LexThe Maharaja Ranjit Singh Punjab Technical University Act 2014
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE MAHARAJA RANJIT SINGH PUNJAB TECHNICAL
UNIVERSITY ACT, 2014
(PUNJAB ACT 5 OF 2015)
(As amended upto the 30th June, 2025)
2025
THE MAHARAJA RANJIT SINGH PUNJAB TECHNICAL
UNIVERSITY ACT, 2014
Sections CONTENTS
1. Short title and commencement
2. Definitions
3. Incorporation of the University
4. Powers and functions 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 term of office etc.
9. Chancellor
10. Appointment, powers, duties and conditions of service of Vice -
Chancellor
11. Appointment, powers, duties and conditions of service of the Registrar
12. Authorities of the University
13. Constitution of the Board of Governors
14. Academic Council
15. Constitution of the Finance Committee
16. Powers and duties of the authorities of the University
17. Making, amendment, repeal and operations of regulations
18. Regulations
19. Sub-regulations
20. Grants by the State Government
21. Annual report
22. Annual account
23. Acts or proceedings of authorities and bodies not invalidated by
vacancies
24. Disputes about constitution of authorities and bodies
25. Powers of the State Government
26. Communication of resolution to the State Government
27. Powers of the State Government to suspend or cancel the resolution of
the University
28. Powers of the State Government to give direction
29. Power of the State Government to remove difficulties
30. Repeal and savings
1[THE MAHARAJA RANJIT SINGH PUNJAB TECHNICAL
UNIVERSITY ACT, 2014]
(Punjab Act No. 5 of 2015)
[Received the assent of the Governor of Punjab on the 16th Day of
January, 201 5, and was first published for general information in the
Punjab Government Gazette (Extraordinary), Legislative Supplement,
dated the 12thFebruary, 2015.]
1 2 3 4
Year No. Short title Whether repealed or otherwise
affected by the legislation
2015 5 The Maharaja
Ranjit Singh Punjab
Technical
University Act, 2014
Amended by Punjab Act No.
19 of 2016
Amended by Punjab Act No.7
of 2017
Amended by Punjab Act No.4
of 2018
An Act to p rovide for the establishment and incorporation of a University
for the advancement of technical education and development thereof in the
State of Punjab and for the matters connected therewith or incidental
thereto.
BE it enacted by the Legislature of the State of Punjab in the Sixty -
fifth Year of the Republic of India, as follows: -
1. 1. (1) This Act may be called the 1[Maharaja Ranjit Singh Punjab
Technical University Act, 2014.]
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette.
2. 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" means the Board of Governors of the University;
1Substituted for words “Maharaja Ranjit Singh State Technical University” by Punjab Act No.19 of 2016,
Section 2
Short title and
commencement
Definitions.
(d) "Chairman" means the Chairman of the Board;
(e) "Chancellor" means the Chancellor of the University;
(f) "college" means a college or an institution maintained by or
admitted to the privileges of the University under this Act;
(g) "Dean" means the Dean of the University;
(h) "faculty" means the faculty of the University;
(i) "member" means a member of the Board established under this
Act and includes its Chairman;
(j) "Principal” means the Head of a college (by whatever na me 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 Principal or the acting Principal, a Vice-
Principal duly appointed, as such;
(k) "Registrar" means the Registrar of the University;
(1) "regulations" means the regulations of the University made
under this Act;
(m) "section" means section of this Act;
(n) "State Government" means the Government of the State of
Punjab;
(o) "statutes" means the statutes of the University;
(p) "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 Gove rnment from
time to time;
(q) "University" means the 1[Maharaja Ranjit Singh Punjab
Technical University], Bathinda, as incorporated under this Act;
(r) "Vice Chairman" means the Vice-Chairman of the Board; and
(s) "Vice Chancellor " means the Vice -Chancellor of the
University.
1Substituted for words “Maharaja Ranjit Singh State Technical University” by Punjab Act No.19 of 2016,
Section 2
3. (1) The first Chancellor and the first Vice -Chancellor of the
University and the first members of the Board 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, shall constitute a body
corporate by the name of the 1[Maharaja Ranjit Singh Punjab Technical
University], Bathinda.
