The South Asian University Act, 2008

[Act No. 8 of 2009]

[11th January, 2009.]

Contents
Title	South Asian University Act, 2008
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Provisions of Agreement to have force of law
4.	Incorporation of South Asian University
5.	Jurisdiction
6.	Governing Board
7.	Objectives of University
8.	Powers of University
9.	University open to all persons
10.	Visitor
11.	Officers of University
12.	President and its powers
13.	Other officers
14.	Privileges and immunities of President and academic staff
15.	Authorities of University
16.	Executive Council
17.	Academic Council
18.	Constitution of other authorities
19.	Faculties and Departments
20.	Statutes
21.	Regulations
22.	Bye-laws
23.	Power to give retrospective effect to Statutes and Regulations
24.	Annual report
25.	Audit of accounts
26.	Conditions of service of employees
27.	Procedure of arbitration in disciplinary cases against students
28.	Proceedings of University authorities or bodies not invalidated by vacancies
29.	Protection of action taken in good faith
30.	Reference to SAARC Arbitration Council
31.	Statutes and Regulations and bye-laws to be published in Official Gazette and to be laid before Parliament
32.	Power to remove difficulties
The Schedule	Provisions of The Agreement to have The Force of Law