PUNJAB GOVT GAZ. (EXTRA). JULY 29. 2005
(SRAVANA 7.1927 SAK A) ——
PART | -
DEPARTMENT OF LEGAL AND 1 EGISLATIVE AFFAIRS.
PUNJAB
Notification The 29th July, 2005 No. 23-Leg./2005.—The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 11th July, 2005, and is hereby published for general information :-
THE GURU ANGAD DEV VETERINARY AND ANIMAL
SCIENCES UNIVERSITY ACT, 2005
(Punjab Act No. 16 of 2005)
AN
Act 10 establish and incorporate a University in the State of Punjab to be known as the Guru Angad Dev Veterinary and Animal Sciences, for the purposes of affiliating and teaching and ensuring proper and systematic instruction, training, research and extension in modern systems of
veterinary, animal and fishery sciences and for the matters c onnected
therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Fifty-
sixth Year of the Republic of India as follows :— CHAPTER-1
PRELIMINARY
1. (1) This Act may be called the Guru Angad De v Veterinary and Animal
Sciences University Act, 2005.
(2) It shall come into force on such date, as the State Government
may, by notification in the Official Gazet te, appoint in this behalf.
2. In this Act, unless the context otherwise requires,—
(a) "Academic Council" means the Academic Council of the University ;
(b) "affiliated college" means a colle ge oran institution affiliated to the University ;
(c) "animal" means the live-sto ck and all other domesticated animals, wild animals, and shall inc lude fish, birds, reptiles and all other living animals ;
(d) "animal science" means breedin g, live-stock production and management, nutrition of animals, live- stock products and feed
technology ;
Short title and
commencement.
Definitions.
1
Ii 2G MN)
JAB GOVT GAZ. (EXTR
A), JULY 28. 2
z
/SRAVANA 7, 1927 SAKA)
(0) "Registrar" means the Registrar of the U nt oi the Universi anagem fe) "Board" means the Board of Manage constituted under section 11;
(f) "Chancellor" means the Chancellor of the t niversity ; (¢) "College" means the college of Veterinary Medi at © Ludhiana or any such like College, as may be cstablished and maintained by the University ; ] '
pint
(h) "Dean" means the Dean of the College ; 4
(i) "extension education" means the educational activities concerned r with the training of veterinarians, para-veterinary staff, live-stock farmers, home makers and other groups concerned with animal Lo health or welfare or improved animal husbandry practices and i various phases of scientific technology related to animal production and marketing and includes demonstration to carry L the new technology and innovation to live-stock farms and farm EL homes through the Department of Animal Husbandry and 4 Fisheries ; A
(7) "faculty" means the faculty of the University :
(k) "fishery" means the art and science of understanding the biology, L commercial exploitation and conservation of aquatic life as well as 1ts surroundings including the constituents of the surroundings;
(1) "hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act ;
(m) "library" means a library established or maintained by the University ;
(n) "prescribed" means prescribed by the statutes or regulations made under this Act ;
niversity
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PUNJAB So GAZ. (EXTRA), JULY 29, 2005 \ 7 5 ~ . , —_(SRAVANA 7, 1927 SAK A) (pr)
(4)
{r) (s) (t)
(1)
(v) (w) ————————————
145
Section" means Section of this Act
"Ss a od 3 Lid Ne ~ " ~ St te Government means the Government of the State of Punjab ;
"h t " "6 . I. } Statutes" and regulations means, respectively, the statutes and regulations of ihe University made under this Act ;
"University" means the Gury Angad Dev Veterinary and Animal Sciences University established under section 3 ;
"University area" means the area falling under the jurisdiction of the University :
"University campus" means the areq comprised within the local limits of the headquarters of the University or such ather colleges and institutions, as may from time to time, be declared as such by the University with the prior approval of the State Government ;
"Veterinary" means the art and science of Veterinary Surgery and Medicine and includes :——
(i) the diagnosis of diseases in, and injuries to animals :
(11) the giving of advice based upon such diagnosis ;
(111) the medical or surgical treatment of animals ;
(iv) the measures taken for prevention and control of live- stock diseases; and
(v) zoonoses and epidemiology; and
"Vice-Chancellor" means the Vice-Chancellor of the University ;
3
——————————— et ee i CS | JENN
Establishment of the Umiversity Estat. shment of new « lleges and recog ition of institu ions by the University. Objects of the University.
PUNJAB GOVT GAZ
. (EXTRA), JULY 2
9. 2005
(SRAVANA 7, 1927
SAKA)
—— CHAPTER -Il
ESTABLISHMENT
OF THE UNIVER
SITY
3. (1) There shall be established a Universi ty by the name of "Gy Angad Dev Veterinary and Animal Sciences University
" having jurisdiction jpx the whole of the State of Pun jab.
(2) The University shall be a body co rporate by the name specified in sub-section (1) and shall have pe rpetual succession and common seal. It shall
have the power to acquire, hold and dispose of property both mov able and
immovable and shall sue and be sued by the said name.
(3) The headquarters of t he University shall be at Ludhiana or at
such place, as may be specified b y the State Government by notif ication inthe
Official Gazette from time to time.
(4) The University shall not lease, sell or otherwise tran sfer any
immovable property, which may ha ve been vested in, or acquired by it, without
obtaining the prior approval of the State Government.
4. On and from the date of esta blishment of the University, nO new
college, imparting education in veter inary, animal and fishery sciences, s hall be
established in the State of Punjab, e xcept as a constituent or affiliated co llege
of the University.
