The RIMT University Act, 2015.

159PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
The 8th December, 2015
No. 38-Leg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 23rd day of
November, 2015, is hereby published for general information :-
THE RIMT  UNIVERSITY  ACT, 2015
(Punjab Act No. 31 of 2015)
AN
ACT
to establish and incorporate a University in the S tate of Punjab to be
known as the RIMT  University for the purposes of making pr ovisions for
instruction, teaching, education, r esearch, training and r elated activities
at all levels in disciplines of higher education including pr ofessional,
medical, technical, general education, language and literatur e, and to
provide for the matters connected ther ewith or incidental ther eto;
Whereas Shri Om Parkash Bansal Educational and Social Welfare Trust
registered under the Societies Registration Act, 1860 (XXI of 1860), 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 the streams of higher education at all levels;
Whereas the State Government after due consideration of the said
proposal of the aforesaid Trust has come to the conclusion that the aforesaid
Trust 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 RIMT University for the aforesaid purposes.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth
Year of the Republic of India, as follows:-
1. (1) This Act may be called the RIMT University Act, 2015.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
Short title and
commencement.
160 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
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 Trust;
(g) ‘Chancellor ’ means the Chancellor of the University;
(h) ‘Chief Finance and Accounts Of ficer ’ means the Chief
Finance and Accounts Officer of the University;
(i) ‘Dean’ means the Dean of the University;
(j) ‘Governing Body’ means the Governing Body of the
University;
(k) ‘institution’ means any institution or college or academic centre
(by whatever name it may be called) run or managed by the
University, within the campus;
(l) ‘prescribed’ means prescribed by the statutes, ordinances and
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 by it under
this Act;
(p) ‘teacher ’ includes Professor , Reader , Associate Professor ,
Assistant Professor, Lecturer and any such other person, who
imparts instruction in the University;
Definitions.
161PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(q) ‘Trust’ means Shri Om Parkash Bansal Educational and Social
Welfare Trust registered under the Societies Registration Act,
1860 (XXI of 1860);
(r)  ‘University’ means the RIMT University,  established under
section 3 of this Act;
(s) ‘V ice-Chancellor ’ means the Vice-Chancellor of the
University; and
(t) ‘Visitor’ means the Visitor of the University.
3. (1) There shall be established a Private University by the name
of the RIMT 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 (1) and shall have perpetual succession and a common seal.  It shall
have the power to acquire, hold, and dispose of property, both moveable and
immoveable and to make contract and shall sue and be sued by said name.
(4) The headquarter of the University shall be located at NH-1, Opposite
Floating Restaurant, Grand Trunk Road, Sirhind side, Mandi Gobindgarh, District
Fatehgarh Sahib, Punjab.
(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 all the modes of education
as may emerge or become relevant in future;
(ii) to promote the academic aspiration of the rural students;
(iii) to undertake industry oriented teaching, training and research,
Establishment of
the University .
Objects of the
University.
162 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
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 campuses their respective corportate institutes for
academia industry nexsus;
(vi) to disseminate knowledge so as to make it accessible to all
strata of the society;
(vii) to promote the 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.
5. The University shall have the following powers and functions to be
exercised and performed by it or through its officers and authorities, namely :-
(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 campus or its institutions and to appoint
persons as such;
(iv) to institute and award fellowships, scholarships, studentships,
exhibitions, as may be prescribed;
(v) to provide for equivalence of the degrees, diplomas and
Powers and
functions of the
University.
163PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
certificates of the students completing their courses partially
or fully from any other recognized University, Board or Council
or any other competent authority in India;
(vi) to provide for dual degree, diploma or certificate vis-a-vis
other universities on reciprocal basis;
(vii) to set-up central library, departmental libraries, museums and
allied matters within the campus;
(viii) to demand and collect fees and other charges, as may be
prescribed;
(ix) to hold, manage and run the funds of the Trust and endowments
created in favour of the University;
(x) to institute and confer honorary degrees, as may be prescribed;
(xi) to print and publish works of the academic excellence and to
establish chairs of excellence;
(xii) to take special measures for the spread of educational facilities
amongst the educationally backward strata of society;
(xiii) to encourage and promote sports;
(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;
(xvi) to receive and to raise loans and advances for the University;
(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;
(xx) to purchase, acquire and take on lease or mortgage any
immovable or movable property and to sell, lease, mortgage,
164 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
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 the teachers and employees of the University in
accordance with the norms specified by the University Grants
Commission;
(xxiv) to do self-certification, which shall 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; and
(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 Trust within the Campus with
regard to which a specific decision is taken by the Trust.
