LexThe Baba Farid University of Health Sciences Act, 1998
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE BABA FARID UNIVERSITY OF HEALTH SCIENCES
ACT, 1998
(PUNJAB ACT 18 OF 1998)
(As amended upto the 31stJuly, 2025)
2025
THE BABA FARID UNIVERSITY OF HEALTH SCIENCES
ACT, 1998
CONTENTS
Preamble
Sections
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement
2. Definitions
CHAPTER II
ESTABLISHMENT OF THE UNIVERSITY
3. Establishment of the University
4. Mission of the University
5. Objects of the University
6. Powers and functions of the University
7. Jurisdiction and admission to privileges
8. University open to all
9. Transfer of Government Colleges to the University
10. Inspection and control
11. Setting up field units
CHAPTER III
OFFICERS OF THE UNIVERSITY
12. Officers of the University
13. The Chancellor
14. The Vice-Chancellor
15. Powers and duties of the Vice-Chancellor
16. [***]
17. The Deans
18. The Registrar
19. Controller of Examinations
20. Finance Officer
21. Other Officers
22. Officers of University not to accept remuneration other than
that provided by statues
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
23. Authorities of the University
24. The Senate
25. Meetings of the Senate
26. Powers and functions of the Senate
27. The Board of Management
28. Powers and functions of the Board of Management
29. The Academic Council
30. Powers and functions of the Academic Council
31. The Planning Board
32. The Finance Committee
33. The Faculties
34. The Board of Studies
CHAPTERV
FINANCE AND ACCOUNTS
35. General Fund
36. Other Funds
37. Power to Borrow
38. Management of funds
39. Power of Government to direct audit
40. Financial estimates
41. Annual account and audit
42. Annual report
CHAPTERVI
STATUTES, ORDINANCES AND REGULATIONS
43. Statues
44. The making of statutes
45. Ordinances
46. Making of Ordinances
47. Regulations
CHAPTERVII
AFFILIATION OF COLLEGES AND RECOGNITION OF
INSTITUTIONS
48. Affiliation of Colleges
49. Recognition of institutions other than colleges
50. Inspection of the colleges and reports
CHAPTERVIII
APPOINTMENT OF TEACHERS AND OTHER
EMPLOYEES OF THE UNIVERSITY
51.
52. Appointment of Visting Professors
CHAPTERIX
GENERAL
53. Protection of action taken in good faith
54. Proceedings of the University authorities not invalidated by
vacancies
55. Disputes as to constitution of University authorities and bodies
56. Transitory powers of the first Vice-Chancellor
57. Vice-Chancellor and other officers to be public servants
58. Continuance of Statutes, Ordinances, etc.
59. Saving as to certain examinations
60. Over-riding effect on other laws
61. Power to remove difficulties
THE BABA FARID UNIVERSITY OF HEALTH SCIENCES
ACT, 1998
(Punjab Act No. 18 of 1998)
[Received the assent of the Governor of Punjab on the 20th July,
1998 and was first published for general information in the
Punjab Government Gazette (Extraordinary), Legislative
Supplement, dated the 22nd July, 1998.]
1 2 3 4
Year No. Short Title Whether repealed or
otherwise affected by the
legislation
1998 18 The Baba Farid
University of
Health Sciences
Act, 1998
Amended by Punjab Act
No. 9 of 2006
Amended by Punjab Act
No. 21 of 2006
Amended by Punjab Act
No. 3 of 2010
AnAct to establish and incorporate a University in the State of
Punjab to be known as Baba Farid University of Health
Sciences, for the purposes of affiliating and teaching and
ensuring proper and systematic instruction, training and
research in Modern Systems of Medicine 1[***].
BE it enacted by the Legislature of the State of Punjab in the
Forty-ninth Year of the Republic of India as follows:-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Baba Farid University of
Health Sciences Act, 1998.
(2) It extends to the whole of the State of Punjab.
(3) 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, -
(a) "academic council" means the Academic Council of
the University;
1Omitted by Punjab Act No. 3 of 2010, Section 2
Short title, extent
and
commencement.
Definitions.
