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State of Punjab - Act

Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

PUNJAB
India

Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

Act 16 of 2005

Published on 29 July 2005
Commenced on 29 July 2005
[This is the version of this document from 29 July 2005.]
[Note: The original publication document is not available and this content could not be verified.]

Guru Angad Dev Veterinary and Animal Sciences University Act, 2005Punjab Act No. 16 of 2005Statement of Objects and Reasons. - During sixties and early seventies Agricultural Universities were established as there was a scarcity of food grains in India. Holding true to the mandate these Universities have led to food grains sufficiency and now agricultural has reached its plateau and needs diversification. Animal Husbandry and Fisheries is the only segment which can prove to be the best alternative for agriculture. Johal Committee on Agriculture restructuring and adjustment has also propounded live stock to be viable alternate to agriculture. Till now the animal husbandry segment remained under the shadow of Agricultural University where the priorities were different and this sector could not get its due. This is the right time when we give the due place and share to the Veterinary and Animal Husbandry Sector for its development.The Standing Committee on Agriculture has also recommended to the Union Government of India for establishment of a separate University of Veterinary and Animal sciences in every state and already states like Tamil Naidu, West Bengal, Maharashtra and Karnatka have established separate Veterinary Universities. The States having Veterinary University have increased their GDP contribution of Live Stock tremendously i.e. from 17.35%.The State of Punjab has a greater potential to increase its GDP through the Animal Husbandry sector and this is the right time when we give the due place and share to this sector. In the new era of WTO, there is greater need of the improvement in the quality standards of milk, meat, wool and leather technology to come up to the level of international standards and creation of this university will cater to the needs of the time and state will be in a better position to increase the GDP and the job avenues of the students.The establishment of Veterinary and Animal Sciences University will give an impetus for the new sectors to be developed e.g. meat, milk, livestock products technology and marketing and will also encourage the students for self employment. Sensing the need of the hour Hon'ble Chief Minister decided to establish a new Veterinary and Animal Sciences University in Punjab.Accordingly while presenting the Budget for 2004-05 Hon'ble Finance Minister Punjab made an announcement in the Punjab Vidhan Sabha that the Punjab Government has decided to establish Guru Angad Dev Veterinary and Animal Sciences University in Punjab, Hon'ble Chief Minister had also made an announcement on 18th April, 2005 at Khadur Sahib on the occasion of 400th Birth Anniversary of Guru Angad Dev Ji that the new Animal and Veterinary Science University will be named after Guru Angad Dev Ji.Published by Punjab Government Gazette (Extraordinary), dated April 14, 2005, Page 859.Coming into force. - Notification No. S.O.32/P.A.16/2005/S.1/2005. dated 9th August, 2005 - In pursuance of the provisions of sub-section (2) of Section 1 of the Guru Angad Veterinary and Animal Sciences University Act, 2005 (Punjab Act No. 16 of 2005), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to appoint the 9th day of August, 2005, as the date, on which the aforesaid Act shall come into force.[Dated the 29th July, 2005]Department of Legal and Legislative Affairs, PunjabNo. 23-Legislative/2005. - The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 11th July, 2005, and is hereby published for general information :-An Act to establish and incorporate a University in the State of Punjab to be known as the Guru Angad Dev Veterinary and Animal Sciences, for the purposes of affiliating and teaching and ensuring proper and systematic instruction, training, research and extension in modern systems of veterinary, animal and fishery sciences and for the matters connected therewith or incidental thereto.Be it enacted by the Legislature of the State of Punjab in the Fifty sixth Year of the Republic of India as follows :-

Chapter I

Preliminary

1. Short title and commencement.

(1)This Act may be called the Guru Angad Dev Veterinary and Animal Sciences University Act, 2005.

(2)It shall come into force on such date, as the State Government may, by notification in the Official Gazette, appoint in this behalf.

2. Definitions.

- In this Act, unless the context otherwise requires, -

(a)"Academic Council" means the Academic Council of the University;

(b)"affiliated college" means a college or an institution affiliated to the University;

(c)"animal" means the live-stock and all other domesticated animals, wild animals, and shall include fish, birds, reptiles and all other living animals;

(d)"animal science" means breeding, live-stock production and management, nutrition of animals, live-stock products and feed technology;

(e)"Board" means the Board of Management of the University constituted under Section 11;

(f)"Chancellor" means the Chancellor of the University;

(g)"College" means the college of Veterinary Medicine at Ludhiana or any such like College, as may be established and maintained by the University;

(h)"Dean" means the Dean of the College;

(i)"extension education" means the education activities concerned with the training of veterinarians, para-veterinary staff, live-stock farmers, home makers and other groups concerned with animal health or welfare or improved animal husbandry practices and various phases of scientific technology related to animal production and marketing and includes demonstration to carry the new technology and innovation to live-stock farms and farm homes through the Department of Animal Husbandry and Fisheries;

(j)"faculty" means the faculty of the University;

(k)"fishery" means the art and science of understanding the biology, commercial exploitation and conservation of aquatic life as well as its surroundings including the constituents of the surroundings;

(l)"hostel" means a unit of residence for students of the University maintained or recognized by the University in accordance with the provisions of this Act;

(m)"library" means a library established or maintained by the University;

(n)"prescribed' means prescribed by the statutes or regulations made under this Act;

(o)"Registrar" means the Registrar of the University;

