Section 47(2) in The Haryana Private Universities, 2006
(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.
