The Rajiv Gandhi National University of Law, Punjab Act, 2006

PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 (VYSK. 5, 1928 SAKA) 
PART I 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 25th April, 2006 
No. 12-Leg./2006.--The following Act of the Legislature of the State of 
Punjab received the assent of the Governor of Punjab on the 18th April, 2006 and 
is hereby published for general information : 
THE RAJIV GANDHI NATIONALUNIVERSITY 
OF LAW, PUNJAB ACT, 2006 
(Punjab Act No. 12 of 2006) 
AN 
ACT 
(a) 
39 
to establish and incorporate a University for the development and 
advancement of legal education and for the purposes of imparting 
specialised and systematic instruction, training and research in systems 
of law and for the matters connected therewith or incidental thereto. 
BE it enacted by the Legislature of the State of Punjab in the Fifty 
seventh Year of the Republic of India as follows : 
1.(1) This Act may be called the Rajiv Gandhi National University Short title and 
of Law, Punjab Act, 2006. 
(2) It shall come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires, 
"Academic Council" means the Academic Council of the 
University; 
(b) "Academic Planning Board" means the Academic Planning 
Board of the University ; 
(c) "Bar Council of India" means the Bar Council of India, 
constituted under the Advocates Act, 1961 : 
(d) "Chancellor" means the Chancellor of the University; 
commencement. 
(e) "Chief Justice" means the Chief Justice of the Punjab and 
Haryana High Court including the acting Chief Justice; 
() Executive Council" means the Executive Council of the 
University; 
Definitions. 
(g) "Finance Committee" means the Finance Committee of the 
University ; 
(h) "General Council" means the General Council of the 
University:; 
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25,2006 
(VYSK. 5, 1928 SAKA) » 
PART 1 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 25th April, 2006 
| No. 12-Leg.{2006.—The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 18th April, 2006 and 
is hereby published for general information :—- 
THE RAJIV GANDHI NATIONAL UNIVERSITY 
OF LAW, PUNJAB ACT, 2006 
(Punjab Act No. 12 of 2006) 
AN 
ACT 
to establish and incorporate a University for the development and 
advancement of legal education and for the purposes of imparting 
specialised and systematic instruction, training and research in systems 
of law and for the matters connected therewith or incidental thereto. 
BE it enacted by the Legislature of the State of Punjab in the Fifty- 
seventh Year of the Republic of India as follows :— 
1. (1) This Act may be called the Rajiv Gandhi National University Short title and 
of Law, Punjab Act, 2006. commencement. 
(2) It shall come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— Definitions. 
(a) “Academic Council” means the Academic Council of the 
University ; 
(hb) *‘Academic Planning Board” means the Academic Planning 
Board of the University ; 
(c) “Bar Council of India” means the Bar Council of India, 
constituted under the Advocates Act, 1961 ; 
(d) “Chancellor” means the Chancellor of the University ; 
(e) “Chief Justice” means the Chief Justice of the Punjab and 
Haryana High Court including the acting Chief Justice; 
0 «Executive Council” means the Executive Council of the 
University ; 
(g) “Finance Committee” means the Finance Committee of the 
University ; | 
(h) “General Council” means the General Council of the 
University;
Establishment of 
the University. 
Objects of the 
University. 
40 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(i) "prescribed" means prescribed by statutes and regulations made under this Act; 
) "Registrar" means the Registrar of the University : 
(k) "State Bar Council" means the Bar Council of Punjab and Haryana, constituted under the Advocates Act, 1961; 
() "State Government' means Government of the State of Punjab: 
(m) "University" means the Rajiv Gandhi National University of Law, Punjab, established under section 3 ; 
(n) "Vice-Chancellor" means the Vice-Chancellor of the University ; and 
(o) "Visitor" means the Visitor of the University. 
3. (1) There shall be established in the State of Punjab, a University by the name of the Rajiv Gandhi National University of Law, Punjab. 
(2) The University shall be a body corporate by the name, specified in sub-section (), and shall have perpetual succession and a common seal. It shall have the power to acquire, hold and dispose of property both movable and imnmovable and shall sue and be sued by the said name. 
(3) The headquarters of the University shall be at Patiala or at such place, as may be specified by the State Government by notification in the Official Gazette. 
4. The objects of the University shall be, 
() to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence; 
(2) to organize advanced studies and promote research in all branches of law 
(3) to disseminate legal knowledge and legal proccsses and their role in national development by organizing lectures, seminars. symposia, workshops and con ferences ; 
(4) to promote cultural, legal and ethical values with a view to promote and foster the rule of law and the objectives enshrined in the Constitution of India ; 
Establishment of 
the University. 
Objects of the 
University. 
