ACT AND STATUTES
(As amended up to date)
Price : Rs. 100.00 Published by the Registrar Punjab Agricultural University
PUNJAB AGRICULTURAL UNIVERSITY
LUDHIANA
PRINTED AT THE PUNJAB AGRICULTURAL UNIVERSITY PRESS, LUDHIANA.
1
FOREWORD
CHAPTER 1
THE HARYANA AND PUNJAB AGRICULTURAL UNIVERSITIES ACT, 1970
Arrangement of Sections
The Punjab Agricultural University Act, passed by the State
Sections
1. Short title and commencement Legislature, received the approval of the Government of Punjab 2. Definitions
3. Dissolution of the Existing University and Establishment of Haryana and on 13th October, 1961 leading to the establishment of the Punjab Agricultural Universities
4. Incorporation University in 1962. On the reorganization of the State of Punjab, 5. Territorial limits
6. Headquarters an Ordinance was promulgated to provide for the establishment 7. Objects of a corresponding University of two independent Universities for two States, namely Punjab 8.Admission to a corresponding University9. Powers of a corresponding University and Haryana. This Ordinance was subsequently replaced by an 10.Visitations
11. Authorities and Officers of a corresponding University Act of Parliament namely 'The Haryana and Punjab Agricultural 12.Chancellor
13. Constitution, Powers and Duties of a corresponding University Universities Act, 1970'. 14.Powers and Duties of the Board
15. The Vice-Chancellor
16. Powers and Duties of the Vice-Chancellor The last edition of 'PAU Act & Statutes' was published in 17. The Registrar
18. The Comptroller December 2007. The present edition brings up-to-date all the 19. The Estate Officer
20. Director of Students' Welfare amendments made in the Statutes till November, 2012. This is 21. Deans of Colleges the most important book for the guidance of the officers, faculty 22.The Librarian23. Academic Council members and ministerial staff in their day-to-day working. I hope 24.The Colleges
25. Experiment Stations for Research that this edition will prove highly useful for all. 26.Agricultural Extension Education
27. Retirement and other conditions of service
28. Provident Fund
29. Appointment of Salaried Officers
30. Temporary arrangements
31. Statutes
32. Statutes how made
33. Regulations
34. Accounts and Audit
35. Division of Assets and Liabilities
(Baldev Singh Dhillon) 36. Legal proceedings Vice-Chancellor 37.Transfer of employees38. Membership of corresponding University bodies Punjab Agricultural University Ludhiana 39.Annual Report
40. Construction of references to existing University in any document etc.
41. Obligations to be discharged by the Punjab Agricultural University
42. Proportion of cost to be borne by the Government of Himachal Pradesh
43. Settlement of unresolved disputes
44. Power to remove difficulties
45. Repeals and Savings
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CONTENTS XV Statutes regarding the Conditions of Residence of the Students 163 Chapter Subject Page of the University and the Levying of Fees for Residence in Hostels Maintained by the University
I The Haryana and Punjab Agricultural Universities Act, 1970 1 XVI Statutes regarding the Establishment and the Abolition of Hostels 164 II Statutes regarding the Powers and Duties of the Authorities of 34 Maintained by the University the University
XVII Statutes regarding the Recognition and Supervision of Hostels 165 III Statutes regarding the Designation, the Manner of Appointments, 40 not maintained by the University Powers and Duties of the Officers of the University
XVIII Statutes regarding the Establishment, Amalgamation, Sub- 166
IV Statutes regarding the Classification, the Manner of Appointments, 55 Powers and Duties of the Teachers of the University Division and Abolition of Departments IV-A Statutes regarding Appointment of Teachers by promotion 66 XIX Statutes regarding Levying of Fees by the University for any 167 Based on Merit Purpose excluding Hostel Fees governed by the Statutes
(Chapter XV)
IV-B Statutes regarding Career Advancement of Teachers 67
XX Statutes regarding the Remuneration and Allowances including 168
IV-C Statutes regarding Career Advancement of Teachers 73 Travelling and Daily Allowances to be paid to persons w.e.f. 27-7-1998 employed on the Business of the University
V Statutes regarding the Appointment of employees of the 89 XXI Statutes regarding Persons who are declared as Officers of 169 University other than Officers and Teachers the University
VI Statutes regarding the Number, Qualifications, Emoluments and 114 XXII Statutes regarding the exercise of Financial and Administrative 170 Other Conditions of Service of Officers and Other Employees of Powers by the Officers, Teachers and Other Employees of the the University not being Teachers and the Preparation and University
Maintenance of Record of their Service and Activities (Part-A) XXIII Delegation of Administrative and Financial Powers by the 174 VII Statutes regarding the Number, Qualifications, Emoluments and 135 Board of Management to the Officers / Employees of the other Conditions of Service of Teachers of the University and the University
Preparation and Maintenance of Record of their Service and XXIV Delegation of Administrative and Financial Powers by the 201 Activities (Part-B) Vice Chancellor in exercise of powers conferred on him vide
VIII Statutes regarding Pension and Provident Funds 154 clause 4 of the Statutes issued under Section 31(u) of the IX Statutes regarding Institution of Degrees and Diplomas and 155 Haryana and Punjab Agricultural Universities Act, 1970 Conferment of Honorary Degrees and relating to the delegation of administrative and financial
X Statutes regarding the Courses of Study to be laid down for 157 powers by the Board of Management to the Officers/Employees Degrees and Diplomas of University of the University
XI Statutes regarding the Institution of Fellowships, Scholarships, 158 XXV Statutes regarding the Conferment of Emeritus Professorship, 217 Medals and Prizes Payment of Honorarium to Emeritus Professors and Other
XII Statutes regarding the Conditions for the Award of Fellowships, 159 Conditions of appointment
Scholarships, Medals and Prizes, Stipends and Fee Concessions XXVI Statutes regarding the Grant of Travelling and Daily Allowances 220 XIII Statutes regarding the Admission of Students to the University 161 to Members of the Board of Management. and their enrolment and continuance as such
XIV Statutes regarding the conditions under which students shall be 162
admitted to the degree, diploma or other courses and the manner
in which the examinations are to be held and the eligibility for
the award of the degrees and diplomas
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 1 2 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
THE HARYANA AND PUNJAB
Definitions
2. In this Act, and in all Statutes made thereunder
AGRICULTURAL UNIVERSITIES ACT, 1970
unless the context otherwise requires :-
(a) "Academic Council" means, in relation to a
No. 16 OF 1970 corresponding University, the Academic Council of that University.
This Act of Parliament received the assent of the President on the 2nd April, 1970. (b) "agriculture" includes the basic and applied science of soil and water management, crop and home
AN ACT sciences and the betterment of rural people;
To provide for the establisment of two independent (c) "appropriate Government" means :-
Agricultural Universities in place of the Punjab (i) in relation to the Haryana Agricultural
Agricultural University constituted by the Punjab University, the Government of the State of
Agricultural University Act, 1961, and for matters Haryana;
consequential on, or connected with the (ii) in relation to the Punjab Agricultural
establishment of those independent Agricultural University, the Government of the State of
Universities. Punjab; Whereas, for the develpment of Agriculture in the (d) "Board", in relation to a corresponding States of Haryana and Punjab, it is expedient to University, means the Board of Management of that provide for the establishment of two independent University;
Agricultural Universities in place of the Punjab (e) "college" means a constituent college of a Agricultural University constituted by the Punjab corresponding University; Agricultural University Act, 1961 ;
(f) "corresponding University" means :-
AND WHEREAS, the legislatures of the States of
(i) in relation to the territories to which the Haryana and Punjab have passed resolutions in terms function of the Haryana Agricultural of clause (1) of article 252 of the constitution relation to University extend, that University;
the above-mentioned matter and matters ancillary thereto in so far as such matters are matters (ii) in relation to the territories to which the enumerated in List II in the Seventh Schedule to the functions of the Punjab Agricultural University Constitution; extend, that University;
(g) "existing University" means the Punjab BE it enacted by Parliament in the Twenty-first Year Agricultural University constituted by section 3 of the of the Republic of India as follows :- Punjab Agricultural University Act, 1961;* CHAPTER I (h) "library" means a library established or
maintained by a corresponding University;
PRELIMINARY
(i) "prescribed" means prescribed by the Statutes
1. (1) This Act may be called the Haryana and
Short title and commencement of a corresponding University; Punjab Agricultural Universities (Punjab Amendment)
(j) "Statutes" and "Regulations" means, Act, 2005.
respectively, the Statutes and Regulations made by a
(2) It shall be deemed to have come into force corresponding University under this Act; on the 29th July, 2005.
*Punjab Act 32 of 1961
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 3 4 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(k) "transferred territories" means the territories College at Palampur in the transferred territories shall added to the Union territory of Himachal Pradesh by notwithstanding the dissolution of the existing sub-section (1) of section 5 of the Punjab University, continue to be a college of the Punjab Reorganisation Act, 1966;* Agricultural University and shall cease to be such college on the establishment of a University in those
(i) "Vice-Chancellor" means the Vice-Chancellor territories. of a corresponding University.
(3) On the establishment of a University in the CHAPTER II Union territory of Himachal Pradesh, the assets and E C U liabilities of the Punjab Agricultural University,STABLISHMENT OF ORRESPONDING NIVERSITIES pertaining to the Agricultural College at Palampur, all
3. As from the commencement of this Act, the
Dissolution of the
research training and extension centres, and any other existing University shall stand dissolved and there
existing Univer- sity and establish- property of the Punjab Agricultural University located shall be established in its place two independent ment of Haryana in the said Union territory, shall stand transferred to, Agricultural Universities, to be known respectively and Punjab Agri-
and shall vest in, such University. as the Haryana Agricultural University and the Punjab
cultural Universi- ties Headquarters Agricultural University. 6. (1) The headquarters of the Haryana Agricultural University shall be at Hissar, and the headquarters of
4. (1) Each of the Agricultural Universities Incorporation
the Punjab Agricultural University shall be at Ludhiana, mentioned in section 3 shall be a body corporate or at such other place as the appropriate Government having perpetual succession and a common seal may direct.
with power to acquire, hold and dispose of property,
(2) Each corresponding University shall establish and to contract, and may, by its name, sue and be an office at the place at which the seat of the appropriate sued. Government is located.
2. Each body corporate referred to in sub-
Objects of a 7. Each corresponding University shall be deemed section (1) shall consist of the Chancellor and the corresponding
to be established and incorporated for the following Vice-Chancellor of that University, the members of
University
objects, namely :-
the Board, the Academic Council and all persons, who may hereafter become or be appointed as such (a) making provision for imparting education in officers or members, so long as they continue to hold different branches of study, particularly agriculture, such office or membership. agricultural engineering, home sciences and other allied sciences;
5. (1) The Haryana Agricultural University shall
Territorial limits
function within the territories of the State of Haryana (b) furthering the advancement of learning and and the Punjab Agricultural University shall function prosecution of research, particularly in agriculture and within such other territories to which the functions other allied sciences;
of the existing University extended immediately (c) undertaking the extension of such sciences to before the commencement of this Act. the rural people of the territories within which the University is required by this Act to function;
Provided that on the establishment of a University
in the Union territory of Himachal Pradesh, the (d) such other purpose as the appropriate Punjab Agricultural University shall cease to function Government may, by notification in the Official Gazette, in the transferred territories. direct.
(2) Until a University is established in the Union
Admission to a
8. (1) Each corresponding University shall, subject territory of Himachal Pradesh, the Agricultural
corresponding University to the provisions of this Act and the Statutes, be open *31 of 1966 to all persons :
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 5 6 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
Provided that nothing herein shall require any such (f) to provide lectures and instructions for field University to admit to any course of study a number of workers, village leaders and other persons not enrolled students larger than the prescribed number. as regular students of the University and to grant certificates to them when deemed desirable;
(2) The appropriate Government may direct the corresponding University to reserve in any college (g) to co-operate with other Universities and seats for women, Scheduled Castes, Scheduled Tribes authorities in such manner and for such purposes as or such educationally backward classes of citizens as the University may determine; may be specified by that Government in this behalf (h) to institute teaching, research and extension and where such direction has been given, the education posts required by the University and to corresponding University shall make the reservations appoint persons to such posts; accordingly : (i) to create administrative, ministerial and other
Provided that no such person shall be entitled to posts and to make appointments thereto; be admitted to a corresponding University unless he (j) to institute and award fellowships, scholarships meets the standards laid down by the coresponding and prizes in accordance with the Statutes; University. (k) to institute and maintain residential
9. Each corresponding University shall have the
Powers of a accommodation for students of the University; following powers, namely :-
corresponding University (l) to supervise and control the residential
(a) to provide for graduate and post-graduate accommodation and to regulate the discipline of the instructions in agriculture, agricultural engineering, students of the University and to make arrangements home sciences and other allied sciences and in such for promoting their health and welfare; other branches of learning as the University may deem (m) to institute and receive such fees and other fit; charges as may be prescribed; and
(b) to make provision for instructions in applied (n) to do all such acts and things, whether incidental fields, research and the dissemination of the findings to the powers aforesaid or not, as may be requisite in of research and technical information through an order to further the objects of the University. extension education programme; Visitations
10. (1) The Chancellor of a corresponding University
(c) to institute degrees, diplomas and other may cause an inspection to be made by such person academic distinctions; as he may direct, of the corresponding University, its buildings, laboratories, and equipment and of any
(d) to hold examinations and to grant and confer institution maintained by that University, and may cause degrees, diplomas and other academic distinctions to an inquiry to be made in respect of any matter and on persons who shall have :- connected with the administration and the finances of that University.
(i) pursued a prescribed course of study; or
(2) The Chancellor of a corresponding University
(ii) carried out research in the university, or in an shall, in every case, give notice to the University of his institution recognised in this behalf by the intention to cause an inspection or inquiry to be made, University, under the prescribed conditions; and, on receipt of such notice, that University shall be
(e) to confer honorary degrees or other entitled to appoint a representative who shall have the distinctions in the prescribed manner and under the right to be present, and heard, at such inspection or prescribed conditions : inquiry.
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 7 8 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(3) The Chancellor of a corresponding University
Chancellor
12. (1) The Governor of the State of Haryana shall may address the Board of the University with reference be the Chancellor of the Haryana Agricultural University to the result of such inspection or inquiry with such and the Governor of the State of Punjab shall be the advice as he may offer regarding the action to be taken. Chancellor of the Punjab Agricultural University. (4)The Board shall communicate to the Chancellor (2) The Chancellor of a corresponding University such action as it proposes to take or has taken as the shall, be virtue of his office, be the Head of that result of such inspection or inquiry. University and shall, when present, preside at a convocation of that University.
(5) If the Board does not, within a resonable time, take action to the satisfaction of the Chancellor, he (3) The Chancellor of a corresponding University may, after considering any explanation furnished or shall have such other powers as are specified in this Act or as may be prescribed.
representation made by the Board, issue such direction
as he may deem fit, and the Board shall comply with Constitution,13. (1) The appropriate Government shall, within a such directions.
powers and
period of one year from the commencement of this Act,
duties of the Board of a establish a Board for the management of the CHAPTER III corresponding corresponding University.
University
MANAGEMENT OF A CORRESPONDING UNIVERSITY (2) The Board of the Haryana Agricultural University shall consist of :-
11. The following shall be the authorities and officers
Authorities and
of each corresponding University, namely :-
officers of a
(a) the Vice-Chancellor;
corresponding
(a) Authorities of a corresponding University -
University (b) the Chief Secretary to the Government of
(i) Board; the State of Haryana;
(ii) Academic Council; (c) the Secretaries to the Government of the
(iii) Board of Studies; and State of Haryana in the Departments of :-
(iv) Such other authorities as may be declared (i) Agriculture; by the Statutes to be authorities of the (ii) Finance; and University.
(b) Officers of the correspnding University - (iii) Community Development;
(i) Chancellor; (d) persons, not being officials, appointed by
(ii) Vice-Chancellor; the Government of the State of Haryana from amongst
(iii) Dean of Post-graduate Studies; the following categories of persons, namely :-
(iv) Deans of the Colleges; (i) one from amongst persons who are, in the
(v) Director of Research; opinion of that Government, eminent agricultural
(vi) Director of Agricultural Extension Education; scientists with a background of agricultural research of
(vii) Director of Students' Welfare; education;
(viii) Registrar;
(ix) Comptroller; (ii) two from amongst persons who are, in the
(x) Estate Officer; opinion of that Government, progressive farmers or live-
(xi) Librarian; and stock breeders having experience of, an interest in, scientific farming and live-stock improvement;
(xii) Such other persons in the service of the University as may be declared by the (iii) one from amongst persons who are, in the Statutes to be officers of the University. opinion of that Government, distinguished industrialists,
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 9 10 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
businessmen, manufacturers or live-stock breeders, (4) The Board of the Haryana Agricultural University associated with agricultural development; and shall associate with its meeting the following persons
(iv) one from amongst women who are, in the as technical advisers, but the persons so associated opinion of that Government, outstanding social shall not be entitled to vote at any such meeting :
workers preferably with a background of rural (a) the Director of Agriculture, Haryana; advancement.
(b) the Director of Animal Husbandry, Haryana;
(3) The Board of the Punjab Agricultural University and shall consist of :-
(c) two officers appointed by the Board of that
(a) the Vice-chancellor; University from amongst the Deans or Directors of that
(b) the Chief Secretary to the Government of the University. State of Punjab; (5) The term of office of the members of the
(c) the secretaries to the Government of the State Board, other than the official members, shall be three of Punjab in the Departments of - years :
(i) Agriculture; and Provided that two members of the Board, not being
(ii) Finance; official members, shall retire at the end of each year.
(d) the Director of Agriculture, Punjab; (6) The members of the Board, other than the official members, shall determine, by lots, the member who
(e) One nominee of the Indian Council of shall retire at the end of each year. Agricultural Research;
(7) A member of the Board may resign his office by
(f) two nominees of the Government of the Union a notice in writing, addressed to the Chancellor of the territory of Himachal Predesh; corresponding University.
(g) persons, not being officials, appointed by the (8) If, for any reason, a vacancy occurs in the office Government of the State of Punjab from amongst the of a member of the Board, the appropriate Government following categories of persons, namely :-
may fill the vacancy by appointing another person
(i) two from amongst persons who are, in the thereto in accordance with the provisions of this opinion of that Government, eminent agricultural section.
scientists with a background of agricultural research
or education; (9) No act or proceeding of the Board shall be
invalid merely on the ground of the existence of any
(ii) two from amongst persons who are, in the vacancy in, or defect in the constitution of, such Board. opinion of that Government, progressive farmers having
experience of, and interest in, scientific farming; (10) Four members of the Board, in the case of the Haryana Agricultural University, and five members of
(iii) one from amongst persons who are, in the the Board, in the case of the Punjab Agricultural opinion of that Government, distinguished University, shall be a quorum for meeting of the Board; industrialists, businessmen, associated with
agricultural development; and Provided that if a meeting of the Board is adjourned for want of a quorum, no quorum shall be necessary at
(iv) one from amongst women who are, in the the next meeting for the transaction of the same opinion of that Government, outstanding social workers business. preferably with a background of rural advancement.
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 11 12 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(11) The Chancellor shall be the Honorary Provided that regular meetings of the Board shall Chairman of the Board and the Vice-Chancellor, the be held at least once in every two months; Working Chairman.
(l) to regulate and determine all matters concerning
(12) The members of the Board shall not be entitled the University in accordance with this Act and the to receive any remuneration for the performance of Statutes, and to exercise such powers and to discharge their functions under this Act except such daily and such duties as may be conferred on or imposed upon travelling allowances as may be prescribed : the Board by this Act or the Statutes. Provided that nothing herein shall affect the The Vice-
15. (1) The Vice-Chancellor shall be a whole-time emoluments or other conditions of service of the Vice- Chancellor
officer of the corresponding University and shall be Chancellor. appointed by the Board in the prescribed manner :
(13) On the commencement of this Act, the Provided that where the members of the Board are members of the Board of Management of the existing not unanimous with regard to the selection of the person University shall be deemed to have vacated their offices as such. proposed to be appointed as the Vice-Chancellor, the appointment shall be made by the Chancellor of the
14. The powers and duties of the Board shall be
Power and
concerned corresponding University :
as follows :-
Duties of the Board
Provided further that the first Vice-Chancellor of the
(a) to approve the budget submitted by the Vice- Haryana Agricultural University shall be appointed by Chancellor; the Government of the State of Haryana :
(b) to hold and control the property and funds of Provided also that the person holding off ice the University and issue any general directive on behalf immediately before the commencement of this Act as of the University;
the Vice-Chancellor of the existing University shall be
(c) to accept or transfer any property on behalf of deemed to be the first Vice-Chancellor of the Punjab the University; Agricultural University and shall hold such office for the
(d) to administer funds placed at the disposal of unexpired portion of his term of office as the Vice- the University for specific purposes; Chancellor of the existing University.
(e) to invest moneys belonging to the University; (2) The term of office of the Vice-Chancellor
(f) to appoint the officers, teachers and other shall be four years and he shall be eligible for employees of the University in the prescribed manner; reappointment.
(g) to direct the form and use of the common seal (3) The emoluments and other conditions of of the University; service of the Vice-Chancellor shall be such as may be prescribed and shall not be varied to his disadvantage
(h) to appoint such committees as it may deem after his appointment.
necessary for its proper functioning;
(i) to borrow money for capital improvements and (4) When a vacancy occurs, or is likely to occur, make suitable arangements for its repayment; in the office of the Vice-Chancellor by reason of leave taken by the holder of such office or any cause other
(j) to appoint the Vice-chancellor subject to the than the expiry of the term of office, the Registrar shall provisions of section 15; report the fact forthwith to the Board, and such vacancy
(k) to meet at such times and as often as the Board shall be filled in accordance with the provisions of sub- may deem necessary : section (1).
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 13 14 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(5) Untill the vacancy is filled under sub-section would have dealt with the matter, but nothing in this
(4) or until such time as the Board designates an acting sub-section shall be deemed to empower the Vice- Vice-Chancellor, the senior-most Dean, in the case of Chancellor to incur any expenditure not duly authorised the Haryana Agricultural University, or the Registrar, and provided for in the budget. in the case of the Punjab Agricultural University, as
(7) Where any action by the Vice-Chancellor under the case may be, shall carry on the current duties of sub-section (6) affects any person in the service of the the office of the Vice-Chancellor.
corresponding University to his disadvantage, such
(6) The Vice-Chancellor may relinquish office by action shall not be taken unless the person concerned resignation in writing addressed to the Board and has been given a reasonable opportunity of being heard, ordinarily delivered to the Secretary of the Board at and the person against whom any action is proposed least two months prior to the date on which the Vice- to be taken may prefer an appeal to the Board within Chancellor wishes to be relieved. thirty days of the date on which the action proposed to be taken against him is communicated to him.
16. (1) The Vice-Chancellor shall be the principal Power and
executive and academic officer of the corresponding
duties of the
(8) Subject as aforesaid, the Vice-Chancellor shall
Vice-
University and the Chairman of the Academic Council Chancellor give effect to the orders of the Board regarding the and shall, in the absence of the Chancellor, preside at appointment, suspension and dismissal of officers, a convocation of the corresponding University and shall teachers and other employees of the corresponding confer degrees on persons entitled to receive them. University.
(2) The Vice-Chancellor shall exercise control over (9) The Vice-Chancellor shall be responsible for the the affairs of the corresponding University and shall close co-ordination and integration of teaching, be responsible for the due maintenance of discipline research and extension education. at that University.
(10) The Vice-Chancellor shall exercise such other
(3) The Vice-Chancellor shall convene meetings powers as may be prescribed. of the Academic Council unless he temporarily
(11) The salary and allowances payable to the delegates this power to some other officer of the off icers, teachers and other employees of the corresponding University.
corresponding University shall be determined by the
(4) Without prejudice to the powers conferred by Vice-Chancellor with the approval of the Board. this act on the appropriate Government, the Vice- The
17. (1) The Registrar of a corresponding University Chancellor shall ensure the faithful observance of the Registrar
shall be a whole-time officer of that University and shall provisions of this Act and the Statutes and he shall be appointed by the Vice-Chancellor of that University exercise all such powers as may be necessary in that with the approval of the Board.
behalf.
(2) The Registrar of a corresponding University
(5) The Vice-Chancellor shall be responsible for shall receive such remuneration and other emoluments the presentation of the budget and the statement of as may be prescribed and shall not, during the tenure accounts to the Board.
of his office, accept any remuneration or emolument
(6) In any emergency, which, in the opinion of the other than the prescribed remuneration or emolument. Vice-Chancellor, requires immediate action to be
(3) The powers and duties of the Registrar of a taken, he shall take such action as he deems corresponding University shall be as follows :-
necessary and shall, at the earliest opportunity, report the action taken to the officer, authority or other body (a) to be responsible for the custody of the records for confirmation who or which in the ordinary course and the common seal of the University;
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 15 16 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(b) to be the ex officio Secretary to the Academic (6) All moneys belonging to the corresponding Council and to the Board and to place before such University shall be kept in a Scheduled Bank approved Council and Board all such information as may be by the Board.
necessary for the transaction of business of the
The Estate
Council or the Board, as the case may be; 19. The Estate Officer of a corresponingOfficer
University, who shall be appointed by the Vice-
(c) to receive applications for admission into the Chancellor with the approval of the Board, shall be university; responsible for the custody, maintenance and
(d) to keep a permanent record of all syllabi, management of all the buildings, lawns, gardens and curricula and informations connected therewith; other properties of the University.
(e) to make arrangements for the conduct of such
Director of
20. (1) The Director of Students' Welfare of a
Students'
examinations as may be prescribed and to be corresponding University shall be a whole-time officerWelfare
responsible for the due execution of all processes of that University and shall be appointed by the Vice- connected therewith; Chancellor with the approval of the Board.
(f) to perform such other duties as may be (2) The Director of Students' Welfare shall have the prescribed or required, from time to time, by the Vice- following duties, namely :-
Chancellor. (a) to make arrangements for the housing of
18. (1) The Comptroller of a corresponding Comptroller students; University shall be a whole-time officer of that (b) to direct a programme of student-counselling; University and shall be appointed by the Vice-
Chancellor of that University with the approval of the (c) to arrange for the employment of students in Board. accordance with the plans approved by the Vice-
Chancellor;
(2) The Comptroller shall manage the property and investments of the corresponding University and (d) to supervise the exta-curricular activities of advise it in regard to its financial policy. students;
(3) The Comptroller shall be responsible to the (e) to assist in the placement of graduates of the Vice-Chancellor for all accounting matters of the University; and
corresponding University including the preparation and (f) to organise and maintain contact with the Alumni presentation of its Budget and statement of accounts. Association of the University.
(4) The Comptroller shall receive such Deans of
21. (1) Each college shall have a Dean who shall remuneration as may be prescribed and shall not, Colleges
during the tenure of his office, receive any be a whole-time officer and shall be appointed by the remuneration or other emolument other than the Vice-Chancellor with the approval of the Board. prescribed remuneration. (2) The Dean shall be responsible to the Vice-
(5) The Comptroller shall - . Chancellor for all matters concerning his college.
(a) ensure that expenditure, not authorised in the (3) The Dean shall be responsible for the oganisation budget, is not incurred by the corresponding University and the conduct of resident instruction of the except by way of investment, and Departments of the college.
(b) disallow any expenditure not warranted by the
The Librarian
22. (1) The Librarian of a corresponding University terms of any Statute or for which provision is required shall be appointed by the Vice-Chancellor with the approval to be made by the Statutes but has not been so made. of the Board and shall be incharge of the library.
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THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 17 18 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(2) The Librarian shall be responsible to the Vice- (j) to exercise such other powers and perform such Chancellor for all matters concerning the library. other duties as may be conferred or imposed on it by or under the provisions of this Act.
23. (1) The Academic Council shall be incharge of
Academic
the academic affairs of the University and shall, subject
Council
(3) The Academic Council shall consist of :-
to the provisions of this Act and the Statutes, (a) the Vice-Chancellor; superintendent, direct and control, and be responsible for the maintenance of standards of instruction, (b) the Deans of the colleges of the University; education and examinations and other matters (c) the Dean of Post-Graduate Studies; connected with the obtaining of degrees and shall
(d) the Director of Extension Education; exercise such other powers and perform such other duties as may be prescribed. (e) the Director of Research;
(2) Without prejudice to the generality of the foregoing (f) the Head of one Department from each college, power, the Academic Council shall have power - to be selected by the respective college.
(a) to advise the Vice-Chancellor on all academic (4) The term of office of the members specified in matters, including the control and management of the clause (f) of sub-section (3) shal be two years. libraries ; CHAPTER IV
(b) to co-opt at its meetings such heads of COLLEGES Departments as it may consider necessary;
The
24. (1) The following colleges shall be constituent
(c) to make recommendations to the Vice-
Colleges
colleges of the Haryana Agricultural University, Chancellor for the institution of the Professorship, namely :-
Associate Professorships, Assistant Professorship (a) the College of Agriculture at Hissar; and teacherships and other teaching posts and in
regard to the duties and emoluments thereof; (b) the College of Veterinary Medicine at Hissar;
(d) to formulate, modify or revise schemes for the (c) the College of Animal Sciences at Hissar; constitution or reconstitution of departments of (d) the College of Basic Sciences and the teaching, research and extension; Humanities and such other colleges as may be
(e) to make regulations regarding the admission established by the University after the commencement of this Act; and
of students to the University;
(e) such Central Government institutions of
(f) to make regulations regarding exminations agricultural research, technical and extension conducted by the University and the conditions on education in the State of Haryana as may be desire to which students shall be admitted to such examinations; be integrated as colleges of the Haryana Agricultural
(g) to make regulations relating to courses of study University. leading to degrees, diplomas and certificates; (2) The following colleges shall be the constituent
(h) to make recommendations regarding post- colleges of the Punjab Agricultural University, graduate teaching, research and extension; namely -
(i) to make recommendations regarding the (a) the College of Agriculture at Ludhiana; qualifications to be prescribed for teachers in the (b) the College of Agricultural Engineering at University; Ludhiana;
12
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 19 20 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(c) the College of Basic Sciences and the (5) There shall be a Head of each Department who Humanities at Ludhaina; shall be responsible to the Dean, for resident instruction, to the Director of Reseach, for research,
(d) the College of Home Science at Ludhiana; and to Director of Extension Education, for extension
(e) until a Universiy is established in the Union education. territory of Himachal Pradesh, the Agricultural College (6) The Head of each Department shall be selected at Palampur; by the Vice-Chancellor and appointed by him with the
approval of the Board.
(f) such other colleges as may be established by the University after the commencement of this Act; and (7) The duties, powers and functions of the Heads of Departments shall be such as may be prescribed.
(g) such Central Government institutions of agricultural research, technical and extension
Experiment 25. (1) Subject to the provisions of this Act and the
Stations for
education in the State of Punjab as may be desire to be Statutes, Experiment Stations shall be establishedResearch
integrated as colleges of the Punjab Agricultural under each corresponding University, which shall be responsible for research, both fundamental and applied,
University.
and research activities shall be concentrated as far as
(3) (a) There shall be a Board of Studies for each possible at the Central Research Stations and other college of a corresponding University and where there Regional Research and Testing Stations in the different is more than one college in a branch of learning, there agro-climatic zones of the State. may be one Board of Studies for all the colleges in (2) There shall be a Director of Research in each that branch of learning. corresponding University, who shall be responsible to the Vice-Chancellor and who shall be appointed by the
(b) The Deans of various colleges shall be the Vice-Chancellor in consultation with the Deans and with Chairman of the respective Boards of Studies and the the approval of the Board. Heads of Departments of the colleges shall be
members thereof. (3) The Director of Research shall be a whole time officer trained in Agriculture and shall initiate, guide and
(c) Where there is a Board of Studies for more than co-ordinate the research programmes of the one college in a branch of learning, the Deans shall corresponding University and its outlying sub-stations. act as Chairmen of the Board of Studies by rotation
Agricultural 26. (1) In relation to the territories to which the according to seniority for a period of one year each. Extension
functions of a corresponding University extend, such
Education
(d) The Vice-Chancellor may nominate to the Board University shall be responsible for :-
of Studies such other teachers of related subjects or (a) the agricultural extension functions which are sciences from the same or other colleges, as he may primarily educational in nature; and deem fit.
(b) Imparting training to the future Extension
(e) The duties of such Boards of Studies shall be Off icers for the national Extension Blocks and to prescribe syllabi so as to ensure integrated and well- instructors for the Extension Training Centres. balanced courses of study. (2) All Extension Specialists, in relation to any
(4) Every college shall comprise such Departments subject-matter, shall be the members of the staff of their as may be prescribed and each Department shall be respective subject-matter sections in each assigned such subjects of study as the Academic corresponding University and work in close co- ordination with the Departments of Agriculture,
Council may deem fit.
Development and Co-operatives.
13
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 21 22 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(3) The Director of Extension Education shall be a CHAPTER VI whole-time officer technically trained in agriculture and shall be appointed by the Vice-Chancellor in STATUTES AND REGULATIONS consultation with the Deans and with the approval of the Board. Statutes
31. Subject to the provisions of this Act, the Statutes
(4) The Direcror of Extension Education shall be of a corresponding University may provide for any matter responsible to the Vice-Chancellor and shall develop and shall, in particular provide for the following :
programmes for assisting farmers and housewives in (a) the constitution, powers and duties of the applying results of scientif ic investigations to the authorities of the University; solution of their problems.
(b) the election, appointment and continuance in CHAPTER V office of the members of the authorities of the University and of the officers, teachers and other employees of
SERVICES
the University including the filling up of vacancies and
27. The age of retirement and other conditions of
Retirement
all other matters relating to these authorities and service of every officer, teacher or other employee of a
and other conditions of officers, teachers and other employees for which it may corresponding University shall be such as may be serv ices be necessary or desirable to provide; prescribed.
(c) the designation, the manner of appointment, the
28. Each corresponding University shall constitute
Provident
powers and the duties of the officers of the University; gratuity and provident fund for the benefit of its officers, Fund
(d) the classification and the manner of appointment teachers and other employees in such manner, and of teachers;
subject to such conditions, as may be prescribed.
(e) the constitution of gratuity or provident fund or
29. Subject to the provisions of this Act, the
Appointment
both for the benefit of officers, teachers and other members of the technical staff of a corresponding
of salaried officers employees of the University; University shall be selected by the Head of the Department in consultation with the members of the (f) the institution of degrees and diplomas; Department concerned, recommended by the Dean or (g) the conferment of honorary degrees; the Director of Research or the Director of Extension
Education, as the case may be, and appointed by the (h) the establishment, amalgamation, sub-division Vice-Chancellor with the approval of the Board. and the abolition of Departments;
30. The Vice-Chancellor may, until such times as Temporary (i) the establishment, and the abolition of hostels the authorities of the corresponding University are duly
arrangements
maintained by the University; constituted, temporarily appoint any such officer of that (j) the institution of fellowships, scholarships, University as such University is authorised by this Act medals and prizes; to appoint.
(k) the maintenance of a register of graduates;
(l) the admission of students to the University and their enrolment and continuance as such;
(m) the courses of study to be laid down for degrees and diplomas of the University;
14
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 23 24 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(n) the conditions under which students shall be (3) The Academic Council may propose to the admitted to the degree, diploma or other courses and Board the draft of Statutes and such draft shall be the manner in which the examinations are to be held considered by the Board at its next meeting. and the eligibility for the award of degrees and Provided that the Academic Council shall not diplomas; propose the draft of any Statutes or any amendment of a
(o) the conditions of residence of the students of Statute affecting the statutes, powers or constitution of the University and the levy of fees for residence in any authority of the University until such authority has hostels maintained by the University; been given an opportunity to express its opinion upon the proposal, and any opinion so expressed shall be
(p) the recognition and supervision of hostels not considered by the Board. maintained by the University;
(4) The Board may consider any such draft as is
(q) the number, qualifications, emoluments and referred to in sub-section (3) and pass the proposed other conditions of service of officers, teachers and statute or reject or return it to the Academic Council, other employees of the University and the preparation for re-consideration, either in whole or in part, together and the maintenance of record of their services and with any amendment which it may suggest. activities;
(5) (a) Any member of the Board may propose to
(r) the fees which may be charged by the University; the Board the draft of any Statute and the Board may
(s) the remuneration and allowances, including either accept or reject the proposal if it relates to a travelling and daily allowances, to be paid to persons matter not falling within the purview of the Academic employed on the business of University; Council.
