Punjab act 025 of 2005 : The Lovely Professional University Act, 2005

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EXTRAORDINARY

Published byAuthority

V CHANDIGARH, MONDAY, DECEMBER 26, 2005

(PAUSA 5, 1927.SAKA)

LEGISLATIVE SUPPLEWNT

Contents Pages

Part I - Acts

The Lovely Professional University Act, 2005

(Punjab Act Na 25 of 2005) 239—256 Part II Ordinances

Nil

Part HI Delegated Legislation Nil

Part. IV Correction Slips, Republications and Replacements

Nil

Price : Rs. 2.70 Paise am:-

PUNJAB GOVT GAZ (EXTRAH) DECEMBER 26, 2005 239

(PAUSA 5,1927 SAKA)

PART I

DEPARTMENTOFLEGALAND LEGISLATIVE AFFAIRS, PUNJAB

_ ' Notiﬁcation .

' The 26th December, 2005

No 38-Leg.12005.—The following Act ofthe Legislature of the State of Punjab received the assent of the Governor of Punjab on the 23rd December, 2005, andIS hereby published for general information:——

THE LOVELYPROFESSIONALUNIVERSITYACT 2005

(PUNJAB ACTN0 25 OF 2005)

AN ' 1' ' Q

ACT

to establish .4::J ,-'-,-'-"':.".'?:rrntea University in the State of Punjab to be known as the Lavely Professional Uiziversigl, for the purposes of making provisions for instructionteaching, education, reséarch, training and related activities at all levels in all disczplines of-education including ' prafeSsional,medical, technical,highe1; generaleducation and to provide for the matters connected therewith or, incidental thereto. Whereas the Lovely Imemational Trust had made a proposal IC- the State Govemmeht forsetting up a selfﬁnancing Professmnal University10 t19 State ofPunjab and the State Government has accebted the proposal and has entered intoan Agreetrmlt withtheLovelyIritmationa} Trust on the 25th dav 01111111, 2005, for the establishmentof a Univerglty to mahe provisiuric.or111 themmeducation itaﬂ levels through all modes 01 education.1n co-ope: ation with the industiy, other institutions and the international organizations in andoutside the State ofPunjab '

Wherem the State Government, after due consideration has come to the conclusion that the Lovely International Trust18 capable 0f meeting its obligations under the aforesaid Agreement for establishing and running the said University, .

Whereas the State Government has agreed to establish a University in the State ofPunjab to make provisions for instmction,teachi11g, education, research,Miningandrelated activities at31}levels111all disciplines ofeducation including professmual medical,technica1,hig_hera11dgene_ral education; ' And Whereasin these circumstances, it- is deemed expedient to estabhsh the Levely Professmnal University for the aforesaid purposes. BE it enacted by the Legislature of' the State of Punjab 1n the F1fty— sixth Year oftheRepublic ofIndia as follows:—-— '

1. (I)This Act may be called the Lovely Profese ﬁnal Un1versity Short title and Act, 2005

Deﬁnitions.

240 PUNJAB GOVTGAZ. (EXTRA),DECEMBER 2

6, 2005

(PAUSA 5,1927sAKA)

(2) It shall come into force atonce

2. In this Act111 all the Statutes, Ordinances and Regulations ma de

hereunder, unless the context otherwise reqhires,~— _ ' '

' (a)

vb)

(C)

"Academic Counci" means the Academic Counci l of the

University, . , ' » r

"Academa—IndustryInterface Council" means the Academia- Industry Interface Council ofthe University,

"Agreement" means an agreement executed between th e

Government of- the State 01 Punjab and the Level

,. _ .ntemahonal Trustonthe 25thday ofiuly,2005; "

\ _

_f 1.112)"

*1:re» '

"authorities" meansthe anthei'ities-of:the UniVersity,

"Chancellormeans_the ChancelloroftheUniversity, - "Beans"mewsthe Deansof theUnnemty, ' ~ (g)

"Executive Council" means^theExecutiwCouncil ofthi ' " ,fUmverSIty, _ . .

T.f'_""(i')

0').

' (1c)

(1) .

