CHAPTER - 1
ACT AND AMENDMENTS
A. THE PUNJAB TECHNICAL UNIVERSITY ACT, 1996
(DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB)
Notification: The 16thJanuary, 1997 No.1-Leg / 97- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 11thJanuary, 1997, and is hereby published for general information: -
The Punjab Technical University Act, 1996 (Punjab Act No.1 of 1997)
AN ACT to provide for the establishment and incorporation of a University for the advancement of Technical Education and development thereof in the state of Punjab and for matters connected therewith.Received the assent of the Governor of Punjab on the 11th January, 1997, and was first published for general information in Punjab Government Gazette (Extraordinary) Legislative Supplement dated the 16 th January, 1997.
Be it enacted by Legislature of the State of Punjab in the Forty-seventh year of the Republic of India as follows: -
1 1.This Act may be called the Punjab Technical UniversityAct,
Short title and
. 1996
commencement
2. It shall come into force at once
2
In this Act and in all regulations made hereunder, unless thecontext
Definitions
.
otherwise requires: -
(a) "College" means a college or an institution maintained by or admitted to the privileges of the University under this Act;
(b) "Member" means a member of Board of Governors established under thisAct and includes its Chairman;
(c) "Principal" means the Head of a College (by whatever name he may be called) and includes, when there is no Principal, the person for the time being duly appointed, to act as Principal, and, in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such;
(d) "Regulations" means the Regulations of the University made under this act;
(e) "Technical Education" means the education in the subjects of Engineering Technologies, Sciences, Management, Humanities, Pharmacy, Social Sciences and Architecture and such other subjects as may be deemed fit by the State Government from time to time; and
(f) "University" means the Punjab Technical University, Jalandhar as incorporated under this Act.
3 (1)The first Chancellor and thefirst Vice-Chancellor of the
Incorporation
.
University and the first membersof the Board of Governorsand
of the the Academic Council and all persons who may hereafter become
University such Officers or Members so long as they continue to hold such office or membership are hereby constituted a body corporate by the name of "The Punjab Technical University, Jalandhar".
(2) The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract, and may by the said name sue and be sued.
(3) The University shall be located at Jalandhar.
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The Powers and duties of the University shall be to :-
Powers and
.
duties of the
(1) Make provisions for providing, upgrading and promoting University technical education and training and research in technical education and to create entrepreneurship and a conducive environment for the pursuit of the technical education in close cooperation with industry;
(2) Generate and maintain resources through consultancy services, testing services, continuing education programmes, national and international collaborations and transfer of intellectual property rights.
(3) Institute and confer degree, diplomas, certificates andother academic distinctions;
(4) Hold examinations and to grant and confer degrees, diplomas, certificates and other distinctions to and on persons who :-
(a) Shall have pursued a course of study in the University or in one of its Colleges unless exempted there from inthe manner prescribed by Regulations and shall have passed the examinations prescribed by the University;
(b) Shall have carried on research under conditionsprescribed by the regulations;
(5) Confer honorary degrees in the manner laid down by the Regulations;
(6) Institute Professorships, Readerships, Lectureships and any Other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lectureships and other posts;
(7) Institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with the provision of the Regulations;
(8) Institute and maintain Halls and Hostels;
(9) Supervise and control the residence and discipline of the students of the University and to make arrangements for promoting their health and general welfare;
(10) Organiselaboratories, libraries, museums and to provide such other equipment for teaching and research as is required;
(11) Demand and receive such fees and other charges as may be prescribed by Regulations;
(12) Hold and manage trusts and endowments which may be created in favour of University;
(13) Institute and manage:-
(a.a) Printing and Publication Department; (a.b) University Extension Boards; (a.c) Information Bureau; and (a.d) Employment Bureaus;
(14) Make special provisions for the spread of technical education amongst classes and communities which are educationally backward.
(15) Make provisions for :-
(a.a) the maintenance of National Cadet Corps or othersimilar organizations;
(a.b) physical and military training; and (a.c) sports and athletic clubs;
(16) create administrative, ministerial and othernecessary posts and make appointments thereto;
(17) receive gifts, donations or benefactions from the State Government or the Central Government and to receive bequests, donations and transfer or movable or immovable property from testators, donors or transferors, as the case may be; and
(18) do all such other acts whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.
5 (1)The territorial limits in which the University shall exercise its
Territorial
.
power and perform it duties shall be the whole of the State of
exercise of the Punjab and other regions outside the State of Punjab egaas may
powers be decided by the Board of Governors from time to time subject to any regulations and statues.
(2) Notwithstanding anything contained in any other law for the
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time being inforce, any college imparting technical education and situated with the limits of the area specified under sub- section (1) shall, with effect fromsuch date, as may be notified in this behalf by the State Government, be deemed to be associated with and admitted to the privileges of the university and shall cease to be associated in any way with, or be admitted to any privileges of, the Panjab University, Chandigarh,Punjabi University, Patiala and Guru Nanak Dev University, Amritsar; Provided that -
(a) Anystudent of any such college affiliated to the Universities mentioned above before the said date, whowas studying for any degree or diploma examination of the said universities shall be permitted to complete his course in preparation therefore and the University shall hold for such students examination in accordance with the curricula of study in force in those Universities for such period, as may be prescribed by Regulations; and
(b) any such student may, until any such examination is held by the University, be admitted to the examination of the said Universities and be conferred the degree, diploma or any other privileges of those Universities for which he qualifies on the result of such examination.