5. The Uniyersity shall have the fol lowing objects, namely :—
(a) to impart education in different branches of veterinary, animal and fishery sciences as the Universit y may determine from time
totime;
(b) to further advancement of le arning and research in veterinary animal and fishery sciences and other allied sciences and to undertake extension of such spec ialized knowledge to the needy people ;
(c) to undertake study on m arketing strategies of live-s tock and live-
stock products, and on c onservation of live-stock breeds and
wild animals ;
4
| aaa
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
departments, governi : b p ts, governing Animal Husbandry, Fisheries and Dairy cvelopme "the Qtate (2
' '
a ' ntof the State Government and Union Government,
National ar rations 1d International Research Institutes, specialized in the field of vetermary, ani 1 f inary, mal and fishery sciences with a view to keep abreast of the latest technology :
¢) toraise level of veterinary s
"
(e) ise level of veterinary study to mfernational standards ; and
(f) such other objects, as the State Government may, by notification in the Official Gazettee, specify from time to time.
6. The University shall perform the following functions, namely :
(a)
(b)
(c)
(d)
(e)
(f)
(g)
to provide for instruction, training and research in veterinary, animal and fishery sciences ;
to make provision for dissemination of the findings of research and technical information through extension education ; to institute degrees, diplomas and other academic distinctions
in veterinary, animal and fishery SCIENCES ;
to hold examinations and to-confer deg
rees, diplomas and
other academic distinctions on persons, w
ho have -
(i) pursued a particular course o f study ; er
(ii) carried out reserach in the Univer sity under the prescribed
"terms and conditions ; »
/
to confer honorary degrees or ot her distinctions in the manner and under the conditions as may be pre
tions for field workers, live- t enrolled as regular
scribed ;
to provide for lectures and instruc
farmers and other per
sons, no
stock
he University and to grant certif
students of t
necessary |
th other universities, inst itutions, organizations fo cooperate wi
es in such manner and fo r such purposes,
and other authori
ti
as may be determi
ned ;
jcateas to them, if
Powers and
functions of
University
147
Lhe
5
29, 2005
148 PUNJAB GOVT GAZ. (EXTRA.), JULY
(SRAVANA 7, 1927 SAKA) pire
(h) to establish and maintain colleges and stitutions re a ; 5 sciences ; veterinary animal and fishery
(1) to affiliate colleges or institutions to the University an withdraw affiliation therefrom :
(7) to establish and maintain laboratories, libraries, reseay stations, processing plants and museums for teaching, re and extension education :
(k) to institute. suspend or abolish Professorships, Associate - Professorships, Assistant Professorships, Teachershipg and :
other teaching research and extension posts in the University : and to make suitable appointments thereto :
(1) to create, suspend or abolish administrative and other posts and to appoint persons to such posts :
(m) to institute or abolish or suspend fellowships, scholar: studentships, bursaries, exhibitions, medals and prizes i accordance with the statutes and to u works of merit and research
verterinary, animal and fishery s
ndertake publication of
pertaining to research in
ciences ;
(p) to fix, demand and receive, such fees and other charges, as may be prescribed :
(9) to exercise control over the stude nts of the (J affiliated colleges :
niversity and
(r) to Manage and contro] the mo vable and Immovable properties of the University :
6
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PUNJAB GOVT GAZ. (1 XTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
149
me VEVNA (s) to accept, hold ang manage any en funds, which may be vy
test
dowments, donations or
ested in the Uniy ersity by way of grant, amente 1SPOSIt amentary disposition or otherwise, and to invest the same. In such manner ag the University may deem fit :
Provided that no donation from
foundation or any indiy
be accepted by the Up
State Government ;
a foreign country, foreign
idual in such country or foundation shall
versity, save with the approval of the
(1) to accept grants from any stitutions or any other recognized by the Gove
Government ;
authority,
mment of India and the State
(1) to borrow money with or without security for such purposes, as may be approved by the State Government, from the Central Government or any other State Government, Indian Council of Agricultural Research or any other incorporated bodies, subject to the provisions of this Act 2
(v) to maintain an employment bureau; and
(w) to do all such acts and things, whether incidental to the powers aforesaid or not, as may be required in order to further the objects of the University.
7. The College of Veterinary Science, Ludhiana, research stations, veterinary hospitals, fisheries and small animal colony in the Department of Zoology and hostels, attached with the aforesaid veterinary college and all other movable and immovable assets, liabilities and obligations pertaining thereto, shall stand transferred and vested in the University :
Provided that till the facilities are provided in the University, the College of Veterinary Science, Ludhiana, shall continue to share the facilities of library, medical, playgrounds, guest houses, auditoria, clubs, public health services and
"commodation for employees or any other facilities available with te Poy ab Agricultural University (hereinafter in short called "existing University') Provided further that the students presently pursuing studies with the
"sting University, shall be permitted to complete the courses endiheexiing - 3 ] . hat mer : 4 ns: University shall make arrangements for conduct of thelr examinations Transfer of
college,
mstitution and
employees to the
University
7
Inspections.
PUNJAB GOVT GAZ. (EXTRA.), JULY 29
, 2005
(SRAVANA 7, 1927 SAKA)
3
Provided further that if the existing University, prior to the establishment :
of the University, has conducted any examination, but the r esults thereot has
yet not been declared, in such cases, the existing Universi ty shall declare the 1
results and confer the degrees in due course :
Provided further that the persons under the employment of t he
College of Veterinary Science, Ludhiana, rescarch stations or inst itutions
specified above, shall be transferred to the
as were applicable to them in the aforesaid
University on the same terms
and conditions of service
college and institutions, unless and until. such conditions are changed
with the consent of such persons :
Provided further that no person, who is employed on deputation in the
said college or institution from the State Government, shall be transferred to
the University, without the prior approval of the State Governm ent.
8. (I) The Chancellor may cause an inspection to be made by such person, as he may direct, of the University, its building s, laboratories, and
equipments and of any institution maintained by the University, and may c ause
an inquiry to be made in respect of any matter connected with the administration and the finances of the University.
2) The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made, and, on receipt of such notice, the University shall be entitled to appoint a 3 representative, who shall have the right to be present, and be heard, at such inspection or inquiry.
