SRI GURU GRANTH SAHIB WORLD UNIVERSITY ACT, 2008

Preamble - SRI GURU GRANTH SAHIB WORLD UNIVERSITY ACT, 2008

 

THE SRI GURU GRANTH SAHIB WORLD UNIVERSITY ACT, 2008

[Act No. 20 of 2008]

[25th April, 2008]

PREAMBLE

An Act to establish and incorporate a University in the State of Punjab to be known as the Sri Guru Granth Sahib World University, for the purposes of making provisions for study, research, teaching in the areas of world religions, cultures and civilizations and other courses under the general heads of the arts and humanities, social sciences, pure sciences, applied sciences, medical sciences, engineering sciences and for focusing stress on the emerging disciplines such as information technology, biotechnology, nanotechnology, ecology, human rights, feminism and empowerment of the down-trodden and to provide for the matters connected therewith or incidental thereto.

Whereas the 400th anniversary of the compilation of Sri Adi Guru Granth Sahib and its installation in Sri Harmandar Sahib, Amritsar, by Guru Arjun Dev, the fifth Prophet of Sikhism, was globally celebrated in the year. 2004 CE;

Whereas to commemorate this event, the Sri Guru Granth Sahib Fourth Centenary Memorial Trust created under the Indian Trust Act. 1882 sponsored and made a proposal to the State Government for setting up a private University in the State of Punjab;

Whereas the State Government, after due consideration has come to the conclusion that Sri Guru Granth Sahib Fourth Centenary Memorial Trust, for and on behalf of the Shiromani Gurdwara Parbandhak Committee, is capable of establishing and running the University for the objectives mentioned in the first para, and has, therefore, accepted the proposal for the establishment of the said private University;

And whereas, in these circumstances, it is deemed expedient to establish Sri Guru Granth Sahib World University for the aforesaid purposes.

BE it enacted by the Legislature of the State of Punjab in the Fifty-ninth Year of the Republic of India.

 

Section 1 - Short title and commencement

 

(1)     This Act may be called the Sri Guru Granth Sahib World University Act. 2008.

 

(2)     It shall come into force at once.

 

Section 2 - Definitions

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

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

 

(b)      "Authorities" mean the authorities of the University;

 

(c)      "Board of Studies" means a body, to be constituted by the Syndicate;

 

(d)      "Campuses" mean campuses of the University including off-campuses centres, off shore campuses centres and regional campuses;

 

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

 

(f)       "Dean" means a Dean of the University;

 

(g)      "Finance Committee" means the Finance Committee of the University;

 

(h)     "institution" means an institution or institute or college or academic centre (by whatever name it may be called) run, managed or recognized by or affiliated to the University, in and outside the State;

 

(i)       "prescribed" means prescribed by Statutes, Ordinances and Regulations;

 

(j)       "President" means the President of the Shiromani Gurdwara Parbandhak Committee;

 

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

 

(l)       "Senate" means the Senate of the University;

 

(m)    "Shiromani Gurdwara Parbandhak Committee" means the Committee, named as such by the Board, constituted under the provisions of Part Third of the Sikh Gurdwaras Act, 1925;

 

(n)     "Syndicate" means the Syndicate of the University;

 

(o)      "Statutes", "Ordinances" and "Regulations" mean the Statutes, Ordinances and Regulations of the University, made by it under this Act;

 

(p)      "teacher" includes Professor, Reader, Associate Professor, Assistant Professor. Lecturer and any such other person, who imparts instruction in the University or in any of its institutions and centres.

 

(q)      "Trust" means Sri Guru Granth Sahib Fourth Centenary Memorial Trust, which is a constituent unit of the Shiromani Gurdwara Parbandhak Committee;

 

(r)      "University" means the Sri Guru Granth Sahib World University, established under this Act; and

 

(s)      "Vice-Chancellor" means the Vice-Chancellor of the University.

Section 3 - Establishment of the University

 

(1)     There shall be established a private University by the name of Sri Guru Granth Sahib World University in the State of Punjab.

 

(2)     The University shall be run and managed by the Trust in accordance with the provisions of this Act.

 

 

(3)     The University shall be a body corporate by the name specified in sub-section (1) and shall have perpetual succession and a common seal. It shall have the power to acquire, hold, dispose of property, both moveable and immoveable and to make contract, and shall sue and be sued by its name.

