The sardar beant singh state university act, 2021

PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2021
(CHTR 11, 1943 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, APRIL 1, 2021
(CHAITRA 11, 1943 SAKA)
( xliii )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part - I Acts
1. The Punjab Excise (Amendment) Act, 2021.
(Punjab Act No. 7 of 2021).
2. The Punjab Abadi Deh (Record of Rights)
Act, 2021.
(Punjab Act No. 8 of 2021)
3. The Sardar Beant Singh State University
Act, 2021.
(Punjab Act No. 9 of 2021)
4. The Shaheed Bhagat Singh State University
Act, 2021.
(Punjab Act No. 10 of 2021)
5. The Punjab Motor Vehicles Taxation
(Amendment) Act, 2021.
(Punjab Act No. 11 of 2021)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction  Slips,  Republications and
Replacements
                         Nil
      ______
..    43-44
..    45-58
..    59-78
..    79-96
..    97-107
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2021
(CHTR 11, 1943 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICA TION
The 1st April, 2021
No. 9-Leg./2021.- The following Act of the Legislature of the S tate of
Punjab received the assent of the Governor of Punjab on the 26th day of
March, 2021, is hereby published for general information:-
THE SARDAR BEANT  SINGH ST ATE UNIVERSITY ACT, 2021
(Punjab Act No. 9 of 2021)
AN
 ACT
59
to provide for the establishment and incorporation of a University for
the advancement of education and development thereof in the State of Punjab
and for the matters connected therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Seventy-
second Year of the Republic of India as follows:-
1. (1) This Act may be called the Sardar Beant Singh State University
Act, 2021.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. In this Act, unless the context otherwise requires,-
(a) “Academic Council” means the Academic Council of the
University;
(b) "authorities" means the authorities of the University;
(c) “Board” means the Board of Governors of the University;
(d) “Board of Studies” means the Board of Studies of the University;
(e) “campus” means the campus of the Beant College of
Engineering and Technology as on the date of coming into
force of this Act;
(f) "Chancellor" means the Chancellor of the University;
(g) "Chairman" means the Chairman of the Board;
Short title
and
commence-
ment.
Definitions.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2021
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(h) “employee” means any person appointed by the University ,
and includes teachers and other academic staff of the
University;
(i)  “Finance Committee” means the Finance Committee of the
University;
(j) “Planning Board” means the Planning Board of the
University;
(k) "Registrar" means the Registrar of the University;
(l) “regulations” means the regulations of the University made
under this Act;
(m) “School” means a School of Studies of the University;
(n) "State Government" means the Government of the State  of
Punjab;
(o) “student” means a student of the University, and includes any
person who has enrolled himself for pursuing any course of
study of the University;
(p) “teachers” means Professors, Associate Professors, Assistant
Professors and such other persons as may be designated as
such by the regulations for imparting instruction in the
University or for giving guidance or rendering assistance to
students for pursuing any course of study of the University;
(q) “University” means the Sardar Beant Singh State University
established under this Act; and
(r) “V ice-Chancellor” means the Vice-Chancellor of the
University.
3. (1) There shall be established a University by the name of the
Sardar Beant Singh State University.
(2) The headquarter of the University shall be at Gurdaspur.
(3) The first Vice-Chancellor, the first members of the Board of
Governors, the Academic Council and the Planning Board and all persons who
may hereafter become such officers or members, so long as they continue to
hold such office or membership, are hereby constituted a body corporate by
Establishment
and incorpora-
tion of the
University.
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the name of the Sardar Beant Singh State University.
(4) The University shall have perpetual succession and a common
seal and shall sue and be sued by the said name.
4. The University shall perform the following functions, namely:-
(a) to make provisions for providing, upgrading and promoting
technical education and training and research in Technical
Education and to create entrepreneurship and a conducive
environment for the pursuit of the technical education in close
cooperation with the industry;
(b) to generate and maintain resources through consultancy
services, testing services, continuing education programmes,
national and international collaborations and transfer of
intellectual property rights;
(c) to institute and confer degrees, diplomas, certificates and other
academic distinctions;
(d) to hold examinations and to grant and confer degrees, diplomas,
certificates and other distinctions to and on persons who,-
(i) shall have pursued a course of study in the University
and shall have passed the examinations prescribed
by the University; and
(ii) shall have carried on research under conditions
prescribed by the regulations;
(e) to confer honorary degrees in the manner laid down by the
regulations;
(f) to institute Professorships, Associate Professorships, Assistant
Professorships and any other teaching posts required by the
University and to appoint persons to such Professorships,
Associate Professorships, Assistant Professorships and other
posts;
(g) to institute and award fellowships, scholarships, studentships,
Powers and
functions of
the
University.
