Section 32(3) in The Haryana Private Universities, 2006
(3)[ The Government shall consider the First Ordinance submitted by the Vice-Chancellor under sub-section (2) within a period of three months from the date of its receipt and shall either approve it or give suggestions for modifications therein.] [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.]
