Section 44 in The Haryana Private Universities, 2006
44. [ Powers of Government to inspect university and academic and administrative audit. [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.]
- Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16thApril 2012, published in the Haryana Gazette on 10thMay 2012.[(1) The Government may cause an assessment to be made, in such manner, as may be prescribed, for the purpose of ascertaining the standards of teaching, examination and research or any other matter relating to the university.(2)The Government for ascertaining and ensuring quality at different levels of higher education in a university and for its continued sustenance shall conduct annual academic and administrative audit through Higher Education Department, Haryana or any other body or persons authorized by it, which shall scrutinize whether the university is complying with and functioning in accordance with the provisions of this Act, Statutes, Ordinances, Rules, bye-laws, instructions and the conditions of the Letter of Intent.(3)Such persons or body shall give their report within three months to the Government with specific recommendations and deficiencies, if found. The Government shall consider the report and issue a show cause notice of thirty days to the Chancellor as to why action should not be initiated against the university for the deficiencies noticed.(4)After considering the reply to the show cause notice, the Government shall have the power to impose penalty under the Act.]
