Section 29 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
29. Supersession and savings.
- From the date of the commencement of this Act, all executive instructions issued by the State Government in respect of admissions and fee regulation in all private technical educational institutions except minority institutions of the State of Haryana shall stand superseded:Provided that notwithstanding such supersession anything done or action taken under the instructions shall be deemed to have been done or taken under the provisions of this Act and shall remain in force till the Committee constituted under this Act modifies the same.
