The Akal University Act, 2015.

..
PUNJAB
GOVT.
GAZ.
(EXTRA),
JUNE
04,
2015
127
(JYST
14,
1937
SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE
AFFAIRS,
PUNJAB.
NOTIFICATION
The 4th
June,
2015
No.26-Leg.12015.-The
following
Act
of
the
Legislature
of
the
State of
Punjab
received the
assent
of the Governor of
Punjab
on
the 19th
day
of
May,
2015,
is
hereby published
for
general
infonnation:-
THE AKAL UNIVERSITY
ACT,
2015
(Punjab
Act No. 25 of
2015)
AN
ACT
to
establish
and
incorporate
a
University
in the State
of Punjab
to
be
known
as
the
Akal
University for
the
purposes
of
making provisions for
instruction,
teaching
,
education, research,
training
and related
activities
al
all
levels in
disciplines of higher
education
including professional,
medical, technical,
general
education,
language
and
literature,
and
to
provide for
the
mailers
connected
therewith
or
incidental
thereto;
Whereas the
Kalgidhar Society,
Baru
Sahib,
Himachal
Pardesh,
registered
under the Societies
Registration
Act,
1860
(XXI
of
1860),made
a
proposal
to
the
State
Government
for
setting
up
a
self-financing University
in
the State
of
Punjab
on
the basis of the
Punjab
Private
Universities
Policy,
20 IO
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 Akal
University
for the aforesaid
purposes.
BE
it
enacted
by
the
Legislature
of
the
State of
Punjab
in the
Sixty
Sixth
Year of the
Republic
oflndia,
as
follows:-
1.
(1)
This
Act
may
be called the Akal
UniversityAct,
2015.
Short
title and
commencement.
(2)
It
shall
come
into force
on
and with effect from
the date of
its
publication
in
the Official
Gazette.

Definitions.
128 PUNJAB
GOVT. GAZ.
(EXTRA),
JUNE
04,
2015
(JYST
14,
1937
SAKA)
2. In
this
Act,
unless
the
context
otherwise
requires,-
(aJ
'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;
(I)
'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;
U) '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;
(/)
'prescribed'
means
prescribed
by
the
statutes,
ordinances and
regulations;
(m)
'Registrar'
means
the
Registrar
of
the
University;
(n) 'Society'
means
the
Kalgidhar Society,
Baru
Sahib,
Himachal
Pardesh,
registered
under the
Societies
Registration
Act,
1860
(XXI
of
1860);
(o)
'State
Government'
means
the Government
of the
State
of
Punjab;
(p)
'statutes',
'ordinances'
and
'regulations'
mean
the
statues,
ordinances
and
regulations
of the
University,
made
by
it under
this
Act;
(q)
'teacher'
includes
Professor, Reader,
Associate
Professor,
Assistant
Professor,
Lecturer
and
any
such other
person
who
imparts
instruction
in the
University;

PUNJAB
GOVT.
GAZ.
(EXTRA),
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04,
2015
129
(JYST
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SAKA)
(r)
'University'
means
the Akal
University
established
under
section
3
of
this
Act;
(s)
'Vice-Chancellor'
means
the
Vice-Chancellor of
the
University;
and
(I)
'Visitor'
means
the
Visitor of the
University.
3.
(1)
There shall be
established
a
private
University by
the
name
Establishment of
of
the
Akal
University
in
the
State
of
Punjab.
the
University.
(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
(I)
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.
(4)
The
headquarters
of
the
University
shall be
located
at
Talwandi
Sabo,
District
Bathinda,
Punjab.
(5)
The
University
shall
be
self-financed and it
shall
not
be
entitled
to
receive
any grant
or
other
financial
assistance
from
the State
Government.
4.
The
objects
of
the
university
shall
be,-
Objects
of
the
11;1
t
id
r
· ·
hi
d
.
h
d
University.
I'/
o
prov,
e
ror
mstrucuon,
teac
mg,
e
ucation,
researc an
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
dissemination
of
knowledge,
wisdom
and
understanding;
(v)
to
encourage
and
motivate
leading
industrial
houses for
setting
up
at
the
campuses
their
respective
corporate
institutes
for
academia
industry
nexus;

Powers
and
functions
of
the
lJ
n
i
versi
ty.
130
PUNJAB
GOVT.
GAZ.
(EXTRA),
JUNE
04,
2015
(JYST
i4,
1937
SAKA)
(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.
S.
The
University
shall have
the
following
powers
and
functions
to
be
exercised
and
performed
by
it
or
through
its
officers
and
authorities, namely:-
(i)
to
make
provisions
and
adopt
all
measures
(including
adoption
and
updating
of the
curricula)
in
respect
of
starting
courses
of
study,
teaching,
training,
research, consultancy
and
granting
affiliation
relating
to
the
courses
through
traditional
as
well
as
new
innovative
modes
including
on
line
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-a-vis
other
Universities
on
reciprocal
basis;
(vii)
to
set
up
central
library,
departmental
libraries,
museums
and
allied
matters
within
the
campus;
(viii)
to
demand
and
collect
fees and other
charges,
as
may
be
prescribed;
(ix)
to
hold,
manage
and
run
the
funds of the
Society
and

