LexThe Haryana and Punjab Agricultural Universities Act, 1970
Punjab · state statute
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AND STATUTES
(As ame
nded up to date)
PUNJAB
AGRICULTURAL UNIVERSITY
LUDHIANA
Price :
Rs. 100.00
Published
by the Registrar
Punjab Agricultural University
PRINT
ED AT THE PUNJAB AGRICULTURAL UNIVERSITY PRESS, LUDHIANA.
CHAPTER
1
THE
HARYANA AND PUNJAB AGRICULTURAL UNIVERSITIES ACT , 1970
Arrang
ement of Sections
Sec
tions
1. Short title and commencement
2. Definitions
3. Dissolution of the Existing University and Establishment of Haryana and
Punjab Agricultural Universities
4. Incorporation
5. Territorial limits
6. Headquarters
7. Objects of a corresponding University
8. Admission to a corresponding University
9. Powers of a corresponding University
10. Visitations
11. Authorities and Officers of a corresponding University
12. Chancellor
13. Constitution, Powers and Duties of a corresponding University
14. Powers and Duties of the Board
15. The Vice-Chancellor
16. Powers and Duties of the Vice-Chancellor
17. The Registrar
18. The Comptroller
19. The Estate Officer
20. Director of Students’ Welfare
21. Deans of Colleges
22. The Librarian
23. Academic Council
24. The Colleges
25. Experiment Stations for Research
26. Agricultural Extension Education
27. Retirement and other conditions of service
28. Provident Fund
29. Appointment of Salaried Officers
30. Temporary arrangements
31. Statutes
32. Statutes how made
33. Regulations
34. Accounts and Audit
35. Division of Assets and Liabilities
36. Legal proceedings
37. Transfer of employees
38. Membership of corresponding University bodies
39. Annual Report
40. Construction of references to existing University in any document etc.
41. Obligations to be discharged by the Punjab Agricultural University
42. Proportion of cost to be borne by the Government of Himachal Pradesh
43. Settlement of unresolved disputes
44. Power to remove difficulties
45. Repeals and Savings
FORE
WORD
The Punjab Agricultural University Act, passed by the State
Legislature, received the approval of the Government of Punjab
on 13th October, 1961 leading to the establishment of the
University in 1962. On the reorganization of the State of Punjab,
an Ordinance was promulgated to provide for the establishment
of two independent Universities for two States, namely Punjab
and Haryana. This Ordinance was subsequently replaced by an
Act of Parliament namely ‘The Haryana and Punjab Agricultural
Universities Act, 1970’.
The last edition of ‘PAU Act & Statutes’ was published in
December 2007. The present edition brings up-to-date all the
amendments made in the Statutes till November, 2012. This is
the most important book for the guidance of the officers, faculty
members and ministerial staff in their day-to-day working. I hope
that this edition will prove highly useful for all.
(Baldev Singh Dhillon)
Vice-Chancellor
Punjab Agricultural University Ludhiana
CON
TENTS
Chapter Su
bject Page
I The Haryana and Punjab Agricultural Universities Act, 1970 1
II Statutes regarding the Powers and Duties of the Authorities of 34
the University
III Statutes regarding the Designation, the Manner of Appointments, 40
Powers and Duties of the Officers of the University
IV Statutes regarding the Classification, the Manner of Appointments, 55
Powers and Duties of the Teachers of the University
IV-A Statutes regarding Appointment of T eachers by promotion 66
Based on Merit
IV-B Statutes regarding Career Advancement of T eachers 67
IV-C Statutes regarding Career Advancement of T eachers 73
w.e.f. 27-7-1998
V Statutes regarding the Appointment of employees of the 89
University other than Officers and Teachers
VI Statutes regarding the Number, Qualifications, Emoluments and 114
Other Conditions of Service of Officers and Other Employees of
the University not being Teachers and the Preparation and
Maintenance of Record of their Service and Activities (Part-A)
VII Statutes regarding the Number, Qualifications, Emoluments and 135
other Conditions of Service of Teachers of the University and the
Preparation and Maintenance of Record of their Service and
Activities (Part-B)
VIII Statutes regarding Pension and Provident Funds 154
IX Statutes regarding Institution of Degrees and Diplomas and 155
Conferment of Honorary Degrees
X Statutes regarding the Courses of Study to be laid down for 157
Degrees and Diplomas of University
XI Statutes regarding the Institution of Fellowships, Scholarships, 158
Medals and Prizes
XII Statutes regarding the Conditions for the Award of Fellowships, 159
Scholarships, Medals and Prizes, Stipends and Fee Concessions
XIII Statutes regarding the Admission of Students to the University 161
and their enrolment and continuance as such
XIV Statutes regarding the conditions under which students shall be 162
admitted to the degree, diploma or other courses and the manner
in which the examinations are to be held and the eligibility for
the award of the degrees and diplomas
XV Statutes regarding the Conditions of Residence of the Students 163
