PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification
The 25th April, 2006
No. 12-Leg./2006.--The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 18th April, 2006 and is hereby published for general information:
THE RAJIV GANDHI NATIONALUNIVERSITY
OF LAW, PUNJAB ACT, 2006
(Punjab Act No. 12 of 2006)
AN
ACT
(a)
39
to establish and incorporate a University for the developmentand advancement of legal education and for the purposes of imparting specialised and systematic instruction, training and research in systems of law and for the matters connected therewith or
incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Fifty
seventh Year of the Republic of India as follows :
1.(1) This Act may be called the Rajiv Gandhi
National University Short titleand
of Law, Punjab Act, 2006.
(2) It shall come into force on such date as the State Government
may, by notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,
"Academic Council" means the Academic Council of the
University;
(b) "Academic Planning Board"
means the Academic Planning Board of the University ;
(c) "Bar Council of India"
means the Bar Council of India, constituted under the Advocates Act,
1961 :
(d) "Chancellor" means the Chancellor of the University; commencement.
(e) "Chief Justice" means the Chief Justice of the Punjab and
Haryana High Court including the acting Chief Justice;
() Executive Council"
means the Executive Council of the
University;
Definitions.
(g) "Finance Committee"
means the Finance Committee ofthe
University ;
(h) "General Council"
means the General Council ofthe
University:;
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25,2 06
(VYSK 5, 1928 SAKA »
PART 1
DEPARTMENT OF LEGAL AND LEG SLA V FFAIRS, PUNJAB
N ification
The 25th A 2 06
| No. 12-Leg.{2006.—The following Act of the Legislat of the State of Punjab received the assent of the Governor of Punjab on the 18th April, 2006 and is hereby publishe for gen inform o :—-
THE RAJIV GANDHI N O I SI
OF LAW, PUN AB A 2006
(Pu ab A N 12 of 2006)
AN
to establish and incorporate a Universit o the d o ent and ent leg at o the ses im art
specialised and systematic instruction, training e in y em of law and for the matters ect h it n ntal thereto. BE it enacted by the Legislature of the j n h Fift - seventh Year of the Republic of India as lows —
1. (1) This Act may be led aji andhi ati nal niversity Short title and of Law, Punjab Act, 2006.
commencement.
(2) It shall e t t t Government may, by notification in the Official azette, appoint.
2. In this Act, unless the ntext t erwise requir — Definitions.
(a) "Academic ouncil" eans cademic Council of the University ;
(hb) *'A emic l nning oard" eans t e cademic Pla nning
oard of t e University ;
(c) " ar Council of I dia" means t e ar Council of India,
constituted under t e Advocates Act, 1961 ;
(d) "Chancellor" means the Chancellor of the University ;
(e) "Chief Justice" means the Chief Justice of the Punjab and
Haryana High Court i cluding the acting C hief Justice;
0 « cut Council" means the Executi ve Council of the
University ;
(g) "Finance Com ittee" means the F inance Committee of the
University ;
|
(h) "Gen ral Council" means the General Council of the University;
1
Establishment of the University. Objects of the University.
40 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(i) "prescribed" means prescribed by statutes and regulations made under this Act; ) "Registrar" means the Registrar of the University :
(k) "State Bar Council" means the Bar Council of Punjab and Haryana, constituted under the Advocates Act, 1961; () "State Government' means Government of the State of Punjab:
(m) "University" means the Rajiv Gandhi National University of Law, Punjab, established under section 3 ;
(n) "Vice-Chancellor" means the Vice-Chancellor of the University ; and
(o) "Visitor" means the Visitor of the University.
3. (1) There shall be established in the State of Punjab, a University by the name of the Rajiv Gandhi National University of Law, Punjab.
(2) The University shall be a body corporate by the name, specified in sub-section (), and shall have perpetual succession and a common seal. It shall have the power to acquire, hold and dispose of property both movable and imnmovable and shall sue and be sued by the said name.
(3) The headquarters of the University shall be at Patiala or at such place, as may be specified by the State Government by notification in the Official Gazette.
4. The objects of the University shall be, () to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence;
(2) to organize advanced studies and promote research in all branches of law
(3) to disseminate legal knowledge and legal proccsses and their role in national development by organizing lectures, seminars. symposia, workshops and con ferences ;
(4) to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India ; Establishment of
the University.
Objects of the
University.
40 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(i)
7
(k)
(1)
(m) (n)
(0)
————
"prescribed" means prescribed by statutes and regulations made under this Act ;
"Registrar" means the Registrar of the University
"Sta e Bar Council" means the Bar Council of Punjab ang Haryana, constituted under the Advocates Act, 1961 ;
"State Government" means Government of the State of Punjab:
"University" means the Rajiv Gandhi National University of Law, Punjab, established under section 3 ;
"Vice-Chancellor" means the Vice-Chancellor of the University ; and
"Visitor" means the Visitor of the University.
. ) There shall be established in the State of Punjab, a University e of the Rajiv Gandhi National University of Law, Punjab. University shall be a body corporate by the name, specified in -secti n 7), shall have perpetual succession and a common seal. It ll h e to acquire, hold and dispose of property both movable and mmovable s l u b sued by the said name.
(3 T headquarters of the University shall be at Patiala or at such p a as m be specified by the State Government by notification in the Official Gazette.
4. The objects of the University shall be,—
(1)
(2)
(3)
(4)
to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve exce len ;
to organize advanced studies and promote research in all branches of law ;
to disseminate legal knowledge and legal processes and their role in national development by organizing lectures, seminars. symposia, workshops and conferences ;
to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India ;
2
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 200641
(VYSK. 5, 1928 SAKA)
(5) to improve the ability with a view to analyse and present for the benefit of the public, contemporary issues ofpublic concerm and their legal implications ;
(6) to liaise with institutions of higher learning and research in India and abroad;
(7) topublish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law;
(8) to hold examinations and confer degrees and other academic distinctions;
(9) to promote legal awareness in the community for achieving social and economic justice;
(10) to undertake study and training projects relating to law, legislation and judicial institutions; and
(11) to do all such things as are incidental, necessary or conducive to the attainment of all or any of the objectives of the University.
5. The University shall have the following powers and functions to Powers and
be exercised and performed by or through its various officers and authorities,
namely :
(1) to administer and manage the University, and such centres
for study, research, cducation and instructions as are necessary
in furtherance of the objects of the University;
(2) to provide for instruction in all branches of knowledgeor
learning pertaining to law and allied subjects as the University
may deem fit;
(3) to make provisionsfor research and for the advancementand dissemination of knowledge oflaw including through distance
learning and continuing education programmes;
(4) to confer degrees, titles, diplomas, certificates and other distinctions;
(5) to hold examinations and to grant or confer degrees, titles, diplomas and other academic distinctions on persons and to
withdrawany such degrees, titles, diplomas and other academic distinctions subject to such conditions,as the University may
determine;
functions
of the University.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2 06 41
(VYSK. 5, 1928 SAK
———————
(10)
(5) to improve the ability with a view to analyse and presen for
(6)
(7)
(8)
(9)
1)
the benefit of the public, contemporary issues of public concern and their legal implications ;
to liaise with institutions of higher learning and research in India and abroad ;
to publish periodicals, treatises, study books, reports, journals and other literature on all subjects relating to law ; to ho d ex inat s and co de and othe academ
distinctions ;
to promote legal awareness in the com unit for ac e n social and economic justice ;
to undertake study and training projects re a in to law e dicial in ns ; n
to do all such things as are incidental, s r ci to the attainment of all or h j cti es the
University.
|
| 5. The University shall h owi ers ct s
be exercised and performed by or h r s ffi ers authorities, namely :—
(1)
2)
(3)
(4)
(3)
to administer d anage niversity, ntres for study, earch, e ucation st ctions r eces ary in furtherance of the bjects of e niversity ; to provide for instruction i al ranches f nowledge or learning pertaining to law nd al i d subjects as t e University may deem fit ;
to make provisions for research and for t e advancement and dissemination of knowledge of l i cluding t r ugh distanc e
learning and continuing education pr gr mes ; to confer degrees, titles, diplomas, certificates and other
distinctions ;
to hold examinations and to grant ' r confer de grees, titles,
diplomas and other academic distinctions on pers ons and to
withdraw any such degrees, titles, diplomas an d other academic
distinctions subject to such condit ons, as the University may
determine ;
ers and
functions
of the University.
