The Surya World University Act, 2015.

  
PUNJAB GOVT GAZ, (EXTRA), JUNE 04, 2015, 109 
GYST 14, 1937 SAKA) 
  
PARTI 
GOVERNMENT OF PUNJAB 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB, 
NOTIFICATION 
“The dt June, 2015 
No25-Leg.A015.-The following Act ofthe Legislature ofthe State of Punjab received the assent ofthe Governor of Punjab onthe 19th day of May, 
2015, shereby published for gen 
‘THE SURYA WORLD UNIVERSITY ACT, 2015 (Punjab Act No. 24 of 2015) 
AN 
    
formation: 
  
act 
{0 establish and incorporate a University in the Sate of Punjab to be known 
‘asthe Surya World University for the purposes of making provisions for 
insructon, teaching , education, research, training and related activites 
a all levels in the disciplines of higher education including professional, 
medical, technica, general education, language and literature and to 
provide Jor the matters connected therewith or incidental thereto 
‘Whereas the Surya World Educational Research & Charitable Initiative, cetes Repistaton Act, 1860 (XXI of 1860, 
age proposal tothe State Government fretting up asel-financing University 
in te State of Punjab on the basis ofthe Punjab Private Universities Policy, 
2010 to make provisions for al the sreams of higher edueation atl levels; 
  
Test, registered under the 
  
Whereas the State Government after due consideration of the said 
proposal ofthe aforesaid Trust hs come 1 the conclusion that the aforesaid 
“Trust is capable of establishing and running the University and accordingly 
hnas accepted its proposil forthe establishment ofthe sid Private University; 
‘And whereas in the circumstances refered above, itis deemed expedient 
tw establish the Surya World University forthe aforesaid purposes 
Be itenacte by the Legislature of he State of Punjab inthe Sixty-Sixth 
Year of the Republic of Inia, as follows: 
1. (1). This Actmay be called the Surya World University Act, 2015, 
  
(2). Itshall come imo force on and with effet from the date ofits 
poblication inthe Official Gazete

10 
  
PUNJAB GOVT, GAZ. (EXTRA), JUNE 04, 2015 
YST 14, 1937 SAKA) 
Th this AGL, unless the contest otbervise required 
(a) ‘Academie council’ means the Academic Counc of the 
Universiy: 
{b) ‘authorities? means the authorities ofthe University: 
(c). "Boaed of Management’ means the Board of Management 
“ofthe University: 
[d) “Board of Studies’ means 4 body, to be constituted by the 
Governing Boy: 
(c). ‘campuses’ means 4 contiguous area within which the 
University is situate 
(0) ‘Chairman’ means the Chairman ofthe Tost 
(2) ‘Chancellor’ means the Chancellor ofthe University 
(hy) ‘Chie Finance and Accounts Officer’ means the Chief 
Finance and Accounts Officer ofthe University 
(i) ‘Dean’ means a Dean ofthe University: 
G). “Governing Body’ means the Governing Body of the 
University 
(4) “Institution” means an institution or institute oF college oF 
academic centre (by whatever name it may be called) run oF 
managed by the ‘University within the eampus; 
(1) ‘preseribed! means prescribed bythe statutes, oninanees and 
segulatons 
(im). “Registrar means the Registrar ofthe University: 
(n) ‘State Government’ means the Government of the State of 
Punjab; 
(o) ‘statutes, ‘ordinances’ and ‘regulations’ means the statutes, 
‘ordinances and regulations ofthe University, made by itunder 
this Act, 
(n). ‘teacher’ includes Professor, Reader, Associate Professor, 
‘Assistant Professor Lecturer and any such other person who 
imparts insietion in the University 
(a). “Trust” means the Surya World Educational Research and 
Charitable Initiative, « Trust, epistered under the Societies 
Registration Act, 1860 (XX of 1860); 
  
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PUNIAB GOVT, GAZ. (EXTRA), JUNE 04, 2015 uM 
GYST 14, 1937 SAKA) 
(7) “Universi” means the Surya World University, established unde section 3 ofthis Act, 
(8) ‘Vice-Chancellor’ means the Vice-Chancellor of the University: and 
(2) “Visitor” means the Visitor of the University 
3. (1). There shall be established a Private University by the name ofthe Surya World University inthe State of Punjab, 
(2) Te University shall be fun and managed by the Trust in avcordance with the provisions ofthis Act. 
(2). The University shall be a body comorate by the name ‘mentioned in sub-section (1), and shall have perpetual succession and a ‘common sea, It shall have the power to acquire, hold, dispose of property both moveable and immoveable snd to make contract and shall sue and be sed by the said name, 
(4). The headguartes ofthe Universiy shall be located at National Highway-t, Village Bapror, Tehsil Rajpura, District Patiala, Punjab 
(5). The University shale self-financed anit shal ot be ened to receive any rant or other financial assistance from the State Goveennient 
4. The objects of the University shall be, 
(to provide for iastretin, teaching, education, esearch and rsining. tall levels i all disciplines of higher education including profesional, medical, technical, general education and in any other steam and subject, as per the needs ofthe Industry and the Society. in general, as may be deemed 
necessary bythe University through all the modes of edvcation 
  