6 (1)No person shall be excluded from any office of the University or
University open
.
from membership of any of its authorities or from admission to
to all any degree, diploma or other academic distinction or course of
irrespective of study on grounds only of religion,race, caste, sex, place of birth
religion, race, or any of them;
caste, sex or Provided that the University may maintain any college
place of birth exclusively for women either for education, instruction or residence or, reserve for women or members of Classes and communities which are educationally backward for purposes of admission as Students in any college;
(2) It shall not be lawful for the University to impose on any person any test whatsoever relating to religion, race, caste, sex, place of birth in order to entitle him to hold any post or any office in the University or to enjoy or exercise any privileges of the University or benefactions thereof.
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The following shall be theofficer of the University, namely:-
Officers of the
.
University (a.i) the Chancellor (a.ii) the Vice-Chancellor (a.iii) the Pro-Vice-Chancellor (a.iv) the Registrar, and (a.v) such other persons in the service of the University as may be declared by the Regulations to be the officers of the University. 8 (1)Subject to the provisions of this Act, the powers and duties of
Appointment,
. theofficers of theUniversity other than theChancellor, the
powers and
Vice-Chancellor, Pro-Vice-Chancellor, and the Registrar the
duties of terms for which they shall hold office and the filling of the
officers, their casual vacancy in such offices shall be provided for by the
term of office Regulations.etc.
(2) The mode of appointments, terms and conditions of service and the functions of the officers of the University, other than the Chancellor, the Vice-Chancellor, Pro-Vice-Chancellor and the Registrar, shall be prescribed by Regulation in so far as they are not provided herein.
9
The Governor of Punjab shall be the Chancellor of the University.
Chancellor
.
1 (1)The Vice-Chancellor shall be appointed by the Chancellor from
Appointment,
0
amongst distinguished persons in the field of technical education
powers, duties
.
on the advice of the State Government from the panel of persons
and conditions recommended by the Board of Governors through a Search
of service of Committee to be nominated by the Board of Governors.
Vice- Provided that the first Vice-Chancellor of the University shall be
Chancellor appointed for a period ofthree years by the State Government to manage the day to day affairs of the University.
(2) The Vice-Chancellor shall hold office for a term of three years, which may be extended by the Chancellor, on similar advice and Recommendations of the Board of Governors for further period of three years.
(3) The Chancellor shall determine the amount of remuneration and other conditions of service of the Vice-Chancellor. Provided that such terms and conditions shall not be altered to the disadvantage of the Vice-Chancellor during the term of office.
(4) In case of illness or absence of the Vice-Chancellor or in any other contingency, Pro Vice-Chancellor shall act as Vice- Chancellor.
(5) The Vice-Chancellor shall be Principal Executive and academic officer of the University and shall exercise general control over its affairs in accordance with the Regulations and give effect to the decisions of the authorities of the University.
(6) The Vice-Chancellor shall have the power of conveying meetings of the Academic Council.
(7) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the Regulations are faithfully observed and he shall have all powers necessary for this purpose.
(8) If, in the opinion of the Vice-Chancellor, an emergency has arisen which requires immediate action to be taken, the Vice- Chancellor shall take such action as he deems necessary and shall report the same for confirmation at the next meeting to the authority, which, in the ordinary course, would have dealt with the matter :
Provided that if action taken by the Vice-Chancellor is not approved by the authority concerned he may refer that matter to the Chancellor whose decision thereon shall be final:
Provided further that where any such action taken by the Vice-
Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within thirty days from the on which he received notice of such action an appeal to the Board of Governors.
(9) Vice-Chancellor shall exercise such other powers as may be prescribed by the Regulations.
1 (1)The Pro Vice-Chancellor shall be appointed by the Chancellor
Appointments,
1
on the advice of the State Government from amongst the panel
powers and
.
of persons recommended by the Board of Governors.
condition of
(2) The Pro Vice-Chancellor shall keep office for the term of three
service of Pro years which may be extended by the Chancellor, on similar
Vice- advice on the term of recommendations of the Board of
Chancellor Governors for a further term of three years.
(3) The Chancellor shall determine the amount of remuneration and other conditions of service of Pro Vice-Chancellor.
(4) The Pro Vice-Chancellor shall assist the Vice-Chancellor in respect of such matters as may be assigned by the Vice- Chancellor in this behalf, from time to time and shall also exercise such powers and perform such duties as may be assigned to him by the Vice-Chancellor.
(5) In case of illness or absence or leave of the Vice-Chancellor or in any other contingency, the Pro Vice-Chancellor shall preside over the meetings of the academic Council and shall exercise such other powers and perform such duties as may be assigned to him by the Vice-Chancellor.
