Section 31(3) in The Haryana Private Universities, 2006
(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.]
