PUNJAB GOVT. GAZ (xR), NOVEMBER 17,2016 (KRTK 20,1938 SAKA) PART |
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVL:
NOTIFICATION
The 17th November, 2016
147
AFFAIRS, PUNJAB
No. 50-Leg./2016.- The following Actof the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 7th November, 2016, is hereby published for general information:-
THE SRI GURU RAM DAS UNIVERSITY OF HEALTH
SCIENCES ACT, 2016.
day of
(Punjab Act No. 43 of 2016)
AN
ACT
lo establish and incorporate a University in the State of Punjab to be known as S¥i Guru Ram Das University of Health Sciences for the purposes of making provisions for instruction, teaching, education, research, training and related activities at all levels in the disciplines of Health Sciences and to provide for the matters connected therewith or incidental thereto;
Whereas the Sri Guru Ram Das Charitable Hospital Trust registered under the Societies Registration Act, 1860 (XXI of 1860), made a proposal to the State Government for setting up a self-financing University in the State of Punjab on the basis of the Punjab Private Universities Policy, 2010 and to make provisions for all the streams of Health Sciences at all levels; Whereas the State Government, after due consideration of the said Proposal of the aforesaid Trust, has come to the conclusion that the aforesaid Trust jg capable of establishing and running the University and accordingly 13s accepted jis proposal for the establishment of the said Private University; And whereas in the circumstances referred above, it is deemed ex pedient 10 estas, the Sri Guru Ram Das University of Health Sciences for the Aloresajg urposes. }
Be Core by the Legislature of the State of Punjab in the Sixty- Seventh Year of the Republic of India as follows:-
1 (1) This Act be called the Sri Guru Ram Das University of Short title il . 11S ACt may commencement, Healy, Sciences Act, 2016.
1
148 PUNJAB GOVT, GAZ. (EXTRA),
NOVEMBER 17,2016
(KRTK 20, 1938 SAKA)
rs A e—
( 5) It shall come into foree on and with effect from the date of it publication in the Oficial Gazette,
—~e Definitions.
(a)
(bh)
(c)
(d)
(¢)
4)
(g) (h) (i) Gg) (k)
(1)
(m) (n)
(0)
(r) (q) (r)
3 In this Act, unless the context otherwise requires,- 'Academic Council' means the Academic Council of (he University;
'authorities' means the authorities of the University;
"Board of Management' means the Board of Management of the University;
'Board of Studies' means a body to be constituted by the Governing Body;
'campuses' means a contiguous arca within which the
. . . . 1
University is situated, 'Chairman' means the Chairman of the Trust; 'Chancellor' means the Chancellor of the University; 'Chief Finance and Accounts Officer' means the Chief Finance and Accounts Officer of the University; 'Dean' means the Dean of the University; 'Governing Body' means the Governing Body of the University;
"INC" means the Indian Nursing Council; institution' means an institution or institute or college or academic centre (by whatever name it may be called) run or managed by the University within the campus; 'MCI' means the Medical Council of India;
'prescribed' means prescribed by the statutes, ordinances and regulations;
'Registrar' means (he Registrar of the University;
1 8)
~ Q 2 3 State Government' means the Government of the State of Punjab;
1 . a
statutes', 'ordinances' and 'regulations' means the statues:
ordinances and regulations of the Universi ty, made by it under this Act;
'teacher' includes Professor, Reader, Associate Professob ; on who Assistant Professor, Lecturer and any such other person wl
2
w
PUNJAB GOVT. GAZ. (EXTRA), NOVEMBI:R 17,2016 : (KRTK 2, 1038 SAKA)
imparts instruction jy, the Unive Isity; (s) Trust' means (he Sti Gury R registered under the
1860);
am Das Chari
Societies Registration
able Hospital Tryst
Act, 1860) (XXIof
(1) "University means the Sri Guru Ram Das University of Health Sciences est ablished under section 3 of this Act; (11) '"Vice-Chancel|gp" : means the Vice-Chancellor of the University; and
(v) Visitor' means the Visitor of the University.
3. (I) There shall be established a private University by the name of the Sri Guru Ram Das University of Health Sciences in the State of Punjab. (2) The University shall be uy and managed by the Trust in accordance with the provisions of this Act.
