LexThe Inder Kumar Gujral Punjab Technical University Act - 1996
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE I.K. GUJRAL PUNJAB TECHNICALUNIVERSITY ACT, 1996
(PUNJAB ACT 1 OF 1997)
(As amended upto the 15th July, 2025)
2025
THE I.K. GUJRAL PUNJAB TECHNICALUNIVERSITY ACT, 1996
CONTENTS
Sections
1. Short title and commencement
2. Definitions
3. Incorporation of the University
4. Powers and duties of the University
5. Territorial exercise of the powers
6. University open to all irrespective of religion, race, caste, sex or place of
birth
7. Officers of the University
8. Appointment, powers and duties of the officers, their terms of office etc.
9. Chancellor
10. Appointment, Powers, Duties and Conditions of service of Vice-Chancellor
11. [***]
12. Appointment, powers, duties and conditions of service of the Registrar
13. Authorities of the University
14. Constitution of the Board of Governors
14-A. Powers of the State Government
15. Academic Council
16. Finance Committee
17. Powers and duties of the authorities of the University
18. Makingamendment, repeal and operations of Regulations
19. Regulations
20. Sub-Regulations
21. Grant by the State Government
22. Annual Report
23. Annual Accounts
24. Acts or proceedings of authorities and bodies not invalidated by vacancies
25. Disputes about constitution of authorities and bodies
26. Powers and duties of the authorities of the University
27. Repeal and saving
1[THE I.K. GUJRAL PUNJAB TECHNICALUNIVERSITY] ACT, 1996
(Punjab Act No. 1 of 1997)
[Received the assent of the Governor of Punjab on the 1 1thJanuary,
1997, and was first published for general information in the Punjab
Government Gazette (Extraordinary), Legislative Supplement, dated the 1 6th
January, 1997.]
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected by the legislation
1997 1 The I.K. Gujral
Punjab
TechnicalUniversity
Act, 1996
Amended by Punjab Act No. 21
of 2005
Amended by Punjab Act No.14
of 2011
Amended by Punjab Act No.28
of 2014
Amended by Punjab Act No.15
of 2015
Amended by Punjab Act No.8
of 2017
An Act to provide for the establishment and incorporation of a University for
the advancement of technical education and development thereof in the State
of Punjab and for matters connected therewith.
BE it enacted by the Legislature of the State of Punjab in the Forty -
seventh year of the Republic of India as follows:-
1. (1) This Act may be called 2[the I.K. Gujral Punjab Technical
University]Act, 1996.
(2) It shall come into force at once.
2. In this Act and in all regulations made hereunder, unless the
context otherwise requires:-
1Substituted for words “the Punjab Technical University” by Punjab Act No.28 of 2014, Section 2
2Substituted for words “the Punjab Technical University” by Punjab Act No.28 of 2014, Section 3
Short title and
commencement.
Definitions.
(a) "college" means a college or an institution maintained
by or admitted to the privileges of the University under
this Act;
(b) "member" means a member of the Board of Governors
established under this Act and includes its Chairman;
(c) "Principal" means the Head of a College (by whatever
name he may be called) and includes, when there is no
Principal, the person for the time being duly appointed,
to act as Principal, and, in the absence of Principa l or
the acting Principal, a Vice-Principal duly appointed as
such;
(d) "Regulations" means the Regulations of the University
made under the Act;
1[(dd) “State Government” means the Government of the
State of Punjab;]
(e) "technical education" means the education in the
subjects of Engineering Technologies, Sciences,
Management, Humanities, Pharmacy, Social Sciences
and Architecture and such other subjects as may be
deemed fit by the State Government from time to time;
and
(f) "University" means 2[the I.K. Gujral Punjab Technical
University], Jalandhar as incorporated under this Act.
