Punjab act 016 of 2014 : The Rayat-Bahra University Act, 2014.

PUNJAB GOVT

ron EAR

ALK

: VN 22,1936

SAKA) S1 13,2

014 63

PART |

I GOVERNMENT OF PUNJAR

0 MENT OF LEGAL AND LEGISLATIVE AFFAIRS

} NOTIFICATION EE

; The 13th August, 2014

No. 17-Leg./2014.-

;

—ey . ~Th

e following Act of the Legisl ature of the Stat

it) oy

he assent of the

Governor of P

unjab on the 13

€ of August, 2014, 18 here by published for general info rmation =- "ow

THE RAYAT-BAHRA UNIVER

SITY ACT, 2014

(Punjab Act No. 16 of 2014

)

ACT

to establish and inc orporate d Universit y in the State of Punj ab to be known

as the Rayat-Bahra University, Mohali fo r the purposes of muk ing prandsions

for Instruction, T eaching, Education , Research, Train ing and related act ivities

at all levels in the disciplines o f higher education including Profes sional.

Medical, Tech

nical, Genera

l Education, L

anguage and L

iterature, and

provide for th e matters conn ected there wit h or incidental thereto;

titutes-An Ed ucational & at-Bahra Gr oup of Ins

No. 1258 of 2003-04) ma de

—vide Registr ation

nt for setting Up

he Punjab p rivate U

r education Whereas the Ray

Charitable Soci ety (Registered, e Ciovernine b on the ba

sis of t

all (he stre ams

a Gelf-Financ ing Universit y

a proposal to the Stat

in the State o f Punja

niversity Policy. 2010, to make provisions fo r

Whereas the glate Gove

proposal o f the afore said gocie ty has com ablishing and run

nin

| for the establi

shment 0 of highe at all levels

1€ conside ration of the said eto the con cluston tha t the afores aid

g the Unive rsity

{ the said Pr ivate Univer sity;

rnment

and according ly

Society is capable o f est

has accepted its pro pos? it is deemed for the aforesaid purposes

expedient

to establi

sh the Ray

at-Bahr® 1

AND wher

eas int

64 PUNJAB GOV'T. GAZ. (EXTRA), AUGUST 13,2014

(SRVN 22, 1936 SAKA)

BE it enacted by the Legislature of the State of Punjab in the Sixty- fifth Year of the Republic of India, as follows:-

Short title and 1. (1) This Act may be called the Rayat-Bahra University Act, 2014, commencement.

(2) It shall come into force at once. Definitions. 2. In this Act, unless the context otherwise requires,- q

(a) 'Academic Council' means the Academic Council of the University;

(b) '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 Society;

(g) 'Chancellor' means the Chancellor of the University;

(h) 'Chief Finance and Accounts Officer' means the Chief Finance and Accounts Officer of the University;

(i) 'Dean' means the Dean of the University; () 'Governing Body' means the Governing Body of the University;

(k) 'institution' means any institution or College or academic centre (by whatever name it may be called) run, managed or affiliated to the University, within the campus;

(I) 'prescribed' means prescribed by the statutes, ordinances and regulations;

(m) 'Registrar' means the Registrar of the University;

(n) 'State Government" means the Government ofthe State of Punjab; ¢ 0 = . Wu hd . " . x (0) 'statutes', 'ordinances' and 'regulations' means the statutes, ordinances and regulations of the University made under this Act;

PUNJAB GOVE GAZ. (EXTRA), AUGUST 13,2014 (SRVN 22, 1936 SAKA)

— zac] 'teacher' includes Profes (p) 1e des Professor, Reader, Associ ate Professor, Assi

Professor, Lecturer and any s

808, Asis

any such other person, who imparts ] Vs ¢

instruction in the Universi e University or in any of its Institutions and Centres; Hy

(q) Suciety' means the Rayat-Bahra Group of Institutes-An Edponiions) and Charitable Society registered under the Societies Registration Act, 1860 (XXI of 1860);

(r) 'University' means the Rayat-Bahra University, Mohali, established under section 3 of this Act; |

(s) Vice-Chancellor' means the Vice-Chancellor of the University; and

(t) 'Visitor' means the Visitor of the University.

3. (1) Thereshall be established a Private U niversity by the name of Establishment of the Rayat-Bahra University, Mohali in the Sta te of Punjab. the University.

