The Nalanda University Act, 2010

[Act No. 39 of 2010]

[21st September, 2010.]

Contents
Title	Nalanda University Act, 2010
Sections	Particulars
1.	Short title and commencement
2.	Declaration of Rajiv Gandhi National Institute of Youth Development as an institution of national importance
3.	Definitions
4.	Establishment and incorporation of Nalanda University
5.	Effect of establishment of University
6.	Jurisdiction
7.	Governing Board
8.	Powers and functions of Governing Board
9.	Objectives of University
10.	Powers of University
11.	University open to all persons
12.	Visitor
13.	Officers of University
14.	The Chancellor
15.	The Vice-Chancellor
16.	The Registrar
17.	The Finance Officer
18.	The Controller of Examinations
19.	The Librarian
20.	Other officers
21.	Privileges and immunities of academic staff, etc.
22.	Authorities of the University
23.	The Academic Council
24.	The School of Studies
25.	The Finance Committee
26.	Other authorities
27.	Statutes
28.	Statutes how made
29.	Ordinances
30.	Regulations
31.	Annual report
32.	Annual accounts, etc.
33.	Conditions of service of employees
34.	Procedure of appeal and arbitration in disciplinary cases against students
35.	Right to appeal
36.	Provident and pension funds
37.	Disputes as to the constitution of authorities and bodies
38.	Filling of casual vacancies
39.	Proceedings of authorities or bodies not invalidated by vacancies
40.	Protection of action taken in good faith
41.	Power to remove difficulties
42.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
43.	Transitional provisions
44.	Repeal of University of Nalanda Act