The G.N.A. University Act, 2014

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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st August, 2014
No. 18-Leg./2014.- The following Act of the Legislature of the S tate
of Punjab received the assent of the Governor of Punjab on the 14th Day
of August, 2014, is hereby published for general information:-
THE G.N.A. UNIVERSITY ACT, 2014
(Punjab Act No. 17 of 2014)
AN
ACT
to establish and incorporate a University in the S tate of Punjab to
be known as the G .N.A. University for the purposes of making pr ovisions
for instr uction, teaching, education, r esear ch, training and r elated
activities at all levels in the disciplines of higher education including
professional, medical, technical, general education, language and
literature and to provide for the matters connected ther e with or incidental
thereto;
Whereas S. Amar Singh Educational Charitable Trust, registered under
the Societies Registration Act, 1860 (21 of 1860), made a proposal to the
State Government for setting up a self- financing University in the State of
Punjab on the basis of the Punjab Private University Policy , 2010 to make
provisions for all the streams of higher education at all levels;
Whereas the State Government after due consideration of the said
proposal of the aforesaid Trust has come to the conclusion that the aforesaid
Trust is capable of establishing and running the University and accordingly
has accepted its proposal for the establishment of the said Private University;
And whereas in the circumstances referred above, it is deemed
expedient to establish the G .N.A. University for the aforesaid purposes.
BE it enacted by the Legislature of the State of Punjab in the
Sixty-fifth Year of the Republic of India, as follows:–
1. (1) This Act may be called the G .N.A. University Act, 2014.
(2) It shall come into force at once.
Short title and
commencement.
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 of Management’ means the Board of Management
of the University;
(d) ‘Board of studies’ means a body to be constituted by the
Governing Body;
(e) ‘campuses’ means a contiguous area within which, the
University is situated;
(f) ‘Chairman’  means the Chairman of the Trust;
(g) ‘Chancellor ’ means the Chancellor of the University;
(h) ‘Chief Finance and Accounts Of ficer ’ means the Chief
Finance and Accounts Officer of the University;
(i) ‘Dean’ means the Dean of the University;
(j) ‘Governing Body’ means the Governing Body of the
University;
(k) ‘Institution’ means any institution or college or academic
centre (by whatever name it may be called) run or managed
or affiliated to the University within the campus;
(l) ‘prescribed’ means prescribed by the statutes, ordinances
and regulations;
(m) ‘Registrar ’ means the Registrar of the University;
(n) ‘State Government’ means the Government of the State of
Punjab;
(o) ‘statutes’, ‘ordinances’ and ‘regulations’ means the statutes,
ordinances and regulations of the University , made by it
under this Act;
(p) ‘teacher ’ includes Professor , Reader , Associate Professor ,
Assistant Professor , Lecturer and any such other person,
who imparts instruction in the University or in any of its
institutions and centres;
(q) ‘Trust’  means the G .N.A. Educational Charitable Trust
registered under the Societies Registration Act, 1860 (21 of
1860);
Definitions.
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(r) ‘University’ means the G.N.A. University,  established under
section 3 of this Act;
(s) ‘V ice-Chancellor ’ means the Vice-Chancellor of the
University; and
(t) ‘Visitor’ means the Visitor of the University.
3. (1) There shall be established a Private University by the name
of the G.N.A. University in the S tate of Punjab.
(2) The University shall be run and managed by the Trust in
accordance with the provisions of this Act.
(3) The University shall be a body corporate by the name,
mentioned in sub-section (1), and shall have perpetual succession and a
common seal.  It shall have the power to acquire, lease, hold, mortgage and
dispose of property, both moveable and immoveable and to make contracts,
and shall sue and be sued by its name.
(4) The headquarter of the University shall be located at Village
Sri Hargobindgarh, Tehsil Phagwara, District Kapurthala, Punjab.
(5) The University shall be self-financed and it shall not be
entitled to receive any grant or other financial assistance from the State
Government.
4. The objects of the University shall be,–
(i) to provide for instruction, teaching, education, research and
training at all levels in all disciplines of higher education
including professional, medical, technical, general education
and in any other stream and subject, as per the needs of the
industry and the Trust in general, as may be deemed
necessary by the University through all the modes of
education as may emerge or become relevant in future;
(ii) to promote the academic aspirants of the rural students;
(iii) to undertake industry oriented teaching, training and research
extension programmes and to provide employable skills with
a view to contribute to the development of the Trust ;
(iv) to provide for research, creation, advancement and
dissemination of knowledge, wisdom and understanding;
Establishment of
the University.