(t) the conditions for the award of fellowships, (b) In case such a draft relates to a matter within the purview of the Academic Council, the Board shall
scholarships, medals and prizes, stipends and fee
refer it for consideration to the Academic Council which
concessions;
may either report to the Board that it does not approve
(u) all other matters which by this Act are to be or the proposal, which, then, shall be deemed to have been may be provided for by the Statutes. rejected by the Board or submit the draft to the Board
Statutes how in such form as the Academic Council may approve,32. (1) The Statutes made by the Existing
made and the provisions of this section shall apply in the case University under section 30 of the Punjab Agricultural of the draft submitted by any member of the Board as University Act, 1961* and in force immediately before they apply in the case of a draft presented to the Board the commencement of this Act shall, in so far as they by the Academic Council.
are not inconsistent with the provisions of this Act, and subject to such adaptations and modifications as may
Regulations (1) Any authority of a corresponding University may be notified by the appropriate Government, be the first make Regulations consistent with this Act and the Statutes of a corresponding University. Statutes for -
(2) The Board may, from time to time, make new (a) laying down the procedure to be observed at its or additional Statutes and may amend or repeal the meetings and the number of members required to form statutes in the manner hereinafter provided in this a quorum;
section. (b) providing for all matters which by this Act and
the Statutes are to be provided for by the Regulations;
*Punjab Act 32 of 1961 and
15
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 25 26 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(c) providing for any other matter solely concerning (b) contributions and grants which may be made by the authority and not provided for by this Act and the the appropriate Government on such conditions which Statutes. it may impose; and
(2) Every authority of the corresponding University (c) other contributions, grants, donations and shall make Regulations providing for the giving of benefactions.
notice to the members of such authority of the dates
of meetings and of the business to be transacted at (2) Each corresponding University shall constitute meetings and for keeping of records of the proceedings a Finance Committee consisting of :-
of the meetings. (a) the Vice-Chancellor;
(3) The Academic Council may, subject to the (b) the Comptroller; provision of the Statutes, make Regulations providing for courses of study, system of examinations and (c) a member chosen by the Board from amongst degrees and diplomas of a corresponding University the official members; after receiving drafts of the same from the Board of
(d) a member chosen by the Board from amongst Studies concerned.
the non-official members.
(4) The Academic Council may not alter a draft received from the Board of Studies, but may reject or (3) The powers and duties of the Finance Committee return it to the Board of Studies for further of a corresponding University shall be as follows :-
consideration together with the suggestions of the (a) to examine the annual accounts of the University Academic Council. and to advise the Board thereon;
(5) The Board may direct the amendment, in such (b) to examine the annual budget estimates and to a manner as it may specify, of any Regulation made advise the Board thereon; under this section or the annulment of any Regulation
made under sub-section (1). (c) to review the financial position of the University from time to time;
(6) Notwithstanding anything contained in this
Punjab Act
section, the Regulations made by the existing
32 of 1961
(d) to make recommendations to the University on University under section 31 of the Punjab Agricultural all matters relating to the finances of the University; University Act, 1961 and in force immediately before
the commencement of this Act shall, in so far as they (e) to make recommendations to the Board on all are not inconsistent with the provisions of this Act and proposals involving expenditure for which no provision subject to such adaptations and modifications as may has been made in the budget or which involves be notified by the appropriate Government, be the first expenditure in excess of the amount provided in the regulations of each corresponding University. budget.
(4) The accounts and the balance-sheet shall be
CHAPTER VII
submitted by the Vice-Chancellor through the Board to
ACCOUNTS AND AUDIT
the appropriate Government which shall cause them to
34. (1) Each corresponding University shall have a Accounts be audited by the Examiner, Local Fund Accounts. general fund to which shall be credited :-
and audit
(5) The accounts, when audited, shall be printed
(a) income from fees, endowments and grants and and copies thereof together with audit report, shall be from properties of the University including Hostels, submitted by the Vice-Chancellor to the Board, which Experiment Stations and Farms; shall forward them to the appropriate Government with
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 27 28 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
such comments as it may deem fit and that Government (d) every contract made by the existing University shall cause a copy of the audited accounts together before the commencement of this Act shall, if subsisting with its comments thereon to be laid before the State at such commencement, be deemed to have been made. Legislature.
(i) in the case of a contract which is relatable to CHAPTER VIII any asset or unit of the existing University in the State of Haryana, by the Haryana Agricultural University.
M ISCELLANEOUS
(ii) in any other case, by the Punjab Agricultural
35. On the commencement of this Act, the assets
Division of University; and liabilities of the existing University shall stand
assets and liabilities (e) every share, debenture, bond and other transferred to, and shall vest in, the Haryana investment made by the existing University shall be Agricultural University and the Punjab Agricultural valued on the basis of average market value thereof University and shall be apportioned between such during one year immediately before the commencement Universities in accordance with the following principles, of this Act, and the value so determined shall be namely :- apportioned between the Haryana Agricultural
(a) (i) any asset of the existing University which University and the Punjab Agricultural University in the is, immediately before the commencement of this Act, ratio of 40 : 60;
in the State of Haryana, and every right to such (f) every borrowing made by the existing University property, shall stand transferred to, and shall vest in, before the commencement of this Act shall, if the liability the Haryana Agricultural University; is subsisting on such commencement, be repaid
(ii) every other asset and every right thereto shall together with the interest due thereon by the Haryana stand transferred to, and shall vest in, the Punjab Agricultural University and the Punjab Agricultural Agricultural University; University in the ratio of 40 : 60;
(b) (i) every liability of the existing University which (g) the Provident Fund and accruals thereto of every is relatable to any unit or asset in the State of Haryana officer or other employee of the existing University shall shall, if subsisting immediately before the stand transferred to the corresponding University in commencement of this Act, be the liability of Haryana which he has been posted on the date of the Agricultural University; commencement of this Act.
(ii) every other liability of the existing University, if Explanation : For the purposes of this section, subsisting on such commencement, shall be the "asset" shall be deemed to include all property movable liability of the Punjab Agricultural University; and immovable, rights, powers, authorities and
(c) the cash balances (whether in the form of cash, privileges, and all other rights and interests arising out bank or security deposits) and reserve funds held by of such property as were immediately before the the existing University, immediately before the commencement of this Act in the ownership, commencement of this Act, shall, after deducting all possession, power or control of the existing University the liabilities of the existing University up to such and all books of accounts, registers, records and all commencement, be apportioned between the Haryana other documents of whatever nature relating thereto and Agricultural University and the Punjab Agricultural shall also be deemed to include all obligations of University in the ratio of 40 : 60; whatever kind them subsisting of the existing University.
17
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 29 30 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
36. If at the commencement of this Act, any suit,
Legal
until his remuneration and terms or conditions of service
proceedings
appeal or other proceeding of whatever nature is are duly altered by the corresponding University. pending by or against the existing University, the same (3) For the persons who, immediately before the shall not abate, be discontinued or be in any way commencement of this Act, were the trustees for prejudicially affected by reason of the dissolution of pension, provident, gratuity or other like fund, the existing University, but the suit, appeal or other constituted for the officers or other employees of the proceeding may be continued, prosecuted or enforced existing University, there shall be substituted as trustees by or against- such persons as the appropriate Government may, be
(a) the Haryana Agricultural University, if it relates general or special order, specify. to any property or unit of the existing University in the (4) Nothwithstanding anything contained in the State of Haryana, and Industrial Disputes Act, 1947*, or any other law for the
(b) in any other case, the Punjab Agricultural time being in force, the transfer of the services of any University. officer or other employee from the existing University
to a corresponding University shall not entitle such
37. (1) Save as otherwise provided in section 13,
Transfer of employ ees officer or other employee to any compensation, whetherall of f icers and other employees of the existing under this Act or under any other law for the time being
University holding office as such immediately before
in force, and no such claim shall be entertained by any
the commencement of this Act, shall, on such
court, tribunal or other authority.
commencement, become the off icers or other
employees of the corresponding university and such
Membership of
38. (1) All casual vacancies among the members
corresponding
officers or other employees shall be divided between University (other than ex officio members) of any authority of body those Universities in accordance with the following
bodies of each corresponding University shall be filled, as soon principles, namely :- as possible, by the person or body who or which appointed or nominated the member, whose place
(a) those officers or other employees of the existing became vacant, and the person appointed or nominated University who are holding office in, or in connection to a casual vacancy shall be a member of such authority with, any property or unit of the existing University in or body for the remaining period of the term for which the State of Haryana shall become the officers or other the person whose place he fills, would have been a employee of the Haryana Agricultural University. member.
(b) every other officer or other employee of the (2) A person, who is a member of any authority of a existing University, shall become the officer or other corresponding University as a representative of another employee of the Punjab Agricultural Univeristy. body, whether of that University or not, shall retain his
(2) Every officer or other employee of the existing seat on that authority so long as he continues to be a University shall, on and from the commencement of member of the body by which he was appointed or this act, hold his office or service in the corresponding nominated and thereafter till his successor is duly University on the same terms and conditions and with appointed or elected.
the same rights to pension, provident fund, gratuity (3) No act or proceeding of any authority or body and other matters as would have been admissible to of a corresponding University shall be invalid by reason him if the existing University had not been dissolved, merely of the existence of any vacancy or defect in the and continue to do so unless and until his employment constitution of such authority or body. in the corresponding University is duly terminated or *14 of 1947
18
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 31 32 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(4) If any question arises whether any person has person or to grant any copy of any degree, diploma, been duly appointed as, or is entitled to be, a member certificate, marks-sheet or other decument to any of any authority of a corresponding University person shall, on such commencement, be the obligation subordinate to the Board or whether any decision of of the Punjab Agricultural University. the corresponding University is in accordance with this Proportion of
42. In consideration of the maintenance, by the Act and the Statutes, the question shall be referred to cost to be
Punjab Agricultural University, of a campus at Palampur, the appropriate Government whose decision thereon
borne by the Government of the Government of the Union Territory of Himachalshall be final. Himachal Pradesh shall bear a portion of the cost of the Punjab
39. (1) The Annual Report of a corresponding
Annual Pradesh
Agricultural University and the quantum of such cost University shall be prepared under the directions of
Report
shall be determined by the Central Government having the Vice-Chancellor and submitted to the Board at least regard to the benefit derived by that Union territory. one month before the annual meeting at which it is to Settlement of
43. If any dispute arises by reason of the dissolution be considered. unresolved
(2) The Board shall, after consideration of the
dispute
of the existing University, such dispute shall be resolved in the first instance by the Vice-Chancellors of the Annual Report, forward a copy thereof to the correponding Universities and in the event of the failure appropriate Government. of such Vice-Chancellors to arrive at an agreed solution
(3) On receipt of a copy of the Annual Report with regard to any such dispute, the matter shall be referred to in sub-section (1), the appropriate referred to the Secretary to the Government of India in Government shall cause a copy of such Report, the Ministry dealing with Agriculture and the decision together with its comments thereon, to be laid before thereon of such Secretary shall be final. the State Legislature. (2) If, on the establishment of a University in the
(4) Notwithstanding the dissolution of the existing Union territory of Himachal Pradesh, any dispute arises University, the Annual Report of the existing University with regard to the transfer of assets or liabilities for the year 1969-70, shall be prepared under the pertaining to the Agriculture College at Palampur or the directions of the Vice-Chancellor of the Punjab research, training and extension centre, or property, of Agricultural University and the Board of that University the Punjab Agricultural University located in the said shall, after consideration of the Annual Report, forward Union territory or with regard to the transfer of the a copy thereof to the appropriate Government. officers or other employees of such College or centres
40. Any reference to the existing University in any
Construction to the University established in the Union territory of
of references law, other than this Act, or in any contract or other to existing Himachal Pradesh, such dispute shall be resolved in instrument shall be construed :-
University in the first instance by the Vice-Chancellor of the Punjab
any document,
(a) if such reference relates to any asset or etc. Agricultural University and the Chief Secretary to the property of the existing University in the State of Government of the Union territory of Himachal Pradesh Haryana, as a reference to the Haryana Agricultural and in the event of their failure to arrive at an agreed University; and solution with regard to any such dispute, the matter shall
be referred to the Secretary to the Government of India
(b) in any other case, as a reference to the Punjab in the Ministry dealing with Agriculture and the decision Agricultural University. thereon of such Secretary shall be final.
41. Any obligation incurred, before the
Obligations to be discharged Power to re- commencement of this Act, by the existing University 44. If any difficulty arises in giving effect to the
by the Punjab move difficul-
provisions of this Act, the President may, by order, do to confer any degree or other academic distinction on, Agriculturalties University anything, not inconsistent with such provisions, whichor to issue any diploma or other certificate, to any
19
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 33 34 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
appears to him to be necessary or expedient for the CHAPTER II
purpose of removing the difficulty;
STATUTES REGARDING THE POWERS AND
Provided that no such power shall be exercised
DUTIES OF THE AUTHORITIES OF THE
after the expiry of the period of two years from the commencement of this Act. UNIVERSITY
Powers & Du-
45. (1) The Punjab Agricultural University Act,
Repeals and 1. (1) The Board shall exercise all the powers andties of the saving
1961*, is hereby repeated.
Board of Man- perform all the duties conferred on it by the Act and
agement shall also have the powers :-
(2) The provisions of the General Clauses Act, 1897**, shall apply to the repeal of the said Act as if (a) to declare by statute other colleges as the said Act were a Central Act. constitutent colleges of the University under Clauses (g) of Section 24 (2) of the Act; and
(3) The Haryana and Punjab Agricultural Universities Ordinance, 1970***, is hereby repealed. (b) to declare by statute Central Government Institutions of Agricultural Research, Technical
(4) Notwithstanding such repeal, anything done or and Extension Education in the Punjab desiring any action taken under the said Ordinance shall be to be integrated as constitutent colleges of the deemed to have been done or taken under the University under clause (h) of Section 24 (2) of corresponding provisions of this Act. the Act.
(2) The Board shall publish an annual report
N.D.P. Namboodiripad containing:-
Joint Sect. to the Govt. of India (a) a review of the progress made in different spheres of activities of the University;
(b) the amounts of receipts and disbursements and the purpose for which they were made;
(c) the number of professors, officers, teachers and other employees and position and remuneration of each, the number of students in the several sections and classes and the course of instruction pursued in each; and
(d) an estimate of the expenses for the next following year.
(3) The Board shall submit to the State Government legislative proposals which it considers necessary for the betterment and promotion of Agriculture based on the results of research conducted in the University.
(4) All questions to be considered in a meeting of the Board shall be decided by a majority of votes of the members present. The Chairman of the Board shall *Punjab Act 32 of 1961 **10 of 1897 ***1 of 1970
20
POWERS AND DUTIES OF THE AUTHORITIES 35 36 STATUTES
be entitled to vote on any question and, if the votes be equally development of higher teaching, research and divided he shall have a second or casting vote. extension education, whenever the University is consulted by the Government on such matters.
ACADEMIC COUNCIL
(e) to approve or reject any subject proposed for
2. (1) The Vice-Chancellor shall appoint the senior most
Manner of se- lection of a the thesis by a candidate for the Degree of Head of Department on the recommendation of the Dean of member of
Doctor of Philosophy in various disciplines of the College as a member of the Academic Council, under the Academic Council un- Agriculture, Veterinary Medicine, Animal Science,clause (f) of sub-section (3) of Section 23 of the Act.
der clause (f) Agricultural Engineering, Home Science and The appointment shall be for two years. On the expiry
of sub-sec-
other allied sciences;
tion (3) of
of this term, another Head of Department shall be appointed Section 23 of
(f) to promote research within the University and on the recommendation of the Dean of the College as
the Act
to require reports on such research from the member of the Academic Council and every subsequent persons employed thereon; vacancy shall be filled in by rotation, in the same manner.
(g) to advise the Board on proposals of new The Vice-Chancellor shall also have the power to co- expenditure on University teaching, research and opt such Heads of Departments, as may be considered extension education;
necessary, for any particular meeting of the Academic Council under sub-section (2) (b) of Section 23 of the Act. (h) to recommend to the Board the making of grants to Departments or Colleges which contribute to
(2) All questions to be considered in a meeting of the University teaching and research;
Academic Council shall be decided by a majority of votes of the members present. The co-opted member shall not have (i) to make regulations regarding the holding of the right to vote. convocation; and
The Chairman of the Academic Council shall be entitled (j) to make regulations for maintenance of discipline to vote on any question and, if the votes be equally divided, and the regulation of conduct of the students in the he shall have a second or casting vote. colleges and hostels of the University.
3. The Academic Council shall exercise all the powers
Powers & Constitution of
4. The Academic Council shall constitute the and perform all the duties conferred on it by the Act and shall
Duties of the Committees
following Committees :-
Academic
also have power :- Council
(i) A Committee on Students' Welfare with the
(a) to recommend candidates for diplomas, degrees Director of Students' Welfare as ex-officio Chairman. and certificates to be conferred by the This Committee shall include all the Deans and the University; Estate Officer. One representative from amongst the
(b) to recognize the examinations of the recognized teachers shall also be nominated as a member of this Universities, equivalent to the corresponding Committee by the Vice-Chancellor. The Committee shall examinations of the Punjab Agricultural University; advise the Vice-Chancellor regarding :-
(c) to propose to the Board of Management the (1) the allocation of funds other than Amalgamated institution of fellowships, scholarships, stipends, Fund for various students welfare acivities; medals, etc. to be awarded to the students of various (2) the formulation of rules to regulate the conduct constitutent colleges of the University; of students;
(d) to make proposals for consideration of the (3) the formulation of procedure for taking punitive Board, regarding distribution of new grants by action against a student on charges of indiscipline the State Government to the Colleges for the or misconduct;
21
POWERS AND DUTIES OF THE AUTHORITIES 37 38 STATUTES
(4) all matters relating to the welfare of students. (iii) There shall be an Extension Council consisting of the following members :-
(ii) There shall be a Research Council consisting
i) Vice-Chancellor-Chairperson of the following members :
ii) Directors of Agriculture/Horticulture/Animal
i) Vice-Chancellor-Chairperson
Husbandry/Fisheries and Chief Conservator of Soils,
ii) Director of Agriculture/Horticulture/Chief Punjab, Principal Conservator of Forests, Punjab Conservator of Soils, Punjab, Principal (depending upon mandate and programmes of the Conservator of Forests, Punjab. University) of the Government.
iii) Director of Research, Dean, Postgraduate Studies
iii) Director of Extension Education, Dean,
and Additional Director of Extension Education and Postgraduate Studies
Associate Directors of all KVKs
iv) All Deans of the constituent colleges
iv) All Deans of the constituent colleges.
v) All Additional Directors of Research v) All Additional Directors of Research
vi) One progressive farmer to be nominated by the vi) Two eminent persons in the field of Extension Education from outside nominated by the Vice-
Vice-Chancellor
Chancellor.
vii) Three Scientists to be nominated by the Vice-
vii) Two progressive farmers to be nominated by the Chancellor.
Vice-Chancellor
viii) Director of Research-Member Secretary
viii) Vice-Chancellor may co-opt up to two members from Registrar and Comptroller shall be the non-member related organizations. invitees. ix) Director of Extension Education - Member Secretary. Registrar and Comptroller shall be the non-member
Functions of Research Council
invitees. The Research Council shall consider and make
Functions of the Extension Council/
recommendations in respect of :
Extension Education Council
i) Research programmes and projects undertaken The Extension Council shall consider and make or to be undertaken by the various University recommendations in respect of :-
scientists in the field of Agriculture and allied
i) Extension Education Programmes and Projects of Sciences and their prioritization, monitoring and
the University evaluation.
ii) Coordination of Extension Education Activities
ii) Physical, fiscal and administrative facilities
iii) Development of Farmers' Education, Training and required for implementing research projects. Advisory Services.
iii) Orienting research to meet farmers and other iv) Monitoring and evaluation of the Extension stake holders needs. Education Programmes and Projects of the
University.
iv) Public Private partnership in research.
v) Any other matter referred to it by the Vice-Chancellor,
v) Any other matter pertaining to research Board or any other authority of the University. programmes, which may be referred to by the vi) The tenure of non-official members of Research Vice-Chancellor or the Board or any other council as well as Extension Council will be two authority of the University. years.
22
39 40 STATUTES
BOARD OF STUDIES CHAPTER III
5. (1) The Board of studies shall be constituted in Con st i tut ion
STATUTES REGARDING THE DESIGNATION,
accordance with sub-section (3) of Section 24 of the
of Board of Studies THE MANNER OF APPOINTMENT, POWERS Act provided that when there is more than one Dean AND DUTIES OF THE OFFICERS OF THE on the Board, the Dean, PGS will preside in the UNIVERSITY absence of the Dean of the College (Chairman). In
Manner of ap-
1. All appointments of the officers of the University the absence of the Deans, the members present shall
pointment of officers of the shall be made strictly on the basis of merit.elect a Chairman from amongst the Heads of University
Departments.
A p p o i n t -
2. The following procedure shall be adopted for the
(2) All questions to be considered in a meeting of
ment of V i c e - C h a n - appointment of Vice-Chancellor :-
the Board of Studies shall be decided by a majority of cellor
(a) The Board may either take up the matter on votes of the members present. The Chairman of the its own or elect a screening committee of three Board shall be entitled to vote and if the votes be equally persons. The committee shall select its own divided he shall have a second or casting vote. chairman. The committee may advertise and/or obtain suggestions from such other persons,
(3) At the meeting of a Board of Studies five institutions and agencies as it may deem fit. members shall form a quorum.
(b) On receipt of applications and/or suggestions
6. The Board of Studies shall exercise all the powers
Powers & Du-
mentioned in Clause (a)above, the Committee
ties of the
and perform all the duties conferred on it by the Haryana Board of Stud- shall prepare a list of names of candidates for and Punjab Agricultural Universities Act, 1970. It will ies
scrutiny. On the basis of this list, the Committee be the duty of such Board to :- shall recommend at least three names to the Board in order of preference unless the number
(i) propose to the Academic Council, courses of of eligible candidates is less than three. study for the various programmes or instructions
(c) The Board may ask the Committee to consider offered on different faculties of the University; additional prospects or engage in further
(ii) propose to the Academic Council, the curricula deliberations. of the University and advise the Council in regard (d) When a list has finally been accepted, the to all questions referred to it regarding the syllabi Board may arrange for informal or formal for various undergraduate and postgraduate interviews with one or more of the prospective programmes; and appointees and make the final selection as
provided in sub-section (1) of section 15 of the
(iii)review from time to time standards of teaching Act.
and evaluation of students and guide student's
(e) Where the Board fails to appoint the Vice- scholastic programme in the faculty concerned Chancellor in the manner prescribed in section and propose new rules or changes in the existing 15 of the Act within 2 months of the receipt of rules to the Academic Council. intimation of the vacancy, the matter shall be reported to the Chancellor to enable him to make
the appointment.
23
APPOINTMENTS, POWERS AND DUTIES OF THE OFFICERS 41 42 STATUTES
3 (1) (a) The posts of Deans of the Colleges, Dean,
Appointment of
(d) The Chairman of the Committee shall
Deans, Director
Postgraduate Studies, Director of Research, Director of Research, Di- scrutinize all the applications and prepare a list of of Extension Education shall be on whole time basis rector of Exten- candidates who shall be either called for interview or for a tenure of four years. A person selected shall not
sion Education
considered in absentia. He may also include in such be eligible for appointment for more than two terms. a list names of any person/persons who have not The appointment of Dean/Director can be terminated applied.
by the Board of Management on the recommendations
of the Vice-Chancellor even before the completion of (e) After interviewing the candidates or his/her tenure for reasons to be recorded and a new considering them in absentia, as the case may be, the Dean/Director shall be appointed according to the Committee shall recommend as far as possible three procedure prescribed in the Statutes. persons in order of preference.
(b) A person appointed as Dean/Director shall draw (f) The Vice-Chancellor shall then submit a single special allowance of Rs. 1000/- p.m. and rent free recommendation for consideration of the Board of accommodation. Management. However, the Board of Management may
also approve the panel recommended for appointment
(c) A person appointed as Dean/Director may which shall be valid for a period of six months from relinquish the position at any time during his/her tenure the date of interview. by giving one month's notice to the Vice-Chancellor.
(g) The Board shall either accept the 3 (2) The following procedure shall be adopted for recomendation or in case the Board does not accept the appointment of Deans of the Colleges, Dean, the recommendation, the Vice-Chancellor shall, in due Postgraduate Studies, Director of Research, Director course, present another recommendation. of Extension Education and other similar posts on
teaching/research/extension side which may be
Appointment
3 (3) (a) The post of Director Students' Welfare
of Director
declared officers of the University under Section 11(b) Students' Wel- shall be on whole time basis for a tenure of four years.
(xii) of the Act; fareA person selected will not be eligible for appointment for more than two terms. In case the incumbent
(a) The Vice-Chancellor shall have the post proceeds on leave/deputation for one year or more, advertised with such qualif ications as may be he/she shall stand reverted to his/her original post and prescribed by the competent authority.
the new incumbent will be appointed in accordance
(b) After advertising the post and receiving the with the procedure laid down under Clause 3.4. applications, the Vice-Chancellor shall appoint a Further, the appointment of Director Students' Welfare Selection Committee to make recommendations. can be terminated by the Board of Management on
(c) The Selection Committee shall consist of the the recommendations of the Vice-Chancellor even following : before the completion of his/her tenure for reasons to
be recorded and a new Director Students' Welfare shall
(i) Vice-Chancellor - Chairman be appointed according to the procedure prescribed
(ii) At least three other persons from outside in the Statutes. the University nominated by the Vice- (b) A person appointed as Director Students' Chancellor - Members Welfare shall draw special allowance of Rs.1000/- (No Officer from the University shall be nominated p.m. and rent free accommodation. as member of the Selection Committee)
24
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 43 44 STATUTES
(c) A person appointed as Director Students' Welfare superannuation of whichever is earlier, in the first instance. may relinquish the position at any time during his/her tenure The person appointed to the respective post may, after by giving one month's notice to the Vice-Chancellor. the expiry of his original term, be reappointed by the Vice- Chancellor with the approval of the Board of Management.
3 (4) The procedute for the appointment of Director
The person so reappointed shall be considered to be in
Students' Welfare shall be as under :-
continuous service from the date of his appointment for
(i) The Director Students' Welfare shall be selected the first term. out of the Professors of the University.
Provided further that so long as the post of Registrar is
(ii) The Selection Committee shall consist of the filled on deputation from IAS/PCS cadre, the terms of following : employment will be such as are settled with the State
(i) Vice-Chancellor ... Chairman Government.
Powers &
(ii) At least three other persons from outside the 5. (1) The Dean of the College shall be directlyDuties of
University nominated by the Vice-Chancellor - Members
the Deans responsible to the Vice-Chancellor for the (No Officer from the University shall be nominated
of Colleges
administration of the Resident Teaching Programme as member of the Selection Committee) and for the development, evaluation and improvement of curricula and teaching procedures designed to
(iii) The Selection Committee shall examine the develop in the students, professional competence, academic capability, educational contributions and character and quality leadership. administrative ability of Professors in the University
including the existing/previous Director Students' (2) In the absence of a Dean on earned leave etc., Welfare eligible on the date preceding six months of the Vice-Chancellor may give the charge of the post of expiry of the tenure of the present Director Students' Dean to a suitable official as is being done in the case Welfare or the date on which the position falls vacant of other officers.
and recommend the name of the most suitable person (3) The Dean of a College shall have the following for appointment as Director Students' Welfare. The powers and duties :-
selection will be made on merit. The Vice-Chancellor
(i) He shall be responsible for the organisation and shall then submit the recommendations of the Selection conduct of teaching in the Departments Committee for consideration of the Board of Management. comprising the College and for that purpose The word 'Professor' wherever occuring in these shall pass such orders as may be necessary Statutes includes persons conducting teaching/ in consultation with the Heads of Departments research/extension and having status and pay scale concerned.
equivalent to that of Professor.
(ii) He shall be responsible for the due observance
4. "The procedure prescribed in Clause 3 (2) of the Appointment
of the Statutes and Rules relating to the Statutes, shall also be followed in making appointments
of the Regis-trar, the College. of the Registrar, the Comptroller, the Librarian, the Estate C om p tr ol l er,
Officer, the Senior Architect and other similar posts on non-
the Librarian, (iii) He shall preside over the meetings of the Board
the Senior Ar-
teaching side which may declared 'Officers' of the of Studies of the College.chitect and
University under section 11(b) (xii) of the Act. other similar
(iv) He shall formulate and present policies to the
officer level
Provided that all the posts will be tenurial and filled for a posts on non- Board of Studies of the College for its term of four years or till the date of retirement on
teaching side considerations, without prejudice to the right
25
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 45 46 STATUTES
of any member to present any matter to the (c) remand the case to the Dean or to any other respective Board of Studies. authority directing to make such further enquiry
(v) He shall submit reports to the Vice-Chancellor as it may consider proper in the circumstances on the work of the College regarding resident of the case; or
instructions. (d) pass such other orders as he may deem fit :
(vi) He shall be responsible to the Vice-Chancellor Provided that no order imposing or enhancing for the use of the buildings and rooms of the any penalty shall be made by the reviewing authority College and for the equipment of the College. unless the student (s) concerned has/have been given
(vii) He shall serve as the medium of communication a reasonable opportunity of making a representation for all official business of the College with other against the penalty proposed. authorities of the University, the students and
Powers &
6. (1) The Director of Research shall coordinate the public.
Duties of Director of all research in the University in co-operation with the
(viii) He shall normally represent the College in
Research
Deans. While his dealings would be mainly with the conferences and where necessary, he may staff concerned with research in Departrnents of designate representatives from amongst the Colleges, he shall be directly responsible to the Vice- staff of the College for specific conferences on Chancellor for the initiation, guidance and coordination resident instructions. of the research programme of the University and its outlying stations.
(ix) He shall prepare the budget of the College.
(2) All research programmes shall be conducted
(x) He shall exercise, in consultation with the Heads within the appropriate Departments by members of the of Departments, administrative control over the staff and graduate students of the Department. teaching loads of the members of faculty and work with the Directors of Research/Extension Education (3) The Director of Research shall have the on work load assignments of joint teaching research following powers and duties :-
or teaching extension personnel. (i) He shall be responsible for initiation, organisation
(xi) He shall be responsible to the Vice-Chancellor and conduct of research programmes of the for maintaining discipline, law and order in the Universiy and for that purpose, shall pass such College and for the discharge of his duties, he orders as may be necessary in consultation with may award suitable punishment e.g. fine/ the Heads of the Departments concerned. rustication/expulsion etc., to students for acts
(ii) He shall exercise broad administrative control of indiscipline and misdemeanour.
over :
Notwithstanding anything contained in the Statute
(i) research staff, (ii) research funds allotted for the the Vice-Chancellor within six months of the date of the purpose, and (iii) all physical properties, facilities order of penalty may, on his own motion or otherwise, and materials assigned by the University for the call for the records of any enquiry and may :-
pursuit of the research programme.
(a) confirm, modify or set aside the order; or (iii)He shall prepare in consultation with the Heads
(b) confirm, reduce, enhance or set aside the penalty of Departments the budgetary needs of research imposed by the order, or impose any penalty of different Departments of the University. where no penalty has been imposed; or
26
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 47 48 STATUTES
(iv) He shall be the principal liaison officer for dealing (3) The Director of Extension Education shall have with aid-granting agencies, such as I.C.A.R., full access to the Vice-Chancellor and shall be directly Commodity Committees or private institutions. responsible to him for effecting close collaboration and coordination of the extension education activities of
(v) He shall formulate and present policies to the the Univesity with those of the Departments of Research Advisory Committee for its consideration. Agriculture, Development, Co-operation and Animal Husbandry of the State Government.
(vi) He shall cause to be published regularly research bulletins, circulars, articles in scientific journals and (4) The Director of Extension Education shall have popular magazines and press releases which the following powers and duties :-
summarize practical research findings on important (i) He shall be responsible for initiation, organisation problems. and conduct of extension educational
programmes of the University and for that
(vii) In formulating research policies and programmes purpose shall passs such orders as may be of the University, he shall work in close consultation necessary in consultation with the Heads of with the Deans and the Director of Extension Departments concerned.
Education.
(ii) He shall exercise broad administrative control
(viii) He shall assume leadership in development and over :-
maintenance of research productivity of a high level
(a) Extension Education staff. by :
(b) Extension Education funds allotted for this (a)promotion of self-improvement on the part of purpose; and research personnel;
(c) All physical properties, facilities and materials (b)stimulation of a wholesome, aggressive esprit assigned by the University for the pursuit of de corps; and extension programmes.
(c)development of an attitude in the minds of the (iii) He shall assess, in consultation with Heads staff as to the worthiness and self-satisfaction of Departments, the budgetary needs of (humble pride) of a life vocation of service in the extension education of different Departments field of agricultural research. of the University.
(ix) He may represent the University in conferences (iv) He shall be the principal liaison officer for dealing with such agencies as the
regarding research.
Departments of Agriculture, Animal Husbandry,
7. (1) The Director of Extension Education shall plan
Powers &
Co-operation, Development and Panchayats of
Duties of
and execute all extension education programmes and the Government in the matter of extensionDirector of
activities in co-operation with the Deans and the E x t e n s i o n education. Director of Research.
Education
(v) He shall formulate and present extension educa-
(2) The Director of Extension Education shall tional programme of the Extension Advisory Committee, for its consideration.
supervise and control the field activities of the extension
subject-matter specialists who shall otherwise hold (vi) He shall guide and supervise the working of academic rank and be members of the staff of the the Information Section dealing with departments. publications, audio-visual aids, radio, press
and other materials directed to the successful
27
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 49 50 STATUTES
implementation of the extension educational meetings of the Academic Council and the Board programmes. of Management and of Committees appointed by
them;
(vii) In formulating the extension policies and programmes of the University, he shall work in (b) conduct the off icial correspondence of the close cousultation with the Deans of Colleges Academic Council and the Board; and Director of Research. (c) be responsible for admission of students to the
(viii) He shall assume leadership in the development University including the supervision of the and maintenance of effective and productive entrance examination, if any; extension educational programmes :-
(d) be responsible for registration of students of the
(a) promotion of self-improvement on the part University; of extension personnel; and
(e) be responsible for maintaining a register of all
(b) inculcation in them of a missionary sprirt for degrees/diplomas conferred by the University; dedicated service to the farmers of the
State. (f) be responsible for maintaining all students'
records;
(ix) He may represent the University in conferences regarding extension education. (g) obtan the grades of the students from the instructors and issue trimester/semester reports
8. The Director of Students' Welfare shall be directly
Powers &
and transcripts; responsible to the Vice-Chancellor and shall have the
Duties of
following duties :-
Director of
(h) deleted;S t u d e n t s '
(a) to make arrangements for the housing and messing
Welfare
(i) deleted; and of students; (j) perform such other duties and functions as are
(b) to direct a programme of student counselling; assigned to him by the Vice-Chancellor.
(c) to arrange for the part-time employment of students
Powers &
10. He shall be responsible to the Vice-Chancellor in accordance with the plan approved by the Vice-
Duties of
to ensure :-the
Chancellor; Comptroller
(a) that expenditure, not authorised in the budget,
(d) to assist in the placement of graduates of the is not incurred without appropriate sanction; University;
(b) that all moneys belonging to the University are
(e) to obtain travel facilities for holidays, study tours of kept in a scheduled bank approved by the Board students; of Management;
(f) to communicate with the guardians of students (c) that all the accounts of the University are concerning the welfare of the students; property kept, adjusted and audited;
(g) to exercise general control and supervision over (d) that the budget of the University is prepared the physical education programme and other co- and submitted to the Vice-Chancellor and that curricular activities of the students; the financial sanctions are obtained in time;
(h) to perform such other duties as may be entrusted to (e) that income and fees due to the University are him by the Vice-Chancellor from time to time. collected and that salaries and other amounts
9. In exercise of his duties under Section 17 of the
Powers & due to the staff and others paid promptly; Act, the Registrar shall :-
Duties of the Registrar (f) that notices are issued and the minutes of all
(a) issue notices and maintain the minutes of all meetings of the Finance Committee are
28
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 51 52 STATUTES
maintained to conduct the off icial (e) maintenance of accounts relating to the works correspondence of the Finance Committee; in his charge on prescribed forms.