(p)"Section" means section of this Act;

(q)"State Government" means the Government of the State of Punjab;

(r)"Statutes" and "regulations" means, respectively, the statutes and regulations of the University made under this Act;

(s)"University" means the Guru Angad Dev Veterinary and Animal Sciences University established under Section 3;

(t)"University area" means the area falling under the jurisdiction of the University;

(u)"University campus" means the area comprised within the local limits of the headquarters of the University or such other colleges and institutions, as may from time to time, be declared as such by the University with the prior approval of the State Government;

(v)"Veterinary" means the art and science of Veterinary Surgery and Medicine and includes :-

(i)the diagnosis of diseases in, and injuries to animals;

(ii)the giving of advice based upon such diagnosis;

(iii)the medical or surgical treatment of animals;

(iv)the measures taken for prevention and control of live-stock diseases; and

(v)zoonoses and epidemiology; and

(w)"Vice-Chancellor" means the Vice-Chancellor of the University;

Chapter II

Establishment of the University

3. Establishment of the University.

(1)There shall be established a University by the name of "Guru Angad Dev Veterinary and Animal Sciences University" having jurisdiction in the whole of the State of Punjab.

(2)The University shall be a body corporate by the name specified in sub- section (1) and shall have perpetual succession and common seal. It shall have the power to acquire, hold and dispose of property both movable and immovable and shall sue and be sued by the said name.

(3)The headquarters of the University shall be at Ludhiana or at such place, as may be specified by the State Government by notification in the Official Gazette from time to time.

(4)The University shall not lease, sell or otherwise transfer any immovable property, which may have been vested in, or acquired by it, without obtaining the prior approval of the State Government.

4. Establishment of new colleges and recognition of institutions by the University.

- On and from the date of establishment of the University, no new college imparting education in veterinary, animal and fishery sciences, shall be established in the State of Punjab, except as a constituent or affiliated college of the University.

5. Objects of the University.

- The University shall have the following objects, namely :-

(a)to impart education in different branches of veterinary, animal and fishery sciences as the University may determine from time to time;

(b)to further advancement of learning and research in veterinary animal and fishery sciences and other allied sciences and to undertake extension of such specialized knowledge to the needy people;

(c)to undertake study on marketing strategies of live-stock and live-stock products, and on conservation of live-stock breeds and wild animals;

(d)to liaise and establish vital linkages with the concerned departments, governing Animal Husbandry, Fisheries and Dairy Development of the State Government and Union Government, National and International Research Institutes, specialized in the field of veterinary, animal and fishery sciences with a view to keep abreast of the latest technology;

(e)to raise level of veterinary study to international standards; and

(f)such other objects, as the State Government may, by notification in the Official Gazette, specify from time to time.

6. Powers and functions of the University.

- The University shall perform the following functions, namely :-

(a)to provide for instruction, training and research in veterinary, animal and fishery sciences;

(b)to make provision for dissemination of the findings of research and technical information through extension education;

(c)to institute degree, diplomas and other academic distinctions in veterinary, animal and fishery sciences;

(d)to hold examinations and to confer degrees, diplomas and other academic distinctions on persons who have -

(i)pursued a particular course of study; or

(ii)carried out research in the University under the prescribed terms and conditions;

(e)to confer honorary degrees or other distinctions in the manner and under the conditions as may be prescribed;

(f)to provide for lectures and instructions for field workers, live-stock farmers and other persons, not enrolled as regular students of the University and to grant certificates to them, if necessary;

(g)to cooperate with other universities, institutions, organizations and other authorities in such manner and for such purposes, as may be determined;

(h)to establish and maintain colleges and institutions relating to veterinary animal and fishery sciences;

(i)to affiliate colleges or institutions to the University and to withdraw affiliation therefrom;

(j)to establish and maintain laboratories, libraries, research stations, processing plants and museums for teaching, research and extension education;

(k)to institute, suspend or abolish Professorships, Associate Professorships, Assistant Professorships, Teacherships and other teaching research and extension posts in the University and to make suitable appointments thereto;

(l)to create, suspend or abolish administrative and other posts and to appoint persons to such posts;

(m)to institute or abolish or suspend fellowships, scholarships, studentship, bursaries, exhibitions, medals and prizes in accordance with the statutes and to undertake publication of works of merit and research pertaining to research in veterinary, animal and fishery sciences;

(n)to establish and maintain hostels for students of the University;

(o)to establish and maintain residential accommodation for the employees of the University;

(p)to fix, demand and receive, such fees and other charges, as may be prescribed;

(q)to exercise control over the students of the University and affiliated colleges;

(r)to manage and control the movable and immovable properties of the University;

(s)to accept, hold and manage any endowments, donations or funds, which may be vested in the University by way of grant, testamentary disposition or otherwise, and to invest the same in such manner as the University may deem fit :

Provided that no donation from a foreign country, foreign foundation or any individual in such country or foundation shall be accepted by the University, save with the approval of the State Government;

(u)to borrow money with or without security for such purposes, as may be approved by the State Government, from the Central Government or any other State Government, Indian Council of Agricultural Research or any other incorporated bodies, subject to the provisions of this Act;

(v)to maintain an employment bureau; and

(w)to do all such acts and things, whether incidental to the powers aforesaid or not, as may be required in order to further the objects of the University.

