The Lovely Professional University Act, 2005

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@unjah (Bunmmmt (Bazzmz
EXTRAORDINARY
Published by Authority
 
 
V CHANDIGARH, MONDAY, DECEMBER 26, 2005
(PAUSA 5, 1927.SAKA)
 
 
LEGISLATIVE SUPPLEWNT
Contents Pages
Part I - Acts
The Lovely Professional University
Act, 2005
(Punjab Act Na 25 of 2005) 239—256
Part II Ordinances
Nil
Part HI Delegated Legislation
Nil
Part. IV Correction Slips, Republications and
Replacements
Nil
Price : Rs. 2.70 Paise am:-
PUNJAB GOVT GAZ (EXTRAH) DECEMBER 26, 2005 239
(PAUSA 5,1927 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
_ ‘ Notification .
' The 26th December, 2005
No 38-Leg.12005.—The following Act of the Legislature of the
State of Punjab received the assent of the Governor of Punjab on the 23rd
December, 2005, andIS hereby published for general information:——
THE LOVELY PROFESSIONALUNIVERSITY ACT 2005
(PUNJAB ACT N0 25 OF 2005)
AN ' 1’ ' Q
ACT
to establish .4: :J ,-'-,-‘-"':.".'?:rrnte a University in the State of Punjab to be
known as the Lavely Professional Uiziversigl, for the purposes of making
provisions for instructionteaching, education, reséarch, training and
related activities at all levels in all disczplines of-education including
' prafeSsional,medical, technical,highe1; general education and to provide
for the matters connected therewith or, incidental thereto.
Whereas the Lovely Imemational Trust had made a proposal IC- the
State Govemmeht for setting up a selffinancing Professmnal University10 t1 9
State of Punjab and the State Government has accebted the proposal and has
entered into an Agreetrmlt withthe Lovely Iritmationa} Trust on the 25th dav
01111111, 2005, for the establishment of a Univerglty to mahe provisiuric.or111
the mmeducation itafl levels through all modes 01 education.1n
co-ope: ation with the industiy, other institutions and the international
organizations in andoutside the State ofPunjab ‘
Wherem the State Government, after due consideration has come to
the conclusion that the Lovely International Trust18 capable 0f meeting its
obligations under the aforesaid Agreement for establishing and running the
said University, .
Whereas the State Government has agreed to establish a University
in the State ofPunjab to make provisions for instmction,teachi11g, education,
research, Miningandrelated activities at31} levels111all disciplines ofeducation
including professmual medical,technica1,hig_hera11dgene_ral education; '
And Whereasin these circumstances, it- is deemed expedient to estabhsh
the Levely Professmnal University for the aforesaid purposes.
BE it enacted by the Legislature of' the State of Punjab 1n the F1fty—
sixth Year of the Republic of India as follows:—-— ‘
1. (I) This Act may be called the Lovely Profese final Un1versity Short title and
Act, 2005
Definitions.
240 PUNJAB GOVT GAZ. (EXTRA),DECEMBER 26, 2005
(PAUSA 5,1927sAKA)
 
(2) It shall come into force at once
2. In this Act111 all the Statutes, Ordinances and Regulations made
hereunder, unless the context otherwise reqhires,~— _ ' ‘
' (a)
vb)
(C)
“Academic Counci” means the Academic Council of the
University, . , ' » r
“Academa—IndustryInterface Council” means the Academia-
Industry Interface Council ofthe University,
“Agreement” means an agreement executed between the
Government of- the State 01 Punjab and the Level1
,. _ .ntemahonal Trustonthe 25thday ofiuly, 2005; "\ _
_f 1.112)”
*1: re» '
“authorities” meansthe anthei'ities-of:the UniVersity, ,
“Chancellormeans_the Chancellorofthe University,
- “Beans”mewsthe Deansof the Unnemty,
' ~ (g) “Executive Council” means the ExecutiwCouncil ofthi
' " ,fUmverSIty, _ . .
T.f’_""(i')
0').
‘ (1c)
(1) .- _ ‘_:..VU111versltY,_
 
