LexThe Guru Ravidas Ayurved University, Punjab Act, 2009
Punjab · state statute
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PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 21
(PHGN. 21, 1931 SAKA)
PART I
DEPARTMENT OF LEGAL AND LESISLATIVE AFFAIRS, PUNJAB
Notification i
The 12th March, 2010
No. 7-Leg./2010.—The following Act of the Legislature of the State
of Punjab received the assent of the Governor of Punjab on the 3rd March,
2010, and is hereby published for general information :—
THE GURU RAVIDAS AYURVED UNIVERSITY,
PUNJAB ACT, 2009
(Punjab Act No. 4 of 2010)
AN
ACT
to establish and incorporate a University in the State of Punjab to be
known as the Guru Ravidas Ayurved University, for the purposes of
teaching, affiliating and ensuring proper and systematic instruction,
training and research in Ayurved. Yoga and Naturopathy, Unani, Siddha
and Homoeopathy and for the matters connected therewith or incidental
thereto.
BE it enacted by the Legislature of the State of Punjab in the
Sixtieth Year of the Republic of India, as follows :—
CHAPTER-1
PRELIMINARY
1. (1) This Act may be called the Guru Ravidas Ayurved University,
Punjab Act, 2009.
(2) Tt shall come into force on such date, as the State Government
may, by notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires, —
(a) “Academic Council” means the Academic Council of the
University ;
(b) “academic course” means a course of study in any discipline
of Ayurved, Yoga and Naturopathy, Unani, Siddha and
Homoeopathy, prescribed by the University, according to its
syllabus and curriculum :
rc) “affiliated college” means a college affiliated to the University :
Short title and
commencement.
Definitions.
by) PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21, 1931 SAKA)
(d)
(e)
(g)
(h)
(i)
g)
(k)
0)
(m).
(nj
(0)
(p)
(q)
“appointed date” means the date; appointed under sub-section (2)
of section | : i
“approved institution” means a hospital, health centre or such
other institution. recognized by the University as an institution
in which a person may undergo training, required by a course
of study before the award of any degree or other qualification,
laid down by the University ;
“Ayurved” means the Ashtang Ayurved whether
supplemented or not by such modern system of medicine, as
the Central Council of Indian Medicine or University may
declare by notification from time to time ;
“AYUSH” means the Ayurved, Yoga and Naturopathy, Unani,
Siddha and Homoeopathy including all their branches
concerning preventive, promotive, curative and rehabilitative
services ;
“AYUSH course” means a course of all branches of
AYUSH, namely pre-clinical, para-clinical, clinical, para-
medical and para-dental disciplines at the degree level and
above and such other disciplines, as may be prescribed ;
“Board of Management” means a Board, constituted under
section 24 to manage the affairs of the University
“Council” means a professional council pertaining to the
Health Services relating to Ayurved, Yoga and Naturopathy,
Unani, Siddha and Homoeopathy, constituted under any
Central or State Act ;
“Dean” means the Dean of a Faculty of the University ;
“Department” means a unit set up for the purpose of
imparting instructions for courses of study in AYUSH :;
“faculty” means the faculty of the University ;
“Government” means the Government of the State of Punjab
in the Department of Medical Education and Research :
“Homoeopathic System” means the Homoeopathic System
of medicine founded by Dr. Hahnemann and includes the
allied system of Bio-Chemistry founded by Dr. Schussler :
“hostel” means a unit of residence for the students of the
University, maintained or recognized by the University |
“prescribed” means prescribed by the statutes, ordinances.
rules or regulations made under this Act ;
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 23
(PHGN. 21, 1931 SAKA)
(r)
(s)
(1)
(u)
v)
(w)
(x)
(v)
(2)
(za)
(zb)
(zc)
(zd)
(ze)
“Principal” means the head of an affiliated college or
university college ;
“Registrar” means the Registrar of the University ;
“section” means section of this Act ;
“Siddha System” means a system of medicine, which is
basically therapeutic in nature ;
“statutes”, “ordinances” and “regulations” means
respectively, the statutes, ordinances and regulations of the
University, made under this Act ;
“student” means a person enrolled in the University or any of
its colleges for undergoing a course of study leading to a
degree, diploma or certificate of the University ;
“teacher” includes principal, professor, reader, lecturer and
such other person, imparting instruction in the University or
an affiliated college ;
“Traditional System of Curing and Health Maintenance”
means a system of curing and health maintenance, as
practised traditionally in India and abroad, which includes
curing and health maintenance through time-tested-tips
(Totkas), Sanyasi Formulas and Dietry constituents
recognized by the Council ;
“Unani” means the Unani System of Medicine relating to
promotion of health and prevention of diseases ;
“University” means the Punjab Ayurved University established
under section 3 ;
“University area” means the area under the jurisdiction of
the University ;
“University Campus” means the area comprised within the
local limits of the headquarters of the University or such
other colleges and institutions, as may from time to time, be
declared as such by the Government by notification in the
Official Gazette ,
“University College” means a college, established, attached
with or administered by the University including the hospital
attached thereto ; and
“Yoga and Naturopathy” means a way of life, founded by
Patanjali Rishi.