7. Transfer of college, institution and employees to the University.

- The college of Veterinary Science, Ludhiana, research stations, veterinary hospitals, fisheries and small animal colony in the Department of Zoology and hostels, attached with the aforesaid veterinary college and all other movable and immovable assets, liabilities and obligations pertaining thereto, shall stand transferred and vested in the University :Provided that till the facilities are provided in the University, the College of Veterinary Science, Ludhiana, shall continue to share the facilities of library, medical, playgrounds, guest houses, auditoria, clubs, public health services and accommodation for employees or any other facilities available with the Punjab Agricultural University (hereinafter in short called 'existing University') :Provided further that the students presently pursuing studies with the existing University, shall be permitted to complete the courses and the existing University shall make arrangements for conduct of their examinations :Provided further that if the existing University, prior to the establishment of the University, has conducted any examination, but the results thereof has yet not been declared, in such cases, the existing University shall declare the results and confer the degrees in due course :Provided further that the persons under the employment of the College of Veterinary Science, Ludhiana, research stations or institutions specified above, shall be transferred to the University on the same terms and conditions of service as were applicable to them in the aforesaid college and institutions, unless and until, such conditions are changed with the consent of such persons :Provided further that no person, who is employed on deputation in the said college or institution from the State Government, shall be transferred to the University, without the prior approval of the State Government.

8. Inspections.

(1)The Chancellor may cause an inspection to be made by such person, as he may direct, of the University, its buildings, laboratories, and equipments and of any institution maintained by the University, and may cause an inquiry to be made in respect of any matter connected with the administration and the finances of the University.

(2)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made, and, on receipt of such notice, the University shall be entitled to appoint a representative, who shall have the right to be present, and be heard, at such inspection or inquiry.

(3)The Chancellor may address the Board of the University with reference to the result of such inspection or inquiry, as the case may be, with such advice, as he may deem appropriate regarding the action to be taken.

(4)The Board shall communicate to the Chancellor about the action, it proposes to take as a result of such inspection or inquiry.

(5)If the Board does not, within a reasonable time, take action, he may, after considering any explanation furnished or representation made by the Board, issue such direction, as he may deem fit, and the Board shall comply with such directions.

Chapter III

Management of the University

9. Authorities and officers of the University.

- The following shall be the authorities and officers of the University, namely :-

(a)Authorities of the University -

(i)Board;

(ii)Academic Council;

(iii)Board of Studies; and

(iv)such other authorities, as may be declared by the statues to be the authorities of the University.

(b)Officers of the University -

(i)Chancellor;

(ii)Vice-Chancellor;

(iii)Dean of Post-graduate Studies;

(iv)Dean of the College;

(v)Director of Research;

(vi)Director of Extension Education;

(vii)Director of Students' Welfare-cum-Estate Officer;

(viii)Registrar;

(ix)Comptroller; and

(x)such other persons in the service of the University, as may be declared by the statutes to be the officers of the University.

10. Chancellor.

(1)The Governor of the State of Punjab shall be the Chancellor.

(2)The Chancellor shall be the Head of the University and shall, when present, preside at convocation of the University.

(3)The Chancellor shall have such other powers, as are specified in this Act or as may be prescribed.

11. Constitution of the Board.

(1)The State Government shall, as soon as possible after the commencement of this Act, constitute a Board for the management of the University.

(2)The Board of the University shall consist of -

(a)the Vice-Chancellor;

(b)the Chief Secretary of the State Government;

(c)the Financial Commissioner Development of the State Government;

(d)the Secretaries to the State Government in the Department of -

(i)Animal Husbandry, Fisheries and Dairy Development; and

(ii)Finance.

(e)the Director of Animal Husbandry;

(f)the Director of Dairy Development;

(g)the Director and Warden of Fisheries;

(h)the Deputy Director General (Animal Science) as a representative of the Indian Council of Agricultural Research;

(i)one officer, appointed by the Board from amongst the Deans or Directors of the University; and

(j)persons, not being officials, appointed by the State Government from amongst the following categories of persons, namely :-

(i)two from amongst the persons, who in the opinion of the State Government, are eminent Veterinary and Animal Science Scientists with the background of research or extension education or development or administration;

(ii)two from amongst the persons, who in the opinion of the State Government, are progressive farmers or live-stock breeders, having experience of, and interest in, scientific farming of live-stock, poultry, fishery and their improvement;

(iii)one from amongst the persons, who in the opinion of the State Government, are distinguished industrialists and businessmen, associated with Veterinary and Animal Husbandry development;

(iv)one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are distinguished industrialists and businessmen;

(v)one from amongst the Non-Resident Indians, having ancestral background in Punjab, who in the opinion of the State Government, are eminent veterinarians; and

(vi)one from amongst the women, who in the opinion of the State Government, are outstanding social workers, preferably with a background of rural advancement and animal husbandry.

(3)The term of office of the members of the Board, other than the official members, shall be two years.

(4)A member of the Board may resign his office by giving a notice in writing, addressed to the Chancellor.

(5)If, for any reason, a vacancy occurs in the office of a member of the Board, the State Government may fill that vacancy by appointing another person of the same category in accordance with the provisions of this section.

(6)Five members of the Board, shall be a quorum for a meeting of the Board :Provided that if a meeting of the Board is adjourned for want of a quorum, no quorum shall be necessary at the next meeting for the transaction of the same business.

