Punjab act 005 of 2015 : The Maharaja Ranjit Singh Punjab Technical University Act 2014

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 12th February, 2015

No.5-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 16th Day of January, 2015, is hereby published for general information:-

THE MAHARAJA RANJIT SINGH STATE TECHNICAL

UNIVERSITY ACT, 2014

(Punjab Act No. 5 of 2015)

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 the matters connected therewith or incidental thereto. 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 Maharaja Ranjit Singh State Technical University Act, 2014.

(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.

2. In this Act, unless the context otherwise requires,-

(a) "Academic Council" means the Academic Council of the University;

(b) "authorities" means the authorities of the University;

(c) "Board" means the Board of Governors of the University;

(d) "Chairman" means the Chairman of the Board;

(e) "Chancellor" means the Chancellor of the University;

(f) "college" means a college or an institution maintained by or admitted to the privileges of the University under this Act;

(g) "Dean" means the Dean of the University; Definitions.

Short title and

commencement.

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(h) "faculty" means the faculty of the University;

(i) "member" means a member of the Board established under this Act and includes its Chairman;

(j) "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 Principal or the acting Principal, a Vice- Principal duly appointed, as such;

(k) "Registrar" means the Registrar of the University;

(l) "regulations" means the regulations of the University made under this Act;

(m) "section" means section of this Act;

(n) "State Government" means the Government of the State of Punjab;

(o) "statutes" means the statutes of the University;

(p) "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;

(q) "University" means the Maharaja Ranjit Singh State Technical University, Bathinda, as incorporated under this Act;

(r) "Vice-Chairman" means the Vice-Chairman of the Board; and

(s) "Vice-Chancellor" means the Vice-Chancellor of the University.

3. (1) The first Chancellor and the first Vice-Chancellor of the University and the first members of the Board and the Academic Council and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the Maharaja Ranjit Singh State Technical University, Bathinda.

(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 headquarter of the University shall be at Bathinda. Incorporation of

the University.

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(MAGHA 23, 1936 SAKA)

4. The University shall perform the following functions, namely:-

(a) to make provisions for providing, upgrading and promoting 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;

(b) to generate and maintain resources through consultancy services, testing services, continuing education programmes, national and international collaborations and transfer of intellectual property rights;

(c) to institute and confer degrees, diplomas, certificates and other academic distinctions;

(d) to hold examinations and to grant and confer degrees, diplomas, certificates and other distinctions to and on persons who-

(i) shall have pursued a course of study in the University or in one of its colleges unless exempted therefrom in the manner prescribed by regulations and shall have passed the examinations prescribed by the University; and

(ii) shall have carried on research under conditions prescribed by the regulations;

(e) to confer honorary degrees in the manner laid down by the regulations;

(f) to institute Professorships, Readerships, Lecturerships and any other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lecturerships and other posts;

(g) to institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with the provisions of the regulations;

(h) to institute and maintain Halls and Hostels;

(i) to supervise and control the residence and discipline of the students of the University and to make arrangement for promoting their health and general welfare;

(j) to organise laboratories, libraries, museums and to provide such other equipments for teaching and research as is required; Powers and

functions of the

University.

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(k) to demand and receive such fees and other charges as may be prescribed by regulations;

(l) to hold and manage trusts and endowments which may be created in favour of University;

(m) to institute and manage-

(i) Printing and Publication Departments;

(ii) University Extension Boards;

(iii) Information Bureau; and

(iv) Employment Bureau;

(n) to make special provisions for the spread of technical education amongst classes and communities which are educationally backward;

(o) to make provisions for-

(i) the maintenance of National Cadet Corps or other similar organizations;

(ii) physical and military training; and

(iii) sports and athletic clubs;

(p) to create administrative, ministerial and other necessary posts and make appointments thereto;

(q) to receive gifts, donations or benefactions from the State Government or the Central Government and to receive bequests, donations and transfer of moveable or immovable property from testators, donors or transferors, as the case may be; and

(r) to 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 powers and perform its duties, shall be Bathinda, Barnala, Faridkot, Fatehgarh Sahib, Fazilka, Ferozepur, Mansa, Moga, Sri Muktsar Sahib, Patiala and Sangrur Districts of the State of Punjab and other regions outside the State of Punjab, as may be decided by the Board from time to time subject to relevant regulations and statutes.

(2) Notwithstanding anything contained in any other law for the time being in force, any college imparting technical education and situated Territorial

exercise of the

powers.

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within the limits of the area provided under sub-section (1), shall with effect from such 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 admitted to any privileges of the Punjab Technical University, Jalandhar:

Provided that any student of any such college affiliated to the Punjab Technical University, Jalandhar before the said date, who was studying for any degree or diploma examination of the Punjab Technical University, Jalandhar, shall be permitted to complete his course in preparation therefor and the University shall hold for such students the examination in accordance with the curricula of study in force in that University for such period, as may be prescribed by regulations:

Provided further that any such student may, until any such examination is held by the University, be admitted to the examination of the Punjab Technical University, Jalandhar and be conferred the degree, diploma or any other privileges of that University for which he qualifies on the result of such examination.

6. (1) No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma or other academic distinction or course of study on the grounds of religion, race, caste, sex, place of birth or any of them:

Provided that the University may maintain any college exclusively for women either for education, instruction or residence or reserve for women or members of classes and communities which are educationally backward for the 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.