‘as may emerge or become relevant in Future 
(i) (0 promote the academic aspirations ofthe rural students; 
(ii) ‘oundertakeindusty oriented teaching, raining and research extension programmes and to provide employable sills with, 4 view t contribute tothe development ofthe Society 
(iv) 0 provide for research, creation, advancement and dissemination of knowledge, wisdom and understanding: 
(8). twencourage and motivate leading industrial houses for sett athe campuses their respective corprtate institutes for academia industry nexss 
  
      
vabisimeat ot 
Unvern

Powers nd 
m PUNIAB GOVT. GAZ, (EXTRA), JUNE 04, 2015 
UYST Li, 1987 SAKA) 
(ai) to disseminate knowledge so as to make it accessible to all, 
strata ofthe society; 
(vii) to promote the Punjabi studies fo provide for escarch in 
Punjabi Language and Literature and to undertake measures 
for the development of Punjabi Language, Literature and 
Culture; and 
{vii to do all such things as may be necessary or desirable to 
further the jects of the University 
5. ‘The University shallhave the following powers and functions tobe 
functions of De exercised and performed by itor through its officers and authorities, namely = Unser (i) tomake provisions and adopt all measures (including adoption 
and updating of the curricula) in respect of starting courses 
of study, teaching, training, researc, consultancy and granting 
lation eating tothe courses through rational s wel as 
‘new innovative modes including online education modes; 
Li) to conduct examinations for granting or conferring Doctorate, 
Masters, Degrees, Diplomas and Certfieates; 
(Gi) insiute and confec the designation of Professor, Associate 
Professor, Assistance Professor, Reader, Lectuter or any 
‘other equivalent designation, as may be required by the 
University ints campuses or its institutions and to appoint 
persons a8 such; 
(iv) toinsttoteand and fellowships, scholarship, studentships, 
exhibitions, as may be prescribed; 
(0) to provide for equivalence of the degrees, diptomas and cerficates ofthe students completing ther courses partly or in fll from any other recognized University, Board or Council or any other competent authority in India, 
(i) to provide for dual degtee, diploma or certificate vis-a-vis sater Universities on reciprocal basis; 
(vii) toset-up cent library, departmental libraries, museums and ald mates witin the empus: 
  
  
  (iti) co demand a prescribed 
1 collst fees and other charges, as may be 
  
(is) tohold, manage and run the funds ofthe Trust and endowments 
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PUNIAB GOVT. GAZ. (EXTRA), JUNE 04,2015 3. QYST 14, 1937 SAKA) 
‘reat in favour of th   University 
(2) oinstiute and confer honorary degrees as may be presecibed (x) 10 print and publish the works of the academic excellence and to establish chars of excellence; 
(ail) totake special measures forthe spread of educational facilites amongst the educationally backward stata of society: 
(ail) to encourage and promote sports 
(xiv) 0 create technical, administrative, ministerial and other necessary posts and to make appointments thereto; 
(x) to receive grants from the Univesity Grants Commission and ‘other Central or State Agencies; 
(0) to receive and to raise loans and advances forthe University 
(i) to undertake research projects on mutually acceptable terms and conditions in espect of agriculture, indastry and business 
(li) to provide consultancy services 
(ais) to encourage and promote extea-curricular setvities for personality development of the students, teachers and employees ofthe University: 
(24) to purchase, acquire and tke on lease or mortgage. any ‘immovable or movable property and to sel, ease, morgage, flenate and transfer any immovable or movable property belonging to vested inthe University: 
(asi) to prescribe the fee structure for various categories of students; 
(cull) to seck collaboration with other iasttations on mutually plable terms and conditions   
(axiii) to fix, determine and provide salaries, remunerations, honoraria to teachers and employees of the University in accordance withthe norms specified bythe University Grants ‘Commission; 
  