(7)The Chancellor shall be the Honorary Chairman of the Board and the Vice- Chancellor shall be the working Chairman.

(8)The Members of the Board, shall not be entitled to receive any remuneration for the performance of their functions under this Act, except for such daily and travelling allowances, as may be prescribed.

12. Vacancies not to invalidate proceedings of the Board.

- No act or proceeding of the Board shall be invalid merely on the ground of the existence of any vacancy in, or defect in the constitution of, such Board.

13. Powers and duties of the Board.

- The powers and duties of the Board shall be as follows :-

(a)to approve the budget submitted by the Vice-Chancellor;

(b)to hold and control the property and funds of the University and issue any general directive on behalf of the University;

(c)to accept or transfer any property on behalf of the University;

(d)to administer funds placed at the disposal of the University for specific purposes;

(e)to invest moneys belonging to the University;

(f)to appoint the officers, teachers and other employees of the University in the prescribed manner;

(g)to specify the form of common seal of the University;

(h)to appoint such committees, as it may deem necessary for its proper functioning;

(i)to borrow money for capital improvements and make suitable arrangements for its repayment;

(j)to appoint the Vice-Chancellor subject to the provisions of Section 14;

(k)to meet at such times and as often, as the Board may deem necessary :

Provided that regular meeting of the Board, shall be held at least once in every two months; and

(l)to regulate and determine all matters concerning the University in accordance with this Act and the statutes, and to exercise such powers and to discharge such duties, as may be conferred on or imposed upon the Board by the Act or the statutes.

14. The Vice-Chancellor.

(1)The Vice-Chancellor shall be appointed by the Board from amongst the distinguished veterinarians in the prescribed manner :Provided that where the members of the Board are not unanimous with regard to the selection of the person, proposed to be appointed as the Vice- Chancellor, the appointment, shall be made by the Chancellor :Provided further that the first Vice-Chancellor of the University shall be the Secretary, Animal Husbandry of the State Government. He shall hold charge till the University starts functioning smoothly or till the Board appoints a regular Vice-Chancellor.

(2)Notwithstanding anything contained in sub-section (1), in the event of the Vice-Chancellor, being not in a position to discharge his functions on account of illness, absence or leave or any other contingency, the Chancellor may, on the advice of the State Government, appoint any person to act as Vice-Chancellor for the disposal of the business during the said event. The person temporarily appointed to discharge the functions of the Vice- Chancellor, shall hold office during the pleasure of the Chancellor. The Chancellor shall determine the emoluments or allowances, payable to the person, so appointed.

(3)The term of office of the Vice-Chancellor, shall be four years and he shall be eligible for re-appointment.

(4)The emoluments and other conditions of service of the Vice-Chancellor shall be such, as may be prescribed and the same shall not be varied to his disadvantage after his appointment.

(5)When a vacancy occurs, or is likely to occur, in the office of the Vice- Chancellor by reason of leave or for any cause, other than the expiry of the term of office, the Registrar shall report the fact forthwith to the Board, and such vacancy shall be filled in accordance with the provisions of sub- section (1).

(6)The Vice-Chancellor may, relinquish office by resignation in writing, addressed to the Board and deliver it to the Secretary of the Board atleast two months prior to the date, on which the Vice-Chancellor wishes to be relieved.

15. Powers and duties of the Vice-Chancellor.

(1)The Vice-Chancellor shall be the principal executive and academic officer of the University and the Chairman of the Academic Council, and shall, in the absence of the Chancellor, preside at a convocation of the University and shall confer degrees on the persons, entitled to receive them.

(2)The Vice-Chancellor shall exercise control over the affairs of the University and shall be responsible for the due maintenance of discipline at the University.

(3)The Vice-Chancellor shall convene meetings of the Academic Council, unless he temporarily delegates this power to some other officer of the University.

(4)Without prejudice to the powers conferred by this Act on the State Government, the Vice-Chancellor shall ensure the faithful observance of the provisions of this Act and the statutes and he shall exercise all such powers, as may be necessary in that behalf.

(5)The Vice-Chancellor shall be responsible for the presentation of the budget and the statement of accounts to the Board.

(6)In any emergency, which, in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary and shall, at the earliest possible, report the action taken, to the officer, authority or other body, as the case may be, for confirmation, who or which in the ordinary course, would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorised and provided for in the budget.

(7)Where any action taken by the Vice-Chancellor under sub-section (6), affects any person in the service of the University to his disadvantage, such action shall not taken, unless such a person has been given an opportunity of being heard.

(8)The person aggrieved by an action, referred to in sub-section (7), may prefer an appeal to the Board within a period of thirty days from the date, on which the action taken against him, is communicated to him.

(9)Subject as aforesaid, the Vice-Chancellor, shall give effect to the orders of the Board regarding the appointment, suspension or dismissal of officers, teachers and other employees of the University.

(10)The Vice-Chancellor shall be responsible for the co-ordination and integration of teaching, research and extension education.

(11)The Vice-Chancellor shall exercise such other powers, as may be prescribed.

16. Salary and allowances.

- The salary and allowances payable to the officers, teachers and other employees of the University shall be such, as may be determined by the Vice-Chancellor with the approval of the Board.

17. The Registrar.

(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board, from amongst the persons, having status not below the rank of a professor of the University and who are academician in the field of veterinary, animal or fishery sciences.