Objects of the
University.
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(v) to encourage and motivate leading industrial houses for
setting up at the campus their respective corportate institutes
for academia industry nexsus;
(vi) to disseminate knowledge so as to make it accessible to all
strata of the Trust;
(vii) to promote the Punjabi studies, to provide for research in
Punjabi Language and Literature and to undertake measures
for the development of Punjabi Language, Literature and
Culture and;
(viii) to do all such things, as may be necessary or desirable
furtherance to the objects of the University .
5. The University shall have the following powers and functions to be
exercised and performed by it or through its officers and authorities, namely:–
(i) to make provisions and adopt all measures (including
adoption and updating of the curricula) in respect of starting
courses of study , teaching, training, research, consultancy
and granting affiliation relating to the courses through
traditional as well as new innovative modes including online
education modes;
(ii) to conduct and hold examinations for granting or conferring
doctorate, masters, degrees, diplomas and certificates;
(iii) to institute and confer the designation of Professor, Associate
Professor, Assistant Professor, Reader, Lecturer or any other
equivalent designation, as may be required by the University
in its campuses or its institutions and to appoint persons as
such;
(iv) to institute and award fellowships, scholarships, studentships,
exhibitions, as may be prescribed;
(v) to provide for equivalence of the degrees, diplomas and
certificates of the students completing their courses from any
other recognized University, Board or Council or any other
competent authority;
(vi) to provide for dual degree, diploma or certificate vis-a-vis
other universities on reciprocal basis;
Powers and
functions of the
University.
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(vii) to set-up central library , departmental libraries, museums
and allied matters;
(viii) to demand and collect fees and other charges, as may be
prescribed;
(ix) to hold, manage and run the funds of the trust and
endowments created in favour of the University;
(x) to institute and confer honorary degrees, as may be
prescribed;
(xi) to print and publish works of the academic excellence and
to establish chairs of excellence;
(xii) to take special measures for the spread of educational
facilities amongst the educationally backward strata of Trust;
(xiii) to encourage and promote sports;
(xiv) to create technical, administrative, ministerial and other
necessary posts and to make appointments thereto;
(xv) to receive grants from the University Grants Commission
and other Central or S tate Agencies;
(xvi) to receive and to raise loans and advances for the University;
(xvii) to undertake research projects on mutually acceptable terms
and conditions in respect of agriculture industry and business ;
(xviii) to provide consultancy services;
(xix) to encourage and promote extra-curricular activities for
personality development of the teachers, students and
employees of the University;
(xx) to purchase, acquire and take on lease or mortgage any
immovable or movable property and to sell, lease, mortgage,
alienate and transfer any immovable or movable property
belonging to or vested in the University;
(xxi) to prescribe the fee structure for various categories of
students;
(xxii) to seek collaboration with other institutions on  mutually
acceptable terms and conditions;
(xxiii) to fix, determine and provide salaries, remunerations and
honoraria to the teachers and employees of the University
in accordance with the norms specified by the University
Grants Commission;
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(xxiv) to do self-certification, which shall be exempted from
obtaining any permission, approval, license, certificate, no
objection certificate or authorization from the State
Government or any other body , set up by the S tate
Government;
(xxv) to frame statutes, ordnances and regulations for carrying
out the objects of the university; and
(xxvi) to perform all such other functions, which may be necessary
or desirable in furtherance of the objects of the University .
6. (1) The University shall exercise its jurisdiction within its
campus.
(2) The University shall affiliate to it those educational or
professional institutions, established, run or managed by the Trust within
the campus with regard to which a specific decision is taken by the Trust.
7. The following shall be the of ficers of the University , namely:–
(i) the Visitor;
(ii) the Chancellor;
(iii) the Vice-Chancellor;
(iv) the Deans of the Faculties;
(v) the Registrar;
(vi) the Chief Finance and Accounts Officer; and
(vii) such other of ficers of the University , as may be declared by the
Statutes, to be the of ficers of the University .
8. (1)  The Governor of Punjab shall be the Visitor of the
University.
(2) The Visitor shall preside over the convocation of the
University for conferring degrees and diplomas.
(3) The Visitor shall have the right to call for any information
relating to the af fairs of the University .
(4) The Visitor, in consultation with the Chancellor , may cause
the inspection, scrutiny , investigation, survey or inquiry or any other such
like thing to be made by such person, as he may direct in respect of
administrative, academic or executive matters of the University .