(3) The Chancellor may address the Board of the University with reference to the result of such inspection or inquiry, as the case may be, with 1 such advice, as he may deem appropriate regarding the action to be taken.
(4) The Board shall communicate to the Chancellor about the actio it proposes to take as a result of such mspection or inquiry.
(5) If the Baord does not, within a reasonable time, take action, may, after considering any explanation furnished or representation made b the Board, issue such direction, as he may deem fit, and the Board shall comp with such directions.
8
PUNJAB GOVT GAZ (EXTRA). JULY 29. 2005 15]
(SRAVANA 7, 1927 SAKA)
CHAPTER
MANAGEMENT OF THE UNIVERSITY
9. The following shall be the authorities and officers of the | Iniversity, Authorities and namely ;
SI ty
(a) Authorities of the University
(1) Baord :
(it) Academic Council 3
(iii) Baord of Studies sand
(iv) such other authorities, as may be declared by the statutes to be the authorities of the University.
(b) Officers of the University
(1) Chancellor :
(if) Vice-Chancellor :
(iii) Dean of Post-graduate Studies :
(iv) Dean of the College ;
(v) Director of Research ;
(vi) Director of Extension Education :
(vii) Director of Students' Welfare-cum-Estate Officer
(viii) Registrar ;
(ix) Comptroller ; and
(x) such other persons in the service of the University, as may be declared by the statutes to be the officers of the University.
10. (7) The Governor of the State of Punjab shall be the Chancellor. Chancellor.
(2) The Chancellor shall be the Head of the University and shall, when present, preside at convocation of the Unviersity.
(3) The Chancellor shall have such other powers, as are specified in this Act or as may be prescribed.
11. (1) The State Government shall, as soon as possible after the Songun of ' . . . the Boar 'ommencement of this Act, constitute a Baord for the management of the University,
9
PUNTA GOVT GAZ (EXTRA), JULY
29, 2005
(SRAVANA 7, 1927 SAKA)
(2) he Board of the { Iniversity shall consist of (al the Vice-Chancellor;
Ah) the Chiet Secretary of the State Government | (¢) the Financial Commissioner Development of yy, Stat Government |
(d) the Secretaries to the State Government in the Depart, of:
(1) Amal Husbandry, Fisheries and Dairy Developme, a
(1) Fiance. fe) the Director of Animal Husbandry | (/) the Director of Dairy Development
(2) the Director and Warden of Fisheries :
(h) the Deputy Director General (Animal Science) ag representative of the Indian Council of Agricultural Re«carg
(1) one officer, appointed by the Board from amongst the Deans Directors of the Umversity ; and
(J) persons, not being officials, appointed by the State Governmer from amongst the following categories of persons, namely =
(i) two from amongst the persons, who in the opinion of State Government, are eminent Veterinary and Ani Science Scientists with the background of rescarch extension education or development or admimistration :
(1) two from amongst the persons, who in the opinion of State Government, are progressive farmers or live-stog breeders, having experience of, and interest in, scientifl farming of hive-stock, poultry, fishery and the:
Improvement ;
(111) one from amongst the persons, who in the opinion of the State Government, are distinguished industrialists ang businessmen, associated with Veterinary and Ani \ Husbandry development :
10
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PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
133
(iv) one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are distinguished industrialists and businessmen :
(v) one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are eminent veterinarians ; and
(vi) one from amongst the women, who in the opinion of the State Government, are outstanding social workers, preferably with a background of rural advancement and animal husbandry.
(3) The term of office of the members of the Board, other than the official members, shall be two years.
(4) A member of the Board may resign his office by giving a notice in writing, addressed to the Chancellor.
(5) If, for any reason, a vacancy occurs in the office of a member of the Board, the State Government may fill that vacancy by appointing another person of the same category in accordance with the provisions of this section.
(6) Five members of the Board, shall be a quorum for a meeting of the Board :
Provided that if a meeting of the Board is adjourned for want of a quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.
(7) The Chancellor shall be the Honorary Chairman of the Board
and the Vice-Chancellor shall be the working Chairman.
(8) The Members of the Board, shall not be entitled to receive any
remuneration for the performance of their functions und er this Act, except for
such daily and travelling allowances, as may be prescribed. eeding of the Board shall be invalid mere ly on the
12. No act or proc il :
e constitution of, ground of the existence of any vacancy in, or defect in th such Board.
Vacancies not
to invalidate
proceedings of
the Board
11
154 PUNITAE GOVT GAZ. (EXTRA), JULY 29, 2005
(SRAVANA 7, 1927 SAKA) oo
Fowers and "17 The powers and duties of the Board shall be as follow
(a) to approve the budget submitted by the Vice-Chanec,, (bh) to hold and control the property and funds of the Ung Aly issue any general directive on behalf of the Univer, (¢) to accept or transfer any property on benalf of the Uni cy gg (/) to admimister funds placed at the disposal of the Univer specific purposes .
(¢) to mvest moneys belonging to the University
(1) to appomt the officers, teachers and other employees of thy 1 University in the presenbed manner
(£2) to speaity the torm of common seal of the University
(h) to appoint such committees, as it may deem necessary for i proper functioning ;
(1) to borrow money for capital improvements and make suitable arrangements for its repayment ;
(7) to appomt the Vice-Chancellor subject to the provisions section 14 ; |
(k) to meet at such times and as often, as the Board may deem necessary :
Provided that regular meeting of the Board, shall be held 2 least once in every two months : and
(1) toregulate and determine all matters concerning the Universit in accordance with this Act and the statutes, and to exercise such powers and to discharge such duties, as may be conferred on or imposed upon the Board by the Act or the statutes. The Vis 14. (/) The Vice-Chancellor shall be a whole-time officer of th Fane University and shall be appointed by the Board from amongst the distinguished vetermarians in the prescribed manner
12
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
155
| Provided that where the members of the Boa rd are not unanimous
we tegeid to the selection of the person, proposed to b e appointed as the
Vice-Chancellor, the appointment, shall be made by the Chancellor :
) Provided further that the first Vice-Chancellor of the University shall e the Secretary, Animal Husbandry of the State Government. He shall ho ld
charge till the University starts functioning smoothly or till the Board appoints
a regular Vice-Chancellor.