(2)The Registrar shall receive such remuneration and other emoluments, as may be prescribed and shall not, during the tenure of his office, accept any other remuneration or emolument from any other source.

18. Powers and duties of Registrar.

- The Registrar shall, -

(a)be responsible for the custody of the records and the common seal of the University;

(b)be the ex officio Secretary to the Academic Council and to the Board and shall place before the Academic Council and the Board all such information, as may be necessary for the transaction of business of the Academic Council or the Board, as the case may be;

(c)receive application for admission into the University;

(d)make arrangements of admission of Non-Resident Indian students, Non-Resident Indian sponsored students, foreign students, industry sponsored students;

(e)keep a permanent record of all syllabi, curricula and information connected therewith;

(f)make arrangements for the conduct of such examinations, as may be prescribed and be responsible for the due execution of all processes connected therewith; and

(g)perform such other duties, as may be prescribed from time to time by the Vice-Chancellor.

19. Comptroller.

(1)The Comptroller shall be a whole-time officer of the University and he shall be appointed by the Vice-Chancellor with the approval of the Board.

(2)The Comptroller shall manage the property and investments of the University and advise it in regard to its financial policy.

(3)The Comptroller shall be responsible to the Vice-Chancellor for all accounts matters of the University including the preparation and presentation of its Budget and statement of accounts.

(4)The Comptroller shall receive such remuneration, as may be prescribed. He shall not, during the tenure of his office, receive any remuneration or other emolument from any other source.

(5)The Comptroller shall -

(a)ensure that expenditure, not authorized in the budget, is not incurred by the University, except by way of investment; and

(b)disallow any expenditure, not warranted by the terms of any statutes or for which provision is required to be made by the statutes, but has not been so made.

(6)All moneys belonging to the University, shall be kept in a Scheduled Bank, as approved by the Board.

20. Director of Students' Welfare-cum-Estate Officer.

(1)The Director of Students' Welfare-cum-Estate Officer of the University shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.

(2)The aforesaid Director shall have the following duties, namely :-

(a)to make arrangements for the housing of students;

(b)to make programmes of students' counselling;

(c)to arrange for the employment of students in accordance with the plans, approved by the Vice-Chancellor;

(d)to supervise the extra-curricular activities of students;

(e)to assist in the placement of graduates of the University; and

(f)to organize and maintain contact with the Alumni of the University.

(3)He shall be responsible for the custody, maintenance and management of all the buildings, lawns, gardens, playgrounds and other properties of the University.

21. Dean of college.

(1)The College shall have a Dean, who shall be whole-time officer and shall be appointed by the Vice-Chancellor with the approval of the Board.

(2)The Dean shall be responsible to the Vice-Chancellor for all matters concerning the college.

(3)The Dean shall be responsible for the organization and the conduct of resident instruction of the college.

(4)The Dean of Post Graduate Studies shall be responsible for the organization and the conduct of post graduate resident instruction.

(5)The Dean shall act as liaison officer with national and international organizations or agencies or individuals for education, research and employment.

22. The Librarian.

(1)The Librarian of the University, shall be appointed by the Vice-Chancellor with the approval of the Board and shall be incharge of the library.

(2)The Librarian shall be responsible to the Vice-Chancellor for all matters concerning the library.

23. Constitution of the Academic Council.

(1)The Academic Council shall consist of the following members, namely :-

(a)the Vice-Chancellor;

(b)the Dean/Deans of the College/Colleges;

(c)the Dean of Post-Graduate Studies;

(d)the Director of Extension Education;

(e)the Director of Research; and

(f)five senior-most Heads of the Departments of Colleges to be nominated by their respective Deans.

(2)The terms of office of the members, specified in Clause (f) of sub- section (1), shall be two years.

24. Powers of the Academic Council.

(1)The Academic Council shall be incharge of the academic affairs of the University and shall, subject to the provisions of this Act and the statutes, superintend, direct and control and be responsible for the maintenance of standards of instruction, education and examinations and other matters, connected with the obtaining of degree and shall exercise such other powers and perform such other duties, as may be prescribed.

(2)Without prejudice to the generality of the foregoing power, the Academic Council shall have the power -

(a)to advise the Vice-Chancellor on all academic matters, including the control and management of the library;

(b)to co-opt at its meetings such Heads of the Departments, as it may consider necessary;

(c)to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships, Assistant Professorships and Teacherships and other teaching posts and with regard to the duties and emoluments thereof;

(d)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension;

(e)to make regulations regarding the admission of students to the University;

(f)to make regularisations regarding examinations to be conducted by the University and the conditions on which students shall be admitted to such examinations;

(g)to make regularisations relating to the courses of study leading to degree, diplomas and certificates;

(h)to make recommendations regarding post-graduate teaching, research and extension;

(i)to make recommendations regarding the qualifications, to be prescribed for teachers in the University;

(j)to exercise such other powers and perform such other duties, as may be conferred or imposed on it by or under the provisions of this Act.

Chapter IV

College and Institutions

25. Composition of college.

(1)The college shall comprise such Departments, as may be prescribed.

(2)There shall be a Head of each Department, who shall be responsible to the Dean for resident instruction; to the Director of Research, for research; and to the Director of Extension Education, for extension education.

(3)The Head of each Department shall be selected by the Vice-Chancellor and be appointed by him with the approval of the Board.