1Inserted by Punjab Act No. 8 of 2017, Section 2
2Substituted for words “the Punjab Technical University” by Punjab Act No.28 of 2014, Section 4
3. (1) The first Chancellor and the first Vice -Chancellor of the
University and the first members of the Board of Governors and the
Academic Council and all persons who may hereafter become such
Officers or Members so long as they continue to hold such office or
membership are hereby constituted a body corporate by the name of 1[“The
I.K. GujralPunjab Technical University], Jalandhar".
(2) The University shall have perpetual succession and a
common seal with power to acquire, hold and dispose of property, and to
contract, and may by the said name sue and be sued.
(3) The University shall be located at Jalandhar.
4. The power and duties of the University shall be to, -
(1) make provisions for providing, upgrading and promoting
technical education and training and Research in Technical Education and
to create entrepreneurship and a conducive environment for the pursuit of
the technical education in close cooperation with industry;
(2) generate and maintain resources through Consultancy
services, testing services, continuing education programmes, national and
inter-national collaborations and transfer of intellectual property rights ;
(3) institute and c onfer degrees, diplomas, certificates and other
academic distinctions;
(4) hold examinations and to grant and confer degrees,
diplomas, certificates and other distinctions to and on persons who -
1Substituted for words “the Punjab Technical University” by Punjab Act No.28 of 2014, Section 5
Incorporation
of the
University.
Powers and
duties of the
University.
(a) shall have pursued a course of study in the University
or in one of its Colleges unless exempted therefrom in
the manner prescribed by Regulation and shall have
passed the examinations prescribed by the University;
(b) shall have carried on research unde r conditions
prescribed by the Regulations;
(5) confer honorary degree in the manner laid down by the
Regulations;
(6) institute Professorships, Readerships, Lectureships and any
other teaching posts required by the University and to appoint persons to
such Professorships, Readerships, Lectureships and other posts;
(7) institute and award fellowships, scholarships, studentships,
exhibitions and prizes in accordance with the provisions of the
Regulations;
(8) institute and maintain Halls and Hostels;
(9) supervise and control the residence and discipline of the
students of the University and to make arrangements for promoting their
health and general welfare;
(10) organise laboratories, libraries, museums and to provide
such other equipment for teaching and research as is required;
(11) demand and receive such fees and other charges as may be
prescribed by Regulations;
(12) hold and manage trusts and endowments which may be
created in favour of the University;
(13) institute and manage-
(a) Printing and Publication Departments;
(b) University Extension Boards;
(c) Information Bureau; and
(d) Employment Bureaus;
(14) make special provisions for the spread of technical education
amongst classes and communities which are educationally backward;
(15) make provisions for-
(a) to maintenance of National Cadet Corps or other
similar organisations;
(b) physical and military training; and
(c) sports and athletic clubs;
(16) create administrative, ministerial and other necessary posts
and make appointments thereto;
(17) receive gifts, donations, benefactions from the State
Government or the Central Government and to receive bequests, donations
and transfers of movable or immovable property from testators, donors and
transferors, as the case may be; and
(18) do all such other acts whether incidental to the powers
aforesaid or not, as may be requisite in order to further to objects of the
University.
5. (1) The territorial limits in which the University shall exercise
its powers and perform its duties shall be the whole of the State of Punjab
and other regions outside the State of Punjab as may be decided by the
Board of Governors from time to time subject to any regulation and
statutes.
(2) Notwithstanding anything contained in any other law for the
time being in force, any college imparting technical education and situated
within the limits of the area specified under sub -section (1) shall, with
effect from such date, as may be notified in this behalf by the State
Government, be deemed to be associated with and admitted to the
privileges of the University and shall cease to be associated in any way
with, or the admitted to any privileges of, the Panjab University,
Chandigarh, Punjabi Univ ersity, Patiala and Guru Nanak Dev University,
Amritsar:
Provided that -
(a) any student of any such college affiliated to the
Universities mentioned above before the said date,
who was studying for any degree or diploma
examination of the said Universit ies shall be permitted
to complete his course in preparation therefor and the
University shall hold for such students examination in
accordance with the curricula of study in force in those
Universities for such period, as may be prescribed by
Regulations; and
(b) any such student may, until any such examination is
held by the University, be admitted to the examination
Territorial
exercise of the
powers.
of the said Universities and be conferred the degree,
diploma or any other privileges of those Universities
for which he qualifies on the re sult of such
examination.
