The Guru Kashi University Act, 2011

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Part F
Part Il
Part III
Part I\/ Cor
EXTRAORDINARY
Published byf;uthority
DIGARH, MONDAY, DECEMBER 26, 2OII
Contents
Acts
'he Guru Kashi Llniversity Act, 201 I
Punjab Act No, 37 of 201t )
Ordinanccs
Nit
Delegatcd Lcgislation
Nil
tion Slips, Republications and Replacemerrts
Nil
:;: ( clxii )
"/.
PUNJAB
DEPARTMENT
known as the
provisions for
related qctivities at
professional,
and literature and
incidental thereto:
Whereas
propo,sal to the
University in the i.
Universities Policy,
higher education at
Whereas the
said proposal in t
2010, has come to
is capable of
has, the re,
Private (Jniversity;
And whereas
establi,sh the Guru
' GAZ.(EXTRA.), DEC. 26, 20rl
USA 5, 1933 SAKA)
l l3
PARTI
AND LEGISLAilVE AFEAIRS, PIJNJAB
Notification
26th December, 201I
followingAct of the Legistature of the State ofPunjab received the the Govemor of Punjab on the 24th December.
201 l, is hereby informatibn :-
THE SHI TJNIVERSTTY ACT. 2OII
Act No. 37 of 2011)
AN
ACT
to establish and i
No.
201 0
I
a University in the State of punjab to be
University, for the purposes of mtking
teaching, education, research, training ancl
in disciplines af higher education iticluclfug
, general education, religious, languuge
for the matters connectetl therewith or
Trust hadtponsored and matle a
vernment for setting up a self financing
Punjab on the basis of the punjab pnivate
lo make provisions for all lhe streams ol'
Governnrent, after due consicleration of lhe
of the Punjab Private (Jniversities policy,
that Balaji Educationql Trust (ReSd.)
obligation and nmning the (Jniversitt, tuttl
proposal for the establishment of the saitl
circum$tances, it is deemed expediertt lo
(hivcrsity Jbr the qfore.taid l)urpo$es
J.
Short aitlc 8nd
commenccm€nt.
De finitions.
of Punjab in the Sixty-
1r {1/ This Act 6f,y:b'6 ait*id fip Guru Kashi Universiga
Be it enacted by the Legislature of the
Year of the Republic of India, as follr
It shall come into force at onoc.
In this Act, unless the context othonfvise requiros,-
(a) "Academic Council" means the Academic Council of thc
University ;
f,, 
"Y"*,::*:1fi'mtbns 
a uoa[, to be constituted by the
PUNJAB GOVT GAZ. (E)(TRA. DEC.26,20I I\'
(PAUSA 5,1933
Goveming Body;
area within whiclrrre
of the [Jniversitv :
"Chief Finance and Accounts
Finance and Accounts Offrcer
e'Dean" means a Dean of Sre
"Governing Body" m.eans
University ;
(/c,/ "institLrtion" means any or institute or college or'it may.be +alled).
run or managed b,v the.
S{Fg, orciirranceg and
ll.
(2)
2.
(f)
G)
(h)
(i)
0)
m s the Chief
of the
(t)
(n)
(n)
(o)
' gistrar" means the of the University ;
"State Government" means the of thc Sur_rif
"statutes",
ordinances and
under this Act ;
(2)'t'he
accordance with
Road, Talwandi Sabo.
Lr'
PIINJAB cAZ. (EXTRA.), DEC. 26,20t1 115
5, 1933 SAIG)
@) "teachef'
Assistant
imparting
or in any
(q) '"Trust" m
Ptofessor, Reader, Associate Professor.