(b) "academic course" means a course of study in any
discipline of Health Sciences according to syllabus
and curriculum prescribed by the University;
(c) "affiliated college" means a college affiliated to the
University providing academic courses prescribed for
University examinations;
(d) "appointed date" means the date appointed under sub -
section (3) of section 1;
(e) "approved institution" means a hospital , health centre
or such other institution recognised by the University
as an institution in which a person may undergo
training, required by a course of study before the
award of any degree or other qualification, laid down
by the University;
(f) "Board of Management" means a board constituted to
manage the affairs of the University;
(g) "Council" means a professional council pertaining to
any Health Sciences discipline constituted under any
State Act or Central Act;
(h) "Dean" means the Dean of a Faculty of the University;
(i) "Department" means a unit set up for the purpose of
imparting instruction for courses of study in Health
Sciences or any discipline allied thereto;
(j) "Field Unit" means a unit established outside the
University for validating and di sseminating the
benefits of new techniques and practices developed by
the University;
(k) "Government" means the Government of the State of
Punjab, in the Department of Medical Education and
Research;
(l) "Health Sciences" means the Modern Systems of
Medicine and 1[***] in all their branches concerning
preventive, promotive, curative and rehabilitative
services;
(m) "Hostel" means a unit of residence for the students of
the University maintained or recognised by the
University;
1Omitted by Punjab Act No. 3 of 2010, Section 3
1[(n) ****];
(o) "Modern Systems of Medicine" means all branches of
modern medicine and dentistry dealing with pre -
clinical, para-clinical, clinical, para -medical and para -
dental disciplines at the degree level and above and
such other disciplines, as may be prescribed;
(p) "prescribed" means prescribed by the statutes,
ordinances, rules or regulations made under this Act;
(q) "Principal" means the head of an affiliated college or
university college;
(r) "Registrar" means the Registrar of the University;
(s) "Statutes", "ordinances " and "regulations" means
respectively the statutes, ordinances and regulations of
the University made under this Act;
(t) "Student" means a person enrolled in the University or
one of its affiliated colleges for undergoing a course
of study leading to a degree, diploma or certificate of
the University;
(u) "Teacher" includes Principals, Professors, Readers,
Associate Professors, Assistant Professors, Lecturers
and such other persons imparting instructions on full
time basis in the University or an affiliated college;
(v) "University" means the Baba Farid University of
Health Sciences established under this Act;
(w) "University Area" means the area under the
jurisdiction of the University;
(x) "University Campus" means the area comprised
within the local li mits of the headquarters of the
University or such other colleges and institutions, as
may from time to time, be declared as such by
notification, by the Gov ernment in the Official
Gazette and
(y) "University College" means a college established,
attached with, or administered by the University
including the hospital attached thereto.
1Omitted by Punjab Act No. 3 of 2010, Section 3
CHAPTER II
ESTABLISHMENT OF THE UNIVERSITY
3. (1) There shall be established a University by the name of
"Baba Farid University of Health Sciences" having jurisdiction in
whole of the State of Punjab.
(2) The University shall be a body corporate by the name
specified in sub-section (1) and shall have perpetual succession and
common seal. It shall have power to acquire, hold and dispos e of
property both movable and immovable and shall sue and
be sued by the said name.
(3) The headquarters of the University shall be at Faridkot
or at such place as may be notified by the Government from time
to time.
4. The mission of the University shall be to create an
intellectual, academic and physical env ironment which will be
conductive to free -flow of ideas and exchange of information
between various faculties of the university, betwee n this university
and other universities of Health Sciences in the country and
abroad, thereby opening a window to the world for the health
professionals, health planners, health managers, bio - medical and
social scientists and educators in health sciences of the country.
5. The objects of the University shall be, -
(i) to establish uniformity in standards of education in all
Faculties of Health Sciences including modern system
of medicine, dental medicine and surgery, 1[***] and
various paramedical and paradental disciplines such as
Nursing, Medical laboratory technology, Pharmacy,
Physiotherapy and Speech therapy, with a view to
enhancing the quality of such education and
consistently aiming to modernise, improve and
achieve the highest standards of academ ic excellence
at all levels;
(ii) to promote and carry out research in various
disciplines of Health Sciences with special focus on
social and economic relevance of such research, and
1Omitted by Punjab Act No. 3 of 2010, Section 4
Establishment of
the University.
Mission of the
University.
Objects of the
University.
with emphasis on occupational, and environmental
health issues affecting the people;
(iii) to establish and develop study centres integrating all
disciplines relevant to health sciences especially those
which are not presently included in the syllabi and
curricula of undergraduate and postgraduate medical
courses. These shall include but not be restricted to,
population sciences, health system and health services
management, humanresource development,
educational technology, bio-informatics and telematics
and continuing education in health sciences;
(iv) to promote the developm ent and use of information
technology as a part of technological infrastructure
with a view to providing attractive and innovative
facilities for studies in various modalities of
information technology including telecommunications
and access to INTERNET, LIBNET, MEDLARS and
other networks;
(v) to enhance computer literacy amongst health
professionals, faculty and students; and
(vi) to attain the highest standards of academic excellence
by providing the necessary ph ysical infrastructure and
creating an intellectual environment conducive to free
flow of ideas and meaningful exchange of
information.