6. (1) No person shall be excluded from any office of the
University or from membership of any its authorities or from admission to
any degree, diploma or other academic distinction or co urse of study on
grounds only of religion, race, caste, sex, place of birth or any of them:
Provided that the U niversity may maintain any college exclusively
for women either for education, instruction o r residence or, reserve for
women or members of classes and communities which are educationally
backward for purposes of admission as students in any college .
(2) It shall not be lawful for the University to impose on any
person any test whatsoever relating to religion, race, caste, sex, place of
birth in order to entitle him to hold any post or any office in the University
or to enjoy or exercise any privileges of the University or benefactions
thereof.
7. The following shall be the officers of the University, namely:-
(i) the Chancellor,
(ii) the Vice-Chancellor,
1[(iii) ***],
(iv) The Registrar, and
(v) such other persons in the service of the University as may be
declared by the Regulations to be the officers of the
University.
1Omitted by Punjab Act No. 21 of 2005, Section 2
University open
to all
irrespective or
religion, race,
caste, sex or
place of birth.
Officers of the
University.
8. (1) Subject to the provisions of this Act, the powers and duties
of the officers of the University other than the Chancellor, the Vice -
Chancellor, 1[***] and the Registrar , the terms for which they shall hold
office and the filing of the casual vacancies in su ch offices shall be
provided for by the Regulations.
(2) The mode of appointments, terms and conditions of service
and the functions of the officers of the University, other than the
Chancellor, the Vice -Chancellor, 2[***] and the Registrar, shall be
prescribed by Regulations in so far as they are not provided herein.
9. The Governor of Punjab shall be the Chancellor of the University.
10. (1) The Vice -Chancellor shall be appointed by the Chancellor
from amongst distinguished persons in the field of technical education on
the advice of the State Government from the panel of persons
recommended by the Board of Governors t hrough a Search Committee to
be nominated by the Board of Governors:
Provided that the first Vice -Chancellor of the University
shall be appointed for a period of three years by the State Government to
manage the day to day affairs of the University.
(2) The Vice -Chancellor shall hold office for a term of three
years which may be extended by the Chancellor, on similar advice and
Recommendation of the Board of Governors for further period of three
years.
(3) The Chancellor shall determine the amount of remuneration
and other conditions of service of the Vice-Chancellor:
1Omitted by Punjab Act No. 21 of 2005, Section 3
2Omitted by Punjab Act No. 21 of 2005, Section 3
Appointment,
powers and
duties of
officers, their
terms of office
etc.
Chancellor.
Appointment,
Powers, Duties
and Conditions
of service of
Vice-Chancellor.
Provided that such terms and conditions shall not be altered
to the disadvantage of the Vice-Chancellor during the term of office.
(4) In case of illness or absence or leave of the Vice-Chancellor
or in any other contingency, 1[the senior most Dean of Faculties] shall act
as Vice-Chancellor.
(5) The Vice -Chancellor shall be Principal Executive and
academic officer of the University and shall exercise general control over
its affairs in accordance with the Regulations and give effect to the
decisions of the authorities of the University.
(6) The Vice -Chancellor shall have the power of convening
meetings of the Academic Council.
(7) It shall be the duty of the Vice -Chancellor to en sure that the
provisions of this Act and the Regulations are faithfully observed and he
shall have all powers necessary for this purpose.
(8) If, in the opinion of the Vice -Chancellor, an emergency has
arisen which requires 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, which, in the ordinary
course, would have dealt with the matter:
Provided that if the action taken by the V ice-Chancellor is
not approved by the authority concerned he may refer that matter to the
Chancellor whose decision thereon shall be final:
Provided further that where any such action taken by the
Vice-Chancellor affects any person in the service of the University, such
1Substituted for words “Pro-Vice-Chancellor” by Punjab Act No. 21 of 2005, Section 4
person shall be entitled to prefer, within thirty days from the date on which
he receives notice of such action an appeal to the Board of Governors.
