The Rani Lakshmi Bai Central Agricultural University Act, 2014

[Act No. 10 of 2014]

[4th March, 2014.]

Contents
Sections	Particulars
Title	The Rani Lakshmi Bai Central Agricultural University Act, 2014
1.	Short title and commencement
2.	Declaration of Rani Lakshmi Bai Central Agricultural University as an institution of national importance
3.	Definitions
4.	The University
5.	Objects of the University
6.	Powers of the University
7.	Jurisdiction
8.	University open to all classes, castes and creed
9.	The Visitor
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	Deans and Directors
14.	The Registrar
15.	The Comptroller
16.	Other officers
17.	Authorities of the University
18.	The Board of Management
19.	The Academic Council
20.	The Research Council
21.	The Extension Education Council
22.	The Finance Committee
23.	Faculties.
24.	The Board of Studies
25.	Other authorities
26.	Power to make Statutes
27.	Statutes how to be made
28.	Power 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
37.	Constitution of Committees
38.	Filling of casual vacancies
39.	Proceedings of the University authorities not invalidated by vacancy
40.	Protection of action taken in good faith
41.	Mode of proof of University records
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 Shedule	The Statutes of the University