7. The following shall be the officers of the University, namely:-

(i) the Chancellor;

(ii) the Vice-Chancellor;

(iii) the Registrar; and

(iv) such other persons in the service of the University, as may be declared by the regulations to be the officers of the University. Officers of the

University.

University open

to all irrespective

of religion, race,

caste, sex or place

of birth.

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8. (1) Subject to the provisions of this Act, the powers and duties of the officers of the University other than the Chancellor, the Vice- Chancellor and the Registrar, the terms for which they shall hold office and the filling of the casual vacancies in such offices shall be provided for by the regulations.

(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 and the Registrar, shall be prescribed by regulations in so far as they are not provided herein.

9. The Governor of Punjab shall be the Chancellor.

10. (1) The Vice-Chancellor shall be appointed by the Chancellor as per guidelines of the University Grants Commission on the advice of the State Government from the panel of persons recommended by the Board through a Search Committee to be notified by the State Government. The members of this Committee shall be nominated by the Board:

Provided that the first Vice-Chancellor shall be appointed for a period of three 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 the advice and recommendations of the Board 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 terms of office.

(4) In case of illness or absence or leave of the Vice-Chancellor or in any other contingency, the senior most Dean of Faculties shall act as Vice-Chancellor.

(5) The Vice-Chancellor shall be the 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 convening 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 Appointment,

powers, duties

and conditions of

service of Vice-

Chancellor.

Appointment,

powers and

duties of the

officers, their

terms of office

etc.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

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 with the approval of Chairman 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 where any such action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer that matter to the Chancellor, whose decision thereon 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 an appeal to the Board, within a period of thirty days from the date on which he receives notice of such action.

11. (1) The Registrar shall be appointed by the Board on the recommendations of the Vice-Chancellor for a period of three years, which may be extended by another term of three years.

(2) The terms and conditions of service of the Registrar shall be such, as may be determined by the Board.

(3) The Registrar shall be ex-officio Secretary of the Board and the Academic Council.

(4) It shall be the duty of the Registrar to,-

(a) be custodian of the records, common seal and such other property of the University as the Board may commit to his charge;

(b) keep the minutes of all the meetings of the Board and the Academic Council;

(c) conduct the official correspondence of the Board and the Academic Council;

(d) arrange for and superintend the examination of the University;

(e) supply to the Chancellor, copies of the agenda of the meetings of the authorities as soon as they are issued and minutes of the meetings of the authorities ordinarily within a period of one month of the holding of the meetings; and

Appointment,

powers, duties

and conditions of

service of the

Registrar.

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(f) perform such other duties, as may from time to time, be assigned to him by the Vice-Chancellor or the Board.

12. The following shall be the authorities of the University, namely:-

(i) the Board of Governors;

(ii) the Academic Council;

(iii) the Faculties;

(iv) the Board of Studies; and

(v) such other authorities, as may be declared by the regulations.

13. (1) The Board shall consist of a Chairman, a Vice-Chairman, seven ex-officio members and six nominated members.

(2) The Chief Secretary of the State of Punjab shall be the Chairman.

(3) The Principal Secretary to Government of Punjab, Department of Technical Education and Industrial Training shall be the Vice-Chairman.

(4) (a) The Chairman shall ordinarily preside over the meetings of the 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 the Board for a period of three years and they shall be eligible for re- nomination for another term of the same period, namely:-

(i) two members from amongst the eminent Industrial- ists;

(ii) two members from amongst the eminent techno- logists;

(iii) one principal of the college by rotation from amongst the colleges affiliated with the university; and

(iv) one head of the department by rotation from amongst the heads of the departments of the university.

(b) The following shall be the Ex-officio members, namely:-

(i) Vice-Chancellor, Maharaja Ranjit Singh State Constitution of

the Board of

Governors.

Authorities of the

University.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

Technical University, Bathinda;

(ii) Vice-Chancellor, Punjab Technical University, Jalandhar;

(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 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.

(6) When a vacancy occurs in the Board due to resignation or death of a 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 and shall 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 service of the Vice-Chancellor;

(c) to approve academic programmes;

(d) to frame and approve regulations;

(e) to create Departments/Centres/Schools/Boards of studies for running 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 authorize the opening and operation of the Bank Accounts;

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

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(i) to accept, transfer and otherwise control the moveable, immoveable 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; 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 fixed by the Vice-Chancellor in consultation with the Chairman. In such annual meeting, report of working of University during the previous year together with the statement of the receipts and expenditure, the balance sheet and financial 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, if any, 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 section 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 opinion of the majority shall prevail.

(13) Each member of the Board, including the Chairman, shall have one vote. If there shall be equality of votes on any question to be determined by the Board, the Chairman shall, in addition, has power to exercise a casting vote.

(14) Every meeting of the Board shall be presided over by the Chairman and, in his absence the Vice-Chairman shall preside over the meeting.

(15) Any resolution, except such which is placed before the meeting of the Board, may be adopted by circulation amongst all its members. Any resolution so circulated and adopted by a majority of the members, who have

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

given their approval or disapproval of such resolution, shall be as effectual and 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 members of the Board must support the resolution in writing.

14. (1) The Academic Council shall be the Academic Body of the University and shall, subject to the provisions of this Act and regulations, have control and be responsible for the maintenance of standard of instructions, 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 regulations. It shall have the right to advise the Board on all academic matters.