(4)The duties, powers and functions of the Heads of Departments shall be such as may be prescribed.

26. Veterinary, Animal Science and Fishery Institutions.

- Subject to the provisions of this Act and the statutes, the Veterinary, Animal Science and Fishery Institutes in the State shall be affiliated to the University, which shall be responsible for research, both fundamental and applied.

27. Director of Research.

(1)There shall be a Director of Research in the University, who shall be responsible to the Vice-Chancellor and who shall be appointed by the Vice-Chancellor in consultation with the Dean and with the approval of the Board.

(2)The Director of Research shall be a whole time officer, trained in Veterinary and Animal Sciences and shall initiate, guide and co-ordinate the research programmes of the University and its institutions.

28. Extension Education.

(1)The University shall be responsible for -

(a)the veterinary, animal husbandry and fisheries extension functions, which are primarily educational in nature; and

(b)imparting training to the Extension Officers for the National Extension Blocks and Instructors for the Extension Training Centres.

(2)All Extension Specialists, in relation to any subject matter, shall be the members of the staff of their respective subject matter sections in the University and work in co-ordination with the Departments of Animal Husbandry, Fisheries, Dairy Development and Co-operatives.

(3)The Director of Extension Education shall be a whole time officer, technically trained in Veterinary and Animal Science and shall be appointed by the Vice-Chancellor in consultation with the Dean and with the approval of the Board.

(4)The Director of Extension Education shall be responsible to the Vice- Chancellor and shall prepare programmes for assisting farmers and housewives in applying results of scientific investigations to the solution of their problems.

Chapter V

Services

29. Retirement and other conditions of service.

- The age of retirement and other conditions of service of every officer, teacher or other employee of the University shall be such, as may be prescribed.

30. Provident Fund.

- The University shall constitute gratuity and provident fund for the benefit of its officers, teachers and other employees in such manner, and subject to such conditions, as may be prescribed.

31. Appointment of technical staff.

- Subject to the provisions of this Act, the members of the technical staff of the University, shall be selected by the Head of the Department in consultation with the members of the Department concerned, who will further be recommended by the Dean or the Director of Research or the Director of extension Education, as the case may be, and shall be appointed by the Vice-Chancellor with the approval of the Board.

32. Temporary arrangements.

- The Vice-Chancellor may, until such time, the authorities of the University are duly constituted, temporarily appoint any officer of the University as authorized by this Act to appoint.

Chapter VI

Statutes and Regulations

33. Statutes.

- Subject to the provisions of this Act, the statutes may provide for the following matters, namely :-

(a)the constitution, powers and duties of the authorities of the University;

(b)the election, appointment and continuance in office of the members of the authorities of the University and of the officers, teachers and other employees of the University including the filling up of vacancies and all other matters relating to these authorities and officers, teachers and other employees for which it may be necessary or desirable to provide;

(c)the designation, the manner of appointment, the powers and the duties of the officers of the University;

(d)the classification and the manner of appointment of teachers;

(e)the constitution of gratuity or provident fund or both for the benefit of officers, teachers and other employees of the University;

(f)the institution of degree and diplomas;

(g)the conferment of honorary degrees;

(h)the establishment, amalgamation, sub-division and abolition of Departments of the University;

(i)the establishment and the abolition of hostels maintained by the University;

(j)the institution of fellowships, scholarships, medals and prizes;

(k)the maintenance of a register of graduates;

(l)the admission of students to the University and their enrolment and continuance as such;

(m)the courses of study, to be laid down for degrees and diplomas of the University;

(n)the conditions under which students shall be admitted to the degree, diploma or other courses and the manner in which the examinations are to be held and the eligibility for the award of degrees and diplomas;

(o)the conditions of residence of the students of the University and the levy of fees for residence in hostels maintained by the University;

(p)the recognition and supervision of hostels, not maintained by the University;

(q)the number, qualifications, emoluments and other conditions of service of officers, teachers and other employees of the University and the preparation and the maintenance of record of their services and activities;

(r)the fees, which may be charged by the University;

(s)the remuneration and allowances, including travelling and daily allowances, to be paid to the persons employed on the business of University;

(t)the conditions for the award of fellowships, scholarships, medals and prizes, stipends and fee concessions; and

(u)all other matters, which under this Act, are to be or may be provided for by the statutes.

34. Statues how made.

(1)The statutes, made under the Punjab Agricultural University Act, 1970, and in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, and subject to such adaptations and modifications, as may be notified by the State Government, be the first statutes of the University.

(2)The Board may, from time to time, make new or additional statutes and may amend or repeal the same.

(3)The Academic Council may propose to the Board, the draft of statutes and such draft shall be considered by the Board at its next meeting :Provided that the Academic Council shall not propose the draft of any statutes or any amendment therein, affecting the status, powers or constitution of any authority of the University, until such authority has been given an opportunity to express its opinion upon the proposal, and any opinion so expressed, shall be considered by the Board.

(4)The Board may consider any such draft, as is referred to in sub-section (3), and pass the proposed statutes or reject or return it to the Academic Council, for re-consideration, either in whole or in part, together with any amendment, which it may suggest.