24 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21, 1931 SAKA)
CHAPTER-II
ESTABLISHMENT OF THE UNIVERSITY
Establishment of 3. (1) There shall be established a University by the name of the
be Linversity Guru Ravidas Ayurved University, Punjab having jurisdiction in the whole of
the State of Punjab.
(2) The University shall be a body corporate by the name, specified
in sub-section (/), and shall have perpetual sucession 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 Hoshiarpur or at
such place, as may be specified by the Government by notification in the
Official Gazette.
Objects of the 4. The objects of the University shall be,—
University.
(i)
(ii)
(iii)
(iv)
to establish uniformity in the standards of education in all
faculties of AYUSH and various paramedical and para-
dental disciplines, such as, nursing, medical laboratory
technology. pharmacy, panch karma techniques,
physiotherapy and speech therapy with a view to enhancing
the quality of such education and consistently aiming to
modernize, improve and achieve the highest standards of
academic excellence at all levels ;
to promote and carry research in various disciplines of
AYUSH with special focus on social and economic relevance
of such research, and with emphasis on occupational and
environmental health issues, affecting the people ;
to establish and develop study centres integrating all
disciplines relevant to AYUSH, especially those, which are
pot presently included in the syllabi and curricula of
undergraduate and postgraduate medical courses relating to
AYUSH. These shall include. but not be restricted to.
population sciences. health system and health services
management, human resource development, educational
technology, bio-informatics and telematics and continuing
education in health sciences ;
to promote the development and use of information
technology as a part of technological infrastructure with a
view to provide attractive and innovative facilities for studies
in various modalities of information technology including
telecommunications and access to INTERNET, LIBNET.
MEDLARS and other networks
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 25
(PHGN. 21, 1931 SAKA)
(v) to enhance computer literacy amongst the health
professionals, faculty and students ;
(vi) to attain the highest standards of academic excellence by
providing the necessary physical infrastructure and creating
an intellectual environment conducive to free flow oi ideas
an meaningful exchange of information ;
(vii) to frame and improve the courses in AYUSH ; and
(viii) to conduct research and comparative study vis-a-vis other
prevalent health sciences.
5. The University shall exercise and perform the following powers Powers and 0
1 . unctions © 3 and functions, namely :— San
(i) to formulate and implement syllabi and curricula for various
academic courses of the University;
(ii) to conduct or regulate the conduct of entrance examination
for all academic courses of studies, instituted by the
University in the prescribed manner;
(iii) to standardize methods of evaluation and assessment and
to hold examinations for awarding various degrees, diplomas
and certificates as per regulations;
(iv) to institute and confer degrees, diplomas, certificates and
other academic distinctions;
(v) to develop, upgrade and start new departments and study
centres in AYUSH and allied specialities;
(vi) to confer honorary degrees or other distinctions on such
terms and conditions, as may be prescribed;
(vii) to prescribe conditions under which the award of any
degree, title, dipioma and other academic distinction may
be withheld;
(viit) to institute, maintain and administer university colleges,
hospitals and laboratories and institutions of research,
libraries and other institutions, necessary to carry out the
objectives of the University;
(ix) to prescribe conditions for affiliation or recognition of
colleges and institutions and to lay down conditions under
which such affiliation or recognition may be withdrawn or
suspended;
(x) to create, suspend or abolish posts of principals, professors,
readers, lecturers and other teaching or non-teaching posts
in the University and to make suitable appointments thereto;
|
26 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12. 2010
(PHGN. 21, 1931 SAKA)
(xi)
(xii)
(xiii)
(xiv)
(xv)
(xvi)
(xvii)
(xviii)
(xix)
(xx)
(xxi)
lo institute and award Emeritus Professorships, Travelling or
Visiting Professorships, Travelling Fellowships, scholarships
mcentives, prizes or other forms of encouragement to study
and research in the prescribed manner;
to establish, maintain or recognize hostels for students ang
residential accommodation for the staff of the University
to institute and implement such measures, as may be
necessary to secure the health and well being of the students
and to maintain discipline;
to manage and control all immovable and movable property
owned by the University or transferred to it on the
appointed date or subsequent thereto, subject to the
provisions of this Act;
to accept, hold and manage any endowments, donations or
funds, which may be vested in the University by way of
grant, testamentary disposition or otherwise, and to invest
such endowments, donations or funds in such manner, as
the University may deem fit :
Provided that no donation from a foreign country,
foreign foundation or any individual in such country or
foundation shall be accepted by the University, without the
approval of the Government,
to borrow money with or without security for such purpose,
as may be approved by the Government from the Central
or any State Government, the University Grants
Commission, Banks or other incorporated bodies, subject
to the provisions of this Act;
to fix fees and demand and collect such fees;
to promote and conduct research in disciplines of AYUSH
and health sciences and to undertake publication of works
of ment;
to co-operate with any other university, authority, institution,
professional academy or association or any other public or
private body within or outside India for the purposes and
objects similar to those of the University on such terms
and conditions, as may from time to time, be prescribed;
to establish and maintain University libraries, research
centres, museums, press and publication bureau; and
to do all such acts and things whether incidental to the
aforesaid powers and functions or 10t, as may be necessary
or desirable to further the objects of the University.