- _ '_:..VU111versltY,_ »"Feculty"sthe"facultyofth'eUnwemty_, _ ' "Finance Committee111e31. the 'E-nance Lmﬁ eeofthe

Umvers1t},

_"Finance' Ofﬁcermeans the Finariee Ofﬁe er of the-

: "UIHVCI'Slty,

"Fund"meansthe Fund 0fthe Un1versxty, .),; .

"Governing Council" means the Governing Coiir[\o f the

'2"Govemment"means the Government0fthe State ofP umab _

"Institutionmeans any institutien 01' instituteor Colleg eor

' school 101' centre (by whatever name _-itmay becalled), r1111

I ' orrecogmsedbyor-aﬁ'ﬁiate'dto theUmvemty, in and Outside .

(9)

the State ' "Mem "means amember (if the authorities

"notiﬁcation" means anotiﬁcatien publishedin the Ofﬁcia l

Gazette; »

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 241

(q)

(r)

(S)

(t) (u) (v)

(W)

(X)

(12)

(Z)

(20)

(PAUSA 5, 1927 SAKA)

"prescribed" means prescribed by Statutes, Ordinances and Regulations ;

"President" means the President of the Lovely International Trust;

"Principal" means a Head ofthe institution and includes any other person ofﬁciating as such ;

"Registrar" means the Registi'ar of the University ;

"State" means the State of Punjab ;

"Statutes", "Ordinances" and "Regulations" means respectively, the Statutes, Ordinances and Regulations ofthe University made by it under this Act ;

"Teacher" includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person imparting instructions on full time or part time basis in the University or institution ;

"Trust" means the Lovely mtcmational Trust ;

"University" means the Lovely Professional University as incorporated under this Act ;

"Vice-Chancellor" means the Vice-Chancellor of the University; and

"Visitor" means the Visitor ofthe University.

. 3. (1) There shall be established a University by the name of the Lovely Professional University in the State ofPunjab.

(2) The University shall be a body corporate by the name, speciﬁed in sub-section (Ij, and shall have perpetual succession and a common seal. It shall have the power to acquire, hold and dispose of property both movable and immovable and to make contract, and shall sue, and be sued by the said name.

(3) The headquarters of the University shall be at Jalandhar— Ludhiana G.T. Road, near Cheheru RailwayBridge, Phagwara, District Kapurthala

Establishment of

the University.

242 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

Objects of the

University

Powers and

the University.

(PAUSA 5, 1927 SAKA)

4. The objects ofthe University shall be}- (i)

(ii)

(iii)

(iV)

to provide for instruction, teaching, education, research and training at all levels in all disciplines of education including professional, medical, technical, higher, general education and in any other streams and subjects, as per the needs of the industry and the society in general, as may be deemed necessaty by the University through all the modes ofeducation, as may emerge or become relevant in future ; ' to undertake industry oriented teaching, Walnuts and research, extension programmes and to provide employable skills W?

a view to contribute to the development ofthe society ; {s to provide for research, creation, advancement and dissemination ofknowledge, wisdom and understanding ; and to 'cloall such acts and things, as may be necessasv or desirable to fudher the objects ofthe University.

5. The University shall have the following powers and functions a be f""°"°"s "f exercised and performed by or through its various ofﬁcers and authoritnes, namely :——~

(1')

(ii)

(iii)

{iv}

to make provisions for instruction, teaching, education,

research and training at all levels in all disciplines ofeducation through all possible modes including regular, continuing,

distance, online and other innovative modes, as it may deem

necessary and appropriate ;

to cond'... .' and hold examinations and grant or confer degrees, ' diplomas, cwtiﬁcates, awards, grades, credits, honorary

degrees, academic distinctions as well as other distinctions and certiﬁcations ;

to create, design and run various courses ofstudy and prescribe the curricula for the same, as may be deemed appropriate ;

to undertake andpromote educational, cultural, co—curricular, extra-curricular, sports, games, athletics and any other welfare and development related activities and to confer awards,

medals, distinctions, prizes and credits ;

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 243

(PAUSA 5, 1927 SAKA)

(V)

(Vi) (vii) (viii) {ix}

(x)

(xi)

(xii) (xiii) (xiv)