Lecturer and any such other person,
(r/ University me
n3
University established
under
anp the Guru
of this Act ;
on full time or part time in the University
or" means the Vice-Chancellor of the
the Visitor of the University.
estaplished a private university by the name Establishment of
in tfre State of Punjab. thc Unive rsitv
contfact and shall sue and be sued by th,: aid
Objects of the
Un iversity
the society in general, as may be deerned
the University through all the .modes of
may emerge or become relevant in future ;
tjabi studies, to provide for research in Punjabi
litenature and to undertake measures for the
Un ivers shall be run and managed by the Trust in
Act.the prov of this
(3) The Universitv I be a body aorporate by the name mentioned
in sub-seotion (,f and shall perpetual succession and a cqmmon ;eal.It shall have the power to ire, hold, dispose of property both nrov :rble
(sJ "Vice-Cha
Urriversity
(f/ "vsitor" m
3. //) There shall
of the Guru Kashi Uni
and imrnoveable and to
name.
necessary
education,
(4) The of thq University shall be located at Sarclulrarh
:t Badhinda.
(5) The University I be self-frnanced and it shall not be entitled
to r€cetve auy grant or other assistance from the State Government.
4. 'l'he objecrs of Unflversiry shall be,-
(y' to provide
training at
teaching, education, research and
in all disoiplines of .lrigher education
including medical, technical. general education
and in any m and subject, as per the needs ofthe
industry
frl to make ision for study and research on the lif-e and
teaching of Gprus and their cultural and religious impact
in the of l[dian and world civilizations I
(iii) to prornote
larrguage
ofPpnjabi language literature and culture
Powers and
functions of rhe
University.
PITNJAB GOVT GAZ. (EXTRA.), DEC. 26,2011 s-
(PAUSA 5,1933 SAKA)
(iv,) to. promote.lhe aoad€mio aspirations of the rural students :
(t dresearch,
skills with
society ;
(vi) to provide for research, creation, advancement and
dissemination of knowledge, wisdorn and understanding ;
(vii) to institute degees, diplomas, ceftificates and other academic
distinctions on the basis of examinations or any such othermethod ; and
(,t,iii) to do all such other_act and things, which may be necessary
or desirable to further the objects of the Universitv.
5.. lhe Universrty shall have the following powers and functions to
:::q"d and performed by or through is -officers and authorities,lv:+
(y' to. make provisions for inskuction, teaching and researVrelating to the eourses through traditional as well as newinnova$ive modes includiqg onlia€ education modes ;
(if to conduet and hold ereuninations grant or confer degrees,
diplomas certificates, awards, grfrer, credits, acad-emic
disfinctions as well as other Aistincgons and certificates l
(iii) to institute and confer the designation: of profe ssor, Associate
Pfofessor, Assistaritprofessor, der, Lecturer or any other
equivalent designation, as may be required by the Unh,crsity
or its institutions and to appoint p€rsgns as such 
.,
(iv) to institute-and award fellowships, scholarslrips and
studentships, .rs may be prescribed ;
to provide for lbnias and
certificates of s fullv or
partidly from Boari or
Council or any
to p.rovide for dual degree, diploma or certificate yr.r_d_r.,r.r
other Universities on reoiprocal basis ;
to set up central library, departmental libraries, museums
and allied metters i 
.
to demand such fees and other charges as ma), be prescribed :
(v)
("t)
(viil
0iii1
I
13
PUNJAB (EXTRA.), DEC.26,20tl tt7
5, 1933 SAKA)
(ix) to and run the funds of the Trust and
in favour of the University ;
(.r/ to inst d confer honorary degrees as may bo
(xr.) to print ish the works of academic excellence :
(xii) tot*e eci
the
m easures for increasi n g educati onal faci I ities
lucationally backward strata of the sociery- ;
(xiii) to
(xiv) tn
promote sports and martial arts ;
adrninistrative, ministerial aud other
and to make appointments thereto ;
(xv) to ts from the University Grants Commission
and or State agencies or any other person ;
(xvi) to accept gifts, donations and to raise loans and
(xvii) to projects on mutually acceptable tems
and respect of agriculture, :industry and
(xviii)
(xix)
to prov
to and pro e extra-currioul.ar aotivities for
of the leachers, s,tudents and
em
to
tho University ;
ire and take on lease or mortgage any
.movable property and sell, lease, mortg4ge,
and
to vested in the Universitv :
(xxi1
(xxii)
fee structure for varisus' gories of
ion with other institutions on rnutuallv
s and conditions I
(xxiii) to fix, ine and provide salaries, remuneratisns.
