Section 2(f) in The Haryana Private Universities, 2006
(f)[ "employee" means a person appointed by the university and includes a teacher, officer and any other staff of the university;] [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.](fa)[ "existing private university" means a university which has been established under the Haryana Private Universities Act, 2006 (32 of 2006) before the notification of the Haryana Private Universities (Amendment) Act, 2012; [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.](fb)"faculty" means a group of academic departments of similar disciplines;]
