PUNJAB GOVT. GAZ. (EXTRA). FEBRUARY 12. 2015 43
(MAGHA 23, 1936 SAKA)
PART 1
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 12th February, 2015 No.6-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab o n the 20th Day of
January. 2015. is hereby published for general information:-
THE SANT BABA BHAG SINGH UNIVERSITY
ACT, 2014
(Punjab Act No. 6 of 2015)
AN
ACT
10 establish and incorporate a Universi ty in the State of Punjab to be known as Sant Baba Bhag Singh Univer sity for the purposes of making provisions for instruction, reaching, ed ucation, research, training and related activities at all levels in disc iplines of higher education including professional, medical, technical, ge neral education, language and literature and to provide for the matlters con nected therewith or incidental
thereto;
Whereas the Sant Baba Bhag Singh Me morial Charitable Society made
a proposal to the State Government for setting up a self-financing Univer sity in
the State of Punjab on the basis of the Punjab P rivate Universities Policy, 2010
to make provisions for all the streams of hi gher education at all levels;
e consideration of th
e said
on that the aforesaid
ity and accordingly
Whereas the State Government after du © proposal of the aforesaid Society ha s come to the conclusi
Society is capable of establishing and ru nning the Univers :
has accepted its proposal for the
establishment of the said Private
University;
And whereas in the circumstances
referred above, itis deemed
expedient
10 establish the Sant Baba Bhag
Singh University for the aforesaid purposes.
Be it enacted by the Legislature of the State of Punjab in the Sixty- fift h
Year of the Republic of India, as follows:-
1. (I) ThisActmay be called the Sant Baba Bhag Singh University Shorttitle and commencement.
Act, 2014.
1
Definitions.
44 PUNJAB GOV'T. GAZ. (EXTRA), FEBRUARY 12, 2015
(MAGHA 23, 1936 SAKA)
(2) lt shall come into force at once.
2. In this Act, unless the context otherwise required, - (@) "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 3 the University;
(d) 'Board of Studies' means a body, to be constituted by the Governing Body;
(¢) '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 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 by 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 of the State of i) ¢ 9) Punjab;
(0) 'statutes', 'ordinances' and 'regulations' mean the statues, 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) 'Society' means the Sant Baba Bhag Singh Memorial Charitable Society registered under the Societies Registration
2
¢
PUNJAB GOVT. GAZ, (EXTRA), FEBRU)
(MAGHA 23, 1934 SAKA)
Act, 1860 (XX1 of | 860)
ARY 12,2015 45
established under section 3 of this Act: 3
(y) "Vice-Chancelloy! me ans the Vice-Chancellor of the University; and
(1) "Visitor" means the Visitor ofthe University,
3. (1) 1 here shall be established a private University by the name of Establishment of the Sant Baba Bhag Singh in the State of Punjab. the University. (2) The University shall be run and managed by the society in 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 Vi lage Khiala, Post Office Padhiana, District Jalandhar, .
(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.
4. The objects of the University shall be, - Objects of the
(i) to provide for instruction, teaching, education, research and Univesshy 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 of the industry and the society in general, as may be deemed necessary by the University through all the modes of education as may emerge or become relevant in future ;
(i) to promote the academic aspirations of the rural students ;
(iii) 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 ;
(iv) to provide for research, creation, advancement and dissemi- nation of knowledge, wisdom and understanding ;
(v) to encourage and motivate leading industrial houses for setting
3
) 'EL 2,2015 46 PUNJAB GOVT. GAZ. (EXT RA), F BRUARY |
(MAGHA 23,1936 SAKA)
up at the campuses their respective corporate inst itutes for
academia industry nexus;
(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 research in Punjabi Language and Literature and to undertake measures 3 for the development of Punjabi Language, Literature and Culture; and
(viii) to do all such things as may be necessary or desirable to further the objects of the University.
Powers and S. The University shall have the following powers and function to be functions of the yor cised and performed by it or through its officers and authorities, namely:- University.