(IV)

to generate resources through fees, consultancy services, testing, continuing and distance education programmes ; to provide for equivalence of the degrees, diplomas and certiﬁcates of the students completing their courses partially or in full from any other University, Board, Council or any other competent authority ;

to institute and award fellowships, scholarships, studentships, Exhibitions, visitorships, medals and prizes ; to institute and confer the designation of Professor, Reader, Associate Professor, Assistant Professor, Lecturer or any other equivalent designation as may be required by the University or its institutions and to appoint persons to such posts ; to provide for dual degree, diploma or certiﬁcate and simultaneous degree or diploma or certiﬁcate ; to establish, operate and manage its campus, its constituent colleges, institutions and regional centres, zonal centres, study centres or learning centres, by whatever name they may be called;

to design and run various academic, practice oriented or integrated education programmes and other courses at various levels and award certiﬁcates ;

' to receive funds, grants, advances and loans from the banks, institutions, corporate sectors, international organizations, institutions or any other source ;

to receive gifts, donations, funds, benefactions and bequests, both movable and immovable, from donors, benefactors, international organizations or any other source ; to purchase, acquire and take on lease or mortgage, and sell, lease, mortgage, alienate and transfer any immovable or mdvable property belonging to or vested in the University ; to prescribe the fee structure at its own level for the various categories of students as may be speciﬁed by the University and to fix, demand and receive fees, funds, security and other charges from the students studying in the University and in the institutions afﬁliated toit ;

244 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA S, 1927 SAKA)

(xvi) to collaborate with other institutions, colleges, universities, research organizations, industry associations or organizations, professional associations, State bodies or any other individual, institution or organization ;

(xvii) to ﬁx, determine and provide remuneration to the ofﬁcers, teachers and employees of the University ;

(xviii) to raise, collect, subscribe and borrow money onthe security \ of the property of the University ;

(xix) to issue no objection. certiﬁcate, essentiality certiﬁes feasibility certiﬁcate, eligibility certiﬁcate, letter ofintent or any other certiﬁcate or document or to make recommendation as may be required to start any new institution or new course or for additional intake in the existing study programmes or courses by the University, its institutions or by any institution run by the Trust ;

(xx) to create administrative, academic, executive, teaching and other posts and to make appointments thereto ;

(xxi) to create and incorporate societies, trust and any one: body or entity and to establish training institutes, centres, hospitals and undertake various activities related to industry, academia or research ;

(xxii) to run, certify 'and recognize the various programmes or courses offered and recognized by other State Boards, Councils, other Universities or any otherbody and to execute"

or sign a Memorandumof Understanding with the concerned State Board, Council, other University or any other body ;

(xxiii) to prescribe and charge ﬁnes, penalty and take any disciplinary action for the misconduct or disobedience, violation of the Rules, Regulations, Statutes or Ordinances ;

(xxz'v) to conduct various entrance tests, examinations or any ether test on its ownor with the help ofany other university, institutim or any other body ;

(xxv) to afﬁliate the centres and institutions established or run by the Trust ;

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 245

(PAUSA 5, 1927 SAKA)

(xxvz) to do selfcertiﬁcation, which shall be exempted from obtaining any permission, approval, license, certiﬁcate, no objection certiﬁcate, authorization or any other document from the State Government or any entity or autonomous body created by the State Government or under any State Act and Central Act insofar as it is applicable to the State ;

(xxvii) to create and operate trusts and endowments ; (xxviii) to frame Statutes; Ordinances and Regnlations for carrying out the objects ofthe University and to alter, modify or rescind the same ; and

(xxix) to do all such other acts, which may be necessary or desirable to further the objects ofthe University.

6. (I) In pursuit of its objectives and in exercise of its powers and in performing ofits functions, the University shall not discriminate with anyperson whosoever on the basis of caste, class, colour, creed, sex, religion, area or race.

(2) The University shall adhere to the State Policy in respect of reservation made by the State Government under the Constitution of India or any 3thc: law-"for the time being in force for reserving seats for different categories of students in respect of the State quota for Punjab domicile.

7. (I) The University shall exercise its jurisdiction within its campus.