of the University and the Levying of Fees for Residence in
Hostels Maintained by the University
XVI Statutes regarding the Establishment and the Abolition of Hostels 164
Maintained by the University
XVII Statutes regarding the Recognition and Supervision of Hostels 165
not maintained by the University
XVIII Statutes regarding the Establishment, Amalgamation, Sub- 166
Division and Abolition of Departments
XIX Statutes regarding Levying of Fees by the University for any 167
Purpose excluding Hostel Fees governed by the Statutes
(Chapter XV)
XX Statutes regarding the Remuneration and Allowances including 168
Travelling and Daily Allowances to be paid to persons
employed on the Business of the University
XXI Statutes regarding Persons who are declared as Officers of 169
the University
XXII Statutes regarding the exercise of Financial and Administrative 170
Powers by the Officers, Teachers and Other Employees of the
University
XXIII Delegation of Administrative and Financial Powers by the 174
Board of Management to the Officers / Employees of the
University
XXIV Delegation of Administrative and Financial Powers by the 201
Vice Chancellor in exercise of powers conferred on him vide
clause 4 of the Statutes issued under Section 31(u) of the
Haryana and Punjab Agricultural Universities Act, 1970
and relating to the delegation of administrative and financial
powers by the Board of Management to the Officers/Employees
of the University
XXV Statutes regarding the Conferment of Emeritus Professorship, 217
Payment of Honorarium to Emeritus Professors and Other
Conditions of appointment
XXVI Statutes regarding the Grant of Travelling and Daily Allowances 220
to Members of the Board of Management.
THE
HARYANA AND PUNJAB
AGRICULTURAL UNIVERSITIES ACT, 1970
No. 16
OF 1970
This
Act of Parliament received the assent of the
President on the 2nd April, 1970.
AN
ACT
To prov
ide for the establisment of two independent
Agricultural Universities in place of the Punjab
Agricultural University constituted by the Punjab
Agricultural University Act, 1961, and for matters
consequential on, or connected with the
establishment of those independent Agricultural
Universities.
Whereas, for the develpment of Agriculture in the
States of Haryana and Punjab, it is expedient to
provide for the establishment of two independent
Agricultural Universities in place of the Punjab
Agricultural University constituted by the Punjab
Agricultural University Act, 1961 ;
AND WHEREAS, the legislatures of the States of
Haryana and Punjab have passed resolutions in terms
of clause (1) of article 252 of the constitution relation to
the above-mentioned matter and matters ancillary
thereto in so far as such matters are matters
enumerated in List II in the Seventh Schedule to the
Constitution;
BE it enacted by Parliament in the Twenty-first Year
of the Republic of India as follows :-
CHAPTER I
P
REL
IMINARY
1. (
1) This Act may be called the Haryana and
Punjab Agricultural Universities (Punjab Amendment)
Act, 2005.
(2) It shall be deemed to have come into force
on the 29th July, 2005.
Sho
rt title and
commencement
2. In
this Act, and in all Statutes made thereunder
unless the context otherwise requires :-
(a) “Academic Council” means, in relation to a
corresponding University, the Academic Council of that
University.
(b) “agriculture” includes the basic and applied
science of soil and water management, crop and home
sciences and the betterment of rural people;
(c) “appropriate Government” means :-
(i) in relation to the Haryana Agricultural
University, the Government of the State of
Haryana;
(ii) in relation to the Punjab Agricultural
University, the Government of the State of
Punjab;
(d) “Board”, in relation to a corresponding
University, means the Board of Management of that
University;
(e) “college” means a constituent college of a
corresponding University;
(f) “corresponding University” means :-
(i) in relation to the territories to which the
function of the Haryana Agricultural
University extend, that University;
(ii) in relation to the territories to which the
functions of the Punjab Agricultural University
extend, that University;
(g) “existing University” means the Punjab
Agricultural University constituted by section 3 of the
Punjab Agricultural University Act, 1961;*
(h) “library” means a library established or
maintained by a corresponding University;
(i)
“prescribed” means prescribed by the Statutes
of a corresponding University;
(j) “
Statutes” and “Regulations” means,
respectively, the Statutes and Regulations made by a
corresponding University under this Act;
*Punj
ab Act 32 of 1961
THE
HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 1 2 TH
E HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
Def
initions
(k) “t
ransferred territories” means the territories
added to the Union territory of Himachal Pradesh by
sub-section (1) of section 5 of the Punjab
Reorganisation Act, 1966;*
(i) “Vice-Chancellor” means the Vice-Chancellor
of a corresponding University.