»“Feculty”sthe“facultyofth’eUnwemty_, _
' “Finance Committee 111e311. the ‘E-nance Lmfieeofthe
Umvers1t},
_“Finance' Officer means the Finariee Offieer of the-
: "UIHVCI‘Slty,
“Fund”meansthe Fund 0f the Un1versxty, .),; .
“Governing Council” means the Governing Coiir [\of the
‘2“Govemment”means the Government0fthe State ofPumab _
“Institutionmeans any institutien 01' institute or Collegeor
' school 101' centre (by whatever name _-itmay be called), r1111
I ' orrecogmsedby or- afi'fiiate‘dto theUmvemty, in and Outside .
(9)
the State
' “Mem ” means amember (if the authorities
“notification” means anotificatien publishedin the Official
Gazette; »
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 241
(q)
(r)
(S)
(t)
(u)
(v)
(W)
(X)
(12)
(Z)
(20)
(PAUSA 5, 1927 SAKA)
“prescribed” means prescribed by Statutes, Ordinances and
Regulations ;
“President” means the President of the Lovely International
Trust;
“Principal” means a Head of the institution and includes any
other person officiating as such ;
\
“Registrar” means the Registi'ar of the University ;
“State” means the State of Punjab ;
“Statutes”, “Ordinances” and “Regulations” means
respectively, the Statutes, Ordinances and Regulations ofthe
University made by it under this Act ;
“Teacher” includes Professor, Reader, Associate Professor,
Assistant Professor, Lecturer and any such other person
imparting instructions on full time or part time basis in the
University or institution ;
“Trust” means the Lovely mtcmational Trust ;
“University” means the Lovely Professional University as
incorporated under this Act ;
“Vice-Chancellor” means the Vice-Chancellor of the
University; and
“Visitor” means the Visitor of the University.
. 3. (1) There shall be established a University by the name of the
Lovely Professional University in the State of Punjab.
(2) The University shall be a body corporate by the name, specified
in sub-section (Ij, and shall have perpetual succession and a common seal. It
shall have the power to acquire, hold and dispose of property both movable
and immovable and to make contract, and shall sue, and be sued by the
said name.
(3) The headquarters of the University shall be at Jalandhar—
Ludhiana G.T. Road, near Cheheru RailwayBridge, Phagwara, District
Kapurthala
Establishment of
the University.
242 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
Objects of the
University
Powers and
the University.
(PAUSA 5, 1927 SAKA)
4. The objects of the University shall be}-
(i)
(ii)
(iii)
(iV)
to provide for instruction, teaching, education, research and
training at all levels in all disciplines of education including
professional, medical, technical, higher, general education and
in any other streams and subjects, as per the needs of the
industry and the society in general, as may be deemed
necessaty by the University through all the modes of education,
as may emerge or become relevant in future ; ‘
to undertake industry oriented teaching, Walnuts and research,
extension programmes and to provide employable skills W?
a view to contribute to the development of the society ; {s
to provide for research, creation, advancement and
dissemination ofknowledge, wisdom and understanding ; and
to ‘cloall such acts and things, as may be necessasv or desirable
to fudher the objects of the University.
5. The University shall have the following powers and functions a be
f“"°"°"s ”f exercised and performed by or through its various officers and authoritnes,
namely :——~
(1')
(ii)
(iii)
{iv}
to make provisions for instruction, teaching, education,
research and training at all levels in all disciplines ofeducation
through all possible modes including regular, continuing,
distance, online and other innovative modes, as it may deem
necessary and appropriate ;
to cond‘... .‘ and hold examinations and grant or confer degrees, '
diplomas, cwtificates, awards, grades, credits, honorary
degrees, academic distinctions as well as other distinctions
and certifications ;
to create, design and run various courses ofstudy and prescribe
the curricula for the same, as may be deemed appropriate ;
to undertake andpromote educational, cultural, co—curricular,
extra-curricular, sports, games, athletics and any other welfare
and development related activities and to confer awards,
medals, distinctions, prizes and credits ;
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 243
(PAUSA 5, 1927 SAKA)
 