(2) The University shall be ru n and managed by the Society in accordance with the provisions of thi s Act.

(3) The University shall be a b ody corporate by the name; menti oned

in sub-section (1) and shall have perpetual succession and a commo n seal. It

shall have the power to acqu ire, lease, hold, mortgage an d dispose of property,

both moveable and immove able and to make contracts , and shall sue and be

sued by said name.

y shall be located at Chandigarh

(4) The headquarter of the Universit

arar, District Mohali, P unjab.

and its main Campus at Sahauran, Tehsil Kh hall be self-finan ced and it shall no t be entitled

(5) The University S m the State Government. to receive any grant o

r other financial assi

stance fro

Objects of the

University.

on, research and traini

ng i) 4. The obj

ects of the University s

hall be:

n, teaching, edu

cati

fhigher educatio

n including profess

ional,

, and in any othe

r stream and

(i) to provide for ins tructio

atall levels in all disci plines ©

medical, technical, ge neral educatior

{ the industry

y by the Univers

r become rel

and the society in g eneral,

subject, as per

the needs 0 ity through all the mo des

as may be deemed n

ecessar

of education as may

emerge 0

evant in future;

06 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014

(SRVN 22, 1936 SAKA)

(ii) to promote the academic aspirants of the rural students;

(iii) to undertake industry oriented teaching, training and research (iv)

(vi)

extension programmes and to provide employable skills with a view to contribute to the development of the society; to provide for research, creation, advancement and dissemination of knowledge, wisdom and understanding;

to encourage and motivate leading industrial houses for setting up at the campus their respective corporate institutes for academia industry nexus;

to disseminate knowledge so as to make it accessible to all strata of the Society;

(vii) to promote Punjabi Studies, to provide for research in Punjabi language and Literature and to undertake measures for the development of Punjabi Language, Literature and Culture; and (viii)to do all such things, as may be necessary or desirable in furtherance Powers and 5.

functions of the

University

(i)

(ii)

(iii)

(iv)

to 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;

to conduct examinations for granting or conferring Doctorate, Masters, Degrees, Diplomas and Certificates;

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; to institute and award fellowships, scholarships, studentships, exhibitions, as may be prescribed;

PUNJAB Gl Wi GAZ ( pl

(v)

(vi)

(vii)

(viii)

(ix)

(x)

(xi)

(xii)

(xiii)

(xiv)

(xv)

(xvi)

(xvii)

(xviii)

(xix)

TAAL

0 — for equivalence oll theq egy of the studenty completing,

{

frees, ( — lon cif ales d Universi, tod 0 competent authority in Indig and abrog: ail, any other recopnize

r Council or any other

to provide for dual degree. ; p ovide fo dua degr , diploma or certificate vis-a-vis off . POT 10 . mr 0 er Universities on reciprocal basis:

to set-up central library, departmental libraries, museums and

allied matters;

to demand and collect fees and other charges, as may be

prescribed;

to hold, manage and run the funds of the trust and endowments

created in favour of the University:

to institute and confer honorary degrees, as may be prescribed;

to print and publish works of the academic excellence and to

establish chairs of excellence:

to take special measures for the spread o

f educational facilities

amongst the educationally backwa

rd strata of Society;

to encourage and promote S

ports;

to create technical, adminis

trative, ministerial and othe

r necessary

posts and to make appoi

ntments thereto;

to receive grants from the University Grants

Commission wd 0 c gre

other Central or Sta

te Agencies;

«aq for the University:

to receive and to raise

loans and advances for

the U :

Aly acceptable t

erms and

dertake researc

h projects on

mutua ly cept

to un ertake

reste

; | T

1 ; Ary

and business,

er oereulture,

industry d

in respect

of agricul

conditio s In r sp

to provide cons

ultancy Ser!

_ jote extras _cur ricular activit ies {or

pron or vl | a yf to encourage anc At of the (cachers, students and

personality

developme

employees

of the Uni

versity:

Jurisdiction of University. Officers of the University.

