Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab University Act, 1947 7 of 1947 CONTENTS 1. Short Title And Commencement 2. Interpretation 3. Repeal Of Ordinance No. Vii Of 1947 4. Incorporation Of The University 5. Purposes Of The University 6. Character Of The University 7. Property Of The University 8. Body Corporate 9. Chancellor 10. Vice Chancellor 11. Senate 12. Ex-Officio Fellows 13. Ordinary Fellows 14. Ordinary Fellows Elected By Registered Graduates 15. Other Elections Of Ordinary Fellows 16. Disqualifications For Election 17. Resignation Or Removal Of Ordinary Fellows 18. Honorary Professors 19. Faculties 20. Syndicate 21. Registrar 22. Degrees,Diplomas, Licenses, Title And Marks Of Honour 23. Honorary Degrees 24. Cancellation Of Degrees And The Like 25. Certificate Required Of Candidates For Examination 26. Colleges Deemed To Be Affiliated To The University 27. Affiliation 28. Extension Of Affiliation 29. Inspection And Reports 30. Disaffiliation 31. Regulations 32. Powers-Levy Of Fees 33. Powers Of Government 34. Annual Accounts 35. Notification 36. Cancellation Of The Appointment Of Fellows 37. Removal Of Registered Graduates 38. Disputes As To Constitution Of The University 39. Territorial Exercise Of Powers 40. Continuance Of Rules Temporary Meas Res 41. Special Temporary Powers Of Government SCHEDULE 1 :- THE SCHEDULE Punjab University Act, 1947 7 of 1947 [Received the assent of His Excellency the Governor of East Punjab on the 26th November, 1947, and was first published in the Punjab Government Gazette (Extraordinary) of 1st December, 1947]. It is hereby enacted as follows: - 1. Short Title And Commencement :- (1) This Act may be called the 2 [Punjab University Act], 1947. (2) It shall come into force at once. 2. Interpretation :- In this Act, unless there is anything repugnant in the subject or context, - (a) "College" or "affiliated College" includes any collegiate institution affiliated to or maintained by the University; (b) "the Government" means the 3 [Central Government] ; (c) "regulation" means any regulation made by the Senate; and (d) "the University" means the 3 [Punjab] University. 3. Repeal Of Ordinance No. Vii Of 1947 :- (a) The East Punjab University Ordinance, 1947 is hereby repealed and the University established under the provisions of the aforesaid Ordinance shall hereafter be governed by the provisions of this Act. (b) The seat of the University shall be at Chandigarh. 4. Incorporation Of The University :- The University shall be a body corporate known by the name of the 3 [Punjab] University having perpetual succession and a common seal, with power to acquire and hold property, movable and immovable, to transfer the same, to contract and to do all other things necessary for the purpose of its constitution and may sue in, or be sued by, its corporate name. 5. Purposes Of The University :- The University shall be incorporated for the purposes, among others, of making provision for imparting education in Arts, Letters, Science and the learned professions and of furthering advancement of Learning, the prosecution of original research, with power to hold appoint University Professors, Readers and Lecturers, to and manage educational endowments, to erect, equip and maintain University colleges, libraries, laboratories and museums, to make regulations relating to the residence and conduct of students and to do all such acts as tend to promote study and research. 6. Character Of The University :- The University shall be open to all persons of either sex and of whatever race, creed or class and it shall not be lawful for the University to adopt or impose on any person any test whatsoever of religious belief or profession in order to entitle him to be admitted thereto as a teacher or student, or to hold any office therein, or to graduate thereat, or to enjoy or exercise any privilege thereof except where such test is specially prescribed in respect of any particular benefaction accepted by the University, having been made a condition thereof by any testamentary or other instrument creating such benefaction. 7. Property Of The University :- (a) The University may acquire, take over and accept by way of assignment or otherwise from 1 [the Punjab University in Pakistan], monies, stocks, funds, securities and other property, movable and immovable of every description including actionable claims and chooses in action of and belonging to 1 [the Punjab University in Pakistan] hitherto managed and controlled by the same or held in trust for or for the use of the same, and may give any trustee in whom such stocks, funds, securities and other property may be vested, a valid receipt discharge and indemnity for and in respect of the transfer or handing over the same to the University established by this Act. (b) The University may receive and accept donations, endowments and gifts of money, land, buildings, stocks, funds, shares, securities and other property whatsoever movable and immovable and either subject or not subject to any special trusts or condition. (c) All property movable or immovable of whatever description granted or transferred to it by any Government, person or institution or otherwise acquired or held by it shall vest in and be the property of the University and shall be administered by it for the purposes of the University subject to any trust as to the manner in which and the purposes for which that property or any part thereof is to be applied. 8. Body Corporate :- 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. 9. Chancellor :- The Chancellor of the University shall be appointed by the Central Government by notification in the Gazette of India. 