LexThe Chitkara University Act, 2010
Punjab · state statute
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Punjab Government Gazette
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, NOVEMBER 25, 2010
(AGRAHAYANA 04, 1932 SAKA)
LEGISLATIVE SUPPLEMENT
Contents Pages
Part I Acts ~
1. The Chitkara University Act, 2010
(Punjab Act No. 23 of 2010) .. 141—160
2. The Punjab Medical Registration (Amendment)
Act, 2010
(Punjab Act No. 24 of 2010) .. 161—163
Part II Ordinances
Nil
Part Hl Delegated Legislation
Nil
Part IV Correction Slips, Republications and Replacement
Nil
( cxxviil )
PUNJAB GOVT GAZ. (EXTRA.), NOV.25, 2010 ‘141
(AGHN 4, 1932 SAKA)
PARTI
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
Notification |
The 25th November, 2010
No. 31-Leg./2010.—The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 10th November,
2010 and is hereby published for general information :—
THE CHITKARA UNIVERSITY ACT, 2010
(Punjab Act No. 23 of 2010)
a
ACT
to establish and incorporate a University in the State of Punjab to be
known as the Chitkara University, for the purposes of making provisions
for instruction, teaching, education, research, training and related
activities at all levels in disciplines of higher education including
professional, medical, technical, higher and general education and to
provide for the matters connected therewith or incidental thereto ;
Whereas the Chitkara Educational Trust had sponsored and made a
proposal to the State Government for setting up a self-financing University in
the State of Punjab on the basis of the Punjab Private Universities Policy,
2010, to make provisions for all streams of education at all levels ;
Whereas the State Government, after due consideration of the said
proposal in the light of the Punjab Private Universities Policy, 2010, has come
to the conclusion that the Chitkara Educational Trust is capable of meeting its
obligation and running the University, and has, therefore, accepted the proposal
for the establishment of the said Private University ;
And whereas in these circumstances, it is deemed expedient to establish .
the Chitkara University for the aforesaid purposes.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
first Year of the Republic of India, as follows :—
1. (J) This. Act may be called the Chitkara University Act, 2010.
(2) It shall some mito force at once.
Short title and
commencement.
142 PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010
_\(AGHN 451932 SAKA) _
PHA
Definitions. - 2 In, this Act, unless the, context otherwise requires, —
(a)
) |
(d)
(e)
(g)
: (h)
é
Q).
Bs
“academic centre (by whatever n na
YY
(m)
(in)
we i(b) 2
“Academic Council?..means.the Academic Council of the
University Heng:
Menthnorities? theans the authorities of the U pRereysie Bea
“Board of Management”: sien the Board of hlangeekseat of
the University ; se 3 3
“campus” theahs a contiguous area.within which, the University
issituated;
“Board of Studies” means a body, to be constituted by the
Governing Body;
“Chairman” means the Chairman of the Trust ;
“Chancellor means the Charicellor of the University ;
“Chief Finance and Account’ Officer” meats the Chief Finance
“ and | Aecounts Officer si oe eee :
‘ . Be ai ¥ re Tips?
“Dean”. -meansia’ Dean of the University 5 ;
$32, 4 gis
“Governing sBody” means the Governing Body of the University ;
‘institution” means, any institution or institute or college or
amé it may be called), situated
within the campus. and run or managed by. the University ; 3
“prescribed” means prescribed by Statutes, Ordinances and
Regulations ;
“Registrar” means the Registrar of the University ; _
“State-Government” means the Government of the State of _
Punjab ;
PUNJAB GOVT GAZ. (EXTRA.), NOV. 25,2010 143
(AGHN 4, 1932 SAKA)
(o) “Statutes”, “Ordinances” and “Regulations” mean the Statues,
Ordinances : and Regeatons of the University, made by it under
this Act ;
(p) “teacher” includes Professor, Reader, Associate Professor,
_ Assistant Professor, Lecturer and any other person, imparting
instruction on full time or ' part time basis in the University or in
spite: '
any of its institutions; ©,
(q) “Trust” means the Chitkara Educational Trust ;
- (r) “University” means the Chitkara University, established under
section 3 of this-Act ;
(s) “Vice-Chancellor” means the Vice-Chancellor of the University ;
and
(t) “Nisitor” means the Visitor of the University.
3. (1) There’shall be established a private University by the name of
the Chitkara University in the State of Punjab.
2) The University shall be run and managed by the Trust in accordance
with the provisions of this Act.
