LexThe Sri Guru Granth Sahib World University Act, 2008
Punjab · state statute
Open in Lexace · Ask the AI about this actPUNJAB GOVT GAZ. (EXTRA.), MAY I5, 2008 (VYSK 25, 1930 SAKA)
PART I
DEPARTMENT OFLEGAL ANDLEGISLATIVE AFFAIRS, PUNJAB
Notification
The 15th May, 2008
No. 23-Leg./2008.-The following Act of the Legislature of the State of Punjab received the assent of Governor of Punjab on the 25th April, 2008, and is
hereby published for general information:
THE SRI GURU GRANTH SAHIB WORLD UNIVERSITY ACT, 2008
(Punjab Act No. 20 of 2008)
AN
ACT
Act. 2008.
81
to establish and incorporate a University in the State of Punjab to be known as the Sri Guru Granth Sahib World University, for the purposes ofmaking provisions
for study. research, teaching in the areas of world religions, cultures and
civiizations and other courses under the general heads of tlhe arts and humanities,
social sciences, pure sciences, applied sciences, medical sciences, engineering
sciences and for focusing stress on the emerging disciplines such as information
technology, biotechnology, nanotechnology, ecology, human rights, feminism and
empowerment of the down-trodden and to provide for the matters connected
therewith or incidental thereto.
Whereas the 400th anniversary of the compilation of Sri Adi Guru Granth
Sahib and its installation in Sri Harmandar Sahib, Amritsar, by Guru Arjun Dev,
the fifth Prophet of Sikhism. was globally celebrated in the year. 2004 CE:
Whereas to commemorate this event. the Sri Guru Granth Sahib Fourth
Centenary Memorial Trust created under the Indian Trust Act. 1882, sponsored
and made a proposal to the State Government for setting up a private University
in the State of Punjab :
Whereas the State Government, after due consideration has come to the
conclusion that Sri Guru Granth Sahib Fourth Centenary Memorial Trust, for
and on behalf of the Shiromani Gurdwara Parbandhak Committee, is capable of establishing and running the University for the objectives mentioned in the first
para, and has, therefore, accepted the proposal for the establishment of the said
private University :
And whereas, in these circumstances, it is deemed expedient to establish
Sri Guru Granth Sahib World University for the aforesaid purposes.
BE it enacted by the Legislature of the State of Punjab in the Fifty-ninth
Year of the Republic of India.
1. (0) This Act may be called the Sri Guru Granth Sahib World University Short ute and
(2) It shall cone into force at once.
COMnencen1Cnt
PUNJAB GOVT GAZ. (EXTRA), MAY 15, 2008 81
(VYSK 25, 1930 SAKA) J—
PART 1
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
Notification
The 15th May, 2008
No. 23-Leg/2008.—The following Act of the Legislature of the State of
punjab received the assent of Governor of Punjab on the 25th April. 2008. and 15
hereby published for general information :-
THE SRIGURU GRANTH SAHIB WORLD
UNIVERSITY ACT, 2008
(Punjab Act No. 20 of 2008)
AN
ACT
10 establish and incorporate a University in the State of Punjab to be known as
the Sri Guru Granth Sahib World University, for the purposes of making provisions
for study, research, teaching in the areas of world religions, cultures and
civilizations and other courses under the general heads of the arts and humanities,
social sciences, pure sciences, applied sciences, medical sciences, engineering
sciences and for focusing stress on the emerging disciplines such as information
technology. biotechnology. nanotechnology, ecology, human rights, feminism and
empowerment of the down-trodden and to provide for the matters connected
therewith or incidental thereto.
Whereas the 400th anniversary of the compilation of Sri Adi Guru Granth
Sahib and its installation in Sri Harmandar Sahib, Amritsar, by Guru Arjun Dev.
the fifth Prophet of Sikhism. was globally celebrated in the year. 2004 CE :
Whereas to commemorate this event. the Sri Guru Granth Sahib Fourth
Centenary Memorial Trust created under the Indian Trust Act. 1882. sponsored
and made a proposal to the State Government for setting up a private U niversity
in the State of Punjab :
Whereas the State Government. after due consideration has come to the
conclusion that Sri Guru Granth Sahib Fourth Centenary Memorial Trust, for
and on behalf of the Shiromani Gurdwara Parbandhak Committee, is capable of
establishing and running the University for the objectives mentioned in the first
para, and has. therefore, accepted the proposal for the establishment of the said
private University :
And whereas, in these circumstances, itis deemed expedient to establish
Sri Guru Granth Sahib World University for the aforesaid purposes.
BE it enacted by the Legislature of the State of Punjab in the Fifty-ninth
Year of the Republic of India.
1. (1) This Act may be called the Sri Guru Granth Sahib World University
Act. 2008.
(2) Tt shall come into force at once.
Short tle and
commencement
Def1nitions
82 PUNJAB GOVT GAZ. (EXTRA. ). MAY 15. 200s
(VYSK 25, 1930 SAKA)
2. In this Act. unless the context otherwise requires,
(a) "Academic Council" means the Academic
Council of the University :
(b) "Authorities" mean the authorities of the University .
