Punjab act 020 of 2008 : The Sri Guru Granth Sahib World University Act, 2008

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  • Department of School Education
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PUNJAB GOVT GAZ. (EXTRA.), MAY I5, 2008

(VYSK 25, 1930 SAKA)

PART I

DEPARTMENT OFLEGAL ANDLEGISLATIVE AFFAIRS, PUNJAB

Notification

The 15th May, 2008

No. 23-Leg./2008.-The following Act of the Legislature of the State of Punjab received the assent of Governor of Punjab on the 25th April, 2008, and is hereby published for general information:

THE SRI GURU GRANTH SAHIB WORLD

UNIVERSITY ACT, 2008

(Punjab Act No. 20 of 2008)

AN

ACT

Act. 2008.

81

to establish and incorporate a University in the State of Punjab to be known as the Sri Guru Granth Sahib World University, for the purposes ofmaking provisions for study. research, teaching in the areas of world religions, cultures and civiizations and other courses under the general heads of tlhe arts and humanities, social sciences, pure sciences, applied sciences, medical sciences, engineering sciences and for focusing stress on the emerging disciplines such as information technology, biotechnology, nanotechnology, ecology, human rights, feminism and empowerment of the down-trodden and to provide for the matters connected therewith or incidental thereto.

Whereas the 400th anniversary of the compilation of Sri Adi Guru Granth Sahib and its installation in Sri Harmandar Sahib, Amritsar, by Guru Arjun Dev, the fifth Prophet of Sikhism. was globally celebrated in the year. 2004 CE:

Whereas to commemorate this event. the Sri Guru Granth Sahib Fourth Centenary Memorial Trust created under the Indian Trust Act. 1882, sponsored and made a proposal to the State Government for setting up a private University in the State of Punjab :

Whereas the State Government, after due consideration has come to the conclusion that Sri Guru Granth Sahib Fourth Centenary Memorial Trust, for and on behalf of the Shiromani Gurdwara Parbandhak Committee, is capable of establishing and running the University for the objectives mentioned in the first para, and has, therefore, accepted the proposal for the establishment of the said private University :

And whereas, in these circumstances, it is deemed expedient to establish Sri Guru Granth Sahib World University for the aforesaid purposes. BE it enacted by the Legislature of the State of Punjab in the Fifty-ninth Year of the Republic of India.

1. (0) This Act may be called the Sri Guru Granth Sahib World University Short ute and

(2) It shall cone into force at once. COMnencen1Cnt

PUNJAB GOVT GAZ. (EXTRA), MAY 15, 2008 81

(VYSK 25, 1930 SAKA)

J—

PART 1

DE ARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB

Notification

The 15th May, 20 8

No. 23-Leg/2008.—The fol owing Act of the Legislature of the State of punjab received the assent of Governor of Punjab on the 25th April. 2

008. and 15 hereby published for general information :-

THE SRIGURU GRANTH SAHIB WORLD

UNIVERSITY ACT, 20 8

(Punjab Act No. 20 of 20 8)

AN

ACT

10 establish and i corporate a University in the State of Punjab to be known as

the Sri Guru Granth Sahib World University, r t e purposes of aking provisions

for st dy, research, t ching in the areas of world religions, cultures and

civilizations d ther courses nder t e general heads of the arts and humanities,

social sciences, ure i nces, pplied sciences, medical sciences, engineering

sciences and for f cusing ss erging

disciplines such as information

technology. i t nology. notechnology, ecology, human rights, feminism and

empowerment of the n-tr dden

vi e for the matters connected

therewith or incidental thereto.

Whereas the 400th i ersary h pila

tion of Sri Adi Guru Granth

Sahib and its installation in S a andar

S i , Amritsar, by Guru Arjun Dev.

the fifth Prophet of Sikhi . g al

brated in the year. 2004 CE :

Whereas to com emorate th s e t. the

Sri Guru Granth Sahib Fourth

Centenary Memorial Tr cre e u

the Indian Trust Act. 1882. sponsored

and made a proposal to the S a e G

ent for setting up a private U niversit

y

in the State of Punja :

Whereas the State Gov ent. aft

er due consideration has come to th

e

conclusion that Sri G r G a h

Sah b Fourth Centenary Memorial

Trust, for

and on behalf of the Shiro ani G

dw Parbandhak Committee, is

capable of

establishing and running the Unive

rsity for the objectives m ioned

in the first

para, and has. therefore, accepted

the proposal for the establishment

of the said

private Univers y :

And whereas, in these circumstance

s, itis d emed expedient to e

stablish

Sri Guru Granth Sahib W ld Un

v ty for the aforesaid purposes.

BE it enacted by the Legislature

of the State of Punjab in the Fi

fty-ninth

Year of the Repub ic of India.

1. (1) This Act may be called the Sri Guru Granth Sahib W ld Unive rsity

Act. 2008.

(2) Tt shall come int o force at once. Short tle and

commencement

1

Def1nitions

82 PUNJAB GOVT GAZ. (EXTRA. ). MAY 15. 200s (VYSK 25, 1930 SAKA) 2. In this Act. unless the context otherwise requires, (a) "Academic Council" means the Academic Council of the University : (b) "Authorities" mean the authorities of the University . (c) "Board of Studies" means a body. to be constituted by the (e) Syndicate : (d) "Campuses" mean campuses of the University including off. campuses centres, off shore campuses centres and Tegional campuses : Chancellor means the Chancellor of the University : (f) Dean" means a Dean of the University ; (g) "Finance Committee" means the Finance Committee of tha University ; (h) institution means an institution or institute or college or academic centre (by whatever name it may be called) run, managed or recognized by or affiliated to the University, in and outside the State: (i) "prescribed" means prescribed by Statutes, Ordinances and Regulations: (i) "President" means the President of the Shiromani Gurdwara Parbandhak Committee : (k) "Registrar" means the Registrar of the University: () Senate" means the Senate of the University : (n) "Shiromani Gurdwara Parbandhak Committee" mcans the Committee, named as such by the Board, constituted under the provisions of Part Third of the Sikh Gurdwaras Act, 1925: () "Syndicate" means the Syndicate of the University : (o) "Statutes", Ordinances" and "Regulations" mean the Statutes. Ordinances and Regulations of the University. made by it und this Act: (p) teacher includes Professor, Reader. Ass0ciate Professor, AsSISla Protess0r. Lecturer and any such other person. who isucion n he Univesily o in ny of its )stutuioDN , PUNJAB GOVT GAZ. ( XTRA). MAY 15,200882NJ (VYSK 25. 1930 SAKA) > In this Act. unless the context otherwise requires.— "Academic Council" means the Academic Coun of yC ) he (a) University : (h) "Authorities" mean the authorit es of the University ; (¢) "Board of Studies" means a body. to be constityteq by the Syndicate ; (d) "Campuses" mean campuses of the University including off. campuses centres, off shore campuses centres and regiong] c pus ; (¢) "Chancellor" means t e Chancellor of t e University : (f) "D " means a ean f the University ; (2) " i ance Committee" eans Finance Committee of yh, niversity ; 1) "institution" eans institution or institute or college or academic ntre whatever name it may be called) run, managed or recogmzed affiliated to the University, in and outside the t : (1) "prescribed" means prescribed by Statutes, Ordinances and Regulations : 7) "President" means the President of the Shiromani Gurdwara Parbandhak C mit : (hk) "Registrar" means the Registrar of the University : (1) "Senate" means the Senate of the University ; (nm) "Shiromani Gurdwara Parbandhak Committee™ means the Committee. named as such by the Board. constituted under the provisions of Part Third of the Sikh Gurdwaras Act, 1925 ; (11) "Syndicate" means the Syndicate of the University ; (0 "Statutes". "Ordinances" and "Regulations" mean the Statutes. Ordimances and Regulations of (he University. made by it under this ct : (p) "teacher" includes Professor. Reader, Associate Professor, Assistant Professor: Lecturer and Any such other person. who imparts mistraction ne the University oy Hany of its imstitutions and centis