2) Nothwithstanding anything contained in sub-section (1), in the
event of the Vice-Chancellor, being not in a position to discharge his functions
on account of illness, absence or leave or any other contingency, the Chancellor
may, on the advice of the State Government, ap point any person to act as
Vice-Chancellor for the disposal of the business during the said event. The
person temporarily appointed to discharge the fun ctions of the Vice-Chancellor,
shall hold office during the pleasure of the Chancellor. The Chancellor shall
determine the emoluments or allowances, payable to the perso n, so appointed.
(3) The term of office of the Vice-Chancellor, shall be f our years
and he shall be eligible for re-appointment.
(4) The emoluments and other conditions o f service of the Vice-
Chancellor shall be such, as may be prescr ibed and the same shall not be varied to his disadvantage after his appoin tment.
(5) When a vacancy occurs, or is like ly to occur, in the office of the Vice-Chancellor by reason of leave or for any cause, other than the expir y of
the term of office, the Registra r shall report the fact forthwith to the Board,
and such vacancy shall be fill ed in accordance with the provi sions of sub-
section (1).
or may, relinquish office
by resignation n
liver it to the Secretary of the Board
Vice-Chancellor wishes to
(6) The Vice-Chancell writing, addressed to the Bo ard and de
atleast two months prior to t he date, on which the be relieved.
15. (1) The Vice-Chancellor shall
academic officer of the University and the Chairman of the Academic € ouncil, and shall, in the absence of the Chancellor,
preside at convocation of the
University and shall confer degrees on
the persons, entitled to receive them.
be the principal execut ive and Powers and
duties of the
Vice-Chancellor
13
156 PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005
(SRAVANA 7. 1927 SAKA)
. . o — (2) The Vice-Chancellor shall exercise control over the allay, Ut University and shall be responsible for the due maintenance of discipli, at fy University.
(3) The Vice-Chancellor shall convene meetings of the Acadon,q Council, unless he temporarily delegates this power to some other olficep the University.
(4) Without prejudice to the powers conferred by this Act on the State Government, the Vice-Chancellor shall ensure the faithful ob the provisions of this Act and the statutes and he shall exercise al] s
as may be necessary in that behalf.
SCrvance
uch power
(3) The Vice-Chancellor shall be responsible for the present ation of the budget and the statement of accounts to the Board.
(6) In any emergency, which, in the opinion of the Vice-Chancellor. requires immediate action to be taken, he shall take such action, as he deems necessary and shall, at the earliest possible, report the action taken. (0 the officer, authority or other body, as the case may be, for confirmation, who op which in the ordinary course, would have dealt with the matter, but nothin Zin this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorized and provided for in the budget.
(7) Where any action taken by the Vice-Chancellor under sub-section (6), affects any person in the service of the University to his disady such action shall not be taken, unless such a person has bee
opportunity of being heard.
anlage,
n given a
(8) The person aggrieved by an action, referred to in sub-section (7) | may prefer an appeal to the Board within a period of thirty days from the d ale, on which the action taken against im, is communicated to him.
(9) Subject as aforesaid, the Vice-Chancellor, shal] give effect to the orders of the Board regarding the appointment. suspension or dismissal o i officers, teachers and other employees of the University.
(10) The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education.
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- a ———TTTT PUNJAB 3 "oT GAZ. (EXTRA.), JULY 29, 2005 157
(SRAVANA 7, 1927 SAKA)
(11) The Vice-Chanc : ellor OXCTCiS be prescribed. shall exercise such other powers, as may
16. The salary and al] Owarnces payabl ot
)
+ emplovees of ret ¢ e to the officers, teachers and Salary and
Ci el Ci sii University shall be such as may be determined by the
vice-Chancellor with the approval of the Bog 1 Ye deicmuned vy ine
rd.
al — allowances
17. (1) The Registrar shall be a whole-time offi | l icer of the University The Registrar ond shall be appa by the Vice-Chancellor with the approval of the pr | rom among persons, having status not below the rank of a professor of niversity an os the Ur | ty and who are academician in the field of veterinary, animal or fishery sciences.
;
| Xi [he Registrar shall receive such remuneration and other
emoluments, as may be prescribed and shall not, during the tenure of his office, accept any other remuneration or emolument from any other source.
18. The Registrar shall, Powers and duties of
Registrar
(a) be responsible for the custody of the records and the common seal of the University ;
(h) be the ex officio Secretary to the Academic Council and to the Board and shall place before the Academic Council and the Board all such information, as may be necessary for the transaction of business of the Academic Council or the Board, as the case may be ;
(¢) receive application for admission into th
e University ;
(d) make arrangements for admis sion of Non-Resident Indian students, Non-Resident Indian sponsored students, foreign students, industry sponsored stud ents ;
(e) keepa permanent rec ord of all syllabi, curricula a nd information
connected therewith ;
ct of such examinati
ons, as
(/) make arrangemen
ts for the condu
|
ble for the due execu
tion of
may be prescribed
and be responsi
all processes con
nected therewith
: and
(¢) perform cu
ch other duties,
a5 may be prescri
bed (rom time 10
time by the Vice
-( 'hancellor.
15
r y 2005 PUNJAB GOV'T GAZ. (EXT RA. ), JULY 29
, 200
(SRAVANA 7, 1927 SAKA)
10. (/) The Comptroller shall be a whole-time office, or SS
158
He Vice-Chancellor w ' University and he shall be appointed by the Vice-Chancel ith the 4PProy yy of the Board. |
(2) The Comptroller shall manage the property and INVestmen,, " ¢ the University and advise it in regard to its financial policy.