(c) "Board of Studies" means a body. to be constituted by the
(e)
Syndicate :
(d) "Campuses" mean campuses of the
University including off. campuses centres, off shore campuses centres and
Tegional campuses :
Chancellor means the Chancellor of the University :
(f) Dean" means a Dean of the University ;
(g) "Finance Committee" means the Finance Committee of tha
University ;
(h) institution means an institution or institute or college or academic centre (by whatever name it may be called) run, managed or recognized by or affiliated to the University, in and outside the State:
(i) "prescribed" means prescribed by Statutes, Ordinances and Regulations:
(i) "President" means the President of the Shiromani Gurdwara Parbandhak Committee :
(k) "Registrar" means the Registrar of the University: () Senate" means the Senate of the University :
(n) "Shiromani Gurdwara Parbandhak Committee" mcans the Committee, named as such by the Board, constituted under the provisions of Part Third of the Sikh Gurdwaras Act, 1925: () "Syndicate" means the Syndicate of the University : (o) "Statutes", Ordinances" and "Regulations" mean the Statutes. Ordinances and Regulations of the University. made by it und this Act:
(p) teacher includes Professor, Reader. Ass0ciate Professor, AsSISla Protess0r. Lecturer and any such other person. who isucion n he Univesily o in ny of its )stutuioDN
, PUNJAB GOVT GAZ. (EXTRA). MAY 15,2008 82 NJ (VYSK 25. 1930 SAKA)
> In this Act. unless the context otherwise requires. —
“Academic Council” means the Academic Coun of y AC ) he
(a)
University :
(h) “Authorities” mean the authorities of the University ;
(¢) “Board of Studies” means a body. to be constityteq by the
Syndicate ;
(d) “Campuses” mean campuses of the University including off.
campuses centres, off shore campuses centres and regiong]
campuses ;
(¢) “Chancellor” means the Chancellor of the University :
(f) “Dean” means a Dean of the University ;
(2) “Finance Committee” means the Finance Committee of yh,
University ;
(1) “institution” means an institution or institute or college or academic
centre (by whatever name it may be called) run, managed or
recogmzed by or affiliated to the University, in and outside the
State :
(1) “prescribed” means prescribed by Statutes, Ordinances and
Regulations :
(7) “President” means the President of the Shiromani Gurdwara
Parbandhak Committee :
(hk) “Registrar” means the Registrar of the University :
(1) “Senate” means the Senate of the University ;
(nm) “Shiromani Gurdwara Parbandhak Committee™ means the Committee. named as such by the Board. constituted under the
provisions of Part Third of the Sikh Gurdwaras Act, 1925 ;
(11) “Syndicate” means the Syndicate of the University ;
(0) “Statutes”. “Ordinances” and “Regulations” mean the Statutes.
Ordimances and Regulations of (he University. made by it under
this Act :
(p) “teacher” includes Professor. Reader, Associate Professor, Assistant
Professor: Lecturer and Any such other person. who imparts
mistraction ne the University oy Hany of its imstitutions and centis
PUNJAB GOVT GAZ. (EXTRA.), MAY 15, 2008 83
(VYSK 25, 1930 SAKA)
(q) "Trust" means Sri Guru Granth Sahib Fourth Centenary Memorial
Trust, which is a constituent unit of the Shiromani Gurdwara
Parbandhak Committee :
(r) "University" means the Sri Guru Granth Sahib World University.
cstablishcd under this Act ; and
(s) "Vice-Chancellor" means the Vice-Chancellor of the University.
3. (1) There shall be established a private University by the name of Establishment of
Sri Guru Granth Sahib World 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 specified in
sub-section () 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 its name.
(4) The headquarters of the University shall be at Fatehgarh Sahib.
4. The objects of the University shall be,
(i) to undertake study. eaching and research in the domain of
Sikhism and other World religions. languages. cultures and
civilizations. particularly those, which arose and developed in
the Indian sub-continent :
(ii) to undertake study. teaching and reseach in respect of the courses
under the general heads of arts and humanities, social sciences,
pure sciences, applied sciences, medical sciences. engineering
sciences (equal stress would also be laid on the emerging
disciplines such as information technology, biotechnology.
nanotechnology as well as latest disciplines like ecology, human
rights, feminism, empowerment of the down-trodden and while
doing so, emphasis will be laid on professional and vocational
courses):
(ii) to contribute towards evolving a knowledge society with a view
to make the State, a leading hub of knowledge on global
horizon;
(i) to maintain Iaison and establish collaborat1on with industry for
evolving ndustry-oriented professiOnal courses and to providny
professional onentation in mpartinv educaon
the University
Objects of the
University
PUNJAB GOVT GAZ. (EXTRA). MAY 15, 2008 83
(VYSK 25, 1930 SAKA)
(q) “Trust” means Sri Guru Granth Sahib Fourth ‘entenary Memorial
(r)
(8)
3.(1)
Trust. which is a constituent unit of the Shiromani Gurdwara
Parbandhak Committee :
“University” means the Sri Guru Granth Sahib World Iniversity.
established under this Act : and
“Vice-Chancellor” means the Vice-Chancellor of the University.