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 27
(PHGN. 21, 1931 SAKA)
6. (1) No college i ;
AYUSH shall 5¢ llege ih thy State of Punjab imparting education in Jurisdiction and
po . save with the consent of the University and the sanction of 24m" ©
/ ot .
;
the Government, be associated with or seek admission to any privileges of fibasges
any other University in India or abroad.
(2) Any such privilege enjoyed from any other University before
the appointed date by any affiliated college or approved institution, situated
in the State of Punjab, shall be deemed to be withdrawn with effect from
such date. as may be notified by the Government.
(3) With effect from the date, as notified under sub-section (2), all
colleges and other educational institutions of AY USH in the State of Punjab,
previously admitted to the privileges of or affiliated to the Baba Farid
University of Health Sciences or any other University, Council or affiliating
body, shall be deemed to be admitted to the privileges, or affiliated to the
University.
(4) The colleges and other educational and research institutions of
AYUSH, situated in the Union Territory of Chandigarh, may also be granted
affiliation and admitted to the privileges of the University by the Board of
Management for the reasons, to be recorded in writing.
University shall
7. (1) No person shall be denied any office of the University, or
be open to all.
membership of any of its authorities or admission to any degree, diploma or
other academic distinction or course of study on the ground of caste, creed
or gender.
(2) Subject to the provisions of sub-section (1), the University shall,
eneral directions of the Government, in accordance with the special or g
college or institutions, reserve seats for the purpose of admission in any
affiliated with or administered by the University.
8. (1) The Government may at any time, by notification, in the Transfer of
Government
Official Gazette, transfer any Government college or hospital of AYUSH OF or oot
Health Sciences to the University and from the date of such transter, the University.
said college or hospital, as the case may be, shail be a university college or
hospital.
(2) When any Government college or
University under sub-section (7), the followin
hospital is transferred to the
g consequences shall ensue,
namely :—
all the assets including the properties and liabilities pertaining
to the said college or hospital, as the case may be, shall
stand transferred to and vest in the University:
(1)
Inspection and
control.
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21. 1931 SAKA) a
—— RT] Call teaching and non-teaching employees of the Departmen
"of Medical Education and Research, serving in the
transferred college or hospital, who are either permanent
or temporary or on probation or on ad hoc basis or on
contract, shall be taken by the University into its service,
if found suitable by the University as per its regulations
28
Provided that no person shall be taken by the
University into its service. unless such employee gives his
option in writing
Provided further that the employees, found surplus
to the requirement of the University or found ineligible for
service of the University or not consenting for transfer to
the University, and holding liens against perinanent posts,
shall be absorbed by the State Government elsewhere.
9. (1) The Chancellor on the advice of the Government, shall have
the right to cause an inspection or enquiry, to be made by such person, as
it may direct, of the affairs and properties of the University, its buildings,
laboratories, libraries, museums, workshops and equipments, and of any
college or institution, administered, affiliated, recognized or approved by the
University, and also of examinations, teaching and other work conducted or
done by the University or in respect of any other matter connected with the
University.
(2) The Chancellor shall forward to the Vice-Chancellor, a copy of
the inspection report for obtaining the views of the Board of Management
thereon and on receipt of such views, the Chancellor may give such directions,
as he considers necessary and fix a time limit for action, to be taken by the
University.
(3) The Board of Management shall within the time limit fixed by the Chancellor, report to the Chancellor through the Vice-Chancellor, the
action, which has been taken.
(4) Where the Board of Management does not within the fixed time limit, take action to the satisfaction of the Government, the Chancellor on the advice of Government, may, after considering explanation, if any, furnished or representation made by the Board of Management, Jooue such directions, as it may think fit, and the University shall comply with such directions.