(2) Notwithstanding anything contained in sub-section (1), the Trust or the University may set up or run institutions outside the jurisdiction of its campus and the institutions so set up or run, shall be deemed to have been afﬁliated With the University irrespective ofthe fact that the area within which such institutions are run or set up, fall within the territorial jurisdiction ofany other University, Board or any other afﬁliating body.

(3) After the establishment ofthe University, it may decide as to from which date the institutions run or established by the Trust, which were earlier afﬁliated to any other University, Board or any other afﬁliating body, shall be afﬁliated with the University.

8. The following shall be the ofﬁcers of the University, namely fw~

(i) the Visitor ; (it) the Chancellor ; University not

to discriminate. Jurisdiction of the University. Officers of

the University

246 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA 5, 1927 SAKA)

(iii) the Vice-Chancellor; V

(iv) the Registrar ; '(v) the Director-General ;

(vi) the Deans ;

(vii) the Directors ;

(viii) the Finance Ofﬁcer; and

. \

(ix) Such other oﬁicers ofthe University, as may be declared by it by statutes to be the ofﬁcers of the University.

9. (1) The Governor of Pnnjab shall be the Visitor of the Universuy.

(2) The Visitor shall preside over the convocation ofthe University. -. (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, survey or inquiry or any other such like thing _ to be made by _such person, as he may direct, ofthe University, its constituents and institutions in respect ofadministrative, academic or executive matters of the University. .

(5) The Visitor shall, in every case give notice to the University ofhis intention to cause the inspection, scrutiny, investigation, survey or inquiry to be made and the University shall appoint a representative, who shall be presentat such inspection, scrutiny, investigation, survey or inquiry

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

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 247

(PAUSA 5, 1927 SAKA)

(8) If any agency or authority of the State Government wishes to make the inspection, scrutiny, investigation, survey or inquiry or any other such like thing ofthe University, its constituents or any institution, then a reference in this regard shall have to be made to the Visitor who, if satisﬁed, may in concurrence with the Chancellor, cause an intended inspection, scrutiny, investigation, survey or inquiry or any other such like thing to be made as" per the provisions of this section.

10. (1) The President shall be the Chancellor ofthe University and in the absence ofthe Visitor, the Chancellor shall pre§ide over the convocation of the University. ,

(2) The Chancellor shall be the Chairman ofthe Governing Council and he shall decide or approve. all appointments, nominations, removals, suspensions and reinstatements of the University either suo moto or as ' reeommended by the concerned authority ofthe University from time to time.

(3) The Chancellor may'amend or revoke any decision taken by any authority or oﬁlcers of the University, and may exercise his powers either suo moto or otherwise to do. all necessary things to facilitate the smooth ﬁmctioning ofthe Univereity. '

(4) The' Chancellor shallhave the power to'do all such other Acts, as may be required to further the objects of the University and the decisions taken by the Chancellor, shall be ﬁnal and binding on all concerned of the University.

11. (1) The Vice-Chancellor shall be appointed by the University on such terms and conditions, as may be prescribed.

(2) The Vice-Chancellor shall be the Principal Administrator and Academic Officer of the University.

(3) The Vice-Chancellor shall preside over the convocation in the absence of the Visitor and the Chancellor.

(4) The Vice-Chancellor shall exercise the general superintendence and control over the affairs of the University.

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

The Chancellor

The Vice

Chancellor.

The Registrar. The Director- General

The Deans. The Directors. The Finance Ofﬁcer. .

Occurrence of vacancies. Authorities of the University.

248 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26,2005

(PAUSA 5 1927 SAKA)

12. (1) The Registrar shall be appointed by the University and he shall be a whole-time salaried ofﬁcer of the Univelsity on such terms and conditions, as may be prescribed.

(2) The Registrar shall conduct the official correspondence of the Un1vers1ty and shall keep the minutes ofthe meetings ofthe Goveming Council. Academic Council, Executive Connoil and Finance Committee.

(3) The Registrar shall be the custodian ofthe records common seal and such other property ofthe University, as the GovemingCouncil may entrust to his charge.

