The Maulana Azad National Urdu University Act, 1996

[Act No. 2 of 1997]

[8th January, 1997.]

Contents
Sections	Particulars
Title	The Maulana Azad National Urdu University Act, 1996
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.	The Visitor
9.	Officers of the University
10.	The Chancellor
11.	The Vice-Chancellor
12.	The Pro-Vice-Chancellor
13.	The Deans of Schools
14.	The Registrar
15.	The Finance Officer
16.	The Librarian
17.	Other Officers
18.	Authorities of the University
19.	The Court
20.	The Executive Council
21.	The Academic Council
22.	The Board of studies
23.	The Finance Committee
24.	Other authorities of the University
25.	Power to make Statutes
26.	Statutes how to be made
27.	Power to make Ordinance
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 and bodies
36.	Constitution of Committees
37.	Filling of casual vacancies
38.	Proceedings of University authorities or bodies not invalidated by vacancies
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 Schedules	The Statutes of The University
1.	The Chancellor
2.	The Vice-Chancellor
3.	Vice-Chancellor
4.	Pro-Vice-Chancellor
5.	Registrar
6.	The Finance Officer
7.	Deans of Schools of Studies
8.	Heads of Departments
9.	Proctor
10.	Librarian
11.	The Court
12.	The Executive Council
13.	Powers and functions of the Executive Council
14.	The Academic Council
15.	Powers and functions of the Academic Council
16.	Schools of Studies and Departments
17.	Board of Studies
18.	Finance Committee
19.	Selection Committees
20.	Special mode of appointment
21.	Appointment for a fixed tenure
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.	Convocations
31.	Acting Chairman of meetings
32.	Resignation
33.	Disqualifications
34.	Residence condition for membership and office
35.	Membership of authorities by virtue of membership of other bodies
36.	Ordinances how made
37.	Regulations
38.	Delegation of powers