(9) The Vice -Chancellor shall exercise such other powers as
may be prescribed by the Regulations.
1[11. ***]
12. (1) The Registrar shall be appointed by the Board of Governors
on the recommendations of the Vice -Chancellor for a period of three years
which may be extended by another term of three years.
(2) The terms and conditions of service of the Registrar shall be
such as may be determined by the Board of Governors.
(3) The Registrar shall be ex officio Secretary of the Board of
Governors and the Academic Council.
(4) It shall be the duty of the Registrar to,-
(a) be custodian of the records, common seal and such
other property of the University as the Board of
Governors may commit to his charge;
(b) keep the minutes of all the meeting of the Board of
Governors and the Academic Council;
(c) conduct the official correspondence of the Board of
Governors and the Academic Council;
(d) arrange for and superintend the examination of the
University;
1Omitted by Punjab Act No. 21 of 2005, Section 5
Appointment,
powers, duties
and conditions of
service of
Registrar.
(e) supply to the Chancellor copies of the agenda of the
meetings of the authorities of the University as soon as
they are issued and minutes of the meetings of the
authorities ordinarily within a month of the holding of
the meetings; and
(f) perform such other duties as may from time to time be
assigned to him by the Vice -Chancellor or the Board
of Governors of the University.
13. (1) The following shall be author ities of the University,
namely:-
(i) Board of Governors;
(i) the Academic Council;
(iii) the Faculties;
(iv) the Board of Studies; and
(v) Such other authorities as may be declared by the
Regulations to be authorities of the University.
1[14. (1) The Board , shall consist of a Chairman, a Vice -Chairman,
seven ex officio members and six nominated members.
2[(2) (a) The Chairmanshall be appointed by the Chancellor out
of a panel of persons of national eminence, in the field of
Industry, Technology or Technical Education, prepared
1Substituted by Punjab Act No. 15 of 2015, Section 2
2Substituted by Punjab Act No. 8 of 2017, Section 3
Authorities of
the University.
Constitution of
Board of
Governors.
through a transparent screening process on the advice of the
State Government.
(b) When the post of Chairman falls vacant, the Vice -Chairman
shall act as Chairman till a new Chairman is appointed.
(c) The Chairman may be removed from the office by the State
Government, if, -
(i) he wilfully refuses to carry out the provisions of this
Act; or
(ii) he abuses the powers vested in him; or
(iii) he is adjudged as an insolvent; or
(iv) he is convicted by a court of law for an offence
involving moral turpitude; or
(v) it appears to the State Government that his
continuation in office is detrimental to public interest:
Provided that no order of removal under this sub -
section shall be passed without giving him a
reasonable opportunity of being heard and after
recording reasons thereof.]
(3) The Principal Secretary to Government of Punjab,
Department of Technical Education and Industrial Training shall be the
Vice-Chairman.
(4) (a) The Chairman shall ordinarily preside over the
meetings of the Board.
(b) The Chancellor shall preside over the conv ocation of the
Universityand if he is unable to preside over the same then the
Chairmanshall preside over the convocation.
(5) (a) The Chancellor shall nominate the following members
of theBoard for a period of three years and they shall be eligible for
re-nomination for another term of the same period, namely, -
(i) two members from amongst the eminent Industrialists;
(ii) two members from amongst the eminent technologists;
(iii) one principal of the college by rotation from amongst the
colleges affiliated with the University; and
(iv) one head of the department by rotation from amongst the
heads of the departments of the University.
(b) The following shall be the Ex-officio members, namely:
(i) Vice-Chancellor, I.K. Gujral Punjab Technical
University,Jalandhar;
(ii) Vice-Chancellor, Maharaja Ranjit Singh State
TechnicalUniversity, Bathinda;
(iii) Secretary to Government of Punjab, Department of
Finance;
(iv) Director, Technical Education and lndustrial Training,
Punjab;
(v) Chairman of the North -West Committee, All India
Councilfor Technical Education, Chandigarh;
(vi) President of the Confederation of Indian Industry or
hisnominee; and
(vii) Director of Indian Institute of Technology, Ropar.