(V)
(Vi)
(vii)
(viii)
{ix}
(x)
(xi)
(xii)
(xiii)
(xiv)
(IV)
to generate resources through fees, consultancy services,
testing, continuing and distance education programmes ;
to provide for equivalence of the degrees, diplomas and
certificates of the students completing their courses partially
or in full from any other University, Board, Council or any
other competent authority ;
to institute and award fellowships, scholarships, studentships,
Exhibitions, visitorships, medals and prizes ;
to institute and confer the designation of Professor, Reader,
Associate Professor, Assistant Professor, Lecturer or any other
equivalent designation as may be required by the University
or its institutions and to appoint persons to such posts ;
to provide for dual degree, diploma or certificate and
simultaneous degree or diploma or certificate ;
to establish, operate and manage its campus, its constituent
colleges, institutions and regional centres, zonal centres, study
centres or learning centres, by whatever name they may be
called;
to design and run various academic, practice oriented or
integrated education programmes and other courses at various
levels and award certificates ;
‘ to receive funds, grants, advances and loans from the banks,
institutions, corporate sectors, international organizations,
institutions or any other source ;
to receive gifts, donations, funds, benefactions and bequests,
both movable and immovable, from donors, benefactors,
international organizations or any other source ;
to purchase, acquire and take on lease or mortgage, and sell,
lease, mortgage, alienate and transfer any immovable or
mdvable property belonging to or vested in the University ;
to prescribe the fee structure at its own level for the various
categories of students as may be specified by the University
and to fix, demand and receive fees, funds, security and other
charges from the students studying in the University and in
the institutions affiliated toit ;
244 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA S, 1927 SAKA)
 
(xvi) to collaborate with other institutions, colleges, universities,
research organizations, industry associations or organizations,
professional associations, State bodies or any other individual,
institution or organization ;
(xvii) to fix, determine and provide remuneration to the officers,
teachers and employees of the University ;
(xviii) to raise, collect, subscribe and borrow money onthe security
\ of the property of the University ;
(xix) to issue no objection. certificate, essentiality certifies
feasibility certificate, eligibility certificate, letter ofintent or
any other certificate or document or to make recommendation
as may be required to start any new institution or new course
or for additional intake in the existing study programmes or
courses by the University, its institutions or by any institution
run by the Trust ;
(xx) to create administrative, academic, executive, teaching and
other posts and to make appointments thereto ;
(xxi) to create and incorporate societies, trust and any one: body
or entity and to establish training institutes, centres, hospitals
and undertake various activities related to industry, academia
or research ;
(xxii) to run, certify ‘and recognize the various programmes or
courses offered and recognized by other State Boards,
Councils, other Universities or any other body and to execute”
or sign a Memorandum of Understanding with the concerned
State Board, Council, other University or any other body ;
(xxiii) to prescribe and charge fines, penalty and take any disciplinary
action for the misconduct or disobedience, violation of the
Rules, Regulations, Statutes or Ordinances ;
(xxz'v) to conduct various entrance tests, examinations or any ether
test on its own or with the help ofany other university, institutim
or any other body ;
(xxv) to affiliate the centres and institutions established or run by
the Trust ;
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 245
(PAUSA 5, 1927 SAKA)
 
(xxvz) to do self certification, which shall be exempted from obtaining
any permission, approval, license, certificate, no objection
certificate, authorization or any other document from the State
Government or any entity or autonomous body created by the
State Government or under any State Act and Central Act
insofar as it is applicable to the State ;
(xxvii) to create and operate trusts and endowments ;
(xxviii) to frame Statutes; Ordinances and Regnlations for carrying
out the obj ects ofthe University and to alter, modify or rescind
the same ; and
(xxix) to do all such other acts, which may be necessary or desirable
to further the objects of the University.
6. (I) In pursuit of its objectives and in exercise of its powers and in
performing ofits functions, the University shall not discriminate with any person
whosoever on the basis of caste, class, colour, creed, sex, religion, area or
race.
(2) The University shall adhere to the State Policy in respect of
reservation made by the State Government under the Constitution of India or
any 3thc: law-"for the time being in force for reserving seats for different
categories of students in respect of the State quota for Punj ab domicile.
7. (I) The University shall exercise its jurisdiction within its campus.
(2) Notwithstanding anything contained in sub-section (1), the Trust
or the University may set up or run institutions outside the jurisdiction of its
campus and the institutions so set up or run, shall be deemed to have been
affiliated With the University irrespective ofthe fact that the area within which
such institutions are run or set up, fall within the territorial jurisdiction of any
other University, Board or any other affiliating body.
(3) After the establishment ofthe University, it may decide as to from
which date the institutions run or established by the Trust, which were earlier
affiliated to any other University, Board or any other affiliating body, shall be
affiliated with the University.
8. The following shall be the officers of the University, namely fw~
(i) the Visitor ;
(it) the Chancellor ;
University not
to discriminate.
Jurisdiction of
the University.
Officers of
the University
246 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA 5, 1927 SAKA)
 