(3) The University-shall be a body corporate by the name, mentioned
in sub-section (J), and shall have perpetual succession and a common seal. It
shall have the power to acquire, hold, dispose of property both moveable and
“immoveable and to make contract, and shall sue, and be sued by the said
name.
~ (4) The headquarters of the University shall be located at Village
Jhansla, Tehsil Rajpura, District Patiala. . - .
(5) The University shall be self-financed and it shall not be entitled
to receive any grant or other financial assistance from the State Government.
Establishment of
the University.
144 PUNJAB GOVT GAZ. EME NOV. 25, 2010
Objects of the wuts 2 A, The objects of the pe Univesity shall b be,—
University.
@)
(ii)
(iii)
(iv)
(v)
(vi
to provide instmotion. teaching and training in higher
education and to make provisions for research,
_.advancement and dissemination of knowledge ;
‘to create: fecicade levels of intellectual abilities ;
to establish state of the a art t facilities for, education and —
training ; :
education programmes;
to create centers of excellence for research and develop-
ment it and for sharing knowledge and its application ;
to establish: campus and to make provisions for all the
facilities = neagaaet for the study and stay of ad eas,
(vii) to do all sion acts and things as may be necessary or
desirable to further the objects of the University.
Powers and 5. The University shall have the following powers and functions, to be
functions of the
University.
@
WD
exercised and performed by or ‘through its officers and authorities, namely : —
to make provisions for instruction, teachin: sia research,
relating to the courses through traditional as well as new
‘innovative modes eaiesinty online education modes ;
to conduct and hold examinations, grant or confer degrees,
diplomas, certificates, awards, grades, credits, academic
distinctions as well as other distinctions and certificates ;
to ‘institute and confer the designation of Professor,
Associate Professor; Assistant Professor, Reader, Lecturer
or any other equivalent designation, as may be required :
* (bythe University or its institutions and to appoint persons
“ag! such 27 F648 ostre o
PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010 ‘145
(AGHN 4, 1932 SAKA)
(iv) to institute and award fellowships, scholarships,
studentships, as may be prescribed ;
(v) to provide for equivalence of the degrees, diplomas and
certificates of the students completing their courses
partially or in full, from any other recognized University,
Board or Council or any other competent authority ;
(vi) to provide for dual degree, diploma or certificate vis-a-
_. vis other Universitiés on reciprocal basis ;
(vii) to set-up central library, departmental libraries, museums
and aliied matters ;
(viii) to demand such fees and other charges, as may be
_ prescribed ; . _
(ix) to hold, manage and run fund of the Trust and endowments,
which may be created in favour of the University ;
(x) to institute and confer honorary degrees as may be
prescribed ; . . .
(xi) to print and publish works of academic excellence ;
(xii) to take special measures for the spread of educational
facilities amongst the educationally backward strata of
. the society ;
(xiii) to encourage and promote sports and martial arts ;
(xiv) to create technical, administrative, ministerial and other
" necessary posts and to make appointments thereto ;
(xv) to receive grants from the University Grants Commission
and other Central or State agencies or any other person ;
(xvi) to receive and accept gifts, donations and to raise loans
and advances ;
(xvii) to undertake research projects on mutually acceptable
terms and conditions in respect of agriculture, industry
and business ;
(xviii) to provide consultancy Services ;
(xix) to encourage and promote extra-curricular activities for
personality development of the teachers, students and
~ employees of the University ;
146 PUNJAB GOVT GAZ. (EXTRA), NOV. 25,2010
te AGHA, fe SAE
© belonging to or vested i in thie Cinnvetsity :
i (xxi) to qmeseaibs, ihe. fee cuvsbire for various categories of
; ‘students ;,
‘Bai to seek collaboration with other institutions on mutually
ae on Sacceptable terms and-conditions;. .
ot) to fix, determine and provide ‘Glavics, remunerations,
" honorafia't to ‘teachers and employees of the University in
accordance with the norms, ‘Specified by the University
Grants Commission
xxiv) to ae ‘self-certfication, “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 other body, set-up by
: thé State*Government or under any State Act or Central
“UACt in'So far-as its applicable to the State ;
2), to ed Statutes, Ordinances and Regulations for carrying
i Fg te it
Silesia to- o.do all AGH ihe. acts, “which may ‘be necessary or
itrahegast ® chap, desirable to further the objects of the University .
a ofthe = “6. The following ‘shall-be the officers of:the-University, namely :—
niversity, = pea
Perri:
(i) ihe Visitors
piece soos A),the Chancellor 5.
oc saad
“Giiiy the Vice!Chancellor ;
(iv) the Registrar,
.53 4H?