6. The University shall have the following powers and
functions, namely:-
(i) to formulate and implement syllabi and curr icula for
various academic courses of the University;
(ii) to conduct or regulate the conduct of entrance
examinations for all academic courses of studies,
instituted by the University, in a manner as may be
prescribed;
(iii) to standardise methods of eval uation and assessment
and to hold examinations for awarding various
degrees, diplomas and certificates as per regulations;
(iv) to institute and award degrees, diplomas, certificates
and other academic distinctions;
Powers and
functions of
the University.
(v) to develop, upgrade and start new de partments and
study centres in medical and allied specialities;
(vi) to confer honorary degrees or other distinctions on
such terms and conditions, as may be prescribed;
(vii) to prescribe conditions under which the award of any
degree, title, diploma and other academic distinction
may be withheld;
(viii) to institute, maintain and administer university
colleges, hospitals and laboratories and institutes of
research, libraries and other institutions necessary to
carry out the objectives of the University;
(ix) to prescribe conditions for affiliation or recognition of
colleges and institutions and to lay down conditions
under which such affiliation or recognition may be
withdrawn or suspended;
(x) to create, suspend or abolish posts of Professors,
Associate P rofessors, Readers, Assistant Professors,
Lecturers and other teaching and non-teaching posts in
the University and to make suitable appointments
thereto;
(xi) to institute and award Emeritus Professorships,
Travelling or Visiting Professorships, travellin g
fellowships, scholarships, incentives, prizes or other
forms of encouragement to study and research in the
prescribed manner;
(xii) to establish, maintain or recognise hostels for students
of the University and residential accommodation for
the staff of the University;
(xiii) to institute and implement such measures as may be
necessary to secure the health and well -being of the
students and to maintain discipline;
(xiv) to manage and control all immovable and movable
property owned by the University or tr ansferred to it
on the appointed date or subsequent thereto, subject to
the provisions of and for the purposes of this Act;
(xv) to accept, hold and manage any endowments,
donations or funds, which may be vested in the
University by way of grant, testament ary disposition
or otherwise, and to invest such endowments,
donations or funds in any manner that the University
may deem fit;
Provided that no donation from a foreign country, foreign
foundation or any individual in such country or
foundation shall be ac cepted by the University; save
with the approval of the Government;
(xvi) to borrow money with or without security for such
purpose as may be approved by the Government from
the Central or any State Government, the University
Grants Commission, Banks or ot her incorporated
bodies subject to the provisions of this Act;
(xvii) to fix fees and demand and collect such fees as may be
prescribed;
(xviii) to promote and conduct research in disciplines of
health sciences and to undertake publication of works
of merit;
(xix) to co -operate with any other University, authority,
institution, professional academy or association or any
other public or private body within or outside India
for the purposes and objects similar to those of the
University on such terms and cond itions as may from
time to time be prescribed;
(xx) to establish and maintain university libraries, research
centres, museums, press and publication bureau; and
(xxi) to do all such acts and things whether incidental to the
powers and functions aforesaid o r not, as may be
necessary or desirable to further the objects of the
University.
7. (1) No college in the State of Punjab imparting education
in Health Sciences shall, save with the consent of the University
and the sanction of the Government, be associated with or seek
admission to any privileges of any other University in India or
abroad.
(2) Any such privilege enjoyed from any other University
before the appointed date by any Medical College or institution of
Health Sciences situated in the State, shall be deemed to be
Jurisdiction and
admission to
privileges.
withdrawn with effect from such date as may be notified by the
Government.
(3) With effect from the date as notified under sub-section
(2), all colleges and other educational institutions of H ealth
Sciences in the State of Punjab, previously admitted to the
privileges of or affiliated to Guru Nanak Dev University, Amritsar;
Panjab University, Chandigarh and Punjabi University, Patiala or
any other University, Council or affiliating body shall be deemed to
be admitted to the privileges, or affiliated to the University.
(4) The colleges and other educational and research
institutions of Health Sciences, situated in the Union Territory of
Chandigarh, may also be granted affiliation and admitted to the
privileges of the University by the Board of Management for
special reasons to be recorded in writing.
8. (1) No person shall be denied any office of the University,
or membership of any of its authorities or admission to any degree,
diploma or other academic distinction or course of study on the
sole ground of caste, creed or gender.
(2) Subject to the provisions of sub -section (1), the
University shall in accordance with the special or general
directions of the Government re serve seats for the purpose of
admission in any college or institution affiliated with or
administered by the University.
