for example: TATA AIG

  for example: Indian Contract Act

  for example: Ratan Tata

  for example: Negotiable Instruments Act




Central Agriculture University Act, 1992


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  PREAMBLE
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  3 The university View Judgements
  4 Objects of the University View Judgements
  5 Powers of the University View Judgements
  6 Jurisdiction View Judgements
  7 University open to all classes castes and creed View Judgements
  8 The visitor View Judgements
  9 Officers of the University View Judgements
  10 The chancellor View Judgements
  11 The vice- chancellor View Judgements
  12 Deans and directors View Judgements
  13 The registrar View Judgements
  14 The comptroller View Judgements
  15 Other officers View Judgements
  16 Authorities of the University View Judgements
  17 The board View Judgements
  18 The academic council View Judgements
  19 The finance committee View Judgements
  20 The research Programme Committee View Judgements
  21 The Extension Education Advisory Committee View Judgements
  22 The board of studies View Judgements
  23 Faculties View Judgements
  24 Other authorities View Judgements
  25 Power to make statutes View Judgements
  26 Statutes how to be made View Judgements
  27 Power to make Ordinance View Judgements
  28 Regulations View Judgements
  29 Annual report View Judgements
  30 Annual accounts View Judgements
  31 Conditions of service of employment View Judgements
  32 Procedure of appeal and arbitration in disciplinary cases against students View Judgements
  33 Right to appeal View Judgements
  34 Provident and pension funds View Judgements
  35 Disputes as to constitution of University authority View Judgements
  36 Constitution of Committee View Judgements
  37 Filling of casual vacancies View Judgements
  38 Proceedings of University authorities not invalidated by vacancy View Judgements
  39 Protection of action taken in good faith View Judgements
  40 Mode of proof of University records View Judgements
  41 Power to remove difficulties View Judgements
  42 Transitional provisions View Judgements
  43 Statutes, ordinances and regulations to be published in the official gazette and to be before parliament View Judgements
  SCHEDULE I



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon