The Rajiv Gandhi National Aviation University Act, 2013

[Act No. 26 of 2013]

[18th September, 2013.]

Contents
Title	The Rajiv Gandhi National Aviation University Act, 2013
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Establishment of University
4.	Objects of University
5.	Powers of University
6.	Jurisdiction
7.	University opens to all classes, castes and creed
8.	Fund of University
9.	The Visitor
10.	Officers of University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Deans of Schools
14.	The Registrar
15.	The Finance Officer
16.	The Controller of Examinations
17.	Other officers
18.	Authorities of University
19.	The Court
20.	The Executive Council
21.	The Academic Council
22.	The Board of Affiliation and Recognition
23.	The Boards of Schools
24.	The Finance Committee
25.	Other authorities of University
26.	Power 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.	Conditions of service of employees
34.	Tribunal of Arbitration
35.	Procedure of appeal and arbitration in disciplinary cases against students
36.	Right to appeal
37.	Provident and pension fund
38.	Disputes as to constitution of University and bodies
39.	Constitution of Committees
40.	Filling of casual vacancies
41.	Proceedings of University authorities or bodies not invalidated by vacancies
42.	Protection of action taken in good faith
43.	Mode of proof of University record
44.	Power to remove difficulties
45.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
46.	Transitional provisions
47.	Completion of courses of studies in Colleges or Institutions affiliated to University
48.	Role of Central Government