PUNJAB GOVT, GAZ. (EXTRA), JUNE 04, 2015
(JYST 14, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 4th June, 2015 No.25-Leg/2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 19th day of May, 2015, is hereby published for general information:
1.
THE SURYA WORLD UNIVERSITY ACT, 2015
(Punjab Act No. 24 of 2015)
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AN
ACT
to establish and incorporate a University in the State of Punjab to be known as the Surya World University for the purposes of making provisions for instruction, teaching, education, research, training and related activities at all levels in the disciplines of higher education including professional, medical, technical, general education, language and literature andto provide for the matters connected therewith or incidental thereto; Whereas the Surya World Educational Research & Charitable Initiative, a Trust, registered under the Societies Registration Act, 1860 (XXI of 1860), made a proposal to the State Government for setting upa self-financing University in the State of Punjab on the basis of the Punjab Private Universities Policy.
2010 to make provisions for all the streams of higher education 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 is capable of establishing and running the University and accordingly has accepted its proposal for the establishment of the said Private University:
And whereas in the circumstances referred above, it is deemed expedient to establish the Surya World University for the aforesaid purposes. BE it enacted by the Legislature of the State of Punjab in the Sixty-Sixth Year of the Republic of India, as follows:
(1) This Act may be called the Surya World University Act, 2015. Short titleand
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
Commencement.
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Definitions.
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2.
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In this Act, unless the context otherwise required,
(a) 'Academic council' means the Academic Council of the (b)
(c)
G)
University:
"authorities' means the authorities of the University; Board of Management' means the Board of Management of the University;
(d) Board of Studies' means a body, to be constituted by the Governing Body;
(e) 'campuses' means a contiguous area within which the University is situated;
'Chairman' means the Chairman of the Trust;
(g) Chancellor' means the Chancellor of the University;
(h) 'Chief Finance and Accounts Officer' means the Chief Finance and Accounts Officer of the University; () 'Dean' means a Dean of the University; 'Governing Body' means the Governing Body of the University;
(k) 'Institution' means an institution or institute or college or academic centre (by whatever name it may be called) run or managed-bythe University' within the campus;
() 'prescribed' means prescribed by the statutes, ordinances and regulations;
(m) 'Registrar' means the Registrar of the University;
(n) 'State Government' means the Government of the State of Punjab;
(o) 'statutes', 'ordinances' and 'regulations' means the statutes, ordinances and regulations of the University, made by it under this Act;
(p) teacher' includes Professor, Reader, Associate Professor, Assistant Professor, Lecturer and any such other person who imparts instruction in the University;
(q) "Trust' means the Surya World Educational Research and Charitable Initiative, a Trust, registered under the Societies Registration Act, 1860 (XXI of 1860);
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3.
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(r)
(s)
()
(1)
4.
University' means the Surya World University, established under section 3 of this Act;
Vice-Chancellor' means the Vice-Chancellor of the University; and
Visitor' means the Visitor of the University. There shall be established a Private University by the name Establishment of the University.
of the Surya World University in the State of Punjab.
(2) The University shall be run and managed by the Trustin accordance with the provisions of this Act.
(3) The University shall be a body corporate by the name mentioned in sub-section (1), 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 National Highway-1, Village Bapror, Tehsil Rajpura, District Patiala, Punjab.
(5) The University shall be self-financed and it shall not be entitled to receive any grant or other financial assistance from the State Government. The objects of the University shall be,
(i) to provide for instruction, teaching, education, research and training at all levels in all disciplines of higher education including professional, medical, technical, general education and in any other stream and subject, as per the needs ofthe industry and the Society in general., as may be deemed necessary by the University through all the modes of education as may emerge c- become relevant in future:
(ii) to promote the academic aspirations of the rural students;
(ii) to undertake industry oriented teaching, training and research extension programmes and to provide employable skills with a view to contribute to the development of the Society; Objects of the
University.
(iv) to provide for research, creation, advancement and dissemination of knowledge, wisdom and understanding;
(v) to encourage and motivate leading industrial houses for setting up at the campuses their respective corportate institutes for academia industry nexsus;
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Powers and functions of the University.
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(vi) to disseminate knowledge so as to make it accessible to all strata of the society;
(vii) to promote the Punjabi studies to provide for researok.