CHAPTER II
ESTAB
LISHMENT OF C ORRESPO
NDING U NIVERSIT
IES
3. As
from the commencement of this Act, the
existing University shall stand dissolved and there
shall be established in its place two independent
Agricultural Universities, to be known respectively
as the Haryana Agricultural University and the Punjab
Agricultural University.
4. (1) Each of the Agricultural Universities
mentioned in section 3 shall be a body corporate
having perpetual succession and a common seal
with power to acquire, hold and dispose of property,
and to contract, and may, by its name, sue and be
sued.
2. Each body corporate referred to in sub-
section (1) shall consist of the Chancellor and the
Vice-Chancellor of that University, the members of
the Board, the Academic Council and all persons,
who may hereafter become or be appointed as such
officers or members, so long as they continue to hold
such office or membership.
5. (1) The Haryana Agricultural University shall
function within the territories of the State of Haryana
and the Punjab Agricultural University shall function
within such other territories to which the functions
of the existing University extended immediately
before the commencement of this Act.
Provided that on the establishment of a University
in the Union territory of Himachal Pradesh, the
Punjab Agricultural University shall cease to function
in the transferred territories.
(2) Until a University is established in the Union
territory of Himachal Pradesh, the Agricultural
College at Palampur in the transferred territories shall
notwithstanding the dissolution of the existing
University, continue to be a college of the Punjab
Agricultural University and shall cease to be such
college on the establishment of a University in those
territories.
(3) On the establishment of a University in the
Union territory of Himachal Pradesh, the assets and
liabilities of the Punjab Agricultural University,
pertaining to the Agricultural College at Palampur, all
research training and extension centres, and any other
property of the Punjab Agricultural University located
in the said Union territory, shall stand transferred to,
and shall vest in, such University.
6. (1) The headquarters of the Haryana Agricultural
University shall be at Hissar, and the headquarters of
the Punjab Agricultural University shall be at Ludhiana,
or at such other place as the appropriate Government
may direct.
(2) Each corresponding University shall establish
an office at the place at which the seat of the appropriate
Government is located.
7. Each corresponding University shall be deemed
to be established and incorporated for the following
objects, namely :-
(a) making provision for imparting education in
different branches of study, particularly agriculture,
agricultural engineering, home sciences and other allied
sciences;
(b) furthering the advancement of learning and
prosecution of research, particularly in agriculture and
other allied sciences;
(c) undertaking the extension of such sciences to
the rural people of the territories within which the
University is required by this Act to function;
(d) such other purpose as the appropriate
Government may, by notification in the Official Gazette,
direct.
8. (1) Each corresponding University shall, subject
to the provisions of this Act and the Statutes, be open
to all persons :
*31 o
f 1966
Ter
ritorial limits
Objects of a
corresponding
University
Headquarters
Incorporation
Dissolution of the
existing Univer-
sity and establish-
ment of Haryana
and Punjab Agri-
cultural Universi-
ties
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 3 4 TH
E HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
Adm
ission to a
corresponding
University
Provi
ded that nothing herein shall require any such
University to admit to any course of study a number of
students larger than the prescribed number.
(2) The appropriate Government may direct the
corresponding University to reserve in any college
seats for women, Scheduled Castes, Scheduled Tribes
or such educationally backward classes of citizens as
may be specified by that Government in this behalf
and where such direction has been given, the
corresponding University shall make the reservations
accordingly :
Provided that no such person shall be entitled to
be admitted to a corresponding University unless he
meets the standards laid down by the coresponding
University.
9. Each corresponding University shall have the
following powers, namely :-
(a) to provide for graduate and post-graduate
instructions in agriculture, agricultural engineering,
home sciences and other allied sciences and in such
other branches of learning as the University may deem
fit;
(b) to make provision for instructions in applied
fields, research and the dissemination of the findings
of research and technical information through an
extension education programme;
(c) to institute degrees, diplomas and other
academic distinctions;
(d) to hold examinations and to grant and confer
degrees, diplomas and other academic distinctions to
and on persons who shall have :-
(i) pursued a prescribed course of study; or
(ii) carried out research in the university, or in an
institution recognised in this behalf by the
University, under the prescribed conditions;
(e) to confer honorary degrees or other
distinctions in the prescribed manner and under the
prescribed conditions :
Powe
rs of a
corresponding
University
(f)
to provide lectures and instructions for field
workers, village leaders and other persons not enrolled
as regular students of the University and to grant
certificates to them when deemed desirable;
(g) to co-operate with other Universities and
authorities in such manner and for such purposes as
the University may determine;
(h) to institute teaching, research and extension
education posts required by the University and to
appoint persons to such posts;
(i) to create administrative, ministerial and other
posts and to make appointments thereto;
(j) to institute and award fellowships, scholarships
and prizes in accordance with the Statutes;
(k) to institute and maintain residential
accommodation for students of the University;
(l) to supervise and control the residential
accommodation and to regulate the discipline of the
students of the University and to make arrangements
for promoting their health and welfare;
(m) to institute and receive such fees and other
charges as may be prescribed; and
(n) to do all such acts and things, whether incidental
to the powers aforesaid or not, as may be requisite in
order to further the objects of the University.