40 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(i) 
7) 
(k) 
(1) 
(m) 
(n) 
(0) 
———— 
“prescribed” means prescribed by statutes and regulations 
made under this Act ; 
“Registrar” means the Registrar of the University 
“State Bar Council” means the Bar Council of Punjab ang 
Haryana, constituted under the Advocates Act, 1961 ; 
“State Government” means Government of the State of Punjab: 
“University” means the Rajiv Gandhi National University of 
Law, Punjab, established under section 3 ; 
“Vice-Chancellor” means the Vice-Chancellor of the 
University ; and 
“Visitor” means the Visitor of the University. 
3. (1) There shall be established in the State of Punjab, a University 
by the name of the Rajiv Gandhi National University of Law, Punjab. 
(2) The University shall be a body corporate by the name, specified 
in sub-section (7), 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 shall sue and be sued by the said name. 
(3) The headquarters of the University shall be at Patiala or at 
such place, as may be specified by the State Government by notification in the 
Official Gazette. 
4. The objects of the University shall be,— 
(1) 
(2) 
(3) 
(4) 
to evolve and impart comprehensive legal education including 
distant and continuing legal education at all levels to achieve 
excellence ; 
to organize advanced studies and promote research in all 
branches of law ; 
to disseminate legal knowledge and legal processes and their 
role in national development by organizing lectures, seminars. 
symposia, workshops and conferences ; 
to promote cultural, legal and ethical values with a view to 
promote and foster the rule of law and the objectives enshrined 
in the Constitution of India ;
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 41 
(VYSK. 5, 1928 SAKA) 
(5) to improve the ability with a view to analyse and present for 
the benefit of the public, contemporary issues ofpublic concerm 
and their legal implications ; 
(6) to liaise with institutions of higher learning and research in 
India and abroad; 
(7) topublish periodicals, treatises, study books, reports, journals 
and other literature on all subjects relating to law; 
(8) to hold examinations and confer degrees and other academic 
distinctions; 
(9) to promote legal awareness in the community for achieving 
social and economic justice; 
(10) to undertake study and training projects relating to law, 
legislation and judicial institutions; and 
(11) to do all such things as are incidental, necessary or conducive 
to the attainment of all or any of the objectives of the 
University. 
5. The University shall have the following powers and functions to Powers and 
be exercised and performed by or through its various officers and authorities, 
namely : 
(1) to administer and manage the University, and such centres 
for study, research, cducation and instructions as are necessary 
in furtherance of the objects of the University; 
(2) to provide for instruction in all branches of knowledge or 
learning pertaining to law and allied subjects as the University 
may deem fit; 
(3) to make provisions for research and for the advancement and 
dissemination of knowledge oflaw including through distance 
learning and continuing education programmes ; 
(4) to confer degrees, titles, diplomas, certificates and other 
distinctions; 
(5) to hold examinations and to grant or confer degrees, titles, 
diplomas and other academic distinctions on persons and to 
withdraw any such degrees, titles, diplomas and other academic 
distinctions subject to such conditions, as the University may 
determine; 
functions 
of the University. 
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 41 
(VYSK. 5, 1928 SAKA) 
——————— 
(10) 
(5) to improve the ability with a view to analyse and present for 
(6) 
(7) 
(8) 
(9) 
(11) 
the benefit of the public, contemporary issues of public concern 
and their legal implications ; 
to liaise with institutions of higher learning and research in 
India and abroad ; 
to publish periodicals, treatises, study books, reports, journals 
and other literature on all subjects relating to law ; 
to hold examinations and confer degrees and other academic 
distinctions ; 
to promote legal awareness in the community for achieving 
social and economic justice ; 
to undertake study and training projects relating to law, 
legislation and judicial institutions ; and 
to do all such things as are incidental, necessary or conducive 
to the attainment of all or any of the objectives of the 
University. 
| 
| 5. The University shall have the following powers and functions to 
be exercised and performed by or through its various officers and authorities, 
namely :— 
(1) 
2) 
(3) 
(4) 
(3) 
to administer and manage the University, and such centres 
for study, research, education and instructions as are necessary 
in furtherance of the objects of the University ; 
to provide for instruction in all branches of knowledge or 
learning pertaining to law and allied subjects as the University 
may deem fit ; 
to make provisions for research and for the advancement and 
dissemination of knowledge of law including through distance 
learning and continuing education programmes ; 
to confer degrees, titles, diplomas, certificates and other 
distinctions ; 
to hold examinations and to grant ‘or confer degrees, titles, 
diplomas and other academic distinctions on persons and to 
withdraw any such degrees, titles, diplomas and other academic 
distinctions subject to such conditions, as the University may 
determine ; 
Powers and 
functions 
of the University.