(6) In the case of illness or absence or leave of the Pro Vice- Chancellor or in any other contingency, the Chancellor may appoint a person from amongst the Deans of Faculties of the University to act as the Pro Vice-Chancellor or make such other arrangements as he may think fit for the disposal of business in the absence of the Pro Vice-Chancellor.The Chancellor shall determine the emoluments or allowances payable to the persons temporarily appointed to discharge the functions of the Pro Vice- Chancellor.
1 (1)The Registrar shall be appointed by the Board of Governors on
Appointments, 2 therecommendations of theVice-Chancellor for aperiod of
powers, duties
.
three years which may be extended by another term of three
and conditions years. of service of
(2) The term and conditions of service of the Registrar shall be such
Registrar as may be determined by the Board of Governors.
(3) The Registrar shall be ex-officio secretary of the Board of Governors and the Academic Council.
(4) It shall be the duty of Registrar to:
(a) Be custodian of the records, common seal and such other property of the University as the Board of Governors maycommit to his charge;
(b) Keep the minutes of all the meetings of the Board of Governors and the Academic Council;
(c) Conduct the official correspondence of the Board of Governors and the Academic Council;
(d) Arrange for and superintend the examination of the University;
(e) Supplyto the Chancellor copies of the agenda of the meetings of the authorities of the University as soon as they are issued and minutes of the meetings of the authorities ordinarily within a month of the holding of the meetings; and
(f) Perform such other duties as may from time to time be assigned to him by the Vice-Chancellor or the Board of Governors of the University.
1 (1)The following shall be the authorities of the University, namely:
Authorities of 3 (i)Board of Governors;
the University
. (ii)The academic Council;
(iii) The Faculties;
(iv) The Board of Studies; and
(v) Such other authorities as may be declared by the Regulations to be authorities of the University. 1 (1)The Board of Governors shall consist of a chairman, seven ex
Board of
4
officio members and six nominated members.
Governors
.
(2) The Chairman of the Board of Governors shall be appointed by the Chancellor out of a panel of persons of national eminence in the field of Industry, Technology or Technical Educationon the recommendations of the outgoing Chairman of the Board of Governors;
Chancellor in respect of such matters as may be specified by the Vice-Chancellor in this behalf from time to time and shall also exercise such powers and perform such.
Provided that the first Board of Governors of the University shall be appointed by the State Government.
(3) The term of appointment of the Chairman of the Board of Governors shall be for a period of three years and he shall be eligible for re-appointment for another term for the same period.
(4) The Chairman of the Board of Governors shall ordinarily preside over the meeting of the Board of Governors and the Convocation of the University in the absence of the Chancellor.
(5) The Chancellor shall appoint the followingmembers of the Board of Governors for a period of three years and they shall be eligible for re-appointmentfor another term of the same period namely:-
Ex- Officio members;
(1) Vice-Chancellor, Punjab Technical University, Jalandhar;
(2) Vice-Chancellor, University of Roorkee, Roorkee, Uttar Pradesh;
(3) Director of Indian Institute of Technology, Delhi;
(4) Secretary to Government of Punjab, Department of TechnicalEducation and Industrial Training;
(5) Secretary to Government of Punjab, Department ofFinance;
(6) Chairman of the North West Committee,All India Council for Technical Education, Chandigarh; and
(7) President of theConfederation of Indian Industry or his nominee
Nominated members:
(8) Two members of the eminent industrialists;
(9) Two eminent technologists;
(10) One Principal of colleges by rotation; and
(11) One Head of the department out of Heads of Departments of the University by rotation.
(6) The Chancellor may on the recommendations of the Vice- Chancellor cancel membership of any person who ceases to hold office by virtue of which he became such a member.
(7) When a vacancyoccurs in the Board of Governors by resignation or death of a member or otherwise, the vacancy shall be filled in the manner provided in sub-sections (2) and (5); Provided that the person who fills such vacancy shall hold office for unexpired portion of the term for which the person in whose place he becomes a member would have otherwise continued in office.
(8) The Board of Governors shall be the Supreme authority of the University and shall have the following powers and function :-
(a) to superintend and control affairs of the University;
(b) to recommend to the Chancellor, the appointment of the Vice-Chancellor from a panel of not less than three and not more than five persons of eminence from the fields of Industry / Technology / Technical Education and prepared by a high level "Search Committee" comprising three persons of eminence in the fields of Industry / Technology / Technical Education;
(bb) to recommend the emoluments and terms and conditions of service of the Vice-Chancellor;
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(c) to approve academic programmes;
(d) to frame and approve rules and regulations of the University;
(e) to create Departments / Centres / Schools / Boards of studies for running various academic programmes.
(f) to create faculty and staffpositions in University;
(g) to approve the University Budget;
(h) to administer and control the funds of the University and to authorize the opening and operation of Bank Accounts;
(i) to accept, transfer and otherwise control the moveable, immovable and intellectual property of the University.
(j) to decide upon the form and use of common seal of the University;
(k) to appoint such committees as may be required for the efficient functioning of the University;
(l) to approve the emoluments and terms and conditions of service of the faculty and staff of the University;
(m) to approve the performance of works and services on contract.
