The National Sports University Act, 2018

[Act No. 25 of 2018]

[17th August, 2018.]

Contents
Title	National Sports University Act, 2018
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Establishment of University
4.	Objects of University
5.	Powers and functions of University
6.	University to be open to all caste, creed, race or class
7.	Central Government to review work and progress of University
8.	Officers of University
9.	Chancellor
10.	Vice-Chancellor
11.	Deans of Schools
12.	Registrar
13.	Finance Officer
14.	Controller of Examinations
15.	Librarian
16.	Other officers
17.	Authorities of University
18.	The Court
19.	Executive Council
20.	Academic and Activity Council
21.	Board of Sports Studies
22.	Finance Committee
23.	Other authorities of University
24.	Power to make Statutes
25.	Statutes, how to be made
26.	Power to make Ordinances
27.	Regulations
28.	Annual report
29.	Annual accounts
30.	Fund of University
31.	Returns and information
32.	Conditions of service of employees, etc.
33.	Procedure of appeal and arbitration in disciplinary cases against students
34.	Rights to appeals
35.	Provident and pension funds
36.	Disputes as to constitution of authorities and bodies
37.	Filing of casual vacancies
38.	Proceedings of authorities or bodies not invalidated by vacancies
39.	Protection of action taken in good faith
40.	Mode of proof of University record
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 and savings
The Schedule	The Statutes of the University