10. Vice Chancellor :- (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. (2A) Notwithstanding anything contained in this Act or any order made thereunder, the person holding office of the Vice-Chancellor immediately before the commencement of the East Punjab University (Amendment) Act, 1956 (Act 9 of 1956), shall continue t o hold office for such period upto 31st July, 1957, as the Chancellor may by order determine.] (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. 11. Senate :- (1) xxx (2) The Senate shall have the entire management of and superintendence over the affairs, concerns and property of the University and shall provide for that management and exercise that superintendence, in accordance with the Statutes, Rules and Regulations for the time being in force. (3) No act done by the University shall be deemed to be invalid merely by reason of any vacancy among either class of elected Ordinary Fellows, or by reason of the total number of Ordinary Fellows, or of members of the profession of education to be included among Ordinary Fellows, being less than the minimum prescribed by this Act. 12. Ex-Officio Fellows :- (1) The persons for the time being performing the duties of the offices mentioned in the list contained in Schedule to this Act shall be the ex-officio Fellows of the University. (2) The Government may by notification make alterations in the list of offices contained in the Schedule: Provided that the member of ex-officio Fellows shall not exceed 3 [twelve. 13. Ordinary Fellows :- (1) The number of Ordinary Fellows shall not exceed eightyfive, 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 (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) xxx (h) six shall be elected by the various Faculties of the University; (i) [two shall be elected by the members of the Punjab Legislative Assembly from amongst themselves, one shall be elected by the member of the Punjab Legislative Council from amongst themselves and two shall be elected by the members of the Haryana Legislative Assembly from amongst themselves : Provided that the member elected is a holder of any University Degree;] (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. (3) 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 sub-section (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 within the meaning of clauses (b), (c), (d), (e) and (f) of sub-section (1), the question shall be determined by the Vice-Chancellor whose decision shall be final. 14. Ordinary Fellows Elected By Registered Graduates :- (1) Once in every year, on such date as the Chancellor may appoint in this behalf, there shall, if necessary may appoint in this behalf, there shall, if necessary, be an election to fill any vacancy among the Ordinary Fellows elected by registered Graduates. (2) The Syndicate shall maintain a register on which any Graduate of the 1 [Punjab] University who- (a) has taken the degree of Doctor or Master in any Faculty, or (b) has graduated in any Faculty not less than five years before registration, shall, subject to the payment of an initial fee of such amount as may be prescribed by the regulations, be entitled to have his name entered on application made within one year from the date on which he becomes so entitled : Provided that, if such application is made after the expiry of the said period the applicant shall be entitled to have his name entered on payment of the said initial fee, and of such further sum as may be prescribed by the regulations. (3) The name of any Graduate entered on the register shall, subject to the payment of an annual fee of such amount as may be prescribed by the regulations, be retained thereon, and in case of default, shall be removed therefrom, but shall, at any time, be re- entered upon payment of all arrears: Provided that a Graduate whose name has already been entered on the register may at any time compound for all subsequent payments of the annual fee by paying the sum prescribed in this behalf by the regulations. (4) (a) Any person who had graduated in any Faculty of the University of the Punjab at Lahore before the year 1948, shall, on application made and on payment of such fees and on complying with such conditions as may be prescribed by the Regulations of the University, be entitled to have his name entered in the Register of Graduates of the East Punjab University. (b) Any Registration effected after the 19th day of June, 1951, and before the commencement of the East Punjab University (Amendment) Act, 1952 (Presidents Act IV of 1952), or, anything done or any action taken including any regulation made in exercise of the powers conferred by or under the said Act shall be deemed to have been validly effected, done or taken as if this Act was in force on the day on which such thing was done or action taken and all the provisions of this Act shall apply accordingly.] (5) No person other than a Graduate whose name is entered on the said register shall be qualified to vote or to be elected at an election held under sub-section (1). (6) A Graduate registered under this section shall be entitled to such further privileges as may be determined by the regulations. 15. Other Elections Of Ordinary Fellows :- 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 Fellow elected by the categories mentioned under clauses (b), (c), (d), (e), (f), [g] and (h) of sub- section (1) of section 13. 16. Disqualifications 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]. 17. Resignation Or Removal Of Ordinary Fellows :- (1) Any Ordinary Fellow may, by letter addressed to the Chancellor, resign office. (2) Where any Ordinary Fellow has not attended a meeting of the Senate, other than a Convocation, during the period of one year, the Chancellor may declare his office to be vacated. (3) The Chancellor may, on the recommendation of the ViceChancellor, cancel the appointment of any Fellow who has been nominated by him as a Fellow because of his holding an office which he has since vacated. 