The Indira Gandhi National Open University Act, 1985

[Act No. 50 of 1985]

[2nd September, 1985.]

Contents:
Title	The Indira Gandhi National Open University Act, 1985
Sections:	Particulars:
1.	Short title and commencement
2.	Definitions
3.	Establishment and incorporation of the University
4.	The objects of the University
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creeds
8.	The Visitor
9.	Officers of the University
10.	The Vice-Chancellor
11.	The Pro-Vice-Chancellors
12.	The Directors
13.	The Registrars
14.	The Finance Officer
15.	Other officers
16.	Authorities of the University
17.	The Board of Management
18.	The Academic Council
19.	The Planning Board
20.	The Board of Recognition
21.	The Schools of Studies
22.	The Finance Committee
23.	Other authorities
24.	Statutes
25.	Statutes how made
26.	Ordinances
27.	Regulations
28.	Annual report
29.	Annual accounts, etc
30.	Conditions of service of employees
31.	Tribunal of Arbitration
32.	Provident and pension funds
33.	Disputes as to the constitution of the University authorities and bodies
34.	Filling of casual vacancies
35.	Proceedings of the University authorities or bodies not invalidated by vacancies
36.	Protection of action taken in good faith
37.	Mode of proof of University record
38.	Power to remove difficulties
39.	Transitional provisions
40.	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	Statutes of the University