(g) that development plans are prepared; (Powers of the Chief Engineer have been vested with the Estate Officer. Notification No. 265, dt. 12-11-
(h) that dealings with the Government, with the
98).
authority responsible for the auditing of the accounts of the Universiy, Commodity
Powers &
13. The Librarian shall work under the control and Committees and other aid-granting agencies
Duties of the supervision of the Vice-Chancellor and, in exercise of regarding financial and accounts matters, are on Librarian his responsibilities under section 22 of the Act, shall correct lines. be responsible for the maintenance of all libraries of
11. The Estate Officer shall work under the control
Powers &
the University and for the organization of their services. and supervision of the Vice-Chancellor and in the
Duties of the Estate The University Librarian shall have the following exercise of his responsibilities, under Section 19 of the Officer powers and duties :-
Act, shall be responsible for the following :-
(a) He shall have general overall supervision of the
(a) maintenance of the University buildings, fencing, University Library, and Library personnel and lands, other than the land comprising the departments; libraries or collections; agricultural farms;
(b) he shall prepare the Library budget for the
(b) maintenance of fire protection services; University Library including Department
(c) preparation of the maintenance budget of the collections; University;
(c) deleted;
(d) maintenance of accounts relating to the maintenance work in his charge on prescribed (d) he shall have the responsibility of receiving and forms; accessioning all library materials;
(e) maintenance of an up-to-date record of all the (e) he shall have the responsibility of initiating the immovable properties of the University including purchase requisitions for all library materials; lands and buildings in co-operation with the Heads
of Departments; (f) he shall have the responsibility of renewing in
time subscriptions to journals;
(f) procurement/disposal of immovable property of the University. (g) he shall prepare a library newsletter at monthly intervals which will carry a list of all library
12. The Chief Engineer shall work under the control
Powers &
materials received since the last preceding and supervision of the Vice-Chancellor and shall be
Duties of the Chief
responsible for the following :- newsletter and other timely library news ofEngineer
interest to students and staff;
(a) construction and maintenance of utility services;
(h) he shall initiate, participate and co-operate in
(b) maintenance of architectural and constructional programme designed to stimulate and services of the University; encourage the use of the library by students and
(c) all University construction; staff;
(d) preparation of the annual construction budget (i) he shall arrange library hours which will permit of the University and a periodical report showing maximum library use by both students and the progress of works under construction; faculty; and
29
APPOINTMENT, POWERS AND DUTIES OF THE OFFICERS 53 54 STATUTES
(j) he shall arrange for departments and selected (vii) He shall be responsible for the maintenance research Sub-stations, small collections of of proper standards of postgraduate instructions. volumes and journals that are in almost constant (viii) He shall, in consultation with the Heads of use by the staff and postgraduate students as Departments, exercise control over the teaching references. load of the members of the postgraduate faculty.
14. (1) The Dean of Postgraduate Studies shall be Powers &
(ix) He shall provide, in consultation with the Heads directly responsible to the Vice-Chancellor for the
Duties of the Dean of Departments, guidance and leadership in theadministration of all resident teaching programme at the
Postgraduate development of periodic evaluation of effective Postgraduate level in the University and for the Studies
curricula within each subject-matter and development, evaluation, improvement of curricula and integration of said curricula into appropriate teaching methods designed to develop in the students professional competence, character and quality of instruction programme designed to prepare leadership. students for ef fective careers in research,
teaching and extension.
(2) The Dean, Postgraduate Studies shall have the following powers and duties :- (x) He shall be a member of the Advisory Committee for Resident Instruction, Research
(i) He shall be responsible for the organisation and Advisory Committee and Extension Education conduct of postgraduate teaching in all the constituent colleges of the Punjab Agricultural Advisory Committee. University and for that purpose, shall pass such (xi) He shall prepare budget for the postgraduate orders as may be necessary in consultation with the programme of the University which shall be Deans of the constituent colleges and the Directors incorporated in the budget of the constituent of Research and Extension Education where such colleges by the concerned Deans. consultation is considered necessary.
(xii) He shall perform such other duties as may be
(ii) He shall in collaboration with the Director of entrusted to him by the Vice-Chancellor from Research, be responsible for the coordination of research of the postgraduate students and its time to time for effective co-ordination of post- integration with the general research programme graduate teaching in the University. of the University.
(iii)He shall preside over the meetings of the post-
graduate committee.
(iv) He shall formulate and present policies to the postgraduate committee for its consideration without prejudice to the right of any member to present any matter to the postgraduate committee.
(v) He shall forward the recommendations of the postgraduate committee, to the Vice-Chancellor or the Academic Council as the case may be.
(vi) He shall maintain record of the postgraduate students in the Punjab Agricultural University and also supervise their progress.
30
APPOINTMENT, POWERS AND DUTIES OF THE TEACHERS 55 56 STATUTES
CHAPTER IV Appointment of Additional Director of Research/ Additional Director of Extension Eduaction
STATUTES REGARDING THE CLASSIFICATION,
4.1 (a)
THE MANNER OF APPOINTMENTS,POWERS AND
(i) The posts of Additional Directors of Research/ DUTIES OF THE TEACHERS OF THE UNIVERSITY Additional Directors of Extension Education shall
1. In these Statutes, unless the context otherwise Definition be on whole time basis for a tenure of four years. requires :- A person selected shall not be eligible for
appointment for more than two terms. The
(a) 'Act' means the Haryana and Punjab appointment of Additional Director of Research/ Agricultural Universities act, 1970 and Additonal Director of Extension Education can be amended from time to time. terminated by the Board of Management on the recommendations of the Vice-Chancellor even
(b) Teacher means a person appointed or before the completion of his/her tenure for reasons recognised by the University for the purpose of to be recorded and a new Additional Director of imparting instructions or conducting and Research/Additional Director of Extension guiding research or extension programmes and Education shall be appointed according to the includes a person declared to be a teacher. procedure prescribed in the Statutes.
(c) Words and expression not defined in these (ii) A person appointed as Additional Director of Research/ Statutes and used in the Act shall have the Additional Director of Extension Education shall meaning assigned to them in the Act. draw special allowance of Rs. 800/- per month.
(iii) A person appointed as Additional Director of Research/
2. The teachers shall include the following :-
Classification of teachers Additional Director of Extension Education may
(i) Professors-cum-Heads of Departments relinquish the position at any time during his/her tenure by giving one month's notice to the Vice-
(ii) Professors Chancellor.
(iii) Joint Librarian/Deputy Librarian/Asstt. Librarian 4.1 (b) The procedure for appointment of Additional
(iv) Associate Professors Director of Research/Additional Director of Extension Education shall be as under :
(v) Assistant Professors
(i) The Vice-Chancellor shall have the post advertised
(vi) Persons conducting and guiding research with such qualifications as may be prescribed by
(vii) Persons conducting and guiding extension the competent authority.
(ii) After advertising the post and receiving the applications,
(viii) Sports Assistant (Redesignated as Asstt. the Vice-Chancellor shall appoint a Selection Director Physical Education by the Acad. Committee to make recommendations. Council-213 meeting held on 24-11-93).
(iii) The selection committee shall consist of the following
(ix) Any other employee of the University declared (i) Vice-Chancellor Chairman as 'teacher' by the Vice-Chancellor on the
(ii) At least three other persons from recommendations of the Academic Council. outside the University nominated by Members
3. All appointments of teachers of the University
Manner of
the Vice-Chancellor
appointment
under these statutes shall be made by the Vice- (No officer from the University shall be nominated Chancellor, strictly on merit. as member of the Selection Committee)
31
APPOINTMENT, POWERS AND DUTIES OF THE TEACHERS 57 58 STATUTES
(iv) The Chairman of the committee shall scrutinize
are available in addition to the Head of the Department, all the applications and prepare a list of candidates
the post of the Head of the Department shall be a who shall be either called for interview or considered
tenure post. In a department in which there is only one in absentia. He may also include in such a list
Professor in the concerned discipline, that Professor names of any person/persons who have not applied.
shall act as Head of Department.
(iii) In a department in which post of Head of the
(v) After interviewing the candidates or considering them Department is a tenure post as per provision of sub- in absentia, as the case may be, the Committee clause (ii) above, the term of appointment of Head of shall recommend as far as possible three persons Department shall be four years. A Professor will not in order of preference.
be eligible for appointment as Head of Department
(vi) The Vice-Chancellor shall then submit a single
for more than one term, provided that relaxation up to one year may be given if the incumbent is due to retire recommendation for the consideration of the Board during that period. In case the Head of Department of Management. However, the Board of proceeds on leave/deputation for one year or more, Management may also approve the panel he shall stand reverted to his original post of Professor recommended for appointment which shall be valid and new Head of Department shall be appointed as for a period of six months from the date of interview. per procedure in these Statutes. Further, the appointment
(vii) The Board shall either accept the recommendation
of Head of Department can also be terminated by the Board on the recommendation of the Vice-Chancellor or in case the Board does not accept the even before completion of his tenure for reasons to recommendation, the Vice-Chancellor shall, in due be recorded and new Head of Department appointed course, present another recommendation. as per prescribed procedure. Note : The word 'Professor' wherever occuring in these
Provided further that if there is only single eligible Professor Statutes includes persons conducting teaching/
level teacher in a particular discipline or where there are research/extension and having status and pay
more than one Professor level teachers, only a single scale equivalent to that of professor.
eligible Professor submits his/her bio-data, the Vice- Chancellor may approve his/her appointment as Head of
4.1 (c) Notwithstanding anything contained in clause 8 the Department on behalf of the Board of Management. of the Statutes regarding Number, Qualifications, However, if in the opinion of the Vice-Chancellor, the Emoluments and other conditions of Service of Officers candidate concerned is not suitable for appointment as and other employees of the University, not being
Head of the Department, the recommendations of the Vice- Teachers and the Preparation and the Maintenance of
Chancellor will be placed before the Board of Management Record of their service and Activities (Part A)
for considerations. (applicable to teachers also vide Clause 9 of the Part
Further if all Professors in a Department have worked as B of the corresponding Statutes for teachers) the
Head of Department for one term, the position will be notified seniority of Additional Directors of Research/Additional
and the persons selected will be authorised to act as Head Director of Extension Education shall be determined
of the Department till further orders :
according to their seniority on the post of professor (iv) The Selection Committee for selection of the Head and equivalent. of Department in the departments covered in sub-
clause(iii) above shall consist of the following :
4 (2) The procedure for appointment of Heads of
Appointment of Heads of ( a) Vice-Chancellor (preferably) or any Chairman Departments shall be as under : Departments other person nominated by him
(i) A Head of Department shall be selected out of the (b) One representative of the Indian Member Professors in the concerned discipline of that Council of Agricultural Research to department as well as Professors of the same be nominated by the Vice-Chancellor discipline working in the Univeristy. (c) Dean of the College Member
(d) Director of Research Member
(ii) In the departments in which one or more Professors
32
APPOINTMENT, POWERS AND DUTIES OF THE TEACHERS 59 60 STATUTES
(e) Director of Extension Education Member seed technology) in the University. The provisions
(f) Dean, Postgraduate Studies Member regarding appointment of Heads of Departments contained in Clause 4.2 of the Statutes ibid as well
(v) "The Selection Committee shall examine the as provisions in Clause 7 of these Statutes shall research and educational contribution, academic apply mutatis mutandis to the post of Director capability and administrative ability of Professors (Seeds). He will exercise administrative and financial in the department eligible on the date preceding powers of Head of Department or as may be six months of expiry of the tenure of the present delegated by the Vice-Chancellor".
Head of Department or the date on which the
Appointment
4.2(B) "Notwithstanding anything contained in these
of Director
position falls vacant and recommend the name of School of Statutes, the post of Director, School of Energy the most suitable person for appointment as Head
Energy Studies for Agriculture shall be tenurial post for a of Department and other appointments likewise will
Studies for
term of four years and shall be filled up fromAgriculture
amongst Professors and equivalent working in be made by interviewing the candidates on seniority Engineering disciplines in the College of Agricultural cum merit basis." Engineering, Punjab Agricultural University who had
(vi) The Selection Committee shall make its made signif icant teaching/research/extension recommendation to the Vice-Chancellor, who shall contributions in the area of "Energy in Agriculture".
put it up to the Board of Management with his The contribution should be within the broad comments, if any, for decision. framework of objective of the School of Energy supported by the projects/programmes carried,
(vii) A teacher who has attained the age of courses taught, labs developed and number of superannuation shall not be eligible for appointment publications in the journals of repute. The as Head of Department. provisions regarding Appointment of Heads of
(viii) A teacher appointed as Head of Department may Departments contained in Clause 4(2) of the Statutes ibid as well as provisions in Clause 7 of
relinquish this position at any time during his tenure
these Statutes shall apply mutatis mutandis to the
by giving one month's notice to the Vice-Chancellor. post of Director, School of Energy Studies for
(ix) All Professors to whom powers of Heads of Agriculture. He/She will exercise administrative and Departments have been delegated by the Vice- financial powers of Head of Department as may Chancellor shall be deemed to have been appointed be delegated by the Vice-Chancellor".
on regular basis in accordance with these Statutes
Appointment
4.3 The procedure for the appointment of Professors, of Profes-
from the date on which they started exercising such sors, Assoc. Associate professors and other teachers of
powers.
Professors equivalent rank shall be as under :
and other
(i) The Vice-Chancellor shall have the post advertised
Note : The word 'Professor' wherever occurring in these teachers of
with such qualifications as may be laid down by Statutes includes persons conducting research/
equivalent ranks him on the recommendations of the Academic extension and having status and pay scale Council. equivalent to that of 'Professor'. (ii) After advertising the post and receiving the
4.2(A) "Notwithstanding anything contained in these
Appointment
applications, the Vice-Chancellor shall appoint a Statutes, the post of Director (Seeds) shall be
of Director
Selection Committee to make recommendations.
(Seeds) tenurial post for a term of four years and shall be (iii) The Selection Committee shall have the following filled up from amongst Professor and equivalent composition :
working in the disciplines of Plant Breeding, (i) Vice-Chancellor Chairman
Vegetable Crops, Agronomy, Plan Pathology/ (ii) Academician Members
Entomology (with experience on seed production/ to be nominated by the Chancellor
33
APPOINTMENT, POWERS AND DUTIES OF THE TEACHERS 61 62 STATUTES
(iii) Three outside experts in the Provided that if there is any representation against concerned subject/field out of the such appointment, addressed to the Vice- list approved by the Board of Chancellor or when there is lack of unanimity in Management on the recommen- the meeting of the Selection Committee, only then dations of the Vice-Chancellor. the matter will be placed before the Board.
(iv) Dean/Director concerned Appointment
4.4 Notwithstanding anything contained in these
(v) Head of the Department concerned.
of Joint
Statutes, the appointment of Joint Director (Sports
Director
(At least four members including two outside (Sports & & Cultural Activities), who shall be entrusted with experts must constitute the quorum). Cultural the duties pertaining to Physical Education and
Activities)
Cultural Activities under the overall administrative
(iv) The Chairman of the Selection Committee or his control of the Director Students' Welfare, shall be nominee shall scrutinize all the applications and made through promotion from amongst Deputy prepare a list of the candidates who shall be either Directors Physical Education. The case for called for interview or considered in absentia. The promotion shall be referred to the Selection reprints of three major publications of the candidates Committee consisting of the following :
called for interview/to be considered in absentia 1.Director Students' Welfare Chairman (to be furnished by the candidate along with the
application) shall be got assessed from the same 2.Dean, Postgraduate Studies Member three external experts who are to be invited as 3.Two other persons to be nominated Member members of the Selection Committee. The by the Vice-Chancellor
Assessment Report will be placed before the The Seniority-cum-merit of the candidates shall be Selection Committee. kept in view by the Selection Committee/appointing
authority.
(v) The Selection Committee shall evaluate the qualifications, experience, report of the outside Provided that if suitable person is not available for experts regarding major publications etc. of the promotion, the post may be f illed up by direct candidates. However, weightage of interview shall recruitment from the open market as per procedure not exceed 15% of the total marks. prescribed under Clause 4.3 above.
(vi) After interviewing the candidates or considering
Appointment
5. Appointment of Assistant Professors and other of Assistant
them in absentia, as the case may be, the teachers of equivalent rankProfessor
committee shall recommend, as far as possible, at
and other (i) The Vice-Chancellor shall have the post least three persons in order of preference.
teachers of
advertised with such qualifications as may be laid
equivalent
down by him on the recommendations of the
(vii) In the case of appointment of Professors and
ranks
Academic Council. Associate Professors and other teachers of equivalent rank, the Vice-Chancellor shall, on (ii) After advertising the post and receiving the receipt of recommendation of the Selection applications, the Vice-Chancellor shall appoint a Committee, consider the same for acceptance. Selection Committee to make recommendations. Where the Vice-Chancellor decides to accept the (iii) The Selection Committee shall have the following recommendation of the Selection Commitee, he will composition :
on behalf of the Board of Management, approve the
(i) Vice-Chancellor Chairman appointment. The panel recommended by the (ii)Three outside experts Members Selection Committee shall be valid for a period of in the concerned subject to six months from the date of interview.
34
APPOINTMENT, POWERS AND DUTIES OF THE TEACHERS 63 64 STATUTES
be invited from the list approved
Responsiilities,
6. The Additional Director of Research shall officially
Powers &
by the Board of Management on the Duties of and functionally work under the control of the Director recommendations of the Vice-Chancellor
Additional of Research and shall perform the following duties :-
(iii) Dean/Director or Head of the
Director of Research (a) He shall monitor and review the progress of different Department concerned research schemes and provide coordination among the
(iv) An academician to be nominated by the researchers in the College. Chancellor.
(Atleast four members including two outside experts (b) He shall scrutinize new research projects and must constitute the quorum). review of synopsis of research projects of the postgraduate programme of the college.
(iv) "The Chairman of the Selection Committee or his nominee shall scrutinize all the applications and (c) He shall be Member-Secretary of the College prepare a list of the candidates who shall be either Project Review Committee where the Dean of the called for interview or considered in absentia. The College concerned is the Chairman. Vice Chancellor may determine the number of eligible (d) He shall work in close co-operation with the candidates to be called for interview in case more Dean of the College concerned and the Dean of than 10 candidates have applied for a particular post. the College will be associated with the finalisation However, the number of candidates to be called for of his Annual Progress and Assessment Reports. interview, when there are more than 10 applicants, (e) He shall compile materials for the Annual should not be less than 10. The Selection Committee Research Report at the College level. shall evaluate the qualifications, experience, publications (f) He shall perform such other duties as entrusted to etc. of the candidates. However, weightage of interview him by the Director of Research from time to time. shall not exceed 15% of total marks."
R es po ns i bi l i -
6(A) "The Additional Director of Extension Education
(v) After interviewing the candidates or considering
ties, Powers & Duties of the shall officially and functionally work under the controlthem in absentia, as the case may be, the Committee
Additional Di- of Director of Extension Education and shall perform shall recommend as far as possible, at least three rector of Exten-
the following duties :
persons in order of preference.
sion Education
(a) He shall monitor and review the progress of
(vi) The Vice-Chancellor will, on receipt of dif ferent extension schemes/projects and recommendations of the Selection Committee, consider provide coordination among the extension the same for acceptance. Where the Vice-Chancellor personnel in his sphere of duty. decides to accept the recommendations of the Selection
(b) He shall scrutinize new extension projects in Committee, he will, on behalf of the Board of his sphere of duty.
Management, approve the appointment. The panel recommended by the Selection Committee shall be valid (c) He shall compile materials for the Annual for a period of six months from the date of interview. Extension Reports regarding his sphere of duty. The Board also decided that the Selection Committee (d) He shall perform such other duties as entrusted for the posts of Deputy Librarian and Assistant Librarian/ to him by the Director of Extension Education Deputy Directors and Assistant Director of Physical from time to time.
Education shall be the same as that of Associate
Duties, Res-
7. The Head of the Department shall be
p o n s i b i l i t i e s
Professor and Assistant Professor respectively except & Powers of responsible for resident teaching to the Dean of the that the concerned expert in Physical Education or
the Heads of College, for research to the Director of Research, for Library Science, as the case may be, shall be associated
Departments
extension education to the Director of Extension with the Selection Committee.
35
65 66 STATUTES
Education and for Post-Graduate Teaching to the Dean, CHAPTER IV-A
Post-Graduate Studies of the University.
STATUTES REGARDING APPOINTMENT OF
He shall have the following powers and duties :
TEACHERS BY PROMOTION BASED ON MERIT
(i) He shall be responsible for the organisation and conduct of resident teaching; research and extension education of his Department and for Abolished w.e.f. 03-03-99 as per notification No.
that purpose shall pass such orders as may be Acad.I.AU.2001/300 Dt. 1-3-2001.
necessary in consultation with the Deans/Directors.
(ii) He shall tender advice to the Deans and Directors on all matters pertaining to his field in respect of teaching, research and extension.
(iii) He shall submit to the Deans/Directors concerned the budgetary needs of his Department.
(iv) He shall recommend to the appropriate Dean/ Director, the work load of each member of the staff with respect to teaching, research and/or extension education.
(v) He shall assume responsibility for all University properties and facilities assigned to his Department.
(vi) He shall recommend to the Deans and Directors, proposals for making improvement in the working of his Department.
36
CAREER ADVANCEMENT OF TEACHERS 67 68 STATUTES
CHAPTER IV-B Eligibility for Career Advancement
STATUTES REGARDING CAREER ADVANCEMENT 5. (i) An Assistant Professor and equivalent will be placed in the senior scale Rs. 3,000-5,000 if he/
OF TEACHERS
she has :
1. These Statutes shall apply to Assistant Professor/
(a) Completed 8 years of service after regular equivalent for the grant of senior/selection grade appointment. Provided that candidates who at the and promotion to the post of Associate Professors/ time of their recruitment as Assistant Professor/ equivalent, with effect from 1-1-1986. equivalent possess Ph.D./M.Phil. degree will be
2. Career Advancement given benef it of three/one years service for placement in senior scale. The Assistant
(i) The career advancement of a teacher will be Professors/equivalent who acquire Ph.D./M.Phil. made on his own post without addition to the degrees subsequently will also be eligible for number of faculty positions on the basis of similar benefit.
assessment/screening of his performance through the prescribed procedure. (b) Participated in two refresher courses/summer
(ii) A teacher will be allowed career advancement institutes, each of approximately four weeks duration or engaged in other appropriate
only if he is found suitable by the assessment/
continuing education programme of comparable
screening committee.
quality as may be specified by University Grants
(iii) A teacher, who has not been found suitable Commission/Indian Council of Agricultural for career advancement after assessment/ Research and
screening, shall be entitled to offer himself for re-assessment/screening after a lapse of 2 (The condition at (b) above will not be operative years from the date of eligibility of last till necessary provision in this behalf are adopted assessment/screening. by this University).
(iv) There will be no higher or lower limit on the (c) Consistently satisfactory performance appraisal number of percentage of teachers allowed reports.
career advancement. (ii) An Assistant Professor/equivalent in the senior
3. The career advancement of Assistant Professor/ scale will be eligible for promotion to the post of equivalent as Assistant Professor (senior scale)/ Assoc.Prof./equivalent if he/she has :
selection grade and promotion as Associate
(a) completed 8 years of service in the senior scale, Professor/equivalent will be made by the Vice- provided that this requirement will be relaxed if the Chancellor in the manner prescribed hereinafter. total service of the teacher is not less than 13
4. When a teacher, who is allowed career years. advancement, leaves the University, the vacancy (b) Obtained a Ph.D. degree. thus arisen shall be filled up at the original level
position occupied by the teacher before career (c) Made some mark in the areas of scholarship and advancement in the manner prescribed in the research as evidenced by self-assessment reports, Statutes regarding the Classification, Manner of quality of publications, contributions to educational Appointment and Powers and Duties of Teachers innovation, design of new courses and curricula of the University. etc. (This will not apply to teachers working on
Library/Sports side).
37
CAREER ADVANCEMENT OF TEACHERS 69 70 STATUTES
(d) Participated in two refresher courses/summer (iv) The period spent on outside academic assignment institute each of approximately 4 weeks duration and/or post-doctoral fellowship/scholarship/training or engaged in other appropriate continuing etc. within the country or abroad on equivalent or education programmes of comparable quality as higher post/grade subject to a maximum of four may be specified after placement in the senior years will be counted.
scale. (v) deleted
(The condition at (d) above will not be operative (vi) The period of leave for doing Ph. D. or higher studies till necessary provisions in this behalf are adopted will be counted as service. by the University) and (vii) The service rendered by a teacher as Lecturer/
equivalent in the scale of Rs. 700-1300 and Rs.
(e) Made significant contributions to the development 700-1600 w.e.f. 01-01-1973 shall be counted. of Library/Physical Education as evidenced by self- assessment reports, physical activities etc. as the (viii) If a teacher fails to submit his Annual Progress and case may be. Assessment Report in a particular year by the due
date, that year will not be counted as service for the
(This requirement is applicable to the teachers purpose of determining eligibility for grant of senior/ working on Library/Sports side only). selection grade and/or promotion.
(f) Consistently good performance appraisal reports. 6. The Assisttant Professors/equivalent in the senior scale who do not have Ph. D. degree and who do
Note : The term 'service' used in these Statutes shall not meet the scholarship and research and research mean service rendered as Assisstant Professor/ standards of an Associate Professor but have equivalent in the Punjab Agricultural University completed 16 years service and fulfil the other after regular appointment. criteria mentioned in Clause 5(ii) above and have Provided that eligibility service for placement in a good record in teaching/research/extension will senior/selection grade/promotion shall be counted be placed in the selection grade of Rs. 3700-5700 as under : subject to the recommendations of the Assessment
Committee. They will be designated as Assistant
(i) A teacher possessing Ph.D./M.Sc.degree must Professor/equivalent in the selection grade. They have rendered at least two years/four years service can offer themselves for a fresh assessment after respectively in the Punjab Agricultural University obtaining Ph.D. and fulfilling other requirements for and the remaining on equivalent or higher post or promotion as Associate Professor/equivalent and if grade in other University/Institution of higher found suitable will be given the designation of learning subject to the satisfaction of the Vice- Associate Professor/equivalent. Chancellor. 7. Procedure :
(ii) The period of adhoc service against a leave/ Every teacher who fulfils the criteria regarding deputation/lien vacancy of one year or more eligibility for placement in senior/selection grade or followed by regular appointment shall be taken into promotion will furnish information regarding his bio- account provided the adhoc appointment is made data and service in the PAU in the prescribed by adopting prescribed procedure of selection for proforma as per Annexure of Chapter IV-A of the regular appointments. Statutes to the Head of the Department two months
(iii) The period spent on extraordinary leave for non- before the date of eligibility. In case the teacher academic purposes shall not be taken into fails to submit his bio-data within the stipulated account. period, his/her eligibility date for placement in the
38
CAREER ADVANCEMENT OF TEACHERS 71 72 STATUTES
senior/selection grade or promotion shall be (c) Confidential Character Rolls/Annual Progress and deferred for the corresponding period. On the Assessment Reports of the teacher concerned. receipt of complete biodata of the teacher, the
(d) Personal discussions with the teacher concerned Head of the Department, af ter certifying the except for placement in senior scale. correctness of the particulars in the proforma, shall forward the same within two weeks to the Dean/ (e) Any other additional information the Assessment Director concerned. The Dean/Director concerned, Committee may like to call for from the teacher. after certifying the correctness of the particulars
On receipt of the recommendations of the Assess-
of the teacher, shall send the case alongwith the
ment Committee, the Vice-Chancellor will consider
panel of experts, where required, to the Registrar
the same for acceptance. He may, however, if he
withing two weeks thereafter. The Registrar will
considers it necessary, refer the recommendations
place the information received from the Dean/
back to the Committee for reconsideration. Where,
Director concerned, preferably within two months,
the Vice-Chancellor decides to accept the
before the Assessment Committee comprising of
Dean of the College, Director of Research or recommendations of the Assessment Committee, Director of Extension Educat ion, Dean, he will, on behalf of the Board of Management, Postgraduate Studies and Head of the Department approve the placement in the senior scale/ to consider the suitability of the teacher for selection grade/promotion by upgrading the post placement in senior scale. However, for selection presently held by the concerned teacher. Where, grade or promotion, the Assessment Committee will however, the Vice-Chancellor differs with the include one outside expert member nominated by recommendations of the Assessment Committee, the Vice-Chancellor, in addition to the above he shall place the same alongwith his comments committee. before the Board of Management for approval of
his proposal or otherwise.
8. (i) The Committee will adopt the following criteria for assessment of the teachers.
(a) Professional performance in relation to the duties and tasks assigned. The emphasis will be on the contributions and achievements of the individual in relation to the requirements of the job and the duties assigned to the post for which he was recruited.
(b) Spirit of co-operation and team work.
(c) Organisational abilities/attributes.
(d) Personal/behavioural abilities/attributes.
(ii) The Assessment Committee will take into consider- ation the following factors while making its recommendations :
(a) Material furnished in the assessment proforma submitted by the teacher concerned.
(b) Teaching/Research/Extension work done by the teacher.
39
CAREER ADVANCEMENT OF TEACHERS 73 74 STATUTES
CHAPTER IV-C ANNEXURE - I
STATUTES REGARDING CAREER ADVANCEMENT OF TEACHERS SCHEME FOR CAREER ADVANCEMENT OF TEACHERS
W.E.F. 27-7-1998 EFFECTIVE FROM 27-7-1998
(1) Career Advancement The Board of Management at its 191st meeting held on 19-12-2000 decided to adopt the scheme of "Career Advancement of Teachers" (a) Minimum length of service for eligibility to move into the grade of formulated by the ICAR for State Agricultural Universities (Annexure-I) Lecturer (Sr. Scale)/Asstt. Prof. (Senior Scale) would be four years circulated vide their letters No. 21(10)-99/Per.IV dated 19-7-2000 and 6- for those with Ph.D., five years for those with M.Phil, and six years 12-2000 in toto w.e.f. 27-7-1998. The Board also authorised the Vice- for others as Assistant Professor/Lecturer and for eligibility to move Chancellor to notify necessary amendments/clarifications on the scheme into the Grade of Assistant Professor (Selection Grade)/Lecturer made by the ICAR from time to time. (Selection Grade)/Associate Professor/Reader, the minimum length of service as Lecturer (Sr. Scale)/Assistant Professor (Senior Scale)
Further, the Board of Management at its 194th and 195th meetings shall be uniformly five years.
held on 28-5-2001 and 30-7-2001 respectively approved the procedure
(Annexure-II) for the proper implementation of this scheme. (b) For movement into grades of Associate Professor/Reader and above, the minimum eligibility criteria would be Ph.D. Those teachers
without Ph.D. can go upto the level of Assistant Professor (Selection
Grade)/Lecturer (Selection Grade).
(c) An Associate Professor/Reader with a minimum of eight years of service will be eligible for consideration for appointment as a Professor.
(d) The Selection Committees for Career Advancement shall be the same as those for direct recruitment for each category.
(e) The existing scheme of Career Advancement for non-academic staff namely Asstt. Director of Physical Education/Asstt. Registrar, Asstt. Librarian would continue.
2.0 Eligibility Criteria
(2.1) Lecturer (Senior Scale)/Asstt. Professor (Sr. Scale)
A Lecturer/Asstt. Professor will be eligible for placement in a senior scale through a procedure of selection, if he/she has :
(i) Completed 6 years of service after regular appointment with relaxation of one year and two years respectively, for those with M.Phil and Ph.D.
(ii) Participated in one orientation course and one refresher course of approved duration, or engaged in other appropriate continuing education programmes of comparable quality as may be specified or approved by the University Grants Commission/ICAR. (Those with Ph.D. degree would be exempted from one refresher course).
(iii) Consistently satisfactory performance appraisal reports.
40
CAREER ADVANCEMENT OF TEACHERS 75 76 STATUTES
(2.2) Lecturer (Selection Grade) 2.5 Professor (Promotion)
Lecturers/Asstt. Professors in the Senior Scale who do not have In addition to the sanctioned position of Professors, which must a Ph.D. degree or equivalent published work, and who do not meet be filled in through direct recruitment through all India advertisements, the scholarship and research standards, but fulfil the other criteria promotions may be made from the post of Reader/Associate Professor to that of Professor after 8 years of service as Reader/Associate
given above for the post of Reader /Associate Professor, and have a
Professor.
good record in teaching and, preferably, have contributed in various
ways such as to the corporate life of the institution, examination work, The Selection Committee for promotion to the post of Professor or through extension activities, will be placed in the Selection Grade, should be the same as that for direct recruitment. For the promotion from Reader/Associate Professor to Professor, the following method of
subject to the recommendations of the Selection Committee which is
promotion may be followed.
the same as for promotion to the post of Reader/Associate Professor.
They will be designated as Lecturers/Asstt. Professors in the Selection The candidate should present herself/himself before the selection Grade. They would offer themselves for fresh assessment af ter committee with some of the following :
obtaining Ph.D. and or fulfilling other requirements for promotion as (a) Self-appraisal reports (required). Reader/Associate Professor if found suitable, could be given the (b) Research contribution / books / articles published. designation of Reader/Associate Professor.
(c) Any other academic contributions.
(2.3) Reader/Associate Professor (Promotion)
The best three written contributions of the teacher (as defined A Lecturer/Assistant Professor in the Senior Scale will be eligible for by him/her) may be sent in advance to the Experts to review before promotion to the post of Reader/Associate Professor, if he/she has : coming for the selection. The candidate should be asked to submit these in 3 sets with the application.
(i) Completed 5 years of service in the Senior Scale;
(d) Seminars/Conferences attended.
(ii) Obtained a Ph.D. degree or has equivalent published work;
(e) Contribution to teaching/academic environment/institutional
(iii) Made some mark in the areas of scholarship and research as corporate life. evidenced e.g. self-assessment, reports of referees, quality of
(f) Extension and field outreach activities. publications, contribution in educational innovation, design of new courses and curricula and extension activities; The requirement of participation in orientation/refresher courses/ summer institutes, each of at least 3 to 4 weeks duration, and
(iv) After placement in the Senior Scale participated in two consistently satisfactory performance appraisal reports, shall be the refresher courses/summer institutes of approved duration, or engaged mandatory requirement for Career Advancement from Lecturer (Senior in other appropriate continuous education programmes of comparable Scale)/Asstt. Professor (Sr. Scale) to Lecturer (Selection Grade/Asstt. quality as may be specified or approved by the University Grants Professor (Selection Grade). Wherever the requirement of
Commission/ICAR; and orientation/refresher courses has remained incomplete, the promotions would not be held up but these must be completed by
(v) Possesses consistently good performance appraisal reports. the year 2002. (2.4) Promotion to the post of Reader/Associate Professor will be The requirement for completing these courses would be as follows:
through a process of selection by a Selection Committee to be set up
(i) For Lecturer/Asstt. Professor to Lecturer (Senior Scale)/Asstt. under the Statutes/Ordinances of the concerned University or other Professor (Sr. Scale), one orientation course would be compulsory similar Committees set up by the appointing authorities. for University and College teachers. Those without Ph.D. would be required to do one refresher course in addition.
41
CAREER ADVANCEMENT OF TEACHERS 77 78 STATUTES
(ii) Two refresher courses for Lecturer (Senior Scale)/Asstt. Professor (c) the incumbent was selected to the regular post in continuation (Sr. Scale) to Lecturer (Selection Grade)/Asstt. Professor (Selection to the ad-hoc service, without any break. Grade).
4.0 Merit Promotion
(iii) The senior teachers like Readers/Associate Professors/Lecturers (Selection Grade)/Asstt. Professors (Selection Grade) and Professor Merit Promotion Scheme of 1983 which was terminated in 1987 may opt to attend two Seminars/Conference in their subject area and for those who did not opt for it, stands abolished. However, Professors present paper as one aspect of their promotion/selection to higher who were governed by the old merit promotion scheme of 1987 would level or attend refresher course to be offered by ASCs for this level. be eligible for full scale of professor w.e.f. 1-1-1996. The University
(2.6) If the number of years required in a feeder cadre are less than can discuss in its academic body and decide inter-se-seniority between those stipulated in notification, thus entailing hardship to those who the merit promotees and direct recruits, based on the date of selection, have completed more than the total number of years in their entire and as per the existing/amended Acts and Statutes of the University. service for eligibility in the cadre, may be placed in the next higher
5.0 Professor of Eminence
cadre after adjusting the total number of years.
i) The proposal relating to Super time scale for Professor of This situation is likely to arise as in the earlier scheme, the number of years required in feeder cadre were much more than those envisaged Eminence will be taken up after the scheme in respect of UGC is under this notification. finalised and implemented.
