LexThe Guru Nanak University Amritsar Act, 1969
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE GURU NANAK DEV UNIVERSITY AMRITSAR ACT,
1969
(PUNJAB ACT 21 OF 1969)
(As amended upto the 30thSeptember, 2025)
2025
THE GURU NANAK DEV UNIVERSITY AMRITSAR ACT,
1969
Sections CONTENTS
1. Short title
2. Definitions
3. Incorporation of the University
4. Powers and duties of the University
5. Territorial exercise of powers
6. University open to all irrespective of religion, race, caste, sex
or place of birth
7. Officers of the University
8. Appointment,duties and powers and conditions of service
ofofficers of the University
9. Chancellor
10. Appointment, powers, duties and conditions of service of
Vice-Chancellor
10-A. [*****]
11. Appointment, powers, duties and conditions of service of
Registrar
12. Authorities of the University
13. Senate
14. Syndicate
15. Academic Council
16. Finance Committee
17. Powers and duties of the authorities of the University
18. Statutes
19. The making, amendment, repeal and operations of statutes
20. Ordinances
21. Making of Ordinances, etc.
22. Regulations
23. Grants by the State Government
24. Annual Report
25. Annual Accounts
26. Acts or proceedings of University authorities and bodies not
invalidated by vacancies
27. Disputes as to constitution ofUniversity authorities and bodies
28. Special temporary powers of Government
29. Repeal and Saving
THE GURU NANAK DEV UNIVERSITY AMRITSAR ACT,
1969
(Punjab Act No. 21 of 1969)
[Received the assent of the Governor of Punjab on the
25thNovember, 19 69, and was first published for general
information in the Punjab Government Gazette (Extraordinary),
Legislative Supplement, dated the 28th November, 1969.]
1 2 3 4
Year No. Short title Whether repealed or
otherwise affected by the
legislation
1969 21 The Guru Nanak
Dev University
Amritsar Act,
1969
Amended by Punjab Act
No. 26 of 1975
Amended by Punjab Act
No.17 of 1976
Amended by President’s
Act No. 4 of 1985
Amended by Punjab Act
No.11 of 2004
An Act to establish and incorporate a University at Amritsar to
mark the five hundredth birth anniversary of Shri Guru Nanak
Dev Ji.
BE it enacted by the Legislature of the State of Punjab in the
Twentieth Year of the Republic of India as follows: -
1. This Act may be called the 1[Guru Nanak Dev] University
Amritsar Act, 1969.
2. In this Act and in all Statutes, Ordinances and Regulations made
hereunder, unless the context otherwise requires,-
(a) "College" means an institution maintained by or admitted
to the privileges of the University under this Act;
1Substituted for words “Guru Nanak” by Punjab Act No. 26 of 1975, Section 2
Short title.
Definitions.
(b) "Principal" means the head of a College, and includes,
when there is no Principal, the person for the time being duly
appointed to act as Principal, and, in the absence of the Principal or
the acting Principal, a Vice-Principal duly appointed as such;
(c) "Statutes" "Ordinances" and "Regulations" means
respectively the Statutes, Ordinances and Regulations of the
University made by or under this Act;
(d) "teacher s" include Professors, Readers, Lecturers and
other persons imparting instruction in the U niversity or in any
College;
(e) "University" means the 1[Guru Nanak Dev] University
Amritsar, as incorporated under this Act.
3. (1) The first Chancellor and the first Vice -Chancellor of the
University and the first members of the Senate, the Syndicate and
the Academic Council and all persons who may hereafter become
such officers or members, so long as they continue to hold such
office or membership, are hereby constituted a body corporate by
the name of "The Guru Nanak University Amritsar".
(2) The University shall have perpetual succession and a
common seal with power to acquire, hold and dispose of property,
and to contract, and may by the said name sue and be sued.
(3) The University shall be located at Amritsar.
4. The University shall exercise the following powers and pe rform
the following duties, namely:-
(1) to make provision fo r imparting education and for
promoting research in the humanities, learned professions ,sciences,
especially of applied nature, technology and such other branches of
learning and courses of study as it may think fit;
(2) to make provision for study and r esearch on the life and
teachings of 1[Guru Nanak Dev] and their cultural and religiou s
impact in the context of Indian and world civilisations;
1Substituted for words “Guru Nanak” by Punjab Act No. 26 of 1975, Section 2
Incorporation of the
University.