(xxiv) todo set-certiaton, hich shall be exempted from obtaining ‘any permission, approval, license, certificate, no objection cetificate or authorization from the State Government or any other body. set-up by the State Government:

Jerson ot Univesity. 
‘cro the 
‘Te Vico. 
na PUNIAB GOVT. GAZ. (EXTRA), JUNE 04, 2015 
LYST 14, 1937 SAKA) 
‘Ga) (0 frame statutes, ordnances and regulations for carrying out 
the objects of the University: and 
(exw) to performall such other functions, which may be necessary 
‘or desirable in furtherance ofthe objects ofthe University 
6. (1) The University shall exereise its jurisdiction within its 
Campuses 
(2) The University shall affiliate to it those educational or 
professional nstttions, stablished, run or managed bythe Thst within campus 
with regard fo which a specific decision is taken by the Trust. 
7. The following shall be the officers of the University, namely- 
Gi) the Visitor: 
Gi) the Chancellor: (ii) the Vice-Chancellor; 
(iv). the Regiar; 
(») the Deans of the faculties 
(0). the Chief Finance and Accounts Offier; and 
(aii) such other officers oF the University, a8 may be declared by 
the statutes, to be the officers ofthe University 
8. (1) The Governor of Punjab shall be the Visto of the University 
(2), The Visitor shall preside over the convocation of the University 
or conferring degrees and diplomas 
(3). The Visitor shall have the right to call for any information 
relating othe affaits ofthe University 
(4). The Visitor, in consultation with the Chancellor, may eause 
the inspection, senutiny, investigation, survey oF inguiry or any oer such ike 
thingo be made by such person, ashe may direct in respect of administrative, 
academic or executive matters ofthe University. 
(5). The Visitor shal, in every ese, give notice tothe University of hisintention to caus the inspection, sentiny investigation, survey or inquiry fr any other such like thing to be made and the University shall apoiot representative, who shall be present at such inspestion, seratny, investigation, survey of inguity oF any othe such lke thing, a the ease may be 
(6). The Visitor may inform the Vie-Chancellor about the results of such inspection, scrutiny, investigation, survey oF inquiry and the 
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PUNJAB GOVT, GAZ. (EXTRA), JUNE 04, 2015, us YST 14, 1937 SAKA) ‘iee-Chancetlor shall communicate to the Governing Body. the views of the Visitor along. with such advice, as the Visitor may have tendesed and the action fo be taken on such advice 
  
  
(7), The Vice-Chancellor shall inform the Visitor about the action taken ‘or propose tobe aken by the University wih respect othe inspection, extn, investigation, survey, inquiry. erany othe such ike thing, as the ease may be, 
  
(8) Ifthe State Government considers it appropriate, in pubic imerest tomake inspection, scrutiny, investigation, survey or inquiry asthe case may bbeinrespect of any matter relating to the University or its institutions, a reference shall be mae by the State Government to the Visitor. who shall consultation withthe Chancellor, ease sich inspection, serutiny investigation, survey or inquiry, to be made 
9. (1). ‘The Chairman shall be the Chancellor of the University and Inthe absence ofthe Visitor the Chancellor shall preside over the convocation ofthe University 
(2). The Chancetloeshall be the Charman ofthe Governing Boxy 8nd he shall approve all appointments, nominations, removal, suspensions and reinstatements of the employees and officers of the University either suo-moto of on the recommendation of the authority eoncerned of the 
   
University, 
(3). The Chancetior may amend or evoke any decision taken by Authority or officer ofthe University and may exercise his powers, either Suo-moto or otherwise todo all things to facilitate the smooth functioning of the Universi 
  
  
(4) The Chancellor shall have the povier to do all such other fanctions as may be required to doin luheranceto the objects ofthe University and any matter incidental thereto and the decision taken by the Chancellor shall be final and binding on all concerned ofthe University 
(5). 1h, in the opinion of the Chancellor, any decision of any officer or authority or the University is beyond the powers conferred under this Actor the statutes or the ordinances or regulations ori ikely tobe prejudicial to the interests of the University, he shall ask such officer or authority to revise its decision within a period of fifteen days and incase the officer or authority refuses to revise sich decision, wholly or partly or fails to take any decision within a period of fiflen days, the decision of the Chancellor shall be final 
  