(3) The University shall be a body corporate by the name mentioned in sub-section (7) and shall have perpetual succession and a common seal. It shall have the power to acquire, hold, dispose of property both moveable
and immoveable and to make contract and shall sue and be sued by the said
name.
(4) The headquarters of the University shall be located at Mehta Road, Vallah, Sri Amritsar.
(5) The University shall be self-financed and it shall not be entitled loreceive any grant or other financial assistance from the State Government.
4. The objects of the University shall be,-
(i) to provide for instruction, teaching, education, research and training at all levels in all disciplines of Health Sciences, as per the needs and as may be deemed necessary by the University through all the modes of medical education as may emerge or become relevant in future; |
(ii) to promote the academic aspirations of the rural stu dents in
the medical and related fields;
(iii) to undertake industry oriented teachin g, Tlegaiinc
extension programmes and to provide e mploya
"the Society ; a view to coptribute to the developmen t of y |
creation, advancement
anc
rstanding ;
training and research
(iv) to provide for research, | —
dissemination of knowledge, wisdom ' Establishment of
the University.
Objects of the
University.
3
' MBE
R 17, 2016
150 PUNJAB GOV'T. G
AZ. (EXTRA), NOVEM
B
(KRTK 26, 1938 SAKA)
strial houses for setting
(v) tloencourage and moti vate leading indu
at the campuses their respectiv e corporate institutes for up
seadenmis industry nexus;
(vi) 10 disseminate knowledge so as to make it accessible to all strata of the society; and
vii) to do all such things as may be necessary or desirable to
further the objects of the University. Powers and 5. The University shall have the following powers and functions to be functions of the ev ercised and performed by it or through its officers and authorities, namely,-
University.
(i) tomake provisions and adopt all measures (including adoption and updating of the curricula) in respect of starting courses of study, teaching, training, research, consultancy and granting affiliation relating to the courses through traditional as well as new innovative modes including online education modes;
(ii) to conduct examinations for granting or conferring Doctorate, Masters, Degrees, Diplomas and Certificates;
(iii) to institute and confer the designation of Professor, Associate | Professor, Assistant Professor, Reader, Lecturer or any other equivalent designation, as may be required by the University in its campuses or its institutions and to appoint persons as such;
(iv) to institute and award fellowships, scholarships, studentships, exhibitions, as may be prescribed:
(v) to provide for equivalence of the degrees, diplomas and - certificates of the students completing their courses, partially or in full, from any other recognized University, Board or Council or any other competent authority in India;
(vi) to provide for dual degree, diploma or certificate vis-a-vis other Universities on reciprocal basis;
(Vii) to setup central library, departmental libraries, museums and allied matters;
viii) ; ( 0 demand and collect fees and other charges, as per the Punjab Private Health | 1k Sciences Educational Institutions
gu ation of Admission, Fixation of Fee and Making ©! Reservation) Act, 2006:
(ix) tohold, manage and run (he funds of the Trust and endowments created in favour of the Ui Miversity;
4
NJAB GOVT, GAZ (river PU COVE GA XA, Nov 17 1 151 (KRTK 24, 1938 SAKA) (x) to institue — and confor _ —— | | confi honorary degrees, og may be prescribed: (xi) 10 print and publish the Works of (ye and to establisly chairs ol excellence: (xii) to take Special me academic excellence
asures for (he spre i ; i of health/medic: educational faciliies edical amongst the education; ® vorvpsd ily backw: strata of society; a ly backward
(xiii) to encourage and Promote sports:
bl
(xiv) to create technical, administrative, ministerial and other necessary posts and to make appointments thereto; (Xv) toreceive grants from the MCI, INC and any other regulatory bodies concerning medic al education and other Central or State agencies concerning medical education;
(xvi) toreceive and to raise loans and advances for the University;
(xvii) to undertake research projects on mutually acceptable terms and conditions in respect of agriculture, industry and business;
(xviii) to provide consultancy services;
(xix) to encourage and promote extra-curricular activities for personality development of the students, teachers and employees of the University;
(xx) to purchase, acquire and take on lease or mortgage, any immovable or movable property and to sell, lease, mortgage, | alienate and transfer any immovable or movable property belonging to or vested in the University;
(xxi) to prescribe the fee structure for various categories of students;
(xxii) to seek collaboration with other institutions on mutually acceptable terms and conditions;
|
M 4 5 oy
i" : ~ C
ii 'mi salaries, remunerations an (xxi ) to fix, determ ne and provide sal: ~ TVA" sit ' n honoraria to teachers and employees of the gpl
accordance with the norms specified by the MCL,
ni sdical education; any other regulatory bodies concer ng med
i l edi |
dl fie btaining i ich shall be exempte f
romo ifi whi h s all be x
wi
xxiv) todo self-certification, chi a y
(xxiv) ' permission, approval, license, certificate, nc 0 TY h
] » State Government ori
hn or authorization
from the Stat dov
1 > N >
NN .
