The Maharaja Bhupinder Singh Punjab Sports University Act, 2019.

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Regd. No. NW/CH-22 Regd. No. CHD/0092/2018-2020
EXTRAEXTRAEXTRAEXTRAEXTRA ORDINARORDINARORDINARORDINARORDINAR Y YY YY
Published by AuthorityPublished by AuthorityPublished by AuthorityPublished by AuthorityPublished by Authority
CHANDIGARH, THURSDAY, AUGUST 29, 2019
(BHADRA 7, 1941 SAKA)
( lxxxiv )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part - I Acts
The Maharaja Bhupinder Singh Punjab
Sports University Act, 2019.
(Punjab Act No. 11 of 2019) .. 49-95
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction  Slips,  Republications and
Replacements
Nil

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Short title and
commencement.
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL  AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICA TION
The 29th August, 2019
No.14-Leg./2019.- The following Act of the Legislature of the State of Punjab
received the assent of the Governor of Punjab on the  24th day of August, 2019, is
hereby published for general information:-
THE MAHARAJA  BHUPINDER SINGH PUNJAB SPOR TS
UNIVERSITY ACT, 2019
(Punjab Act No. 11 of 2019)
AN
ACT
to establish and incorporate a Sports University in the State of  Punjab, a specialized
University, to promote sports education in the areas of sports sciences, sports
technology, sports management and sports coaching besides functioning as a S tate
Training Centre for select sports disciplines by adopting best international practices
and for being the sole University empowered to affiliate and regulate any Sports or
Physical Education Institutions in the State of Punjab and  matter connected therewith
or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Seventieth Year of
the Republic of India as follows:-
1. (1) This Act may be called the Maharaja Bhupinder Singh Punjab Sports
University  Act, 2019.
(2) It extends to the whole of the State of Punjab.
(3) It shall come into force on and with effect from the date of its publication
in the Official Gazette:
Provided that the Government may, by notification, appoint different
dates for giving effect to different provisions of this Act.
2.  In this Act, unless the context otherwise requires,-
 (a) “Academic and Activity Council” means the Academic and Activity
Council of the University set up by the University;
 (b) ‘academic staf f’ means such categories of staf f as are designated as
academic staff by the Ordinances or the Statutes;
Definitions.
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(c) “Boards of Sports Studies” means the Board of Sports Studies
of a Department of the University;
(d) “Chancellor” means the Chancellor of the University;
(e) “College” means a college or other academic institution
established or maintained by or admitted to the privileges of or
affiliated to or a Constituent College of the University;
(f) “Department” means a Department of Studies and includes a
Centre of Studies;
(g) “employee” means any person appointed by the University and
includes teachers and other staff of the University;
(h) “Executive Council” means the Executive Council of the
University;
(i) “Finance Committee” means the Finance Committee of the
University;
(j) “Foreigner” means a person who is not a citizen of India;
(k) “Fund” means the University Funds referred to in section 31;
(l) “Governing Body” means the Governing Body of the University;
(m) “Government” means Government of Punjab in the Department
of Sports and Youth Services;
(n)  “Hall” means a unit of residence or of corporate life for the
students of the University or of an Outlying Campus or of a
College or an Institution, maintained by the University;
(o) “Head of the Department” means the head of any teaching
department of the University;
(p) “Institution” means an academic institution, not being a College,
maintained by, or admitted to the privileges of the University;
(q) “Outlying Campus” means the campus of the University as may
be established by it at any place within the State;
(r) “prescribed” means prescribed by the Statutes;
(s) “Principal” means the Head of a College or an Institution and
includes, where 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;
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Establishment of
University.
(t) “Regional Centre” means a centre established or maintained by
the University for the purpose of coordinating and supervising
the work of Study Centres in any region and for performing such
other functions as may be conferred on such centre by the
Executive Council;
(u) “Regulations” means the regulations made by the authority of
the University under this Act;
(v) “School” means a School of Studies of the University;
(w) “section” means the section of this Act;
(x) “State” means State of Punjab;
(y) “S tatutes” and “Ordinances” mean, respectively , the S tatutes
and the Ordinances of the University;
(z) “Study Centre” means a centre established, maintained or
recognized by the University for the purpose of advising,
counseling, training or for rendering any other assistance required
by the students;
(za) “teachers of the University” means Professors, Associate
Professors, Assistant Professors and such other persons as may
be appointed for imparting instructions, training or conducting
research in the University or in any Outlying Campus, College or
Institution or Regional Centre and Study Centre maintained by
the University and are designated as teachers by the Ordinances;
(zb) “University” means the Maharaja Bhupinder Singh Punjab Sports
University established and incorporated as a University under
this Act; and
(zc) “V ice-Chancellor” means the Vice-Chancellor of the University.
