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State of Haryana - Section

Section 40 in The Haryana Private Universities, 2006

40. [ Accreditation of university. [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.]

- The university shall obtain accreditation from the National Assessment and Accreditation Council, Bangalore or National Board of Accreditation within five years of its establishment and inform the Government and such other regulatory bodies which are connected with the courses taken up by the university about the grade provided by the said accrediting bodies to the university. The university shall get renewed such accreditation at an interval of every five years thereafter or as per norms of the concerned accrediting bodies.]