:
(1) tomake provisions and adopt all measures (includ ing 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;
(iii) 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; )
i
(iv) tojnstitute and award fellowships, scholarships, studentsh ips, ) exhibitions, as may be prescribed;
(v) 10 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;
4
PUNJAB Govt GAZ. (EXTRA ). FEBRUARY 12,2015 47 (Vili)
(ix)
(x)
(xi)
(xii)
(xiii)
(xiv)
(xv)
(xvi)
(xvii)
(MAGHA 23,1936 SAKA)
10 demand and ¢ ollect foes and other ¢ prescribed:
harges, as may be
to hold, manage and run he funds of (he Society and endowments cre ated in favour of the University: to stitute ang confer honorary |
degrees, as may be prescribed;
to print and publish (he works of the academic excellence and to establis|, chairs of excellence; | to take special measures for the spread of educational facilities amongst the educationally backward strata of society; R"——" .
to encourage and promote sports;
to create technical, administrative, ministerial and other
Necessary posts and to make appointments thereto;
to receive grants from the University Grants Commission
and other Central or State agencies;
to receive and to raise loans and advances for the University;
to undertake research projects on mutually acceptable terms
and conditions in respect of agriculture, industry and business;
(xviii) to provide consultancy services ; (xix)
(xx)
(xxi)
(xxii)
to encourage and promote extra-curricular activities for personality development of the students, teachers and employees of the University;
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;
: : erations,
(xxiii) to fix, determine and provide salaries, remuner:
2
iversity in honoraria to teachers and employees of the Uni ersyin accordance with the norms specified by the University Commission;
5
Jurisdiction of University. Officers of the University. The Visitor.
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015
(MAGHA 23, 1936 SAKA) _
(xxiv) to do self-certification, which shail 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
48
Government;
(xxv) to frame statutes, ordinances and regulations for carrying out the objects of the University; and ?
(xxvi) to perform all such other functions, which may be necessary or desirable in furtherance of the objects of the University.
6. . (7) The University shall exercise its jurisdiction within its campuses,
(2) The University shall affiliate to it those educational of professional institutions, established, run or managed by the Society within the campus with 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;
(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.
(2) The Visitor shall Preside over the convocation of the University vw for conferring degrees and dj plomas. ))) J (3) The Visitor shal 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, surveyor 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 the University.
6
; -— ye Bl ' J T PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12.2015 (MAGIA 23. 193¢ SAKA) oo i ——
— . or any other such like thing 10 be mage and the University shall at such ing
survey or inquiry or any other such like thing, hl appoint ga representative, who shall be present
estigation,
pection, scrutiny, inv 4 Y
as the case may be,
(6) The Visitor may inform the Vice-Chancellor about the res of such inspection, scrutiny, invest bry Chancellor shall communicate to the Governing Body, the views of the Vis; along with such advice, as the Visitor may have sondaes pu taken on such advice.
and the action to be
(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) If the State Government considers it appropriate in public interest to make inspection, scrutiny, investigation, survey or inquiry, as the case may be, in respect 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, (I) The Chairman shall be the Chancellor of the University and in the absence of the Visitor. The Chancellor shall preside over the convocation of the University;
(2) The Chancellor shall be the Chairman of the Gov erning Body
and he shall approve all appointments, nominations, removals, su spensions and
reinstatements of the employees and officers of the Uni versity either suo-
moto or on the recommendation of the authority conc erned of the University:
(3) The Chancellor may amend o r revoke any decision taken by any authority or officer of the University and may exercise his powers her suo-moto or otherwise to do all things to facili
tate the smooth functioning ©
the University;
(4) The Chancellor shall have the p idm all ap oh
functions, as may be required to do in furtherance to the objects of the NI
and any matter incidental thereto
and the de {ee
® siLy.
shall be final and binding on all concerned of the Univers ) IT
(5) If, in the opinion ofthe Chancellor, any decision of any oflic a conlerre ler this Act or
or authority or the University is beyond the powet c t n iner
the statutes or ordinances or regulations or 15 likely to be pre)
ower to do a l such
other
cision tak n by the
Chancellor
ye ! pe h) { H gation, survey or inquiry and the Vice- Chancellor.
7
The Vice- Chancellor,
T 2 2, 2015 50 PUNJAB GOVT. GAZ. (EX RA). FEBRUARY 1 ,
(MAGIA 23, 1936 SAKA)
interests of the University. he shall ask such Officer or authority to revise »s decision within a period of fifteen days and in kage ihe biliesr or mihorlty 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; and
(6) If. atany time, upon the representation made or otherwise, ji 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 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 the 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 that off cer and he is given reasonable opportunity of being heard.