(9) An annual meeting of the Board of Governors shall be held on a date to be fixed by the Vice-Chancellor in consultation with the Chairman of the Board of Governors.At such annual meeting report of the Board of working of the University during the previous year together with a statement of the receipts and the expenditure of the balance sheet and the financial estimates shall be presented.
(10) Special meeting of the Board of Governors may be convened by the Chairman of the Board of Governors as and when necessary.
(11) The members of the Board of Governors shall be entitled to such allowances, if any, and the sitting fee from the University as may be provided in the Regulations but no members other than the persons referred to in clauses (1), (10) and (11) of sub- section (5) of this section shall be entitled to any salary by reasons of this subsection.
1 (1)TheAcademic Council shall beAcademic Body of the
Academic
5
University and shall subject to the provisions of this Act and
Council
.
Regulations have control andgeneral regulation and be responsible for the maintenance of standards of instruction, education and examination within the University and shall
exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Regulations.It shall have the right of advise the Board of Governors on all academic matters.
(2) The Academic Council shall consist of the following members, namely:
(1) Vice-Chancellor; Chairman
(2) Pro Vice-Chancellor; Member
(3) Dean of Faculties; Member
(4) Heads of the Departments / School ofUniversity; Member
(5) One Professor from each Department / Centre / Member School of the University other than the Heads of the Department / Centre / School by rotation;
(6) Principal of all Colleges; Members
(7) Two eminent industrialist nominated by the Members Board of Governors;
(8) Two eminent Technologists nominatedby the Member Board of Governors
The nominations of members at Serial Nos. 5, 6,7and 8 shall be for a period of two years.
1 (1)The Finance Committee shall consist of the following persons
Finance
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namely:
Committee
. (i)the Vice-Chancellor as Chairman;
(ii) the Secretary to the Government of Punjab, Department of Finance;
(iii) the Secretary to the Government of Punjab, Department of Technical Education and Industrial Training; and
(iv) two members of the Board of Governors to be nominated by the Chairman of the Board of Governors.
(2) The Finance Committee shall advise the Board of Governors on all financial matters.
1
Subject to the provisions of this Act, the Constitution, the powers and
Powers and
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duties of the authorities of the University other than the Board of
duties of the
.
Governors and theAcademic Council shall beprovided by the
authorities of Regulations. the University 1 (1)The first Regulations of theUniversity shall be made by the
Making
8
State Government and notified in the Official Gazette.
amendment,
. (2)The Board of Governorsmay, from time to time make new or
repeal and additional Regulations or may amend or repeal the Regulations:
operations of Provided that the Board of Governors shall not propose the draft
Regulations of amendment of the Regulations affecting the status, powers or constitution of any existing authority of the University until such
authority has been given an opportunity of expressing an opinion upon the proposal and any opinion so expressed shall be in writing and shall be considered by the Board of Governors.
(3) Every new Regulations or addition to the Regulations or any amendment or repeal of a Regulation shall require the approval of the Board of Governors who may approve, disallow or remit if for further consideration.
1
Subject to the provisions of this Act, the Regulations may provide for
Regulations.
9
all or any of the following matters,namely:-
.
(a) the Constitution, powers and duties of the academic counciland such other authorities as may be deemed necessary to constitute from time to time;
(b) the appointments, powers and duties of the Officers of the University;
(c) the Constitution of Pension or Provident Fund and the establishment of an insurance scheme for the benefit of the officers and other employees of the University;
(d) the conferment of Honorary degrees;
(e) the withdrawal of degrees, diplomas, certificates and other academic distinctions;
(f) the establishment and constitution of faculties, Departments, halls, hostels, colleges, centres and schools;
(g) the conditions under which colleges, schools and centres may be admitted to the privileges of the university and withdrawal of such privileges;
(h) the admission of students to the university and their enrolment as such;
(i) the courses of study to be laid down for all degrees, diplomas and certificates of the University;
(j) the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualification for the same and the amounts to be taken relating to the granting and obtaining of the same;
(k) the fees to be charged for courses of the study in the university and for admission to the examination, degrees, diplomas and certificates of the university;
(l) the conditions for the award of fellowship, scholarships, studentships, exhibitions, medals and prizes;
(m) the conduct of examination including terms of office and manner of appointment and the duties of examining bodies,
examiners and moderators;
(n) the maintenance of discipline among students at the University;
(o) the conditions of residence of students at the University;
(p) the emoluments and terms and conditions of service of the officers and employees of the University;
(q) the management of Colleges, Schools and Centres founded or maintained by the University;
(r) the supervision and inspection of colleges, schools and centres admitted to privileges of the University, and;
(s) all other matters which by this Act may be provided for by the Regulations.
2 (1)Theauthorities of theUniversity maymake sub-regulations Sub-
0
consistent with this Act and Regulations :-
Regulations
. (a)laying down, theprocedure to beobserved attheir meetings and the number of members required to form a quorum;
(b) providing for all matters which by this Act and Regulations are to be specified;
(2) every authority of the University shall make Sub-Regulations providing for the giving of notice to the members of, such authority of the dates of the meetings and of the business to be considered at meetings and for the keeping of record of the proceedings of the meeting.