7. The following shall be the officers of the University, namely:-
(i) the Visitor;
(ii) The Chancellor;
(iii) The Vice-Chancellor;
(iv) The Registrar;
(v) 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.
Jurisdiction of
the University .
Officers of the
University.
165PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
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 call for any information relating
to the affairs of the University.
(4) The Visitor, in consultation with the Chancellor , may cause the
inspection, scrutiny, investigation, survey or inquiry or any other such like thing
to be made by such person, as he may direct 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 of
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, 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.
(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, 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 shall be the Chairman of the Governing Body and
he shall approve all appointments, nominations, removals, suspensions and
The Visitor.
The Chancellor.
166 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
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 or otherwise to do all 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) If, 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 of ficer 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
(c) is incapable of managing the affairs of the University, the Chancellor
may, notwithstanding the fact that term of that of ficer 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
167PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
such action is proposed to be taken are communicated to the Vice-
Chancellor or to the officer concerned and he is given reasonable
opportunity of being heard.
10. (1) The Vice-Chancellor shall be appointed by the Chancellor
from amongst the panel of three persons recommended by the Governing
Body on such terms and conditions, as may be prescribed.
(2) No person shall be appointed as Vice Chancellor, unless he possesses
such qualifications, as are specified by the University Grants Commission.
(3) The Vice-Chancellor 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 the case of 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.
11. (1) The Registrar shall be appointed by the Chancellor from
amongst the panel of three persons recommended by the Governing Body on
such terms and conditions, as may be prescribed.
(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
other functions, as may be prescribed.
12. (1) The Chief Finance and Accounts Officer shall be appointed
by the Chancellor in such manner, as may be prescribed.
(2) No person shall be qualified to be appointed as Chief Finance and
The Registrar.
The Vice-
Chancellor.
The Chief
Finance and
Accounts Officer.
168 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
Accounts Of ficer, 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.
13. (1) The Trust may appoint such other of ficers, 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.
14. The following shall be the authorities of the University, namely:-
(a) the Governing Body ;
(b) the Board of Management ;
(c) the Academic Council ; and
(d) such other authorities, as may be declared by the statutes to be the
authorities of the University.
15. The Governing Body of the University shall consist of the following
persons, namely:-
(a) the Chancellor ; .. Chairman
(b) the Vice- Chancellor ; .. Member
(c) Three persons nominated by the Trust out .. Members
of whom two shall be eminent educationist ;
(d) One expert of management or information .. Member
technology ;
(e) One expert of finance, nominated by the .. Member
Chancellor ;
(f) The Secretary to Government of Punjab, .. Member
Department of Higher Education or his
representative not below the rank of
Joint Secretary ; and
(g) One eminent educationist nominated by .. Member
the Secretary to Government of Punjab,
Other officers.
The Governing
Body.
Authorities of the
University.
169PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
Department of Higher Education in
Consultation with the Chancellor.
(2) The Governing Body shall be the supreme body of the University.
It shall perform the following functions, namely:-
(a) 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 ;
(d) to lay down the extensive policies to be followed by the University ;
and
(e) to exercise 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.
16. (1) The Board of Management shall consist of the following
members, namely:-
(a) the Chancellor or his nominee ; .. Chairperson
(b) the Vice-Chancellor ; .. Member
(c) two members of the Trust nominated by .. Member
the Trust ;
(d) the Director of the Directorate concerned .. Member
relating to education as representative of
the State Government ;
(e) three persons, who are not the members of .. Member
the Trust, nominated by the Trust ;
(f) two persons form amongst the teachers .. Member
nominated by the Trust and
(g) two teachers nominated by the Chancellor. .. Member
The Board of
Management.
