The School of Planning and Architecture Act, 2014
[Act No. 37 of 2014]
[18th December, 2014.]
Contents |
Title |
The School of Planning and Architecture Act, 2014 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Declaration of certain institutions as institutions of national importance |
3.
|
Definitions |
Chapter II |
The School |
4. |
Establishment and incorporation of Schools |
5. |
Objects of School
|
6. |
Effects of incorporation of Schools |
7. |
Powers and functions of Schools |
8. |
Schools to be open to all races, creeds and classes |
9. |
Teaching at Schools |
10. |
School to be a distinct legal entity not-for-profit |
11. |
Visitor |
Chapter III |
The Authorities of Schools |
12. |
Authorities of Schools |
13. |
Board of Governors |
14. |
Term of office of, vacancies among, and allowances payable to, members of Board |
15. |
Powers and functions of Board |
16. |
Senate |
17. |
functions of Senate |
18. |
Chairperson of Board |
19. |
Director |
20. |
Registrar |
21. |
Other authorities and officers |
22. |
Review of performance of School |
23. |
Grants by Central Government |
Chapter IV |
Accounts and Audit |
24. |
Fund of School |
25. |
Accounts and audit |
26. |
Pension and provident fund |
27. |
Appointments |
28. |
Statutes |
29. |
Statutes how made |
30. |
Ordinances |
31. |
Ordinances how made |
32. |
Tribunal of Arbitration |
Chapter V |
The Council |
33. |
Establishment of Council for Schools |
34. |
Term of office of vacancies among, and allowances payable to, Members of Council |
35. |
Functions of Council |
36. |
Chairperson of Council
|
37. |
Power to make rules in respect of matters in this Chapter |
Chapter VI |
Miscellaneous |
38. |
Acts and proceedings not to be invalidated by vacancies, etc |
39. |
Returns and information to be provided to Central Government |
40. |
Power to remove difficulties |
41. |
School to be public authority under Right to Information, Act, 2005 |
42. |
Transitional provisions |
|
The Schedule |