\H‘Vl‘l'fllrl Vl‘" ”‘4 “AJAH'IIMN(MZM'I'I'I’ I’M-"NIH! l'rmmnilnmv I '4 uh? I . III” M naIIUIvI «mun/mt by Hut/MIN Mum nu, 91mm, «mm mm mi u, mm l'c/Im/«lm I‘I, I')'I:/II1‘,.‘:'I//tr/ /'l W Mini ‘3, JUN mu 4 (m) '~'|H|“'l|'| Mum II'M m Minimum LAW (LIQUISI A'I'IVI", URAIWI'INU) I)I",I'AI('|'MI‘ZN'I' ((JRUUI’JI) N( D'|'||"l( 'A'I‘H )N .lulpm', May 05, 2M7 ‘ Nu. I". 2 (l7) VltllIl/2/2()I7.~ 'lllu I'nllnwinp Act 01' [ha Rnnmllmn Hlnlr Irwinlnlnrv Wllit'll rcuuivud Hut “(um-4n! n! llm (inwrnm' nn llnr "I'l' clny nl' Mny. 9,017 in lntrcby pnhlinhcd for pyncrnl inlln'mnlinn I» 'I‘IHC MUIIAN I‘AI. NUKIIAIHA llNIVl'IRSI'I'Y (AMENDMENT) M "I', 2017 (Act No. l2 nl'20l7) (Ih-rclvwl lllc 1mm! of lln' (.‘nverum' on llw 4‘" any ufMuy, 20l7) AH At'l llir/‘r/IW' In rmn‘ml Iln' Multan l.n/ .S'M/(l/m/lr/ HH/W'I'N/ly AN. /962. Ht‘ il cnmtlml by the anxmllmn Slnlc Luginlnlln'c in (In: Sixty- ciuhlli Yum nl IIH:Rupllhlicul'llulin.1mlilllnwur— I. Hlmrt llllc uml cmmnt-m'uncnl.- (I) This Acl "my be called lllc Mulmn Lnl Suklmcliu Hnivm'nily (Amcmlnwnl) Aclv, 20l7. (2) ll almll (ZUIIK‘ inln l‘nrcc nl once. 2. Amumlmvnl in section II, Rujnmlnm Act No. I“ of I962.- l’m' Illc cxiHlinp, wcclinn l| nl’lln: Mnlnm |.n| Suklnulin llnivcmily Acl, l062 (Ac! Nu. l8 ul' Whit). llw Inllnwing slmll lm suln.'lilnlcd. nmnclyz~ “ll. Vice-4'lmncollm‘.- (I) The Vicc-Clmnucllur shall be u wlmlc limc [mid nl'l'lccr nl'lhc Univcwily. (2) Nu pcrnnn almll lJc eligiblc In In: nppninlcd 1va Vice- ('Imnucllm' unlcsn he in n dialingniyllctl Awmlcmiciml lmving u minimum of ten ycm'H cxpcricncc IIH I’ml'csmn' in n Univcrsity nr ('ullcgc 01' Ian yours cxpcricncc in nu cqnivnlunl pnnilinn in n rcpulcd munch and/0r “endemic mlmininll'nlch nrpnnizulim». ' (3) The Viucw 'Innwcllnr slmll In: nmminlcd by the Chancellor In cumullminn with the. Hlnlc (invcrmnunl l'mm mnmmnl lllc pc'rsnns included in the pnncl rcunnuncmlctl by the Search (Jnmnnllcc cmmstmg (ll. mun-v «I! (H) mm pcmnn Immilmlcd by tho linurd;
(5‘ W W,Wf¥l3l..q§ 5. 2012---. Wits?) 7(2) 7. k,— #7 ~ - l - r’ . (b) one person nominated by the Chairman, Lnnersity Grants Commission: (c) one person nominated by the Chancellor; and (d1) one person nominated by the State'Govemmem’ i i the Chancellor shall appoint one of these persons to be the Chairman ill t i ' h ‘ Cotmnittee. . _ . olt t (4) An eminent person In the sphere of higher education not connected with the University and its colleges shall only be eligible to be nominated as the member ofthe Search C ommittee. (5) The Search C ommittee shall prepare and recommend a panel of not less than three persons and not more than five persons to be appointed as Vice-Chancellor. (6) For the purpose of selection of the Vice-Chancellor, the Search Committee shall invite applications front eligible persons through a public notice and while considering the names of persons to be appointed as V ice-Chancellor. the Search Committee shall give proper weightage to academic excellence, exposure to the higher education system in the country and adequate experience in academic and administrative governance and record its findings in writing and enclose the same with the panel to be submitted to the Chancellor. (7) The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years. whichever is earlier: Provided that the same person shall be eligible for reappointment for a second term. (8) The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed. (9) When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub—section (3), and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (10). (10) When a temporary vacancy in the ~office of the Vice- Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (9), the Registrar shall forthwith report the matter to the Chancellor who shall make. on the advice of the State Government. arrangement for the carrying on of the function of the office of the Vice—Chancellor by any other Vice- Chancellor of a State University. (I l) The Vice-Chancellor may at any time relinquish office by submitting, not lesst an sixty days in advance of the date on which he wishes to be relic ., " on to the Chancellor.
’ '34. l] am 4 (a?) \‘lOR‘CH-t \‘t‘ut «Lt-.1, wt 5. 2017 7(3) US) Such resignation shall take cchct from the date determined h) the Chancellor and com c) cd to the \"icc—(‘hanccllm‘. . ti.“ “hen: .I person appointed as the Viec-L‘lnmccllor was In “"‘l‘h‘flnk‘lll before such appointment in any other college. institution or l'nixctsil}. he ma) continue to contribute to thc provident fund of which he “as a member in such employ mcnt and the University shall conlt‘lhlllc 10 the account ot‘such person in that provident fund. ‘ (14) Where the Vice-Chancellor had been in his prevmtls employment. :1 member of an) insurance or pension scheme, the Universit) shall make a necessar) contribution to such scheme. (15) The Vice-Chancellor shall be entitled to travelling and daily allowance at such rates as ma} be fixed by the Board. (lb) The Vice-Chancellor shall be entitled to leave as tinder:- (a) leave on full pay at the rate ofone day for every eleven days ot‘active service; and (b) leave on half pay at the rate of twenty days for each completed year of service: Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate. (17) The Vice-Chancellor shall be the principal academic, administrative and executive officer of the University and shall exercise overall supervision and control over the affairs of the University. He shall have all such powers as may be necessary for true observance of the provisions of this Act and Statutes. (18) The Vice-Chancellor shall, where immediate action is called for. have power to make an order so as to exercise any power or perform any function which is exercised or performed by any Authority under this Act or the Statutes: Provided that such action shall be reported to the Authority as would have in the ordinary course dealt with the matter for approval: Provided further that if the action so reported is not approved by such Authority not being the Board, the matter shall be referred to the Board, whose decision shall be final and in case ofthe Authority being the Board. the matter shall be referred to the Chancellor whose decision shall be final. ( l9) The Vice-Chancellor may, on being satisfied that any action taken or order made by any Authority is not in the interest of the University or beyond the powers of such Authority, require the Authority to review its action or order. In case the Authority refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may be referred to the Board or to the Chancellor, as the case may be, for final decision”. WWW. Principal Secretary to the Government.
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