(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 headquarter of the University shall be at Bathinda.
4. The University shall perform the following functions, namely:-
(a) to 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;
(b) to generate and maintain resources through consultancy
services, testing services, continuing education programmes,
national and international collaborations and transfer of
intellectual property rights;
(c) to institute and confer degr ees, diplomas, certificates and other
academic distinctions;
(d) to hold examinations and to grant and confer degrees, diplomas,
certificates and other distinctions to and on persons who-
(i) shall have pursued a course of study in the University or
in on e of its colleges unless exempted there from in the
manner prescribed by regulations and shall have passed
the examinations prescribed by the University; and
(ii) shall have carried on research under conditions
prescribed by the regulations;
(e) to confer honorary degrees in the manner laid down by the
regulations;
1Substituted for words “Maharaja Ranjit Singh State Technical University” by Punjab Act No.19 of 2016,
Section 2
Incorporation of
the University.
Powers and
functions of
the
University.
(f) to 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;
(g) to institute and award fellowships, scholarships, studentships,
exhibitions and prizes in accordance with the provisions of the
regulations;
(h) to institute and maintain Halls and Hostels;
(i) to supervise and control the residence and discipline of the
students of the University and to make arrangement for
promoting their health and general welfare;
(j) to organize laboratories, libraries, museums and to provide such
other equipments for teaching and research as is required;
(k) to demand and receive such fees and other charges as may be
prescribed by regulations:
(l) to hold and manage trusts and endowments which may be
created in favour of University;
(m) to institute and manage-
(i) Printing and Publication Departments;
(ii) University Extension Boards:
(iii) Information Bureau and
(iv) Employment Bureau
(n) to make special provisions for the spread of technical education
amongst classes and communities which are educationally
backward:
(o) to make provisions for
(i) the maintenance of National Cadet Corps or other similar
organizations
(ii) physical and military training, and
(iii) sports and athletic clubs,
(p) to create administrative, ministerial and other necessary posts
and make appointments thereto,
(q) to receive gifts, donations or benefactions from the State
Government o r the Central Government and to receive
bequests, donations and transfer of moveable or immovable
property from testators, donors or transferors, as the case may
be, and
(r) to do all suc h other acts whether incidental to the powers
aforesaid or not, as may be requisite in order to further the
objects of the University
5. (1) The territorial limits in which the University shall exercise its
powers and perform its duties, shall be Bathinda, Barnala, Faridkot,
Fatehgarh Sahib, Fazilka, Ferozepur, Mansa, Moga, Sri Muktsar Sahib,
Patiala and Sangrur Districts of the State of Punjab and other regions outside
the State of Punjab, as may be decided by the Board from time to time
subject to relevant regulations and statutes.
1[(2) Notwithstanding anything contained in any other law for the
time being in force, one -time choice shall be given to the colleges which
come under the territorial limits of the Univ ersity to get themselves affiliated
with the University of their choice i.e. either with the I.K. Gujral Punjab
Technical University, Jalandhar or the Maharaja Ranjit Singh Punjab
Technical University, Bathinda. Such one -time choice may be exercised by
the concerned college within a period of six months from the date of
publication of this Act. However, the new colleges, established within the
territorial limits specified in sub -section (1), on or after the date of
publication of this Act, shall be affiliat ed with the Maharaja Ranjit Singh
Punjab Technical University, Bathinda:
Provided that all such students, who were admitted during the
academic session 2015 -16 in any college affiliated to the University, may
exercise their option to study for any degree or diploma examination, with the
I.K. Gujral Punjab Technical University, Jalandhar by continuing to study in
the existing college and in that case, the degree or diploma shall be awarded
by the I.K. Gujral Punjab Technical University, Jalandhar.]
6. (1) No person shall be excluded from any office of the University
or from membership of any of its authorities or from admission to any
degree, diploma or other academic distinction or course of study on the
grounds of religion, race, caste, sex, place of birth or any of them:
1Substituted by Punjab Act No. 4 of 2018, Section 2
Territorial
exercise of
the powers.
University open to
all irrespective of
religion, race,
caste, sex or place
of birth.