(5) The Visitor shall, in every case, give notice to the University
Jurisdiction of the
University.
Officers of the
University.
The Visitor.
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of his intention to cause the inspection, scrutiny , investigation, survey or
inquiry or any other such like thing, to be made and the University shall
appoint a representative, who shall be present at such inspection, scrutiny ,
investigation, survey or inquiry or any other such like thing, as the case
may be.
(6) The Visitor may inform the Vice-Chancellor about the results of
such inspection, scrutiny , investigation, survey or inquiry and the Vice-
Chancellor shall communicate to the Governing Body , the views of the
Visitor along-with such advice, as the Visitor may have tendered and the
action to be taken on such advice.
(7) The Vice-Chancellor shall inform the Visitor about the action
taken or proposed to be taken by the University with respect to the
inspection, scrutiny , investigation, survey , inquiry, or any other such like
thing, as the case may be.
(8) If the State Government considers it appropriate, in public interest,
to make inspection, scrutiny , investigation, survey or inquiry , as the case
may be, in respect of any matter relating to the University or its institutions,
a reference shall be made by the S tate Government to the Visitor, who
shall, in consultation with the Chancellor , cause such inspection, scrutiny ,
investigation, survey or inquiry , to be made.
9. (1) The Chairman shall be the Chancellor of the University
and in the absence of the Visitor, the Chancellor shall preside over the
convocation of the University .
(2) The Chancellor shall be the Chairman of the Governing
Body and he shall approve all appointments, nominations, removals,
suspensions and reinstatements of the employees and officers of the
University either suo-moto  or on the recommendation of the authority
concerned of the University .
(3) The Chancellor may amend or revoke any decision taken
by any authority or officer of the University and may exercise his powers,
either suo-moto or otherwise, to do all necessary things to facilitate the
smooth functioning of the University .
(4) The Chancellor shall have the power to do all such other
functions, as may be required to do in furtherance to the objects of the
University and any matter incidental thereto and the decisions taken by the
Chancellor shall be final and binding on all concerned of the University .
The Chancellor.
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(5) If, in the opinion of the Chancellor , any decision of any
officer or authority of the University is beyond the powers conferred under
this Act or the statutes or ordinances or regulations or is likely to be prejudicial
to the interests of the University , he shall ask such of ficer or authority to
revise its decision within a period of fifteen days and in case the officer or
authority refuses to revise such decision, wholly or partly or fails to take
any decision within a period of fifteen days, the decision of the Chancellor
thereon shall be final.
(6) If, at any time, upon the representation made or otherwise,
it appears to the Chancellor that the Vice Chancellor or any other of ficer of
the University,–
(a) has made default in performing any duty imposed upon
him under this Act or otherwise; or
(b) has acted in a manner prejudicial to the interests of
the University; or
(c) is incapable of managing the af fairs of the University,
the Chancellor may , notwithstanding the fact that term of that of ficer has
not expired, by an order in writing and stating the reasons therein, require
the Vice-Chancellor or the of ficer to relinquish his of fice from such date,
as may be specified in the order .  The Vice-Chancellor or the of ficer
concerned shall be deemed to have relinquished his office from the date
so specified  :
Provided that no such order shall be passed, unless the grounds on
which such action is proposed to be taken are communicated to the Vice-
Chancellor or to that officer and he is given reasonable opportunity of being
heard.
10. (1) The Vice-Chancellor shall be appointed by the Chancellor
from amongst the panel of three persons recommended by the Governing
Body.
(2) No person shall be appointed as Vice Chancellor, unless he
possesses such qualifications, as are specified by the University Grants
Commission.
(3) The Vice-Chancellor shall be the overall in-char ge of the
University, who shall exercise general superintendence and control in the
affairs of the University and shall execute the decisions of various authorities
of the University .
The Vice-
Chancellor.
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(4) In case of the absence of the Visitor and the Chancellor, the
Vice-Chancellor shall preside over the convocation of the University .
(5) The Vice-Chancellor shall exercise such powers and perform
such functions, as may be prescribed.
11. (1) The Registrar shall be appointed by the Chancellor from
amongst the panel of three persons recommended by the Governing Body .
(2) No person shall be appointed as Registrar , unless he
possesses such qualifications as are specified by the University Grants
Commission.
(3) The Registrar shall sign all contracts and authenticate all
documents or records for and on behalf of the University .
(4) The Registrar shall be the Member-Secretary of the
Governing Body, the Board of Management and the Academic Council but
he shall not have the right to vote.