2 (1)TheState Government mayfrom time totime provide such
Grant by the
1
amount by way of grants for meeting the capital recurring or
State
.
other expenditure of the University as it may deem fit.
Government
(2) Without prejudice to the generality of the foregoing provision, the State Government shall provide a minimum annual grant of rupees two crores to the university for meeting its recurring expenditure;
Provided that if during any financial year the entire amount of the aforesaid grant is not utilized for meeting the recurring expenditure, the unutilized balance may, with the previous sanction of the State Government, be utilized for meeting capital expenditure of the University.
2
The annual, Report of the University shall be prepared and shall be
Annual Report
2
submitted to theBoard ofGovernors forapproval at itsannual
.
meeting on or before such date as may be prescribed by Regulations.
2
The accounts of the income and expenditure of the University shall
Annual Account
3
be submitted once in every year to the State Government for such
.
examinations andaudit as theState Government maydirect.The accounts when audited shall be published in the Punjab Government Gazette.
2
No act done, or proceeding taken, under this Act by any authority or
Acts of 4 anyother body of theUniversity shall beinvalid merely on the
proceedings of
ground of any:-
authorities and
(a) Vacancy or defect in the constitution of the authority or body;
bodies not
(b) Defect or irregularity in nomination or appointment of a
invalidated by person acting as member thereon; and
vacancies
(c) Defect or irregularity in such act or proceeding, not affecting the merits of the case;
2
If any question arises whether a person has been duly nominated or
Disputes about
5
appointed or is entitled to be a member of any authority of body of
constitution of
.
the University, the matter shall be referred in the Chancellor whose
authorities and decision thereon shall be final.
bodies.
2 If anydifficulty arises with respect to theestablishment of the
Powers and
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University or in connection with the first meeting of any authority of
duties of the
.
the University or otherwise in first giving effect to the provisions of
authorities of this Act, the State Government may at any time before the authority
the University of the University has beenconstituted, by order make any appointment or do anything consistent so far as may be with dinette for the purpose of removing the difficulty and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.
2 (1)ThePunjab Technical University Ordinance, 1996 (Punjab
Repeal and
7
Ordinance 5 of 1996), is hereby repealed.
saving
. (2)Notwithstanding such repeal, anything done or any action taken underthe ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.
BAKHSHISH KAUR
Secretary to Government of Punjab Department of Legal & Legislative Affairs
B. AMENDMENT REGARDING PRO-VC
Regd. No. PB/0061/2003-05 Regd. No .NW/CH-22
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, OCTOBER 11, 2005
(ASVINA 19, 1927 SAKA)
PUNJAB VIDHAN SABHA SECRETARIAT
NOTIFICATION
The 11th October, 2005 No. 21-PLA-2005/46.- The Punjab Technical University (Amendment) Bill, 2005 is hereby published for general information under the proviso to rule 121 of the Rules of Procedure and Conduct of Business in the Punjab VidhanSabha (Punjab Legislative Assembly):-
Bill No. 21-PLA-2005
THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT) BILL, 2005
A
BILL
further to amend the Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Fifty- sixth Year of the Republic of India, as follows:-
| 1. (I) This Act may be called the Punjab Technical University (Amendment) Act, 2005. | Short title and Commencement |
| (2) It shall come into force at once. |
14
PUNJAB GOVT GAZ. (EXTRA.), OCTOBER 11, 2005
(ASVINA 19, 1927 SAKA)
Amendment of 2. In the Punjab Technical University Act, 1996 Section 7 of
(hereinafter referred to as the principal Act), in section 7, serial Punjab Act
1 of 1997 number (iii) and the entries relating thereto, shall be omitted. Amendment of 3. In the principal Act, in section 8,- Section 8 of
Punjab Act (i) in sub-section (1), the signs and words "Pro-Vice-
1 of 1997
Chancellor," shall be omitted; and
(ii) in sub-section (2), the sign and words "Pro-Vice- Chancellor" shall be omitted.
Amendment of 4. In the Principal Act, m section 10, in sub-section (4). Section 10 of
for the words "Pro-Vice-Chancellor", the words "the senior Punjab Act
1 of 1997 most Dean of Faculties" shall be substituted. Amendment of 5. In the Principal Act, Section 11 shall be omitted. Section 11 of
Punjab Act
1 of 1997
Amendment of 6. In the Principal Act, in section 15, in sub-section (2), Section 15 of
serial number (2) and the entries relating thereto, shall be Punjab Act
1 of 1997 omitted.