other body set-up by the State Government; ao
ions for carry i »s and regulat ons rd nance (xxv) to frame statutes, 0 the objects of the University
; and
5
Jurisdiction ol' the University.
Ofticers of the University.
The Visitor.
152 PUNJAB GOV'T. GAZ. (EXTRA), NOVEMBER 17, 2016
(KRTK 20, 1938 SAKA)
i l (xxvi) to perform all such other functions, which may be necessary or desirable in furtherance of the objects of the University,
6. (1) The University shall exercise its jurisdiction within its campus,
(2) The University shall affiliate to it those educations] or professional institutions, established, run or managed by the Trust within the campus with regard to which a specific decision is taken by the Trust,
7. The following shall be the officers of the University, namely:-
(i) the Visitor;
(11) the Chancellor; (iit) the Vice-Chancellor,
(iv) the Registrar;
(v) the Deans of the faculties;
(vi) the Chief Finance and Accounts Officer; and
(vii) such other officers of the University, as may be declared by the statutes, to be the officers of the University.
8. (1) The Governor of Punjab shall be the Visitor of the University.
(2) The Visitor shall preside over the convocation of the University for conferring degrees and diplomas.
(3) The Visitor shall have the right to call for any information relating to the affairs of the University.
(4) The Visitor, in consultation with the Chancellor, may cause the inspection, scrutiny, investigation, survey or inquiry or any other such like thing to be made by such person, as he may direct in respect of administrative, academic or executive matters of (he University.
(5) The Visitor shall, in every case, give notice to the University of his intention to cause the inspection, scrutiny, or any other such like thing to be made and
representative, who shall be present at such ins survey or inquiry or any other such like thing investigation, survey or inquiry
the University shall appoint a
pection, scrutiny, investigation,
» as the case may be.
(6) The Visitor may inform the Vice-Chancellor about the results of such inspection, scrutiny, investigation, survey or inquiry and the Vice- Chancellor shall comm unicate to the Governiy along with such advice, as the Vj taken on such advice,
18 Body, the views of the Visitor sitor may have (endered and the action to be
(7) The Vice-Chancellor shal inform the Visitor about the action
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PUNJAB Gov. OAL (XTRA), NOVEMBER 17,504 (KRTK 26, 193 5 5, or taken or proposed to be taken by University with re scrutiny, investigation, survey, inquiry orany other
153
the spect to (he such like thing, mspection, may be. as the case
(8) Il the State Governmen considers jf interest to make inspection, Scrutiny, investigatjoy r relating to the
a reference shall be made by the State Gove in consultation with the Chancellor, C investigation, survey or inquiry to be made appropriate in public
l, Survey or inquiry, as (he
University or ji institutions,
mment (o the Visitor, who shall,
ause such inspection, scrutiny,
case may be, in respect of any matte
9. (1) The Chairman shall be the Ch the Chancellor, in the absence of the Vig; tor, sha of the University.
ancellor of the University and
It preside over the convocation
(2) The Chancellor shall be the Chairman of the Governing Body and he shall approve all appointments, nominations, removals, suspensions and reinstatements of the employees and officers of the University either sio-moto
or on the recommendation of the authority concerned of the University.
(3) The Chancellor may amend or revoke any decision taken by any authority or officer of the University and may exercise his powers either $tio-moto or otherwise to do all things to facilitate the smooth functioning of the University.
