Central Universities Act, 2009

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Establishment of Universities
4	Effect of establishment of Universities
5	Objects of University
6	Powers of University
7	University open to all castes, creed, race or class
8	Visitor of University
9	Officers of University
10	Chancellor
11	Vice-Chancellor
12	Pro-Vice-Chancellor
13	Deans of Schools
14	Registrar
15	Finance Officer
16	Controller of Examinations
17	Librarian
18	Other officers
19	Authorities of University
20	The Court
21	Executive Council
22	Academic Council
23	Boards of Studies
24	Finance Committee
25	Other authorities of University
26	Powers to make Statutes
27	Statutes, how to be made
28	Power to make Ordinances
29	Regulations
30	Annual report
31	Annual accounts
32	Returns and information
33	Conditions of service of employees, etc.
34	Procedure of appeal and arbitration in disciplinary cases against students
35	Right to appeal
36	Provident and pension funds
37	Disputes as to constitution of authorities and bodies
38	Filling of casual vacancies
39	Proceedings of authorities or bodies not invalidated by vacancies
40	Protection of action taken in good faith
41	Mode of proof of University record
42	Power to remove difficulties
43	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
44	Transitional provisions
45	Amendment of Madhya Pradesh Act 22 of 1973
46	Amendment of President's Act 10 of 1973
47	Repeal and savings
Schedule	Schedule