68 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014

(SRVN 22, 1936 SAKA)

(xx)

(xxi)

(xxii)

(xxiii)

(xxiv)

(xxv)

(xxvi)

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; to prescribe the fee structure for various categories of students; to seek collaboration with other institutions on mutually acceptable terms and conditions;

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;

to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, No Objection Certificate or authorization from the State Government or any other body, set up by the State Government;

to frame statutes, ordinances and regulations for carrying out the objects of the University;

to perform all such other functions, which may be necessary or desirable in furtherance of the objects of the University.

(1) The University shall exercise its jurisdiction within its Campus;

(2) The University shall affiliate to it those educational or professional institutions, established, run or managed by the Society within the Campus regard to which a specific decision is taken by the Society.

7. The following shall be the officers of the University, namely:-

(i) the Visitor;

(ii) the Chancellor;

(iii) the Vice-Chancellor;

(iv) the Registrar,

PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13 2014

(SRVN 22,1936 SAKA)

(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 Chancell or, may cause the

inspection, scrutiny, investigation, survey or in quiry or any other such like

thing to be made by such person, as he may di rect in respect of administrative,

academic or executive matters of the Uni versity.

(5) The Visitor shall, in every case, give notice to the University of his intention to cause the inspection, scrutiny, investigation, survey or inquiry or

any other such like thing, to be made and the University shall appoint a

representative, who shall be present at such inspection, scr utiny, investigation,

survey or inquiry or any other su ch like thing, as the case may be.

(6) The Visitor may inf orm the Vice-Chancellor ab out the results of such inspection, scrutiny, inve stigation, survey or inquiry an d the Vice-Chancellor

shall communicate to the Go verning Body the views of t he Visitor along-with

| the action to be taken on

such advice, as the Visitor may have tende red anc

such advice.

(7) The Vice-Chance llor shall inform the Visitor about the pefio n

taken or proposed to be taken by

the University wit h cept © ue

inspection, seruting, inves tigation, survey, inquiry, or an y other such like

thing, as the case may be. appropriate, in public

interest,

considers 1t

r inquiry, as the case

may

(8) Ifthe State Government

estigation, su rvey 0

to mak . "

n .

€in srutiny, ny Sr

versity or Its institutions, a

ating to the

Uni

be, in respect o

f any matter rel

Government

10 the

reference shall be made by the State Visitor, who shall,

The Visitor.

PUNJAB GOV. GAZ. (EXTRA), AUGUST 13,2014

(SRVN 22, 1936 SAKA)

. . —— in consultation with the Chancellor, cause suc spection, Scrutiny, investigation, survey or inquiry, to be made.

The Chancellor. 9. (1) The Chairman shall be the Chancellor of the University and in the absence of the Visitor, the Chancellor shall preside over tp, convocation of the University.

(2) The Chancellor shall be the Chairman of the Governing Body ang 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 otherwise, to do all necessary 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 decisions 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 of the University is beyond the powers conferred under this Act or the statutes or the ordinances or the regulations or is likely to be prejudicial to the interests of the University, he shall ask such officer or authority to revise his or its decision within a period of fifteen d ays and in case the officer or 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 thereon shy be final

(6) If, at any time, upon the representation made or otherwise, it appears to the Chancellor that the Vice Chancellor or any other officer of * the University:-

(a) has made default in performing any duty imposed upon him under this Act or othe rwise; or

(b) has acted in a manner prejudicial to the interests of the University; or

PUNJAB GOV GAZ (EXTRA), AUGUST 13.9014

PR (SRVN

22.193¢ SAKA)

wr is incapable of managing the aff a C airs of the University,

the Chancellor may: notwithstanding the fa ct that term of that off

ot expired by an or

der in writing and

stating the reasons h

ere eer bts

(he yice-Chancellor or the officer to relinquish his offic e from EW a

may be specified in the order. The Vice-Chance llor or the officer —

shall be deemed to have relinquished his office from the date so specifie d:

provided that no such order shall be passed

, unless the grounds on which

| such action is proposed to be tak

en are communicated to the Vice-Ch

ancellor

or to that officer and he is given reasonab

le opportunity of being heard

10. (1) The Vice-Chancellor shall be appoin ted by the Chancellor from

amongst the panel of three persons r ecommended by the Governing Body.

(2) No person shall be appointed as V ice Chancellor, unless he possesses such qualifications, as are speci fied by the University Grants Co mmission.

(3) The Vice-Chancellor shall be the overall in-charge of the Uni versity,

who shall exercise general s uperintendence and control i n the affairs of the

University and shall execut e the decisions of various au thorities of the University.

