The Visva-Bharati Act, 1951

[Act No. 29 of 1951]

[9th May, 1951.]

Contents:
Sections:	Particulars:
Title	The Visva-Bharati Act, 1951
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of Visva-Bharati as an institution of national importance
3.	Definitions
Chapter II	The University
4.	Incorporation
5.	Effect of incorporation of the University in certain cases
5A.	The objects of the University.
5B.	Principles to be followed in organising activities of the University
6.	Powers of the University
7.	Territorial jurisdiction of the University
8.	University to be open to all races, creeds and classes
9.	Teaching at the University
Chapter III	The Paridarsaka (Visitor)
10.	The Paridarsaka (Visitor)
Chapter IV	The Pradhana (Rector)
11.	The Pradhana (Rector)
Chapter V	Officers of the University
12.	Officers of the University
13.	The Acharya (Chancellor)
14.	The Upacharya (Vice-Chancellor)
15.	[Omitted.]
16.	The Karma-Sachiva (Registrar)
17.	Other officers
Chapter VI	Authorities of the University
18.	Authorities of the University
19.	The Samsad (Court)
22.	The Karma-Samiti (Executive Council)
24.	The Siksha-Samiti (Academic Council)
25.	Other authorities of the University
26.	Alumni Association
Chapter VII	Statutes, Ordinances and Regulations
27.	Statutes
28.	Statutes, how made
29.	Matters to be provided for in the Ordinances
30.	Power to make Ordinances
31.	Regulations
32.	Residence
Chapter VIII	Admissioin and Examinations
33.	Admission
34.	Examinations
Chapter IX	Annual Reports and Accounts
35.	Annual report
36.	Annual Accounts
Chapter IX	Supplementary Provisions
37.	Adhyapakas of the University to be appointed under a written contract
38.	Tribunal of Arbitration.
38A.	Power to suspend adhyapaka or other member of academic staff.
38B.	Authorities by whom order for removal or dismissal or adhyapaka, etc., may be made and the procedure therefor
39.	Pension and provident funds
40.	Filling of casual vacancies
41.	Removal from membership of the University
42.	Disputes as to constitution of any University authority or body
43.	Constitution of committees
44.	Proceedings of the University authorities not invalidated by vacancies
44A.	Protection of action taken in good faith
44B.	Mode of proof of University record
45.	Power to remove difficulties
The First Schedule	The First Schedule
The Second Schedule	(See Section 7)