 

(4)     The headquarters of the University shall be at Fatehgarh Sahib.

Section 4 - Objects of the University

 

The objects of the University shall be,--

(i)       to undertake study, teaching and research in the domain of Sikhism and other World religions, languages, cultures and civilizations, particularly those, which arose and developed in the Indian sub-continent;

 

(ii)      to undertake study, teaching and research in respect of the courses under the general heads of arts and humanities, social sciences, pure sciences, applied sciences, medical sciences, engineering sciences (equal stress would also be laid on the emerging disciplines such as information technology, biotechnology, nanotechnology as well as latest disciplines like ecology, human rights, feminism, empowerment of the down-trodden and while doing so emphasis will be laid on professional and vocational courses);

 

(iii)     to contribute towards evolving a knowledge society with a view to make the State, a leading hub of knowledge on global horizon;

 

(iv)    to maintain liaison and establish collaboration with industry for evolving industry-oriented professional courses and for providing professional orientation in imparting education:

 

(v)      to encourage and motivate leading industrial houses for setting-up at the Campuses their respective corporate institutes for academia-industry nexus; and

 

(vi)    to disseminate knowledge so as to make it accessible to all strata of the society.

 

Section 5 - Powers and functions of the University

 

The University shall have the following powers and functions, to be exercised and performed by or through its various officers and authorities, namely:--

(i)       to make provisions and adopt all measures (including adoption and updating of the curricula) in respect of study, teaching and research, relating to the courses through traditional as well as new innovative modes including online education mode;

 

(ii)      to institute and confer degrees, diplomas, certificates, awards, grades, credits and academic distinctions;

 

(iii)     to conduct and hold examinations, grant or confer degrees, diplomas and certificates;

 

(iv)    to institute Professorships, Associate Professorships. Assistant Professorships, Readerships, Lectureships and other degrees;

 

(v)      to provide for the degrees, diplomas, certificates, equivalent or corresponding to the degrees, diplomas, certificates of other recognized Universities, Boards or Councils;

 

(vi)    to take all necessary measures for setting up Campuses;

 

(vii)   to set up central library, departmental libraries, museums and allied matters;

 

(viii)  to demand such fees and other charges, as may be prescribed;

 

(ix)    to hold, manage and run trusts and endowments, which may be created in favour of the University;

 

(x)      to institute and confer honorary degrees as may be prescribed;

 

(xi)    to institute and award fellowships, scholarships, studentships as may be prescribed;

 

(xii)   to print and publish works of academic excellence;

 

(xiii)  to take special measures for the spread of educational facilities among the educationally backward strata of the society;

 

(xiv)  to encourage and promote sports and martial arts;

 

(xv)   to create technical, administrative, ministerial and other necessary posts and to make appointments thereto;

 

(xvi)  to receive grants from the University Grants Commission and other Central, State agencies or any other person;

 

(xvii) to accept and receive gifts, donations and to raise loans and advances;

 

(xviii)   to undertake research projects on mutually acceptable terms and conditions in respect of agriculture, industry and business;

 

(xix)  to provide consultancy services;

 

(xx)   to frame Statutes, Ordinances and Regulations for carrying out the objects of the University;

 

(xxi)  to encourage and promote extra-curricular activities for personality development of the teachers, students and employees of the University;

 

(xxii) to provide for dual degrees, diplomas or certificates vis-a-vis other universities on reciprocal basis;

 

(xxiii)   to set-up constituent colleges, institutions, off-campus centres, off-shore centres and zonal or regional centres, study centres, learning centres (by whatever name these may be called), as per the guidelines of the University Grants Commission and the instructions issued by the State Government from time to time;

 

(xxiv)   to purchase, acquire and take on lease or mortgage and sell, lease, mortgage, alienate and transfer any immovable or movable property of the University;

 

(xxv)to prescribe the fee structure for various categories of students;

 

(xxvi)   to seek collaboration with other institutions on mutually acceptable terms and conditions;

 

(xxvii)  to determine salaries, remunerations, honoraria to teachers and employees of the University in accordance with the norms, specified by the University Grants Commission;

 

(xxviii) to do self-certification, which shall be exempted from obtaining any permission, approval, license, certificate, no objection certificate, authorization, or any other document from the State Government or any other body, set-up by the State Government or under any State Act or Central Act; and

 

(xxix)   to take all such measures and to do all such other acts, as may be necessary or desirable to further the objects of the University.

