The Haryana and Punjab Agricultural Universities Act, 1970

[Act No. 16 of 1970]

[2nd April, 1970.]

Contents:
Title	The Haryana and Punjab Agricultural Universities Act, 1970
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Establishment of Corresponding Universities
3.	Dissolution of the existing University and establishment of Haryana and Punjab Agricultural Universities
4.	Incorporation
5.	Territorial limits
6.	Headquarters
7.	Objects of corresponding University
8.	Admission to a corresponding University
9.	Powers of a corresponding University
10.	Visitations
Chapter III	Management of A Corresponding University
11.	Authorities and officers of a corresponding University
12.	Chancellor
13.	Constitution, powers and duties of the Board of a corresponding University
14.	Powers and duties of the Board
15.	The Vice-Chancellor
16.	Powers and duties of the Vice-Chancellor
17.	The Registrar
18.	Comptroller
19.	The Estate Officer
20.	Director of Student Welfare
21.	Deans of colleges
22.	The Librarian
23.	Academic Council
Chapter IV	Colleges
24.	The colleges
25.	Experiment Stations for research
26.	Agricultural Extension Education
Chapter V	Services
27.	Retirement and other conditions of services
28.	Provident fund
29.	Appointment of salaried officers
30.	Temporary arrangements
Chapter VI	Statutes and Regulations
31.	Statutes
32.	Statutes how made
33.	Regulations
Chapter VII	Accounts and Audit
34.	Accounts and audit
Chapter VIII	Miscellaneous
35.	Division of assets and liabilities
36.	Legal proceedings
37.	Transfer of employees
38.	Membership of corresponding University bodies
39.	Annual Report
40.	Construction of references to existing University in any document, etc
41.	Obligations to be discharged by the Punjab Agricultural University
42.	Proportion of cost to be borne by the Government of Himachal Pradesh
43.	Settlement of unresolved disputes
44.	Power to remove difficulties
45.	Repeals and saving