3
42 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(6) to fix, demand and receive fees and other charges as may be prescribed;
(7) to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition;
(8) to establish special centres, specialized study centres or other units for research and instructions as are in the opinion of the University necessary in furtherance of its objects ;
(9) to regulate the discipline of the students and staff ofthe University and to make arrangements for promoting their health and general welfare ;
(10) to make arrangements in respect of residence, discipline and teaching of women students ;
(11) to create academic, technical, administrative, ministerial and
other posts and to make appointments thereto;
(12) to regulate and enforce discipline among the employees of the University and to take such disciplinary measures, as may be deemed necessary ;
(13) to institute Professorships, Associate Professorships, Assistant Professorships, Readerships, Lecturerships and any other teaching, academic or research posts, required by the University;
(14) to appoint persons as Professors, Associate Professors, Assistant Professors, Readers, Lecturers, Teachers, Researchers and other employees of the University ;
(15) to institute and award Fellowships, Scholarships, Prizes and Medals;
(16) to provide for printing, reproduction and publication of research and other works and to organize exhibitions ;
(17) to sponsor and undertake research in all aspects of law, justice and social development;
(18) to co-operate with any other organizations in the matter of education, training and research in law, justice, social development and allied subjects for such purposes, as may De agreed upon, on such terms and conditions, as the University may from time to time, determine;
42 PUNJAB GOVT GA (EXT . APRIL 25, 2006
(VYSK 5, 1928 SAKA
(6) to fix, demand and receive fees and other charges as may p,
(7)
(8)
(9)
(10)
(11)
(12)
(13)
(14)
(15)
(16)
(17)
(18)
prescribed ; to institute and maintain halls and hostels and to recognize places of residence for the students of the University and to withdraw such recognition ;
to estab ish spe cen spec z study cen res or other un ts for research and instruc io as are in the op nion of the U i ersi ne in furtheran of its ob ;
to regulate the d sc p n o the stud and staff o the U i ersi and to m arrangements for promot the r h h and g w l ;
to make arrangements in respect of residence, discipline and eac o stu t ;
to create ic, e nical, inistrative, ministerial and other posts o i ents h t ;
o lat i l e h ployees
niversity o t ke i l ary easures,
s
to institute Professorships, Associate Professorships, Assistant rofes orships, eaderships, ecturerships t r
hing, academic r r h osts, uir d
University ;
t ppoint persons as Professors, Associate Professors, As istant Profes ors, Readers, Lecturers, Teachers, Researchers and other employe s of t e University ; to institute and award Fellowships, Scholarships, Prizes and Medals ;
to provide for printing, reproduction and publication of research and other works and to organize xhib t ons ;
to sponsor and undertake research in all aspects of law, justice and social development ;
to co-operate with any other organizations in the matter of education, training and research in law, justice, social development and allied subjects for such purpose , as may be agreed upon, on such terms and conditions, as the University may from time to time, determine :
4
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
43
(19) to co-operate with institutions of higher learning in any part of the world having objects wholly or otherwise similar to those of the University by exchange of teachers and scholars and generally in such manner, as may be conducive to the common objects of the University
(20) to regulate the expenditure and to manage the accounts of the University;
(21) to establish and maintain within the premises of the University or elsewhere such Schools, Colleges and Study Halls, as the University may consider necessary and adequately furnish the same;
(22) to establish and maintain such libraries and reading rooms, as may appear convenient or necessary for the University ;
(23) to receive grants, subventions, subscriptions, donations and gifts to achieve the objects of the University ;
(24) to purchase, take on lease, or accept as gifts, or otherwise any land or building or works, which may be necessary or convenient for the purpose of the University on suçh terms and conditions, as it may deem necessary and proper and to construct or alter and maintain any such land and building or works ;
(25) to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or immovable, on such terms and conditions, as it may deem necessary and propcr without prejudice to the interests and objects of the University;
(26) to draw and accept, to make and endorse, to discount and negotiate Govermment of India and other promissory notes, bills of exchange, cheques or other negotiable instruments :
(27) to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including the State Government securities belonging to the University or to be acquired for the University:
(28) to appoint in order to execute an instrument or transact a business of the University, any person as it may deem it;
P NJAB Z. E TRA.), I ,
V K. A)
(1 to co-operate wit institutions o higher learning in an part of
(20)
21)
(22)
(23)
)
5)
6)
)
(28)
the world havin g objects wholly or otherwise similar to those of the University e e ers olars
generally in such manner, as may be conducive to the m o jects f niversity ;
to regulate the expenditure and to manage the accounts of the University ;
to establish and maintain within the premises of the University or elsewhere such Schools, Colleges and Study Halls, as the University may consider necessary and adequately furnish h e ;
to establish and maintain such libraries and reading rooms, as may appear convenient or necessary for the University ; to receive grants, subventions, subscriptions, donations and gifts to achieve the objects of the University ; to purchase, take on lease, or accept as gifts, or otherwise any land or building or works, which a be necessary or convenient for the purpose of the University on such terms conditions, as it a necessary and proper to
construct or alter and maintain any such land and building or works ;
to sell, exchange, lease or otherwise dispose of all or any portion of the properties of the University, movable or mmovable, such terms conditions, as it a
cessary er it ut j dice o r sts
objects of the University ;
to draw and accept, to make and endorse, to discount and negotiate Government of India and other promissory notes, bills of exchange, cheques or other negotiable instruments ; to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, movable or immovable including the State Government curities gi g niversity uir
University ;
to appoint in order to execute an instrument or transact a business of the University, any person as it may deem fit ;
5
44 PUNJAB GOVT GAZ. (EXTRA.), APRIL
25, 2006
(VYSK. 5, 1928 SAKA)
(29) to give up and cease from carrying on any classes or
departments of the University;
(30) to enter into any agreement with the Central Government.
State Government, the University Grants Commission or any other Authority for receiving grants ;
(31) to accept grants of money, securities or property of any kind or description on such terms and conditions, as may be deemed expedient ;
(32) to raise and borrOW money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon all or any of the properties and assets of the University or without any securities and upon such terms and conditions, as it may think fit, and to pay out of the funds of the University, all expenses incidental to the raising of money, and to repay and redeem any money borrowed or debt made :
(33) to invest the funds of the University or moneys entrusted to the University in or upon such securities or deposits and in such manner, as it may deem fit and from time to time. transpose any investments ;
(34) to make such statutes, regulations and other instruments, as may from time to time, be considered necessary for regulating the affairs and the management of the University and its properties and to alter, modify and to rescind them:
(35) to constitute for the bene fit of the academic, technical, adninistrative and other staff, in such manner and subjcct to such conditions as may be prescribed, pension, insurance, provident fund and gratuity and other schemes, as it may deem fit and to make such grants as it may think proper for the benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the University ;
(36) to confer honorary degrees and other distinctions in the manner laid down in the regulations ;
(37) to delegate all or any of its powers to the Vice-Chancellor o any Committee or to any one or more members of its body o its officers ; and
44 PUNJAB GOVT GA (EXT A.) APR L 25, 2006
(VYSK. 5, 1928 SAK
——
(29)
(30)
(31)
(3
(33)
)
5)
(36)
(37)
to give up and cease from ca rying on any classes or depa tm t f the U i ersi ;
to enter into any agr em w th the Central Government, State Government, the University Grants Commission or any other A ri for receiving gran s ;
to acce gran s of m sec or pro y of any kind or description on such terms and conditions, as m y be d em expedient ;
to raise and borrow money on bonds, mortgages, promissory n o o h o s o se ri foun o b ed up
all or any of the properties and assets of the University or without any securities and upon such terms and conditions, as it think fit, and to pay out of the funds of the University, a s s in ntal to he ra sin oney, to ep
and edeem ow ;
to invest the u the University or oneys entrusted to niversit n uriti s posits n
such manner, as it may deem fit and from time to time, an p nv tm
to make such statutes, regulations and other ents, may from time to time, nsidered eces ary r ulati g the affairs and the anagement f niversity
roperties lt r, odify rescind :
to constitute for benefit f e ademic, chnical, administrative and other staff, i ch an er d subje t t such conditions as may be prescribed, pension, i surance, provident fund and gratuity and other schemes, as it may m fit and to make s ch grants as it may t i k proper for the benefit of t e st ff of t e University and to aid in the establishment and sup ort of as ociations, institutions, funds and trusts for t e benefit of t e staf and t e students of the University ;
to confer honorary degre s and other distinctions in the manner laid down in the regulations ; to delegate all or any of its powers to the Vice-Chancellor of
any Committee or to any one or more members of its body Of its officers ; and m
i
r
e
6
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25,2006 45
(VYSK. S, 1928 SAKA)
(38) to do all such other acts and things, as the University may consider necessary, conducive or incidental to the attainment or enlargement of the aforesaid objects or any of them.
6. (1) AIl teaching in connection with the degrees, diplomas and certificates of the University, shall be conducted in accordance with the regulations made under this Act.
(2) The courses and curricula and the authorities responsible for organizing the teaching of such courses and curricula shall be such, as may be prescribed.
7.(1) The Chief Justice of ndia or his nominee, who shall be a senior Vicitor. judge of the Supreme Court, shall be the Visitor of the University.
(2) The Visitor when present, shall preside over the convocations of the University and the meetings of the General Council.
8. (1) The Chief Justice of the High Court of Punjab and Haryana The Chancellor.
shall be the Chancellor of the University and in his absence, the acting Chief Justice of the High Court of Punjab and Haryana shall discharge the functions of the Chancellor.
(2) The Chancellor, in the absence of the Visitor, shall preside over the convocations of the University and meetings of the General Council.
(3) The Chancellor may cause an inspection, tobe made by such
person or persons as he may direct, of the University, its buildings, librariesand equipments and of any institution maintained by the University, and also of the
examinations, teaching and other work conducted or done by the University
and cause an inguiry to be make in the like manner in respect of any matter
connected with the administration and finances of the University.
