The Delhi University Act, 1922

[Act No. 8 of 1922]

[5th March, 1922.]

Contents
Sections	particulars
Title	The Delhi University Act, 1922
	Preliminary
1.	Short title and commencement
2.	Definitions
	The University
3.	The University
4.	Powers of the University
5.	Territorial exercise of powers
6.	University open to all classes, castes and creeds
7.	Teaching of the University
7A.	Visitor
7B.	Chief Rector and Rectors
	Officers of The University
8.	Officers of the University
9.	[Omitted]
10.	[Omitted]
11.	[Omitted]
12.	[Omitted]
13.	[Omitted]
14.	[Omitted]
15.	[Omitted]
16.	Powers and duties of officers, etc
	Authorities of The University
17.	Authorities of the University
18.	The Court
19.	[Omitted]
20.	[Omitted]
21.	The Executive Council
22.	[Omitted]
23.	The Academic Council
24.	[Omitted]
25.	Powers and duties of authorities of the University
	University Boards
26.	University Boards
27.	Constitution, etc., of Boards to be prescribed by Ordinances
	Statutes, Ordinances and Regulations
28.	Statutes
29.	Statutes how made
30.	Ordinances
31.	Ordinances how made
32.	Regulations
	Residence
33.	Residence
34.	Colleges
35.	Halls
	Admission and Examinations
36.	[Omitted]
37.	[Omitted]
	Annual Report and Accounts
38.	Annual report
39.	Audit of accounts
	Supplementary Provisions
40.	[Omitted]
41.	Disputes as to constitution of University authorities and bodies
42.	Constitution of committees
43.	Filling of casual vacancies
44.	Proceedings of University authorities and bodies not invalidated by vacancies
45.	Conditions of service of officers and teachers
46.	Pension and provident funds
47.	[Omitted]
48.	[Omitted]
The Schedule	For the Statutes of the University see University Calendar