(4) The Registrar shall exercise such powers and perfonn suc'?ti_es as may ﬁom time to time be assigned to him by the Chancellor, Governing Council or any other authority ofthe University 1

13. (1) The Director—General shall be appointed by the University on such terms and conditions, as may be prescribed. 'Ihe Director—General shall be a whole—time salaried ofﬁcer 01the University. .

(2) The Director-General shah exercise such powers and perform such duties, as may be prescribed

14. The Dean» 1 vi {121: Univem'ty shall be appointed by such manner and exercise and perform such powers and duties, as may be prescribed.

15. The Directors shall be appointed in such manner'and exercise and perform such powers and duties, as may be prescribed.

16. The Finance Ofﬁcer shall be appointed in such manner and he shall exercise and perform such duties, as may be prescribed. v

17. In the event of occurrence of any vacancy in the ofﬁce of the Vice-Chancellor, Registrar, Director-General, Deans, Director or Finance Ofﬁcer or any other ofﬁcer by reason ofhis death, resignation, expiry ofterm or any other reason the Chancellormay appoint any person on that vacancy in

. the manner as may be prescribed. l8. (1) The following shall be the Authorines of the University, namely:— .

(z) the Governing Council ; (it) the Academic Council ;

I PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 249

(PAUSA 5, 1927 SAKA)

(iii) the Executive Council ;

(iv) the Finance Committee ; and

(V) such other bodies, as may be declared by the Statute to be the Authorities ofthe University.

' (2) The Members ofthe Authorities ofthe University shall be appointed by such manner and on such terms and conditions, as may be prescribed. \

19. (1) The Governing Council shall consist ofthe following persons, The Governing namely :—— Council.

(a) the Chancellor; .. Chairman

(b) the Vice-Chancellor ; .. Member

(d) one person from Academia or .. Member Industry, to be nominated by

the Chancellor ; , ~ ,.

(6) two Heads of the Institutes .. Members ofthe Trust, to be nominated

by theTrust; v

0') two Deans or Directors of the .. Members University, to be nominated by

the University ; and

(g) one nominee ofthe Government .. Member of the State ofPunjab, Department of Technical Education or Medical Education or Higher Education.

(2) The Registrar shall be the Member-Secretary of the Governing Council. '

(3) The Governing Council shall be the supreme body ofthe University It shall exercise such powers and perform such functions and duties, as may be prescr1bed.-

The Academic Council.

The Executive Council.

250 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA 5, 1927 SAKA)

20. (1) The Academic Council shall consist ofthe following persons, namely :——

(a)

(b)

(C)

(d) (e) C"

(5;) , the Vice-Chancellor ; two persons from the Academia or Industry, to be nominated by the Chancellor ; one Nominee of the Government

of the State of Punjab, Department of Technical Edueation or Medical Education or Higher Education ;

all Deans, Heads of the Departments and Directors of the University ; Principals and Directors ofthe

Institutes ofthe Trust ;

Incharge of the Library of the

University; and

two persons, to be nominated by the Chancellor.

Chairman

Members

Member

Members

Members Member Members

(2) The Registrar shall be the Member—Secretary of the Acaecmic Council. .

(3) The Academic Council shall be the supreme academic body of the University. The Academic Council shall, subject to the provisions of the Ordinances, Statutes and Regulations have the power to control, regulate and maintain the standards of teaching, education and examinations and shall exercise such powers and perform such duties, as may be prescribed.

21. (1) The Executive Council shall consist of the following pejns, namely :~

(61)

(b)

(C)

(4)., .

' be nominated by the Trust; and the Chancellor or his nominee ; the Vice-Chancellor ;

one Dean, to be nominated by the University; '

one Member of the Trust, to Chairman

Member

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 251

(PAUSA 5, 1927 SAKA)

(e) two persons, to be nominated by .. Members the Chancellor.

(2) The Registrar shall be the Member—Secretary of the Executive Council.

(3) The Executive Council shall be the supreme executive body of the University. The Executive Council shall exercise such powers and perform such functions, as may be prescribed.

(4) The Executive Council shall be responsible for the administration, development and management of the affairs and all other matters of the University. '

22. (1) The Finance Committee shall consist ofthe following persons, namely :—

(a) the Chancellor or his nominee ; .. Chairman

(b) the Vice-Chaneellor ; ' .. Member

(d) two members ofthe Trust, to .. Members be nominated by the Trust.