Teaching in the
University.
(4) The Chancellor may offer such advice to the University, as he may deem appropriate with reference to the result of such inspection or inquiry.
(5) The University shall communicate to the Chancellor, the action taken or proposed to be taken on such advice.
(6) In case of differences among the authorities or officers of the University on any matter, which cannotbe otherwise resolved, the decision of the Chancellor shall be final.
(7) The Chancellor may invitea person or persons of eminencein law and legal education to advisethe University in relation to the affairs of the University as and when he deems it necessary.
PUNJAB GOVT GA (EXT .) L 2 2006 45
(VYSK. 5, 1928 SAKA
(38) to do all such other acts and things as the University may consider necessary, conducive or incident to the a tainm or enlargement of the aforesaid objects or any of them.
6. (1) All teaching in con o w th the degrees, diplom and certificates of the U i ersit , shall be con in accorda w h the regu a ion m und this A
N (2) The courses and curricula and the authorities responsible for org n the teaching of such cou and cu icu sh be suc as m y be prescribed.
7. (1) The Chief Justice of India or his nominee, who shall be a senior judge of the Supreme Court, shall be the Vi o the Universit .
(2) The Visitor when present, shall p d o the c ocati ns of the University and the meetings of the eneral C uncil.
8. (1) The Chief Justice of the urt n a shall be the Chancellor of the University n ce, h n hi Justice of the High Court of Punjab and ar a all e h u t s of the Chancellor.
(2) The Chancellor, in the sence of h isitor, al e er the convocations of the University and e ti gs eneral ouncil.
(3) The Chancellor may cause ection, ade person or persons as he may direct, of the niversity, uildings, l ries equipments and of any institution aintained niversity, of examinations, teaching and other work nducted r ne niversity and cause an inquiry to be make in the ke an er spect f atter connected with the administration and ces ft e niversity.
(4) The Chancellor ay offer s ch advice t t e University, as he may deem appropriate with reference to the result of such i spection or i quiry.
(5) The University shall communicate to the Chancellor, t e action taken or proposed to be taken on such advice.
(6) In case of dif erences among the authorit es or of ic ers of the
University on any matter, which cannot be otherwise resolved, the decision of the Chancellor shall be final.
(7) The Chancellor may invite a person or person s of eminence in
law and legal education to advise the University in relation to the affairs of the University as and when he deems it necessary.
Teaching in the
University.
Visitor.
C ancel or.
7
Authorities of the University.
General Council and its terms of office.
46 PUNJAB GOVT GAZ.
(EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
9. The following shall be the Authorities of the University, namely :
(i) the General Council; (iü) the Executive Council; (iüi) the Academic Council:
(iv) the Academic Planning Board;
(v) the Finance Committee:and
(vi) such other authorities, as may be declared bythe statutes
from time to time.
10. (1) The General Council shall be the supreme authority of the
University and it shall consist of the following persons, namely:
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Attorney General of India; i)
(d) the Chairman, Bar Council of India or his nominee fromn amongst the members of the Bar Council of India
(e) the Chief Secretary, of Punjab;
Government
) the Secretary to Government of Punjab, Department of Finance;
(g) the Secretary to Governmentof Punjab, Department of Higher Education;
(h) the Legal Remembrancerand Secretary to Government of Punjab, Department of Legal and Legislative Affairs; () the Advocate General, Punjab; the Chairman, Bar Council of Punjab and Haryana ;
(k) two persons from amongst the sitting or retired judges of the High Court of Punjab and Haryana, to be nominated by the Chancellor:
..
:
Chairman Member Member Member Member Member Member Member Member Member Members Authorities of the University.
General Council and its terms of office.
46 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
—
9. The following shall be the Authorities of the University, namely .—
(i) the G al Coun l ;
(ii) the Executive Council ;
(iii) the m Coun ;
(iv) the Academ c P anning B ;
(v) the F nance mmittee ; and
(vi) such other autho e as may be declared by the statutes from time to time.
10. (1) The General Co sh be the supreme authority of the University and it shall consist of the fo lowing perso namely :— (a)
(6)
(c) (g) (h)
()
Gg) (k) the Chancellor ; the V hancel or ; the A o n G er l of Ind a ; the C i an, B C uncil o India or his om n e rom amongst the e bers the ar Council ;
the hi fSecretary, o m of Punjab ;
the ecretary overnment of Punjab, epartment ofFinance ; the Secretary t Government of Punjab, Department of Higher Education ;
the Legal Remembrancer and Secretary to Government of Punjab, Department of Legal and Legislative Affairs ; the Advocate General, Punjab; the Chairman, Bar Council of Punjab and Haryana :
two persons from amongst the sitting orretired judges of the High Court of Punjab and Haryana, to be nominated by the Chancellor ;
Chairman
Member
Member
Member
Member
Member
Member
Member
Member
Member
Members
8
.. PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
() two pre-eminent persons in the disciplines of Social Sciences (m)
and Humanities, to be nominated by the Chancellor ;
two pre-eminent persons in legal or educational field, to be nominated by the Chancellor ; and
(n) all Professors of the University. Members
Members
Members
47
(2) A person, who has becomea member of the General Councilby reason ofoffice or appointmenthe holds, his membership shallbe terminated,
when he ceases to hold that officeor appointment.
(3) The term of office of the nominated members of the General Council shall be three years.
(4) A member ofthe General Council shall cease to be a member, if
he resigns or becomes
ofunsound mind, or becomes insolvent or is convicted of a criminal offence
involving moral turpitude.A member, other thanthe Vice-Chancellor or Professor, shall also cease to be member, if he
acceptsa
full time appointment in
the University or ifhe not
being an ex officio member,
fails to attend three
consecutive meetings of the
General Council without
obtaining the leave of the
Chancellor.
(5) A member of the General Council other than an ex officio member,
may resign his office by a letter addressed to the Charncellor and such resignation shall take effectas soon as it has been accepted by him.
(6) Any vacancy of the nominated member in the General Council
shall be filled by nomination by the nominating authority and on expiry of the period of the vacancy, such nomination shall cease to be effective. functions of the
General Council.
11. The Generai Council shall be the plenary authority of the University Powers and and shall formulate and review from
time to timethe
board policies and programmes of the University and devise measures for the improvement and development of the University and shall also have the following powers and
functions, namely :
(i) to consider arnd pass the annual report, financial statement and the budget estimates preparedby the Executive
Council
and to adopt them with or without modification; and ' To ~~ ANT
Le
PUNJAB GOVT GAZ. (EXTRA), APRIL 25, 2006 47
(VYSK. 5, 1928 SAKA) J——
() two pre-eminent persons in the .. Members disciplines of Social Sciences
and Humanities, to be nominated by the Chancellor :
(m) two pre-eminent persons in legal ... Members or educational field, to be
nominated by the Chanc lor ; and
(n) all Professors of the University. .. Members
(2) A person, who has become a mem of the General Council by reason of office or appointment he hold his m ber shall be terminated, when he ceases to hold that office or a po n m nt
(3) The term of office of the nomi m ber of the General Council shall be three years.
(4) A member of the General C uncil sh c to be a member, if he resigns or becomes of unsound mind, or es insolvent or is convicted of a criminal offence involving oral u i de. A member, other than the Vice-Chancellor or Professor, shall also o ember, if he accepts a
full time appointment in the University or if he ot i officio member,
fails to attend three consecutive e tings General Coun cil without
obtaining the leave of the Chancellor.
(5) A member of the General Council other t an an ex officio member,
may resign his office by a letter ad ressed to the Chancel lor and such resignation
shall take effect as soon as it has been ac ept ed by him.
(6) Any vacancy of the nominated membe r in the General Council
shall be filled by nomination by the nominati ng authority and on expiry of the period of the vacancy, such nomination shall ce ase to be effective.
11. The General Council shall be t he plenary authority ofthe Universi ty wg.
and shall formulate and review from time t o time the board policies and General Council. programmes of the University and devise measures for the improvement and development of the University and shall also have the following powers and functions, namely : —
ass the annual report, financial statement
pared by the Executive Council
hout modification ; and
(i) to consider and p and the budget estimat es pre
and to adopt them wit h or wit
9
Meetings of the General Council.
48 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(iü) to make statutes concerning the administration of the affairs of the University including prescribing the procedures, to be followed by the authorities and the officers of the University in the discharge of their functions.
12. (1) The meeting of the General Council shall be called at least once in a year. An annual meeting of the General Council shall be held on such date, as be fixed by the Executive Council, unless some other date has been fixed by the General Council in respect of any year.
(2) A report of the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice-Chancellor to the General Council at its annual meetings.
(3) The meeting of the General Council shall be called by the Chancellor or by the Vice-Chancellor either on his own or at the request of not less than ten members of the General Council.
(4) For every meeting of the General Council, fifteen days notice shail be given to every member before the date of the meeting.
(5) One haif of the members, existing on the rolls of the General Counci, shall form the quorum.
(6) Bach member shall have one vote and, if there is equality of votes on any question to be determined by the General Council, the person presiding over the meeting shall, in addition, have a right of casting vote. () In case of d1fference of opinion among the members, the opinion of majority of mermbers hall prevail.