2

PUNJAB GOVT GAZ. (EXTRA.), MAY 15, 2008 83

(VYSK 25, 1930 SAKA)

(q) "Trust" means Sri Guru Granth Sahib Fourth Centenary Memorial Trust, which is a constituent unit of the Shiromani Gurdwara Parbandhak Committee :

(r) "University" means the Sri Guru Granth Sahib World University. cstablishcd under this Act ; and

(s) "Vice-Chancellor" means the Vice-Chancellor of the University.

3. (1) There shall be established a private University by the name of Establishment of Sri Guru Granth Sahib World University in the State of Punjab.

(2) The University shall be run and managed by the Trust in accordance with the provisions of this Act.

(3) 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, dispose of property, both moveable and immoveable and to make contract, and shall sue and be sued by its name.

(4) The headquarters of the University shall be at Fatehgarh Sahib.

4. The objects of the University shall be,

(i) to undertake study. eaching and research in the domain of Sikhism and other World religions. languages. cultures and civilizations. particularly those, which arose and developed in the Indian sub-continent :

(ii) to undertake study. teaching and reseach in respect of the courses under the general heads of arts and humanities, social sciences, pure sciences, applied sciences, medical sciences. engineering sciences (equal stress would also be laid on the emerging disciplines such as information technology, biotechnology. nanotechnology as well as latest disciplines like ecology, human rights, feminism, empowerment of the down-trodden and while doing so, emphasis will be laid on professional and vocational courses):

(ii) to contribute towards evolving a knowledge society with a view to make the State, a leading hub of knowledge on global horizon;

(i) to maintain Iaison and establish collaborat1on with industry for evolving ndustry-oriented professiOnal courses and to providny professional onentation in mpartinv educaon

the University

Objects of the

University

PUNJAB GOVT AZ. (EXTRA . M Y 15, 2 08 83

(VYSK 25, 1930 SAK

(q) "Trust" means Sri Guru Granth Sahib Fourth 'entenary Memorial (r)

(8)

3.(1)

Trust. which is a constituent unit of the Shiromani Gurdwara Parbandhak Committee :

"University" means the Sri Guru Granth Sahib World Iniversity. established under this A : and

"Vice-Chancellor" means the Vice-Chancellor of the Universit . There shall be established a private University by the name of Sri Guru Granth Sahib World University in the State of Punjab.

(2) The University shall be run and managed by the Trust in accordance w h the p o ion o this A

(3) 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, dispose of property, both moveable and immoveable and to make contract, a shall be name.

(4) The headquarters of the University shall be at Fatehgarh Sahib.

4. The objects of the University shall be.—

(1) to undertake study. teaching and research in the domain of Sikhism and other World religions. languages. cultures civilizations, particularly those. which arose and developed in the Indian sub-continent :

(11) to undertake study. teaching and reseach in respect f urses under the general heads of arts umanit es, ocial i ces. pure sciences. applied sciences. medical sci nces. ngine ring sciences (equal stress ould l e i n e erging

disciplines such as information technology, biotechnology. nanotechnology as well as latest disciplines like ecology, an rights, feminism, empowerment of the down-trod en and while doing so. emphasis will be laid on professional and vocational courses) :

(11) to contribute towards evolving a knowledge society with a vi

(11) to maintain haison and establish collaboration with mdustry tor to make the State. a leading hub of knowledge on global horizon ;

evolving mdustry-oriented professional courses and fo) provid ng professional orientation in impartime education Establishment of

the U i r y

Objects of the

University

3

Powers and functions of the University

84 PUNJAB GOVT

GAZ. (EXTRA.), MAY 15,

2008

(VYSK 25, 1930 SAKA)

(v) to encourage and motivate leading industrial houses for setting up at the Campuses their respective corporate institutes ior

(vi) to disseminate knowledge so as to make it accessible to all strata

5. The University shall have the following powers and functions, to be exercised and performed by or

through its various.officers

authorities, namely :

academia-industry nexus ; and

(i)

of the society.

(ii) to institute and confer degrees, diplomas, certificates. awards, grades, credits and academic distinctions:

(ii) to conduct and hold examinations, grant or confer degrees, diplomas and certificates;

(iv)

(vi)

(1)

(vii) (xi) (xi) to make provisions and adopt all measures (includine adoption and updating of the curricula) in respect of study teaching and research, relating to the courses through traditional as well as new innovative modes incBuding online education mode ;

(riii)

to institute Professorships, Associate Professorships. Assistant Professorships, Readerships. Lectureships and other degrees:

(vii) to demand such fees and other charges, as may be prescribed :

(ix) to hold, manage and run trusts and endowments, which maybe created in favour of the University:

to provide for the degrees. diplomas, certificates, equivalent or corresponding to the degrees. diplomas. certificates of other recognized Universities, Boards or Councils ;

(a) to institute and confer honorary degrees as may be prescribed:

to take all necessary measures for setting up Campuses :

to set up central library, departmental libraries, museums and allied matters;

to institute and award fellowships, scholarships. studentships as may be prescribed :

to print and publish works of academic excellence ; to take special measures for the spread of educational fac1lities among the educationally backward strata of the sOCIely

Z. (EX ).

1

| 5,

1 S )

motivate leading indus tnal houses for Setting

(v) to encourage d |

fo

at the Campuses their re ective COTpOrate institutes for

up é

academia-industry so as to make i cessi l e to ] Strat

(vi) to disseminate knowle dge

h society.

5. The University shall have the follo wi g ers a cti ns.

. its various.officers and Powers and

;

o ed o med y

r hroug functions of the University

authorities, namely :— o i ns t a easures in u g 1 :

t at h rr la) n espect of study, ea h, n o h r through

traditional as well as new innovative modes including online t o o ;

(ii) to institute fer rees, as, certificates, awards, grades, it ic distinctions ;

(iii) to duct aminations, nt nfer degrees, o as rti ates;

(iv) sti te rofes orships, s ociate rofes orships. Assistant Professorships, Readerships. Lectureships and oth r degrees;

v toprovide for the degrees. diplomas, certificates, equivalent or corresponding to the degrees, diplomas. certificates of other r nized Universit es, oards or ouncils ;

(vi) to take all necessary measures for setting up Campuses ; (vit) to set up central library, departmental libraries, museums and al ied at ers ;

(viii) to demand such fees and other charges, as a r scri ed :

(ix) to hold, manage and run trusts wments, hic may be created in favour of the University ; x stit te nfer norary grees as may be rescri ed :

i to institute and award fellowships. scholarships. studentships as ma r scri ed

r to print and publish works academic excellence :

v r to take special measures for the spread of educational facilites among the educationally hock ward strata of the Society

4

PUNJAB GOVT GAZ. (EXTRA.), MAY 15, 2008

(VYSK 25, 1930 SAKA)

