The Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

PUNJAB GOVT GAZ. (EXTRA). JULY 29. 2005 
(SRAVANA 7.1927 SAK A) —— PART | - 
DEPARTMENT OF LEGAL AND 1 EGISLATIVE AFFAIRS. 
PUNJAB 
Notification 
The 29th July, 2005 
No. 23-Leg./2005.—The following Act of the Legislature of the 
State of Punjab received the assent of the President of India on the 
11th July, 2005, and is hereby published for general information :- 
THE GURU ANGAD DEV VETERINARY AND ANIMAL 
SCIENCES UNIVERSITY ACT, 2005 
(Punjab Act No. 16 of 2005) 
AN 
Act 
10 establish and incorporate a University in the State of Punjab to be 
known as the Guru Angad Dev Veterinary and Animal Sciences, for the 
purposes of affiliating and teaching and ensuring proper and systematic 
instruction, training, research and extension in modern systems of 
veterinary, animal and fishery sciences and for the matters connected 
therewith or incidental thereto. 
BE it enacted by the Legislature of the State of Punjab in the Fifty- 
sixth Year of the Republic of India as follows :— 
CHAPTER-1 
PRELIMINARY 
1. (1) This Act may be called the Guru Angad Dev Veterinary and Animal 
Sciences University Act, 2005. 
(2) It shall come into force on such date, as the State Government 
may, by notification in the Official Gazette, appoint in this behalf. 
2. In this Act, unless the context otherwise requires,— 
(a) “Academic Council” means the Academic Council of the 
University ; 
(b) “affiliated college” means a college oran institution affiliated 
to the University ; 
(c) “animal” means the live-stock and all other domesticated 
animals, wild animals, and shall include fish, birds, reptiles and 
all other living animals ; 
(d) “animal science” means breeding, live-stock production and 
management, nutrition of animals, live-stock products and feed 
technology ; 
Short title and 
commencement. 
Definitions.
Ii 2G MN) 
JAB GOVT GAZ. (EXTRA), JULY 28. 2 
z 
/SRAVANA 7, 1927 SAKA) 
(0) “Registrar” means the Registrar of the U 
nt oi the Universi anagem fe) “Board” means the Board of Manage 
constituted under section 11; 
(f) “Chancellor” means the Chancellor of the t niversity ; 
(¢) “College” means the college of Veterinary Medi at 
© Ludhiana or any such like College, as may be cstablished and 
maintained by the University ; ] ‘ 
pint 
(h) “Dean” means the Dean of the College ; 4 
(i) “extension education” means the educational activities concerned r 
with the training of veterinarians, para-veterinary staff, live-stock 
farmers, home makers and other groups concerned with animal Lo 
health or welfare or improved animal husbandry practices and i 
various phases of scientific technology related to animal 
production and marketing and includes demonstration to carry L 
the new technology and innovation to live-stock farms and farm EL 
homes through the Department of Animal Husbandry and 4 
Fisheries ; A 
(7) “faculty” means the faculty of the University : 
(k) “fishery” means the art and science of understanding the biology, L 
commercial exploitation and conservation of aquatic life as well 
as 1ts surroundings including the constituents of the surroundings; 
(1) “hostel” means a unit of residence for students of the University 
maintained or recognized by the University in accordance with the provisions of this Act ; 
(m) “library” means a library established or maintained by the 
University ; 
(n) “prescribed” means prescribed by the statutes or regulations 
made under this Act ; 
niversity
PUNJAB So GAZ. (EXTRA), JULY 29, 2005 \ 7 5 ~ . , —_(SRAVANA 7, 1927 SAK A) 
(pr) 
(4) 
{r) 
(s) 
(t) 
(1) 
(v) 
(w) 
———————————— 
145 
Section” means Section of this Act 
“Ss a od 3 Lid Ne ~ " ~ State Government means the Government of the State of Punjab ; 
“h t ” “6 . I. } 
Statutes” and regulations means, respectively, the statutes 
and regulations of ihe University made under this Act ; 
“University” means the Gury Angad Dev Veterinary and Animal Sciences University established under section 3 ; 
“University area” means the area falling under the jurisdiction 
of the University : 
“University campus” means the areq comprised within the local 
limits of the headquarters of the University or such ather colleges 
and institutions, as may from time to time, be declared as such 
by the University with the prior approval of the State 
Government ; 
“Veterinary” means the art and science of Veterinary Surgery 
and Medicine and includes :—— 
(i) the diagnosis of diseases in, and injuries to animals : 
(11) the giving of advice based upon such diagnosis ; 
(111) the medical or surgical treatment of animals ; 
(iv) the measures taken for prevention and control of live- 
stock diseases; and 
(v) zoonoses and epidemiology; and 
“Vice-Chancellor” means the Vice-Chancellor of the 
University ;
——————————— et ee — i CS | JENN 
Establishment of 
the Umiversity 
Estat. shment of 
new « lleges and 
recog ition of 
institu ions by 
the University. 
Objects of the 
University. 