(8) Ifan urgent action, to be taken by the General Council becomes necessary, the Vice-Chancellor, may permit the business, to be transacted by circulation of papers to the members of the General Council. The action so proposedto be taken, shaii not be taken, unless agreed to by a majority of members of the General Council. The action so taken, sha!l be intimated forthwithto all the members of the General Council. In case. the authority Çoncerned fails to take decision, the matter shall be referred to the Chancellor. whosc decision shall be final. Meetings of the
General Council.
48 PUN AB GO G (EX A.), A L 25, 2006
(VY 5, 1928 SA
——
(ii) to make statutes concerning the administration of the affairs of the U i ersi includ n pre b n the pro res, to be fo lowed by the au ri and the o fice of the University in the d sch g of the r fun o
1 (1) T meet o the General C nci sh be ca led at lea o in a y an m et n o the G er l C nci sh be h d on such date, as be fixed by the Executive Council, unless some other date has been fixed by the General C uncil in resp o an y
(2) A report of the working of the University during the previous year, together with a statement of receipts and expenditure, the balance sheet as audited, and the financial estimates shall be presented by the Vice-Chancellor to the General Council at its annual meetings.
eet h eneral ouncil l h
Chancellor or by the Vice-Chancellor either on his own or at the request of not embers h eneral ouncil.
e ti h eneral ouncil, fte t
shall be given to every member before the date of the meeting.
(3) One half of the members, existi g lls f eneral Council, shall form the quorum.
(6) Lach member shall ha e e oie d, re quality f votes on any question to be det ined eneral ouncil, er n presiding over the meeting shall, in addition, ave ht f casting ote.
(7) Incase ofdifference f opinion ong the members, the opinion of majority of members shall prevail.
(8) Ifanurgentaction, t e t en t e General Council becomes necessary, the Vice-Chancellor, may permit t e business, to be transacted by circulation of papers to t e embers of the General Council. The action so proposed to be taken, shail not be taken, unless agreed to by a majority of members of the General Council. The action s taken, shall be intimated forthwith to all the members of t e General Council. I case, t e authority concerned fails to take decision, the matter sh > Olly all be re Hor. whose decision shall be fina]. ¢ referred to t e Chancellor.
10
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK.5, 1928 SAKA)
13.(1) The Executive Council shall consist of the following persons, The Executive namely :-
(a) the Vice-Chancellor;
(b) the Chairman of the Bar Council of India or his nominee from amongst its members ;
(c) the Chairman of State Bar Council;
(d) the Secretary to Government of Punjab, Department of Finance;
(e) the Secretary to Government of Punjab, Department of Higher Eucation;
() the Legal Remembrancer and Secretary to Government of Punjab, Department of Legal and Legislative Affairs;
(g) the Advocate General, Punjab;
(h) two Professors of Law outside the University, to be nominated by the Vice-Chancellor ; and () three teachers of the University, to be nominated by the Vice Chanccllor of whom, two shall be from amongst the
Professors
arrd one from anongst the Associate
Professors of the University by rotation for a period of one year.
.
Chairman Member Member Member Member Member Member Members
49
Members
(2) A person, who has become a member of the Executive Council 0y reason of the officeor appointment, he holds, his membership shall be
terminated, when he ceases to hold that office or appointment.
(3) The term of office ofthe nominated members of the Executive Council shall be three years. Council.
PUNJAB GOVT GAZ. (EXTRA), APRIL 25,2006 49
(VYSK. 5, 1928 SAKA)
13.(1) TheE i i xecutive Council shall consist of the following persons, The Executive namely Ba
Council.
(a) the Vice-Chancellor ; i ' Chairman
(b) the Chairman of the Bar Council Membe r
of India or his nominee from
amongst its members ;
(c) the Chairman of State Bar .. Member Council ;
(d) the Secretary to Government of .. Me mber
Punjab, Department of Finance ;
(e) the Secretary to Government of .. Member
Punjab, Department of Higher d cat n;
(f) the Legal Remembrancer .. Member
Secretary to Government '
Punjab, Depart ent egal and Legislati e f airs;
(g) the Advocat eneral, nj b ; .. e be
(h) two Professors of L w outsid .. be
the University, to be nominat by the Vice-Chancellor ; and
(i) three teachers of the Unive rsity, .. Mem s
to be nomina by
the i -
Chancellor of whom
two shall
be from among t
he Professo s
and one from am
ongst the Assoc
ate
Professors of the
Un v y by
rotation for a pe
iod of one year.
(2) A person who has become a mem r of the Executive C ouncil
by reason of the off ice or appointment, he holds, his mem r ship shall be
terminated, when he cea ses tO hold that office of appointme .
(3) The term of offi ce of the nominated m embers of the Execut ive
Council shall be three years.
11
Powers and functions of the Executive
Council.
50 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(4) A member of the Executive Council shall cease to be member. if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude. A member other than the Vice Chancellor or teachers, shall also cease to be a member, if he accepts a full time appointment in the University or if he being a teacher fails to attend three consecutive meetings of the Executive Council without the leave of the Vice Chancellor.
(5) A member of the Executive Council other than an ex-officio member, may resign his office by a letter, addressed to the Vice-Chancellor and such resignation shall take effect as soon as it has been accepted by him.
(6) Any vacancy of the nominated member in the Executive Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy, such nomination shall ccase to be effective.
14. (1) The Executive Council shall be the Chief Executive Authority of the University, and as such, it shall have all powers, necessary to adninister the University, subjcct to the provisions of this Act and the statutes made thereunder. The Executive Council may make regulations for that purpose and also with respect to matters mentioned in sub-section (2).
(2) The Executive Council shall have the following powers and functions, namely :
() to recommend the names of three persons to the Chancellor for appointment as Registrar on the recommendations of the Selection Committee constituted for that purpose by it which is headed by the Vice-Chancellor:
(ii) to prepare and present to the General Council at its annua! meetings, a report on the working of the University, a statement of accounts and budget proposals for the ensuing academic year ;
(ii) to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that propose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;
(iv) to invest any money belonging to the University, including any unapplied income, in such stock., funds, shares or securities, as it may think tit, from time to time :
(v) to transter or accept transfers of any movabBe or immovabie property on behalf of the University;
ers
on h
ive
ounci
J GAZ. TRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
———
) ember xecutive ouncil shall cease to be member, i s r es f d i es insolvent or is convicteg f cri mal f ce l i g oral r it de. ember t er than the Vice. Chancellor or chers, al se ember, if ccepts a full time appointment in niversity i er il ree
consecutive meetings xecutive ouncil it out he Vice- hancellor.
3) A ember Executive Council other than an ex-officio member, a resi i ff t r, ressed ice-Chancellor t al t t .
(6) n vacancy of the nominated ember in the Executive Council shall be filled by nomination by the respective nominating authority and on expiry of the period of vacancy, such nomination shall cease to be effective.
14. (1) The Executive Council shall be the Chief Executive Authority of the University, and as such, it shall have all powers, necessary to administer the University, subject to the provisions of this Act and the statutes made thereunder. The Executive Council may make regulations for that purpose and i ct at ers enti ed -secti n
) xecutive ouncil shall have the following powers and
functions, namely :—
i) o ecom end the names of three persons to the C hancellor i t ent egistrar h mendations of the
el cti n ommitte constituted for that purpose by it which is b ice-Chancellor ;
(ii) to prepare and pr nt o h eneral Council al e tings, rt h or i h niversity, a a ement accounts and budget proposals for the ensuing ic ;
(iii) to anage and regulate the finances, accounts, investments, p perties, si ss inistrative i
the University and for that propose, constitute committees t h er o mit ees u officers
of the University as 1t ay deem fit ;
v o n st oney belonging to the University,
including
pli me, n u o k, funds, shares Of
securities, as it may think fit, from time to time ~ . : able
(v) lo transter or accept transfers of any movabie or immov able property on behalf of the University ;
a
a
a
SC
5
D8
Ol
12
PUNJAB GOVT GAZ. (EXTRA.), APRIL 2S, 2006 S1
(VYSK. 5, 1928 SAKA)
(vi) to enter into, vary, carryout and cancel contracts on behalf of the University and for that purpose to appoint such officers, as it may think fit;
(vi) to provide the buildings, premises, furmiture and apparatus and other means needed for carrying on the work of the University;
quorum.
(vii) to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the officers, the teachers, the students and the cmplayees of the University
(ix) to create teaching, administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify the minimum qualificationsfor appointment to such posts on such terms and conditions of service, as may be prescribed ;
(x) to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council;
(xi) to select a common seal for the University;and
(xii) to exercise such other powersand to perform such other
duties, as may be considered necessary or imposed on it by
or under this Act.
15. (1) The meeting of the Executive Council shall be called atleast once in four months. For every meeting of the Executive Council, fifteen days' notice shall be given to every nember before the date of meeting.
(2) The meeting of the Executive Council shall be calledby the
Registrar under the instructions of the Vice-Chancellor or at the request ofnot less than five members of the Executive Council.
(3) One half of the members of the Executive Council shall form the
(4) In case of differences of opinion among the members, the opinion
of the majority shall prevail. Meetings of the
Executive
Council.