There shall be established a private University by the name of
Sri Guru Granth Sahib World 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 specified in
sub-section (/) 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 its name.
(4) The headquarters of the University shall be at Fatehgarh Sahib.
4. The objects of the University shall be.—
(1) to undertake study. teaching and research in the domain of
Sikhism and other World religions. languages. cultures and
civilizations, particularly those. which arose and developed in
the Indian sub-continent :
(11) to undertake study. teaching and reseach in respect of the courses
under the general heads of arts and humanities, social sciences.
pure sciences. applied sciences. medical sciences. engineering
sciences (equal stress would also be laid on the emerging
disciplines such as information technology, biotechnology.
nanotechnology as well as latest disciplines like ecology, human
rights, feminism, empowerment of the down-trodden and while
doing so. emphasis will be laid on professional and vocational
courses) :
(11) to contribute towards evolving a knowledge society with a view
(11) to maintain haison and establish collaboration with mdustry tor
to make the State. a leading hub of knowledge on global
horizon ;
evolving mdustry-oriented professional courses and fo) providing
professional orientation in impartime education
Establishment of
the University
Objects of the
University
Powers and
functions of the
University
84 PUNJAB GOVT GAZ. (EXTRA.), MAY 15, 2008
(VYSK 25, 1930 SAKA)
(v) to encourage and motivate leading industrial houses for setting
up at the Campuses their respective corporate institutes ior
(vi) to disseminate knowledge so as to make it accessible to all strata
5. The University shall have the following powers and functions,
to be exercised and performed by or through its various.officers
authorities, namely :
academia-industry nexus ; and
(i)
of the society.
(ii) to institute and confer degrees, diplomas, certificates.
awards, grades, credits and academic distinctions :
(ii) to conduct and hold examinations, grant or confer degrees,
diplomas and certificates;
(iv)
(vi)
(1)
(vii)
(xi)
(xi)
to make provisions and adopt all measures (includine
adoption and updating of the curricula) in respect of study
teaching and research, relating to the courses through
traditional as well as new innovative modes incBuding online
education mode ;
(riii)
to institute Professorships, Associate Professorships.
Assistant Professorships, Readerships. Lectureships and
other degrees:
(vii) to demand such fees and other charges, as may be prescribed :
(ix) to hold, manage and run trusts and endowments, which
may be created in favour of the University:
to provide for the degrees. diplomas, certificates, equivalent
or corresponding to the degrees. diplomas. certificates of
other recognized Universities, Boards or Councils ;
(a) to institute and confer honorary degrees as may be
prescribed:
to take all necessary measures for setting up Campuses :
to set up central library, departmental libraries, museums
and allied matters;
to institute and award fellowships, scholarships. studentships as may be prescribed :
to print and publish works of academic excellence ;
to take special measures for the spread of educational
fac1lities among the educationally backward strata of the
sOCIely
T 5,2
PUNJAB GOVT GAZ. (EXTRA). MAY 15, 2008
| VYSK 25, 1930 SAKA)
motivate leading industnal houses for Setting
(v) to encourage d | s fo
at the Campuses their respective COTpOrate institutes for
up é
academia-industry nexus and
so as to make it accessible to a] Strat
84
(vi) to disseminate knowledge
of the society.
5. The University shall have the following powers and functions. . its various.officers and
Powers and
;
to be exercised and performed by or throug functions of the
University
authorities, namely :—
to make provisions and adopt all measures (including (1) :
adoption and updating of the curricula) in respect of study,
teaching and research, relating to the courses through
traditional as well as new innovative modes including online
education mode ;
(ii) to institute and confer degrees, diplomas, certificates,
awards, grades, credits and academic distinctions ;
(iii) to conduct and hold examinations, grant or confer degrees,
diplomas and certificates;
(iv) to institute Professorships, Associate Professorships.
Assistant Professorships, Readerships. Lectureships and
other degrees;
(v) toprovide for the degrees. diplomas, certificates, equivalent
or corresponding to the degrees, diplomas. certificates of
other recognized Universities, Boards or Councils ;
(vi) to take all necessary measures for setting up Campuses ;
(vit) to set up central library, departmental libraries, museums
and allied matters ;
(viii) to demand such fees and other charges, as may be prescribed :
(ix) to hold, manage and run trusts and endowments, which
may be created in favour of the University ;
(x) to institute and confer honorary degrees as may be
prescribed :
(xi) to institute and award fellowships. scholarships.