(5) The Registrar shall exercise such other powers and perform
such other functions, as may be prescribed.
12. (1) The Chief Finance and Accounts Officer shall be appointed
by the Chancellor in such manner , as may be prescribed.
(2) No person shall be qualified to be appointed as Chief Finance
and Accounts Of ficer, unless he has passed the Chartered Accountancy
Test conducted by the Institute of Chartered Accountants of India.
(3) The Chief Finance and Accounts Officer shall exercise such
powers and perform such functions, as may be prescribed.
13. (1) The University may appoint such other officers, as it may
deem necessary for its smooth functioning.
(2) The manner of appointment of such other officers of the
University and their powers and functions shall be such, as may be prescribed.
14. The following shall be the authorities of the University, namely:–
(i) the Governing Body;
(ii) the Board of Management;
(iii) the Academic Council; and
The Registrar.
The Chief
Finance and
Accounts Officer.
Other officers.
Authorities of the
University.
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(iv) such other authorities, as may be declared by the statutes
to be the authorities of the University .
15. (1) The Governing Body of the University shall consist of the
following persons, namely:–
(a) the Chancellor; .. Chairman
(b) the Vice- Chancellor; .. Member
(c) three persons nominated by the Trust out .. Members
of whom two shall be eminent educationist;
(d) one expert of management or information .. Member
technology;
(e) one expert of finance nominated by the .. Member
Chancellor;
(f) the Secretary to Government of Punjab, .. Member
Department of Higher Education or his
representative not below the rank of
Joint Secretary; and
(g) one eminent educationist nominated by .. Member
the Secretary to Government of Punjab,
Department of Higher Education in
consultation with the Chancellor .
(2) The Governing Body shall be the supreme body of the
University. It shall perform the following functions, namely:–
(a) to provide general superintendence and to give directions
for controlling the functioning of the University in accordance
with the statutes, the ordinances and the regulations;
(b) to review the decision of other authorities of the University
in case these are not in conformity with the provisions of
the statutes, ordinances and the regulations;
(c) to approve the budget and annual report of the University;
(d) to lay down the extensive policies to be followed by the
University; and
(e) to exercise such other powers, as may be prescribed by the
statutes.
The Governing
Body.
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(3) The Governing Body shall meet at least twice in a calendar Year.
(4) The quorum for meeting of the Governing Body shall be five.
16. (1) The Board of Management shall consist of the following
members, namely:–
(a) the Chancellor or his nominee; .. Chairperson
(b) the Vice-Chancellor; .. Member
(c) two members of the Trust nominated by .. Members
the Trust;
(d) the Director of the concerned Directorate .. Member
relating to education as representative of
the State Government;
(e) three persons, who are not the members of .. Members
the Trust, nominated by the Trust;
(f) two persons form amongst the teachers .. Members
nominated by the Trust; and
(g) two teachers nominated by the Chancellor .. Members
(2) The Board of Management shall exercise such powers and
perform such functions, as may be prescribed.
(3) The Board of Management shall meet at least twice in a
calendar year .
(4) The quorum for meeting of the Board of Management shall
be five.
17. (1) The Academic Council shall consist of the following
members namely:–
(a) the Vice- Chancellor; .. Chairperson
(b) one eminent academician nominated .. Member
by the State Government as its
representative; and
(c) such other members as may be prescribed. .. Members
(2) The Academic Council shall be the principal academic body
The Board of
Management.
The Academic
Council.
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of the University and it shall, subject to the provisions of this Act, the
statutes, the ordinances and the regulations, coordinate and exercise general
supervision over the academic policies of the University .
(3) The quorum for meeting of the Academic Council shall be
such, as may be prescribed.
18. (1) The Finance Committee shall consist of the following
members, namely:–
(a) the Vice-Chancellor; .. Chairperson
(b) the Dean Academic Affairs; .. Member
(c) the Registrar of the University; .. Member
(d) two persons nominated by the .. Members
Trust out of whom one shall
be a Financial expert; and
(e) the Chief Finance and Accounts .. Member-Secretary
Officer
(2) The members nominated by the Trust shall hold of fice for
a period of two years.
19. (1) The Chief Accounts and Finance Officer shall get the annual
budget of the University prepared alongwith the requisite documents and
submit the same to the Finance Committee for its approval.  The Chief
Accounts and Finance Officer shall also get the accounts of the annual
income and expenditure of the University prepared and shall get the same
audited from the Chartered Accountant so appointed by the Finance
Committee in this regard.
