Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 35 in Jawaharlal Nehru Technological Universities Act, 2008

35. Staff students of the University not to engage themselves in activities involving violence etc.

(1)No teacher, member of non-teaching staff, or student of the University shall-
(a)engage himself in any activity instigating or involving violence or threat of violence, likely to disrupt teaching, study, or research in, or administration of the University, or the proceedings of any of its bodies, or
(b)obstruct any teacher or officer of the University in the performance of his duties, or
(c)damage or deface any property in the University or in colleges admitted to its privileges, or
(d)occupy or use such property, otherwise than in accordance with the rules or other provisions made thereof by the University or other Authority concerned.
(2)Any teacher, member of non-teaching staff or student of the university who contravenes the provisions of subsection (1) shall be liable for disciplinary action as provided in the Statutes.