(iii) the Vice-Chancellor; V
(iv) the Registrar ;
'(v) the Director-General ;
(vi) the Deans ;
(vii) the Directors ;
(viii) the Finance Officer; and
. \
(ix) Such other ofiicers ofthe University, as may be declared by it
by statutes to be the officers of the University.
"N
9. (1) The Governor of Pnnj ab shall be the Visitor of the Universuy.
(2) The Visitor shall preside over the convocation of the University.
-. (3) The Visitor shall have the right to call for any information relating
to the affairs of the University.
(4); The Visitor in consultation with the Chancellor, may cause the
inspection, scrutiny, investigation, survey or inquiry or any other such like thing
_ to be made by _such person, as he may direct, ofthe University, its constituents
and institutions in respect ofadministrative, academic or executive matters of
the University. .
(5) The Visitor shall, in every case give notice to the University of his
intention to cause the inspection, scrutiny, investigation, survey or inquiry to be
made and the University shall appoint a representative, who shall be presentat
such inspection, scrutiny, investigation, survey or inquiry
(6) The Visitor may inform the Vice-Chancellor about the results of
such inspection, scrutiny, investigation, survey or inquiry and the Vice—Chaneellor
shall communicate to the Governing Council the views of the Visitor along
with-such advice, as the Visitor may have tendered on the action to be taken
on'such advice.
(7) The Vice—Chancellor shall inform the Visitor about the action
taken or proposed to be taken by the University with respect to the inspection,
scrutiny) investigation, survey, inquiry or any other such like thing.
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 247
(PAUSA 5, 1927 SAKA)
(8) If any agency or authority of the State Government wishes to
make the inspection, scrutiny, investigation, survey or inquiry or any other such
like thing of the University, its constituents or any institution, then a reference
in this regard shall have to be made to the Visitor who, if satisfied, may in
concurrence with the Chancellor, cause an intended inspection, scrutiny,
investigation, survey or inquiry or any other such like thing to be made as" per
the provisions of this section.
10. (1) The President shall be the Chancellor ofthe University and in
the absence of the Visitor, the Chancellor shall pre§ide over the convocation of
the University. ,
(2) The Chancellor shall be the Chairman of the Governing Council
and he shall decide or approve. all appointments, nominations, removals,
suspensions and reinstatements of the University either suo moto or as
' reeommended by the concerned authority of the University from time to time.
(3) The Chancellor may'amend or revoke any decision taken by any
authority or ofilcers of the University, and may exercise his powers either
suo moto or otherwise to do. all necessary things to facilitate the smooth
fimctioning ofthe Univereity. '
(4) The’ Chancellor shallhave the power to'do all such other Acts, as
may be required to further the objects of the University and the decisions
taken by the Chancellor, shall be final and binding on all concerned of the
University.
11. (1) The Vice-Chancellor shall be appointed by the University on such
terms and conditions, as may be prescribed.
(2) The Vice-Chancellor shall be the Principal Administrator and
Academic Officer of the University.
(3) The Vice-Chancellor shall preside over the convocation in the
absence of the Visitor and the Chancellor.
(4) The Vice-Chancellor shall exercise the general superintendence
and control over the affairs of the University.
(5) The Vice-Chancellor shall-exercise such powers and perform
such duties, as may be prescribed.
The Chancellor
The Vice
Chancellor.
The Registrar.
The Director-
General
The Deans.
The Directors.
The Finance
Officer. .
Occ urrence
of vacancies.
Authorities of
the University.
248 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26,2005
(PAUSA 5 1927 SAKA)
 
