LexThe Rayat-Bahra University Act, 2014.
Punjab · state statute
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EXTRAORDINARY
Published by Authority
CHANDIGARH, WEDNESDAY, AUGUST 13, 2014
(SRAVANA 22, 1936 SAKA)
LEGISLATIVE SUPPLEMENT
Contents Pages
Part-I Acts
The Rayat-Bahra University Act, 2014
(Punjab Act No. 16 of 2014) .. 63-82
Part - il Ordinances
Nil
Part- HI Delegated Legislation
Nil
Part-IV Correction Slips, Republications and
, Replacements
Nil
( xcviil )
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014 63
(SRVN 22, 1936 SAKA)
PARTI |
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 13th August, 2014
No. 17-Leg./2014.-The following Act of the Legislature of the State
of Punjab received the assent of the Governor of Punjab on the 13th Day
of August, 2014, is hereby published for general information :-
THE RAYAT-BAHRA UNIVERSITY ACT, 2014
(Punjab Act No. 16 of 2014)
AN
Act
to establish and incorporate a University in the State of Punjab to be known
as the Rayat-Bahra University, Mohali for the purposes of making provisions
Sor Instruction, Teaching, Education, Research, Training and related activities “=
at all levels in the disciplines of higher education including Professional,
Medical, Technical, General Education, Language and Literature, and to
provide for the matters connected there with or incidental thereto;
Whereas the Rayat-Bahra Group of Institutes-An Educational &
Charitable Society (Registered,—vide Registration No. 1258 of 2003-04) 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 University Policy,
2010, tc make provisions for all the streams of higher education at all levels;
Whereas the State Government after due consideration of the said
proposal of the aforesaid Society has come to the conclusion that the aforesaid
Society is capable of establishing and running the University and accordingly
has accepted its proposal for the establishment of the said Private University;
AND whereas in the circumstances referred above, it is deemed
expedient to establish the Rayat-Bahra University for the aforesaid purposes.
Short title and
commencement.
Definitions.
64 | PUNJABGOVT. GAZ. (EXTRA), AUGUST 13, 2014
(SRVN 22, 1936 SAKA) °
BE it enacted by the Legislature of the State of Punjab in the Sixty-
fifth Year of the Republic of India, as follows:-
1. (J) This Act may be called the Rayat-Bahra University Act, 2014.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires,-
(a) ‘Academic Council’ means the Academic Council of the
University;
(b) ‘authorities’ means the authorities of the University;
(c) ‘Board of Management’ means the Board of Management of the |
University; : : ~
(d) ‘Board of Studies’ means a body to be constituted by the Governing
Body;
(e) ‘campuses’ means a contiguous area within which the University (=
is situated;
(f) ‘Chairman’ means the Chairman of the Society;
(g) ‘Chancellor’ means the Chancellor of the University;
(h) ‘Chief Finance and Accounts Officer’ means the Chief Finance
and Accounts Officer of the University;
(i) ‘Dean’ means the Dean of the University;
@) ‘Governing Body’ means the Governing Body of the University;
(k) ‘institution’ means any institution or Cotlege or academic centre
(by whatever name it may be called) run, managed or affiliated
to the University, within the campus;
(il) ‘prescribed’. means prescribed by the statutes, ordinances and 4
regulations; =
(m) ‘Registrar’ means the Registrar of the University;
(n) ‘State Government’ means the Government of the State of Punjab;
(o) ‘statutes’, ‘ordinances’ and ‘regulations’ means the statutes,
ordinances and regulations of the University made under this Act;
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13, 2014 65
(SRVN 22, 1936 SAKA)
(p) ‘teacher’ includes Professor, Reader, Associate Professor, Assistant
Professor, Lecturer and any such other person, who imparts
instruction in the University or in any of its Institutions and Centres;
(q) ‘Society’ means the Rayat-Bahra Group of Institutes-An
’ Educational and Charitable Society registered under the Societies
Registration Act, 1860 (XXI of 1860);
(r) ‘University’ means the Rayat-Bahra University, Mohali, established
under section 3 of this Act;
(s) ‘Vice-Chancellor’ means the Vice-Chancellor of the University; and
(t) ‘Visitor’ means the Visitor of the University.
3. (J) There shall be established a Private University by the name of Establishment of
the Rayat-Bahra University, Mohali in the State of Punjab.
