State of Punjab - Act
Panjab University Act, 1947
PUNJAB
India
India
Panjab University Act, 1947
Act 7 of 1947
- Published on 31 July 1957
- Commenced on 31 July 1957
- [This is the version of this document from 31 July 1957.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement of Act.
2. Interpretation.
- In this act, unless there is any thing repugnant in the subject or context;3. Repeal of Ordinance No. VII of 1947.
4. Incorporation of the University.
- The University shall be a body corporate known by the name of the Panjab University having perpetual succession and a common seal, with power to acquire and hold property, movable and immovable, to transfer the same, to contract, and to do all other things necessary for the purpose of its constitution and may sue in, or be used by, its corporate name.5. Purposes of the University.
- The University shall be incorporated for the purposes, among others, of making provision for imparting education in Arts, Letters, Science and the learned professions and of furthering advancement of learning, the prosecution of original research, with power to appoint University Professors, Readers, and Lecturers, to hold and manage educational endowments, to erect, equip and maintain University colleges, libraries, laboratories and museums, to make regulations relating to the residence and conduct of students and to do all such acts as tend to promote study and research.6. Character of the University.
- The University shall be open to all persons of either sex and of whatever race, creed or class, and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or student or to hold any office therein, or to graduate thereat, or enjoy or exercise any privilege thereof except, where such test is specially prescribed in respect of any particular benefaction accepted by the University, having been made a condition thereof by any testamentary or other instrument creating such benefaction.7. Property of the University.
8. Body Corporate.
- Subject to the provisions of this Act, the Supreme authority of the University shall be vested in the Senate which shall consist of the -9. Chancellor.
- The Chancellor of the University shall be appointed by the Central Government by Notification in the Gazette of India.10. Vice-Chancellor.
11. Senate.
12. Ex-officio Fellows.
- [(1) The persons for the time being performing the duties of the offices mentioned in the list contained in the [Schedule] [Vide Panjab University (Amendment) Act, 1960.] to this Act shall be the Ex-officio Fellows of the University.]13. Ordinary Fellows.
14. Ordinary Fellows elected by Registered Graduates.
15. Other elections of Ordinary Fellows.
- Once in every year on such dates as the Chancellor may appoint in this behalf, there shall, if necessary be an election to fill any vacancy amongst the Ordinary Fellows elected by the categories mentioned under clauses (b), (c), (d), (e), [(f)] [g' Omitted vide Government of India Notification, dated 6.12.1969.] and (h) of Sub- Section (1) of Section 13.16. Disqualification for Election.
- The whole-time servants of the University except those on the teaching side shall be disqualified to seek election to any elected body of the University.17. Registration or removal of Ordinary Fellows.
18. Honorary Professors.
- In addition to the whole-time paid teachers appointed by the University, the Chancellor may, on recommendation of the Vice-Chancellor and of the Syndicate confer on any distinguished teacher who has rendered eminent services to the clause of education, the designation of Honorary Professor of the Panjab University who is such capacity will be expected to deliver a few lectures every year to the post-graduate classes.19. Faculties.
20. Syndicate.
21. Registrar.
- The Registrar shall be a whole-time paid officer of the University appointed by the Senate. He shall be incharge of the administration of the University acting under the immediate control of the Vice-Chancellor and shall represent the University in all legal proceedings except where the Senate otherwise resolves to the contrary.22. Degrees, Diplomas, Licences, Titles and Marks of Honour.
- The Senate may institute and confer such degrees and grant such diplomas, licences, titles and marks of honour in respect of degrees and examinations as may be prescribed by regulations.23. Honorary Degrees.
- Where the Vice-Chancellor and not less than two-thirds of the other members of the Syndicate recommend that an honorary degree be conferred on any person on the ground that he is, in their opinion, by reason of eminent position and attainments, a fit and proper person to receive such a degree and where their recommendation is supported by not less than two-thirds of the Fellows present at a meeting of the Senate and is confirmed by the Chancellor, the Senate may confer on such person the honorary degree so recommended without requiring him to undergo any examination.24. Cancellation of degrees and the like.
- Where evidence is laid before the Syndicate showing that any person on whom a degree, diploma, licence, title or mark of honour conferred or granted by the Senate has been convicted of what is, in their opinion a serious offence, the Syndicate may propose to the Senate that the degree, diploma, licence, title or mark of honour be cancelled, and, if the proposal is accepted by not less than two-thirds of the Fellows present at a meeting of the Senate and is confirmed by the Chancellor, the degree, diploma, licence, title or mark of honour shall be cancelled accordingly.25. Certificate required to candidates for examination.
- Save on the recommendation of the Syndicate by special order of Senate, and subject to any regulations made in this behalf, no person shall be admitted as a candidate at any University examination other than [those for diplomas or degree in Modern Indian Languages and Oriental Titles] ['For Matriculation and' Omitted vide Government of India Notification, dated 6.12.1969.] unless he produces a certificate from a college affiliated to the University to the effect that he has completed the course of instruction, prescribed by regulation.[26. Existing Colleges. - The colleges affiliated to the University of the Panjab, Lahore, on or before the 27th September, 1947, and located in India shall be deemed to the affiliated to the University and shall be subject to all the provisions of this Act.] [Vide Panjab University (Amendment) Act, 1960.]27. Affiliation.
28. Extensions of Affiliation.
- Where a college desires to add to the courses of instruction in respect of which it is affiliated the procedure prescribed by Section 27 shall, so far as may be, followed.29. Inspection and Reports.
30. Disaffiliation.
31. Regulations.
32. Powers-Levy of fees.
- The Senate may charge such reasonable fees for entrance into the University and continuance therein, for admission to the examinations of the University, for attendance at any lectures or classes in connection with the University and for the degrees to be conferred by the University and for such other matters as may be specified by the regulations.33. Powers of Government.
34. Annual Accounts.
- The accounts to the income and expenditure of the University shall be submitted once in every year to the Government for such examination and audit as the Government may direct.35. Notification.
- All appointments of the Vice-Chancellor, Fellows or the Registrar of the University, or cancellation thereof, all degrees, diplomas, titles, licences conferred by it and any regulations made by it shall be notified in the Official Gazette.36. Cancellation of the appointment of Fellows.
- The Government may, on the recommendation of the Senate supported by at least two-thirds of the whole of number of Fellows, cancel the appointment of any person appointed or elected a Fellow of the University. As soon as such order is notified in the official Gazette, the person so appointed or elected shall cease to be a fellow, and he shall not be eligible for re-appointment or re-election until the disqualification has been removed by the Government by notification.37. Removal of Registered Graduates.
- The Chancellor, with the concurrence of not less than two-thirds of the members of the Senate shall have power to remove the name of any person from the register of Registered Graduates.38. Disputes as to Constitution of the University.
- If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be a member of any authority or other body of the University, the matter will be referred to the Chancellor, whose decision thereon will be final.39. Territorial exercise of Powers.
- The Government may, by notification, define the territorial limits within which, and specify the colleges in respect of which, any powers conferred by this Act shall be exercised.40. Continuance of rules and temporary measures.
41. Special temporary powers of Government.
1. Chief Minister, Punjab.
2. [ Chief Justice, High Court of Punjab and Haryana.] [Vide Government of India Notification, dated 1.11.1966.]
3. [ Education Minister, Punjab.] [Vide Panjab University (Amendment) Act, 1962.]
4. [ Chief Commissioner, Union Territory of Chandigarh.] [Vide Government of India Notification, dated 1.11.1966.]