(2) The Academic Council shall consist of the following members, namely:-

(i) the Vice-Chancellor; : Chairman

(ii) the Dean of Faculties; : Member

(iii) the Heads of the Departments/ : Members Schools of the university;

(iv) the Principals of ten colleges : Members affiliated to the University by rotation:

Provided that no Principal shall be nominated again unless all others have been nominated at least once as member of the Academic Council;

(v) two eminent industrialists to be : Members nominated by the Board; and

(vi) two eminent technologists to be : Members nominated by the Board.

The nomination of members mentioned at serial numbers (iv), (v) and (vi), shall be for a period of two years.

15. (1) The Finance Committee shall consist of the following members, namely:-

(i) the Vice- Chancellor; : Chairman

(ii) the Principal Secretary to : Member Government of Punjab,

Department of Finance;

Constitution of

the Finance

Committee.

Academic

Council.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

(iii) the Principal Secretary to : Member Government of Punjab,

Department of Technical

Education and Industrial

Training;

(iv) the Director, Technical Education : Member and Industrial Training, Punjab;

and

(v) one member of the Board, to be : Member nominated by the Chairman.

(2) The Finance Committee shall advise the Board on all financial matters.

16. Subject to the provisions of this Act, the constitution, the powers and duties of the authorities of the University other than the Board and the Academic Council shall be provided for by the regulations.

17. (1) The first regulations of the University shall be made by the State Government and shall be notified in the Official Gazette.

(2) The Board may, from time to time make new or additional regulations or may amend or repeal the regulations:

Provided that the Board shall not propose the draft 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.

(3) Every new regulation or any addition or any amendment or repeal of regulation shall require the approval of the Board, which may approve, disallow or remit it for further consideration.

18. Subject to the provisions of this Act, the regulations may provide for all or any of the following matters, namely:-

(a) the constitution, powers and duties of the Academic Council and 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;

Powers and

duties of the

authorities of the

University.

Making,

amendment,

repeal and

operations of

regulations.

Regulations.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

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(c) the constitution of gratuity and 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 qualifications 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 study in the University and for admission to the examinations, degrees, diplomas and certificates of the University;

(l) the conditions for the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;

(m) the conduct of examinations 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 the privileges of the University; and

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(s) all other matters, which by this Act or may be provided for by the regulations.

19. (1) The authorities may make sub-regulations consistent with this Act and regulations for all or any of the following matters, namely:-

(a) laying down, the procedure to be observed at their meetings and the number of members required to form the quorum; and

(b) providing for all matters which by this Act and regulations are to be specified.

(2) Every authority shall make sub-regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered in the meetings and for keeping of a record of the proceedings of the meetings.

20. (1) The State Government may from time to time provide such amounts by way of grants for meeting the capital, recurring or other expenditure of the University as it may deem fit.

(2) The State Government may transfer from all available funds of the Punjab Technical University, Jalandhar to the Maharaja Ranjit Singh State Technical University, Bathinda in the ratio of 50:50.

21. The Annual report of the University shall be prepared and shall be submitted to the Board for approval at its annual meeting on or before such date, as may be prescribed by regulations.

22. The accounts of the income and expenditure of the University shall be submitted once in every year to the State Government for such examinations and audit, as the State Government may direct. The accounts when audited, shall be published in the Official Gazette of the State Government.

23. No act done, or proceedings taken, under this Act by any authority or any other body of the University shall be invalid merely on any of the following grounds, namely:-

(a) vacancy or defect in the constitution of the authority or body;

(b) defect or irregularity in nomination or appointment of a person acting as a member thereof; and

(c) defect or irregularity in such act or proceeding, not affecting the merits of the case.

Acts or

proceedings of

authorities and

bodies not

invalidated by

vacancies.

Annual account.

Annual report.

Grant by the

State

Government.

Sub-regulations.

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24. If any question arises whether a person has been duly nominated or appointed or is entitled to be a member of any authority or body of the University, the matter shall be referred to the Chancellor, whose decision thereon shall be final.

25. (1) The State Government shall have the powers to make a reference to the University with regard to any matter of policy or in respect of any act done by the University in contravention with the provisions of this Act or the regulations made thereunder.

(2) The University shall report to the State Government about the action, if any, as it proposes to take or has taken upon the reference made under sub-section (1), and shall submit an explanation to the State Government, if it fails to 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 sub-section (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. Disputes about

constitution of

authorities and

bodies.

Powers of the

State

Government.

26. Every resolution passed by the University shall be communicated to the State Government within a period of thirty days from the date of passing such resolution.

27. If in the opinion of the State Government, resolution of the University is not in public interest, or is not in conformity with the provisions of this Act or the regulations made thereunder, it may, by an order in writing, suspend the implementation of such resolution:

Provided that the resolution, the implementation of which is suspended by the State Government, shall not be cancelled without giving a reasonable opportunity to the University to explain its position.

28. The State Government may issue such directions to the University, as in its opinion are necessary or expedient for carrying out the purposes of the Act or regulations made thereunder, and the University shall be bound to comply with all such directions.

29. If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in giving effect to the provisions of this Act at the first stage, the State Government may at any time, before any authority of the University has been constituted, by order make any appointment or do anything so far as it may be consistent with the provisions of this Act, which appears to it necessary or expedient for the purpose of removing of the difficulty. Every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.

30. (1) The Maharaja Ranjit Singh State Technical University Ordinance, 2014 (Punjab Ordinance No. 4 of 2014), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.

H.P.S. MAHAL,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Communication

of resolution to

the State

Government.

Repeal and

savings.

Power of the

State Government

to remove

difficulties.

Powers of the

State Government

to give direction.