18. Honorary Professors :- In addition to the whole-time paid teachers appointed by the University the Chancellor may on recommendation of the ViceChancellor 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. 19. Faculties :- (1) The Senate may constitute Faculties in such subjects as it thinks fit under Regulations made in accordance with the provisions of this Act. (2) Regulations made under sub-section (1) may- (a) provide for the assignment of Fellows to the several Faculties by order of the Senate; and (b) empower the Fellows so assigned to add to their number, in such manner and for such period as may be prescribed, Graduate in the Faculty and other persons possessing special knowledge of the subjects of study represented by the Faculty: Provided that the number of persons so to be added to the Faculty shall not exceed half the number of Fellows assigned to the Faculty. (3) A person added to a Faculty under clause (b) of sub-section (2), shall have the right to take part in the ordinary business of the Faculty, and in any election of any Ordinary Fellow by the Faculty, but shall not be entitled to take part in the election of the Syndicate. 20. Syndicate :- (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; 2 [x x] (bb) Director of Education, Himachal Pradesh; and] (bbb) Director of Public Instruction, Haryana;] (bc) Director of Public Instruction, Chandigarh; 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 Regulation referred to in sub-section (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. 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. 22. Degrees,Diplomas, Licenses, Title And Marks Of Honour :- The Senate may institute and confer such degrees and grant such diplomas, licenses, titles and marks of honour in respect of degrees and examination as may be prescribed by regulations. 23. Honorary Degrees :- Where the Vice-Chancellor and not less than two-thirds of the other member of the Syndicate recommend that an honorary degree be conferred on any person on the ground that he is, in their opinion, by reason of eminent position and attainments a fit and proper person to receive such a degree and where their recommendation is supported by not less than two-thirds of the Fellows present at a meeting of the Senate and is confirmed by the Chancellor, the Senate may confer on such person the honorary degree so recommended without requiring him to undergo any examination. 24. Cancellation Of Degrees And The Like :- Where evidence is laid before the Syndicate showing that any person on whom a degree, diploma, license, title or mark of honour conferred or granted by the Senate has been convicted of what is, in their opinion, a serious offence, the Syndicate may propose to the Senate that the degree, diploma, license, title or mark of honour be cancelled, and if the proposal is accepted by not less than two-thirds of the Fellows present at a meeting of the Senate and is confirmed by the Chancellor, the degree, diploma, license, title of mark honour shall be cancelled accordingly. 25. Certificate Required Of Candidates For Examination :- Save on the recommendation of the Syndicate by special order of the Senate, and subject to any regulation made in this behalf, no person shall be admitted as a candidate at any University examination other than 1 [* * * * * * *] those for diplomas in Modern Indian Languages and Oriental Titles unless he produces a certificate from a college affiliated to the University, to the effect that he has completed the course of instruction prescribed by regulation. 26. Colleges Deemed To Be Affiliated To The University :- The Colleges affiliated to the University of the Punjab, Lahore, on or before the 27th September, 1947, and located in India, shall be deemed to be affiliated to the University and shall be subject to all the provisions of this Act. 27. Affiliation :- (1) A College applying for affiliation to the University shall send a letter of application to the Registrar, and shall satisfy the Syndicate- (a) that the College is to be under the management of a regularly constituted governing body ; (b) that the qualifications of the teaching staff, their grades of pay and the conditions governing their tenure of office are such as to make due provisions for the courses of instruction to be undertaken by the College ; (c) that the buildings in which the College is to be located are suitable, and that provision will be made in conformity with the regulations, for the residence in the College or in lodgings approved by the College of students not residing with their parents or guardians, and for the supervision and physical welfare of students ; (d) that due provision has been or will be made for a library ; ( e ) where affiliation is sought in any branch of experimental science, that arrangements have been or will be made in conformity with the regulations for imparting instruction in that branch of science in a properly equipped laboratory or museum ; (f) that due provision will, so far as circumstances may permit, be made for the residence of the Head of the College and some members of the teaching staff in or near the College or the place provided for the residence of students ; (g) that the financial resources of the College are such as to make due provision for its continued maintenance; (h) that the affiliation of the College, having regard to the educational facilities provided by other colleges in the same neighbourhood, will not be injurious to the interests of education ; and (i) that the College rules fixing the fees (if any) to be paid by the students have not been so framed as to involve such competition with any existing College in the same neighbour- hood as would be injurious to the interests of education. The application shall further contain an assurance that after the College is affiliated, any transference