and employees of the University in
the norms. specified by the tlniversity Grants
to
stl
to
Officers of the
l)niversit)',
'l he Visitor
PTJNJAB GOVT GAZ. (EXTRA.), DEC. 26,2011
(PAUSA 5, 1933 SAKA)
(xxiv) to do self-certification, which shall be exempted from
obtaining any permission, approval, license, eertifioate, no
'objection certificate, authorization or any other ilocument=
from the State Government or any othor body set-up by the
State Govemment or under any State Act or Central Act in
so far as it is applicable to the State :
(xxv) to frame statutes, ordinances and regulations for carryirrg
out the objects of the University ; and
(xxvi) to do all such other acts, which may be necessarl, or'
desirable to further the objects of the Univorsify.
6. The following shall be the offrcers of the Universitl,, namely :-
(i) the Visitor ;
(ii) the Chancellor ;
(iii) rhe Vice-Chancellor ;
(iv) the Registrar ;
(v) the Chief Finance and Accounts'bffrce. ; aud
(vl) such other offrcers of the Universityi as may be declared by
it by statutes to be the officers of the Universilv.
(1) The.Governor of Punjab shall.be the Visitor of the
(2) The Visitor shall preside over the convocation of the University
co4fering degrees and diplomas. The Visitor shall have the right to call-
any information relating to the affairs of the University.
(l The Visitor, in consultation with the Chancellor, rnay cause the
scrutiny, investigation, survey or lnquiry or any other such like
ing'to be made by such person, as he may dir€ci in respect of adttinistrative,
ic or e <etutive matters of the Univeniw.
(4) The Visitor shall, in every case, give notice to the Universitl of
is intpntion fo cause the inspection, scrutiny, investigation, survey or inquin'
any other such like thing to be made and the University shall appoint d
who shall be present it such inspection, scnrtiny, investigation.
or inquiry or any other such like thing as the case may te.
(Il fhe Visitor may inform the Vice-Chancellor about the resuir:tf
inspection, scrutiny, investigation, surryey or inquiry and tlre
Vice-Chancellor shall communicate to the Coverning Body, the views of the
Visitqr alongwith such advice as the Visitor may have tendercd and the
action to be taken on such advice.
PTINJAB GO GAZ. (EXTRA.), DEC. 26,Z}tr 119
5, 1933 SAKA)
(6) The Yice lor shall inform the Visitor about the actiontaken or proposed to be
scrutiny, investigation,
case may be.
(7) If the State Govt
to make inspection, scrutin
such like thing, as the case
University or its instituti
Government to the Visitor
cause the intended i
other such like thing, to be
E. (l) The Cha
byttre Universify with respect to the inspection,
y, lnqutry or any other such like thing, as the
nment considers it appropriate in public interest
, rnvesrlgatlon, survey or inquiry or any other
matter relating to the
made by the State
with the Chancellor.
in the absence of tbe Msitor
ot the University.
scrutiny, investigation,'survey or inquiry or any
shall be the Chancellor of the University,and
e ehancellor shall preside over the convocation
aI am evoke any decision taken by any
niverg may exercise his powers iitherall npcessary things to facilitaie the smooth
all have thc porver to.do all such other acts.
the objects of the University and un1,,nott.i
isions taken b_r' thc Chancellor shalllbe final
of the Urriversitl .
The Chancellor
(2) The Chancellor
and he shall decide or
suspensions
either sao moto ot on the
Universitv.
(3) The Chancellor
authority or officer of the
.ruo nrcto or otherwise to
functioning of the Universi
(4) The Chancellor
us may tre requireci to
incidental thereto and thc
and binding on all conce
or authority of the Uni
as he deems necessary and
nrs actlon to such officer or
dealt with the matter.
