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[Cites 0, Cited by 5] [Entire Act]

State of Punjab - Section

Section 20 in Panjab University Act, 1947

20. Syndicate.

(1)The Executive Government of the University shall be vested in the Syndicate which shall consist of :-
(a)the Vice-Chancellor as Chairman;
(b)The Director of Public Instruction, Punjab; and
(ba)[ The Director of Public Instruction, Chandigarh.] [vide Government of India Notification, dated 29.6.1998 'Director of Education, Himachal Pradesh' Omitted vide Government of India Notification, dated 27.4.1973.].
(c)Not less than twelve or or more than fifteen Ex-officio or Ordinary Fellow elected by the Faculties in such manner and for such period as may be prescribed by the regulations.
(2)The regulations referred to in Sub-Section (1) shall be so framed as to secure that a majority of the elected member of the Syndicate shall be Heads of, or teachers in Colleges affiliated to the University or Colleges and teaching Departments maintained by the University.
(3)If in any election the question is raised whether any person is or is not the Head of, or a teacher in a College affiliated to the University or a College or Teaching Department maintained by the University, the question shall be decided by the Vice-Chancellor.
(4)The Syndicate may delegate any of its executive functions to the Vice-Chancellor or to the Sub-Committees appointed from amongst the members of the Syndicate or to a Committee appointed by it which may include persons who are not members of the Syndicate or to any other authority prescribed by Regulations.
(5)[ The Syndicate may make such rules, not inconsistent with the provisions of this Act and the Regulations, as they may deem necessary for carrying on the executive Government of the University as specified in Sub-Section (1).] [Added vide vide Government of India Notification, dated 25.5.1970.]