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Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

Punjab Act No. 16 of 2005

Pu852

Department of Legal and Legislative Affairs, Punjab

Chapter I

Preliminary

(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

(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.

(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.

Chapter III

Management of the University

(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.

(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.

(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.

(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.

(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.

(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.

(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.

(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

(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.

Chapter V

Services

Chapter VI

Statutes and Regulations

(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.

(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.

(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.

Chapter VI

Finance, Account and Audit

(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.

(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.

(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.

Chapter VIII

Miscellaneous

(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.

(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.