(2) The Finance Ofﬁcer shall be the 'Member-Secretary ofthe Finance Committee. ,

(3) TheFinance Committee shall advise the University on the financial matters as and when required,

23. (1) There shall be an Academia-Industry Interface Council consisting ofthe following persons, namely :~«

(a) one distinguished person from Industry, . . Cha 1rman to be nominated by the Chancellor ;

(b) the Vice-Chancellor ; .. Member

The Finance

Committee.

The Academia-

Industry Inter-

face Council,

252 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA 5, 1927 SAKA)

(d) two Deans or Directors of the .. Members University, to be nominated by. the Chancellor ; and

(6) one distinguished person with the .. Member background ofIndustries, to be

nominated by the Government.

(2) One Dean, to be nominated by the University, shall be the'Member- Secretary of the Academia-Industry Interface Council.

(3) The Academia-Industry Interface Council shall exert" and perform the following powers and functions, namely :—

(a) to collaborate with the associations or organizations of industries, research organizations, professional assoeiations or any other institution, in India and abroad ; and

(b) to undertake any other activities as it may deem necessary or expedient 1n the furtherance of the objects of the University.

"0"? '0 2.4. (I) The Governing Council may, from time to time, make Timur: " ' ' mm: 314-11131": '

or may amend or repeal the same.

(2) Every Statute or any amendment or repeal thereof, shall require the approval of the Chancellor and it shall come into force on the date of its approval or on such date, as the Chancellor may specify. rm

(3) Subject to the provisions ofthis Act, the Statutes may prov. for the following matters, namely :—

(a)2 the constitution, powers, functions and duties ofthe University and such other bodies, as may be declared to be the authorities ofthe University from time to time ;

(b) the continuance in ofﬁce of the members of the aforesaid authorities or bodies and ﬁlling up ofvacancies ofmembers and all other matters relating to these authorities or bodies ;

(d) holding ofconvocations for conferring degrees ;

PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 253

(PAUSA 5, 1927 SAKA)

(e) the withdrawal of degrees, diplomas, certificates and other academic distinctions ;

(f) the establishment, maintenance and abolition of faculties, departments, hostels, colleges and institutions ;

(g) the conditions ofafﬁliation ofinstitutions with the University and those under which afﬁliation may be withdrawn ;

(h) the institution of Emeritus Professorships, Visiting Professorships, fellowships, scholarships, studentships, medals and prizes ;

(i) the classification and nomenclature of teachers and other posts ofthe University and its afﬁliated institutions ;

(j) the acceptance and management ofbequests, donations and endowments ; and

(k) all other matters, for which Statutes are required to be made under this Act. '

(4) 1 111131 the Statutes are made by the Governing Council, the University may borrow the Statutes made by any other University to which it may deem appropriate.

25. (I) The Governing Councilmay, from time to time, make Ordinances or may amend or repeal the same.

(2) Every Ordinance or any amendment or repeal thereof, shall require the approval ofthe Chancellor and it shall come into force on the date of its approval or on such date, as the Chancellor may specify.

(3) Subject to the provisions of this Act and the Statutes, the Ordinances may provide for the following matters, namely :—

(a) the admission ofstudents to the University and their enrolment as such ;

(b) the courses ofstudy to be laid down for all degrees, diplomas and certiﬁcates of the University ;

(c) the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, the qualiﬁcations Power to

make Ordinances.

Power to make Regulations.

254 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA 5, 1927 SAKA)

for the-vsame, and the procedure to be adopted for granting and obtaining of the same ;

(d) the fees to be charged for courses ofstudy in the University and its afﬁliated institutions and for admission to the examinations for degrees, diplomas and certiﬁcates of the University;

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

(f) the conduct of examinations, including the terms of office and manner ofappointment and the duties of the examining, bodies, examiners and the like ; .

(g) the maintenance of discipline among the students ode University; '

(h) the conditions ofresidence of students at the University ; (1') the emoluments and the terms and conditions of service of teaching and non—teaching employees ofthe University ;

(j) the management ofthe institutions founded or administered by the University ;

(k) the supervision and inspection ofinstitutions ofthe Universitv or afﬁliated with the University ; and

(1) all other matters, which under this Act or the Statutes are to be or may be provided for by the Ordinances.