(6) When a vacancy occurs in the Board due to resignation or
death o f a member or otherwise, the same shall be filled up in the manner
provided insub-section (5):
Provided that the person who fills such vacancy shall hold office for theun -
expired portion of the term for which the person in whose place he becomesa
member would have otherwise continued in office.
(7) The Board shall be the supreme authority of the University
and shall have the following powers and functions, namely: -
(a) to superintend and control the affairs of the University;
(b) to recommend the emo luments and terms and conditions
of service of the Vice-Chancellor;
(c) to approve academic programmes;
(d) to frame and approve regulations;
(e) to create Departments/Centres/Schools/Boards of studies
for running various academic programmes;
(f) to create posts of fa culty and staff positions in the
University;
(g) to approve the University budget;
(h) to administer and control the fund of the University and to
authorize the opening and operation of the Bank Accounts;
(i) to accept, transfer and otherwise control the moveable.
immoveable and intellectual property of the University;
(j) to decide upon the form and use of common seal of the
University;
(k) to appoint such committees as may be required for the
efficient functioning of the University;
(l) to approve the emoluments and terms and conditions of
service of the faculty and staff of the University; and
(m) to approve the performance of works and services on
contract.
(8) An annual meeting of the Board shall be held on a date to be
fixedby the Vic e-Chancellor in consultation with the Chairman. In such
annualmeeting, report of working of University during the previous year
togetherwith the statement of the receipts and expenditure, the balance
sheet andfinancial estimates shall be presented.
(9) Special meeting of the Board may be convened by the
Chairman as and when necessary.
(10) The members of the Board of Governors shall be entitled to
such allowances, if any, and the sitting fee from the University as may be
provided in the regulations, but no member other than the persons referred
to in sub-clauses (iii), and (iv) of clause (a) and sub -clause (i) of clause (b)
of sub-section (5) of this section shall be entitled to any salary.
(11) Five members, including the Chairman, shall constitute t he
quorum at any meeting of the Board.
(12) In case of differences of opinion amongst the members, the
opinion of the majority shall prevail.
(13) Each member of the Board, including the Chairman, shall
have one vote. If there shall be equalities of vo tes on any question to be
determined by the Board, the Chairman shall, in addition, has power to
exercise a casting vote.
(14) Every meeting of the Board shall be presided over the
Chairman and, in his absence the Vice -Chairman shall preside over the
meeting.
(15) Any resolution, except such which is placed before the
meeting ofthe Board, may be adopted by circulation amongst all its
members. Anyresolution so circulated and adopted by a majority of the
members, who havegiven their approval or disapproval of such resolution,
shall be as effectualand binding as if such resolution had been adopted in a
meeting of the Board:
Provided that for any decision by such circulation at least four
membersof the Board must support the resolution in writing.]
1[14-A. (1) The S tate Government shall have the powers to make a
reference to the University with regard to any matter of policy or in respect of
any act done by the University in contraventions with the provisions of th is Act
or the regulations made thereunder.
(2) The University shall report to the State Government about
the action,if any, as it proposes to take or has taken upon the reference made
under subsection ( 1), and shall submit an explanation to the State Government,
ifit failsto take action.
1Inserted by Punjab Act No. 15 of 2015, Section 3
Powers of
the State
Government
.
(3) If, the University fails to take action on such reference to
thesatisfaction of the State Government within a reasonable time, it may after
considering explanation submitted by the University, issue such
directionsconsistent with this Act, as the State Government may consider
necessaryand the University shall comply with such directions.
(4) The State Government may, at any time, arrange for an
inspection or enquiry into the affairs of the University by such aut hority or
person as itmay specify, to satisfy about the proper and effective functioning of
theUniversity and also upon any matter connected with the administration
andfinances of the University.
