Section 32(4) in The Haryana Private Universities, 2006
(4)The Vice-Chancellor shall either modify the Ordinance incorporating the suggestions of the Government or give reasons for not incorporating any of the suggestions made by the Government and shall return the First Ordinance along with such reasons, if any, to the Government and on receipt of the same, the Government shall consider the comments of the Vice-Chancellor and shall approve the First Ordinance of the university with or without such modifications, and then the First Ordinance, as approved by the Government shall be published by the Government in the Official Gazette.