(x) to encourage and promote sports and martial arts ;

(xv) to create technical, administrative, ministerial and other necessary posts and to make appointments thercto :

(avi)

(vi)

(xviii)

(xix)

(Ax)

(xxi)

(xxii)

(xxii)

(rr)

(Xv)

(xxvi)

(xrvii)

(vii)

85

to receive grants from the University Grants Commission and other Central. State agencies or any other person ; to accept and receive gifts, donations and to raise loans and advances ;

to undertake rescarch projects on mutually acceptable terms and conditions in respect of agriculture, industry and business :

to provide consultancy services ;

to frame Statutes, Ordinances and Regulations for carrying out the objects of the University :

to encourage and promote extra-curricular activities for personality development of the teachers, students and employees of the University :

to provide for dual degrees, diplomas or certificates vis-a vis other universities on reciprocal basis :

to set-up constituent colleges, institutions, off-campus centres, off-shore centres and zonal or regional centres. study centres, learning centres (by whatever name these may be called), as per the guidelines of the University Grants Commission and the instructions issued by the State Government from time to time:

to purchase. acquire and take on lease or mortgage and sell. lease. mortgage. alienate and transfer any immovableo movable property of the University:

to prescribe the fee structure for various categoriesof students ;

to seek collaboration with other institutions on mutually acceptable terms and conditions:

to determine salaries, remunerations, honoraria to teachers and employees of the University in accordance with the norms, specified by the University Grants Commission; to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate, authorization, or any other document from the State Govemment or any other body, set-up by the State Government or under any State Act or Central Act: and to take all such measures and to do all such other acts, as may be necessary or desirable to further the objects ofthe

Universtty.

PUNJAB GOVT GAZ. TRA), 5, 3

25, 0 A)

xiv)

(xv)

x i

xv i)

vi

i )

ax)

xi)

i

iii)

xxiv)

xxv)

x i)

x i

xxv i)

(ANI)

to encourage a ote orts artial rts to create technical, administrative, ministerial and other eces ary osts d ake pointments thereto :

t ei e rants o niversity Grants Commission t er Central. State agencies or any other person :

to accept and receive gifts, donations and to raise loans ;

to undertake research projects on mutually acceptable terms nditions in respect of agriculture, industry and s

to provide consultancy services :

ame tatutes, rdinances and Regulations for carrying t objects niversity ;

to age icular ies

personality development of the teachers, students and employees of the University ;

to provide for dual degrees, diplomas or certificates vis-a- vis other universities reciprocal basis ;

-u st u l es, n u o s, -campus

ntres. ore ntres and zonal or regional centres. study centres, le t s hatever h e

a l d). the i eli es of t niversity rants

Commission and the instructions sued he e

over ent rom im im :

o i ak Je ort sel .

. ort e. en ra m ovabl o r

ovable ert of t niversity :

o be h e ruc u e o o e e of ud ;

o a o i n tu io utual erm i o

erm l ri s. unerations, orari o ea pl yees h niversit in ce ith s, s i th niversit r nt mis ion

:

o do self-certi ation, i al pt rom

an p is ion, a r val, lice e, c rt ate,

t c rt ate, a orization, o an o h ent

rom the S G ern ent o any o h b

. se -u by the S Government o u an S A o Central Act; an ll suc measur to d a such o h a . as

l to fu r the o t f the to tak

may b n r l d i

[Inversi .

5

Unversity not to dsctiminate

Juresdctson of the Univcrssty

Officer of the TnverNItY

Appointment.

duties. powers and conditions of sctice of oficers of the Universi The Chancelior The \ice

Chance lkos

S6

PUNJAB GOVT GAZ.

(EXTRA), MAY I5, 200

(VYSK 25, 1930

SAKA)

6. ()The University shall not disCiminate against any perSon on ihe ground of rel1gion,

race, class, colour.

caste, sex or place

of birth and shal be

open to allin

respect of admission.

enrolment and

employment.

made by the State

Government underthe

Constitution of India or any other law (2) The Univers1ty shall adhere to the

State polcy n respeet of Ireservation

for the time being in

forcc for reserving

scats for different categories of sludents In tespect of the State

quota for the domiciles

of the State of

Puniah

7. (/)The Uiversity shall exerCIse its jurisdiction within its Campuses.

(2) Notwithstand1ng anything contained in sub-section (), the Trust of University, may set-up and manage

institutions outside the jurisdiction of the (ampuses of the University and

the institutionsso

set-up and run, shalI I be deemed to bc constituent units

of the University,

irrespective of the fact that the area with1n which, such instututions are set-up and run, tall within the territorinl

jurisdiction of any other University, Board or any other affiliating

body.

(3) After its establishment,the University shall affiliate to it only that other cducational or professional institution, established, run or managed by the Trust or the Shiromani Gurdwara

Parbandhak Committee, with regard to the affiliation of which, a specific decision is taken by the Trust, and not otherwise

8. The following shall be the officers of the University. namely:

(i) the Chancellor :

(ii) the Vice Chancellor:

(iü) the Registrar :

() the Deans of the Faculties : and

(1) such other ofticers of the University, as may be declared bythe Statutes. to be the Officers of the University.

9. Subject to the provisions of this Act, the mode of appointment of the officers of the Iniversity. their powers and duties, the terms and conditions of their serVIce and filling up of casual vacancies of such officers, shall be provided under the Statutes or Ordinances.

10. (7) The President shall be the Chan ellor of the University.

(2) The Chancellor shall preside over the convocation of the University. I1. 0) The Vice Chancellor shall be apponted by the Chancellor on the Tecommendation of the Trust on such terms and conditions, as may be prescribed.

12 The ViceChacellor shall hold ottice for a perod of ive yes. whh at he extended hy the Chancellor on the tecommendatson of the Ttt As (EXTRA MAY 15.2008

ys 1030 SAKA)

¢aganstany Person

on

Ie

"WIN ON Gr

Sh PUN IAB Gf 71 (VYSK £ yall not dis n ominal

sex or place of birth ang yp, [he Universit N|

cla s, colout

il be [ !)

caste,

pron. FE

and employment, ground of reh admissio e

nt olment

pen to all respec of

o the State policy respec t of reser,

Constitution of India or any othe, li re bh Ww

for different categories OF study, we State of Punjab,

[ Ihe University hall adheret alloy

overnm t unde

the

made by the State Ur g seats force for reser

vin

Hive the LHm

e being mn

|

ota for the domict

es of tl

in respect of the State

gu

isdiction within ts Campus

7. (1) The timv it Cha exercise s jut anything contained in sub-section (1), the pp, wa mstitutions outside the jurisdiction of the and run, shall be deem y

ot it st ing

of Univ rsity. a set-up and

mi

and the institutions so set-u

p

10 be constituent units of the University, irrespective ol the fact that the are such stituti s are set-up and run, fall within the territory U iversity, B or any other affiliating body.

C uses of the Univ rsity

within which

jurisdiction of any oth

(11 After its estab ish ent, the University shall affiliate to it only thy, other educational or p i nal in u n, established, run or managed by th

[rust or the i am ar Parbandhak Committee, with regard to (he affiliation of which, a specific i is ak the Trust. and not otherwise,

8. The o lowmg hall h officers of the University. namely :

1 Ch cel or :

(ir) Vice- hancellor :

(i) the Registrar (rv) the eans of t e aculties : d (v1 such other officers of the University, as may be declared by the Statutes. to be the Officers of the University. ; 9. Subject o the provisions of this Act, the mode of appointment of the i cers of the University. their powers and duties, the terms and conditions of heir service and fil ing up of casual vacancies of such officers, shall be provided under the Statutes or Ordinances,

10. (l) "he Pre 8

) .