PUNJAB GOVT. (EXTRA), OCTOBER 11, 2005 2099
(ASVINA 19, 1927 SAKA)
_____________________________________________________________________ STATEMENT OF OBJECTS & REASONS FOR ENACTING THIS
LEGISLATION
The Punjab Technical University, Jalandhar was set up under the Punjab Technical University Act, 1996. There is a provision in Section 11 of the Act for the post of Pro-Vice-Chancellor, who is appointed by the Chancellor (Governor of Punjab) on the advice of the State Government from amongst the panel of persons recommended by the Board of Governors. Pro Vice Chancellor assists the Vice Chancellor in respect of such matters as may be specified by the Vice Chancellor from time to time. Similar provision of the post of a Pro-Vice Chancellor also existed in the Acts of Punjabi University, Patiala, Guru Nanak Dev University, Amritsar and Baba Farid University of Health and Sciences Faridkot. Government thought it prudent to do away with the post of Pro-Vice Chancellor in the aforesaid Universities.
2. The Department of Technical Education & Industrial Training, Punjab is also intends to abolish the post of Pro-Vice Chancellor in the Punjab Technical University, Jalandhar. It is felt that the post of Pro-Vice Chancellor is without any independent area of functions and duties and it only duplicates the duties and functions of the Vice Chancellor. Therefore, it is proposed to abolish the post of Pro- Vice Chancellor from the Punjab Technical University Act, 1996 by omitting section 11 of the Act. Furthermore Sections 7, 8, 10 and 15 are also to be suitably amended by omitting the words 'Pro-Vice Chancellor', wherever these exist.
RAJINDER KAUR BHATTAL
Deputy Chief Minister _______________ Chandigarh : NACHATTAR SINGH MAVI The 11th October, 2005 Secretary
C.
16
C. AMENDMENT REGARDING ACADEMIC COUNCIL
PUNJAB GOVT GAZ. (EXTRA.) MARCH 10, 2011
(PHGN 19, 1932 SAKA)
PUNJAB VIDHAN SABHA SECRETARIAT
Notification
The 10th March, 2011
No. 5-PLA-2011 / 9.-The Punjab Technical University (Amendment) Bill, 2011 is hereby published for general information under the proviso to rule 121 of the Rules of Procedure and Conduct of Business in the Punjab VidhanSabha (Punjab Legislative Assembly):-
Bill No. 5-PLA-2011
THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT)
BILL, 2011
A
BILL
further to amend the Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Sixty-second Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Technical University
Short title and (Amendment) Act, 2011
Commencement (2)It shall come into force at once.
2. In the Punjab Technical University Act, 1996 (hereinafter
Amendment in referred to as the principal Act), in section 14, in sub-section (5),-
section 14 of Punjab Act 1 of
1997.
(a) in serial No. (6), at the end, the word "and" shall be omitted; and
(b) (in serial No. (7), at the end, for the sign ".", the sign and word ";and" shall be substituted, and thereafter the following serial No. and entries shall be inserted, namely :-
"(7-A) Director of Indian Institution of Technology, Ropar.".
3. In the principal Act, in section 15, in sub-section (2), for serial
Amendment in No. (6) and the entries relating thereto, the following serial No. an entries
section 15 of shall be substituted namely :- Punjab Act 1 of 1997.
"(6)Twenty Principals of colleges affiliated to the University by rotation:
Provided that no Principal shall be re-nominated unless all the principals have been nominated atleast once;".
D. THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT) BLLL
2014 (CHANGE OF UNIVERSITY NAME)
17
Regd. No. NW/CH-22 Regd. No. CHD/0092/2012-2014
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, JULY 17, 2014
(ASADHA 26, 1936 SAKA)
PUNJAB VIDHAN SABHA SECRETARIAT
NOTIFICATION
The 17th July, 2014 No. 17-PLA-2014/113.-The Punjab Technical University (Amendment) Bill, 2014 is hereby published for general information under the proviso to rule 121 of the Rules of Procedure and Conduct of Business in the Punjab VidhanSabha (Punjab Legislative Assembly):-
Bill No. 17-PLA-2014
THE PUNJAB TECHNICAL UNIVERSITY (AMENDMENT)
BILL, 2014
A
BILL
further to amend the Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Technical University
Short title and Commencement
(2) It shall come into force at once. Amendment in the long title
2. In the Punjab Technical University Act, 1996 (hereinafter of Punjab Act 1 of 1997.
referred to as the principal Act), in the long title, for the words
18
"THE PUNJAB TECHNICAL UNIVERSITY", the words "THE I.K. GUJRAL PUNJAB TECHNICAL UNIVERSITY" shall be substituted.
Amendment in section 1 of
3. In the principal Act, in section 1, in sub-section (1), for Punjab Act 1 of 1997.
the words "the Punjab Technical University", the words "the I.K. Gujral Punjab Technical University" shall be substituted. Amendment in section 2 of
4. In the principal Act, in section 2, in clause (f), for the Punjab Act 1 of 1997.
words "the Punjab Technical University", the words "the I.K. Gujral Punjab Technical University" shall be substituted. Amendment in section 3 of
5. In the principal Act, in section 3, in sub-section (1), for Punjab Act 1 of 1997.
the words "the Punjab Technical University", the words "the I.K. Gujral Punjab Technical University" shall be substituted. Amendment in section 14 of
6. In the principal Act, in section 14, in sub-section (5) in Punjab Act 1 of 1997. clause (1), for the words "the Punjab Technical University", the words "the I.K. Gujral Punjab Technical University" shall be substituted.
