The Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996

[Act No. 3 of 1997]

[8th January, 1997.]

Contents
Title	Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Establishment of the University
4.	Objects of the University
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creeds
8.	Residence of students
9.	The Visitor
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellor
14.	The Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	The Librarian
18.	Other Officers
19.	Authorities of the University
20.	The Court
21.	The Executive Council
22.	The Academic Council
23.	The Board of Studies
24.	The Finance Committee
25.	Other authorities of the University
26.	Power to make Statutes
27.	Statutes how to be made
28.	Powers 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.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
The Schedule	The Statutes of The University