Section 11(2) in The Haryana Private Universities, 2006
(2)The endowment fund shall be used as a security deposit to ensure that the university complies with the provisions of this Act, Statutes, Ordinances, Rules and Bye-laws. The Government shall have the power to forfeit the whole or part of fund in case the university or the sponsoring body contravenes any of the provisions of this Act, Statutes, Ordinances, bye-laws or Rules or use it for meeting the expenditure for academic and administrative purposes in case of dissolution in accordance with bye-laws .] [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.]
