TThe Rashtriya Raksha University Act, 2020

[Act No. 31 of 2020]

[28th September, 2020.]

Contents
Title	The Rashtriya Raksha University Act, 2020
Sections	ptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of Rashtriya Raksha 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.	Governing Body
14.	Term of office, vacancies among, and allowances payable to, members of Governing Body
15.	Powers and functions of Governing Body
16.	Executive Council
17.	Academic Council
18.	Functions of Academic Council
19.	Finance Committee
20.	Board for Affiliation and Recognition
21.	Officers of University
22.	Vice-Chancellor
23.	Pro Vice-Chancellor
24.	Registrar
25.	Dean
26.	Finance Officer
27.	Other authorities and officers
28.	Grants by Central Government
29.	Grants by State Governments
Chapter IV	Accounts and Audit
30.	Corpus of University
31.	Fund
32.	Accounts and audit
33.	Pension and provident fund
Chapter V	Annual Report and Appointments
34.	Annual report of University
35.	Appointments
Chapter VI	Statutes and Ordinances
36.	Statutes
37.	Statutes how made
38.	Ordinances
39.	Ordinances how made
Chapter VII	Tribunal of Arbitration
40.	Tribunal of Arbitration
41.	Redressal for debarment from examination and disciplinary action against students
Chapter VIII	Miscellaneous
42.	Disputes as to constitution of authorities and bodies
43.	Power of Central Government to make rules in respect of matters relating to Governing Body
44.	Acts and proceeding not to be invalidated by vacancies, etc
45.	University to be public authority under Right to Information Act
46.	Power of Central Government to review work and progress made and to hold enquiries
47.	Protection of action taken in good faith
48.	Residuary provisions
49.	Power of Central Government to issue directions
50.	Power to remove difficulties
51.	Laying of rules, Statutes, Ordinances and notifications
52.	Transitional provisions
53.	Repeal of Gujarat Act 14 of 2009