9. (1) The Government may at any time, by notification, in
the Official Gazette, transfer any Government College or hospital
of Health Sciences to the University and from the date of such
transfer, the said college or hospital, as the case may be, shall be a
University college and hospital.
(2) When any Government college or hospital is
transferred to the University under sub -section (1), the following
consequences shall ensure, namely:-
(i) all the assets including the properties, and liabilities
pertaining to the said college or hospital as the case
may be, stand transferred to and v est in the
University;
(ii) all teaching and non -teaching employees of the
Department of Research and Medical Education,
serving in the transferred college or hospital, who are
University open
to all.
Transfer of
Government
Colleges to the
University.
either permanent or on probation, shall be taken by the
University into its ser vice, if found suitable by the
University:
Provided that no person shall be taken by the University into
its service, unless such employee gives his option in writing:
Provided further that employees surplus to the requirement
of the University or found ineligible for service of the University
or not consenting for transfer to the University, and holding liens
against permanent posts, shall be absorbed by the State
Government elsewhere.
10. (1) The Chancellor on the advice of Government, shall
have the right to cause an inspection or enquiry to be made by such
person, as it may direct, of the affairs and properties of the
University, its buildings, laboratories, libraries, museums,
workshops and equipments and of any college or institution,
administered, affiliated, recognised or approved by the University
and also of examinations, teaching and other work conducted or
done by the University or in respect of any other matter connected
with the University.
(2) The Chancellor shall forward to the Vice-Chancellor a
copy of the inspection report for obtaining the views of the Board
of Management thereon, and on receipt of such views the
Chancellor may give such directions, as he considers necessary and
fix a time limit for action to be taken by the University.
(3) The Board of Management shall within the time limit,
fixed by the Chancellor, report to the Chancellor through the Vice -
Chancellor, the action, which has been taken.
(4) Where the Board of Management does not within the
fixed time limit take action to the satisfaction of the Government,
the Chancellor on the advice of Government, may, after
considering, explanation, if any, furnished or representation made
by the Board of Management, issue and directions, as it may think
fit and the University shall comply with such directions.
(5) The Chancellor shall be the final appellate authority in
such matters.
11. The University shall develop field units for health systems
research for assessing the efficiency and effectiveness of health
care delivery programmes and disseminating the benefits of new
Inspection and
control.
Setting up field
units.
techniques and practices. The State Agencies shall render all
necessary cooperation for this purpose.
CHAPTER III
OFFICERS OF THE UNIVERSITY
12. The following shall be the officers of the University,
namely:-
(i) The Vice-Chancellor;
1[(ii) ***];
(iii) The Deans;
(iv) The Registrar;
(v) Controller of Examinations;
(vi) The Finance Officer; and
(vii) Such other officers of the University, as may be
declared by the University, by the statutes to be the
officers of the University.
13. (1) The Governor of Punjab shall by vi rtue of his office
be the Chancellor of the University.
(2) The Chancellor shall be the head of the University and
shall when present, preside at the Convocation of the University.
(3) Honorary degrees shall be conferred by the University
upon any person with the approval of the Chancellor.
(4) The Chancellor shall exercise such other powers and
perform such other duties as may be conferred upon him under this
Act or the Statutes made thereunder.
14. (1) The Vice -Chancellor shall be a whole time and
resident officer of the University.
(2) The Vice -Chancellor shall be appointed by the
Chancellor on the advice of the Government.
(3) The Vice -Chancellor shall be appointed preferably
from amongst the serving or retired eminent professiona ls from the
field of Health Sciences education.
(4) The Vice -Chancellor shall hold office for a term of
three years at the pleasure of the Chancellor and shall be eligible
for re-appointment on the advice of the Government.
1Omitted by Punjab Act No. 9 of 2006, Section 2
Officers of the
University.
The
Chancellor.
The Vice-
Chancellor.
(5) The Chancellor shall determi ne the amount of
remuneration and other conditions of service of the Vice -
Chancellor:
Provided that such terms and conditions shall not be altered
to the disadvantage of the Vice -Chancellor during his term of
office.
(6) When any temporary vacancy occurs i n the office of
the Vice- Chancellor by reason of leave, illness or other causes, the
Chancellor on the advice of the Board of Management shall make
such arrangement for carrying on the duties of the Vice-Chancellor,
as he may deem fit:
Provided that pendi ng the making of such arrangement by
the Chancellor, the Vice -Chancellor with the prior approval of
Board of Management, may designate one person from amongst
the Deans of the University, to be the in charge of current duties of
the Vice-Chancellor for a p eriod not exceeding one month or till
arrangements are made by the Chancellor, whichever is earlier.
