The Indian Maritime University Act, 2008

[Act No. 22 of 2008]

[11th November, 2008.]

Contents
Sections	Particulars
Title	The Indian Institutes of Information Technology Act, 2014
Chapter I	Preliminary
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.	Fund of the University
9.	The Visitor
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellor
14.	Deans of Schools
15.	Directors
16.	Registrars
17.	The Finance Officer
18.	Other officers
19.	Authorities of the University
20.	The Court
21.	The Executive Council
22.	The Academic Council
23.	The Board of Affiliation and Recognition
24.	The Planning Board
25.	The Boards of Schools
26.	The Finance Committee
27.	Other authorities of the University
28.	Power to make statutes
29.	Statutes how to be made
30.	Power to make Ordinances
31.	Regulations
32.	Annual report
33.	Annual accounts
34.	Conditions of service of employees
35.	Tribunal of Arbitration
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 University authorities and bodies
40.	Constitution of Committees
41.	Filling of casual vacancies
42.	Proceedings of University authorities or bodies not invalidated by vacancies
43.	Protection of action taken in good faith
44.	Mode of proof of University record
45	Power to remove difficulties
46	Transitional provisions
47	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
48	Completion of courses of studies in colleges or institutions affiliated to the University
49	Transfer of assets and options of the employees
50	Role of Central Government and Director-General of shipping
The Schedule	The Statutes Of The University