42 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(6) to fix, demand and receive fees and other charges as may be 
prescribed; 
(7) to institute and maintain halls and hostels and to recognize 
places of residence for the students of the University and to 
withdraw such recognition; 
(8) to establish special centres, specialized study centres or other 
units for research and instructions as are in the opinion of the 
University necessary in furtherance of its objects ; 
(9) to regulate the discipline of the students and staff of the 
University and to make arrangements for promoting their 
health and general welfare ; 
(10) to make arrangements in respect of residence, discipline and 
teaching of women students ; 
(11) to create academic, technical, administrative, ministerial and 
other posts and to make appointments thereto; 
(12) to regulate and enforce discipline among the employees of 
the University and to take such disciplinary measures, as may 
be deemed necessary ; 
(13) to institute Professorships, Associate Professorships, Assistant 
Professorships, Readerships, Lecturerships and any other 
teaching, academic or research posts, required by the 
University; 
(14) to appoint persons as Professors, Associate Professors, 
Assistant Professors, Readers, Lecturers, Teachers, 
Researchers and other employees of the University ; 
(15) to institute and award Fellowships, Scholarships, Prizes and 
Medals; 
(16) to provide for printing, reproduction and publication of research 
and other works and to organize exhibitions ; 
(17) to sponsor and undertake research in all aspects of law, justice 
and social development; 
(18) to co-operate with any other organizations in the matter of 
education, training and research in law, justice, social 
development and allied subjects for such purposes, as may De 
agreed upon, on such terms and conditions, as the University 
may from time to time, determine; 
42 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(6) to fix, demand and receive fees and other charges as may p, 
(7) 
(8) 
(9) 
(10) 
(11) 
(12) 
(13) 
(14) 
(15) 
(16) 
(17) 
(18) 
prescribed ; 
to institute and maintain halls and hostels and to recognize 
places of residence for the students of the University and to 
withdraw such recognition ; 
to establish special centres, specialized study centres or other 
units for research and instructions as are in the opinion of the 
University necessary in furtherance of its objects ; 
to regulate the discipline of the students and staff of the 
University and to make arrangements for promoting their 
health and general welfare ; 
to make arrangements in respect of residence, discipline and 
teaching of women students ; 
to create academic, technical, administrative, ministerial and 
other posts and to make appointments thereto ; 
to regulate and enforce discipline among the employees of 
the University and to take such disciplinary measures, as may 
be deemed necessary ; 
to institute Professorships, Associate Professorships, Assistant 
Professorships, Readerships, Lecturerships and any other 
teaching, academic or research posts, required by the 
University ; 
to appoint persons as Professors, Associate Professors, 
Assistant Professors, Readers, Lecturers, Teachers, 
Researchers and other employees of the University ; 
to institute and award Fellowships, Scholarships, Prizes and 
Medals ; 
to provide for printing, reproduction and publication of research 
and other works and to organize exhibitions ; 
to sponsor and undertake research in all aspects of law, justice and social development ; 
to co-operate with any other organizations in the matter of 
education, training and research in law, justice, social 
development and allied subjects for such purposes, as may be 
agreed upon, on such terms and conditions, as the University may from time to time, determine :
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
43 
(19) to co-operate with institutions of higher learning in any part of 
the world having objects wholly or otherwise similar to those 
of the University by exchange of teachers and scholars and 
generally in such manner, as may be conducive to the common 
objects of the University 
(20) to regulate the expenditure and to manage the accounts of the 
University; 
(21) to establish and maintain within the premises of the University 
or elsewhere such Schools, Colleges and Study Halls, as the 
University may consider necessary and adequately furnish 
the same; 
(22) to establish and maintain such libraries and reading rooms, as 
may appear convenient or necessary for the University ; 
(23) to receive grants, subventions, subscriptions, donations and 
gifts to achieve the objects of the University ; 
(24) to purchase, take on lease, or accept as gifts, or otherwise 
any land or building or works, which may be necessary or 
convenient for the purpose of the University on suçh terms 
and conditions, as it may deem necessary and proper and to 
construct or alter and maintain any such land and building or 
works ; 
(25) to sell, exchange, lease or otherwise dispose of all or any 
portion of the properties of the University, movable or 
immovable, on such terms and conditions, as it may deem 
necessary and propcr without prejudice to the interests and 
objects of the University; 
(26) to draw and accept, to make and endorse, to discount and 
negotiate Govermment of India and other promissory notes, 
bills of exchange, cheques or other negotiable instruments : 
(27) to execute conveyances, transfers, reconveyances, mortgages, 
leases, licences and agreements in respect of property, 
movable or immovable including the State Government 
securities belonging to the University or to be acquired for the 
University: 
(28) to appoint in order to execute an instrument or transact a 
business of the University, any person as it may deem it; 
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 43 
(VYSK. 5, 1928 SAKA) 
(19) to co-operate with institutions of higher learning in any part of 
(20) 
21) 
(22) 
(23) 
(24) 
(25) 
(26) 
(27) 
(28) 
the world havin g objects wholly or otherwise similar to those 
of the University by exchange of teachers and scholars and 