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exhibitions and prizes in accordance with the provisions of the
regulations;
(h) to institute and maintain Halls and Hostels;
(i) to supervise and control the residence and discipline of the
students of the University and to make arrangement for
promoting their health and general welfare;
(j) to organise laboratories, libraries, museums and to provide
such other equipment for teaching and research as is required;
(k) to demand and receive such fees and other charges as may
be prescribed by regulations;
(l) to hold and manage trusts and endowments which may be
created in favour  of the University;
(m) to institute and manage,-
(i) Printing and Publication Departments;
(ii) University Extension Boards;
(iii) Information Bureau; and
(iv) Employment Bureau;
(n) to make special provisions for the spread of technical education
amongst classes and communities which are educationally
backward;
(o) to make provisions for,-
(i) the maintenance of National Cadet Corps or other
similar organizations;
(ii) physical and military training; and
(iii) sports and athletic clubs;
(p) to create administrative, ministerial and other necessary posts
and make appointments thereto;
(q) to receive gifts, donations or benefactions from the State
Government or the Central Government and to receive
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bequests, donations and transfer of moveable or immovable
property from testators, donors or transferors, as the case
may be; and
(r) to do all such other acts whether incidental to the powers
aforesaid or not, as may be required in order to further the
objects of the University.
5. The University shall exercise its jurisdiction within its campus.
6.  (1) The University shall be open to persons of either sex and of
whatever race, creed, caste or class, and it shall not be lawful for the University
to adopt or impose on any person any test whatsoever of religious belief or
profession in order to entitle him to hold any post or any other office in the
University or be admitted as a student in the University, or to graduate thereat,
or to enjoy or exercise any privilege thereof.
(2) Nothing in sub-section (1) shall be deemed to prevent the
University from making any special provision for the appointment or admission
of women or of persons belonging to the weaker sections of the society, and in
particular, of persons belonging to the Scheduled Castes or Scheduled Tribes.
7. The following shall be the officers of the University, namely:-
(i) the Chancellor;
(ii) the Vice-Chancellor;
(iii) the Registrar; and
(iv) such other persons in the service of the University, as may be
declared by the regulations to be the officers of the University.
8. The Governor of Punjab shall be the Chancellor of the University.
9. (1) The Vice-Chancellor shall be appointed by the Chancellor on
the advice of the State Government out of a panel of persons of national
eminence, prepared through a transparent screening process:
Provided that the first Vice-Chancellor shall be appointed for a period
of three years by the State Government.
Jurisdiction.
University
open to all
classes, castes
and creeds.
Officers of the
University.
Chancellor.
Appointment ,
powers, duties,
conditions of
service and
removal of the
Vice- Chancellor.
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(2) The Vice-Chancellor shall hold office for a term of three years,
which may be extended for another three years by the Chancellor , on the
advice and recommendations of the State Government.
(3) The Chancellor shall determine 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.
(4) Notwithstanding anything contained in sub-section (2), the
Chancellor, on the recommendations of the S tate Government may , at any
time, by an order in writing, remove the Vice-Chancellor from the office on the
ground of incapacity, misconduct or violation of statutory provisions:
Provided that no such order shall be made by the Chancellor unless
the Vice-Chancellor has been given a reasonable opportunity of showing cause
against the action proposed to be taken against him:
Provided further that during the pendency of any inquiry, the Chancellor
may, on the recommendations of the S tate Government, place the Vice-
Chancellor under suspension.
(5) In case the of fice of the Vice-Chancellor becomes vacant
due to death, resignation, expiry of term, illness or such other cause, the
Chancellor, on the recommendations of the S tate Government may appoint
any person to perform the functions of the Vice-Chancellor until a new Vice-
Chancellor is appointed.
(6) The Vice-Chancellor shall be the principal executive and
academic officer of the University and shall exercise general control over its
affairs in accordance with the regulations and give effect to the decisions of
the authorities of the University.
(7) The Vice-Chancellor shall have the power of convening
meetings of the Academic Council.