STATEMENT OF OBJECTS & REASONS
The Punjab Technical University Act, 1996 has stood the test of time and the State has largely achieved the objectives for which it was enacted.
Hon'ble Sh. Inder Kumar Gujral was the 12th Prime Minister of our Country, who was nationally and Internationally renowned personality. He belongs to a family of Freedom Fighters. Due to lifelong emotionally attachment with Punjab he did many works for the betterment of Punjab.
Keeping in view, it is decided to keep the name of Punjab Technical University Jalandhar in the name of Former Prime Minister to give him tribute on behalf of State of Punjab. The proposed change is as follows:
(a.a) Rename the Punjab Technical University,
Jalandhar as I.K. Gujral Punjab Technical University, Jalandhar.
MADAN MOHAN MITTAL,
Minister for Technical Education & Industrial Training, Punjab. _____
Chandigarh VED PARKASH,
The 17th July, 2014 Secretary.
19
E. GAZETTE NOTIFICATION REGARDING AMENDMENT IN BOG
IKGPTU
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015
(CHTR 26, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 15th April, 2015
No. 15-Leg. / 2015.-The following Act of the Legislature of the State ofPunjab received the assent of the Governor of Punjab on the 10th Day ofApril, 2015, is hereby published for general information:-
THE I.K. GUJRAL PUNJAB TECHNICAL UNIVERSITY
(AMENDMENT) ACT, 2015
(Punjab Act No. 15 of 2015)
AN
ACT
further to amend the I.K. Gujral Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Sixty- sixthYear of the Republic of India as follows:-
1. (1) This Act may be called the I.K. Gujral Punjab
Short title and TechnicalUniversity (Amendment) Act, 2015.
commencement.
(2) It shall come into force on and with effect from the date of itspublication in the Official Gazette.
2. In the I.K. Gujral Punjab Technical University Act, 1996,
Substitution of (hereinafter referred to as the principal Act), for section 14, the
section 14 ofPunjab Act 1 of followingsection shall be substituted, namely:- 1997.
"14. (1) The Board shall consist of a Chairman, a Vice-Chairman, Constitutionof
seven ex-officio members and six nominated the
BoardofGover members.
nors.
(2) The Chief Secretary of the State of Punjab shall be the Chairman.
(3) The Principal Secretary to Government of Punjab, Department ofTechnical Education and Industrial Training shall be the Vice-
20
Chairman.
(4) (a) The Chairman shall ordinarily preside over the meetings ofthe Board.
(b) The Chancellor shall preside over the convocation of the University and if he is unable to preside over the same then the Chairman shall preside over the convocation.
(5) (a) The Chancellor shall nominate the following members of theBoard for a period of three years and they shall be eligible for re- nomination for another term of the same period, namely:-
(1.i.i) two members from amongst the eminent Industrialists; (1.i.ii) two members from amongst the eminent technologists; (1.i.iii)one principal of the college by rotation from amongst thecolleges affiliated with the University; and
(1.i.iv)one head of the department by rotation from amongst theheads of the departments of the University.
(b) The following shall be the Ex-officio members, namely:-
(i) Vice-Chancellor, I.K. Gujral Punjab Technical University,Jalandhar;
(ii) Vice-Chancellor, Maharaja Ranjit Singh State TechnicalUniversity, Bathinda;
(iii) Secretary to Government of Punjab, Department of Finance;
(iv) Director, Technical Education and Industrial Training, Punjab;
(v) Chairman of the North-West Committee, All India Councilfor Technical Education, Chandigarh
(vi) President of the Confederation of Indian Industry or hisnominee; and
(vii) Director of Indian Institute of Technology, Ropar.
(6) When a vacancy occurs in the Board due to resignation or death ofa member or otherwise, the same shall be filled up in the manner provided in sub-section (5):
Provided that the person who fills such vacancy shall hold office for the un-expired portion of the term for which the person in whose place he becomes a member would have otherwise continued in office.
(7) The Board shall be the supreme authority of the University andshall have the following powers and functions, namely:-
(a) to superintend and control the affairs of the University;
(b) to recommend the emoluments and terms and conditions of serviceof the Vice-Chancellor;
(c) to approve academic programmes;
(d) to frame and approve regulations;
(e) to create Departments / Centres / Schools / Boards of studies forrunning various academic programmes;
(f) to create posts of faculty and staff positions in the University;
(g) to approve the University budget;
(h) to administer and control the funds of the University and to authorizethe opening and operation of the Bank Accounts;
21
(i) to accept, transfer and otherwise control the moveable, immoveableand intellectual property of the University;
(j) to decide upon the form and use of common seal of the University;
(k) to appoint such committees as may be required for the efficientfunctioning of the University;
(l) to approve the emoluments and terms and conditions of service ofthe faculty and staff of the University; and
(m) to approve the performance of works and services on contract.