Powers and duties of the
University.
(3) to promote Punjabi stud ies, to provide for research in
Punjabi language and literature and to undertake me asures for the
development of Punjabi language, literature and culture;
(4) to institute and confer degrees, diplomas and other
academic distinctions;
(5) to hold examinations and to grant and confer degrees ,
diplomas and other distinctions to and on persons who-
(a) shall have pursued a course of study in the University
or in one of itsinstitutions unless exempted therefrom
in themanner prescribedby theStatutes, Ordinances
and Regulations, and shall have passed
theexamination prescribed by theUniversity; or
(b) shall have carried on research under conditions
prescribed by the Ordinances and Regulations;
(6) to confer honorary degrees in the manner laid down by
the Statutes;
(7) to institute Professorships, Readerships, Lectureships and
any other teaching posts required by the University and to appoint
persons to such Professorships, Readerships, Lectureships and
other posts;
(8) to institute and award fellowships, scholarships, student-
ships, exhibitions and prizes in accordance with Statutes and
Ordinances;
(9) to institute and maintain Halls and Hostels;
(10) to supervise and control the residence and discipline of
the students of the University and to make arrangements for
promoting their health and general welfare;
1Substituted for words “Guru Nanak” by Punjab Act No. 26 of 1975, Section 2
(11) to organise University laboratories, libraries, museums
and to provide such other equipment for teaching and research as is
required;
(12) to demand and receive such fees and other charges as
may be prescribed by the Ordinances;
(13) to hold and manage trusts and endowments which may
be created in favour of the University;
(14) to institute and manage-
(a) Printing and Publication Departments,
(b) University Extension Boards,
(c) Information Bureaux, and
(d) Employment Bureaux;
(15) to make special provision for the spread of University
Education among classes and communities which are educationally
backward;
(16) to make provision for-
(a) the maintenance of National Cadet Corps or other
similar organizations,
(b) physical and military training,
(c) students associations, and
(d) sports and athletic clubs;
(17) to create administrative, ministerial and other necessary
posts and to make appointments thereto;
(18) to recei ve gifts, donatio ns or benefactions from Govern ment
and to receive bequests, donations and transfers of movable or
immovable property from testators, donors or transferors, as the
case may be;
(19) to frame Statutes, Ordinances or Regulations for all or
any of the aforesaid purposes; and to alter, modify or rescind the
same; and
(20) to do all such other acts whether incidental to the
powers aforesaid or not, as may be requisite in order to further the
objects of the University.
5. (1) The State Government may, by notification, specify the
limits of the area in which the University shall exercise its powers
and perform its duties.
(2) Notwithstanding anything contained in any other law for
the time being in force, no educational institution beyond the limits
of the area specified under sub -section (1) shall be associated with
or admitted to any privileges of the University.
(3) Notwithstanding anything contained in any other law for
the time being in force, any educat ional institution situated within
the limits of the area specified under sub -section (1) shall, with
effect from such date as may be notified in this behalf by the State
Government, be deemed to be associated with and admitted to the
privileges of the University and shall cease to be associated in any
way with, or be admitted to any privileges of the Punjab
University; and different dates may be appointed for different
institutions:
Provided that-
(a) any student of any such institution affiliated to the Punjab
University before the said date, who was studying for any
degree and diploma examination of the said University shall
be permitted to complete his course in preparation therefor e
and the University shall hold for such students examinations
in accordance with the curricula of study in force in Punjab
University for such period as may be prescribed by the
Statutes or Ordinances or Regulations; and
Territorial exercise of
powers.
(b) any such student may, until any such exa mination is held
by the University, be admitted to the examination of the
Punjab University and be conferred the degree, diploma or
any other privileges of that University for which he qualifies
on the result of such examination.
6. (1) No person shall be exclu ded from any office of the
University or from membership of any of its authorities or from
admission to any degree, diploma, or other academic distinction or
course study on grounds only of religion, race, caste, sex, place of
birth or any of them:
Provided that the University may maintain any college or
institution exclusively for women either for education, instruction
or residence or reserve for women or members of classes and
communities which are educationally back ward, places for
purposes of admission as students in any college or institution
maintained or controlled by the University.