(2) The budget approved by the Finance Committee alongwith
the note with regard to the audit of income and expenditure of the University,
referred to in sub-section (1), shall be placed before the Chancellor for its
approval.
(3) The Finance Committee shall tender advice to the Chancellor
on financial matters of the University .
The Finance
Committee.
Functions of the
Finance
Committee.
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20. The constitution, powers and functions of authorities under clause
(iv) of section 14, shall be such, as may be prescribed.
21. A person shall be disqualified for being a member of any of the
authorities or body of the University , if he,–
(i) is of unsound mind and stands so declared by a competent
court; or
(ii) is an un-discharged insolvent; or
(iii) has been convicted of any offence involving moral turpitude; or
(iv) has been punished for indulging in or promoting unfair
practice in the conduct of any examination in any form.
22. No act done, or proceedings taken, under this Act by any authority
or other body of the University shall be invalid merely on the ground of:–
(a) any vacancy or defect in the constitution of the authority or
body; or
(b) any defect or irregularity in nomination or appointment of a
person acting as member thereof; or
(c) any defect or irregularity in such act or proceeding not
affecting the merits of the case.
23. If any vacancy occurs in any authority or body of the
University due to death, resignation or removal of a member or due to
change of capacity in which he was appointed or nominated, shall be
filled in as early as possible by the authority or body , which had appointed
or nominated such a member  :
Provided that the person so appointed or nominated as a member of
any authority or body of the University in an emergent vacancy, shall remain
member of such authority or body only for the remaining tenure of the
member, in whose place he is appointed or nominated, as the case may be.
24. The authorities or officers of the University may constitute such
committees as may be necessary for performing specific tasks by such
committees. The constitution of such Committees and their duties shall be
such, as may be prescribed.
Other authorities.
Disqualifications
for membership
of an authority or
body.
Acts or
proceedings not
to be in validated
due to vacancies.
Filling up of
emergent
vacancies.
Committees.
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25. (1) The Governing Body may, from time to time, make statutes
or may amend or repeal the same.
(2) The statute or any amendment made therein or repeal
thereof, shall require the approval of the Chancellor .
(3) Subject to the provisions of this Act, the statutes may provide
for the following matters, namely:–
(i) the constitution, powers and functions of the authorities
and other bodies of the University , as may be constituted
from time to time;
(ii) the terms and conditions of appointment of the Vice
Chancellor and his powers and functions;
(iii) the manner , terms and conditions of appointment of the
Registrar, and the Chief Finance and Accounts Officer and
their powers and functions;
(iv) the manner, terms and conditions of appointment of other
officers and teachers and their powers and functions;
(v) the terms and conditions of service of the employees of the
University;
(vi ) the procedure for arbitration in case of dispute between
University, officers, teachers, employees and students;
(vii) the conferment of honorary degrees;
(viii) the exemption of students from payment of tuition fee and
for awarding them scholarships and fellowships;
(ix) the policy of admissions, including regulation of reservation
of seats;
(x) the number of seats in different courses; and
(xi) all other matters for which statutes are required to be made
under this Act.
(4) After the approval of the Chancellor , the statutes of the
University shall be submitted to the State Government for its approval.
(5) The State Government shall consider the statutes submitted
by the University and shall give its approval without or with such
Power to make
statutes.
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modifications, if any , as it may deem necessary and return the statutes to
the University.
(6) The University shall, with the approval of the Governing
Body, communicate its concurrence to the statutes as approved by the
State Government, and if it desires not to give effect to any or all of the
modifications made by the S tate Government, it may give reasons therefor .
(7) After the statutes are finally approved by the State
Government, these shall be published in the Official Gazette of the University.
(8) The statutes so made, shall not be amended without the
approval of the State Government.
26. (1) The Governing Body may , from time to time, make
ordinances or may amend, or repeal the same.
(2) Every ordinance or any amendment made therein or repeal
thereof, shall require the approval of the Chancellor .
(3) Subject to the provisions of this Act, the ordinances may
provide for the following matters, namely:–
(i) the admission of students to the University and their
enrolment as such;
(ii) the courses of study to be laid down for the degrees,
diplomas and certificates of the University;
(iii) the degrees, diplomas, certificates, and other academic
distinctions;
(iv) the fees to be charged for the various courses
examinations, degrees, diplomas of the University;
(v) the conditions for the award of fellowships,
scholarships, studentships, medals and prizes;
(vi) the conduct of examinations, including the terms of
office, the manner of appointment and the duties of
the examining bodies, examiners and moderators;
(vii) the conditions of hostel facilities for students at the
University;
Power to make
ordinances.