Punjabi Language and Literature and to undertake measures for the development of Punjabi Language, Literature and Culture; and
(vii) to do all such things as may be necessary or desirable+ further the objects of the University.
The University shall have the following powers and functions to be exercised and performed by it or through its officers and authorities, namely. () to make 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;
(i) to conduct examinations for granting or conferring Doctorate, Masters, Degrees, Diplomas and Certificates;
(ii) to institute and confer the designation of Professor, Associate Professor, Assistance 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;
() to provide for equivalence of the degrees, diplomas and certificatesof the students completing their courses partially or in full from any other recognized University, Board or Councilor any other competent authority in India; (vi)to provide for ual degree, diploma or certificate vis-a-vis other Universities on reciprocal basis;"
(vi) to set-up central library, departmental libraries, museumns and allied matters within the campus;
(vii) to demand and collect fees and other charges, as may be prescribed;
(ix) to hold, manage and run the funds ofthe Trust and endowments
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created in favour of the University;
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(8) to institute and confer honorary degrees, as may be prescribed;
(xi) to print and publish the works of the academic excellence and to establish chairs of excellence;
(xii) to take special measures for the spread of educational facilities amongst the educationally backward strata of society;
(xii) to encourage and promote sports;
(xiv) to create technical, administrative, ministerial and other necessary posts and to make appointments thereto;
(xv) to receive grants from the University Grants Commission and other Central or State Agencies;
(xvi) to receive and to raise loans and advances for the University; (rvi) to undertake research projects on mutually acceptable terms and conditions in respect of agriculture, industry and business;
(xvii) to provide consultancy services;
(xix) to encourage and promote extra-curricular activitiesfor 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;
(xi) to prescribe the fee structure for various categories of students;
(xxi) to seek collaboration with other institutions on mutually acceptable terms and conditions;
(xii) to fix, determine and provide salaries, remunerations, honoraria to teachers and employees of the University in accordance with the norms specified by the University Grants Commission;
(xxiv) to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate or authorization from the State Govermment or any other body, set-up by the State Government;
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Jurisdiction of University. Officers of the University. The Visitor. |14
6.
Campuses.
7.
(rrv) to frame statutes, ordnances s and regulations for carrying out
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(xxvi) to perform all such other functions, which may be neceSsary or desirable in furtherance of the objects of the University.
(2) The University shall affiliate to it those educational professional institutions, established, run or managed by the Trust within came with regard to which a specific decision is taken by the Trust. the objects of the University; and
(1) The University shall exercise its jurisdiction within its (i)
The following shall be the officers of the University, namelv:. the Visitor;
(ii) the Chancellor;
(iii) the Vice-Chancellor; (iy) 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. 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 ofadministrative, academic or executive matters of the University.
(5) The Visitor shall, in every case, give notice to the University ofhis intention to cause the inspection, scrutiny, investigation, survey or inquiy or any other such like thing to be made and the University shall appoint a representative, who shall be present at such inspection, scrutiny, investigation, survey or inquiry or any other such like thing, 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
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Vice-Chancellor shall communicate to the Governing Body, the views of the Visitor along with such advice, as the Visitor may have tendered and the actionto be taken on such advice.
(7) The Vice-Chancellor shall inform the Visitor about the action taken or proposed to be taken by the University with respect to the inspection, scrutiny, investigation, survey, inquiry, or any other such like thing, as the case may be.
(8) Ifthe State Governrhent considers it appropriate, in public interest to make inspection, scrutiny, investigation, survey or inquiry, as the case may be, inrespect of any matter relating to the University or its institutions, a reference shall be made by the State Government to the Visitor, who shall, in consultation with the Chancellor, cause such inspection, scrutiny, investigation, survey or inquiry, to be made.
9. (1) The Chairman shall be the Chancellor of the University and The Chancellor. in the absence ofthe Visitor, the Chancellor shall preside over the convocation of the University.
(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 suo-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 suo-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 such other functions, as may be required to do in furtherance to the objects of the University and any matter incidental thereto and the decision taken by the Chancellor shall be final and binding on all concerned of the University.
(5) If, in the opinion of the Chancellor, any decision of any officer or authority or the University is beyond the powers conferred under this Act or the statutes or the ordinances or regulations or is likely to be prejudicial to the interests of the University, he shall ask such officer or authority to revise its decision within a period of fifteen days and in case the officeror authority refuses to revise such decision, wholly or partly or fails to take any decision within a period of fifteen days, the decision of the Chancellor shall be final.
