsto be published in Official Gazette and to be laid before Parliament
45.	Transitional provisions
46.	Councils, Boards, Standing Committees and Cells of University
47.	Constitution of Committees
The Schedules
Schedule 1	[See section 3(1)(a)]
Schedule 2	Statutes of The University