10. (1) The Chancellor of a corresponding University
may cause an inspection to be made by such person
as he may direct, of the corresponding University, its
buildings, laboratories, and equipment and of any
institution maintained by that University, and may cause
an inquiry to be made in respect of any matter
connected with the administration and the finances of
that University.
(2) The Chancellor of a corresponding University
shall, in every case, give notice to the University of his
intention to cause an inspection or inquiry to be made,
and, on receipt of such notice, that University shall be
entitled to appoint a representative who shall have the
right to be present, and heard, at such inspection or
inquiry.
Vis
itations
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 5 6 TH
E HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(3) T
he Chancellor of a corresponding University
may address the Board of the University with reference
to the result of such inspection or inquiry with such
advice as he may offer regarding the action to be taken.
(4)The Board shall communicate to the Chancellor
such action as it proposes to take or has taken as the
result of such inspection or inquiry.
(5) If the Board does not, within a resonable time,
take action to the satisfaction of the Chancellor, he
may, after considering any explanation furnished or
representation made by the Board, issue such direction
as he may deem fit, and the Board shall comply with
such directions.
CHAPTER III
M
ANAGEM
ENT OF A CORRE
SPONDING UNIVE
RSITY
11. Th
e following shall be the authorities and officers
of each corresponding University, namely :-
(a) Authorities of a corresponding University -
(i) Board;
(ii) Academic Council;
(iii) Board of Studies; and
(iv) Such other authorities as may be declared
by the Statutes to be authorities of the
University.
(b) Officers of the correspnding University -
(i) Chancellor;
(ii) Vice-Chancellor;
(iii) Dean of Post-graduate Studies;
(iv) Deans of the Colleges;
(v) Director of Research;
(vi) Director of Agricultural Extension Education;
(vii) Director of Students’ Welfare;
(viii) Registrar;
(ix) Comptroller;
(x) Estate Officer;
(xi) Librarian; and
(xii) Such other persons in the service of the
University as may be declared by the
Statutes to be officers of the University.
Aut
horities and
officers of a
corresponding
University
12. (1)
The Governor of the State of Haryana shall
be the Chancellor of the Haryana Agricultural University
and the Governor of the State of Punjab shall be the
Chancellor of the Punjab Agricultural University.
(2) The Chancellor of a corresponding University
shall, be virtue of his office, be the Head of that
University and shall, when present, preside at a
convocation of that University.
(3) The Chancellor of a corresponding University
shall have such other powers as are specified in this
Act or as may be prescribed.
13. (1) The appropriate Government shall, within a
period of one year from the commencement of this Act,
establish a Board for the management of the
corresponding University.
(2) The Board of the Haryana Agricultural University
shall consist of :-
(a) the Vice-Chancellor;
(b) the Chief Secretary to the Government of
the State of Haryana;
(c) the Secretaries to the Government of the
State of Haryana in the Departments of :-
(i) Agriculture;
(ii) Finance; and
(iii) Community Development;
(d) persons, not being officials, appointed by
the Government of the State of Haryana from amongst
the following categories of persons, namely :-
(i) one from amongst persons who are, in the
opinion of that Government, eminent agricultural
scientists with a background of agricultural research of
education;
(ii) two from amongst persons who are, in the
opinion of that Government, progressive farmers or live-
stock breeders having experience of, an interest in,
scientific farming and live-stock improvement;
(iii) one from amongst persons who are, in the
opinion of that Government, distinguished industrialists,
Cha
ncellor
C o ns t i t u ti o n ,
powers and
duties of the
Board of a
corresponding
University
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 7
8 THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
busine
ssmen, manufacturers or live-stock breeders,
associated with agricultural development; and
(iv) one from amongst women who are, in the
opinion of that Government, outstanding social
workers preferably with a background of rural
advancement.
(3) The Board of the Punjab Agricultural University
shall consist of :-
(a) the Vice-chancellor;
(b) the Chief Secretary to the Government of the
State of Punjab;
(c) the secretaries to the Government of the State
of Punjab in the Departments of -
(i) Agriculture; and
(ii) Finance;
(d) the Director of Agriculture, Punjab;
(e) One nominee of the Indian Council of
Agricultural Research;
(f) two nominees of the Government of the Union
territory of Himachal Predesh;
(g) persons, not being officials, appointed by the
Government of the State of Punjab from amongst the
following categories of persons, namely :-
(i) two from amongst persons who are, in the
opinion of that Government, eminent agricultural
scientists with a background of agricultural research
or education;
(ii) two from amongst persons who are, in the
opinion of that Government, progressive farmers having
experience of, and interest in, scientific farming;
(iii) one from amongst persons who are, in the
opinion of that Government, distinguished
industrialists, businessmen, associated with
agricultural development; and
(iv) one from amongst women who are, in the
opinion of that Government, outstanding social workers
preferably with a background of rural advancement.