3. (1) There shall be established a University by the name of “The
Maharaja Bhupinder Singh Punjab Sports University”.
(2) The headquarters of the University shall be in the State of Punjab
in District Patiala and it may establish or maintain Outlying Campuses, Colleges,
Regional Centres and Study Centres at such other places in the State as it may
deem fit.
(3) The first Chancellor , the first Vice-Chancellor and the first
members of the Governing Body , the Executive Council and the Academic
and Activity Council, and all such persons who may hereafter become such
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Effect of
Establishment of
University.
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 Maharaja
Bhupinder Singh Punjab Sports University”.
(4) The establishment of the University shall be a body corporate by
the name under which it is established having perpetual succession and a common
seal, and with power to hold property, to enter into contract, to institute and
defend suits and other legal proceedings and to do all things necessary for the
purposes for which it is constituted.
4. On and from the date of commencement of this Act-
(a) Professor Gursewak Singh Government College of Physical
Education, Patiala shall be a constituent College of the University
and any reference to this College in any contract or other
instrument shall be admitted to be reference to the University
establishment under this Act;
(b) all properties, moveable or immoveable belonging to Professor
Gursewak Singh Government College of Physical Education,
Patiala shall vest in the University;
(c) all rights and liabilities of  Professor Gursewak Singh Government
College of Physical Education, Patiala shall stand transferred to
the University notwithstanding anything contained in any other
law for the time being in force;
(d) every employee, academic or non academic of Professor
Gursewak Singh Government College of Physical Education,
Patiala from the commencement of this Act,  shall be at the
disposal of the University and shall be treated on deputation from
their parent department to the University on the same
remuneration and on the same terms and conditions and with
same rights and privileges so as to pension, leave, gratuity ,
provident fund and other matters as he would have held the same
if this Act had not been enacted and shall continue to do so
unless and until his employment is determined or until terms and
conditions are duly altered by the Government, including the
remuneration:
Provided that if the alterations so made, are not acceptable
to such an employee, he shall be repatriated to his parent
department in Government; and
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Objects of
University.
(e) all Physical Education or Sports Colleges or Institutions admitted
to the privileges of or affiliated to any University established within
the State shall stand affiliated to or admitted to the privileges of or
affiliated to the University established under this Act.
5. The objects of the University shall be –
(i) to evolve as an institute of advanced studies in the field of physical
education and sports sciences;
(ii) to provide for research and development and dissemination of
knowledge in physical education and sports sciences by providing specially
designed academic and training programmes in  various areas of physical
education,  sports sciences and training in advanced technologies of sports;
(iii) to strengthen physical education and sports training programmes
to promote sports, including traditional and tribal sports and games;
(iv) to establish centres and institutions of excellence for imparting
state of the art educational training and research in the field of physical
education and sports sciences, sports technology and high performance
training for all sports and games;
(v) to provide professional and academic leadership to other
institutions in the field of physical education and sports sciences;
(vi) to provide vocational guidance and placement services in physical
education, sports sciences, sports medicine, sports technology and other
related fields;
(vii) to generate capabilities for the development of knowledge, skills
and competence at various levels in the fields of physical education and
sports sciences, sports technology and high performance training for all
sports and games;
(viii) to generate capabilities to provide infrastructure of international
standard for education, training and research in the area related to physical
education and sports sciences, sports technology and high performance
training for all sports and games;
(ix) to prepare highly qualified professionals in the fields of physical
education and sports sciences, sports technology and high performance
training for all sports and games;
(x) to serve as a Centre of Excellence for the elite and other talented
sportspersons of all sports and games and innovation in physical education
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Powers and
functions of
University.