of management and all changes in the teaching staff shall be forthwith reported to the Syndicate. (2) On receipt of a letter of application under sub-section (I), the Syndicate shall - (a) direct a local inquiry to be made by a competent person authorised by the Syndicate in this behalf ; ( b ) make such further inquiry as may appear to them to be necessary ; and (c) report to the Senate on the question whether the application should be granted or refused, either in whole or in part, embodying in such report the results of any enquiry under clauses (a) and (b). And the Senate shall, after such further inquiry (if any), as may appear to them to be necessary, record their opinion on the matter. (3) The Registrar shall submit the application and all proceedings of the Syndicate and Senate relating thereto to the Government, who, after such further inquiry as may appear to them to be necessary, shall, grant or refuse the application or any part thereof. (4) Where the application or any part thereof is granted, the order of Government shall specify the courses of instruction in respect of which the College is affiliated; and where the application or any part thereof is refused, the grounds of such refusal shall be stated. (5) An application under sub-section (1) may be withdrawn at any time before an order is made under sub-section (3). 28. Extension Of Affiliation :- Where a College desires to add to the courses of instruction in respect of which it is affiliated the procedure prescribed by section 27 shall, so far as may be, be followed. 29. Inspection And Reports :- Every College affiliated to the University shall furnish such reports, returns and other information as the Syndicate may require to enable it to judge of the efficiency of the College. (2) The Syndicate shall cause every such College to be inspected from time to time by one or more persons authorised by the Syndicate in this behalf. (3) The Syndicate may call upon any College so inspected to take within a specified period, such action as may appear to them to be necessary in respect of the matters referred to in sub-section (I) of section 27. 30. Disaffiliation :- (1) A member of the Syndicate who intends to move that the rights conferred on any College by affiliation be withdrawn in whole or in part, shall give notice of his motion, and shall state in writing the grounds on which the motion is made. (2) Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and of the statement mentioned in subsection (I) to the Head of the College concerned, together with an intimation that any representation in writing submitted within a specified period on behalf of the College, will be considered by the Syndicate: Provided that the period so specified may, if necessary, be extended by the Syndicate. (3) On receipt of the representation or on expiration of the period referred to in sub-section (2), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection by any competent person authorised by the Syndicate in this behalf and such further inquiry as may appear to them to be necessary, shall make a report to the Senate. (4) On receipt of the report under sub-section (3), the Senate shall, after such further inquiry (if any) as may appear to them to be necessary, record their opinion on the matter. (5) The Registrar shall submit the proposal and all proceedings of the Syndicate and Senate relating thereto to the Government, who, after such further inquiry (if any) as may appear to them to be necessary, shall make such order as the circumstances may, in their opinion require. (6) Where, by an order made under sub-section (5), the rights conferred by affiliation are withdrawn, in whole or in part, the grounds for such withdrawal shall be stated in the order. 31. Regulations :- (1) The Senate, with the sanction of the Government, may from time to time make regulations consistent with this Act to provide for all matters relating to the University. (2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for- (a) the procedure to be followed in holding any election of Ordinary Fellows; (b) the proportion in which the various Faculties shall elect their representatives to the Syndicate and the mode in which such election shall be conducted ; (c) the procedure at meetings of the Senate, Syndicate and Faculties, and the quorum of members to be required for the 14 transaction of business ; (d) the appointment of Fellows and others to be members of Boards of Studies and the procedure of such Boards and the quorum of members to be required for the transaction of business ; (e) the appointment and duties of the Registrar and of officers and servants of the University, and of Professors, Readers and Lecturers appointed by the University ; (f) the appointment of Examiners, and the duties and powers of Examiners in relation to the examinations of the University ; (g) the form of certificate to be produced by a candidate for examination under section 25, and the conditions on which any such certificate may be granted ; (h) the registers of graduates and students to be kept by the University, and the fee (if any) to be paid for the entry or retention of a name on any such register ; (i) the inspection of Colleges and the reports, returns and others information to be furnished by Colleges ; (j) the registers of students to be kept by Colleges affiliated to the University ; (k) the rules to be observed and enforced by Colleges affiliated to the University in respect of the transfer of students ; (l) the fees to be paid in respect of the courses of instruction given by Professors, Readers or Lecturers appointed by the University ; (m) the residence and conduct of students ; (n) the courses of study to be followed and the conditions to be complied with by candidates for any University Examination, 1 [* * * * * * *] and for degrees