The National Forensic Sciences University Act, 2020

56 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title and commencement.
• Section 2 — Declaration of National Forensic Sciences University as an institution of national importance.
• Section 3 — Definitions.
• Section 4 — Establishment and incorporation of University.
• Section 5 — Effect of incorporation of University.
• Section 6 — Objects of University.
• Section 7 — Powers and functions of University.
• Section 8 — Jurisdiction of University.
• Section 9 — University to be open to all races, creeds and classes.
• Section 10 — Admission of students.
• Section 11 — Teaching at University.
• Section 12 — Authorities of University.
• Section 13 — Chancellor.
• Section 14 — Court.
• Section 15 — Board of Governors.
• Section 16 — Powers of Board of Governors.
• Section 17 — Terms of office of members of Board of Governors.
• Section 18 — Academic Council.
• Section 19 — Powers of Academic Council.
• Section 20 — Officers of University.
• Section 21 — Vice Chancellor.
• Section 22 — Powers of Vice Chancellor.
• Section 23 — Campus Directors.
• Section 24 — Dean.
• Section 25 — Executive Registrar.
• Section 26 — Finance Officer.
• Section 27 — Other officers.
• Section 28 — Finance Committee.
• Section 29 — Powers of Finance Committee.
• Section 30 — Board for Affiliation and Recognition.
• Section 31 — Other officers of University.
• Section 32 — Grants by Central Government.
• Section 33 — Grants by State Governments.
• Section 34 — Corpus of University.
• Section 35 — Fund.
• Section 36 — Accounts and audit.
• Section 37 — Pension and provident funds.
• Section 38 — Annual report of University.
• Section 39 — Appointments of officers of University.
• Section 40 — Statutes.
• Section 41 — Statutes how to be made.
• Section 42 — Ordinances.
• Section 43 — Ordinances how made.
• Section 44 — Tribunal of Arbitration.
• Section 45 — Redressal for debarment from examination and disciplinary action against students.
• Section 46 — Disputes as to constitution of authorities and bodies.
• Section 47 — Power of Central Government to make rules in respect of matters relating to Board of Governors.
• Section 48 — Acts and proceeding not to be invalidated by vacancies, etc.
• Section 49 — University to be a public authority under Right to Information Act.
• Section 50 — Protection of action taken in good faith.
• Section 51 — Power of Central Government to issue directions.
• Section 52 — Residuary provision.
• Section 53 — Laying of rules, Statutes, Ordinances and notifications.
• Section 54 — Power to remove difficulties.
• Section 55 — Transitional provisions.
• Section 56 — Repeal of Gujarat Act 17 of 2008.