5. Director of Public Instruction, Punjab.
6. [ Director of Public Instruction, Chandigarh.] [Vide Government of India Notification, dated 29.6.1968.]
[-] ['Chief Minister, Education Minister and Director of Education of Himachal Pradesh' Omitted vide Government of India Notification, dated 27.4.1973.' Chief Minister, Education Minister and Director of Education of Haryana Omitted vide Government of India Notification, dated 27.10.1997.]72.
1. Chief Minister, Punjab.
2. Chief Minister, Haryana.
3. Chief Minister, Himachal Pradesh.
4. Chief Justice, High Court of Punjab and Haryana.
5. Education Minister, Punjab.
6. Education Minister, Haryana.
7. Education Minister, Himachal Pradesh.
8. Chief Commissioner of the Union Territory of Chandigarh.
9. Director of Public Instruction, Punjab.
10. Director of Public Instruction, Haryana.
11. Director of Education, Himachal Pradesh.
[No. F. 17/79/66 - SR - (i)]Sd/- K.R. PrabhuJoint Secretary to the Government of IndiaGovernment of India Ministry of Home AffairsNew Delhi, the 30th August, 1967.S.O. In exercise of the powers conferred by Section 9 of the Panjab University Act, 1947 (East Punjab Act 7 of 1947), and in supersession of the notification of the Government of India in the Ministry of Home Affairs No. S.O. 3373, dated the 1st November, 1966, published at page 1512 of the Gazette of India Extraordinary, Part II Section 3. Sub-Section (ii), dated the 1st November, 1966, the Central Government hereby appoints the Vice-President of India as the Chancellor of the Panjab University with effect from the 1st day of September, 1967.[No. F. 17/79/66 - SR]Sd/- K.R. PrabhuJoint Secretary to the Government of IndiaGovernment of India Ministry of Home AffairsNew Delhi, the 29th June, 1968.S.O. .............Whereas under Sub-Section (1) of Section 72 of the Punjab Re-organisation Act, 1966 (31 of 1966), read with Sub-Section (3) thereof, the Panjab University constituted under the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall, on and from the 1st day of November, 1966, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may, from time to time, be issued by the Central Government, until other provision is made by law in respect of the said University.And Whereas under Sub-Section (2), of the said Section 72, any such direction may include a direction that any law by which the said University is governed shall, in its application to that University, have effect, subject to such exceptions and modifications as may be specified in the direction;Now, therefore, in exercise of the powers conferred by Sub-Section (1), read with Sub-Section (2) and (3), of the said Section 72, the Central Government hereby directs that the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall have effect subject to the following further modifications namely :ModificationsSection 12 - In the proviso, for "eleven" substitute "twelve."Section 20 - In Sub-Section (1).1. That the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall have effect subject to the following further modifications, namely :
ModificationsIn Section 13, in Sub-Section (1) - (1) for clause (a), substitute -(a)fifteen shall be elected by the Registered Graduates from amongst themselves, among whom -(i)seven shall be elected to represent the State of Punjab three to represent the State of Haryana, one to represent the Union Territory of Himachal Pradesh and one to represent the Union Territory of Chandigarh; and(ii)the remaining three shall be elected from any area including any of the areas mentioned in sub-clause (i) :2. That nothing contained in this notification shall be deemed to affect the term of the office of the Ordinary Fellows holding office as such immediately before the date of Publication of this notification in the Gazette of India.
(No. F. 17/79/66 - SR)Sd/- K.R. PrabhuJoint Secretary to the Government of IndiaGovernment of India Ministry of Home AffairsNew Delhi, the 12th September, 1969.S.O. 3748 - In exercise of the powers conferred by Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966) and of all other powers enabling it in this behalf, the Central Government hereby directs that the Panjab University constituted under the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall cease to function and operate in the areas of districts of Patiala, Sangrur, Bhatinda and Ropar in the State of Punjab.(F. No. 17/56/68 - SR)Sd/- K.R. PrabhuJoint Secretary to the Government of IndiaGovernment of India Ministry of Home AffairsNew Delhi, the 6th December, 1969.S.O. 4912 - Whereas under Sub-Section (1) of Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966) read with Sub-Section (3) thereof, the Panjab University established under the Panjab University Act, 1947 (East Punjab Act 7 of 1947), has, on and from the 1st day of November, 1966, continued to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may, from time to time, be issued by the Central Government, until other provision is made by Law in respect of the said University;And Whereas under Sub-Section (2) of the said Section 72, any such direction may include a direction that any law by which the said University is governed shall in its application to that University, have effect subject to such exceptions modifications as may be specified in the direction;And Whereas other arrangements have been made for the control of secondary education in the areas in which that University was operating immediately before the 1st day of November, 1966, and the said University is no longer required to hold the Matriculation and Higher Secondary examinations;Now, Therefore in exercise of the powers conferred by Sub-Section (1), read with Sub-Section (2) and (3), of the said Section 72, the Central Government hereby directs that the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall have effect, as from the date of issue of this notification subject to the following further modifications namely :5. Vaisakha 1894.
S.O. No.............. Whereas under Sub-Section (1) of Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966) read with Sub-Section (3) thereof the Panjab University constituted under the Panjab University Act, 1947 (East Punjab Act VII of 1947), shall, on and from the 1st day of November, 1966, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may, from time to time, be issued by the Central Government, until other provision is made by law in respect of the said University;And Whereas under Sub-Section (2) of Section 72, any such direction may include a direction that any law by which the said University is governed shall, in its application of that University have effect, subject to such exceptions and modifications as may be specified in the direction;And Whereas for the purpose of carrying on the Executive Central Government under Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966), the said Panjab University has ceased to function and operate in the areas of the districts of Patiala, Sangrur, Bhatinda and Ropar in the State of Punjab, vide notification of the Government of India in the Ministry of Home Affairs, No. S.O. 3748, dated the 12th September, 1969;And Whereas consequent on the passing of the Guru Nanak Dev University Amritsar Act, 1969 (Punjab Act XXI of 1969), the said Panjab University has, with effect from the 30th day of June, 1970; ceased to function and operate in the districts of Amritsar, Gurdaspur, Jalandhar and Kapurthala, vide Punjab Government notification No. 2201-4 Ed. 1-70/7147, dated 16th March, 1970;And Whereas consequent on the direction issued by the Central Government under Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966), the said Panjab University has, with effect from the 22nd day of July, 1970, ceased to function and operate in the areas included in the Union Territory of Himachal Pradesh (as it was then called), vide notification of the Government of India in the Ministry of Home Affairs, No. S.O. 2527, dated the 22nd July, 1970;And Whereas consequent on the passing of the Punjab Legislative Council (Abolition) Act, 1969 (46 of 1969), the Punjab Legislative Council has been abolished with effect from the 7th day of January, 1970;Now, Therefore, in exercise, of the powers conferred by Sub-Section (1), read with Sub-Section (2) and (3) of the said Section 72, the Central Government hereby directs -7. Vaisakha 1895.