 

Section 6 - University not to discriminate

 

(1)     The University shall not discriminate against any person on the ground of religion, race, class, colour, caste, sex or place of birth and shall be open to all in respect of admission, enrolment and employment.

 

(2)     The University shall adhere to the State policy in respect of reservation made by the State Government under the Constitution of India or any other law for the time being in force for reserving seats for different categories of students in respect of the State quota for the domiciles of the State of Punjab.

 

Section 7 - Jurisdiction of the University

 

(1)     The University shall exercise its jurisdiction within its Campuses.

 

(2)     Notwithstanding anything contained in sub-section (1), the Trust of University, may set-up and manage institutions outside the jurisdiction of the Campuses of the University and the institutions so set-up and run, shall be deemed to be constituent units of the University, irrespective of the fact that the area within which, such institutions are set-up and run, fall within the territorial jurisdiction of any other University, Board or any other affiliating body.

 

(3)     After its establishment, the University shall affiliate to it only that other educational or professional institution, established, run or managed by the Trust or the Shiromani Gurdwara Parbandhak Committee, with regard to the affiliation of which, a specific decision is taken by the Trust, and not otherwise.

 

Section 8 - Officers of the University

 

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

(i)       the Chancellor;

 

(ii)      the Vice-Chancellor;

 

(iii)     the Registrar;

 

(iv)    the Deans of the Faculties; and

 

(v)      such other officers of the University, as may be declared by the Statutes, to be the Officers of the University.

 

Section 9 - Appointment, duties, powers and conditions of service of officers of the University

 

Subject to the provisions of this Act, the mode of appointment of the officers of the University, their powers and duties, the terms and conditions of their service and filling up of casual vacancies of such officers, shall be provided under the Statutes or Ordinances.

 

Section 10 - The Chancellor

(1)     The President shall be the Chancellor of the University.

 

(2)     The Chancellor shall preside over the convocation of the University.

 

Section 11 - The Vice-Chancellor

(1)     The Vice-Chancellor shall be appointed by the Chancellor on the recommendation of the Trust on such terms and conditions, as may be prescribed.

 

(2)     The Vice-Chancellor shall hold office for a period of five years which may be extended by the Chancellor on the recommendation of the Trust.

 

(3)     The salary, remuneration, travelling allowance and clearness allowance or any other allowance of the Vice-chancellor shall be at par with those of the Vice-Chancellors of other Universities of the State of Punjab.

 

(4)     In the event of the Vice-Chancellor, being not in a position to perform his functions, on account of illness, leave, or due to any other reason, a Dean, nominated by the Vice-Chancellor, shall act as a Vice-Chancellor. In case of any emergency, where no such nomination has been made by the Vice-Chancellor, the Dean, Academic Affairs, shall act as a Vice-Chancellor.

 

(5)     The Vice-Chancellor, shall be the principal executive and academic officer of the University, and shall exercise control over its affairs in accordance with the Statutes, Ordinances and Regulations, and give effect to the decisions of the authorities. He shall be the Ex-officio Chairperson of the Senate, the Syndicate, the Academic Council and the Finance Committee of the University.

 

(6)     In the absence of the Chancellor, the Vice-Chancellor shall preside over the convocation of the University. He shall be entitled to be present at and address any meeting of any authority or other body of the University.

 

(7)     The Vice-Chancellor shall have the power of convening meetings of the Senate, the Syndicate and the Academic Council.

 

(8)     It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, the Statutes, Ordinances and Regulations made thereunder, are observed in letter and spirit and he shall be competent to exercise all necessary powers in this regard.

 

(9)     If, in the opinion of the Vice-Chancellor, an emergency has arisen, which warrants immediate action to be taken, the Vice-Chancellor shall take such action, as he deems necessary, and shall report the same for confirmation at the next meeting to the authority concerned, which in the ordinary course, could have dealt with the matter:

Provided that if the action taken by the Vice-Chancellor is not approved by the authority concerned, he may refer the matter to the Chancellor, whose decision on the advice of the Trust, shall be final:

Provided further that where such action adversely affects any person in the service of the University, such person shall be entitled to prefer, within a period of thirty days from the date, on which he receives notice of such action, an appeal to the Chancellor, whose decision on the advice of the Trust, shall be final.