(6) lf, in the opinion
or authority of the Universr
or statutes. ordinances or
prejudicial to the interests
authority to revise its decr
officer or authority refuses
to take an;, decision r,l,ithin
Chancellor. thercon shall oe
rh polwers are conferred on an)/ other officer
by.or under this Act, he rnay tale such aotion,
rall, $ereafter, at the earliest possible. report
(5) If in the opinion the Ctrarrcellor, it is necessary to take immediateactlon on any matter foi wh
; who would have in the ordinary course
rf the Chancellor, any decision of anv officer
is beyond the powers conferred under this Act:lations made thereunder or is likely to be
the University, he shall ask such offi"., o,
rvithin a period of fifteen days and in case the
revise such decision, wholl;, or partly, or fails
period of fi-fteen da1,s. tlie decision of the
nal.
'l'he Vice-
Chencellor
PLTNJAB GOVT GAZ. (EXTRA.), DEC. 26,2011
(PAUSA 5,1933 SAKA)
verqity,-
(?) II, at anJ tim€; upon th€ reprosentdtion made or otherwise. it
to the chancellor that the Vice-chanopllor or any othcr officer of
(a) has made default in performing any duty imposed upon hinr
under this Act or othenrise; or
(b) has acted in a m&nner prejudicial to the interest of the
University; or
(c) is incapable of managing the affairs of the Universiqv,
the Chancellor rnay, notwithstand.ing the fact that the
term of that officer has not expired, by an order in writinE and
stating the reasons therein, require the officer to relinquiJ his
office fiom suclr date, as may be specified in the order. T.hc.
offioel concerned shall be deerned to have relinquished the
office from the date so specified :
Provided that no such order shalt b€ passed, unless the
gronnds on which such action -is proposed to be taken are
communicated to that of$csr and he is given reasonable
oppornrnity of being heard.
from
after
this
9. (I) The Vice-Chancellor shall be appoinied by tlrc Chancellor
.the panel of five persons recommended by the Governing
l, subject to the provlsions of this Act, hold office for a term
yo4rs:
Provided that the vice'chancelror shalr continue to hord office even
ex4ir1, of his term, till new Vice-Chancellor joins, but, in any case,
d phall not exceed one year.
(2/ No person shall be appointed as Vice-Chancellor, unless he
les sqch qualifications, as may be prescribed by the University Grants
issio4 or its equivalent body, created or ponstituted by the Cential
\J
autllorities of the University.
(4) ln case of absence of the visitor and the chanceilor, tlre Vice-
llor gl..all preside over.the conr,ocation of the Universin,.
PTINJAB GO GM. (EXTtur,), DEC. ?6,2An t2l
(PA 5, 1933 SAI(A)
(5) The Y
such duties, as may be
10. (I) The shall be appointed by the Chancellor fr.om a 'lhe Rcgistrar
pa,ue! of three names by'the Governing Body in sucn manner,as may be prescribed.
/2) No person shall appointed as Registrar nnless fre posriesses
such qualifioations as may be bed by the Ulriversity Grants Commissionor its equivalent body crea or constituted by thel Central Governmont.
(J All coutracts
be authenticated by the
be signed and a.ll docurnents and records shall
on behalf of the Liniversit,..
G) The Regishar
i3o'Xy, the Boar-d of
have the right to vote,
6) The Registrar
such other duties, as may
I rcise such other rJolyet.s
rL (1) Tlre.Chief Fi
llor shall exercise suoh powers and perform
ribed.
ll be the Mernber-Secretary of the Governinq
rlent and Acadernic Council but he shall n<li
(22 No petson shall qualified to be sppointed as Chief Finonceand Aceounts Officer un he is a Chartered Accounrant.
(3; "|'be Chief Fi anci Accounts O{ilcor shall erercise suchpowers anci perf<irnr such d es. as ma)/ be prescribed
12. (1) The tJniversi
b1, the Chancellor in buch
fleem necessary tbr its funcr
(2t The rtianner of
Universrlv and their powers
13. 'lhe fbllor,r,ing
namely :--
prescribed.
and perform
and Accounts Officer shall b'e appointed .l.hc Chicf Firrancc
r, aS ma'r' be prescribed. atd Accottrns
UIIICIT
lxay appolni such other officers, as ii .rnay oih*r ofiiucis
ing.
ppointmenr of such other officers of the
functions shall be such as rlay be prescribed.