(4) The Chancellor shall have the power to do all Shah other functions as may be required to further the objects of the University and any Matter incidental thereto and the decision taken by the Chancellor shall be final and binding on all the concerned of the University.
(5) If, in the opinion of the Chancellor, any decision of i" oitieer Or author ity or the University is beyond the power con fo ol lo the interests the Statutes or ordinances or regulations or is likely to be p ju le «decision of the University, he shall ask such officer or a/idonty " dl refuses to Within 5 period of fifteen days and in case, the officer os within a period MeVise suc decision, wholly or partly or fails to fake any shall be final.
os days, the dec
ision of the Chancel
lor s all t ]
presentation mad
e
lor or any othe
or otherwise, it
a (6) If, at any time,
upon the re D
e
pes to the Chancellor that the Vic
e-Chanc
Mversity
" o | on »" imposed up , . 12 any duty Itin pel forming
(a) has made defau ot Of i 1erw
is
him under this Act or otl
Chancellor.
7
"The Vice- Chancellor, The Registrar. ; \ ] 2016 154 PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,
(KRTK 26, 1938 SAKA)
(bh) has acted in a manner prejudicial to the interests of the —
University; or
(¢) is incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that term of that off icer has not expired, by an order in writing and stating the reasons therein, require the Vice-Chancellor or the officer concerned to relinquish his office from such date, as may be specified in the order. The Vice-Chancellor or the officer concerned shall be deemed to have relinquished his office from the date so specified:
Provided that no such order shal] be passed, unless the grounds on which such action is proposed to be taken are communicated to the Vice-Chancellor or officer concerned and he is given reasonable opportunity of being heard.
10. (1) The Vice-Chancellor shall be appointed by the Chancellor from amongst the panel of three persons recommended by the Governing Body.
(2) No person shall be appointed as Vice-Chancellor, unless he possesses such qualifications as are specified by the MCI, INC and any other regulatory bodies concerning medical education.
(3) The Vice-Chancellor shall be the overall in-charge of the University, who shall exercise general superintendence and control in the affairs of the University and shall execute the decisions of various authorities of the University. "
(4) In case of the absence of the Visitor and the Chancellor, the Vice-Chancellor shall preside over convocation of the University.
(3) The Vice-Chancellor shall exercise such powers and perform such functions, as may be prescribed.
11. (I) The Registrar shall be appointed by the Chancellor from amongst the panel of three persons recommended by the Governing Body.
(2) No person shall be appointed as Registrar, unless he possesses Such qualifications as are specified by the MCI, INC and any other regulatory bodies concerning medical education.
(3) The Registrar shall sign all contracts and authenticate all documents or records for and on behalf o f the University.
(4) The Registrar shall be the Me Body, the Board of Man have the right to vote.
mber-Secretary of the Governing
agement and the Academic Council but he shall not
8
PUNJAB GOVT
such other functions, jy may hye
12. (1)
by the Chancellor in syely manne
(2)
and Accounts Officer, unje conducted by the Institue of Charere
(3)
powers and perform such function
13. (1)
deem necessary for its smootl, funcii
(2)
GAZ, (LX RA), Ne Win
[O38 SAKA)
hal CXC fg Preserilye Co (KR 20 I'he Repistiay 4 Such oye, Oy Fhe Chie Finance nd Acco Offices 08 may ye Preseribe. No person shy be qualifie 88 he has pags the Chartere
d Accouniangs of Ind Ihe Chief Finance and Accoung Office » 85 may be preseribeq. I'he University May appoint such ole oning,
The manner of appointment of such othe University and their powers and functions shall be such, asm
14. The following shall be the authorities of the Univ (i)
(ii)
(iii)
(iv)
15. (1)
the Governing Body; the Board of Management; the Academic Council; and to he appointed aq
ATHY 17, 2014 155
Vers and perfor, shall he appomted he « hief Finance aril CL ACCounts Officer Chief Finance d Accountancy lest .
Ia,
r shall Cxercise such
r officers, as it may Other Officers r officers of the
ay be prescribed.
ersity, namely,- Authorities of the University,
such other authorities, as may be declared by the statutes to be the authorities of the University.