~ (vi) a ces of the’ ‘University, as may be declared
by it by Statutes fo be the officers of the University.
PUNJAB GOVT GAZ. (EXTRA.), NOV. 25; 2010 ‘147
_(AGHN 4, 1932 SAKA)
TWA) The Governor:of Punjab shall be Visitor ok the rarveraity,
(25 The Visitor shall, preside over ‘the convocation of the University
for conferring degrees and ‘diplomas: ‘The Visitor shall have the right to eat for
any information relating to the affairs of the University.
GB ) The Visitor, in consultation with the Chanéellot, may-cause the
inspection, scrutiny, inv tigation, survey or inquiry or any other such like thing,
to be made by such person; as‘hé” may direct in Fespect 0 of admiriistrative,
academic or executive matters of the University. : *
(4) The Visitor shall, in every case, ‘give notice to the University of
his intention to cause the inspection, scrutiny, investigation, survey or inquiry. or
any ; other such like thing,’ to be made, and the’ University shall appoint a
representative, who shall be: present at such’ inspection, scrutiny; investigation,
survey or inquiry or any ‘other such like thing, as the case may be.
(5) The Visitor may inform the Vice-Chancellor about the results of
such inspection, scrutiny, investigation, survey or inquiry, and the Vice-Chancellor
shall communicate to the Governing Body the views of the Visitor along with
such advice, as the Visitor may have tendered and the action to be taken on
such advice.
(6); The Vice-Chancellor shall fifo 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, as the case may be.
-(7) Ifthe State Government considers it apropriate in public interest
_ to.make inspection, scrutiny, , investigation, survey Or inquiry or any such like
thing, as the case may be, in respect of any matter relating to the University or
_ its institutions, a reference shall be made by the State Government to the
Visitor, who will in consultation with the Chancellor, cause the intended
. inspection, scrutiny, investigation, survey or such like thing, to be made.
8. (1) The Chairman shall be the Chancellor of the University and in
the absence of the Visitor, the Chancellor shall preside over the convocation of
ane University
_@ ‘The hancalior shall ve the Chairman the e Governing Body and
andr reinstatements of the employees and officers of the cintosesiiy either suo
moto ot on the recommendation of the concerned authority of the University.
The Visitor.
The Chancellor.
148 PUNJAB GOVT ‘GAZ: (EXTRA), ‘NOV: 25; 2010 (AGHN 4,.1932 SAKA) _
egg! The Chancellor may/arterid or Hevoke: any: decision inks by a any
authority. or officer_of:the Univesity. and. may exercise | his. powers 5 either suo
mato.or otherwise to doall necessary ythines to facilitate the smooth functioning
of the University.
-.:(4),The Chancellor. shall wine sneeement to do all buch ther acts, as
may! whe oc gedied to further the. objects of ‘the University and anyt matter incidental
thereto; and the decisions taken ie eschanselon shall be final and binding on
all concerned of the University. . i Phage
+ (3) IWfinthe opinion of the ‘Sinica itis necessary to sae immediate
ata wna eeenatted for. which: powers, are souferred Q any other officer or
authority ofthe University by-or ‘under this Act, he: may ‘take such. action, as he
. deems necessary and shall, thereafter, cat the. earliest possible, Teport his. action
to such officer or.authority, who. would, have i in the ordinary course dealt with
the. matter. bencoak < te 2 ett
O- Tei in ho opinion o af the =Ghonvallon: any. decision of any officer or
aiucarity of the University is. beyond 1 the powers, conferred under this Act or
: Statutes, Ordinances.or Regulations made thereunder or is, likely to be prejudicial
to the interest of the University, he shall ask such officer or authority to revise
the decision within a period « of fifteen days from the date of decision, and in
case t the ‘authority refuses to tevise such decision, wholly or partly or
fails to take ar any ‘decision within ¢ a etiod of fifteen days, the ae of the
Chancellor, thereon shall be final. = :
QQ. If, cat any 1 time, upén ‘the: féprésentation made or othewise, it
: appears t to the ‘Chancellor that the Vice-Chancellor or r any: other officer of
the University et Me eet
eben. io ape: hasnade default: in ae any eye upon him
: ‘under: this Actor. otherwise 30r
(b) . has acted: ina manner prejudicial to the interest of the
. University;or. 2... ..