5) The Chancellor shall be the fi nai appellate ar] on
matters, ppeliate authority in suc
1 i
| {
pp
a
PUNJAB GOVT GAZ. (EXTRA), MARCH 12,2010 29
(PHGN. 21, 1931 SAKA)
CHAPTER-ITT
OFFICERS OF THE UNIVERSITY
Officers of the 19. The following shail be the officers of the University, namely :— Dhcineh
niversity.
(i) the Chancellor ;
(ii) the Vice-Chanceilor;
(iii) the Deans :
(iv) the Registrar :
(v) the Controller of Examinations ;
(vi) the Finance Officer ; and
(vii) such other officers of the University, as may be prescribed.
il. 71) The Governor of Punjab shall by virtue of his office, be the The Chancellor.
Chancellor of the University.
(2) The Chancellor shall be the Head of the University and shall, when
present, preside at the convocation of the University. :
(3) Honorary degrees shall be conferred by the University upon any
person with the approval of the Chancellor.
(4) The Chancelior shall exercise such other powers and perform such
other duties, as may be conferred upon him under this Act or the statutes made
thereunder.
12. ¢/) The Vice-Chancellor shall be a whole time and a resident officer Lo Vice-
ancellor
of the University.
(2) The Vice-Chancellor shall be appointed by the Chancellor on the
advice of the Government.
3) The Vice-Chancellor shall be appointed preferably from amongst
the serving or retired eminent professionals from the field of AY USH.
PUNJAB GOVT GAZ. (EXTRA), MARCH 12, 2010
(PHGN. 21, 1931 SAKA) —
(4) The Vice-Chancellor shall hold office for a term of three years :
he advice of the Government,
30
shall be eligible for re-appointment on t
(5; The Chancellor shall determine the amount of remuneration ang
other conditions of service of the Vice-Chancellor :
Provided that such terms and conditions shall not be altered to the
disadvantage of the Vice-Chancellor during his term of office.
(6) When any temporary vacancy Occurs in the office of the Vice.
Chancellor by reason of leave, illness or other causes, the Chancellor, op the
advice of the Board of Management, shall make such arrangement for carrying
on the duties of the Vice-Chancellor, as he may deem fit :
Provided that pending the making of such arrangement by the Chancel|q,
the Vice-Chancellor with the prior approval of Board of Management, may designate
any person from amongst the Deans of the University, to be the in-charge of the
current duties of the Vice-Chancellor for a period, not exceeding one month or ti]
arrangements are made by the Chancellor, whichever is earlier.
Power an! tubies of 13. (1) The Vice-Chancellor shall be the principal executive ang
the Vice-
Chancello: academic officer of the University and shall exercise supervision and control
over the affairs of the University and give effect to the decisions of al! the authorities
of the University. He shall exercise all powers, necessary for the due maintenance
of discipline in the University.
2) The Vice-Chancellor may, if he is of the opinion that immediate
action is necessary on any matter, exercise any power. conferred on any authority
of the University under this Act and shall inform such authority, the action taken
by him on such matter and obtain ratification for the same :
Provided that, if the authority concerned is of the opinion that such
action ought not to have been taken, it may refer the matter to the Chancellor,
whose decision thereon shall be final.
(3) The Vice-Chancellor shall exercise such other powers and perform
such other functions, as may be prescribed.
(4) The Vice-Chancellor shall convene meetings of the Senate, the Board
of Management, the Academic Council and the Finance Committee :
Provided that the Vice-Chancellor may, by an order in writing, delegai¢
the powers of convening any of the said meetings to any of the officers of the
University.
tr.
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 31
(PHGN. 21, 1931 SAKA)
” (3) The Vice-Chancellor shall be the ex-officio Convener of the Board
of Management and ex-officio Chairman of the Senate, Academic Council and
Fiosnge Committee and preside over the meetings of these bodies in the capacity
of Chairman.
N (6) The Vice-Chancellor shall ensure faithful observance of the
provisions of this Act. the statutes and ordinances.
(7) The Vice-Chancellor shall be responsible for the presentation of
the annual financial estimate of the University and the annual accounts and balance-
sheet to the Board of Management.
(8) The Vice-Chancellor shall be responsible for the proper
administration of the University and for the close coordination and integration of
teaching, research and dissemination of knowledge.
14. The manner of appointment and powers and duties of the Deans of
the University shall be such. as may be prescribed.
15. (1) The Registrar, shall be the whole-time salaried officer of the
University. appointed by the Board of Management, on such terms and conditions,
as may be fixed by it.
(2) The Registrar shall be appointed. —
(a) from amongst the academicians in the field of AYUSH, who are
not lower in rank than that of a professor of not less than five
years’ standing ; or
(b) from amongst the officers of the Government, who are not lower
in rank than that of an Additional Secretary to the Government ;
or
(c) by transfer from amongst the Registrars of other Universities of
Ayurveda, Yoga and Naturopathy. Unani, Siddha and
Homoeopathy, or medical or technical Universities in the country.
