Guru Nanak University Amritsar Act, 1969

The Guru Nanak Dev University Amritsar Act, 1969

Punjab Act No. 21 of 1969

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Received the assent of the Governor of Punjab on the 25th November, 1969, and was published in the Punjab Gazette, (Extra), Legislative Supplement, part 1, dated November 28, 1969.

An Act to establish and incorporate a University at Amritsar to make the five hundredth birth anniversary of Sri Guru Nank[Dev Ji].

Be it enacted by the Legislature of the State of Punjab in the Twentieth Year of the Republic of India as follows:. -

LEGISLATIVE HISTORY 6

Short title. - This Act may be called the [Guru Nanak Dev]University Amritsar Act, 1969.

Object & Reasons6

Definitions.- In this Act and in all Statutes, Ordinances and Regulations made hereunder, unless context otherwise requires:-

(a) "College" means an institution maintained by or admitted to the privileges of the University under this Act:

(b) "Principal" means the head of a College, and includes, when there is no Principal, the person for the time being duly appointed to act as Principal, and, in the absence of the Principal or the acting Principal, a Vice-Principal duly appointed as such;

(c) "Statutes", "Ordinances" and "Regulations" means respectively the Statutes, Ordinances and Regulations of the University made by or under this Act;

(d) "teachers" include Professors, Readers, Lecturers and other person imparting instruction in the University or in any College;

(e) "University" means the Guru Nanak Dev University Amritsar, as incorporated under this Act.

Incorporation of the University.- (1) The first Chancellor and the first Vice-Chancellor of the University and the first members of the Senate, the Syndicate and the Academic Council and all persons who may hereafter become such officers or members, so long as they continue to hold such office or membership, are hereby constituted a body corporate by the name of the "The Guru Nanak Dev University Amritsar."

(2) The University shall have perpetual succession and a common seal with power to acquire, hold and dispose of property, and to contract. and may by the said name sue and be sued.

(3) The University shall be located as Amritsar.

Powers and duties of the University.- The University shall exercise the following powers and perform the following duties, namely :-

(1) to make provision for imparting education and for promoting research in the humanities, learned professions, sciences, especially of applied nature, technology and such other branches of learning and courses of study as it may think fit.

(2) to make provision for study and research on the life and teachings of Guru Nanak Dev and their cultural and religious impact in the context of Indian and world civilisations;

(3) to promote Punjabi studies, to provide for research in Punjabi language and literature and to undertake measures for the development of Punjabi language, literature and culture;

(4) to institute and confer degrees, diplomas and other academic distinctions;

(5) to hold examinations and to grant and confer degrees, diplomas and other distinctions to and on persons who -

(a) shall have pursued a course of study in the University or in one of its institutions unless exempted therefrom, in the manner prescribed by the Statutes, Ordinances and Regulations, and shall have passed the examination prescribed by the University; or

(b) shall have carried on research under conditions prescribed by the Ordinances and Regulations;

(6) to confer honorary degrees in the manner laid down by the Statutes;

(7) to institute Professorships, Readerships, Lectureships and any other teaching posts required by the University and to appoint persons to such Professorships, Readerships, Lectureships and other posts;

(8) to institute and award fellowships, scholarships, studentships, exhibitions and prizes in accordance with Statutes and Ordinances;

(9) to institute and maintain Halls and Hostels;

(10) to supervise and control the residence and discipline of the students of the University and to make arrangements for promoting their health and general welfare;

(11) to organise University laboratories, libraries, museums and to provide such other equipment for teaching and research as is required;

(12) to demand and receive such fees and other charges as may be prescribed by the Ordinances;

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

(14) to institute and manage -

(a) Printing and Publication Departments,

(b) University Extension Boards,

(d) Employment Bureaux;

(15) to make special provision for the spread of University Education among classes and communities which are educationally backward;

(16) to make provision for -

(a) the maintenance of National Cadet Corps or other similar organizations.

(b) physical and military training.