170 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(2) The Board of Management shall exercise such powers and perform
such functions, as may be prescribed.
(3) The Board of Management shall meet atleast twice in a calendar
year.
(4) The quorum for meeting of the Board of Management shall be
five.
17. (1) The Academic Council shall consist of the following members,
namely:-
(a) the Vice- Chancellor .. Chairperson
(b) one eminent academician nominated by .. Member
the State Government as its representative;
and
(c) such other members, as may be prescribed. .. Member
(2) The Academic Council shall be the principal academic body of the
University and it shall, subject to the provisions of this Act, the statutes, the
ordinances and the regulations, coordinate and exercise general supervision
over the Academic policies of the University.
(3) The quorum for meeting of the Academic Council shall be such, as
may be prescribed.
18. (1) The Finance Committee shall consist of the following
members, namely:-
(a) the Vice-Chancellor; .. Chairperson
(b) the Dean Academic Affairs; .. Member
(c) the Registrar of the University; .. Member
(d) two persons nominated by the Trust .. Member
out of whom one shall be a financial
expert; and
(e) the Chief Finance and Accounts .. Member-
Officer Secretary
(2) The members nominated by the Trust shall hold office for a period
of two years.
The Academic
Council.
The Finance
Committee.
171PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
19. (1) The Chief Accounts and Finance Officer shall get the annual
budget of the University prepared alongwith the requisite documents and submit
the same to the Finance Committee for its approval.  The Chief Accounts and
Finance Officer shall also get the accounts of the annual income and
expenditure of the University prepared and shall get the same audited from
the Chartered Accountant so appointed by the Finance Committee in this
regard.
(2) The budget approved by the Finance Committee alongwith the note
with regard to the audit of income and expenditure of the University, referred
to in sub-section (1), shall be placed before the Chancellor for its approval.
(3) The Finance Committee shall tender advice to the Chancellor on
financial matters of the University.
20. The composition, constitution, powers and functions of authorities
under clause (d) of section 14, shall be such, as may be prescribed.
21. A person shall be disqualified for being a member of any of the
authorities or body of the University, if he,-
(i) is of unsound mind and stands so declared by a competent court; or
(ii) is an un-discharged insolvent; or
(iii) has been convicted of any offence involving moral turpitude; or
(iv) has been punished for indulging in or promoting unfair practice in
the conduct of any examination in any form.
22. No act done, or proceedings taken, under this Act by any authority
or other body of the University shall be invalid merely on the ground of-
(a) any vacancy or defect in the constitution of the authority or body;
or
(b) any defect or irregularity in nomination or appointment of a person
acting as member thereof; or
(c) any defect or irregularity in such act or proceeding not affecting
the merits of the case.
23. If any vacancy occurs in any authority or body of the University
due to death, resignation or removal of a member or due to change of
capacity in which he was appointed or nominated, the same shall be filled
Disqualification
for membership
of an authority or
body.
Acts or
proceedings not
to be invalidated
due to vacancies.
Filling up of
emergent
vacancies.
Functions of the
Finance
Committee.
Other
Authorities.
172 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
up as early as possible by the authority or body , which had appointed or
nominated such a member :
Provided that the person so appointed or nominated as a member of any
authority or body of the University in an emer gent vacancy, shall remain
member of such authority or body only for the remaining tenure of the member,
in whose place he is appointed or nominated, as the case may be.
24. The authorities 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 and their duties shall be
such, as may be prescribed.
25. Notwithstanding anything contained in this Act, the Trust shall run
a special school for imparting education at least fifty students in 1 1th class
(i.e. +1) and at least fifty students in 12th class (i.e. +2), free of cost, which
shall also include the facility of free accommodation and free diet. Admission
of the students shall be made on the basis of merit.
26. (1) The Governing Body may, from time to time, make statutes
or may amend or repeal the same.
(2) The statute or any amendment made therein or repeal thereof,
shall require the approval of the Chancellor.