(4) The Board of the Haryana Agricultural University
shall associate with its meeting the following persons
as technical advisers, but the persons so associated
shall not be entitled to vote at any such meeting :
(a) the Director of Agriculture, Haryana;
(b) the Director of Animal Husbandry, Haryana;
and
(c) two officers appointed by the Board of that
University from amongst the Deans or Directors of that
University.
(5) The term of office of the members of the
Board, other than the official members, shall be three
years :
Provided that two members of the Board, not being
official members, shall retire at the end of each year.
(6) The members of the Board, other than the official
members, shall determine, by lots, the member who
shall retire at the end of each year.
(7) A member of the Board may resign his office by
a notice in writing, addressed to the Chancellor of the
corresponding University.
(8) If, for any reason, a vacancy occurs in the office
of a member of the Board, the appropriate Government
may fill the vacancy by appointing another person
thereto in accordance with the provisions of this
section.
(9) No act or proceeding of the Board shall be
invalid merely on the ground of the existence of any
vacancy in, or defect in the constitution of, such Board.
(10) Four members of the Board, in the case of the
Haryana Agricultural University, and five members of
the Board, in the case of the Punjab Agricultural
University, shall be a quorum for meeting of the Board;
Provided that if a meeting of the Board is adjourned
for want of a quorum, no quorum shall be necessary at
the next meeting for the transaction of the same
business.
THE
HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 9 10 T
HE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
(11
) The Chancellor shall be the Honorary
Chairman of the Board and the Vice-Chancellor, the
Working Chairman.
(12) The members of the Board shall not be entitled
to receive any remuneration for the performance of
their functions under this Act except such daily and
travelling allowances as may be prescribed :
Provided that nothing herein shall affect the
emoluments or other conditions of service of the Vice-
Chancellor.
(13) On the commencement of this Act, the
members of the Board of Management of the existing
University shall be deemed to have vacated their
offices as such.
14. The powers and duties of the Board shall be
as follows :-
(a) to approve the budget submitted by the Vice-
Chancellor;
(b) to hold and control the property and funds of
the University and issue any general directive on behalf
of the University;
(c) to accept or transfer any property on behalf of
the University;
(d) to administer funds placed at the disposal of
the University for specific purposes;
(e) to invest moneys belonging to the University;
(f) to appoint the officers, teachers and other
employees of the University in the prescribed manner;
(g) to direct the form and use of the common seal
of the University;
(h) to appoint such committees as it may deem
necessary for its proper functioning;
(i) to borrow money for capital improvements and
make suitable arangements for its repayment;
(j) to appoint the Vice-chancellor subject to the
provisions of section 15;
(k) to meet at such times and as often as the Board
may deem necessary :
Provided that regular meetings of the Board shall
be held at least once in every two months;
(l) to regulate and determine all matters concerning
the University in accordance with this Act and the
Statutes, and to exercise such powers and to discharge
such duties as may be conferred on or imposed upon
the Board by this Act or the Statutes.
15. (1) The Vice-Chancellor shall be a whole-time
officer of the corresponding University and shall be
appointed by the Board in the prescribed manner :
Provided that where the members of the Board are
not unanimous with regard to the selection of the person
proposed to be appointed as the Vice-Chancellor, the
appointment shall be made by the Chancellor of the
concerned corresponding University :
Provided further that the first Vice-Chancellor of the
Haryana Agricultural University shall be appointed by
the Government of the State of Haryana :
Provided also that the person holding office
immediately before the commencement of this Act as
the Vice-Chancellor of the existing University shall be
deemed to be the first Vice-Chancellor of the Punjab
Agricultural University and shall hold such office for the
unexpired portion of his term of office as the Vice-
Chancellor of the existing University.
(2) The term of office of the Vice-Chancellor
shall be four years and he shall be eligible for
reappointment.
(3) The emoluments and other conditions of
service of the Vice-Chancellor shall be such as may be
prescribed and shall not be varied to his disadvantage
after his appointment.
(4) When a vacancy occurs, or is likely to occur,
in the office of the Vice-Chancellor by reason of leave
taken by the holder of such office or any cause other
than the expiry of the term of office, the Registrar shall
report the fact forthwith to the Board, and such vacancy
shall be filled in accordance with the provisions of sub-
section (1).