studentships as may be prescribed
(xr) to print and publish works of academic excellence :
(vir) to take special measures for the spread of educational
facilites among the educationally hock ward strata of the
Society
PUNJAB GOVT GAZ. (EXTRA.), MAY 15, 2008
(VYSK 25, 1930 SAKA)
(x) to encourage and promote sports and martial arts ;
(xv) to create technical, administrative, ministerial and other
necessary posts and to make appointments thercto :
(avi)
(vi)
(xviii)
(xix)
(Ax)
(xxi)
(xxii)
(xxii)
(rr)
(Xv)
(xxvi)
(xrvii)
(vii)
85
to receive grants from the University Grants Commission
and other Central. State agencies or any other person ;
to accept and receive gifts, donations and to raise loans
and advances ;
to undertake rescarch projects on mutually acceptable terms
and conditions in respect of agriculture, industry and
business :
to provide consultancy services ;
to frame Statutes, Ordinances and Regulations for carrying
out the objects of the University :
to encourage and promote extra-curricular activities for
personality development of the teachers, students and
employees of the University :
to provide for dual degrees, diplomas or certificates vis-a
vis other universities on reciprocal basis :
to set-up constituent colleges, institutions, off-campus
centres, off-shore centres and zonal or regional centres.
study centres, learning centres (by whatever name these
may be called), as per the guidelines of the University Grants
Commission and the instructions issued by the State
Government from time to time:
to purchase. acquire and take on lease or mortgage and sell.
lease. mortgage. alienate and transfer any immovable o
movable property of the University:
to prescribe the fee structure for various categories of
students ;
to seek collaboration with other institutions on mutually
acceptable terms and conditions :
to determine salaries, remunerations, honoraria to teachers
and employees of the University in accordance with the
norms, specified by the University Grants Commission ;
to do self-certification, which shall be exempted from
obtaining any permission, approval, license, certificate, no
objection certificate, authorization, or any other document
from the State Govemment or any other body, set-up by the
State Government or under any State Act or Central Act: and
to take all such measures and to do all such other acts, as
may be necessary or desirable to further the objects of the
Universtty.
PUNJAB GOVT GAZ. (EXTRA), MAY 15,2008 83
(VYSK 25, 1930 SAKA)
(xiv)
(xv)
(xvi)
(xvii)
(xviii)
(xix)
(ax)
(xxi)
(xxii)
(xxiii)
(xxiv)
(xxv)
(xxvi)
(xxvii)
(xxvii)
(ANI)
to encourage and promote sports and martial arts
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. State agencies or any other person :
to accept and receive gifts, donations and to raise loans
and advances ;
to undertake research projects on mutually acceptable terms
and conditions in respect of agriculture, industry and
business :
to provide consultancy services :
to frame Statutes, Ordinances and Regulations for carrying
out the objects of the University ;
to encourage and promote extra-curricular activities for
personality development of the teachers, students and
employees of the University ;
to provide for dual degrees, diplomas or certificates vis-a-
vis other universities on reciprocal basis ;
to set-up constituent colleges, institutions, off-campus
centres. off-shore centres and zonal or regional centres.
study centres, learning centres (by whatever name these
may be called). as per the guidelines of the University Grants
Commission and the instructions issued by the State
Government from time to time :
to purchase. acquire and take on Jease or mortgage and sell.
lease. mortgage. alienate and transfer any immovable or
movable property of the University :
to prescribe the fee structure for various categories of
students ;
to seek collaboration with other institutions on mutually
acceptable terms and conditions
to determine salaries. remunerations, honoraria to teachers
and employees of the University in accordance with the
norms, specified by the University Grants Commission :
to do self-certification, which shall be exempted from
obtaining any permission, approval, license, certificate, no
objection certificate, authorization, or any other document
from the State Government or any other body. set-up by the
State Government or under any State Act or Central Act; and
all such measures and to do all such other acts. as
able to further the objects of the to take
may be necessary ol desir
[Inversity.
Unversity not to
dsctiminate
Juresdctson of the
Univcrssty
Officer of the
TnverNItY
Appointment.
duties. powers and
conditions of
sctice of oficers
of the Universi
The Chancelior
The \ice
Chance lkos
S6
PUNJAB GOVT GAZ. (EXTRA), MAY I5, 200
(VYSK 25, 1930 SAKA)
6. () The University shall not disCiminate against any perSon on ihe
ground of rel1gion, race, class, colour. caste, sex or place of birth and shal be
open to all in respect of admission. enrolment and employment.
made by the State Government under the Constitution of India or any other law (2) The Univers1ty shall adhere to the State polcy n respeet of
Ireservation
for the time being in forcc for reserving scats for different categories of sludents
In tespect of the State quota for the domiciles of the State of Puniah
7. (/) The Uiversity shall exerCIse its jurisdiction within its Campuses.
(2) Notwithstand1ng anything contained in sub-section (), the Trust
of University, may set-up and manage institutions outside the jurisdiction of the
(ampuses of the University and the institutions so set-up and run, shalI I be deemed
to bc constituent units of the University, irrespective of the fact that the area
with1n which, such instututions are set-up and run, tall within the territorinl
jurisdiction of any other University, Board or any other affiliating body.
(3) After its establishment, the University shall affiliate to it only that
other cducational or professional institution, established, run or managed by the
Trust or the Shiromani Gurdwara Parbandhak Committee, with regard to the
affiliation of which, a specific decision is taken by the Trust, and not otherwise
8. The following shall be the officers of the University. namely :
(i) the Chancellor :
(ii) the Vice Chancellor:
(iü) the Registrar :
() the Deans of the Faculties : and
(1) such other ofticers of the University, as may be declared by the
Statutes. to be the Officers of the University.