() is incapable of managing the affairs of the University, the
es - Chancellor, may, notwithstanding the fact that the term of
Menu |, 2. pscthatofficerhas notexpired, by, an order i in ‘writing and stating
~ the reasons therein, require,the. officer to relinquish his office
from such. date, as may_ be. specified in the order. The
PUNJAB GOVT GAZ. (EXTRA.,),- NOV. 25, 2010 149
(AGHN 4, 1932 SAKA)
concerned officer shall be deemed to phous relinquished the
. office from the specified date:
Provided that no such order shall be: passed, unless
the grounds on which such action is proposed to be taken
are communicated to that officer and he is:-given reasonable
“\ ‘ip Opportunity.of being heard... < - ?
9. (1) The Vice-Chancellor shall be appointed by the Chancellor
from amongst the panel of five: persons, recommended by the Governing
Body and shall, subject ti to’ fie provisions of this Act, hold office fora term of
three years : :
- Provided that the Vice-Chancellor shall continue to hold office even
after the expiry of his term, till new Vice-Chancellor j joins. But, in any case,
this period shall not exceed one year.
(2) No. person shall be appointed. as s Vice- Chancellor, “unless he
possesses such qualifications, as may be prescribed by the University Grants
Commission or its equivalent body, created or’ constituted by the Central
Government.
(3) The Vice-Chancellor, shall be the orn ncipal executive and academic
officer of the University, and shall exercise ‘general superintendence and control
over the affairs of the University ‘and shall execute the decisions of various
authorities of the University.
(4) In case of absence of the Visitor and the Chancellor, the Vice-
Chancellof shall presidé’at the convocation Of: thie University. bi A
OE EF
(5 )) The Vice-Chancellor shall exercise e such powers and deriorm such
duties, as s may be prescribed.
: 3 10. J) The Registrar shall be appointed by tl the Chancellor from a
-panel of three names, recommended by the Governing Body i in such manner,
as may be prescribed.
-(2).No person shall be-appointed as-Repistrar, unless he possesses
such qualifications, as may be prescribed by the University Grants Commission
or its equivalent body, created'or constituted by the Central Government.
Srigh ar rerg Hee srecticas Y All contracts shall bi igned, and all documents and records shall
be authéhiticated-by the Repeta on behalf of the University.
sed vis vel bajenigrar
The Vice=-.
Chancellor.
The Registrar.
150 | PUNJAB GOVT. GAZ. (EXTRA), NOV. 25, 2010
a ae (AGEN 4 4,-1932 SAKA) _ es
elegy “The este ‘Shall-be thé: ‘Meniiber-Séeretary of the Governing
siaik the Board of Evang ait ‘Academic. Council, but he shall not have
the; Hgts Note. aus 334
af: 2(5)-Bhe Registrar salon such me powers and perform such
nies: duties, “as may. be.prescribed: Hiatus :
The Chief 11. (1) The Chief Finance ‘and Actouiity Officer shall be appointed
a by.the ‘Chancellor i in such manner, a as may be prescribed. .
Officer. siest teks Q) No person s shall be qualified to! be appointed as Chief. Finance and
Accounts Officer, unless he is. a: Charted. Accountant. 7
(3) The Chief Finance and Accounts Officer shall exercise ‘suck
‘powers a and perform s such duties, as may be prescribed. fa eee _
Other officers: BO tegteg “12, (1). The Univ I appoint : uch other, officers, a as, it may”
deem necessary for its functioning. aes 5 tye ie i
sales ae The manner of appointment se other offi cers s of the e University it ROPERS &- Fer!
Authorities of
the University
; - Uii):. the Academic Council 3and # rs a Pe ss a = us BE . |
(iv): * such other authorities, as may bedectarei by the Statutes to
sai be. the auth ities of the Univ rsity,
The Governing neat “44. () ) The,- Governizg. Rodi « of the, University shall consist of. fis
; Bete following pores, namely:—
pre “a “the Chancellor ; a ee a © Chairperson.
s (b) the Vi Chancello ee : Phe es _ Member
et FINANCE, 19.be. 95.2) or. y
nominated by the Chancellor;
ee,
PUNJAB GOVT GAZ. (EXTRA.), NOV. 25,2010 151
(AGHN 4, 1932 SAKA)
(f) the Secretary to Government of -., Member
_7 Punjab, Department of Higher
: Education or his representative,
not below the rank of Joint
Secretary ; and a
(g) | one eminent educationist, to be .. Member
4 nominated by the Secretary to
Government of Punjab,
Department of Higher
Education in consultation se
with the Chancellor.
