The PUNJAB STATE UNIVERSITY TEXT BOOK BOARD CHANDIGARH

PUNJAB STATE UNIVERSITY TEXT BOOK 
BOARD CHANDIGARH 
An Institution Established Under the Govt, of India Medium Switch-over Scheme 
 
MEMORANDUM  
And 
ARTICLES OF ASSOCIATION 
(Amended upto January 31, 1987) 
 
 
 
  
EX-OFFICIO 
 
 
1. Education Minister, Punjab, Chairman. 
2. Secretary to Government Punjab, Education Dept., Vice-Chairman.. 
3. Director, Punjab State University Text-Book Board, Secretary to  the Government  
Body. 
4. Vice-Chancellor, Panjab University, Chandigarh. 
5. Vice-Chancellor, Punjabi University, Patiala. 
6. Vice-Chancellor, Punjab Agricultural University, Ludhiana. 
7. Vice-Chancellor, Guru Nanak Dev University, Amritsar. 
8. Director, Languages, Punjab, Patiala. 
9. A representative of the Ministry of Human Resource Development Department 
Education, Govt, of India.  
10. A representative of Commission for Scientific & Technical TerminologyGovt,of India 
 
Vide Rule 10 (b) of the Memorandum of Association 
11. Dr. Gurdev Singh Gill, Assistant Director Dept. of Adult   19-9-1986 
 Continuing Education and Extension,            to  
 Panjab University, Chandigarh.      18-9-1989 
 
Vide Rule 10 (c) of the Memorandum of Association, 
12. Prof. Prithipal Singh Kapur, pro Vice-Chancellor Guru    29-1-1987 to  
 Nanak Dev University, Amritsar      28-1-1990 
 
  
1. The name of the Society is the “Punjab State University Text-Book Board.” 
2. The registered office of the society (The Punjab State University Text -Book 
 Board)shall be situated at Chandigarh, 
3. In this Memorandum and the Articles unless the context otherwise requires 
(a)  The Board shall mean “The Punjab State University Text-Book Board.” 
(b)  The General Council shall mean the General Council of the Board as 
constituted by its total membership indicated in the Articles. 
(c) The Government shall mean the Government of Punjab. 
OBJECTS 
4. The objects of the Board are as under :— 1 
(a)   To discharge its ove rall, responsibility for the implementation of the 
 Medium Switch -over Programme at the University level in a
 coordinated manner and to exercise all financial and executive     
Powers  under the general supervision of the Government. 
(b)   To develop the potential of the Panjabi language to enable it to 
 become an effective medium of instruction and examination at the 
 University level as well as a successful vehicle for expression of 
 specialized knowledge in different subjects. 
(c)   To undert ake and/or sponsor independently or through the agencies 
 of the Universities of the State, the Languages Department and other 
 academic bodies, etc., production of Text -books (through original 
 writing, translation and adaptation) basic reference material , 
 dictionaries, terminology, subjects -journals, research papers and 
 digests, etc. 
 
(d) To Arrange and/or sponsor orientation courses in all the subjects 
including the professional courses for University/College teachers to 
enable them to teach in Punjabi.  
 
(e) To assist and advise the Universities of the State in approving of the 
 University level Text -books brought out by private authors and 
publishers. 
(f) To assist and advise the Universities of the State in prescribing the 
courses of studies for various subjects so as to ensure co -ordination in 
the preparation  of syllabi of Text -books to the maximum extent 
possible and desirable. 
(g) To evolve methodology, aids and means for study, teaching and 
dissemination of the Punjabi language as medi um of instructions and 
examination at the university level.  
(h) To co-operate with the Government in the switch -over to Punjabi as 
the medium of administration.  
(i) To set up in due course a Publication and. Sales Bureau with a 
Revolving Fund for the furtherance of the objects of .the Board on a 
continuing basis. 
(j) To extend co -operation and assistance to organizations and 
individuals in the Medium Switch -over Programme and to provide 
incentives, in the form of prizes or any other manner, with a view to 
encouraging private initiative in this direction.  
(k) To facilitate co -ordination and communication among various Indian 
Languages. 
(l) To take steps, as may be necessary, incidental or conducive to the 
attainment of all or any, of the objects of the Society.  
5. A copy of the Ar ticles of the Board certified to be a correct copy by three 
members of the Society is filed along with  this Memorandum of 
Association. 
6. We, the several persons, whose names and addresses are given below, 
having associated ourselves for the purpose described  in this 
Memorandum do hereby subscribe our names to this Memorandum of 
Association and set our several an d respective hands hereunto and 
ourselves into a Society on 20th day of June  1970. 
 