Ihe President shall be the Chane ellor of the University. ¢ incellor shall preside over the convocation oi the Liiversity.

11. (1) The Vice C} nendation of the Tr neellor shall be appomted by the Chancellor on the

1 Eon such terms and conditions. as may be LAL bed

The Vice hancellog shall hi ld 0 , , . }

he extended hy thee fora

pertod of five years,

the ( han yl { [0 n the recommendat ion ol tie [rust

6

PUNJAB GOVT GAZ. (EXTRA), MAY I5, 2008

(VYSK 25, 1930 SAKA)

87

(3) The salary. remuneration, travelling allowance and dearness lwance or any other allowance of the Vice Chanccllor shall be at par with .bose of the Vice-Chancellors of other Universities of the State of Punjab.

4) In the event of the Vice-Chancellor. being not in a position to pertorm his functions, on account of ilness, leave, or due to any other reason, a Dean. nominated by the Vice-Chancellor, shall act as a Vice-Chancellor. In case of any emereency, where no such nomination has been made by the Vice Chancellor. the Dean, Academic Affairs, shall act as a Vice-Chancellor.

(5) The Vice Chancellor. shall bc the principal executive and academic officer of the University, and shallexercisc control over its affairs in accordance with the Statutes, Ordinances and Regulations. and give effect to the decisions of the authorities. He shall be the Ex-officio ChairpersOn of the Senate, the Svndicate, the Academic Council and the Finance Committee of the University.

(6) In the absence of the Chancellor, the Vice Chancellor shall preside over the convocation of the University. He shall be entitled to be present at and address any meeting of any authority or other body of the University.

(7) The Vice-Chancellor shall have the power of convening meetings of the Senate. the Syndicate and the Academic Council.

(8) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act. the Statutes, Ordinances and Regulations made thereunder, are observed in letter and spirit and he shall be competent to exercise all necessary powers in this regard.

(9) lf. in the opinion of the Vice-Chancellor. an emergency has arisen. which warrants immediate action to be taken, the Vice-Chancellor shall take

such action. as he deems necessary, and shall report the same for confirmation

at the next meeting to the authority concerned, which in the ordinary course, could have dealt with the matter :

Provided that if the action taken by the Vice-Chancellor is not approved by the authority concerned. he may refer the matter to the Chancellor, whose decision on the advice of the Trust, shall be tinal:

Provided further that where such action adversely affects any person in the service of the University. such person shall be entitled to prefer, within a period of thirty days from 1he date, on which he receives notice of such action. an appeal to the Chancellor. whose decision on the advice of the Trust, shall be final.

(l0) The Vice Chancellor shall exercIse such other powers and perlorm ith other duties. ds )ay be piescnlbed.

PUNJAB GOVT GAZ (EXTR ). M 15. 2008 87

(VYSK 25, 1930 SA

(4) The salary. remuneration. travelling allowance and dearness allowance any othe a lowa of the Vice Chancellor shall be at par with those of the V hancel ors of other U i ersit f the State of Pun ab,

(4) Inthe event of the Vice-Chancellor, being not in a position to perform his functions. on account of illness, leave, or due to any other reason, a ean. sominated by the Vice-Chancellor, shall act as a V hancellor. In case y em g . where no such no i on has been m by the V ce C o the Dean. Academic Affairs, sh act as a V hancellor.

(5) The Vice-Chancellor, shall be the principal executive and academic officer of the Umiversity. and shall exercise control over its affairs in acco dan with the Statutes, Ordinances and Regulations. an g ve e fe to the d o of the authorities. H al b the E - ffi C o of th S ate, the Sy dicate. the A i Council the F n mit o the University

I the the Chancellor, the Vice- hancel or sh l p

over the convocation of the University. al e e to t a n

address any eet of any ri h niversit .

(7) The Vice-Chancellor shall h er o eni g eeti the Senate. the ndicate the Academic ouncil.

(8) It shall h h ce-Chancelloe re h h vi s of this Act. the Statutes. rdi ances egulations a reunder. observed in letter and spirit and he shall petent er i al s powers in this regard.

(9) 1t.in the opimon of the ice-Chancellor. ergency nsen. which warrants mediat n, Vice- hancel or shall take such action. as he deems necessary. shal ort confirmation at the next meeting to the authority ncerned, hic in r i ary course, could have dealt with the matter :

rovided at if cti n ice-Chancellor is ot pr ved by the authority concerned. he may refer the atter hancellor, hose decision on the advice of the Trust, hal e f al Provided f rt er t at where s ch acti n adversely affects any person i the service of the University. such person shal be entitled t preter, within a period of thirty days f the date, on which he receives notice of s ch action. an appeal to the Chancellor. whose decision on t e advice ot t e Trust, shall

(10) The Vice-Chancellor shall exercise such other powers and pert r fC other duties. as may he prescribed

7

The Registrar Authorities of the niversilv The Senate

88 PUNJAB GOVT GAZ.

(EXTRA.). MAY I5, 2008

(VYSK 25, 1930 SAKA)

12. ) The Registrar shall be appointed by the Syndicate. and he shall be a whole-time administrative officer of the University. The terms and conditions 01 service of the Registrar shall

be such, as may be prescribed

:

Provided that the term of office of the Registrar shall be four years or up to the age of sixty vears, whichever

is earlier:

decide.

Provided further that the first Registrar of f the University may be: appointed by the Trust on contract basis on such terms and conditions, as the Trust may

(2) The Registrar shall be the Ex-officio Secretary of the Senate.

Syndicate and the Academic Council. He shall keep the minutes of all I the meetings of the Senate, the Syndicate, the Academic Council and the Finance Commi and circulate the same to the concerned persons. He shall also make the official coTrespondence of the Senate, the Syndicate and the Academic Council and the superintendence of the Vice-Chancellor with all concerned.

(3) The Registrar shall be the custodian of the records, common seal and such other property of the University, as the Syndicate or the Vice-Chancellor may entrust to his charge.

(4) The Registrar shall exercise such other powers and perform such other duties, as may be assigned to him from time to time by the Authorities.

13. The Following shall be the Authorities of the University. namely :

(i) the Senate :

(ii) the Syndicate :

(iii) the Academic Council :

(ir) the Faculties :

(v) the Boards of Studies ; and

(vi) such other authorities, as may be declared by the Statutes. to be the Authorities of the University.

14. 0) The Senate shall consist of the following members, namely

(i) the Vice-Chancellor :

(ii) five Trustees, to be elected by the T rust :

(iii) twO eminent academicians. Io be nommated by the Trust:

Chairperson

Members

Member

¢ Registrar

Author

thc

AY 15. 2008

b PUNJAB GOV GA (EX R ). M/

) . (

VY 2 , 19 SAK

IEAM BARREL

| 0 Ih Regist ir shall be appointed by the Syndicate. and he o, 12. (1) The Registrars ive officer of the University. The terms and €Onditiqp, . time administt escribed be a whole-time adm as may be prescribe : of service of the R i sha l be such, Provided that the term of office of the Registrar shall be four year Orup to the age of sixty years, w is earlier :

Provided further that the first Registrar of the Cisersiy ay be appoinieqg y th r st ntract basis on such terms and conditions, as the Tryg May decide

]

(2) The R gistr r shall be the Ex-officio Secretary of the Sota, the Syndicate and the Academic Council. He shall keep the mimes of all fhe Meeting of the Senate. the S dicate. the A i Council and the Finance Committee

d c rc late the same to the concerned persons. He shall also make the offiiy

correspondence of the S ate, the Syndicate and the Academic Council under

the superin nce of the i hancellor with all concerned.