3.0 Counting of Past Service
ii) Meritorious teachers who may not have M.Phil/Ph.D./M.Tech. but who have made outstanding contributions would be rewarded and Previous service, without any break as a Lecturer or equivalent, recognised as per the scheme to be approved by MHRD/ICAR. in a university, college, national laboratory, or other scientific
organisation, e.g. CSIR, ICAR, UGC, DRDO, ICSSR, ICHRI and as
6.0 Redressal of Anomalies
a UGC Research Scientist, should be counted for placement of lecturer in Senior Scale/Selection Grade provided that : - Anomalies arising after implementation of this order/notification shall be brought to the notice of ICAR which will be considered in
(i) The post was in an equivalent grade/scale of pay as the post consultation with DOPT/Deptt. of Expr., Ministry of Finance. of a Lecturer.
(ii) The qualif ications for the post were not lower than the qualifications prescribed by the UGC for the post of Lecturer.
(iii) The candidates who apply for direct recruitment should apply through proper channel.
(iv) The concerned Lecturers possessed the minimum qualifications prescribed by the UGC.
(v) The post was filled in accordance with the prescribed selection procedure as laid down by the University /State Government/Central Government/Institution's regulation;
(vi) The appointment was not adhoc or in a leave vacancy of less than one year duration. Ad-hoc service of more than one year duration can be counted provided
(a) the ad-hoc service was of more than one year duration.
(b) the incumbent was appointed on the recommendation of duly constituted Selection Committee; and
42
CAREER ADVANCEMENT OF TEACHERS 79 80 STATUTES
PROFORMA FOR CONSIDERING CASES UNDER THE CAREER 12. Participation in Refresher Courses/Summer Institute :
ADVANCEMENT SCHEME
S. No. Title of the Course Duration Name of the organising
ASSISTANT PROFESSOR AND EQUIVALENT TO ASSISTANT Institution
PROFESSOR AND EQUIVALENT (SR. SCALE)
1. Name : ________________________
2. Designation : ________________________
3. Discipline : ________________________
13. Awards/distinctions received, if any :
4. Deptt./Office : ________________________
14. Publication/technology generated, if any :
5. Date of Birth : ________________________
15. Constraints experienced in meeting targets of research/teaching/
6. Date from which M.Phil/Ph.D. extension, if any :
degree required : ________________________
7. Date of joining the PAU : ________________________ _____________________ Signature of the Scientist
8. Date of joining the present Deptt. : ________________________
9. Date of joining in the present : ________________________ post/grade (Rs. 8,000-13,500)
Verified that the information furnished by the Scientist is correct.
10. (i) Date of completion of 6 years service in the grade of
Rs. 8,000-13,500 (other than those who are not having M.Phil/ ____________________________ Ph.D. degrees) : ________________________ Signature of the Head of the Deptt.
(ii) Date of completion of 5 years service in the grade of Rs. 8,000-13,500 in case of M.Phil Degree holders : ________________________ Countersigned
(iii) Date of completion of 4 years service in the grade of
Rs. 8,000-13,500 in case of Ph.D.degree holders : ________________________
11. Details of work performance projectwise : Dean/Director S.No. Targets set Targets achieved
43
CAREER ADVANCEMENT OF TEACHERS 81 82 STATUTES
PROFORMA FOR CONSIDERING CASES UNDER THE CAREER (i) Research Publications
ADVANCEMENT SCHEME S. No. Name(s) of Authors in order Title of the Paper Name of
ASSISTANT PROFESSOR & EQUIVALENT (SR. SCALE) TO ASSISTANT (Sole/Sr./Co-author) (Vol. No. & the
PROFESSOR AND EQUIVALENT (SELECTION GRADE) Issue No.) Journal
1. Name : ________________________
2. Designation : ________________________ (ii) Other Publications/Presentations in Conferences/Seminars
3. Discipline : ________________________
11. Participation in Refresher Courses/Summer Institute :
S.No. Title of the Course Duration Name of the organising
4. Deptt./Office : ________________________ Institution
5. Date of Birth : ________________________
12. Participation in Seminars/Symposia/Workshop/Conference etc.
6. Date of joining the PAU : ________________________ S.No. Name of the Seminars/Symposia/ Name of the
7. Date of joining the present Workshop/Conference Organising Institution Deptt. : ________________________
13. Awards/distinctions received, if any :
8. i. Date from which scale of : ________________________ Rs.8,000-13,500 is held 14. Constraints experienced in meeting targets of research/teaching/ extension/institute corporate life, if any :-
ii. Date from which scale of : ________________________ Rs.10,000-15,200 is held
iii. Date on which completed : ________________________ _____________________ 5 years in grade of Asstt. Prof. Signature of the Scientist (Sr. Scale Rs. 10,000-15,200)
9. Areas in which the Scientist has made some mark including the specific Verified that the information furnished by the Scientist is correct. achievements in Research/Teaching/Extension/Corporate Life :-
(a) Research ____________________________
(b) Patents applied/obtained or implementable Technology generated Signature of the Head of the Deptt.
(c) Courses designed and taught
(d) Transfer of technology
(e) Projects/proposals processed Countersigned
(f) Monitoring of Projects/Schemes/activities including utilisation of funds
(g) Corporate Life.
10. Published work during the assessment period Dean/Director
44
CAREER ADVANCEMENT OF TEACHERS 83 84 STATUTES
PROFORMA FOR CONSIDERING CASES UNDER THE CAREER 11. Published work during the assessment period
ADVANCEMENT SCHEME (i) Research Publications S. No. Name(s) of Authors in order Title of the Paper Name of
ASSISTANT PROFESSOR & EQUIVALENT (SR. SCALE) TO
(Sole/Sr./Co-author) (Vol. No. & the
ASSOCIATE PROFESSOR AND EQUIVALENT
Issue No.) Journal
1. Name : _________________________
2. Designation : _________________________
3. Discipline : _________________________ (ii) Other Publications/Presentations in Conferences/Seminars
4. Deptt./Office : _________________________ 12. Participation in Refresher Courses/Summer Institute :
5. Date of Birth : _________________________ S.No. Title of the Course Duration Name of the organising Institution
6. (i) Date from which Ph.D. : _________________________ degree acquired
13. Participation in Seminars/Symposia/Workshop/Conference etc.
(ii) Details of published work : _________________________ in case of those not holding S.No. Name of the Seminars/ Name of the Ph.D. degree Symposia/Workshop/ Organising Institution Conference
7. Date of joining the PAU : _________________________
8. Date of joining the present Deptt. : _________________________
14. Awards/distinctions received, if any :
9. i. Date from which scale of : _________________________ 15. Constraints experienced in meeting targets of research/teaching/ Rs.8,000-13,500 is held extension, if any :-
ii. Date from which scale of : _________________________ Rs.10,000-15,200 is held
____________________
iii. Date on which completed Signature of the Scientist 5 years in grade of Asstt. Prof. (Sr. Scale Rs. 10,000-15,200) : _________________________ Verified that the information furnished by the Scientist is correct.
10. Areas in which the Scientist has made some mark including the specific achievements in research/teaching/extension :-
(a) Research ____________________________
(b) Patents applied/obtained or implementable Technology Signature of the Head of the Deptt. generated
(c) Courses designed and taught Countersigned
(d) Transfer of technology
(e) Projects/proposals processed
(f) Monitoring of Projects/Schemes/activities including utilisation of funds Dean/Director
45
CAREER ADVNCEMENT OF TEACHERS 85 86 STATUTES
PROFORMA FOR CONSIDERING CASES UNDER THE CAREER (ii) Other Publications/Presentations in Conferences/Seminars
ADVANCEMENT SCHEME
13. Participation in Seminar/Symposia/Conference etc.
ASSOCIATE PROFESSOR & EQUIVALENT TO PROFESSOR & EQUIVALENT
S.No. Name of the Seminar/ Organising Institution
1. Name : _________________________ Symposia/Workshop/ Conference
2. Designation : _________________________
3. Desicipline : _________________________
4. Deptt./Office : _________________________
14. Extension and field outreach activities
5. Date of Birth : _________________________ S.No. Duties/Tasks assigned Achievements
6. Date from Ph.D. : _________________________ degree acquired
7. Date of joining the PAU : _________________________
15. Books/bulletin/articles published
8. Date of joining the present Deptt. : _________________________ 16. Indicate three best contirbutions made (research/teaching/ extension/corporate life).
9. Date of joining the grade of : _________________________ Assoc. Prof. (Rs. 12,000-18,300) 17. Awards/distinctions received, if any :
18. Participation in Refresher Courses/Summer Institutes, if any :-
10. (i) Date from which scale of : _________________________ Rs.8,000-13,500 is held 19. Constraints expressed in meeting targets of research/teaching/ extension/institute corporate life, if any :
ii. Date from which scale of : _________________________ Rs.10,000-15,200 is held
iii. Date from which scale of _____________________ (Rs. 12,000-18,300) is held : _________________________ Signature of the Scientist
11. Specific achievements in Research/Teaching/Extension :-
(a) Research Verified that the information furnished by the Scientist is correct.
(b) Patents applied/obtained or implementable Technology generated
(c) Courses designed and taught
(d) Transfer of technology ____________________________
(e) Projects/proposals processed Signature of the Head of the Deptt.
(f) Monitoring of Projects/Schemes/activities including utilisation of funds
12. Published work during the assessment period Countersigned
(i) Research Publications S. No. Name(s) of Authors in order Title of the Paper Name of (Sole/Sr./Co-author) (Vol. No. & the
Issue No.) Journal Dean/Director
46
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 87 88 STATUTES
ANNEXURE - II B considerat ion. W here the Vice-Chancellor DECISIONS TAKEN BY THE BOARD OF MANAGEMENT decides to accept the recommendations of the Assessment Committee, he will, on behalf of
AT ITS 194TH
the Board of Management approve the placement & 195TH MEETINGS HELD ON 28-5-2001 AND 30-7-
in the senior scale/selection grade and
2001 RESPECTIVELY
promotion by upgrading the post presently held by the concerned teacher. Where, however, the
i) A teacher who has not been found suitable for Vice-Chancellor differs with the recommendations career advancement after assessment, shall be of the Assessment Committee, he shall place entitled to offer himself for re-assessment after the same alongwith his comments before the lapse of two years from the date of eligibility of Board of Management for approval of his proposal last assessment. or otherwise.
ii) Extraordinary leave availed of by a teacher for the purposes other than for higher academic pursuits and on medical grounds shall not be treated as qualifying service for the grant of any benefit.
iii) The period spent on outside academic assignment on deputation within the country or abroad on equivalent or higher post/grade and the period spent on training subject to a maximum of four years will be counted.
iv) An Assistant Professor acquiring Ph.D. degree during service may be placed in senior scale with minimum of four years service and promoted as Associate Professor from the date of acquiring Ph.D. with a minimum of nine years service as Assistant Professor/Assistant Professor (Sr. Scale).
v) If a teacher fails to submit his annual progress and assessment report in a particular year by the due date, that year will not be counted as service for the purpose of determining eligibility for the grant of senior/selection grade and/or promotion.
vi) On receipt of the recommendat ions of the Assessment Committee, the Vice-Chancellor will consider the same for acceptance. He may, however, if he considers it necessary, refer the recommendations back to the Committee for re-
47
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 89 90 STATUTES
CHAPTER - V officer. All matters affecting their promotion, transfer and other conditions of service shall be determined by STATUTES REGARDING THE APPOINTMENTS OF the concerned officer in accordance with the relevant EMPLOYEES OF THE UNIVERSITY OTHER THAN Statute framed under the Act.
OFFICERS AND TEACHERS
(2) This cadre shall consist of such employees as are 1 . Classification -(1) Employees of the University other mentioned in Part II of the schedule. than officers and teachers shall belong to either :- Note - For purposes of this Statute; pay shall include
(a) The University cadre; or all allowances except local compensatory allowance
(b) the cadre of the University officers under whom the and house rent. post is administratively placed. 4. Appointments : The appointments by promotion
2. Each cadre shall consist of :- shall be made on the basis of seniority -cum-merit. The Group A : All the posts in the grade pay of Rs. 5000/- appointments by direct recruitment shall be made and above and all the posts existing in Group-A strictly on merit.
(irrespective of the monetary limits of grade pay) will 5. (1) (i) "The appointment of group 'A' employees remain in Group-A. excepting those mentioned in schedule Part-IV (a & b)
Group B : All the posts ranging between the grade pay of shall be made by the Vice-Chancellor on behalf of the Rs. 3800-4999. Board of Management. 75% of the posts shall be filled
Group C : All the posts ranging between the grade pay by promotion. If suitable persons are available subject of Rs. 1900-3799. to the requirement of passing the prescribed
Group D : All the posts below the grade pay of Rs. departmental examination/test, if any, for the post held 1900. by the employee concerned, and the rest by direct
2. Univeristy Cadre (1) Employees borne on the University recruitment from the open market, the employees of cadre may be required to serve in any office or institution the University being eligible for appointment."
under the University and shall in respect of their day-to- In the case of group 'A' employees mentioned in day work be under the administrative control of the head schedule Part-IV (a), appointment shall be made by the of the office or institution to which they are posted.
Irrespective of the authority mentioned in Part I of the Vice-Chancellor, 75% of the posts shall be filled by schedule, the Heads of the Departmets and University promotion, if suitable persons are available subject to Officer Incharge of that office/institution shall be the the requirement of passing the prescribed departmental competent authority to transfer them within the office/ examination/test, if any, for the post held by the employee institution to inflict punishment of censure. Suspension, concerned, and the rest by direct recruitment from the and recovery of charges and stoppage of increment. open market, the employees of the University being These Officers/Heads of Departments shall also be eligible for appointment.
competent to issue certificates regarding completion of
the probationary period or to extend the period of (ii) In case of group 'A' employees mentioned in probation of such employees. schedule Part-IV (b), the appointment shall be made
(2) The University cadre shall consist of such by the Vice-Chancellor by 100% promotion subject to employees as are mentione in Part I of the Schedule. the requirement of passing the prescribed departmental examination/test, if any, for the post held by the
3. The Cadre of the University Officers under whom the post is administratively placed. employee concerned.
(1) Employees borne on the cadre shall work under Provided that an employee who has attained the age the administrative control of the concerned University of 55 years and put in 30 years service in the PAU and is exempted from passing the departmental
48
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 91 92 STATUTES examination/test prescribed for the post held by him/ (a) The Registrar; her will be considered for promotion but such employee (b) The Comptroller; can avail one promotion only after the age of 55 years.
(c) The Dean, Post-graduate Studies;
(2) Manner of appointment by promotion - In the case of promotion to group 'A' posts against 75% quota, (d) Any other person or persons nominated by the seniority and merit of the candidate concerned will be Vice-Chancellor. kept in view by the appointing authority in each case. (iii) Where the Vice-Chancellor finds that it is not The cases of promotion to group 'A' posts, shall be possible to appoint a committee as above, or where referred to the selection committee constituted for the nature of the post warrants it, he may constitute an direct recruitment. ad-hoc selection committee.
(3) Manner of appointment by direct recruitment- The (iv) The chairman of the committee with the help of a following procedure shall be adopted for making Screening Committee to be appointed by him shall appoinment to group 'A' posts by direct recruitment. scrutinize all the applications, suggestions and
(i) The Vice-Chancellor may have the post advertised recommendations received and prepare a list of the with such qualifications as have been prescribed and/ candidates who shall be either called for interview or or invite suggestions and recommendations from such considered in absentia. He may also include in such a persons/institutions/agencies as he deems proper. list person/persons who have not applied or have not been recommended by the persons, institutions and
(ii) (a) After having advertised the post and received agencies to whom the matter had been referred. applications and/or after having obtained the
suggestions or recommendations from appropriate (v) After interviewing the candidates or considering persons, institutions and agencies, the Vice- them in absentia, as the case may be, the committee Chancellor may appoint a selection committee to make shall recommend to the Vice-Chancellor, as far as recommendations and approve appointment in respect possible, at least three persons in order of preference. of group 'A' employees mentioned in Schedule Part- (vi) After receiving the recommendations of the IV (a) and on behalf of the Board of Management in selection committee, the Vice-Chancellor may, if he respect of other group 'A' employees. However, if there considers it necessary, request the committee to is any representation against appointment addressed consider additional names or to review or reconsider to the Vice-Chancellor in respect of appointments its recommendations. He may also, if he considers it made by him on behalf of Board of Management or necessary, himself interview persons recommended by when there is lack of unanimity in the meeting of a the committee and/or other whom he considers to be Selection Committee then the matter may be brought suitable.
before the Board. (vii) The recommendations of the Selection Committee
Provided the Vice-Chancellor may accept the will be submitted to the Vice-Chancellor for approval. recommendations of the Selection Committee for However, if there is any representation against appointment by promotion of group 'A' employees appointment addressed to the Vice-Chancellor in (except those mentioned in Schedule Part-IV) on respect of appointments made by him on behalf of the behalf of the Board of Management and approve their Board of Management or when there is lack of promotion. However, such cases may be brought unanimity in the meeting of a Selection Committee then before the Board for information. the matter may be brought before the Board.
(b) Ordinarily the selection committee will consist of 6. (1) (a) The appointment of group 'B' employees the following :- excepting technical posts shall be made by the Vice-
49
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 93 94 STATUTES Chancellor by 100% promotion subject to the Note : Where the lower post from which the promotion requirement of passing the departmental test, if any, is to be made is provided in two or more Colleges/ prescribed for the said post. Directorates or Offices, as the case may be, instead of Provided that an employee who has attained the age formulating the seniority list of lower post for the of 55 years and put in 30 years service in the PAU and purpose of promotion, the post to be filled shall be is exempted from passing the departmental notified with the prescribed qualifications within the examination/test prescribed for the post held by him/ University and the Selection Committee shall consider her will be considered for promotion, but such the applications of the eligible and qualified applications employee can avail one promotion only after the age on seniority-cum-merit basis. of 55 years. 6 (A) 1. The appointment of group 'D' employees with
The appointment of group 'B' technical employees lowest pay scales and Group 'C' ministerial posts shall falling under G-I to G-II categories shall be made by be made by the concerned Officers of the University by the Vice-Chancellor by 100% promotion provided they direct recruitment in the manner specified in Part-III of the Schedule.
possess prescribed qualifications for the post held
under reconstituted lower group. The appointment of group 'C' employees in initial entry scales of pay with maximum ranging between
The appointment of group 'B' technical employees in
Rs. 7000-9200 other than group 'C' technical employees
G-III category excepting those mentioned in Schedule
shall be made by the Vice-Chancellor by 100%
Part-V shall be made by 100% promotion from amongst
promotion subject to requirement of passing the
the employees in G-IV category provided they possess
prescribed departmental examination/test, if any, for the
prescribed qualifications for the post held under
post held by the employee concerned.
reconstituted lower group.
The appointment of group 'C' technical employees
Provided that an employee who has attained the age
falling in G-III category mentioned in Schedule Part-V
of 55 years and put in 30 years service in the PAU and
shall be made by the Vice-Chancellor. 75% of the
is exempted from passing the departmental
vacancies shall be filled up by promotion provided they
examination/test prescribed for the post held by him/
possess prescribed qualifications for the post held
her will be considered for promotion but such employee
under reconstituted lower group and 25% by direct
can avail one promotion only after the age of 55 years.
recruitment from open market, the employees of the
Provided that if suitable persons are not available University being eligible for appointment. for promotion for the posts mentioned in sub-clause
2. The appointment of group 'C' employees (except
(a) above, the posts may be filled up by the direct group 'D' posts with lowest pay scales, ministerial posts, recruitment form the open market for which the employees of the University shall also be eligible. technical posts in 'G' IV category and the posts of Mate (Sanitation) and Security Guard shall be made
(2) The procedure for selection to group 'B' posts by
by the concerned Officers of the University in the ratio direct appointment shall, as far as possible, be the of 75% by promotion and 25% by direct recruitment. same as prescribed above in the case of group 'A' employees. The post of Mate (Sanitation) and Security Guard will be filled up by 100% promotion from amongst
(3) The cases of promotion shall be referred to the
the sweepers and chowkidars.
Selection Committee constituted in Schedule Part-III. Seniority-cum-merit of the concerned candidates shall 3. The appointment of group 'C' technical employees be kept in view by the Selection Committee/appointing falling in G-IV category shall be made by the Concerned authority in each case. Officers of the University/75% by promotion from
50
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 95 96 STATUTES amongst the employees of the University who fulfil the PART I
qualifications prescribed for the posts, by circulating the same within the University in the manner specified THE UNIVERSITY CADRE under note below Clause 6 of the Statutes ibid and 25% by direct recruitment from open market, the employees 1. Employees under the Vice-Chancellor - of the University being eligible for appointment. (i) Secretary to Vice-Chancellor. Provided that if suitable persons are not available for (ii) Private Secretary to Vice-Chancellor. promotion against promotion quota, the post may be (iii) All other officers/employees provided in the filled by direct recruitment from the open market for budget but not included at Serial Nos. 2 to 6. which the employees of the University shall also be
eligible for appointment, in the manner specified in 2. Employees under the Registrar :-
Part-III of the Schedule. (i) Deputy Registrar.
4. The cases of promotion shall be referred to the (ii) Assistant Registrar. Selection Committee constituted in Schedule Part-III. (iii) Office Superintendent. Seniority-cum-merit of the concerned candidates shall
be kept in view by the Selection Committee/appointing (iv) Ministerial posts. authority in each case. (v) Daftaries, Messangers, Sweepers and
(B) Notwithstanding anything contained in clause 6 & 6 Chowkidars in the University Administration
(A) above, suitable persons for the posts of Secretary, scheme. Private Secretary & Gunman to Vice Chancellor shall (vii) Press Manager and the staff under him. be selected by the Vice Chancellor from amongst the (viii) Bus, Car, Jeep, Truck Drivers. employees of the University in such manner as the Vice-
(ix) Medical Officers and other staff under them such Chancellor decides. The persons selected shall be liable as Dispensers, Compounders, Nurses etc. to reversion to their previous positions or to their parent cadres at the discretion of the Vice-Chancellor. 3. Employees under the Comptroller :-
(i) Accounts Officer.
(ii) Assistant Accounts Officer.
(iii) Accounts Officer (Store Purchase Organisation) and his staff.
(iv) Any other post brought on the schedule under the orders of Vice-Chancellor.
4. Employees under the Estate Officer :-
(i) Deputy Estate Officer.
(ii) Assistant Estate Officer and the other watch and ward staff and sanitory staff under them including Chowkidars and Sweepers.
(iii) Security staff.
(iv) Telephone Operator.
51
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 97 98 STATUTES
(v) Architects and Engineering staff under them. (ii) Any other post brought on the Schedule under
(vi) Any other post brought on the schedule under the orders of the Vice-Chancellor. the orders of the Vice-Chancellor. 3. Cadre of the Director of Extension Education:-
(i) Group 'B', 'C' & 'D' employees sanctioned in
5. Employees under the Librarian - the budget under extension education schemes but not included in Part I of this Schedule and
(i) Deputy Librarian and other staff sanctioned in (1) and (2) above. the various libraries in the Departments,
Colleges and the University. (ii) Any other post brought on the Schedule under the orders of the Vice-Chancellor.
(ii) Any other post brought on the schedule under the orders of the Vice-Chancellor.
6. Employees under the Director of Students' Welfare.
(i) The staff sanctioned in connection with :
(a) Arrangements for housing and messing of students;
(b) Programme of students counselling; and
(c) Physical Education Programme in the various constituent colleges of the University.
(ii) Any other post brought on the schedule under the orders of the Vice-Chancellor.
Part II
1. Employees under the Deans of the Constituent Colleges -
(i) Group 'B', 'C' & 'D' employees provided in the budget sanctioned for the constituent colleges concerned but not included in Part I of the Schedule.
(ii) Any other post brought on the Schedule under the orders of the Vice-Chancellor.
2. Cadre of the Director of Research-
(i) Group 'B', 'C' & 'D' employees provided in the budget sanctioned for the research schemes but not included in Part I of the Schedule and 1 above.
52
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 99 100 STATUTES
PART III
(Selection Committee, etc. for Appointments of Group 'B', 'C' and 'D' employees) Sr. Appointing Constitution of
No. Designation of the post authority selection committee Mode of selection
1 2 3 4 5
1. All Ministerial posts Vice Chancellor 1. Registrar Procedure for selection shall be as prescribed other than, Stenographers, 2. Comptroller in the Statutes for 'A' group employees. Steno-typists, Clerks and 3. Two other persons
Group 'B' & 'C' employees to be nominated by
under the Registrar and the Vice Chancellor
Vice Chancellor.
2. Clerks, Steno-typists, Registrar 1. Registrar 2 (a) The Registrar shall advertise the posts and Typists 2. Two other persons arrange tests. For Clerks, a paper of 85 marks
to be nominated by comprising Punjabi, English, Arithmatic of Matric the Vice-Chancellor Standard consisting of 20 marks of each paper and General Knowledge consisting of 25 marks
shall be prescribed. The candidates will have to qualify the written test with atleast 60% marks in aggregate but minimum 40% marks in each
subject. The candidate having passed the written test with the above aggregate shall be required to qualify the typewriting test in Punjabi with a speed of 30 w.p.m. either on computer or on
manual or electronic typewriter. The merit list of candidates to be selected for appointment shall be prepared on the basis of aggregate marks
obtained by them in the written test and having passed the type test and the marks obtained in
the interview for which 15 marks shall be allotted. In the case of typists, a test of type writing with a minimum speed of 40 w.p.m. shall be necessary.
With regard to the Steno-typists, a competitive test in English shorthand consisting of a passage of 400 words at a speed of 80 w.p.m. to be
transcribed at the speed of 15 w.p.m. and Punjabi shorthand test consisting of 200 words at a
speed of 50 w.p.m.to be transcribed at the speed of 10 w.p.m. shall be held. However, 8% mistakes will be permissible. A merit list on the basis of above shall, thereafter, be prepared and
interview held."
2(b) Group 'D' employees whose scale of pay is
less than Clerk will be considered for
appointment as Clerk provided :
(i) They are Matriculate with Punjabi.
(ii) They have worked in the University for atleast five years and qualify the typewriting test in Punjabi with a speed of 30 w.p.m. before his appointment either on computer or on manual or electronic typewriter.
(iii) Their work and conduct is satisfactory. NOTE : The vacancies shall be filled in the ratio of 75:25 i.e. 75% from open market and 25% from amongst the Group D employees.
53
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 101 102 STATUTES
3. Stenographers Vice Chancellor 1. Registrar (a) The Committee shall prepare a list of candi-
2. Comptroller dates after advertising and including names
3. Two persons to of eligible candidates from amongst the be nominated by existing employees of the University as Vice Chancellor well as their consulting other appropriate institutions and agencies for suggestions.
(b) The committee shall then arrange for compe- titive test in shorthand of the candidates with such requisite speed and in such manner as the Vice-Chancellor may lay down in this behalf.
(c) On the basis of the merit list prepared as a result of the test, the committee shall hold an interview and submit their recommendations to the Vice-Chancellor.
Proficiency test for Senior Scale Stenographers :
The test will consist of a passage in English/Punjabi of 500 words dictated at a speed of 100 words per minute which the candidates will be required to transcribe at the rate of 20 w.p.m. Four per cent mistakes will be permissible.
Proficiency test for Junior Scale Stenographers :
The test will consist of a passage in English of 500 words dictated at a speed of 100 words per minute which the candidates will be required to transcribe at the rate of 20 words per minute. Eight per cent mistakes will be permissible.
4. 'B' Group posts under Vice Chancellor 1. Librarian The procedure for selection shall be as the Librarian 2. Two other persons prescribed in the Statutes for group 'A' to be nominated employees so far as possible.
by the Vice-
Chancellor.
5. (i) 'D' group employees Librarian 1. Librarian with lowest pay scales 2. Two other persons -do- to be nominated
by the Vice-
Chancellor.
(ii) 'C' group employees Vice Chancellor 1. Librarian (in initial entry scale of 2. Two other persons -do- pay with maximum ranging to be nominated between Rs. 7000-9200 by the Vice-
other than 'C' group Chancellor.
technical employees.
(iii) 'C' group technical Vice Chancellor 1. Librarian -do- employees falling in G-III 2. Two other persons category in schedule to be nominated
Part-V by the Vice-
Chancellor.
(iv) 'C' group employees Librarian -do- -do- (except with lowest pay
scales, ministerial posts
and technical posts in
G-IV category)
(v) 'C' group technical Librarian -do- -do- employees falling in
G-IV category.
54
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 103 104 STATUTES
6. 'B' Group posts under Vice Chancellor 1. Registrar The procedure for selection shall be as prescribed the Press Manager 2. Comptroller in the Statutes for group 'A' employees so far as
3. Two other persons possible. to be nominated
by the Vice-
Chancellor.
7. (i) 'D' Group employees Registrar 1. Registrar with lowest pay scales 2. Press Manager -do-
3. Two other persons to be nominated by the Vice-
Chancellor.
(ii) 'C' group employees Vice Chancellor -do- -do- (in initial entry scale of
pay with maximum ranging
between Rs. 7000-9200
other than 'C' group
technical employees.
(iii) 'C' group technical Vice Chancellor -do- -do- employees falling in G-III
category in Schedule
Part-V
(iv) 'C' group employees Registrar -do- -do- (except with lowest pay
scales, ministerial posts
and technical posts in
G-IV category)
(V) 'C' group technical Registrar -do- -do- employees falling in
G-IV category.
8. (i) 'D' group employees Registrar 1. Registrar with lowest pay scales 2. Comptroller
3. Any other Officer to be -do- nominated by the
Registrar.
(ii) 'C' group employees Vice Chancellor 1. Registrar (in initial entry scale of 2. Comptroller pay with maximum 3. Any other Officer to be -do- ranging between Rs. nominated by the
7000-9200 other than Registrar.
'C' group technical
employees.
(iii) 'C' group technical Vice Chancellor -do- -do- employees falling in
G-III category in Schedule
Part-V
(iv) 'C' group employees Registrar -do- -do- (except with lowest pay
scales and technical
posts in G-IV category)
(v) 'C' group technical Registrar -do- -do- employees falling in
G-IV category.
9. 'B' Group employees Vice Chancellor 1. Estate Officer under the Estate 2. Dean/COAE&T -do-
Officer 3. Any other officer
nominated by the
Vice Chancellor.
55
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 105 106 STATUTES
10. (i) 'D' Group employees Estate Officer 1. Estate Officer with lowest pay scales 2. Dean/COAE&T -do-
3. Any other officer nominated by the Vice-Chancellor.
(ii) 'C' group employees Vice Chancellor -do- -do- (in initial entry scale of
pay with maximum
ranging between Rs.
7000-9200 other than
'C' group technical
employees.
(iii) 'C' group technical Vice Chancellor -do- -do- employees falling in
G-III category in
Schedule Part-V.
(iv) 'C' group employees Estate Officer -do- -do- (except with lowest
pay scale, ministerial
posts and technical
posts in G-IV category)
(v) 'C' group technical Estate Officer -do- -do- employees falling in
G-IV category
11. 'B' Group employees Vice Chancellor 1. Director Students' under the Director Welfare -do-
Students' Welfare 2. Deputy Director
Students' Welfare
3. Any other officer nominated by the Vice Chancellor.
12. (i) 'D' group employees Director Students' (i) Director Students' -do- with lowest pay scales Welfare Welfare
(ii) Any two other officers/ employees nominated by the Director Students Welfare
(ii) 'C' group employees Vice Chancellor (i) Director Students' -do- (in initial entry scale of Welfare
pay with maximum ranging (ii) Any two other officers between Rs. 7000-9200 nominated by the
other than 'C' group Vice Chancellor
technical employees.
(iii) 'C' group technical Vice Chancellor -do- -do- employees falling in
G-III category in Schedule
Part-V
(iv) 'C' group employees Director Students' -do- -do- (except with lowest pay Welfare
scales, ministerial posts
and technical posts in
G-IV category)
(v) 'C' group technical Director Students' -do- -do- employees falling in Welfare
G-IV category
56
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 107 108 STATUTES
13. 'B' group posts under the Comptroller
(i) Other than store-keeper Vice Chancellor 1. Comptroller The procedure for selection shall be as
2. Registrar prescribed in the Statutes for grade 'A' employees so far as possible.
3. Any other Officer nominated by the Vice-Chancellor.
(ii) Store-keepers Vice Chancellor -do- The post of Store-Keeper is in the line of promotion of Store cadre and is filled up by 100%
promotion on seniority-cum-merit basis from
amongst the Store-Khalasi/Store Mates working
in the University. However, whenever it becomes
necessary to fill up this post by direct recruitment
from the open market, the procedure for selection
shall be on the basis of written test, the syllabus
of which shall be such as may be approved by the
Vice-Chancellor from time to time. The candidates
qualifying in the written test with atleast 50% marks
shall be called for interview. The merit list of the
candidates to be selected for appointment shall
be prepared on the basis of aggregate marks
obtained by them in the written test for which 80
marks shall be alloted and the marks obtained in
interview for which 20 marks shall be alloted.
14. (i) 'D' group employees Comptroller 1. Comptroller The procedure for selection shall be as prescribed with lowest pay scales 2. Any other two in these Statutes for group A' employees as far officers nominated as possible or as approved by the Vice-
by the Comptroller Chancellor from time to time.
(ii) 'C' group employees Vice Chancellor 1. Comptroller (A) 75% from open market : The procedure for (in initial entry scale of 2. Any other two selection shall be on the basis of written test, the pay with maximum ranging officers nominated syllabus for which shall be such as may be between Rs. 7000-9200 by the Vice approved by the Vice-Chancellor from time to time. other than 'C' group Chancellor The candidates qualifying in the written test with technical employees. atleast 50% marks shall be called for interview.
(iii) 'C' group technical Vice Chancellor -do- The merit list of the candidates to be selected for employees falling in G-III appointment shall be prepared on the basis of category in Schedule aggregate marks obtained by them in the written Part-V test for which 80 marks shall be alloted and the
(iv) 'C' group employees Comptroller -do- marks obtained in the interview for which 20 marks (except with lowest pay shall be alloted.
scales, ministerial posts (B) 25% from amongst the group 'C' & 'D'
and technical posts in employees : Group 'C' & 'D' employees whose scale G-IV category) of pay is identical to/less than that of Store Mate,
(v) 'C' group technical Comptroller -do- will be considered for appointment as Store employees falling in Mates provided :
G-IV category (i) They are Matriculates.
(ii) They have worked in the University for atleast four years and qualify the General English & Punjabi test with atleast 40% marks.
(iii) Their work and conduct is satisfactory.
Note : The existing/future vacancies shall be filled in the ratio of 75:25 i.e. 75% from open market and 25% from amongst the group 'C' and 'D' employees.
15. 'B' group employees Vice Chancellor 1. Dean of the under the Deans constituent The procedure for selection shall be as prescribed
57
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 109 110 STATUTES college concerned in these Statutes for group 'A' employees so far as
2. Dean, possible. Postgraduate Studies
3. Director of Research
4. Director of Extension Education
5. Any other teacher nominated by the Vice-Chancellor
16. (i) 'D' group employees Dean 1. Dean with lowest pay scales 2. Head of the Deptt. The procedure for selection shall be as in which the prescribed in these Statutes for group 'A'
vacancy exists employees so far so possible.