and sports sciences and to carry out, endorse and propagate research;
(xi) to function as a leading resource centre for knowledge and development
in the area of physical education and sports sciences, sports technology and
high performance training for all sports and games;
(xii) to provide international collaboration in the fields of physical education
and sports sciences, sports technology and high performance training for all
sports and games;
(xiii) to establish close linkage with sports academies, schools, colleges, sports
and recreation clubs, sports associations and national and international federations
for the purpose of teaching, training and research in physical education and
sports sciences, sports technology and high performance training for all sports
and games;
(xiv) to train talented athletes so as to help them to evolve into elite athletes
of international level;
(xv) to make the State and India to become a sporting  power; and
(xvi) such other objects, not inconsistent with the provisions of this Act, which
the Government may, by notification in the Official Gazette, specify in this behalf.
6. (1) The University shall have the following powers and functions, namely :-
(i) to plan, design, develop and prescribe courses of study and conduct
appropriate academic and training programmes in physical education and sports
sciences, including sports technology and to provide for instruction and training
in such branches of learning as the University may, from time to time, determine
and to make provisions for research and for the advancement and dissemination
of knowledge;
(ii) to grant, subject to such conditions as the University may determine,
diplomas or certificates to, and confer degrees or other academic distinctions
on, persons, on the basis of examinations, evaluation or any method of testing,
and to withdraw any such diplomas, certificates, degrees or other academic
distinctions for good and sufficient cause;
(iii) to provide opportunities to the students of the University to participate
in the sports tournaments and competitions in co-ordination with established
International Sports Federations, National Sports Federations, Indian Olympic
Association and Association of Indian Universities;
(iv) to have liaison or membership with various international professional
organizations or bodies with the prior approval of the Government;
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(v) to establish and maintain, with the prior approval of the Government,
such Outlying Campuses, Regional Centres, Specialized Laboratories or other
units for research, instruction and training as are, in the opinion of the University,
necessary for the furtherance of its objects;
(vi) to establish, maintain or recognize Study Centres in the manner laid
down by the Statutes;
(vii) to establish and maintain Colleges, Institutions and Halls;
(viii) to confer honorary degrees or other distinctions in the manner prescribed
by the Statutes;
(ix) to institute Principalships, Professorships, Associate Professorships,
Assistant Professorships and other teaching or academic positions, required by
the University and to appoint persons to such Principalships, Professorships,
Associate Professorships, Assistant Professorships and other teaching or
academic positions;
(x) to appoint persons working in any University or academic institution,
including those located outside the country, as teachers of the University for a
specified period, however, for appointing any foreigner, prior permission of the
Government shall be taken;
(xi) to create administrative, ministerial and other posts and make
appointments thereto;
(xii) to co-operate or collaborate or associate with any other University or
authority or Institution of higher learning, including those located outside the
country, in such manner and for such purposes as the University, may determine,
however,  in case of University or authority or Institution located outside the
country, prior approval of the Government shall be taken;
(xiii) to provide facilities through the distance education system to such
persons and in such manner as may be prescribed by the Statues;
(xiv) to institute and award fellowships, scholarships, studentship, medals
and prizes for raising academic standards and research;
(xv) to organize and to undertake extramural studies, training and extension
services;
(xvi) to make provision for research and advisory services and for that
purpose, to enter into such arrangements with other institutions, industrial or
other organizations, as the University may deem necessary;
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(xvii) to organize and conduct refresher courses, workshops, seminars and
other programmes for teachers, evaluators, other academic staff and students;
(xviii) to appoint on contract or otherwise visiting Professors, Emeritus
Professors, Consultants and such other persons who may contribute to the
advancement of the objects of the University;
(xix) to determine standards of admission to the University, which may include
examination, evaluation or any other method of testing;
(xx) to demand and receive payment of fees and other charges as approved
by the Governing Body;
(xxi) to supervise the residences of the students of the University and to
make arrangements for promoting their health and general welfare;
(xxii) to lay down conditions of service of all categories of employees, including
their code of conduct;
(xxiii) to regulate and enforce discipline amongst the students and the
employees, and to take such disciplinary measures in this regard as may be
deemed appropriate by the University;
(xxiv) to make arrangements for promoting the health and general welfare of
the employees;
(xxv) to receive benefactions, donations and gifts and to acquire, hold and
manage, and to dispose of, with the previous approval of the Government, any
property, movable or immovable, including trust and endowment properties, for
the purposes of the University;
(xxvi) to borrow, with the previous approval of the  Government, on the security
of the property of the University, money for the purposes of the University;
(xxvii) to conduct innovative experiments and promote new methods and
technologies in the fields of physical education, sports sciences, sports medicine,
sports technology, sports management and other related fields;
(xxviii) to purchase or to take on lease any land or building or sports complex or
sports infrastructure and scientific sports research equipment or indoor stadium
or works which may be necessary or convenient for the purposes of the
University, on such terms and conditions as it may think fit and proper and to
construct, alter and maintain any such building or work;
(xxix) to start any new allied course or research programme or diploma or
training programme and discontinue any course or training programme;
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(xxx) to invest the funds of the University in or upon such securities and
transpose any investment from time to time in such manner as it may deem fit in
the interest of the University;
(xxxi) to execute conveyances regarding transfers, mortgages, leases, licenses,
agreements and other conveyances in respect of the property , movable or
immovable, Government securities,  belonging to the University or to be acquired
for the purposes of the University, after taking prior permission of the Government;
(xxxii) to act as a technical advisory body to Government and other
Organizations, Sports Federations on all matters relating to sports.