) Registrar shall be the custodian of the records, common sey)

and such other property of the University, as the Syndicate h ice-Chance]|o;

may entrust to his charge.

(4) The Registrar al ercise er ers and perform such other duties. as may be assigned to m om m m uthorities.

13. The Following shall be the Authorities of the niversity. ely : —

(1) enate ;

(11) the Syndicate ;

(11) the Academic ouncil :

(iv) the Faculties :

(v) t e oards of tudies ; and

(vi) such other authorities. as may be declared by t e Statutes, to be the Authorities of the U versity.

HH. (1) The Senate shall consist of the fol ing members, namely :—

(1) the Vice-Chancellor ; Chairperson (ti) five Trustees. to be elected Members by the Trust

(1) two emineny academicians. Members

to be nomimated by the Trust

8

PUNJAB GOVT GAZ. (EXTRA.), MAY I5, 2008

(VYSK25, 1930 SAKA)

(iv) three eminent experts, one from agriculture, one from industry and one from business, to be nominated by the Trust:

(v) heads of the Institutions, affiliated to the University :

(vi) all Ex-Vice-Chancellors of the University:

(vii) all the Deans of the University :

(viii) (wo persons, to be co-opted by the Senate :

(ix)

(x)

(xi)

heads of the Boards of Studies ; two persons being academicians from outside the University, to be elected by the Syndicate ; and (i)

one nominee of each institution, donating to the University rupees ten lacs or more : provided such donation has been accepted by the Syndicate.

Members

Members

Members

Members

: the following powers and functions, namely MemberS

Members

Members

Member

(2) The tenure of the menbers of the Senate, other than the exofficio memberS, shall be two years.

89

(3) A member. other than the ex-officio member, may resign by a letter. addressed to the Chancellor.

(4) The fellowship of any member, who ceases to hold otfice by virtue of which, he became such a member. shall stand cancelled.

(5) When a vacancy occurs in the Senate by resignation or death of a member or otherwise. the vacancy shall be filled up in the same manner, in which such a member had become the member of the Senate.

15. () Subject to the provisions of this At, the Senate shall exercise Powers and to review from time to time, the broad policies and

programmes of the University and to suggest measures for the improvement and the developmet of the Universty :

functions of the

Senate

PUNJAB GOVT GAZ (EXTRA). MAY 15. 2008 80

(VYSK 25, 1930 SAKA)

(iv) thre eminent experts, one from Members agriculture, one fr industry and one fr business, to be nominated by the Trust ;

(v) heads of the Institutions, affiliated .. Members to t e University :

(vi) all Ex-Vice-Chancellors of the .. Members University :

(vir) all t e Deans of t e University ; .. Member (vii ) t o persons, t be co-opted by . Members the Senate

) eads of oards f tudies ; .. embers

(x) o persons being demicians ... ember om utsi e niversity,

yndicate ;

(x1) inee f h st t n, .. ember nati e niversity s

or : i d

nati pt d y h

ndicate.

(2) e h embers f th nate. other than the ex-officio members. shall w rs.

) e ber. h th ffi i ember. may resign by a letter. addressed to the Chancellor.

( ) fe low i o an m ber, ceases to hold office by virtue of which, he b cam suc a m ber, sh l stan cancelled.

(S) a v o in the Senate by resignation or death of a

m be o o h ise. the va shall be filled up in the same manner, in which

such a member had becom the m be o the S t . 15 (1) ubject to the pro o of this Act, the Senate shall exercise

the fo low n pow and functions, namely :

(i) to review from time to time, the oad policies and

o am es of the University and to suggest measures for

the improvem t and the dev o en of th e U iversity

Powers and

functions of the

Senate

9

The Syndicate

PUNJAB GOVT GAZ.

(EXTRA.), MAYI5,

200

(VYSK 25, 1930

SAKA)

(n) to consider and pass

resolutions on the annual report, the annual accounts, and

the audit report

referred to him for

advice; and (i) to advise

the Chancellorin

respeet of any iSsuc that may be

(iv) to perform such other

functionsand I dutics. as may be assigned to it by or under

this Act or the Statutcs made thereunder. thereon, of the

(2) An annual meetingof the Senate shall be held on a date, to be fixed by the Vice (Chancellor. At such annual meeting, the

report on the functioning of the University during the previous year, together

with the statemcntof the reccips and expend1tures, the

balance sheet and the financial estimates shall be presented. as and when considered

necessary:

(3) Special meeting of the Senate may be convened by the Vice C Chancellor Provided that the spccial meeting ofthe Senate shall only be convened:t one-third of the members of the Senate makea requis1tion in writing to the Vice Chancellor.

16. (1) The Syndicate shall be the principal executive body of the

University and shall run the management and admin1stration of revenue and property

of the University, and shall be responsible for the conduct of all administrative

affairs of the University, not otherwise provided in this Act.

(2) The Syndicate shall consist of the following members. namely:

(i) the Vice-Chancellor :

(ii) the Dean Academic Affairs :

(iii) three Deans trom amongst the Deans of the Faculties, who University,

are the members of the Senate. by rotation, according to age :

(i) two persons from amongst the Heads of the Departments;

(v) two persons from amongst the Principals of the Colleges, affiliated to the University. by rotation, according o age

(v) three persons. clected by the Senate

from amongst

its members and

(V) W0 persons. lo be nominated by the Chancellor on the advce ot the ru%

Chairperson

Member

Members

Members

Members

Members

Members

I'he Syndicate

EXTRA), MAY 15.2008WT GAZ. (

PUNJAB GOVT G 1 30 SAKA)

tet —— e——

ions onthe annual pe J ; esol Oy So onsider and pass T¢ Pom y

.

: Ie Lil and the audit report thereon, of the Unive ISity annual accounts.

|

al my

ay by,

Ce "ARTO . an

y issue th

'hance mn

respect of

\

- + ( hancell

ot

0 adh ISCO the

ref rred to h

im tol ady 1

CC

|

1 othe functions dan

; y 25 eg

¢ this Act or the Statutes made th reung,

N

and (nn) topertorm such to 1t by or unde |

\ wual m ing of the Senate shal l be held on a date, tq he five

(2) no annug g

0 |

|

- ~

> )

.

by the Vice Chancellor. At such a nua meeting, the report on the fun ctionip, 0

Wh Vice and

ALS

f the previous year, together with the statement of the recep, the University during . . revo bclrlis

a) ' MM n « 5S SNe OQ ind expenditures. the balance sheet and the financial estimates shall be presente, 3) Special meeting of the Senate ma be convened by the Vice Chancel, as and when con d nec y

Provided that the spec meeting of the Senate shall only be convened, jf

one-third of the membe of he Sen te make a requisition in writing to the Vice.

Chancellor.

