Section 47 in The Haryana Private Universities, 2006
47. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the manner of making proposal to establish a university and the fee payable under sub-section (1) of section 4;(b)other particulars to be contained in the project report under sub-section (2) of section 4;(c)the manner of forfeiting the endowment fund in case of contravention of the provisions of this Act, Statutes, Ordinances, Regulations or Rules under sub-section (2) of section 11;(d)the manner, terms and conditions of appointment of the Chancellor under sub-section (1) of section 16;(e)the manner for making recommendation for dissolution of university under sub-section (1) of section 45;(f)matter to be prescribed under clause (d) of sub-section (4) of section 46; and(g)any other matter which is required to be or may be prescribed by rules under this Act.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session, if the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