(5)Any member of the Board, may -

(a)propose to the Board, the draft of any statutes and the Board may, either accept or reject the proposal, if it relates to a matter, not falling within the purview of the Academic Council;

(b)in case, such a draft relates to a matters, which is within the purview of the Academic Council, the Board shall refer it for consideration to the Academic Council, which may, either report to the Board that it approves or does not approve the proposal, which, then, shall be deemed to have been rejected by the Board or submit the draft to the Board in such form, as the Academic Council may, approve; and

(c)the provisions of clause (b), shall apply in the case of the draft, submitted by any member of the Board under clause (a) to the Board, as they apply in the case of a draft, presented to the Board by the Academic Council.

35. Regulations.

(1)Any authority of the University, may, make regulations, consistent with this Act and the statutes for -

(a)laying down the procedure to be observed at its meeting and the number of members required to form a quorum;

(b)providing for all matters, which by this Act and the statutes, are to be provided for by the regulations; and

(c)providing for any other matter, solely concerning the authority and not provided by this Act and the statutes.

(2)Every authority of the University shall make regulations providing for the giving of notice to the members of such authority of the dates of the meetings and of the business to be transacted at such meetings and for keeping of records of the proceedings of the meetings.

(3)The Academic Council may, subject to the provisions of the statutes, make regulations, providing for courses of study, system of examinations and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.

(4)The Academic Council may not alter a draft received from the Board of Studies, but may reject or return it to the Board of Studies for further consideration together with the suggestions of the Academic Council.

(5)The Board of Studies may direct that the amendment may be made, in such a manner, as it may specify.

(6)Notwithstanding anything contained in this section, the regulations made under the Punjab Agricultural University Act, 1970, and in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, and subject to such adaptations and modifications, as may be notified by the State Government, be the first regulations of the University.

Chapter VI

Finance, Account and Audit

36. General fund.

(1)The University shall have a general fund to which shall be credited-

(a)income from fees, endowments and grants and properties of the University;

(b)contributions or grants from the State Government and the Central Government on such conditions, as may be imposed by that Government; and

(c)other contributions, grants, donations and benefactions.

37. Other funds.

- The University may have such funds also, as may be prescribed.

38. Constitution of Finance Committee.

(1)The University shall constitute a Finance Committee consisting of the following members, namely :-

(a)the Vice-Chancellor;

(b)the Comptroller;

(c)a member chosen by the Board from amongst the official members; and

(d)a member chosen by the Board from amongst the non-official members.

(2)The powers and duties of the Finance Committee shall be as follows :-

(a)to examine the annual accounts of the University and to advise the Board thereon;

(b)to examine the annual budget estimates and to advise the Board thereon;

(c)to review the financial position of the University from time to time;

(d)to make recommendations to the University on all matters relating to the finances of the University; and

(e)to make recommendations to the Board on all proposals involving expenditure for which no provision has been made in the budget or which involves expenditure in excess of the amount provided in the budget.

(3)The accounts and the balance sheet shall be submitted by the Vice- Chancellor through the Board to the State Government, which shall cause them to be audited by the Examiner, Local Fund Accounts.

(4)The accounts, when audited, shall be printed and copies thereof together with audit report, shall be submitted by the Vice-Chancellor to the Board, which shall forward them to the State Government with such comments, as it may deem fit. The State Government shall cause a copy of the audited accounts together with its comments thereon, to be laid before the State Legislature.

39. Power of State Government to direct audit.

- The State Government shall have the power to order special audit of the accounts of the University by such Auditors or Agency, as it may direct.

Chapter VIII

Miscellaneous

40. Division of assets and liabilities.

(1)On the commencement of this Act, the assets and liabilities of the existing University, relating to veterinary, animal sciences and fisheries, shall stand transferred to, and shall vest in, the University in accordance with the following principles, namely :-

(a)any asset of existing University, which immediately before the commencement of this Act, is related to veterinary and animal sciences, fisheries and Small Animal Colony, including agricultural land used for fodder or feed production, dairy and poultry farms, fisheries and every right to such property, shall stand transferred to, and shall vest in the University;

(b)the land of the experimental area of existing University, adjoining the Immunology (Tick Borne Diseases) Building shall stand transferred to the University;

(c)any asset of existing University relating to Non-Resident Indian Students fee, revolving funds under the veterinary, animal sciences, fisheries and Small Animal Colony and every right to such property, shall stand transferred to, and shall vest in the University; and

(d)all teaching, research and extension schemes relating to veterinary, animal and fishery sciences in existing University shall stand transferred along with incumbents, budget and assets to the University.

(2)The liability existing on the assets of the existing University on the commencement of this Act, shall be shared between existing University and the University in proportion to the assets, shared by both the Universities.

(3)Every other liability of the existing University relating to veterinary, animal sciences and fisheries, if subsisting on such commencement, shall be the liability of the University.

(4)The cash balance whether in the form of cash, bank or security deposits and reserve funds, held by existing University, immediately before the commencement of this Act, shall, after deducting all the liabilities of existing University up to such commencement, be apportioned between existing University and the University in the ratio of seventy : thirty.

(5)The contracts made before the commencement of this Act, shall be deemed to have been made by the concerned universities to which the subject matter or assets, involved in the contract, has been shared after such commencement.

(6)Every share, debenture, bond and other investment made by existing University, shall be valued on the basis of average market value thereof, gained during one year immediately before the commencement of this Act, and the value so determined, shall be apportioned between existing University and the University in the ratio of seventy : thirty.