3. Any other officer nominated by the Dean concerned.
(ii) 'C' group employees Vice Chancellor (i) Dean -do- (in initial entry scale of 2. Head of the Deptt. pay with maximum ranging in which the
between Rs. 7000-9200 vacancy exists
other than 'C' group 3. Any other officer technical employees. nominated by the
Vice Chancellor
(iii) 'C' group technical Vice Chancellor (i) Dean -do- employees falling in G-III 2. Head of the Deptt. category in Schedule in which the
Part-V vacancy exists
3. Any other officer nominated by the Vice Chancellor
(iv) 'C' group employees Dean -do- -do- (except with lowest pay
scales, ministerial posts
and technical posts in
G-IV category)
(v) 'C' group technical Dean -do- -do- employees falling in
G-IV category
17. 'B' group employees Vice-Chancellor 1. Director of -do- under the Director Research
of Research 2. One Dean or
Director nomina-
ted by the Vice-
Chancellor
3. Dean, Post- graduate Studies
4. Head of the Deptt. under whom the
vacancy exists
18. (i) 'D' group employees Director of (i) Director of Research/ with lowest pay scales Research Additional Director of Research
(ii) Head of the Deptt. under whom the vacancy exists
(iii) Any other Officer nominated by the Director of Research
58
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 111 112 STATUTES (ii) 'C' group employees Vice Chancellor (i) Director of Research/ (in initial entry scale of Additional Director of
pay with maximum ranging Research
between Rs. 7000-9200 (ii) Head of the Deptt.
other than 'C' group under whom the vacancy
technical employees. exists
(iii) Any other Officer nominated by the Vice-Chancellor
(iii) 'C' group technical Vice Chancellor -do- -do- employees falling in G-III
category in Schedule
Part-V
(iv) 'C' group employees Director of -do- -do- (except with lowest pay Research scales, ministerial posts
and technical posts in
G-IV category)
(v) 'C' group technical Director of -do- -do- employees falling in Research
G-IV category
19. 'B' group employees Vice Chancellor 1. Director of Exten- -do- under the Director of sion Education
Extension Education 2. One Dean or
Director nomina-
ted by the Vice-
Chancellor
3. Dean, Postgraduate Studies
4. Head of the Deptt. under whom the
vacancy exists. 20 . (i) 'D' group employees Director of 1. Director of Exten- -do- with lowest pay scales Extension sion Education
2. Head of Department under whom the vacancy exists.
3. Any other Officer nominated by the Director of Extension Education.
(ii) 'C' group employees Vice 1. Director of Exten- -do- (in initial entry scale of Chancellor sion Education pay with maximum ranging 2. Head of Department between Rs. 7000-9200 under whom the vacancy other than 'C' group exists.
technical employees. 3. Any other Officer nominated by the
Vice Chancellor
(iii) 'C' group technical Vice -do- -do- employees falling in G-III Chancellor category in Schedule
Part-V
(iv) 'C' group employees Director of -do- -do- (except with lowest pay Extension scales, ministerial posts
and technical posts in
G-IV category)
(v) 'C' group technical Director of -do- -do- employees falling in Extension
G-IV category
59
APPOINTMENT OF EMPLOYEES OTHER THAN OFFICERS & TEACHERS 113 CONDITIONS OF SERVICE 114 PART - IV CHAPTER VI
(a) STATUTES REGARDING THE NUMBER, Sr. No. Name of the post
QUALIFICATIONS, EMOLUMENTS AND OTHER
CONDITIONS OF SERVICE OF OFFICERS AND
1. Assistant Accounts Officer. OTHER EMPLOYEES OF THE UNIVERSITY NOT
2. Admn-cum-Accounts Officer.
BEING TEACHERS AND THE PREPARATION AND
3. Assistant Registrar.
MAINTENANCE OF RECORD OF THEIR SERVICE
4. Business Manager.
AND ACTIVITES
5. Art Executive-cum-Exhibition Officer.
PART-A
6. Press Manager. 1. In this statute unless the context otherwise requires:- Definitions
7. Officer on Special Duty. (a) "Appointing authority" means the authority competent to
8. Superintendent Girls' Hostel.
make appointments to various categories of posts
9. Welfare Officer.
according to the Statutes made under clauses (c) and
10. Sub-Divisional Engineer.
(d) of Section 31 of the Act;
11. Assistant Architect. (b)Deleted;
12. Workshop Superintendent. (c) "Duty" includes service as a probationer or apprentice (b)
provided that such service is followed by conformation without a break;
1. Superintendent (d) "Earned leave' means leave earned in respect of period
2. Personal Assistant spent on duty;
3. Assistant Store Officer (e) "Employees" for the purpose of this Statute means
4. Any other post of Group 'A' brought in the schedule officers and other employees of the University not being under the orders of the Vice-Chancellor teachers; and includes officers and other employees on foreign service with the University;
PART - V
(f) Deleted;
1. Agricultural Sub-Inspector (g) The term Group 'A', 'B', 'C' and 'D' used in this Statute
2. Horticultural Sub-Inspector shall carry the same meaning as assigned to them in
3. Horticultural Supervisor the Statute relating to the appointment of employees of
4. Extension Demonstrator the University other than officers and teachers;
5. Demonstrator (h) "Leave" includes earned leave, maternity leave, leave
6. Investigator not due, half pay leave, commuted leave, leave
7. Fieldman preparatory to retirement, hospital leave and
8. Budder
extraordinary leave but does not include casual leave;
9. Plant Observer. (i) "Pay" means the amount drawn monthly by an employee as the pay which has been sanctioned for the post held PART - VI by him substantively or in any officiating capacity and
1. - deleted -
including special pay or a personal pay, if any, but not
2. Four posts of Investigators provided in the scheme
other allowances; entitled "Kandi Watershed and Area Development (j)"Service" means the whole period of continuous service Project (Integrated Watershed Development Hills)
including periods spent on leave; and (Evaluation Cell) Plan-56. (k)"Average pay" means the average monthly pay earned during the 10 complete months immediately preceding
60
115 STATUTES CONDITIONS OF SERVICE 116
the month in which the event occurs which necessitates effective from the date of expiry of the said notice. the calculation of average pay. The employee who has elected to retire and has given the necessary notice to that effect to the appropriate
Age of entry/
2. (a) A person whose age is less than 18 years may not authority, shall be pre-cluded from withdrawing his notice
Age of
ordinarily be appointed to any post in the University. except with the specific approval of the Vice-Chancellor.
reti rement
(b) All employees of the University shall retire from its service Provided that the request for withdrawl shall be made before the intended date of his retirement.
on the afternoon of the last day of the month in which (iv) An employee who retires under sub-clause (d) (i) above they attain the age of 60 years provided that nothing in shall be allowed gratuity by the Vice-Chancellor as this clause shall apply to Vice-Chancellor or to any admissible under the rules, in recognition of the service technical or scientific personnnel appointed for a specific rendered by him. While granting gratuity to a University period under a contract and provided further that Vice- employee retiring voluntarily under these provisions, his Chancellor may re-employ any employee up to the age qualifying service as on the date of intended retirementshall be increased by a period not exceeding five years, of 63 years. Even after that date, University may re- so however, that the total qualifying service of the
employ such persons on contract basis at the most for employee as increased shall not in any case exceed 33
a period of two years. years or the period of qualifying service, which the
(c) Notwithstanding anything contained in sub-clause (b), employee would have completed had he retired on thedate of his superannuation, whichever be less. employees of the Punjab Government who were taken Provided that gratuity of employee retiring under these
by the University in its service and who were treated as provisions shall be based on the emoluments as per on foreign service shall retire from service in accordance provisions of the Punjab Civil Service Rules, Vol. II and with the rules prescribed by the Punjab Government for the increase in his qualifying service shall not entitle the retirement of its employees provided that the University him to any notional fixation of pay for purpose of calculating gratuity.
may re-employ any of such employees on its own terms Note : 1. A notice of less than three months may also be and conditions. accepted by the Vice-Chancellor in deserving cases.
(d) (i) An employee of the University who has completed 20 2. If an employee retires while he is on leave not due, years qualifying service, may retire from service voluntarily without returning to duty, the retirement shall take effect from the date of commencement of the leave not due
by giving notice of three months in writing to the Vice- and the leave salary paid in respect of such leave shall Chancellor. be recovered as provided in rule 8.11(d) of the Punjab
Provided if an employee, while on leave, intends to seek Civil Services Rules, Volume I, Part I. voluntary retirement without resuming duties, he/she 3. In computing the notice period of three months' referred in sub-clause (d) (i), the date of service of notice and
will be allowed to retire voluntarily from the date he/she the date of its expiry shall be excluded. proceeded on leave, if she/he had completed 20 years (e) "An employee who has been declared completely and qualifying service on that date. In that case the leave permanently incapacitated for the discharge of duties already sanctioned to him/her would stand cancelled due to physical or mental unfitness will, if he/she is on automatically and the amount of leave salary, if any, paid duty be invalidated and retired from the service from the date of his relief of his/her duties which should be
to him/her, would be recovered from him/her in addition arranged without delay on receipt of the medical to salary in lieu of three months notice. certificate or if he/she is on leave at the time of
(ii) The notice of voluntary retirement given under (i) shall submission of medical certificate, he/she shall be require acceptance by the Vice-Chancellor, who may invalidated from service on the expiry of that leave or extension of leave. Such an employee will, however, be
generally give acceptance in all cases except those in entitled to the service benefits as mentioned in Rule which disciplinary proceedings are pending or 11.2 of Chapter 2 (General Provisions relating to grant of contemplated against the employee concerned for the Pension) of Statutes regarding Pension and Provident imposition of a major penalty. Fund and Pension Rules subject to production of medical certificate as provided in the Pension Statutes ibid."
(iii) Where the Vice-Chancellor does not refuse to grant (f) "The Vice-Chancellor shall, if he is of the opinion that it is permission for retirement before the expiry of the period in the University interest to do so, have the absolute specified in the said notice, the retirement shall become right, by giving an employee prior notice in writing, to
61
117 STATUTES CONDITIONS OF SERVICE 118
retire that employee on the date on which he/she a person not possessing approved qualifications for such completes 25 years of qualifying service or attains 50 employees.
years of age or any date thereafter to be specified in the (2) The Academic and other qualifications of group 'B', 'C'; & notice. 'D' employees of the University shall be such as may be
Provided that where at least three months' notice is not laid down by the appointing authority with the approval given or notice for a period less than three months' is of the Vice-Chancellor provided that the appointing given, the employee shall be entitled to claim a sum authority may with the approval of the Vice-Chancellor, equivalent to the amount of his/her pay and allowances, appoint a person not possessing the approved at the same rates at which he/she was drawing them qualifications of group 'B', 'C' & 'D' employees of the immediately before the date of retirement, for a period of University.
three months or, as the case may be, for the period by
which such notice falls short of three months." 6. (1) All employees of the University shall on the first
Medical
appointment to a post in the University be examined
certificate of Number of
3. The number of posts of employees of the University shall
fitness on first posts (unless exempted by competent authority or under thebe such as may be determined by the Vice-Chancellor
entry into the provisions of the Statute) by one of the Medical Officers with the approval of the Board provided that nothing in
University of the University. In order to continue in the University
Service
this clause shall affect the inherent right of the University service, the employee must be declared medically fit by to make subsequent additions to or alterations in the strength of each class of posts whether permanently or the Medical Officer concerned. Before being examined temporarily. by the Medical Officer, he shall be required to make a
declaration in form I attached to this Statute. The Medical
Emoluments
4. (1) The grades of pay of employees of the University shall Officer of the University examining the employee shall be such as may be determined by the Board on the furnish a certificate about the health of the employee in recommendations of the Vice-Chancellor provided that form II. The employees shall be examined by the Medical nothing in this clause shall affect the inherent right of the
Officer of the University before their joining the service.
University to revise the sanctioned emoluments of any
post at any time without adversely affecting an employee The Vice-Chancellor may exempt any employee from of the University already holding such a post. producing a certificate of fitness, The fees that different categories of the employees will be required to pay for
(2) The appointing authority may sanction a higher start than getting themselves examined by the University Medical the minimum of the grade on first appointment or advance increments if it deems fit. Officer, shall be as prescribed by the Vice-Chancellor. In case of doubt, the Vice-Chancellor may constitute a
(3) An employee of the University may be permitted to accept remuneration/allownace for work done other than on the panel of doctors to examine an employee for medical business of the University, on such terms and conditions fitness. This may be done either on the receipt of the as may be approved by the Vice-Chancellor. report of the Medical Officer or on an application made by the concerned employee.
Qualifications
5. (1) The Academic and other qualifications of officers and group 'A' employees of the University, excepting those (2) Deleted mentioned in the Schedule Part IV of Chapter V, shall be (3) The standard of medical fitness shall be as may be such as may be laid down by the Vice-Chancellor with prescribed by the Vice-Chancellor. the approval of the Board provided that the Vice- (4) An employee of the University not found medically fit by Chancellor may with approval of the Board appoint a the Medical Board or the Medical Officer or any other person not possessing the approved qualifications of an medical expert approved by the Vice-Chancellor for this officer or group 'A' employee of the University. purpose shall cease to be in the employment of the The academic and other qualifications of group 'A' University. The Employee concerned shall have a right employees of the University shall be such as may be laid of appeal to an Appellate Medical Board to be constituted down by the Vice-Chancellor with the approval of Board by the Vice-Chancellor for this purpose. All costs in of Management provided the Vice-Chancellor may appoint connection with the re-examination of the employee
62
119 STATUTES CONDITIONS OF SERVICE 120
concerned shall be borne by the employee himself Provided that in the case of employees appointed directly unless he is declared fit by the Appellate Medical Board. the order of merit determined by the selecting authority
(5) The following classes of employees shall be exempted shall not be disturbed and persons appointed as a result from producing medical certificate of fitness : of an earlier selection of the same post shall be senior
(i) --- deleted --- to those appointed as a result of a subsequent
(ii) Any employee appointed in a temporary vacancy for a selections :
period not exceeding six months; and Provided that the Seniority of the reserved, category
(iii) All employees on deputation with the University. persons and the general category person on promotion
(6) --- deleted --- in the higher grade shall be governed by their panel
7. (1) Except, when otherwise provided in the Act or Statutes position i.e. w.r.t. inter se seniority in the lower grade, as or in the special terms of an appointment on fixed tenure per instructions issued by the Punjab Govt. for its or contract or deputation which will be governed by the employees from time to time with the approval of the terms of that appointment or deputation, all employees Vice-Chancellor.
of the University recruited by direct appoinment shall Provided further that in the case of two or more remain on probation for a period of two years while those employees appointed on the same date, their seniority recruited otherwise shall remain on probation for one year shall be determined as follows :
which period may be extended or reduced by the Vice- (a) an employee recruited by direct appointment shall Chancellor. be senior to a member recruited otherwise;
The above provision shall also be applicable in the case (b) an employee recruited by promotion shall be senior of teachers. to a person recruited by transfer;
(2) The Head of Department or Controlling Officer of an (c) in the case of employees recruited by promotion or employee shall send to the appointing authority, at least transfer, seniority shall be determined according to two months before the date of the expiry of the the seniority of such employees in the appointments probationary period, a report about the work and conduct for which they were promoted or transferred; and of the employee, appointed on probation, with a definite (d) in the case of employees recruited by transfer from recommendation for his conformation in the service or different cadres, their seniority shall be determined otherwise. according to pay; preference being given to a
(3) If during the period of probation, the work and conduct of member who was drawing higher rate of pay in an employee is, in the opinion of the appointint authority, his previous appointment and if the rates of pay not satisfactory, it may dispense with his service if the drawn are also the same then by their length of appointment is by way of direct recruitment or he may be service in those appointments; and if the length of reverted to his former post if the appointment is by way of such service is the same, an older member shall promotion, or extend the period of probation and pass be senior to a younger member. such orders as would have been passed by it on the expiry Explanation :- Service rendered by Government of the first period of probation, provided that the total employees on foreign service with the University shall period of probation including extension, if any, shall not count for seniority provided such employees resign exceed three years. Government jobs and agree to be regularly absorbed in
(4) On the satisfactory completion of the period of probation, the service of the University. the appointing authority shall issue a declaration in favour Note - 1. This rule shall not apply to persons appointed on of the employee indicating the satisfactory completion of purely provisional basis. the period of probation. Such an employee may be 2. In the case of employees whose period of probation is confirmed on the availability of a substantive vacancy. extended under clause 7 of these statutes, the date of
Seniority of
8. The seniority inter se of the employee shall be appointment for the purpose of this rule shall be deemed
Members of
determined by the dates of their continuous to have been deferred to the extent the period of
the service
appointment to the posts : probation is extended.
63
121 STATUTES CONDITIONS OF SERVICE 122
Provident
9. Employees of the University who are covered under the (f) Reduction to lower time-scale of pay, grade, post or
Fund
PAU Employees Pension Scheme shall subscribe to service which shall ordinarily be a bar to the promotion General Provident Fund and those who are not covered of the University employee to the time-scale of pay, grade, under the aforesaid scheme shall subscribe to the post or service from which he was reduced, with or Contributory Provident Fund. without further directions regarding conditions of
Death-cum-
10. The Vice-Chancellor may sanction gratuity to the Univeristy restoration to the grade or post or service from which the
Retirement
employees as per provisions contained in the Statutes University employee was reduced and his seniority andGratuity
regarding Pension and Provident Funds. However, the pay on such restoration to that grade, post or service; cases of Death-cum-retirement Gratuity not covered in (g) Compulsory retirement; these Statutes shall be regulated in accordance with the (h) Removal from service which shall not be a rules framed by the State Govt. from time to time for its disqualification for future employment under the own employees. For any doubt or clarification, the Univeristy.
decision of the Vice-Chancellor shall be final. (i) Dismissal from service which shall ordinarily be a
Ex-Gratia
11. If an employee of the University dies while in service, the disqualification for future employment under the
Grants and
family of the deceased shall be entitled to Ex-gratia grant
other University.
benefits and other benefits as per provisions in the Statutes (ii) Except where otherwise laid down in this Statute, the regarding Pensions and Provident Funds. However, the authority competemt to appoint shall be competent to cases of Ex-gratia grants and other benefits not covered impose any kind of punishment including removal from in these Statutes shall be regulated in accordance with office on grounds of misconduct, gross inefficiency, etc. the rules framed by the State Govt. from time to time for In the event of any such order to punishment by the its own employees with the approval of the Vice- competent authority, the employee concerned shall have Chancellor. The ex-gratia grant and other benefits shall the right to appeal to the next higher authority whose be sanctioned by the Vice-Chancellor on the decision shall be final.
recommendations of the concerned officer under whom
(iii) No penalty of dismissal, removal or reduction shall be the employee was working at the time of death. imposed unless the employee has been given a
Authorities
12. Penalties :- (i) The following penalties may, for good and reasonable opportunity of showing causes against the
empowered to
sufficient reason, be imposed upon any employee of the
impose action proposed to be taken in regard to him.
penalties University :- (iv) The grounds on which it is proposed to take action under
Minor penalities clause 12 (c), (e), (f) and (g) shall be reduced to the
(a) Censure; form of a definite charge or charges which shall be
(b) Withholding of his promotion; communicated in writing to the employee concerned and
(c) Recovery from his pay of the whole or part of any pecuniary he shall be required within reasonable time to state in loss caused by him to the University by negligence or writing to whether he admits the truth of all or any of the breach of orders; charges, what explanation or defence, if any, he has to
(d) Withholding of increments of pay without cumulative offer and whether he desires to be heard in person. If effect; he so desires or if the appointing authority so direct, an
Major penalities oral enquiry shall be held at which all evidence shall be
(e) Withholding of increments of pay with cumulative effect heard as to such of the charges as are not admitted. or reduction to a lower stage in the time-scale of pay for The person charged shall be entitled to cross-examine a specified period, with further directions as to whether the witnesses, to have such witnesses called as he may or not the University employee will earn increments of wish, provided that the officer conducting the enquiry pay during the period of such reduction and whether on may for reasons to be recorded in writing refuse to call the expiry of such period the reduction will or will not any witness. The proceedings shall contain sufficient have the effect of postponing the future increments of record of the evidence and statement of the findings his pay; and the grounds thereof.
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123 STATUTES CONDITIONS OF SERVICE 124
When it is proposed to take action under clause 12 (a), or otherwise, call for the records of any inquiry and review
(b) and (d), no order shall be passed imposing a penalty any order made under the Statutes and may :-
on an employee unless he has been given an adequate (a) confirm modify or set aside the order; or opportunity of making any representation that he may
desire to make, and such representation, has been taken (b) confirm, reduce, enhance or set aside the penalty into consideration : imposed by order, or impose any penalty where no
Provided that this condition shall not apply in a case penalty has been imposed; or where an order based on facts has led to his conviction (c) remit the case to the authority which made the order or to in a criminal court or an order has been passed any other authority directing to make such further inquiry superseding him for promotion to a higher post on the as it may consider proper in the circumstances of the ground of his unfitness for that post on account of the case; or
existence of unsatisfactory record : (d) pass such other orders as it may deem fit. Provided further that the requirements of this rule may,
Provided that no order imposing or enhancing any
for sufficient reasons to be recorded in writing, be waived
penalty shall be made by any reviewing authority unless
where it is not practicable to observe them and where
the University employee concerned has been given a
they can be waived without injustice to the employee
reasonable opportunity of making a representation
concerned.
against the penalty proposed and where it is proposed
(v) No employee who is called upon to produce his defence to impose any of the penalties specified under sub- as to charges which form the subject of any enquiry clause (i) e, f and g of Clause 12 or to enhance the penalty against him, shall be allowed to engage counsel. imposed by the order sought to be reviewed to any of
(vi) After the enquiry against an employee has been the penalties specified in these clauses, no such penalty completed and after the punishing authority has arrived shall be imposed except after an inquiry in the manner at a provisional conclusion in regard to penalty to be laid down in the Statutes and after giving a reasonable imposed, the accused employee shall, if the penalty opportunity to the University employee concerned of proposed in dismissal, removal or reduction in rank be showing cause against the penalty proposed. supplied with a copy of the report of the enquiry authority 13. (1) Notwithstanding the provisions of Clause 12 above,
Allowance
and be called upon to show cause within reasonable time, the competent authority may also place an employee
and leave
not ordinarily exceeding one month, against the particular under suspension under the following circumstances :
during
penalty poposed to be inflicted upon him. Any
suspension
(a) where a disciplinary proceeding against him is representation submitted by the accused in this behalf contemplated or is pending, or shall be taken into consideration before final orders are
passed. (b) where a case against him in respect of any criminal offence is under investigation, inquiry or trial.
(vii) In the case of an appeal against an order under clause (2) An employee under suspension shall be entitled to a 12 (i), the appellate authority shall consider: subsistance allowance at an amount equal to a leave
(a) whether the facts on which the order was passed have salary and dearness allowance (if any), which an been established; employee would have drawn if he had been on leave on
half pay :
(b) whether the fact established afford sufficient ground for taking action; Provided that where the period of suspension exceeds twelve months, the authority which made or is deemed
(c) whether the penalty is excessive, adequate or inadequate; to have made the orders of suspension shall be and after such consideration shall pass such orders as it competent to vary the amount of subsistance amount thinks proper. for any period subsequent to the period of the first twelve
Notwithstanding anything contained in the above Statutes, months as follows :-
the Vice-Chancellor of the appellate authority within six (i) The amount of subsistance allowance may be increased months of the date of the order, either on his own motion by a suitable amount not exceeding 50 per cent of the
65
125 STATUTES CONDITIONS OF SERVICE 126
subsistance allowance admissible during the period of himself pays contribution of pension/CPF, leave salary the first twelve months, if in the opinion of the said and death-cum-retirement gratuity as contained in authority, the period of suspension has been prolonged Punjab CSR Volume-I, Part-I. for reasons to be recorded in writing, not directly 16. An employee shall devote his whole time to the service
Acceptance of
attributable to the employee.
work outside of the University and shall not, without express permission the University,
(ii) The amount of subsistance allowance may be reduced of the competent authority, engage directly in any trade
patent right,
by a suitable amount, not exceeding 50 per cent of the remunerationor business whatsoever or any other work which in the for research
subsistance allowance admissible during the period of opinion of the competent authority may interfere with the
work for out-
the first twelve months, if in the opinion of the said
side authority proper discharge of his duties. etc.
authority, the period of suspension has been prolonged due to reasons to be recorded in writing directly 17. The competent authority may allow an employee of theLien
attributable to the employee. University to be on deputation to an outside agency on such terms and conditions as may be determined by the
(3) No payment shall be made unless the employee furnishes competent authority in cousultation with the foreign a certificate that the employee is not engaged in any other employer. No employee of the University on deputation employment, business, profession or vocation. with an outside agency shall be allowed to retain a lien
(4) A suspended person shall bot be entitled to any leave for on his post for more than two years unless otherwise the period of suspension. decided by the Vice-Chancellor.
Pay on
14. When an employee who was suspended is finally
reinstatement No employee of the University shall arrange/negotiate/
after reinstated, he shall get full pay unless the competent accept, any remuneration in the form of honorarium,
suspension, authority has expressly ordered a deduction to be made stipend or whatsoever from other sources before getting
etc.
for suspension period as a punishment. In the case of express permission in this regard from the competent his dismissal, payment of the allowance shall be made in authority.
accordance with the rules relating to Civil Servants of the Punjab State Government. 18. An employee shall make a declaration of his age to the Declaration of
15. (1) An incremant shall ordinarily be drawn as a matter of appointing authority at the time of his entry into service
age
course but the competent authority may withhold based on his Matriculation Certificate and in the case of increment if the conduct of employee has not been good non-Matriculates, such other documentary proof as may or his work not found satisfactory. Where an efficiency be acceptable to the authority upon which the age will bar has been prescribed in a time scale, the increment be admitted. After the declaration of age and acceptance next above the efficiency bar shall not be given to an of the same by the authority it shall be binding on him employee without the specific sanction of the and no revision of such age shall be allowed to be made administrative head i.e. the Officer/Head of the Deptt. at a later date for any purpose whatsoever. under whom he/she is working. 19. (1) The service of an employee shall be liable to Resignation or
(2) The service rendered on a temporary post shall count termination on any of the following grounds :
Termination of serv ices
for an increment, provided the post carries the same (a) Gross negligence in the discharge of duty; time-scale salary. (b) Misconduct;
(3) The service during the period of demotion, and the period (c) Insubordination or any breach of discipline; spent on extraordinary leave shall not count for (d) Any act prejudicial to the University or its property; increment except when such leave is taken for higher
(e) Conviction in a Court of law for offence involving studies, or on medical grounds. The service during the moral turpitude; and
period of deputation/foreign service will count for an increment provided the foreign employer or the employee (f) Guilty of activity which is anti-secular and which tends to create communal disharmony.
66
127 STATUTES CONDITIONS OF SERVICE 128
(2) If temporary employee, after the expiry of the period of (a) Chancellor in the case of Vice-Chancellor; agreement, wishes to resign from service, he shall give (b) The Vice - Chancellor in the case of all Officers of one month's notice in writing to University. If the the Univeristy;
employee fails to give such a notice, the University shall (c) The Deans of the constituent colleges and the be entitled to recover one month's salary or salary for Directors in the case of group 'A' employees working the period by which the notice falls short of one month under their administrative control and all employees from him in lieu of such notice, unless otherwise ordered working direct under their control; by the Vice-Chancellor."
(d) The Registrar, Comptroller, Estate Officer and the
"Provided that if an employee while on leave resigns his Librarian and other Officers in the case of post without returning to duty the resignation will be employees borne on the University Cadre and effective from the date he proceeded on leave and the working under their administrative control; leave salary, if any, paid to him will be recovered in (e) The Heads of Departments in the case of group 'B', addition to salary in lieu of the notice period as per rules." 'C' and 'D' employees working under their This will be applicable to the teachers also. administrative control;
(3) If the University decides to relieve an employee not (f) Professor or equivalent or group 'A' employee(s) confirmed in the service, one month's notice shall be authorised by the Head of Department/Officer in given to him or in lieu of notice, he shall be paid one the case of group 'C' and 'D' employees working in month's salary. the Department/office:
(4) The University can terminate the services of a permanent Provided that the Vice-Chancellor at his descretion, for employee at any time by giving him 3 calendar months any special reason, may review the orders passed by notice or by paying him 3 months salary in lieu of notice, the competent authority mentioned in sub-clause (c) to
(5) A permanent employee shall be required to give three (f) above. month's notice in case he desires to be relieved, or he (2) (a) "The earned leave admissible to an employee of the shall pay to the University three month's salary in lieu of University shall be 1/11th of the period spent in the such notice, unless otherwise ordered by the Vice- service of the University. Earned leave can be accumulated to any extent by the employees who have
Chancellor. adopted the old leave rules but the maximum earned
(6) An employee, before leaving the University service, shall leave that may be given to such employees at a time hand over the charge of post to a duly authorised shall not exceed 120 days if spent in India and 240 days employee and shall return to the University all books, if the entire leave so granted is spent outside India. apparatus, furniture, etc., issued to him for his personal The earned leave can be accumulated upto 360 days use and shall pay in full, all the charges due from him effective from 20-6-1989 and 450 days effective from 18- for occupation of residential quarters, municipal taxes, 11-1997 for those employees who have adopted new leave rules and there will be no restriction for availing
water and electricity charges, etc. If he fails to do so, the earned leave at a time."
head of the institution or the office in which he is employed, (b) Leave preparatory to retirement may be allowed shall recover the amount due from him, on account of the upto 180 days on full pay provided it is due. above items, from his last salary or from the University 3 Deleted
contributions to his Provident Fund. 4 Deleted
7. An employee, who is in the occupation of residential 5 Deleted accommodation of the University, shall be in the status of 6 Deleted licencee and shall, on leaving the service of the University, 7 Deleted vacate the residence allotted to him by the University. 8. The competent authority may at its discretion, for any special reason grant an employee extra-ordinary leave
Leave 20. (1 ) The authority competent to grant leave and hereinaffter of absence, but such leave shall be without pay shall not to be known as the competent authority shall be- ordinarily exceed six months.
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129 STATUTES CONDITIONS OF SERVICE 130
Provided further that the maximum total period for which is engaged, the entire period of 1-1/2 months leave should such leave may be granted shall not ordinarily exceed be treated as casual leave. Any leave required in excess two years. In special cases such leave may be granted of 1-1/2 months may be granted under the ordinary rules upto three years. applicable to the employee concerned.
The period of extra-ordinary leave shall not count 14. A quarantine leave as provided under the Punjab towards pension and gratuity except it is availed of for
higher studies with permission of competent authority. Government rules may also be given to the employees of the University.
9. If the employee overstays his leave for more than 15 days, it shall be considered as an act of misconduct for 15. Other leave mentioned in clause 1 (h) of the Statute may which his services are liable to be terminated. Provided be granted to an employee at any time according to the that before passing the final order, he shall be afforded rules of the Punjab State Government and subject to such an opportunity by serving charge-sheet, holding enquiry limitations as competent authority may, in each instance if necessary and issue of show cause notice either in which such leave is applied for, determine. through a messenger or through registered post or by 16. (i) In special circumstances, the Vice-Chancellor may publishing notice in a newspaper.
grant hospital leave to any employee of the University
10. Leave account of each employee of the university shall while under medical treatment for illness or injury if such be maintained.
illness or injury is directly due to an accident or to risks
11. Leave cannot be claimed as of right. incurred in the course of their official duty.
12. (i) An employee on earned leave is entitled to leave (ii) Hospital leave may be granted for such period as salary equal to the pay drawn immediately before
the authority granting it may consider necessary, on leave
proceeding on earned leave.
salary.
(ii) An employee on half pay leave or leave not due is entitled to leave salary equal to half the amount specified in sub- (a) equal to leave salary while on earned leave for the rule (i) above; first 120 days of any period of such leave; and
(iii) An employee on extra-ordinary leave is not entitled to (b) equal to leave salary during half pay leave for the any leave salary. remaining period of any such leave.
13. (i) Casual leave admissible to an employee of the University This leave shall not be debited against the leave account shall be 20 days in the year. It cannot, however, be of the employee and may be combined with any other combined with any other leave but can be combined with kind of leave admissible; provided that the total period holidays, provided that the total period including holidays of leave after such combination, shall not exceed 28 does not exceed 16 days at a time. months.
(ii) Casual leave should always be applied for and sanctioned The above provision shall also be appplicable in the before it is taken except in case of emergency. case of teachers.
(iii) The authority competent to grant casual leave shall be 17. (i) The competent authority may grant to a female the immediate superior of the employee, but not below employee maternity leave on full pay for a period not the rank of an office Superintendent, provided that the exceeding 180 days. The grant of leave shall be so Vice-Chancellor shall himself be competent to sanction regulated that the date of confinement falls within the his own casual leave . period of leave. Further the leave may be extended by
the grant of leave of the kind due with Medical Certificate
(iv) An employee of the University who has been bitten by a of the University Medical Officer (prescribed medical rabid animal may be granted casual leave upto 15 days authority in case of employees serving in outstations). for anti-rabid treatment, if in a special case leave for more Maternity leave is not debited against the leave account. than 15 days is necessary, and the appointment of a
suitable substitute is found necessary, one month's additional leave (ii) - - deleted - - on "average pay or earned leave as the case may be, (iii) Maternity leave will not be admissible to a female granted which shall not be debited against the leave at employee who has three or more children. She may, the credit of the employee. When, however, no substitute however, be granted leave of the kind due.
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131 STATUTES CONDITIONS OF SERVICE 132
(iv) Leave on account of miscarriage, abortion shall be seek the approval of the Chancellor and inform the Board admissible only in those cases where a woman in their next meeting.
employee has less that two living children. The others 23. (1) An employee of the University may be called upon to General
having two or more children shall not be entitled to avail perform any extra work as may be assigned to him in of the concession but, if required, can be sanctioned the interest of the University. leave of the kind due, on the production of medical (2) Official information obtained in course of employment must certificate. The total period of maternity leave on account not be communicated by any employee to any outsider of miscarriage, abortion should be restricted to 45 days or to the Press without the permission of competent in the entire career of the female employee. authority.
Note : Leave in continuation of maternity leave may also be (3) The Vice-Chancellor shall be competent to allot such type granted in case of illness of a newly born baby subject of residential accommodation to an employee of the to the female employee producing a medical certificate University as he deems fit, provided that the employee from the University Medical Officer or other prescribed shall vacate such accommodation when called upon to medical authority, as the case may be, to the effect that do so by the Vice-Chancellor. the condition of the ailing baby warrants mother's (4) Any matter regarding conditions of service not covered personal attention and her presence by the baby's side by the provisions of this Statute may be decided in is absolutely necessary.
Record of accordance with the rules laid down by the Punjab21. (1) There shall be a personal file for every employee in
Service Government for its own employees or in such other which shall be placed all papers, records and other manner as the Vice-Chancellor with the approval of the documents relating to his service in the University. The Board, or under the powers which may be delegated to file shall contain in particular, a Service-Book giving a him by the Board, may deem fit. history of his service from the date of his appointment
including increment, promotion, reward, punishment and (5) An employee of the University, notwith-standing any other all other special events of his service career. The Service- provision contained in the Statute, may be required to Book shall also contain a Leave Account Form for the pass such tests as may be prescribed by the Vice- employee showing a complete record of all leave (except Chancellor from time to time whether during the period casual leave) earned as well as unearned taken by him. of probation or thereafter. The Vice-Chancellor may,
(2) A confidential file shall also be maintained for each however, exempt an employee from passing such test/ employee. tests.
Travelling and
22. (i) The employees of the University shall be entitled to
Daily allow-
travelling and daily allowance as prescribed by the Punjab (6) The first annual increment to an employee during the
ances
Government for its own employees till such time as the period of probation shall be allowed in the normal course Board prescribed its own rates. unless withheld by the competent authority but the
(ii) Notwithstanding anything contained in (i) above, the second annual increment shall be witheld till he passes persons invited to attend the meeting of a University Body prescribed tests.
or of a Selection Committee and an Examiner, who (7) The character and antecedents of the employee of the conducts viva-voce examination, may be paid T.A./D.A. University shall be got verified by the head of office under in cash/cheque according to the rates admissible before whom he is posted on his first appointment. the performance of return journey on his giving a
(8) An employee who has retired from the University service certificate that the return journey will be performed in the on superannuation, voluntary retirement, retired on the manner as claimed in the bill.
Foreign Tours ground of compensation pension, invalid pension,22. (a) "The Vice-Chancellor will undertake foreign tours with
by the Vice- resigned, dismissed or terminated, may submit his/her
Chancellor the prior permission of the Chancellor and inform the representation concerning service conditions/matters Board of Management in its next meeting"
within four years of his/her retirement/resignation/
Note : In emergent cases, however, the Vice-Chancellor may
dismissal/termination.
69
CONDITIONS OF SERVICE 133 134 STATUTES
SCHEDULE
Mother's age if Mother's age at Number of sis- Number of sis- living and state death and cause ters living, their ters dead, their
Form - I of health of death ages and state ages at death Candidate's Statement and Declaration
of health and cause of death
The candidates must make the statement required below prior to his Medical Examination and must sign the declaration appended thereto. His attention is specially directed to the warning contained in the Note on the next page.