9. Subject to the provisions of this Act, the mode of appointment of the
officers of the Iniversity. their powers and duties, the terms and conditions of
their serVIce and filling up of casual vacancies of such officers, shall be provided
under the Statutes or Ordinances.
10. (7) The President shall be the Chan ellor of the University.
(2) The Chancellor shall preside over the convocation of the University.
I1. 0) The Vice Chancellor shall be apponted by the Chancellor on the
Tecommendation of the Trust on such terms and conditions, as may be
prescribed.
12 The ViceChacellor shall hold ottice for a perod of ive yes.
whh at he extended hy the Chancellor on the tecommendatson of the Ttt
As (EXTRA), MAY 15.2008
ys 1030 SAKA)
¢aganstany Person on
Ie
"WIN ONT Gr
Sh PUNIAB Gf 71 A
(VYSK £
yall not dis nominal
sex or place of birth ang yp, [he Universit N|
class, colout
il be [ !)
caste,
pron. FE and employment, ground of reh
admission. ent olment
pen to all respect of
o the State policy respect of reser,
Constitution of India or any othe, li
re bh Ww
for different categories OF study,
we State of Punjab,
[ Ihe University hall adheret alloy
overnment under the
made by the State Ur
g seats
force for reservin
Hive the LHme being mn
|
ota for the domictles of tl
in respect of the State gu
isdiction within ts Campus
7. (1) The timversity Chall exercise is jut
anything contained in sub-section (1), the pp,
wage mstitutions outside the jurisdiction of the
and run, shall be deemey
Notwithstanding
of University. may set-up and mi
and the institutions so set-up
10 be constituent units of the University, irrespective ol the fact that the are
such stitutions are set-up and run, fall within the territory
University, Board or any other affiliating body.
Campuses of the University
within which
jurisdiction of any other
(11 After its establishment, the University shall affiliate to it only thy,
other educational or professional institution, established, run or managed by th
[rust or the Shiromam Gurdwara Parbandhak Committee, with regard to (he
affiliation of which, a specific decision is taken by the Trust. and not otherwise,
8. The followmg shall be the officers of the University. namely :
(1) the Chancellor :
(ir) the Vice-Chancellor :
(i) the Registrar
(rv) the Deans of the Faculties : and
(v1 such other officers of the University, as may be declared by the
Statutes. to be the Officers of the University.
; 9. Subject to the provisions of this Act, the mode of appointment of the
i cers of the University. their powers and duties, the terms and conditions of
heir service and filling up of casual vacancies of such officers, shall be provided
under the Statutes or Ordinances,
10. (l) "he Pre 8 ) .
Ihe President shall be the Chane ellor of the University.
¢ incellor shall preside over the convocation oi the Liiversity.
11. (1) The Vice C}
nendation of the Tr neellor shall be appomted by the Chancellor on the
1 Eon such terms and conditions. as may be
LAL bed
The Vice hancellog shall hi ld 0 , , . }
he extended hy thee fora pertod of five years,
the ( han yl
{ [0 on the recommendation ol tie [rust
PUNJAB GOVT GAZ. (EXTRA), MAY I5, 2008
(VYSK 25, 1930 SAKA)
87
(3) The salary. remuneration, travelling allowance and dearness
lwance or any other allowance of the Vice Chanccllor shall be at par with .bose of the Vice-Chancellors of other Universities of the State of Punjab.
4) In the event of the Vice-Chancellor. being not in a position to pertorm
his functions, on account of ilness, leave, or due to any other reason, a Dean.
nominated by the Vice-Chancellor, shall act as a Vice-Chancellor. In case of any
emereency, where no such nomination has been made by the Vice Chancellor.
the Dean, Academic Affairs, shall act as a Vice-Chancellor.
(5) The Vice Chancellor. shall bc the principal executive and academic
officer of the University, and shallexercisc control over its affairs in accordance
with the Statutes, Ordinances and Regulations. and give effect to the decisions
of the authorities. He shall be the Ex-officio ChairpersOn of the Senate, the
Svndicate, the Academic Council and the Finance Committee of the University.
(6) In the absence of the Chancellor, the Vice Chancellor shall preside
over the convocation of the University. He shall be entitled to be present at and
address any meeting of any authority or other body of the University.
(7) The Vice-Chancellor shall have the power of convening meetings of
the Senate. the Syndicate and the Academic Council.
(8) It shall be the duty of the Vice-Chancellor to ensure that the provisions
of this Act. the Statutes, Ordinances and Regulations made thereunder, are
observed in letter and spirit and he shall be competent to exercise all necessary
powers in this regard.
(9) lf. in the opinion of the Vice-Chancellor. an emergency has arisen.
which warrants immediate action to be taken, the Vice-Chancellor shall take
such action. as he deems necessary, and shall report the same for confirmation
at the next meeting to the authority concerned, which in the ordinary course,
could have dealt with the matter :
Provided that if the action taken by the Vice-Chancellor is not approved
by the authority concerned. he may refer the matter to the Chancellor, whose
decision on the advice of the Trust, shall be tinal:
Provided further that where such action adversely affects any person in
the service of the University. such person shall be entitled to prefer, within a
period of thirty days from 1he date, on which he receives notice of such action.
an appeal to the Chancellor. whose decision on the advice of the Trust, shall
be final.
