14. Ordinary Fellows elected by Registered Graduates.
(1)Once in every year on such date as the Chancellor may appoint in this behalf, there shall, if necessary be an election to fill any vacancy among the Ordinary Fellows elected by Registered Graduates.(2)The Syndicate shall maintain a register on which any graduate of the Panjab University, who -(a)has taken degree of Doctor or Master in any Faculty, or(b)has graduated in any faculty not less than five years before registration, shall, subject to the payment of an initial fee of such amount as may be prescribed by the Regulations, be entitled to have his name entered on application made within one year from the date on which he becomes so entitled.Provided that if such application is made after the expiry of the said period the applicant shall be entitled to have his name entered on payment of the said initial fee and of such further sum as may be prescribed by the regulations.(3)The name of any graduate entered on the register shall, subject to the Payment of an annual fee of such amount as may be prescribed by the Regulations, be retained thereon, and, in case of default, shall be removed therefrom, but shall, at any time, re-entered upon payment of all arrears.Provided that a graduate whose name has already been entered on the register may at any time compound for all subsequent payments of the annual fee by paying the sum prescribed in this behalf by the regulations.(4)[ Any person who had graduated in any Faculty of the University of the Panjab at Lahore before the year 1948 shall, on application made and on payment of such fees and on complying with such conditions as may be prescribed by the regulations of the University, be entitled, to have his name entered in the register of graduates of the Panjab University.] [In force with effect from 16th April, 1953 - vide Panjab University (Amendment) Ordinance No. IV of 1953.]Any registration effected after the 19th day of June, 1951, and before the commencement of the East Panjab University (Amendment) Act, 1952 (President's Act, IV of 1952), or anything done or any action taken including any regulations made in exercise of the powers conferred by or under the said Act shall be deemed to have been validly effected, done or taken as if this Ordinance was in force on the day on which such things was done or action taken and all the provisions of this ordinance shall apply accordingly.(5)No person other than a graduate whose name is entered on the said register shall be qualified to vote or to be elected at an election held under Sub-Section (1).(6)A graduate registered under this Section shall be entitled to such further privilege as may be determined by the regulations.