16. (1) The S di at sh be the principal executive body of (he University and shall run the ent administration of revenue and property of the University, and shall e nsible for the conduct of all administrative atfairs of the University. not ise rovided in this Act, (<) The Syndicate al nsist f the following members. namely : —

(1) t e ice-Chancel or : .. Chairperson (it) t e Dean Academic Affairs : ... Member (in) three Deans t amongst the .. Members Deans of the Faculties. who

are the members of the Senate, by rotation, according to age ; (Iv) two persons from amongst .. Members the Heads of the Departments (VJ two persons from amongs| Members the Principals of the Colleg s, athiliated 10 the University.

by rotation, according 1 ape

(vil three persons. clected by Members the Senate from among

IS me b rs - and

(Yr) tw

hy

W() [Bl ISO lO) he homimated

M 'mher

|

VIC

5

by ie ( Ian coy On the adv peg ol (he Fig

10

PUNJAB GOVT GAZ. (EXTRA.). MAY 15, 2008

(VYSK 25, 1930 SAKA)

(3) The members of the Syndicate, other than the ex-officio members. chall hold office for a period of two years.

(4) A member of the Syndicate may. by letter, addressed to the Chancellor, resign his office.

(5) In the event of a vacancy occurring in the office of a member of the Syndicate by resignation or death or otherwise, the vacancy shall be tilled up in the same manner, in which it was filled up originally :

Provided that the member, who fills such a vacancy. shall hold office for the unexpired portion of the term of the member, whom he has replaced. namely

17. The Academic Council shall be the academic body of the University The Academic and shall, subject to the provisions of this Act. the Statutes and the Ordinances, be responsible for the maintenance of standards of instruction, education and examination in the University, and shall exercise such other powers and perform such other duties, as may be conferred upon it by the Statutes. It shall have the right to advise the Syndicate on all academic matters.

(i)

18. (1) The Finance Committee shall consist of the following members, The Finance the Vice-Chancellor :

(i) the Dean Academic Affairs ;

(iii) the Registrar of the University :

(i) the Finance Officer of the University :

(v) twO persons, to be elected by the Senate out of which, one shall be financial expert ; and (Vi) twO persons, to be elected by the Syndicate out of which, one shall be financial expert. 9|

ChairperSon

Member

Member

Secretary

Members

MemberS

Council

(2) The members elected by the Senate and the Syndicate shall hold office for a period of two years.

Committee.

19. (1) The Finance Officer shall get the annual budget of the University Funcions of the prepared along with the requisite documents and submit the same before the Iinance Committee for its approval. Likewise, the Finance Officer shall also get the accounts of the annual income and expenditure of the Un versity prepared. nd the same shall be got audited from the Chaulered AcCountant. to be apponted Iy the i:nce (Conmittee m this regud.

Finance Comm1ttee

J GAZ. TRA.) 5, 91]

V 5, A)

(3) The members of the Syndicate, other than the ex-officio members. «hall ol ffi e r eri d f years.

) ember f yndicate may. by letter, addressed to the Chancellor. resign his office.

) t ent f cy ccur ing ffice of a ember of the

Syndicate by resignation or death or otherwise, the vacancy shall be filled up in he e an er. in hi it as filled ri inally :

r vi ed at ember, h fills uch a vacancy. shall hold office for expired ort m of the member. whom he has replaced.

. e cademic ouncil al ic y of the University The Academic al . bject to the provisions of this Act. the Statutes and the Ordinances, Counc] onsible or the maintenance of standards of instruction. education and mination niversity, shall exercise such other powers and perform « t er uties, a be conferred upon it by the Statutes. It shall have the ht vise yndicate on all academic matters.

The Finance

18. (1) The Finance Committee shall nsist h low embers. Committee el :—

i Chance lor; .. Chairperson

(ii) the m c ff : .. e b

(iii) h egistrar h niversity : .. e b

(iv) h fti h .. Secretary University :

(v) wo s. o .. e be by the t hich, all n cial ert ;

(vi) wo ersons. o e e .. embers h ndicat t hich,

l in cial ert.

(2) The members elected by the Senate h ndicate ll office for a period of two years.

19. (1) The Finance Officer shall get the annual get f h niversit nct of the

} ce ( "w

requisite ents u it h am he © ome prepared along with the F n mit ee o its r val. ise, he Offi er l so g the accounts of the annual income and expenditure ol the University prepared and th sam all a i rom h € art Ac ountant. to mt

Hy the Finance Committee in this regard

11

Powers and duties of the authorities The Statutes

92 PUNJAB

GOVT GAZ. (EXTRA.).

MAY I5, 2008

(VYSK 25. 1930

SAKA)

(2) The budget approved by the Finance

Committee alongwith the note with regard to the audit of income and expenditure of the University,

reterred,.

in sub-section (/),

shall be placed before the Syndicate forits approval

(3) The Finance Committee shall tender advice to the Syndicate on financial matters of the University.

(4) The Finance Committee shall be responsiblefor the financial management of the University.

20. SubËect to the provisions of this Act. the constitution, powers and duties of the Authorities shall be such, as may be

provided in the Statutes.

21. (1) The Syndicate, with the approval of the Chanccllor, may. fros time to time, make

Statutes or may amend or repcal the same.

(2) Subjcct to the provisions of this Act, the Statutes may provide fo.

all or any of the following matters, namely

(a)

(b)

(c)

(d)

(e)

f)

the constitution,

powers, functions and duties of the

authorities, other than those of the Senate, the Syndicate

the Academic Council and the Finance Committee, (whose constitution, powers and duties have been specified in this

Act), and of such other bodies, as maybe deemed necessary.

to be constituted from time

to time:;

(h)

the appointment, powers and duties of the officers of the

University, other than those. already provided in this Act:

the constitution of a pension or provident fund and the

establishment of an insurance scheme for the benefit of the

officers, teachers and other cmployees of the University:

the conferment of the honorary degrees:

the withdrawal of degrees, diplomas, certificates and other

academic distinctions :

the establishment, maintenance and abolition of faculties. departments, halls, hostels, colleges and institutions;

(g) the grouping of allied departments into Schools:

the conditions under which, the colleges and other institutions may be admitted to the privileges of the University and the withdrawal of such privilegesi the institution of fellowships, scholarships. studentships. exhibitions, medals and prizes ; and

any other matter or matters for which Statutes may be made. 0T ae requied to be made under this Act.

BE

rw and dunes { the authorities I'he Statutes

(EXTR ).

M 15. 20

08

G .

} "

(VYSK

103 SAKA)

[§] ? J a i

wmmittee alongwith the ng.