(3) The Registrar shall hold office for a period of four years and shall
be eligible for re-appointment for a further period of four years :
Provided that no person appointed as Registrar, shall hold office after
attaining the age of sixty years.
The Deans.
The Registrar.
Controller of
Examinations.
RRR TREES po
3
> PUNJAB GOVT GAZ. (EXTRA), MARCH 12, 20i0
(PHGN. 21. 1931 SAKA)
[8]
(4) The Registrar shall be the ex-0 icio Secretary of the Senate, the
’ . Ys v In a
Academic Council and the Finance Committee. but shail not be deemed to be 4
member of any of these authorities.
(5) When the office of the Registrar falls vacant, or when by reason of
iliness, or any other reason. he is unable to perform the functions and discharge
the duties of office, the functions and the duties of his office shall be performed
and discharged by such person, as the Vice-Chancellor, may designate.
(¢/ The Registrar shall.—
(i) manage the property and the investments of the University
including trusts and endowed property in accordance with the
decision of the Finance Committee and the Board of Management;
(ii) be the custodian of the records. the common seal and such other
properties of the University, as the Board of Management shall
commit to his charge ; and
(iii) issue all notices convening meetings of the Senate, the Board of
Management, the Academic Council, the Finance Committee and
of any other committee. appointed by the authorities of the
University.
(7) The Registrar shall exercise such powers, perform such functions
and discharge such duties, as may be prescribed.
(8) In all suits and other legal proceedings by or against the University,
the pleadings, shall be signed and verified by the Registrar, and all processes in
such suits and proceedings, shall be issued to and served on the Registrar.
16. (1) The Controller of Examinations shall be a whole-time officer.
appointed by the Board of Management.
(2) The Controller shall be the in-charge of the conduct of examinations
in the University and matters relating thereto and shail perform such other duties.
as may be prescribed or as may be directed by the Vice-Chancellor.
(3) The salary and allowances and other conditions of service of the
Controller of Examinations shall be such, as may be specified by the Board of
Management. ’
= - arta aie SEE
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010 33
(PHGN. 21, 1931 SAKA)
—_—
17. (1)
the University, appointed by the Board of Management. He shall hold office subject
to such terms and conditions, as may be specified by the Board of Management.
(2) The Finance Officer shall be responsible for the preparation of
annual financial estimates, the annual statement of accounts and balance sheets.
and shall exercise general supervision over the funds of the University, and exercise
such other powers and perform such other functions, as may be assigned to him
by the Board of Management or as may be prescribed.
(3) The emoluments and other conditions of service of the Finance
Officer shall be such, as may be prescribed by the Board of Management or by
the statutes or ordinances.
The Finance Officer, shall be a whole-time salaried officer of F inance Officer.
18. The manner of appointment, the powers and duties and the conditions Other Officers
of service of other officers of the University referred to in clause (vii) of section
10, shall be such, as may be prescribed.
19. The officers of the University shall not be offered nor shall they
accept any remuneration for any work in the University, save as may be provided
by the statutes or other orders regulating their salaries, allowances and other
conditions of service.
CHAPTER-IV
AUTHORITIES OF THE UNIVERSITY
20. The following shail be the authorities of the University. namely -—
(i) the Senate ;
(ii) the Board of Management
(iii) the Academic Council ;
(iv) the Planning Board :
(v, the Finance Committee ,
(vi) the Faculties ; and
(vii) such other authorities, as may be declared by the statutes from
time to time.
Officers of the
University not to
accept remunera-
tion other than
that provided by
statutes.
Authorities of
University.
