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The Indira Gandhi National Tribal University Act, 2007

[Act No. 52 of 2007]

[20th December, 2007.]

Contents
Sections Particulars
Title The Indira Gandhi National Tribal University Act
1. Short title and commencement
2. Definitions
3. Establishment of University
4. Objects of University
5. Powers of University
6. Jurisdiction
7. University open to all classes, castes and creed
8. Residence of students
9. Power to establish and maintain schools
10. The Visitor
11. Officers of University
12. The Chancellor
13. The Vice-Chancellor
14. The Pro-Vice-Chancellor
15. The Deans of Faculties
16. The Directors of Regional Centres
17. The Registrar
18. The Finance Officer
19. The Controller of Examinations
20. The Librarian
21. Other officers
22. Authorities of University
23. The Court
24. The Executive Council
25. The Academic Council
26. The College Development Council
27. The Boards of Studies, Academic Boards and Management Boards
28. The Finance Committee
29. Other authorities of University
30. Power to make Statutes
31. Statutes, how to be made
32. Power to make Ordinances
33. Regulations
34. Annual report
35. Annual accounts
36. Fund of University
37. Returns and information
38. Conditions of service of employees
39. Procedure of appeal and arbitration in disciplinary cases against students
40. Right to appeal
41. Provident and pension funds
42. Disputes as to constitution of authorities and bodies
43. Constitution of Committees
44. Filling of casual vacancies
45. Proceedings of authorities or bodies not invalidated by vacancies
46. Protection of action taken in good faith
47. Mode of proof of University record
48. Power to remove difficulties
49. Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
50. Transitional provisions
The Schedules The Statutes of The University
1. The Chancellor
2. The Vice-Chancellor
3. Powers and duties of Vice-Chancellor
4. The Pro-Vice-Chancellor
5. Deans of Faculties
6. The Registrar
7. The Finance Officer
8. The Controller of Examinations
9. The Librarian
10. Meetings of Court
11. Quorum for meeting of Executive Council
12. Powers and functions of Executive Council
13. Quorum of meeting of Academic Council
14. Powers and functions of Academic Council
15. Faculties and Departments
16. Board of Studies
17. The Finance Committee
18. The Selection Committee
19. Special mode of appointment
20. Appointment for fixed tenure
21. Recognised teachers
22. Committees
23. Terms and conditions of service and code of conduct of teachers, etc
24. Terms and conditions of service and code of conduct of other employees
25. Seniority list
26. Removal of employees of University
27. Honorary degrees
28. Withdrawal of degrees, etc
29. Maintenance of discipline among students of University
30. Maintenance of discipline among students of Colleges, etc
31. Admission of Colleges, etc., to privileges of University
32. Convocations
33. Acting Chairman of meetings
34. Resignation
35. Disqualification
36. Residence condition for membership and office
37. Membership of authorities by virtue of membership of other bodies
38. Students' Council
39. Ordinances how made
40. Regulations
41. Delegation of powers


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