S.O. Whereas under Sub-Section (1) of Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966) read with Sub-Section (3) thereof the Panjab University, constituted under the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall, on and from the 1st day of November, 1966, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may from time to time, be issued by the Central Government, until other provision is made by law in respect of the said University;And Whereas under Sub-Section (2) of the said Section 72, any such direction may include a direction that any law by which the said University is governed shall, in its application to that University, have effect, subject to such exceptions and modifications as may be specified in the direction;And Whereas consequent on the direction issued by the Central Government under the said Section 72 (vide notification of the Government of India in the Ministry of Home Affairs, No. S.O. 2527, dated the 22nd July, 1970) the said University has ceased to function and operate in the territories of the State of Himachal Pradesh;Now Therefore, in exercise of the powers conferred by Sub-Section (1), read with Sub-Sections (2) and (3) of the said Section 72, the Central Government hereby directs that the Panjab University Act, 1947 (East Punjab Act 7 of 1947) shall have effect to the following further modifications, namely;Modifications1. In Section 13 of the Panjab University Act, 1947 (East Punjab Act VII of 1947), in Sub-Section (1) -
2. That nothing contained in this notification shall be deemed to affect the terms of office of the Ordinary Fellows holding office as such immediately before the date of publication of the notification in the official Gazette.
Chapter II
(A)(i)
The Senate[Regulations under Sections 11(2) and 31(2)(c) of the Panjab University Act, 1947]Meetings and Issue of Agenda1. The Chancellor, or in his absence the Vice-Chancellor, shall preside at all meetings of the Senate; but in absence of both the Chancellor and the Vice-Chancellor, the members present at a meeting shall elect a Chairman to preside at such meetings.
2. The quorum for a meeting of Senate shall be 15 members, but when the Senate meets for Convocation, no quorum will be required.
If the quorum is not complete within half an hour of the time fixed for the meeting, the meeting shall not be held and the Registrar shall record that fact.Ordinary Meetings4. The Registrar shall, under the direction of the Vice-Chancellor, give not less than 15 days' notice of the date of an ordinary meeting of Senate. However, in a case of emergency, the Chancellor or the Vice-Chancellor may convene an ordinary meeting at a shorter notice.
5. A meeting may be adjourned by the Chairman to a specified date and hour to conclude unfinished business.
Convocation6. The Senate shall meet in Convocation on such date and at such time as may be fixed by the Chancellor or the Vice-Chancellor for the purpose of conferring such degrees, diplomas, titles, licences, and marks of honour, as have been previously sanctioned by the Senate.
Special Meetings7. Should the Chancellor, the Vice-Chancellor or at least fifteen members of Senate in a joint requisition signed by all such members consider a special meeting of the Senate to be necessary, he/they shall intimate to the Syndicate the purpose of such a meeting and the Syndicate shall fix a date for the special meeting of Senate so requisitioned.
The Registrar shall give, to the members of the Senate at least seven days' notice of such a meeting. The notice shall specify the business to be transacted.8. Should the Chancellor, the Vice-Chancellor or at least fifteen members of Senate, in a joint requisition signed by all such members, consider a special meeting of the Senate necessary to reconsider a question already decided by the Senate during the course of the previous six months, the Chancellor, the Vice-Chancellor or the members, as the case may be shall inform the Syndicate, stating the reasons necessitating reconsideration. The Syndicate shall fix a date for the special meeting of Senate so requisitioned.
The Registar shall give, to the members of the Senate, at least-seven days' notice of such meeting. The notice shall specify the details of the matter to be reconsidered.9. At a special meeting of Senate, only the business for which the meeting is convened shall be transacted.
Management and Superintendence12. It shall be open to a member to move for a change in the order of business as stated in the agenda paper. If the motion is agreed to by majority of the members present at the meeting the business shall be transacted in the changed order.
Proposals13. Proposals concerning the following may be moved without notice :
14. Proposals submitted by the Syndicate and entered upon the notice of the meeting shall be dealt with as motions before such meeting without being proposed and seconded. Every other motion must be reduced to writing and read out by the mover, and shall be delivered to the Registrar. Proposals decided upon by the Senate in circulation shall be reported for information at the next meeting of the Senate.
15. (a) An amendment to a proposal made by the Syndicate and included in the agenda may be moved by a member provided it is relevant to and within the scope of, the motion to which it is proposed.
16. (a) The order in which amendments are to be taken up shall be determined by the Chairman.
17. In the event of no member wishing to speak on the proposal or in respect of an amendment or after such discussion on any such proposal or amendment as the Chairman considers sufficient, the Chairman shall proceed to put the question to the vote.
18. (a) The Chairman shall determine the order in which the members may address the meeting and the manner in which the business shall be conducted. A member shall address the meeting only with the permission of the Chairman. No member shall address the meeting after the Chairman has called for a vote.
(b)A member, when speaking, shall address the Chair.(c)The ruling given by the Chairman shall be final.(d)A suggestion for closure may be moved by a member at any time but not so as to interrupt speech. It shall be in the following words "That the question be now put." If not seconded, it shall drop. Unless it appears to the Chairman that such a suggestion is an abuse of the rules or an infringement of right of reasonable debate, the suggestions for closure shall be put to vote forthwith and decided without amendment or debate. If the suggestion for closure is carried, the Chairman shall call upon the mover for his reply and shall then put the question to vote.(e)Whenever a debate at any proposal or amendment in the opinion of the Chairman, is unduly protracted, the Chairman may fix a time limit for discussion by the House and/or speech by a member and when the Chairman considers that the proposal or amendment has been sufficiently discussed he may put the question to vote.(f)The Chairman may, at his discretion, limit the duration of speeches on any subject at any stage.(g)Any member may, with the permission of the Chairman, rise even while another member is speaking, to explain any expression used by himself which may have been misunderstood by the member speaking.(h)When the Chairman has ascertained that no other member entitled to address the meeting desires to speak, the mover of the resolution may reply upon the whole debate. No member shall speak on a matter after the mover has made his reply.(i)The mover of an amendment has no right of reply.(j)The Chairman may, at his discretion explain to the meeting at any stage in the proceedings the scope of any resolution or amendment or make any statement on any matter, arising from or connected with the proceedings of the meeting. He may also at the conclusion of the debate, sum up the debate if he so desires provided this is done before the mover has exercised his right of reply.(k)The Chairman may temporarily vacate the Chair during the progress of a debate appointing a member present to be the Chairman during his absence.Point of Order20. (a) When the debate, if any, is concluded, the Chairman shall put the proposal to vote.
21. The minutes of the proceedings of each meeting shall be recorded by the Registrar, and submitted to the Chairman of the meeting for approval.
The Registrar shall, within one month after the meeting, send, to each member of the Senate, a copy of the minutes of the proceedings as approved by the Chairman.Members' right to get information22. Any member of the Senate may write to the Registrar for the purpose of obtaining information on matter relating to the affairs of the University and the Registrar shall supply the required information within one month. If in the opinion of the Vice-Chancellor, this would entail labour and expense not commensurate with the object in view, he may disallow it in which case the reason for such disallowance shall be communicated to the Fellow concerned.
Regulations Committee1. Four members appointed by the Syndicate, one of whom shall be designated as the Chairman of the Committee.
2. Controller of Examinations.
3. Registrar (Member-Secretary).
The quorum for a meeting of the Committee shall be four. Proposals for framing of or amendments of Regulations shall be submitted to the Syndicate through this Committee.24. In making Regulations under Section 31 of the Panjab University Act, 1947, the following procedure shall be followed :-
25. A regulation shall take effect from the date of its publication in the Gazette unless any other date is named therein as the date upon which it is to come into force.
Chapter II
(A)(ii)
The Syndicate[Regulations under Sections 20 and 31(2)(c) of the Panjab University Act, 1947]1.
1. The Syndicate shall consist of :-
1. The Vice-Chancellor, Chairman;
Ex-officio members2. The Director of Public Instructions, Punjab;
3. The Director of Public Instructions, Chandigarh;
4.
