PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2015
(CHTR 26, 1937 SAKA)
DEPARTMENTOF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PART I
GOVERNMENT OF PUNJAB
No. 15-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 10th Day of April, 2015, is hereby published for general information:
THELK. GUJRAL PUNJAB TECHNICAL UNIVERSITY
(AMENDMENT) ACT, 2015
NOTIFICATION
The 1Sth April, 2015 Constitution
of the Board
of Governors.
(Punjab Act No. 15 of 2015) further to amend the I.K. Gujral Punjab Technical University Act, 1996.
(2)
87
AN
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India as follows:
ACT
1. () This Act may be called the I.K. Gujral Punjab Technical Short title and University (Amendment) Act, 2015.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the I.K. Gujral Punjab Technical University Act, 1996, Substitution of section 14 of
(hereinafter referred to as the principal Act), for section 14, the following Puntiab Act L of section shall be substituted, namely;
"14. (1) The Board shall consist of a Chairman, a Vice-Chairman. seven ex-officio members and six nominated
members.
The Chief Secretary of the State of Punjab shall be the Chairman,
13) The Principal Secretary to Government of Punjab, Departmentof
Technical Education and Industrial Training shall be the Vice-Chairman Commencement.
1997.
(&
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015
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ENT
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
TI C
15th April, No. 15-Leg./2015.-The followin ct h egislature h t i received the assent of the Governor nj h pril, 5, hereby published for general information:-
T LK. GUJIRAL PUNJAB TECHNICAL UNIVERSITY
AM MENT) ACT, 2015
(Punjab Act No. 15 of 2015) ct
Jurther to amend the 1K. Gujral Punjab Technical University Act, 1996. BE it enacted by the Legislature of the State of Punjab in the Sixty- sixth ear epublic India as follows:-
. 1 his ct a l LK. ujral nj echnical hort niversity A ndment) Act, 2015. c menc e .
(2) Tt shall come into force on a i t rom h publicati n f icial azet e.
2. In the L.LK. Gujral Punjab Technical niversity ct, 6, ubstituti n Lo. . . tion of
reinafter the principal Act), for section 14, the following Puna of t al bstituted, namely:-
fu
4. oar all nsist hai an, i - hairman, Constitution -of icio embers inated of the Board members.
overnor
(2) hief cre tary of the St r cipal cretary to ove r ment of Punjab, Depart ment of
d ustrial rai ing all h Vi - hair an.
ate of Punjab shall h hai an.
3)
Technical Edu cati n n
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015
(CHTR 26, 1937 SAKA)
(4) (a) The Chairman shall ordinarily preside over the meetings ol the Board.
(b) The Chancellor shall preside over the convocation of the University and if he is unable to preside over the same
then the Chairman
shall preside over the convocation.
(5) (a) The Chancellor shall nominate the following members of the
Board for a period of three years and they shall be eligiblefor re-nomination
(i) two members from amongst the eminent Industrialists;
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() one principal of the college by rotation from amongst the
colleges affiliated with the University;and
(iv) one head of the department by rotation from amongstthe
heads of the departments of the University.
(b) The following shall be the Ex-officio members, namely:
(i) Vice-Chancellor, I.K. Gujral Punjab Technical University,
Jalandhar;
(ii) Vice-Chancelior, Maharaja Ranjit Singh State Technical University, Bathinda;
(ii) Secretary to Government of Punjab, Department of Finance;
(iv) Director, Technical Education and lndustrial Training, Punjab; (). Chairman of the North-West Committee, All India Council for Technical Education, Chandigarh;
(vi) President of the Confederation of Indian Industry orhis nominee; and
(vii) Director of Indian Institute of Technology, Ropar.
(6) When a vacancy occurs in the Board due to resignation or death of a member or otherwise, the same shall be filled up in the manner provided in sub-section (5):
Provided that the person who fills such vacancy shall hold office for the un-expired portion of the term for which the person in whose place he becomes a member would have otherwise
continued in office.
for another term of the same period, namely:
(ii) two members from amongst the eminent technologists; v
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(4) (a) hai a al i arily h e tings of h oar
J
(b) "T hancel or all h vocati n o h niversity and if he is unable to preside over the same then the rman
shall h vocation.
) hancel or al inate h lowi
embers th
Board for a period of three years and they shall be e ligible for re-nomination
for another term of the same period, namely:-
w embers rom ongst inent dustrialists; w embers rom ongst the inent nologists:
(iii) one principal of the college by rotation from amongst the
l es i h niversity;
h ar ent rom ongst the
f h ar ents of th niversity.