(8) An annual meeting of the Board shall be held on a date to be fixedby the Vice-Chancellor in consultation with the Chairman. In such annualmeeting, report of working of University during the previous year togetherwith the statement of the receipts and expenditure, the balance sheet andfinancial estimates shall be presented.
(9) Special meeting of the Board may be convened by the Chairman as and when necessary.
(10) The members of the Board shall be entitled to such allowances, ifany, and the sitting fee from the University as may be provided in the regulations,but no member other than the persons referred to in sub-clauses (iii) and (iv)of clause (a) and sub-clause (i) of clause (b) of sub-section (5) of this sections shall be entitled to any salary.
(11) Five members, including the Chairman, shall constitute the quorum at any meeting of the Board.
(12) In case of difference of opinion amongst the members, the opinionof the majority shall prevail.
(13) Each member of the Board, including the Chairman, shall have onevote. If there shall be equality of votes on any question to be determined bythe Board, the Chairman shall, in addition, has power to exercise a castingvote.
(14) Every meeting of the Board shall be presided over by the Chairmanand, in his absence the Vice- Chairman shall preside over the meeting.
(15) Any resolution, except such which is placed before the meeting ofthe Board, may be adopted by circulation amongst all its members. Anyresolution so circulated and adopted by a majority of the members, who havegiven their approval or disapproval of such resolution, shall be as effectualand binding as if such resolution had been adopted in a meeting of the Board:
Provided that for any decision by such circulation at least four membersof the Board must support the resolution in writing.
3. In the principal Act, after section 14 so substituted, the
Insertion of following section shall be inserted, namely:-
section 14-A in Punjab Act 1 of
"14-A. (1) The State Government shall have the powers to make a 1997. Powers of
reference to the University with regard to any matter of theStateGove
rnment. policy or in respect of any act done by the University in contravention with the provisions of this Act or the regulations made there under.
(2) The University shall report to the State Government about the
22
action,if any, as it proposes to take or has taken upon the reference made under subsection(1), and shall submit an explanation to the State Government, if it failsto take action
(3) If, the University fails to take action on such reference to the satisfaction of the State Government within a reasonable time, it may after considering explanation submitted by the University, issue such directions consistent with this Act, as the State Government may consider necessary and the University shall comply with such directions.
(4) The State Government may, at any time, arrange for an inspection or enquiry into the affairs of the University by such authority or person as it may specify, to satisfy about the proper and effective functioning of the University and also upon any matter connected with the administration and finances of the University.
(5) The University may authorize any person to represent it on the inspection or enquiry referred to in sub-section (4).
(6) On receipt of the report of inspection or enquiry referred to in subsection(4), the State Government may examine the same and give such directions, as it may consider necessary, to the University.
(7) The Vice-Chancellor shall within a period of thirty days from the date of receipt of the directions given under sub-section (6), send an intimation to the State Government about the action taken by the University in pursuance of the said directions.
(8) On the expiry of the period specified in sub-section (7), the State Government may, after considering the intimation, if any, received from the Vice-Chancellor, issue such directions to the University, as it may consider necessary and the University shall comply with such directions.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
23
F. NOTIFICATION REGARDING AMENDMENT REGARDING BOG
IKGPTU
Government of Punjab Department of Technical Education & Industrial Training (Technical Education-2, Branch)
Notification
No.: 14/19/04-4TE2/489774/ Dated Chandigarh : 20/05/2015
In the pursuance of the provision of Sub Section (2), (3) and (5) of Section 14 of the Punjab Technical University Act, 1996 (Punjab Act 1 of 1997) as amended from time to time the Governor of Punjab and Chancellor, Punjab Technical University is pleased to re-constitute the Sixth Board of Governors of Punjab Technical University, Jalandhar as per amendment as under for a period of three years:-
A Chairman: Chief Secretary to Govt. of Punjab
B Vice Chancellor : The Principal Secretary to Government of Punjab, Department of Technical Education and Industrial Training
Ex-officio Members
(i) Vice Chancellor, I.K. Gujral Punjab Technical University, Jalandhar
(ii) Vice Chancellor, Maharaja Ranjit Singh State Technical University, Bathinda
(iii) Secretary to Government of Punjab, Department of Finance
(iv) Director, Technical Education & Industrial Training, Punjab
(v) Chairman of the North-West Committee, All India Council for Technical Education, Chandigarh
(vi) President of the Confederation of Indian Industry or his Nominee and
(vii) Director of Indian Institute of Technology, Ropar
(B) Nominated Members
(1) Shri Sachit Jain, Jt. Managing Director, Vardhman Textile & MD Vardhman Special Steels, Ludhiana
(2) Dr. DharinderTayal, Director, Anovus Institute of Clinical Research
(3) Dr. M. P. Punia, Director, NITTR, Chandigarh
(4) Prof. ParkashGopalan, Director, Thapar University, Patiala
(5) Dr. Ravi Kumar, Principal, Beant College of Engineering & Technology, Gurdaspur
(6) Dr. A. P. Singh, Dear RIC, I.K. Gujral Punjab Technical University, Jalandhar
24
Industrial Training, Punjab
25