(5) Each member of the Executive Council shall haveone vote andif
there is equality of votes on any question, to be determined by the Executive
Council, the Chairman of the Executive Council or as the case may be,
the Member presiding over that meeting shall, in addition, have a right of
casting vote.
PUNJAB GOVT GA (EX A.) APR L 25, 2 06 51
(VYS 5, 1928 SAK
(v to enter into, vary ca ryo and canc con a on beh f ol Univer y and for that purpo e to app such office as 1t may think fit ;
(vii) to provide the buildings, premises, furniture and apparatus and other means needed for carrying on the w k of the University ;
(viii) to entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the offic the teac the stud
and the emplayees of the University ;
(ix) to create teaching, ad inistrative, ministerial and o h necessary posts, to d erm the num and em ents of such posts, to specify the m nimum q ali s for appointment to such posts on su term an c it s o service, as be prescribed ;
(x) to appoint examiners n moderators, f r o remove them and to fix h i , ol ents ra l and other lowances, fter consulti g h c ic ouncil ;
(xi) to select a m on eal r e University ;
(xii) to exercise such ther ers m r duties, as a si ered cessary m ose er Act.
15. (1) e e ti g xecutive ouncil al l atl east
once in four months. For ery e ting f xecutive C ouncil, fifteen
days' notice shall be given to ery m ber efore a te f meeting.
(2) The e ting f xecutive ouncil hal e ca lled b the
Registrar under the i structions f t e Vice-Chancellor r at e quest of not
less than five embers of the Executive ouncil.
(3) ne half f t e members of t e Executive Council shall form the
quorum.
(4) In case of differences of opinion a on g t e members, t e opinion
of the majority shall prevail.
(5) Each member of the Executive Co uncil shall have one vote and if there is equality of votes on any question, to be determined by the Executive
Council, the Chairman of the Executiv e Council or as the case may be, the Member presiding over that meeti ng shall, in ad it on, have a right of casting vote.
Meetings of the
Executive
Council.
13
The Academic Council.
52 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(6) Every meeting of the Executive Council shall be presided over by the Vice-Chancellor and in his absence, by a member, chosen by the members present.
(7) Ifan urgent action, to be taken by the Executive Council becomes nccessary,the Vice-Chancellor, may pemit the busincss, to be transacted by circulation ofpapers to the members ofthe Executive Council. The action so proposed to be taken, shall not be taken unless agrced to by a majority of members ofthe Executive Council. The action so taken, shall be forthwith intimated to all the members ofthe Executive Council. In case, the authority concemed fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
16. (1) The Academic Council shall consist of the following persons, namely :
(a) the Vice-Chancellor;
(b) three person from amongst the educationists of repute or men of letters or memnbers of the legal profession, practicing in the High Court and Supreme Court, who are not in the service of the University, to be nominated by the Chancellor ;
(c)a nominee of the Bar Council of India;
(d) a nominee of the State Bar Council;
(e) all Professors of the University;
() all the Heads of the Departments of the University ; and
..
Chairman Members Member Member Members Members The Academic Council.
52 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
—
(6) Every meeting of the Executive Council shall be presided over by the Vice-Chancellor and in his absence, by a member, chosen by the members present.
(7) If nurgent action, to be taken by the Executive Council becomes necessary, t e Vice-Chancellor, may permit the business, to be transacted by circulation of papers t the members of the Executive Council. The action so proposed to be taken, shall not be taken unless agreed to by a majority of members of e Executive Council. The action so taken, shall be forthwith t ated t al t e embers f e xecutive ouncil. case, e authority ncerned fails t e ecision, atter hal e f rred t hancellor, hose ecisi n hal al.
6. ) Academic ouncil al onsist of o i g ersons, el —
t e Vice-Chancellor ; .. Chairman ) h rom ongst ... Members
h cationists e
le ters bers
the legal profession,
practicing in the High Court
an S em C urt, a e
no in the service of the
Universit , to be no i
by the C ncel ;
(c) anominee of the Bar Council .. Member n i ;
(d a nominee of the State Bar .. Member C cil ;
(e) a l Professors of the .. Members University ;
(f) a l the Heads of the Departments .. Members of the University ; and
14
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK.5, 1928 SAKA)
(1)
(ii)
(2) The term of the members other than ex officio members and those whose term is specified in clause (g) of sub-section (), shall be three years.
(iii)
(g) two members of the teaching staff, one each respectively representing the Associate and Assistant Professors of the University, to be nomination by
17. Subject to the provisions of this Act, the statutes and regulations, and overall supervision of the Executive Council, the Academic Council shall manage the academic affairs and matters of the University and in particular, shall have the following powers and functions, namely:
(iv)
the Vice-Chancellor for a period
of one year on rotation.
(v)
53
Members to report on any matter referred or delegated to it by the General Council or the Executive Council;
to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments payableand the duties attached thereto ;
to formulate, modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects, and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one
faculty with
another;
to recommend arrangements
for the instruction and
examination of persons, other than those,
enrolled in the
University;
to promote research within the
University and to require
from time to time, reports on such
research;
Powers and
functions of
the
Academnic
Council.
PUNJAB OVT GAZ. (EXTRA.), APRIL 25, 2006
—
( YSK. 5, 1928 SAKA) >
(g) t o members of t e teaching g >
Members
stall, one each respectively representing t e As ociate and Assistant Profes ors of the University, t be nomination b t e Vice-Chancellor for period f ne ear r tation.
( ) he f embers ther t of icio embers those whose term is specified in clause (g) of sub-section (1), shall be three ears .
| 17. Subject to r visions f i ct, t tes ulations,
and overal pervision of xecutive ouncil, cademic Council shall anage ic ffairs at ers f niversity and in particular,
shall fol wing powers ctions, amely :—
(i)
(ii)
(
(iv) (v) ort atter referred or delegated to it by the General Council or t e xecutive ouncil ;
o ecom e ions o h ve unci i
h
regard to the creat n, oli i ti n of teachi ng
st n h niversit h ol ents pa
yable and
the duties attached h o ;
o o ulate, odi o e chem fo the
i ation of
he fac ties, nd to assign to
uch fac ties th r
resp su j t , n a so to re
r to the E ecutive
C uncil as to the ex o the
ab l ion or su i ision
o any facu ty o the co bi at
o o fac y wi h
ano her
to reco mend arrangements
for the instruction and
ex i at of p o h
than tho en e in the
University ;
to prom research w h
n the U i ersi and to
req e
rom tim to tim repo
on such research ;
Powers and
functions of
the
c mi
Council.
15
Meetings of the Academic Counci!.
54 PUNJAB GOVT GAZ. (EXTRA.),
APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
(xii)
(xiv)
to consider proposals submitted by the faculties
to suggest policies for admissions to the University ·
to recommend recognized
diplomasand degrees of otther Universities and institutions and to deetermine their equivalence in relation to the certificates. diplomas and degrees of the University ;
to fix, subject to any conditions accepted by the General Council,
the time, mode and conditions of competitionfor Fellowships, Scholarships and other prizes and to recommend award for the same
to make recommendations to the Executive Council in regard to
the appointment of examiners and if necessary, their remoOval
and fixation of their fees, emoluments and travelling and other
expenses ;
to recommend arrangements for the conduct of examinations
and the dates for holding them;
to declare or review the result of the various examinations or to
appoint committe es or officers to do so, and to make
recommendations regarding the conferment or grant of degrees,
honours, diplomas, licences, titles and marks of honour ;
to recommend stipends, scholarships, medaBs and prizes and to
make other awards in accordance with the regulations and such
other conditions, as may be attached to the awards ;
to approve or revise lists of prescribed or recommended text
books and to publish the same and syllabus at the prescribed
courses of study;
(XV) to approve such forms and registers, from time to time, as are required by the regulations ; and
(xvi) to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper caryus out of the provisions of this Act and the regulations made thereunder.
18. (1) The meetings of the Academic Council shall be called, as a when deemed necessary, but not less than two times during an academie y
54 PUAGG.(EXR
A.), A 2 200
(VY . 5 19 SA
(vi)
(vii)
(viii)
(ix
i
(xii)
(xiii)
(xiv)
xv)
(xvi)
18.(1)
when deemed n Meetings of t Aca i
Council
to co proposals submitted by the faculties; to su s p for ad is s to the University - to ecom end ni d diplomas and degrees of Othe; Universit es institutions ant 10 determine thei, equivalence re o to the certificates, diplomag iy de o the niversi ;
to fix, bject to nditi ns epted the General Coungj] the me, mode conditions of competition for Fellowship, Scholarships ot er ri es to recommend award fo, the ame ;
o a eco mendations o h Executive Council in regard tq the appointment iners essary, h i emy
x i , ol ments ra ll g ;
expenses ;
to recom end an ents h duct inations
and the dates for holding h ;
to declare or re ult r s minations to
appoint mit e cers ake
recommendations i g conferment t grees, honours, diplomas, licences, titles arks our to ecom end p ds, olarships, edals prizes and to ak t er ards r ance it gulations and such other nditions, a a d o the awards ;
to approve or revise lists of prescri ed r o ended ext books and to publish the same and syllabus at the prescribed courses of study ;
to approve s gisters, from time to time, as are required by th ulations ;
to perf r , l t n emic atters, all such duties and to do all such acts as may be necessary for the proper carrying out of t e provisions of this Act and the regulations made t ereunder.