The Chanel

Tee Chance 
6 PUNIAB GOVT. GAZ, (EXTRA), JUNE 04, 2015 
LYST 14, 1937 SAKA) 
74) _W.atany time, upon the representation made or otherwise, it 
appears othe Chancellor thatthe Vice-Chancellor or any other officer ofthe 
University 
(a) as made default in peeorming any duty imposed upon 
him under this Actor otherwise; oF 
(b) has 
University; or 
  
ed in manner prejuisial to the inerests ofthe 
(c)_ isincapsble of managing th affairs ofthe University, 
the Chancelfor may, notwithstanding the fact that term ofthat officer has not 
expire, by an order in writing and stating Ue reasons therein, require the 
‘Vice-Chancellor or officer to relingush his office from such date, as may be 
specified in onder, The Vice-Chancellor or officer concerned shall be deemed 
tohave rlinguished his office from the date so specified 
Provided that no such order shall be passed, unless the grounds on 
which such action is proposed to be taken are communicated to the Vice 
‘Chancellor of officer concerned and he js given reasonable opportunity of 
being hear 
10, (J), The Vice-Chancellor shall be appointed by the Chanceltor 
from amongst the panel of three persons recommended by the Governing 
Boy. 
(2). Noperson shall be appointed as Vice-Chancellor, unless he 
possesses such qualifications, as are specified by the University Grants 
Commission, 
(2) The Vice-Chancellor shall be the overall in-charge of the 
Universi: who sal exercise general superintendence and contol nthe fis 
‘of the University and shall execute the decisions of various authorities ofthe 
Universi 
(4). Incase ofthe absence ofthe Visitor and the Chancellor, the 
‘Vice-Chancellor shal preside over the convocation ofthe University. 
(5). The Viee-Chancetfor shal exercise uch powers and perform 
suc Fonetons, as may be prescribed, 
11, (J). The Registrar shall be appointed by the Chancellor from 
amongst the pane! of three persons recommended by the Governing Bol.

PUNJAB GOVT. GAZ (EXTRA), JUNE 04,2015 47 GYST 14, 1937 SAKA) 
(2). Noperson shallbe appointed as Registrar unlesshe posceses such qualiffeations is ar specified by the University Grants Commission, (2). The Registrar stall sign all contracts and authenticate all ‘documents or records for aid on behalf ofthe University. 
(4), The Registra stall be the Member Secretary of the Governing Boy, the Board of Manazemeat and the Academic Councsl but he shall not Ihave the right to vote 
(5) The Registrar shall exercise sech other powers und perform such other functions, as may be peribed 
12, (1), The Chief Finance and Accomats Officer shall be appointed by the Chancellor sock mame. as maybe prescribed. 
(2) Noperce tal bequaitiedt be appointed as Chief Finance and Accounts Officer, less has passed the Chartered Accountancy Test 
‘conducted by the Instat of Chaened Accosseans of Inia. 
(3) The Ciel Finance and Accounts Officer shall exercise such powers and perform sack fencsins, 28 may be prescribed. 
13. (1) The University may appoint sack other officers, as it may deem eccessay for is sects eaosng: 
(2) The manner of sppemmnest of sch other officers of the University and thes poe at fancsoms shal te sack, as may be presribed 
14, The ftiomsng shah the sath of the University namely:- 
(a) Se Goneening Bass: 
(S) Se Bunt of Memapemese, 
(c) Se Acatome Comme sad 
$B mah i ear, as may be declared by the statutes to 
  
   
  
  
be tie aathocins of the Uaiventy 
& (0 The Geneon Bes ofthe University shall consist of the Sdoene pee sat 
(=) SO Caiman 
(t) SeVer Ganctee, = Member 
fe) Some pores memati! by the Trast-ont Members 
(of whom too shat be eminent edacationst 
fd) ceecnpetcfmemagememtorinformticn Member 
‘echmogr. 
  
Accounts Office 
Othereftiers, 
Astor of the Unive 
The Goering

us 
te) 
o 
(e) 
2 Iu shall pe 
(a) 
(o) 
@ 
«@ 
7) 
@) 
w 
“The Bondo 16. Mangement. members 
(@) 
(o) 
(©) 
@ 
te) 
PUNJAB GOVT. GAZ. (EXTRA), JUNE 04, 2015 
GYST 14,1937 SAKA) 
‘one expert of Finance, nominated by the 
Chancellor, 
   
  
the Secretary to Government of Punjab, Member 
Department of Higher Education or his 
representative not below the rank of Joint Secretary; and 
‘one eminent educationst nominated Member 
by the Seeretary to Government of Punjab, 
Departmen of Higher Education in ‘sonsulaton with the Chancellor 
“The Governing Body shll be the supreme body of the University. 
form the following functions, namely 
to provide general superintendence and to give directions for 
controlling the functioning of the University in accordance with the 
statues, ordinances and regulations 
to review the decisions of ather authorities ofthe University 
‘case these are not in conformity withthe provisions of the statutes, 
  