(4) In case of the absence of the Visit or and the Chancellor , the

Vice-Chancellor shall pr eside over the convocati on of the University.

(5) The Vice-Chanc eilor shall exercise s uch powers and perfor m such

functions, as may be prescribed.

11. (1) The Registr ar shall be appointed bY the Chancellor from amongst the panel of three persons r ecommended by the Governing Body.

(2) No person sh all be appointed as Registrar, unless he possesses such qualifications as ar e specified by the University Grants C ommission.

(3) the Registra r shall sign all con tracts and authent icate all document s

or records for and on behalf o f the University-

(4) The Registrar shall be the Member — Secr etary of the Co vering

Body, the Board o f Management a nd the Academic Council but he shall no

have the right to vote. gt srform such

(5) The Registrar shall exercise such other powers and pe orm

The Vice-

Chancellor.

The Registrar.

The Chief Finance and Accounts Officer. Other Officers. Authorities of the University.

The Governing Body.

72 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014

(SRVN 22, 1936 SAKA) —

12. (1) The Chief Finance and Accounts Officer shall pe aPPointeg other functions, as may be prescribed.

by the Chancellor in such manner, as may be prescribed.

(2) No person shall be qualified to be appointed as Chief Finance gp Accounts Officer, unless he has passed the Chartered Accountancy Test conducted by the Institute of Charted Accountants of India.

(3) The Chief Finance and Accounts Officer shall exercise such powers and perform such functions, as may be prescribed.

13. (I) The University may appoint such other officers, as it may 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. (1) The following shall be the authorities of the University, namely:-

(1) the Governing Body;

(ii) the Board of Management;

(iii) the Academic Council; and

(iv) such other authorities, as may be declared by the statutes to be the authorities of the University.

15. (1) The Governing Body of the University shall consist of the following persons, namely:-

(@) the Chancellor; .. Chairman

(b) the Vice- Chancellor; .. Member

(d) one expert of management of information ~~ .. Member technology;

(e) one expert of finance nominated .. Member by the Chancellor;

NJAB GOVT. GAZ. (EXT PUNIAB GOVT S \Z. RA). AUGUST 13.2014 3 (SRVN 22, 1936 SAKA) h

o the Secretary to Government of Punjab, © .. Membe Department of Higher Education or his } representative not below the rank of Joint Secretary: and

(¢) one eminent educationist nominated Member w ¥ C

by the Secretary to Government o

f Punjab

Department of Higher Education in

Consultation with the Cha

ncellor.

T -

ne> 3

(2) The Governing Body shal l be the supreme body of the Univ ersity.

It shall perform the follo wing functions, namely:-

(@ to provide general

superintendence and to g ive directions for

controlling the functioni ng of the University in acco rdance with the

statutes. the ordinances and the Regulations:

(h) 10 review the decision of other auth orities of the Universi ty in

case these are noti n conformity with t he provisions of the Statutes. the Ordi nances and the Re oulations:

(¢) to approve t he budget and ann ual report of the U niversity:

(d) olay down {he extensive polic ies to be followed b y the University:

and

(¢) loexercise such other powers. as may be prescribed by the statutes.

(3) The Governing Body shall meet at least twice mat alendar Year,

i. .

. Caen Cavern rsh ye five.

(4) The quorum f or meeting of the GO cerning Body sh all be hive

consist of the foll owing The Board o f

16. (1) The Board of Ma nagement shal l Management. members, namely:-

. — _. Chairperson (@) theC hancellor or hus nomin

ees

Member §) (bh) the Vice-Chancellor:

. I

Members (¢c) two Membe rs of the Trust nominated by the S ocietys Member

(d) the Director of the concerned Directorate

relating (© ed ucation

as representative of the State Governments

74 PUNJABGOVL GAZ. (EXTRA) AUGUST 13,2014

(SRVN 22, 1936 SAKA)

re) three persons, who are not the .. Members members of the Society, nominated by the Society;

(f) two persons from amongst the teachers .. Members nominated by the Trust; and

(8) twoteachers nominated by the Chancellor. ., Members

2) The Board of Management shall exercise such powers and perform such functions as may be prescribed.

(3) The Board of Management shall meet at least twice in a calendar year.