PUNJAB GOVT GAZ. (EXTRA), JULY 29. 2005 
(SRAVANA 7, 1927 SAKA) 
—— CHAPTER-Il 
ESTABLISHMENT OF THE UNIVERSITY 
3. (1) There shall be established a University by the name of “Gy 
Angad Dev Veterinary and Animal Sciences University” having jurisdiction jp x 
the whole of the State of Punjab. 
(2) The University shall be a body corporate by the name specified in 
sub-section (1) and shall have perpetual succession and common seal. It shall 
have the power to acquire, hold and dispose of property both movable and 
immovable and shall sue and be sued by the said name. 
(3) The headquarters of the University shall be at Ludhiana or at 
such place, as may be specified by the State Government by notification inthe 
Official Gazette from time to time. 
(4) The University shall not lease, sell or otherwise transfer any 
immovable property, which may have been vested in, or acquired by it, without 
obtaining the prior approval of the State Government. 
4. On and from the date of establishment of the University, nO new 
college, imparting education in veterinary, animal and fishery sciences, shall be 
established in the State of Punjab, except as a constituent or affiliated college 
of the University. 
5. The Uniyersity shall have the following objects, namely :— 
(a) to impart education in different branches of veterinary, animal 
and fishery sciences as the University may determine from time 
totime; 
(b) to further advancement of learning and research in veterinary 
animal and fishery sciences and other allied sciences and to 
undertake extension of such specialized knowledge to the needy 
people ; 
(c) to undertake study on marketing strategies of live-stock and live- 
stock products, and on conservation of live-stock breeds and 
wild animals ;
| aaa 
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
departments, governi : 
b p ts, governing Animal Husbandry, Fisheries and Dairy 
cvelopme “the Qtate (2 ’ ’ 
a ’ ntof the State Government and Union Government, 
National ar rations 1d International Research Institutes, specialized in the 
field of vetermary, ani 1 f veterinary, animal and fishery sciences with a view to 
keep abreast of the latest technology : 
¢) toraise level of veterinary s ” 
(e) ise level of veterinary study to mfernational standards ; and 
(f) such other objects, as the State Government may, by notification 
in the Official Gazettee, specify from time to time. 
6. The University shall perform the following functions, namely : 
(a) 
(b) 
(c) 
(d) 
(e) 
(f) 
(g) 
to provide for instruction, training and research in veterinary, 
animal and fishery sciences ; 
to make provision for dissemination of the findings of research 
and technical information through extension education ; 
to institute degrees, diplomas and other academic distinctions 
in veterinary, animal and fishery SCIENCES ; 
to hold examinations and to-confer degrees, diplomas and 
other academic distinctions on persons, who have - 
(i) pursued a particular course of study ; er 
(ii) carried out reserach in the University under the prescribed 
"terms and conditions ; » 
/ 
to confer honorary degrees or other distinctions in the manner 
and under the conditions as may be pre 
tions for field workers, live- 
t enrolled as regular 
scribed ; 
to provide for lectures and instruc 
farmers and other persons, no stock 
he University and to grant certif 
students of t 
necessary | 
th other universities, institutions, organizations 
fo cooperate wi 
es in such manner and for such purposes, 
and other authoriti 
as may be determined ; 
jcateas to them, if 
Powers and 
functions of 
University 
147 
Lhe
29, 2005 148 PUNJAB GOVT GAZ. (EXTRA.), JULY 
(SRAVANA 7, 1927 SAKA) pire 
(h) to establish and maintain colleges and stitutions re a 
; 5 sciences ; veterinary animal and fishery 
(1) to affiliate colleges or institutions to the University an 
withdraw affiliation therefrom : 
(7) to establish and maintain laboratories, libraries, reseay 
stations, processing plants and museums for teaching, re 
and extension education : 
(k) to institute. suspend or abolish Professorships, Associate - Professorships, Assistant Professorships, Teachershipg and : 
other teaching research and extension posts in the University : and to make suitable appointments thereto : 
(1) to create, suspend or abolish administrative and other posts and to appoint persons to such posts : 
(m) to institute or abolish or suspend fellowships, scholar: studentships, bursaries, exhibitions, medals and prizes i accordance with the statutes and to u works of merit and research 
verterinary, animal and fishery s 
ndertake publication of pertaining to research in 
ciences ; 
(p) to fix, demand and receive, such fees and other charges, as may be prescribed : 
(9) to exercise control over the stude nts of the (J affiliated colleges : niversity and 
(r) to Manage and contro] the mo vable and Immovable properties of the University : 
-— 
PUNJAB GOVT GAZ. (1 XTRA.), JULY 29, 2005 (SRAVANA 7, 1927 SAKA) 
149 
me VEVNA (s) to accept, hold ang manage any en funds, which may be vy 
test 
dowments, donations or 
ested in the Uniy ersity by way of grant, 
amente 1SPOSIt amentary disposition or otherwise, and to invest the same. 