(5) The University may authorize any person to represent i t on
theinspection or enquiry referred to in sub-section (4).
(6) On receipt of the report of inspection or enquiry referred to
in subsection (4), the State Government may examine the same and give
suchdirections, as it may consider necessary, to the University.
(7) The Vice -Chancellor shall within a period of thirty days
from thedate of receipt of the directions given under sub -section (6), send an
intimationto the State Government about the action taken by the University in
pursuanceof the said directions.
(8) On the expiry of the period specified in sub -section (7), the
StateGovernment may, after considering the intimation, if any, received from
theVice-Chancellor, issue such directions to the University, as it may
considernecessary and the University shall comply with such directions.]
15. (1) The Academic council shall be Academic Body of the
University and shall, subject to the provisions of this Act and Regulations
Academic
Council.
have Control and G eneral regulation and be responsible for the
maintenance of standards of instruction, education and examination within
the University and shall exercise such other powers and perform such other
duties as may be conferred or imposed upon it by the Regulations. It shall
have the right to advise the Board of Governors on all academic matters.
(2) The Academic Council shall consist of the following
members, namely:-
(1) Vice-Chancellor Chairman
1[(2) ***]
(3) Dean of Faculties Members
(4) Heads of Departments/Schools of the University; Members
(5) One Professor from each Department/Centre/School
of the University other than the Heads of the
Department/Centre/School by rotation;
Member
(6) 2[Twenty Principals of Colleges affiliated to the
University by rotation:
Provided that no Principal shall be re -nominated
unless all the principals have been nominated at least
once;]
Members
(7) Two eminent Industrialists nominated by the Board
of Governors; Members
(8) Two eminent Technologists nominated by the Board
of Governors Members.
The nominations of members at Serial Nos. 5, 6, 7 and 8 shall be
for a period of two years.
16. (1) The Finance Committee shall consist of the following
persons, namely:-
(i) the Vice-Chancellor as Chairman;
1Omitted by Punjab Act No. 21 of 2005, Section 6
2Substituted by Punjab Act No. 14 of 2011, Section 3
Finance
Committee.
(ii) the Secretary to the Government of Punjab,
Department of Finance;
(iii) the Secretary to the Government of Punjab,
Department of Technical Education an d Industrial
Training; and
(iv) two members of the Board of Governors to be
nominated by the Chairman of the Board of
Governors.
(2) The Finance Committee shall advise the Board of Governors
on all financial matters.
17. Subject to the provisions of the Act, the Constitution, the powers
and duties of the authorities of the University other than the Board of
Governors and the Academic Council shall be provided for by the
Regulations.
18. (1) The first Regulations of the University shall be made by the
State Government and notified in the Official Gazette.
(2) The Board of Governors may, from time to time make new
or additional Regulations or may amend or repeal the Regulations:
Provided that the Board of Governors shall not propose the
draft of amendment of the Regulations affecting the status, powers or
Constitution of any existing authority of the University until such authority
has been given an opportunity of expressing an opinion upon the proposal
and any opinion so expressed shall be in writing and shall be considered by
the Board of Governors.
Powers and
duties of the
authorities of the
University.
Making
amendment,
repeal and
operations of
Regulations.
(3) Every new Regulations or addition to the Regulations or any
amendment or repeal of a Regulation shall require the approval of the
Board of G overnors who may approve, disallow or remit it for further
consideration.
19. Subject to the provisions of this Act, the Regulations may provide
for all or any of the following matters, namely:-
(a) the Constitution, powers and duties of the academic
council and such other authorities as may be deemed
necessary to constitute from time to time;
(b) the appointments, powers and duties of the Officers of
the University;
(c) the Constitution of a Pension or Provident Fund and
the establishment of an insurance scheme for the
benefit of the officers and other employees of the
University;
(d) the conferment of Honorary degrees;
(e) the withdrawal of degrees, diplomas, certificates and
other academic distinctions;
(f) the establishment and constitution of faculties,
departments, halls, hostels, colleges, centres and
schools;
(g) the conditions under which colleges, schools and
centres may be admitted to the privileges of the
University and withdrawal of such privileges;
Regulations.
