Section 5 in The Haryana Private Universities, 2006
5. Issuance of letter of intent and compliance report.
(1)After the receipt of the report of the committee constituted under sub-section (3) of section 4, if the Government is satisfied that it is advisable to establish the university, it may issue a letter of intent and ask the sponsoring body to-(i)establish an endowment fund in accordance with the provisions of section 11 ;(ii)construct a minimum of 10,000 square meters of covered area for administrative and academic purposes;(iii)provide all the relevant information relating to the first degree and post-graduate degree/diploma programme including the curriculum structure, contents, teaching and learning process, examination and evaluation system and the eligibility criteria for admission of students to the committee headed by Financial Commissioner and Principal Secretary to Government, Haryana, Education Department, Chandigarh in which Director, Higher Education, Haryana, Dean, Academic Affairs, Kurukshetra University, Kurukshetra and Dean, Academic Affairs, Maharshi Dayanand University, Rohtak shall be the members. On detailed examination of the information made available the committee shall inform the sponsoring body about any short comings in respect of conformity to relevant regulations for rectification. The university shall offer the programme only after necessary rectification and approval from the committee;(iv)purchase books and journals of at least ten lac rupees or as per the norms of regulating bodies, whichever is higher, and give an undertaking to invest, within the first three years, not less than fifty lac rupees or as per the norms of regulating bodies, whichever is higher, on books, journals, computers, library networking and other facilities so as to make the library facilities adequate for contemporary teaching and research;(v)purchase equipments, computers, furniture, other moveable and immoveable assets and infrastructure facilities (other than buildings, referred to in clause (ii) above) worth twenty lac rupees or as per the norms of regulating bodies, whichever is higher, and give an undertaking to procure within the first five years equipments, computers, furniture, other moveable and immoveable assets and infrastructure facilities (other than buildings, referred to in clause (ii) above) worth not less than one crore rupees or as per the norms of regulating bodies, whichever is higher;(vi)[ give undertaking to appoint at least one Professor, two Associate Professors and adequate number of Assistant Professors alongwith necessary supporting staff in each department or discipline to be started by 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.](vi-a) maintain objectivity, fairness and transparency in the recruitment of teachers of the proposed university with qualification not less than those prescribed by the University Grants Commission or other regulating bodies;](vii)give undertaking to take up co-curricular activities like seminars, debates, quiz programmes and extra-curricular activities like games, sports, National Service Scheme, National Cadet Corps etc. for the benefit of students as per the norms laid down by the regulating bodies;(viii)give undertaking for establishment of provident fund and to take up welfare programmes for the employees of the university; and(ix)fulfill such other conditions and provide such other information as may be prescribed by University Grants Commission, All India Council for Technical Education or any other statutory body established by Central or State Government;(x)[ provide its commitment to prevent all types of ragging in the campus in accordance with the regulations prescribed by the University Grants Commission, Government norms and statutory provisions in this regard, if any.] [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.](2)The sponsoring body shall fulfill the requirements and conditions specified in sub-section (1) and shall report the compliance to the Government within a period of one year from the date of issue of the letter of intent. On receiving the compliance report, the Government shall appoint a committee consisting of such members, including the representative of the regulating bodies, as may be specified, to verify the compliance report. The committee shall submit its report to the Government within a period of one month from the date of its constitution specifying whether the sponsoring body has fulfilled the requirements and conditions as laid down in sub-section (1).[Provided that Government may further extend the term for a maximum period of one year not exceeding six months at a time if it is satisfied that the sponsoring body has taken substantial steps towards setting up of the University.] [Amended vide Haryana Act No. 10 of 2010, assented to by the Governor of Haryana on 11th April 2010, published in the Haryana Gazette on 26th April 2010.](3)If the sponsoring body has failed to comply with the provisions of sub-section (2), its proposal submitted under section 4 shall stand rejected and the letter of intent issued under sub-section (1) of section 5 shall be deemed to have been withdrawn.
