Section 31 in The Haryana Private Universities, 2006
31. Subsequent Statutes.
(1)Subject to the provisions of this Act and the Rules, the subsequent Statutes of the university may provide for all or any of the following matters, namely:-(a)creation of new authorities of the university;(b)accounting policy and financial procedure;(c)representation of teachers in the authorities of the university;(d)creation of new departments and abolition or restructuring of an existing department;(e)institution of medals and prizes;(f)creation of posts and procedure for abolition of posts;(g)revision of fees;(h)alteration of the number of seats in different syllabi; and(i)all other matters which under the provisions of this Act are to be specified by the Statutes.(2)The Statutes of the university other than the First Statute, shall be made by the Board of Management with the approval of the Governing Body.(3)[ The Statutes made under sub-section (2) shall be sent to the Government and the Government may approve them as such or, if it considers necessary, give suggestions for modifications in them within three months from the date of receipt of the Statutes.] [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.](4)The Governing Body shall consider the modifications as suggested and return the Statutes to the Government with changes made therein or with its comments on the suggestions made by the Government.(5)The Government shall consider the changes or the comments of the Governing Body and shall approve the Statutes with or without modifications and then the Statutes as finally approved by the Government shall be published by Government in the Official Gazette.