10. (1) The Vice-Chancellor shall be appointed by the Ch amongst the panel of three persons recommended by the Gover
(2) No person shall be a possesses such qualifications, ag Commission,
ancellor from
ning Body.
ppointed as Vice-Chancellor, unless he : cute the decisions i iti the University, of various authorities of
(4) In case of i Vice-Chancellor the absence of the Visitor and the Chancellor, the shall preside OVer convocation of the (5) The Vice-Chance] lors » 85 may pe prescribed. University.
hall exercise such powers and perform
8
11. (1) The Registrar shall pe i amongst the panel of three persons re istrar,
(2) No person shal be appointed as Re | |
gistrar, unless he pos
such qualifications as are Specified by the Up; rr
versity Grants Commission. (3) The Registrar shy] sign all contracts an authenticate all documents or records for and op, 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. (1) The Chief Finance and Accounts Officer shall be appointed The Chief by the Chancellor in such manner, as may be prescribed. Finance and Accounts Officer. (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 Institute of Chartered Accountants of India.
(3) The Chief Finance and Accounts Officer shall exercise such Powers and perform such functions, as may be prescribed.
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. (1) The following shall be the authorities of the University, namely:- Authorities of the University. % (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.
15. (1) The Gqverning Body of the University shall consist of the ane Governing
.
i i Ollowing persons, namely:-
(a) the Chancellor;
(b) the Vice-Chancellor; Chairman
Member
9
PUNJAB GOVT. GAZ. (EXTRA),
FEBRUARY 12,2015
52
(MAGHA 23, 1936 SAKA)
(¢) three persons nominated by the Members
society, out of whom two shall be eminent educationists ;
(d) one expert of management or Member information technology;
(e) one expert of Finance, nominated : Member by the Chancellor;
(/) the Secretary to Government of Punjab, : Member Department of Higher Education or his representative not below the rank of Joint Secretary; and
(g¢) one eminent educationist nominated : Member by 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;
i; foview the decisions of other authorities of the nHesiy In case these are not ip conformity with the r .
provisions of the statutes, ordinances and regulations;
(c) to approve the budget and Wh annual report of the University;
(d) tolay down the extens io yes ive policies to be followed by the mversity; and
(e) to exercise such ot her powers as is KB the statutes, » as may be prescribed by
(3) The Govern; r year. ning Body shall meet at least twice in a calendar
(4) The qq i | quorum for meeting of the Governing Body shall be five.
10
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12.2015
(MAGHA 23, 1936 §
53
~ Te. (1) The Board of Manage ' anagement shall consist of (}e follow! members: namely:-
OHOWINg The Board of
Management,
(a) the Chancellor or his nominee; Chai airperson
(b) the Vice-Chancellor; Member
(c) two members of the Society nominated Members by the Society;
(d) the Director of the Directorate : Member concerned relating to education as representative of the State Government ;
(e) 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 Society; and
(g) two teachers, nominated by the : Members Chancellor.
(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 o f the Board of Management shall be five.
]
17. (1) The Academi c Council shall consist o f the following members, 2s oul
namely:-
(a) the Vice-Chancellor ;
Chairperson
(h) oneeminent acade mician nominated Member
by the State Governm ent as its
representative; and re
(c) such other mem bers, as may be prescribed.
(2) The Academi the University and it sh all, subjec
ordinances and regulations, coordi the academic policies of t he University.
Jain academic bo
dy of
f this Act, the sta
tutes,
| supervision over
¢ Council shall
be the im
{ to the provisi
ons ©
nate and exerc
ise genera
11
The Finance Committee. Functions of the [Finance
Committee.
Other authorities, Disqualification for membership of an authority of body.
PUNJAB GOVT. GAZ. (EX
TRA), FEBRUARY 12,20
15
(MAGHA 23, 1936 SAKA)
uorum for meeting of the Academic Council shall be
54
(3) The q such. as may be prescribed. |
18. (1) The Finance Committee shall consist of the following members, namely :-
Chairperson
Member
Member
(a) the Vice-Chancellor;
(b) the Dean, Academic Affairs;
(c) the Registrar of the University;
(d) two persons nominated by the Society ~~ : Members out of whom one shall be a financial
expert; and
(e) the Chief Finance and Accounts Officer. : Secretary
(2) The members nominated by the Society shall hold office fora period of two years.