Sr. 
No. 
Names, address and 
occupation of members 
Signatures 
of members 
Names, 
address and 
occupations 
of witness 
Signatures 
of witnesses 
1. Sh. Parkash Singh Badal,  
Chief Minister, Punjab   
   
2. S. Surjit Singh,  
Education Minister Punjab  
   
3. S. H.S. Chinna, I.A.S. 
Secretary of Government  
Punjab, Finance Department  
   
4. S. Kulwant Singh I.A.S 
Secretary to Government  
Punjab, Education Department  
   
 
 
5. Dr. M.S. Randhawa Ex. ICS  
Vice Chancellor  
Punjab Agricultural University 
Ludhiana   
   
6. Shri. SurajBhan,  
Vice-Chancellor,  
Panjab University Chandigarh  
   
7. S. Kirpal SinghNarang,  
Vice Chancellor,  
Punjabi University, Patiala 
   
8. S. Bishan Singh Samundri, 
Vice Chancellor, Guru Nanak 
DevUniveristy Amritsar  
   
 
  
CONSTITUTION OF THE BOARD  
 
1.  The Board shall consist of the following categories of the members who 
collectively may also be referred to as the “General Council” of the Board 
(a) Ex-Officio Members : 
1. The Education Minister, Punjab. ...Chairman of the Board 
2. The Secretary, Education, Punjab. ...Vice Chairman 
3. Joint Secretary, Education, Punjab. ...Secretary of the Board 
4. The Director of the Board. ...Deputy Secretary of the Board 
5. The Finance Secretary, Punjab. 
6. The Vice-Chancellor, Panjab University, Chandigarh. ' 
7. The Vice-Chancellor, Punjabi University, Patiala. 
8. The Vice-Chancellor, Punjab Agricultural University, Ludhiana. 
9. The Vice-Chancellor, Guru Nanak Dev University, Amritsar. 
10. The Director, Languages Department, Punjab, Patiala. 
11. The Director, Public Instructions (G) Punjab, Chandigarh. 
(b)  Nominated Members: 
Four suitable persons to be nominated by the Government from among the 
academic/literary/educational circles. 
(c)  Representatives of certain bodies : 
1. A representative of C.S.I.O., Chandigarh. 
2. A representative of the Ministry of Human Resource Development, 
Department of Education, Government of India, New Delhi. 
3. A representative of the University Grants Commission, New Delhi. 
4. A representative of N.C.E.R.T., New Delhi. 
5. A Representative of Commission for Scientific & Technical 
Terminology, New Delhi. 
(d) Co-opted Members : 
Four suitable persons to be co -opted by the General Council from among the 
academic/literary/educational circles. 
(i)  When a person becomes or is nominated as a member of the Board by 
 virtue of an office or appointment held by him/her (ex -officio 
 Member), his/her membership shall terminate when he/she ceases to 
 hold that office a nd the vacancy so caused shall be filled by his/her 
 successor to that office. 
(ii) A person, who is a member as a representative of an organization, shall 
cease to be such member when his representation is withdrawn by the 
organization. The vacancy so caused s hall be filled by another 
representative of that organization. 
(iii) A nominated/co -opted member of the Board shall relinquish his/her 
membership on the expiry of three years from the date on which he/she is 
so nominated/co-opted, but he/she shall be eligible for re-nomination/re-
co-option. 
(iv) A nominated/co-opted member of the Board shall cease to be a member if 
he/she dies, resigns, becomes of uri -sound mind, is adjudicated insolvent 
or is convicted of criminal offence involving moral turpitude or if he/she 
is removed by the General Council from the membership of the Board for 
his/ her continued absence from three consecutive meetings. 
PROVIDED that no such removal shall be ordered unless an opportunity has been 
afforded to the person concerned to show cause against the proposed action. 
(v) Whenever a nominated/co -opted member desires to resign from the 
membership of the Board, he/she shall send a letter containing his/her 
resignation addressed to the Vice -Chairman of the Board (Secretary to 
Punjab Government, Education Department) and the resignation shall 
take effect as soon as it has been delivered. 
(vi) Any vacancy in the membership of the Board j other than that of the ex-
officio member, shall be filled up by the co -option/nomination by the 
authority entitled to make such co -option/nomination and the person 
nominated/co-opted in the vacancy shall hold office only for the un -
expired period of the term of the membership. 
PROVIDED that vacancies in the different categories of membership shall be 
filled up as early as possible in terms of these Articles. 
(vii) Each member of the Board including the Chairman shall have one vote 
and if there shall be an equality of votes on any question to be 
determined, the Chairman shall have a casting vote. 
(viii) Every meeting of the Board shall be presided over by the Chairman and 
in his absence from any meeting by the Vice -Chairman. At least 7 -day 
notice (exclusive of the days of dispatch of notice and the holding of the 