(3) The Comptroller shall be responsible to the Vice-Chance||,, for all accounts matters of the University including the preparation and presenta, of1ts Budget and statement of accounts.
(4) The Comptroller shall receive such ermuneration, 4s may he prescribed. He shall not, during the tenure of his office, receyye any remuneration or other emolument from any other source.
(5) The Comptroller shall,
(a) ensure that expenditure, not authorized in the budget, is not mcurred by the University, except by way of investment ; and
(b) disallow any expenditure, not warranted by the terms of any statutes or for which provision 1s required to be made by the statutes, but has not been so made.
(6) All. moneys belonging to the University, shall be kept in a Scheduled Bank, as approved by the Board. Director of 20. (1) The Director of Students' Welfare-cum-Estate Officer of Siders' the University shall be a whole time officer of the University and shall be Wellare-cum-
Estate Officer appointed by the Vice-Chancellor with the approval of the Board.
(2) The aforesaid Director shall have the following duties, namely :—
(a) to make arrangements for the housing of students :
(6) to make programmes of students' counselling ; (¢) to arrange for the employment of students in accordance with the plans, approved by the Vice-C hancellor :
(d) to supervise the Cxtra-curricular activities of students ; fe) to assist in the placement of graduates of the University ; and
(f) to Organize and maintain contact with the Alumni ol the University.
16
)
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005 159
(SRAVANA 7, 1927 SAKA)
(3) He shall be responsible for the custody, maintenance and management of all the buildings, lawns, gardens, playgrounds and other properties of the University.
21. (1) The College shall have a Dean, who shall be whole time Dean of officer and shall be appointed by the Vice-Chancellor with the approval of the coltege. Board.
(2) The Dean shall be responsible to the Vice-Chancellor for all matters concerning the college.
(3) The Dean shall be responsible for the organization and the conduct of resident instruction of the college.
(4) The Dean of Post Graduate Studies shall be responsible for the organization and the conduct of postgraduate resident instruction.
(5) The Dean shall act as liaison officer with national and international organizations or agencies or individuals for education, research and employment.
22. (1) The Librarian of the University, shall be appointed by the The Librarian Vice-Chancellor with the approval of the Board and shall be incharge of the library.
(2) The Librarian shall be responsible to the Vice-Chancellor for all matters concerning the library.
23. (1) The Academic Council shall consist of the following members, Constitution of the Academic
namely :— (he Mea
(a) the Vice-Chancellor ;
(b) the Dean/Deans of the College/Colleges ; (¢) the Dean of Post-Graduate Studies ;
(d) the Director of Extension Education ;
(e) the Director of Research ; and
(f) five senior-most Heads of the Deaprtments of Colleges to be
nominated by their respective Deans.
(2) The terms of office of the members , specified in clause (f) of
"ib-seetion (1), shall be two years.
17
160 PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
Powers of the
Academic
Council
24. (1) The Academic Council shall be incharge of the a; adorn affairs of the University and shall, subject to the provisions of this Act, , "
statutes, superintend. direct and control, and be responsible for the main, ance of standards of instruction, education and examinations and other Mater, connected with the obtaining of degrees and shall exercise such other py, and perform such other duties, as may be prescribed.
(2) Without prejudice to the generality of the foregoing power the Academic Council shall have the power——
(a)
(b)
(c)
(d)
(e)
0
(g) (h) (i)
(7)
to advise the Vice-Chancellor on all academic Matter. including the control and management of the library to co-opt at its meetings such Heads of the Departments, 1t may consider necessary ;
to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships. Assistant Professorships and Teacherships and other teaching posts and with regard to the duties and emoluments thereof ;
to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension ;
to make regulations regarding the admission of students to the University ;
to make regulations regarding examinations to be conducted by the University and the conditions on which students shall be admitted to such examinations ;
to make regulations relating to the courses of study Icading to degrees, diplomas and certificates :
to make recommendations regarding post-graduate teaching. research and extension ;
to make recommendations regarding the qualifications, to be prescribed for teachers in the University ; to exercise such other powers and perform such other duties, as may be conferred or imposed on it by or under the provisions of this Act.
18
PUNJAB GOVT
(SRAVANA 7. 1927 SAKA)
CHAPTER Iv
COLLEGE AND INSTITUTIONS
25. (/) lhe college shall ¢ ar rampnse such Departments, as may be prescribe
d
(2) There shall be ga He responsible to the Dean, for resident mstruction iF to the Director of Research, esearch 5 and to the Director of for r ¢ Director of Extension Education. for extension education.
3) The Head of each Dep:
( leach Department shall be selected by the Vice (Chancellor and be appointed by him with (he approval of the Board
4) The duties —— (4) , powers and functions of the Heads ol Departments shall be such as may be prescribed
.
i Subject to the provisions of this Act and the statutes, the Veterinary, Animal Science and Fishery Institutes in the State shall be affiliated to the Umversity, which shall be responsible for research, both fundamental and applied.
27. (1) There shall be a Director of Research in the University, who shall be responsible to the Vice-Chancellor and who shall be appointed by the Vice-Chancellor mn consultation with the Dean and with the approval of the Board.
(2) The Director of Research shall be a whole time officer, trained in Veterinary and Animal Sciences and shall initiate, guide and co-ordinate the research programmes of the University and its institutions.
28. (1) The University shall be responsible for
(a) the veterinary, animal husbandry and fisheries extension functions, which are primarily educational in nature ; and
(bh) imparting training to the Extension Officers for the
National Extension Blocks and Instructors for the
Extension Training Centres.