The Senate
34 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21, 1931 SAKA)
21. (1) The Senate will be an advisory body, and shall be constitgiey
by the Chancellor on the advice of the Government, and shall consist of the
following members, namely :—
(i)
(if)
(itr)
(iv)
(v)
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
(xiii)
the Vice-Chancellor ;
the Secretary to Government-in-charge of Research and Medica]
Education or his nominee dealing with Education of AY USH, not
below the rank of Additional Secretary to the Government ;
the Director or authority related to Education of AYUSH :
the Director of Ayurveda ;
the Director, Central Research Institute for Ayurveda, Patiala ;
three members of the Punjab Legislative Assembly, to pe
nominated by the Government ;
one person from the department of Finance, not below the rank
of Additional Secretary ;
four members frem amongst the persons having speciai interest
in AYUSH ;
three Heads of AY USH Colleges by rotation according to age for
a period of two years ;
one Head of College of AYUSH, Nursing or Para-medical sciences
by rotation according to age for a period of two years ;
three Professors from amongst the Professors of AY USH Colleges
by rotation according to age for a period of two years ;
one Professor from amongst the Professors of Homoeopathic
Colleges of AYUSH by rotation according to age for a period of
two years ;
one Professor or Head of the Department from amongst the
Professors or Heads of the Department of Colleges of Nursing
or Colleges of other Para-medical Sciences of AYUSH by rotation
according to age for a period of two years ;
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 35
(PHGN. 21, 1931 SAKA)
(xiv) three teachers, other than the Professors, from amongst the
Ayurved Colleges by rotation according to age for a period of
two years ;
(xv) one teacher, other than the Professor, from amongst the teachers
of Homoeopathic Colleges by rotation according to age for a
period of two years ;
(xvi) one teacher, other than the Professor, from amongst the teachers
of Colleges of AYUSH by rotation according to age for a period
of two years ;
(xvii) one teacher, other than the Professor or Head, from amongst the
teachers of the Department of Colleges of Nursing and other
Paramedical Sciences of AYUSH by rotation according to age
for a period of two years ;
(xviii) one person from amongst the reputed pharmaceutical and medical
equipment manufacturers of the State of Punjab ;
(xix) two persons trom amongst the reputed educationists of the State
of Punjab, who are members of Central Council of Indian
Medicine, Central Council of Homoeopathy or any other statutory
professional councils in the field of AYUSH ;
(xx) one non-teaching official of the University for a period of two
years ; and
(xxi) two members from amongst the individuals or organizations,
who have made donation te the University or its affiliated colleges
or hospitals of an amount of not less than ten lac rupees either in
cash or in kind, for a period of two years.
(2) Notwithstanding anything contained herein, a member of the Senate
shall cease to be a member, if he ceases to be a member of the parent body, to
which he belonged or on his retirement from service.
22. (I) The meetings of the Senate shall be held at least twice a year Meetings of the
on the dates, to be fixed by the Vice-Chancellor. One of such meetings, shall be Seat
annual meeting.
Powers and
functions of the
Senate.
The Board of
Management
36. PUNJAB GOVT GAZ. (EXTRA), MARCH 12, 2019
| (PHGN. 21, 1931 SAKA)
eT
2) The report on the working of ti; Liniversity, done uring the
previous year, together with the statement of receipts and expunditure, i € finangig]
estimates and the audit report, shall be presented for consideration of the Sengage
at its meetings convened under sub-section (7).
(3) The Vice-Chancellor may, whenever he thinks appropriate, or upon
a requisition in writing, signed by not less than ong third members of he Senate,
shall convene a special meeting of the Senate within a period of seven days after
such requisition.
23. Subject to the provisions of this Act, the Senate shall exercise and
perform the following powers and functions, namely :—
(a) to review, from time to time, the broad policies and programmes
of the University and to suggest measures for their improvement
and development of the University :
(bh) to advise the Chancellor in respect of any matter, which may be
referred to it for advice ; and
(¢/ to perform such other duties and functions, as may be assigned
to it under this Act or the statutes by the Chancellor.
24. (1) The Board of Management shall be constituted by the Chancellor, on the advice of the Government and it shall consist of the following members, namely .—
(i) the Vice-Chancellor ; .. Ex-officio
(ii) the Chief Secretary to . Ex-officio Government of Punjab :
(iii) the Secretary to Government Ex-officio of Punjab, Department of
Medical Education and
Research, dealing with
AYUSH :
(iv) the Secretary to Government . Ex-officio of Punjab, Department of
Finance :
(v) the Director, Medical . Ex-officio Education and Research
(Ayurveda) ;
(vi) three eminent public
figures, to be nominated
by the Government , and
Members
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010 37
(PHGN. 21, 1931 SAKA) :
vii) five eminent persons with ... Members
recognized national.and
international contributions
towards education and
research in the field of AYUSH,
of whom minimum three
persons shall be from the
State of Punjab,
to be nominated by the
Government,
2 The Chancellor on the advice of the Government, shal! nominate
the Chairman of the Board of Management from amongst its members.
(3) The Vice-Chancellor shall be the Convener of the Board of
Management.
(4) The term of office of the Members of the Board of Management,
including the Chairman, shall be five years, except in the case of ex-officio
members, whose tenure, shall be co-terminus with the term of the offices, held
by them.
(5) Five members of the Board of Management shall form the quorum
for a meeting.
(6) The Chairman shall preside over the meetings of the Board of
Management. In the absence of the Chairman, the Vice-Chancellor shall preside
over such meetings.
(7) The first Board of Management shall be constituted by the
Government within a period of one month from the date of commencement of
this Act.
25. (1) The Board of Management shall be the Principal Executive
Authority of the University.