(4) The quorum for meeting of the Board of Management shall be five. The Academic 17. (1) The Academic Council shall consist of the following members, Council namely:-

(4) The Vice-Chancellor: .. Chairperson (hb) One eminent academician nominated .. Member by the State Government ag its

representative; and

(¢) Such other members ag may be prescribed, Members

(2) The Academic Council shall be the principal academic body of the University and it shall, subject to the Provisions of this Act. the Statutes, the Ordinances and the Regulations, coordinate and exercise general supervision over the Academic Policies of the University

3) I quorum for meeting of the Academic Council shall be such, as may be prescribed. The Finance 18. (1) The Finance ¢ itte . . . i

Shen e (1) Commit ee shall consist of the following members, namely:-

(i) The Vice-Chancellor; Chairperson

(i) The Dean Academic Allairs; Meuwiber

(iii) The Registrar of (he University; Member

PUNJAB GOVE. GAZ (EXTRA), AUGUST 13.2014

(SRVN 22, 1936 SAKA) &

rr a (iv) Two persons nominated by the Society out .. Membe of whom one shall be a Financial expe

rt; and

(v) The Chief Finance and Accounts Officer. .. Member-Secretary

(2) The members nominated by the Trust shall hold office for a period of two years.

19. (1) The Chief Accounts and Finance Officer shall get the a nnual

pudget of the University prepared alongwith the requisi te documents and submit

the same to the Finance Committee for its approva l. The Chief Accounts and

Finance Officer shall also get the accounts of the annual income and expenditure

of the University prepared and shall get the same audited from the Chartered

Accountant so appointed by the Finance C

ommittee in this regard.

(2) The budget approved by the F inance Committee alongwith the not e

with regard to the audit of income and expenditure of the University, referred

to in sub-section (1), shall be plac ed before the Chancellor for its app roval.

(3) The Finance Commit tee shall tender advice to the Chancellor on

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 prescrib ed.

21. A person shall be disqua lified for being a member of a ny of the

authorities or body of the Universi ty, if he,

(i) isof unsound min d and stands sO declare d by a competent court; or

(ii) isan un-discharged inso lvent; of

~ .

. Pp; * . or

(iii) has been convict ed of any offence involving moral turpitu de;

(iv) hasbeen puni shed for indulging in or promoting unfa ir pract

ination 1 orn

the conduct of a ny examin tion in any fo

22. No act done, or proceedings (ak en, under this Act b y any authority Or Other body of the University shall be invalid mer

nolthe authority or body; or

ely on the ground of:-

(@) any vacan

cy or defect in t he constitutio

(6) any defect of irregularity in nomi nation © sppoleent of ¢

; sreol; OF

person acting as

member thereof;

Functions of the

Finance

Committee.

Other Authorities.

Disqualifications

for membership of

an authority or

body.

Acts or

proceedings not to

be in validated

due to vacancies,

Filling up of emergent

vacancies. Committees. Power to make statutes.

76 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014

(SRVYN 22, 1936 SAKA)

(¢) any defect or irregularity in such act 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 a member or due to change of capacity in which he was appointed or nominated, shall be filled in as early as possible by the authority or body, which had appointed or nominated such a membe,- Provided that the person so appointed or nominated as a member of any authority or body of 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 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. (1) The Governing Body may, or may amend or repeal the same. from time to time, make statutes

(2) The statute or any amendment made therein or repeal thereof, shall require the approval of the Chancel lor.

(3) Subject to the provisions of this Act, the st atutes may provide for the following matters, namely:-

(i) The constitution, powers and functions of the authorities and other bodies of the University, as m

time to time;

(ii) The terms Chancellor ay be constituted from and conditions of appointment of the Vice- and his powers and functions;

(iii) The manner, terms and conditions of appointment of the Registrar, and the Chief Finance and Accounts Officer and their powers and functions;

(iv) the manner, terms and conditions of appointment of other officers and teachers and their powers and functions;

(v) the terms and conditions of service of (he employees of the University;

PUNJAB GOV'T. GAZ, (yey XTRA), Al (SRVN 20. 1936 $A F13,2014 77

(vi) the procedure fi arbitration, I —— University, OlTicery, leacherg y - ( pute between, mployees ap

o |

dents: onterment of honorary depres: A Dy (vit) The ¢

(Viti) The exemption of student from payme ntof tuition fee , mas

and for awarding, them scholarships and [ellowships; (ix) The policy of admissions, including regulation of reservation « of seats:

(x) The number of seats in different courses: and

(xi) All other matters for which statutes under this Act.

are required to be made

(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 jie a Government, and if it desires not to give effect to any or all oie modifications made by the State Government, if may give reasons therefor. » » Government,

(7) After the statutes are finally approved by the Susie lavernmg Tici av. fthe U

nive

these shall be published

in the Offi al Gazette 0

)

amended without the ap prova

rsity.