(10)   The Vice-Chancellor shall exercise such other powers and perform such other duties, as may be prescribed.

 

Section 12 - The Registrar

 

(1)     The Registrar shall be appointed by the Syndicate, and he shall be a whole-time administrative officer of the University. The terms and conditions of service of the Registrar shall be such, as may be prescribed:

Provided that the term of office of the Registrar shall be four years or up to the age of sixty years, whichever is earlier:

Provided further that the first Registrar of the University may be appointed by the Trust on contract basis on such terms and conditions, as the Trust may decide.

(2)     The Registrar shall be the Ex-officio Secretary of the Senate, the Syndicate and the Academic Council. He shall keep the minutes of all the meetings of the Senate, the Syndicate, the Academic Council and the Finance Committee and circulate the same to the concerned persons. He shall also make the official correspondence of the Senate, the Syndicate and the Academic Council under the superintendence of the Vice-Chancellor with all concerned.

 

(3)     The Registrar shall be the custodian of the records, common seal and such other property of the University, as the Syndicate or the Vice-Chancellor may entrust to his charge.

 

(4)     The Registrar shall exercise such other powers and perform such other duties, as may be assigned to him from time to time by the Authorities.

Section 13 - Authorities of the University

 

The Following shall be the Authorities of the University, namely:--

(i)       the Senate;

 

(ii)      the Syndicate

 

(iii)     the Academic Council;

 

(iv)    the Faculties;

 

(v)      the Boards of Studies; and

 

(vi)    such other authorities, as may be declared by the Statutes, to be the Authorities of the University.

 

Section 14 - The Senate

 

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

 

(2)     The tenure of the members of the Senate, other than the ex-officio members, shall be two years.

 

(3)     A member, other than the ex-officio member, may resign by a letter, addressed to the Chancellor.

 

(4)     The fellowship of any member, who ceases to hold office by virtue of which, he became such a member, shall stand cancelled.

 

 

(5)     When a vacancy occurs in the Senate by resignation or death of a member or otherwise, the vacancy shall be filled up in the same manner, in which such a member had become the member of the Senate.

 

Section 15 - Powers and functions of the Senate

(1)     Subject to the provisions of this Act, the Senate shall exercise the following powers and functions, namely:--

 

(i)       to review from time to time, the broad policies and programmes of the University and to suggest measures for the improvement and the development of the University;

 

(ii)      to consider and pass resolutions on the annual report, the annual accounts, and the audit report thereon, of the University;

 

(iii)     to advise the Chancellor in respect of any issue that may be referred to him for advice; and

 

(iv)    to perform such other functions and duties, as may be assigned to it by or under this Act or the Statutes made thereunder.

 

(2)     An annual meeting of the Senate shall be held on a date, to be fixed by the Vice-Chancellor. At such annual meeting, the report on the functioning of the University during the previous year, together with the statement of the receipts and expenditures, the balance sheet and the financial estimates shall be presented.

 

(3)     Special meeting of the Senate may be convened by the Vice-Chancellor as and when considered necessary:

Provided that the special meeting of the Senate shall only be convened, if ore-third of the members of the Senate make a requisition in writing to the Vice-Chancellor.

 

Section 16 - The Syndicate

 

(1)     The Syndicate shall be the principal executive body of the University and shall run the management and administration of revenue and property of the University, and shall be responsible for the conduct of all administrative affairs of the University, not otherwise provided in this Act.

 

(2)     The Syndicate shall consist of the following members, namely:--

 

(3)     The members of the Syndicate, other than the ex-officio members, shall hold office for a period of two years.

 

(4)     A member of the Syndicate may, by letter, addressed to the Chancellor, resign his office.

 

(5)     In the event of a vacancy occurring in the office of a member of the Syndicate by resignation or death or otherwise, the vacancy shall be filled up in the same manner, in which it was filled up originally:

Provided that the member, who fills such a vacancy, shall hold office for the unexpired portion of the term of the member, whom he has replaced.

Section 17 - The Academic Council

The Academic Council shall be the academic body of the University and shall, subject to the provisions of this Act, the Statutes and the Ordinances, be responsible for the maintenance of standards of instruction, education and examination in the University, and shall exercise such other powers and perform such other duties, as may be conferred upon it by the Statutes. It shall have the right to advise the Syndicate on all academic matters.