(2) It shall not be lawful for the University to impose on any
person any test whatsoever relating to religion, race, caste, sex or
place of birth in order to entitle him to be admitted as a teacher or
to hold any office in the University or t o qualify for any degree,
diploma or other academic distinction o r to enjoy or exercise any
privileges of the University or benefaction thereof.
7. The following shall be the officers of the University, namely: -
(i) the Chancellor,
(ii) the Vice-Chancellor,
1[(ii-a) ***],
1 Omitted by Punjab Act No. 11 of 2004, Section 2
University open to all
irrespective of religion,
race, caste, sex or place
or birth.
Officers of the
University.
(iii) the Registrar,
(iv) the Deans of the Faculties, and
(v) such other persons in the service of the University as may he
declared by the Statutes to be officers of the University.
8. Subject to the provisions of this Act, the mode of appointment of
the officers of the University, their powers and duties ,the terms and
conditions of their service and the filling of casual vacancies in
such offices shall be provided for by the Statutes or Ordinances .
9. The Governor of Punjab shal l be the Chancellor of the
University.
10. (1) The Vice -Chancellor shall be appointed by the Chan cellor
on the advice of the State Government.
(2) The Vice-Chancellor shall hold office for a term of three years
which may be extended by the Chancellor, on similar advice , for
such further periods not exceeding three years at a time as he may
deem fit.
(3)The Chancellor shall determine the amount of
remunerationandother conditions of service of the Vice-Chancellor:
Provided that such terms and conditions shall not be altered
to the disadvantage of the Vice -Chancellor during his term of
office.
1[(4) In the event of the occurrence of any vacancy in the office
of the Vice -Chancellor by reason of his death, resignation,
1Inserted by President Act No. 4 of 1985, Section 2, on and with effect from 21st day of
November, 1984.
For validation see section 3 of the Act ibid, which reads as under: -
3. Anything done or any action taken (including the appointment of any person and anything
done or action taken by such person) or purported to have been done or taken under or for the
purposes of the principal Act on or after the 21st day of November, 198 4 and before the
commencement of this Act shall be deemed to have been validly done or taken in accordance
with law as if the provisions of the principal Act as amended by section 2 had been in force at
all material times.
Appointment, duties and
powers and conditions of
service of officers of the
University.
Chancellor.
Appointment, powers,
duties and conditions of
service of Vice-
Chancellor.
V alidation.
expiration of his term or otherwise, the Chancellor may appoint
any person to act as the Vice -Chancellor for a period of not
exceeding one year or until a new Vice-Chancellor appointed under
sub-section (1) enters upon his office, whichever is earlier.
(4-A) The Chancellor shall determine the amount of
remuneration or allowances and other conditions of service of the
person appointed under sub-section (4).]
(5) The Vice -Chancellor shall be the p rincipal executive and
academic officer of the University and shall exercise general
control over its affairs in accordance with the Statutes, Ordinances
and Regulations and give effect to the decisions of the authorities
of the University. He shall be ex officio Chairman of the Senate, the
Syndicate, the Academic Council and the Finance Committee and
shall, in the absence of the Chancellor, preside at any convocation
of the Uni versity. He shall be entitled to be present at and address
any meeting of any authority or other body of the University.
(6) The Vice -Chancellor shall have the power of convening
meetings of the Senate, the Syndicate and Academic Council. He
may delegate this power to any other officer of the University.
(7) It shall be the duty of the Vice -Chancellor to ensure that the
Act, Statutes, Ordinances and Regulations are faithfully observed
and he shall have all powers necessary for this purpose.
(8) If in the opini on of the Vice -Chancellor, an emergency has
arisen for which requires immediate action to be taken , the Vice-
Chancellor shall take such action as he deems necessary and shall
report the same for confirmation at the next meeting to the
authority which, in t he ordinary course, would have dealt with the
matter:
Provided that if the action taken by the Vice -Chancellor is
not approved by the authority concerned, he may refer the matter to
the Chancellor whose decision thereon shall be final:
Provided further t hat where any such action taken by the
Vice- Chancellor affects any perso n in the service of the
University, such person shall be entitled to prefer within thirty days
from the date on which he receives notice of such action, an appeal
to the Chancellor.