(3) Subject to the provisions of this Act, the statutes may provide for
the following matters, namely:-
(i) the constitution, powers and functions of the authorities and other
bodies of the University, as may be constituted from time to time;
(ii) the terms and conditions of appointment of the Vice Chancellor
and his powers and functions;
(iii) the manner, terms and conditions of appointment of the Registrar
and the Chief Finance and Accounts Officer and their powers
and functions;
(iv) the manner, terms and conditions of appointment of other officers
and teachers and their powers and functions;
(v) the terms and conditions of service of the employees of the
University;
Committees.
Power to make
statutes.
Running special
school for
imparting free
education to
students.
173PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(vi ) the procedure for arbitration in case of dispute between University,
officers, teachers, employees and students;
(vii) the conferment of honorary degrees;
(viii) the exemption of students from payment of tuition fee and for
awarding them scholarships and fellowships;
(ix) the policy of admissions, including regulation of reservation of
seats;
(x) the number of seats in different courses; and
(xi) all other matters for which statutes are required to be made under
this Act.
(4) After the approval of the Chancellor, the statutes of the University
shall be submitted to the State Government for its approval.
(5) The State Government shall consider the statutes submitted by the
University and shall give its approval without or with such modifications, if
any, as it may deem necessary and return the statutes to the University .
(6) The University shall, with the approval of the Governing Body ,
communicate its concurrence to the 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 thereof.
(7) After the statutes are finally approved by the State Government,
these shall be published in the Official Gazette of the University.
(8) The statutes so made, shall not be amended without the approval
of the State Government.
27. (1) The Governing Body may, from time to time, make ordinances
or may amend, or repeal the same.
(2) Every ordinance or any amendment made therein or repeal thereof,
shall require the approval of the Chancellor.
(3) Subject to the provisions of this Act and the statutes, the ordinances
may provide for the following matters, namely:-
(i) the admission of students to the University and their enrolment as
such;
Power to make
ordinances.
174 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(ii) the courses of study to be laid down for the degrees, diplomas
and certificates of the University;
(iii) the degrees, diplomas, certificates, and other academic distinctions;
(iv) the fees to be charged for the various courses, examinations,
degrees, diplomas of the University;
(v) the conditions for the award to fellowships, scholarships,
studentships, medals and prizes;
(vi) the conduct of examinations, including the terms of office, the
manner of appointment and the duties of the examining bodies,
examiners and moderators;
(vii) the conditions of hostel facilities for students at the University;
(viii) taking disciplinary action against the students of the University;
(ix) the creation, composition and function of any other body, which is
considered necessary for improving the academic standard of
the University;
(x) the manner of co-operation and collaboration with other
Universities and institutions; and
(xi) all other matters which by this Act or the statutes made theirunder
are required to be provided by the ordinances.
(4) After the approval of the Chancellor , the ordinances of the
University shall be submitted to the State Government for its approval.
(5) The State Government shall consider the ordinances submitted by
the University and shall give its approval without or with such modifications, if
any, as it may deem necessary and return the same to the University .
(6) The University shall, with the approval of the Governing Body ,
communicate its concurrence to the ordinances 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 thereof.
(7) After the ordinances are finally approved by the State Government,
these shall be published in the Official Gazette of the University.
175PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(8) The ordinances so made, shall not be amended without the approval
of the State Government.
28. (1) The Governing Body may, from time to time, make regulations
or may amend or repeal the same.
(2) Every regulations or any amendment made therein or repeal thereof,
shall require the approval of the Chancellor.
(3) After the approval of the Chancellor, the regulations of the University
shall be submitted to the State Government for its approval.
(4) The State Government shall consider the regulations submitted by
the University and shall give its approval without or with such modifications, if
any, as it may deem necessary and return the same to the University .
(5) The University shall, with the approval of the Governing Body ,
communicate its concurrence to the 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 thereof.
(6) After the regulations are finally approved by the State Government,
these shall be published in the Official Gazette of the University.
(7) The regulations so made, shall not be amended without the approval
of the State Government.
29. (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) It shall 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.
30. (1) The University shall have General Fund to which shall be
credited–
(a) fees and other charges received by the University;
(b) any income received from consultancy and other work
undertaken by the University; and
Power to make
regulations.
General fund.