(8) The statutes so made, shall not be ofthe State Government.

| Co

from time to time,

make ording

26. (1) The Governing Body may, Or may amend, or repeal the same. 0 (2) Every ordinance or any : oval of tl

thereof, shall require the approval of (this Act

, namely:

sein or repeal

ade theren spdment ma amend 1e Chancell

or.

and the statutes, the or

dinang

ity and thew

: nts ( studen

he Unive

Cnrolment ag such; Power to Tae

ordinance

The courses ol study to be laid down for the degrees,

(ii) The ¢ diplomas and certificates of the University;

(iii) The degrees, diplomas, certificates, and other academj, ! 24 5 distinctions;

(iv) The fees to be charged for the various courses CXaminations, degrees, diplomas of the University;

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

(vi) The conduct of examinations, including the terms of office, the manner of appointment and the duties of the examining bodies, examiners and moderators;

(vii) The conditions of hostel facilities for students at the University;

(viii) Taking disciplinary action against the students of the University;

(ix) The creation, composition and function of any other body, which is considered necessary for improving the academic standard of the University:

(x) The manner of CO-operation apg collaboration with other Universities and institutions; and

(xi) All other mq atters which, by this Act or the statutes made their under are required to pe Provided by the ordinances. (4) Afterthe approval of (} e Chancel, the shall be submitted to the St ordinances of the University ate Governmeny for itg approval. (5) The State Governme the University and shall give

if any, as it may deem neces

nt shall Consider the ord inances submitted by Its approy al Without or w ith such modifications, sary and reqypy the s ame to the University. (6) The University shall, w ith the approval of the Governing Body, (0 the Ordinances 4S approved by the State SOLO give of lect to any or all of the modifications nent, it may give reasons therefor communicate its concurrence

Government, and if'it desire

made by the State Gover,

PUNJAB GOVT. GAZ. (1: OVI G Z (EXTRA), AUGUST 13,2014

(SRVN 22,1936 SAKA) "

(7) Alter the ordinan ces are fi

ae ei ces are finally approve d by the State Goy

these shi published in the Officia l Gazette of the Uni ernment 1c University

(8) The ordinances so m: ances so made, shall not be amended without tt of the State Government,

ergpve

or may amend, or repeal the

same,

i wg regulations.

7) Every regulations or (2) ry regulations or any amendment made therein or repeal thereof

shall require the approval of the Chancellor, |

(3) After the approval of the Chance llor, the regulations of the University shall be submitted to the St ate Government for its approval.

(4) The State Government shall consider the regulation s submitted by

(he University and shall give its approval without or with suc h modifications, if

any, as it may deem necess ary and return the same to the University.

(5) The University sha ll. with the approval ol the Governing Body. communicate its conc urrence 10 the regulat ions as approved by t he State

Government, and if'it desires not to give effe ct o any orall of the modi fications

made by the State Gove rnment, it may give rea sons therefor.

(6) Afterthe regu lations are finally a pproved by the State Government,

these shall be publi shed in the Official G azette of the Univers ity

(7) The regulati ons sO made, shall n ot be amended with out the approval of the State Government.