(d) sports and athletic clubs;

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

(18) to receive gifts, donations or benefactions from Government and to receive bequests, donations and transfers of movable or immovable property from testators, donors or transferors, as the case may be;

(19) to frame Statutes, Ordinances or Regulations for all or any of the aforesaid purposes; and to alter, modify or rescind the same; and

(20) to do all such other acts whether incidental to the powers aforesaid or not, as may be requisite in order to further the objects of the University.

Territorial exercise of powers.- (1) The State Government may, by notification, specify the limits of the area in which the University shall exercise its powers and perform its duties.

(2) Notwithstanding anything contained in any other law for the time being in force, no educational institution beyond the limits of the area specified under sub-section (1) shall be associated with or admitted to any privileges of the University.

(3) Notwithstanding anything contained in any other law for the time being in force, any educational institution situated with the limits of the area specified under sub-section (1) shall, with effect from the such date as may be notified in this behalf by the State Government, be deemed to be associated with and admitted to the privileges of the University and shall cease to be associated in any way with, or be admitted, to any privileges of the Panjab University; and different dates may be appointed for different institutions:

Provided that -

(a) any student of any such institution affiliated to the Panjab University before the said date, who was studying for any degree and diploma examination of the said University shall be permitted to complete his course in preparation therefor and the University shall hold for such students examinations in accordance with the curricula of study in force in Panjab University for such period as may be prescribed by the Statutes or Ordinances or Regulations; and

(b) any such student may, until any such examination is held by the University, be admitted to the examination of the Panjab University and be conferred the degree, diploma or any other privileges of the University for which he qualifies on the result of such examination.

University open to all irrespective of religion race, castes or place of birth.- (1) No person shall be excluded from any office of the University or from membership of any of its authorities or from admission to any degree, diploma, or other academic distinction or course of study on grounds only of religion, race, caste, sex, place or any of them:

Provided that the University may maintain any college or institution exclusively for women either for education, instruction or residence or reserve of woman or members of classes and coimmunities which are educationally backward, places for purposes of admission as students in any college or institution maintained or controlled by the University.

(2) It shall not be lawful for the University impose on any person any test whatsoever relating to religion, race, caste, sex or place of birth in order to entitle him to be admitted as a teacher or to hold any office in the University or to qualify for any degree, diploma or other academic distinction or to enjoy or exercise any privileges of the University or benefaction thereof.

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

(i) the Chancellor,

(ii) the Vice-Chancellor,

[(iia) the Pro Vice-Chancellor,]

(iii) the Registrar,

(iv) the Deans of the Faculties, and

(v) such other persons in the service of the University as may be declared by the Statutes to be officers of the University.

Appointment, duties and 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 term and conditions of their service and the filling of casual vacancies in such offices shall be provided for by the Statutes or Ordinances.
Chancellor.- The Governor of Punjab shall be Chancellor of the University.
Appointment, powers, duties and conditions of service of Vice- Chancellor.- (1) The Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government.

(2) The Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on similar advice, 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) In the event of the occurrence of any vacancy in the office of the Vice-Chancellor by reason of his death, resignation, expiration of his term or otherwise, the Chancellor may appoint any person to act as the Vice-Chancellor for a period not exceeding one year or until a new Vice-Chancellor appointed under sub-section (1) enters upon his office, whichever is earlier.

(4A) The Chancellor shall determine the amount of remuneration or allowances and other conditions of service of the person appointed under sub-section (4).]

(5) 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 Statutes, Ordinances, and Regulations and give effect to the decisions of the authorities of the University. He shall be ex-officioChairman of Senate, the Syndicate, the Academic Council and the Finance Committee and shall, in the absence of the Chancellor, preside at any 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.

(6) The Vice-Chancellor shall have power of convening meetings of the Senate, the Syndicate and Academic Council. He may delegate this power to any other officer of the University.

(7) It shall be the duty of the Vice-Chancellor to ensure that the Act, Statutes, Ordinances and Regulations are faithfully observed and he shall have all powers necessary for this purpose.

(8) If, in the opinion of Vice-Chancellor, an emergency has arisen which requires 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 which, in the ordinary course, would 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 thereon shall be final:

Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which he receives notice of such action, an appeal to the Chancellor.

(9) The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Ordinances.

