EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956 THE EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956 [Act No. 09 of 1956] An Act further to amend the East Punjab University Act, 1947 Be
it enacted by the Legislature of the State of Punjab in the Seventh Year of the
Republic of India as follows:-- (1) This Act may be called the East Punjab University
(Amendment) Act, 1956. (2) It shall come into force at once. In
the long title and in subsection (1) of section 1 of the East Punjab University
Act, 1947 (hereinafter referred to as the 'principal Act'), for the words
"East Punjab University Act" the words "Punjab University Act
" shall be substituted. For
section 8 of the principal Act, the following shall be substituted, namely:-- "8.
Subject to the provisions of this Act the supreme authority of the University
shall be vested in the Senate which shall consist of the -- (a) Chancellor; (b) Vice-Chancellor; (c) ex-officio Fellows; and (d) Ordinary Fellows." For
section 10 of the principal Act, the following shall be substituted, namely:-- "10.
(1) The Vice-Chancellor of the University shall be appointed by the Chancellor. (2) ??The
Vice-Chancellor appointed under this Act shall hold office for a term of three
years which term may be extended by the Chancellor for such further periods not
exceeding three years at a time, as he may deem fit. (3) ???The
Chancellor shall determine the amount of remuneration and other conditions of
service of the Vice-Chancellor: Provided
that such terms and conditions shall not be altered to the disadvantage of the
Vice-Chancellor during his term of office. (4) ???The
Vice-Chancellor shall be the principal executive and academic officer of the
University and shall exercise general control over its affairs in accordance
with the statutes, rules and regulations. (5) ???In
case of illness or absence on leave of the Vice-Chancellor, or in any other
contingency the Chancellor may appoint a person, from amongst the Fellows of
the University, or, make such other arrangements as he may think fit, for the
disposal of business during the absence of the Vice-Chancellor. The
Chancellor shall determine the emoluments or allowances payable to a person
temporarily appointed to discharge the functions of the Vice-Chancellor." Subsections
(1) and (4) of section 11 of the principal Act shall be omitted. In
the proviso to section 12 of the principal Act for the word "twelve"
the word "five" shall be substituted. For
section 13 of the principal Act the following shall be substituted, namely:-- ''13.
(1) The number of Ordinary Fellows shall not exceed eighty-five, and of such
number? (a) fifteen shall be elected by the Registered
Graduates; (b) two shall be elected by Professors on the staff of
the Teaching Departments of the University from amongst themselves, provided
that one member each from the Arts and Science Departments shall be elected; (c) two shall be elected by Readers and Lecturers on
the staff of the Teaching Departments of the University from amongst
themselves, provided that one member each from the Arts and Science Departments
shall be elected; (d) three shall be elected by the Principals of
Technical and Professional Colleges from amongst themselves and three shall be
elected by the staff of such Colleges from amongst themselves; (e) eight shall be elected by the Heads of affiliated
Arts Colleges from amongst themselves; (f) eight shall be elected by the Professors, Senior
Lecturers and Lecturers of affiliated Arts Colleges from amongst themselves; (g) four shall be elected by the Heads of the
recognised High Schools from amongst themselves; (h) six shall be elected by the various Faculties of
the University; (i) three shall be elected by members of the Punjab
Legislative Assembly and two by the Punjab Legislative Council from amongst
themselves, provided that the member elected is a holder of any University
Degree; and (j) the remainder shall be nominated by the Chancellor. (2) ??The
election of any Ordinary Fellow shall be subject to the approval of the
Chancellor. (5) ??The
Ordinary Fellows shall, save as hereinafter provided, hold office for four
years. (4) ??An
Ordinary Fellow who has vacated his office may subject to the provisions of
this Act be again elected or nominated as an Ordinary Fellow. (5) ???No
person elected in his capacity as a member of any of the categories enumerated
in subsection (1) shall continue to hold his office after he has ceased to
possess the requisite qualification. (6) ??If in
the case of any election a dispute arises whether any person is or is not a
Principal, Professor, Reader, Senior Lecturer, Lecturer, Head of a College or
of a recognised High School within the meaning of clauses (b), (c), (d), (e),
(f) and (g) of subsection (g), the question shall be determined by the
Vice-Chancellor whose decision shall be final. The
proviso to subsection (4)(a) of section 14 of the principal Act shall be
omitted. For
section 15 of the principal Act the following shall be substituted, namely:-- "15.