The meetings of the Academic Council shall be called, as and ecessary, but not less than two times during academic year
]
16
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK.5, 1928 SAKA)
(2) One half of the existing members of the Academic Council shali form the quorum for a meeting.
(3) In case of difference of opinion among the members, the opinion of the majority of the members shall prevail.
(4) Each member of the Academic Council, including the Chairman of the Academic Council, have right to one vote and if there be an equality of votes on any question to be determined by the Academic Council, the Chairman
of the Academic Council, or as the case may be, the member presiding over
the meetings, shall in addition, have a right of casting vote.
(5) Every meeting of the Academic Council shall be presided over by the Vice-Chancellor and in his absence, by a member, chosen in the meeting to preside on the occasion.
(6) Ifan urgent action, to be taken by the Academic Council, becomes necessary, the Chairman of the Academic Council, may permit the business to be transacted by circulation of papers to the members of the Academic Council. The action proposed to be taken, shall not be taken unless agreed to, by a majority of the members of the Academic Council. The action so taken, shal forthwith be intimated to all the members of the Academic Council. In case, the authority concerned fails to take decision, the matter shall be referred to the Chancellor, whose decision shall be final.
19. (1) The Academic Planning Board shall consist of the following The Academic Planning Board. persons, namely :
(a)
(b)
(c)
(d)
(e)
the Vice-Chancellor:
two Directors of Law
Universities, to be nominated
by the Vice-Chancellor ;
two eminent Professors of Law,
to be nominated by the
Vice-Chancellor ;
the Attorney General of India;
the Solicitor General of India ; and
the Chairman, Bar Council of India. ..
55
Chairman Members Members Member Member Member PP ies ae Sy
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 5
(VYSK. 5, 1928 SAKA)
am———
(2) One half of the existing members of the Academic Council shall form the quorum for a meeting.
( 3) In case of dif erence of opinion among the members, the opinion of the majority of the embers shall prevail.
(4) Each member of t e Academic Council, including the Chairman of the Academic Council, have ri ht t ne vote and if there be an equality of votes on a y question to be deter ined by the Academic Council, the Chair an of the Academic Council, or as t e case may be, the member presiding over the e tings, hal i ad ition, have r ht fcasting vote. | (5) very e ting f cademic ouncil hal e resi ed ver
the Vice-Chancellor and in his absence, a ember, osen e ti g reside e ccasion.
(6) If anurgentaction, to be taken by the Academic Council, becomes eces ary, hai an of the Academic Council, may permit the business to be transacted by circulation of papers to the members of the Academic Council. e t osed to be taken, shall not be taken unless agreed to, by a ajority embers Academic Council. The action so taken, shall ith mat d l embers the Academic Council. In case,
h t orit er ed a cisi n, the matter shall be referred to h hancellor, hos i al l.
1 . ) c ic i a shall consist of the following
s, el :—
(a the Vice-Chancellor ; ... rm n
(b two Directors of Law .. Me bers
Universities, to be no i
by the Vice hancel or ;
(c) two eminent Professors of Law .. M s
to be no i by the
V hancel or ;
(d) the A torney G In ;
.. M
(e) the Solic o G of India; and .. M r
(f) the Ch rm Bar ouncil In d a .. M m
The Academic
Planning Board.
17
I he Finance ommittee.
S6 PUNJAB GOVT GAZ. (EXTRA.), APRIL
25, 2006
(VYSK. 5, 1928 SAKA)
(2) The meeting of the Academic Planning Boafd shall be called onos
In a year to develop plans on the future programmes o1 the Universityand
recommend the same for the consideration of the Academic Council and Executive Council. It shall also recommend long term plans on different activities of the University as and when found necessary. 20.(1) The Finance Committee constituted by the Executive Council shall consist of the following persons, namely :
(a)
(b)
(c)
(i)
(ii)
the Vice-Chancellor ;
(ii)
the Secretary to Government
of Punjab, Department of
Finance; and
(iv)
three other members, to be
nominated by the Executive
Council from amongst its
members of whom one
shall be a Professor.
(2) The members of the Finance Committec, other than the Vice Chancellor and Professor, shall hold office so long as they continue as members of the Executive Council.
Chairman
(3) The Finance Committee shall perform the following functions and duties, namely :
Member
MemberS
to examine and scrutinize the anual budget of the University and to make recomnendations on financial matters to the Executive Council :
to consider all proposals for new expenditure and to make recommendations to the Executive Council:
to consider the periodical statement of accounts and to review the finances of the University, from time to time; and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council; and
to give its views and to make recommendations to he Executive Council on any financial question affecting the Univers1ty either on its own initiative or on reference from the Executive Council or the Vice-Chancellor. (4) The meeting of the Finance Committee shall be called atleast thrice in every year. Atleast three members of the Finance Committee shall form the quorum. n e
ommittee.
3 56 NJAB Z.
TRA.), PRI , 2006
V SK. , A)
——
(2) The e ti g of h cademic Planning Board i iOnce in a year to develop plans on the future am es 0 Ii he €rsit ang recommend the same for the consideration of the c i ncil Executive Council. It shall also ecom end o erm n, © ctivities of the University as and when found riecessary.
. !) The Finance ommittee nstit ted xecutive ouncil, shall consist of the following persons, namely :—
(a) i hancel ; ... hai an
(h) the Secretary to Government .. ember njab, epart ent
;
{c) e er embers, .. Members
nominated by the Executive
ouncil rom ongst
e ber
al Profes or.
(2 embers e ommitte , other than the Vice- Chancellor r fes or, al f o as they continue as members of e xecuti e ouncil.
(3) The Finance Committee shall perform the following functions and duties, namely :—
(i) o exa i e scrutini e h nua get h University an to make recommendations financial mat ers o h xecuti e ouncil
(ii) to consider all proposals for new expenditure and to make recommendations o h xecuti e ouncil ;
(fi) o consider h periodical statement accounts and to review the finances of the University, from time to time; and to consider re-appropriation statements and audit reports and to make recommendations to h Executive Council: an
(iv) to give its views and o Executive Council on an University either tso th E
a recommendations to the financial question affecting the W initiative o o reference from Xecutive Council the Vice-Chancellor. orm h .
18
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
/5) The Vice-Chancellor shall preside over the meetings of the Finance Committee, and in his absence, a member, elected at the meeting, shall preside. case of difference of opinion among the members, the opinion of the majority ofthe members present, shall prevail.
21. The following shall be the officers of the University, namely:-
()
(i)
57
the Vice-Chancellor; the Registrar ; (iüi) the Head of the Department ; and
(iv) such other officers as may be prescribed.
22. (2) The Vice-Chancello, who shall be an academic person and an outstanding scholar in law, be a whole-time officer of the University.
(2) The Vice-Chancellor, shall be appointed by the Chancellor from out ofa panel of not Jess than three persons recommended bya Committee, constituted
under sub-section (3) :
Provided that if the Chancellor does not approve of any of the persons so recommended, he may callfor
fresh recommendations.
(3) The Committee referred to in sub-section (2), shall consist of three
members ofwhom, one shall be nominated by the Executive Council, one by the
Chairman, University Grants Cornmission, constituted under University Grants Commission Act, 1956 and one by the Chancellor from amongst the retired or serving Judges of the Supreme Courtof India or Chief Justice of High Court of Punjab and Haryana. The person nominated by the Chancellor, shall be the
Convenor of the Committee.
(4) No person, who is an employee of the University, shall be nominated
as a Member of the
Committee constituted under sub-section (3).
(5) The term of office ofthe Vice-Chancellor, shall be five years from the date on which he enters upon his office, or until he attains the age of seventy
years, whichever is earlier,and he shall be eligible for reappointment for further terms till he attains the age of seventy years
:
Provided that the Chancellor may, require the
Vice-Chancellor afterhis lem has expired, to continue in office for such period, as may be specified by
m, but such period shall not exceed in any case the period of one year.
after his retirement.
(6) The emoluments and other conditions of service of the Vice-Chancellor shallbe such, as maybe prescribed and shall not be varied to his disadvantage (9 Whena
vacancy occurs, or is likely to occur in the office ofthe
Vice-Chancellordue to death, resignation of otherwise or ifhe is unable to perform
Officers of the
University.
The Vice
Chancelior.
PUNJAB GOVT GAZ. (EXTRA), APRIL 25. 2 06 57 (VYSK. 5, 1928 SAKA)
(5) The Vice-Chancellor shal] preside over the meetin gs of the Finance mmit ee,2 H T nab a member, elected at the meeting, shall preside jn case of difference ot opmion among the members, the opinion of the m o t of the members presen shall prev . 1
21. The fo lowing sha l be the o ficers of the U ersi namely = —
(i) the Vice-Chancellor ;
(ii) the Registrar ;
(iii) the Head of the Department : and
(iv) such other officers as may be prescribed.
2. (1) T V - hancellor, w sh be an academ person and an outstanding scholar in law, be a w ol m o c o the U iversit .