(9) The Vice Chancellor shall exercise such other powers as
may be prescribed by the Statutes and Ordinances.
1[10-A. ****]
11. (1) The Registrar shall be appointed by the Syndicate and shall
be a whole-time administrative officer of the University. The terms
and conditions of service of the Registrar shall be such as may be
prescribed by the Syndicate:
Provided that the term of office of the Registrar shall be four
years or up to the age of sixty years whichever expires earlier:
Provided further that the appointment of the first Registrar
shall be made by State Government.
(2) The Registrar shall be ex officio Secretary of the Senate, the
Syndicate, the Academic Council and the Finance Committee.
(3)It shall be the duty of the Registrar-
(a) to be custodian of the records, common seal and such
other property of the University as the Syndicate shall
commit to his charge;
(b) to keep the minutes of all meetings of the Senate, the
Syndicate, the Academic Council and the Finance
Committee;
1Omitted by Punjab Act No. 11 of 2004, Section 3
Appointment, powers,
duties and conditions of
service of Registrar.
(c) to conduct the official correspondence of the Senate,
the Syndicate and the Academic Council;
(d) to arrange for and superintend the examinations of the
University;
(e) to supply to the Chancellor copies of the agenda of the
meetings of the authorities of the University as soon
as they are issued and the minutes of the meetings of
the authorities ordinarily within a month of the
holding of the meetings;
(f) to perform such othe r duties as may from time to time
be assigned to him by the Syndicate.
12. The following shall be authorities of the University, namely:-
(i) the Senate,
(ii) the Syndicate,
(iii) the Academic Council,
(iv) the Faculties,
(v) the Boards of Studies, and
(vi) such other authorities as may be declared by
theStatutes to be the authorities of the University.
13. (1) The Senate shall consist of the Chancellor, the Vice -
Chancellor 1[***] and the following other persons, namely:-
Ex officio Fellows
(i) the Chief Justice of the High Court having jurisdiction
in the State of Punjab;
(ii) the Chief Minister, Punjab;
(iii) the Education Minister, Punjab;
(iv) the Secretary, Education Department, Punjab;
1Omitted by Punjab Act No. 11 of 2004, Section 4
Authorities of the
University.
Senate.
(v) the Advocate -General, Punjab, or the Legal
Remembrancer, Punjab, as may be nominated by
the State Government;
(vi) the Director, Public Instruction, Punjab;
(vii) the Dean, Academic Affairs and Students Welfare;
Ordinary Fellows
(i) six Deans of Fac ulties, of whom three shall be
Professors,by rotation, according to age;
(ii) four Heads of University Departments of studies who
are not Deans, of whom two shall be Professors, by
rotation, according to age;
(iii) six Principals of Colleges admitted to the privileges of
the University' of whom three shall be Principals of
Government Colleges, by rotation, according to age:
Provided that no Principal who has attained the age of sixty
years shall be eligible to be or continue as a Fellow;
(iv) one Reader and one Lecturer with at least five years
post- graduate teaching experience; by rotation,
according to age;
(v) one nominee of each Trust, Institution or Corporation
donating to the University not less than one lac
rupees, or transferring property of like value, provided
that such Trust, Institution or Corporation donating
more than one lac rupees or transferring property of
like value shall be entitled to nominate one additional
Fellow for each additional five lac rupees or p roperty
of like value so dona ted; provided further that the
number of Fellows so nominated by such Trust,
Institution or Corporation shall not exceed five;
(vi) every person donating one lac rupees or more or
transferring property of like value to the University,
for life time;
(vii) twenty-three persons to be nominated by the
Chancellor on the advice of the State Government for
their distinguish ed work in education or in any other
sphere of literary or public activity;
(viii) three persons to be co-opted by the Senate;
(ix) three persons nominated to the Syndicate by the
Chancellor on the advice of the State Government, for
the period they remain members of the Syndicate;
(x) three persons nominated by the State Government
from amongst the members of the Punja b Legislative
Assembly;
(xi) one teacher having a minimum experience of seven
years in teaching from each college having sixty or
more teachers on its staff and admitted to the
privileges of the University, by rotation, according to
age, beginning with the youngest;
(xii) six persons having a minimum experience of seven
years in teaching from amongst teachers of colleges
having less than sixty teachers each on their staff and
admitted to the privileges of the Universi ty, of whom
three shall be tea chers of Government Colleges, by
rotation, according to age, beginning with the
youngest;
(xiii) two persons to be nominated by the State Government
from amongst ex -soldiers not below the rank of a
Commissioned Officer;
1[(xiv)six students nominated by the State Government out
of whom one shall be from amongst women, one from
amongst members of Scheduled Castes, one from
amongst such Backward Classes as have been or are
notified by the State Government and two on the basis
of academic record:
Provided that no student shall be nominated or shall
continue as Fellow, if-
(a) he is not on the rolls of the University or of any
college admitted to the privileges of the
University;
(b) he had passed the High School Examination more
than six years, or Higher Secondary Examin ation
more than five years, prior to the date of
nomination;
(c) he has not been on the rolls of the University or of
any college admitted to the privileges of the
University continuously for a period of not less
than one year proceeding the date of nomination;
(d) he has failed in any annual examination held by
the University or College;
(e) he has been punished by any authority of the
University or College for misconduct; or
(f) he has been convicted by a Court for an offence
involving moral turpitude.]
