Section 30(3) in The Haryana Private Universities, 2006
(3)The Government shall consider the First Statute submitted by the university and if any modifications are deemed necessary, the same shall be conveyed to the university for sending the amended draft and if the amended draft is found in order, it shall give approval within a period of three months from the date of its receipt.] [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.]