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The Vice Chancellor. The Registrar. |16 PUNJAB GOVT. GAZ. (EXTRA), JUNE 04,
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(6) If, at any time, upon the representation made or otherwise appears to the Chancellor that the Vice-Chancellor or any other oficer afa University, -
(a) has made default in performing any duty imposed upon him under this Act or otherwise; or
(b) has acted in a manner prejudicial to the interests of the University; or
(c) is incapable of managing the affairs of the University. the Chancellor may, notwithstanding the fact that term of that officer has not expired, by an order in writing and stating the reasons therein, require the Vice-Chancellor or officer to relinquish his office from such date, as may be specified in order. The Vice-Chancellor or officer concerned shall be deemed to have relinquished his office from the date so specified; Provided that no such order shall 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 University Grants Commission.
(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 the convocation of the University. (5) The Vice-Chancellor shall exercise such powers and perform such functions, as may be prescribed.
11. (1) The Registrar shall be appointed by the Chancellor from amongst the panel of three persons recommended by the Governing Body.
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(2) Noperson shall be appointed as Registrar, unless he possesses such qualifications as are specified by the University Grants Commission.
(3) The Registrar shall sign all contracts and authenticate all documents or records for and on behalf of the University.
(4) The Registrar shall be the Member-Secretary of the Governing Body, the Board of Management and the Academic Council but he shall not have the right to vote.
(5) The Registrar shall exercise such other powers and perform such other functions, as may be prescribed.
12. () The Chief Finance and Accounts Officer shall be appointed The Chief by the Chancellor in such manner, as may be prescribed.
(2) No person shall be qualified to be appointed as Chief Finance and Accounts Officer, unless he has passed the Chartered Accountancy Test conducted by the lnstitute of Chartered Accountants of India.
(3) The Chief Finance and Accounts Officer shall exercise such powers and perform such functions, as may be prescribed. |17
13. (1) The University may appoint such other officers, as it may Other officers. deem necessary for its smooth functioning.
(2) The manner of appointment of such other officers of the University and their powers and functions shall be such, as may be prescribed.
14. The following shall be the authorities of the University, namely:
(a) the Governing Body;
(b) the Board of Management;
(c) the Academic Council; and
(d) such other authorities, as may be declared by the statutes to be the authorities of the University.
(a) the Chancellor;
(b) the Vice- Chancellor;
15. (1) The Governing Body of the University shall consist of the The Governing following persons, namely:
(c) three persons nominated by the Trust-out of whom two shall be eminent educationist;
(d) one expert of management or information technology;
Chairman
: Member
Finance and
Accounts Officer.
: Members
Member
Authorities of
the University.
Body.
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The Board of Management.
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(e)
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one expert of Finance, nominated by the Chancellor;
() the Secretary to Government of Punjab,
Department of Higher Education or his representative not below the rank of Joint Secretary; and
(g) one eminent educationist nominated
by the Secretary to Government of Punjab, Department of Higher Educationin 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;
Member
(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;
: Member
(c) to approve the budget and annual report of the University; : Member
(d) to lay down the extensive policies to be followed by the University; and
(a) the Chancellor or his nominee:
(e) 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.
(b) the Vice-Chancellor;
16. (1) The Board of Management shall consist of the following members, namely:
(c) two members of the Trust nominated by the Trust;
(d) the Director of the Directorate concerned relating to education as representative of the State Government;
(e) three persons, who are not the members of the Trust, nominated by the Trust; :Chairperson
: Member
:Members
: Member
: Members
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year. five. () two persons form amongst the teachers nominated by the Trust; and
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(g) two teachers, nominated by the Chancellor.
(2) The Board of Management shall exercise such powers and perform such functions, as may be prescribed.
namely:
(3) The Board of Management shall meet atleast twice in a calendar
(4) The quorum for meeting of the Board of Management shall be
(a) the Vice- Chancellor;
17. () The Academic Council shall consist of the following members, The Academic
(b) one eminent academician nominated by the State Government as its representative; and
(c) Such other members, as may be prescribed. : Members
(a) the Vice-Chancellor; :Members
(b) the Dean, Academic Affairs;
(2) The Academic Council shall be the main academic body of the University and it shall, subject to the provisions of this Act, the statutes, ordinances and regulations, coordinate and exercise general supervision over the Academic policies of the University.
