Section 19(3) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
(3)The society, trust, organization, association of persons, company, firm or any legal entity owning the private technical educational institution shall be required to maintain separate accounts for the society, trust, organization, association of persons, firm and the institution, as the case may be. If the society, trust, organization, association of persons, company, firm or any legal entity owning the private technical educational institution, is running more than one institution, then separate accounts shall be maintained for each institution.