In such manner ag the University may deem fit : 
Provided that no donation from 
foundation or any indiy 
be accepted by the Up 
State Government ; 
a foreign country, foreign 
idual in such country or foundation shall 
versity, save with the approval of the 
(1) to accept grants from any stitutions or any other recognized by the Gove 
Government ; 
authority, 
mment of India and the State 
(1) to borrow money with or without security for such purposes, as may be approved by the State Government, from the Central Government or any other State Government, Indian Council 
of Agricultural Research or any other incorporated bodies, subject to the provisions of this Act 2 
(v) to maintain an employment bureau; and 
(w) to do all such acts and things, whether incidental to the powers 
aforesaid or not, as may be required in order to further the 
objects of the University. 
7. The College of Veterinary Science, Ludhiana, research stations, 
veterinary hospitals, fisheries and small animal colony in the Department of 
Zoology and hostels, attached with the aforesaid veterinary college and all 
other movable and immovable assets, liabilities and obligations pertaining thereto, 
shall stand transferred and vested in the University : 
Provided that till the facilities are provided in the University, the College 
of Veterinary Science, Ludhiana, shall continue to share the facilities of library, 
medical, playgrounds, guest houses, auditoria, clubs, public health services and 
“commodation for employees or any other facilities available with te Poy ab 
Agricultural University (hereinafter in short called “existing University’) 
Provided further that the students presently pursuing studies with the “sting University, shall be permitted to complete the courses endiheexiing - 3 ] . hat mer : 4 ns: University shall make arrangements for conduct of thelr examinations 
Transfer of 
college, 
mstitution and 
employees to the 
University
Inspections. 
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 3 
Provided further that if the existing University, prior to the establishment : 
of the University, has conducted any examination, but the results thereot has 
yet not been declared, in such cases, the existing University shall declare the 1 
results and confer the degrees in due course : 
Provided further that the persons under the employment of the 
College of Veterinary Science, Ludhiana, rescarch stations or institutions 
specified above, shall be transferred to the 
as were applicable to them in the aforesaid 
University on the same terms 
and conditions of service 
college and institutions, unless and until. such conditions are changed 
with the consent of such persons : 
Provided further that no person, who is employed on deputation in the 
said college or institution from the State Government, shall be transferred to 
the University, without the prior approval of the State Government. 
8. (I) The Chancellor may cause an inspection to be made by such 
person, as he may direct, of the University, its buildings, laboratories, and 
equipments and of any institution maintained by the University, and may cause 
an inquiry to be made in respect of any matter connected with the administration 
and the finances of the University. 
2) The Chancellor 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, the University shall be entitled to appoint a 3 
representative, who shall have the right to be present, and be heard, at 
such inspection or inquiry. 
(3) The Chancellor may address the Board of the University with 
reference to the result of such inspection or inquiry, as the case may be, with 1 
such advice, as he may deem appropriate regarding the action to be taken. 
(4) The Board shall communicate to the Chancellor about the actio 
it proposes to take as a result of such mspection or inquiry. 
(5) If the Baord does not, within a reasonable time, take action, 
may, after considering any explanation furnished or representation made b 
the Board, issue such direction, as he may deem fit, and the Board shall comp 
with such directions.
PUNJAB GOVT GAZ (EXTRA). JULY 29. 2005 15] 
(SRAVANA 7, 1927 SAKA) 
CHAPTER 
MANAGEMENT OF THE UNIVERSITY 
9. The following shall be the authorities and officers of the | Iniversity, Authorities and 
namely ; 
SI ty 
(a) Authorities of the University 
(1) Baord : 
(it) Academic Council 3 
(iii) Baord of Studies sand 
(iv) such other authorities, as may be declared by the statutes 
to be the authorities of the University. 
(b) Officers of the University 
(1) Chancellor : 
(if) Vice-Chancellor : 
(iii) Dean of Post-graduate Studies : 
(iv) Dean of the College ; 
(v) Director of Research ; 
(vi) Director of Extension Education : 
(vii) Director of Students’ Welfare-cum-Estate Officer 
(viii) Registrar ; 
(ix) Comptroller ; and 
(x) such other persons in the service of the University, as 
may be declared by the statutes to be the officers of the 
University. 
10. (7) The Governor of the State of Punjab shall be the Chancellor. Chancellor. 
(2) The Chancellor shall be the Head of the University and 
shall, when present, preside at convocation of the Unviersity. 
(3) The Chancellor shall have such other powers, as are 
specified in this Act or as may be prescribed. 
