The Jamia Millia Islamia Act, 1988

[Act No. 58 of 1988]

[8th October, 1988.]

Contents
Sections	Particulars
Title	The Jamia Millia Islamia Act, 1988
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Dissolution of the Jamia Millia Islamia Society and transfer of all property to the University
5.	Objects of the University
6.	Powers of the University
7.	University open to all classes, castes and creed
8.	The Visitor
9.	Officers of the University
10.	The Amir-i-Jamia (Chancellor)
11.	The Shaikh-ul-Jamia (Vice-Chancellor)
12.	The Naib Shaikh-ul-Jamia (Pro-Vice-Chancellor)
13.	The Musajjil (Registrar)
14.	Deans of Faculties
15.	The Finance Officer
16.	Other officers
17.	Authorities of the University
18.	The Anjuman (Court)
19.	The Majlis-i-Muntazimah (Executive Council)
20.	The Majlis-i-Talimi (Academic Council)
21.	The Planning Board
22.	Other authorities of the University
23.	Power to make Statutes
24.	Statutes how to be made
25.	Power to make Ordinances
26.	Power to make Regulations
27.	Annual report
28.	Annual accounts
29.	Conditions of services of employees
30.	Procedure of appeal and arbitration in disciplinary cases against students
31.	Right to appeal
32.	Provident and pension funds
33.	Disputes as to constitution of University authorities and bodies
34.	Constitution of Committees
35.	Filling of casual vacancies
36.	Proceedings of University authorities or bodies not invalidated by vacancies
37.	Protection of action taken in good faith
38.	Mode of proof of University record
39.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
40.	Power to remove difficulties
41.	Transitional provisions
The Schedule	The Statutes of the University