28. (1)

The Univer sity shall b e prohibite d fom conf erring any t s GE

it body

follow r

ules.

not recognized by the University Grants Co mmission or its cquiva ler regulations et:

(he Regulating

constituted by

the Central

Government.

nels

(2) It shall be mandato ry for the University t o follow the Li sity

ance of St andards in Private

0) Grants Comm ission (Establ ishment and Mai ntene

Universities) Re gulations, 2003 , or any other r egulations made for

Universities by the Univer sity Grants

Commission

or other

Regulato

| Fund to wh i

ry Bodies.

ch shall be

General Fun

29. (1) Th e University shall have G enera

credited:- y the University:

(a) Fees a nd other ch arges recei ved b

PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13, 2014

(SRVN 22, 1936 SAKA)

(b) Any income received from consultancy and oppo Work

undertaken by the University; and

(c) Funds and grants received from any source by the University for research projects from any Governmey, and non-Government funding agencies. :

(2) The General Fund shall be utilized for the following purposes, namely:-

(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;

(d) For meeting the expenses of any suit or proceedings;

(e) For the Payment of salaries and allowances of the officers and employees of the University and for the payment of any benefit to any such officer and employee; (#) For the payment of travelling and other allowances of the members of the authorities, committee or Board of the University;

(8) Forthe payment of fellowships, scholarships, assistanceships and other awards to students belon ging 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 (i)

any expenses incurred by the University; Bo Acquisition of land or any kind of development work of likewise activities for the purpose of the University;

0) For the paymen of cost of capital and repayment of loans iheurred by (he Society for setting up and running the University and the investments made therefor

(k) For the p &) ~ i ¥

ayment of charges and expenditure relating 0 Y Cong , k ultancy Work undertaken by the University; and

¢ ofan y person, to be a me mber of any author

ity ©

PUNJAB T.GAZ. (1 GOVT. AZ. (EXTRA), AUGUST [3 UST 13,2014

— (SRV

N 22,1930 SAKA)

(1) For the payment of any expendi 2 diture. salar] by the Society fi

¢, salaries,

- 1C

N .

h { 1XCS ate

) ty for or on behalf of the Uni + taxes, liabilities niversit

30. Theaccounts of the i

$ income and

e¢

; i vy th Closter and expenditure of the Universi \

artered Accountant

of the Uriversit

sity shall Annual Report ersity, and tl 1e same bmi

Ti AE

shall be SU" Jie on

ce in a year by the C

hief Finance

1 the Governing od

y and Us spread

and Accounts Officer

31. The University sh

adress Ty 0 - prepare and publis h a semester-wise or annual, Exami

- ay b

e, a tentative Sc

hedule of Examin

ations includin

7 Examinations. academic activiti g various

tivities to be conducted by the Univer sity in the beginning of each "¢ac academic session, but not later than the 30® day of August in a Calendar Y! ar Year.

Explanation.- )

inati

* ti .- 'Schedule of Examin

ations' means the time table giving

eta 1

°: about the time, day and d

ate of the commencement of eac

h paper

whicli . T

is part of the scheme of exam inations including the details of practical

examinations and viva —voce, if any.

32. ; i i :

} (1) The University shall strive to declare the re sults of examinations Declarat ion of

oh mr

ucted by it within a peri od of forty-five days from the last date of the en. examinati 2 i

mination of particular course and shall, n any case, not later than sixty days

from the said date.

(2) No exami nation or the r esult of an exami nation shall be h eld invalid

nly for the reason that the University has not

Examinations.

followed ithe S chedule of

versity shall b e held in every academic Co

nvocation.

33. The convoc ation of the Uni any other academ ic

year

: for conferrin g degrees, diploma Istincti

tinction or for any othe r purpose in the manne b

s, certificate

s or

as may be pres

cribed.

with respect

tO the appoi

ntment or en

titlement Di

sputes

concerning

) "the

University

r other body

Ye poridesan

jecision ther

eon shall be

bodies. 34, I

fany question arises the

same shall be

referred to the

Chancellor whose

final and bindin z. to any of th

e provi

yeellor, by a

n ivi fe

sions o

f Power

tO reo

14 ef ct

giv y

: \

Jilliculties

jon with t he € hat 1, not incons istent this 35. Ifa ny difficulty

arises in

ed Act, the

State Gove

rnment may

, in consul

er published

in the Officia l Gazette, ma

ke such provi

so!

Protection of action taken in good faith. Transitory

Provisions.

82 PUNJAB GOVT. GAZ. (EXTRALAUGUST 13.2014

(SRVN 22, 1936 SAKA)

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 years from the date of commencement of this Act.

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

37. Notwithstanding anything contained in this Act, the Statutes, the Ordinances or the Regulations made thereunder, the Society 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, 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, thie 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. 566/08-2014/Pb. Govt. Press, S.A.S. Nagar