2) All Extension Specialists, in rel ation to any subject matter, shall '¢ the members of the staff of their respective Unversity and work in co-ordination with th lopment and Co-operatives.
subject matter sections in the
¢ Departments of Animal
Mushandry, Fisheries, Dairy Deve
a "eRe d of cach Department, who shall be
16]
( amposi ( allewe Veterinary, Animal Science and Fishery Institutions
Director of
Research
Extension
Education
19
162
Retirement and other conditions of service
Provident Fund Appointment of technical staff. Iemporary
arrangements Statuies
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
|
(3) The Director of Extension Education shal l be a whole jm
d in Veterinary and Animal Science and shy]
ith the Dean and wi}, ,
officer, technically traine
WwW
appointed by the Vice-Chancellor in consultation approval of the Board.
(4) The Director of Extension Education shall be responsible fot e Vice-Chancellor and shall prepare programmes for assisling farmers gp housewives in applying results of scientific investigations to the solution their problems.
CHAPTER V
SERVICES
29. The age of retirement and other conditions of service of cverys officer, teacher or other employee of the University shall be such, as may be prescribed.
30. The University shall constitute gratuity and provident fund for the benefit of its officers, teachers and other employees in such manner, and. subject to such conditions, as may be prescribed.
31. Subject to the provisions of this Act, the members of the technical staff of the University, shall be selected by the Head of the Department in :
consultation with the members of the Department concerned, who will forty 0 be recommended by the Dean or the Director of Research or the Director o : i Extension Education, as the case may be, and shall be appointed by the Vic Chancellor with the approval of the Board.
32. The Vice-Chancellor may, until such time, the authorities of the University are duly constituted, temporarily appoint any officer of the University as authorized by this Act to appoint.
CHAPTER VI
STATUTES AND REGULATIONS
33. Subject to the provisions of this Act. the ] statutes may provide for the following matters, namely :—
(a) the constitution, powers and duties of the authorities of the University ;
(b) the election, appointment and continuance in office of the members of the authorities of the Unive Je rsity and of the
officers, teachers and other cmployees of the Universit
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
(c)
(d)
(e)
(f)
(g)
(h)
(i)
0)
(k)
()
(m) (n)
(0)
(r) including the filling up of vacancies and all other matters relating to these authorities and officers, teachers and other employees for which it may be necessary or desirable to provide ;
The designation, the manner of appointment, the powers and the duties of the officers of the University ; the classification and the manner of appointment of teachers ; the constitution of gratuity or provident fund or both for the benefit of officers, teachers and other employees of the University ;
the institution of degrees and diplomas ;
the conferment of honorary degrees ;
the establishment, amalgamation, sub-division and abolition of Departments of the University ;
the establishment and the abolition of hostels maintained by the University ;
the institution of fellowships, scholarships, medals and prizes ; the maintenance of a register of graduates ;
the admission of students to the University and their enrolment and continuance as such ;
the courses of study, to be laid down for degrees and diplomas
of the University ;
the conditions under which studen
ts shall be admitted to the
degree, diploma or other courses and
the manner in which
the examinations are to be hel
d and the eligibility for the
award of degrees and diploma
s ;
the conditions of residence o
f the students of the Universit
y
and the levy of fees for re
sidence in hostels maintain
ed by
the University ;
the recognition and s
upervision of hostels,
not maintained
by the University ;
163
164
Statutes how madc
PUNJAB GOVT
GAZ. (EX
OUAVANA 7, 197 SAKA) x te amber qualifications, emoluments and other condition © '
a _
a :
4 f service of office
rs, teachers and other
employees of t},,
(00 Bs
University and the
and the maintenan
ce of ree rg
NIVETS
of their services and activities preparation
(r) the fees, which may be charged by t he University ; nd allowances, includi ng travelling ang
(s) the remunerati on a
ons employed on the daily allowances, to be paid to the pers business of Univers ity :
award of fellowships, scholar ships,
(t) the conditions f or the
ends and fee concessi ons; and
medals and prizes, stip
(u) all other matters, which un der this Act, are to be or may b e
provided for by the statut es.
34. (I) The statutes, made under the Pu njab Agricultural University Act. 1970. and in force immed iately before the commence
ment of this Act,
shall. in so far as they are not inconsis tent with the provisions of this Act, and subject to such adaptations and modi fications, as may be notified by the S tate
Government, be the first statutes of the University.
(2) The Board may, from time to ti me, make new or additional statutes and may amend or repeal the same.
(3) The Academic Council may propose to the Board, the draft of
statutes and such draft shall be considered by the Board at its next meeting :
Provided that the Academic Council shall not propose the draft of any statutes or any amendment therein, affecting the status, powers or constitution of any authority of the University, until such authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed, shall be considered by the Board.
(4) The Board may consider any such draft, as is referred to in sub- section (3), and pass the proposed statutes or reject or return it to the Academic Council, for re-consideration, either in whole or in part, together with any amendment, which it may suggest.
(5) Any member of the Board, may
(a) propose to the Board, the draft of any statutes and the Board may, either accept or reject the proposal, if it relates 10 2 matter, not falling within the purview of the Academic Council;
PUNJAB GOVT GAZ. (EXTRA), JULY 29. 2005 165
(SRAVANA 7, 1927 SAKA)
(b) incase, such a drafi rel —
ee e—————————————————— ates to a matters, which 1s within the WIVIEW of the Acade , I the Acade mic Council, the Board shall refer it for consider; ation to the Academic ( ouncil, which may, either report to the Bo;
i. sal] " Board that it approves or does not approve the b > A Be v ch, then, shall be deemed to have been rejected y the Board or submit the drafi to the Bo ard in such form, as the Acade mic Council may, approve ; and
(c) oe prosons of clause (b), shall apply in the case of the draft, submitted by any member of the Board under clause
(a) to the Board, as they apply in the case of a draft, presented to the Board by the Academic Council.
3s. (1) Any authority of the University, may, make regulations, Regulations consistent with this Act and the statutes for —
(a) laying down the procedure to be observed at its meetings and the number of members required to form a quorum ;
(b) providing for all matters, which by this Act and the statutes, are to be provided for by the regulations ; and (¢) providing for any other matter, solely concerning the authority and not provided by this Act and the statutes.