(l0) The Vice Chancellor shall exercIse such other powers and perlorm
ith other duties. ds )ay be piescnlbed.
PUNJAB GOVT GAZ (EXTRA). MAY 15. 2008 87 (VYSK 25, 1930 SAKA)
(4) The salary. remuneration. travelling allowance and dearness
allowance or any other allowance of the Vice Chancellor shall be at par with
those of the Vice-Chancellors of other Universities of the State of Punjab,
(4) Inthe event of the Vice-Chancellor, being not in a position to perform
his functions. on account of illness, leave, or due to any other reason, a Dean.
sominated by the Vice-Chancellor, shall act as a Vice-Chancellor. In case of any
emergency. where no such nomination has been made by the Vice Chancellor
the Dean. Academic Affairs, shall act as a Vice-Chancellor.
(5) The Vice-Chancellor, shall be the principal executive and academic
officer of the Umiversity. and shall exercise control over its affairs in accordance
with the Statutes, Ordinances and Regulations. and give effect to the decisions
of the authorities. He shall be the Ex-officio Chairperson of the Senate, the
Syndicate. the Academic Council and the Finance Committee of the University
(6) In the absence of the Chancellor, the Vice-Chancellor shall preside
over the convocation of the University. He shall be entitled to be present at and
address any meeting of any authority or other body of the University.
(7) The Vice-Chancellor shall have the power of convening meetings of
the Senate. the Syndicate and the Academic Council.
(8) It shall be the duty of the Vice-Chancellor to ensure that the provisions
of this Act. the Statutes. Ordinances and Regulations made thereunder. are
observed in letter and spirit and he shall be competent to exercise all necessary
powers in this regard.
(9) 1t.in the opimon of the Vice-Chancellor. an emergency has ansen.
which warrants immediate action to be taken, the Vice-Chancellor shall take
such action. as he deems necessary. and shall report the same for confirmation
at the next meeting to the authority concerned, which in the ordinary course,
could have dealt with the matter :
Provided that if the action taken by the Vice-Chancellor is not approved
by the authority concerned. he may refer the matter to the Chancellor, whose
decision on the advice of the Trust, shall be final
Provided further that where such action adversely affects any person in
the service of the University. such person shall be entitled to preter, within a
period of thirty days from the date, on which he receives notice of such action.
an appeal to the Chancellor. whose decision on the advice ot the Trust, shall
(10) The Vice-Chancellor shall exercise such other powers and pertorm
fC other duties. as may he prescribed
The Registrar
Authorities of
the niversilv
The Senate
88 PUNJAB GOVT GAZ. (EXTRA.). MAY I5, 2008
(VYSK 25, 1930 SAKA)
12. ) The Registrar shall be appointed by the Syndicate. and he shall
be a whole-time administrative officer of the University. The terms and conditions
01 service of the Registrar shall be such, as may be prescribed :
Provided that the term of office of the Registrar shall be four years or up
to the age of sixty vears, whichever is earlier:
decide.
Provided further that the first Registrar of f the University may be: appointed
by the Trust on contract basis on such terms and conditions, as the Trust may
(2) The Registrar shall be the Ex-officio Secretary of the Senate .
Syndicate and the Academic Council. He shall keep the minutes of all I the meetings
of the Senate, the Syndicate, the Academic Council and the Finance Commi
and circulate the same to the concerned persons. He shall also make the official
coTrespondence of the Senate, the Syndicate and the Academic Council and
the superintendence of the Vice-Chancellor with all concerned.
(3) The Registrar shall be the custodian of the records, common seal
and such other property of the University, as the Syndicate or the Vice-Chancellor
may entrust to his charge.
(4) The Registrar shall exercise such other powers and perform such
other duties, as may be assigned to him from time to time by the Authorities.
13. The Following shall be the Authorities of the University. namely :
(i) the Senate :
(ii) the Syndicate :
(iii) the Academic Council :
(ir) the Faculties :
(v) the Boards of Studies ; and
(vi) such other authorities, as may be declared by the Statutes.
to be the Authorities of the University.
14. 0) The Senate shall consist of the following members, namely
(i) the Vice-Chancellor :
(ii) five Trustees, to be elected
by the T rust :
(iii) twO eminent academicians.
Io be nommated by the Trust:
Chairperson
Members
Member
¢ Registrar
Author
thc
XT AY 15. 2008
b PUNJAB GOVT GAZ. (EXT RA). M/
) . (VYSK 25, 1930 SAKA)
IEAM BARREL
| 0 Ih Regist ir shall be appointed by the Syndicate. and he o, 12. (1) The Registrars
ive officer of the University. The terms and €Onditiqp, . time administt escribed be a whole-time adm as may be prescribed : of service of the Registrar shall be such,
Provided that the term of office of the Registrar shall be four year Orup
to the age of sixty years, whichever is earlier :
Provided further that the first Registrar of the Cisersiy ay be appoinieqg by the Trust on contract basis on such terms and conditions, as the Tryg May
decide
]
(2) The Registrar shall be the Ex-officio Secretary of the Sota, the Syndicate and the Academic Council. He shall keep the mimes of all fhe Meeting
of the Senate. the Syndicate. the Academic Council and the Finance Committee
and circulate the same to the concerned persons. He shall also make the offiiy
correspondence of the Senate, the Syndicate and the Academic Council under the superintendence of the Vice-Chancellor with all concerned.
