The School of Planning and Architecture Act, 2014

[Act No. 37 of 2014]

[18th December, 2014.]

Contents
Title	The School of Planning and Architecture Act, 2014
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration of certain institutions as institutions of national importance
3.	Definitions
Chapter II	The School
4.	Establishment and incorporation of Schools
5.	Objects of School
6.	Effects of incorporation of Schools
7.	Powers and functions of Schools
8.	Schools to be open to all races, creeds and classes
9.	Teaching at Schools
10.	School to be a distinct legal entity not-for-profit
11.	Visitor
Chapter III	The Authorities of Schools
12.	Authorities of Schools
13.	Board of Governors
14.	Term of office of, vacancies among, and allowances payable to, members of Board
15.	Powers and functions of Board
16.	Senate
17.	functions of Senate
18.	Chairperson of Board
19.	Director
20.	Registrar
21.	Other authorities and officers
22.	Review of performance of School
23.	Grants by Central Government
Chapter IV	Accounts and Audit
24.	Fund of School
25.	Accounts and audit
26.	Pension and provident fund
27.	Appointments
28.	Statutes
29.	Statutes how made
30.	Ordinances
31.	Ordinances how made
32.	Tribunal of Arbitration
Chapter V	The Council
33.	Establishment of Council for Schools
34.	Term of office of vacancies among, and allowances payable to, Members of Council
35.	Functions of Council
36.	Chairperson of Council
37.	Power to make rules in respect of matters in this Chapter
Chapter VI	Miscellaneous
38.	Acts and proceedings not to be invalidated by vacancies, etc
39.	Returns and information to be provided to Central Government
40.	Power to remove difficulties
41.	School to be public authority under Right to Information, Act, 2005
42.	Transitional provisions
	The Schedule