(2) Save as otherwise provided in this section an Ordinary Fel -
low shall hold office for a period of two years.
1Inserted by Punjab Act No. 17 of 1976, Section 2
(3) An Ordinary Fellow may, by letter addressed to Chancellor,
resign his office.
(4) Where an Ordinary Fellow fails to attend any meeting of the
Senate during a continuous peri od of one year, the Chancellor may
declare that the office of such Fellow has fallen vacant.
(5) The Chancellor may, on the recommendation of the Vice -
Chancellor, cancel the fellowship of any person who ceases to hold
office by virtue of which he became such a Fellow.
(6) When a vacancy occurs in the Senate by resignation or death
of a Fellow or otherwise the vacancy shall be filled in the manner
provided in sub-section (1):
Provided that the person who fills such vacancy shall h old
office for the unexpired portion of the term for which the person in
whose place he becomes a Fellow would have otherwise continued
in office.
1[(7) Subject to the provisions of this Act, the Senate shall have
the following powers and functions, namely:-
(a) to revi ew, from time to time, the broad policies and
programmes of the University and to suggest measures for
the improvement and development of the University;
(b) to consider and pass resolutions on the annual report and the
annual accounts of the University and the audit report
thereon;
(c) to advise the Chancellor in respect of any matter which may
be referred to it for the advice; and
(d) to perform such other duties and exercise such other
functions as may be assigned to it by this Act or t he Statues
or by the Chancellor.]
1Substituted by Punjab Act No. 26 of 1975, Section 6
(8) An annual meeting of the Senate shall be held on a date to be
fixed by the Vice -Chancellor. At such annual meeting, a report of
the working of the University during the previous year togethe r
with a statement of the receipts and the expenditure, the balance -
sheet and the financial estimates shall be presented.
(9) Special meetings of the Senate may be convened by the
Vice- Chancellor as and when necessary:
Provided that a special meeting of the Senate shall be calle d
if one-third of the members of the Senate or twenty -five members,
whichever number is less, make a requisition in writing in this
behalf.
14. (1) The Syndicate shall consist of the following members,
namely:-
(i) the Vice-Chancellor-ex officio;
1[(i-a)****];
(ii) the Secretary, Education Department, Punjab-ex officio;
(iii) the Director, Public Instruction, Punjab-ex officio;
(iv) the Dean, Academic Affairs and Students' Welfare-ex officio;
(v) three persons from amongst Deans of Faculties who are
members of the Senate, by rotation, according to age;
(vi) two persons from amongst Heads of Departments, other than
Deans who are members of the Senate, by rotation,
according to age;
(vii) three persons from amongst Principals of Colleges other
than Deans of Faculties who are members of the Senate by
rotation, according to age, of whom at least one shall be
Principal of a Government College;
1Omitted by Punjab Act No. 11 of 2004, Section 5
Syndicate.
(viii) three persons elected by the Senate from amongst its
members;
(ix) three persons to be nominated by the Chancellor on the
advice of the State Government.
(2) The members of the Syndicate, other than ex officio
members, shall hold office for a period of one year.