(b) owi shall be the Ex-officio members, namely:-
(i) ice-Chancellor, L . ujral j echnical niversity,
har;
(ii) ice-Chancellor, aharaja anjit echnical niversity, at i da;
(i cret r o over ent njab, epart ent nce; irector, echnical ducati I ustrial rai i g, njab;
v) hai an f h ort est ommitte , All ouncil echnical ducation, Chandigarh;
vi) r si ent h onfederation o ustr ine ;
(vii) Director of Indian sti te o Technology, opar.
(6) he rs n h ar o ati n e ber r ise, h m al le n h anner n
- t 3
Provided that the person who fills such vacancy shall hold office h - xpired rt h erm hi h n hos
es
a e ber oul ise
t ed n e.
2
() The Board shall be the supreme authority of the University and shall have the following powers and functions, namely:
(a) to superintend and control the affairs of the University;
(b) to recommend the emoluments and terms and conditions of service
of the Vice-Chancellor;
(c) to approve academic programmes;
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015
(CHTR 26, 1937 SAKA)
(d) to frame and approve regulations; (g)
(e) to create Departments/Centres/Schools/ Boards of studiesfor
running various academic programmes; (h)
(i)
89
G)
()
to create posts of faculty and staff positions in the University; to approve the University budget;
to administer and control the funds of the University and to authorize the opening and operation of the Bank Accounts;
to decide upon the form and use of common seal of the University;
(k) to appoint such committees as may be required for the efficient functioning of the University;
to accept, transfer and otherwise control the moveable, immoveable and intellectual property of the University:
to approve the emoluments and terms and conditions of serviceof the faculty and staff of the University; and
(m) to approve the performance of works and services on contract.
(8) An annual meeting of the Board shall be held on a date to be fixed by the Vice-Chancellor in consultation with the Chairman. In such annual meeting, report of working of University during the previous year together with the statement of the receipts and expenditure, the balance sheet and financial estimates shall be presented.
(9) Special meeting of the Board may be convened by the Chairman as and when necessary.
10) The members of the Board shall be entitled to such allowances, if any, and the sitting fee from the University as may be provided in the regulations,
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015 89
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(7) The Boar shall h me t orit h niversity shall have the following powers and functions, namely:-
(a) to superintend and control the affairs of the University;
(b) o ecom end h ol ments erm nditi ns ice- hancellor;
(c) to approve academic programmes;
(d) to frame and approve regulations;
(e) to create epartments/Centres/Schools/ oards i s
running various academic programmes; () to create posts of faculty and staff sit ons in h niversity;
(g) to approve the University budget; o minister ntrol h of h niversity t ori e the opening and erat he ccounts;
(i) to ept, a r ise ntrol oveable, m oveable and intellectual property of the University; () to i e the o m m on seal h niversity;
(k) to appoint such mitte s a i h t ct i g ofthe University;
) e h ol ments e m nditi ns l h niversity;
(m) to approve the pe mance orks i es ontract.
(8) An annual meeting of the Board shall be heldox by the Vice-Chancellor in consultati n i h hai an. nual
e ting, report of working of University during the previous year together with the statement of the receipts and expenditure, h t financial estimates all sented.
pecial e ti oar a ened y the Chairman
as
(10) embers ft e oar al tit o ances, y, n om niversity as may be provided in the regulations,
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015
(CHTR 26, 1937 SAKA)
but no member other than the persons referred to in sub-clauses (iii) and (iv) of clause (a) and sub-clause (i) of clause (b) of sub-section (5) of this section shallbe entitled to any salary.
(21) Five members, including the Chairman, shall constitute the quorum at any meeting of the Board.
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(12) In case of difference of opinion amongst the members, the opinion of the majority shall prevail.
vote.
(13) Each member of the Board, including the Chairman, shall have one vote. If there shall be equality of votes on any question to be determined by the Board, the Chairman shall, in addition, has power to exercise a casting
(14) Every meeting of the Board shall be presided over by the Chairman and, in his absence the Vice-Chairman shall preside over the meeting.
(15) Any resolution, except such which is placed before the meeting of the Board, may be adopted by circulation amongst all its members. Any resolution so circulated and adopted by a majority of the members, who have given their approval or disapproval of such resolution, shall be as effectual
and binding as if such resolution had been adopted in a meeting of the Board:
Provided that for any decision by such circulation at least four members of the Board must support the resolution in writing.