11. (1) The State Government shall, as soon as possible after the Songun of ’ . . . the Boar ‘ommencement of this Act, constitute a Baord for the management of the 
University,
PUNTA GOVT GAZ (EXTRA), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
(2) he Board of the { Iniversity shall consist of 
(al the Vice-Chancellor; 
Ah) the Chiet Secretary of the State Government | 
(¢) the Financial Commissioner Development of yy, Stat 
Government | 
(d) the Secretaries to the State Government in the Depart, of: 
(1) Amal Husbandry, Fisheries and Dairy Developme, a 
(1) Fiance. 
fe) the Director of Animal Husbandry | 
(/) the Director of Dairy Development 
(2) the Director and Warden of Fisheries : 
(h) the Deputy Director General (Animal Science) ag 
representative of the Indian Council of Agricultural Re«carg 
(1) one officer, appointed by the Board from amongst the Deans 
Directors of the Umversity ; and 
(J) persons, not being officials, appointed by the State Governmer 
from amongst the following categories of persons, namely = 
(i) two from amongst the persons, who in the opinion of State Government, are eminent Veterinary and Ani Science Scientists with the background of rescarch extension education or development or admimistration : 
(1) two from amongst the persons, who in the opinion of State Government, are progressive farmers or live-stog 
breeders, having experience of, and interest in, scientifl 
farming of hive-stock, poultry, fishery and the: Improvement ; 
(111) one from amongst the persons, who in the opinion of the State Government, are distinguished industrialists ang businessmen, associated with Veterinary and Ani \ Husbandry development :
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PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
133 
(iv) one from amongst the Non-Resident Indians, having 
ancestral background in Punjab, who in the opinion of the 
State Government, are distinguished industrialists and 
businessmen : 
(v) one from amongst the Non-Resident Indians, having 
ancestral background in Punjab, who in the opinion of the 
State Government, are eminent veterinarians ; and 
(vi) one from amongst the women, who in the opinion of the 
State Government, are outstanding social workers, 
preferably with a background of rural advancement and 
animal husbandry. 
(3) The term of office of the members of the Board, other than the 
official members, shall be two years. 
(4) A member of the Board may resign his office by giving a notice 
in writing, addressed to the Chancellor. 
(5) If, for any reason, a vacancy occurs in the office of a member of 
the Board, the State Government may fill that vacancy by appointing another 
person of the same category in accordance with the provisions of this section. 
(6) Five members of the Board, shall be a quorum for a 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. 
(7) The Chancellor shall be the Honorary Chairman of the Board 
and the Vice-Chancellor shall be the working Chairman. 
(8) The Members of the Board, shall not be entitled to receive any 
remuneration for the performance of their functions under this Act, except for 
such daily and travelling allowances, as may be prescribed. 
eeding of the Board shall be invalid merely on the 12. No act or proc il : 
e constitution of, 
ground of the existence of any vacancy in, or defect in th 
such Board. 
Vacancies not 
to invalidate 
proceedings of 
the Board
154 PUNITAE GOVT GAZ. (EXTRA), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) oo 
Fowers and “17 The powers and duties of the Board shall be as follow 
(a) to approve the budget submitted by the Vice-Chanec,, 
(bh) to hold and control the property and funds of the Ung Aly 
issue any general directive on behalf of the Univer, 
(¢) to accept or transfer any property on benalf of the Uni cy gg 
(/) to admimister funds placed at the disposal of the Univer 
specific purposes . 
(¢) to mvest moneys belonging to the University 
(1) to appomt the officers, teachers and other employees of thy 1 
University in the presenbed manner 
(£2) to speaity the torm of common seal of the University 
(h) to appoint such committees, as it may deem necessary for i 
proper functioning ; 
(1) to borrow money for capital improvements and make suitable 
arrangements for its repayment ; 
(7) to appomt the Vice-Chancellor subject to the provisions 
section 14 ; | 
(k) to meet at such times and as often, as the Board may deem 
necessary : 
Provided that regular meeting of the Board, shall be held 2 
least once in every two months : and 
(1) toregulate and determine all matters concerning the Universit 
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 the Act or the statutes. 
The Vis 14. (/) The Vice-Chancellor shall be a whole-time officer of th 
Fane University and shall be appointed by the Board from amongst the distinguished 
vetermarians in the prescribed manner
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
155 
| Provided that where the members of the Board are not unanimous 
we tegeid to the selection of the person, proposed to be appointed as the 
Vice-Chancellor, the appointment, shall be made by the Chancellor : 
) Provided further that the first Vice-Chancellor of the University shall 
e the Secretary, Animal Husbandry of the State Government. He shall hold 
charge till the University starts functioning smoothly or till the Board appoints 
a regular Vice-Chancellor. 
2) Nothwithstanding anything contained in sub-section (1), in the 
event of the Vice-Chancellor, being not in a position to discharge his functions 
on account of illness, absence or leave or any other contingency, the Chancellor 
may, on the advice of the State Government, appoint any person to act as 
Vice-Chancellor for the disposal of the business during the said event. The 
person temporarily appointed to discharge the functions of the Vice-Chancellor, 
shall hold office during the pleasure of the Chancellor. The Chancellor shall 
determine the emoluments or allowances, payable to the person, so appointed. 
(3) The term of office of the Vice-Chancellor, shall be four years 
and he shall be eligible for re-appointment. 
(4) The emoluments and other conditions of service of the Vice- 
Chancellor shall be such, as may be prescribed and the same shall not be 
varied to his disadvantage after his appointment. 