Powers of the

State Government

to suspend or

cancel the

resolution of the

University.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

703/2-2015/Pb. Govt. Press, S.A.S. Nagar

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 12th February, 2015

No.6-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 20th Day of January, 2015, is hereby published for general information:-

THE SANT BABA BHAG SINGH UNIVERSITY ACT, 2014

(Punjab Act No. 6 of 2015)

ACT

to establish and incorporate a University in the State of Punjab to be known as Sant Baba Bhag Singh University for the purposes of making provisions for instruction, teaching, education, research, training and related activities at all levels in disciplines of higher education including professional, medical, technical, general education, language and literature and to provide for the matters connected therewith or incidental thereto;

Whereas the Sant Baba Bhag Singh Memorial Charitable Society made a proposal to the State Government for setting up a self-financing University in the State of Punjab on the basis of the Punjab Private Universities Policy, 2010 to make provisions for all the streams of higher education at all levels; Whereas the State Government after due consideration of the said proposal of the aforesaid Society has come to the conclusion that the aforesaid Society is capable of establishing and running the University and accordingly has accepted its proposal for the establishment of the said Private University ; And whereas in the circumstances referred above, it is deemed expedient to establish the Sant Baba Bhag Singh University for the aforesaid purposes. 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 Sant Baba Bhag Singh University Act, 2014.

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Short title and commencement.

(2) It shall come into force at once.

2. In this Act, unless the context otherwise required,-

(a) 'Academic Council' means the Academic Council of the University;

(b) 'authorities' means the authorities of the University;

(c) 'Board of Management' means the Board of Management of the University;

(d) 'Board of Studies' means a body, to be constituted by the Governing Body;

(e) 'campuses' means a contiguous area within which the University is situated;

(f) 'Chairman' means the Chairman of the Society;

(g) 'Chancellor' means the Chancellor of the University;

(h) 'Chief Finance and Accounts Officer' means the Chief Finance and Accounts Officer of the University;

(i) 'Dean' means a Dean of the University;

(j) 'Governing Body' means the Governing Body of the University;

(k) 'institution' means an institution or institute or college or academic centre (by whatever name it may be called) run or managed by the 'University' within the campus;

(l) 'prescribed' means prescribed by the statutes, ordinances and regulations;

(m) 'Registrar' means the Registrar of the University;

(n) 'State Government' means the Government of the State of Punjab;

(o) 'statutes', 'ordinances' and 'regulations' mean the statues, ordinances and regulations of the University, made by it under this Act;

(p) 'teacher' includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person who imparts instruction in the University;

(q) 'Society' means the Sant Baba Bhag Singh Memorial Charitable Society registered under the Societies Registration

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Definitions.

Act, 1860 (XXI of 1860);

(r) 'University' means the Sant Baba Bhag Singh University established under section 3 of this Act;

(s) 'Vice-Chancellor' means the Vice-Chancellor of the University; and

(t) 'Visitor' means the Visitor of the University.

3. (1) There shall be established a private University by the name of the Sant Baba Bhag Singh in the State of Punjab.

(2) The University shall be run and managed by the society in accordance with the provisions of this Act.

(3) The University shall be a body corporate by the name mentioned in sub-section (1) and shall have perpetual succession and a common seal. It shall have the power to acquire, hold, dispose of property both moveable and immoveable and to make contract and shall sue and be sued by the said name.

(4) The headquarters of the University shall be located at Village Khiala, Post Office Padhiana, District Jalandhar.

(5) The University shall be self-financed and it shall not be entitled to receive any grant or other financial assistance from the State Government.

4. The objects of the University shall be,-

(i) to provide for instruction, teaching, education, research and training at all levels in all disciplines of higher education including professional, medical, technical, general education and in any other stream and subject, as per the needs of the industry and the society in general, as may be deemed necessary by the University through all the modes of education as may emerge or become relevant in future ;

(ii) to promote the academic aspirations of the rural students ;

(iii) to undertake industry oriented teaching, training and research, extension programmes and to provide employable skills with a view to contribute to the development of the society ;

(iv) to provide for research, creation, advancement and dissemi- nation of knowledge, wisdom and understanding ;

(v) to encourage and motivate leading industrial houses for setting

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Objects of the University. Establishment of the University.

up at the campuses their respective corporate institutes for academia industry nexus;

(vi) to disseminate knowledge so as to make it accessible to all strata of the society;

(vii) to promote the Punjabi studies to provide for research in Punjabi Language and Literature and to undertake measures for the development of Punjabi Language, Literature and Culture; and

(viii) to do all such things as may be necessary or desirable to further the objects of the University.

5. The University shall have the following powers and function to be exercised and performed by it or through its officers and authorities, namely:-

(i) to make provisions and adopt all measures (including adoption and updating of the curricula) in respect of starting courses of study, teaching, training, research, consultancy and granting affiliation relating to the courses through traditional as well as new innovative modes including online education modes;

(ii) to conduct examinations for granting or conferring Doctorate, Masters, Degrees, Diplomas and Certificates;

(iii) to institute and confer the designation of Professor, Associate Professor, Assistance Professor, Reader, Lecturer or any other equivalent designation, as may be required by the University in its campuses or its institutions and to appoint persons as such;

(iv) to institute and award fellowships, scholarships, studentships, exhibitions, as may be prescribed;

(v) to provide for equivalence of the degrees, diplomas and certificates of the students completing their courses partially or in full from any other recognized University, Board or Council or any other competent authority in India;

(vi) to provide for dual degree, diploma or certificate vis-à-vis other Universities on reciprocal basis;

(vii) to set up central library, departmental libraries, museums and allied matters;

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Powers and functions of the University.