(h) the admission of students to the University and their
enrolment as such;
(i) the courses of study to be laid down for all degrees,
diplomas and certificates of the University;
(j) the degrees, diplomas, certificates and other academic
distinctions to be awarded by the University, the
qualifications for the same and the amounts to be taken
relating to the granting and obtaining of the same;
(k) the fees to be charged for courses of study in the
University and for admission to the examinations,
degrees, diplomas and certificates of the University;
(l) the conditions for the award of fellowship, scholarship,
studentship, exhibitions, medals and prizes;
(m) the conduct of examinations including terms of office
and manner of appointment and the duties of
examining bodies, examiners and moderators;
(n) the maintenance of discipline among students at the
University;
(o) the conditions of residence at the University;
(p) the emoluments and terms and conditions of service of
the officers and employees of the University;
(q) the management of Colleges, Schools and Centres
founded or maintained by the University;
(r) the supervision and inspection of colleges, schools and
centres admitted to the privileges of the University;
and
(s) all other matters which by this Act or may be provided
for by the Regulations.
20. (1) The authorities of the University may make Sub -
Regulations consistent with the Act and Regulations:-
(a) laying down, the procedure to be observed at their
meetings and the number of members required to form
a quorum;
(b) providing for all matters which by this Act and
Regulations are to be specified.
(2) Every authority of the University shall make Sub -
Regulations providing for the giving of notice to the members of such
authority of the dates of meetings and of the business to be considered at
meetings and for the keeping of a record of the proceedings of the
meetings.
21. (1) The State Government may from time to time provide such
amounts by way of grants for meeting the capital recurring or other
expenditure of the University as it may deem fit.
(2) Without prejudice to the generality of the foregoing
provision, the State Government shall provide a minimum annual grant of
rupees two crores to the University for meeting its recurring expenditure:
Sub-
Regulations.
Grant by the
State
Government.
Provided that if during any financial year the entire amount
of the aforesaid grant is not utilised for meeting the recurring expenditure,
the unutilised balance may, with the previous sanction of the S tate
Government, be utilised for meeting capital expenditure of the University.
22. The Annual Report of the University shall be prepared and shall be
submitted to the Board of Governors for approval at its annual meeting on
or before such date as may be prescribed by Regulations.
23. The accounts of the income and expenditure of the University shall
be submitted once in every year to the State Government for such
examinations and audit as the State Government may di rect. The accounts
when audited shall be published in the Punjab Government Gazette.
24. No act done, or proceedings taken, under the Act by any authority
or any other body of the University shall be inva lid merely on the ground
of any:-
(a) vacancy or defect in the constitution of the authority or body;
(b) defect or irregularity in nomination or appointment of a
person acting as a member thereon; and
(c) defect or irregularity in such act or proceeding, not affecting
the merits of the case.
25. If any question arises whether a person has been duly nominated or
appointed or is entitled to be a member of any au thority or body of the
University, the matter shall be referred to the Chancellor whose decision
thereon shall be final.
Annual
Report.
Annual
Accounts.
Acts or
proceedings of
authorities and
bodies not
invalidated by
vacancies.
Disputes about
constitution of
authorities and
bodies.
26. If any difficulty arises with respect to the establishment of the
University or in connection with the first meeting of any authority of the
University or otherwise in first giving effect to the provisions of this Act,
the State Government may at any time before any authority of the
University has been constituted, by order make any appointment or do
anything consistent so far as may be with the provisions of this Act, which
appears to it necessary or expedient for the purpose of removing the
difficulty and every such order shall have effect as if such appointment or
action had been made or taken in the manner provided in this Act.
27. (1) The Punjab Technical University Ordinance, 1996 (Punjab
Ordinance 5 of 1996), is hereby repealed.
(2) Notwithstanding such repeal, anything one 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.
Powers and
duties of the
authorities of
the University.
Repeal and
saving.