(5) When a vacancy occurs, or is likely to occur, in the office of the 
Vice-Chancellor by reason of leave or for 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). 
or may, relinquish office by resignation n 
liver it to the Secretary of the Board 
Vice-Chancellor wishes to 
(6) The Vice-Chancell 
writing, addressed to the Board and de 
atleast two months prior to the date, on which the 
be relieved. 
15. (1) The Vice-Chancellor shall 
academic officer of the University and the Chairman of the Academic € ouncil, 
and shall, in the absence of the Chancellor, preside at convocation of the 
University and shall confer degrees on the persons, entitled to receive them. 
be the principal executive and Powers and 
duties of the 
Vice-Chancellor
156 PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005 
(SRAVANA 7. 1927 SAKA) 
. . o — (2) The Vice-Chancellor shall exercise control over the allay, Ut University and shall be responsible for the due maintenance of discipli, at fy University. 
(3) The Vice-Chancellor shall convene meetings of the Acadon,q Council, unless he temporarily delegates this power to some other olficep the University. 
(4) Without prejudice to the powers conferred by this Act on the State Government, the Vice-Chancellor shall ensure the faithful ob 
the provisions of this Act and the statutes and he shall exercise al] s 
as may be necessary in that behalf. 
SCrvance 
uch power 
(3) The Vice-Chancellor shall be responsible for the present ation 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 possible, report the action taken. (0 the officer, authority or other body, as the case may be, for confirmation, who op which in the ordinary course, would have dealt with the matter, but nothin Zin this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorized and provided for in the budget. 
(7) Where any action taken by the Vice-Chancellor under sub-section (6), affects any person in the service of the University to his disady such action shall not be taken, unless such a person has bee opportunity of being heard. 
anlage, 
n given a 
(8) The person aggrieved by an action, referred to in sub-section (7) | may prefer an appeal to the Board within a period of thirty days from the d ale, on which the action taken against im, is communicated to him. 
(9) Subject as aforesaid, the Vice-Chancellor, shal] give effect to the orders of the Board regarding the appointment. suspension or dismissal o i officers, teachers and other employees of the University. 
(10) The Vice-Chancellor shall be responsible for the co-ordination 
and integration of teaching, research and extension education.
- 
a ———TTTT 
PUNJAB 3 “oT GAZ. (EXTRA.), JULY 29, 2005 157 (SRAVANA 7, 1927 SAKA) 
(11) The Vice-Chanc : ellor OXCTCiS 
be prescribed. shall exercise such other powers, as may 
16. The salary and al] Owarnces payabl ot ) 
+ emplovees of ret ¢ e to the officers, teachers and Salary and 
Ci el Ci sii University shall be such as may be determined by the 
vice-Chancellor with the approval of the Bog 1 Ye deicmuned vy ine 
rd. 
al — allowances 
17. (1) The Registrar shall s be a whole-time offi | shall icer of the University The Registrar 
ond shall be appa by the Vice-Chancellor with the approval of the pr | 
rom among persons, having status not below the rank of a professor of 
niversity an os the Ur | ty and who are academician in the field of veterinary, animal or 
fishery sciences. 
; 
| Xi [he Registrar shall receive such remuneration and other 
emoluments, as may be prescribed and shall not, during the tenure of his 
office, accept any other remuneration or emolument from any other source. 
18. The Registrar shall, Powers and 
duties of 
Registrar 
(a) be responsible for the custody of the records and the common 
seal of the University ; 
(h) be the ex officio Secretary to the Academic Council and to the 
Board and shall place before the Academic Council and the 
Board all such information, as may be necessary for the 
transaction of business of the Academic Council or the Board, 
as the case may be ; 
(¢) receive application for admission into the University ; 
(d) make arrangements for admission of Non-Resident Indian 
students, Non-Resident Indian sponsored students, foreign 
students, industry sponsored students ; 
(e) keepa permanent record of all syllabi, curricula and information 
connected therewith ; 
ct of such examinations, as 
(/) make arrangements for the condu 
| 
ble for the due execution of 
may be prescribed and be responsi 
all processes connected therewith : and 
(¢) perform cuch other duties, a5 may be prescribed (rom time 10 
time by the Vice-( ‘hancellor.
r y 2005 
PUNJAB GOV'T GAZ. (EXT RA. ), JULY 29, 200 
(SRAVANA 7, 1927 SAKA) 
10. (/) The Comptroller shall be a whole-time office, or SS 
158 
He Vice-Chancellor w ‘ University and he shall be appointed by the Vice-Chancel ith the 4PProy yy 
of the Board. | 
(2) The Comptroller shall manage the property and INVestmen,, " ¢ 
the University and advise it in regard to its financial policy. 
(3) The Comptroller shall be responsible to the Vice-Chance||,, for 
all accounts matters of the University including the preparation and presenta, 
of1ts Budget and statement of accounts. 
(4) The Comptroller shall receive such ermuneration, 4s may he 
prescribed. He shall not, during the tenure of his office, receyye any 
remuneration or other emolument from any other source. 