(2) Every authority of the University shall make regulations providing for the giving of notice to the members of such authority of the dates of the meetings and of the business to be transacted at such meetings and for keeping of records of the proceedings of the meetings.
(3) The Academic Council may, subject to the provisions of the statutes, make regulations, providing for courses of study, system of examinations and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.
(4) The Academic Council may not alter a draft received from the
Board of Studies, but may reject or return it to th e Board of Studies for turther
consideration together with the suggestion s of the Academic Council.
(5) The Board of Studies may direct that the amendment may be made, in such a manner, as it m
ay specity.
23
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 166
(SRAVANA 7, 1927 SAKA) I B
oo (6) Notwithstanding anything contained in this section, the regulation,
made under the Punjab Agricultural University Act, 1970, and in force
immediately before the commencement of this Act, shall, in so far as they gre |
not inconsistent with the provisions of this Act, and subject to such adaptation
and modifications. as may be notified by the State Government, be the fir regulations of the University.
CHAPTER-VII
FINANCE. ACCOUNT AND AUDIT
General fund 36. (/) The University shall have a general fund to which shall be credited
(a) income from fees, endowments and grants and propertics of the University ;
(bh) contributions or grants from the State Government and the Central Government on such conditions, as may be imposcd by that Government ; and
(¢) other contributions, grants, donations and benefactions. Ober fonds 37. The University may have such other funds also, as may be prescribed.
38. (1) The University shall constitute a Finance Committee Constitution of Finence consisting of the following members, namely :— Committee
(a) the Vice-Chancellor ;
(b) the Comptroller ; (¢) a member chosen by the Board from amongst the official members ; and
(d) amember chosen by the Board from amongst the non-official members.
(2) The powers and duties of the Finance Committee shall be as follows :—
(a) to examine the annual accounts of the University and to advise the Board thereon ;
(bh) to examine the annual budget estimates and to advise the Board thereon ;
24
PUNJAB GOV'T GAZ. (EXTRA), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
(¢) toreview the financial position of the University f rom Lime
lo hime
(d) to make recommendations to the University on all matter relating to the finances of the University: and ~(¢) to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget
(3) The accounts and the balance sheet shall be submitted by the Vice-Chancellor through the Board to the State Government. which shall cause them to be audited by the Examiner. Local Fund Accounts.
(4) Theaccounts, when audited, shall be printed and copies thereof together with audit report, shall be submitted by the Vice-( 'hancellor to the Board, which shall forward them to the State Government with such comments, as it may deem fit. The State Government shall cause a copy of the audited accounts together with its comments thereon, to be laid before the State legislature.
39. The State Government shall have the power to order special audit of the accounts of the University by such Auditors or Agency, as it may direct.
CHAPTER-VII
MISCELLANEOUS
40. (/) On the commencement of this Act, the assets and liabilities of the existing University. relating to veterinary, animal sciences and fisheries, shall stand transferred to, and shall vest in, the University in acco rdance with
the following principles. namely :—
(a) any asset of existing University, which immediatel y before
the commencement of this Act. 1s related to veterinar y and
animal sciences. fisheries and small animal colony, including
agricultural land used for fodder or feed production , dairy
and poultry farms, fisheries and every nigh t to such property,
shall stand transferred to, and shall vest in t he Umiversity
(b) the land of the experimental area of existing University, adjoining the Immunology (Tick Borne Diseases) Buildi ng
shall stand transferred to
the University |
167
Power of Stale Government direc! audit Division of asset and habihtes
S
25
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005
(SRAVANA 7, 1927 SAKA)
(c) any asset of existing University relating to Non-Resident
Indian Students fee, revolving funds under the veterina ry,
animal sciences, fisheries and Small Animal Colony an d every
right to such property, shall stand transferred to, and sh all
vest in the University ; and
(d) all teaching, research and extension schemes related to veterinary, animal and fishery sciences in existing University shall stand transferred alongwith incumbents, budget and assets to the University.
(2) The liability existing on the assets of the existing University on the commencement of this Act, shall be shared between existing University and the University in proportion to the assets, shared by both the Universities.
(3) Every other liability of the existing University relating to veterinary, animal sciences and fisheries, if subsisting on such commencement, shall be the liability of the University.
(4) The cash balances whether in the form of cash, bank or security deposits and reserve funds, held by existing University, immediately before the commencement of this Act, shall, after deducting all the liabilities of existin g University up to such commencement, be apportioned between existing University and the University in the ratio of seventy : thirty.
(5) The contracts made before the commencement of this Act, shall be deemed to have been made by the concerned universities to which the subject matter or assets, involved in the contract, has been shared after such commencement.
(6) Every share, debenture, bond and other investment made by existing University, shall be valued on the basis of average market value thereof :
gained during one year immediately before the commencement of this Act, and the value so determined, shall be apportioned between existing University and the University in the ratio of seventy : thirty.
(7) Every borrowing made by existing Unviersity before the commencement of this Act, shall, if the liability is subsisting on such commencement, be repaid together with the interest accrued thereon by existing University.
26
Pl NAB GOVT GAZ (t X TRA ), J1 Ul Y 29. 2005 169
(8) I'he provident fund | pension. fi ind, de ath- cum-re tire me ent gratuity, ov gratia grant and other benef and accruals thereto of every officer of hl )
other employee of existing | Imversity, shall stand transferred to the University, 5 be « ¢ 1 to which he has been allocated and posted on the date of the commencement of this Act
Explanation. For the purposes of this section. "asset" shall be deemed to include all property movable and immovable, rights, powers, authonties and privileges, and all other rights and interests arising out of such property, as were immediately before the commencement of this Act, in the ownership, possession, power or control of existing University, and all books of accounts, registers, records and al] other documents of whatever nature relating thereto, shall also be deemed to include all obligations of whatever kind then subsisting, of existing University.