(2) The University shali be run and managed by the Society in
accordance with the provisions of this Act.
(3) The University shall be a body corporate by the name; mentioned
in sub-section (/) and shall have perpetual succession and a common seal. It
shall have the power to acquire, lease, hold, mortgage and dispose of property,
voth: moveable and immoveable and to make contracts, and shall sue and be
sued by said name.
(4) The headquarter of the University shall be located at Chandigarh
and its main Campus at Sahauran, Tehsil Kharar, District Mohali, Péitjjab.
(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.
4. The objects of the University shall be:-
(i) _ to provide for instruction, teaching, education, research and training
at all levels in all disciplines of higher education including professional,
medical, technical, general education and in any other stream and
subject, as per the needs of the industry and*the society in general,
as may be deemed necessary by the University through ali the modes
of education as may emerge or become relevant in future;
the University.
Objects of the
University.
66 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014
(SRVN 22, 1936 SAKA)
(ii) to promote the academic aspirants of the rural students;
(iii) to undertake industry oriented teaching, training and research
extension programmes and to provide employable skills with a
view to contribute to the development of the society;
(iv) to provide for research, creation, advancement and dissemination
of knowledge, wisdom and understanding;
(v) to encourage and motivate leading industrial houses for setting up
at the campus their respective corporate institutes for academia
industry nexus;
(vi) to disseminate knowledge so as to make it accessible to all strata of
the Society;
(vii) to promote Punjabi Studies, to provide for research in Punjabi
language and Literature and to undertake measures for the
development of Punjabi Language, Literature and Culture; and
(viii) to do all such things, as may be necessary or desirable in furtherance
to the objects of the University.
Powers and 5. The University shall have the following powers and functions to
a te ofthe be exercised and performed by it or through its officers and authorities, namely:- sity
(i) to make provisions and adopt all measures (including adoption
and updating of the curricula) in respect of starting courses of
study, teaching, training, research, consultancy and granting
affiliation relating to the courses through traditional as well as
new innovative modes including online education modes;
(ii) to conduct examinations for granting or conferring Doctorate,
Masters, Degrees, Diplomas and Certificates;
(iii) to institute and confer the designation of Professor, Associate
Professor, Assistance Professor, Reader, Lecturer or any other
equivalent designation, as may be required by the University in.
its campuses or its institutions and to appoint persons as such;
(iv) to institute and award fellowships, scholarships, studentships,
exhibitions, as may be prescribed;
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014 67
(vi)
(vii)
(viii)
(ix)
(x)
(xi)
(xii)
(xiii)
(xiv)
(xv)
(xvi)
(xvii)
(xviii)
(xix)
(SRVN 22, 1936 SAKA)
to provide tor equivalence of the degrees, diplomas and certificates
of the students completing their courses partially or in full form
any other recognized University, Board or Council or any other
competent authority in India and abroad;
to provide for dual degree, diploma or certificate vis-a-vis other
Universities on reciprocal basis;
to set-up central library, departmental libraries, museums and
allied matters;
to demand and collect fees and other charges, as may: be
prescribed;
to hold, manage and run the funds of the trust and endowments
created in favour of the University:
to institute and confer honorary degrees, as may be prescribed;
to print and publish works of the academic excellence and to
establish chairs of excellence:
to take special measures for the spread of educational facilities .»...
amongst the educationally backward strata of Society;
to encourage and promote sports;
to create technical, administrative, ministerial and other necessary
posts and to make appointments thereto; _
to receive grants from the University Grants Commission and
other Central or State Agencies;
to receive and to raise loans and advances for the University;
to undertake research projects on mutually acceptable terms and
conditions in respect of agriculture, industry and business ,
to provide consultancy services;
to encourage and promote extra-curricular activities for
personality development of the teachers, students and
employees of the University;
Jurisdiction of
University.
Officers of the
University.