(viii) to demand and collect fees and other charges, as may be prescribed;

(ix) to hold, manage and run the funds of the Society and endowments created in favour of the University;

(x) to institute and confer honorary degrees, as may be prescribed;

(xi) to print and publish the works of the academic excellence and to establish chairs of excellence;

(xii) to take special measures for the spread of educational facilities amongst the educationally backward strata of society;

(xiii) to encourage and promote sports;

(xiv) to create technical, administrative, ministerial and other necessary posts and to make appointments thereto;

(xv) to receive grants from the University Grants Commission and other Central or State agencies;

(xvi) to receive and to raise loans and advances for the University;

(xvii) to undertake research projects on mutually acceptable terms and conditions in respect of agriculture, industry and business;

(xviii) to provide consultancy services ;

(xix) to encourage and promote extra-curricular activities for personality development of the students, teachers and employees of the University;

(xx) to purchase, acquire and take on lease or mortgage, any immovable or movable property and to sell, lease, mortgage, alienate and transfer any immovable or movable property belonging to or vested in the University;

(xxi) to prescribe the fee structure for various categories of students;

(xxii) to seek collaboration with other institutions on mutually acceptable terms and conditions;

(xxiii) to fix, determine and provide salaries, remunerations, honoraria to teachers and employees of the University in accordance with the norms specified by the University Grants Commission;

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(xxiv) to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate or authorization from the State Government or any other body set-up by the State Government;

(xxv) to frame statutes, ordinances and regulations for carrying out the objects of the University; and

(xxvi) to perform all such other functions, which may be necessary or desirable in furtherance of the objects of the University.

6. (1) The University shall exercise its jurisdiction within its campuses.

(2) The University shall affiliate to it those educational or professional institutions, established, run or managed by the Society within the campus with regard to which a specific decision is taken by the Society.

7. The following shall be the officers of the University, namely:-

(i) the Visitor;

(ii) the Chancellor;

(iii) the Vice-Chancellor;

(iv) the Registrar;

(v) the Deans of the faculties;

(vi) the Chief Finance and Accounts Officer; and

(vii) such other officers of the University, as may be declared by the statutes, to be the officers of the University.

8. (1) The Governor of Punjab shall be the Visitor of the University.

(2) The Visitor shall preside over the convocation of the University for conferring degrees and diplomas.

(3) The Visitor shall have the right to call for any information relating to the affairs of the University.

(4) The Visitor, in consultation with the Chancellor, may cause the inspection, scrutiny, investigation, surveyor inquiry or any other such like thing to be made by such person, as he may direct in respect of administrative, academic or executive matters of the University.

(5) The Visitor shall, in every case, give notice to the University of his intention to cause the inspection, scrutiny, investigation, survey or inquiry

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The Visitor. Officers of the University. Jurisdiction of University.

or any other such like thing to be made and the University shall appoint a representative, who shall be present at such inspection, scrutiny, investigation, survey or inquiry or any other such like thing, as the case may be.

(6) The Visitor may inform the Vice-Chancellor about the results of such inspection, scrutiny, investigation, survey or inquiry and the Vice- Chancellor shall communicate to the Governing Body, the views of the Visitor along with such advice, as the Visitor may have tendered and the action to be taken on such advice.

(7) The Vice Chancellor shall inform the Visitor about the action taken or proposed to be taken by the University with respect to the inspection, scrutiny, investigation, survey, inquiry, or any other such like thing, as the case may be.

(8) If the State Government considers it appropriate in public interest to make inspection, scrutiny, investigation, survey or inquiry, as the case may be, in respect of any matter relating to the University or its institutions, a reference shall be made by the State Government to the Visitor, who shall, in consultation with the Chancellor, cause such inspection, scrutiny, investigation, survey or inquiry, to be made.

9. (1) The Chairman shall be the Chancellor of the University and in the absence of the Visitor. The Chancellor shall preside over the convocation of the University;

(2) The Chancellor shall be the Chairman of the Governing Body and he shall approve all appointments, nominations, removals, suspensions and reinstatements of the employees and officers of the University either suo- moto or on the recommendation of the authority concerned of the University;

(3) The Chancellor may amend or revoke any decision taken by any authority or officer of the University and may exercise his powers either suo-moto or otherwise to do all things to facilitate the smooth functioning of the University;

(4) The Chancellor shall have the power to do all such other functions, as may be required to do in furtherance to the objects of the University and any matter incidental thereto and the decision taken by the Chancellor shall be final and binding on all concerned of the University.

(5) If, in the opinion of the Chancellor, any decision of any officer or authority or the University is beyond the power conferred under this Act or the statutes or ordinances or regulations or is likely to be prejudicial to the

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Chancellor.

interests of the University, he shall ask such officer or authority to revise its decision within a period of fifteen days and in case the officer or authority refuses to revise such decision, wholly or partly or fails to take any decision within a period of fifteen days, the decision of the Chancellor shall be final; and

(6) If, at any time, upon the representation made or otherwise, it appears to the Chancellor that the Vice-chancellor or any other officer of the University,-

(a) has made default in performing any duty imposed upon him under this Act or otherwise; or

(b) has acted in a manner prejudicial to the interests of the University; or

(c) is incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that term of that officer has not expired, by an order in writing and stating the reasons therein, require the Vice Chancellor or the officer to relinquish his office from such date, as may be specified in order. The Vice Chancellor or officer concerned shall be deemed to have relinquished his office from the date so specified;

Provided that no such order shall be passed, unless the grounds on which such action is proposed to be taken are communicated to that officer and he is given reasonable opportunity of being heard.