(5) The Comptroller shall, 
(a) ensure that expenditure, not authorized in the budget, is not 
mcurred by the University, except by way of investment ; and 
(b) disallow any expenditure, not warranted by the terms of any statutes or for which provision 1s required to be made by the statutes, but has not been so made. 
(6) All. moneys belonging to the University, shall be kept in a Scheduled Bank, as approved by the Board. 
Director of 20. (1) The Director of Students’ Welfare-cum-Estate Officer of Siders’ the University shall be a whole time officer of the University and shall be 
Wellare-cum- 
Estate Officer appointed by the Vice-Chancellor with the approval of the Board. 
(2) The aforesaid Director shall have the following duties, namely :— 
(a) to make arrangements for the housing of students : 
(6) to make programmes of students’ counselling ; 
(¢) to arrange for the employment of students in accordance with the plans, approved by the Vice-C hancellor : 
(d) to supervise the Cxtra-curricular activities of students ; fe) to assist in the placement of graduates of the University ; and (f) to Organize and maintain contact with the Alumni ol the University.
) 
PUNJAB GOVT GAZ. (EXTRA), JULY 29, 2005 159 
(SRAVANA 7, 1927 SAKA) 
(3) He shall be responsible for the custody, maintenance and 
management of all the buildings, lawns, gardens, playgrounds and other properties of the University. 
21. (1) The College shall have a Dean, who shall be whole time Dean of 
officer and shall be appointed by the Vice-Chancellor with the approval of the coltege. 
Board. 
(2) The Dean shall be responsible to the Vice-Chancellor for all 
matters concerning the college. 
(3) The Dean shall be responsible for the organization and the conduct 
of resident instruction of the college. 
(4) The Dean of Post Graduate Studies shall be responsible for the 
organization and the conduct of postgraduate resident instruction. 
(5) The Dean shall act as liaison officer with national and international 
organizations or agencies or individuals for education, research and employment. 
22. (1) The Librarian of the University, shall be appointed by the The Librarian 
Vice-Chancellor with the approval of the Board and shall be incharge of the 
library. 
(2) The Librarian shall be responsible to the Vice-Chancellor for all 
matters concerning the library. 
23. (1) The Academic Council shall consist of the following members, Constitution of 
the Academic namely :— (he Mea 
(a) the Vice-Chancellor ; 
(b) the Dean/Deans of the College/Colleges ; 
(¢) the Dean of Post-Graduate Studies ; 
(d) the Director of Extension Education ; 
(e) the Director of Research ; and 
(f) five senior-most Heads of the Deaprtments of Colleges to be 
nominated by their respective Deans. 
(2) The terms of office of the members, specified in clause (f) of 
“ib-seetion (1), shall be two years.
160 PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
Powers of the 
Academic 
Council 
24. (1) The Academic Council shall be incharge of the a; adorn 
affairs of the University and shall, subject to the provisions of this Act, , ” 
statutes, superintend. direct and control, and be responsible for the main, ance 
of standards of instruction, education and examinations and other Mater, 
connected with the obtaining of degrees and shall exercise such other py, 
and perform such other duties, as may be prescribed. 
(2) Without prejudice to the generality of the foregoing power the 
Academic Council shall have the power—— 
(a) 
(b) 
(c) 
(d) 
(e) 
0 
(g) 
(h) 
(i) 
(7) 
to advise the Vice-Chancellor on all academic Matter. 
including the control and management of the library 
to co-opt at its meetings such Heads of the Departments, 
1t may consider necessary ; 
to make recommendations to the Vice-Chancellor for the 
institution of the Professorships, Associate Professorships. 
Assistant Professorships and Teacherships and other 
teaching posts and with regard to the duties and emoluments 
thereof ; 
to formulate, modify or revise schemes for the constitution 
or reconstitution of departments of teaching, research and 
extension ; 
to make regulations regarding the admission of students to 
the University ; 
to make regulations regarding examinations to be conducted 
by the University and the conditions on which students shall 
be admitted to such examinations ; 
to make regulations relating to the courses of study Icading 
to degrees, diplomas and certificates : 
to make recommendations regarding post-graduate teaching. 
research and extension ; 
to make recommendations regarding the qualifications, to be 
prescribed for teachers in the University ; 
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. 
PUNJAB GOVT 
(SRAVANA 7. 1927 SAKA) 
CHAPTER Iv 
COLLEGE AND INSTITUTIONS 
25. (/) lhe college shall ¢ ar rampnse such Departments, as may be 
prescribed 
(2) There shall be ga He 
responsible to the Dean, for resident mstruction iF to the Director of Research, 
esearch 5 and to the Director of for r ¢ Director of Extension Education. for extension 
education. 