The Governing Body of the University shall consist of the The Govemning following persons, namely :-
(a)
(h)
(c)
(d)
(e)
#2)
the Chancellor;
the Vice-Chancellor;
three persons nominated by the Trust,
out of whom two shall be eminent
educationists in medical/health sciences;
Director Research and Medical Education
(DRME) or his representative not below
the rank of Joint Director;
one expert of Finance, nominated by the
Chancellor; - Co
the Secretary to Government of Punjab,
Department of Higher Education i Se
representative, not below
(he rank 0
Secretary;
Body.
: Chairman
: Member
: Members
: Member
: Member
: Member
9
T 2 'R17, 2016 PUNJAB GOVT. GAZ. (1:X'1 RA), NOV EMBER |
- (KRTK 20, 1938 3480)
—
(2) the Secretary to Government of Pulte : Member Department.of Medical Education anc Research or his representative, not below the rank of Joint Secretary; and
(h) onc eminent educationist nominated by : Member the Secretary to Government of Punjab, Department of Higher Education in
consultation with the Chancellor.
2) The Governing Body shall be the supreme body of the University, It shall perform the following functions, namely :-
(a) to provide general superintendence and to give directions for controlling the functioning of the University in accordance with the statutes, ordinances and regulations;
(b) to review the decisions of other authorities of the University in case these are not in conformity with the provisions of the Statutes, ordinances and regulations;
(¢) to approve the budget and annual report of the University;
(d) to lay down the extensive policies to be followed by the University; and
|
(¢) to exercise such other powers, as may be prescribed by the statutes.
(3) The Governing Body shall meet at least twice in a calendar year. (4) The quorum for meeting of the Governing Body shall be five. he Board of 16. (1) The Board of Management shall consist of the following anagement. members, namely: -
(a) the Chancellor or his nominee; : Chairperson (b) the Vice-Chancellor : Member (¢) two members of the Tryst nominated by : Members the Trust;
(d) the Director of the Directorate concerned : Member relating to medical education (DRME) ~ 8Srepresentatiye of the State Government; (e) three Persons, who are nog the members : Members of the Trust, nominated by the Trust: fH two persons from amongst the teachers : Members nominated by the Trust; and
10
w o PUNIAB GOVT. GAZ. (EXTRA), Noy Emp 17.20 (KRTK 26, 1938 SAK A) 61s Tw
\ . .
(g) two teachers, nominate by the CI) ancellor, : Member : s Xereise such powers
(2) The Board of Management shall o uch functions, as may be prescribed, and perform
s
(3) The Board of Management shall mee at least twice in a calend : > Ina calendar year.
(4) The quorum for meeting of the Board of Management shall be five
17. (1) The Academic Council shall consist of the following members pamely:-
+ The Academic
Council.
(a) the Vice-Chancellor; : Chairperson
(b) one eminent academician from the field of Member medical and health sciences nominated by the State Government as its representative; and
(c) such other members, as may be prescribed. : Members
(2) The Academic Council shall be the main academic body of the University and it shall, subject to the provisions of this Act, statutes, ordinances and regulations, coordinate and exercise general supervision over the academic policies of the University.
(3) The quorum for meeting of the Academic Council shall be such, as may be prescribed.
18. (1) The Finance Committee shall consist of the following The Finance members, namely :-
Committee.
(i) the Vice-Chancellor; : Chair person
(ii) the Dean, Academic Affairs; : M ember
(iii) the Registrar; :
Member
(iv) two persons nominated by the Trust : Memb ers
out of whom one shall be a financial expert; and
(v) the Chief Finance and Accounts Offi cer. : Member-
Secretary
(2) The members nominated by the Trust shall hold office for a period of two years.