(2) The Vice-Chancellor, shall be appointed by the C ancel r from o ofa panel of not less than three persons recom ended b a C mitte , constituted under sub-section (3) :
Provided that if the Chancellor does not h s
so recommended, he may call for e recommendations.
(3) The Committee referred to in -secti n ), al nsist o three members of whom, one shall be ominated the xecutive ouncil, Chairman, University Grants Commission, nstituted der niversity rants Commission Act, 1956 and one by the hancellor om ongst retired or serving Judges of the Supreme Court of India or hief stice f igh ourt of Punjab and Haryana. The person ominated y e hancellor, shall be the
Convenor of the Committee.
(4) No person, who is an employee of the University, shall be nominated
as a Member of the Committee constituted under sub-section
(3).
(5) The term of office of the Vice
the date on which he enters upon his office, or until he at ains the age of seventy
years, whichever is earlier, and he shall be eligibl e for eappointment for further
terms till he attains the age of seventy years :
Provided that the Chancellor may, requ
ire the Vice-Chancellor after his
term has expired, to continue in office
for such period, as may be specif ed
by
him, but such period shall not exceed i
n any case the period of one year.
(6) The emoluments and other shall be such, as may be prescribed an after his retirement.
(7) When a vacancy occurs, Or Vice-Chancellor due to death, resignation 0 conditions of service of the Vice-Ch ancellor
d shall not be varied to his disadvant age
is likely to occur in the office of the
fotherwise or if he is unable to perform
Officers of the
University.
The Vice-
Chancelior.
19
Powers and duties of the Vice
Chancellor.
The Registrar. Powers and duties of the Registrar.
58 PUNJAB GOVT GAZ. (EXTRA.),
APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
his duties due to ill-health or any other cause, the Chancellor shall have the authority
to designate a Professor of the University to perform the functions of the Vice.
Chancellor until the new Vice-Chancellor assumes his officeor until the existing
Vice-Chancellor attends to the duties of his office, as the casemay be.
23. (1) The Vice-Chancellor shall ensure that the proViSions of this Act statutes and regulations are duly observed, and he shall have all such powers. as
are necessary for that purpose.
(2) The Vice-Chancellor shall convene the meetings of the General Council, the Executive Council, the Academic Council and shall perform all such other acts, as may be necessary to give effect to the provisions of this Act.
(3) The Vice-Chancellor shall preside over the meetings of the General Council in the absence of the Chancellor.
(4) The Vice-Chancellor shall be the competent authority to appoint the teachers, librarians, finance officer and other officers in consultation with the Chancellor on the recommendations of the Selection Committee, appointed by the Executive Council for that purpose in accordance with the specified guidelines.
(5) The Vice-Chancellor shall be the competent authority to take disciplinary action against the perSons mentioned in sub-section (4), in accordance with the prescribed procedure.
(6) The Vice-Chancellor shall have all powers relating to the maintenance of proper discipline in the University.
(7) If in any emergency, which in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary and shall, at the earliest possible, report the action to the authority or other body, as the case may be, for confirmation in the next meeting of the authority, which in the ordinary course would have dealt with the matter.
24. The Registrar, who shall be an academic person, not below the rank of a Professor and he shall be a whole-time officer of the University and shall be appointed by the Chancellor on the recomnmendation of the Selection Committee, constituted by the Executive Council and headed by the Vice-Chancellor on such terms and conditions of service, as it may specify, subject to the provisions of statutes and regulations.
25. The Registrar shall,- (i1)
be the Ex Officio Secretary ofall the authorities, committees and other bodies of the University and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of meetings;
be the principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council, may entrust to him special responsibilities and powers ;
Powers and duties
of the Vice-
Chancellor
The Registrar.
Powers and duties
of the Registrar.
58 PUN A GOV GAZ. (EXTRA.), APRIL 25, 2006
(VY 5, 1928 SAKA)
mn ——
his duties due to ill-hea th or any other cause, the Chancellor shall have the authority to designate a Professor of the U i er to perform the functions of the Vice Chancellor until the new V ancel or a sum his office or until the existing Vice-Chancellor a tends to the du ies of his office, as the case may be.
23. (1) The V hancel or sh ensure that the provisions of this Act, statutes and regulations are du y ob and he shall have all such powers, a5 are necessary for that purpose.
2) T V hancel or sh con the meetings of the Genera] Council, the Executive Council, the Academic Council and shall perform all such other acts, as may be n to give e fe to the p o o o this Act.
(3) T Vi hancel or shall p d o the meet o the G er ] Council in the absence of the Chancellor.
(4) The Vice-Chancellor shall th petent a rit to oi t th e ers, lib s, finan o n other officers in consultation with the Chancellor on the recommendations h l t mmitte , oi t the Executive Council for that purpose in accordance with the specified guidelines. (3). The Vice-Chancellor shall be the petent t orit o a
disciplinary action against the persons mentioned in sub-secti n ). n nce with the prescribed procedure.
(6) The Vice-Chancellor shall have all ers aint nance of proper discipline in the University.
(7) 1f in any emergency, which in the opinion f ice-Chancellor, requires immediate action to en, al cti n, s necessary and shall, at the earliest possible, ort t uthority r other body, as the case may be, for confir ation ext e ting f authority, which in the ordinary urse ould e ealt it atter.
24. The Registrar, who shall be an a emic erson, ot of a Professor and he shall be hole-ti e f icer f e niversity d shall be appointed by the Chancellor on the mendation of the election om ittee. constituted by the Executive Council and headed y the ice-Chancellor on s ch terms and conditions of service, as it may specify, subject to t e provisions of statutes a d r gulations.
25. The Registrar shall,——
(i) bethe Ex Officio Secretary of al t e authorit es, committe s and other bodies of the Uni sity and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of meetings ;
(11) be the principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council, may entrust o hi special responsibilities and powers ;
—
—
—
—
—
e
m
a
i
l
20
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
(iii)
(iv)
()
59
have the power to appoint with the approval of the Vice Chancellor, the non-teaching staff including employees of the last grade service and contingent staff in pursuance of the recommendations of the Selection Committee, appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure, as may be prescribed;
comply with all directions and orders of the Executive Council and the Vice-Chancellor ; and
be the custodian of records, common seal and such other property of the University, as the Executive Council shall commit to his charge.
26. (1) There shali be a Head for each of the Department in the University.
(2) The powers, functions, appointments and conditions of service of
the Heads of the Departments shall be such, as may be prescribed.
27. (1) Subject to the regulations made under this Act, every officer or
employee of the University shall be appointed in accordance witha written contract,
which shall be lodged with the University and a copy thereof shall be furnished to
the officer or employee concerned.
(2) Any dispute arising out of a contract between the Universityand
any of its officers or employees shall, at the request of the officer or the employee
concerned or at the instance of the University,be referred to the Tribunal for
arbitration consisting of three members, appointedby the Executive Council in
accordance witi: such nanner, as may be prescribed.
28. The Executive Council shali constitute various Selection Committees
for appointment to the posts of officers and non-teaching staff including the last grade service and contingent staff. The procedure for appointment of members of Selection Committees and the procedure to be adopted by such Committees,
shall be such, as may be prescribed.
29. (1) The first Statutes of the University shall be made by the Vice
Chancellor with the approval of the Chancellor. They shall be placed before the
General Council in its first meeting, which may adopt them with or without
modilications. Subsequent statutes or modifications in the statutes shall be made
by the General Council.
(2) The first regulations of the University shall be nmade by the Vice
Chancellor with the approval of the Chancellor. They shall be placed before the
Executive Council at its first meeting, which may adopt them with or without modifications. Subsequent regulations or modification in the regulations shall be made by the Executive Council.
Heads of the
Departments.
Other officers
and employees.
Selection
Committees.
Statutes and
Regulations.
a
LS
PUNJAB GOVT GA (EX A.) APR L 25, 2 06 59
(VYSK. 5, 1928 SAK
(iif) have the power to appoint with the approval of the Vice- Chancellor, the non-teaching staff including employees of the last grade service and contingent staff in pursuance of the recommendations of the Selection C mit ee, app n ed for that pu p in the prescribed m He sha l be the com et authority to take disciplinary action against such employees in accordance with such procedure, as may be prescribed ;
(iv) comply with all d rec io and ord of the E t C uncil and the V hancellor ; and
(v) be the custodian o rec com se and such o h property of the University, as the E ut C uncil shall commut to his charge.
26.(1) There shall be a Head for each of the D ar ent in the Universit .
(2) The powers, functions, appointments n c dit s se the Heads of the Departments shall be such, as r ed.
27. (1) Subject to the regulations a r h ct, r employee of the University shall be pointed in ce it rit ntract, which shall be lodged with the University a h f al o the officer or employee concerned.
(2) Any dispute arising out of a ntract een niversity any of its officers or employees shall, at he uest ffi er employee concerned or at the instance niversity, r d Tribunal for arbitration consisting of three embers, pointed xecutive ouncil accordance with such manner, as ay rescribed.
28. he xecutive ouncil al onstitute ari us Selection Committees for appointment to the posts of officers d on-teaching taf l ding st grade service and ontingent staff. he rocedure r pointment f embers of Selection Committees and the rocedure t be dopted ch Com ittees, shall be such, as may be prescribed.
