The Sant Baba Bhag Singh University Act, 2014.

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43  
PART I 
GOVERNMENT OF PUNJAB 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
NOTIFICATION 
The 12th February, 2015 
No.6-Leg./2015.-The following Act of the Legislature of the State of 
Punjab received the assent of the Governor of Punjab on the 20th Day of 
January, 2015, is hereby published for general information:- 
THE SANT BABA BHAG SINGH UNIVERSITY ACT, 2014 
(Punjab Act No. 6 of 2015) 
AN 
ACT 
to establish and incorporate a University in the State of Punjab to     
be known as Sant Baba Bhag Singh University for the purposes of making 
provisions for instruction, teach ing, education, research, training and 
related activities at all levels in disciplines of higher education including 
professional, medical, technical, general education, language and 
literature and to provide for the matters connected therewith or incident al 
thereto; 
Whereas the Sant Baba Bhag Singh Memorial Charitable Society 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 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 Sant Baba Bhag Singh University for the aforesaid purposes. 
BE it enacted by the Legislature of the State of Punjab in the Sixty- fifth 
Year of the Republic of India, as follows:- 
1. (1) This Act may be called the Sant Baba Bhag Singh University 
Act, 2014. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Short title and 
commencement. 
 
 
 
Definitions. 
(2) It shall come into force at once. 
2. In this Act, unless the context otherwise required,- 
(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 a Dean of the University; 
(j) 'Governing Body' means the Governing Body of the University; 
(k) 'institution' means an institution or institute 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’ mean the statues, 
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; 
(q) ‘Society’ means the Sant Baba Bhag Singh Memorial 
Charitable Society registered under the Societies Registration 
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Act, 1860 (XXI of 1860); 
(r)  'University' means the Sant Baba Bhag Singh University 
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. (1) There shall be established a private University by the name of 
the Sant Baba Bhag Singh in the State of Punjab. 
(2) The University shall 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 (1) and shall have perpetual succession and a common 
seal. It shall have the power to acquire, hold, dispose of property both moveable 
and immoveable and to make contract and shall sue and be sued by the said 
name. 
 
 
 
 
 
 
 
 
 
 
Establishment of 
the University. 
(4) The headquarters of the University shall be located at Village 
Khiala, Post Office Padhiana, District Jalandhar. 
(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 aspirations 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 dissemi- 
nation of knowledge, wisdom and understanding ; 
(v) to encourage and motivate leading industrial houses for setting 
 
 
 
 
 
 
 
Objects of the 
University. 
 
up at the campuses 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 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 to further 
the objects of the University. 
 
Powers and 
functions of the 
University. 
5. The University shall have the following powers and function 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 campuses 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 
certificates of the students completing their courses partially 
or in full 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 -à-vis 
other Universities on reciprocal basis; 
(vii) to set up central library, departmental libraries, museums and 
allied matters; 
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(viii) to demand and collect fees and other charges, as may be 
prescribed; 
(ix) to hold, manage and run the funds of the Society and 
endowments created in favour of the University; 
(x) to institute and confer honorary degrees, as may be 
prescribed; 
(xi) to print and publish the 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 students, teachers 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, 
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; 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Jurisdiction of 
University. 
 
 
 
 
Officers of the 
University. 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Visitor. 
(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 campuses. 
(2) The University shall affiliate to it those educational or 
professional institutions, established, run or managed by the Society within the 
campus with 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; 
(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. 
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, surveyor 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 
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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, 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 
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 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 decision 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 or the University is beyond the power conferred under this Act or 
the statutes or ordinances or regulations or is likely to be prejudicial to the 
 
 
 
 
 
 
 
 
 
Chancellor. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Vice- 
Chancellor. 
interests of the University, he shall ask such officer or authority to revise 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 shall be final; and 
(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 
(c) 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 
order. The Vice Chancellor or 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 that officer 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. 
(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 case of the absence of the Visitor and the Chancellor, the 
Vice-Chancellor shall preside over convocation of the University. 
(5) The Vice-Chancellor shall exercise such powers and perform 
such functions, as may be prescribed. 
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11. (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 other functions, as may be prescribed. 
12. (1) The Chief Finance and Accounts Officer shal l 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 Accounts Officer, unless he has passed the Chartered Accountancy  Test 
conducted by the Institute of Chartered 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 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. 
14. (1) 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. (1) The Governing Body of the University shall consist of the 
following persons, namely:- 
(a) the Chancellor; : Chairman 
(b) the Vice-Chancellor; : Member 
The Registrar. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Chief 
Finance and 
Accounts Officer. 
 