‘ordinances and Regulations: 
toapprove the budget and annual report of the University: 
olay down the extensive policies tobe followed by the University 
and 
toexercise such otherpowers, as may be preseibed by the slates. 
“The Governing Body shall meet at least twice in a ealendar yar, 
“The quorum for meeting ofthe Governing Body shall be five. 
(1) The Board of Management shall consist of the following. 
namely 
the Chancellor or his nominee, Chairperson 
the Vice-Chancellor, Member 
two members ofthe Trst nominated by = Members 
the Trust 
the Director of the Directorate concerned = Member   
relating to education as representative of the State Government; 
three persons, who are not the members of = Members the Trust, nominated by the Trust; 
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such 
PUNJAB GOVT. GAZ. (EXTRA), JUNE 04,2015 19 GYST 14, 1937 SAKA) 
  
(W)- ‘wo persons form amongst the teachers» Members Dominated by the rus; and 
(g)_ two teachers, nominated by the Chancellor. : Members (2) The Board of Management shall exercise such powers and perform functions, as may be prescribed, 
(3) The Board of Management shall meet atleast twice in calendst 
(4). The quorum for meeting of the Board of Management shall be 
  
five, 
17. (1) “TheAcademic Council shall consist ofthe following members, ely 
(a). the Viee- Chancellor: Chairperson (2) one eminent academician nominated by the: Member State Government as its representative; and 
(©) Such other members, as may be prescribed. Members (2), The Academic Counel shall be the main academic body of the University and it shal, subject to the provisions of this Act, the statutes, ‘ondinances and regulations, coordinate and exercise general supervision over the Academie policies ofthe 
may 
budget of the Unive 
  
niversiy 
(2). The quorum for meeting ofthe Academic Council shall be such, as be prescribed. 
18. (1) The Finance Committee shall consist of the following bers namely 
(a) the Vice-Chancellor; Chairperson (0) the Dean, Academic Affsies; Member 
(c)_ the Registrar ofthe universiy Member 
(4) two persons nominated by the Trust out Members (of whom one shall be financial expert and 
(€) the Chief Finance and Accounts Officer Member 
Secretary 
(2) ‘The members nominated by the Trust shall hold office fora period 
19, (1) The Chief Accounts and Finance Officer shal get the annual 1 prepared alongwith the requisite documents and submit   
  
oncons fhe 
Commies

  
ES 
0 PUNJAB GOVT. GAZ, (EXTRA), JUNE 04, 2015 
UYST 14, 1937 SAKA) 
{he same tothe Finance Committee fr its approval. The Chief Aecounts and 
Finance Officer shall also get the accounts of the annual income and 
‘expenditure of the University prepared and gt the same audited from the 
Chartered Accountant so appointed by the Finance Committe in ths regard 
longwith the 
  
  
(2). The bualget approved by the Finance Commi 
note with regard to the audit of income and expenditure ofthe University 
referred to in sub-section (1), shall be placed before the Chancellor for its 
approval 
(3) ‘The Finance Committe shall tender advice to the Chancellor on 
financial matters ofthe University 
omer 20, Tre composition, constitution, powers and functions of authorities 
Autores, ygder clause () of section 14, shal be such, 2 may be prescribed, 
Dhgulitcaion 21, A person shall be disqualified for being a member of any of the 
foemeniotP autores or bya the Unive ith 
wos (i) sof wnsound min! and stands 50 deeared by a competent 
(i). isanuncincharged insolvent or 
(i). tasbeea convicted any otfenc involving orl utes 
(dv) hasbeen punished forindulgingin or promating unfair practice 
‘nthe conduc of any examination in any form, 
pee 22. Noset done, or proceedings taken, under this Act by an authority, 
   
PRSEAEes or body ofthe University shall, be invalid merely on the ground of,- 
mien a) any vacancy or defect in the constitution of the authority oF 
body;or 
(b) any defector iregulariy in nomination or appointment of 
person acting as member thereof; oF 
(c) any efector iregulaiy’in such ordinance or proceeding not 
affecting the merits of the ease 
  Filing up of 23, any vacaney occurs in any authority or body ofthe University 
sere” que o death resignation orremoval of member or deta change ofeapaciy in 
rs30e% hich he was appointed or nominated the same shal be filled in as early a 
possible by the authority or bdy which had appointed or nominated such a 
ember 
  
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