19. (1) The Chief Accounts and Finance Officer shall get the annual budget of the University prepared alongwith the requisite documents and submit the same to the Finance Committee for its approval. The Chief Accounts and Finance Officer shall also get the accounts of the annual income and 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 (1), 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 (jv) of section 14, shall be such, as may be prescribed. 1, 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
(ii) isan un-discharged insolvent; or (4ii) has been convicted of any offence involving moral turpitude; or
12
| / (b) PUNJAB GOV'T GAZ (EXTRA), FEBRUARY 12. 20+ (MAGHA 23,1936 SAKA) i
— iw has been punished for indulging i £1 or promotin ai # unf r practice in the conduct of any examination in any form
22. Noacl done, or proceedings taken, under this Act by an authorit ' Y an authoriy, or b 0
(a) any vacancy or defect in the constitution of the authority or dy of the University shall, be invalid merely on the ground of body: or
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.
Acts or
proceedings not
to be invalidated
due to vacancies.
23. If any vacancy occurs in any authority or body of the Universi ty Filling up of
due to death, resignation or removal of member or du e to change of capacity in
Ww
the authority or body which had app
Provided that the person so appointed
or nominated
authority or body of the University in an emerge of such authority or body only for the rem
ai
whose place he is appointed or nominate
24. The authorities or officers of the Universit
committees, as may be necessary f or perfo
committees. The constitution of su ch committee
4s may be prescribed.
25. (1)
(2)
(0)
(ii)
(iii) the manne r, terms an The Governin 0 may amend or repeal the same. d The statu
te or any ame
{ "all require the approv al of the Chancellor.
fo (3) Subject to the pr ovisions of
hie following matters, name ly:-
hich he was appointed or nominated, shall be fi lled in as early as possible by
ointed or nominated such a member:
as a member of any
nt vacancy shall remain member
ning tenure of the member, i
n
d, as the case may be.
y may constitute such
rming specific tasks
by such
s and their duties shall
be such,
g Body may, from
time to time, make
statutes
ndment made the
rein or repeal the
reo f
this Act, the sta
tutes may provi
de
{the authoritie
s
wers and {i un
ctions 0
y be constitut
ed the constitution,
po
the University,
a8 ma
and other bodies
of
from time to
time;
_
tions of app
ointment of
the Vice-
ers and fun
ctions;
pointment of the
the terms an
d condi
Chancellor an
d his pow
d conditions
of ap
emergent
vacancies.
Committees.
Power to make
statutes.
13
Power to make Ordinances.
56 UNJAB GOVT. GAZ. (EXTRA), PRSAARY 2.201 FURY (MAGIA 23, 1936 SAKA)
——
Repistrar and the Chief Finance a
nd Accounts Officer
and their powers and func
tions;
(iv) the manner, lerms and conditions of appointment of other In { ps officers, and teachers and their powers and functions; bl
(v) the terms and conditions of service of the employees of the University;
(vi) the procedure for arbitration in case of dispute between University, officers, teachers, employees and students;
(vii) the conferment of honorary degrees;
(viii) the exemption of students from payment of tuition fee and 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) all other matters 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,
communicate its concurrence to the statutes as approved by Government, and if it desires not to give effect to any or all of the mo made by the State Government, it may give reasons thereof Governme
approval of the State Governm
as it may deem hecessary and return the statutes to the University.
(6) The University shall, with the approval of the Governing Body, the State
difications
(7) After the Statutes ar nt, these shall be published in
(8) The Statutes g € finally approved by the State ™ the Official Gazette of the University. © made, shall not be amended without the ent,
26. (1) The Gove mi J » . RY) the same. ng Body may, from time to time, amend, or repeal
[:
thereof, shall requir any amendment made therein or repeal e the approva| of he Chancellor. (3) Subjectto the provisjq ns ofthis Act, the ordinances may provide
14
enrolment as such;
(ii) the courses of study to be Jaig down for diplomas ang certificates of he University 13s, certific
the degrees,
(iii) the degrees, diplon |
'c deg
ates and other academic distinctions:
(iv) the fees to be charged for th € various courses, €Xaminations, degrees and diplom as of the University: (v) the conditions for the award of fel] owships, scholarships, studentships, medals and prizes;
(vi) the conduct of examinations, including the terms of office, manner of appointment and the duties of the examining bodies, examiners and moderators;
(vii) the conditions of hostel facilities for students in the University:
(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 other Universities and institutions; and
(xi) all other matters 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 of the University shall be submitted to the State Government for 1s we "
(5) The State Government shall consider the ordinances ot - by the University and shall give its approval without or with suet mn i ) if any, as it may deem necessary and return the same to Gon
(6) The University shall, with the prion by the State A he b—" A any orall o the modifications Any Et Government, it may give reasons therefor.