(3) The Registrar shall be the custodian of the records, common sey)
and such other property of the University, as the Syndicate or the Vice-Chance]|o;
may entrust to his charge.
(4) The Registrar shall exercise such other powers and perform such other duties. as may be assigned to him from time to time by the Authorities.
13. The Following shall be the Authorities of the University. namely : —
(1) the Senate ;
(11) the Syndicate ;
(11) the Academic Council :
(iv) the Faculties :
(v) the Boards of Studies ; and
(vi) such other authorities. as may be declared by the Statutes, to be the Authorities of the U versity.
HH. (1) The Senate shall consist of the following members, namely :—
(1) the Vice-Chancellor ; Chairperson
(ti) five Trustees. to be elected Members by the Trust
(1) two emineny academicians. Members
to be nomimated by the Trust
PUNJAB GOVT GAZ. (EXTRA.), MAY I5, 2008 (VYSK 25, 1930 SAKA)
(iv) three eminent experts, one from
agriculture, one from industry and
one from business, to be nominated by the Trust:
(v) heads of the Institutions, affiliated to the University :
(vi) all Ex-Vice-Chancellors of the
University:
(vii) all the Deans of the University :
(viii) (wo persons, to be co-opted by
the Senate :
(ix)
(x)
(xi)
heads of the Boards of Studies ;
two persons being academicians
from outside the University, to be
elected by the Syndicate ; and
(i)
one nominee of each institution,
donating to the University rupees
ten lacs or more : provided such
donation has been accepted by the
Syndicate.
Members
Members
Members
Members
: the following powers and functions, namely
MemberS
Members
Members
Member
(2) The tenure of the menbers of the Senate, other than the exofficio
memberS, shall be two years.
89
(3) A member. other than the ex-officio member, may resign by a letter.
addressed to the Chancellor.
(4) The fellowship of any member, who ceases to hold otfice by virtue
of which, he became such a member. shall stand cancelled.
(5) When a vacancy occurs in the Senate by resignation or death of a
member or otherwise. the vacancy shall be filled up in the same manner, in which
such a member had become the member of the Senate.
15. () Subject to the provisions of this At, the Senate shall exercise Powers and
to review from time to time, the broad policies and
programmes of the University and to suggest measures for
the improvement and the developmet of the Universty :
functions of the
Senate
PUNJAB GOVT GAZ (EXTRA). MAY 15. 2008 80
(VYSK 25, 1930 SAKA)
(iv) three eminent experts, one from Members
agriculture, one from industry and
one from business, to be nominated
by the Trust ;
(v) heads of the Institutions, affiliated .. Members
to the University :
(vi) all Ex-Vice-Chancellors of the .. Members
University :
(vir) all the Deans of the University ; .. Members
(viii) two persons, to be co-opted by . Members
the Senate
(ix) heads of the Boards of Studies ; .. Members
(x) two persons being academicians ... Members
from outside the University, to be
elected by the Syndicate ; and
(x1) one nominee of each institution, .. Member
donating to the University rupees
ten lacs or more : provided such
donation has been accepted by the
Syndicate.
(2) The tenure of the members of the Senate. other than the ex-officio
members. shall be two years.
(3) A member. other than the ex-officio member. may resign by a letter.
addressed to the Chancellor.
(4) The fellowship of any member, who ceases to hold office by virtue
of which, he became such a member, shall stand cancelled.
(S) When a vacancy occurs in the Senate by resignation or death of a
member or otherwise. the vacancy shall be filled up in the same manner, in which
such a member had become the member of the Senate.
15. (1) Subject to the provisions of this Act, the Senate shall exercise
the following powers and functions, namely :
(i) to review from time to time, the broad policies and
programmes of the University and to suggest measures for
the improvement and the development of the University
Powers and
functions of the
Senate
The Syndicate
PUNJAB GOVT GAZ. (EXTRA.), MAY I5, 200
(VYSK 25, 1930 SAKA)
(n) to consider and pass resolutions on the annual report, the
annual accounts, and the audit report
referred to him for advice ; and (i) to advise the Chancellor in respeet of any iSsuc that may be
(iv) to perform such other functions and I dutics. as may be assigned
to it by or under this Act or the Statutcs made thereunder.
thereon, of the
(2) An annual meeting of the Senate shall be held on a date, to be fixed
by the Vice (Chancellor. At such annual meeting, the report on the
functioning of
the University during the previous year, together with the statemcnt of the reccips
and expend1tures, the balance sheet and the financial estimates shall be presented.
as and when considered necessary: (3) Special meeting of the Senate may be convened by the Vice C Chancellor
Provided that the spccial meeting of the Senate shall only be convened :t
one-third of the members of the Senate make a requis1tion in writing to the Vice
Chancellor.