1. State your name (in full block letters)
2. State your age and place of birth
3. (a) Have you ever had small-pox, intermittent or I declare all the above answers to be, to the best of any other fever, enlargement or suppuration of glands, my belief, true and correct. spitting of blood, asthma, heart disease, lung disease, I also solemnly affirm that I have not received a fainting, attacks rheumatism appendicitis? OR disability certificate pension on account of any disease
(b) Any other disease or accident requiring or other condition. confinement to bed and medical or surgical treatment? Candidate's Signature..............................
4. When were you last vaccinated ? Note : The candidate will be held responsible for the
5. Have you or any of your near relation been afflicted accuracy of the above statement. By wilfully with consumption, scrofula, bout, asthma, fits, epilepsy suppressing any information, he will incur the risk being removed from the service of the University.
or insanity ?
6. Have you suffered from any form of nervousness FORM - II
due to over work or any other cause ? I hereby certify that I have examined that ____________________________ (Name of employee)
7. Have you been examined and declared unfit for who has been employed by the University as _________ Government service by a Medical Officer/Medical __________________on a provisional basis and whose Board, within the last three years ? signatue is given below and cannot discover that he/
8. Furnish the following particulars concerning your she has any disease (communicable or otherwise), constitutional weakness or bodily infirmity except ______
family
__________________________________________which
Father's age if Father's age at Number of broth- Number of bro- in my opinion is not a disqualification for the function he is living and state death and cause ers living, their thers dead, their required to perform. His/Her age according to his/her own of health of death ages and state age at death statement is ______________________years and by of health and cause of appearance about _______________years. He/She has
death been vaccinated within the last 12 months or has been
revaccinated within the last 12 months, or has already
had small-pox and shows obvious scars thereof.
Mark of identification
Impression of left hand thumb and fingers.
Signature of applicant
70
CONDITIONS OF SERVICE OF THE TEACHERS 135 136 STATUTES
CHAPTER VII (h) "Service" means the whole period of continuous service including periods spent on leaves; and
STATUTES REGARDING THE NUMBER,
(i) "Average monthly salary" as prescribed under
QUALIFICATIONS, EMOLUMENTS AND OTHER
sub-clause (k) of clause I to Part "A" of this
CONDITIONS OF SERVICE OF TEACHERS OF THE
Statute.
UNIVERSITY AND THE PREPARATION AND THE
MAINTENANCE OF RECORD OF THEIR SERVICE
Age of entry/
2. The rules prescribed under clause 2 to Part "A" of
reti rement
this Statute shall apply to the teachers also.
AND ACTIVITIES
3. Teachers of the University including teachers of the
PART - B Agriculture and Animal Husbandry Department
1. In this Statute, unless the context otherwise Definitions transferred to the University on foreign service and requires:- other teachers on foreign service with the University
shall be governed by the conditions of service laid
(a) "Appointing authority" means the authority competent to make appointments to various down in the succeeding clauses. categtories of posts according to the Statutes
No. of posts
4. The number of posts of teachers shall be such as made under clause (d) of Section 31 of the Act. may be determined by the Vice-Chancellor with the
(b) Deleted; approval of the Board, provided that the Vice-
(c) "Duty" includes service as a probationer or Chancellor may obtain the recommendations of the apprentice provided that such service is Academic Council and provided further that nothing followed by confirmation without a break; in this clause shall affect the inherent right of the University to make subsequent additions to or
(d) "Earned Leave" means leave earned in respect alterations in the strength of each class of posts of period spent on duty;
whether permanently or temporarily.
(e) Deleted;
Emoluments
5. (1) The grades of pay of teachers shall be such as
(f) "Leave" includes earned leave, leave not due, may be determined by the Board on the half pay leave, commuted leave, leave
recommendations of the Vice-Chancellor provided
preparatory to retirement, maternity leave, study
leave, hospital leave, extraordinary leave, that the Vice-Chancellor may obtain the sabbatical leave and paternity leave but does recommendations of the Academic Council and not include casual leave provided that a teacher provided further that nothing in this clause shall on study leave shall continue to draw full pay affect the inherent right of the University to revise plus allowances (including non-pract icing the sanctioned emoluments of any post at any time allowance) as admissible, inclusive of annual without adversely affecting a teacher already increments regularly during the period of study holding such a post.
leave as well as leave of the kind due taken for (2) The appointing authority may sanction a higher study purpose preceding and/or succeeding
start than the minimum of the grade on first
study leave.
appointment or advance increments if it deems fit.
(g) "Pay" means the amount drawn monthly by a teacher as the pay which has been sanctioned (3) A teacher may be permitted to accept remunera- for the post held by him substantively or in an tion/allowance for work done other than on the officiating capacity and includes special pay or business of the University on such terms and a personal pay or non-practicing allowance, if conditions as may be approved by the Vice- any, but not other allowances; Chancellor.
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CONDITIONS OF SERVICE OF THE TEACHERS 137 138 STATUTES
6. The academic and other qualifications of teachers
Qualification
for study purposes preceding and/or succeeding shall be such as may be laid down by the Vice- study leave. Chancellor with the approval of the Academic Acceptance of
17. (1) (i) A teacher shall devote his whole time to the Council provided for reasons to be recorded in
work outside
service of the University and shall not, without express writing, the Vice-Chancellor may appoint a person
the University, patent right, permission of the competent authority engage directly not possessing the prescribed qualifications. remuneration in any trade or business whatsoever or any other work
7. The rules prescribed under clause 6 to Part 'A' of
Medical certifi- for research
which in the opinion of the competent authority maywork for
this Statute shall apply to the teachers also except
cate of fitness interfere with the proper discharge of his duties. This
on first entry outside authority, etc. shall not, however, apply to any work of a University orthat the standard of medical fitness for extension into University service a Board or Public Service Commission or to work inworkers shall be as prescribed by the Punjab connection with any academic and scientific conference
Government for its employees of corresponding or Congresses.
status.
(ii) No employee of the University shall arrange
8. The rules prescribed under clause 7 to Part 'A' of
Probation
negotiate/accept any remuneration in the form of this Statute shall apply to the teachers also. honorarium, stipend or whatsoever from other sources
9. The rules prescribed under clause 8 to Part 'A' of
Seniority without getting prior permission in this regard from the this Statute shall apply to the teachers also. competent authority.
10. The rules prescribed under clause 9 to Part 'A' of Contributory (iii) The total remuneration that shall be allowed to a this Statute shall apply to the teachers also.
Provident Fund teacher including Deans, Director of Research and Director of Extension Education for undertaking
11. The rules prescribed under clause 10 to Part 'A'
Gratuity
examination work of Colleges/Universities/Boards/ of this Statute shall apply to the teachers also. Institutions/Public Service Commission shall be as
12. The rules prescribed under clause 11 to Part 'A' of
Stipends & An-
follows during a year :
nuities to family
this Statute shall apply to the teachers also. of an employee
Amount of remuneration Teacher's University's
who dies before
share share
the age of re- ti rement
For the first Rs. 10,000/- Whole Nil
13. The rules prescribed under clause 12 to Part 'A' of Authoritiesamount
empowered to this Statute shall apply to the teachers also. impose penal- From Rs. 10,001/- to Rs. 10000/- 50% of the
ties Rs. 24000/- plus 50% of amount the amount exceeding
14. The rules prescribed unber clause 13 to Part 'A' of Allowances
exceeding Rs. 10000/-
and leave dur-
this Statute shall apply to the teachers also.
Rs. 10000/-ing suspen- sion and upto
Rs. 24000/-
15. The rules prescribed under clause 14 to Part 'A' of
Pay on rein- statement after From Rs. 24001/- and Rs. 10000/- 50% of the this Statute shall apply to the teachers also. s u s p e n s i o n ,
above plus 50% amount
etc.
of the exceeding
16. (a) The rules prescribed under clause 15 to Part 'A'
Increment and amount Rs. 10000/- of this Statute shall apply to the teachers also.
efficiency bar.
upto Rs. upto Rs. 24000/- 24000/- plus whole
(b) A teacher on study leave shall continue to draw amount annual increments regularly during the period of
exceeding study leave as well as leave of the kind due taken
Rs. 24000/-
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CONDITIONS OF SERVICE OF THE TEACHERS 139 140 STATUTES
However, no remuneration to the PAU teachers will recommendation of the Dean of the constituent be admissible for doing examination work of this college concerned or the Director of Research, as University. the case may be, the Vice-Chancellor shall
Provided that this clause will not apply to the determine the amount to be paid to the teacher after remuneration paid in connection with PAU Entrance meeting all expenses for carrying on the said testing, Examination to various programmes. research work or consultancy service.
(2) (i) "If any teacher makes any invention or discoveres Lien
18. The rules prescribed under clause 17 to Part 'A' of any process in the laboratories or workshops of the this Statute shall apply to the teachers also. University and if IPR cell and the Vice Chancellor Declaration of
19. The rules prescribed under clause 18 to Part 'A' of is of opinion that application should be made to age
this Statute shall apply to the teachers also. Government for the grant of patent of such invention
Resignation or
or process then the University will get assignment 20. The rules prescribed under clause 19 to Part 'A' oftermination of
from the member of the staff concerned on prescribed
service this Statute shall apply to the teachers also. proforma approved by the Vice Chancellor. The cost Leave
21. (1) The authority competent to grant leave, here- of securing such patent shall be borne by the inafter to be known as the competent authority, shall University or any other agency deemed fit by the be :
Board of Management on mutually agreed terms
(a) The Deans of the constituent colleges and the and conditions. Any royalty, emoluments or Directors in case of Professor or equivalent / remuneration or income accruing from the sale or Associate Professors or equivalent and study commercial exploitation of such patent shall be received by the University and University shall pay leave in case of Asstt. Professor of equivalent. such amount to the inventor(s) as may be (b) The Head of Departments in case of Asstt. determined by the Vice Chancellor based on the Professor or equivalent except study leave. IPR policy of the University as approved by the Board (c) The Librarian in case of staff working in the of Management. Library.
What amount of expenditure will be regarded as Provided that the Vice-Chancellor, at his discretion, high in this connnection shall be determined by the or any special reason, may review the orders passed Board of Management. by the competent authority mentioned in these
(ii) In case the University does not wish to apply for Statutes. the grant of a patent, the inventor concerned may, (2) (a) The rules prescribed in sub-clause (2), (4)-(7), with the permission of the Vice Chancellor, apply (9)-(12) and (14)-(17) of clause 20 to Part 'A' of this for a patent solely in his/her own name provided Statutes shall apply to the teachers also. that before doing so, he/she shall pay to the
(b) The competent authority may, in its discretion, for University the entire sum spent by the University any specific reason, grant a teacher extraordinary on the invention or process."
leave of absence, but such leave shall be without
(3) Without the previous permission of the competent pay and shall not exceed two years in his/her entire authority no teacher shall undertake private tution career.
with or without remuneration. (c) A University teacher may be granted academic leave
(4) In the case of any specific testing, research work by the Vice-Chancellor on the terms and conditions or consultancy service being entrusted to the contained in the guidelines issued by the University University by any outside authority for which a fee Grants Commission from time to time. However, is paid by such authority and the work being found while granting this leave, it will be ensured that the acceptable by the Vice-Chancellor on the work of the University does not suffer in any way.
73
CONDITIONS OF SERVICE OF THE TEACHERS 141 142 STATUTES
Provided further that the maximum period for which Provided that in the event of the teacher concerned extraordinary leave is granted to a teacher for resigning or retiring from service without re-joining taking up outside assignment must not exceed five after the expiry or termination of the period of study years during his entire service in the University. leave or at any time within a period of three years or Provided also that a teacher on outside the actual period of total leave (inclusive of leave of assignment may be granted extension in the kind due) availed of by him to complete the extraordinary leave beyond the prescribed limit if course of study, whichever is more, after his return the period between expiry of his leave and his to duty, he shall forthwith refund to the University or retirement is less than two years provided he shall as may be directed by the University on demand all not join back during the remaining period of his moneys paid to him or expended on his account service. towards study leave, as per terms and conditions
Irrespective of the provision contained in sub- of the bond together with interest thereon and clause (8) of clause 20 to Part 'A' of this Statute, if damages from the date from which his resignation a teacher, who has been granted extraordinary is accepted/services terminated or voluntary leave to take up an outside assignment, fails to retirement is allowed, at the rate for the time being rejoin duty on the expiry of his leave, his services in force on University loans. will be deemed to have been terminated from the Provided further that where a teacher has served for date of expiry of leave. a period of not less than half the period of bond on Provided further that the maximum period for which return from study leave/leave of the kind due, extraordinary leave is granted to a teacher/ recovery equal to half the amount of study leave scientist for taking up outside assignment must not shall be made. However, the period of extra-ordinary exceed five years during his entire service in the leave, if any, availed immediately preceding the University; Provided that the Vice-Chancellor may infringement of bond shall not be reckoned for allow leave to teachers not exceeding two months computing the service rendered towards the bond in a spell of three years in cases where he is period.
satisfied that the assignment is of advisory/
consultancy nature to foreign Governments/
Institutions/International Organisations and shall
bring recognition to the University and such leave
shall not count towards maximum period of five
years.
(3) "A teacher desiring to prosecute higher studies may, if he has served for not less than five years, be granted study leave on full pay plus allowances as admissible for a period or periods ordinarily not exceeding two years but in special cases upto three years in all and provided that he/she spends the entire period in study or research at the University; or other institution or in any approved manner and provided further that the teacher executes a bond to serve the University for a period of three years after his/her return to duty.
74
CONDITIONS OF SERVICE OF THE TEACHERS 143 144 STATUTES
ANNEXURE - I
BOND FOR EMPLOYEES OF THE PUNJAB AGRICULTURAL
UNIVERSITY PROCEEDING ON STUDY LEAVE
This bond is executed this day of___________________________20 Note : The above amendments will also be applicable in the cases where by________________S/o______________________, resident of V & P.O. the teachers have joined back their duty after completion of higher ___________________in the District of __________________at present studies but are still under bond or have filled in bond to serve the employed as _________________ in the Deptt. of ____________________ university for a period of five years for prosecuting higher studies." hereinafter called the Executant or the first party and S/Sh. _________________________ S/o ___________________ resident of
The Board of Management also approved the revised bond proforma
_____________________hereinafter called surety, or the second party and
as per Annexure I.
____________________________ S/o __________________ resident of
"Provided further, if the teacher/employee concerned fails to arrange ___________________hereinafter called surety, or the third party and, the two sureties on the bond agreement, he/she may alternatively furnish Punjab Agricultural University through ___________________hereinafter either a guarantee by the scheduled bank or a fidelity bond of an called the University or the fourth party. insurance company for the amount which might become refundable
to the University in the event of his/her leaving the University service 2. Whereras the University has granted, the first party study leave for prior to fulfilling the bond obligations." the period from ___________________to ____________________ under the study leave rules as contained under sub-clause (3) of
clause 21 of the Statutes Part 'B' (regarding service conditions of
University teachers, issued under Section 31 (q) of the Haryana
& Punjab Agricultural University Act, 1970) and other rules
applicable to him in consideration of which the first party has
executed the instant bond in favour of the University.
And whereas in consideration of granting study leave/leave of the
kind due to the first party, the second and the third party have agreed to
stand as irrevokable sureties for the due performance of the contract by
the first party in favour of the University i.e. the fourth party.
3. And whereas in the event of granting extension of study leave/ leave of the kind due to the first party at his request, the second and third party shall continue as irrevokable sureties for the due performance of the contract by the party of the first part in favour of the University i.e. the fourth part in the same manner and to the same extent as at the conclusion of the originally sanctioned study leave. The liability of the sureties shall be joint several co-extentive with that the first party.
Now this bond witnesses as follows :-
(i) that the Executant i.e. the first party undertakes to serve University i.e. the fourth party for a period of three years after his return to duty.
75
CONDITIONS OF SERVICE OF THE TEACHERS 145 146 STATUTES
(ii)that in case the Executant i.e. the first party does not rejoin (v) that all the rules applicable to the study leave as may be amended duty on the completion of study, he shall be liable to pay the amount from time to time shall be duly binding upon the party hitherto mentioned hereinafter, after the admissible time of study or at the including sureties.
option of the University when the party of the first part rejoins (vI) that in case the party of the first part fails to complete his higher duty. studies during the maximum permissible period of five years, the
a) that in the event of the Executant i.e. the first party resigning amount paid to him as salary during study leave shall be recovered or retiring from service or services terminated without rejoining from him, in the like manner as if he violated the terms and conditions after the expiry or termination of the period of study leave or at of the instant bond i.e. from him or from his sureties jointly and any time within the period of three years or the actual period of severally.
total leave (inclusive of leave of the kind due) availed of by him to The Executant i.e. the first party and the sureties i.e. the second complete the course of study, the Executant i,e, the first party and third party have signed this bond after reading, understanding, shall refund for the full bonded period the amount paid towards admitting the same to be correct and binding. study leave together with interest from the date when the
resignation is accepted/services terminated or voluntary retirement Accepted for and on behalf of the allowed, at the rate indicated in the following sub clause :- Punjab Agricultural University
b) that the Executant i.e. the first party has served for a period Sureties
not less than half the period of bond on return from study leave/ leave of the kind due, recovery equal to half the amount of study 1. ____________________ ______________________ leave shall be made. However, the period of extra-ordinary leave, Executant i.e. First Party if any, availed of immediately preceding the infringement of bond
shall not be reckoned for computing the service rendered towards 2. ____________________ ______________________ the bond period. Witnesses Surety i.e. Second Party
c) that the Executant i.e. the first party does hereby bind himself 1. ____________________ and is ready to pay to the University i.e. the fourth party on demand the bond amount and the interest thereupon at a rate of _______ 2. ____________________ ______________________ % or at such rate of interest not higher than that for the time being Surety i.e. Third Party in force on University loans in the event of violation of the
conditions incorporated hereunder.
d) that where Executant i.e. the first party shall also be liable to reimburse the University i.e. the fourth party as damages the costs (administrative, legal etc.) incurred towards effecting any financial recoveries indicated in the instant bond.
iii) that in the event of extension of study leave/leave of the kind due, the period of the bond shall stand extended automatically for the period specified in clause (i) above and the sureties already furnished shall also continue for the extended period of the bond as irrevokable sureties.
iv) that the decision and the statement of account regarding the expenses incurred by the University on any account in conformity with the terms and conditions of the bond filled whatsoever shall be final and binding on the party of the first part.
76
CONDITIONS OF SERVICE OF THE TEACHERS 147 148 STATUTES
(4) (i) Casual leave admissible to a teacher of the (ii) This leave would be granted once in ten years, University shall be 20 days in a year. It cannot, provided the scientist/faculty member concerned however, be combined with any other leave but has not gone on deputation or assignment or can be combined with holidays provided that the study leave for a duration of one year or longer total period including holidays does not exceed during the preceding five years. 16 days at a time. Casual leave to teachers shall
not ordinarily be permissible during the academic (iii) The scientist/faculty member must have at least term: five years service left before superannuation
(ii) Casual leave should always be applied for and after completion of the sabbatical leave. sanctioned before it is taken except in case of (iv) The sabbatical leave will be limited to a period emergency; of three month to one year, twice during the entire
(iii) The authority competent to grant casual leave career of scientist/faculty member. shall be the immediate superior of the teacher; (v) The scientist/faculty member desirous of
(iv) A teacher of the University who has been availing sabbatical leave should apply in the bitten by a rabid animal may be granted casual prescribed proforma (Annexure II). leave upto 15 days for anti-rabid treatment. If in
(vi) The scientist/faculty member concerned will a special case leave for more than 15 days is necessary and the appointment of a substitute furnish the letter of acceptance from the host is found necessary, one month's additional leave organisation for undertaking the proposed study, on "average pay" or earned leave, as the case research, training/teaching or related may be, granted which shall not be debited professional activities. against the leave at the credit of the teacher. (vii) The Vice Chancellor, PAU will be the competent When, however, no substitute is engaged, the authority to grant sabbatical leave. entire period of 1½ months leave should be
treated as casual leave. Any leave required in b (i) During the period of sabbatical leave within the excess of 1½ months may be granted under the country, the scientist/faculty member will be ordinary rules applicable to the teacher entitled to full salary and other allowances as concerned. would have been otherwise admissible to him/
21. (A) A teacher of the University prosecuting higher her while serving the University on a regular studies leading to Ph.D. degree may be granted position.
extraordinary leave to the extent that the duration (ii) For all intents and purpose, the period of of the study leave plus extraordinary leave and also sabbatical leave will be treated as a period leave of the kind due plus extraordinary leave shall spent on duty without entitlement of TA and DA. not exceed five years.
(iii) The Scientist/faculty member will be eligible to
(B) The sabbatical leave may be granted for academic, scientific, technological and other related activities receive subsistance allowance including travel at any relevant institution or organisation in India expenses from an institution abroad in addition or abroad duly approved by the University from time to the salary provided he/she is spending the to time to enable the academic and scientific staff period of sabbatical leave in a foreign university/ to enhance their professional competence. laboratory/institute.
a (i) Sabbatical leave may be granted to a scientist c (i) The sabbatical leave cannot be combined with of the rank of Assistant Professor in the senior any other leave.
scale or equivalent and above.
77
CONDITIONS OF SERVICE OF THE TEACHERS 149 STATUTES 150
(ii) The scientist/faculty member will give undertaking
Travelling &
23. The rules prescribed under clause 22 to Part 'A'
daily allow-
before proceeding on sabbatical leave that he/ ance of this Statute shall apply to the teachers also. she would utilize the leave for the purpose(s) for General
24. (1) The rules prescribed under clause 23 to Part which the sabbatical leave has been sanctioned 'A' of this Statute shall apply to the teachers also. and would not accept any full time commercial
(2) No teacher shall on account of any further employment during the period of sabbatical leave academic or other qualification acquired by him and that he/she would refund the salary and other in the course of his employment claim as a emoluments paid to him/her during the period of matter of right any increase in pay or any other his/her sabbatical leave in case he/she resigns extra remuneration or any promotion to a higher within three years after availing the leave to join grade or cadre unless the same is specially institutions outside National Agricultural sanctioned by the Vice-Chancellor with the Research System. approval of the Board of Management upon the
(iii) During the period of sabbatical leave, the consideration of his acquired qualifications. scientist/faculty member will continue to retain
residential accommodation that may have been
provided to him/her by the University on the same
terms and conditions as are applicable to other
PAU employees.
(iv)The host institution within the country shall
provide all the facilities including office space,
laboratory, transportation and suitable
accommodation.
(v) The scientist/faculty member on sabbatical leave shall be allowed to avail any kind of fellowship/ scholarship/travel grant obtained from any national/international organisation.
(vi) On the completion of sabbatical leave, the scientist/faculty member will submit a detailed report on the work done and objectives accomplished. A copy of the report will be forwarded by the Head of Department to the sponsoring institution alongwith his/her comments.
(vii) The scientist/faculty member may also be permitted to avail additional facilities, if any, on the pattern of the ICAR.
22. The rules prescribed under clause 21 to Part 'A'
Record of Service
of this Statute shall apply to the teachers also.
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151 152
ANNEXURE - II 14. Have you availed sabbatical leave earlier. Yes/No If yes, indicate the date and period of that leave.
PUNJAB AGRICULTURAL UNIVERSITY
APPLICATION FOR GRANT OF SABBATICAL LEAVE 15. Title of the proposed programme for availing the sabbatical leave ______________________________________________________
1. Name of the scientist/ _______________________ faculty member 16. Give a brief resume of the approved programme (Annex. if space is inadequate)
2. Designation _______________________ ______________________________________________________
3. Scale of Pay _______________________ ______________________________________________________
4. Name of the Department/College _______________________
17. Name and address of the host institution
5. Official address _______________________ ______________________________________________________ ______________________________________________________ 18. Has the host institution approved the proposed programme Yes/No
6. Residential address _______________________ If yes, please attach the letter of acceptance ______________________________________________________ ______________________________________________________
7. Date of entry in the PAU _______________________ 19. Name and full address of the supervisor/coordinator in the host
8. Date of Superannuation _______________________ institution ______________________________________________________
9. Length of service in the PAU upto the proposed date of commencement of leave desired ______________________________________________________ ______________________________________________________
20. Are you in receipt/likely to receive any scholarship/fellowship/assistant- ______________________________________________________ ship/any other assistance (Please specify) during the leave ? Yes/No
10. Are you prepared to serve the PAU for more than 3 years before If yes, indicate the name of the organisation, its full address and superannuation after availing the leave ? emoluments and duration of Scholarships/Fellowships/Assistantships/ ______________________________________________________ any other assistance (please specify) during the year ______________________________________________________
11. Arrangement made at the departmental level to look after the work assigned to the scientist/faculty member proceeding on leave ______________________________________________________ ______________________________________________________ 21. Does the scientist/faculty member want to retain the residential
12. Have you availed deputation/assignment/study leave of one year or accommodation in PAU ? Yes/No more in the preceding ten years Yes/No If yes, name the contact person at the residence.
13. Give statement of deputation in preceding ten years (Annexure if 22. Name of the nominee authorised to receive your salary and other space is inadequate) emoluments during the leave period.
______________________________________________________
______________________________________________________
______________________________________________________
______________________________________________________
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153 154 STATUTES
Undertaking CHAPTER VIII
I ___________________________________________, hereby give this undertaking to fully abide by the sabbatical leave rules and to return the STATUTES REGARDING PENSION AND salary and other emoluments received by me during the period of leave in PROVIDENT FUNDS case the conditions of the sabbatical leave are violated by me while on The Statutes, rules/regulations relating to Pension sabbatical leave. I shall also abide by the service conduct rules of the and Provident Funds have been printed separately in PAU. the form, of a booklet and is available with the Business
Signature ______________________ Manager for Sale.
Name ________________________
(in capital Letters)
23. Recommendations of Head of the Department/ Dean/Director of PAU.
To
The Vice-Chancellor
Punjab Agricultural University
Ludhiana.
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CONDITIONS OF SERVICE OF THE TEACHERS 155 156 STATUTES
CHAPTER IX
Convocation
3. (1) All degrees, diplomas and honorary degrees shall be conferred by the University either at a STATUTES REGARDING INSTITUTION OF convocation or in absentia.
DEGREES AND DIPLOMAS AND CONFERMENT
(2) A convocation for conferring degrees shall be
OF HONORARY DEGREES
held at least once every year on a date to be fixed by the Chancellor.
1. The University shall grant :
(i)
Degrees of Bachelor of Science in various
Grant of De-
disciplines of Agriculture, Home Science and
grees
other allied sciences and degree of Bachelor of Technology (Agricultural Engineering).
(ii) Degrees of Master of Science in various disciplines of Agriculture, Home Science and other Allied Sciences, degree of Master of Technology in Agricultural Engineering, Mechanical Engineering, Civil Engineering and Electrical Engineering, degree of Master of Business Administration and degree of Master in Journalism.
(iii) Degrees of Doctor of Philosophy in various disciplines of Agriculture, Agricultural Engineering, Home Science and other allied sciences.
(iv) Diplomas for the following courses :
(a) Agricultural Marketing
(b) Any other courses introduced by the University from time to time.
2. (1) The university shall, subject to confirmation by
Conferment of
the Chancellor, have the power to confer
Honorary De- grees
honorary degrees and other academic distinctions on the recommendations of the Academic Council.
(2) All proposals for the conferment of honorary degrees shall be made to the Committee consisting of the Vice-Chancellor and the Deans and, if accepted by the Committee, shall be placed before the Academic Council and the Board of Management for approval before submission to the Chancellor for confirmation.
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157 158 STATUTES
CHAPTER X CHAPTER XI
STATUTES REGARDING THE COURSES OF STATUTES REGARDING THE INSTITUTION OF
STUDY TO BE LAID DOWN FOR DEGREES AND FELLOWSHIPS, SCHOLARSHIPS, MEDALS AND
DIPLOMAS OF UNIVERSITY PRIZES
1. The Academic Council shall lay down courses of study
Institution of
The number and value of Fellowships and
Fellowship and
in various subjects both for undergraduate and post- Scholarships to be annually awarded, shall be determinedS c h o l a r s h i p
graduate levels. etc.by the Board either on its own initiative or on the recommendation of the Academic Council or any member
2. The authority to alter or abolish a particular course of of the Board of Studies of a College. study shall also lie with the Academic Council.
3. Deleted.
4. The details of courses to be offered by the University in various subjects shall be published for the information of all concerned.
82
159 160 STATUTES
CHAPTER XII recommendation if the student fails to fulfil the prescribed obligations.
STATUTES REGARDING THE CONDITIONS FOR
THE AWARD OF FELLOWSHIPS, SCHOLARSHIPS, 4. The Vice Chancellor, on the recommendation of the MEDALS AND PRIZES, STIPENDS AND FEE Dean of a College and/or the Directors of Research CONCESSIONS and Extension Education, may award fellowships for
postgraduate studies and for conduct of research in
1. The Academic Council shall, with the approval of India or study abroad. The grant of stipends to the Vice Chancellor, lay down the conditions for inservice candidates for postgraduate studies shall the award of the following recognitions and also be made by the Vice Chancellor on the incentives for study, research and for distinction in recommendation of the Dean of a College and/or sports and co-curricular activities to the students Directors of Research and Extension. of the University :-
(a) Fellowships - for postgrduate studies and research;
(b) Scholarships - for undergraduate studies and or distinction in sports activities;
(c) Medals and prizes for meritorious academic pursuit and outstanding performance in co- curricular activities of the University;
(d) Stipends and fee-concessions for financially handicapped students and inservice candidates taking up postgraduate studies.
2. Meritorious academic pursuit assessed on the basis of results of various University examinations, outstanding performance in various extra-curricular fields and good behaviour shall alone serve as the guiding principles for the award of various fellowships, scholarships, medals, prizes, stipends and fee concessions.
Provided that in the undergraduate programmes, where admission is based on entrance examination, the merit scholarshops will be awarded in the first year of class on the basis of merit of the students in the entrance examination.
3. The Dean of a College on the recommendation of the concerned Head of the Department and subject to the prescribed conditions may award scholarships and fee concessions to the eligible students. The Dean of a College shall also have the authority to withdraw or diminish the
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161 162 STATUTES
CHAPTER XIII CHAPTER XIV
STATUTES REGARDING THE ADMISSION OF STATUTES REGARDING THE CONDITIONS UNDER
STUDENTS TO THE UNIVERSITY AND THEIR WHICH STUDENTS SHALL BE ADMITTED TO THE
ENROLMENT AND CONTINUANCE AS SUCH
DEGREE, DIPLOMA OR OTHER COURSES AND THE
1. (1) Students shall be admitted each year to various Admission of MANNER IN WHICH THE EXAMINATIONS ARE TO BE degrees of the University in the following colleges :
students in Colleges HELD AND THE ELIGIBILITY FOR THE AWARD OF
(i) College of Agriculture, Ludhiana. THE DEGREES AND DIPLOMAS
(ii) College of Agricultural Engineering & Technology, 1. The conditions under which students shall be Ludhiana. admitted to the Degree, Diploma or other Courses
shall be such as are laid down by the Academic
(iii) College of Home Science, Ludhiana. Council on the recommendations of the Board of
(iv) College of Basic Sciences & Humanities, Ludhiana. Studies.
(v) Such other colleges as may be established 2. The examinations shall be held on a continual basis by the University after the commencement of the providing for formal short-term, mid-term and final Act. tests.
(vi) Such Central Government Institutions of 3. Details procedure of examination and conditions of agricultural research, technical and extension eligibility for the award of Degrees and Diplomas, in education in the State of Punjab as may desire to be the light of the provisions under clause 2 above, shall integrated as Colleges of the Punjab Agricultural be laid down by the Academic Council on the University. recommendations of the Board of Studies.
(2) The number of students to be admitted each year 4. Deleted. in various colleges shall be approved by the Academic Council on the recommendation of the Board of Studies.
(3) Applications for admission to various colleges shall be received by the Registrar not later than a prescribed date and on forms approved for the purpose.
(4) Admission requirements to various degrees, diplomas etc., shall be such as laid down by the Academic Council upon recommendation of the Board of Studies concerned.
Maintenance of
2. This privilege of continuing as a student in the
discipline etc.
University shall be held only by keeping up a certain level of academic performance, class attendance and requirements of discipline as may be prescribed by the Academic Council in consultation with the Board of studies and regular payment of dues of the University.
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163 164 STATUTES
CHAPTER XV CHAPTER XVI
STATUTES REGARDING THE CONDITIONS OF STATUTES REGARDING THE ESTABLISHMENT
RESIDENCE OF THE STUDENTS OF THE AND THE ABOLITION OF HOSTELS MAINTAINED
UNIVERSITY AND THE LEVYING OF FEES FOR BY THE UNIVERSITY
RESIDENCE IN HOSTELS MAINTAINED BY THE
Establishment
UNIVERSITY 1. The Board shall, on the recommendation of the Vice-and Abolition of Hostels Chancellor, establish hostel for all students of the
1. Applications for accommodation in a hostel maintained University. No hostel shall be abolished without the by the University shall be submitted to the Director of approval of the Board. Students' Welfare on such form and date as may be 2. No student of the University shall be permitted to approved by the Vice-Chancellor for the purpose. reside outside the hostel maintained by the University
2. Regulations for allocation of room space, provision of except with the permission of the Director of Students' reasonable comforts, and responsibility of the students Welfare.
in the proper upkeep of hostel properties and
observance of discipline shall be laid down by the Vice-
Chancellor on the recommendations of the Director of
Students' Welfare.
3. Subject to the prescribed regulations, the Director Students' Welfare shall be the authority to decide the allocation of room space to the applicants; provided that representation against such allotment shall be considered by a Committee of the Deans and Director Students' Welfare to be appointed by the Vice- Chancellor.
4. Every student residing in a University hostel shall deposit a mess security of an amount which may laid down by the Vice-Chancellor. He shall also have to pay hostel fees and other dues at such rates as may be prescribed by the Vice-Chancellor on the recommendations of the Finance Committee.
5. Supervision of the affairs of each hostel shall be entrusted to a teacher designated as Hostel Warden for a prescribed period.
6. A Committee of hostel wardens and representative student residents - one from each hostel, shall be set up under the chairmanship of the Director of Students' Welfare to ensure satisfactory standards of hostel residence. The Committee shall hold a consultative status.
85
165 166 STATUTES
CHAPTER XVII CHAPTER XVIII
STATUTES REGARDING THE RECOGNITION STATUTES REGARDING THE ESTABLISHMENT,
AND SUPERVISION OF HOSTELS NOT AMALGAMATION, SUB-DIVISION AND
MAINTAINED BY THE UNIVERSITY ABOLITION OF DEPARTMENTS
1. In addition to the hostels maintained by the University,
Establishment
(1) Without prejudice to the powers of the Academicand
students may also be allowed to reside at such Council as defined in clause (i) of Section 23 of theAmalgamation
privately maintained places as would provide living
etc. of the Act, the establishment, abolition or amalgamation of comforts, sanitation and proper atmosphere for study.
Department
Departments in the various Constituent Colleges shall be determined by the Academic Council.
2. The minimum conditions as in clause (1) above shall be laid down in detail by the Director of Students' (2) Deleted. Welfare, with the approval of Vice-Chancellor, and (3) Action taken under clause (1) shall be reported to shall serve as criteria for recognition of these places Government for information by the University. as fit for residence of University students.
3. The Director of Students' Welfare shall issue a formal certificate of recognition to the persons maintaining a building as a hostel or a lodge for residence of students. The certificate shall be displayed properly in the premises.
4. The Director of Students' Welfare shall pay frequent personal visits to these places to satisfy himself that the minimum conditions in regard to livibility, sanitation and atmosphere for study are observed and maintained by the owners and the students.
5. A list showing the location, nature and cost of accommodation available in the recognised places shall be maintained in the office of the Director of Students' Welfare for guidance of students.
6. An up-to-date list showing the residential address, room number etc., of each student of the University, living in private recognized hostels, shall be maintained by the Director of Students' Welfare.
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167 168 STATUTES
CHAPTER XIX CHAPTER XX
STATUTES REGARDING LEVYING OF FEES BY STATUTES REGARDING THE REMUNERATION AND
THE UNIVERSITY FOR ANY PURPOSE ALLOWANCES, INCLUDING TRAVELLING AND
EXCLUDING HOSTEL FEES GOVERNED BY THE DAILY ALLOWANCES TO BE PAID TO PERSONS
STATUTES (CHAPTER XV) EMPLOYED ON THE BUSINESS OF THE
1. The University fees, other than Hostel fees, shall be UNIVERSITY classified in the following main categories :- 1. The remuneration and allowances to persons
(a) Admission fee; employed on the business of the University shall comprise -
(b) Tuition fee;
(i) Fees to examiner ;
(c) Medical fee;
(ii) Remuneration to persons engaged on supervising
(d) Examination fee; the conduct of examinations;
(e) University Registration fees; (iii) Persons specially invited on the business of the
(f) Contribution to such education, social and University; and recreational funds as may be specified; and (iv) Travelling and Daily Allowances to be paid to
(g) Any other prescribed from time to time. outsiders and to officers, teachers and other employees of the University.