_—
1 ; inance Officer shall
get the annual Functions of the
19. (1) The Chief Accounts and Financ e O g ee
budget of the University prepared along with the requisite doen - Committee.
submit the same to the Finance Committee fo
r its approval. The Chiet Ac
11
Other authorities. Disqualification for membership ol'an authority or body
Acts or
proceedings not to be invalidated duc to vacancies, Filling up of emergent
Vacancies,
SOV. GAZ. (EXTR
A), NOVEMBER
17,2016
: KRTK 26, 1
938 SAKA)
ee —
158 PUNJAB
«ec y of the annual incom, | =r shall also pet
the accounts ol
: 4 ne ~
smance Officer s k . ¢ same audited fy and Finance © prepared and get th yy
aditure of the expendi
|
d Accountant, so apj
University I iitee in thie.
sointed by the Finance Committee in this Fear Chartere c appre Oy (he Finance Committee, alongwigy, thy v) The budget sxpenditure of the Unjyep.: . | to the audit of income and expenditure Inivergj; " soard : note with reg ¥ Oo I ) 'hance
;
| to in sub-section (7), shall be placed before the Chancellor
f,, in
referred tom sub-
approval, } }
3) The Finance Committee shall tender advice to the Chancellor (3 financial matters of the University.
20. The composition, constitution, powers and functions of authorities under clause (iv) of section 14, shall be such, as may be prescribed.
21. A person shall be disqualified for being a member of any of the authorities or body of the University, if he,-
(i) is of unsound mind and stands so declared by a competent court; or }
(i) isan un-discharged insolvent; or
(iii) has been convicted of any offence involving moral turpitude; or
(1v) has been punished for indulging in or promoting unfair practice in the conduct of any examination in any form,
22. Noact done or proceedin gs taken under this Act by an"authority or body of the University shall pe inval id merely on the ground of' -(a) any vacancy or defect ip the constitution of (he authority or body; or
(6) any defect or irregularity Person acting as member ¢ (¢) any defect of irregularity in the merits of the case, IN nomination of appointment of
hereof; of
such act or proceeding not affecting
or due (go change of capacity
e shall be fj|leq in, as early as
Pointed of nominated such a
12
L
Z
PUNJAB GOVT, 3, (Lx
R17, 2016 159
—
member of such authority op — — —— \ nw ge
H I the Femaining
member, in whose p se place entire of ih .
} a
Ire of (he
24. The authorities of Sifienrs of Minated, ag ye case may | IS of the oe
: T ary for committees. The constitution of such : Commie ees committees, as may be negegg {if Se stitute such
asks by quel,
such, as may be prescribe and their dyes of
25. Notwithstanding anything con a special school for imparting edyc all be
eyin this Act, the Trust shall run | mum fifty students ip Ith tich shall also include the facility Ssion of the students shall be made
class and 12th class, free of cost, w| gl
accommodation and free diet Admi
basis of merit. on the
26. (1) The Governing Body may, from time to tj or may amend or repeal the same, © time, make statutes
2) T : | ( ) The statute or any amendment made therein or repeal thereof shall require the approval of the Chancellor i (3 ) Subject to the provisions of this Act, the statutes may provide
forthe following matters, namely:-
(1) the constitution, powers and functions of the authorities and other bodies of the University, as may be constituted from time to time;
(ii) the terms and conditions of appointment of the Vice- Chancellor and his powers and functions;
(iii) the manner, terms and conditions of appointment of the Registrar and Chief Finance and Accounts Officer and their powers and functions;
and conditions of appointment of othe
r
(iv) the manner, terms heir powers and functions; officers and teachers and t
d conditions of service of the employees of
(v) thetermsan the University;
(vi) the procedure for arbitration it
y, officers, teacher s, em
norary degrees;
ayment of tuition fee
and fellowships; | case of dispute be tween
ployees and stude nts;
Universit
(vii) the confermen t of ho
n of students
from p
(viii) the exempti o
g them scholars hips
and for awardin ( ammiltees,
Running special school for
imparting free education to
students,
Power to make statues.
13
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(KRTK 26, 1938 SAKA)
160
(iv) (q) the admissions shall be done on the basis of | National Eligibility-cum- Entrance Test (NEET) or any other test conducted/recommended by the Central Government in the wake of guidelines by Hon'ble Supreme Court.
(b) regulation of reservation of seats;
(x) the number of seats in different courses; and
(xi) any other matter for which statutes are required to be made under this Act.
(4) Afterthe approval of the Chancellor, the statutes of the University shall be submitted to the State Government for its approval.
