Section 33(2) in The Haryana Private Universities, 2006
(2)[ The Government shall consider the Ordinances submitted by the Academic Council under sub-section (1) within a period of three months from the date of their receipt and shall approve them or give suggestions for modifications therein.] [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.]