(xxxiii)  to provide training, coaching and other back up to high level sports
persons for achieving success in different national and international sports
competitions;
(xxxiv) to give effect to the procedures and standards provided under the Khelo
India Scheme or the National Sports Talent Search and Identification Scheme
or any other schemes or programmes launched by the Government of Punjab or
Government of India;
(xxxv) to confer autonomous status on a college or an Institution in the manner
laid down by the Statutes;
(xxxvi) to admit to its privileges or affiliate any College or Institution in the
State of Punjab subject to such conditions as may be laid down by the Statutes;
Provided that no College or Institution shall be so admitted or affiliated
except with the prior approval of the Government;
(xxxvii) to provide for the preparation of instructional and training materials,
including films, cassettes, tapes, audio-visuals and other software;
(xxxviii) to recognize persons for imparting instructions in any College or
Institution admitted to the privileges or affiliated to the University; and
(xxxix) to do all other acts and things as may be necessary , incidental or
conducive to the attainment of all or any of its objects.
(2) The University shall, in the exercise of its powers, have jurisdiction
over whole of the State and Outlying Campuses and Study Centres.
(3) In exercising its powers referred to in sub-section (1), it shall be the endeavour
of the University to maintain an all-India character and high standards of teaching, training
and research and the University shall, among other measures, which may be necessary
for the said purpose, take, in particular, the following measures, namely:-
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University to be
open to every
caste, creed, race
or class.
(i) admissions of students and recruitment of faculty and staff shall be
made on all-India basis through appropriate procedures approved by the Executive
Council, which shall be in accordance with policy laid down by the Government
from time to time;
(ii)  admit foreign students to various courses and programmes as per the
policy and schemes of the Government of India and the procedure approved by
the Executive Council;
(iii)  encourage inter-University mobility of faculty with portable pension
scheme benefits, if any, and protection of seniority;
(iv) semester system, continuous evaluation and choice-based credit system
shall be introduced and the University may enter into agreement with other
Universities and academic institutions for credit transfer and joint degree
programmes;
(v) innovative courses and programmes of studies shall be introduced with
a provision for periodic review and restructuring;
(vi) active participation of students shall be ensured in all academic activities
of the University, including evaluation of teachers;
(vii) accreditation shall be obtained from the National Assessment and
Accreditation Council or any other accrediting agency at the national level; and
(viii) e-governance shall be introduced with effective management
information.
7. The University shall be open to persons of any sex and of whatever caste,
creed, race or class and it shall not be lawful for the University to adopt or impose on
any person, any test whatsoever of religious belief or profession in order to entitle
such person to be appointed as a teacher of the University or to hold any other office
therein or to be admitted as a student in the University or to graduate thereat or to
enjoy or exercise any privilege thereof:
Provided that nothing in this section shall be deemed to prevent the University
from making special provisions for the employment or admission of women, persons
with disabilities or of persons belonging to weaker sections of the society and, in
particular, of the Scheduled Castes, the Scheduled Tribes and the other socially and
educationally backward classes of citizens or those citizens who have passed their
10+2 examinations from the State and  in accordance with the policy of the
Government:
Provided further that no such special provision shall be made on the ground of
domicile:
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State Government
to review work of
progress of
University.