[Validation - Anything done or any action taken (including the appointment of any person and anything done or action taken by such person) or purported to have been done or taken under or for the purposes of the principal Act on or after the 21st day of November, 1984 and before the commencement of this Act shall be deemed to have been validly done or taken in accordance with law as if the provisions of the principal Act as amended by section 2 had been in force at all material times.]

[10A. Appointment, powers, duties and conditions of service of Pro-Vice-Chancellor. - (1) The Pro-Vice-Chancellor shall be appointed by the Chancellor on the advice of the State Government.

(2) The Pro-Vice-Chancellor shall hold office for a term of three years which may be extended by the Chancellor, on similar advice, for such further periods not exceedings 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 Pro-Vice-Chancellor.

(4) The Pro-Vice-Chancellor shall assist the Vice-Chancellor in respect of such matter as may be specified by the Vice-Chancellor in this behalf, from time to time, and shall also exercise such powers and perform such duties as may be assigned to him by the Vice-Chancellor.

(5) In the case of illness or absence on leave of the Vice-Chancellor or in any other contingency, the Pro-Vice-Chancellor shall preside over the meeting of the University and shall exercise such other powers and perform such duties as may be assigned to be by the Vice-Chancellor.

(6) In the case of illness or absence on leave of the Pro-Vice-Chancellor or in any other contingency; the Chancellor may appoint a person from amongst the Fellows of the University to act as the Pro-Vice-Chancellor or make such other arrangements as he may think fit for the disposal of business during the absence of the Pro-Vice-Chancellor. The Chancellor shall determine the emoluments or allowances payable to the person temporarily appointed to discharge the functions of the Pro-Vice-Chancellor.]

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

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

Provided further that the appointment of the first Registrar shall be made by the State Government.

(2) The Registrar shall be ex-officio Secretary of the Senate, the Syndicate, the Academic Council and the Finance Committee.

(3) It shall be the duty of the Registrar -

(a) to be custodian of the records, common seal and such other property of the University as the Syndicate shall commit to his charge;

(b) to keep the minutes of all meetings of the Senate, the Syndicate, the Academic Council and the Finance Committee;

(d) to arrange for and superintend the examinations of the University;

(e) to supply to the Chancellor copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the meetings of the authorities ordinarily within a month of the holding of the meetings;

(f) to perform such other duties as may from time to time be assigned to him by the Syndicate.

Authorities of the University.- The following shall be 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.

Senate.- (1) The Senate shall consist of the Chancellor, the Vice- Chancellor, [Pro-Vice-Chancellor]and the following other persons, namely: -

Ex-officio Fellows

(i) the Chief Justice of the High Court having jurisdiction in the State of Punjab;

(ii) the Chief Minister, Punjab;

(iii) the Education Minister, Punjab;

(iv) the Secretary, Education Department, Punjab;

(v) the Advocate-General, Punjab, or the Legal Remembrancer, Punjab, as may be nominated by the State Government;

(vi) the Director, Public Instruction, Punjab;

(vii) the Dean, Academic Affairs and Students Welfare;

Ordinary Fellows

(i) six Deans of Faculties, of whom three shall be professors, by rotation, according to age;

(ii) four Heads of University Departments of studies who are not Deans, of whom two shall be Professors, by rotation, according to age;

(iii) six Principals of Colleges admitted to the privileges of the University, of whom three shall be Principals of Government Colleges, by rotation, according to age:

Provided that no Principal who has attained the age of sixty years shall be eligible to be or continue as a Fellow:

(iv) one Reader and one Lecturer with at least five years post-graduate teaching experience, by rotation, according to age;

(v) one nominee of each Trust, Institution or Corporation donating to the University not less than one lac rupees, or transferring property of like value, provided that such Trust, Institution or Corporation donating more than one lac rupees or transferring property of like value shall be entitled to nominate one additional Fellow for such additional five lac rupees or property of the like value so donated; provided further that the number of Fellows so nominated by such Trust, Institution or Corporation shall not exceed five;

(vi) every person donating one lac rupees or more or transferring property of like value to the University, for life time;

(vii) twenty-three persons to be nominated by the Chancellor on the advice of the State Government for their distinguished work in education or in any other sphere of literary or public activity;

(viii) three person to be co-opted by the Senate;