-18. Elected members :-15. (Ex-officio or Ordinary Fellows) elected by the Fellows assigned to the following Faculties in the proportion indicated against each :-
(b)Faculty of Art, 3(d)Faculty of Law, 2(f)Faculties of Dairying,, Animal Husbandry and Agriculture,, Education,, Business Management and Commerce,, Engineering and Technology,, Design and Fine Arts and Pharmaceutical Sciences., 32. Persons affected by these provisions shall be given a chance to defend their cases before final action is taken by the University.
3. If any dispute arises whether any person eligible to seek election or has incurred any of the disqualifications, the question shall be determined by the Chancellor whose decision shall be final.
2. A new Syndicate shall be elected not later than December 31 of each year and its year of office shall commence from the 1st January following.
3. Should a vacancy occur in the Syndicate during the year, it shall be filled by the election of a new member by the Fellows assigned to the Faculty or Faculties, whose representatives has ceased to act on the Syndicate, and the new Syndicate shall continue to act until the end of December of that year.
4. The Vice-Chancellor shall preside at all meetings of the Syndicate at which he may be present. In his absence, the members present may elect another member to preside at such a meeting. The conduct of business and order of speaking shall be under the control of the Vice-Chancellor, or, in his absence, of the member who is presiding.
5. Five members shall form the quorum for a meeting of Syndicate. The decision of the majority of the members present shall prevail. When the votes are equal, the Vice-Chancellor or the member presiding shall have a second or casting vote.
6. Meetings shall be convened by the Registrar as directed by the Vice- Chancellor or as decided by the Syndicate.
Ordinary not less than seven days before the date of the meeting, the Registrar shall, under the direction of the Vice-Chancellor, issue to every member an agenda paper, specifying the date, hour and place of the meeting, and the items to be brought before the meeting.Provided that the Registrar, under the direction of the Vice- Chancellor, may place more items, before the meeting at a shorter notice.7. All proceedings at the meetings shall be recorded in writing and signed by the Registrar and countersigned by the Vice-Chancellor or Chairman. Any Fellow the University shall be entitled to inspect in the University office, during office hours, the proceedings at any meeting of the Syndicate.
8. As provided in Section 20(1) of the Panjab University Act, the executive government of the University shall be vested in the Syndicate. Without prejudice to the generality of its powers as the executive government of the University the Syndicate shall, in particular, consider and make such recommendations to Senate as they deem fit in the following matters :-
9. The Syndicate shall have power to pass orders on various University matters in order to carry on the executive government of the University and shall in particular -
10. As provided in Section 20(4) of the Panjab University Act, the Syndicate may delegate any of its executive functions to the Vice-Chancellor or to a Sub-Committee appointed from amongst the members of the Syndicate or to Committee which may include persons who are not members of the Syndicate or to any other authority prescribed by Regulations.
11. The Syndicate shall have power to transfer sums (other than those voted for salaries, or given by the donors for special objects) not exceeding Rs. 5,000 to increase the allotment for anyone object for which provision has already been made; to transfer sums not exceeding Rs. 5,000, to meet new expenditure on any one object for which no provision has been made; and to sanction proposals of new expenditure involving a sum not exceeding Rs. 10,000 in a year. All such transfers for the purposes of new expenditure and all such sanctions shall be reported at the next meeting of the Senate.
12. As provided in Section 20(5) of the Panjab University Act, the Syndicate may make such Rules, not inconsistent with the provisions of the Act and the Regulations, as they may deem necessary, for carrying on the executive government of the University.
13. If a person who has been elected to a Board of Studies as an Added Member of a Faculty, to the Academic Council, or to any University Body, other than Syndicate and Senate, is found, after election to be ineligible, the Syndicate shall have power to remove him from such office, but before taking a final decision, he shall be given an opportunity to make a representation. In case of any dispute, however, the matter will be referred to the Chancellor as provided in Section 38 of the Panjab University Act.
14. Whenever there is an urgency, the Vice-Chancellor may take such action as he deems necessary and report the matter at the next meeting of the Syndicate for approval.
15. [ A Selection Committee while recommending a candidate for appointment to a post in the University, may also prepare a waiting list, in order of merit, of not more than two persons, so that if the person appointed does not join, the person next on the waiting list may be offered the post. The waiting list, shall, however, be operative for a period of six months from the date of Syndicate meeting in which it is approved.] [Approved by the Government.]
Chapter II
(A)(iii)
Finance[Regulations under Section 31(2)(r) of the Panjab University Act, 1947]Board of Finance1.
1. There shall be a Board of Finance which shall be appointed every year, by January 31, and shall hold office for one year from February 1 to January 31 of the year following It shall consist of -
(i)The Vice-Chancellor, a Chairman;(ii)The Dean of University Instruction;(iii)Two members appointed by the Syndicate from amongst its members;(iv)Two fellows, who are not members of the Syndicate, elected by the Senate, in accordance with the rules framed by the Syndicate from time to time (for the present rules, see Calender Vol. III) :Provided that -3. Meetings of the Board of Finance shall be convened by the Secretary as directed by the Vice-Chancellor.
4. The Accounts of the University shall be kept by the Registrar and shall conform to the financial year which shall be from April 1 to March 31 of the following year.
Budget7. All property belonging to the University shall be held in the name of the University. For the purpose of drawing interest upon such Government Stock or Government Promissory Notes, as are held in the name of the University, the Registrar shall have authority to take necessary action, but for transferring any part of the such Government Stock or Government Promissory Notes, the Vice-Chancellor and the Registrar shall have joint authority to do all such acts as may be necessary.
8. The Vice-Chancellor, may order, subject to the control of the Syndicate, that any uninvested balance at the credit of any particular trust, or of any other University accounts, shall be invested in Government Securities or in fixed deposits for the benefit of the Account concerned
10. All sums received on account of the University shall be received by the Registrar or in the case of the College maintained by the University by the Principal of the College concerned and shall be forthwith sent by him to the State Bank of India for credit to the account concerned, and shall not be used by him to meet current expenditure.
Provided that -12. All bills shall be checked by the officials to whom this duty is assigned and certified as correct and signed by the Registrar or any other officer or officers authorised for the purpose. No payment shall be made except as provided in Regulation 13.2. When the sanction of the Syndicate or Senate is required for the payment of any bill, the Registrar shall obtain such sanction before payment is made and shall endorse on the bill a reference to the sanction of Syndicate or Senate, as the case may be.
15. To meet petty expenditure, the Vice-Chancellor, may sanction such advance to the expending authority as he may consider necessary. The Officer holding the advance shall be personally responsible for it.
Explanation. :- Petty expenditure covers all legitimate expenditure not exceeding Rs. 100 at a time incurred without waiting to receive payment from the Registrar after submission of the bill.16. The Registrar shall prepare an annual General Statement showing in detail the state of each of the accounts described in Regulation 4, which shall be checked and countersigned by the Auditor. The General Statement shall then be submitted to the Board of Finance, Syndicate and Senate.
17. In the Regulations, contained in this Chapter, the "Registrar" shall mean the "Finance and Development Officer" for such purposes as may be decided by the Senate from time to time.
18. For concurrent audit of the University accounts and of all the bills before they are paid, an Auditor may be appointed by the government on request from the University. In case the government does not accede to this request, the Senate shall appoint an Auditor for the purpose. The Auditor shall hold office for such period and shall receive such remuneration as the Senate may sanction from time to time.
Chapter II
(A)(iv)
Academic Council1.
