The National Forensic Sciences University Act, 2020

[Act No. 32 of 2020]

[28th September, 2020.]

Contents
Title	The National Forensic Sciences University Act, 2020
Sections	ptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of National Forensic Sciences University as an institution of national importance
3.	Definitions
Chapter II	Establishment of University
4.	Establishment and incorporation of University
5.	Effect of incorporation of University
6.	Objects of University
7.	Powers and functions of University
8.	Jurisdiction of University
9.	University to be open to all races, creeds and classes
10.	Admission of students
11.	Teaching at University
Chapter III	Authorities of University
12.	Authorities of University
13.	Chancellor
14.	Court
15.	Board of Governors
16.	Powers of Board of Governors
17.	Terms of office of members of Board of Governors
18.	Academic Council
19.	Powers of Academic Council
20.	Officers of University
21.	Vice Chancellor
22.	Powers of Vice Chancellor
23.	Campus Directors
24.	Dean
25.	Executive Registrar
26.	Finance Officer
27.	Other officers
28.	Finance Committee
29.	Powers of Finance Committee
30.	Board for Affiliation and Recognition
31.	Other officers of University
32.	Grants by Central Government
33.	Grants by State Governments
Chapter IV	Accounts and Audit
34.	Corpus of University
35.	Fund
36.	Accounts and audit
37.	Pension and provident funds
Chapter V	Annual Report and Appointments
38.	Annual report of University
39.	Appointments of officers of University
Chapter VI	Statutes and Ordinance
40.	Statutes
41.	Statutes how to be made
42.	Ordinances
43.	Ordinances how made
Chapter VII	Tribunal of Arbitration
44.	Tribunal of Arbitration
45.	Redressal for debarment from examination and disciplinary action against students
Chapter VIII	Miscellaneous
46.	Disputes as to constitution of authorities and bodies
47.	Power of Central Government to make rules in respect of matters relating to Board of Governors
48.	Acts and proceeding not to be invalidated by vacancies, etc
49.	University to be a public authority under Right to Information Act
50.	Protection of action taken in good faith
51.	Power of Central Government to issue directions
52.	Residuary provision
53.	Laying of rules, Statutes, Ordinances and notifications
54.	Power to remove difficulties
55.	Transitional provisions
56.	Repeal of Gujarat Act 17 of 2008