 
 
 
 
 
 
 
Other officers. 
 
 
 
 
 
 
Authorities of the 
University. 
 
 
 
 
 
 
 
 
The Governing 
Body. 
 
(c) three persons nominated by the : Members 
society, out of whom two shall be 
eminent educationists ; 
(d) one expert of management or : Member 
information technology; 
(e) one expert of Finance, nominated : Member 
by the 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 : Member 
by the Secretary to Government of 
Punjab, 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, ordinances 
and regulations; 
(b) to review the decisions of other authorities of the 
University in case these are not in conformity with the 
provisions of the statutes, ordinances and 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. 
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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 Society nominated : Members 
by the Society; 
(d) the Director of the Directorate : Member 
concerned relating to education as 
representative of the State Government ; 
(e) three persons, who are not the : Members 
members of the Society, nominated by 
the Society; 
(f) two persons from amongst the teachers : Members 
nominated by the Society; and 
(g) two teachers, nominated by the : Members 
Chancellor. 
(2) The Board of Management shall exercise such powers and 
perform such functions, as may be prescribed. 
(3) The Board of Management shall meet at least twice in a 
calendar year. 
(4) The quorum for meeting of the Board of Management shall 
The Board of 
Management. 
be five. 
17. (1) The Academic Council shall consist of the following members, 
namely:- 
(a) the Vice-Chancellor; : Chairperson 
(b) one eminent academician nominated : Member 
by the State Government as its 
representative; and 
(c)  such other members, as may be : Members 
prescribed. 
(2) The Academic Council shall be the main academic body of 
the University and it shall, subject to the provisions of this Act, the statutes, 
ordinances and regulations, coordinate and exercise general supervision over 
the academic policies of the University. 
 
 
The Academic 
Council. 
 
 
 
 
The Finance 
Committee. 
(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 :- 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Functions of the 
Finance 
Committee. 
(a) the Vice-Chancellor; : Chairperson 
(b) the Dean, Academic Affairs; : Member 
(c) the Registrar of the University; : Member 
(d) two persons nominated by the Society   :    Members 
out of whom one shall be a financial 
expert; and 
(e) the Chief Finance and Accounts Officer. : Secretary 
(2) The members nominated by the Society shall hold office for a 
period of two years. 
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 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. 
 
 
 
 
Other authorities. 
 
 
Disqualification 
for membership 
of an authority 
of body. 
(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 (iv) 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 
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015 
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(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 an authority, 
or 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 
person acting as member thereof; or 
(c) any defect or irregularity in such Ordinance or proceeding not 
affecting the merits of the case. 
23. lf any vacancy occurs in any authority or body of the University 
due to death, resignation or removal of member or due to change of capacity in 
which he was appointed or nominated, shall be filled in 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 emergent 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 specifi c tasks by such 
committees. The constitution of such committees and their duties shall be such, 
as may be prescribed. 
25. (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 
 
 
 
Acts or 
proceedings not 
to be invalidated 
due to vacancies. 
 
 
 
 
 
 
 
 
 
Filling up of 
emergent 
vacancies. 
 
 
 
 
 
 
 
 
 
Committees. 
 