12. (1) The Registrar shall be appointed by the University and he
shall be a whole-time salaried officer of the Univelsity on such terms and
conditions, as may be prescribed.
(2) The Registrar shall conduct the official correspondence of the
Un1vers1ty and shall keep the minutes ofthe meetings ofthe Goveming Council.
Academic Council, Executive Connoil and Finance Committee.
(3) The Registrar shall be the custodian of the records common seal
and such other property ofthe University, as the GovemingCouncil may entrust
to his charge.
(4) The Registrar shall exercise such powers and perfonn suc‘?ti_es
as may fiom time to time be assigned to him by the Chancellor, Governing
Council or any other authority ofthe University 1
13. (1) The Director—General shall be appointed by the University on
such terms and conditions, as may be prescribed. 'Ihe Director—General shall
be a whole—time salaried officer 01the University. .
(2) The Director-General shah exercise such powers and perform
such duties, as may be prescribed
14. The Dean» 1 vi {121: Univem'ty shall be appointed by such manner
and exercise and perform such powers and duties, as may be prescribed.
15. The Directors shall be appointed in such manner'and exercise
and perform such powers and duties, as may be prescribed.
16. The Finance Officer shall be appointed in such manner and he
shall exercise and perform such duties, as may be prescribed. v
17. In the event of occurrence of any vacancy in the office of the
Vice-Chancellor, Registrar, Director-General, Deans, Director or Finance
Officer or any other officer by reason ofhis death, resignation, expiry ofterm
or any other reason the Chancellor may appoint any person on that vacancy in
. the manner as may be prescribed.
l8. (1) The following shall be the Authorines of the University,
namely:— .
(z) the Governing Council ;
(it) the Academic Council ;
I PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 249
(PAUSA 5, 1927 SAKA)
(iii) the Executive Council ;
(iv) the Finance Committee ; and
(V) such other bodies, as may be declared by the Statute to be the
Authorities ofthe University.
‘ (2) The Members ofthe Authorities ofthe University shall be appointed
by such manner and on such terms and conditions, as may be prescribed.
\
19. (1) The Governing Council shall consist ofthe following persons, The Governing
namely :—— Council.
(a) the Chancellor; .. Chairman
(b) the Vice-Chancellor ; .. Member
(c) two members of the Tmst, to be .. Members
nominated by the Trust ;
(d) one person from Academia or .. Member
Industry, to be nominated by
the Chancellor ; , ~ ,.
(6) two Heads of the Institutes .. Members
ofthe Trust, to be nominated
by theTrust; v
0‘) two Deans or Directors of the .. Members
University, to be nominated by
the University ; and
(g) one nominee of the Government .. Member
of the State of Punjab, Department
of Technical Education or Medical
Education or Higher Education.
(2) The Registrar shall be the Member-Secretary of the Governing
Council. ‘
(3) The Governing Council shall be the supreme body ofthe University
It shall exercise such powers and perform such functions and duties, as may
be prescr1bed.-
The Academic
Council.
The Executive
Council.
250 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA 5, 1927 SAKA)
20. (1) The Academic Council shall consist ofthe following persons,
namely :——
/
(a)
(b)
(C)
(d)
(e)
C”
(5;) ,
the Vice-Chancellor ;
two persons from the Academia or
Industry, to be nominated by the Chancellor ;
one Nominee of the Government
of the State of Punjab, Department
of Technical Edueation or Medical
Education or Hi gher Education ;
all Deans, Heads of the Departments
and Directors of the University ;
Principals and Directors of the
Institutes of the Trust ;
Incharge of the Library of the
University; and
two persons, to be nominated by the
Chancellor.
Chairman
Members
Member
Members
A
Members
Member
Members
(2) The Registrar shall be the Member—Secretary of the Acaecmic
Council. .
(3) The Academic Council shall be the supreme academic body of
the University. The Academic Council shall, subject to the provisions of the
Ordinances, Statutes and Regulations have the power to control, regulate and
maintain the standards of teaching, education and examinations and shall
exercise such powers and perform such duties, as may be prescribed.
21. (1) The Executive Council shall consist of the following pejns,
namely :~
(61)
(b)
(C)
(4)., .
‘ be nominated by the Trust; and
the Chancellor or his nominee ;
the Vice-Chancellor ;
one Dean, to be nominated by the
University; '
one Member of the Trust, to
Chairman
Member
Member
Member
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 251
(PAUSA 5, 1927 SAKA)
 
(e) two persons, to be nominated by .. Members
the Chancellor.
(2) The Registrar shall be the Member—Secretary of the Executive
Council.
(3) The Executive Council shall be the supreme executive body of
the University. The Executive Council shall exercise such powers and perform
such functions, as may be prescribed.
\
(4) The Executive Council shall be responsible for the administration,
development and management of the affairs and all other matters of the
University. '
22. (1) The Finance Committee shall consist ofthe following persons,
namely :—
(a) the Chancellor or his nominee ; .. Chairman
(b) the Vice-Chaneellor ; ' .. Member
(c) one Dean or Director of the .. Member
University ; and ’
(d) two members of the Trust, to .. Members
be nominated by the Trust.
(2) The Finance Officer shall be the 'Member-Secretary ofthe Finance
Committee. ,
(3) The Finance Committee shall advise the University on the financial
matters as and when required,
23. (1) There shall be an Academia-Industry Interface Council
consisting ofthe following persons, namely :~«
(a) one distinguished person from Industry, . . Cha 1 rman
to be nominated by the Chancellor ;
(b) the Vice-Chancellor ; .. Member
(c) two persons 'from amongst the .. Members
associations of lnduetries, to be
nominated by the University;
The Finance
Committee.
The Academia-
Industry Inter-
face Council,
252 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA 5, 1927 SAKA)
 