Once in every year on such dates as the Chancellor may appoint in this behalf,
there shall, if necessary, be an election to fill any vacancy amongst the
Ordinary Fellows elected by the categories mentioned under clauses (b), (c),
(d), (e), (f), (g) and (h) of subsection (1) of section B. " For
section 16 of the principal Act the following shall be substituted, namely:-- "16. Disqualification for election.-- The
whole-time paid servants of the University except those on the teaching side
shall be disqualified to Seek election to any elected body of the
University." For
section 18 of the principal Act the following shall be substituted, namely:-- "18. Honorary Professors.-- In
addition to the whole-time paid teachers appointed by the University the
Chancellor may on recommendation of the Vice-Chancellor and of the Syndicate
confer on any distinguished teacher who has rendered eminent services to the
cause of education, the designation of Honorary Professor of the Punjab
University, who in such capacity will be expected to deliver a few lectures
every year to the Post-Graduate Classes." For
section 20 of the principal Act the following shall be substituted, namely:-- "20.
(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 (c) not less than twelve or more than fifteen
ex-officio or Ordinary Fellows elected by the Faculties in such manner and for
such period as may be prescribed by the Regulations. (2) ??The Regulations referred to in subsection (1)
shall be so framed as to secure that a majority of the elected members 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 of 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." For
section 21 of the principal Act the following shall be substituted, namely:-- "21. Registrar.-- The
Registrar shall be a whole-time paid officer of the University appointed by the
Senate. He shall be incharge of the administration of the University acting
under the immediate control of the Vice-Chancellor and shall represent the
University in all legal proceedings except where the Senate otherwise resolves
to the contrary." For
section 26 of the principal Act the following shall be substituted, namely:-- "26.
Colleges affiliated to the University on the date when this Act comes into
force are those given in Schedule IT of this Act. These Colleges shall observe
conditions of affiliation hereinafter contained failing which 'their
affiliation may be withdrawn." In
subsection (2) of section 31 of the "principal Act-- (i) in sub-clause (o) the following words shall be
added, namely:-- "till such time as the Government may set up some other
statutory body to control Secondary Education." (ii) after sub-clause (s), the following two sub clauses
shall be added, namely:-- "(f)
adequate arrangement to ensure security of service for teachers of the Colleges
affiliated to the University". "(u)
adequate arrangement for proper administration of the colleges other than
Government Colleges affiliated to the University." For
Schedules I to IV of the principal Act the following Schedules appended hereto
shall be substituted. SCHEDULE I List of Ex Officio Fellows 1.
Chief
Minister. 2.
Chief
Justice of the High Court, Punjab. 3.
Education
Minister. 4.
Director
of Public Instruction, Punjab. 5.
Deputy
Directress of Public Instruction, Punjab. SCHEDULE II PUNJAB (I) UNIVERSITY, SOLAN-(SIMLA HILLS) List of Affiliated Colleges Arts and Science
Colleges 1.
Khalsa
College, Amntsar. 2.
Hindu
Sabha College, Amritsar 3.
S.A.
Jain College, Ambala City. 4.
D.A.V.
College, Ambala City. 5.
Dev
Samaj College for Girls, Ambala City. 6.
S.D.
College, Ambala Cantt. 7.
G.M.N.
College, Ambala Cantt. 8.
Baring
Christian College, Batala. 9.
