Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SIKKIM UNIVERSITY ACT, 2006 10 of 2007 [January 10th, 2007] CONTENTS 1. Short title and commencement 2. Definitions 3. Establishment of the University 4. Objects of the University 5. Powers of the University 6. Jurisdiction 7. University open to all classes, castes and creed 8. The Visitor 9. The Chief Rector 10. Officers of the University 11. The Chancellor 12. The vice-Chancellor 13. The Pro-vice- Chancellor 14. The Deans of Schools 15. The Registrar 16. The Finance Officer 17. The Controller of Examinations 18. The Librarian 19. Other officers 20. Authorities of the University 21. The Court 22. The Executive Council 23. The Academic Council 24. The College Development Council 25. The Board of Studies 26. The Finance Committee 27. Other authorities of the University 28. Power to make Statutes 29. Statutes how to be made 30. Power to make Ordinances 31. Regulations 32. Annual report 33. Annual accounts 34. Returns and information 35. Conditions of service of employees 36. Procedure of appeal and arbitration in disciplinary cases against students 37. Right to appeal 38. Provident and pension funds 39. Disputes as to constitution of authorities and bodies 40. Filling of casual vacancies 4 1 . Proceedings of authorities or bodies not invalidated by vacancies 42. Protection of action taken in good faith 43. Mode of proof of University record 44. Power to remove difficulties 45. Statutes Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament 46. Transitional provisions SCHEDULE 1 :- FIRST SCHEDULE SIKKIM UNIVERSITY ACT, 2006 10 of 2007 [January 10th, 2007] An Act to establish and incorporate a teaching and affiliating University in the State of Sikkim and to provide for matters connected therewith or incidental thereto. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-- 1. Short title and commencement :- 2. Definitions :- 3. Establishment of the University :- 4. Objects of the University :- 5. Powers of the University :- 6. Jurisdiction :- 7. University open to all classes, castes and creed :- 8. The Visitor :- 9. The Chief Rector :- 10. Officers of the University :- 11. The Chancellor :- 12. The vice-Chancellor :- 13. The Pro-vice- Chancellor :- 14. The Deans of Schools :- 15. The Registrar :- 16. The Finance Officer :- 17. The Controller of Examinations :- 18. The Librarian :- 19. Other officers :- 20. Authorities of the University :- 21. The Court :- 22. The Executive Council :- 23. The Academic Council :- 24. The College Development Council :- 25. The Board of Studies :- 26. The Finance Committee :- 27. Other authorities of the University :- 28. Power to make Statutes :- 29. Statutes how to be made :- 30. Power to make Ordinances :- 31. Regulations :- 32. Annual report :- 33. Annual accounts :- 34. Returns and information :- 35. Conditions of service of employees :- 36. Procedure of appeal and arbitration in disciplinary cases against students :- 37. Right to appeal :- 38. Provident and pension funds :- 39. Disputes as to constitution of authorities and bodies :- 40. Filling of casual vacancies :- 41. Proceedings of authorities or bodies not invalidated by vacancies :- 42. Protection of action taken in good faith :- 43. Mode of proof of University record :- 44. Power to remove difficulties :- 45. Statutes Ordinances and Regulations to be published in the Official Gazette and to be laid before Parliament :- 46. Transitional provisions :- SCHEDULE 1 FIRST SCHEDULE