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State of Haryana - Section

Section 35 in University of Heatlh Sciences, Karnal Act, 2016

35. Affiliation and recognitions.

(1)From the commencement of this Act, all colleges and other educational institutions of Health Sciences in the districts under its territory, previously admitted to the privileges of or affiliated to Pandit Bhagat Dayal Sharma University of Health Sciences, Rohtak, Kurukshetra University, or any other university, council or affiliating body, shall be deemed to be admitted to the privileges, or affiliated to University.
(2)The colleges and institutions related to various disciplines of Health Sciences located within the district under its territory, on satisfying such conditions, as laid down by Statutes or Ordinances for the purposes of affiliation, be affiliated to University.
(3)The rights conferred on a college or an institution by affiliation may be withdrawn in whole or in part or may be modified, if the college or institution has failed to comply with any of the provisions of the Statutes or Ordinances governing the affiliation or if the affairs of the affiliated college are conducted in a manner which is prejudicial to the interests of education.
(4)Any such recognition may be withdrawn either in whole or in part or may be modified in such manner and for such reasons, as may be prescribed by the Statutes.
(5)Every affiliated college and institution shall furnish to the Registrar such reports, returns and other information, as the Executive Council may require, to enable it to judge the efficiency of the affiliated college or institution.
(6)The Executive Council shall cause every such college or institution to be inspected from time to time by one or more competent persons authorized by it on its behalf.
(7)The Executive Council may call upon any college or institution so inspected to take within a specified period, such action, as may appear to it necessary in respect of the inspection referred to in sub-section (6).