Sikh
National College, Banga. 10. Vaish College, Bhiwani. 11. R.S.D. College, FerozeporeCantt. 12. Dev Samaj College for Women, Ferozepore City. 13. D.C. Jain College, FerozeporeCantt. 14. M.R. College, Fazilka. 15. G.H.G. Khalsa College, GurusarSudhar. 16. Daronacharya S.D. College, Gurgaon. 17. Dayanand College, Hissar. 18. Hindu National College, Hariana. 19. D.A.V. College, Hoshiarpur. 20. S.D. College, Hoshiarpur. 21. Lyallpur Khalsa College, Jullundur. 22. D.A.V. College, Jullundur. 23. Doaba College, Jullundur. 24. KanyaMahavidyalaya, Jullundur. 25. Hans Raj MahilaMahavidyalaya, Jullundur. 26. Dyal Singh College, Karnal. 27. A.S. College, KalalMajra, Khanna. 28. R.K.S.D. College, Kaithal. 29. Arya College Ludhiana. 30. Gujranwala Guru Nanak Khalsa College, Ludhiana 31. D.M. College, Moga. 32. Radhakrishna Arya College, NawanShehrDoaba
(Jullundur). 33. Sikh National College, Qadian. 34. Arya College, Panipat. 35. S.M.R.S.D. College, Pathankot. 36. Ahir College, Rewari. 37. Vaish College, Rohtak. 38. S.G.G.S. Khalsa College, Mahilpur. 39. S.D. College, Simla. 40. Chhotu Ram Arya College, Sonepat. 41. B.M. College, Simla. 42. Khalsa College for Women, SidhwanKhurd (Ludhiana). Government Colleges 43.
Government
College for Women, Amritsar. 44.
Government
College, Chandigarh. 45.
Government
College, Dharamsala. 46.
Government
College, Hissar. 47.
Government
College, Ludhiana. 48.
Government
College for Women, Ludhiana. 49.
Government
College, Muktsar. 50.
Government
College, Rohtak. 51.
Government
College, Rupar. 52.
Government
College, TandaUrmar. 53. Government College, Gurdaspur. Punjab University Colleges 54.
Punjab
University Camp College, New Delhi. 55. Punjab University College, Hoshiarpur. Himachal Pradesh 56.
VallabhMahavidyala,
Mandi. 57. Government Intermediate College, Bilaspur. Pepsu 58.
Rajindra
College, Bhatinda. 59.
Brijindra
College, Earidkot. 60.
Randhir
College, Kapurthala. 61.
Malerkotla
College, Malerkotla. 62.
S.A.
Jain College, Malerkotla. 63.
Rapudaman
College, Nabha. 64.
Government
College, Narnaul. 65.
Mahendra
College, Patiala. 66.
Government
College for Women, Patiala 67.
Ramgarhia
College, Phagwara. 68.
Ranbir
College, Sangrur. 69. Ranbir College for Women, Sangrur. Law Faculty 70. Punjab University Law College, Jullundur City. Education Faculty 1.
Government
Training College for Teachers. Jullundur City. 2.
Brijindra
College, Faridkot (Pepsu). 3.
Government
Training College Tor Women, Simla. 4.
Dev
Samaj College for Women. 5.
A.I.J.H.M.
College, Rohtak. 6.
Vaish
College, Rohtak. 7.
Ahir
College, Rewari. 8.
D.M.
College, Moga. 9.
Khalsa
College for Women, SidhwanKhurd. 10. Vaish College, Bhiwani. 11. Sohan Lal Training College (Lahore), Ambala City. 12. Dayanand College, Hissar. 13. Khalsa College, Amritsar. Commerce Faculty 1.
Punjab
University College of Commerce, Jullundm City. 2.
Bikram
College of Commerce, Faridkot. 3.
Vaish
College, Rohtak. Agriculture Faculty 1.
Government
Agricultural College, Ludhiana. 2.
Khalsa
College, Amritsar. 3.
Brijindra
College, Faridkot. Veterinary Faculty 1.
Punjab
College of Veterinary Science and Animal Husbandry, Hissar Medical Faculty 1.
Medical
College, Amritsar. 2.
Dental
College, Amritsar. 3.
Medical
College, Patiala. 4.
Christian
Medical College, Ludhiana. Engineering and Technology Faculty 1.
Punjab
Engineering College, Chandigarh Capital. 2.
Technological
Institute of Textiles, Bhiwani. Physical Education 1.
Government
College of Physical Education, Rupar. All other Colleges which are affiliated to the
University.
Preamble - EAST PUNJAB UNIVERSITY
(AMENDMENT) ACT, 1956PREAMBLE