(8) It shall be the duty of the Vice-Chancellor to ensure that the
provisions of this Act and the regulations are faithfully observed and he shall
have all powers necessary for this purpose.
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(9) If, in the opinion of the Vice-Chancellor, an emergency has
arisen which requires immediate action to be taken, the Vice-Chancellor shall
take such action as he deems necessary with the approval of the Chairman
and shall report the same for confirmation at the next meeting to the authority,
which in the ordinary course, would have dealt with the matter:
Provided that where any such action taken by the Vice-Chancellor is
not approved by the authority concerned, he may refer that matter to the
Chancellor, whose decision thereon shall be final:
Provided further that where any such action taken by the Vice-
Chancellor affects any person in the service of the University , such person
shall be entitled to prefer an appeal to the Board, within a period of thirty days
from the date on which he receives notice of such action.
10.  (1) The Registrar shall be appointed by the Board on the
recommendations of the Vice-Chancellor for a period of three years, which
may be extended by another term of three years.
(2) The terms and conditions of service of the Registrar shall be
such, as may be determined by the Board.
(3) The Registrar shall be the ex-officio Secretary of the Board
and the Academic Council.
(4) It shall be the duty of the Registrar to,-
(a) be custodian of the records, common seal and such
other property of the University , as the Board may
commit to his charge;
(b) keep the minutes of all meetings of the Board and the
Academic Council;
(c) conduct the official correspondence of the Board and
the Academic Council;
(d) arrange for and superintend the examination of the
University;
(e) supply to the Chancellor, copies of the agenda of the
Appoint-
ment,
powers,
duties and
conditions of
service of the
Registrar.
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meetings of the authorities as soon as they are issued,
and minutes of the meetings of the authorities ordinarily
within a period of one month of the holding of the
meetings; and
(f) perform such other duties, as may from time to time,
be assigned to him by the Vice-Chancellor or the
Board.
11. (1) Subject to the provisions of this Act, the powers and duties of
the officers of the University other than the Chancellor, the Vice-Chancellor
and the Registrar, the terms for which they shall hold office and the filling of
casual vacancies in such offices, shall be provided for by the regulations.
(2) The mode of appointments, terms and conditions of service
and the functions of the officers of the University, other than the Chancellor,
the Vice- Chancellor and the Registrar , shall also be provided for by the
regulations, in so far as they are not provided herein.
12. The following shall be the authorities of the University, namely:-
(a) the Board of Governors;
(b) the Academic Council;
(c) the Faculties;
(d) the Board of Studies;
(e) the Planning Board;
(f) the Finance Committee; and
(g) such other authorities, as may be declared by regulations to
be the authorities of the University.
13. (1) The Board shall consist of a Chairman, twelve ex-officio
members (including the Vice-Chairman) and six nominated members.
(2) The Minister -in-Char ge of the Department of Technical
Education and Industrial Training, Punjab shall be the Chairman.
(3) The Administrative Secretary to Government of Punjab,
Department of Technical Education and Industrial Training shall be the Vice-
Appointment,
powers, duties
of the officers
and their terms
of office etc.
Authorities of
the University.
Board of
Governors.
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Chairman. In the absence of the Chairman, the Vice -Chairman shall act as
Chairman.
(4) (a) The  Chairman shall ordinarily preside over the
meetings of the Board.
(b) The   Chancellor   shall   preside   over   the
convocation  of the  University and if he is unable to
preside over the same, then the Chairman shall
preside over the convocation.
(5) (a) The   Chancellor     shall,     on     the     advice    of
the   State   Government, nominate the following
members of the Board for a period of three years
and they shall be eligible for re-nomination for another
term of the same period, namely:-
(i) two members from amongst the eminent
Industrialists;
(ii) two members from amongst the eminent
educationists; and
(iii) two heads of the departments by rotation from
amongst the heads of the departments of the
University.
(b) The following shall be the Ex-officio members,
namely:-
(i) Vice-Chancellor , the Sardar Beant Singh
State University;
(ii) Vice-Chancellor , the IK Gujral Punjab
Technical University;
(iii) Administrative Secretary to Government of
Punjab, Department of Higher Education;
(iv) Administrative Secretary to Government of
Punjab, Department of Finance;
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(v) Member of the Punjab Legislative Assembly
from Gurdaspur assembly constituency;
(vi) Member of the Punjab Legislative Assembly
from Dinanagar assembly constituency;
 (vii) Director, Indian Institute of Management,
Amritsar;
(viii) Director , Indian Institute of Technology ,
Ropar;
(ix) Vice-Chairman, University Grants
Commission, New Delhi or his nominee;
(x) President of the Confederation of Indian
Industry or his nominee; and
(xi) President of the PHD Chamber of
Commerce and Industries or his nominee.