meeting) specifying date, place and time of the meetin g shall be given. 
The meeting may be called with the consent of all the members by a 
shorter notice in such manner as the members think fit. 
POWERS OF THE VICE-CHAIRMAN  
1. The Vice-Chairman of the Board may exercise powers of the Government as 
enumerated in the Punjab Financial Rules and Civil Services Rules. 
DELEGATION OF POWERS  
2. (a) The Vice -Chairman may delegate his powers to the Secretary of the 
Board or the Director of the Board to the extent of his competency. 
POWERS OF THE BOARD REGARDING CREATION OF POSTS 
3. The Board may create posts carrying the maximum scale of Rs. 1000/ -. 
Posts carrying the maximum pay scale of Rs. 1500/- may be created with the 
sanction of Education Department of the Government and those carrying 
scale of pay above Rs. 1500/- should invariably be created with the approval 
of the finance department of Punjab Government. 
AUTHORITIES OF THE BOARD 
4. The following shall be the authorities of the Board :— 
(a) The General Council. 
(b) The Governing Body. 
(c) Any other Committee or Sub Committees which the General 
Council/Governing Body may set up for discharging any one or more of 
their functions or duties. 
POWERS AND FUNCTIONS OF THE GENERAL COUNCIL 
5. (a) The General Council shall have the following functions and powers 
namely 
(i) To exercise general control and superintendence over the affairs of the 
Board and its income, property and expenditure. 
(ii) To lay down the general policy for the furtherance of its objectives. 
(iii) To consider and approve the programme of work to be undertaken in 
each financial year as recommended by the Governing Body. 
(iv) To consider and approve the annual budget of the Society as prepared 
and recommended by the Governing Body. A copy of the approved 
budget shall be submitted to the Government before the first of March 
every year. 
(v) To make rules and bye -laws for the conduct of the affairs of the Board 
and to add, to amend, vary or rescind them from time to time. 
(vi) To delegate any of its powers to any of its authorities. 
(vii) To elect one member from amongst the nominated/co-opted members to 
the Governing Body. 
(a) The annual meeting of the General Council shall take into consideration, 
inter alia, the following items :— 
(i) The annual budget of the Board. 
(ii) The Administrative Report of the preceding year and outlines of the 
programme for the ensuing year. 
(iii) The balance -sheet containing a summary of the properties, assets, 
liabilities and the financial statement for the previous financial year duly 
certified by the Auditors. 
PROCEEDINGS TO BE SUBMITTED TO GOVERNMENT 
6. The proceedings of each meeting of the General Council shall be submitted 
to the 
Government for information. - ' 
FINANCIAL & EXECUTIVE POWERS OF GENERAL COUNCIL 
7. The General Council will exercise all the financial and executive powers in 
respect of the Board as are enjoyed by the Cabinet in the Punjab Government. 
DELEGATION OF POWERS BY GENERAL COUNCIL 
8. The General Council may delegate its powers to any Committee formed by 
it to run the functions of the Board. 
MEETING AND QUORUM OF GENERAL COUNCIL 
9. There shall be at least two meetings of the General Council in an year. A 
special meeting may be called by the Chairman of the Board either on his own 
initiative or at the request of at least one -third of the existing membership of the 
General Council. 
9-A The General Council of the Board as well as its other authorities indicated 
in these Articles shall function subject to the condition of quorum notwithstanding 
any vacancy in any of the authorities and no act or proceedings of the Board or of 
its authorities shall be invalid merely by reason of the existence of a vacancy or 
vacancies. 
9-B One -third of the existing members shall constitute the quorum at a 
meeting of the General Council. 
CONSTITUTION OF THE GOVERNING BODY 
10. The Governing Body shall consist of the following members; namely :— 
(a) EX-OFFICIO MEMBERS : 
(i) The Education Minister, Punjab.. Chairman. 
(ii) The Education Secretary, Punjab Vice-Chairman/Acting Chairman. 
(iii) The Director of the Board..„..Secretary. 
(iv) TheVice-Chancellor, Panjab University, Chandigarh. 
(v) TheVice-Chancellor, Punjabi University, Patiala. 
(iv) TheVice-Chancellor, Punjab Agricultural University, Ludhiana. 
(vii) TheVice-Chancellor, Guru Nanak Dev University, Amritsar. 
(viii) The Director, Languages Department, Punjab, Patiala. 
(ix) A representative of the Ministry of Human Resource Development 
Department of Education, Govt, of India. 
(x) A representative of Commission for Scientific & Technical 
Terminology, Govt, of India. 
(b) NOMINATED MEMBER : 
A nominee of the Chairman of the Board from amongst its 
nominated/ co-opted members : 
 