) T get ed

the F Co

Note

{ income and

expe

tore th

nance

n of the Univ ersity, referr with regard to the aud opts AE

« Syn

a be place be

¢ Syndici

in su ction (1), sh ne Sou

ov advice to the Syndicate

(3) The i ce Committee hall tender advice y ndicate op

¢ Fle

financial mat o the Universit l responsible for the financ iy)

(4) e Fi ance ( Committe sh management of the [Iniversity. the consti t n, po er an

s th s A t

:

yw d in the Statutes. h. as m b pre

p al th Chancellor, may, from pe the sam

20. bject to th pr is t

duties of th Authorities sh ll b su

21. (1) T S dicate, w the ap

time to nme. ke S s o am o re

(2) ubject to the provisions o t h Act the Statutes may provid e for

all or any of the o low ng at ers , el :—

(a) h constitution, pOWCTS

. functions and duties of th e

authorities, o th those o the Senate, the Syndicate, h c ic ouncil h Fin

e Committee, (whose

nstitution, ers t s

specifi in this

ct). of h r bodies, a b deeme necessary,

10 const uted rom im

t m ;

ti s the officers of the (bh) the ointment, OWCES ! cers

y i ed thi Act;niversity. er se. (¢) nstitution nsi n provident fund and the

l ent f r nce e t r the benefit of the fficers. hers t er e ploye s f University :

) nfer ent f onorary egrees |

ie) the it drawal f egre s. i l as, certificates other i i n o ;

(f) the establishment, aintenance bolition f culties, departments, halls. hostels, ol ges instit ti ns

(g) the grouping of allied epartments i t cho ls :

(h) the conditions nder which. t e col ges other institutions may be admit ed t t e privil es of t e University and the withdrawal of such privileges .

(1) the mstitution of fellowships, scholarships. studentships. exhibitions, medals and prizes ; and

wy other matter or matters for which Statutes may be made. or aie requined to be made under tis Act

12

PUNJAB GOVT GAZ. (EXTRA.). MAY 15, 2008

(VYSK 25, 1930 SAKA)

22. (1) The Syndicate may, from time to time, make Ordinances or Making of amend or repeal the same :

Provided that no Ordinances shall be made affecting the, (i)

(iü)

unless a draft of such Ordinances has been proposed by the Academic Council.

(2) The Syndicate shall not have the power to amend any draft Ordinances, proposed by the Academic Council at its own level. but may return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments, which the Syndicate may suggest :

Provided that when the draft of proposed amendment in the Ordinances is sent by the Academic Council for the second time, the Syndicate may, accept or reject the same.

(a)

(3) Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely (b)

(c)

(d)

(e)

93

(f) (g) admissions or enrolments or prescribing examinations, to be cquivalent to the University examinations : or conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study,

(h)

()

the admission of students to the University and their enrolment as such:

the courses of study, to be laid down for al degrees, diplomas and certificates of the University :

the degrees, diplomas. certificates and other academic distinctions. to be awarded by the University. the qualitications for the same and the procedure, to be adopted for granting and obtaining the same;

the fees, to be charged for courses of study in the University and its affiliated institutions, and for admission to the examinations for degrees, diplomas and certificates of the University ;

the conditions for the award of fellowships, scholarships, studentships, exhibitions, medals and prizes ; the conduct of examinations, including the terms of office and the manner of appointment, and the duties of examining bodies, examiners and mnoderators ;

the maintenance of discipline among the students of the University :

the conditions of residence of students at the University :

the emoluments and tems and condiuons of seivice ot teachers and employees ol the Unnversity

Ord1nances

PUNJAB G . (EX ), 15 20

(VYSK 25, 19 A )

2 (1 T S dicate m , from tim to tim . Or ces or Ma of mend or repeal the sam : O dinances

Provided that no O es sh l b a e n the,

(1) a iss s o e ments o p e inations, to b equi al nt to the University examinations ; or (11 conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study.

l s ft ch r i nces h ic ouncil.

(2) The Syndicate shall not have the power to amend any draft Ordinances, proposed by the Academic Council at its own level, but may return it to the ca emic ouncil for re nsideration, eith r in hol or in part, to er with any amendments. which the Syndicate may suggest :

Provided that when the draft of proposed amendment in the Ordinances is sent by the Aca e ic Council for the seco time, the Syndicate may, accept t h am

) bject o h i s h ct h t t tes, h rdi nces

may provide for all or any of the following matters, namely : —

(a) the admission of students to the University and their enrolment as ch ;

(hb) the courses of study, to be laid down tor all degrees, diplomas and certificates of the University :

(c) the degrees. diplomas. rti i ates r ic distinctions. to be awarded by the University. the ualif t ns m cedure, pt

f r granting t i i g e :

(d) s, urses u University and its affiliat d institutions, an for admis ion to the aminations degre s, o as ertifi ates

University ;

(¢) nditi ns ar of o ships. holarships, dentships, xhibitions, edals ri s :

(f) the conduct of examinations, including the terms of office and the man er of ap ointment, uti s ining

odies, iner oderators ;

(¢) the aintenance f iscipline ong ents f

University ;

(li) the conditions of residence of students at the University

(1) t e oluments terms condit ons of r i ol t chers d ploye s of e University

13

Kegulations Gcncral Fund tndowment Fund Rexoluton by Trust for wind1ng up of the LoVCISity

94 PUNJAB

GOVT GAZ.

(EXTRA), MAY 15,

2008

(VYSK 25, 1930

SAKA)

credited.

()

(i) Statutes are to be or may be provided in the Ordinances

2.3. The Authorities may make

Regulations consIstent with this Act

Statutes and the Ordinances for.

(1)

(im) (a) (b) (c) the manapement of colleges and other institutions tounded Or maintained

by the

Universily:

24. (1) The University shall have the general fund, to which shall be

td)

(e)

the

supervisionand

inspection of colleges and other Institubons admittedto the privileges of the University. and :

any other

matter or matters, which under this Act or the and the number of

members, requircd to torm a quorum.

providing for all matters, which by this Act, the Statutesa

the Ord1nances. are to be provided by (he Regulations : and LiVing of notice tothe members of such Authorities of he

dates of meetings and of the business, to be consideredat

meetings, and for the kecping of the record of the

proceedings of the meetingS. laying down the

procedure, to he observed at their meetings funds, for capital and recurring expenditure, rcquired

and received fromthe

Shiromani Gurwara Parbandhak

Committee :

its income from fees, chargedby the University:

consultancy charges. received by the University :

donations : and

all sums and grants received from any source.

25. TheUniversity shall have an endownent fund with a minimum sum of rupees one crore, credited into it. The income generated trom this fund shall

be credted to this tund only. The fund shall be utilized only in the eventualityof the University being wound up for any reason what so cver, to finance the

conpletion of courses of such students, as have already been admitted by the

University on the date of winding up of the University or for neeting the unsatistied

liabilities of the Iniversity.

26.(7) If the Trust passes a resolution to the effect thal it is not possible for the University to function due to financial or any other reason, the same shall

be submitted to the Governor of Punjab for approval.

(2) On receipt of the resolution referred to in sub-section (). the Governor shall decIde on the resolution within a period of three months trom its rcceipt. and on approval of the Governor, the Irust shall proceed lo wind up the University.

(3) In the event of winding up of the University, the Iust shall follow Such procedure. as may be prescribed.

(4) Notwithstand1ng anything contained in tthis section, the University shall continuc to function. nless and until. allthe courses lo whih the Universily has chrolled the students. are completed or for three vears whchever is earler Gyenc a

OVT GAZ.

(EXTRA

). 1 .