PUNJAB
GOVT. GAZ.
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04,
2015
131
(JYST
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1937
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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 coJlaboration
with
other
institutions
on
mutually
acceptable
terms
and
conditions;
(xxiii)
to
fix,
determine
and
provide
salaries,
remunerations,
honoraria
to
teachers
and
employees
of the
University
in
accordance
with the
norms
specified by
the
University
Grants
Commission;
(xxiv)
to
do
self-certification,
which 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;

Jurisdiction
of
University.
Officers
of
the
University.
The
Visitor.
132.
PUNJAB
GOVT.
GAZ.
(EXTRA),
JUNE
04,
2015
(JYST
14,
1937
SAKA)
(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.
(])
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
or
any
other
such like
thing
to
be
made
and the
University
shall
appoint
a
representative,
who shal
I
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

PUNJAB
GOVT.
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04,
2015
133
(JYST
14,
1937
SAKA)
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.
(/)
The
Chairman
shall
be
the
Chancellor
of
the
University
and
The
Chancellor.
•Ille••
nace
of
the
Visitor,
the
Chancellor
shall
preside over
the
convocation
?i--·&...:
.
--&
hilly.
he
I
app.oue
•
IIIPOintments,
nominations,
removals,
suspensions
and
rcinstatc:nkillS
cl
Ille
employees
and
officers
of
the
University
either
suo
moto
oron thcrea-1•
rwh«ion
of
the
authority
concerned
of
the
University.
(3)
The
Cllancellormay amend
or
revoke
any
decision
taken
by
any
authority
or
officer
of
the
nnasity
and
may
exercise
his
powers
either
suo
moto
or
otherwise
to
do
all
things
lo
facilitate
the
smooth
functioning
of
the
University.
( 4)
The
Chancellor
shal
I
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
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.
(
6)
If,
at
any
time,
upon
the
representation made
or
otherwise,
it
appears

TheVice­
Chancellor.
The
Registrar.
134
PUNJAB
GOVT.
GAZ.
(EXTRA),
JUNE
04,
2015
(JYST 14,
1937
SAKA)
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
the
Vice­
Chancellor
or
officer
concerned
and he
is
given
reasonable
opportunity
of
being
heard.
10.
(1)
The Vice-Chancellor
shall
be
appointed
by
the
Chancellor
from
amongst
the
panel
of
three
persons
recommended
by
the
Governing
Body.
(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
the
convocation of
the
University.
(5)
The
Vice-Chancellor
shall
exercise
such
powers
and
perform
such
functions,
as
may
be
prescribed.
11.
(])
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.

PUNJAB
GOVT. GAZ.
(EXTRA),
JUNE
04,
2015
135
(JYST
14,
1937
SAKA)
(
3)
The
Registrar
shall
sign
all
contracts
and authenticate
all
documents
or
records
for
and
on
behalf of
the
University.
(./)
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.
Accounts
Officer.
12.
(
1)
The Chief Finance and Accounts
Officer
shall be
appointed
The Chief
Finance and
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
Other officers.
deem
necessary
for
its smooth
functi<?ning.
(2)
The
manner
of
appointment
of
such other
officers of the
University
md their
powers
and
functions shall
be
such,
as
may
be
prescribed.
Authorities of
the
University.
14. The
following
shall be the
authorities of
the
University, namely:­
(a)
the
Governing Body;
(h)
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
The
Governing
following
persons,
namely:-
Body.
(a)
the
Chancellor;
:
Chairman
(b)
the
Vice-Chancellor;
:
Member
(c)
three
persons
nominated
by
the
Society,
out
of
whom
two
shall be eminent
educationists;
(d)
one
expert
of
management
or
information
technology;
(e)
one
expert
of
Finance,
nominated
by
the
Chancellor;
:
Members
:
Member
:
Member

:Mem
:
Chairperson
:
Member
The Board of
Management.
136
PUNJAB GOVT. GAZ.
(EXTRA),
J
E
04
2015
(JYST 14,
1937
SAKA)
(I)
the
Secretary
to
Government of
Punjab,
Department
of
Higher
Education
or
his
representative
not
below
the rank of
Joint
Secretary;
and
(g)
one
eminent
educationist nominated
b)
the
Secretary
to
Government
of
Punjab,
Department
of
Higher
Education
in
consuhation with the
Chancellor.
(1)
The
&waning Body
shall
be the
supreme
body
of
the
University.
It
shall
perform
the
following
functions,
namely:-
(a)
to
pro
...
ide
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
pro,
isions 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.
16.
(1)
The
Board
of
Management
shall consist of
the
following
members,
nameJy:-
(a)
the
Chancellor
or
his
nominee;
(b)
the
Vice-Chancellor;
(c)
two
members
of
the
Society
nominated
by
the
Society;
(d)
the
Director
of
the
Directorate
concerned
relating
to
education
as
representative
of the
State
Government;
(e)
three
persons,
who
are
not
the
members of
the
Society,
nominated
by
the
Society;
(f)
two
persons
from
amongst
the
teachers
nominated
by
the
Society;
and
:
Members
:
Member
:
Members
:
Members

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