generally in such manner, as may be conducive to the common 
objects of the University ; 
to regulate the expenditure and to manage the accounts of the 
University ; 
to establish and maintain within the premises of the University 
or elsewhere such Schools, Colleges and Study Halls, as the 
University may consider necessary and adequately furnish 
the same ; 
to establish and maintain such libraries and reading rooms, as 
may appear convenient or necessary for the University ; 
to receive grants, subventions, subscriptions, donations and 
gifts to achieve the objects of the University ; 
to purchase, take on lease, or accept as gifts, or otherwise 
any land or building or works, which may be necessary or 
convenient for the purpose of the University on such terms 
and conditions, as it may deem necessary and proper and to 
construct or alter and maintain any such land and building or 
works ; 
to sell, exchange, lease or otherwise dispose of all or any 
portion of the properties of the University, movable or 
immovable, on such terms and conditions, as it may deem 
necessary and proper without prejudice to the interests and 
objects of the University ; 
to draw and accept, to make and endorse, to discount and 
negotiate Government of India and other promissory notes, 
bills of exchange, cheques or other negotiable instruments ; 
to execute conveyances, transfers, reconveyances, mortgages, 
leases, licences and agreements in respect of property, 
movable or immovable including the State Government 
securities belonging to the University or to be acquired for the 
University ; 
to appoint in order to execute an instrument or transact a 
business of the University, any person as it may deem fit ;
44 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(29) to give up and cease from carrying on any classes or 
departments of the University; 
(30) to enter into any agreement with the Central Government. 
State Government, the University Grants Commission or any 
other Authority for receiving grants ; 
(31) to accept grants of money, securities or property of any kind 
or description on such terms and conditions, as may be deemed 
expedient ; 
(32) to raise and borrOW money on bonds, mortgages, promissory notes or other obligations or securities founded or based upon 
all or any of the properties and assets of the University or 
without any securities and upon such terms and conditions, as 
it may think fit, and to pay out of the funds of the University, 
all expenses incidental to the raising of money, and to repay 
and redeem any money borrowed or debt made : 
(33) to invest the funds of the University or moneys entrusted to 
the University in or upon such securities or deposits and in 
such manner, as it may deem fit and from time to time. 
transpose any investments ; 
(34) to make such statutes, regulations and other instruments, as 
may from time to time, be considered necessary for regulating 
the affairs and the management of the University and its 
properties and to alter, modify and to rescind them: 
(35) to constitute for the bene fit of the academic, technical, 
adninistrative and other staff, in such manner and subjcct to 
such conditions as may be prescribed, pension, insurance, 
provident fund and gratuity and other schemes, as it may deem 
fit and to make such grants as it may think proper for the 
benefit of the staff of the University and to aid in the 
establishment and support of associations, institutions, funds 
and trusts for the benefit of the staff and the students of the 
University ; 
(36) to confer honorary degrees and other distinctions in the manner 
laid down in the regulations ; 
(37) to delegate all or any of its powers to the Vice-Chancellor o 
any Committee or to any one or more members of its body o 
its officers ; and 
44 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
—— 
(29) 
(30) 
(31) 
(32) 
(33) 
(34) 
(35) 
(36) 
(37) 
to give up and cease from carrying on any classes or 
departments of the University ; 
to enter into any agreement with the Central Government, 
State Government, the University Grants Commission or any 
other Authority for receiving grants ; 
to accept grants of money, securities or property of any kind 
or description on such terms and conditions, as may be deemed 
expedient ; 
to raise and borrow money on bonds, mortgages, promissory 
notes or other obligations or securities founded or based upon 
all or any of the properties and assets of the University or 
without any securities and upon such terms and conditions, as 
it may think fit, and to pay out of the funds of the University, 
all expenses incidental to the raising of money, and to repay 
and redeem any money borrowed or debt made ; 
to invest the funds of the University or moneys entrusted to 
the University in or upon such securities or deposits and in 
such manner, as it may deem fit and from time to time, 
transpose any investments ; 
to make such statutes, regulations and other instruments, as 
may from time to time, be considered necessary for regulating 
the affairs and the management of the University and its 
properties and to alter, modify and to rescind them : 
to constitute for the benefit of the academic, technical, 
administrative and other staff, in such manner and subject to 
such conditions as may be prescribed, pension, insurance, 
provident fund and gratuity and other schemes, as it may deem 
fit and to make such grants as it may think proper for the 
benefit of the staff of the University and to aid in the establishment and support of associations, institutions, funds and trusts for the benefit of the staff and the students of the 
University ; 
to confer honorary degrees and other distinctions in the manner laid down in the regulations ; 
to delegate all or any of its powers to the Vice-Chancellor of any Committee or to any one or more members of its body Of its officers ; and 
mire 
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25,2006 45 
(VYSK. S, 1928 SAKA) 
(38) to do all such other acts and things, as the University may 
consider necessary, conducive or incidental to the attainment 
or enlargement of the aforesaid objects or any of them. 