(3) A member of the Syndicate ma y, by letter addressed to the
Chancellor, resign his office.
(4) When a vacancy occurs in the office of member of the
Syndicate by resignation or death of a member or otherwise the
vacancy shall be filled in the manner provided in sub-section (1):
Provided that the person who fills such vacancy shall hold
office for the unexpired portion of the term for which the person in
whose place he becomes a member would have otherwise
continued in office.
1[(5) The Syndicate shall be the principal executive body of the
University and sha ll have the management and administration of
the revenue and property of the University and be responsible for
the conduct of all administrative affairs of the University not
otherwise provided for.]
15. The Acade mic Council shall be the academic body of the
University and shall, subject to the provisions of this Act, the
Statutes and the Ordinances, have the control and general
regulation and be responsible for the maintenance of standards of
instruction, educ ation and examination within the University, and
shall exercise such other powers and perform such other duties as
may be confer red or imposed upon it by the Statutes. It shall have
the right to advise the Syndicate on all academic matters.
1Substituted by Punjab Act No. 26 of 1975, Section 7
Academic Council.
16. (1) There shall be a Finance Committee of the University
consisting of the following persons, namely: -
(i)the Vice-Chancellor as Chairman;
(ii)the Finance Secretary to the State Government or his
nominee not below the rank of Deputy Secretary;
(iii) the Education Secretary to the State Government;
(iv) two members to be elected by the Senate;
(v) two members to be elected by the Syndicate.
(2) The members elected by the Senate and the Syndicate shall
hold office for two years.
(3) The Finance Committee shall advise the Syndicate on all
financial matters.
17. Subject to the provisions of this Act, the constitution, powers
and duties of the authorities of the University shall be provided for
by the Statutes.
18. Subject to the provisions of this Act, the Statutes may pro vide
for all or any of the following matters, namely:-
(a) the constitution, powers and duties of the Academic Council
and such other bodies as may be deemed necessary to
constitute from time to time;
(b) the appointment, powers and duties of the officers of the
University;
(c) the constitution of a pension or provident fund and the
establishment of an insurance scheme for the b enefit of the
officers, teachers and other employees of the University;
(d) the conferment of Honorary degrees;
Finance
Committee.
Powers and duties of
the authorities of the
University.
Statutes.
(e) the withdrawal of degrees, diplomas, certificates and other
academic distinctions;
(f) the establishment and abolition of facu lties, departments,
halls, hostels, colleges and institutions;
(g) the conditions under which colleges and other institutions
may be admitted to the privileges of the University and the
withdrawal of such privileges;
(h) the institution of fellowshi ps, scholarships, studentships,
exhibitions, medals and prizes; and
(i) all other matters which by this Act are or may be provid ed
for by the Statutes.
19. (1) The first Statute of the Univers ity shall be made by
the State Government and notified in the official Gazette.
1[(2) The S yndicate may, from time to time, make new or
additional Statutes or may amend or repeal the Statutes.]
2[(3) ****
(4) ****
(5) ****]
(6) Every new Statute or additio n to the Statutes or any
amendment or repeal of a Statute shall re quire the approval of the
Chancellor who may sanction, disallow or remit it for further
consideration.
20. Subject to the provisions of this Act and the Statutes, the
Ordinances may provide for all or any of the following matters,
namely:-
(a) the admission of students to the University and their
enrolment as such;
1Substituted by Punjab Act No. 26 of 1975, Section 8
2Omitted by Punjab Act No. 26 of 1975, Section 8
The making,
amendment, repeal and
operation of Statutes.
Ordinances.
(b) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(c) the degrees, diplomas, certi ficates and other academic
distinctions to be awarded by the University, the
qualifications for the same and the means to be taken
relating to the granting and obtaining of the same;
(d) the fees to be charged for courses of st udy in the Univer sity
and for admission to the examinations, degrees and diplomas
of the University;
(e) the conditions for the award of fellowships, scholarships
studentships, exhibitions, medals and prizes;
(f) the conduct of examinations, including the terms of office
and manner of appointment and the duties of examining
bodies, examiners and moderators:
(g) the maintenance of discipline among the students of the
University;
(h) the conditions of residence of students at the University;
(i) the emolument s and terms and conditions of service of
teachers of the University;
(j) the management of colleges and other institutions founded
or maintained by the University;
(k) the supervision and inspecti on of colleges and other
institutions admitted to the privileges of the University; and
(l) all other matters which by this Act or the Statu tes are to be
or may be provided for by the Ordinances.