(2) Subject to such conditions, as may be prescribed, the Board of
Management shall exercise and perform the following powers and functions,
namely :—
(a) to hold, control and administer the property and funds of the
University ;
/b) to arrange for and direct the inspection ©
and recognized institutions ;
{ the affiliated colleges
Powers and
functions of the
Board of Manage-
ment.
The Academic
Council.
Powers and
functions of the
Academic
Council.
38 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2019
(PHGN. 21, 1931 SAKA)
(c)
(d)
(e)
0
(g)
(h)
to manage the colleges, departments, institutes of researay
or specialized studies, laboratories, libraries, museum and
hostels maintained by the University ;
to supervise and control the admission, conduct gpg
discipline of students of the University ;
to recommend to the Senate the conferment of honorary
degrees and academic distinctions in the prescribed Manner
to appoint examiners and to fix their remuneration to arrange
for the conduct of and for publishing the result of the
University examinations and other tests ;
to make, amend and cancel the ordinances ; and
to exercise such other powers and perform such other
duties, as may be conferred or imposed on it by or under
this Act and the statutes.
26. (/) The Academic Council shall be the Principal Academic Body of the University and shall subject to the provisions of this Act, statutes and ordinances, exercise general supervision and control over the academic policies ~ of the University and shall be responsible for the maintenance of standards of instruction, education and exam ination within the University and shall exercise such other powers and perform such other duties, as may be conferred or imposed upon it by the statutes.
(2) The Academic Council shall consist of the following members, namely :—
(1)
(i)
(iii)
(iv)
v)
the Vice-Chancellor
the Director, Research and Medical Education (AYUSH);
the Deans of Faculties of the University ;
the Heads of Colleges, affiliated to the University, not represented by the Deans of Faculties : and
WO eminent experts in AYUSIH education from outside the University, to be nominated by the Government.
27. (1) Subject to the provisions of this Act, the statutes and the ordinances, the Academic Council shall have the following powers, namely :—
(a)
(b)
(c)
to make regulations and to amend or repeal the same ;
to advise the Board of Management on the promotion of research in the University ; and
to suggest measures for review and innovations in academic and research programmes.
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 39
(PHGN. 21, 1931 SAKA)
(2) The Academic Council shall ordinarily meet twice in a year. The
Academic Council may, however, meet > on such other occasions, as may be
decided by the Vice-Chancellor. J
| (3) One-third of the total strength of the members of the Academic
Council shall form the quorum, required for a meeting
(4) The Vice-Chancellor shall preside over the meetings of the
Academic Council. If the Vice-Chancellor cannot be present at a meeting of
the Academic Council due to any reason, the senior-most Dean shall preside
over the meeting.
28. The constitution, powers and functions of the Planning Board
shall be such, as may be prescribed.
29. The constitution, powers and functions of the Finance Committee
shail be such, as may be prescribed.
30. The Faculties of the University, their constitution, functions and
powers shall be such, as may be prescribed.
31. There shall be the Boards of studies attached to each Faculty of
the University. The constitution and powers of the Boards of Studies shall be
such, as may be laid down by the statutes.
CHAPTER-V
FINANCE AND ACCOUNTS
32. The University shall have a general fund, to which shall be
credited,—
(a) itsincome from fees. endowments and grants and any other
income accruing to the University ;
(b) contributions or grants from the Government on such
~ conditions, as may be imposed by the Government ;
(¢c) grant fromthe C entral Government, the University Grants
Commission, International Donor Agencies like the World
Health Organization and United Nations International
Children’s Emergency Fund : and
(d) special fee and donations from Non-Resident Indians and
students from other countries.
33. The University may have such other funds also, as may be
prescribed.
34. The University may, for any of the purposes, as may be
prescribed, borrow money from a Bank or a Corporation or any other source.
Ifthe total borrowed amount exceeds twenty- five lac rupees, the prior approval
of the Government shall be obtained for such borrowing.
The Planning
Board.
The Finance
Committee
The Faculties.
The Boards of
studies.
General tund.
Other funds.
Power to borrow.
Management of
funds
Power of
sovernment to
direct audit.
I'inancial
estimates
Annual a: counts
and audit.
Annual report.
Statutes.
40 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21, 1931 SAKA)
35. All funds of the University shall be managed in such manner, as
may be prescribed.
36. The Government shall have power to order special audit of the
accounts of the University by such Auditors, as it may direci.
37. (1) The Vice-Chancellor shall cause to be prepared on or before
such date, as may be prescribed, financial estimates of the University for the
ensuing year and submit the same to the Board of Management for approval.
(2) The Board of Management may approve the financial estimates
with such modifications, as it deems fit, and no expenditure shall be incurred,
except in accordance with the financial! estimates, as approved by the Board
of Management.