(2). The Governing Body; shall be the supreme body of the University.
It shall exercise the following powers, namely + —
(a) to provide general superintendence and to give directions
~. for controlling the functioning of the University i in accordance
with the: Statutes, Ordinances and: Regulations ;
(b) to review the decisions of other authorities of the University
in case, these are not in conformity with a aeree of
_-the Statutes, Ordinances and. Regulations ; -
(c) to approve the budget and aniriual report of the University ;
(d): : to lay down the extensive policies,-to be follewed by the
University ;
. = +(e). to recommend to the: Trust, the wvolitntnis liquidation of the
University, if such situation arises when smooth functioning
of the University does not remain possible, inspite of all
efforts ; and
ip / to exercise such’ other powers, as s may be prescribed by the
, Statutes.
983 be
(3) The Governing Body pales at ray te in a calendar year.
LA The quorum for meeting of. the Governing Body shall be five.
15. (1) The Board of Management: shall consist of the following The Board of
Management.
members, pets: —_ :
. He Ghaicperiot
OS Meéinber 3 TE oy ‘the Vicee swoon: AD a!
152. PUNJAB GONT, GAZ: (EXTRA); NOV. . 25, 2010
(AGHN 4;.1932 SAKA)
we ena a Se po em erp en ee > ae. Oke. 889 Sarion
iO “two o members ofthe... --. Members
an Trust, to ncuaniieial:
by the Trust,; - ta
(d) the Director of the'coticerned beta Member |
‘Directorate relating to education ~
as representative of the | ai. 9 os
State COT Cees,
ie
(e) 7 Members
QO. two . persons ‘omy amongst. Lee % -- Members
pas ae teachers; to be ‘nominated Be hi! gw os
by the Trust ; “and
fn 2c3tts “ot; Py
to be nominated I teachers, _.. Members
afd: sf shigebecniene shall be
seat!
‘meéet'Htleast twice in a calendar
#tGs Te 2 eat 22 iTS $524 3 ae ERR
: (4). -The suorum.. for:: apotsing: of the aes of “Management shall
‘ five.
The Academic
Council. ASCR OGOPE ibslaaidte
ay -the Vice-Chaneelior ” ie io | Chairperson
ze oh ys i} tt ir QO). one.em injent academic ian. 3%: bale Pe Member
7 ee " to.be nominated by the ,
State Go rhment as its
EE ee Hi é eee ie hil IBA ve weatl its
peed ng a é sae a oh MTS ‘Members
guhweils edt ia qmia i a to binet! as 4 ayy #1
(2) The Academ: council shall: be the principal a ee a
of: ed and shall 8 iby ajert st'to: ce is OF: ‘this ‘Act, Statutes,
zetpegint le oh 23353,
~-PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010 153
(AGHN 4: 1932-SAKA) |
.. (3),-The quorum for meeting-of the Academic Council shall be
such, as may be prescribed.
17. The composition, constitutior., powers and.functions of authorities,
declared under clause (iv) of Section 13, shall be such, as may be prescribed.
_ 18. A person shall be disqualified for being a member of any of the
authority or body of the University, if, he-—-
with FOC
is of unsound mind and stands so declared by a competent (a)
court ;
(b) isan undischarged insolvent j
(c) has been convicted of any offence involving moral
turpitude ;.or. ..
(d) _has.been.punished for indulging in or promoting unfair
_.practice in the conduct of any examination in any form,
anywhere.
19. No act or proceedings taken under this Act by any authority or
other body of the University shall be invalid merely on the ground,—
(a) ofany vacancy or defect in the constitution of the authority
or body ; or
(b) of any defect or irregularity in election, nomination or
appointment of a person acting as member thereof ; or
(c) of any defect or irregularity in such act or proceeding, not
affecting the merits of the’case.
20. “Any vacancy, occurred in-any‘authority or body of the University,
due to death, resignation or removal’ of amember or due to change of capacity
- in which he was appointed or nominated shall be filled up as early as possible
by the authority or body, which had appointed or nominated such a member :
Provided that the person appointed or nominated as a member of any
authority or body of the ‘University on an emergent vacancy, shall remain
member of such authority or body only for the remaining tenure of the member,
in os ues he i is appointed or nominated, as the case may be.
The adaasiies or officers of the University, may constitute such
committees, as may be necessary for performing specific tasks by such
- committees: The constitution of such committees ane their duti¢s shall be such,
as may be prescribed.
Other Authorities
Disqualification
for membership of
an authority or
body.