10. (1) The Vice-Chancellor shall be appointed by the Chancellor from amongst the panel of three persons recommended by the Governing Body.

(2) No person shall be appointed as Vice-Chancellor, unless he possesses such qualifications, as are specified by the University Grants Commission.

(3) The Vice-Chancellor shall be the overall in-charge of the University, who shall exercise general superintendence and control in the affairs of the University and shall execute the decisions of various authorities of the University.

(4) In case of the absence of the Visitor and the Chancellor, the Vice-Chancellor shall preside over convocation of the University.

(5) The Vice-Chancellor shall exercise such powers and perform such functions, as may be prescribed.

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The Vice- Chancellor.

11. (1) The Registrar shall be appointed by the Chancellor from amongst the panel of three persons recommended by the Governing Body.

(2) No person shall be appointed as Registrar, unless he possesses such qualifications as are specified by the University Grants Commission.

(3) The Registrar shall sign all contracts and authenticate all documents or records for and on behalf of the University.

(4) The Registrar shall be the Member-Secretary of the Governing Body, the Board of Management and the Academic Council but he shall not have the right to vote.

(5) The Registrar shall exercise such other powers and perform such other functions, as may be prescribed.

12. (1) The Chief Finance and Accounts Officer shall be appointed by the Chancellor in such manner, as may be prescribed.

(2) No person shall be qualified to be appointed as Chief Finance and Accounts Officer, unless he has passed the Chartered Accountancy Test conducted by the Institute of Chartered Accountants of India.

(3) The Chief Finance and Accounts Officer shall exercise such powers and perform such functions, as may be prescribed.

13. (1) The University may appoint such other officers, as it may deem necessary for its smooth functioning.

(2) The manner of appointment of such other officers of the University and their powers and functions shall be such, as may be prescribed.

14. (1) The following shall be the authorities of the University, namely:-

(a) the Governing Body;

(b) the Board of Management;

(c) the Academic Council; and

(d) such other authorities, as may be declared by the statutes to be the authorities of the University.

15. (1) The Governing Body of the University shall consist of the following persons, namely:-

(a) the Chancellor; : Chairman

(b) the Vice-Chancellor; : Member

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

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The Governing Body.

Authorities of the University.

Other officers. The Chief

Finance and

Accounts Officer. The Registrar.

(c) three persons nominated by the : Members society, out of whom two shall be eminent educationists ;

(d) one expert of management or : Member information technology;

(e) one expert of Finance, nominated : Member by the Chancellor;

(f) the Secretary to Government of Punjab, : Member Department of Higher Education or his representative not below the rank of Joint Secretary; and

(g) one eminent educationist nominated : Member by the Secretary to Government of Punjab, Department of Higher

Education in consultation with

the Chancellor.

(2) The Governing Body shall be the supreme body of the University. It shall perform the following functions, namely:-

(a) to provide general superintendence and to give directions for controlling the functioning of the University in accordance with the statutes, ordinances and regulations;

(b) to review the decisions of other authorities of the University in case these are not in conformity with the provisions of the statutes, ordinances and regulations;

(c) to approve the budget and annual report of the University;

(d) to lay down the extensive policies to be followed by the University; and

(e) to exercise such other powers, as may be prescribed by the statutes.

(3) The Governing Body shall meet at least twice in a calendar year.

(4) The quorum for meeting of the Governing Body shall be five.

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16. (1) The Board of Management shall consist of the following members, namely:-

(a) the Chancellor or his nominee; : Chairperson

(b) the Vice-Chancellor; : Member

(c) two members of the Society nominated : Members by the Society;

(d) the Director of the Directorate : Member concerned relating to education as representative of the State Government ;

(e) three persons, who are not the : Members members of the Society, nominated by the Society;

(f) two persons from amongst the teachers : Members nominated by the Society; and

(g) two teachers, nominated by the : Members Chancellor.

(2) The Board of Management shall exercise such powers and perform such functions, as may be prescribed.

(3) The Board of Management shall meet at least twice in a calendar year.

(4) The quorum for meeting of the Board of Management shall be five.

17. (1) The Academic Council shall consist of the following members, namely:-

(a) the Vice-Chancellor; : Chairperson

(b) one eminent academician nominated : Member by the State Government as its

representative; and

(c) such other members, as may be : Members prescribed.

(2) The Academic Council shall be the main academic body of the University and it shall, subject to the provisions of this Act, the statutes, ordinances and regulations, coordinate and exercise general supervision over the academic policies of the University.

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The Academic Council.

The Board of Management.

(3) The quorum for meeting of the Academic Council shall be such, as may be prescribed.

18. (1) The Finance Committee shall consist of the following members, namely :-

(a) the Vice-Chancellor; : Chairperson

(b) the Dean, Academic Affairs; : Member

(c) the Registrar of the University; : Member

(d) two persons nominated by the Society : Members out of whom one shall be a financial expert; and

(e) the Chief Finance and Accounts Officer. : Secretary

(2) The members nominated by the Society shall hold office for a period of two years.