15. (1) The Vice-Chancellor shall be the Principal executive
and academic officer of the University and shall exercise
supervision and control over the affairs of the University and give
effect to the decisions of all the authorities of the University. He
shall exercise all powers, necessary for the due maintenance of
discipline in the University.
(2) The Vice-Chancellor may, if he is of the opinion that
immediate action is necessary on any matter, exercise any power
conferred on any authority of the University under this Act and
shall inform, such authority, the action taken by him on such matter
and obtain rectification for the same:
Provided that, if the authority concerned is of the opinion
that such action ought not to have been taken, it may refer the
matter to the Chancellor, whose decision thereon shall be final.
(3) The Vice-Chancellor shall exercise such o ther powers
and perform such other functions, as may be prescribed by the
Statutes and Ordinance.
(4) The Vice -Chancellor shall convene meeting of the
Senate, the Board of Management, the Academic Council and the
Finance Committee and he may by order in wr iting, delegate the
powers of convening any of the said meeting to any of the officers
Powers and
duties of the
Vice-Chancellor.
of the University. The Vice -Chancellor shall be the ex
officio convenor of the Board of Management and ex
officio Chairman of the Senate, Academic Council and Finance
Committee and preside over the meetings of these bodies in the
capacity of Chairman.
(5) The Vice-Chancellor shall ensure faithful observance
of the provisions of this Act and the Statutes and Ordinances made
thereunder.
(6) The Vice -Chancellor shall be resp onsible for the
presentation of the annual financial estimate of the University and
the annual account and balance-sheet to the Board of Management.
(7) The Vice -Chancellor shall be responsible for the
proper administration of the University and for close co-ordination
and integration of teaching, research and dissemination of
knowledge.
1[16. ****]
17. The manner of appointment and powers and duties of the
Deans of the University shall be such, as may be prescribed by the
statutes.
18. (1) The Registrar shall be the wholetime salaried officer
of the University, appointed by the Board of Management on such
terms and conditions, as may be fixed by it.
(2) The Registrar shall be appointed, -
(a) from amongst the academicians in the field of
Health Sciences who are not lower in rank than
that of a Professor 2[***]; or
(b) from amongst the officers of the Government,
who are not lower in rank than that of an
Additional Secretary to Government; or
(c) by transfer from amongst the Registrars of the
Universities of Health Sciences, or Medical or
Technical Universities in the country.
1Omitted by Punjab Act No. 9 of 2006, Section 3
2Omitted by Punjab Act No. 21 of 2006, Section 2
The Deans.
The
Registrar.
(3) The Registrar shall hold office for a period of four
years and shall be eligible for re -appointment for a further period
of four years:
Provided th at no person appointed as Registrar, shall hold
office on attaining the age of sixty years.
(4) The Registrar shall be ex officio Secretary of the
Senate, the Academic Council and the Finance Committee, but
shall not be deemed to be a member of any of these authorities.
(5) When the office of the Registrar is vacant, or when the
Registrar, by reason of illness, absence, or any other reason is
unable to perform the functions and discharge the duties of his
office, the functions and the duties of the office o f the Registrar
shall be performed and discharged by such person , as the Vice -
Chancellor may designate for the purpose.
(6) It shall be the duty of the Registrar to, -
(a) manage the property and the investments of the
University including trusts and endow ed
property in accordance with the decision of the
Finance Committee and the Board of
Management;
(b) be the custodian of the records, the common
seal and such other properties of the University,
as the Board of Management shall commit to
his charge; and
(c) issue all notices convening meetings of the
Senate, the Board of Management, the
Academic Council, the Finance Committee and
of any other Committee appointed by the
authorities of the University.
(7) The Registrar shall exercise such powers, perform
such functions and discharge such other duties, as may be
prescribed by the Board of Management.
(8) In all suits and other legal proceedings by or against
the University, the pleadings shall be signed and verified by the
Registrar and all processes in such suits and proceedings shall be
issued to, and served on, the Registrar.
19. (1) The Controller of Examinations shall be a whole time
officer appointed by the Board of Management.
Controller of
Examinations.
(2) He shall be in -charge of the conduct of ex aminations
in the University and matters relating thereto and shall perform
such other duties, as may be prescribed by the Statutes or
Ordinances or as may be directed by the Vice- Chancellor.
(3) The salary and allowances and other conditions of
service of the Controller of Examinations shall be such, as may be
specified by the Board of Management.
20. (1) The Finance Officer shall be a whole time salaried
officer of the University, appointed by the Board of Management.
