The University of Allahabad Act, 2005
[Act No. 26 of 2005]
[23rd June, 2005.]
| Contents |
|
| Sections |
Particulars |
| Title |
The University of Allahabad Act, 2005 |
| Sections |
|
| 1. |
Short title and commencement |
| 2. |
Declaration of University of Allahabad as Institution of national importance |
| 3. |
Definitions |
| 4. |
Incorporation of University of Allahabad |
| 5. |
Effect of incorporation of Allahabad University |
| 6. |
Objects of University |
| 7. |
Powers of University |
| 8. |
Jurisdiction |
| 9. |
University open to all persons irrespective of gender, class or creed |
| 10. |
The Visitor |
| 11. |
The Chief Rector |
| 12. |
Officers of University |
| 13. |
The Chancellor |
| 14. |
The Vice-Chancellor |
| 15. |
The Pro-Vice-Chancellor |
| 16. |
The Deans of Faculties |
| 17. |
The Registrar |
| 18. |
The Finance Officer |
| 19. |
Other officers |
| 20. |
Authorities of University |
| 21. |
The Court |
| 22. |
The Executive Council |
| 23. |
The Academic Council |
| 24. |
The Finance Committee |
| 25. |
Other authorities |
| 26. |
The Faculties and Departments |
| 27. |
Power to make Statutes |
| 28. |
Statutes, how to be made |
| 29. |
Power to make Ordinances |
| 30. |
Regulations |
| 31. |
Annual report |
| 32. |
Accounts and Audit |
| 33. |
Furnishing returns, etc |
| 34. |
Conditions of service of employees |
| 35. |
Procedure of appeal and arbitration in disciplinary cases against students |
| 36. |
Right to appeal |
| 37. |
Provident and pension funds |
| 38. |
Disputes as to constitution of University authorities and bodies |
| 39. |
Filling of casual vacancies |
| 40. |
Proceedings of University authorities or bodies not invalidated by vacancies |
| 41. |
Protection of action taken in good faith |
| 42. |
Mode of proof of University record |
| 43. |
Power to remove difficulties |
| 44. |
Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament |
| 45. |
Transitional provisions |
| 46. |
Amendment of President's Act 10 of 1973 |
| The Schedules |
The Statutes of The University |
| 1. |
The Chancellor |
| 2. |
The Vice-Chancellor |
| 3. |
Powers and duties of the Vice-Chancellor |
| 4. |
Pro-Vice-Chancellor |
| 5. |
Deans of Faculties |
| 6. |
The Registrar |
| 7. |
The Finance Officer |
| 8. |
The Court |
| 9. |
The Executive Council |
| 10. |
Powers and functions of the Executive Council |
| 11. |
The Academic Council |
| 12. |
Powers and functions of the Academic Council |
| 13. |
The Finance Committee |
| 14. |
Faculties and Departments |
| 15. |
Selection Committees |
| 16. |
Special mode of appointment |
| 17. |
Academic staff |
| 18. |
Recognition of teachers |
| 19. |
Committees |
| 20. |
Terms and conditions of service and code of conduct of the teachers |
| 21. |
Terms and conditions of service and code of conduct of other employees |
| 22. |
Seniority list |
| 23. |
Removal of employees of the University |
| 24. |
The Librarian |
| 25. |
Promotion of research, development and consultancy and extension services |
| 26. |
Honorary degrees |
| 27. |
Withdrawal of degrees, etc |
| 28. |
Maintenance of discipline amongst students of the University |
| 29. |
Maintenance of discipline among Students of institutions admitted to the privileges of the University |
| 30. |
University Institutes, independent Centres, University Colleges and Constituent Institutes |
| 31. |
Constituent Colleges |
| 32. |
Convocations |
| 33. |
Acting Chairman of meetings |
| 34. |
Resignation |
| 35. |
Disqualifications |
| 36. |
Residence condition for membership and office |
| 37. |
Membership of authorities by virtue of membership of other bodies |
| 38. |
Registered Graduates |
| 39. |
Dean and Board of Students Welfare |
| 40. |
Ordinances, how made |
| 41. |
Regulations |
| 42. |
Delegation of Powers |
