(1)Omitted by Punjab Act 9 of 1956.(2)The Senate shall have the entire management of, and superintendence over the affairs, concerns and property of the University and shall provide for that management, and exercise that superintendence in accordance with the statutes, rules and regulations for the time being in force.(3)No act done by the University shall be deemed to be invalid merely by reasons of any vacancy among either class of elected Ordinary Fellows, or by reason of the total number of Ordinary Fellows, or of members of the profession of education to be included among Ordinary Fellows, being less than the minimum prescribed by this Act.(4)Omitted by Punjab Act 9 of 1956.
