The Mizoram University Act, 2000

[Act No. 8 of 2000]

[25th April, 2000.]

Contents
Title	The Mizoram University Act, 2000
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Establishment of the University
4.	Objects of the Universit.
5.	Powers of the University
6.	Transfer of properties of North-Eastern Hill University
7.	Jurisdiction
8.	University open to all classes, castes and creed
9.	The Visitor
9A.	The Chief Rector
10.	Officers of the University
11.	The Vice-Chancellor
12.	The Pro-Vice Chancellor
13.	The Deans of Schools
14.	The Registrar
15.	The Finance Officer
16.	The Librarian
17.	Other officers
18.	Authorities of the University
19.	The Court
20.	The Executive Council
21.	The Academic Council
22.	The College Development Council
23.	The Boards of Studies
24.	The Finance Committee
25.	Other authorities of the 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.	Transfer of services of certain employees of the North-Eastern Hill University
34.	Conditions of service of employees
35.	Procedure of appeal and arbitration in disciplinary cases against students
36.	Right to appeal
37.	Provident and pension funds
38.	Disputes as to constitution of University authorities and bodies
39.	Filling of casual vacancies
40.	Proceedings of University authorities or bodies not invalidated by vacancies
41.	Protection of action taken in good faith
42.	Mode of proof of University record
43.	Power to remove difficulties
44.	Transitional provisions
45.	Completion of courses of studies in Colleges or Institutions affiliated to the University
46.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
47	Amendment of Act 24 of 1973
The Schedule	The Statutes of The University