The Manipur University Act, 2005

[Act No. 54 of 2005]

[28th December, 2005.]

Contents
Title	Manipur University Act, 2005
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Establishment of the University
4.	Effect of establishment of the University
5.	Objects of the University
6.	Powers of the University
7.	Jurisdiction
8.	University open to all classes, castes and creed
9.	The Visitor
10.	The Chief Rector
11.	Officers of the University
12.	The Chancellor
13.	The Vice- Chancellor
14.	The Pro-Vice Chancellor
15.	The Deans of Schools
16.	The Registrar
17.	The Finance Officer
18.	The Controller of Examinations
19.	The Librarian
20.	Other officers
21.	Authorities of the University
22.	The Court
23.	The Executive Council
24.	The Academic Council
25.	The College Development Council
26.	The Boards of Studies
27.	The Finance Committee
28.	Other authorities of the University
29.	Powers to make Statutes
30.	Statutes, how to be made
31.	Power to make Ordinances
32.	Regulations
33.	Annual report
34.	Annual accounts
35.	Returns and information
36.	Conditions of service of employees
37.	Procedure of appeal and arbitration in disciplinary cases against students
38.	Right to appeal
39.	Provident and pension funds
40.	Disputes as to constitution of authorities and bodies
41.	Filling of casual vacancies
42.	Proceedings of 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.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
47.	Transitional provisions
48.	Repeal and savings
The Schedule	The Statutes of The University