(ix) three persons nominated to the Syndicate by the Chancellor on the advice of the State Government, for the period they remain members of the Syndicate;

(x) three persons nominated by the State Government from amongst the members of the Punjab Legislative Assembly;

(xi) one teacher having a minimum experience of seven years in teaching from each college having sixty or more teachers on its staff and admitted to the privileges of the University, by rotation, according to age, beginning with the youngest;

(xii) six persons having a minimum experience of seven years in teaching from amongst teachers of colleges having less than sixty teachers each on their staff and admitted to the privileges of the University, of whom three shall be teachers of Government Colleges, by rotation, according to age, beginning with the youngest;

(xiii) two person to be nominated by the State Government from amongst ex-solidiers not below the rank of a Commissioned Officers.

[(xiv) six students nominated by the State Government out of whom one shall be from amongst women, one from amongst members of Scheduled Castes, one from amongst such Backward Classes as have been or are notified by the State Government and two on the basis of academic record]:

Provided that no student shall be nominated or shall continues as follows.-

(a) he is not on the rolls of the University or of any College admitted to the privileges of the University;

(b) he had passed the High School Examination more than six years or Higher Secondary Examination more than five years, prior to the date of nomination;

(c) he has not been on the rolls of the University or of any College admitted to the privileges of the University continuously for a period of not less than one year preceding the date nomination;

(d) he has failed in any annual examination held by the University or College;

(e) he has been punished by any authority of the University or College for misconduct; or

(f) he has been convicted by a Court for an offence involving moral turpitude.

(2) Save as otherwise provided in this section an Ordinary Fellow shall hold office for a period of two years.

(3) An Ordinary Fellow may, by letter addressed to the Chancellor resign his office.

(4) Where an Ordinary Fellow fails to attend any meeting of the Senate during a continuous period of one year, the Chancellor may declare that the office of such Fellow has fallen vacant.

(5) The Chancellor may, on the recommendation of the Vice-Chancellor, cancel the fellowship of any person who ceases to hold office by virtue of which he became such a Fellow.

(6) When a vacancy occurs in the Senate by resignation or death of a Fellows or otherwise the vacancy shall be filled in the manner provided in sub-section (1) :

Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which the person in whose place he becomes a Fellow would have otherwise continued in office.

[(7)] Subject to the provisions of this Act, the Senate shall have the following powers and functions, namely:-

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

(b) to consider the pass resolution on the annual report and the annual accounts of the University and the audit report thereof:

(d) to perform such other duties and exercise such other functions as may be assigned to it by this Act or the Statutes or by the Chancellor.

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

(9) Special meetings of the Senate may be convened by the Vice-Chancellor as and when necessary:

Provided that a special meeting of the Senate shall be called if one-third of the members of the Senate or twenty-five members, whichever number is less, make a requisition in writing in this behalf.

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

(i) the Vice-Chancellor - Ex-officio;

[(ia) the Pro-Vice-Chancellor] - Ex officio;

(ii) the Secretary, Education Department, Punjab - Ex-officio;

(iii) the Director, Public Instruction, Punjab - Ex-officio;

(iv) the Dean, Academic Affairs and Student Welfare - Ex-officio;

(v) three persons from amongst Deans of Faculties who are members of the Senate, by rotation, according to age;

(vi) two persons from amongst Heads of Departments, other than Deans who are members of the Senate, by rotation, according to age;

(vii) three persons from amongst Principals of Colleges other than Deans of Faculties who are members of the Senate, by rotation, according to age of whom at lease one shall be Principal of a Government College;

(viii) three persons elected by the Senate from amongst its members;

(ix) three persons to be nominated by the Chancellor on the advice of the State Government.

(2) The members of the Syndicate, other than ex officio members shall hold office for a period of one year.

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

(4) When a vacancy occurs in the office of a member of the Syndicate by resignation or death of a member or otherwise the vacancy shall be filled in the manner provided in sub-section (1):

Provided that the person who fills such vacancy shall hold office for the unexpired portion of the term for which person in whose place he becomes a member would have otherwise continued in office.

[(5) The Syndicate shall be the principal executive body of the University and shall have the management and administration of revenue and property of the University and be responsible for the conduct of all administrative affairs of the University not otherwise provided for.]