He shall hold o ffice subject to such terms and conditions, as may
be specified by the Board of Management.
(2) The Finance Officer shall be responsible for
preparation of annual financial estimates, the annual statement of
accounts and balance-sheets, and shall exercise general supervision
over the funds of the University and exercise such other powers
and perform such other functions, as may be assigned to him by the
Board of Management or as may be prescribed by the statutes or
ordinances.
(3) The emoluments and other c onditions of service shall
be such, as may be prescribed by the Board of Management or by
statutes or ordinances.
21. The manner of appointment, the powers and duties and the
conditions of service of other officers of the University referred to
in clause (vii) of section 12, shall be such, as may be prescribed by
the statutes.
22. The officers of the University shall not be offered nor shall
they accept any remuneration for any work in the University save
as may be provided by statutes or other orders regulating their
salaries, allowances and other conditions of service.
CHAPTER IV
AUTHORITIES OF THE UNIVERSITY
23. The following shall be Authorities of the University,
namely:-
(i) Senate;
(ii) The Board of Management;
(iii) The Academic Council;
(iv) The Planning Board;
(v) The Finance Committee;
Finance
Officer.
Other Officers.
Officers of
University not to
accept
remuneration other
than that provided
by statutes.
Authorities of
the University.
(vi) The faculties; and
(vii) Such other Bodies, as may be declared by the statutes
to be the authorities of the University.
24. (1) The Senate will be an advisory body, constituted by
the Chancellor on the advice of the Government and shall consist
of the following members, namely:-
(i) the Vice-Chancellor;
1[(ii) ***];
(iii) the Secretary to Government in -charge of Research
and Medical Education or his nominee not below the
rank of Additional Secretary to Government;
(iv) the Director, Research and Medical Education;
(v) the Director, Health and Family Welfare;
(vi) three members of the Punjab Legislative Assembly
nominated by Government;
(vii) four members from amongst the persons having
special interest in Health Sciences;
(viii) three heads of medical colleges by rotation according
to age for a period of two years;
(ix) one head of dental colleges by rotation according to
age for a period of two years;
2[(x) ****];
(xi) one head of colleges of nursing or colleges of other
para- medical sciences by rotation according to age
for a period of two years;
(xii) three Professors from amongst the Professors of
medical colleges by rotation according to age for a
period of two years;
(xiii) one Professor from amongst the Professors of Dental
College by rotation according to age for a period of
two years;
3[(xiv) ****];
(xv) one Professor or Head of Department from amongst
the Professors or Heads of the Departments of college
of nursing or colleges of other para -medical sciences,
by rotation according to age for a period of two years;
1Omitted by Punjab Act No. 9 of 2006, Section 4
2Omitted by Punjab Act No. 3 of 2010, Section 5
3Omitted by Punjab Act No. 3 of 2010, Section 5
The Senate.
(xvi) three teachers other than P rofessors from Medical
Colleges by rotation according to age for a period of
two years;
(xvii) one teacher other than Professor of dental colleges by
rotation according to age for two years;
10[(xviii) ****];
(xix) one teacher other than Professor or Head of the
Department of colleges of nursing and other para -
medical sciences by rotation according to age for a
period of two years;
(xx) one person fr om amongst the reputed pharmaceutical
and medical equipment manufacturers of the State of
Punjab for a period of two years;
(xxi) one person from the department of Finance not lower
than the rank of Additional Secretary to Government;
(xxii) one person fro m amongst the reputed educationists of
the State of Punjab who are members of University
Grants Commission, Fellows of National Academy of
Medical Sciences, or members of Medical Council of
India or any other statutory professional councils in
the field of Health Sciences;
(xxiii) one non -teaching official of the University for a
period of two years; and
(xxiv) two members from amongst the individuals or
organisations, who have made donation to the
University or its affiliated colleges or hospitals of an
amount of not less than ten lakh rupees or more either
in cash or kind, for a period of two years.
(2) Notwithstanding anything contained herein, any member of
the Senate shall cease to be a member if he ceases to be a member
of the parent body to which he belonged or on his retirement from
service.
25. (1) The meetings of the Senate shall be held at least twice
a year on the dates to be fixed by the Vice -Chancellor. One of such
meetings shall be the annual meeting.
(2) The report on the working of the University during the
previous year, together with a statement or receipts and
expenditure, the financial estimates and the last audit report, shall
Meetings of the
Senate.
be presented for consideration of the Senate at the annual meeting
of the Senate convened under sub-section (1).
(3) The Vice-Chancellor may, whenever he thinks fit, and
shall upon a requisition in writing, signed by not less than one third
members of the Senate, convene a special meeting of the Senate.