15
Power to make regulations. University to follow rules regulations etc. of the regulating Bodies.
General Fund,
PUNJAB GOV'T. GAZ. (EXTRA), FEBRUARY 12,2015 58
(MAGIA 23,1936 SAKA)
(7) After the ordinances arc 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.
27. (1) The Governing Body may, from time to time, 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.
(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, if 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 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,
28. (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.
29. (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
16
PUNJAB GOVT GAZ. (EXTRA), FEBRUARY 12,2015 (MAGIIA 23, 1934 SAKA)
and Non-Government
59
al funding agencies. (2) The General Fund shall be utilized for the following purposes . s 1 namely,-
(a) forthe repayment of the debts including intere University:
(b) for the upkeep of the assets of the st charges thereto incurred by the University,
(¢) forthe Payment of the cost of audit of the fund:
(d) for meeting the expenses of any suit or proceedings;
(e) forthe payment of salaries and allowances of the officers and employees of the University and for the payment of any benefits to any such officer and employee;
(f) for the payment of travelling and other allowances of the members of the authorities, committee 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) foracquisition 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 Society for setting up and running the University and the investments made therefor:
(k) forthe 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 Society for or on behalf of the University.
30. 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 Office to the Governing Body for its approval
17
GAZ. (EXTRA
), FEBRUA
RY 12.2015
NJAB GOVT.
© "
HA 23, 1936 SAKA) (MAG
prepare and publish a semester-wise or ann ual,
hedule of Examinatio ns including academi c
the beginning of each acade mic Examination.
31.
The University shall
as the case may be, a tentative SCheGiE == = activities to be c onducted by the University In : a
session, but not lat er than the 30th da y of August in a c alendar year.
Explanation .— ' Schedule of Exam ination
day and date of th e commenceme
nt of each paper details about the time,
:
art of the scheme of exam inations including the d etails of practical 5' means the time table giving which isp
examinations and vi
va-voce, if any.
32. (I) The University sha ll strive to declare the results of examinations
forty-five days from the last d ate of the
d shall, in any case, not lat er than sixty
Declaration of
:
results. conducted b y it within a period of examination of particular co urse an
days from the said date.
(2) No examination or the resu lt of an examination shall be h eld
invalid only for the reason that the Un iversity has not followed the Sche dule of
Examinations.
33. The convocation of the University sha ll be held in every academic
year for conferring degrees, diplomas, certi ficates or any other academic
distinction or for any other purpose in the manner , as may be prescribed.
Convocation.
Disputes 34. Ifany question arises with respect to t he appointment or entitlement
concerning
: 2 :
rarities and of any person, to be a member of any author ity or other body of the University,
the same shall be referred to the Chancellor, whose decision ther eon shall be
bodies.
final and binding.
Power to remove 35. Ifany difficulty arises in giving effect to any of the provisions of this
Ities. : i Hheulhes 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: 9)
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.
P 1 .
.
ii 36. No suit or other legal proceeding shall lie against any officer or cood faith, 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 or the statutes, ordinances or regulations.
Transitory 37. Notwi i 3 . . .
Provisions. otwithstanding anything contained in this Act and the statutes, ordinances or regulations made thereunder, the Society may, subject to the
18
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12,2015 61
(MAGHA 23, 1936 SAKA)
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."
38. (1) The Sant Baba Bhag Singh University Ordinance, 2014 (Punjab Ordinance No. 8 of 2014), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the corresponding provisions of this Act.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 703/2-2015/Pb. Govt. Press, S.A.S. Nagar Repeal and
savings.
19