3. In the principal Act, after section 14 so substituted, the following Insertionof
"14-A. () The State Government shall have the powers to make a
reference to the University with regard to any matter of policy or in respect of any act done by the Universityin contravention with the provisions of this Act or the regulations made thereunder.
Powers of the
State
Government.
(2) The University shall report to the State Government about the action,
if any, as it proposes to take or has taken upon the reference
made under sub
section (I), and shall submit an explanation to the State Government, ifit fails to take action.
3) If. the University fails to take action on such reference to the
section 14-A in
Punjab Act 1 of
1997.
section shall be inserted, namely:
oh
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16. 2015 90
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hut no member o ber r h s o n - l ses of clause a -cl se (b) of sub-section (5) of this section shall entitled to any salary.
(11) Five members, including the Chairman, shall constitute the quorum at any meeting of the Board.
(12) In case of difference of opinion amongst the members, the opinion of the majority shall prevail.
(13) Each member of the Board, including the Chairman, shall have one vote. If there shall be equality of votes on any question to be determined by oard, the Chairman shall, in addition, has power to exercise a casting
(14) er e ti h oar all h a m d, in his absence the Vice- Chairman shall preside over the meeting.
(15) re luti n, pt hi he e ting of the Board, a be t l t n ongst embers. resolution so circulated and adopt ajorit th embers, iven their r val or roval f luti n, hall t al l t t n e ti of h oard
:
i h i l t n t embers
h oar ust port h l t n in rit g. n cipal ct, bst
ituted, he lowing
t al rt d, namely:-
. 1) t t over ent al h ers o a
of the e o h niversity i o at er
e policy or in respect of any act y t he niversity in
CGoraramiens t ention i h
visi ns ct h
regulations made h nder.
University all ort h t t o ver ent ut h t n,
y, oses a a
h ce ade der
b-
t 1), hall it
planation h t te o
vernment, if it fails
to take act o
(3) If h niversity il ce h
rt n
ion A n
j ct
7.
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PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 201
(CHTR 26, 1937 SAKA)
91
satisfaction of the State Government within a reasonable time, it may considering explanation submitted by the University, issue such directions consistent with this Act, as the State Government may consider necessa and the University shall comply with such directions. after
(4) The State Government may, at any time, arrange for an inspecuol or enquiry into the affairs of the University by such authority or person as t may specify, to satisfy about the proper and effective functioning of the University and also upon any matter connected with the administrationand finances of the University.
(D) The University may authorize any person to representit on the
inspection or enquiry referred to in sub-section (4).
(6) On receipt of the report of inspection or enquiry referredto in sub
section (4), the State Government may examine the same and give such
directions, as it may consider necessary, to the University.
(7) The Vice-Chancellor shall within a period of thirty days fromthe
date of receipt of the directions given under sub-section (6), send an intimation
to the State Government about the action taken by the University in pursuance
of the said directions.
(8) On the expiry of the period specified in sub-section (7), the State
Government may, after considering the intimation, if any, received from the
Vice-Chancellor, issue such directions to the University, as it may consider necessary and the University shall comply with
such directions.
H.P.S. MAHAL
0750/04-2015/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Afairs.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2015 91
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l t cti n t t over ment within a reasonable time, it may after considering explanation submitted by the University, issue such directions consistent with this Act, as the State Government may consider necessary niversity al pl with such directions.
t over ent may, at any time, arrange for an inspection or enquiry into the affairs of the University by such authority or person as it m specify, to sa t h er t e t i h
niversity at er nected i ministration
inances e niversity.
(5) The niversity ay authorize any person to epresent it on th e
n ct uir o n -section (4).
(6) On receipt of the report of inspection or enquiry re ferred to in sub-
on (4), he tate over ent ine the sam
e and give such
i cti ns, si er cessary, o h niversity.
7) ice-Chancellor shall ithin a eriod of hirty days rom the
t i t o t ns er -secti
n ), n mati n
t t over ent ut h ak h niversi ty n ce
oft e said ti ns. |
8) h i h cifi n -secti n ), h t over ment ay, r si eri g h n mati on, , rom h
Vice-Chancellor, s t s o h ni versity, a si er
essary h niversity al pl i t t ns.
H.P S MAHAL,
Secretary to Government of Punjab, epart ent egal egislati e f irs. 0750/04-2015/Pb. ovt. r
ess, . . agar
5