(c) the Registrar of the university;
(3) The quorum for meeting of the Academic Council shall be such, as may be prescribed.
(a) two persons nominated by the Trust out of whom one shall be a financial expert; and
18. (1) The Finance Committee shall consist of the following The Finance members, namely:
(e) the Chief Finance and Accounts Officer of two years.
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:Chairperson : Member
:Members
:Chairperson : Member
: Member
: Members : Member
Secretary
(2) The members nominated by the Trust shall hold office for a period Council.
Committee.
19, (1) The Chief Accounts and Finance Officer shall get the annual Functions of the budget of the University prepared alongwith the requisite documents and submit Finance Committee.
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Other Authorities. Disqualification for membership of an authority or body.
Acts or
Proceedings not due to vacancies.
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Filling up of emergent
vacancies.
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the same to the Finance Committee for its approval. The Chief Accounts and Finance Officer shall also get the accounts of the annual incomeand expenditure of the University prepared and get the same audited from the
Chartered Accountant so appointed by the Finance Committee in this regard
(2) The budget approved by the Finance Committee, alongwith the
note with regard to the audit of income and expenditure of the University.
referred to in sub-section (), shall be placed before the Chancellor for its
approval.
(3) The Finance Committee shall tender advice to the Chancellor on financial matters of the University.
20. The composition, constitution, powers and functions of authorities under clause (d) of section 14, shall be such, as may be prescribed.
21. A person shall be disqualified for being a member of any ofthe authorities or body of the University, if he,
() is of unsound mind and stands so declared by a competent court; or
(ii) is an un-discharged insolvent; or
(ii) has been convicted of any offence involving moral turpitude; or
(iv) has ben punished for indulging in or promoting unfair practice in the conduct of any examination in any form.
to be invalidatcd or body ofthe University shall, be invalid merely on the ground of,
22. No act done, or proceedings taken, under this Act by an authority,
(a) any vacancy or defect in the constitution of the authority or body; or
(b) any defect or irregularity in nomination or appointment of person acting as member thereof; or
(c) any defect or irregularity in such ordinance or proceeding not affecting the merits of the case.
23. If any vacancy occurs in any authority or body of the University due to death, resignation or removal of member or due to change of capacity in which he was appointed or nominated, the same shall be filled in as early as possible by the authority or body which had appointed or nominated such a member:
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Provided that the person so appointed or nominated as a member of any authority or body f the University in an emergent vacancy shall remain member of such authority or body only for the remaining tenure of the member, in whose place he is appointed or nominated, as the case may be.
24. The authorities or officers of the University may constitute such Commitees. committees, as may be neceSsary for performing specific tasks by such committees. The constitution of such committees and their duties shall be such, as may be prescribed.
25. Notwithstanding anything contained in this Act, the Trust shall run special school for imparting education to minimum fifty students in 1lth class and 12th class, free of cost, which shall also include the facility of free accommodation and free diet. Admission of the students shall be made on the students. basis of merit.
(2) The statute or any amendment made therein or repeal thereof shall require the approval of the Chancellor.
26. (1) The Governing Body may, from time to time, make statutes Power to make or may amend or repeal the same.
(3) Subject to the provisions of this Act, the statutes may provide for the following matters, namely:
() 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 conditionsof appointment of the
Registrar and the Chief Finance and Accounts Officer and
their powers and functions;
(iv) the manner, terms and conditionsof appointment of other
officers, and teachers and their powers and functions;
(v) the terms and conditions of service of the employees of the
University:
Running special
school for
imparting free
education to
(vi) the procedure for arbitration in case of dispute between
University, officers, teachers, employees and students;
(vi) the conferment of honorary degrees; 2)/3
Statues.
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Power to make ordinances.
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(vii) the exemption of students from payment of tuitionfee for awarding them scholarships and fellowships;
(ix) the policy of admissions, including 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) After the approval of the Chancellor, the statutes of the University shall be submitted to the State Government for its approval.
(5) 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 ifit 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.
27. (1) The Governing Body may, from time to time, make ordinances or may amend, or repeal the same.