(d) two Deans or Directors of the .. Members
University, to be nominated by. the
Chancellor ; and
(6) one distinguished person with the .. Member
background of Industries, to be
nominated by the Government.
(2) One Dean, to be nominated by the University, shall be the‘Member-
Secretary of the Academia-Industry Interface Council.
(3) The Academia-Industry Interface Council shall exert“ and
perform the following powers and functions, namely :—
(a) to collaborate with the associations or organizations of
industries, research organizations, professional assoeiations
or any other institution, in India and abroad ; and
(b) to undertake any other activities as it may deem necessary
or expedient 1n the furtherance of the objects of the
University.
“0“? ‘0 2.4. (I) The Governing Council may, from time to time, make Timur: " ‘ ‘mm: 314-11131“: ‘ or may amend or repeal the same.
(2) Every Statute or any amendment or repeal thereof, shall require
the approval of the Chancellor and it shall come into force on the date of its
approval or on such date, as the Chancellor may specify.
rm
(3) Subject to the provisions ofthis Act, the Statutes may prov. for
the following matters, namely :—
(a)2 the constitution, powers, functions and duties ofthe University
and such other bodies, as may be declared to be the authorities
of the University from time to time ;
(b) the continuance in office of the members of the aforesaid
authorities or bodies and filling up ofvacancies ofmembers
and all other matters relating to these authorities or bodies ;
(c) the conferment of degrees and honorary degrees and grant
of diplomas, certificates, grades and awards ;
(d) holding of convocations for conferring degrees ;
PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005 253
(PAUSA 5, 1927 SAKA)
 
(e) the withdrawal of degrees, diplomas, certificates and other
academic distinctions ;
(f) the establishment, maintenance and abolition of faculties,
departments, hostels, colleges and institutions ;
(g) the conditions of affiliation ofinstitutions with the University
and those under which affiliation may be withdrawn ;
(h) the institution of Emeritus Professorships, Visiting
Professorships, fellowships, scholarships, studentships,
medals and prizes ;
(i) the classification and nomenclature of teachers and other
posts ofthe University and its affiliated institutions ;
(j) the acceptance and management ofbequests, donations and
endowments ; and
(k) all other matters, for which Statutes are required to be made
under this Act. '
(4) 1 111131 the Statutes are made by the Governing Council, the
University may borrow the Statutes made by any other University to which it
may deem appropriate.
25. (I) The Governing Councilmay, from time to time, make
Ordinances or may amend or repeal the same.
(2) Every Ordinance or any amendment or repeal thereof, shall
require the approval ofthe Chancellor and it shall come into force on the date
of its approval or on such date, as the Chancellor may specify.
(3) Subject to the provisions of this Act and the Statutes, the
Ordinances may provide for the following matters, namely :—
(a) the admission ofstudents to the University and their enrolment
as such ;
(b) the courses of study to be laid down for all degrees, diplomas
and certificates of the University ;
(c) the degrees, diplomas, certificates and other academic
distinctions to be awarded by the University, the qualifications
Power to
make Ordinances.
Power to
make Regulations.
254 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA 5, 1927 SAKA)
 