(c) ELECTED MEMBER : 
One person elected by the General Council from amongst its 
nominated/ co-opted members. 
PROVIDED that the nominated/elected members shall remain members of 
the Governing Body for a period of three years provided further that they 
shall be eligible for re-nomination/re-election to the Governing Body. 
POWERS AND FUNCTIONS OF THE GOVERNING BODY 
11. The Governing Body shall have the following functions and powers, 
namely  
(i) To execute the programme of w ork as approved by the General 
Council, in the context of the general guidelines laid down by the 
Board and to conduct the management of the affairs of the Board. 
(ii) To create and sanction posts in both the academic and 
administrative wings of the Board and t o fill up the same by direct 
recruitment, promotion, transfer or deputation from the Government 
and the Universities. The scales of pay and allowances of staff 
should by and large correspond to those in the Universities in 
Punjab ; for experts and technica l persons, special grades of 'pay 
may be sanctioned with the approval of the Finance Department. In 
each case, adequate job description, qualifications and experience 
required for each post should be clearly stated. 
(iii) To acquire and hold property ; provided that prior approval of the 
Government is obtained for the acquisition of immovable property. 
(iv) To deal with any property belonging to or vested in the Board for 
the furtherance of the objects of the Board; provided that prior 
approval of the Government is ob tained for the disposal of 
immovable property. 
(v) To maintain a fund to which shall be credited :— 
(a) All moneys provided by the Central and the State Governments. 
(b) All moneys received by the Board by way of grants, gifts, donations, 
 benefactions, bequests or transfers. 
(c) All moneys received by the Board in any other manner or from any other 
 source. 
N.B. “The sale proceeds on account of the publications of the Board shall be kept in a 
separate account and shall be ploughed back in the form of a Revo lving Fund. 
Similarly, the sale  proceeds on account of such publications of the Universities , the 
Languages Department or any other body as are financed or underwritten by the Board, 
shall be kept in separate accounts and credited to the Revolving Fund of the Board.  
 