41. If at the commencement of this Act, any suit, appeal or other [egal proceedings proceeding of whatever nature, is pending by or against the existing University, the same shall not abate or be discontinued or be in any way prejudicially affected by reason of the re-organization of existing University, but such suit, appeal or other proceeding, may be continued, prosecuted or enforced by or against the concerned University to which the subject matter of such suit, appeal or other proceeding pertains after the re-organization.
42. Inall suits and other legal proceedings by or against the University, Authentication of the pleadings shall be signed and verified by the Registrar, and all process in "4 such suits and proceedings shall be issued to, and be served on him.
43. (1) Save as otherwise provided in section 7, all officers and other Tranter of employees of the existing University, who are holding offices in, or in connection €™P'0Y¢¢% with the existing University relating to Veterinary and Animal Sciences, Fisheries and Small Animals' Colony, shall become the officers or other employees of the Univeristy.
(2) The employes of the Central Offices of the existing University's administration i.e. Registrar, Comptroller, Director, Students" Welfare, Estate Officer, Dean, Postgraduate Studies, Director of Research, Director of Extension Education, Librarian, University Hospital or any other centralized offices or facilities, dealing with veterinary, animal science, fisheries and related activities alongwith budget, shall stand transferred to the Univeristy.
27
170 PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2065
(SRAVANA 7, 1927 SAKA)
er ———————
or } ee I erred to the Unive ' (3) 1 very officer or othe cmployee, transfer vera y
fron: the existing Umversity, shall, on and from the commencement of thy a hol Ths office or service in the same rank or designation in the Univers, th sar > *erms and conditions and with the same rights to pension. pro, ep fund, gratuity and other matters, as would have been admussible to him, 1 6 wasting University had not been re-organized.
(4) Notwithstanding anything contained in the Industrial Disptues Ay, 19:47 or any other law for the time being in force, the transfer of the services ofany officer or other employee from the existing University to the Umversity, shall not entitle such officer or other employee to any compensation, and no such claim shall be entertained by any court, tribunal or authority. Membership of ; 44. (1) All casual vacancies among the members (other than ee on ex-officio members) of any authority or body of the University, shall be filled, as soon as possibe, by the person or body, who or which appointed or nominated the member, whose place became vacant, and the person appointed or nominated to a casual vacancy, shall be a member of such authority or body for the remaining period of the term for which the person, whose place he fills, would have been a member.
2) A person, who is a member of any authority of the University, and represents another body, whether of the University or not, shall retain his scat on that authority so long as, he continues to be a member of the body, by which he was appointed or nominated, and thereafter, till his successor is dul y appointed or elected.
(3) No act or proceeding of any authority or body of the University, shall be invalid by reason merely of the existence of any vacancy or defect in the constitution of such authority or body.
(4) ifany question arises whether any person has been duly appointed as, or 1s entitled to be, a member of any authority of the University, subordinate io the Board or whether any decision of the University is in accordance with this Act and the statutes, the same shall be referred to the State Governme nt, whose decision thereon, shall be final.
Annual Report 45. (1) The Annual Report of the University, shall be prepared under the directions of the Vice-Chancellor and be submitted to the Board atleast one month before the annual meeting, at which, it 1s to be considered.
28
bY
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 171
(SRAVANA 7, 1927 SAKA)
(2) The Board shall, after consideration of the Annual Rep ort, forward
a copy thereof to the State Government.
(3) On receipt of a copy of the Annual Report referred to in sub-
section (7), the State Government shall cause a copy of such Report, togeth er
with its comments thereon, to be laid before the State Legislature.
(4) Notwithstanding the re-organization of the existing { Jniversity, the Annual Report of the University for the year 2005-06, shall be prepare d under
the directions of the Vice-Chancelior of the University, and the Board of the
University shall. after consideration of the Annual Report, forward a copy
thereof to the State Government.
46. Any reference to the existing University in any law, other than Construct ion of
references to the
this Act, or in any contract or other instrument, shall be construed, — existing Univer Sity in any
(a) if such reference relates to any asset or property of the existing document University, as a reference to the existing University and (hb) in any other case, as a reference to the University.
47. (1) Notwithstanding anything contained in this Act, the State Power to issue Government may, if it considers appropriate in public interest, it may, by an directions order, published in the Official Gazette, issue policy directions to the University or annul any proceeding of the University, which, in its opinion are not in conformity with the provisions of this Act and statutes :
Provided that before annulling any proceedings of the University, the State Government shall call upon the University to show cause why such an order should not be made and the University shall be given an opportunity to explain its view point with regard thereto.
(2) Every order passed under sub-section (1), shall, as soon as may be, laid before the State Legislature.
48. Any obligation incurred, before the commencement of this Act, Obligations to be discharged by
by the existing University to confer any degree or other academic distinction, |, © ersity to any person or to grant any copy of any degree, diploma, certificate, marks sheet or other document to any person shall, on such commencement, be the obligation of the University.
29
9, 2005
PUNJAB GOVT GAZ. (EXTRA), JULY 2 172
{SRAVANA 7, 1927
SAKA)
|
Le 49.
(1) If any difficulty arises in giving effect to the provisions of
thic "ct, the State Government may, by order published in the Official Gazette,
make such provisions not in consistent with the provisio ns of this Act, as may
avpear to be necessary for re moving the difficulty :
¢ under this section, after t he 1
Provided that no order sh all be mad
f commencement of this Ac t.
expiry of a period of two ye ars from the date 0
(2) Every order made unde r this section, shall be laid, as soon as may
be, after it is made, before the S tate Legislature.
H.S. BHALLA,
Secretary to Governmen t of Punjab,
Department of Legal and Le gislative Affairs. 6695 LR(P)- Govt Press, U.T, Chd.
30