3) The Head of each Dep: 
( leach Department shall be selected by the Vice 
(Chancellor and be appointed by him with (he approval of the Board 
4) The duties —— (4) , powers and functions of the Heads ol Departments 
shall be such as may be prescribed. 
i Subject to the provisions of this Act and the statutes, the 
Veterinary, Animal Science and Fishery Institutes in the State shall be affiliated 
to the Umversity, which shall be responsible for research, both fundamental 
and applied. 
27. (1) There shall be a Director of Research in the University, 
who shall be responsible to the Vice-Chancellor and who shall be appointed by 
the Vice-Chancellor mn consultation with the Dean and with the approval of 
the Board. 
(2) The Director of Research shall be a whole time officer, trained 
in Veterinary and Animal Sciences and shall initiate, guide and co-ordinate the 
research programmes of the University and its institutions. 
28. (1) The University shall be responsible for 
(a) the veterinary, animal husbandry and fisheries 
extension functions, which are primarily educational 
in nature ; and 
(bh) imparting training to the 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 
'¢ the members of the staff of their respective 
Unversity and work in co-ordination with th 
lopment and Co-operatives. 
subject matter sections in the 
¢ Departments of Animal 
Mushandry, Fisheries, Dairy Deve 
a "eRe ad of cach Department, who shall be 
16] 
( amposi 
( allewe 
Veterinary, Animal 
Science and Fishery 
Institutions 
Director of 
Research 
Extension 
Education
162 
Retirement and 
other conditions 
of service 
Provident Fund 
Appointment of 
technical staff. 
Iemporary 
arrangements 
Statuies 
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) | 
(3) The Director of Extension Education shall be a whole jm 
d in Veterinary and Animal Science and shy] 
ith the Dean and wi}, , officer, technically traine 
WwW 
appointed by the Vice-Chancellor in consultation 
approval of the Board. 
(4) The Director of Extension Education shall be responsible fot e 
Vice-Chancellor and shall prepare programmes for assisling farmers gp 
housewives in applying results of scientific investigations to the solution 
their problems. 
CHAPTER V 
SERVICES 
29. The age of retirement and other conditions of service of cverys 
officer, teacher or other employee of the University shall be such, as may be 
prescribed. 
30. The 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. 
31. Subject to the provisions of this Act, the members of the technical 
staff of the University, shall be selected by the Head of the Department in : 
consultation with the members of the Department concerned, who will forty 0 
be recommended by the Dean or the Director of Research or the Director o : i 
Extension Education, as the case may be, and shall be appointed by the Vic 
Chancellor with the approval of the Board. 
32. The Vice-Chancellor may, until such time, the authorities of the 
University are duly constituted, temporarily appoint any officer of the University 
as authorized by this Act to appoint. 
CHAPTER VI 
STATUTES AND REGULATIONS 
33. Subject to the provisions of this Act. the ] statutes may provide for 
the following matters, namely :— 
(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 Unive Je rsity and of the 
officers, teachers and other cmployees of the Universit
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 
(SRAVANA 7, 1927 SAKA) 
(c) 
(d) 
(e) 
(f) 
(g) 
(h) 
(i) 
0) 
(k) 
() 
(m) 
(n) 
(0) 
(r) 
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 ; 
The designation, the manner of appointment, the powers and 
the duties of the officers of the University ; 
the classification and the manner of appointment of teachers ; 
the constitution of gratuity or provident fund or both for the 
benefit of officers, teachers and other employees of the 
University ; 
the institution of degrees and diplomas ; 
the conferment of honorary degrees ; 
the establishment, amalgamation, sub-division and abolition 
of Departments of the University ; 
the establishment and the abolition of hostels maintained by 
the University ; 
the institution of fellowships, scholarships, medals and prizes ; 
the maintenance of a register of graduates ; 
the admission of students to the University and their enrolment 
and continuance as such ; 
the courses of study, to be laid down for degrees and diplomas 
of the University ; 
the conditions under which students shall be 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 degrees and diplomas ; 
the conditions of residence of the students of the University 
and the levy of fees for residence in hostels maintained by 
the University ; 
the recognition and supervision of hostels, not maintained 
by the University ; 
163
164 
Statutes how 
madc 
PUNJAB GOVT GAZ. (EX 
OUAVANA 7, 197 SAKA) x te amber qualifications, emoluments and other condition 
© ’ 
a _ a : 
4 f service of officers, teachers and other employees of t},, 
(00 Bs 
University and the and the maintenance of ree rg 
NIVETS 
of their services and activities 
preparation 
(r) the fees, which may be charged by the University ; 
nd allowances, including travelling ang 
(s) the remuneration a 
ons employed on the 
daily allowances, to be paid to the pers 
business of University : 
award of fellowships, scholarships, 
(t) the conditions for the 
ends and fee concessions; and 
medals and prizes, stip 
(u) all other matters, which under this Act, are to be or may be 
provided for by the statutes. 
34. (I) The statutes, made under the Punjab Agricultural University 
Act. 1970. and in force immediately before the commencement of this Act, 
shall. in so far as they are not inconsistent with the provisions of this Act, and 
subject to such adaptations and modifications, as may be notified by the State 
Government, be the first statutes of the University. 