(3) The State Government shall consider the statutes submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the statutes to the University.
(6) The University shall, with the approval of the Governing Body, communicate its concurrence to the statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons thereof.
(7) After the statutes are finally approved by the State Government, these shall be published in the Official Gazette of the University.
(8) The statutes so made, shall not be amended without the approval of the State Government. Power to make 27. (1) The Governing Body may, from time to time, make ordinances ordinances, or may amend, or repeal the same,
(2) Every ordinance Or any amendment made therein or repeal thereof, shall require the approval of the Chancellor.
(3) Subject to the provisions of this Act, the ordinances may provide for the following matters, namely :-
(i) the admission of students to the University and their enrolment as such;
(1) the courses of Study to be laid down for the degrees, diplomas ang certificates of the University; (iii) the degrees, diplom ; as, certificates and other academic distinctions;
14
5
(iv) the fees to he ¢ harged fo Vi and diplomgg of tl
(v) the conditions forthe studentships, med
ious Courses, ex
1e University.
award of [ellows)
als and prizes: (vi) the conduct of examinations, inclu degrees
aminationg,
ps, scholarships,
ding the terms of offic manner of appointment and the (
.
o uties of the examiningodies, examiners and moderator 5:
(vii) the conditions of hostel facilities University;
for students in the
(viii) taking disciplinary action against the students of the University;
(ix) the creation, composition and functions of any other body, which is considered necessary for improving the academic standard of the University;
(x) the manner of co-operation and collaboration with Universities and institutions; and
(xi) any other matter which by this Act or the statutes made there under are required to be provided by the ordinances.
(4) After the approval of the Chancellor, the cdinances of the
University shall be submitted to the State Government for its approval. : itted by
(5) The State Government shall consider the ordinances ome d
. 1 0 ' the University and shall give its approval without or with ue ty
"
any, as it may deem necessary and return the same to t ing Body,
: ¢ roval of the Governing y
(6) The University shall, with the app approved by the State di es as Wn
Overment and if it desires not to give effect 0 any ot ¢ . oo reasons Made by the State Government, it may ive iis
oved byt
(7) After the ordinances are finally approv "he University: th : zette ol the . aval ese shal] be published in the Official Gaz d vithou! {he approv not be an
thereof.
he State Gove
rnment,
dv
8) The ordinances so made, shall ® State Government.
28. (1) The Governing Body ma % amend or repeal the same.
(2) Every regulation or an ke
L
ati n
5 Power to ma
Y,
l
|
University to follow rules, regulations etc. of the regulating bodies.
General Fund.
162 PUNJAB GOV'T. GAZ. (EXTRA), NOVEMBER 17,2016
(KRTK 26, 1938 SAKA)
thereof] shall require the approval of the Chancellor,
(3) After the approval of the Chancellor, the regulations of the University shall be submitted to the State Government for its approval, (+4) The State Government shall consider the regulations submitted by the University and shall give its approval without or with such modifications, i any, as it may deem necessary and forward the same to the University.
(5) The University shall, with the approval of the Governing Body, communicate its concurrence to the regulations as approved by the State Government and if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons thereof.
(6) After the regulations are finally approved by the State CGiovernment, these shall be published in the Official Gazette of the University.
(7) The regulations so made, shall not be amended without the approval of the State Government.
29. (1) The University shall be prohibited from conferring any degrees, not recognized by the MCI, INC and any other regulatory bodies concerning medical education or its equivalent body constituted by the Central Government.
(2) lt shall be mandatory for the University to follow the MCI, INC and any other regulatory bodies concerning medical education, University Grants Commission (Establishment and Maintenance of Standards in Private Universities) Regulations, 2003, or any other regulations made for private Universities by the MCI, INC and any other regulatory bodies concerning medical education.
30. (1) The University shall have General Fund to which shall be credited, -
(a) fees and other charges received by the University;
(b) any income received from consultancy and other work undertaken by the University; and
(c) funds and grants received from any source by the University for research projects from any Government and Non-Governmental funding agencies.