(vi) To meet the expenses of the Board including expenses 'incurred in the 
exercise of its powers and discharge of its functions. 
(vii) To prepare and maintain accounts and other relevant records and to prepare 
an annual statement of account including the balance sheet of the Board. 
(viii) To forward annually to the General Council and the State Government the 
accounts of the Board as certified by an Auditor appointed by the Board. 
(ix) To do all such things as may be necessary, incidental or conducive to the 
attainment of all or any of the objectives of the Board. 
(x) To perform such additional functions and to carry out such duties as may 
from time to time be assigned to it by the State Government. 
(xi) To enter into agreement for and on behalf of the Board for the furtherance of 
its, objectives. 
(xii) To appoint Committees, study groups for disposal of any business of the 
Board or for expert advice in any matter pertaining to its objectives. 
(xiii) To determine terms and conditions of service of the functionaries and 
employees of the Board. 
(xiv) To affiliate with the Board such other bodies as have objects similar to those 
of the Board. 
(xv) To deposit the moneys credited to the fund of the Board with such a Bank or 
to invest them in such a manner as be deemed proper. 
(xvi) To file suits and follow legal proceedings for safeguarding its rights, 
(xvii) To make provisions on any  matter pertaining to the administration of the  
affairs of the Society for which no provision exists in the Articles. 
 
MEETING AND QUORUM OF GOVERNING BODY 
12. (i)  The meeting of the Governing Body shall be convened by the   
  Chairman as and when necessary. 
(ii) The quorum for a meeting of the body shall be five or l/3rd of the 
members whichever is less. 
 
APPOINTMENT OF DIRECTOR 
13. The Board shall appoint a suitable person with high academic qualifications 
and administrative experience as its Principal Executive Officer to be designated as 
“Director”. The terms and conditions of service (including those relating to 
deputation in the case of a deputationist) shall be determined by the Governing 
Body of the Board. The Board may entrust the charge of the post of Director to any 
member till the appointment of a whole -time officer as and when deemed 
necessary.(See Appendix B) 
 
FUNCTIONS OF THE DIRECTOR 
14. The Director shall b e the Custodian of the records of the Board and such other 
property as the Board may commit to this charge. He shall prepare and present the 
annual budget for the consideration and approval of the Governing Body and the 
General Council. He shall submit  proposals from time to time for fulfillment of the 
objectives and performance of the functions of the board for consideration and sanction 
by the authority concerned and implement the same after due approval. He shall also 
exercise such other junctions and responsibilities as may be delegated to him from time 
to time by the Governing body / Vice Chairman.  
 
POWERS OF THE DIRECTOR 
15. The Director shall be the Head of the Institution and shall be at par with the 
Head of the department in Government Offices. The Director shall exercise 
all the powers of the Heads of Department as laid down in the Punjab 
Financial Rules and Punjab Civil Services Rules. 
APPOINTMENT OF FINANCE AND ACCOUNTS OFFICER 
16. The Board shall take on deputation from the Government from time to ti me 
an officer of suitable status to work as Finance and Accounts Officer of the 
Board. It shall be the duty of the Finance and Accounts Officer to maintain 
the accounts of the Board under the supervision of the Director and assist 
him in all Financial matters. 
INSTRUMENTS 
17. All orders and other instruments relating to the Board shall be expressed in 
the name of the Board and shall be executed for and on behalf of the Board 
by the Director of the Board. 
CONTRACTS & ASSURANCES 
18. All contracts and assurances of properties shall be expressed to be made in 
the name of the Board and shall be executed for and on behalf of the Board 
by the Director of the Board. 
AUDIT OF ACCOUNTS 
19. The accounts of the Board shall be got audited by the Chartered 
Accountant/ Auditor to be appointed by the Governing Body. 
 