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68 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014
(SRVN 22, 1936 SAKA)
(xx) to purchase, acquire and take on lease or mortgage any
immovabie or movable property and to sell, lease, mortgage,
alienate and transfer any immovable or movable property
belonging to or vested in the University;
(xxi) to prescribe the fee structure for various categories of students;
(xxii) to seek collaboration with other institutions on mutually
acceptable terms and conditions;
(xxiii) to fix, determine and provide salaries, remunerations,
honoraria to teachers and employees of the University in
accordance with the norms specified by the University Grants
Commission;
(xxiv) to do self-certification, which shal! be exempted from obtaining
any permission, approval, license, certificate, No Objection
Certificate or authorization from the State Government or any
other body, set up by the State Government;
(xxv) to frame statutes, ordinances and regulations for carrying out
the objects of the University;
(xxvi) to perform all such other functions, which may be necessary
or desirable in furtherance of the objects of the University.
6. (1) The University shall exercise its jurisdiction within its Campus;
(2) The University shall affiliate to it those educational or professional
institutions, established, run or managed by the Society within the Campus
regard to which a specific decision is taken by the Society.
7. The following shall be the officers of the University, namely:-
(i) _ the Visitor;
(ii) the Chancellor;
(iii) the Vice-Chancellor;
(iv) the Registrar;
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PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13, 2014 69
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(vy) the Deans of the Faculties; -
(vi) the Chief Finance and Accounts Officer; and
(vii) such other officers of the University, as may be declared by the
Statutes, to be the officers of the University.
8. (1) The Governor of Punjab shall be the Visitor of the University.
(2) The Visitor shall preside over the convocation of the University for
conferring Degrees and Diplomas.
(3) The Visitor shall have the right to cail for any information relating
to the affairs of the University.
- (4) The Visitor, in consultation with the Chancellor, may cause the
“inspection, scrutiny, investigation, survey or inquiry or any other such like
thing to be made by such person, as he may direct in respect of administrative,
academic or executive matters of the University.
(5) The Visitor shall, in every case, give notice to the University of his
intention to cause the inspection, scrutiny, investigation, survey or inquiry 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.
(6) The Visitor may inform the Vice-Chancellor about the results of
such inspection, scrutiny, investi gation, 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 tenderéd and the action to be taken on
such advice.
(7) The Vice-Chancellor shall inform the Visitor about the action
taken or proposed to be taken by the University with respect to the
inspection, ‘scrutiny, investigation, survey, inquiry, or any other such like
thing, as the case may be.
(8) If the State Government considers it appropriate, in public interest,
to make inspection, scrutiny, investigation, survey or inquiry, 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 shall,
The Visitor.
The Chancellor.
70 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13, 2014
(SRVN 22, 1936 SAKA)
in consultation with the Chancellor, cause such inspection, scrutiny,
investigation, survey or inquiry, to be made.
9. (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 the University.
(2) The Chancellor shail be the Chairman of the Governing Body and
he shall approve all appointments, nominations, removals, suspensions and
reinstatements of the employees and officers of the University either suo-moto
or on the recommendation of the authority concerned of the University.
(3) The Chancellor may amend or revoke any decision taken by any
authority or officer of the University and may exercise his powers, either suo-
moto otherwise, to do ali necessary things to facilitate the smooth functioning
of the University.
(4) The Chancellor shall! have the power to do all such other functions,
as may be required to do in furtherance to the objects of the University and
any matter incidental thereto and the decisions taken by the Chancellor
shall be final and binding on all concerned of the University.
(5) \f, in the opinion of the Chancellor, any decision of any officer
or authority of the University is beyond the powers conferred under this
Act or the statutes or the ordinances or the regulations or is likely to be
prejudicial to the interests of the University, he shall ask such officer or
authority to revise his or its decision within a period of fifteen days and in
case the officer or authority refuses to revise such decision, wholly or
partly or fails to take any decision within a period of fifteen days, the
decision of the Chancellor thereon shall be final.
(6) If, at any time, upon the representation made or otherwise, it
appears to the Chancellor that the Vice Chancellor or any other officer of
the University:-
(a) has made default in performing any duty imposed upon
him under this Act or otherwise; or
(b) has acted in a manner prejudicial to the interests of the
University; or
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PUNJAB GOV'T. GAZ. (EXTRA), AUGUST 13,2014 Al
(SRVN 22, 1936 SAKA)
fc) is incapable of managing the affairs of the University,
the Chancellor may, notwithstanding the fact that term of that officer has
not expired, by an order in writing and stating the reasons therein, require
the Vice-Chancellor or the officer to relinquish his office from such date, as
may be specified in the order. The Vice-Chancellor or the officer concerned
shall be deemed to have relinquished his office from the date so specified:
Provided that no such order shall be passed, unless the grounds on which
such action is proposed to be taken are communicated to the Vice-Chancellor
orto that officer and he is given reasonable opportunity of being heard.