21. (1) Ordinances shall be made, amended, repealed or added by
the Syndicate:
Provided that no Ordinance shall be made-
Making of Ordinances
etc.
(a) affecting the admission o r enrolment of students or
prescribing examinations to be recognized as
equivalent to the University examinations, or
(b) affecting the conditions, mode of appointment or
duties of examiners or the conduct or standard of
examinations or any course of study, unless a draft of
such Ordinance has been proposed by the Academic
Council.
(2) The Syndicate shall not have the power to amend any
draft Ordinance proposed by the Academic Council but may return
it to the Academic Council for reconsideration, either in whole or
in part, together with any amendments which the Syndicate may
suggest, or reject it after it has been submitted for the second
time.1[***]
2[(3) ****]
22. (1) The authorities of the University may make
Regulations consistent with this Act, the Statutes and the
Ordinances-
(a) laying down the procedur e to be observed at their
meetings and the number of members required to form
quorum; and
(b) providing for all matters which by this Act, the
Statutes or the Ordinances are to be prescribed by
Regulations.
(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 meetings and of the business to be
1Certain words are omitted by Punjab Act No. 26 of 1975, Section 9
2Omitted by Punjab Act No. 26 of 1975, Section 9
Regulations.
considered at meetings, and for the keeping of a record of the
proceedings of the meetings.
23. (1) The State Gov ernment may, from time to time,
provide such amounts by way of grants for meeting the capital,
recurring or other expenditure of the University as it may deem fit.
(2) Without prejudice to the generality of the foregoing
provision, the State Government shall provide a mi nimum annual
grant of fifty lacs rupees to the University for meeting its recurring
expenditure:
Provided that if during any financial year the entire amount
of the aforesaid grant is not utilised for meeting the recurring
expenditure, the unutilized balan ce may, with the previous consent
of the State Government, be utilised for meeting capital
expenditure of the University.
24. The annual report of the University shall be prepared under the
direction of the Syndicate, and shall be submitt ed to the Senate on
or before such date as may be prescribed by the Statutes, and shall
be considered by the Senate at its annual meeting. The Senate may
pass resolutions thereon and communicate the same to the
Syndicate.
25. The accounts of the incomes and expenditure of the Univers ity
shall be submitted once in every year to the Government for such
examination and audit as the Government may direct. The
accounts, when audited, shall be published in the Official Gazette.
26. No act done, or proceeding taken, under this Act by any
authority or other body of the University shall be invalid merely on
the ground-
(a) of any vacancy or defect in the constitution of the
authority or body, or
Grants by the State
Government.
Annual Report.
Annual Accounts.
Acts or proceedings of
university authorities and
bodies not invalidated by
vacancies.
(b) of any defect or irregularity in election, nomination or
appointment of a person acting as a member thereof,
or
(c) of any defect or irr egularity in such act or proceeding,
not affecting the merits of the case.
27. If any question arises whether any person has been duly
elected or appointed as, or is entitled to be a member of any
authority or other body of the University, the matter shal l be
referred to the Chancellor whose decision thereon shall be final.
28. If any difficulty arises with respect to the establishment of
the University or in connection with the first meeting of any
authority of the University, or otherwise in f irst giving effect to the
provisions of this Act, the Government may at an y time before any
authority of the University has been constituted by order make
anyappointment or do anything, consistent so far as may be with
the provisions of this Act, which appears to it necessary or
expedient for the purposes of removing the difficulty, and every
such order shall have effect as if such appointment or action had
been made taken in the manner provided in this Act.
29. (1) The Guru Nanak University Amritsar Ordinance (Punjab
Ordinance No. 12 of 1969), is hereby repealed.
(2) Notwithstanding such repeal anything done or any action
taken under the said Ordinance shall be deemed to have been done
or taken under this Act, as if this Act has commenced on the sixth
day of October, 1969.
Disputes as to
constitution of
University authorities
and bodies.
Special temporary powers
of Government.
Repeal and saving.