Provided that the University may maintain any college exclusively for
women either for education, instruction or residence or reserve for women
or members of classes and communities which are educationally
backward for the purposes of admission as students in any college.
(2) It shall not be lawful for the University to impose on any
person any whatsoever relating to religio n, race, caste, sex, place of birth in
order to 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;
(iii) the Registrar; and
(iv) such other persons in the service of the University, as may be
declared by the regulations to be the 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 V ice-Chancellor
and the Registrar, the terms for which they shall hold office and the filling of
the casual vacancies in such 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 t he Chancellor the
Vice Chancellor 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.
10. (1) The Vice -Chancellor shall be appointed by the Chancellor as
per guidelines of the University Grants Commission on the advice of the
State Government from the panel of persons recommended by the Beard
through a Search Committee to be notified by the State Government. The
members of this Committee shall be nominated by the Board:
Provided that the first Vice-Chancellor 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 the advice and
recommendations of the Board for further period of three years.
Officers of the
University.
Appointment,
powers and duties of
the officers, their
terms of office etc.
Chancellor.
Appointment,
powers, duties and
conditions of
service of Vice-
Chancellor.
(3) The Chancellor shall determine the amount of remuneration
and other conditions of service of the Vice-Chancellor:
Provided that such terms and conditions shall not be altered to the
disadvantage of the Vice-Chancellor during the terms of office.
(4) In case of illness or absence or leave of the Vice -Chancellor or
in any other contingency, the senior most Dean of Faculties shall act as
Vice-Chancellor.
(5) The Vice -Chancellor shall be the 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 s hall be the duty of the Vice -Chancellor to ensure that the
provisions of this Act and the regulations are faithfully observed and he
shallhave 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 tak en, the Vice -Chancellor
shall take such action as he dee ms necessary with the approval of Chairman
and shall report the same for confirmation at the ne xt meeting to the
authority, which in the ordinary course, would have dealt with the matter:
Provided that where any such action taken by the Vice -Chancellor is
not approved by the authority conce rned, he may refer that matter to
theChancellor, whose decision thereon be final:
Provided further that where any such action taken by the Vice -
Chancellor affects any person in the service of the University, such person
shall be entitled to prefer an appeal to the Board, within a period of thirty
days from the date on which he receives notice of such action.
11. (1) The Registrar shall be appointed by the Board 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.
(3) The Registrar shall be ex-officio Secretary of the Board and the
Appointment,
powers, duties and
conditions of
service of the
Registrar.
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 may commit to
his charge;
(b) keep the minutes of all the meetings of the Board and the
Academic Council;
(c) conduct the official correspondence of the Board and the
Academic Council;
(d) arrange for and superintend the examination of the
University;
(e) supply to the Chancellor, copies of the agenda of the
meetings of the authorities as soon as they are issued and
minutes of the meetings of the authorities ordinarily
within a period of one 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.
12. The following shall be the authorities of the University, namely:-
(i) the Board of Governors;
(ii) the Academic Council;
(iii) the Faculties;
(iv) the Board of Studies; and
(v) such other authorities, as may be declared by the regulations.
13. (1) The Board shall consist of a Chairman, a Vice-Chairman, seven
ex-officio members and six nominated members.
1[(2) (a) The Chairman shall be appointed by the Chancellor out
of a panel of persons of national eminence, in the field of
Industry, Technology or Technical Education, prepared
through a transparent screening process on the advice of
the State Government.
1 Substituted by Punjab Act No. 7 of 2017, Section 2
Authorities of the
University.
Constitution of the
Board of
Governors.
(b) When the post of Chairman falls vacant, the Vice-
Chairman shall act as Ch airman till a new Chairman is
appointed.
(c) The Chairman may be removed from the office by the
State Government, if, -
(i) he willfully 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 of fence
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 therefor.]
(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 convocation of the
university and if he is unable to preside over the same
then the Chairman shall preside over the convocation.
(5) (a) The Chancellor shall nominate the following members of
the Board 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 techno -
logists;
(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, 1[Maharaja Ranjit Singh Punjab
Technical University], Bathinda;
(ii) Vice-Chancellor, Punjab Technical University,
Jalandhar;
(iii) Secretary to Government of Punjab, Department of
Finance;
(iv) Director, Technical Education and Industrial
Training, Punjab;
(v) Chairman of the North -West Commitice, All India
Council for Technical Education, Chandigarh;
(vi) President of the Confederation of Indian Industry
or his nominee; and
(vii) Director of Indian Institute of Technology, Ropar.