10. ()) The Vice-Chancellor shall be appointed by the Chanceilor from
amongst the ae of three persons recommended by the Governing Body.
Q) No person shall be appointed as Vice Chancellor, unless he possesses
such qualifications, as are specie, by the University Grants Commission.
“3B } The Vice-Chancelior shall be the overall in-charge of the University,
who shall exercise general superintendence and control in the affairs of the
University and shall execute the decisions of various authorities of the University.
(4) In case of the absence of the Visitor and the Chancellor, the
Vice-Chancellor shall preside over the convocation of the University.
© (5) The Vice-Chancellor shall exercise such powers and perform such
functions, as may be prescribed.
‘IL (1) The Registrar shall be appointed by the Chancellor from
amongst the panel of three persons recommended by the Governing Body.
(2) No person shall be appointed as Registrar, unless he possesses such
qualifications as are specified by the University Grants Commission.
(3) the Registrar shall sign all contracts and authenticate all documents
or records for and on behalf of the University.
(4) The.Registrar shall be the Member — Secretary of the Governing
Body, the Board of Management and the Academic Council but he shall not
have the right to vote.
(5) The Registrar shall exercise such other powers and perform such
The Vice-
Chancellor.
The Registrar.
72 PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13,2014
(SRVN 22, 1936 SAKA)
other functions, as may be prescribed.
The Chief 12. (1) The Chief Finance and Accounts Officer shall be appointed
Finance and
Accounts Officer. by the Chancellor in such manner, as may be prescribed.
(2) No person shall be qualified to be appointed as Chief Finance and
Accounts Officer, unless he has passed the Chartered Accountancy Test
conducted by the Institute of Charted Accountants of India.
(3) The Chief Finance and Accounts Officer shall exercise such powers.
and perform such functions, as may be prescribed.
Other Officers. 13. (1) The University may appoint such other officers, as it may
deem necessary for its smooth functioning:
(2) The manner of appointment of such other officers of the University
and their powers and functions shall be such, as may be prescribed.
Authorities of the 14. (1) “The following shall be the authorities of the University,
| University. : ; namely:-
d (i) — the Governing Body;
Al (ii) the Board of Management;
\ (iii) the Academic Council; and
(iv) such other authorities, as may be declared by the statutes
to be the authorities of the University.
The Governing 15. (1). The Governing Body cf the University shall consist of the
Bache following persons, namely:-
(a) the Chancellor; . Chairman
(b) _ the Vice- Chancellor; .. Member
(c) _ three persons nominated by the Society .. Members
out of whom two shall be eminent
educationist ;
(d) one expert of management or information .. Member i
4
technology; ;
(e) one expert of finance nominated .. Member :
by the Chancellor;
- ’
(g)
(2)
—
PUNJAB GOVT. GAZ. (EXTRA), AUGUST 13, 2014 73
(SRVN 22, 1936 SAKA)
the Secretary to Government of Punjab, .. Member
Department of Higher Education or his
representative not below the rank of
Joint Secretary; and
one eminent educationist nominated .. Member
by the Secretary to Government of Punjab,
Department of Higher Education in
Consultation with the Chancellor.
The Governing Body shall be the supreme body of the University.
It shall perform the following functions, namely:-
-to. provide .general superintendence and to give directions for
controlling the functioning of the University in accordance with the
statutes, the ordinances and the Regulations;
(b) to review the decision of other authorities of the University in
case these are not in conformity with the provisions of the
Statutes, the Ordinances and the Regulations;
(c) to approve the budget and annual report of the University;
os (d) to lay down the extensive policies 6 be followed by the University;
and
(e) toexercise such other powers, as may be prescribed by the statutes.
(3) The Governing Body shall meet at least twice in a Calendar Year.
(4) The quorum for meeting of the Governing Body shall be five.
6. (1). « The Board of Management shall consist of the following The Board of
- members, namely:- Management.
(a) the Chancellor or his nominee; .. Chairperson
. (b) the Vice-Chancellor; .. Member
(c) two Members of the Trust ’ .. Members
nominated by the Society;
(ad) the Director of the concerned .. Member
Directorate relating to education
as representative of the State
Government;