University Grants Commission Act 1956

Act No. 3 of 1956

Sections	Particulars
1	Short title and commencement
2	Definitions
3	Application of Act to institutions for higher studies other than Universities
4	Establishment of the Commission
5	Composition of the Commission
6	Terms and conditions of service of members
7	Meetings of the Commission
8	Vacancies amongst members or defect in constitution not to invalidate acts or proceedings of the Commission
9	Temporary association of persons with the Commission for particular purposes
10	Staff of the Commission
11	Authentication of orders and other instruments of the Commission
12	Functions of the Commission
13	Inspection
14.	Consequences of failure of Universities to comply with recommendations of the Commission
15	Payment to the Commission
16	Fund of the Commission
17	Budget
18	Annual report
19	Account and Audit
20	Directions by the Central Government
21	Returns and information
22	Right to confer degrees
23	Prohibition of the use of the word "University" in certain cases
24	Penalties
25	Power to make rules
26	Power to make regulations
27	Power to delegate
28	Laying of rules and regulations before Parliament

[3rd March, 1956.]

An Act to make provision for the co-ordination and determination of standards in Universities and for that purpose, to establish a University Grants Commission. BE it enacted by parliament in the Seventh Year of the Republic of India as follows:-