Acts or proceed-
ings not to be
invalidated by
vacancies.
Filling up of
emergent
vacancies.
Committees.
(154 ~=PUNJAB GOVT GAZ; (EXTRA.), NOV. 25,2010 i
(AGHN 4, 1932- SAKA)
Power to make * 223-0) The Governing: Body may, ‘from’ time to time,-make Statutes
Statutes. or may amend or repeal the s same.
(2) Every Statute ‘or any amendment therein « or intial thereof, shall
réquité the approval of the Chancellor.
GB 3) Subject to the provisions of this Act, the Statutes may provide for
the folowing matters, namely : —
(a)
~ (by:
© :
“the Registrar and the Chief Finance and Accounts Officer
officers and teachers and their powers and functions ;
(e)
(8)
(h)
.... for awarding them-scholarships and fellowships ;
—@
of seats ;
Gi)
(t)
Y
“the constitution, powers ‘and functions of the authorities
and such other bodics of the University, as may | be declared
from time-to time ;
the-terms and conditions ‘of appointment of the Vice-
Chancellor and his powers and fumctions ;
the manner and terms atid conditions of appointment of
and these powers and functions’;
the manner, terms and conditions of appointment of other
the ferms and conditions of service of employees of the
University ;
the procedure for arbitration ir in case of dispute between
the University, offi nee teachers, employees and students;
the’ conferment of honorary degrees ;
the exemption of students from payment of tuition fee and
the policy of adimissions including regulation of reservation
the fees to be charged from students ;
the: itumber of scats:in'different courses ; and
all other matters, for which Statutes are re required to be
quade under: this Act.
a After the approval: oft the Chancellor , the. Statutes af the University |
shall be submitted to the State Government for its approval. .
\ PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010 155
/(AGHN 4, 1932 SAKA)
6)” The State Government shall consider the Statutes, submitted by
the University, and shall give its approval thereon with such modifications, if
any, as it may deem necessary and Tepwete the mORIES Statutes to the
University, if so modified.
(6) The University shall, with the approval of the Governing Body,
communicate its agreement to the modified Statutes as approved by the State
Government, and if it desires not to give effect to any or all of the modifications
made by the State Government, it may give reasons therefor.
( After the Statutes ai are finally approved by’ the State Government,
thee shall be published i in the Official Gazette of the University.
(8) ‘The Statutes so made, shall not be amended without the approval!
of the State Government within five years from the date of their publication in
the Official Gazette of the University.
23. (1) The Governing Body may, from time to time make Ordinances
or may amend or repeal the same.
(2) Every Ordinance or any amendment therein or repeal thereof,
shall require the approval of the Chancellor.
(3) Subject to the provisions of this Act, the Ordinances may provide
for the following matters, namely : —_
(a) the admission of students to the University and their
enrolment as such ;
(b) . the courses of study, to be laid down for the degrees,
diplomas and certificates of the University ;
(c) the degrees, diplomas, certificates and other academic
distinctions ;
: (da) the conditions for award of fellowships, scholarships,
stipends, medals and prizes ;
(e) the conduct.of examinations, including the terms of office
and manner of appointment and the duties of examining
bodies, examiners and moderators ;
A. fe fees, tobe charged for the various courses, examinations,
a degrees and diplomas of the University ; :
(g) the dendigidas of residence of the students of the University;
Power to make
Ordinances. .
\ PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010 155
‘(AGHN 4, 1932 SAKA)
(5) The State Government shall consider the Statutes, submitted by
the University, and shall give its approval thereon with such modifications, if
any, as it may deem necessary and Terwatd thie iia Statutes to the
University, if$o modified.
(6) The University shall, with the approval of the Governing Body,
communicate tts agreement to the modified Statutes as approved by the State
Government, and if it desires not to give effect to any or all of the modifications
made by the State Government, it may give reasons therefor.
@ After the Statutes a are finally approved by the State Government,
these shall be published i in the Official Gazette of the University.
(8) ‘The Statutes so made, shill not be amended without the approval!
of the State Government within five years from the date of their publication in
the Official Gazette of the University.
23. (1) The Governing Body may, from time to time make Ordinances
or may amend or repeal the same.
