Section 41 in The Statutes of the Punjabi University
41. Grievances Committees. - There shall be two separate Committees for the removal of grievances of Teaching and Non-Teaching employees.
The Committee for removal of grievances of teachers shall consist of the following members :(i)Dean, Academic Affairs (Convenor);(ii)DPI (Colleges), Punjab;(iii)Dean, Faculty of Law;(iv)One member to be nominated by the Vice-Chancellor from out of the members of Senate/Syndicate;(v)President, PUTA.The Committee for the removal of grievances of non-teaching employees shall consist of the following members :(i)Registrar (Convenor);(ii)Director, Languages, Punjab;(iii)DPI (Colleges), Punjab;(iv)One member to be nominated by the Vice-Chancellor from out of the members of Senate/Syndicate;(v)President, 'A' Class Officers' Association;(vi)President, Non-Teaching Employees' Association.Note :- From out of Nos. (v) and (vi) only the concerned President shall be called to attend the meeting.(i)The term of each of the Committees shall be two yeas beginning from first of April.(ii)The Vice-Chancellor shall determine the problems that may be considered by the above two Committees.(iii)If the complaint is against any of the members of the Committee, the member against whom the complaint to be considered, shall not attend the meeting. If the complaint is against the Convenor, the concerned Convenor shall not attend the meeting. In such a case, the Convener shall be nominated by the Vice-Chancellor.The recommendations of these Committees shall be put up before the Syndicate for final decision.Punjabi University, PatialaIndemnity BondThis Indemnity Bond is made this................ day of.............. by Shri........................... son of ........................ resident of ..............................., hereinafter called the Principal Party which expression shall, unless repugnant to the context include his heirs, successors and representatives, of the first part and Shri....................................................... son of ................................. resident of ....................................... hereinafter called Surety No. 1 and Shri........................... son of .................................. resident of ................................... hereinafter called Surety No. 2 which expression shall, unless repugnant to the context include their heirs, successors and representatives, in favour of Punjabi University, Patiala, hereinafter called the University, of the second part.Whereas the Principal Party's name has been recommended to enable him/her to join................................ at the University of ............................ for a period of .................... year/s from.............................. the Principal Party shall be paid leave salary (to be determined by the Syndicate).And whereas the Principal Party has further entered into the following agreement with the said University that :(i)He/she would devote his/her whole time to the study of ........................(ii)After completion of study of.......................... he/she would serve the Punjabi University at least for three years.Now this deed of Indemnity witnesses that in consideration of the aforesaid study of .......................... at the University of ..................... at his/her own request the Principal Party and Sureties No. 1 and 2, their heirs, successors, executors, and administrators jointly and severally undertake to always indemnify and keep harmless the University and refund immediately on demand by the University an amount equivalent to what he/she would draw as Study leave allowance in case he/she does not return to India, immediately after the expiry of the study leave or on his return from his/her studies abroad, he/she fails to serve the University at least for a period of three years or leaves the University service before completing three years service after the study leave or in the event of any breach of the terms and conditions of this bond.In witness whereof the Principal Party, Surety No. 1 and Surety No. 2 have signed and delivered this bond to the University in the presence of witnesses at Patiala on the day and the year first written above.Signature of Principal PartySignature of two Sureties : 1.....................Signature of two Sureties : 2.....................Signature of Witness No.: 1.......................Signature of Witness No.: 2.......................Certified that the persons purporting to execute the bond have actually signed in my presence.Head of the DepartmentMerit Promotion of Lecturers/Readers