Pow
er and
Duties of the
Board
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 11 12
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
The
Vice-
Chancellor
(5)
Untill the vacancy is filled under sub-section
(4) or until such time as the Board designates an acting
Vice-Chancellor, the senior-most Dean, in the case of
the Haryana Agricultural University, or the Registrar,
in the case of the Punjab Agricultural University, as
the case may be, shall carry on the current duties of
the office of the Vice-Chancellor.
(6) The Vice-Chancellor may relinquish office by
resignation in writing addressed to the Board and
ordinarily delivered to the Secretary of the Board at
least two months prior to the date on which the Vice-
Chancellor wishes to be relieved.
16. (1) The Vice-Chancellor shall be the principal
executive and academic officer of the corresponding
University and the Chairman of the Academic Council
and shall, in the absence of the Chancellor, preside at
a convocation of the corresponding University and shall
confer degrees on persons entitled to receive them.
(2) The Vice-Chancellor shall exercise control over
the affairs of the corresponding University and shall
be responsible for the due maintenance of discipline
at that University.
(3) The Vice-Chancellor shall convene meetings
of the Academic Council unless he temporarily
delegates this power to some other officer of the
corresponding University.
(4) Without prejudice to the powers conferred by
this act on the appropriate Government, the Vice-
Chancellor shall ensure the faithful observance of the
provisions of this Act and the Statutes and he shall
exercise all such powers as may be necessary in that
behalf.
(5) The Vice-Chancellor shall be responsible for
the presentation of the budget and the statement of
accounts to the Board.
(6) In any emergency, which, in the opinion of the
Vice-Chancellor, requires immediate action to be
taken, he shall take such action as he deems
necessary and shall, at the earliest opportunity, report
the action taken to the officer, authority or other body
for confirmation who or which in the ordinary course
would have dealt with the matter, but nothing in this
sub-section shall be deemed to empower the Vice-
Chancellor to incur any expenditure not duly authorised
and provided for in the budget.
(7) Where any action by the Vice-Chancellor under
sub-section (6) affects any person in the service of the
corresponding University to his disadvantage, such
action shall not be taken unless the person concerned
has been given a reasonable opportunity of being heard,
and the person against whom any action is proposed
to be taken may prefer an appeal to the Board within
thirty days of the date on which the action proposed to
be taken against him is communicated to him.
(8) Subject as aforesaid, the Vice-Chancellor shall
give effect to the orders of the Board regarding the
appointment, suspension and dismissal of officers,
teachers and other employees of the corresponding
University.
(9) The Vice-Chancellor shall be responsible for the
close co-ordination and integration of teaching,
research and extension education.
(10) The Vice-Chancellor shall exercise such other
powers as may be prescribed.
(11) The salary and allowances payable to the
officers, teachers and other employees of the
corresponding University shall be determined by the
Vice-Chancellor with the approval of the Board.
17. (1) The Registrar of a corresponding University
shall be a whole-time officer of that University and shall
be appointed by the Vice-Chancellor of that University
with the approval of the Board.
(2) The Registrar of a corresponding University
shall receive such remuneration and other emoluments
as may be prescribed and shall not, during the tenure
of his office, accept any remuneration or emolument
other than the prescribed remuneration or emolument.
(3) The powers and duties of the Registrar of a
corresponding University shall be as follows :-
(a) to be responsible for the custody of the records
and the common seal of the University;
Pow
er and
duties of the
Vice-
Chancellor
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 13 14 T
HE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
The
R
egistrar
(b) to
be the ex officio Secretary to the Academic
Council and to the Board and to place before such
Council and Board all such information as may be
necessary for the transaction of business of the
Council or the Board, as the case may be;
(c) to receive applications for admission into the
university;
(d) to keep a permanent record of all syllabi,
curricula and informations connected therewith;
(e) to make arrangements for the conduct of such
examinations as may be prescribed and to be
responsible for the due execution of all processes
connected therewith;
(f) to perform such other duties as may be
prescribed or required, from time to time, by the Vice-
Chancellor.
18. (1) The Comptroller of a corresponding
University shall be a whole-time officer of that
University and shall be appointed by the Vice-
Chancellor of that University with the approval of the
Board.
(2) The Comptroller shall manage the property and
investments of the corresponding University and
advise it in regard to its financial policy.
(3) The Comptroller shall be responsible to the
Vice-Chancellor for all accounting matters of the
corresponding University including the preparation and
presentation of its Budget and statement of accounts.
(4) The Comptroller shall receive such
remuneration as may be prescribed and shall not,
during the tenure of his office, receive any
remuneration or other emolument other than the
prescribed remuneration.
(5) The Comptroller shall - .