( SK 2

, 10 0 SA

) C

o

AB (

| other s to tounge

colleges anc sement ol | versity (the manag i

:

ol mamtamed byt

.

| yerv ston d inspection ol 2olieges othe,

ho t e superve —r ly

| puhons

ted to the privileges of the Umiversity. and - ns

'

|

ther matter of matters, whic h under this Act or the

(fl) any « y he provided in the rdinances, a to

of a

ulations consistent it h Act, the Sttes 23, Author

ities ad ake

Reg

Statu

h Ord

fo

| [own the pr

t be observed at th r m eeting

de oced

ure

ired to form a u ; (1) and the number

f embers,

i providing r

l matters. which this ct, the Statutes or

(

¢

. \ y

. oo h Ordinances. 10 provided the Regulations : and

(i) waiv of ti e h embers

Authorities o the : d of the business. to be al

dates e ti s

r h e

of the eeti gs.

h eral

e tings

4 h recor

d of the

edings

4. 1) University al

, o hi hall

ed, rr penditure, e i

ds, pital

d rom h Shiro ani Gurdw a Parbandhak mit ee ;

¢ rom s. d U

niversity :

i ed h niversity r)

h) s Inco ) nsultancy arges. 1 ¢

(1 donation s

all u t

rom

an e ment u i mini um

from u s al

(Cc)

3 . The University al i t ncom generate Cre ite fu ly. J al t l entuality

niversity ou hat e er. n

of rses ents, as it d

winding of e U ersity m et satisfi d of s Crove.,

Lhe

completion

University h teo

a ihties of the University

26. (1) If T st ss s l t n h t t t t c

r U iversity t nction ue n cial or any t er reason, shal

be submitted overnor nj proval.

(2) Onrecerptof the resolution referred to in -+ccti n (1) overnor <} le y > y

d

ball decide on the resolution within r f onths from its e eipt. and on pproval G ernor, e Trust al to i up the University. [nthe event ot windimg

f University, the Trus

t shall follow

)ssible

rocedure. s ay prescri ed

| N hstanding anything contamed in this

section, the Umversity

Hdd ntinue to

hanct "WN | on. unless and annul, all the cour ses tor whch the University

corobled the studen

ts .

Yor

\

naents. are compl ted or for three vers whic

hever as earlier

14

PUNJAB GOVT GAZ. (EXTRA.). MAY 15, 2008

(VYSK 25, 1930 SAKA)

27. The University may have such other funds also, as may be prescribed. met ae

28. The University may. for any of the purposes, as may be prescribed, o* borrow money from any Bank or Financial Institution or any other source.

95

29. All funds ol the University shall be managed in such manner, as may Management of be prescribed.

30. The University, with a view to ensuring high academic standards. The acade me shall, among other measures, get itself assessed from the National Assessment assessment and Accredition Council. New Delhi, within a period of five years from the date of its establishment.

31. The annual report of the University shall be prepared by the Registrar The annual report under the directions of the Vice-Chancellor. The annual report shall be submitted to the Senate on or before such date, as may be prescribed by the Statutes, and shall be considered by the Senate at its annual meeting. The Senate may pass resolution thereon and communicate the same to the Syndicate.

(a)

funds

32. No act done. or proceedings taken, under this Act by any authority Acts or procecdings or other body of the University shall be invalid merely on the ground. (b)

(c)

of any vacancy or defect in the constitution of the authority or body : or

of any defect or iregularity in election. nomination or appointment of a person acting as menber thereof : or

of any detect or irregularity in such act or proceeding, not

affecting the merits of the case.

not to be

invalidated by

VacancIes

33. No suit or other legal proceedings hall lie against any officer or Protection of employee of the University for anything, which is done in good faith or intended cons taken n good fauth

to be done in pursuance of the provisions of this Act, the Statutes. Ordinances or Regulations.

34. Notwithstanding anything contained in this Act, the Statutes. Iransitory Ordinances and Regulations, the Trust may, subject to the availability of the rokision, funds, discharge any of the functions of the University or of its Authorities for the purpOses of carrying out the provisiOns of this Act. Statutes, Ordinances and Regulations and for that purpose, may exercise such powers and pertorm such duties, as by this Act, Statutes. Ordinances and Regulations. are lo be cxeiCIscd or perfomed by any Autthority until sch Athotv comes nto eustence

PUNJAB GOVT GAZ (EXTRA), MAY 15, 2008

(VYSK 25, 193) SAKA)

27. The University may h ave such other funds also, as may be prescribed. Other Funds

28. The University may. tor any of the purposes, as may be prescribed, ower to borrow bo row m from any B nk or F n i Institutio of any othe so

2 A fund of the Uniy ersity shall be managed in such manner. as may Management of be pres b funds

30. The University, with a view to ensuring high academic standar s, The ic PTI . . a se sment assessed from the National Assessment and Accredition Council, New Delhi. within a o five y from the d e o its establishment.

shall. am ng other measures, get itself

31. The annual re ort o the Universit s l ed by the Registrar The annual report under the d s h i - hancellor. annual report shall be submitted to the Senat prescribed by the Statutes, and

shall b s h at its al meeting. The Senate may pass

resolution the communicate h am o h ndicate.

32. No act done. or proceedings taken. under this Act by an a t ority ct edings or other body of the University shall be invalid merely on the gr — not to be

l t d

] ] i vacancies (a) of any vacancy or defect in the constitution of th authority r bod : or

(bh) of any defect or irregularity in election. nomination or appoint ent of a person acting as member thereof © or

(c) of any defect or irregularity in such act or roce ding, ot affecting the merits of the case.

33. o suit or other legal proceedings shall lie against any officer or Protection of employee f niversity f r nything, hich is ne in good faith or intended "0" taken mn ood faith

to be done in pursuance of the provisions of this Act. the Statutes, Ordinances or Regulations.

34. Notwithstanding anything contained in this Act, the Statutes. Transitory Ordinances and Regulations. t e Trust may, subject to t e availability of the MO"

funds, discharge any of the functions of the University or of its Authorities for the purposes of car ying out t e provisions of this Act, Sta u es, Ordinances and Regulations and for that purpose, may exercise such powers and perform such duties, as by this Act. Statutes. Ordinances and Regulations. are to be exercised or perfor ed by any Authority antl su ut oni c es mi exguence

15

Specal temporaty powers of the Trust

96 PUNJAB GOVT

GAZ. (EXTRA.), MAY 15,

2008

(VYSK 25, 1930

SAKA)

35. If any diticulty arises with respect to the constitution of any Authority Of in connection with its first

meeting or otherWiSe in giving

effect to.

provisions of this Act, the Statutes, Ordinances and Regulations, the Trust may, at any ime, betore any Authority is constituted, by resolution. make any appointment or do anything, consistent so far as may be, with the proVisions of this Act, which appear to it, to be necessaryor

expedient Tor the purpose of

removing the dificulty, and every such resolution

shall have effect ae ir

such appointment or action had been made or taken in the manner provided

under this Act.

REKHA MITTAL,

Secretary to Government of Punjab. Depart1ment of Legal and Legislative Affairs. i .

I S >

S . tutio

n of any Au

thg

{ 1c

arses with

res pectto

the const

i or

iis

3s It any d

itt ulty 1r

SeS

he s

| vi

1

{ meeting Or ©

he Statutes, Ordi nances and Regu lations, the Trus t ay,

v Authority 18 co nstituted, by res olution, make wy anything, consistent sO far as may be, wi th the provisions of this Act. which appear to it, 10 be necessary Or expedient for the p urpose of

and every such resol ution shall have effec t ag if,

n made or taken in the ma nner provided

or in con ection with ts firs provisions of this Act. t at any time. betore an appointment or do

r oving the dif lty,

such ap ointment or acti n had be under this Act.

REKHA MITTAL,

Secretary to Government of Punjab, epar ment of Legal and Legislative Affairs,

16

SECTIONS