T.A. & D.A TO MEMBERS OF THE BOARD 
20. T. A. and D. A. to members of the Board,  its authorities, and Sub -
Committees shall be paid as per entitlement of the  member so far as the 
Government officials as well as University members are concerned. Those 
who do not fall into these categories maybe given T. A. and D. A. as 
permissible to a University Senator. 
SUITS 
21. The Board may sue or be sued through its Director. 
REVIEW OF WORK AND PROGRESS 
22. The State Government may at any time appoint one or more persons to 
review the work an d progress of the Board and to v oid an enquiry into the 
affairs there of and to report thereon, in such manner as the state 
Government may stipulate. Upon receipt of any such repor t, the State 
Government may take such action and issue such directive as it may 
consider necessary in respect of any of the matters dealt within the report as 
the case may be and the Board shall be bound to comply with such 
directions. 
INVESTMENTS 
23. All cases involving investment of Rs. 5 lakhs and above shall be referred to 
the Finance Department of the Government through the Education 
Department for prior approval.” 
DIRECTIONS BY GOVERNMENT 
24. Notwithstanding anything contained in any of the Articles, the Government 
may from time to time issue such directions as it may consider necessary in 
matters of broad policy and in like  manner may vary and annul any such 
directive. The Board shall give immediate effect to the directive so issued. 
WINDING UP OF THE BOARD 
25. If on the winding up or dissolution of the Board t here shall remain after 
satisfaction of all its debts and liabilities any assets and properties 
whatsoever, the same shall not be paid to or distributed among the members 
of the Board or any of them but shall be dealt with in such manner as the 
State Government may determine. 
ALTERATION OR ABRIDGEMENT OF PURPOSES 
26. Subject to the prior approval of the Government, the Board may alter, 
extend or abridge any purpose or purposes for whi ch it is established 
provided that the due procedure prescribed in that behalf has been followed. 
ALTERATION OF ARTICLES 
27. These Articles may be altered by the Board with the consent of the 
Government at any time by a resolution passed by a majority of two -third 
of the members present at the meeting of the Board which shall have been 
convened for the purpose after giving due notice of such resolution to the 
members of the Board. 
VALIDITY OF DECISION ALREADY TAKEN 
28. The decisions already taken by the existing Board and its Executive 
Committee shall be deemed to have been duly taken by the Board now 
registered under the Societies Registration Act, 1860. 
AMMENDMENTS 
Amendments made in the articles of Association are shown in Appendix ‘A’ 
  
Appendix 
(Amendments made in the Articles of Association) 
The following amendments were made vide proceedings of meeting 
22-9-1971. 
Articles 1 (a)(i) The Chief Minister, Punjab, Chairman of the Board. 
(ii) The Education Minister, Punjab, Chairman of the Board in 
place of Chief Minister. 
(iii) The Secretary, Education, Punjab, Vice -Chairman of the 
Board in place of Education Minister, Punjab. 
(iv) The Joint Secretary/Deputy Secretary, Education, Punjab, 
Secretary of the Board in place of Secretary, Education, 
Punjab. 
Article 5 ...Deleted being redundant. 
Article 8 ...(e) The Standing Committee 
Article 1 2 ...The Education Secretary, Punjab, Vice-Chairman/ 
Acting Chairman. 
Article 16 ...Deleted .......  
Amendments made vide proceedings of meeting held on 12-6-1974 
Article 2 (new) Powers of Vice-Chairman. 
Article 2-A (new) Delegation of powers by Vice-Chairman. 
Article 3 (new) Powers of the Board regarding creation of posts. 
Article 7 (new) Financial powers of General Council. 
Article 8 (new) Delegation of powers by General Council. 
Article 1 5 (new) Powers of Director- 
Amendments made vide proceedings of meeting held on 21-8-1979 
Article 1 0 (New) A representative of the Ministry of Human Resource  
Development, Department of Education, Govt, of India. 
A Article (New) A representative of Commission for Scientific & 
 Technical Terminology Govt, of India. 
  