(6) When a vacancy occurs in the Board due to resignation or death
of a member or otherwise, the same shall be filled up in the manner provided
in sub-section (5):
Provided that the person who fills such vacanc y shall hold office for
the un-expired portion of the term for which the person in whose place he
becomes a 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 emoluments and terms and conditions
of service of the Vice-Chancellor;
(c) to approve academic programmes;
(d) to frame and approve regulations;
1Substituted for words “Maharaja Ranjit Singh State Technical University” by Punjab Act No.19 of 2016,
Section 2
(e) to create Departments/Centres/Schools/Boards of studies
for running various academic programmes;
(f) to create posts of faculty and staff positions in the
University;
(g) to approve the University budget;
(h) to administer and control the funds 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 theUniversity;
(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
fixed by the Vice -Chancellor in consultation with the Chairman. In su ch
annual meeting, report of working of University during the previous year
together with the statement of the receipts and expenditure, the balance sheet
and financial 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 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 the
quorum at any meeting of the Board.
(12) In case of difference 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 equality of votes 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 by 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
of the Board, may be adopted by circulation amongst all its members. Any
resolution so circulated and adopted by a majority of the members, who
havegiven their approval or disapproval of such resolution, shall be as
effectual and binding as if suc h resolution had been adopted in a meeting of
the Board:
Provided that for any decision by such circulation at least four
members of the Board must support the resolution in writing.
14. (1) The Academic Council shall be the Academic Body of the
University and shall, subject to the provisions of this Act and regulations,
have control and be responsible for the maintenance of standard of
instructions, 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 regulations. It shall have the right to advise
the Board on all academic matters.
(2) The Academic Council shall consist of the following
members,namely:-
(i) the Vice-Chancellor; :Chairman
(ii) the Dean of Faculties; :Member
(iii) the Heads of the Departments/ :Members
Schools of the university;
(iv) the Principals of ten colleges :Members
affiliated to the University by rotation:
Provided that no Principal shall
be nominated again unless all others
have been nominated at least once
Academic
Council.
as member of the Academic Council;
(v) two eminent industrialists to be :Members
nominated by the Board; and
(vi) two eminent technologists to be :Members
nominated by the Board.
The nomination of members mentioned at serial numbers (iv), (v) and
(vi), shall be for a period of two years.
15. (1) The Finance Committee shall consist of the following
members, namely:-
(i) the Vice-Chancellor; : Chairman
(ii) the Principal Secretary to : Member
Government of Punjab,
Department of Finance;
(iii) the Principal Secretary to : Member
Government of Punjab,
Department of Technical
Education and Industrial
Training;
(iv) the Director, Technical Education : Member
and Industrial Training, Punjab;
and
(v) one member of the Board, to be : Member
nominated by the Chairman.
(2) The Finance Committee shall advise the Board on all financia l
matters.
16. Subject to the provisions of this Act, the constitution, the powers and
duties of the authorities of the University other than the Board and the
Academic Council shall be provided for by the regulations.
Constitution of the
Finance
Committee.
Powers and duties
of the authorities
of the University.
17. (1) The first regulations of the University shall be made by the
State Government and shall be notified in the Official Gazette.
(2) The Board may, from time to time make new or additional
regulations or may amend or repeal the regulations:
Provided that the Board 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.
(3) Every new regulation or any addition or any amendment or
repeal of regulation shall require the approval of the Board, which may
approve, disallow or remit it for further consideration.
18. 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 gratuity and 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;
(h) the admission of students to the U niversity and their enrolment
as such;
(i) the courses of study to be laid down for all degrees, diplomas
Making
amendment, repeal
and operations of
regulations.
Regulations.
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;
(1) the conditions for the award of fellowships, scholarships,
studentships, 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;
(0) the conditions of residence of students 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 an d 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.