(7)Every borrowing made by existing University before the commencement of this Act, shall, if the liability is subsisting on such commencement, be repaid together with the interest accrued thereon by existing University.

(8)The provident fund, pension fund, death-cum-retirement gratuity, ex gratia grant and other benefits and accruals thereto of every office or other employee of existing University, shall stand transferred to the University, to which he has been allocated and posted on the date of the commencement of this Act.Explanation. - For the purposes of this section, "asset" shall be deemed to include all property movable and immovable, rights, powers, authorities and privileges, and all other rights and interests arising out of such property, as were immediately before the commencement of this Act, in the ownership, possession, power or control of existing University, and all books of accounts, registers, records and all other documents of whatever nature relating thereto, shall also be deemed to include all obligations of whatever kind then subsisting, of existing University.

41. Legal proceedings.

- If at the commencement of this Act, any suit, appeal or other proceeding of whatever nature, is pending by or against the existing University, the same shall not abate or be discontinued or be in any way prejudicially affected by reason of the re-organization of existing University, but such suit, appeal or other proceeding, may be continued, prosecuted or enforced by or against the concerned University to which the subject matter of such suit, appeal or other proceeding pertains after the re-roganization.

42. Authentication of pleadings.

- In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar, and all process in such suits and proceedings shall be issued to, and be served on him.

43. Transfer of employees.

(1)Save as otherwise provided in Section 7, all officers and other employees of the existing University, who are holding officers in, or in connection with the existing University relating to Veterinary and Animal Sciences, Fisheries and Small Animals' Colony, shall become the officers or other employees of the University.

(2)The employees of the Central Offices of the existing University's administration i.e. Registrar, Comptroller, Director, Students' Welfare, Estate Officer, Dean, Postgraduate Studies, Director of Research, Director of Extension Education, Librarian, University Hospital or any other centralized offices or facilities, dealing with veterinary, animal science, fisheries and related activities along with budget shall stand transferred to the University.

(3)Every officer or other employee, transferred to the University from the existing University, shall, on and from the commencement of this Act, hold his office or service in the same rank or designation in the University on the same terms and conditions and with the same rights to pension, provident fund, gratuity and other matters, as would have been admissible to him, if the existing University had not been re-organized.

(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947, or any other law for the time being in force, the transfer of the services of any officer or other employee from the existing University to the University, shall not entitle such officer or other employee to any compensation, and no such claim shall be entertained by any Court, tribunal or authority.

44. Membership of the University bodies.

(1)All casual vacancies among the members (other than ex officio members) of any authority or body of the University, shall be filled, as soon as possible, by the person or body, who or which appointed or nominated the member, whose place became vacant, and the person appointed or nominated to a casual vacancy, shall be a member of such authority or body for the remaining period of the term for which the person, whose place he fills, would have been a member.

(2)A person, who is a member of any authority of the University, and represents another body, whether of the University or not, shall retain his seat on that authority so long as, he continues to be a member of the body, by which he was appointed or nominated, and thereafter, till his successor is duly appointed or elected.

(3)No act or proceeding of any authority or body of the University, shall be invalid by reason merely of the existence of any vacancy or defect in the constitution of such authority or body.

(4)If any question arises whether any person has been duly appointed as, or is entitled to be, a member of any authority of the University, subordinate to the Board or whether any decision of the University is in accordance with this Act and the statutes, the same shall be referred to the State Government, whose decision thereon, shall be final.

45. Annual Report.

(1)The Annual Report of the University, shall be prepared under the directions of the Vice-Chancellor and be submitted to the Board atleast one month before the annual meeting, at which, it is to be considered.

(2)The Board shall, after consideration of the Annual Report, forward a copy thereof to the State Government.

(3)On receipt of a copy of the Annual Report referred to in sub-section (1), the State Government shall cause a copy of such Report, together with its comments thereon, to be laid before the State Legislature.

(4)Notwithstanding the re-organization of the existing University, the Annual Report of the University for the year 2005-06, shall be prepared under the directions of the Vice-Chancellor of the University, and the Board of the University shall, after consideration of the Annual Report, forward a copy thereof to the State Government.

46. Constitution of references to the existing University in any document.

- Any reference to the existing University in any law, other than this Act, or in any contract or other instrument, shall be construed, -

(a)if such reference relates to any asset or property of the existing University, as a reference to the existing University; and

(b)in any other case, as a reference to the University.

47. Power to issue directions.

(1)Notwithstanding anything contained in this Act, the State Government may, if it considers appropriate in public interest, it may, by an order, published in the Official Gazette, issue policy directions to the University or annual any proceeding of the University, which, in its opinion are not in conformity with the provisions of this Act and statutes :Provided that before annulling any proceedings of the University, the State Government shall call upon the University to show cause why such an order should not be made and the University shall be given an opportunity to explain its view point with regard thereto.

(2)Every order passed under sub-section (1), shall, as soon as may be, laid before the State Legislature.

48. Obligations to be discharged by University.

- Any obligation incurred, before the commencement of this Act, by the existing University to confer any degree or other academic distinction, to any person or to grant any copy of any degree, diploma, certificate, marks sheet or other document to any person shall, on such commencement, be the obligation of the University.

49. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty :Provided that no order shall be made under this section, after the expiry of a period of two years from the date of commencement of this Act.

(2)Every order made under this section, shall be laid, as soon as may be, after it is made, before the State Legislature.

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