Provided also that the University may make special provision for reservation for
residents and their children for appointment in Group C and D posts of non-academic
staff who belong to a village(s) or Municipal Area within the S tate whose village
Panchayat or Municipal Body donates at least fifty acres of land free of cost for
setting up of the campus of the University.
8. (1) The Government may, from time to time, appoint one or more persons
to review the work and progress of the University , including Outlying Campuses,
Colleges, Institutions, Regional Centres and Study Centres maintained by it, and to
submit a report thereon; and upon receipt of that report, the Government may, after
obtaining the views of the Executive Council thereon through the Vice-Chancellor,
take such action and issue such directions, as it considers necessary, in respect of any
of the matters dealt with in the report and the University shall abide by such action
and be bound to comply with such directions.
(2) The  Government shall have the right to cause an inspection to be made
by such person or persons, as it may direct, of the University , its buildings, sports
complexes, libraries, laboratories and equipment, and of any Outlying Campus or
College or Institution or Regional Centre or Study Centre maintained by the University
and also of the examinations, teaching and other work conducted or done by the
University and to cause an inquiry to be made in like manner in respect of any matter
connected with the administration or finances of the University, Colleges or Institutions
or Regional Centres or Study Centres.
(3) Where any inspection or inquiry has been caused to be made by the
Government, the University shall be entitled to appoint a representative, who shall
have the right to be present and be heard at such inspection or inquiry.
(4) The Government may, if the inspection or inquiry is made in respect of
the University or any Outlying Campus or College or Institution or Regional Centre or
Study Centre established or maintained by it, address the Vice-Chancellor with
reference to the result of such inspection or inquiry together with such directives or
advice with regard to the action to be taken thereon, as the Government may be
pleased to of fer, and on receipt of address made by the Government, the Vice-
Chancellor shall communicate to the Executive Council the advice or directives of the
Government with such advice as the Government may offer upon the action to be
taken thereon.
(5) The Executive Council shall communicate through the Vice-Chancellor
to the Government such action, if any, as it proposes to take or has been taken upon
the result of such inspection or inquiry.
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Officers of
University.
Chancellor.
Vice-Chancellor.
(6) Where, the Executive Council does not, within a reasonable time, take
action to the satisfaction of the Government, the Government may, after considering
any explanation furnished or representation made by the Executive Council, issue
such directions, as it may think fit, and the Executive Council and the Vice Chancellor,
shall comply with such directions.
(7) Without prejudice to the foregoing provisions of this section, the
Government may, by order in writing, annul any proceeding of the University which is
not in conformity with the provisions of this Act or the Statutes or the Ordinances or
any policy of the Government.
(8) The Government shall have such other powers, in respect of the affairs
of the University, as may be prescribed by the Statutes.
9. The following shall be the officers of the University, namely:-
(a) the Chancellor;
(b) the Vice-Chancellor;
(c) the Deans of Schools;
(d) the Registrar;
(e) the Finance Officer;
(f) the Controller of Examinations;
(g) the Librarian; and
(h) such other officers as may be declared by the Statutes to be the officers
of the University.
10. (1) The Governor of Punjab shall be the Chancellor of the University.
(2) The Chancellor shall, by virtue of his office, be the Head of the University
and shall, if present, preside over the Convocations of the University for conferring
degrees and other ceremonial functions.  The Chancellor may, if he feels appropriate,
call the meeting of the Governing Body at any time and address it.
11. (1) The Vice-Chancellor shall be appointed by the Chancellor on the
recommendations of the Government in the manner as may be prescribed by this Act
and the Statutes.
(2) The Vice-Chancellor shall be the principal executive and academic
officer of the University and shall exercise general superintendence and control over
the affairs of the University and give effect to the decisions of all the authorities of
the University.
(3) The Vice-Chancellor may, if he is of the opinion that immediate action
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Deans of Schools.
is necessary on any matter , exercise any power conferred on any authority of the
University, except of the Chancellor ,  by or under this Act and shall apprise such
authority at its next meeting the action taken by him on such matter:
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 Government whose decision
thereon shall be final and binding:
Provided further that any person in the service of the University who is aggrieved
by the action taken by the Vice-Chancellor under this sub-section shall have the right
to represent against such action to the Executive Council within three months from
the date on which decision on such action is communicated to him and thereupon the
Executive Council may confirm, modify or reverse the action taken by the Vice-
Chancellor.