26. (1) Subject to the provisions of this Act, the Senate shall
have the following powers and functions, namely:-
(a) to review, from time to time, the broad policies and
programmes of the University and to suggest
measures for their improvem ent and development of
the University;
(b) to advise the Chancellor in respect of any matter,
which may be referred to it for advice; and
(c) to perform such other duties and exercise such other
functions, as may be assigned to it by this Act or the
Statutes or by the Chancellor.
27. (1) The Board of Management shall be constituted by the
Chancellor on the advice of the Government and it shall consist of
the following members, namely:-
(i) The Vice-Chancellor …Ex-officio
(ii) The Chief Secretary to Government of Punjab …Ex-officio
(iii) The Secretary to Government of Punjab,
Department of Medical Education and Research
…Ex-officio
(iv) The Secretary to Government of Punjab,
Department of Finance
…Ex-officio
(v) The Director, Research and Medical Education …Ex-officio
(vi) The Director, Post Graduate Institute of Medical
Sciences, Chandigarh
…Ex-officio
(vii) Three eminent public figures to be nominated by
the Government; and
(viii) Five eminent persons with recognised national and
international contributions towards education and
research in the field of Health Sciences, of whom a
minimum of three persons shall be from Punjab, to
be nominated by the Government for the
constitution of the first Board of Manage ment, and
subsequently as provided for under the rules.
Powers and
functions of
the Senate.
The Board of
Management.
(2) The Chancellor on the advice of the Government shall
nominate the Chairman of the Board of Management from amongst
its members.
(3) The Vice-Chancellor shall be the Convenor, and the
1[Registrar] shall be the Secretary, of the Board of Management.
(4) The term of office of the Members of Board of
Management, including the Chairman, shall be five years, except in
case of Ex-officio Members whose tenure shall be co -terminus with
the term of the offices held by them.
(5) Five members of Board of Management shall form a
quorum for a meeting.
(6) The Chairman shall preside over the meetings of the
Board of Management. In the absence of the Chairman, Vice -
Chancellor shall preside over such meetings.
(7) First Board of Management shall be constituted by the
Government within one month of the commencement of this Act.
28. (1) The Board of Management shall be the Principal
executive authority of the University.
(2) Powers and functions of the Board of Management
shall be such, as may be prescribed by the Statutes.
29. (1) The Academic Council shall be the Principal
Academic body of the University and shall; subject to the
provisions of this Act, statutes and ordinances, co -ordinate and
exercise general supervision and control over the Academic
policies of the University and be responsible for the maintenance
of standards of instruction, education and examination within the
University, and shall exercise such other powers and perform such
other duties as may be conferred or imposed upon it by the statutes.
(2) The Academic Council shall consist of the following
members, namely:-
(i) the Vice-Chancellor;
2[(ii) ****];
(iii) the Director, Research and Medical Education;
(iv) the Deans of Faculties of the University;
1Substituted for words “Pro-Vice-Chancellor” by Punjab Act No. 9 of 2006, Section 5
2Omitted by Punjab Act No. 9 of 2006, Section 6
Powers and
functions of the
Board of
Management.
The Academic
Council.
(v) the Heads of Colleges affiliated to the University, not
represented by the Deans of Faculties; and
(vi) two eminent experts in health sciences education who
are fr om outside the University or its affiliated
Colleges.
30. (1) Subject to the provisions of this Act, the statutes and
the ordinances, the Academic Council shall have the following
powers, namely:-
(a) to make regulations and amend or repeal the same;
(b) to advice the Board of Management on the promotion
of research in the University; and
(c) to suggest measures for review and innovations in
Academic and research programmes.
(2) The Academic Council shall ordinarily meet twice in a
year. The Academic Council may, however, meet on such other
occasions, as may be decided by the Vice-Chancellor.
(3) One-third of the total strength of the members of the
Academic Council shall be the quorum required for a meetin g of
the Academic Council.
(4) The Vice -Chancellor shall preside over all the
meetings of the Academic Council. If the Vice -Chancellor cannot
be present at a meeting of the Academic Council due to any reason,
1[***] the senior-most Dean shall act as Chairman.
31. The constitution, powers and functions of the Planning
Board shall be such, as may be prescribed by the statutes.
32. The constitution, powers and functions of the Finance
Committee shall be such, as may be prescribed by the statutes.
33. The Faculties of the University, their constitution, functions
and powers shall be such as may be prescribed by the statutes.
34. There shall be boards of studies attached to each Faculty of
the University. The constitution and powers of the Boards of
Studies shall be such, as may be laid down by the statutes.