for the-vsame, and the procedure to be adopted for granting
and obtaining of the same ;
(d) the fees to be charged for courses of study in the University
and its affiliated institutions and for admission to the
examinations for degrees, diplomas and certificates of the
University;
(6) 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 the like ; .
(g) the maintenance of discipline among the students ode
University; '
(h) the conditions ofresidence of students at the University ;
(1‘) the emoluments and the terms and conditions of service of
teaching and non—teaching employees of the University ;
(j) the management ofthe institutions founded or administered
by the University ;
(k) the supervision and inspection ofinstitutions ofthe Universitv
or affiliated with the University ; and
(1) all other matters, which under this Act or the Statutes are to
be or may be provided for by the Ordinances.
(4) Until the Ordinances are made by the Governing Council, the
University may borrow the Ordinances made by any other University from
which it may deem appropriate.
26. (I) The Governing Council may, from time to time, make regulatiopx
or may amend or repeal the same.
(2) Every regulation or any amendment or repeal thereof, shall require
the approval of the Chancellor and it shall come into force on the date of its
approval or on such date, as the Chancellor may specify.
(3) Subject to the provisions ofthis Act, the Statutes and Ordinances,
the regulations may provide for the following matters, namely :-«~
(a) recruitment, procedure for teaching and non-teaching posts ;
(b) ' conduct of University employees and disciplinary procedure
to be followed in case of misconduct and other lapses in the
discharge oftheir duties ;
PUNJAB GOVT GAZ. (EXTRA.), DECEMBER '26, 2005 255
(PAUSA 5, 1927 SAKA)
(a) giving ofnotice ofthe dates ofthe meetings and also for keeping
the record of the proceedings of the meetings ;
(d) the procedure to be followed at the meetings ;
(e) fixing of quorum for the meetings ; and
(I) all other matters, which by this Act, Statutes or Ordinances
are to be or may be provided for by the Regulations.
(4) Until the Regulations are made by the Goveming Council) theUniversity may borrow the Regulations made by any other University fromwhich it may deem appropriate.
27. The University shall have a General Fund to which shall be
credited:—
(a) its income from the fees charged by the University and income
received from the endowments, if any ;
(b) all sums received from any source by the University ;
(c) any sums received for the purpose of the development of the
University ;
((1) contributions or grants received from any source; and
(e) donations made by any person or body or organisation.
28. .The University may have such other funds also, as may beprescribed.
29. The University may, for any ofthe purposes as may be prescribed,borrow money from any Bank or Corporation or any other sources.
30. All funds of the University shall be managed in such manner, asmay be prescribed.
31. The accounts of the income and expenditure of the Universityshall be audited by the Chartered Accountants of the University and shall besubmitted once in a year by the Finance Committee to the Governing Councilfor its approval.
32. No act done or proceedings taken under this Act by any authority
or other body of the Unviersity shall be invalid merely on the g1‘ound—«
(a) of any vacancy or defect in the constitution of the authority or
body : or
(b) of any defect or irregularity in nomination or appointment ofa
person acting as a member thereof ; or
General Fund.
tkther funds.
Power
borrow.
{0
Management
of Funds,
Annual report.
accounts and
audit.
Acts or
proceedings 11111
to ht: invalidated
by vacancies.
Disputes as to
constitution of
University
authorities and
bodies.
Power to remove
diffiwlties.
Protection of
actions taken in
good faith.
Tran si tory
provisions.
Repeal and
saving.
256 PUNJAB GOVT GAZ. (EXTRA), DECEMBER 26, 2005
(PAUSA 5, 1927 SAKA)
 
(c) of any defect or irregularity in such act or proceeding, not
affecting the merits of the case.
33. If any question arises with respect to the appointment of any
person or entitlement of any person to be a member of any authority or other
body of the University, the same shall be referred to the Chancellor, whose
decision thereon, shall be final and binding.
34. If any difficulty atiSes in giving effect to any of the provisions of
this Act, the Government may in consultation with the Chancellor, by an order,
published in the Official Gazette, make such provision not inconsistent with the
provisions of this Act, as it may deem necessary for removing the difficultic
35. No suit or other legal proceedings shall lie against any officer or
employee ofthe University for anything, which is done in good faith or intended
to be done in pursuance ofthe provisions ofthis Act, the Statutes, Ordinances -
or Regulations.
36. Notwithstanding anything contained in this Act, the Statutes,
Ordinances and Regulations, the Chancellor, mcv subj ect to the availability of
the funds, discharge all or any ofthe fimctions ofti. University for the purpose
of carrying out the prod"211:. this Act, the Statutes, Ordinances and the
Regulations, and for that purpose, may exercise such powers and perform
such duties, which by this Act, the Statutes, Ordinances and Regulations are
to be exercised or performed by any authority or officer ofthe University, until
such authority comes into existence or officer is appointed.
37. (1) The Lovely Professional University Ordinance, 2005 (Punjab‘
_ Ordinance No. 9 of 2005), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken
under the Ordinance referred to in sub—section (1), shall be deemed to have
been done or taken under the corresponding provisions of this Act.
HARBANS SINGH,
Additional Secretary to Government of Punjab,
Department of Legal and Legislative Affairs. _
726l/LR(P)—'—Govt. Press, U 7?, C1111.

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