19. (1) The Chief Accounts and Finance Officer shall get the annual budget of the University prepared alongwith the requisite documents and submit the same to the Finance Committee for its approval. The Chief Accounts and Finance Officer shall also get the accounts of the annual income and expenditure of the University prepared and get the same audited from the Chartered Accountant so appointed by the Finance Committee in this regard.

(2) The budget approved by the Finance Committee, alongwith the note with regard to the audit of income and expenditure of the University, referred to in sub-section (1), shall be placed before the Chancellor for its approval.

(3) The Finance Committee shall tender advice to the Chancellor on financial matters of the University.

20. The composition, constitution, powers and functions of authorities under clause (iv) of section 14, shall be such, as may be prescribed.

21. A person shall be disqualified for being a member of any of the authorities or body of the University, if he,-

(i) is of unsound mind and stands so declared by a competent court; or

(ii) is an un-discharged insolvent; or

(iii) has been convicted of any offence involving moral turpitude; or

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Disqualification for membership of an authority of body.

Other authorities. Functions of the Finance

Committee.

The Finance

Committee.

(iv) has been punished for indulging in or promoting unfair practice in the conduct of any examination in any form.

22. No act done, or proceedings taken, under this Act by an authority, or body of the University shall, be invalid merely on the ground of ,-

(a) any vacancy or defect in the constitution of the authority or body; or

(b) any defect or irregularity in nomination or appointment of person acting as member thereof; or

(c) any defect or irregularity in such Ordinance or proceeding not affecting the merits of the case.

23. lf any vacancy occurs in any authority or body of the University due to death, resignation or removal of member or due to change of capacity in which he was appointed or nominated, shall be filled in as early as possible by the authority or body which had appointed or nominated such a member:

Provided that the person so appointed or nominated as a member of any authority or body of the University in an emergent vacancy shall remain member of such authority or body only for the remaining tenure of the member, in whose place he is appointed or nominated, as the case may be.

24. The authorities or officers of the University may constitute such committees, as may be necessary for performing specific tasks by such committees. The constitution of such committees and their duties shall be such, as may be prescribed.

25. (1) The Governing Body may, from time to time, make statutes or may amend or repeal the same.

(2) The statute or any amendment made therein or repeal thereof shall require the approval of the Chancellor.

(3) Subject to the provisions of this Act, the statutes may provide for the following matters, namely:-

(i) the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;

(ii) the terms and conditions of appointment of the Vice- Chancellor and his powers and functions;

(iii) the manner, terms and conditions of appointment of the

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Power to make statutes. Committees. Filling up of emergent

vacancies. Acts or

proceedings not to be invalidated due to vacancies.

Registrar and the Chief Finance and Accounts Officer and their powers and functions;

(iv) the manner, terms and conditions of appointment of other officers, and teachers and their powers and functions;

(v) the terms and conditions of service of the employees of the University;

(vi) the procedure for arbitration in case of dispute between University, officers, teachers, employees and students;

(vii) the conferment of honorary degrees;

(viii) the exemption of students from payment of tuition fee and for awarding them scholarships and fellowships;

(ix) the policy of admissions, including regulation of reservation of seats;

(x) the number of seats in different courses; and

(xi) all other matters for which statutes are required to be made under this Act.

(4) After the approval of the Chancellor, the statutes of the University shall be submitted to the State Government for its approval.

(5) The State Government shall consider the statutes submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the statutes to the University.

(6) The University shall, with the approval of the Governing Body, communicate its concurrence to the statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons thereof.

(7) After the statutes are finally approved by the State Government, these shall be published in the Official Gazette of the University.

(8) The statutes so made, shall not be amended without the approval of the State Government.

26. (1) The Governing Body may, from time to time, amend, or repeal the same.

(2) Every ordinance or any amendment made therein or repeal thereof, shall require the approval of the Chancellor.

(3) Subject to the provisions of this Act, the ordinances may provide

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Power to make Ordinances.

for the following matters, namely :-

(i) the admission of students to the University and their enrolment as such;

(ii) the courses of study to be laid down for the degrees, diplomas and certificates of the University;

(iii) the degrees, diplomas, certificates and other academic distinctions;

(iv) the fees to be charged for the various courses, examinations, degrees and diplomas of the University;

(v) the conditions for the award of fellowships, scholarships, studentships, medals and prizes;

(vi) the conduct of examinations, including the terms of office, manner of appointment and the duties of the examining bodies, examiners and moderators;

(vii) the conditions of hostel facilities for students in the University;

(viii) taking disciplinary action against the students of the University;

(ix) the creation, composition and functions of any other body, which is considered necessary for improving the academic standard of the University;

(x) the manner of co-operation and collaboration with other Universities and institutions; and

(xi) all other matters which by this Act or the statutes made there under are required to be provided by the ordinances.

(4) After the approval of the Chancellor, the ordinances of the University shall be submitted to the State Government for its approval.

(5) The State Government shall consider the ordinances submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the same to the University.

(6) The University shall, with the approval of the Governing Body communicate its concurrence to the ordinances as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons therefor.

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(7) After the ordinances are finally approved by the State Government, these shall be published in the Official Gazette of the University.

(8) The ordinances so made, shall not be amended without the approval of the State Government.

27. (1) The Governing Body may, from time to time, make regulations or may amend or repeal the same.

(2) Every regulation or any amendment made therein or repeal thereof, shall require the approval of the Chancellor.

(3) After the approval of the Chancellor, the regulations of the University shall be submitted to the State Government for its approval.

(4) The State Government shall consider the regulations submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and forward the same to the University.