CHAPTER V
FINANCE AND ACCOUNTS
1Omitted by Punjab Act No. 9 of 2006, Section 7
Powers and
functions of the
Academic
Council.
The Planning
Board.
The Finance
Committee.
The
Faculties.
The Boards
of Studies.
General fund.
35. The University shall have a general fund to which shall be
credited-
(a) its income from fees, endowments and grants; and any
other income accruing to the University;
(b) contributions or grants from the Government on such
conditions, as may be imposed by the Government;
(c) grants from the Central Government, the University
Grants Commission, International Donor Agencies,
like the World Health Organisation and United
Nations International Children's Emergency Fund.
36. The University may have such other funds also, as may be
prescribed by the statutes.
37. The University may, for any of the purposes prescribed by
the statutes, borrow money from a bank or a corporation. If the
total amount borrowed exceeds twenty -five lakh rupees, the prior
approval of the Government shall be obtained for such borrowing.
38. All the funds of the University shall be managed in such
manner, as may be prescribed by the statutes.
39. The Government shall have power to order special audit of
the accounts of the University by such Auditors, as it may direct.
40. (1) The Vice-Chancellor shall cause to be prepared on or
before such date, as may be prescribed, financial estimates of the
University for the ensuing year and submit the same to the Board
of Management for approval.
(2) The Board of Management may approve the financial
estimates with such modifications, as it deems fit, and no
expenditure shall be incurred except in accordance with the
financial estimates as approved by the Board of Management.
41. The accounts of the incomes and expenditure, of the
University shall be submitted once in every year to the
Government for such examination and audit, as the Government
may direct.
Other funds.
Power to
borrow.
Management
of funds.
Power of
Government to
direct audit.
Financial
estimates.
Annual account
and audit.
Annual report.
42. The annual report of the University shall be prepared under
the direction of the Board of Management, and 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.
CHAPTER VI
STATUTES, ORDINANCES AND REGULATIONS
43. Subject to the provisions of this Act, the statutes may
provide for following matters, namely:-
(a) the constitution functions and powers of the
authorities of the University and such other bodies, as
may be declared to be the authorities of the University
from time to time;
(b) the continuance in office of the members of the said
authorities or bodies and filling up of vacancies of
members and all other matters relating to these
authorities;
(c) the conferment of honorary degrees;
(d) holding of convocations for conferring degrees;
(e) the withdrawal of degrees, diplomas, certificates and
other academic distinctions;
(f) the establishment, maintena nce and abolition of
faculties, departments, hostels, colleges and
institutions;
(g) the conditions of affiliation of colleges, and those
under which affiliation may be withdrawn;
(h) the institution of Emeritus Professorships, Visiting
Professorships fellowships, scholarships, studentship,
medals and prizes;
(i) the procedure to be followed at meetings of
authorities, including stipulation of quorum for
Statutes.
transaction of business, where such stipulations are
not already made in this Act;
(j) the classific ation and nomenclature of teachers and
other posts of the university and its affiliated colleges;
(k) the acceptance and management of bequests,
donations and endowments; and
(l) all other matters, in which statutes are required to be
made under this Act.
44. (1) The Board of Management may, from time to time,
make statutes or may amend or repeal the same.
(2) Every statute or any amendment or repeal thereof,
shall require the approval of the Chancellor who on the advice of
Government, may sanction, disallow or remit it for further
consideration.
(3) No statute passed by the Board of Management, shall
have validity until approved by the Chancellor and it shall come
into force on the date of its approval or on such other date, as th e
Chancellor may fix.
45. (1) Subject to the provisions of this Act and the statutes,
the ordinances may provide for the following matters, namely: -
(a) the admission of students to the University and their
enrolment as such;
(b) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(c) the degree, diplomas, certificates and other academic
distinctions to be awarded by the University, the
qualifications for the same, and the procedure to be
adopted for granting and obtaining of the same;
(d) the fees to be charged for courses of study in the
University and its affiliated colleges and for admission
to the examinations degrees and diplomas of the
University;
(e) the conditions for the award of fellows hips,
scholarships, studentship, medals and prizes;
(f) the conduct of examinations, including the terms of
office and manner of appointment and the duties of
the examining bodies, examiners and moderators;
The making
of statutes.
Ordinances.
(g) the maintenance of discipline among the stude nts of
the University;
(h) the conditions of residence of students at the
University;
(i) the emoluments and the terms and conditions of
service of teachers and non -teaching employees of the
University;
(j) the management of colleges and other institutionsExcerpt shown. Open the full act in Lexace.