University to
follow rules,
regulations etc. of
the regulating
bodies.
176 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
(c) funds and grants received from any source by the University
for research projects from any Government and non-
Governmental funding  agencies.
(2) The General Fund shall be utilized for the following purposes,
namely:–
(a) for the repayment of the debts including interest charges
thereto incurred by the University;
(b) for the upkeep of the assets of the University;
(c) for the payment of the cost of audit of the fund;
(d) For meeting the expenses of any suit or proceedings;
(e) for the payment of salaries and allowances of the officers
and employees of the University and for the payment of any
benefit to any such officer and employee;
(f) for the payment of travelling and other allowances of the
members of the authorities, committee or Board of the
University;
(g) for the payment of fellowships, scholarships, assistanceships
and other awards to students belonging to economically weaker
sections of the society or research associates or trainees, as
the case may be, or to any student eligible for such awards;
(h) for the payment of any expenses incurred by the University;
(i) for acquisition of land or any kind of development work or
likewise activities for the purpose of the University;
(j) for the payment of cost of capital and repayment of loans
incurred by the Trust for setting up and running the University
and the investments made therefor;
(k) for the payment of charges and expenditure relating to the
consultancy work undertaken by the University; and
(l) for the payment of any expenditure, salaries, taxes, liabilities
by the Trust for or on behalf of the University;
177PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
31. The accounts of the income and expenditure of the University shall
be audited by the Charted Accountant of the University, and the same shall be
submitted once in a year by the Chief Finance and Accounts Officer to the
Governing Body for its approval.
32. 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 conducted by the University in the beginning of each
academic session, but not later than the 30th day of August in a calendar year.
Explanation.– ‘Schedule of Examinations’ means the time table giving
details about the time, day and date of the commencement of each paper
which is part of the scheme of examinations including the details of practical
examinations and viva–voce, if any .
33. (1) 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 particular course but, in any case, not later than
sixty days from the said date.
(2) No examination or the result of an examination shall be held invalid
only for the reason that the University has not followed the Schedule of
Examinations.
34. The convocation of the University shall be held in every academic
year for conferring degrees, diplomas, certificates or any other academic
distinction or for any other purpose, in the manner, as may be prescribed.
35. If any question arises with respect to the appointment or entitlement
of any person, to be a member of any authority or other body of the University,
the same shall be referred to the Chancellor, whose decision thereon shall be
final and binding.
36. If any 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 such
difficulty:
Provided that no such order shall be made under this section after the
expiry of a period of two years from the date of commencement of this Act.
Annual report.
Examinations.
Declaration of
results.
Convocation.
Disputes
concerning
authorities and
bodies.
Power to remove
difficulties.
178 PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
37. No suit or other legal proceedings shall lie against any officer or
employee of the University for anything which is done in good faith or intended
to be done in pursuance of the provisions of this Act, the statutes, the ordinances
or the regulations made thereunder.
38. Notwithstanding anything contained in this Act, the statutes, the
ordinances or the regulations made thereunder , the Trust may, subject to the
availability of the funds, discharge all or any of the functions of the  University
for the purposes of carrying out the provisions of this Act, or the statutes, the
ordinances and the regulations and for that purpose, may exercise such powers
and perform such duties, which by this Act or by such statutes, the ordinances
and the regulations, are to be exercised or performed by any authority or
officer of the University, until such authority comes into existence or officer is
appointed.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
Transitory
Provisions.
Protection of
action taken in
good faith.
906/12-2015/Pb. Govt. Press, S.A.S. Nagar
179PUNJAB GOVT. GAZ. (EXTRA), DECEMBER 8, 2015
(AGHN 17, 1937 SAKA)
Regd. No. NW/CH-22 Regd. No. CHD/0092/2015-2017
Price : Rs 2.70
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, DECEMBER 8, 2015
(AGRAHAYANA  17, 1937 SAKA)
( xcviii )
LEGISLATIVE  SUPPLEMENT
Contents Pages
Part - I Acts
The RIMT University Act, 2015
(Punjab Act No. 31 of 2015) ..  159-178
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and
Replacements
Nil

‹ Prev All Punjab acts Next ›