Authoritiris (!'the
IJnivursilv
(t)
(ti)
t'ltii
ll be the Authoriries of the Universitv.
Thc Covcrnlng
ttody
PLNJAB GOVT GM,. (EXIRA. DEC.26.20lr
(PAIJSA 5, 1933 )
14.. (!) The Governing BodY of the
persons, nanlely :'-
the Chancellor ;
the Vicc-Chancellor :
three persons nominatcd
by thc '[mst. out of
two shall be emlnent
educationists ;
(d) one expert of
or inlbrmadon technology
from outside the Uni i
nominatod by the
(e) one expert of ftnance
nonrinated by the
(.f) the Secretary to
of P.snJab,
Higher ldrcatio*uhb
@ one errinent educationist
ntiminatecl by the
to Governtnent of
Departrnent of Higher
Educatibn in consultation
with the (ihancellor.
rh"t ***;.
Chairpersorr
.. Member -
. Members
Membec
N{,: } 
o
Mernk:
(a.)
(b)
k)
0) TheGoverning Body sha$ be rle boriy irf the t.Jltii'cnit)
exercise the feillowiag pdvtiers.
(a) to provide geaeral and to give directions
foi controlling the rng of.the Universib' in
accoidance Nith th€,.
rcgu[ations:
statutes, ordinaqr*i and
(br to re\ie$ the dcci*iotrr of other authorities nf thi
Unir ersit\ in case these not in corrfrlrmitl *ith the
pro\ isir)|rs oi thg:$a*$es. ofdinance: and .r egulatii'i' :
PUNJAB GOVT AZ. (EXTRA.). DiiC. 26,20n 123
(PA A 5, 1933 SAKA)
(c) to the budget and annual report of the
the extensive policies to be followed hy the
Universitl,
(d) to lay
University
(fl
(3,) The
calendar year.
to fecoml
the Uni
f'.uictioni
inspite of
the statut
d to the Trust, the voluntary liqLridation of
ty, if such situation arises rvheu smooth
of the Univ:rsity dces not rerrain possible,
I efiorts : and
lo exerotse cb other powers, as may be prescribed by
Governin g Body shall meet at least rwice in a
(4.) 'fhe quorurn lbr
15. (// The l3oar<i
members, namely :--
(c) fu,o
(e) three
the
nom iuated
the
of tl',e Trust,
the l'rust ;
of tlSe I)irectcrrate
lafing tc eclucation
, rvho are not
of the 'l'rust.
the Trust ;
fiorn airiorrgst
nonrilaled by the
ing of the Governing Body shali bc five.
Manfgement shall consist of the fbllowing Bosrd of
agenren t.
(a) tl',e lor orr his norninee : Chairperson
.. Mrrnber
. . i.zlerl bers
, lt,icnrbel
(b) the Vi llor ;
uornirate.<i
(d) the
c0ncerued
os! tive of the
Star€ C
a) rwo I
(?)
rVembers
Meln hers
Members
l'rust:
two teac nominuted
b1 the Vi cel I cir.
liic p.ruers ani! rctions ot'tite ii()aid of N{iiniirit:lnr:iii shali
l]:;l\ Ft' lf fei,. tii:gil
tQ.
'[hc Acqdemic
Council.
(Jthsr -Autlrr)t iI re!-
Drsqualilicatirn fur
ncmbcrshrl: ol'an
aothoriry or body
PUNJAB GOVT cAZ. (EXI'M. DEC.26,20tl
GAi_rsA 5, 1933 )
(3) The Board of Managonrent shall m€et at least twioo in a
year.
(4) The quorum for meeting of the of Management shali
Academic Council shall consist of tbe followingi16. (1)
namely
(a)
(b)
the Vie€-ChanQellor ;
one eminrnt acadernioian
nominated by tlre State
Govsnment m its
and
h) such other members. as
be prescribed.