(a) ensure that expenditure, not authorised in the
budget, is not incurred by the corresponding University
except by way of investment, and
(b) disallow any expenditure not warranted by the
terms of any Statute or for which provision is required
to be made by the Statutes but has not been so made.
(6) All moneys belonging to the corresponding
University shall be kept in a Scheduled Bank approved
by the Board.
19. The Estate Officer of a corresponing
University, who shall be appointed by the Vice-
Chancellor with the approval of the Board, shall be
responsible for the custody, maintenance and
management of all the buildings, lawns, gardens and
other properties of the University.
20. (1) The Director of Students’ Welfare of a
corresponding University shall be a whole-time officer
of that University and shall be appointed by the Vice-
Chancellor with the approval of the Board.
(2) The Director of Students’ Welfare shall have the
following duties, namely :-
(a) to make arrangements for the housing of
students;
(b) to direct a programme of student-counselling;
(c) to arrange for the employment of students in
accordance with the plans approved by the Vice-
Chancellor;
(d) to supervise the exta-curricular activities of
students;
(e) to assist in the placement of graduates of the
University; and
(f) to organise and maintain contact with the Alumni
Association of the University.
21. (1) Each college shall have a Dean who shall
be a whole-time officer and shall be appointed by the
Vice-Chancellor with the approval of the Board.
(2) The Dean shall be responsible to the Vice-
Chancellor for all matters concerning his college.
(3) The Dean shall be responsible for the oganisation
and the conduct of resident instruction of the
Departments of the college.
22. (1) The Librarian of a corresponding University
shall be appointed by the Vice-Chancellor with the approval
of the Board and shall be incharge of the library.
THE
HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 15 16
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
Com
ptroller
The Estate
Officer
Director of
Students’
Welfare
Deans of
Colleges
The Librarian
(2)
The Librarian shall be responsible to the Vice-
Chancellor for all matters concerning the library.
23. (1) The Academic Council shall be incharge of
the academic affairs of the University and shall, subject
to the provisions of this Act and the Statutes,
superintendent, direct and control, and be responsible
for the maintenance of standards of instruction,
education and examinations and other matters
connected with the obtaining of degrees and shall
exercise such other powers and perform such other
duties as may be prescribed.
(2) Without prejudice to the generality of the foregoing
power, the Academic Council shall have power -
(a) to advise the Vice-Chancellor on all academic
matters, including the control and management of the
libraries ;
(b) to co-opt at its meetings such heads of
Departments as it may consider necessary;
(c) to make recommendations to the Vice-
Chancellor for the institution of the Professorship,
Associate Professorships, Assistant Professorship
and teacherships and other teaching posts and in
regard to the duties and emoluments thereof;
(d) to formulate, modify or revise schemes for the
constitution or reconstitution of departments of
teaching, research and extension;
(e) to make regulations regarding the admission
of students to the University;
(f) to make regulations regarding exminations
conducted by the University and the conditions on
which students shall be admitted to such examinations;
(g) to make regulations relating to courses of study
leading to degrees, diplomas and certificates;
(h) to make recommendations regarding post-
graduate teaching, research and extension;
(i) to make recommendations regarding the
qualifications to be prescribed for teachers in the
University;
(j) to exercise such other powers and perform such
other duties as may be conferred or imposed on it by
or under the provisions of this Act.
(3) The Academic Council shall consist of :-
(a) the Vice-Chancellor;
(b) the Deans of the colleges of the University;
(c) the Dean of Post-Graduate Studies;
(d) the Director of Extension Education;
(e) the Director of Research;
(f) the Head of one Department from each college,
to be selected by the respective college.
(4) The term of office of the members specified in
clause (f) of sub-section (3) shal be two years.
CHAPTER IV
C
OLLEGES
24. (1)
The following colleges shall be constituent
colleges of the Haryana Agricultural University,
namely :-
(a) the College of Agriculture at Hissar;
(b) the College of Veterinary Medicine at Hissar;
(c) the College of Animal Sciences at Hissar;
(d) the College of Basic Sciences and the
Humanities and such other colleges as may be
established by the University after the commencement
of this Act; and
(e) such Central Government institutions of
agricultural research, technical and extension
education in the State of Haryana as may be desire to
be integrated as colleges of the Haryana Agricultural
University.
(2) The following colleges shall be the constituent
colleges of the Punjab Agricultural University,
namely -
(a) the College of Agriculture at Ludhiana;
(b) the College of Agricultural Engineering at
Ludhiana;
Aca
demic
Council
THE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 17 18 T
HE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
The
C
olleges
(c)
the College of Basic Sciences and the
Humanities at Ludhaina;
(d) the College of Home Science at Ludhiana;
(e) until a Universiy is established in the Union
territory of Himachal Pradesh, the Agricultural College
at Palampur;
(f) such other colleges as may be established by
the University after the commencement of this Act; and
(g) such Central Government institutions of
agricultural research, technical and extension
education in the State of Punjab as may be desire to be
integrated as colleges of the Punjab Agricultural
University.