2. The amount chargeable under each category at various levels of academic pursuit as well as the terms 2. The Board on the recommendations of the Vice- of payment and the provision of penalties for non- Chancellor and the Finance Committee shall make payment shall be approved by the Board upon the regulations on the matters mentioned in Clause 1 of recommendations of the Academic Council, the this Statute.
Finance Committee and the Vice-Chancellor.
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169 170 STATUTES
CHAPTER XXI CHAPTER XXII
STATUTES REGARDING PERSONS WHO ARE STATUTES REGARDING THE EXERCISE OF
DECLARED AS OFFICERS OF THE UNIVERSITY FINANCIAL AND ADMINISTRATIVE POWERS BY
1. The following shall be the officers of the University in THE OFFICERS, TEACHERS AND OTHER addition to the officers mentioned in Section 11(b) of EMPLOYEES OF THE UNIVERSITY the Act :-
Definition 1. The terms Group 'A', Group 'B', Group 'C' and Group 'D'
(a) deleted used in the Statutes shall carry the same meaning as
(b) Senior Architect assigned to them in the statutes relating to the appointment of employees of the University other than
(c) Chief Engineer (Post abolished Not.No. officers and teachers. CAU.B(IV)98/19350 dt. 15.9.98) Powers of of-
2. (1) Deleted
ficers, teachers & other em-
(2) The financial and administrative powers of the
ployees of the
officers of the University shall be such as are
University
prescribed hereinafter in the Statutes.
Powers of
3. The Vice-Chancellor shall have the powers :-
the Vice- Chancellor (a) to sanction recurring and non-recurring expenditure chargeable to contingencies;
(b) to countersign his own T.A. bill, subject to the provisions of the Punjab T.A. Rules;
(c) to countersign T.A. bills and sanction absence on duty beyond jurisdiction of officers of the University.
(d) to make rules for the allotment of residential accommodation to employees of the University and for the maintenance and operation of vehicles owned by the University, etc., and such other rules and standing instructions considered necessary from time to time for the maintenance and running of the Campus including instructions on 'black out' and other security or civil defence measures;
(e) to take a decision to file and defend suits, appeals, revisions and other legal proceedings etc., in courts of law and to engage counsel for this purpose on behalf of University.
Powers of the
4. The Registrar shall exercise all the powers of a
Registrar
drawing, disbursing and collecting officer in respect of employees under him referred to in Part I of the
88
171 172 STATUTES
Schedule to the Statutes relating to the appointment employees under them (referred to in Part I of the of other employees of the University (hereinafter schedule attached to the Statutes regarding the referred to as the Schedule) and shall also have the appointment of employees other than officers and power - teachers).
(a) To incur expenditure chargeable to contingencies (2) The Deans shall also have the power to :-
as under : (a) countersign T.A. bills and to sanction absence on
(i) Non-recurring expenditure upto Rs. 10,000 in each duty beyond jurisdiction in respect of teaching and case; other staff working under them;
(ii) recurring expenditure upto Rs. 1,200 per annum (b) Deleted; in each case; (c) open and maintain Personal Ledger Accounts
(b) to countersign T.A. bills and to sanction absence relating to various funds of the colleges; and on duty beyond jurisdiction to all the employees (d) open and operate necessary accounts on behalf working under him; of the University in a Bank approved by the Board of
(c) Deleted; Management with the approval of the Vice-Chancellor.
Powers of
(d) to sign cheques for payment of sanctioned pay other officers 7. The Director of Research, the Director of Extension and allowances of the Comptroller; and
of the Univer- Education, The Director of Students' Welfare, the Estate
sity
Officer and the Librarian, shall, with respect to the
(e) to open and operate necessary accounts on behalf employees working, respectively under them, exercise of the University in a Bank approved by the Board of the powers of Drawing, Disbursing and Collecting Management with the approval of the Vice-Chancellor. Officers and shall also have the power :-
5. The Comptroller shall have the power :-
Powers of the Comptroller (a) to countersign T.A. bills and sanction absence on
(a) to countersign T.A. bills and sanction absence on duty beyond jurisdiction of all employees of Group 'A', duty beyond jurisdiction of all the employees under 'B', 'C' and 'D' working respectively under them; him referred to in Part I of the Schedule; (b) Deleted;
(b) to open and operate necessary accounts on behalf (c) to open and maintain Personal Ledger Accounts of the University in a Bank approved by the Board of relating to various funds; and Management;
(d) to open and operate necessary accounts on behalf
(c) to sign cheques for payment of sanctioned pay of the University in a Bank approved by the Board of and allowances of all the officers, teachers and other Management with the approval of the Vice-Chancellor. employees of the University, and other cheques; Powers of
8. (1) With respect to the staff employed in connection
(d) to draw pay and other allowances of employees
Heads of Departments with the teaching, research and extension education of the Universirty Cadres of University administration; work, the Heads of Departments shall exercise the and powers of Drawing, Disbursing and Collecting Officers,
(e) to delegate powers mentioned in sub-clause (b) they shall have the power to countersign T.A. bills and and (c) above to group 'A' employees working under to sanction absence on duty beyond jurisdiction of the Comptroller. teachers and employees of group 'B', 'C' and 'D' working
under them.
6. (1) The Dean shall exercise all the powers of Drawing,
Powers of the
Disbursing and Collecting Officers in respect of
Deans
(2) Deleted.
89
173 174
(3) To open and operate necessary accounts on behalf CHAPTER XXIII
of the University in a Bank approved by the Board of Management with the approval of the Vice-Chancellor. DELEGATION OF ADMINISTRATIVE AND
9. The Drawing and Disbursing Officers may delegate FINANCIAL POWERS BY THE BOARD OF their powers to Group 'A' employees not below the MANAGEMENT TO THE OFFICERS/EMPLOYEES rank of Admn.-cum-Accounts Officers/Assistant OF THE UNIVERSITY Accounts Officers/Supdt.working under them.
Definitions
1. (a) The terms Group 'A', Group 'B', Group 'C', and Group 'D' used in this Statute shall carry the same meaning as assigned to them in the Statute relating to the appointment of employees of the Univestiry other than officers and teachers.
(b) The teachers shall be classified as Professor or equivalent (This will include Addl. Directors/Assoc. Directors/Coordinators of Research/Directors in the pay scale of Professors but who are not Officers of the University), Assoc. Professor or equivalent and Assistant Professor or equivalent.
(c) deleted
(d) deleted
2. The officers, teachers and other employees of the University may exercise such administrative powers as are specified in Part 'A' of the Schedule to this Statute subject to the control of the Vice-Chancellor and the superior officer concerned provided that the Vice-Chancellor may in his discretion order that an officer, teacher or other employee shall not exercise a particular power or may exercise the power with such modifications as he considers necessary.
3. The officers, teachers and other employees of the University may exercise such financial powers as are specified in Part 'B' of the Schedule to this Statute subject to the control of the Vice-Chancellor and the superior officer concerned provided that the Vice-Chancellor may in his discretion order than an officer, teacher or other employee shall not exercise a particular power or may exercise the power with such modification as he considers necessary and provided further that no expenditure shall be incurred which is not provided in the Budget approved by the Board of Management and that expenditure in excess of the powers specified may be incurred (upto the amount provided for in the
90
175 176
budget) with the approval of the sanctioning authority after obtaining the concurrence of the Comptroller.
4. The Vice-Chancellor may delegate to an officer, teacher or any other employee of the University such powers as he considers necesary which have been delegated to the Vice-Chancellor by the Statutes.
5. Deleted.
SCHEDULE
PART 'A'
Statement showing the delegation of administrative powers by the Board of Management to officers, teachers and other employees of the Punjab Agricultural University.
91
DELEGATION OF ADMINISTRATIVE POWERS BY THE BOM 177 178 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Head of Prof. or equivalent and No. powers delegated Comptroller/ Director Deptt./ Assoc. Prof. or equiva- Librarian Executive lent and Asstt. Prof.
Engineer or equivalent specially
authorised by Heads of
Deptts.concerned or
group 'A' employees
speciallyauthorised by
Estate Officer
1. Powers to make Upto 6 months in Nil Nil Nil Nil Nil officiating respect of Officers
appointments of the University,
group 'A' employees
and all teachers.
2. Powers to permit change Full powers Nil Nil Nil Nil Nil
of group 'A', 'B' & 'C'
employees to be made elsewhere than at headquarters.
3. Powers to effect transfer of Ditto Full powers in respect Full powers in res- Full powers in Full powers in res- Nil officers, technical and of group 'B', 'C' & 'D' pect of group 'B', respect of Asstt. pect of group 'C' & 'D' ministerial staff. employees under their 'C' & 'D' technical Prof. & equivalent technical employees. respective charge. employees under and group 'C' & 'D' In respect of Asstt.
him technical employees Prof. & equivalent,
within their jurisdiction full powers if transfer
does not exceed two
months duration.
Non-recurring upto Rs. 100 in Nil Nil
4. Powers to sanction honoraria Ditto Non - recurring upto each case subject to an annual
to the employees Rs.100 in each case
limit of Rs. 500.
subject to an annual limit
of Rs. 500.
5. Powers to permit acceptance of Full Powers Nil fee for outside work by the Nill Full powers Nil Nil employees in accordance with the
provisions of the Statute Part 'B'
under clause (q) of Section 31 of
the Act.
92
DELEGATION OF ADMINISTRATIVE POWERS BY THE BOM 179 180 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Head of Prof. or equivalent and No. powers delegated Comptroller/ Director Deptt./ Assoc. Prof. or equiva- Librarian Executive lent and Asstt. Prof.
Engineer or equivalent specially
authorised by Heads of
Deptts.concerned or
group 'A' employees
speciallyauthorised by
Estate Officer
6. Powers to permit officers, Ditto Upto ten days Upto ten days excluding journey days for Nil teachers and employees to excluding journey days
staff working under them.
attend outside the State confer- for staff working under
ences and meetings and other them.
business of the University.
Nil Nil Nil Nil
7. Powers to allow daily allowance Ditto Nil at a place of training.
8. Powers to declare controlling Ditto Nil Nil Nil Nil Nil
authority in respect of T.A. of officers, teachers and employees of the university.
9. Powers to fix headquarters of Full Powers Nill Nil Nil Full powers in Nil any post within the State respect of group
'B', 'C' & 'D' staff
employed in field
survey and
investigation
schemes.
10. Powers to sanction reimbursement Full Powers Upto Rs. 100 in each Upto Rs. 100 in each individual Upto Rs. 50 in Nil of cost of medical treatment to individual case for staff case for staff working under him. each case for officers, teachers, employees and working under them. staff working
their families. under them.
11. Powers to sanction house rent Ditto Nil Nil Nil Nil Nil allowance equivalent to 10% of
pay or the actual rent paid whichever
is less to persons entitled to
rent-free accommodation
93
DELEGATION OF ADMINISTRATIVE POWERS BY THE BOM 181 182 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Head of Prof. or equivalent and No. powers delegated Comptroller/ Director Deptt./ Assoc. Prof. or equiva- Librarian Executive lent and Asstt. Prof.
Engineer or equivalent specially
authorised by Heads of
Deptts.concerned or
group 'A' employees
specially authorised by
Estate Officer
12. Powers to send officers/ Ditto Nil Nil Full powers in Full powers in Nil officials for short training respect of Asstt. respect of group Prof. & equiv. and 'C' & 'D' employees
group 'C' & 'D' working under them
employees working upto a period of 10
under them upto a days excluding
period of 10 days journey days.
excluding journey
days.
13. Stoppage/release of increments Full Powers Full powers in respect Full powers in respect of posts for which competent Nil of teachers and other employees of posts for which to make appointments.
competent to make
appointments.
14. Shifting of headquarters of all Ditto Nil Nil Full powers Nil Nil
Asstt. Prof. & equivalent
15. Purchase of movable and Ditto Rs. 20,000 in respect Rs. 20,000 in respect of staff Rs. 500 in respect Nil immovable property of staff working under working under them. of staff working
them.
under them.
16. Acceptance of resignation of Ditto Full powers in respect Full powers in respect of employees for whom they are Nil officers, teachers and other of employees to whom competent to make appointments.
employees of the University. they are competent to make appointments.
94
183
SCHEDULE
PART 'B'
Statement showing the delegation of financial powers by the Board of Management to officers, teachers and other employees of the Punjab Agricultural University.
DELEGATION OF FINANCIAL POWERS BY THE BOM 184 185 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
1. Purchase of books, periodicals Full powers Rs. 500 a year Rs. 500 a year Rs. 500 a year Full Powers Rs. 500 Nil Rs. 1500 maps etc..., for official use to the extent a year a year
of budget in each
provision. scheme.
2. To make local purchase of Ditto Rs. 1000 a year Rs. 500 a year Rs. 500 a year Rs. 1000/- Rs. 200 Rs. 50 Rs. 1000 stationery for office in case
a year a year a year a year
of urgency
3. To give out urgent printing Ditto Rs. 100 in each Rs. 100 in each Rs. 100 in each Full Powers Rs. 50 in each Nil Full powers subject work to a private press case subject to case subject to case subject to subject to no case with limit to no objection from the limit of the limit of
the limit of objection from of Rs. 250 PAU Press Rs. 500 a year Rs. 500 a year
Rs. 500 a year PAU Press a year
4. (a) To rent or lease buildings Ditto Nil Rs. 200 per Nil Rs. 1000 p.m. Rs. 100 per men- Nil Rs. 750 p.m. in or lands for University work mensem in in each case sem in each case each case each case
(b) To rent out University resi- Upto Rs. 200 Nil Nil Nil Nil Nil Nil Nil
dential and office buildings in each indivi- and shops dual case
Full Powers Full Powers Nil Nil Upto Rs. 500 in
5. To sanction permanent Full powers Upto Rs. 100 Upto Rs. 100 with concurrence with concurrence each case advance to a subordinate officer in each case in each case of the of the
Comptroller Comptroller
6. To sanction creation of Posts for which competent to appoint under the Statute Posts for which competent to appoint under the Nil Nil temporary posts regarding appointment of employees and teachers of Statutes regarding appointment of employees and the University. teachers of the University.
For a period Upto a period Upto a period
not exceeding not exceeding not exceeding -----Upto a period not exceeding six months------
one year six months six months
7. To authorise urgent repairs Full powers Nil Rs. 5,000 Nil Rs. 3000 in Rs. 500 in Nil Rs. 2500 in each of buildings of the Campus each case each case case subject to no
subject to no objection from E.O.
objection from E.O.
8. To sanction purchase of stores Ditto Nil Rs. 5,000 in Rs. 10,000 in Rs. 20,000 in Rs. 2000 in Nil Rs. 15,000 in and articles of a capital nature such each case each case each case each case each case as scientific instruments and
machinery (including livestock).
96
DELEGATION OF FINANCIAL POWERS BY THE BOM 186 187 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
9. To sanction estimates for Full powers Nil Rs. 10,000 in Rs. 10,000 in Rs. 2,000 in Rs. 500 in Rs. 5,000 in manufacture and repairs in each case each case each case each case each case workshops controlled by
the University.
10. To sanction purchase of stores Ditto Nil Nil Rs. 10,000 in Rs. 10,000 in Nil Nil Rs. 7,500 in required for the manufacture and each case each case each case
repairs undertaken by the
Workshop.
11. Contracts for sale of farm or Ditto Nil Nil Upto Rs. 30,000 Rs. 1,00,000 Upto Rs. 5,000 Upto Rs. 1,000 Rs. 75,000 garden produce in a year in a year in a year in a year in a year
12. To dispense with earnest or Ditto Nil Nil Nil Full powers Nil Nil Nil security money when plant and
machinery, implements, spares,
etc. are supplied and erected by
the firms of undoubted finanacial
standing and repute.
13. To sanction the purchase and Ditto Rs. 1,000 Rs. 1,000 Rs. 1,000 Rs. 10,000 Rs. 250 Rs. 50 Rs. 7,500 manufacture of office furniture a year a year a year a year a year a year a year and necessary estimates thereof.
14. To sanction hiring of furniture Ditto Rs. 250 for Rs. 250 for Rs. 250 not Rs. 2,000 Rs. 25 a month Rs. 10 a month Rs. 1,500 a year offices under him offices under him more than a year not exceeding not exceeding
and Rs. 100 for and Rs. 100 for period of 2 one month in one month in
his own office his own office months in a year a year a year
not more than a not more than a
period of 2 months period of 2 months
in a year in a year
15. To sanction the purchase of Ditto Rs. 1,000 in Rs. 1,000 in Full Powers Full Powers Rs. 250 in Nil Rs. 1,500 a year tents and chowldaries each case each case with concurrence with concurrence each case of Comptroller of Comptroller
16. To sanction purchase of type- Ditto Nil Nil Nil Rs. 20,000 for Nil Nil Rs. 15,000 for offices writers, duplicators and offices inder him under them not
calculating machines including purchase including purchase
for his own office for their own offices.
97
DELEGATION OF FINANCIAL POWERS BY THE BOM 188 189 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
17. To dispose of through a commi- Ditto Nil Nil Rs. 100 in Rs. 1,500 in Nil Nil Rs. 1,000 in ssion agent or by auction or other- each case each case each case wise, stocks (as distinct from sur-
plus stock) of articles manufacturs
in workshop.
Full Powers Full Powers Nil Nil Rs. 100 in
18. To sanction refund of revenue Full powers Rs. 1,000 in Nil with concu- with concu- each case
each case rrence of the rrence of the
Comptroller Comptroller
19. To write off losses arising from Ditto Nil Nil Upto Rs. 500 Rs. 2,000 Upto Rs. 100 Nil Rs. 1,500 in stores of any kind (including in each case in each case in each case each case machinery, implements, bullocks,
horse, miscellaneous articles, etc.
purchased from farm or any other
grants) which deteriorate or become
suprlus or unserviceable to the
extent that they must be sold or
written off.
Upto Rs. 200 Rs. 1,500 Nil Nil Rs. 1,000 in
20. (i) To write off irrecoverable dues Ditto Upto Rs. 500 Nil of seed stores, farms and gardens in each case in each case in each case in each case in cases in which recovery is (for Registrar only)
not practicable
1% of total 1% of total Upto the limit Nil 1% of total stock
(ii) To write off storage losses in Ditto Nil Nil farm produce due to dryage, stock subject stock subject prescribed for subject to a damage by weevils, rats, fire, for a maximum to a maximum each item maximum of white-ants, rains, etc. of Rs. 250 of Rs. 2,000 Rs. 1,500
Note : The prescribed limits as referred to above and under Head of Deptt. are given in Annexure
21. To write off value of losses due Ditto Full powers Nil to this schedule. to petty, thefts, weigh ments and Upto 10% of Upto 10% of Nil Nil Upto 7-1/2% of in transit the total stock the total stock the total stock
22. To write off losses due to Full powers Nil Nil Nil Nil Upto 5% of Upto 2% of Nil dryage plants and grafts the total stock the total stock
23. To sanction expenditure on Ditto Nil Nil demonstration of implements, Rs. 200 in Rs. 1,500 in Upto Rs. 100 Upto Rs. 100 Rs. 100 in improved seeds, fertilizers, etc. each case each case in each case in each case each case
98
DELEGATION OF FINANCIAL POWERS BY THE BOM 190 191 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
24. To sell at a reduced rate surplus Ditto Nil Nil Upto 1 Lb 10 Lb of seed Upto 1 Lb Nil Upto 10 Lb of seed stock (seed, plants and grafts). seed of each of each kind seed of each of each kind and kind and value and value kind and value value not exceeding
not exceeding not exceeding not exceeding Rs. 500 in each
Rs. 50 in Rs. 500 in Rs. 50 in case
each case each case each case
25. To sanction reappropriation and Ditto Nil Nil Nil Nil Nil Nil Nil transfer of funds from one minor
head of scheme to another
26. To sanction payment of demu- Full Powers Rs. 500 in Rs. 500 in Rs. 500 in Rs. 500 in Nil Nil Rs. 250 in rrage, wharfage charges each case each case each case each case each case
27. To sanction expenditure in Ditto Rs. 500 in Rs. 500 in Rs. 500 in Rs. 1000 in Nil Nil Rs. 500 in connection with Civil Suits each case each case each case each case each case Instituted with the sanction of
Vice-Chancellor
28. To sanction expenditure on book- Ditto Rs. 100 in Rs. 100 in Rs. 100 in Rs. 500 in Rs. 50 in Rs. 20 in Rs. 200 in binding (including other binding work) each case each case each case each case each case each case each case
29. To sanction hiring of type- Ditto Upto six Upto six Upto six Upto one Upto six Nil Upto one writers for existing and new months months months year months year offices
30. To sanction purchase of bicycle Ditto Full powers Full powers Full powers Full powers Full powers Nil Full powers for the use of their own offices as
well as for the subordinate offices
31. To sanction supply of liveries, Ditto Ditto Ditto Ditto Ditto Ditto Nil Ditto summer clothing to employees
of the University
Upto Rs. 2000 Upto Nil Nil Rs. 1,500 per
32. To sanction expenditure for Ditto Nil Nil per function Rs. 2,000 function prizes and awards per function
33. To sanction scholarships or Ditto Nil Nil Full powers as Full powers as Nil Nil Nil laid down in laid down in
stipends in the Colleges prospectus of prospectus of
the institution the institution
or scheme. or scheme.
99
DELEGATION OF FINANCIAL POWERS BY THE BOM 192 193 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
34. To remit late fee, fines imposed Ditto Nil Nil Full Powers Full Powers Nil Nil Nil on students according to the according to the
prescribed rules prescribed rules
35. To sanction expenditure Ditto Nil Nil Rs. 1,000 in Rs. 1,000 in Nil Nil Rs. 500 in connected with fruit, vegetables each case each case each case and other agricultural and
livestock shows
36. To sanction employment of Full Powers Nil Full powers as Full powers at rates published as reasonable Nil Full powers at rates skilled or unskilled labour on per common by D.C. concerned and subject to the published as reason- daily and monthly wages schedule of condition that the period of employment does able by D. C. rates Vol. I 1962 not exceed 12 months at a time in the case of concerned and
issued by the a monthly paid labour. subject to condition
Chief Engineer, that the period of
PWD (B&R) employment does
for employement
not exceed 12 months
of labour on daily
& monthly wages at a time in case of
chargeable to works. monthly paid labour.
37. To fix limits of security deposits Ditto Nil Nil Nil Nil Nil Nil Nil of University employees and to
prescribe method of recovery
thereof.
38. To fix sale rates of agricultural, Ditto Nil Nil Full powers Full powers Nil Full powers in Full powers provided that provided that respect of provided that the
dairy and poultry products, the rate fixed the rate fixed perishable rate fixed are not nursery plants, bacterial culture, are not less are not less commodities less than the prevail- agril. tools, implements, machinery than the pre- than the pre- rates are not ing market rates. and their prints etc. vailing market vailing market less than the
rates. rates. prevailing market rates.
39. To fix rates of commission Ditto Nil Nil Full powers Full powers Full powers Nil Full powers sub- payable to commission agents, subject to control ject to control
etc. on sales of agricultural of Dean/Director Director.
production etc.
40. To lay down scales for the Ditto Nil Nil Full powers Full powers Ditto Nil Full powers sub- issue of concentrates fodder, ject to control of
etc. for feeding livestock. Director.
100
DELEGATION OF FINANCIAL POWERS BY THE BOM 194 195 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
41. To declare animals, agricultural Ditto Nil Nil Full Powers Full Powers Upto Rs. 5,000 Upto Rs. 1,000 Rs. 25,000 in produce, nursery plants, fruits, in each case in each case each case
trees, F.Y.M. compost etc. as
surplus to requirement
42. To declare animals, agricultural Ditto Nil Nil Rs. 2,000 in Rs. 5,000 in Upto Rs. 1,000 Nil Rs. 3,000 in produce, nursery plants, fruits, each case each case in each case each case trees, F.Y.M. compost etc. as
unserviceable
43. (a) To sanction sale of animals, Full Powers Nil Nil Upto Rs.10000 Upto Rs.10000 Upto Rs. 5000 Nil Upto Rs. 75,000 in each tran- in each trans- in each tran- in each tran-
agricultural produce, nursery saction subject action subject saction subject saction subject plants, fruits, trees, F.Y.M. to any condition to any condition to any condition to any condition compost declared surplus by imposed by the imposed by the imposed by the imposed by the competent authority at book competent V.C. competent V.C.
value or market value, which- authority authority
ever is greater
(a) To sanction sale of animals, Full Powers Nil Nil Nil Nil Nil Nil Nil
declared surplus by the competent
authority below the book value
44. To sanction sale by public Ditto Nil Nil Upto Rs.10,000 Rs.100,000 Upto Rs.5,000 Nil Rs. 75,000 in auction of animals, agricultural in each in each in each in each
produce, nursery plants, fruits, transaction transaction transaction transaction trees, F.Y.M. compost etc. subject to subject to subject to
any condition any condition any condition
declared surplus or unserviceable imposed by the imposed by the imposed by the by the competent authority. competent V.C. competent
authority authority.
45. To sanction disposal by sale Ditto Nil Nil Upto Rs.1,000 Rs.5,000 Upto Rs.500 Nil Rs. 3,000 in or otherwise of animals, agricul- in each in each in each in each
tural produce, nursery plants, fruits, transaction transaction transaction transaction any subject to subject to subject to subject to condition
trees, F.Y.M. compost etc. any condition any condition any condition imposed by V.C. declared unserviceable by the imposed by the imposed by the imposed by the competent authority. competent V.C. competent
authority authority.
46. To sanction sale of seeds and Ditto Nil Nil Full powers Full powers Full powers Nil Full powers seedlings at market rates. subject to control subject to
of Dean/Director control of Director.
101
DELEGATION OF FINANCIAL POWERS BY THE BOM 196 197 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
47. To sanction write off of books, Ditto Upto Rs. 100 Upto Rs. 100 Upto Rs.100 Upto Rs.200 Upto Rs. 75 Nil Rs. 100 in periodicals and maps lost or in each case in each case in each case in each case in each case each case rendered unserviceable
48. To write off the value of animals Full Powers Nil Nil Upto Rs.1000 Upto Rs.2000 Nil Nil Rs. 1000 in died or destroyed in each case in each case each case
49. To fix rates of depreciation in Ditto Nil Nil Full Powers Full Powers Nil Nil Nil respect of articles of stores and with the con- with the con- livestock, etc. currence of currence of
the Comptroller the Comptroller
50. To approve mortality in young Ditto Nil Nil Full powers Full powers Full powers Nil Full powers nursery etc.
51. To approve mortality in mature Ditto Nil Nil Ditto Ditto Nil Nil Ditto plants
52. To declare articles of stores or Ditto Upto book Upto book value Full powers with Full powers Upto book value Nil Upto book value of stock surplus or unserviceable value of Rs.500 of Rs. 2500 in the concurrence with the con- of Rs. 250 in Rs. 1500 in in each case each case of the currence of each case each case
Comptroller the Comptroller
53. To sanction sale of articles of Ditto Upto Rs. 500 Upto Rs. 7,500 Ditto Ditto Upto Rs. 3,000 Nil Upto Rs. 7,500 stores/stock declared surplus or in each in each in each in each
unserviceable by the competent transaction transaction transaction transaction
authority.
54. To sanction expenditure on Ditto Upto Rs. 5,000 Upto Rs. 5,000 Full powers with Full powers UptoRs. 2,000 Upto Rs. 2,000 Upto Rs. 7,500 service postage stamps for use at any one at any one the concurrence with the con- at any one at any one in offices and institutions time time of the currence of time time
Comptroller the Comptroller
55. To sanction expenditure on Ditto Upto Rs. 500 Upto Rs. 500 Ditto Ditto Upto Rs. 200 Upto Rs. 100 Upto Rs. 1,500 ordinary postage stamps per annum per annum per annum per annum per annum.
(foreign postage)
102
DELEGATION OF FINANCIAL POWERS BY THE BOM 198 199 STATUTES
Sr. Nature of the Vice-Chancellor Registrar/ Estate Officer Dean/ Director of Head of Group 'A' employees Additional Directors No. powers delegated Comptroller/ Director Research Deptt. specially authorised of Research Librarian (Except D.R.) by Head of Deptt. or
by Estate Officer
56. To sanction write off finally of Ditto Upto Rs. 1,000 Upto Rs. 1,000 Upto Rs.1,000 Upto Rs.1500 Upto Rs. 500 Nil Rs. 1000 in irrecoverable values of stores in each indivi- in each indivi- in each indi- in each indi- in each indi- each indi- or public money losts by fraud dual case dual case vidual case vidual case vidual case vidual case or negligence of individuals or (Remarks :- Provided that the loss does not disclose a defect of the prescribed system or procedure requiring amendment). similar cases
57. To sanction expenditure on Full Powers Upto Rs. 200 Upto Rs. 200 Upto Rs.200 Upto Rs.200 Nil Nil Upto Rs. 200 entertainments, functions etc. in each case in each case in each case in each case in each case
58. To sanction contingent expendi- Ditto Upto Rs. 5000 Upto Rs. 5,000 Upto Rs. 5,000 UptoRs. 20000 Upto Rs. 2000 Upto Rs. 500 Upto Rs.15,000 ture not otherwise provided for in each case for any one item for any one item in each case for any one item for any one item in each case in these delegation orders
59. Powers to sanction printing of Ditto Nil Nil Full Powers Full Powers Nil Nil Upto Rs.3,000 technical reports with the con- with the con- at a time
currence of currence of
the Comptroller the Comptroller
60. To review liveries etc. at the Ditto Nil Nil Nil Full powers Nil Nil Nil University expense before the
prescribed period
61. Waiving off the discrepencies Ditto Nil Nil relating to stores received short Nil Upto the value Nil Nil Upto the value or found damaged in respect of of Rs. 1,000 of Rs. 50 in overseas consignments received in each case each case in an unopen and outwardly good
conditions.
62. To sanction the waiving in half Ditto Nil Nil Nill Upto Rs. 500 Nil Nil Upto Rs. 200 or whole of recoveries of charges
pointed out by Audit
63. To grant compensation to Ditto Nil Nil Nil Nil Nil Nil Nil employees under workmen's
compensation Act.
64. To sanction overtime allowance Ditto Full powers in Full powers in Full powers Full powers Full powers in respect of Full powers to ministerial staff, Peons, respect of em- respect of em- in respect of in respect of employees in whose case they in respect of Daftries, Drivers etc., for ployees in ployees in employees in employees are appointing authorities. employees whom it is admissible. whose case whose case whose case working under working under
they are app- they are they are app- him. him.
ointing appointing ointing
authorities. authorities. authorities.
Note : The powers delegated in this schedule are subject to provisions of funds in the budget, scales fixed and procedure prescribed.
103
200
ANNEXURE referred to in note below Sr. No. 20 (ii) of Schedule Part-B showing percentages of normal shortage in stores due to dryage and other reasons.
Commodity Percentage of shortage
1. Wheat 1.5% in plains and 2.5% in hilly areas
2. Cotton seed 3%
3. Barley, Bajra and Jowar 2%
4. Mash, Mung, Moth and other pulses 2%
5. Maize 3%
6. Gram 2%
7. (a) Japan Rape Seed
(b) Sarson Seed
(c) Mustard (Rai) Seed 2.5%
(d) Rocket (Taramira) Seed
(e) Sesamum (Til) Seed
(f) Toria Seed
8. Hempseed (San) 2%
9. Makechari Seed 2%
10. Berseem Seed 3%
11. (a) Chari Seed
(b) Gowara Seed
(c) Lecerne Seed
(d) Methi Seed 2%
(e) Oats Seed
(f) Senji Seed
(g) Shaftal Seed
12. Jowar, Bajra and Maize Karby 10%
13. Bhusa 5% to 8%
14. Gur 3%
15. Shakar 3%
16. Rice 1.5%
17. Sugarcane 15%
18. Groundnut 5%
19. Potatoes 10%
20. Colocacia (Arue) 10%
21. Caster Seed 3%
22. Soybeans 3%
23. Palak Seed 4%
24. Tomato 6%
25. Cabbage 5%
26. Cauliflower 5%
27. Tobacco 3%
28. Paddy (unhusked) 5%
29. Arhar Seed 2%
30. Sudan Grass 2%
31. Cow Peas 2%
201
CHAPTER XXIV
Statement showing delegation of administrative and financial powers by the Vice-Chancellor in exercise of powers conferred on him vide clause 4 of the Statues issued under section 31(u) of the Haryana and Punjab Agricultural Universities Act, 1970 and relating to the delegation of administrative and financial powers by the Board of Management to the officers/employees of the University (Issued vide Notification No. Acad-II (AU)-66-9333 dated
29 March, 1966 and amended from time to time).
SCHEDULE PART - A Statement showing the delegation of administrative powers of officers, teachers and other employees of the Punjab Agricultural University
S. Nature of Registrar/ Estate Senior Dean/ Addl. Head of Professor & Prof. and Associate Assoc. Asstt. Prof. Deputy Accounts Deputy Executive No. powers Comptroller Officer Architect Director/ Director Deptt./ equivalent equivalent/ Professor Prof. & level teachers Registrar/ Officer Director Engineers delegated Librarian ADC specially Assoc. or equiva- equivalent specially Asstt. (Store Students'
authorised Director lent -/Asstt. specially authorised by Registrar Purchase Welfare
by Head Prof. or authorised the Head of Organisation)
of Deptt. equivalent by Head Deptt.and group
of Deptt. 'A' employees
specially
authorised
by the
Estate Officer
3. Powers to effect No change No change Full powers Full powers Nil Full powers Full powers Full powers Full powers in respect of group 'C' & 'D' Nil Nil Nil Full powers transfer of in respect in respect in respect in respect in respect employees subject to the control of Head in respect of officers, technical of group 'B' of Professor of Asstt. of group 'B','C' of group 'B' of Departments. group 'C' &
staff and 'C' and 'D' or equivalent / Prof. & & 'D' employ- 'C' & 'D' 'D' technical
ministerial staff employees Assoc. Prof. or equivalent ees working employees & ministerial
within his equivalent with their under them working under staff working
jurisdiction and Asstt. jurisdiction subject to the them under them.
Prof. or equivalent control of Head
and group 'B','C' & of Deptt.
'D' employees
within their
jurisdiction
4. Powers to No change No change Nil Non-recurring Nil Non-recurring Nil Nil Nil Nil Nil Nil Nil Nil Nil sanction upto Rs. 1000 upto Rs. 500
honoraria in each case in each case
to the subject to an subject to an
employees annual limit of annual limit of
Rs. 2000 (DSW Rs. 1000
Full powers
subject to the
budget provi-
sion in respect
of the National
Sports Orgn. and
National Service
Schemes)
5. Powers to Full powers No change Nil No change Nil Non-recurring Nil Nil Nil Nil Nil Nil Nil Nil Nil permit for staff up to Rs. 500 in
acceptance of under them each case
fees for outside
work by the
employees in
accordance
with the pro-
visions of the
Statute Part 'B'
under clause (q)
of Section 31
of the Act.
202
S. Nature of Registrar/ Estate Senior Dean/ Addl. Head of Professor & Prof. and Associate Assoc. Asstt. Prof. Deputy Accounts Deputy Executive No. powers Comptroller Officer Architect Director/ Director Deptt./ equivalent equivalent/ Professor Prof. & level teachers Registrar/ Officer Director Engineers delegated Librarian ADC specially Assoc. or equiva- equivalent specially Asstt. (Store Students'
authorised Director lent -/Asstt. specially authorised by Registrar Purchase Welfare
by Head Prof. or authorised the Head of Organisation)
of Deptt. equivalent by Head Deptt.and group
of Deptt. 'A' employees
specially
authorised
by the
Estate Officer
6. Powers to permit No change No change Upto 10 Upto 45 Nil Upto 30 Upto ten days excluding journey days for staff working Upto 10 Nil Upto ten days excluding journey days for officers, teachers days ex- days ex- days ex- under them. days ex- employees working under them.
and employees cluding cluding cluding cluding
to attend outside journey journey journey journey
the State confer- days for days for days for days for
ences and meet- employ- staff staff group
ings and other ees working working 'C' & 'D'
business of the working under under employ-
university. under him them them ees 'D'
working
under
them.