(2) TheAcademie Couneil sh*t+te dre mic bod1. of
and shdlf 6ut4€sr -ts.th i of this .A.ct; statu@s,
and regulations, c+ordi ard general supen,ision
academic policies of the Universih,.
(3) The quorum for nreetingofthe
be Frescribed.
17.'l'he composition. constitution.
under clause /rvl of $ec.tion !3, Safl be
(a) isoftmc'ru1{
coun ;
has bcen conv.icted of any
turpitudc : oi
lras been puuishal for i
pillctice in rhe condlcl of arrr
iili\ \\ ll,J,r c
Chairptlson
Momber
Council shall be sucl.,.
and funclions of
as iliay be prescribcd
a nrcrmber of any r-rf
::t
by a oompetent
involyinir
in or promoting urrfaii
atnination in arrr ti.rnt.
(b)
(c)
in the constitution cifthe authoritv
or body ;
any defeot in election, nomination or
acting as member thereof ; or
@ any defect ity in such pct or prooeeding not
cting of the case.
20. Anyvacancy any authority or body of the University Fi[ins up of
due to death, resignation or
capacity in which he was
as possible by the authority or
a member :
had appointed or nominated such
Provided that the or nominated as a memb€ir of
any authority or body of the
PTINJAB GOVT
19. No 4c{ or
or other body ofthe
remaitr member of such
the rnember, in whose place,
may be.
21. The authorities
such committees, as may be
such committees, The
be such, as may be
22. (I) TheGoverni
and other
from time
(b) the terms
en under this Act by any authodty *:-.:.?:"::.0'
invalid merely on the ground ntj ilf"i'oTjl li" ,"
of a member or due to chan .et rSenl'
nominated shall be filled up as 
v**res'
(a) any
(b)
), DEC. 26,2017 125
933 SAKA)
on an emergent vacancy, shall
only for the remaining tenure of
or nominated, as the case
of the University may constifute comminees
for perforrring specific tasks by
committees and their duties shall
may; from time to tinre, make stanites power ro makc
statutes
the University as may be'constituted
itions of appointment of the Vice-
Chancellor powers and functions :
or may amend or repeal the
(2) Every statute or made therein or repeal thereof,
shall require the approval of
(3/ Subject to the of this Act; the statutes may provide
for following matters, namely
(a) the and functions of the authorities
1'r
JAB GOVT GAZ. (EXTRA,.), DEC. 20tl
(PAUSA 5,:1933 SAKA)
the gan4er, ter4s and co:d.itiqlls.
Regisear and Chief Finsnac d
thiir powers and fimctions ;
the nranner, terms and conditions of t ofother
offrcss and teaefr€rs an$ thair and firnctions ;
&ehf,ms acd coodflti@s of service ernployees of the
the procedure for arbitration in of dispute bctr reen
officers, teachers, and students ;
of honorary
ion of students from of nrition fee
awarding them and fellowships ;
of riidrnisoinris, hdh*e€
to be clrarged from ,
(k) ber of seats in difrroer*
matters, for w
this ,A.ct.
of the of the University
State Govcrnment fs b
shall consider the subnritted by
or with such. ifsr
ft nuF!'r**, tlp $atutes to
stmll, widi 8o4,,
its
appointment of the
Officer and
the
the
and
the
of
the
the
er the r
led to
o Stute
and sl
if any,
:d by the State
and ifit of tbe nodifications
St"te lt ma), glve reasons
(7, After the are ffqatlyirybro.edby State Government,
in: the Offpiel GaaE&e,of Universiry...
PI.INJAB GOV (EXTRA.), DEC.26,20tt 127
5, t933 SAKA)
(8) Thg statutes so
of the State Government
in the Official Gazette of versify,
23. (1) The Body may, from time to time, make
ordinances or may amend the same.
(2) Every ordi amendment thereih or repeal thereof,
shall require the approval
/3J Subject to the
for the following matters,
lor.
