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EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956

EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956

EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956

Preamble - EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956

 

THE EAST PUNJAB UNIVERSITY (AMENDMENT) ACT, 1956

[Act No. 09 of 1956]

PREAMBLE

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:--

Section 1 - Short title and commencement

(1)     This Act may be called the East Punjab University (Amendment) Act, 1956.

 

(2)     It shall come into force at once.

Section 2 - Amendment of section 1 of Punjab Act VII of 1947

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.

 

Section 3 - Substitution of section 8 of Punjab Act VII of 1947

 

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."

Section 4 - Substitution of section 10 of Punjab Act VII of 1947

 

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."

Section 5 - Amendment of section 11 of Punjab Act VII of 1947

 

Subsections (1) and (4) of section 11 of the principal Act shall be omitted.

 

Section 6 - Amendment of section 12 of Punjab Act VII of 1947

In the proviso to section 12 of the principal Act for the word "twelve" the word "five" shall be substituted.

 

Section 7 - Substitution of section 13 of Punjab Act VII of 1947

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.

 

Section 8 - Amendment of section 14 of Punjab Act VII of 1947

The proviso to subsection (4)(a) of section 14 of the principal Act shall be omitted.

Section 9 - Substitution of section 15 of Punjab Act VII of 1947

 

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. "

 

Section 10 - Substitution of section 16 of Punjab Act VII of 1947

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."

 

Section 11 - Substitution of section 18 of Punjab Act VIT of 1947

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."

Section 12 - Substitution of section 20 of Punjab Act VII of 1947

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."

Section 13 - Substitution of section 21 of Punjab Act VII of 1947

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."

Section 14 - Substitution of section 26 of Punjab Act VII of 1947

 

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."

 

Section 15 - Amendment of Section 31 of Punjab Act VII of 1947

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."

 

Section 16 - Substitution of Schedules to Punjab Act VII of 1947

For Schedules I to IV of the principal Act the following Schedules appended hereto shall be substituted.

Schedule I - SCHEDULE I

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 - SCHEDULE II

 

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.