(4) Until the Ordinances are made by the Governing Council, the University may borrow the Ordinances made by any other University from which it may deem appropriate.

26. (I) The Governing Council may, from time to time, make regulatiopx or may amend or repeal the same.

(2) Every regulation or any amendment or repeal thereof, shall require the approval of the Chancellor and it shall come into force on the date of its approval or on such date, as the Chancellor may specify.

(3) Subject to the provisions ofthis Act, the Statutes and Ordinances, the regulations may provide for the following matters, namely :-«~

(a) recruitment, procedure for teaching and non-teaching posts ;

(b) ' conduct ofUniversity employees and disciplinary procedure to be followed in case of misconduct and other lapses in the discharge oftheir duties ;

PUNJAB GOVT GAZ. (EXTRA.), DECEMBER '26, 2005 255

(PAUSA 5, 1927 SAKA)

(a) giving ofnotice ofthe dates ofthe meetings and also for keeping the record of the proceedings of the meetings ;

(d) the procedure to be followed at the meetings ;

(e) ﬁxing ofquorum for the meetings ; and

(I) all other matters, which by this Act, Statutes or Ordinances are to be or may be provided for by the Regulations.

(4) Until the Regulations are made by the Goveming Council) the University may borrow the Regulations made by any other University from which it may deem appropriate.

27. The University shall have a General Fund to which shall be credited:—

(a) its income from the fees charged by the University and income received from the endowments, if any ;

(b) all sums received from any source by the University ;

((1) contributions or grants received from any source; and

(e) donations made by any person or body or organisation.

28. .The University may have such other funds also, as may be prescribed.

29. The University may, for any ofthe purposes as may be prescribed, borrow money from any Bank or Corporation or any other sources.

30. All funds of the University shall be managed in such manner, as may be prescribed.

31. The accounts of the income and expenditure of the University shall be audited by the Chartered Accountants of the University and shall be submitted once in a year by the Finance Committee to the Governing Council for its approval.

32. No act done or proceedings taken under this Act by any authority or other body of the Unviersity shall be invalid merely on the g1'ound—«

(a) ofany vacancy or defect in the constitution ofthe authority or body : or

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

General Fund.

tkther funds.

Power

borrow.

Management

of Funds,

Annual report.

accounts and

audit.

Acts or

proceedings 11111

to ht: invalidated

by vacancies.

Disputes as to constitution of University

authorities and bodies.

Power to remove difﬁwlties. Protection of actions taken in good faith.

Tran si tory provisions.

Repeal and

saving.

256 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005

(PAUSA 5, 1927 SAKA)

33. If any question arises with respect to the appointment of any person 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.

34. If any difﬁculty atiSes in giving effect to any of the provisions of this Act, the Government may in consultation with the Chancellor, by an order, published in the Official Gazette, make such provision not inconsistent with the provisions ofthis Act, as it may deem necessary for removing the difﬁcultic

35. No suit or other legal proceedings shall lie against any ofﬁcer or employee ofthe University for anything, which is done in good faith or intended to be done in pursuance ofthe provisions ofthis Act, the Statutes, Ordinances - or Regulations.

36. Notwithstanding anything contained in this Act, the Statutes, Ordinances and Regulations, the Chancellor, mcv subject to the availability of the funds, discharge all or any ofthe ﬁmctions ofti. University for the purpose of carrying out the prod"211:. this Act, the Statutes, Ordinances and the Regulations, and for that purpose, may exercise such powers and perform such duties, which by this Act, the Statutes, Ordinances and Regulations are to be exercised or performed by any authority or ofﬁcer ofthe University, until such authority comes into existence or ofﬁcer is appointed.

37. (1) The Lovely Professional University Ordinance, 2005 (Punjab' _ Ordinance No. 9 of2005), 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.

HARBANS SINGH,

Additional Secretary to Government of Punjab, Department of Legal and Legislative Affairs. _ 726l/LR(P)—'—Govt. Press, U 7?, C1111.