 
 
 
 
Power to make 
statutes. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power to make 
Ordinances. 
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; 
(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. 
26. (1) The Governing Body may, from time to time, 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, the ordinances may provide 
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015 
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for the following matters, namely :- 
(i) the admission of students to the University and their 
enrolment as such; 
(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 and diplomas of the University; 
(v) the conditions for the award of fellowships, scholarships, 
studentships, medals and prizes; 
(vi) the conduct of examinations, including the terms of office, 
manner of appointment and the duties of the examining 
bodies, examiners and moderators; 
(vii) the conditions of hostel facilities for students in the 
University; 
(viii) taking disciplinary action against the students of the 
University; 
(ix) the creation, composition and functions 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 
there under 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 therefor. 
 
 
 
 
 
 
 
 
Power to make 
regulations. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
University to 
follow rules 
regulations etc. of 
the regulating 
Bodies. 
 
 
 
 
 
General Fund. 
(7) After the ordinances are finally approved by the State 
Government, these shall be published in the Official Gazette of the University. 
(8) The ordinances so made, shall not be amended without the 
approval of the State Government. 
27. (1) The Governing Body may, from time to time, make regulations 
or may amend or repeal the same. 
(2) Every regulation 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 forward 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. 
28. (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. 
29. (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 
(c)  funds and grants received from any source by the 
University for research projects from any Government 
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015 
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43  
 
 
 
namely,- 
and Non-Governmental funding agencies. 
(2) The General Fund shall be utilized for the following purposes, 
 
(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 benefits 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, 
assistantships and other awards to the students belonging 
to economically we aker 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 Society 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 Society for or on behalf of the University. 
30. The accounts of the income and expenditure of the University shall 
be audited by the Chartered Accountant of the University, and the same shall 
be submitted once in a year by the Chief Finance and Accounts Office to the 
Governing Body for its approval 
Annual Report. 
 
Examination. 
 
 
 
 
 
 
 
 
 
 
 
Declaration of 
results. 
 
 
 
 
 
 
 
 
Convocation. 
 
 
 
Disputes 
concerning 
authorities and 
bodies. 
 
 
Power to remove 
difficulties. 
 
 
 
 
 
 
 
 
Protection of 
action taken in 
good faith. 
 
 
 
Transitory 
Provisions. 
31. The University shall prepare and publish a semester-wise or annual, 
as the case may be, a tentative schedule of Examinations including 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. 
32. (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 and shall, 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. 
33. 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. 
34. 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. 
35. lf 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. 
36. No suit or other legal proceeding 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 or the statutes, ordinances 
or regulations. 
37. Notwithstanding anything contained in this Act and the statutes, 
ordinances or regulations made thereunder, the Society may, subject to the 
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 12, 2015 
(MAGHA 23, 1936 SAKA) 
43  
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. 
38. (1) The Sant Baba Bhag Singh University Ordinance, 2014 (Punjab 
Ordinance No. 8 of 2014), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken 
under the Ordinance referred to in sub -section (1), shall be deemed to have 
been done or taken under the corresponding provisions of this Act. 
 
H.P.S. MAHAL, 
Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 
 
 
 
 
 
 
 
 
 
Repeal and 
savings. 
 
 
 
703/2-2015/Pb. Govt. Press, S.A.S. Nagar 
 
 
Regd. No. NW/CH-22 Regd. No. CHD/0092/2015-2017 
Price : Rs 2.70 
 
 
 EXTRAORDINARY  
Published by Authority 
   
 CHANDIGARH, FRIDAY, FEBRUARY 12, 2015  
 (MAGHA 23, 1936 SAKA)  
   
 LEGISLATIVE SUPPLEMENT  
 Contents Pages 
Part - I Acts  
 1. The Maharaja Ranjit Singh State  
 Technical University Act, 2014 
(Punjab Act No. 5 of 2015) 
 
.. 27-42 
 2. The Sant Baba Bhag Singh University 
Act, 2014 
(Punjab Act No. 6 of 2015) 
 
 
.. 43-61 
Part - II Ordinances  
 Nil  
Part - III Delegated Legislation  
 Nil  
Part - IV Correction Slips, Republications and 
Replacements 
 
Nil 
 
 
 
 
 
 
 
 
( vii ) 

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