29. (1) The first Statutes of t e University shall be made by t e Vice- Chancellor with the approval of the Chancellor. They shall be placed before t e General Council in its first meeting, which may adopt t with or without modifications. Subsequent statutes or modif cations in the statutes shall be made by the General Council.
(2) The first regulations of the University shall be made by the Vice- Chancellor with the approval of the Chancellor. They shall be placed before the Executive Council at its first meeting, which may adopt t e with or without modifications. Subsequent regulations or modif cation in the regulations hall be made by the Executive Council.
Heads of the
Departments.
Other officers
and employees.
Selection
Committees.
Statutes and
Regulations.
21
Appointment of first Vice Chancellor and first Registrar. Honorary
degree.
Withdrawa!
of degree or diploma.
Discipline.
60 PUNJAB GOVT GAZ. (EXTRA.),
APRIL 25, 2006
(VYSK. 5, 1928 SAKA)
30. Notwithstanding anything contained in this Act and the statutes the first Vice-Chancellor shallbe appointed by the State Government. The first Registrar, who shal! be an academic person in law, shall be appointed bv the Chancellor on the
recommendations of the Vice-Chancellor. The said oficers shall hold ofice for a period of five years. However, tli the appointment
of a regular Vice-Chancellor is made, the Secretary, Departmert of Higher
Education, Punjab, shall hold charge.
31. If not less than two-third of the mernbers of the Academic Council recommend that a honorary degreeor academic distinction be conferred on any perSon on the ground that he is, in their opinion, by reason of eminent
attainment and position, fit and properto receive such degree or academic distinction, the General Council may, by a resolution, decide that the same nmay
be conferred on the person so
recommended.
32. (1) The General Council may, on the recommendation of the Executive Council, withdraw any distinction, degree, diploma or privilege
conferred on, or granted to, any person by a resolution passed by the majority
of the total membership of the Gencral Council and by a majority of not less than two thirds of the members of the General Councii present and votingat the meeting, if such person has been convicted by a court of law for an offence, which in the opinion of the General
Council, involves moral turpitude or ifhe has been guilty of gross misconduct.
(2) No action under sub-section (1), shall be taken against any person,
unless he has been given an
opportunity of being heard againstthe action
proposed to be taken.
(3) A copy of the resolution passed under sub-section (), by the General Council, shall be immediately sent to the person concerned.
(4) Anyperson aggrieved by the decision taken by the General Council, may appeal to the Chancellor within a period of thirty days from the date of
receipt of such resolution.
(5) The decision of the Chancellor in appeal, shall be finai.
33. (1) The Vice-Chancellor shall be the final authority for the maintenance of disciplinc amnong the students ofthe University. His directions
in this behalf shall be carried out by the Heads of Departments, hostelsand
institutions.
(2) Notwithstanding anything contained in sub-section (), the
punishment of debarring a student frorm ar examinationor rustication fromthe University or a hostel or an institution shall, on the report of the
Vice-Chancelior.
be considered and imposed
by the Executive Council :
Provided that no such punishment shall be imposed without giving the
student concerned a reasonable opportunity of being heard against the action
proposed to be taken against him.
Appointment of
first Vice-
Chanc llor and
first Registrar.
Honorary
degree.
Withdrawal
of degree or
diploma.
Discipline.
60 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006
(VYSK. 5. 1928 SAKA)
30. Notwithstanding anything contained in this Act and the statute the first Vice-Chance lor shall be appointed by the State Government. The first Registrar, who shall be n academic person in law, shall be appointed by the Chancellor on th recommendations of the Vice-Chancellor. The said officers shall hold office for a peri d of five years. However, till the appointment of a regular Vice-Chanc lor is made, the Secretary, Department of Hj gher Education, Punjab, shall hold charge.
31. If not less than two-third of the members of the Academic Council recommend that a honorary degree or academic distinction be conferred gn any person on the ground that he is, in their opinion, by reason of eminep; attainment and position, fit and proper to receive such degree or academic distinction, the General Cou l may, by a resolution, decide that the same may be conferred on the person so recomm ded.
32. (1) The Ge Co il may, on the recommendation of the Executive Council, w thdraw any distinction, degree, diploma or privilege conferred on, or granted to, any person by a resolution passed by the majority of the total membership of the General Council and by a majority of not less than two thirds of the m ber o the General Council present and voting at the meeting, if such p h b convicted by a court of law for an offence, which in the opinion of th eneral Council, involves moral turpitude or if he has been guilty of gross isconduct.
(2) t der -section (7), shall be taken against any person, unless he has been pportunity of being heard against the action proposed to be taken.
(3} copy of t e resolution passed under sub-section (7), by the General Council, shall be i mediately sent to the person concerned.
(4) Any person ag rieved by the decision taken by the General Council, may appeal to the Chancellor within a period of thirty days from the date of receipt of such resolution.
(5) The decis on of the Chancellor in appeal, shall be final.
33. (1) The Vice-Chancellor shall be the final authority for the maintenance of disc pl ne amo g the students of the University. His directions in this behalf shall be carried out by the Heads of Departments, hostels and institutions.
(2) Notwithstanding anything contained in sub-section (/). the punishment of debarring a student from an examination or rustication from the University or a hostel or an institution shall, on the report of the Vice-Chancelior.
22
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 (VYSK. 5, 1928 SAKA))
34. Every student of the University, shall reside in a hostel maintained Residence of or recognized by the University or under such conditions, as may be prescribed. 35. No act or proceeding of the General Council, the Executive Council of any other authority or officer or body of the University, shall be invalidated or questioned on the ground merely of the existence of any vacancy or defect in the constitution thereof.
36. No suit, prosecution or other legal or administrative proceedings shall lie against the University or any authority or officer or employee of the University for anything, which is in good faith done or intended to be done in pursuance of the provisions of this Act, or the statutes or regulations made thereunder.
61
Provided that no order shall be made under this section, after the expiry of a period of two years from the date of commencement of this Act.
(2) Every order made under this section, shall be laid, as soon as may be, after it is made, before the State Legislature.
37. The provisions of this Act, statutes and regulations made there-
Over-riding effect. under, shall have over-riding effect notwithstanding anything inconsistent therewith contained in any other State law or instrument having the force of law for the time being in force. 38(1) If any difficulty arises in giving effect to the provisions of this Power to remove Act, the State Government may, by an order published in the Official Gazette. make such provisions not inconsistent with the provisions of this Act, as may appear to it to be necessary for removing the difficulty :
(i) the amount received, shall be kept by the University separately from the University Fund and utilised only for the purpose of the scheme ; and
(i)the staff required to execute the scheme, shall be recruited in
accordance with the terms and conditions stipulated by the
sponsoring organization.
students.
HARBANS SINGH,
Acts cr procecd ngs not t be invalidated by vacancies.
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Indennity against
general proceedimgs
39, Whenever the University receives funds from any Government, Sponsored the University Grants Commission or other agencies sponsoring a scheme, to Schemes. be executed by the University, notwithstanding anything contained in this Act or the regulations--
difficulties.
PUNJAB GOVT GAZ. (EXTRA), APRIL 25, 2006 61
(VYSK. 5, 1928 SAKA)
34. Every student of the University, shall reside in a hostel maintained or recognized by the University or under such conditions, as may be prescribed.
35. Noact or proceeding of the G neral Council, the Executive Council or any other authority or officer o body of the University, shall be invalidated or questioned on the ground merely of the existence of any vacancy or defect in the constitution thereof.
36. No suit, prosecution or other legal or administrative proceedings shall lie against the University or any authority or officer or employee of the University for anything, which is in go d faith done or intended to be done 1n pursuance of the provis ons of this Act, or the statutes or regulations made thereunder.
37. The provisions of this Act, statutes and regulations made there- under, shall have over-riding ef ect notwithstanding anything inconsistent therewith contained in any other State l or instrument having the force of law for the time being in force.
38 (1) If any iffi ulty ri s i i g effect to the provisions of this Act, the State Government may, er published in the Official Gazette, make such provisions not n nsistent i the provisions of this Act, as may appear to it to be necessar for em vi h difficulty :
Provided that no order shall m u r this section, a
fter the
expiry of a period of two years from the da e of commencement of th is Act.
(2) Every order made und this section, shall be laid, as soon a s may
be, after it is made, before the State Legislature.
39. Whenever the U y receives funds from any Government,
the University Grants Commission or other agenci es sponsoring a scheme, to
be executed by the University, notwithstanding an ything contained in this Act
or the regulations—
(i) the amount received, shall be kept by the Univer sity separately
from the University Fund and utilised only for the pu rpose of
the scheme ; and
the staff required to xecute the scheme, shall b e recruited in
accordance with th terms and conditions sti pulated by the
sponsoring organization.
(i)
HARBANS SINGH,
Secretary to Government of Punjab, | Department of Legal and Legislative Aff airs.
Residence of
students.
Acts or proceed-
ings not to be
invalidated by
vacancies.
Indemnity against
general proceedings
Over-riding effect.
Power to remove
difficulties.
Sponsored
Schemes.
23