(6) When a vacancy occurs in the Board due to the resignation or
death of a member or otherwise, the same shall be filled in the manner provided
in sub-section 5:
Provided that the person who fills such vacancy shall hold office for
the unexpired portion of the term for which the person in whose place he
becomes a member would have otherwise continued in office.
(7) The Board shall be the supreme authority of the University
and shall have the following powers and functions, namely:-
(a) to superintend and control the affairs of the University;
(b) to approve academic programmes;
(c) to frame and approve regulations;
(d) to create Departments/Centres/Schools/Boards of
Studies for running various academic programmes;
(e) to create posts of faculty and staff positions in the
University;
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(f) to approve the University budget;
(g) to administer and control the funds of the University
and to authorize the opening and operation of the Bank
Accounts;
(h) to accept, transfer and otherwise control the moveable,
immovable and intellectual property of the University;
(i) to decide upon the form and use of common seal of
the University;
(j) to appoint such committees as may be required for
the efficient functioning of the University;
(k) to approve the emoluments and terms and conditions
of service of the faculty and staff of the University;
and
(l) to approve the performance of works and services
on contract.
(8) An annual meeting of the Board shall be held on a date to be
fixed by the Vice-Chancellor in consultation with the Chairman. In such annual
meeting, report of working of the University during the previous year together
with the statement of the receipts and expenditure, the balance sheet and
financial estimates shall be presented.
(9) Special meeting of the Board may be convened by the
Chairman as and when necessary .
(10) The members of the Board shall be entitled to such allowances,
if any, and the sitting fee from the University as may be provided in the
regulations, but no member, other than the persons referred to in sub-clause
(iii) of clause (a) and sub-clause (i) of clause (b) of sub-section (5) of this
section, shall be entitled to any salary.
(11) Six members, including the Chairman, shall constitute a quorum
at any meeting of the Board.
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(12) In case of difference of opinion amongst the members, the
opinion of the majority shall prevail.
(13) Each member of the Board, including the Chairman, shall have
one vote.  If   there   shall   be  equality  of  votes on any question to be
determined by the Board, the Chairman shall, in addition, have the power to
exercise a casting vote.
(14) Every meeting of the Board shall be presided over by the
Chairman and, in his absence the Vice-Chairman shall preside over the meeting.
(15) Any resolution, except such which is placed before the
meeting of the Board, may be adopted by circulation among all its members.
Any resolution so circulated and adopted by a majority of the members,
who have given their approval or disapproval of such resolution, shall be as
effective and binding as if such resolution had been adopted in a meeting
of the Board:
Provided that for any decision by such circulation at least four members
of the Board must support the resolution in writing.
14. (1) The Academic Council shall be the Academic Body of the
University and shall, subject to the provisions of this Act and regulations, have
control and be responsible for the maintenance of standard of instructions,
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 regulations. It shall have the right to advise the Board on all academic
matters.
(2) The Academic Council shall consist of the following members,
namely:-
(i) the Vice-Chancellor; : Chairman
(ii) the Dean of Faculties; : Member
(iii) all the Heads of the : Members
Departments/ Schools of
the University;
Academic
Council.
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(iv) the Principals of three : Members
colleges situatedin the State
to be nominated by the Board;
(v) Director, Indian Institute : Member
of Technology, Ropar (Punjab);
(vi) Director, Department of : Member
Technical Education and
Industrial Training, Punjab;
(vii) two eminent industrialists to be : Members
nominated by the Board; and
(viii) two eminent educationists to be : Members
nominated by the Board.
The nomination of members mentioned at serial numbers (iv), (vii)
and (viii), shall be for a period of two years.
15. (1) The Planning Board shall consist of,-
(a) the Vice-Chancellor;
(b) the Administrative Secretary to Government of Punjab,
Department of  Finance or his nominee;
(c) the Administrative Secretary to Government of
Punjab, Department of Higher Education or his
nominee;
(d) the Administrative Secretary to Government of Punjab,
Department of Technical Education and Industrial
Training or his nominee;
(e) the Director, Department of Technical Education and
Industrial Training or his nominee;
(f) not more than ten persons of high standing in public
life, education and industry who shall be appointed by
the State Government; and
Planning
Board.