(2) Every ordinence 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:
() the admission of students to the University and their enrolment as such;
(ii) the courses of study to be laid down for the degrees, diplomas and certificates of the University;
(ii) the degrees, diplomas, certificates, and other academic distinctions;
(iv) the fees to be charged for the various courses, examinations, degrees and diplomas of the University;
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(v) the conditions for the award of fellowships, scholarships, studentships, medals and prizes;
(vi) the conduct of examinations, including the terms of office, mannerof appointment and the duties of the examining bodies, examiners and moderators;
(vii)the conditions of hostel facilities for students in the University:;
(vii) 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 other 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 ordinances shall be submitted to the State Government for its approval.
(5) The State Government shall consider the ordinances submitted by the University and shall give its approval without or with such modifications, if any, as it may deem necessary and return the same to the University.
(6) The University shall, with the approval of the Governing Body communicate its concurrence to the ordinances 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 ordinences are finally approved by the State Government, these shall be published in the Official Gazette of the University.
(8) The ordinances so made, shall not be amended without the approval of the State Government.
28. (1) The Governing Body may, from time to time, make regulations Power to make Regulations. Or may amend or repeal the same.
(2) Every regulation or any amendment made therein or repeal thereof,
Shall require the approval of the Chancellor.
(5) After the approval of the Chancellor, the regulations of the University
Shall be submitted to the State Government for its approval.
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University to follow rules, regulations etc. of the regulating Bodies.
General fund.
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(4) The State Government shall consider the regulations submittedhu the University and shall give its approval without or with such modificationsif 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, ifit 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 Government. 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 University Grants Commission or its equivalent body constituted by the Central Government.
(2) It shall be mandatory for the University to follow the University Grants Commission (Establishment and Maintenance of Standards in Private Universities) Regulations, 2003, or any other regulations made for Private Universities by the University Grants Commission or other Regulatory Bodies.
30. (1) The University shall have General Fund to which shall be credited,
namely,
(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,
(a) for the repayment of the debts including interest charges thereto incurred by the University;
(b) for the upkeep of the assets of the University;
(c) for the payment of the cost of audit of the fund:
(d) for meeting the expenses of any suit or proceedings;
(e) for the payment of salaries and allowances of the officers
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and employees of the University and for the payment of any benefitsto any such officer and employee;
0) tor the payment of travelling and other allowances of the members of the authorities, commitee or Board of the University;
(g) for the payment of fellowships, scholarships, assistantships and other awards to the 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;
(h) 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;
()
G) 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 for the payment of any expenditure, salaries, taxes, liabilities by the Trust for or on behalf of the University.
31. The accounts of the income and expenditure of the university shall Annual Report. be audited by the Chartered Accountant of the University, and the same shall be submitted once in a year by the Chief Finance and Accounts Officer to the Governing Body for its approval.
32. The University shall prepare and publish a semester-wise or annual, Examination. as the case may be, a tentative schedule of Examinations including academic activities to be conducted by the University in the beginning of each academic Session, but not later than the 30th day of August in a calendar year. Explanation:- 'Schedule of Examinations' means the time table giving details about the time, day and date of the commencement of each paper which is part of the scheme of examinations including the details of practical examinations and viva -voce, if any.
33. (1) The University shall strive to declare the results of Declaration of examinations conducted by it within a period of forty-five days from the last results. date of the examination of a particular course but, in any case, not later than
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Convocation. Disputes
concerning, authorities and bodies.
Power to remove Difficulties. Protection of action taken good faith. Transitory
Provisions.
126 PUNJAB GOVT. GAZ. (EXTRA), JUNE 04,
2015
(JYST I4, 1937 SAKA)
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 ofany 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 ofa period of two years from the date of commencement of this Act.
37. No suit or other legal proceeding shall lie against any officer or employee ofthe University for anything which is done in good faithor intended to be done in pursuance of the provisions of this Act or the statutes, ordinances or regulations made thereunder.
38. Notwithstanding anything in this Act and the statutes, ordinances or regulations made thereunder, the Trust may, subject to the availability of the funds, discharge all or any of the functions of the University for the purposes of carrying out the provisions of this Act or the statutes, the ordinances and the regulations and for that purpose, may exercise such powers and perform such duties, which by this Act or by such statutes, the ordinances and the regulations, are to be exercised or performed by any authority or officer of the University, until such authority comes into existence or officer is appointed.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 785/6-2015/Pb. Govt. Press, S.A.S. Nagar
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