1. There shall be an Academic Council which shall consist of the following :-
(a)The Vice-Chancellor, as Chairman.(b)The Dean of University Instruction.(c)One Principal of a University Evening College, by rotation.(d)Two Principals of affiliated Colleges of Education having M.Ed. classes, by rotation.Explanation :The order of rotation shall be determined on the basis of the date of grant of affiliation for the Master's degree course.(e)The Deans of the Faculties of Arts, Languages, Science, Business Management and Commerce, Education and Design and Fine Arts - Ex- Officio.(f)Dean, College Development Council - Ex-officio.(g)The University Professors (including the Director-Professor of V.V.B.I.S. and I.S., Hoshiarpur, and those designated by the Syndicate as Professors in the subjects which are taught in the University teaching departments in the Faculties of Arts, Science, Business Management and Commence, Languages, Education and Design and Fine Arts.Provided that if in any subject, there is no Professor, the Chairman/Head of the University teaching department concerned, shall be a member.(h)The Principals/Directors of such Arts and Science Colleges/University Post-Graduate Regional Centres as undertake teaching up to Master's degree in two or more subjects.(i)Fifteen teachers (as defined in Regulations 2.1, 2.2 and 2.3) in the affiliated colleges, elected from amongst themselves.(j)Fifteen Principals of affiliated colleges (as undertake classes defined in Regulation 2.1) elected from amongst themselves.(k)Two University Lecturers (one from the Science Faculty and one from other Faculties) to be nominated by the Syndicate, by rotation.(l)Five fellows of the University elected by the Senate.(m)Not more than two University Readers, nominated by the Syndicate.(n)Three nominees of the Vice-Chancellor.1. 10+1 (So long as these classes are attached with affiliated Colleges)
2. 10+2 (So long as these classes are attached with affiliated Colleges)
3. B.A./B.Sc. First Year/Second Year and Third Year
4. B.Ed.
5. B. Com.
6. B. Architecture.
7. M.A./M.Sc.
8. B.F.A.
3. Should a vacancy occur amongst the elected or nominated members, during the period of office prescribed, it shall be filled by election or nomination, as the case may be, of a new member. This election shall be held once a year in November. The new member shall continue to hold office until end of the term.
5. Meetings shall be convened as the Vice-Chancellor may direct.
Not less than seven days before the date of the meeting, the office shall issue to every member an agenda paper, specifying the date, hour and place of the meeting and the items to be brought before the meeting.Provided that the Secretary under the direction of the Vice- Chancellor may place more items before the meeting at a shorter notice.6. The Vice-Chancellor shall preside at all meetings. In the absence of the Vice-Chancellor, the Dean of University Instruction shall preside. In the absence of the Vice-Chancellor and the Dean of University Instruction, the members present at the meeting shall elect a Chairman.
7. The procedure at the meetings of the Council shall be regulated generally by the Regulations for the Senate meetings so far as they are applicable.
8. The functions of the Academic Council shall be -
1. The Council shall have owner to accept, reject or refer back but not to amend the recommendations of the Faculties.
2. In the event of difference of opinion between the Academic Council and Faculty, after the First reference, opinions of both the bodies shall be placed before the Syndicate.
1. Three Principals of Degree Colleges elected by Academic Council.
2. Three Heads of University Teaching Departments appointed by the Vice-Chancellor.
3. Three University Readers and Lecturers of whom at least one shall be a lecturer, appointed by the Vice-Chancellor.
4. The Dean of University Instruction, as ex-officio Chairman.
5. The Librarian, as ex-officio Secretary.
The term of Library Committee shall be 2 years beginning April 1, and 4 members shall form the quorum.9. Whenever there is an urgency, the Vice-Chancellor may take such action as he deems necessary and report the matter at the next meeting of the Council for approval.
Chapter II
(A)(v)
Faculties[Regulations under Section 19(1) and (2) and Section 31(2)(c) and (n) of the Panjab University Act, 1947]1. The Faculties constituted by the Senate are :-
3. The Fellows assigned to each Faculty may add to their number, according to the procedure laid down in the regulations, persons residing within the territorial jurisdiction of the University who fulfil the following qualifications :
(a)For Faculties other than Law, Engineering and Technology, Medical Sciences, Pharmaceutical Sciences and Education : A teacher (as defined in Regulation 2 of the Chapter relating to Academic Council) of a college affiliated to the University and who has been teaching a subject falling in the Faculty concerned with at least ten years' standing and in the case of Ph. D. degree holders of five years' standing.orA teacher of University Teaching Department teaching a subject falling in the Faculty concerned with at least ten years' standing and in the case of Ph. D. degree holders of five years' standing.orA retired teacher of a college affiliated to the University or a University Teaching Department with at least ten years' experience of teaching a subject falling in the Faculty concerned and in the case of Ph.D. degree holders of 5 years standing prior to their retirement from service.(b)For the Faculty of Law, only teachers of Law with at least ten years' teaching experience in Law or Advocates of ten years' standing or Judicial Officers of ten years' standing.(c)For the Faculty of Medical Sciences, teachers of Medicine with at least ten years' teaching experience or private Practitioners of ten years' standing;(d)For the Faculty of Engineering and Technology, teachers working in the University Department of Chemical Engineering and Technology or in Engineering Colleges affiliated to the University, with at least 10 years' teaching experience, or Engineers/Technologists of 10 years' standing;(e)[ For the Faculty of Pharmaceutical Sciences, teachers working in the University Institute of Pharmaceutical Sciences with at least 10 years' teaching experience or persons engaged in Pharmaceutical research, production or practice with at least 10 years' standing. The requirement of 10 years standing shall be reduced to 5 years in the case of those who hold Ph. D. degree in Pharmaceutical Sciences.] [Approved by the Government.](f)For the Faculty of Education :-(i)a degree teacher of an affiliated College of Education with at least ten years' standing and in the case of Ph.D. degree holders with five years' standing.or(ii)a degree teaching teaching the subject of Education/Physical Education in an affiliated college on whole-time basis, with at least ten years' standing and in the case of Ph.D. degree holders with five years' standing.or(iii)a teacher of the University Department of Education/Physical Education, with at least ten years' standing and in the case of Ph.D. degree holders with five years' standing.or(iv)a retired teacher of the University Department of Education/Physical Education or College of Education or of an affiliated college with at least ten years' teaching experience prior to his retirement from service in a subject falling in the Faculty of Education and in the case of Ph.D. degree holders of 5 years' standing prior to his retirement from service.Note :- The Faculty of Education shall include the subjects of Education and Physical Education in addition to all other subjects being already covered in the Faculty.Provided that -(i)the number of persons so added to the Faculty shall not exceed half the number of Fellows assigned to that Faculty and no person shall be eligible to be an Added Member or an Ex-officio member of more than one Faculty. An ex-officio Member of a Faculty shall also not be eligible to seek election as an Added Member to any other Faculty.If proposals for election of a person as Added Member to more than one Faculties are received and if he is elected to more than one Faculties, he shall retain one Faculty of his choice and resign the other Faculty/Faculties.Provided further that whenever there be any fraction while calculating the number of Added Members in a Faculty, it shall be raised to the next higher full number e.g. one half of 11 be taken as 6 Added Members instead of 5 as at present and so on.(ii)a person shall not be eligible to seek election, who :(a)in one way or the other, is involved in publication of heap notes, guides or help-books(b)by himself or by any person or a body of persons, in trust for him or for his benefit or on his account he has any share or interest in -8. In these Regulations the expression "Member of a Faculty" shall include a member added to the Faculty under Section 19, Sub-Section (2), Clause (b), of the Panjab University Act.
