The University of Hyderabad Act, 1974

[Act No. 39 of 1974]

[3rd September, 1974.]

Contents
Title	University of Hyderabad Act, 1974
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	The University
4.	Objects
5.	Powers of the University
6.	Jurisdiction
7.	University open to all classes, castes and creed
8.	Visitor
9.	Chief Rector
10.	Officers of the University
11.	The Chancellor
12.	The Vice-Chancellor
13.	The Pro-Vice-Chancellors
14.	Deans of Schools
15.	The Registrar
16.	The Finance Officer
17.	Other officers
18.	Authorities of the University
19.	The Court
20.	The Executive Council
21.	The Academic Council
22.	Other authorities of the University
23.	Planning Board
24.	Statutes
25.	Statutes how made
26.	Ordinances
27.	Regulations
28.	Annual report
29.	Annual accounts
30.	Conditions of service of employees
31.	Procedure of appeal and arbitration in disciplinary cases against students
32.	Right to appeal
33.	Provident and pension funds
34.	Disputes as to constitution of University authorities and bodies
35.	Constitution of Committees
36.	Filling of casual vacancies
37.	Proceedings of University authorities or bodies not invalidated by vacancies
38.	Protection of action taken in good faith
39.	Mode of proof of University record
40.	Power to remove difficulties
41.	Transitional provisions
The Schedule	The Statutes of The University