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(viii) taking disciplinary action against the students of the
University;
(ix) the creation, composition and function of any other
body, which is considered necessary for improving
the academic standard of the University;
(x) the manner of co-operation and collaboration with other
universities and institutions; and
(xi) all other matters which by this Act or the statutes made
their under are required to be provided by the
ordinances.
(4) After the approval of the Chancellor , the ordinances of the
University shall be submitted to the State Government for its approval.
(5) The State Government shall consider the ordinances
submitted by the University and shall give its approval without or with such
modifications, if any , as it may deem necessary and return the same to the
University.
(6) The University shall, with the approval of the Governing
Body, communicate its concurrence to the ordinances as approved by the
State Government, and if it desires not to give effect to any or all of the
modifications made by the S tate Government, it may give reasons therefor .
(7) After the ordinances are finally approved by the State
Government, these shall be published in the Official Gazette of the University.
(8) The ordinances so made, shall not be amended without the
approval of the State Government.
27. (1) The Governing Body may , from time to time, make
regulations or may amend, or repeal the same;
(2) Every regulations or any amendment made therein or repeal
thereof, shall require the approval of the Chancellor .
(3) After the approval of the Chancellor , the regulations of the
University shall be submitted to the State Government for its approval.
(4) The State Government shall consider the regulations
Power to make
regulations.
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submitted by the University and shall give its approval without or with such
modifications, if any, as it may deem necessary and return the same to the
University.
(5) The University shall, with the approval of the Governing
Body, communicate its concurrence to the regulations as approved by the
State Government, and if it desires not to give effect to any or all of the
modifications made by the S tate Government, it may give reasons therefor .
(6) After the regulations are finally approved by the State
Government, these shall be published in the Official Gazette of the University.
(7) The regulations so made, shall not be amended without the
approval of the State Government.
28. (1) The University shall be prohibited from conferring any
degrees, not recognized by the University Grants Commission or its equivalent
body constituted by the Central Government.
(2) It shall be mandatory for the University to follow the
University Grants Commission (Establishment and Maintenance of Standards
in Private Universities) Regulations, 2003, or any other regulations made
for Private Universities by the University Grants Commission or other
Regulatory Bodies.
29. (1) The University shall have General Fund to which shall be
credited:–
(a) fees and other charges received by the University;
(b) any income received from consultancy and other work
undertaken by the University; and
(c) funds and grants received from any source by the University
for research projects from any Government and non-
Government funding  agencies.
(2) The General Fund shall be utilized for the following purposes,
namely:–
(a) for the repayment of the debts including interest charges
thereto incurred by the University;
University to
follow rules,
regulations etc. of
the Regulating
Bodies.
General Fund.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 21, 2014
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(b) for the upkeep of the assets of the University;
(c) for the payment of the cost of audit of the fund;
(d) for meeting the expenses of any suit or proceedings;
(e) for the payment of salaries and allowances of the officers
and employees of the University and for the payment of
any benefit to any such officer and employee;
(f) for the payment of travelling and other allowances of the
members of the authorities, committee or Board of the
University;
(g) for the payment of fellowships, scholarships, assistanceships
and other awards to students belonging to economically
weaker sections of the Trust or research associates or
trainees, as the case may be, or to any student eligible for
such awards;
(h) for the payment of any expenses incurred by the University;
(i) for acquisition of land or any kind of development work or
likewise activities for the purpose of the University;
(j) for the payment of cost of capital and repayment of loans
incurred by the Trust for setting up and running the
University and the investments made therefor;
(k) for the payment of charges and expenditure relating to the
consultancy work undertaken by the University; and
(l) For the payment of any expenditure, salaries, taxes, liabilities
by the Trust for or on behalf of the University;
30. The accounts of the income and expenditure of the University
shall be credited by the Chartered Accountant of the University , and the
same shall be submitted once in a year by the Chief Finance and Accounts
Officer to the Governing Body and for its approval.
31. The University shall prepare and publish a semester-wise or
annual, as the case may be, a tentative Schedule of Examinations including
various academic activities to be conducted by the University in the beginning
Annual Report.
Examinations.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 21, 2014
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of each Academic Session, but not later than the 30 th day of August in a
Calendar Year.
Explanation.–  ‘Schedule of Examinations’ means the time table giving
details about the time, day and date of the commencement of
each paper which is part of the scheme of examinations including
the details of practical examinations and viva–voce , if any.