(2) The General Fund shall be utilized for the following purposes, namely:-
(a) forthe repayment of the debts including interest charges thereto incurred by the U niversity;
"
2
PUNJAB GOVE GAZ (EXTRA), NOVEMBIR |
(KRTK 26, 1938 SAKA) T2016 163
—— (h) tor the upkeep of (he L assets of (he University. (c orthe payment of (he cog of audit of (he fur . " . ' Kk
(d) lor meeting (he Expenses of (¢) forthe payment of salaries an and employees of the University and for (he payment of any.benefits to any such officer and ¢ any suit or proceedings;
d allowances 1o the officers
mployee;
(f) for the payment of travelling and other allowances to the members of the authorities, committee or Board of the University;
(g) forthe payment of fellowships, scholarships, assistantships and other awards to students belonging to economically weaker sections of the society or research associates or trainees, as the case may be, or to any student eligible for such awards;
(l) for the payment of any expenses incurred by the University;
(i) for acquisition of land or any kind of development work or likewise activities for the purpose of the University;
(j) for the payment of cost of capital and repayment of loans incurred by the Trust for setting up and running the University and the investments made therefor;
(k) for the payment of charges and expenditure relating to
the consultancy work undertaken by the University; and
(1) for the payment of any expenditure, salarie s, taxes,
liabilities by the Trust for or on behalf of the Unive rsity.
31. The accounts of the income and expenditure of the University shall Annual report. be audited by the Chartered Accountant of the Univers ity and the same shall
be submitted once in a year by the Chiel Finan ce and Accounts Office to the
Governing Body for its approval.
32. The University shall prepare and publis h a semester-wise oF annual Examination. or professional, as the case may be, tentat ive schedule of Ennydnations gi academic activities to be conducted by (he University in the beginning of each
« N
+1 ral] 0Y
r ear.
academic session, but not lat
er than the 30th day of August ina calenda ) i
'Schedule of Examinations
' means the time table givi
ng
ion :- .
Explanali ate of the commencement details about the time, da
y and d
of each paper which is pa
rt of the scheme of exami
nations
17
Declaration of results.
Convocation. Disputes
conceming
authorities and bodies.
Power to remove difficulties. Protection of action taken in good faith. Transitory
provisions,
PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 17,2016
(KRTK 26, 1938 SAKA)
164
——
including the details of practical examinations and viva. voce, if any.
33. (1) The University shall strive to declare Le results of examinations conducted by it within a period of forty-five days from the last date of the examination of particular course but, in any case, not later than sixty days from the said date.
(2) No examination or the result of an examination shall be held invalid only for the reason that the University has not followed the schedule of Examinations.
34. The convocation of the University shall be held in every academic year for conferring degrees, diplomas, certificates or any other academic distinction or for any other purpose in the manner, as may be prescribed.
35. Ifany dispute arises with respect to the appointment or entitlement of any person, to be a member of any authority or other body of the University, the same shall be referred to the Chancellor, whose decision thereon shall be final and binding.
36. If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, in consultation with the Chancellor, by an order published in the Official Gazette, make such provision, not inconsistent with the provisions of this Act, as it may deem necessary for removing such difficulty:
Provided that no such order shall be made under this section after the expiry of a period of two yea rs from the date of commencement of this Act.
37. No suit or other legal proceedin employee of the University for an to be done in pursuance of the or regulations,
g shall lie against any officer or ything which is done in good faith or intended provisions of this Act or the statutes, ordinances
38. Notwithstanding anything contained in this Act ordinances or regulations and the statutes,
for the purposes of carrying o
ordinances and regulations g
and perform such duties, wh
and regulations, are to pe ex
ut the provisions of this Act or the statutes,
nd for that purpose,
ich by this Act
ercised or
may exercise such power
or by such statutes, ordinances
performed by any authority or officel
—
e
s
18
PUNJAB GOVE GAZ EXTRA), NOVEM | (KRTK 26, 1938 sak) 0 of the
a ppointed .
39. (1) The SriGuru Ram Das University of Health Sciences Ordinance, Repeal % 1016 (Punjab Ordinance No. 7 of 2016), is hereby replead.
(2) Notwithstanding such repeal, anything done or any action taken under taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under this Act.
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 1139/11-2016/Pb. Govt. Press, S.A.S. Nagar
19