6. (1) AIl teaching in connection with the degrees, diplomas and 
certificates of the University, shall be conducted in accordance with the 
regulations made under this Act. 
(2) The courses and curricula and the authorities responsible for 
organizing the teaching of such courses and curricula shall be such, as may be 
prescribed. 
7.(1) The Chief Justice of ndia or his nominee, who shall be a senior Vicitor. 
judge of the Supreme Court, shall be the Visitor of the University. 
(2) The Visitor when present, shall preside over the convocations 
of the University and the meetings of the General Council. 
8. (1) The Chief Justice of the High Court of Punjab and Haryana The Chancellor. 
shall be the Chancellor of the University and in his absence, the acting Chief 
Justice of the High Court of Punjab and Haryana shall discharge the functions 
of the Chancellor. 
(2) The Chancellor, in the absence of the Visitor, shall preside over 
the convocations of the University and meetings of the General Council. 
(3) The Chancellor may cause an inspection, to be made by such 
person or persons as he may direct, of the University, its buildings, libraries and 
equipments and of any institution maintained by the University, and also of the 
examinations, teaching and other work conducted or done by the University 
and cause an inguiry to be make in the like manner in respect of any matter 
connected with the administration and finances of the University. 
Teaching in the 
University. 
(4) The Chancellor may offer such advice to the University, as he 
may deem appropriate with reference to the result of such inspection or inquiry. 
(5) The University shall communicate to the Chancellor, the action 
taken or proposed to be taken on such advice. 
(6) In case of differences among the authorities or officers of the 
University on any matter, which cannot be otherwise resolved, the decision of 
the Chancellor shall be final. 
(7) The Chancellor may invite a person or persons of eminence in 
law and legal education to advise the University in relation to the affairs of the 
University as and when he deems it necessary. 
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25,2006 45 (VYSK. 5, 1928 SAKA) 
(38) to do all such other acts and things, as the University may consider necessary, conducive or incidental to the attainment 
or enlargement of the aforesaid objects or any of them. 
6. (1) All teaching in connection with the degrees, diplomas and 
certificates of the University, shall be conducted in accordance with the 
regulations made under this Act. 
N (2) The courses and curricula and the authorities responsible for 
organizing the teaching of such courses and curricula shall be such, as may be 
prescribed. 
7. (1) The Chief Justice of India or his nominee, who shall be a senior 
judge of the Supreme Court, shall be the Visitor of the University. 
(2) The Visitor when present, shall preside over the convocations 
of the University and the meetings of the General Council. 
8. (1) The Chief Justice of the High Court of Punjab and Haryana 
shall be the Chancellor of the University and in his absence, the acting Chief 
Justice of the High Court of Punjab and Haryana shall discharge the functions 
of the Chancellor. 
(2) The Chancellor, in the absence of the Visitor, shall preside over 
the convocations of the University and meetings of the General Council. 
(3) The Chancellor may cause an inspection, to be made by such 
person or persons as he may direct, of the University, its buildings, libraries and 
equipments and of any institution maintained by the University, and also of the 
examinations, teaching and other work conducted or done by the University 
and cause an inquiry to be make in the like manner in respect of any matter 
connected with the administration and finances of the University. 
(4) The Chancellor may offer such advice to the University, as he 
may deem appropriate with reference to the result of such inspection or inquiry. 
(5) The University shall communicate to the Chancellor, the action 
taken or proposed to be taken on such advice. 
(6) In case of differences among the authorities or officers of the 
University on any matter, which cannot be otherwise resolved, the decision of 
the Chancellor shall be final. 
(7) The Chancellor may invite a person or persons of eminence in 
law and legal education to advise the University in relation to the affairs of the 
University as and when he deems it necessary. 
Teaching in the 
University. 
Visitor. 
The Chancellor.
Authorities of the 
University. 
General Council 
and its terms of 
office. 
46 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
9. The following shall be the Authorities of the University, namely : 
(i) the General Council; 
(iü) the Executive Council ; 
(iüi) the Academic Council: 
(iv) the Academic Planning Board; 
(v) the Finance Committee: and 
(vi) such other authorities, as may be declared by the statutes 
from time to time. 
