Section 4(4) in The Haryana Private Universities, 2006
(4)The committee shall consider the proposal and the project report on the following grounds, namely: -(a)[ financial soundness and assets of the sponsoring body and its ability to set up the infrastructure of the proposed university, manner of generation of funds to be raised by the proposed university before its operations. The sponsoring body shall give the detailed information in this regard as per the format given in the bye-laws framed under this Act at the time of application;] [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.](b)back ground of the sponsoring body, that is to say, its expertise and experience in the field of education, its general reputation etc. and its commitment to follow the norms of the regulating bodies;(c)potentiality of the courses proposed to be offered, that is to say whether the courses are able to develop the human resources as per the requirements of contemporary demands, and whether the courses have new features and include emerging branches of learning.