(2) The Board may, from time to time, make new or additional 
statutes and may amend or repeal the same. 
(3) The Academic Council may propose to the Board, the draft of 
statutes and such draft shall be considered by the Board at its next meeting : 
Provided that the Academic Council shall not propose the draft of any 
statutes or any amendment therein, affecting the status, powers or constitution 
of any authority of the University, until such authority has been given an 
opportunity to express its opinion upon the proposal, and any opinion so 
expressed, shall be considered by the Board. 
(4) The Board may consider any such draft, as is referred to in sub- 
section (3), and pass the proposed statutes or reject or return it to the Academic 
Council, for re-consideration, either in whole or in part, together with any 
amendment, which it may suggest. 
(5) Any member of the Board, may 
(a) propose to the Board, the draft of any statutes and the Board 
may, either accept or reject the proposal, if it relates 10 2 
matter, not falling within the purview of the Academic 
Council;
PUNJAB GOVT GAZ. (EXTRA), JULY 29. 2005 165 (SRAVANA 7, 1927 SAKA) (b) incase, such a drafi rel 
— 
ee e—————————————————— 
ates to a matters, which 1s within the 
WIVIEW of the Acade , I the Acade mic Council, the Board shall refer it for consider; ation to the Academic ( ouncil, which may, either 
report to the Bo; 
i. sal] " Board that it approves or does not approve the 
b > A Be v ch, then, shall be deemed to have been rejected 
y the Board or submit the drafi to the Bo ard in such form, 
as the Acade mic Council may, approve ; and 
(c) oe prosons of clause (b), shall apply in the case of the 
draft, submitted by any member of the Board under clause 
(a) to the Board, as they apply in the case of a draft, presented 
to the Board by the Academic Council. 
3s. (1) Any authority of the University, may, make regulations, Regulations 
consistent with this Act and the statutes for — 
(a) laying down the procedure to be observed at its meetings 
and the number of members required to form a quorum ; 
(b) providing for all matters, which by this Act and the statutes, 
are to be provided for by the regulations ; and 
(¢) providing for any other matter, solely concerning the authority 
and not provided by this Act and the statutes. 
(2) Every authority of the University shall make regulations providing 
for the giving of notice to the members of such authority of the dates of the 
meetings and of the business to be transacted at such meetings and for keeping 
of records of the proceedings of the meetings. 
(3) The Academic Council may, subject to the provisions of the 
statutes, make regulations, providing for courses of study, system of 
examinations and degrees and diplomas of the University after receiving drafts 
of the same from the Board of Studies concerned. 
(4) The Academic Council may not alter a draft received from the 
Board of Studies, but may reject or return it to the Board of Studies for turther 
consideration together with the suggestions of the Academic Council. 
(5) The Board of Studies may direct that the amendment may be 
made, in such a manner, as it may specity.
PUNJAB GOVT GAZ. (EXTRA.), JULY 29, 2005 166 
(SRAVANA 7, 1927 SAKA) I B 
oo (6) Notwithstanding anything contained in this section, the regulation, 
made under the Punjab Agricultural University Act, 1970, and in force 
immediately before the commencement of this Act, shall, in so far as they gre | 
not inconsistent with the provisions of this Act, and subject to such adaptation 
and modifications. as may be notified by the State Government, be the fir 
regulations of the University. 
CHAPTER-VII 
FINANCE. ACCOUNT AND AUDIT 
General fund 36. (/) The University shall have a general fund to which shall be 
credited 
(a) income from fees, endowments and grants and propertics of 
the University ; 
(bh) contributions or grants from the State Government and the 
Central Government on such conditions, as may be imposcd 
by that Government ; and 
(¢) other contributions, grants, donations and benefactions. 
Ober fonds 37. The University may have such other funds also, as may be 
prescribed. 
38. (1) The University shall constitute a Finance Committee Constitution of 
Finence consisting of the following members, namely :— 
Committee 
(a) the Vice-Chancellor ; 
(b) the Comptroller ; 
(¢) a member chosen by the Board from amongst the official 
members ; and 
(d) amember chosen by the Board from amongst the non-official 
members. 
(2) The powers and duties of the Finance Committee shall be as 
follows :— 
(a) to examine the annual accounts of the University and to 
advise the Board thereon ; 
(bh) to examine the annual budget estimates and to advise the 
Board thereon ; 
PUNJAB GOV'T GAZ. (EXTRA), JULY 29, 2005 
 (SRAVANA 7, 1927 SAKA) 
(¢) toreview the financial position of the University from Lime 
lo hime 
(d) to make recommendations to the University on all matter 
relating to the finances of the University: and 
~(¢) to make recommendations to the Board on all proposals 
involving expenditure for which no provision has been made 
in the budget or which involves expenditure in excess of the 
amount provided in the budget 
(3) The accounts and the balance sheet shall be submitted by the 
Vice-Chancellor through the Board to the State Government. which sha

Excerpt shown. Open the full act in Lexace.

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