 

Section 18 - The Finance Committee

 

(1)     The Finance Committee shall consist of the following members, namely:--

 

(2)     The members elected by the Senate and the Syndicate shall hold office for a period of two years.

 

Section 19 - Functions of the Finance Committee

 

(1)     The Finance Officer shall get the annual budget of the University prepared along with the requisite documents and submit the same before the Finance Committee for its approval. Likewise, the Finance Officer shall also get the accounts of the annual income and expenditure of the University prepared and the same shall be got audited from the Chartered Accountant, to be appointed by the Finance Committee in this regard.

 

(2)     The budget approved by the Finance Committee alongwith the note with regard to the audit of income and expenditure of the University, referred to in sub-section (1), shall be placed before the Syndicate for its approval.

 

 

(3)     The Finance Committee shall tender advice to the Syndicate on financial matters of the University.

 

(4)     The Finance Committee shall be responsible for the financial management of the University.

 

Section 20 - Powers and duties of the authorities

 

Subject to the provisions of this Act, the constitution, powers and duties of the Authorities shall be such, as may be provided in the Statutes.

 

Section 21 - The Statutes

(1)     The Syndicate, with the approval of the Chancellor, may, from time to time, make Statutes or may amend or repeal the same.

 

(2)     Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:--

 

(a)      the constitution, powers, functions and duties of the authorities, other than those of the Senate, the Syndicate, the Academic Council and the Finance Committee, (whose constitution, powers and duties have been specified in this Act), and of such other bodies, as may be deemed necessary, to be constituted from time to time;

 

(b)      the appointment, powers and duties of the officers of the University, other than those, already provided in this Act;

 

(c)      the constitution of a pension or provident fund and the establishment of an insurance scheme for the benefit of the officers, teachers and other employees of the University;

 

(d)      the conferment of the honorary degrees;

 

(e)      the withdrawal of degrees, diplomas, certificates and other academic distinctions;

 

(f)       the establishment, maintenance and abolition of faculties, departments, halls, hostels, colleges and institutions;

 

(g)      the grouping of allied departments into Schools;

 

(h)     the conditions under which, the colleges and other institutions may be admitted to the privileges of the University and the withdrawal of such privileges;

 

(i)       the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes; and

 

(j)       any other matter or matters for which Statutes may be made, or are required to be made under this Act.

 

Section 22 - Making of Ordinances

 

(1)     The Syndicate may, from time to time, make Ordinances or amend or repeal the same:

Provided that no Ordinances shall be made affecting the,--

(i)       admissions or enrolments or prescribing examinations, to be equivalent to the University examinations; or

 

(ii)      conditions, mode of appointment or duties of examiners or the conduct or standard of examinations or any course of study, unless a draft of such Ordinances has been proposed by the Academic Council.

 

(2)     The Syndicate shall not have the power to amend any draft Ordinances, proposed by the Academic Council at its own level, but may return it to the Academic Council for reconsideration, either in whole or in part, together with any amendments, which the Syndicate may suggest:

Provided that when the draft of proposed amendment in the Ordinances is sent by the Academic Council for the second time, the Syndicate may, accept or reject the same.

(3)     Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:--

 

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

 

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

 

(c)      the degrees, diplomas, certificates and other academic distinctions, to be awarded by the University, the qualifications for the same and the procedure, to be adopted for granting and obtaining the same;

 

(d)      the fees, to be charged for courses of study in the University and its affiliated institutions, and for admission to the examinations for degrees, diplomas and certificates of the University;

 

(e)      the conditions for the award of fellowships, scholarships, studentships, exhibitions, medals and prizes;

 

(f)       the conduct of examinations, including the terms of office and the manner of appointment, and the duties of examining bodies, examiners and moderators;

 

(g)      the maintenance of discipline among the students of the University;

 

(h)     the conditions of residence of students at the University;

 

(i)       the emoluments and terms and conditions of service of teachers and employees of the University;

 

(j)       the management of colleges and other institutions founded or maintained by the University;

 

(k)      the supervision and inspection of colleges and other institutions admitted to the privileges of the University, and;

 

(l)       any other matter or matters, which under this Act or the Statutes, are to be or may be provided in the Ordinances.