(2) Every Ordinance or any amendment therein or repeal thereof,
shall require the approval of the Chancellor. ;
(3) Subject to the provisions of this Act, the Ordinances may provide
for the following matters, namely : —
(a) the admission of students to the University and their
~ enrolment as such ;
(b) . the courses of study, to be laid down for the degrees,
diplomas and certificates of the University ;
(c) the degrees, diplomas, certificates and other academic
distinctions ; :
: (d) the conditions for award of fellowships, scholarships,
stipends, medals and prizes ;
_(e) the conduct.of examinations, including the terms of office
and manner of appointment and the duties of examining
bodies, examiners and moderators ;
A. i tobe charged: for the various courses, examinations,
—_ degrees and diplomas of the University ; ;
_ (g) -the conditions of residence of the students of the University;
Power to make
Ordinances. .
PoWecr to make
Regulations.
communicate. its. AeReomemt jos the modified
* the pioval ofthe ‘Chanideltot
“156 ‘PUNJAB GOVT GAZ. (EXTRA,), NOV::25; 2010
a (AGHN ‘4,932: SAKA)
faking: of sincilinsy action against the siden
RoOih 3
aiks — ae oft i): ee creation, composition and functionsiof any other body: Mut
which is considered necessary fori rimpsoving | the, academic
standard ot the Cane 5 5
: @ ‘the malic? co-operation and.allaboration with other
universities: ‘and ene hieoas education y rand’:
et Srcke Rise 3 : ob AS 2 i rh 4}
a k ) all other n matters, wtih by this mote or Statutes ‘ian dike.
ret uired fol be provided by the Ordinances.
(5) The State Government shall consider the stgeh del -datimnitled
bythe: University, aid shall give its apprayal thereon with such modifications, if
any, as it may deem necessary and forward. the imodified ‘Ordinances to the
Valversity, if so modified. _
SUES Se SSM aT ae art
(6) The University. shall 1 vith the’ approval: of the Svieraivig: Body,
Ordinances as, S approved by the Fe
modifications made ay the State Government, it may give reasons s therefor.
eupatitte Fy pu taS. igeiEND
) ‘Atte the Oulinsnyeaieeeaee sbacoved by the State
_ , Government, these shall be published in the Official Gazette of the University.
(8) The Oididaiieas,” ‘$0 madé; ‘shill not be aasaded without the
-approyal, ofthe State, Government within a period. of, five years from the date
of their publication in the Official Gazette. of the, ‘University.
+24, ():EheGoverning ens inlays fois time to time, make Regulations
or may amend or Fepeal the:same. :
(2 ‘Bvery Regulation bra
meridmétit‘or ee thereof, shall require
pStalst ae frre a gt? :
acct 2). Afier the approval of the Chancellor ‘the S State Government shall
| tied by by ‘th ie University, and shall give its approval
thereon with such: modifics s, ifa any, ¢ as it may deem teva and forward
~ thémédified: Regiulatioris tothe University if'sé-modified:..
PUNJAB GOVT GAZ. (EXTRA.), NOV. 25,2010 157
(AGHN 4, 1932 SAKA)
(4) The University shall, with the approval of the Governing Body,
communicate its agreement to the modified Regulations as approved by the
State Government, and, if it desires-not to give effect to any or all of the
modifications made by the State Government, it may give reasons therefor.
(5} After the Regulations are finally approved by the State
Government, these shall be published in the Official Gaze of the University.
(6) .The Regulations so made, shall not be amended without the
approval of the State Government within a period of five years from the date
of their publication in the Official Gazette of the University, however, thereafter
these may be amended by thé University at its own revel as prescribed under
this Act.
25. (1) The University shall be prohibited from conferring any
degrees, not recognized by the University Grants Commission or its equivalent
body, constituted by the Central Government.
_ (2) Itshall be mandatory for the University to follow the University
Grants Commission (Establishment and Maintenance of Standards in Private
Universities) Regulations, 2003 or any other regulations, made for Private
Universities by the University Grants Commission or other Regulatory Bodies.
(3) Notwithstanding anything contained in this Act, the University
shall be bound to comply with all the Regulations and norms of the Regulating
Bodies and provide all such facilities and assistance to such bodies, as are
required by them to discharge their duties and carry out their functions.
University to
follow Regulations,
etc. of the
Regulating Rodies
26. (1) The University shall have General Fund:to which shall be General Fund.
credited, —
(a) fees and other charges received by the University ;
(b) any income received from consultancy and other work
undertaken by the University ;
(3) bequests, donations, endowments and any other grants; and
(d) funds and grants received from any source by the University
_ for résearch projects from any Government and non-
Government agencies. -
158- PUNJAB:GOVT GAZ. (EXTRA), NOV. 25, 2010 .
(AGHN 4, 1932 SAKA), .