32. (1) The University shall strive to declare the results of
examinations conducted by it within a period of forty-five days from the
last date of the examination of particular course and shall, in any case, not
later than sixty days from the said date.
(2) No examination or the result of an examination shall be
held invalid only for the reason that the University has not followed the
Schedule of Examinations.
33. The convocation of the University shall be held in every
Academic year for conferring degrees, diplomas, certificates or any
other academic distinction or for any other purpose, in the manner , as
may be prescribed.
34. If any question arises with respect to the appointment or
entitlement of any person, to be a member of any authority or other body
of the University, the same shall be referred to the Chancellor, whose decision
thereon shall be final and binding.
35. If any difficulty arises in giving effect to any of the provisions of
this Act, the State Government may, in consultation with the Chancellor , by
an order published in the Official Gazette, make such provision, no
inconsistent with the provisions of this Act, as it may deem necessary for
removing such difficulty:
Provided that no such order shall be made under this section after the
expiry of a period of two years from the date of commencement of this Act.
36. No suit or other legal proceedings shall lie against any officer or
employee of the University for anything which is done in good faith or
intended to be done in pursuance of the provisions of this Act, the statutes,
ordinances or the regulations.
Convocation.
Disputes
concerning
authorities and
bodies.
Power to remove
difficulties.
Protection of
action taken in
good faith.
Declaration of
results.
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37. Notwithstanding anything contained in this Act, or the statutes,
ordinances or the regulations made thereunder , the Trust may , subject to
the availability of the funds, discharge all or any of the functions of the
University for the purposes of carrying out the provisions of this Act or the
statutes, ordinances and the regulations and for that purpose, may exercise
such powers and perform such duties, which by this Act or by such statutes,
ordinances and the regulations are to be exercised or performed by any
authority or officer of the University, until such authority comes into existence
or officer is appointed.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Transitory
Provisions.
570/08-2014/Pb. Govt. Press, S.A.S. Nagar
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st August, 2014
No. 19-Leg./2014.- The following Act of the Legislature of the S tate
of Punjab received the assent of the Governor of Punjab on the 13th Day
of August, 2014, is hereby published for general information:-
THE PUNJAB MUNICIP AL (AMENDMENT) ACT, 2014
(Punjab Act No. 18 of 2014)
AN
ACT
further to amend the Punjab Municipal Act, 1911.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
fifth Year of the Republic of India as follows:–
1. (1) This Act may be called the Punjab Municipal (Amendment)
Act, 2014.
(2) It shall be deemed to have come into force on and with
effect from the first day of April, 2013.
2. In the Punjab Municipal Act, 1911 (hereinafter referred to as the
principal Act), in section 3, in clause (8aa), for the sign "." appearing at the end,
the sign ":" shall be substituted and thereafter the following provisos shall be
inserted, namely:-
"Provided that if the minimum value of the land upon which an
industrial building is constructed or is likely to be constructed is not declared
as industrial land by the Collector , in such a case the market value of the
land shall be seventy five per cent of the minimum value of the land fixed
by the Collector for non-residential building:
Provided further that if the market value of the land upon which an
industrial building is constructed or is likely to be constructed is declared as
industrial land by the Collector during the year 2014 on or after the first day
of January of the said year, in such a case the minimum value of the land so
fixed shall be taken into consideration for calculation of tax for the financial
year 2014-15.".
Short title and
commencement.
Amendment in
section 3 of
Punjab Act 3 of
1911.
3. In the principal Act, in section 61, in sub-section (1), -
(A) in clause (a),–
(i) in the third proviso, in the Table, after Serial No. 4, the following
Serial No. and the entries relating thereto shall be added, namely:-
"5 Persons, who had served, or are serving, Full.";
in any rank, whether as a combatant or
a non-combatant, in the Naval, Military
or Air Forces of the Union of India.
(ii) in the fourth proviso, for the sign "." appearing at the end, the
sign ":" shall be substituted and thereafter , the following proviso
shall be inserted, namely:-
"Provided further that in case of buildings and lands of
Units or Projects covered under the Notification, the ‘Fiscal
Incentives for Industrial Promotion-2013’ as notified by the
Government of Punjab, Department of Industries and
Commerce,– vide No. CC/FIIP/2013/5343 dated 5th December ,
2013, the exemption shall be available to such Units or Projects
subject to the terms and conditions set and to the extent indicated
therein, on production of a certificate from the nodal agency
specified in the said Notification."; and
(B) In clause (aa), for the Table, excepting the provisos thereto, the
following Table and Explanation shall be substituted, namely:-
Category of building Rate of tax
"1 Self occupied residential (i) Fifty  rupees  in  case  land  area  is
building fifty square yards or below , having
covered area not more than 450
square feet;
(ii) One hundred and fifty rupees in
case land area is one hundred
square yards or below , having
covered area not more than 900
square feet;
(iii) Half per cent of the annual value in
case the land area is fifty square
Amendment in
section 61 of
Punjab Act 3 of
1911.