10. (1) The General Council shall be the supreme authority of the 
University and it shall consist of the following persons, namely : 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) the Attorney General of India ; 
i) 
(d) the Chairman, Bar Council of 
India or his nominee fromn 
amongst the members of the 
Bar Council of India 
(e) the Chief Secretary, 
of Punjab; 
Government 
) the Secretary to Government of 
Punjab, Department of Finance; 
(g) the Secretary to Government of 
Punjab, Department of Higher 
Education; 
(h) the Legal Remembrancer and 
Secretary to Government of 
Punjab, Department of Legal 
and Legislative Affairs; 
() the Advocate General, Punjab; 
the Chairman, Bar Council of 
Punjab and Haryana ; 
(k) two persons from amongst the 
sitting or retired judges of the 
High Court of Punjab and 
Haryana, to be nominated by the 
Chancellor: 
.. 
: 
Chairman 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Members 
Authorities of the 
University. 
General Council 
and its terms of 
office. 
46 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
— 
9. The following shall be the Authorities of the University, namely .— 
(i) the General Council ; 
(ii) the Executive Council ; 
(iii) the Academic Council ; 
(iv) the Academic Planning Board ; 
(v) the Finance Committee ; and 
(vi) such other authorities, as may be declared by the statutes 
from time to time. 
10. (1) The General Council shall be the supreme authority of the 
University and it shall consist of the following persons, namely :— 
(a) 
(6) 
(c) 
(d) 
(e) 
(g) 
(h) 
() 
Gg) 
(k) 
the Chancellor ; 
the Vice-Chancellor ; 
the Attorney General of India ; 
the Chairman, Bar Council of 
India or his nominee from 
amongst the members of the 
Bar Council of India ; 
the Chief Secretary, Government 
of Punjab ; 
the Secretary to Government of 
Punjab, Department of Finance ; 
the Secretary to Government of 
Punjab, Department of Higher 
Education ; 
the Legal Remembrancer and 
Secretary to Government of 
Punjab, Department of Legal 
and Legislative Affairs ; 
the Advocate General, Punjab; 
the Chairman, Bar Council of 
Punjab and Haryana : 
two persons from amongst the 
sitting orretired judges of the 
High Court of Punjab and 
Haryana, to be nominated by the Chancellor ; 
Chairman 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Members
.. PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
() two pre-eminent persons in the 
disciplines of Social Sciences 
(m) 
and Humanities, to be nominated 
by the Chancellor ; 
two pre-eminent persons in legal 
or educational field, to be 
nominated by the Chancellor ; and 
(n) all Professors of the University. 
Members 
Members 
Members 
47 
(2) A person, who has become a member of the General Council by 
reason ofoffice or appointment he holds, his membership shall be terminated, 
when he ceases to hold that office or appointment. 
(3) The term of office of the nominated members of the General 
Council shall be three years. 
(4) A member of the General Council shall cease to be a member, if 
he resigns or becomes ofunsound mind, or becomes insolvent or is convicted 
of a criminal offence involving moral turpitude. A member, other than the 
Vice-Chancellor or Professor, shall also cease to be member, if he accepts a 
full time appointment in the University or ifhe not being an ex officio member, 
fails to attend three consecutive meetings of the General Council without 
obtaining the leave of the Chancellor. 
(5) A member of the General Council other than an ex officio member, 
may resign his office by a letter addressed to the Charncellor and such resignation 
shall take effect as soon as it has been accepted by him. 
(6) Any vacancy of the nominated member in the General Council 
shall be filled by nomination by the nominating authority and on expiry of the 
period of the vacancy, such nomination shall cease to be effective. 
functions of the 
General Council. 
11. The Generai Council shall be the plenary authority of the University Powers and 
and shall formulate and review from time to time the board policies and 
programmes of the University and devise measures for the improvement and 
development of the University and shall also have the following powers and 
functions, namely : 
(i) to consider arnd pass the annual report, financial statement 
and the budget estimates prepared by the Executive Council 
and to adopt them with or without modification; and 
’ To ~~ ANT 
Le 
PUNJAB GOVT GAZ. (EXTRA), APRIL 25, 2006 47 (VYSK. 5, 1928 SAKA) J—— 
() two pre-eminent persons in the .. Members 
disciplines of Social Sciences 
and Humanities, to be nominated 
by the Chancellor : 
(m) two pre-eminent persons in legal ... Members 
or educational field, to be 
nominated by the Chancellor ; and 
(n) all Professors of the University. .. Members 
(2) A person, who has become a member of the General Council by 
reason of office or appointment he holds, his membership shall be terminated, 
when he ceases to hold that office or appointment. 
(3) The term of office of the nominated members of the General 
Council shall be three years. 