7. Powers to Full powers for staff Full powers Full powers Nil Upto ten days excluding journey days for all Upto ten days excluding Upto ten days Nil Full powers in respect of Full powers allow daily working under them in respect of in respect of teachers and employees working under them journey days for all in respect of employees deputed by in respect of allowance employees staff working employees working group 'C' & 'D' them staff working
at a place deputed by under them under them employees under them
of training him working
under them.
8. Powers to Full powers Full powers Full powers Full powers Nil Full powers Nil Nil Nil Nil Nil Nil Nil Full powers Nil declare
controlling
authority
in respect of
TA of officers,
teachers and
employees
of the University.
9. Powers to Full powers Nil Nil Full powers Nil Full powers Nil Nil Nil Nil Nil Nil Nil Nil Nil fix head- in respect of in respect of
quarters Prof. or equi- Asstt. Prof. and
of any post valent/Assoc. equiv.and group
within the Prof. or equi- 'B', 'C' & 'D'
State valent & Asstt. employees
Prof. or equiv.
and group 'B','
C' and 'D'
employees.
203
S. Nature of Registrar/ Estate Senior Dean/ Addl. Head of Professor & Prof. and Associate Assoc. Asstt. Prof. Deputy Accounts Deputy Executive No. powers Comptroller Officer Architect Director/ Director the Deptt./ equivalent equivalent/ Professor Prof. & level teachers Registrar/ Officer Director Engineers delegated Librarian ADC specially Assoc. or equiva- equivalent specially Asstt. (Store Students'
authorised Director lent -/Asstt. specially authorised by Registrar Purchase Welfare
by Head Prof. or authorised the Head of Organisation)
of Deptt. equivalent by Head Deptt.and group
of Deptt. 'A' employees
specially
authorised
by the
Estate Officer
10. Powers to Upto Rs. Upto Rs. Post Upto Rs. Nil Upto Rs. Upto Rs. Upto Rs. Upto Rs. Upto Rs. Upto Rs. Upto Rs. Upto Rs. Nil Upto Rs. sanction 20000 in 20000 in abolished 20000 in 14000 in 8000 in 2000 in 800 in 1200 in 1000 in 1000 in 500 in 500 in reimburse- each indivi- each indivi- each indivi- each case each case each case each case each case each case each- each each case ment of cost of dual case for dual case for dual case for staff for staff for staff for staff for staff for staff case case for staff medical treat- staff working staff working for the staff working working working working working working for staff for staff working ment to officers under them under them working under them under them under them under them under them under them working working under them teachers, em- Comptroller: under them under them. under them
ployees and Above Rs. Assistant
their families. 20000 full Registrar :
powers in Upto Rs.
each individual 500 in each
case of teachers, individual
employees and case for
their families staff working
except officers under them.
of the university
12. Powers to Full powers in respect Full powers Full powers Nil Full powers Nil Nil Nil Nil Nil Nil Full powers Full powers Full powers send officers, of group 'B', 'C' & 'D' in respect of in respect of in respect of in respect of in respect of in respect of officials for employees working employees staff staff working staff working Asstt. Prof. group 'C' & 'D' short training under them upto a working under working under in the Deptt. under him or equiv. & employees period of 30 days him upto a them for a for a period upto a group 'C' & working under
excluding journey period of 30 period of not exceeding period of 10 'D' employ- them upto a
days. days exclu- four months three months days exclud- ees working period of ten
ding journey excluding excluding ing journey under him days excluding
days journey days journey days days upto a journey days.
period of
30 days
excluding
journey
days.
13. Stoppage/ Full powers in respect of group 'B', 'C' Full powers Nil Full powers Nil Full powers Nil Nil Nil Nil Nil Nil Full powers release of & 'D' employees working under them. in respect of in respect of in respect of in respect of increments of Prof. & equiv./ teachers in the group 'C' & 'D' group 'C' & 'D'
teachers and Assoc. Prof. & rank of Assoc. employees employees
other equiv. Asstt. Prof. Prof. & equiv. & working working
employees & equiv. & group group 'B', 'C' & 'D' under them. under them.
'B', 'C' & 'D' employees
employees working under
working under them.
them.
204
S. Nature of Registrar/ Estate Senior Dean/ Addl. Head of Professor & Prof. and Associate Assoc. Asstt. Prof. Deputy Accounts Deputy Executive No. powers Comptroller Officer Architect Director/ Director Deptt./ equivalent equivalent/ Professor Prof. & level teachers Registrar/ Officer Director Engineers delegated Librarian ADC specially Assoc. or equiva- equivalent specially Asstt. (Store Students'
authorised Director lent -/Asstt. specially authorised by Registrar Purchase Welfare
by Head Prof. or authorised the Head of Organisation)
of Deptt. equivalent by Head Deptt.and group
of Deptt. 'A' employees
specially
authorised
by the
Estate Officer
14. Shifting of Nil Nil Nil Full powers Nil Full powers Nil Nil Nil Nil Nil Nil Nil Nil Nil headquartes in respect of
of teachers/ Asstt. Prof.
employees & equiv. &
group 'B', 'C'
& 'D' employees.
15. Purchase of No change No change Rs. 20,000 No change Nil Rs. 10,000 Nil Nil Nil Nil Nil Rs. 50,000 in respect of Rs. 20,000 Rs. 500 moveable & in respect of in respect of staff working under them. in respect in respect of
immoveable staff working staff working of staff staff working
property. under him. under them. working under him.
under him.
16. Acceptance of Full powers in respect of group 'B', 'C' Full powers Nil Full powers Nil Full powers in respect of Nil Nil Nil Nil Full powers Full powers resignation of & 'D' employees working under them. in respect of in respect of group 'C' & 'D' employees in respect of in respect of officers, Prof. or equiv./ Asstt. Prof. working under them. group 'B','C' group 'C' &
teachers and Assoc. Prof. & & equivalent & 'D' emplo- 'D' employees
other employees equiv. & Asstt. and group ees working
of the University. Prof. or equiv. 'B', 'C' and under them.
& group 'B', 'C' 'D' employees
& 'D' employ- working under
ees working them.
under them.
DELEGATION OF FINANCIAL POWERS BY THE BOM 205
SCHEDULE PART - B
DELEGATION OF FINANCIAL POWERS
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
1. Purchase of books, Full powers to Full powers 25000 No change 15000 2000 in a year 500 in a year 1000 a year 1000 a year Nil 15000 1000 a 20000 periodicals, maps the extent of to the extent Librarian/ in each in each year
etc. for official use budget of budget full powers scheme scheme
provision provision to the extent
of budget
provision
2. To make local 2000 a year 2000 a year 10000 10000 5000 1000 a year No change 1000 a year 5000 1000 a year 2000 a year 1000 a year 5000 purchase of
stationery for
office in case of
urgency
3. To give out urgent 2000 in each 2000 in each 50000 50000 25000 2000 a year 500 in each 1000 in each Full powers Nil 15000 500 in each No printing work to a case (subject case (subject Librarian subject to no case with limit case with limit subject to no case with change private press to the limit of to the limit of objection from of Rs.2500 of Rs.5000 objection from limit of Rs. Rs. 10000 a Rs. 10000 a PAU Press subject to no subject to no PAU Press 5000 a year
year) year) objection from objection from (Material to be
PAU Press PAU Press got approved
from the Dean/
Director
concerned)
4. To rent or lease 2500 p.m. in 2500 p.m. in 2500 p.m. in 5000 p.m. in 2500 p.m. 1000 p.m. in Nil Nil 1000 p.m. in Nil 1500 p.m. Nil 1500 p.m. buildings or lands each case each case each case each case in each each case each case in each case in each for University work case case
5. To sanction perma- No change Upto Rs. Full powers Full powers Upto 1000 Nil Nil Nil 500/- p.m. in Nil Nil Nil Upto 1500 nent advance to a 4000 for with the with the in each each case in each
subordinate officer imprest concurrence concurrence case case
of Comptroller of CAU
(Librarian upto (Librarian
Rs. 5000/- upto Rs.
each case 5000/-)
6. To authorize urgent No Change No change 50000 in each 50000 in 10000 in 2000 in each 1000 in each Nil 2000 in each Nil 2000 in each 1000 in 25000 in repairs of buildings case subject each case each case case subject case subject case subject case subject each case each case of the Campus to no objection subject to no subject to to no objection to no objection to no objection to no subject to no subject to from E.O. objection no objection from E.O. from E.O. from E.O. objection from objection no object-
from E.O. from E.O. E.O. from E.O. ion from
E.O.
109
DELEGATION OF FINANCIAL POWERS BY THE BOM 206
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
7. To sanction 200000 in 200000 in 200000 in 200000 in 100000 in 30000 in Nil Nil 30000 in Nil 30000 in 30000 in 50000 in purchase of store each case each case each case each case each case each case each case each case each case each case and articles of
capital nature such
as scientific instru-
ments apparatus &
machinery
(including livestock)
8. To sanction estimate Nil Nil 25000 25000 10000 in 5000 in No change Nil 5000 in Nil 10000 in 2000 in 15000 to manufacture and each case each case each case each case each case
repair in workshop
controlled by PAU
9. To sanction Nil Nil 25000 25000 in 15000 in 5000 in Nil Nil 5000 in Nil 15000 in 2000 in 20000 purchase of stores each case each case each case each case each case each case required for the
manufacture and
repairs undertaken
by the workshop
10. Contact for sale of Nil Nil 75000 in a 100000 in 50000 in 10000 in a No change Nil 50000 in Nil 20000 in a 5000 in a ---
farms or garden year a year a year year a year year year
produce
11. To dispense with Nil Full powers Full powers Full powers Nil Nil Nil Nil Nil Nil Nil Nil Nil earnest or security
money when plants
and machinery,
implements, spares
etc. are supplied
and erected by the
firms of undoubted
financial standing
and repute
12. To sanction the 5000 a year 5000 a year 25000 25000 15000 2000 a year 1000 a year 2000 a year 2000 a year Nil 15000 a year 1000 a year 20000 purchase and subject to subject to
manufacture of the budget budget
office furniture and provision provision
necessary estimate
thereof
13. To sanction hiring 1000 for 1000 for 15000 15000 3000 1000 a year 500 a month 500 a month 1000 a year Nil 3000 -- 4000 of furniture offices under offices under not exceeding not exceeding
him and 500 him and 500 two months two months
for his own for his own in a year in a year
offices not offices not
more than a more than a
period of two period of two
months in a months in a
year year
110
DELEGATION OF FINANCIAL POWERS BY THE BOM 207
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
14. To sanction the 1000 in each 1000 in each Full powers Full powers 15000 500 in each Nil Nil 1000 in Nil 15000 in 500 in 20000 purchase of Tents case case with the with the case each case each case each case
and Chowldaries concurrence concurrence
of the CAU of the CAU
(Librarian upto (Librarian
25000) upto 25000)
15. To sanction 5000 for offices 5000 for 25000 for 25000 for 15000 in 5000 in Nil Nil 10000 in Nil 15000 in 1000 in 20000 for purchase of type under them not offices under offices under offices under each case each case each case each case each case offices writer, duplicators including pur- them not them not them not under them
and calculating chase for their including pur- including pur- including pur- not inclu-
machines own offices chase for their chase for their chase for ding pur-
own offices own offices their own chase for
offices their own
offices
16. To dispose off Nil Nil 2000 1500 1000 Nil Nil Nil 1000 Nil Nil Nil Nil through commission
agent or by auction
or otherwise stocks
(as disinct from
surplus stock) of
articles manufactu-
red in workshop
17. To sanction the No change No change Full powers Full powers Nil Nil Nil Refund of Nil Refund of Nil Nil 250 in refunds of revenue with the with the exam fee exam fee each
concurrence concurrence upto 250 in upto 100 in case
of the CAU of the CAU each case each case
(Librarian-No (Librarian-No
change) change)
18. To write off losses 1000 in each 1000 in each 5000 in 2000 in each 2000 in 1000 in each 250 in each 100 in each 2500 in each 100 in 1000 in 1000 in 3000 in arising from stores case case each case case each case case case case case each case each case each case each case of any kind (inclu-
ding machinery,
implements,
bullocks, horses,
misc. articles etc.
purchased from
farm or any other
grants) which
deteriorate to be-
come surplus or
unserviceable to
the extent that they
must be sold or
written off
111
DELEGATION OF FINANCIAL POWERS BY THE BOM 208
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
19. (i) To write off No change Nil 2000 in 1500 in 1000 in 500 in each Nil Nil 1000 in Nil 500 in each 250 in 1000 in irrecoverable dues each case each case each case case each case case each case each case of seed stores
farms and gardens
in cases in which
recovery is not
practicable
(ii) To write off Nil Nil 1% of total 1% of total 1% of total 1% of total Upto Rs. 200 Upto Rs. 200 Nil Upto Rs. 1% of total 1% of total 1% of total losses of store due stock subject stock subject stock stock in a year in a year 100 in a stock stock stock to unusual occu- to a maximum to a subject to a subject to a year subject to a subject to a subject to a rrence e.g. damage of Rs. 2000 maximum of maximum maximum maximum maximum maximum
by weevils, rats, Rs. 2000 of Rs. 2000 of Rs. 1000 of Rs. 1000 of Rs. 1000 of Rs. 1500
white-ants,
rains etc.
20. To write-off losses No change Upto 1000 Upto 10% of Upto 10% of Upto 5% of Nil Upto 100 Upto 200 Upto 5% of Upto 100 Upto 2% of Upto 2% of Upto 7.5% due to petty thefts, total stock total stock total stock the total stock the total stock the total of the weighments and stock total stock
in transit
21. To write-off dryage Nil Nil Nil Nil No change Nil Upto 2% of Nil Upto 5% of Nil Upto 2% of Upto 2% of Nil in plants and grafts the total stock the total stock the total stock the total stock
22. To sanction expen- Nil Nil 10,000 in 20,000 in 5,000 in 3,000 in 1,000 in Nil Nil Nil 3,000 in 2,000 in 5,000 diture on demons- each case each case each case each case each case each case each case in each tration of implements case
seeds & fertilizer
etc.
23. To sanction at a Nil Nil Upto 10 lb of Upto 10 lb of Upto 10 lb Nil Upto 250 in Nil Upto 10 lb of Nil Nil Nil Upto 10lb reduced rate sur- seed of each seed of each of each each case seed of each seed of
plus stock (seed, kind and value kind and kind and kind and value each kind
plants and grafts) not exceeding value not value not not exceeding and value
1000 in each exceeding exceeding 500 in each not excee-
case 1000 in each 1000 in case ding 1000
case each case in each
case
112
DELEGATION OF FINANCIAL POWERS BY THE BOM 209
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
24. To sanction No change No change 1000 No change 500 in Nil Nil Nil Nil Nil 500 in each Nil No change payment of demu- each case case
rrage wharfage
charges
25. To sanction expen- No change No change No change 2000 500 Nil 200 in each 200 in each 200 in each Nil Nil Nil Nil diture in connection case case case
with civil suits
instituted with
sanction of the
Vice-Chancellor
26. To sanction expen- No change No change 5000 5000 3000 Nil 250 in each Nil 500 in each Nil 3000 Nil 4000 diture on book case case
binding (including
other binding works)
27. To sanction hiring No change No change Upto one year Upto one Upto six Upto six Upto 3 months Nil Upto six Nil Upto six Upto six ---
of typewriters year months months months months months
required for exis-
ting and new offices
28. To sanction No change No change 25000 No change 15000 Nil Nil Nil Full powers Nil 15000 Nil No change purchase of bicycle
for the use of their
own offices as well
as for the subordi-
nate offices
29. To sanction supply No change No change No change No change 15000 Nil Nil Nil Full powers Nil 15000 Nil No change of liveries summer
clothing to
employees of the
University
30. To sanction Upto 2000 Nil Upto 4000 per Upto 4000 2000 per Nil Nil Nil 1000 per Nil 1000 per 1000 per ---
expenditure for function per function function function function function
prizes and awards
31. To sanction Full powers as Nil Full powers Full powers Nil Nil Nil Nil Nil Nil Nil Nil Nil scholarship or laid down as laid down as laid down
stipends in the prospectus of prospectus of prospectus of
colleges the institute or the institute or the institute or
scheme scheme scheme
113
DELEGATION OF FINANCIAL POWERS BY THE BOM 210
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
32. To remit late fee Full powers Nil Full powers Full powers Full powers Nil Nil Full powers Full powers Nil Nil Nil Nil fines imposed on according to according to according to according to according to according to students the prescribed the prescribed the pres- the pres- the pres- the pres-
rules cribed rules cribed rules cribed rules cribed rules cribed rules
33. To sanction expen- Nil Nil 10000 in 10000 in No change Nil Nil Nil 1000 in each Nil Nil Nil 1500 in diture connected each case each case case each case
with fruit, vege-
tables and other
agricultural and
livestock shows
34. To sanction employ- Full powers for No change No change No change No change Nil Nil Nil Full powers at Nil Full powers at Full powers ---
ment of skilled and University rates pub- rates pub- at rates pub-
unskilled labour on press lished as rea- lished as rea- lished as
daily and monthly sonable by sonable by re aso nab le
wages D.C. con- D.C. con- by D.C. con-
cerned and cerned and cerned and
subject to the subject to the subject to the
condition that condition that condition that
the period of the period of the period of
employment emp loym ent employment
does not ex- does not ex- does not ex-
ceed 12 ceed 12 ceed 12
months at a months at a months at a
t ime in the t ime in the t ime in the
case of a case of a case of a
monthly paid monthly paid monthly paid
labour labour labour
35. To fix limits of Full powers/ Nil Nil Nil Nil Nil Nil Nil Nil Nil Nil Nil Nil security deposits limit of security
of University emp- in each case
loyees and to to be fixed in
prescribe method consultation
of recovery thereof with CAU
36. To fix sale rate of Nil Nil Full powers Full powers Full powers Nil Nil Nil Full powers Nil Full powers in Full powers in ---
agricultural, dairy provided that provided that provided provided that p e r i s h a b l e p e r i s h a b l e and poultry prod- the rates fixed the rates that the rates the rates fixed c o m m o d i t y c o m m o d i t yprovided that provided that ucts, nursery plants, are not less fixed are not fixed are not are not less the rates fixed the rates fixed bacterial culture than the less than the less than the than the are not less are not less
etc. prevailing prevailing prevailing prevailing than the pre- than the pre-
market rates market rates market rates market rates vailing market vailing market
rates rates
114
DELEGATION OF FINANCIAL POWERS BY THE BOM 211
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
37. To fix rates of Nil Nil No change No change No change Nil Nil Nil Full powers Nil Nil Nil ---
commission pay- subject to the
able to commission control of
agents etc. on sale Dean/Director
of agricultural
production etc.
38. To lay down scales Nil Nil No change No change No change Nil Nil Nil Full powers Nil Nil Nil ---
for the issue of subject to the
concentrate fodder control of
etc. for feeding Dean/Director
livestock
39. To declare animals, Nil Nil No change No change 20000 20000 Upto 5000 in Nil 20000 Nil 20000 in 10000 in ---
agricultural produces each case each case each case
nursery plants, fruit
trees, FYM compost
etc. as surplus to
requirement
40. To declare animals, Nil Nil No change No change 20000 in Nil Upto 1000 Nil 2000 in Nil Upto 2000 Upto 1000 ---
agricultural pro- each case in each case each case in each case in each case
duces, nursery
plants, fruit trees,
FYM compost etc.
as unserviceable
41. To sanction sale of Nil Nil 150000 in 150000 in Upto 100000 Upto 2000 in Upto 5000 in Nil Upto 50,000 in Nil Upto 40,000 Upto 15000 ---
animals, agricultural each trans- each trans- in each tran- each transac- each transac- each transac- in each tran- in each tran- produce, nursery action subject action subject saction sub- tion subject to tion subject to tion subject to tion subject to saction sub- plants, fruit trees, to any cond- to any cond- ject to any any condition any condition any condition any condition ject to any FYM Comp. dec- ition imposed ition imposed condition imposed by imposed by imposed by imposed by condition lared surplus by by V.C. by V.C. imposed by V.C. V.C. V.C. V.C. imposed by
competent authority V.C. V.C.
at book value or
mkt. value which-
ever is greater
42. To sanction sale by Nil Nil 150000 in 150000 in 100000 in 20000 in 2000 in each Nil 50000 in Nil 30000 in 10000 in public auction of each trans- each trans- each each case case subject each trans- each trans- each trans- animals agricultural action action transaction subject to any to any condi- action action subject action subject produce, nursery condition tion imposed to any cond- to any
plants, fruits, trees, imposed by by V.C. ition imposed condition
FYM compost etc. V.C. by V.C. imposed by
declared surplus V.C.
or unserviceable
by competent
authority
115
DELEGATION OF FINANCIAL POWERS BY THE BOM 212
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
43. To sanction Nil Nil Upto 10000 Upto 10000 Upto 4000 Upto 2000 in Upto 1000 in Nil Upto 2000 Nil 1000 in 1000 in ---
disposal by sale in each in each in each each each in each each trans- each trans-
or otherwise of transaction transaction transaction transaction transaction transaction action (subject action animals, agricultural (subject to (subject to (subject to to any (subject to
produce, nursery any condition any condition any condition any condition
plants, fruit trees, imposed by imposed by condition imposed by) imposed by
FYM compost etc. V.C.) V.C. imposed by V.C.) V.C.)
declared unservice- V.C.
able by the compe-
tent authority
44. To sanction sale of Nil Nil No change No change No change Nil Nil Nil Full powers Nil Nil Nil ---
seeds and seed- subject to
lings at market control of
rates Dean/Director
45. To sanction write- No change No change 2000 in 2000 in No change Nil Upto 500 in Nil Upto 500 in Nil Nil Nil ---
off of books periodi- each case each case each case each case
cals and maps/
lost or rendered
unserviceable
46. To write-off the Nil Nil No change No change No change Nil No change Nil Upto 5000 in Nil Nil Nil ---
value of animals each case
died or destroyed
47. To fix rates of Nil Nil Full powers Full powers Nil Nil Nil Nil Nil Nil Nil Nil ---
depreciation in with the with the
respect of articles concurrence concurrence
of stores and of the CAU of the CAU
livestock (Librarian-Nil) (Librarian-Nil)
48. To approve Nil Nil No change No change Full powers Nil Nil Nil Full powers Nil Nil Nil ---
mortality in young
nursery etc.
49. To approve Nil Nil No change No change Full powers Nil Nil Nil Full powers Nil Nil Nil ---
mortality in mature
plants
50. To declare articles No change Upto book Full powers Full powers Upto book Upto book Upto book Upto book Upto book Nil Upto book Upto book ---
of store or stock value of 2500 with the with the value of value of value of value of value of value of value of surplus or in each case concurrence concurrence 2000 in 2000 in 1000 in 1000 in 1000 in 2000 in 1000 in unserviceable of the CAU of the CAU each case each case each case each case each case each case each case (Librarian No (Librarian No
change) change)
116
DELEGATION OF FINANCIAL POWERS BY THE BOM 213
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
51. To sanction the No change Upto 7500 Full powers Full powers Upto 5000 Nil Upto 2000 Upto 2000 Upto 5000 Nil Upto 4000 Upto 3000 ---
sale of articles of in each with the with the in each in each in each in each in each in each
stores or stocks transaction concurrence concurrence transaction transaction transaction transaction case case declared surplus or of the CAU of the CAU
unserviceable by (Librarian upto (Librarian
competent authority 7500 in each upto 7500 in
case) each case)
52. To sanction No change No change Full powers Full powers 10000 2000 at a time 2000 at a time Upto 1000 5000 at a time Nil 10000 2000 at a 15000 expenditure on with the with the at a time subject to the time at a time
service postage concurrence concurrence budget
stamps for use in of the CAU of the CAU provision
office and (Librarian upto (Librarian
institutions 10000) upto 10000)
53. To sanction Upto 1500 per Upto 1500 per Full powers Full powers 1000 per Nil 500 per annum 500 per annum 1000 per 500 per 100 per 100 per ---
expenditure on annum annum with the with the annum annum annum annum annum
ordinary postage concurrence concurrence
stamps of the CAU of the CAU
(foreign postages) (Librarian upto (Librarian upto
1500 per 1500 per
annum annum
54. To sanction write- No change No change No change No change No change Nil Upto 50 in 500 annually Upto 500 in Nil Nil Nil ---
off finally or each case each
irrecoverable value individually
of stores or public case
money lost by
fraud or negligence
of individuals or
similar cases
55. To sanction 5000 5000 5000 Librarian 5000 in 2500 in 500 in Nil 500 in 1000 in Nil 500 in 250 in 1000 in expenditure on 1000 in each each case each case each case each case each case each case each case each entertainment case case
functions etc.
56. To sanction contin- Registrar upto 60,000 Deans/ 70,000 and Upto 40,000 10,000 Nil 2,000 in 15,000 at Nil 40,000 and Upto 10,000 50,000 and gent expenditure 25,000 in each Directors full powers # for any one each case a time 70,000 # in each case 1,00,000 # not otherwise case and full 60,000 and time (see note (30,000 # in (see note
provided for in powers in full powers below) each case below)
these delegation respect of Librarian to the Assoc.
orders payment of upto 15000 Prof. (trg).
e l e c t r i c i t y for any one The Incharge
charges only time of KVKs is
50,000 in 3700-5700
each case full scale (see
powers in note below)
117
DELEGATION OF FINANCIAL POWERS BY THE BOM 214
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
| respect of advertisement of the Univ. in v a r i o u s n e w s p a p e r s and in respect of advert ise- ment of the Univ. in v a r i o u s n e w s p a p e r s and in respect of payment of e l e c t r i c i t y charges only | ||||||||||||
| Powers to sanction printing of technical reports | Nil | Nil | Full powers with the concurrence of the Comp- troller (Librarian upto 25000) | Full powers with the concurrence of the Comp- troller (Librarian upto 25000) | Upto 15000 | Nil | Nil | Nil | Upto 2000 at a time | Nil | Upto 15000 at a time | Upto 1000 at a time |
58. To renew liveries Full powers Full powers Full powers Full powers Nil Nil Nil Nil Nil Nil Nil Nil Nil etc. at the
University expen-
ses before the
prescribed period
59. Waiving of the Upto the value Upto the value Upto the value Upto the Nil Nil Nil Nil Nil Nil Nil Nil Nil discrepancies of 500 in each of 500 in each of 500 in each value of 500
relating to stores case case case in each
received short or
found damaged in
respect of over-
seas consignments
received in an un-
open and outwardly
good condition
60. To sanction the upto 1000/- upto 1000/- upto 1000/- upto 1000/- Nil Nil Nil Nil Nil Nil Nil Nil Nil waiving in half or
whole of recover-
118
DELEGATION OF FINANCIAL POWERS BY THE BOM 215
S. Nature of Registrar/ Estate Dean/ Director Head of Professor & Group A Deputy Admn- Asstt. Professor Assoc. Prof. Addl. No. powers Comptroller Officer Director/ of Deptt./ equivalent Employees Registrar cum- Registrar & equivalent or Director -cum-Chief Librarian Research Addl. specially Specially Account Assoc. equivalent
Engineer except Director Authorized authorized Officer Director
Director (C) by Head by Head of (SPO)
of of Deptt. Deptt. or
Research by Estate
Officer
(Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
| ies of charges pointed out by audit | ||||||||||||
| To sanction over- time allowance ministerial staff, peons, daftries, drivers etc. | Full powers in respect of employees working under them | Full powers in respect of employees working under them | Full powers in respect of employees working under them | Full powers in respect of employees working under them | Full powers in respect of employees working under them | Nil | Nil | Nil | Full powers in respect of employees working under them | Nil | Nil | Nil |
Note : The powers delegated in this schedule are subject to provision of funds, scales fixed and procedure prescribed. * A.S.P.O. authorised to sanction expenditure upto Rs. 5000/- for any one item in the absence of A.O. (S.P.O.) # In case of purchase of fertilizers, pesticides (insecticides, weedicides and fungicides) and food/fodder and agril. operations e.g. fixing of rates of combines, tractors, transplanting of paddy, picking of cotton, hiring of contractors, labour etc. in respect of electricity charges only.
119
216
SPECIAL DELEGATION OF POWERS
(Issued vide Notification No. Acad.II.AU.66/9290, dated 29th March, 1966 and amended from time to time)
S. Nature of Registrar/ Estate Dean/ Head of Professor & Professor & Assoc. Prof. Assoc. Prof. Executive Additional Senior AAO No. powers Comptroller Officer Director/ Deptt./ equivalent equivalent/ or equiva- & equivalent Engineers Director Architect (Funds) delegated Librarian ADC specially Assoc. Director lent/Asstt. specially of Research
authorised Prof. or authorised
by Head equivalent by Head of
of Deptt. Deptt.
1. To censure Full powers in respect of Full powers in Full powers in Nil Nil Nil Nil Full powers Full powers Nil Nil employees, to group 'B', 'C' & 'D' respect of Asstt. respect of Asstt. in respect of in respect of order recovery employees working in Prof. & equiv. & Prof. & equiv. & group 'B', 'C' staff directly of charges and their offices. & group 'B', 'C' group 'B', 'C' & & 'D' employ- working to suspend. & 'D' employ- 'D' employees ees working under him.
ees working working in under them.
in their offices. their offices.
2. To allow emp- -do- Full powers in Full powers for Nil Nil Nil Nil Full powers -do- Nil Nil loyees to com- respect of Prof. Assoc. Prof. & in respect of
plete their period or equivalent/ equivalent, Asstt. Group 'C' &
of probation or to Assoc. Prof. or Prof. & equivalent 'D' employees withhold this equivalent and and group 'B', 'C' working
sanction. Asstt. Prof. or & 'D' employees under them.
equivalent and working under
group 'B', 'C' & them.
'D' employees Note : Where an
working in their Associate Prof. or
offices. equiv. exercises
the powers of Head
of Deptt., the cases
of completion of pro-
bationary period of
Assoc. Prof. and
equiv. in that Deptt.
shall be decided by
the concerned
Dean/Director.
3. *To sanction Full powers in respect of staff working Full powers Full powers for the ranks of Full powers for group Nil -do- Full powers Upro Rs. 30,000 loans from C.P. under him. for all cate- Assoc. Prof. and equivalent. 'B', 'C' & 'D' employees in respect of for Group 'B', 'C' Fund/General gories of Asstt. Prof. and equivalent working under them. staff working & 'D' employees
Provident Fund. employees and group 'B', 'C' & 'D' emp- under him. working in the office
within the loyees working under them. of Comptroller.
Department.
*Note : This power is to be exercised subject to the concurrence of the Comptroller as under :
(a) Comptroller : Full powers.
(b) AAO (F), for advances upto Rs. 1 .00 lac.
217
CHAPTER XXV
STATUTES REGARDING THE CONFERMENT OF
EMERITUS PROFESSORSHIP, PAYMENT OF
HONORARIUM TO EMERITUS PROFESSORS AND
OTHER CONDITIONS OF APPOINTMENT
(i) The Board of Management may, on the recommendations of the Academic Council, confer Emeritus professorship on distinguished retired men of science or letters. The professor level teachers/ scientists who have significantly contributed in teaching/research/extension education shall be eligible for such appointments. Emeritus Professorship shall be offered to a teacher who can work in some fields of specialization under which senior scientific manpower is inadequate and scientif ic knowledge in that particular field of specialization needs to be immediately enhanced. Preference will be given to the scientists/techers who have worked in strategic and emerging areas from the stand point of the Punjab Agriculture.
(ii) The honour thus conferred shall be enjoyed by the person concerned initially for a period of two years and extendable for another term of two years based on the quality and quantum of work carried out as Emeritus Professor. The maximum duration of emeritus professorship shall be five years, that too after due assessment of the work done. Emeritus Professor shall work in a department.
(iii) The guidelines for selection of Emeritus Professors shall be as under :
(a) Past national and international level contributions/achievements of the scientist in research/teaching/extension education and/or in the corporate and activities of PAU.
(b) Capacity and ability of the teacher/scientist to carry out advanced research and the quality of proposed technical programme of work which the scientist shall pursue.
(c) In case of teachers superannuating from the PAU, relevant record/annual progress report of the teacher/scientist for the last 5 years will be considered.
218 STATUTES CONFERMENT OF EMERITUS PROFESSORSHIP 219
(d) The scientific benefit that PAU will derive if a work, it shall be open to the Board of Management partricular person is appointed as Emeritus to decline these or to arrange for facilities in any of Professor. the constituent college or departments of the
(e) Capacity of the teacher/scientist to contribute University. towards the overall development of teaching/ (vii) All Emeritus Professorship shall pertain to particular research/extension education programme of the subjects and shall bear designation in the subject. department.
(viii) It shall be open to an Emeritus Professor to accept
(f) Ability of the scientist/teacher to work in and guide research work on Students studying for cooperation with other scientists and create the Ph.D.degree of the University provided that in homogenous/congenial conditions for the all such cases, the Academic Council shall prescribe department. the procedure to be followed by the Professor
(g) Weightage shall be given to the scientists concerned. He shall also be free to hold seminars having externally funded projects in hand. and give lectures.
(h) Total number of Emeritus Professorships shall (ix) Emeritus Professor may be paid such honorarium as be less than 10 at any given time. fixed by the Board of Management in individual
(iv) The following committee will identify the eminent cases.However, the total honorarium should not scientists in selected f ields where technical exceed Rs. 25,000 per month in addition to manpower is not available and the selection will be technical/office facilities. He may be paid TA/DA on need based and after identification of the teacher/ the basis of last pay drawn at the time of retirement. scientist, the committee will process the case :- (x) The Emeritus Professor after every year shall submit
1. Vice-Chancellor Chairman the report about the work done to the Dean,
2. Dean, Postgraduate Studies Member Postgraduate Studies through Head of the
3. Dean of the concerned college Member Department. The Committee may also contact some scientist/ teacher (from PAU or outside) who can significantly contribute in the development of strategic or frontier areas of science and scientific manpower. The recommendations of this committee shall be forwarded to the Registrar for getting approval of the Academic Council/Board of Management.
(v) No Emeritus Professor by virtue of his position shall be entrusted any administrative duties nor shall he hold any office which enable him to enjoy ex-officio position in the University.
(vi) An Emeritus Professor shall be free to carry on research at the Campus of the University, in which case he shall be provided with all reasonable facilities for research in no case lower than those provided to the Professor appointed by the University; provided always that when such facilities involve setting up and equipping laboratories, or any similar places for
122
220 221
CHAPTER XXVI ERRATA
STATUTES REGARDING THE GRANT OF
TRAVELLING AND DAILY ALLOWANCES TO
MEMBERS OF THE BOARD OF MANAGEMENT The words Additional Director of Extension Education
1. Non-official members of the Board nominated (Communication) or ADEE(C) wherever occurring in the Statutes under clause (h) to sub-section (3) of section 13
of the Haryana and Punjab Agricultural may be read as Additional Director of Communication. Universit ies Act, 1970 shall be entit led to
travelling and halting allowances for attending
meetings relating to the business of the University
at the rates mentioned below :-
(a) For all journeys performed by rail, one and a half f irst c lass fare each way f rom the member's permanent place of residence or from any other place from which the journey is actually performed whichever is less or the actual fare if the journey is performed by air travel or by rail in airconditioned accommodation.
(b) For all road journeys performed in the interest of University, TA shall be admissible according to the mode of conveyance actually used.
(c) Mileage allowance at Rs. 9.00 per kilometre will be paid for journey by car/taxi between stations connected by rail or otherwise for all journeys performed in the interest of the University business.
(d) Daily allowance at Rs. 1000 per day for the actual day or days of work.
2. The official members of the Board as specified in clause (b), (c), (d), (e) and (f) to sub-section (3) of Section 13 of the Haryana and Punjab Agricultural Universities Act, 1970 shall be entitled to travelling and halting allowances for attending meetings relating to the business of the University, at the rates admissible to them under the rules framed by their respective Government Institution.
3. Bills for travelling and halting allowances shall be submitted to the Comptroller who, after making necessary scrutiny, shall make the payment.
4. All cases of doubt or disagreement shall be decided by the Vice-Chancellor and his decision shall be final.
123
222 223
NOTES NOTES
124
224
NOTES