(4) Where the Vice-Chancellor is of the opinion that any decision taken by
any authority of the University is beyond the powers of the authority conferred under
the provisions of this Act or the Statutes or the Ordinances, or that any decision taken
by the authority is not in the interest of the University , he may ask the authority
concerned to review its decision within sixty days of such decision and if the authority
refuses to review the decision either in whole or in part or no decision is taken by it
within  the  said  period of sixty days, the matter shall be referred to the Government
whose decision thereon shall be final.
(5) The Vice Chancellor, if he is of the opinion that immediate action is
necessary on any matter , with the prior approval of the Government, exercise any
power conferred on any authority of the University, except of the Chancellor, by or
under this Act if that authority has not been constituted or not in existence for the time
being.
(6) The Vice-Chancellor shall exercise such other powers and perform
such other duties as may be prescribed by the Statutes or the Ordinances or as
directed by the Government.
12. Every Dean of School shall be appointed in such manner and on such terms and
conditions of service, and shall exercise such powers and perform such duties, as
may be prescribed by the Statutes.
13. (1) The Registrar shall be appointed in such manner, and on such terms and
conditions of service, as may be prescribed by the Statutes.
(2) The Registrar shall have the power to enter into agreements, sign
documents and authenticate records on behalf of the University , and shall exercise
such powers and perform such duties, as may be prescribed by the Statutes.
Registrar.
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Finance Officer.
Controllor of
Examinations.
Librarian.
Other Officers.
Authorities of
University.
The Governing
Body.
14. The Finance Officer shall be appointed in such manner, and shall exercise such
powers and perform such duties, as may be prescribed by the Statutes:
 Provided that if Government feels appropriate, in consultation with the Vice
Chancellor, it may depute a Government Officer to work as the Finance Officer on
such terms and conditions as the Government may prescribe.
15. The Controller of Examinations shall be appointed in such manner and shall
exercise such powers and perform such duties, as may be prescribed by the Statutes.
16. The Librarian shall be appointed in such manner and on such terms and conditions
of service, and shall exercise such powers and perform such duties, as may be
prescribed by the Statutes.
17. The manner of appointment and powers and duties of other officers of the
University shall be as prescribed by the Statutes.
18. The following shall be the authorities of the University, namely:-
(a) the Governing Body;
(b) the Executive Council;
(c) the Academic and Activity Council;
(d) the Board of Sports Studies;
(e) the Finance Committee; and
(f) such other authorities as may be declared by the Statutes to be the
authorities of the University.
19. (1) The Governing Body shall consist of Chief Secretary to Government of
Punjab, Administrative Secretaries of Department of Sports and Youth Services,
Department of Finance and Department of Higher Education and the Vice-Chancellor
as ex-officio members and such other members which may be prescribed by the
Statutes. The Chief Secretary shall also be the chairperson of the Governing Body
and the Vice-Chancellor shall also be the Member Secretary.  The term of Governing
Body shall be prescribed by the Statutes.
(2) Subject to the provisions of this Act, the Governing Body shall have 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 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 on such accounts;
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 29, 2019
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63
Executive
Council.
Academic and
Activity Council.
Board of Sports
Studies.
(c) to advise the Government in respect of any matter which may be referred
to it for advice; and
(d) to perform such other functions as may be prescribed by the Statutes.
20. (1) The Executive Council shall be the principal executive body of the
University, which shall be headed by the Vice-Chancellor, who shall be its ex-officio
Member and Chairperson.
(2) The Executive Council shall consist of the following ex-officio members,
namely:-
(i) Administrative Secretary to Government of Punjab, Department of Sports
and Youth Services;
(ii) Administrative Secretary to Government of Punjab, Department of
Finance;
(iii) Administrative Secretary to Government of Punjab, Department of
Higher Education; and
(iv) Director Sports, Punjab.
In addition to the ex-officio members, other members of the Executive
Council, their term of office, powers and duties shall be such as may be prescribed by
the Statutes.
