The Banaras Hindu University Act, 1915

Contents
Sections	Particulars
Title	The Banaras Hindu University Act
1.	Short title and commencement
2.	Definitions
3.	Incorporation
4.	University open to all classes, castes and creeds
4A.	Powers of the University
5.	Visitor
6.	Officers of the University
7.	Chancellor
7A.	Powers of Chancellor
7B.	Vice-Chancellor
7C.	Powers and duties of Vice-Chancellor
8.	Powers and duties of officers, terms of office and filling of casual vacancies
8A.	Authorities of the University
9.	The Court
10.	Executive Council
11.	The Academic Council
12.	[Omitted.]
12A.	Other authorities
12B.	Disqualifications
13.	Audit of accounts
13A.	Annual Report
14.	Permanent reserve to cover recurring charges
15.	Maintenance and admission to privileges of Colleges
16.	Recognition of degrees
16A.	Pension or Provident Fund
16B.	Conditions of service of officers and teachers
16C.	Proceedings not to be invalidated by vacancies, etc
16D.	Protection of action taken in good faith
17.	Statutes
18.	Ordinances
19.	Power to make Regulations
19A.	Constitution of boards and committees
20.	Dissolution and transfer of property of the Hindu University Society
The Schedule	For The Statutes of The University See University Calendar

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