The Sikkim University Act, 2006

[Act No. 10 of 2007]

[10th January, 2007.]

Contents
Title	Sikkim University Act, 2006
Sections	Particulars
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 creed
8.	The Visitor
9.	The Chief Rector
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice Chancellor
14.	The Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	The Controller of Examinations
18.	The Librarian
19.	Other officers
20.	Authorities of the University
21.	The Court
22.	The Executive Council
23.	The Academic Council
24.	The College Development Council
25.	The Board of Studies
26.	The Finance Committee
27.	Other authorities of the University
28.	Powers to make Statutes
29.	Statutes how to be made
30.	Power to make Ordinances
31.	Regulations
32.	Annual report
33.	Annual accounts
34.	Returns and information
35.	Conditions of service of employees
36.	Procedure of appeal and arbitration in disciplinary cases against students
37.	Right to appeal
38.	Provident and pension funds
39.	Disputes as to constitution of authorities and bodies
40.	Filling of casual vacancies
41.	Proceedings of authorities or bodies not invalidated by vacancies
42.	Protection of action taken in good faith
43.	Mode of proof of University record
44.	Power to remove difficulties
45.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
46.	Transitional provisions
The Schedule	The Statutes of The University