9. The Vice-Chancellor, and in his absence the Dean, shall preside at all meetings of a Faculty. In the absence of Vice-Chancellor and Dean, the members present at each meeting shall elect a member to preside. At a joint meeting of two or more Faculties, the Vice-Chancellor, if he is present, shall preside; in the absence of the Vice-Chancellor, the members present shall elect a member to preside.
10. The number of members required to form a quorum at a meeting of a Faculty shall be as under :-
| Arts | .. | Eight |
| Languages | .. | Seven |
| Law | .. | Five |
| Science | .. | Five |
| Medical Sciences | .. | Four |
| Business Management and Commerce | .. | Four |
| Engineering and Technology | .. | Four |
| Education | .. | Four |
| Dairying, Animal Husbandry and Agriculture | .. | Four |
| Design and Fine Arts | .. | Four |
| Pharmaceutical Sciences | .. | Four |
11. Meeting shall be convened by the Secretary of the Faculty concerned as the Dean or in his absence the Vice-Chancellor may direct.
Not less than seven days before the date of the meeting, the Secretary shall issue to every member an agenda paper, specifying the date, hour and place of the meeting and the items to be brought before the meeting.Provided that the Secretary under the direction of the Dean or in his absence the Vice-Chancellor may place more items before the meeting at shorter notice.13. (i) Every Faculty shall consider recommendations of the Board of Studies/Board of Control in regard to the following matters and approve or forward the same to the Academic Council and/or the Syndicate, as the case may be, with such modifications, if any, made by the Faculty :-
14. The Faculties shall elect their representatives on the Syndicate every year not later than December 31, in accordance with the Regulations contained in the Chapter relating to Syndicate.
16. No matter affecting any faculty shall be decided by the Academic Council, or the Syndicate, or the Senate, without its having been first referred to the Faculty for opinion. In case of doubt, the Vice-Chancellor shall decide what matter shall be referred, under this regulation, to any Faculty.
17. The Courses of Reading for the University examinations prescribed by the Syndicate, upon the recommendations of the Academic Council/Faculties, shall be subject to the approval of the Senate.
18. In the Absence of recommendations by the Faculties, or appropriate Boards or Committees, the Syndicate shall be competent to decide, subject to approval of the Senate, in the month of November every year, or as soon thereafter as possible, that the same outlines of tests, syllabi and courses of reading shall continue for the next admissions, as for the previous year, or take such other action as may be deemed fit.
Chapter II
(A)(vi)
Boards of Studies[Regulations under Section 31(2)(d) of the Panjab University Act, 1947]1.
1. There shall be two separate Board of Studies in the following subjects : one for the Under-graduate Studies for all examinations up to B.A./B.Sc./B.Com. and B.A. (Honours) and the other for Post-graduate Studies for all the M.A./M.Sc./M.Com. examinations including Post-graduate Diploma Courses of one year duration excluding M.Phil. and Honours School Courses.
English, Hindi, Punjabi, Sanskrit, Economics, History, Political Science and Civics, Philosophy, Psychology, Public Administration, Sociology, Botany, Chemistry, Mathematics, Zoology, Physics, Statistics, Geography and Commerce.1. Ancient Indian History, Culture and Archaeology.
2. Anthropology.
3. Biophysics.
4. Biochemistry.
5. Microbiology.
6. Geology.
Provided that there shall be separate Boards of Studies for Under-graduate Courses when the teaching in any of the above subjects is undertaken at the undergraduate level.2. A demonstrator is not a teacher for this purpose.
The Convener of the Board, may however, invite a representative of the School Board for consultation when the Pre-University syllabus is under consideration of the Board.| English, Hindi, Punjabi and Sanskrit | ... | Faculty of Languages |
| Economics, History, Political Science and Civics,Philosophy, Sociology, Psychology, Public Administration | ... | Faculty of Arts |
| Mathematics, Physics, Chemistry, Botany, Zoology | ... | Faculty of Science |
| Geography | ... | Faculties of Arts and Science |
| Medicine | ... | Faculty of Medical Sciences |
| Education | ... | Faculty of Education |
| Commerce | ... | Faculty of Business |
| . | Management and Commerce |
3. The Boards listed in Regulations 2.3 and 2.5 shall elect their Conveners at the first meeting after assuming office.
The Dean of the Faculty, if he is an ex-officio member of a Board of Studies shall be ex-officio Convener of the Board concerned.4. The Boards of Studies in the following subjects and their Conveners shall be nominated by the Syndicate :
I. ArabicII. PersianIII. UrduIV. BengaliV. TamilVI. SindhiVII. FrenchVIII. GermanIX. Russian and SlovakX. TibetanXI. Music and DanceXII. ArtsXIII. Courses in Library Science.XIV. Defence and Strategic Studies.[This Board will consider matters relating to Military Training (Optional subject also)].XV. Postgrduate Studies in Pharmaceutical Sciences.XVI. Chemcial EngineeringXVII. Civil EngineeringXVIII. Electrical EngineeringXIX. Mechanical EngineeringXX. Aeronautical EngineeringXXI. Applied SciencesXXII. Metallurgical EngineeringXXIII. Electronics and Electrical CommunicationXXIV. Engineering and Production EngineeringXXV. Postgraduate Medicla Education and ResearchXXVI. Dentral SurgeryXVII. Home ScienceXXVIII. PharmacyXXIX. NursingXXX. LawXXXI. Indian TheatreXXXII. ChineseXXXIII. Mass CommunicationXXXIV. ArchitectureXXXV. Post-graduate Physical EducationXXXVI. Under-graduate Physical EducationXXXVII. TeluguXXXVIII. KannadaXXXIX. MalayalamXL. Manipuri (for the admission of 1989-90 only)XLI. Gandhian StudiesXLII. Post-graduate Studies in NursingXLIII. AssameseXLIV. Computer Science and Engineering5. If any dispute arises whether by person is eligible to seek election or has incurred any of the disqualifications, the question shall be determined by the Chancellor, whose decision shall be final.
6. Notwithstanding anything to the contrary contained in these Regulations, where, in the opinion of the Syndicate, it is not possible to form a Board of Studies in the case of subjects listed in Regulations 1.1, 1.2, 2.3 and 2.5, in accordance with these Regulations the Syndicate may nominated a Committee to discharge the functions of the Board of Studies.
7. A Board shall have power to fill up any vacancy that occurs during the term, by co-opting any person, who, in accordance with these Regulations, would have been eligible for election to the Board of Studies concerned.
A co-opted member shall have the right of Voting.8. Save in the case of a Fellow of the University, an elected or co- opted member of a Board of Studies who ceases to possess any of the qualifications laid down in Regulation 2 or leaves the territorial jurisdiction of the University, shall cease to hold his office as a member of the Board of Studies.
11. A publisher intending to submit a book for being recommended as a text-book, for examination other than B.A. Honours and M.A. and such examinations as may be excluded from the operation of this provision by the Syndicate, shall forward one copy of the book to each member of the Board of Studies concerned and one to the Registrar and shall also submit to the Registrar for information of the Board a declaration in writing that the person whose name is described as author of the book is the real author and that he has no secret partners. If this declaration is found to be incorrect, no book published by such publisher or written by such author shall be considered by the University until the expiry of such period as may be fixed by the Syndicate.
Chapter II
(A)(vii)
The Panjab University Sports Committee1. There shall be a Sports Committee - which shall be called the Panjab University Sports Committee.
2. The constitution, objectives and functions of this committee shall be prescribed by the Syndicate from time to time and included in the Rules.