(a) the of students to the Universify and their
(D the
dip
(c) the
study to be laid down for the degrees,
ificates of the University ;
oertificates and other academic
rll not be amended withoW thb qpproval
years from the date of their pubip4ion
s of this Act, the ordinances may provi{e
the for award of fellowships, schclcrihips,
and prizes ;
the ions, including the tenns of office
and m and the duties of examinine
bodies,
fees, to
degrees
for the various courses, exam inations-
of the Universitv :
the of residence of the students of the
Universi
taking inary action against the students ;
ition and functions ofany other body,
Powsr to make
oidinances.
(d)
k)
6)
G)
(h)
(, the
the
uni
all
the
0)
(k)
which is necessary for improving the academic
University ;
and collaboration with other
instinrtions ofhigher education ; and
which by this Act or statutes madc
ired to be provided by the ordinances,
Porvcr 19 6614
rcgulations,
PLINJAB GOVT cAZ. (EXTRA.), DtsC. 26,201r
(PAUSA 5,1933 SAI(A)
I After the"approval of the Chancellor' .ftre ordinances of the
shall be submitted to the State Govern(nent for its approval.
? The State Govemment shall oonsider the ordinanoes submitteC
ity and shall give its approval thereon without or with such
ifany, as it may deem nesessary and forward tho ordinanccs
i The University shall,.with the approval of.the Governing Bocly,
its agreement to the ordinanoes as approved by the State
and if it desires not to give effect to any or atl of the modificrations
by the State Govemment, it may give reasons therefor.
() After the ordinances are finally approved by the State
these shall be published in the Official Gazstte of the Universitv
(l) The Governing Body may, from time to
or may amend or repeal the same.
Q) Every regulation or any amendment made or repeal thereof.
reqjr:ire the approval of the Chanceilor.
(0 The State Govemment shail consider the regulations suh,rnitted
the u[iversity and shall give its approval thereon w-ithout or with such
dificafiions, if any, as it may deem necossary and return the regulations
fie Udiversity.
maKe
/ After.the regulations are finally approved bv the Srate
these shall be published in the OfEcial Gazctre of the Universih,
\Y
PUNJAB GO (EXTRA.), DEC.26,20tt t29
" 1933 SAKA)
(7) T\e shall not be amended without the
approval of the State within a period of five years from tho
date oftheir publication in ial Gazefte of the University, however,
thereafter these may be by the University at its own level as
prescribed under this Act.
25. (I) The Un be prohibited from confering any
degrees, not recognized by Grants Comrnission or its equivalent
body constituted, by the
(2) Itshallbe the University.to follow the UniversiW
Grants Commission (Establi and Maintenance of Standards in private
any other regulations, rnade for piivateUrriversities) Regu lations,
Universities by the Uni Commission or other Regulatory Bodies.
(3) Notwithstandin contained in this Act, the Universiw
shalt be bound to comply wi Regulations and nonns of the Regulating
Bodies and provide all such and assistance to such bodies, as are
required by them to
Univsrsity to
follow Rules.
Regulations. otc
lhc R€gularing
Bodies
Goneral Fund
duties and carry out.their functions.
l have General Fund to which shall be
credited,-
26. (I) The Uni
(2)
(a) fees and received by tlre lJniversity I
(b1 any ved fiom consultancy and other. work
University ;
(c) bequests,
and
eudowmelrts and any other grants ;
(d/ firnds and from any source by the University
for ts from any Covernment and non-
Gover
The General Fu
ag
sha be utilized for the.following purposes,
(u) for the repa debts including interest charges thereto
incurred versity ;
for the the assets of the University ;
of the cost of audit of the funds
oreated :
(b)
/^ |
for the
Other funds
Annual acoount
and audit
PUNJAB GOVT GAZ. (EXTRA.), DEC. 26,2011
USA 5, 1933 SAKA)
(d) fpr meetiqg the expenses of any suit or proceedings ;
(e). for the payment of o\ry.ano€s of tte ofiioers-
and employees of and,for the payment of
any benefits to any such oflficers and employees ;
(fl for the payment of travelling arid other allowanoes of the*
members of the authorities of the University and of the
members of any committee or board ;
(g) for the payment of fellowships, freeships, soholarships.
