The Babasaheb Bhimrao Ambedkar University Act, 1994

[Act No. 58 of 1994]

[30th September, 1994.]

Contents:
Title	The Babasaheb Bhimrao Ambedkar University Act, 1994
Sections:	Particulars:
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects of the University
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creed
8.	Residence of students
9.	The Visitor
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellors
14.	Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	Other officers
18.	Authorities of the University
19.	The Board of Management
20.	The Academic Council
21.	The Planning Board
22.	The Boards of Schools
23.	The Finance Committee
24.	Other authorities of the University
25.	Power to make Statutes
26.	Statutes how to be made
27.	Power to make Ordinances
28.	Regulations
29.	Annual report
30.	Annual accounts
31.	Conditions of service of employees
32.	Procedure of appeal and arbitration in disciplinary cases against students
33.	Right to appeal
34.	Provident and pension funds
35.	Disputes as to constitution of University authorities and bodies
36.	Constitution of Committees
37.	Filling of casual vacancies
38.	Proceedings of University authorities or bodies not invalidated by vacancies
39.	Protection of action taken in good faith
40.	Mode of proof of University record
41.	Power to remove difficulties
42.	Transitional provisions
43.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
Schedule I	The Objects of The University
Schedule II	The Statutes of The University