diplomas, licences, titles, marks of honour, scholarships and prizes conferred or granted by the University ; (o) xxx (p) the conditions to be complied with by candidates, not being students of any College affiliated to the University for degrees, diplomas, licences, titles, marks of honour, scholarships and prizes conferred or granted by the University ; (q) the alteration or cancellation of any rules, regulation, statute or by-law of the Punjab University in force at the commencement of this Act by virtue of section 40 ; (r) the preparation and maintenance of annual accounts and the audit thereof and the submission of the report thereon to the Government ; (s) the constitution for the benefit of the officers, teachers, clerical staff and servants of the University, of such pension, insurance and provident funds as it may deem fit; (t) [adequate arrangement to ensure security of service for teachers of the Colleges affiliated to the University ; and (u) adequate arrangement for proper administration of the colleges other than Government Colleges affiliated to the University. 32. Powers-Levy Of Fees :- The Senate may charge such reasonable fees for entrance into the University and continuance therein, for admission to the examination of the University, for attendance at any lectures or classes in connection with the University and for the degrees to be conferred by the University and for such other matters as may be specified by the Regulations. 33. Powers Of Government :- (1) The Government may require that the proceedings of the University shall be in conformity with this Act and with the Regulations and may exercise all powers necessary for giving effect to its requisitions in this behalf and may (among other things) annul, by notification, any such proceedings not in conformity with this Act or the said Regulations. (2) The exercise by the Government of any powers conferred under sub-section (1) shall not be liable to be called in question in any court of law. 34. Annual Accounts :- The accounts of the income and expenditure of the University shall be submitted once in every year to the Government for such examination and audit as the Government may direct. 35. Notification :- All appointments of the Vice-Chancellor, Fellows or the Registrar of the University, or cancellation thereof, all degrees, diplomas, titles, licences conferred by it any Regulations made by it shall be notified in the official Gazette. 36. Cancellation Of The Appointment Of Fellows :- The Government may, on the recommendation of the Senate supported by at least two-thirds of the whole of number of Fellows, cancel the appointment of any person appointed or elected a Fellow of the University. As soon as such order is notified in the official Gazette, the person so appointed or elected shall cease to be a Fellow and he shall not be eligible for re appointment or re-election until the disqualification has been removed by the Government by notification. 37. Removal Of Registered Graduates :- The Chancellor, with the concurrence of not less than twothirds of the members of the Senate, shall have power to remove the name of any person from the register of Registered Graduates. 38. Disputes As To Constitution Of The University :- If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter will be referred to the Chancellor, whose decision thereon will be final. 39. Territorial Exercise Of Powers :- The Government may by notification define the territorial limits within which, and specify the colleges in respect of which, any powers conferred by this Act shall be exercised. 40. Continuance Of Rules Temporary Meas Res :- (a) Unless otherwise expressly provided for, any appointment, notification, order, scheme, regulation, form or by law made or issued measures. under the Punjab University Act, 1882 (XIX of 1882), read with the Indian Universities Act, 1904, (VIII of 1904) shall, so far as it is not inconsistent with the provisions of this Act, continue in force and shall be deemed to have been made or issued under this Act unless and until it is superseded by an appointment, notification, order, scheme, rule, statute, regulation form or bye- law made under this Act. (b) The examination to be held in or after November, 1947, by the Punjab University shall be held by the University and the results declared and degrees, diplomas, titles and licences conferred in such manner as may be specified by provisions made in this behalf by the Government. 41. Special Temporary Powers Of Government :- (a) If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in first giving effect to the provisions of this Act, the Government may at any time before any authority of the University has been constituted, by order make any appointment or do anything consistent so far as may be with the provisions of this Act which appears to it necessary or expedient for the purposes of removing the difficulty, and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act. (b) In particular and without prejudice to the generality of the foregoing powers orders may be passed by the Government providing for (i) the election of Fellows under section 13 ; (ii) the election of the Syndicate to ensure its continuity ; and (iii) the constitution of Faculties and the allocation of Fellows thereto. SCHEDULE 1 THE SCHEDULE (See Section 12) List of Ex-Officio Fellows 1. Chief Minister, Punjab 2. Chief Minister, Haryana. 3. Chief Minister, Himachal Pradesh. 4. Chief Justice of Punjab and Haryana High Court. 5. Education Minister, Punjab. 6. Education Minister, Haryana. 7. Education Minister, Himachal Pradesh. 8. Chief Commissioner of the Union Territory of Chandigarh. 9. Director of Public Instruction, Punjab. 10. Director of Public Instruction, Haryana. 11. Director of Education, Himachal Pradesh. 12. [Director of Public Instruction, Chandigarh]