Section 34C in The Haryana Private Universities, 2006
34C. Compulsory disclosure of information.
(1)Every university established under this Act shall publish before expiry of sixty days prior to the date of the commencement of admission to any of its courses or programme of study, a prospectus containing the following information, namely:-(a)each component of the fee, deposits and other charges payable by the students for pursuing a course or programme of study, and the other terms and conditions of such payment;(b)the percentage of tuition fee and other charges refundable to a student in case such student withdraws from university before or after completion of course or programme of study and the time within, and the manner, in which such refund shall be made;(c)the number of seats approved by the statutory authority in respect of each course or programme of study for the academic year for which admission is proposed to be made;(d)the conditions of eligibility for admission in a particular course or programme of study;(e)the educational qualifications specified by the university where no such qualifying standards have been specified by any regulating body;(f)the process of admission and selection of candidates, including all relevant information with regard to the details of test or examination for selecting such candidates for admission to each course or programme of study and the amount of fee to be paid for the admission test;(g)details of the teaching faculty, including therein the educational qualifications, teaching experience and indicating therein whether such member is a regular facility member or is a visiting member;(h)information with regard to physical and academic infrastructure and other facilities including hostel accommodation, library and hospital or industry wherein the practical training to be imparted to the students and in particular the facilities accessible by students on being admitted to the university;(i)broad outlines of the syllabus specified by the appropriate statutory authority or by the university, as the case may be, for every course or programme of study, including the teaching hours, practical sessions and other assignments;(j)all relevant instructions with regard to maintenance of discipline by students within or outside the campus, prohibition of ragging and consequences thereof for violating the provisions of any regulations in this regard made under the University Grants Commission Act, 1956 (Central Act 3 of 1956) or any other law for the time being in force.(k)any such other information which may be prescribed:Provided that the university shall publish information referred to under this section on its website, and the attention of prospective students and the general public shall be drawn to such publication on the website through advertisements displayed prominently in the different newspapers and through other media.(2)Every university shall fix the price of each printed copy of the prospectus, not more than the reasonable cost of its publication, distribution or sale and its copy shall be sent to the Government for information.]