 

Section 23 - Regulations

 

The Authorities may make Regulations consistent with this Act, the Statutes and the Ordinances for,--

(i)       laying down the procedure, to be observed at their meetings and the number of members, required to form a quorum;

 

(ii)      providing for all matters, which by this Act, the Statutes or the Ordinances, are to be provided by the Regulations; and

 

(iii)     giving of notice to the members of such Authorities of the dates of meetings and of the business, to be considered at meetings, and for the keeping of the record of the proceedings of the meetings.

 

Section 24 - General Fund

 

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

 

(a)      funds, for capital and recurring expenditure, required and received from the Shiromani Gurdwara Parbandhak Committee;

 

(b)      its income from fees, charged by the University;

 

(c)      consultancy charges, received by the University;

 

(d)      donations; and

 

(e)      all sums and grants received from any source.

Section 25 - Endowment Fund

 

The University shall have an endowment fund with a minimum sum of rupees one crore, credited into it. The income generated from this fund shall be credited to this fund only. The fund shall be utilized only in the eventuality of the University being wound up for any reason what so ever, to finance the completion of courses of such students, as have already been admitted by the University on the date of winding up of the University or for meeting the unsatisfied liabilities of the University.

 

Section 26 - Resolution by Trust for winding up of the University

 

(1)     If the Trust passes a resolution to the effect that it is not possible for the University to function due to financial or any other reason, the same shall be submitted to the Governor of Punjab for approval.

 

(2)     On receipt of the resolution referred to in sub-section (1), the Governor shall decide on the resolution within a period of three months from its receipt, and on approval of the Governor, the Trust shall proceed to wind up the University.

 

(3)     In the event of winding up of the University, the Trust shall follow such procedure, as may be prescribed.

 

(4)     Notwithstanding anything contained in this section, the University shall continue to function, unless and until, all the courses for which the University has enrolled the students are completed or for three years whichever is earlier.

 

Section 27 - Other Funds

 

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

 

Section 28 - Power to borrow

The University may, for any of the purposes, as may be prescribed, borrow money from any Bank or Financial Institution or any other source.

 

Section 29 - Management of funds

 

All funds of the University shall be managed in such manner, as may be prescribed.

 

Section 30 - The academic assessment

The University, with a view to ensuring high academic standards, shall, among other measures, get itself assessed from the National Assessment and Accreditation Council, New Delhi, within a period of five years from the date of its establishment.

 

Section 31 - The annual report

The annual report of the University shall be prepared by the Registrar under the directions of the Vice-Chancellor. The annual report shall be submitted to the Senate on or before such date, as may be prescribed by the Statutes, and shall be considered by the Senate at its annual meeting. The Senate may pass resolution thereon and communicate the same to the Syndicate.

 

Section 32 - Acts or proceedings not to be invalidated by vacancies

No act done, or proceedings taken, under this Act by any authority or other body of the University shall be invalid merely on the ground,--

(a)      of any vacancy or defect in the constitution of the authority or body; or

 

(b)      of any defect or irregularity in election, nomination or appointment of a person acting as member thereof; or

 

(c)      of any defect or irregularity in such act or proceeding, not affecting the merits of the case.

 

Section 33 - Protection of actions taken in good faith

No suit or other legal proceedings shall lie against any officer or employee of the University for anything, which is done in good faith or intended to be done in pursuance of the provisions of this Act, the Statutes, Ordinances or Regulations.

 

Section 34 - Transitory provisions

Notwithstanding anything contained in this Act the Statutes. Ordinances and Regulations, the Trust may, subject to the availability of the funds, discharge any of the functions of the University or of its Authorities for the purposes of carrying out the provisions of this Act. Statutes, Ordinances and Regulations and for that purpose, may exercise such powers and perform such duties, as by this Act. Statutes. Ordinances and Regulations, are to be exercised or performed by any Authority until such Authority comes into existence.

 

Section 35 - Special temporary powers of the Trust

 

If any difficulty arises with respect to the constitution of any Authority or in connection with its first meeting or otherwise in giving effect to the provisions of this Act, the Statutes, Ordinances and Regulations, the Trust may, at any time, before any Authority is constituted, by resolution, make any appointment or do anything, consistent so far as may be, with the provisions of this Act, which appear to it, to be necessary or expedient for the purpose of removing the difficulty, and every such resolution shall have effect as if, such appointment or action had been made or taken in the manner provided under this Act.