19. (1) The authorities may make sub -regulations consistent with thi s
Act and regulations for all or any of the following matters, namely:-
(a) laying down, the procedure to be observed at their meetings and
the number of members required to form the quorum; and
(b) providing for all matters which by this Act and regulation are to
be specified.
(2) Every authority 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 in the meetings and for keeping of a
record of the proceedings of the meetings.
Sub-regulations.
20. (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.
1[(2) ***]
21. The Annual report of the University shall be prepared and shall be
submitted to the Board for approval at its annual meeting on or before such
date, as may be prescribed by regulations.
22. 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 dir ect. The accounts when audited,
shall be published in the Official Gazette of the State Government.
23. No act done, or proceedings taken, under this Act by any authority or
any other body of the University shall be invalid merely on any of the
following grounds, namely:-
(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 thereof; and
(c) defect or irregularity in such act or proceeding, not affecting the
merits of the case.
24. If any question arises whether a person has been duly nominated or
appointed or is entitled to be a member of any authority or body of the
University, the matter shall be referred to the Chancellor, whose decision
thereon shall be final.
25. (1) The State Government shall have the powers to make a
reference to the University with r egard to any matter of policy or in respect
of any act done by the University in contravention with the provisions of this
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 sub -section (1), and shall submit an explanation to the State
Government, if it fails to take action.
1 Omitted by Punjab Act No. 4 of 2018, Section 3. However, such omission, shall not affect the validity,
invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or
liability already acquired, accrued or incurred by virtue of the sub-section so omitted.
Grant by the
State
Government.
Annual report.
Annual account.
Acts or
proceedings of
authorities and
bodies not
invalidated by
vacancies.
Disputes about
constitution of
authorities and
bodies.
Powers of the
State
Government.
(3) If, the University fails to take action on such reference to the
satisfaction of the State Government within a reasonable time, it may after
considering explanation submitted by the University, issue such directions
consistent with this Act, as the State Government may consider necessary
and 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 authority or
person as it may specify, to satisfy about the proper and effective
functioning of the University and also upon any matter connected with the
administration and finances of the University.
(5) The University may authorize any person to represent it on the
inspection or enquiry referred to in sub-section (4).
(6) On receipt of the report of inspection or enquiry referred to in
sub-section (4), the State Government may examine the same and give such
directions, as it may consider necessary, to the University.
(7) The Vice-Chancellor shall within a period of thirty days fro m
the date of receipt of the directions given under sub -section (6), send an
intimation to the State Government about the action taken by the University
in pursuance of the said directions.
(8) On the expiry of the period specified in sub section (7), the
State Government may, after considering the intimation, if any, received
from the Vice-Chancellor, issue such directions to the University, as it may
consider necessary and the University shall comply with such directions.
26. Every resolution passed by the University shall be communicated to
the State Government within a period of thirty days from the date of passing
such resolution.
27. If in the opinion of the State Government, resolution of the University
is not in public interest, or is not in conformity with the provisions of this
Act or the regulations made thereunder, it may, by an order in writing ,
suspend the implementation of such resolution:
Provided that the resolution, the implementation o f which is
suspended by the Stat e Government, shall not be cancelled without giving a
reasonable opportunity to the University to explain its position.
Communication of
resolution to the State
Government.
Powers of the State
Government to
suspend or cancel
the resolution of the
University.
28. The State Goverment may issue such directions to the University, as
in its opinion are necessary or expedient for carrying out the purposes of the
Act or regulations made thereunder, and the University shall be bound to
comply with all such directions.
29. 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 giving effect to the provisions of this Act at the
first stage, the State Government may at any time, before any authority of
the University has been constituted, by order make any appointment or do
anything so far as it may be consistent with the provisions of this Act, which
appears to it necessary or expedient for the purpose of removing of the
difficulty. Every such order shall have effect as if such appointment or
action had been made or taken in the manner provided in this Act.
30. (1) The Maharaja Ranjit Singh State Technical University
Ordinance, 2014 (Punjab Ordinance No. 4 of 2014), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action
taken under the Ordinance referr ed to in sub -section (1), shall be deemed to
have been done or taken under the corresponding provisions of this Act.
Powers of the State
Government to
give direction.
Power of the State
Government to
remove
difficulties.
Repeal and
savings.