assistantships and other awards to stud€nts belonging to
economically weaker.sections of the society or research
associates or trainees, as tJre case may be, or to any
student otherwise eligible for such awards ;
(h) for the paym€nt. of any expenses incurred h the
University; \'/
for acquisition of land oq any ktnp of development work or'
likewise activities for ttre purpose of the University ;
for the payment sf cost of capital and repayment of loans
incurre.d by the Trust for settiag up and running the
University and the invesftnents made therefor ;
(k) for the payment of charges and expenditure relating to th6
consultancy work und en by tlre University ; and
O for $e paynlent of any.experditure, salaries, taxes, liabilities
etc. by the Trust for or on behatf of the Univorsity,
(3) The University shall d e such acdounting system to handle
inistration of finance and accolrnb in a simple and effioient mannsr
that unnecessary procedural complications could be avoided:
21 . The University may hdve such other funds also, as may be
2t. The accounf,s sf the ircome and e4pnditure of tf," U*Hity
audited by the Chartered Acconqta$s of,the llniversiry and shall
itted once in a year by the Chief Finanqe and Accounts Officer to
ing Body for its approval.
(t)
(i)
')f
PUNJAB GOVT (EXTRA,), DEC.26,2}tl l3t
(PA 1933 SAKA)
29. At the academic session and in any case, not Examin ations.
later than 3fth day of
prepare and publish a
tentative Sohedule of
be conducted at the U
Explanation.-
details about the time, day
which is a part of a scheme
of practical examinations.
exam iq4ions conducted by
date of the examination of
than sixty days from such
(2) No exarninat
invalid only for the reason
of Examination.
31. The convocation
year for confening degrees,
distinction or for other
calendar year, the University shall
or annually, as the case may be, a
including various academic activities to
Examinations" means a table giving
of the cbmmencement of each paper
a period of forty-five days from th€ last 
R"t,'ltt,
course and shall, in any case, not later
rber of any authoiity or ottie n of
refened to the Chancellor. and
ng done in good faith or intended t" u. lllltill' '"of this Aot or the statutes, ordinances
and shall also include the details
,40. (I) The Uni I strive to declare the result's sf Dectararion of
result of an examination shall be held
niversity has not followed'the Sclredule
shall be held in every academic convocation
as; certificates or ariy other acddbmic
in the manner, as may be prescribed.
32. If any question with respect to the appointtiient or Disputcs as r0 the
entitlernent of any person,
of the l-Jniversity, the same
decision thereon shall be fi bodics
Power to ierx;ve
difficulties.of this Act, the State in consultation with the Chancellor.
by an order published in I Gazette, niake such piovision" notinconsistent with the provi s Act. as it may deem necessary forremoving the d ifficulty.
34, No suit or other ing shall lie against any offic€r or protection of
employee of the UnivorsiW
done in pursuance of the
or regulations made thereu
33. If any difficulry giving effect to bny of the provisions
Ll .
'l'ransitory
provisions.
llctcal and savir)g
PUNJAB GOVT cAZ. (EXTR,A,.),
(PAUSA 5,1933
ngaiydftig ftis Act ql6.$e sratutes.
f
26,2011
such pgurcrs and perfonn such duties wh by this Act or by sut:h;
the ordinances and the regulations arc to exercised or performed
or ofticcr of the University. Lrntil authoritv comes irrtr)
or officer is appoinred.
(I)The Guiu Kashi University inance, 2Cl I tFunlr:ir
No. ll of 20ll), is hereby repealed,
Notwithsranding such repca l,
Ordinance, referred to in sub-section //or under the correspondkigpn of this Act.
SINGH, \I
of Punjab.
LeLlislative Al'fairs.
a-
or regulations made thereunder, the
ofthe funds, discharge all or any ofthe
of carrying out the provisions
and tlre regulations so nrade
')--Otn'r. Press, Ii.T.. Clil
may, subject to the
of thc Universilr,' :
this Act or the statutcrs. .
for that purposo. nlil\,
dorte or any action tai.r:rr
shall be deerrrecl i() iiatc

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