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yards or below OR one hundred
square yards or below , but the
covered area exceeds the stipulation
indicated in (i) and (ii) above;
(iv) Half per cent of the annual value,
in case the land area is five hundred
square yards or below; and
(v) One per cent of the annual value,
in case the land area is more than
five hundred square yards.
2 Residential building under Three per cent of the annual value.
the occupation of tenant (s)
3 Self occupied non- Three per cent of the annual value.
residential building
4 Self occupied industrial One and half per cent of the annual
building value.
5 Non-residential building under Ten per cent of the annual value.".
the occupation of tenant(s)
Explanation.–  It is hereby clarified that if a portion of a building and/or
land is  used for more purposes i.e.–
(i) the self occupied residential building for non-residential purpose
or on rent for residential purpose or on rent for non-residential
purpose; or
(ii) the self occupied non-residential building for residential purpose
or on rent for residential purpose or on rent for non-residential
purpose; or
(iii) the self occupied industrial building on rent, or used for residential
purpose, or used for non-residential purpose;
the rate of tax for that portion of the building and/or land shall be
the rate specified in the table above according to its use.".
4. In the principal Act, in section 68,– in sub-section  (3) , for the
words "twenty five per cent", the words "ten per cent" shall  be substituted;
and
Amendment in
section 68 of
Punjab Act 3 of
1911.
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(B) for sub-section (5), the following sub-section shall be substituted,
namely:–
"(5)   If no return is filed for a financial year by the 31st March
of that financial year , under sub-section  (1), the owner or
the occupier, as the case may be, shall, in addition to  the
payment of the tax, be liable to pay twenty per cent of the
tax for that financial year as penalty , alongwith interest at
the rate of eighteen per cent per annum of the tax calculated
from the first day of April upto the date of payment, and
the whole of the amount shall become recoverable under
the provisions of section 81 immediately after the expiry of
the financial year for which no return has been filed.".
5. In the principal Act, in section 81, for clause (c), the following
clause shall be substituted, namely:–
"(c) by the sealing or/and attachment and sale of defaulter's immovable
property;".
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Amendment in
section 81 of
Punjab Act 3 of
1911.
570/08-2014/Pb. Govt. Press, S.A.S. Nagar
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 21, 2014
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 21, 2014
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 21st August, 2014
No. 20-Leg./2014.- The following Act of the Legislature of the S tate
of Punjab received the assent of the Governor of Punjab on the 13th Day
of August, 2014, is hereby published for general information:-
THE PUNJAB MUNICIP AL CORPORATION (AMENDMENT)
ACT, 2014
(Punjab Act No. 19 of 2014)
AN
ACT
further to amend the Punjab Municipal Corporation Act, 1976.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
fifth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Municipal Corporation
(Amendment) Act, 2014.
(2) It shall be deemed to have come into force on and with effect
from the first day of April, 2013.
2. In the Punjab Municipal Corporation Act, 1976 (hereinafter
referred to as the principal Act), in section 2, in clause (24-A), for the sign
"." appearing at the end, the sign ":" shall be substituted and thereafter the
following provisos shall be inserted, namely  :-
"Provided that if the minimum value of the land upon which
an industrial building is constructed or is likely to be constructed
is not declared as industrial land by the Collector , in such a case,
the market value of the land shall be seventy five per cent of the
minimum value of the land fixed by the Collector for non-
residential building :
Provided further that if the market value of the land upon
which an industrial building is constructed or is likely to be
constructed is declared as industrial land by the Collector during
the year 2014 on or after the first day of January of the said
Short title and
commencement.
Amendment in
section 2 of
Punjab Act 42 of
1976.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 21, 2014
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year, in such a case the minimum value of the land so fixed shall
be taken into consideration for calculation of tax for the financial
year 2014-15.".
3. In the principal Act, in section 90, in sub-section (3-A), in the
third proviso, in the Table, after serial No. 4, the following serial No. and
entries and proviso

Excerpt shown. Open the full act in Lexace.

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