The Tezpur University Act, 1993

[Act No. 45 of 1993]

[1st June, 1993.]

Contents
Sections	Particulars
Title	The Tezpur University Act, 1993
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects of the University
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creed
8.	Residence of students
9.	The Visitor
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellor
14.	Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	Other officers
18.	Authorities of the University
19.	The Board of Management
20.	The Planning and Academic Committee
21.	The Academic Council
22.	The Planning Board
23.	The Boards of Schools
24.	The Finance Committee
25.	Other authorities of the University
26.	Power to make Statutes
27.	Statutes how to be made
28.	Power to make Ordinances
29.	Regulations
30.	Annual report
31.	Annual accounts
32.	Conditions of service of employees
33.	Procedure of appeal and arbitration in disciplinary cases against students
34.	Right to appeal
35.	Provident and pension funds
36.	Disputes as to constitution of University authorities and bodies
37.	Constitution of Committees
38.	Filling of casual vacancies
39.	Proceedings of University authorities or bodies not invalidated by vacancies
40.	Protection of action taken in good faith
41.	Mode of proof of University record
42.	Power to remove difficulties
43.	Transitional provisions
44.	Statutes, Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament
The Schedules
First Schedule	The Objects of The University
Second Schedule	The Statutes of The University
1.	The Chancellor
2.	The Vice-Chancellor
3.	Powers and duties of the Vice-Chancellor
4.	Pro-Vice-Chancellor
5.	Registrar
6.	The Finance Officer
7.	Deans of Schools of Studies
8.	Heads of Departments
9.	Proctor
10.	Librarian
11.	Quorum for meetings of the Board of Management
12.	Powers and functions of the Board of Management
13.	Constitution, powers and functions of the Planning and Academic Committee
14.	Quorum for meetings of the Academic Council
15.	Powers of the Academic Council
16.	The Planning Board
17.	Schools of Studies and Departments
18.	Board of Studies
19.	Finance Committee
20.	Selection Committees
21.	Special mode of appointment
22.	Appointment for a fixed tenure
23.	Recognised teachers
24.	Committees
25.	Terms and conditions of service and code of conduct of the teachers, etc
26.	Terms and conditions of service and code of conduct of other employees
27.	Seniority list
28.	Removal of employees of the University
29.	Honorary degrees
30.	Withdrawal of degrees, etc
31.	Maintenance of discipline among students of the University
32.	Convocations
33.	Acting Chairman of Meetings
34.	Resignation
35.	Disqualifications
36.	Residence condition for membership and office
37.	Membership of authorities by virtue of membership of other bodies
38.	Alumni Association
39.	Students' Council
40.	Ordinances how made
41.	Regulations
42.	Delegation of powers