The Pondicherry University Act, 1985

[Act No. 53 of 1985]

[4th September, 1985.]

Contents:
Title	The Pondicherry University Act, 1985
Sections:	Particulars:
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects
5.	Powers of the University
6.	Establishment of certain Schools
7.	Jurisdiction
8.	University open to all classes, castes and creed
9.	Visitor
10.	Chief Rector
11.	Officers of the University
12.	The Chancellor
13.	The Vice-Chancellor
14.	Directors
15.	Deans of Schools
16.	The Registrar
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 Planning Board
24.	The Planning Board
25.	Power to make Statutes
26.	Statutes how to be made
27.	Ordinances
28.	Regulations
29.	Annual report
30.	Annual accounts
31.	Conditions of service of employees
32.	Procedure of appeal and arbitration in disciplinary cases against students
33.	Right to appeal
34.	Provident and pension funds
35.	Disputes as to constitution of University authorities and bodies
36.	Constitution of committees
37.	Filling of casual vacancies
38.	Proceedings of University authorities or bodies not invalidated by vacancies
39.	Protection of action taken in good faith
40.	Mode of proof of University record
41.	Power to remove difficulties
42.	Transitional provisions
43.	Completion of courses of studies in colleges and institutions affiliated to the University
44.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
Schedule I	[See section 2(f)]