(3) (a) There shall be a Board of Studies for each
college of a corresponding University and where there
is more than one college in a branch of learning, there
may be one Board of Studies for all the colleges in
that branch of learning.
(b) The Deans of various colleges shall be the
Chairman of the respective Boards of Studies and the
Heads of Departments of the colleges shall be
members thereof.
(c) Where there is a Board of Studies for more than
one college in a branch of learning, the Deans shall
act as Chairmen of the Board of Studies by rotation
according to seniority for a period of one year each.
(d) The Vice-Chancellor may nominate to the Board
of Studies such other teachers of related subjects or
sciences from the same or other colleges, as he may
deem fit.
(e) The duties of such Boards of Studies shall be
to prescribe syllabi so as to ensure integrated and well-
balanced courses of study.
(4) Every college shall comprise such Departments
as may be prescribed and each Department shall be
assigned such subjects of study as the Academic
Council may deem fit.
(5) There shall be a Head of each Department who
shall be responsible to the Dean, for resident
instruction, to the Director of Reseach, for research,
and to Director of Extension Education, for extension
education.
(6) The Head of each Department shall be selected
by the Vice-Chancellor and appointed by him with the
approval of the Board.
(7) The duties, powers and functions of the Heads
of Departments shall be such as may be prescribed.
25. (1) Subject to the provisions of this Act and the
Statutes, Experiment Stations shall be established
under each corresponding University, which shall be
responsible for research, both fundamental and applied,
and research activities shall be concentrated as far as
possible at the Central Research Stations and other
Regional Research and Testing Stations in the different
agro-climatic zones of the State.
(2) There shall be a Director of Research in each
corresponding University, who shall be responsible to
the Vice-Chancellor and who shall be appointed by the
Vice-Chancellor in consultation with the Deans and with
the approval of the Board.
(3) The Director of Research shall be a whole time
officer trained in Agriculture and shall initiate, guide and
co-ordinate the research programmes of the
corresponding University and its outlying sub-stations.
26. (1) In relation to the territories to which the
functions of a corresponding University extend, such
University shall be responsible for :-
(a) the agricultural extension functions which are
primarily educational in nature; and
(b) Imparting training to the future Extension
Officers for the national Extension Blocks and
instructors for the Extension Training Centres.
(2) All Extension Specialists, in relation to any
subject-matter, shall be the members of the staff of their
respective subject-matter sections in each
corresponding University and work in close co-
ordination with the Departments of Agriculture,
Development and Co-operatives.
THE
HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970 19 20 T
HE HARYANA AND PUNJAB AGRI. UNIVERSITIES ACT, 1970
Exp
eriment
Stations for
Research
Agricultural
Extension
Education
(3)
The Director of Extension Education shall be a
whole-time officer technically trained in agriculture and
shall be appointed by the Vice-Chancellor in
consultation with the Deans and with the approval of
the Board.
(4) The Direcror of Extension Education shall be
responsible to the Vice-Chancellor and shall develop
programmes for assisting farmers and housewives in
applying results of scientific investigations to the
solution of their problems.
CHAPTER V
S
ERV
ICES
27. The
age of retirement and other conditions of
service of every officer, teacher or other employee of a
corresponding University shall be such as may be
prescribed.
28. Each corresponding University shall constitute
gratuity and provident fund for the benefit of its officers,
teachers and other employees in such manner, and
subject to such conditions, as may be prescribed.
29. Subject to the provisions of this Act, the
members of the technical staff of a corresponding
University shall be selected by the Head of the
Department in consultation with the members of the
Department concerned, recommended by the Dean or
the Director of Research or the Director of Extension
Education, as the case may be, and appointed by the
Vice-Chancellor with the approval of the Board.
30. The Vice-Chancellor may, until such times as
the authorities of the corresponding University are duly
constituted, temporarily appoint any such officer of that
University as such University is authorised by this Act
to appoint.
CHAPTER VI
S
TAT
UTES AND REGULA
TIONS
31. Subj
ect to the provisions of this Act, the Statutes
of a corresponding University may provide for any matter
and shall, in particular provide for the following :
(a) the constitution, powers and duties of the
authorities of the University;
(b) the election, appointment and continuance in
office of the members of the authorities of the University
and of the officers, teachers and other employees of
the University including the filling up of vacancies and
all other matters relating to these authorities and
officers, teachers and other employees for which it may
be necessary or desirable to provide;
(c) the designation, the manner of appointment, the
powers and the duties of the officers of the UniExcerpt shown. Open the full act in Lexace.