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, have the control and general regulation and be responsible for the maintenance of standards of instruction, education and examinations within the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes. It shall have the right to advise the Syndicate on all academic matters.
Finance Committee. - (1) There shall be a Finance Committee of the University consisting of the following persons, namely:-

(i) the Vice-Chancellor as Chairman;

(ii) the Finance Secretary to the State Government or his nominee not below the rank of Deputy Secretary;

(iii) the Education Secretary to the State Government;

(iv) two members to be elected by the Senate;

(v) two members to be elected by the Syndicate.

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

(3) The Finance Committee shall advise the Syndicate on all financial matters.

Powers and duties of the authorities of the University. - Subject to the provisions of this Act, the constitution, powers and duties of the authorities of the University shall be provided for by the Statutes.
Statutes.- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:

(a) the constitution, powers and duties of the Academic Council and such other bodies as may be deemed necessary to constitute from time to time;

(b) the appointment, powers and duties of the officers of the University;

(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 Honorary degrees;

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

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

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

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

(i) all other matters which by this Act are or may be provided for by the Statutes.

The making, amendment, repeal and operation of Statutes.- (1) The first Statute of the University shall be made by the State Government and notified in the Official Gazette.

[(2)] The Syndicate may, from time to time, make new or additional Statutes or may amend or repeal the Statutes; and

(3) Omitted vide Punjab Act 26 of 1975.

(4) Omitted vide Punjab Act 26 of 1975.

(5) Omitted vide Punjab Act 26 of 1975.

Ordinances.- 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 means to be taken relating to the granting and obtaining of the same;

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

(e) the conditions for the award of fellowships, scholoraships, studentship, exhibitions, medals and prizes;

(f) the conduct of examinations, including the terms of office and manner of appointment and the duties of examinee 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 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) all other matters which by this Act or the Statutes are to be or may be provided for by the Ordinances.

Making of Ordinances etc.- (1) Ordinances shall be made, amended, repealed or added to by the Syndicate:

Provided that no Ordinance shall be made -

(a) affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations,

(b) affecting the 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 Ordinance has been proposed by the Academic Council.

(2) The Syndicate shall not have the power to amend any draft Ordinance proposed by the Academic Council 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, or reject it after it has been submitted for the second time. [-]

(3) Omitted vide Punjab Act 26 of 1975.

Regulations.- (1) The authorities of the Universities may make Regulations consistent with this Act, the Statutes and the Ordinances -

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

(b) providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by the Regulations.

(2) Every authority of the University shall make Regulations providing for the giving of notice to the members of such authority of the dates of meetings and of the business to be considered at meetings, and for the keeping of a record of the proceedings of the meetings.

Grants by the State Government.- (1) The State Government may, from time to time, provide such amounts by way of grant for meeting the capital, recurring or other expenditure of the University as it may deem fit.

(2) Without prejudice to the generality of the foregoing provision, the State Government shall provide a minimum annual grant of fifty lacs rupees to the University for meeting its recurring expenditure:

Provided that if during any financial year the entire amount of the aforesaid grant is not utilised for meeting the recurring expenditure, the unutilised balance may, with the previous consent of the State Government, be utilised for meeting capital expenditure of the University.

Annual Report.- The annual report of the University shall be prepared under the direction of the Syndicate, and 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 resolutions thereon and communicate the same to the Syndicate.
Annual Accounts.- The accounts of the incomes 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. The accounts, when audited, shall be published in the Official Gazette.
Acts or proceedings of University authorities and bodies not invalidated by vacancies. - No act done, or proceeding taken, under this Act by any authority 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 a member thereof, or

Disputes as to constitution of University authorities and bodies.- If any question arises whether any person been duly elected or appointed as, or is entitled to be a member of any authority or other body of the University, the matter shall be referred to be Chancellor whose decision thereon shall be final.
Special temporary powers of Government.- 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 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.
Repeal and Saving.- (1) The Guru Nanak University Amritsar Ordinance, 1969 (Punjab Ordinance No. 12 of 1969), is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act has commenced on the sixth day of October, 1969.