16. (1) The Syndicate shall be the principal executive body of the
University and shall run the management and admin1stration of revenue and property
of the University, and shall be responsible for the conduct of all administrative
affairs of the University, not otherwise provided in this Act.
(2) The Syndicate shall consist of the following members. namely :
(i) the Vice-Chancellor :
(ii) the Dean Academic Affairs :
(iii) three Deans trom amongst the
Deans of the Faculties, who
University,
are the members of the Senate.
by rotation, according to age :
(i) two persons from amongst
the Heads of the Departments;
(v) two persons from amongst
the Principals of the Colleges, affiliated to the University. by rotation, according o age
(v) three persons. clected by
the Senate
from amongst
its members and
(V) W0 persons. lo be nominated by the Chancellor on the
advce ot the ru%
Chairperson
Member
Members
Members
Members
Members
Members
I'he Syndicate
EXTRA), MAY 15.2008 WT GAZ. ( PUNJAB GOVT G 1030 SAKA)
tet —— e——
ions onthe annual pe J ; esol Oy So onsider and pass T¢ Pom y
. : Ie
Lil and the audit report thereon, of the Unive ISity annual accounts.
|
al my
ay by,
Ce "ARTO . any issue th
‘hance mn respect of \
- + ( hancellot 0 adh ISCO the
referred to him tol ady 1CC |
1 othe functions dan ; y 25 eg
¢ this Act or the Statutes made thereung,
N and
(nn) topertorm such
to 1t by or unde |
\ wual meeting of the Senate shall be held on a date, tq he five
(2) no annug g
a 0 |
|
- ~ > ) .
by the Vice Chancellor. At such annual meeting, the report on the functionip, 0
Whe Vice and ALS
f the previous year, together with the statement of the recep, the University during . . revo bclrlis
a) ’ MM n « 5S SNe OQ ind expenditures. the balance sheet and the financial estimates shall be presente, 3) Special meeting of the Senate may be convened by the Vice Chancel,
as and when considered necessary
Provided that the special meeting of the Senate shall only be convened, jf
one-third of the members of the Senate make a requisition in writing to the Vice.
Chancellor.
16. (1) The Syndicate shall be the principal executive body of (he
University and shall run the management and administration of revenue and property
of the University, and shall be responsible for the conduct of all administrative
atfairs of the University. not otherwise provided in this Act,
(<) The Syndicate shall consist of the following members. namely : —
(1) the Vice-Chancellor : .. Chairperson
(it) the Dean Academic Affairs : ... Member
(in) three Deans trom amongst the .. Members
Deans of the Faculties. who
are the members of the Senate,
by rotation, according to age ;
(Iv) two persons from amongst .. Members the Heads of the Departments
(VJ two persons from amongs| Members the Principals of the Colleges,
athiliated 10 the University.
by rotation, according 1 ape (vil three persons. clected by Members the Senate
from among
IS members - and
(Yr) tw hy
W() [Bl ISO lO) he homimated
M ‘mher
|
VIC
5
by ie ( Ian coy On the
adv peg ol (he Fig
PUNJAB GOVT GAZ. (EXTRA.). MAY 15, 2008
(VYSK 25, 1930 SAKA)
(3) The members of the Syndicate, other than the ex-officio members.
chall hold office for a period of two years.
(4) A member of the Syndicate may. by letter, addressed to the
Chancellor, resign his office.
(5) In the event of a vacancy occurring in the office of a member of the
Syndicate by resignation or death or otherwise, the vacancy shall be tilled up in
the same manner, in which it was filled up originally :
Provided that the member, who fills such a vacancy. shall hold office for
the unexpired portion of the term of the member, whom he has replaced.
namely
17. The Academic Council shall be the academic body of the University The Academic
and shall, subject to the provisions of this Act. the Statutes and the Ordinances,
be responsible for the maintenance of standards of instruction, education and
examination in the University, and shall exercise such other powers and perform
such other duties, as may be conferred upon it by the Statutes. It shall have the
right to advise the Syndicate on all academic matters.
(i)
18. (1) The Finance Committee shall consist of the following members, The Finance
the Vice-Chancellor :
(i) the Dean Academic Affairs ;
(iii) the Registrar of the University :
(i) the Finance Officer of the
University :
(v) twO persons, to be elected
by the Senate out of which, one
shall be financial expert ; and
(Vi) twO persons, to be elected
by the Syndicate out of which,
one shall be financial expert.
9|
ChairperSon
Member
Member
Secretary
Members
MemberS
Council
(2) The members elected by the Senate and the Syndicate shall hold
office for a period of two years.
Committee.
19. (1) The Finance Officer shall get the annual budget of the University Funcions of the
prepared along with the requisite documents and submit the same before the
Iinance Committee for its approval. Likewise, the Finance Officer shall also get
the accounts of the annual income and expenditure of the Un versity prepExcerpt shown. Open the full act in Lexace.