21. (1) The Academic and Activity Council shall be the principal academic
body of the University and shall, subject to the provisions of this Act, the Statutes and
the Ordinances, co-ordinate and exercise general supervision over the academic policies
of the University.
(2) The constitution of the Academic and Activity Council, the term of
office of its members and its powers and functions shall be such as may be prescribed
by the Statutes.
(3) The Academic and Activity Council shall have at least four sports persons
as Members who have achieved distinction in Olympics or world championships.
22. The constitution, powers and functions of the Board of Sports Studies shall be
such as may be prescribed by the Statutes.
23. (1) The Finance Committee shall consist of the following  members, namely:-
(i) the Vice Chancellor; - Chairperson
(ii) the Administrative Secretary to - Vice-Chairperson
Government of Punjab, Department
of Sports and  Youth Services;
Finance
Committee.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 29, 2019
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64
Other authorities
of University.
Matters to be
dealt by Statutes.
(iii) the Administrative Secretary to -Member
Government of Punjab, Department
of Finance; and
(iv) three non-official members as may be appointed by the Executive Council
from amongst the persons having expertise in the field of finance and
administration.
(2) The powers and functions of the Finance Committee shall be such as
may be prescribed by the Statutes.
24. The constitution, powers and functions of other authorities, as may be declared
by the Statutes to be the authorities of the University, shall be such as may be prescribed
by the Statutes.
25. Subject to the provisions of this Act, the Statutes may provide for all or any of
the following matters, namely:-
(a) the constitution, powers and functions of authorities and other bodies of
the University, as may be constituted from time to time;
(b) the appointment and continuance in office of the members of the said
authorities and bodies, the filling up of vacancies of members, and all other
matters relating to those authorities and other bodies for which it may be
necessary or desirable to provide;
(c) the appointment, powers and duties of the officers of the University
and their emoluments;
(d) the appointment of teachers, academic staff and other employees of
the University and determine their emoluments and conditions of service;
(e) the appointment of teachers and academic staff  working in any other
University or organization  for a specific period for undertaking a joint project;
(f) the qualifications and conditions of service of the employees, including
provision for pension, insurance, provident fund, manner of disciplinary
proceedings,  punishment and  termination of service, appeal;
(g) the principles governing the seniority of service of the employees of the
University;
(h) the procedure for arbitration in cases of dispute between employees or
students and the University;
(i) the procedure for appeal to the Executive Council by any employee or
student against the action of any officer or authority of the University;
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 29, 2019
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65
Statutes, how to
be made.
(j) the conferment of autonomous status on a College or an Institution or a
Department;
(k) the establishment and abolition of Schools, Departments, Centres, Halls,
Colleges, Institutions, Regional Centres and Study Centres;
(l) the conferment of honorary degrees;
(m) the conferment and withdrawal of degrees, diplomas, certificates and
other academic distinctions;
(n) the management of Colleges, Institutions, Regional Centres and Study
Centres established and maintained by the University;
(o) the delegation of powers vested in the authorities or officers of the
University;
(p) the maintenance of discipline among the employees and students; and
(q) all other matters which by this Act are to be, or may be, provided for by
the Statutes.
26. (1) The first Statutes are set out in the Schedule appended to this Act.
(2) The Executive Council may, from time to time, make new or additional
Statues or may amend or repeal any Statutes referred to in sub-section (1), with the
prior approval of the Government:
Provided that the Executive Council shall not consider to amend Statutes
affecting the status, powers or constitution of any authority without the prior approval
of the Government.
(3) Every new Statutes or Statutes amending or repealing existing Statutes
shall require the approval of the Government and unless so approved, they shall be
invalid.
(4) Notwithstanding anything contained in the foregoing sub-sections, the
Government may make new or additional Statutes or amend or repeal the Statutes
referred to in sub-section (1), in consultation with the Executive Council.
(5) Notwithstanding anything contained in this section, the  Government
may direct the University to make provisions in the Statutes in respect of any matter
specified by it and if the Executive Council is unable to implement such direction
within sixty days of its receipt, the Government may, after considering the reasons, if
any, communicated by the Executive Council for its inability to comply with such
direction, make or amend the Statutes suitably and issue such directions as may be
deemed appropriate.
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66
Matters to be
dealt by
Ordinances.