38. The accounts of the income and expenditure of the University
shall be submitted once in every year to the Government for examination and
andit, as the Government may direct.
39. The annual report of the University shall be prepared under the
direction of the Board of Management and shall be submitted to the Senate on
or before suc date, as may be prescribed, and shall be considered by the
Senate at its annua! meeting.
CHAPTER-VI1
STATUTES, ORDINANCES AND REGULATIONS
40. Subject to the provisions of this Act, the statutes may provide
for ali or any of the following matters, namely :—
(a) the constitution, functions and powers of the authorities of
the University and such other bodies, as may be declared.
to be the authorities of the University from time to time ;
(bh) thecontinuance in office of the members of the said authorities
oi bodies and filling up of vacancies of members and all
other matters relating to these authorities or bodies :
(c) the conferment of honorary degrees ;
fd) the holding of convocations for conferring degrees ;
(e) the withdrawal! of degrees, diplomas, certificates and other
academic distinctions
ree
PUNJAB GOVT GAZ. (EXTRA), MARCH 12,2010 4!
(PHGN. 21, 1931 SAKA)
if) establishment, maintenance and abolition of faculties,
epartments, hostels, colleges and institutions ;
Pa
(2) the conditions of affiliation of colleges and those under
which affiliation may be withdrawn ;
(fh) the institution of Emeritus Professorships, Visiting
Professorships, fellowships, scholarships, studentships,
medals and prizes ;
(i) the procedure, to be followed at meetings of the authorities,
including stipulations of quorum for transaction of business,
where such stipulations are not already made in this Act;
(j) the classification and nomenclature of teachers and other
posts of the University and its affiliated colleges;
(k) the acceptance and management of bequests, donations
and endowments : and
() all other matters, in which statutes are required to be made
under this Act.
41. (J) The Board of Management may from time to time, make
statutes or may amend or repeal the same.
(2) Every statute or any amendment or repeal thereof, shall require
the approval of the Chancellor, who on the advice of Government, inay sanction,
disallow or remit it for further consideration.
de by the Board of Management, shall be valid
73} No statute ima
uniil approved by the Chancellor and it shail come into force on and with effect
from the date of its approval or on such other date, as the Chancellor may
specify.
42. Subject to the provisions of this Act and the statutes, the
ordinances may provide for the following matters, namely .-—
(a) the admission of students to the University and their
enrolment as such
es of study, to be laid down for all degrees,
(bh) the cours HORE
iversity ;
diplomas and certificates of the Un
(c) the degrees diplomas, certificates and other academic
7
nr ’
. »
distinctions, to be awarded by the University, the
qualifications for the same. and the procedure to be adopted
for granting and obtaining of the same;
The makmg of
statutes
Ordinances.
42 PUNJAB GOVT GAZ. (EXTRA.), MARCH 12, 2010
(PHGN. 21, 1931 SAKA)
. . . TT
(d) the fees, to be charged for courses of study in the University
and its affiliated colleges and for admission tq the
examinations, degrees and diplomas of the University ;
(e) the conditions for the award of fellowships, scholarships,
studentships, medals and prizes;
(f) the conduct of examinations, including the terms of office
and manner of appointment and the duties of the 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 emoluments and terms and conditions of service of
teachers and non-teaching employees of the University;
(¢) the management of colleges and other institutions funded
or administered by the University:
(k) the supervision and inspection of colleges and other
institutions admitted to the privileges of the University;
and
(1) all other matters, which by this Act or the statutes, are
to be or may be provided.
Making of the 43. (1) The ordinances shall be made, amended or repealed by the ordinances.
Board of Management :
Provided that any ordinance affecting,—
(a)
(b)
the admission or enrolment of students, prescribing
examinations or recognizing them as equivalent to the
University examinations: or
the conditions, mode of appointment or duties of examiners
or the conduct or standard of examinations or any cours€
of study;
shall be made according to the recommendations of the Academic Council
PUNJAB GOVT GAZ. (EXTRA.), MARCH 12,2010 43
(PHGN. 21, 1931 SAKA)
(2) i the Board of Management does not agree with the
recommendations of the Academic Council, it may return the same for
reconsideration of the Academic Council either in whole or in part, together
with any amendment, which the Board of Management may a The
Board of Management may reject the recommendations of the Academic
Council when these are made for the second time.
(3) Every ordinance made by the Board of Management, shall be
submitted to the Chancellor for information.
44. (1) The authorities of the University may, make regulations
consistent with this Act, the statutes and the ordinances in respect of the
matters, which are within their powers.
(2) The regulations may provide for.—
(a) suitable recruitment procedure both for teaching and non-
teaching posts;
(b) conduct of University employees and disciplinary proceExcerpt shown. Open the full act in Lexace.