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(g) the Registrar shall be the Secretary to the Planning
Board.
(2) The recommendations of the Planning Board shall be
implemented after they are approved by the appropriate authorities of the
University.
(3) The Planning Board shall advise on the planning and
development of the University, particularly in respect of the standard of education
and research in the University.
16. (1) The Finance Committee shall consist of the following members,
namely:-
(i) Vice- Chancellor; : Chairman
(ii) Administrative Secretary to : Member
Government of Punjab,
Department of Finance;
(iii) Administrative Secretary to : Member
Government of Punjab, Department
of Technical Education and Industrial
Training;
(iv) Director, Department of Technical : Member
Education and Industrial Training,
Punjab; and
(v) Registrar. : Member-
Secretary
(2) The Finance Committee shall advise the Board on all financial
matters.
(3) All matters having financial implications shall firstly be approved
by the Finance Committee and only thereafter, be placed before the Board of
Governors, for consideration.
Finance
Committee.
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17. Subject to the provisions of this Act, the constitution, the powers and
duties of the authorities of the University, other than the Board and the Academic
Council, shall be provided for by the regulations.
18. (1) The first regulations of the University shall be made by the
State Government and shall be notified in the Official Gazette.
(2) The Board may, from time to time, make new or additional
regulations or may amend or repeal the regulations:
Provided that the Board shall not propose the draft of amendment of
the regulations affecting the status, powers or constitution of any existing
authority of the University, until such authority has been given an opportunity
of expressing an opinion upon the proposal and any opinion so expressed shall
be in writing and shall be considered by the Board.
(3) Every new regulation or any addition or any amendment or
repeal of regulation shall require the approval of the State Government, which
may approve, disallow or remit it to the Board for further consideration.
19. Subject to the provisions of this Act, the regulations may provide for
all or any of the following matters, namely:-
(a) the constitution, powers and duties of the Academic Council
and such other authorities, as may be deemed necessary to
constitute from time to time;
(b) the appointments, powers and duties of the officers of the
University;
(c) the constitution of gratuity and provident fund and the
establishment of an insurance scheme for the benefit of the
officers and other employees of the University;
(d) the conferment of Honorary degrees;
(e) the withdrawal of degrees, diplomas, certificates and other
academic distinctions;
Powers and
duties of
the
authorities
of the
University.
Making,
amendment,
repeal and
operations of
regulations.
Regulations.
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(f) the establishment and constitution of faculties, departments,
halls, hostels,  centres and schools;
(g) the conditions under which schools and centres may be admitted
to the privileges of the University and the withdrawal of such
privileges;
(h) the admission of students to the University and their enrolment
as such;
(i) the courses of study to be laid down for all degrees, diplomas
and certificates of the University;
(j) the degrees, diplomas, certificates and other academic
distinctions to be awarded by the University, the qualifications
for the same and the amounts to be taken relating to the
granting and obtaining of the same;
(k) the fees to be charged for the courses of study in the University
and for admission to the examinations, degrees, diplomas and
certificates of the University;
(l) the conditions for the award of fellowships, scholarships,
studentships, exhibitions, medals and prizes;
(m) the conduct of examinations including terms of office and
manner of appointment and the duties of examining bodies,
examiners and moderators;
(n) the maintenance of discipline amongst the  students at the
University;
(o) the conditions of residence of students at the University;
(p) the emoluments and terms and conditions of service of the
officers and employees of the University;
(q) the management of schools, and centres founded or maintained
by the University;
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(r) the supervision and inspection of schools and centres admitted
to the privileges of the University; and
(s) all other matters, which by this Act are or may be provided
for by the regulations.
20. (1) The authorities may make sub-regulations consistent with this
Act and regulations for all or any of the following matters, namely:-
(a) laying down, the procedure to be observed at their
meetings and the number of members required to form
the quorum; and
(b) providing for all matters which by this Act and
regulations are to be specified.
(2) Every authority shall make sub-regulations providing for the
giving of notice to the members of such authority of the dates of meetings and
of the business to be considered in the meetings and for the keeping of a
record of the proceedings of the meetings.