(5) The University shall, with the approval of the Governing Body, communicate its concurrence to the regulations as approved by the State Government and, if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons thereof.

(6) After the regulations are finally approved by the State Government, these shall be published in the Official Gazette of the University.

(7) The regulations so made, shall not be amended without the approval of the State Government.

28. (1) The University shall be prohibited from conferring any degrees, not recognized by the University Grants Commission or its equivalent body constituted by the Central Government.

(2) It shall be mandatory for the University to follow the University Grants Commission (Establishment and Maintenance of Standards in Private Universities) Regulations, 2003, or any other regulations made for Private Universities by the University Grants Commission or other Regulatory Bodies.

29. (1) The University shall have General Fund to which shall be credited,-

(a) fees and other charges received by the University;

(b) any income received from consultancy and other work undertaken by the University; and

(c) funds and grants received from any source by the University for research projects from any Government

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General Fund. University to follow rules regulations etc. of the regulating Bodies.

Power to make

regulations.

and Non-Governmental funding agencies.

(2) The General Fund shall be utilized for the following purposes, namely,-

(a) for the repayment of the debts including interest charges thereto incurred by the University;

(b) for the upkeep of the assets of the University;

(c) for the payment of the cost of audit of the fund;

(d) for meeting the expenses of any suit or proceedings;

(e) for the payment of salaries and allowances of the officers and employees of the University and for the payment of any benefits to any such officer and employee;

(f) for the payment of travelling and other allowances of the members of the authorities, committee or Board of the University;

(g) for the payment of fellowships, scholarships, assistantships and other awards to the students belonging to economically weaker sections of the society or research associates or trainees, as the case may be, or to any student eligible for such awards;

(h) for the payment of any expenses incurred by the University;

(i) for acquisition of land or any kind of development work or likewise activities for the purpose of the University;

(j) for the payment of cost of capital and repayment of loans incurred by the Society for setting up and running the University and the investments made therefor;

(k) for the payment of charges and expenditure relating to the consultancy work undertaken by the University; and

(l) for the payment of any expenditure, salaries, taxes, liabilities by the Society for or on behalf of the University.

30. The accounts of the income and expenditure of the University shall be audited by the Chartered Accountant of the University, and the same shall be submitted once in a year by the Chief Finance and Accounts Office to the Governing Body for its approval

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Annual Report.

31. The University shall prepare and publish a semester-wise or annual, as the case may be, a tentative schedule of Examinations including academic activities to be conducted by the University in the beginning of each academic session, but not later than the 30th day of August in a calendar year. Explanation .- 'Schedule of Examinations' means the time table giving details about the time, day and date of the commencement of each paper which is part of the scheme of examinations including the details of practical examinations and viva-voce, if any.

32. (1) The University shall strive to declare the results of examinations conducted by it within a period of forty-five days from the last date of the examination of particular course and shall, in any case, not later than sixty days from the said date.

(2) No examination or the result of an examination shall be held invalid only for the reason that the University has not followed the Schedule of Examinations.

33. The convocation of the University shall be held in every academic year for conferring degrees, diplomas, certificates or any other academic distinction or for any other purpose in the manner, as may be prescribed.

34. If any question arises with respect to the appointment or entitlement of any person, to be a member of any authority or other body of the University, the same shall be referred to the Chancellor, whose decision thereon shall be final and binding.

35. lf any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, in consultation with the Chancellor, by an order published in the Official Gazette, make such provision, not inconsistent with the provisions of this Act, as it may deem necessary for removing such difficulty:

Provided that no such order shall be made under this section after the expiry of a period of two years from the date of commencement of this Act.

36. No suit or other legal proceeding shall lie against any officer or employee of the University for anything which is done in good faith or intended to be done in pursuance of the provisions of this Act or the statutes, ordinances or regulations.

37. Notwithstanding anything contained in this Act and the statutes, ordinances or regulations made thereunder, the Society may, subject to the

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

Transitory Provisions. Power to remove difficulties. Disputes

concerning

authorities and bodies.

Convocation. Protection of action taken in good faith. Examination. Declaration of results.

availability of the funds, discharge all or any of the functions of the University for the purposes of carrying out the provisions of this Act or the statutes, the ordinances and the regulations and for that purpose, may exercise such powers and perform such duties, which by this Act or by such statutes, the ordinances and the regulations, are to be exercised or performed by any authority or officer of the University, until such authority comes into existence or officer is appointed.

38. (1) The Sant Baba Bhag Singh University Ordinance, 2014 (Punjab Ordinance No. 8 of 2014), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.

H.P.S. MAHAL,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs.

PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

Repeal and savings. 703/2-2015/Pb. Govt. Press, S.A.S. Nagar

Regd. No. NW/CH-22 Regd. No. CHD/0092/2015-2017 Price : Rs 2.70

EXTRAORDINARY

Published by Authority

CHANDIGARH, FRIDAY, FEBRUARY 12, 2015

(MAGHA 23, 1936 SAKA)

( vii )

LEGISLATIVE SUPPLEMENT

Contents Pages

Part - I Acts

1. The Maharaja Ranjit Singh State Technical University Act, 2014 (Punjab Act No. 5 of 2015) .. 27-42

2. The Sant Baba Bhag Singh University Act, 2014

(Punjab Act No. 6 of 2015) .. 43-61

Part - II Ordinances

Nil

Part - III Delegated Legislation

Nil

Part - IV Correction Slips, Republications and Replacements

Nil