Chapter II
(B)
Election of Ordinary Fellows[Regulations under Sections 13, 14, 15 and 31(2)(a) of the Panjab University Act]1. Election of Ordinary Fellows under Section 13 of the Panjab University Act shall be held every four years. Once in every year on such dates as the Chancellor may appoint in this behalf, there shall, if necessary, be an election to fill any vacancy amongst the Ordinary Fellows elected under Section 13(2) of the Act.
2. For purposes of election under Regulation 1, the Registrar shall maintain a Register of Electors in respect of each of the following categories of electors indicating the name, father's name, address and designation of each elector -
3. The Registrar shall issue a notice every year in such manner as may be prescribed by the Syndicate inviting applications for enrolment as registered graduates. A copy of the aforesaid notice shall also be affixed on the Notice Board in the Registrar's office.
4. For the election of Ordinary Fellows by the various categories mentioned in Section 13, Sub-section (1) Clauses (b), (c), (d), (e), (f) and (h) of the Act, the Registrar shall issue to the institutions or electors of the category concerned, as the case may be, a notice in writing (Appendix B) setting forth the directions in this respect, if any, given, by the Syndicate and intimating -
5. Registration of Graduates :
1. A Magistrate;
2. A Subordinate Judge;
3. A Justice of Peace or a Notary Public;
4. The Dean of University Instruction;
5. The Registrar of the Panjab University;
6. The Principal of an affiliated college;
7. Office Commanding or Adjutant of the Unit (Defence Services Only).
6. The Registrar shall get the Registers of Electors prepared in respect of categories (ii) to (vii) of Regulation 2, after due scrutiny of the information received.
9. When ever an election is due to be held, the Registrar shall notify the date of election (for form of Notification, see Regulations), and shall publish the Registers of Electors of all the categories by causing a copy of each of them affixed on the office Notice Board in accordance with the schedule of dates approved by the Syndicate. For registered Graduates he shall publish in the above manner, the following Registers, bearing the date of their publication :
(i)the existing register of graduates;(ii)the preliminary register of graduates in respect of those who are enrolled subsequent to the publication of the existing register;(iii)the final register of graduates which shall include (i) and (ii) above.11. Copies of the existing, the preliminary and the final registers of graduates shall be obtainable (unless out of stock), on payment of such fee as may be prescribed by the Syndicate.
15. The Returning Officer shall retain, until the expiry of six months from the date of the election, all papers connected with the election, in a cover to be sealed in the presence of the candidates or their representatives (if present), and shall then, subject to any direction to the contrary given by the Chancellor, causes them to be destroyed.
16. The Vice-Chancellor may nominate a Deputy Registrar or any other officer of the University to perform any of the functions assigned to the Registrar in these regulations.
17. The procedure for holding the election of Ordinary Fellows by constituencies other than the Faculties, shall be -
(i)The Returning officer shall issue a notice (Appendix N) in such manner as may be decided by the Syndicate stating the number of vacancies and the date and hour by which the candidates should be nominated.(ii)Name of a candidate shall be proposed by one elector and seconded by another elector, on the prescribed form [Appendix (G)], obtainable from the Registrar (or on an identical form) which shall be forwarded to the Returning Officer, by name, under a registered cover, or delivered to him personally during office hours, against a receipt in writing, so as to reach him by the date and hour notified under clause (i).The candidate proposed shall sign his nomination paper in token of his consent to stand for election.(iii)An elector may propose as many persons for election as there are vacancies.(iv)Every candidate seeking election by Registered Graduates shall deposit with the Registrar a sum of Rs. 500 in cash by the date and hour prescribed for receipt of nomination papers. This amount shall be forfeited to the University if a candidate does not secure, in the election at the time of elimination, at least one-fourth of the quota required to secure his return, but it will be refunded if he had withdrawn his name by communicating the fact to the Returning Officer by the date prescribed for the purpose.(v)All nomination papers shall be scrutinised by the Returning Officer on the date prescribed for the purpose.(vi)A nomination paper shall be declared invalid -(a)if a proposer or a seconder has signed nomination papers of more candidates than the number of vacancies;(b)if the nomination paper is not signed by the candidate or by the proposer or by the seconder;(c)if the nomination paper is not addressed to the Returning Officer by name, and does not reach him under a registered cover, or is not delivered to him personally, by the date and hour notified under clause (i).(d)in the case of an election by the Registered Graduates :20. An election shall not be invalid by reason of non-receipt of any notice or because an elector has failed to receive the Ballot Paper or has not received it in time to return it to the Returning Officer by the time prescribed for the purpose or his name has not been included in the list of voters for any reason whatsoever.
21. Elections of Ordinary Fellows by constituencies other than by the Faculties shall be by the system of Single Transferable Vote. The procedure for voting and counting of votes shall be according to the Regulations as laid down from time to time.
22. After the votes have been duly counted, the Returning Officer shall declare the names of the candidates who have been elected, subject to Chancellor's approval under Regulation 34.
Election of Ordinary Fellows by the Faculties23. Six Fellows shall be elected by the Faculties. Of these one shall be elected by each of the Faculties of Arts, Languages, Science, Medical Sciences & Law and one shall be elected by the remaining Faculties combined. The Fellows to be elected by the Faculties of Arts, Languages and Science, shall be persons working as teachers in the University teaching departments or institutions affiliated to the University.
Only such persons shall be eligible to seek election from the Faculties as are residing within the State of the Punjab or Haryana or Himachal Pradesh or Union Territory of Chandigarh or Delhi.24. When an Ordinary Fellow is to be elected by a Faculty or by a group of Faculties, the Registrar, who will act as Returning Officer, shall circulate to all members of that Faculty or group of Faculties, a notice stating that candidates be nominated within the time specified in the notice. This time shall not be less than a fortnight from the date of the issue of the notice.
25. Every proposal of a candidate for election by a Faculty or Faculties shall be made by a member of the Faculty or the Faculties concerned, supported by another member of the Faculty or the Faculties concerned and forwarded to the Registrar, by name, under Registered Cover, or delivered to him personally during office hours, on a working day, against a receipt in writing, so as to reach him not later than the hour specified in the notice issued under Regulation 24. The candidate proposed shall sign his proposal form in token of his consent to stand for election.
26. The Registrar shall prepare a list of candidates duly proposed and send it to all members of the Faculty or Faculties concerned stating the date appointed by the Chancellor on which the election will take place.
27. The election shall take place at a meeting of the Faculty or the Faculties concerned on the date so appointed; the voting shall be by ballot (ballot paper as per Appendix H).
28. These elections shall be by Simple Majority Vote.
29. Votes shall be recorded on the Ballot Paper which shall be in the prescribed form (Appendix H). An elector shall have one vote only.
30. In recording his vote, he shall put a cross mark on the Ballot Paper against the name of the person for whom he votes.
31. When all the members have recoded their votes, the Ballot Papers shall be collected and counted by Two Tellers appointed by the Chairman of the meeting.
32. A Ballot Paper shall be rejected if -
(a)the cross mark is put opposite more than one name; or(b)if the cross mark is put where it is not possible to decide the name of the candidate for whom it has been recorded; or(c)a voter signs his name or writes any words or makes any mark, by which it becomes recognisable.34. The election of an Ordinary Fellow shall be subject to the approval of the Chancellor. Before according approval the Chancellor shall have regard to the fact that the person elected is not likely to draw pecuniary advantage from the University through (a) publication of cheap notes, guides or help books; (b) printing, publishing or selling books to or for the use of University Students of any of its courses; (c) a contract for supply of goods to the University; or (d) execution of any works of the University.