. “Qh The General Funds shal} be utilized for the following purposes.
ee $453 sy ht eth oHHSG PY git ott dpperyse: “ye
Ya) forthe i indi of debts: including interest aE thereto
“incurred by the University 5 SES Lae et} oben acing TE
Ace SER st
“ee a a eS ‘of the assots 0 al the: ee: 3
ee ar. they peyhcint Beales: sini valence of the itiibers .
“and ‘employees of:the: University; and, for-the. payment of
Ea
S
Po
fF
SS
ne
‘
ma
pte
emepae
at : (hy: ‘forthe payne
aa! $ i) . for acquisition of: and. onany; ‘ind of development work or. .
any benefits to any such officers and employees ;
Pe for the payment of travelling and other, allowances of the
- members. of the. authorities. of. the, Livery. and of the
_members of any, committee or. board; -
RF
: (g).. Agr. the payment ot fellowships, £ freeships, scholarships,
to students belonging to
Ethier
f the" society or réseatch
may be, or to eaty Student
¥
| associates 0 or trainees, as the ¢
~¢ otherwise eligible’ for such ‘awards =
t of any expétises: ineurred ty the Riaepesity 5.
. likewise activities for. ‘the purpose. Of the University ‘ie
FA2ks
doomed 7 the Trust for setting m up yand running the University
and the investments made therefor ;
( i) ie the ayitent of Gimees and ‘expenditure relating to the
cata _ consultancy: work undertaken by. the, University ; and
() forthe payment ‘ofa any expenditure: salities, taxes, liabilities
‘of, Cte; by the Trust for or, on, behalf-of the University.
- (3). The. University shall devise accounting system to handle the
ailtninisiation of finance.and accounts ina simple: >and efficient manner so that
_liinecessary procedural complications can be avoided. .
—
Wa a $ PUNJAB GOVT GAZ. (EXTRA.), NOV. 25, 2010
(AGHN 4, 1932 SAKA)
27. The University may t have such other funds also, as may be
presctited.
28. The accounts of the i income and expenditure of the University
shall be audited by the Chartered Accountants of the University and shall be
submitted once in a year by the Chief Finance and Accounts Officer to the
Governing Body for its approval. n
29: At the beginning of. each seater session andi in any case, not
later than the 30th day of August of every calendar year, the University shall
prepare. and publish a semester wise or annual, as the case may be, a tentative
Schedule of Examinations including various, academic activities, to. be conduct
at the University. .
Explanatigin ~“Schedule of Examinations” méatis a table giving details
about the time, day and date of the commencement of each paper which is a
part of a scheme of examinations, and shall also include the details of practical
examinations.
30. (J) The University shall strive to declare the results of
examinations conducted by it within a period of forty-five days from the last
date of the examination of particuiar course, and shall, in no case, later than
sixty days from such date.
(2) No.examination or the result of an examination shal] be held
invalid only for the reason that the University has not followed the Schedule of
Examination.
31. The convocation of the University shall be held in every academic
year in such manner, as may be prescribed for conferring degrees, diplomas,
certificates or any other academic distinction or for any other purpose.
32. If any question arises with respect to the appointment or
entit/ement of any person, to be amember 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.
33. Ifany difficulty arises in giving effect to any of the provisions of
this Act, the State 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
difficulty.
Other funds.
Annual report,
account and audit.
Examinations.
Declaration of
results.
Convocation.
Disputes as to the
constitution ci
University
authorities and
bodies.
Power to remove
difficulties.
Protection of
. action taken in ~
: good faith. - .
- Transitory
. provisions.
160 PUNJAB GOVT .GAZ. (EXTRA.), NOV. 25, 2010 ____(AGHN 4, 1932 SAKA)
34. No suit or other legal ace tiad shall ie nail any officer. Or |
employee of the University 1 for ‘anything, which is done in good faith or intended —
to be doe in pursuance of the | provisions of this Act, the Statutes; Ordinances
or Regulations.
35. ; Notwithstanding atiything costae in. ia Act, the Statutes,. :
Ordinances and Regulations, the Trust may subject to the availability of the
7 funds, discharge all or ear the fiinctions ofthe Uiveriy for ~ Purposes
such duties whieh by this ‘Act, the ‘Statutes; “the Ordinances and the: rates,
are to be exercised or performed by any authority or officer of the University,
until such authority comes into existence onofficeris appointed.
_“S REKHA MITTAL,
; Secretary to Government of Punjab,
Department, of = and Legislative A Affairs.
Heb P7574 2