(4) A member of the General Council shall cease to be a member, if 
he resigns or becomes of unsound mind, or becomes insolvent or is convicted 
of a criminal offence involving moral turpitude. A member, other than the 
Vice-Chancellor or Professor, shall also cease to be member, if he accepts a 
full time appointment in the University or if he not being an ex officio member, 
fails to attend three consecutive meetings of the General Council without 
obtaining the leave of the Chancellor. 
(5) A member of the General Council other than an ex officio member, 
may resign his office by a letter addressed to the Chancellor and such resignation 
shall take effect as soon as it has been accepted by him. 
(6) Any vacancy of the nominated member in the General Council 
shall be filled by nomination by the nominating authority and on expiry of the 
period of the vacancy, such nomination shall cease to be effective. 
11. The General Council shall be the plenary authority of the University wg . 
and shall formulate and review from time to time the board policies and General Council. 
programmes of the University and devise measures for the improvement and 
development of the University and shall also have the following powers and 
functions, namely : — 
ass the annual report, financial statement 
pared by the Executive Council 
hout modification ; and 
(i) to consider and p 
and the budget estimates pre 
and to adopt them with or wit
Meetings of the 
General Council. 
48 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(iü) to make statutes concerning the administration of the affairs 
of the University including prescribing the procedures, to be 
followed by the authorities and the officers of the University 
in the discharge of their functions. 
12. (1) The meeting of the General Council shall be called at least 
once in a year. An annual meeting of the General Council shall be held on such 
date, as be fixed by the Executive Council, unless some other date has been 
fixed by the General Council in respect of any year. 
(2) A report of the working of the University during the previous 
year, together with a statement of receipts and expenditure, the balance sheet 
as audited, and the financial estimates shall be presented by the Vice-Chancellor 
to the General Council at its annual meetings. 
(3) The meeting of the General Council shall be called by the 
Chancellor or by the Vice-Chancellor either on his own or at the request of not 
less than ten members of the General Council. 
(4) For every meeting of the General Council, fifteen days notice 
shail be given to every member before the date of the meeting. 
(5) One haif of the members, existing on the rolls of the General 
Counci, shall form the quorum. 
(6) Bach member shall have one vote and, if there is equality of 
votes on any question to be determined by the General Council, the person 
presiding over the meeting shall, in addition, have a right of casting vote. 
() In case of d1fference of opinion among the members, the opinion 
of majority of mermbers shall prevail. 
(8) Ifan urgent action, to be taken by the General Council becomes 
necessary, the Vice-Chancellor, may permit the business, to be transacted by 
circulation of papers to the members of the General Council. The action so 
proposed to be taken, shaii not be taken, unless agreed to by a majority of members of the General Council. The action so taken, sha!l be intimated forthwith to all the members of the General Council. In case. the authority Çoncerned fails to take decision, the matter shall be referred to the Chancellor. whosc decision shall be final. 
Meetings of the 
General Council. 
48 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
—— 
(ii) to make statutes concerning the administration of the affairs 
of the University including prescribing the procedures, to be 
followed by the authorities and the officers of the University 
in the discharge of their functions. 
12. (1) The meeting of the General Council shall be called at least 
once in a year. An annual meeting of the General Council shall be held on such 
date, as be fixed by the Executive Council, unless some other date has been 
fixed by the General Council in respect of any year. 
(2) A report of the working of the University during the previous 
year, together with a statement of receipts and expenditure, the balance sheet 
as audited, and the financial estimates shall be presented by the Vice-Chancellor 
to the General Council at its annual meetings. 
(3) The meeting of the General Council shall be called by the 
Chancellor or by the Vice-Chancellor either on his own or at the request of not 
less than ten members of the General Council. 
(4) For every meeting of the General Council, fifteen days notice 
shall be given to every member before the date of the meeting. 
(3) One half of the members, existing on the rolls of the General 
Council, shall form the quorum. 
(6) Lach member shall have one voie and, if there is equality of 
votes on any question to be determined by the General Council, the person 
presiding over the meeting shall, in addition, have a right of casting vote. 
(7) Incase of difference of opinion among the members, the opinion 
of majority of members shall prevail. 
(8) Ifanurgentaction, to be taken by the General Council becomes 
necessary, the Vice-Chancellor, may permit the business, to be transacted by circulation of papers to the members of the General Council. The action so proposed to be taken, shail not be taken, unless agreed to by a majority of members of the General Council. The action so taken, shall be intimated forthwith to all the members of the General Council. In case, the authority concerned fails to take decision, the matter sh > Olly all be re Hor. whose decision shall be fina]. ¢ referred to the Chancellor.
PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 (VYSK. 5, 1928 SAKA) 
13.(1) The Executive Council shall consist of the following persons, The Executive namely :-
(a) the Vice-Chancellor; 
(b) the Chairman of the Bar Council 
of India or his nominee from 
amongst its members ; 
(c) the Chairman of State Bar 
Council; 
(d) the Secretary to Government of 
Punjab, Department of Finance; 
(e) the Secretary to Government of 
Punjab, Department of Higher 
Eucation; 
() the Legal Remembrancer and 
Secretary to Government of 
Punjab, Department of Legal 
and Legislative Affairs; 
(g) the Advocate General, Punjab; 
(h) two Professors of Law outside 
the University, to be nominated 
by the Vice-Chancellor ; and 
() three teachers of the University, 
to be nominated by the Vice 
Chanccllor of whom, two shall 
be from amongst the Professors 
arrd one from anongst the Associate 
Professors of the University by 
rotation for a period of one year. 
. 
Chairman 
Member 
Member 
Member 
Member 
Member 
Member 
Members 
49 
Members 
(2) A person, who has become a member of the Executive Council 
0y reason of the office or appointment, he holds, his membership shall be 
terminated, when he ceases to hold that office or appointment. 
(3) The term of office of the nominated members of the Executive 
Council shall be three years. 
Council. 
PUNJAB GOVT GAZ. (EXTRA), APRIL 25,2006 49 
(VYSK. 5, 1928 SAKA) 
13.(1) The E i i xecutive Council shall consist of the following persons, The Executive 
namely Ba 
Council. 
(a) the Vice-Chancellor ; i ’ Chairman 
(b) the Chairman of the Bar Council Member 
of India or his nominee from 
amongst its members ; 
(c) the Chairman of State Bar .. Member 
Council ; 
(d) the Secretary to Government of .. Member 
Punjab, Department of Finance ; 
(e) the Secretary to Government of .. Member 
Punjab, Department of Higher 
Education; 
(f) the Legal Remembrancer and .. Member 
Secretary to Government of ’ 
Punjab, Department of Legal 
and Legislative Affairs; 
(g) the Advocate General, Punjab ; .. Member 
(h) two Professors of Law outside .. Members 
the University, to be nominated 
by the Vice-Chancellor ; and 
(i) three teachers of the University, .. Members 
to be nominated by the Vice- 
Chancellor of whom, two shall 
be from amongst the Professors 
and one from amongst the Associate 
Professors of the University by 
rotation for a period of one year. 
(2) A person who has become a member of the Executive Council 
by reason of the office or appointment, he holds, his membership shall be 
terminated, when he ceases tO hold that office of appointment. 
(3) The term of office of the nominated members of the Executive 
Council shall be three years.
Powers and 
functions of the 
Executive 
Council. 
50 PUNJAB GOVT GAZ. (EXTRA.), APRIL 25, 2006 
(VYSK. 5, 1928 SAKA) 
(4) A member of the Executive Council shall cease to be member. if 
he resigns or becomes of unsound mind or becomes insolvent or is convicted 
of a criminal offence involving moral turpitude. A member other than the Vice 
Chancellor or teachers, shall also cease to be a member, if he accepts a full 
time appointment in the University or if he being a teacher fails to attend three 
consecutive meetings of the Executive Council without the leave of the Vice 
Chancellor. 
(5) A member of the Executive Council other than an ex-officio member, may resign his office by a letter, addressed to the Vice-Chancellor 
and such resignation shall take effect as soon as it has been accepted by him. 
(6) Any vacancy of the nominated member in the Executive Council 
shall be filled by nomination by the respective nominating authority and on 
expiry of the period of vacancy, such nomination shall ccase to be effective. 
14. (1) The Executive Council shall be the Chief Executive Authority 
of the University, and as such, it shall have all powers, necessary to adninister 
the University, subjcct to the provisions of this Act and the statutes made 
thereunder. The Executive Council may make regulations for that purpose and 
also with respect to matters mentioned in sub-section (2). 
(2) The Executive Council shall have the following powers and 
functions, namely : 
() to recommend the names of three persons to the Chancellor 
for appointment as Registrar on the recommendations of the 
Selection Committee constituted for that purpose by it which 
is headed by the Vice-Chancellor: 
(ii) to prepare and present to the General Council at its annua! 
meetings, a report on the working of the University, a 
statement of accounts and budget proposals for the ensuing 
academic year ; 
(ii) to manage and regulate the finances, accounts, investments, 
properties, business and all other administrative affairs of 
the University and for that propose, constitute committees 
and delegate the powers to such committees or such officers 
of the University as it may deem fit; 
(iv) to invest any money belonging to the University, including 
any unapplied income, in such stock., funds, shares or 
securities, as it may think tit, from time to time : 
(v) to transter or accept transfers of any movabBe or immovabie 
property on behalf of the University; 
Powers and 
functions of the 
Ex

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