Method and Procedure for Election of Fellows by -35. These elections shall be by the method of Single Transferable Vote on accordance with the procedure prescribed in the following regulations -
In these Regulations -36. Votes shall be recorded on the ballot paper which shall be in the prescribed form. An elector shall have one vote only. In giving his vote, he-
37. (i) The Ballot Paper covers, other than those rejected under clause (xxv) of Regulation 17 shall be opened and the Ballot Papers taken out and mixed together.
38. In carrying out the operations prescribed in the regulations hereinafter contained -
39. After the invalid ballot papers, if any, have been rejected, the remaining ballot papers shall be divided into bundles according to the First preferences recorded for each candidate and the number of ballot papers in each bundle shall be noted.
40. The number of the ballot papers in the bundles shall then be added up and the total thus obtained shall be divided by a number representing the number of vacancies to be filled plus 1. The result shall be increased by 1 and this shall be sufficient to secure the return of a candidate (hereinafter called the quota).
41. If at any time the number of candidates is equal to the number of persons to be elected has obtained the quota, such candidate shall be treated, as elected, and no further steps shall be taken.
42. Subject to any reservations, if notified, under Regulation 17 for the States of Punjab and the Union Territory of Chandigarh, any candidate, in whose bundle the number of votes, on the first preference being counted is equal to or greater than the quota, shall be deemed to have been elected. Provided that for the election by Registered Graduates :
| (a) Punjab | ... 2 |
| (b) Union Territory of Chandigarh | ... 1 |
43. Subject to the provisions contained in Regulation 42 :
44. (i) If and when as a result of any operation prescribed by these Regulations, a candidate has a surplus, that surplus shall be transferred in accordance with the provisions of this Regulation.
45. (i) If, after all the surpluses have been transferred as herein before directed, less than the number of candidates required, has been elected, the candidate lowest on the poll shall be excluded from the poll and his unexhausted ballot papers distributed among the continuing candidates according to the next preferences recorded thereon. Any exhausted ballot papers shall be set aside as finally dealt with.
46. If, as a result of a transfer of ballot papers under these Regulations, the manner of votes obtained by a candidate is equal to or greater than the quota, the transfer then proceeding shall be completed but not further ballot papers shall be transferred to him.
47. Subject to the provisions contained in Regulations 42, 43 and 44 :
48. Subject to the provisions contained in Regulations 43, 43 and 44 :
49. If, when there is more than one surplus to be distributed, two or more surpluses are equal or if at any time it becomes necessary to exclude a candidate and two or more candidates have the same number of votes and are lost on the poll, regard shall be had to the original votes of each candidate and the candidate for whom fewest original votes are recorded shall have his surplus first distributed or shall be first excluded, as the case may be. If the number of their original votes, is the same, the Returning Officer shall decide by lot which candidate shall have his surplus distributed or be excluded.
50. Any candidate, or his agent, may, at any time, during the counting of the votes, either before the commencement or after the completion of any transfer of votes (whether surplus or otherwise), make a request in writing to the Returning Officer to re-examine and recount the ballot papers of all candidates or of any candidate (not being ballot papers set aside at any previous transfer as finally dealt with), and the Returning Officer shall forthwith re-examine and recount the same accordingly. The Returning Officer may also, at his discretion, recount votes, either once or more often in any case in which he is not satisfied, as to the accuracy of any previous count, provided that nothing herein shall make, it obligatory on the Returning Officer to recount the same votes more than once.
Appendix (A)Panjab UniversityNoticeUnder Section 14, Sub-Clause (2) of the Panjab University Act, 1947, persons eligible for enrolment as Registered Graduates are requested to apply on the prescribed form obtainable from the undersigned. This application accompanied by the prescribed enrolment fee must reach the undersigned not later than...................... Fee should be remitted only by I.P.O. (Indian Postal Order) or paid in cash at the University officer counter.| Chandigarh | Registrar |
| Dated........................... | Panjab University. |
| FromThe Registrar,Panjab University,Chandigarh. | To1. The Heads of the PanjabUniversity Teaching Departments.2. The Principals of Technical andProfessional Colleges.3. The Principals of Affiliated Arts Colleges. |
| No. ................................................. | Dated |
2. The election will take place on ...........................
A Register of the electors has to be prepared. I am sending herewith a copy of the list available with this office as per latest teacher's returns, with the request to forward the same to the Assistant Registrar (Shri.............) after making necessary additions/deletions in the list by the stipulated date i.e. ........................... and atleast fifteen days before the final list of voters is made public.Explanation : Principals, members of the staff of Technical and Professional Colleges, Principals, Professors, Senior Lecturers and Lecturers of affiliated Arts Colleges, shall be those whose appointments as such have been approved by the University and who at the time of registration, are performing whole time duties of such office.3. The Schedule for the above election shall be -
| (i) | Preliminary Register of Electors to be made available. | 90 days before the date of election | |
| (ii) | Last date for receipt of claims. | 75 days before the date of election | |
| (iii) | Last date for receipt of objections | 60 days before the date of election | |
| (iv) | Last date for receipt of intimation regarding change ofaddress | 60 days before the date of election | |
| (v) | Final Register of electors to be made available. | 50 days before the date of election | |
| (vi) | Notice inviting nominations to be issued. | 49 days before the date of election | |
| (vii) | Last date for receipt of nomination forms. | Not later than 3 O'clock of the 40th day before election. | |
| (viii) | Date of publication of the list of candidates seekingelection. | 38 days before the date of election | |
| (ix) | Date of scrutiny of nomination papers and publication of thelist of candidates whose papers have been found valid. | 35 days before the date of election | |
| (x) | Last date for receipt of objections to the nomination papers. | 30 days before the date of election | |
| (xi) | Last date for withdrawal of candidature. | Not later than 3 O'clock of the 25th day before the date ofelection. |
1. I sum of Rs. ........................ is due from you if you wish to retain your name on the Register of Graduates for the year ...................... This may kindly be sent so as to reach this office by ............................. Only I.P.O. (Indian Postal Order) or payment in cash at the University office counter or Postal Money Order will be accepted. This office may be advised on the attached post card of the date and mode of remittance indicating you Registered Graduate No. as given in Para 2 below. In the absence of this intimation, it may not be possible for this office to adjust your account and so the University will not be responsible if your name is not retained on the Register.
2. Your Registered Graduate No. is ..................................................................
3. The election will be held on ..........................................................................
| Chandigarh | Registrar |
| Dated........................... | Panjab University. |
| Dated................. | Yours faithfully,(Signature)...................................(Please sign in full and legibly)Registered Graduate No............................Address................................................ |
| 1. Name.................................. | 2. Registered Graduate No. |
| ................................................. | |
| 3. Address ............................... | 4. Amount................................. |
| 5. Date..................................... | 6. Signature................................ |
| (a) Last date for payment of annual fee | ............................................................. |
| (b) Last date for receipt of application for fresh enrolment | ............................................................. |
| (c) Supplementary Register of Graduates to be made available | ............................................................. |
| (d) Last date for receipt for intimation regarding change ofaddress | ............................................................. |
| (e) Last date for receipt of claims and objections | ............................................................. |
| (f) Date for scrutiny of claims and objections by Registrar | ............................................................. |
| (g) Date of the meeting of the Committee to considerobjections raised to Registrar's decision | ............................................................. |
| (h) Date on which final Register of Graduates will be madeavailable | ............................................................. |
| Chandigarh |
| Dated................. | RegistrarPanjab University |