Section 5(2) in The Haryana Private Universities, 2006
(2)The sponsoring body shall fulfill the requirements and conditions specified in sub-section (1) and shall report the compliance to the Government within a period of one year from the date of issue of the letter of intent. On receiving the compliance report, the Government shall appoint a committee consisting of such members, including the representative of the regulating bodies, as may be specified, to verify the compliance report. The committee shall submit its report to the Government within a period of one month from the date of its constitution specifying whether the sponsoring body has fulfilled the requirements and conditions as laid down in sub-section (1).[Provided that Government may further extend the term for a maximum period of one year not exceeding six months at a time if it is satisfied that the sponsoring body has taken substantial steps towards setting up of the University.] [Amended vide Haryana Act No. 10 of 2010, assented to by the Governor of Haryana on 11th April 2010, published in the Haryana Gazette on 26th April 2010.]