27. (1) 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;
(b) the courses of study and their duration to be laid down for all degrees,
diplomas and certificates of the University;
(c) the medium of instruction and examination;
(d) the award of degrees, diplomas, certificates and other academic
distinctions, the qualification for the same  and the means to be taken relating to
the granting and obtaining of the same;
(e) the fees to be charged for courses of study in the University and for
admission to examinations, degrees and diplomas of the University;
(f) the conditions for award of fellowships, scholarships, studentships, medals
and prizes;
(g) the conduct of examinations, including the term of office and manner of
appointment and the duties of examining bodies, examiners and moderators;
(h) the conditions of residence of the students of the University;
(i) the special arrangements, if any, which may be made for the residence
and teaching of women students and prescribing of special courses of studies
for them;
(j) the establishment of Centres of Studies, Board of Studies, Specialized
Laboratories and other Committees;
(k) the manner of co-operation and collaboration with other Universities,
institutions and other agencies including learned bodies or associations;
(l) the creation, composition and functions of any other body which is
considered necessary for improving the academic life of the University;
(m) the institution of fellowships, scholarships, studentships, medals and prizes;
(n) the setting up of a machinery for redressal of  grievances of employees
and students; and
(o) any other matter which, by this Act or the Statutes, is to be or may be,
provided for by the Ordinances.
(2) The first Ordinances shall be made by the Vice- Chancellor with the
previous approval of the Government and the Ordinances so made may be
repealed, amended or substituted at any time by the Executive Council in the
manner prescribed by the Statutes.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 29, 2019
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67
Regulations.
Annual report.
Annual accounts.
Fund of
University.
28. The authorities of the University may make Regulations, consistent with this
Act, the Statutes and the Ordinances, for the conduct of their own business and that
of the Committees, if any, appointed by them and not provided for by this Act, the
Statutes or the Ordinances, in the manner prescribed by the Statutes.
29. (1) The annual report of the University shall be prepared under the directions
of Executive Council, which shall include, among other matters, the steps taken by
the University towards the fulfillment of its objects and shall be submitted to the
Governing Body on or before such date as may be prescribed by the Statutes and the
Governing Body shall consider the report in its annual meeting.
(2)  The Governing Body shall submit the annual report to the Government
along with its comments, if any.
(3) The Government shall, as soon as may be, cause a copy of the annual
report to be laid before the Legislative Assembly of the State.
30. (1) The annual accounts and balance-sheet of the University shall be
prepared under the directions of the Executive Council and shall, at least once in a
year and at intervals of not more than fifteen months, be audited by the Comptroller
and Auditor-General of India or by such persons as the Government may authorize in
this behalf.
(2)  A copy of the annual accounts together with the audit report thereon
shall be submitted to the Governing Body and the Government along with the
observations of the Executive Council.
(3) Any observations made by the Government on the annual accounts
shall be brought to the notice of the Governing Body and the observations of the
Governing Body, if any, shall, after being considered by the Executive Council, be
submitted to the Government.
(4) The Government shall, as soon as may be, cause the copy of the annual
accounts together  with the audit report to be laid before the Legislative Assembly of
the State.
(5) The audited annual accounts after having been laid before the Legislative
Assembly of the State shall be displayed on the website of the University.
31. (1) There shall be a University Fund which shall include-
(a) any contribution or grant made by the University Grants Commission or
the Central Government;
(b) any contribution or grant made by the Government;
(c) any contribution made by semi-Government or autonomous bodies;
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 29, 2019
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68
Returns and
information.
Conditions of
service of
employees, etc.
(d) any loans, gifts, bequests, donations, endowments or other grants, if
any;
(e) income received or earned by the University from fees and charges;
(f) the moneys received by the University from the collaborating industries
in terms of the provisions of the Memorandum of Understanding entered between
the University and the industry for the establishment of sponsored chairs,
fellowships or infrastructure facilities of the University; and
(g) amounts received in any other manner  from any other source.
(2) All funds of the University shall be deposited in such banks or invested
in such manner as may be decided by the Finance Committee.
(3) The funds of the University shall be applied towards the expenses of
the University including expenses incurred in the exercise of its powers and discharge
of its functions by or under this Act as approved by the Finance Committee.
32. The University sh

Excerpt shown. Open the full act in Lexace.

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