APPENDIX ‘B’ 
The Governing Body & General Council of the Board Vide item No. 7 of their 
meeting held on 24-6-1983 have approved the following qualifications for the post 
of Director, Punjab State University Text Book Board. 
(1) M.A. in Punjabi I Class or High II Class having more than 5 5%marks with ' 
Ph. D. as additional qualification. Preference will, however, be given to 
those having M. A. Degree in Punjabi as well as English. In case of M.A. in 
Punjabi only he must have English as Elective Subject upto Degree level.  
(2) Should be an emin ent writer/scholar in the field of Punjabi language and  
literature.  Details of original creative work and published research be 
given. 
(3) Minimum administrative experience of 10 years in a recognized University/ 
College or Government Institution. 
(4) Minimum teaching experience of 10 years in a recognized University/ 
College and also 5 years experience of editing and vetting of text books/ 
reference books. 
OR 
Minimum 5 years experience of teaching in a recognized University/College and 
minimum ten years experience of editing and publishing text books/ reference 
books. 
(5) Should have sufficient knowledge/experience of editing academic Journals.  
List of the members of the General Council 
EX-OFFICIO 
1. Education Minister, Punjab, Chairman. 
2. Vice-Chairman Board (Secretary Education, Punjab). 
3. Joint Secretary Education, Punjab. 
4. Director Board, Deputy Secretary. 
5. Finance Secretary, Punjab. 
6. Vice-Chancellor, Panjab University, Chandigarh. 
7. Vice-Chancellor, Punjab Agricultural University, Ludhiana. 
8. Vice-Chancellor, Punjabi University, Patiala. 
9. Vice-Chancellor, Guru Nanak Dev University, Amritsar. 
10. Director, Languages, Punjab, Patiala. 
11. Director Public Instructions (Colleges) Punjab, Chandigarh. 
Vide Rule 1 (B) of the Memorandum of Association 
12. Prof. M. C. Bhardwaj, 3097/1, Sector 44-D, Chandigarh. 24-4-1986 
13. Principal Dan Kaur, Lyallpur Khalsa College for ItoWomen, Jalandhar. 
I23-4-1989 
14. Sh. J. S. Parmar, Advocate, Hoshiarpur. J 
15. Dr. Gurdev Singh Gill, Assistant Director, Deptt.n29-7-1986 to of Adult 
Continuing Education and Extension,  I28-7-1989Panjab University, 
Chandigarh.  J  
Vide Rule 1 (C) of the Memorandum of Association 
16. A representative of the Government of India, Ministry of Human Resource 
Development, Department of Education, Shastri Bhawan, New Delhi. 
17. A representative of University Grants Commission, New Delhi. 
18. Director, National Council of Educational Research & 
Training(N.C.E.R.T.) 
Aurobindo Marg, New Delhi. 
19. Director, Central Scientific Instruments Organization, Sector 30, 
Chandigarh. 
20. A representative of the Commission for Scientific &Technical  
Terminology, New Delhi. 
Vide Rule 1 (d) of the Memorandum of Association 
21. Prof. Attar Singh, Chairman, Baba Sheikh Farid Chair, Panjab"University, 
Chandigarh.29-1-1987 
22. Prof. M. P. Kohli, Head, Deptt. of Punjabi, Correspondence 
 Courses, Punjabi University, Patiala.toProf. Prithipal Singh Kapur, Pro 
Vice-Chancellor, Guru NanakDev University, Amritsar. 
23. Prof. S. S. Guraya, Dean, College of Basic Sciences,28-1-1990Punjab 
Agricultural University, Ludhiana. 
 

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