21. The State Government may, from time to time, provide such amounts
by way of grants for meeting the capital, recurring or other expenditure of the
University, as it may deem fit.
22. The Annual report of the University shall be prepared and shall be
submitted to the Board for approval at its annual meeting on or before such
date, as may be prescribed by regulations.
23. The accounts of the income and expenditure of the University shall be
submitted once every year to the State Government for such examination and
audit, as the State Government may direct. The accounts when audited, shall
be published in the Official Gazette of the State Government.
24. No act done, or proceedings taken under this Act by any authority or
any other body of the University shall be invalid merely on any of the following
grounds, namely:-
(a) vacancy or defect in the constitution of the authority or body;
Sub-
regulations.
Corpus of
Funds.
Annual
report.
Annual
account.
Acts or
proceedings
of authorities
and bodies
not invali-
dated by
vacancies.
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(b) defect or irregularity in nomination or appointment of a  person
acting as a member thereof; and
(c) defect or irregularity in such act or proceeding, not affecting
the merits of the case.
25. If any question arises whether a person has been duly nominated or
appointed or is entitled to be a member of any authority or body of the University,
the matter shall be referred to the Chancellor, whose decision thereon shall be
final.
26. (1) The State Government shall have the powers to make a
reference to the University with regard to any matter of policy or in respect of
any act done by the University in contravention with the provisions of this Act
or the regulations made thereunder.
(2) The University shall report to the State Government about the
action, if any, as it proposes to take or has taken upon the reference made
under sub-section (1), and shall submit an explanation to the State Government,
if it fails to take action.
(3) If, the University fails to take action on such reference to the
satisfaction of the State Government within a reasonable time, it may after
considering explanation submitted by the University , issue such directions
consistent with this Act, as the State Government may consider necessary and
the University shall comply with such directions.
(4)     The State  Government may, at any time, arrange for an inspection
or inquiry into the affairs of the University by such authority or person as it
may specify , to satisfy about the proper and ef fective functioning of the
University and also upon any matter connected with the administration and
finances of the University.
(5)  The University may authorize any person to represent it on the
inspection or inquiry referred to in sub-section (4).
(6)   On receipt of the report of inspection or inquiry referred to in sub-
section (4), the State Government may examine the same and give such
Disputes
about
constitution of
authorities and
bodies.
Powers of the
State
Government.
76
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2021
(CHTR 11, 1943 SAKA)
directions, as it may consider necessary, to the University.
(7)    The Vice-Chancellor shall within a period of thirty days from the
date of receipt of the directions given under sub-section (6), send an intimation
to the State Government about the action taken by the University in pursuance
of the said directions.
(8)   On the expiry of the period specified in sub-section (7), the State
Government may, after considering the intimation, if any, received from the
Vice-Chancellor, issue such directions to the University , as it may consider
necessary and the University shall comply with such directions.
27. Every resolution passed by the University shall be communicated to
the State Government within a period of thirty days from the date of passing
such resolution.
28. If in the opinion of the State Government, resolution of the University
is not in public interest, or is not in conformity with the provisions of this Act or
the regulations made thereunder, it may, by an order in writing, suspend the
implementation of such resolution:
Provided that the resolution, the implementation of which is suspended
by the State Government, shall not be cancelled without giving a reasonable
opportunity to the University to explain its position.
29. The State Government may issue such directions to the University, as
in its opinion are necessary or expedient for carrying out the purposes of the
Act or regulations made thereunder or in public interest, and the University
shall be bound to comply with all such directions.
30. If any difficulty arises with respect to the establishment of the
University or in connection with the first meeting of any authority of the
University or otherwise in giving effect to the provisions of this Act at the first
stage, the State Government may at any time, before any authority of the
University has been constituted, by order make any appointments or do anything
so far as it may be consistent with the provisions of this Act, which appears to
it necessary or expedient for the purpose of removing the dif ficulty. Every
Communica-
tion of
resolution to
the State
Government.
Powers of the
State
Government
to suspend or
cancel the
resolution of
the Univer-
sity.
State
Government
to give
directions.
Power of the
State
Government
to remove
difficulties.
77
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2021
(CHTR 11, 1943 SAKA)
such order shall have effect as if such appointment or action had been made or
taken in the manner provided in this Act.
78
S.K. AGGARWAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
2265/4-2021/Pb. Govt. Press, S.A.S. Nagar

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