The University of Allahabad Act, 2005
[Act No. 26 of 2005]
[23rd June, 2005.]
Contents |
|
Sections |
Particulars |
Title |
The University of Allahabad Act, 2005 |
Sections |
|
1. |
Short title and commencement |
2. |
Declaration of University of Allahabad as Institution of national importance |
3. |
Definitions |
4. |
Incorporation of University of Allahabad |
5. |
Effect of incorporation of Allahabad University |
6. |
Objects of University |
7. |
Powers of University |
8. |
Jurisdiction |
9. |
University open to all persons irrespective of gender, class or creed |
10. |
The Visitor |
11. |
The Chief Rector |
12. |
Officers of University |
13. |
The Chancellor |
14. |
The Vice-Chancellor |
15. |
The Pro-Vice-Chancellor |
16. |
The Deans of Faculties |
17. |
The Registrar |
18. |
The Finance Officer |
19. |
Other officers |
20. |
Authorities of University |
21. |
The Court |
22. |
The Executive Council |
23. |
The Academic Council |
24. |
The Finance Committee |
25. |
Other authorities |
26. |
The Faculties and Departments |
27. |
Power to make Statutes |
28. |
Statutes, how to be made |
29. |
Power to make Ordinances |
30. |
Regulations |
31. |
Annual report |
32. |
Accounts and Audit |
33. |
Furnishing returns, etc |
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. |
Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament |
45. |
Transitional provisions |
46. |
Amendment of President's Act 10 of 1973 |
The Schedules |
The Statutes of The University |
1. |
The Chancellor |
2. |
The Vice-Chancellor |
3. |
Powers and duties of the Vice-Chancellor |
4. |
Pro-Vice-Chancellor |
5. |
Deans of Faculties |
6. |
The Registrar |
7. |
The Finance Officer |
8. |
The Court |
9. |
The Executive Council |
10. |
Powers and functions of the Executive Council |
11. |
The Academic Council |
12. |
Powers and functions of the Academic Council |
13. |
The Finance Committee |
14. |
Faculties and Departments |
15. |
Selection Committees |
16. |
Special mode of appointment |
17. |
Academic staff |
18. |
Recognition of teachers |
19. |
Committees |
20. |
Terms and conditions of service and code of conduct of the teachers |
21. |
Terms and conditions of service and code of conduct of other employees |
22. |
Seniority list |
23. |
Removal of employees of the University |
24. |
The Librarian |
25. |
Promotion of research, development and consultancy and extension services |
26. |
Honorary degrees |
27. |
Withdrawal of degrees, etc |
28. |
Maintenance of discipline amongst students of the University |
29. |
Maintenance of discipline among Students of institutions admitted to the privileges of the University |
30. |
University Institutes, independent Centres, University Colleges and Constituent Institutes |
31. |
Constituent Colleges |
32. |
Convocations |
33. |
Acting Chairman of meetings |
34. |
Resignation |
35. |
Disqualifications |
36. |
Residence condition for membership and office |
37. |
Membership of authorities by virtue of membership of other bodies |
38. |
Registered Graduates |
39. |
Dean and Board of Students Welfare |
40. |
Ordinances, how made |
41. |
Regulations |
42. |
Delegation of Powers |