Section 2(a) in The Haryana Affiliated Colleges (Security of Service) Act, 1979
(a)[ "affiliated College" means a college which is not run by the Central Government or the State Government or a local authority which is recognised by the Kurukshetra University under the Kurukshetra University Act, 1956, or is admitted to the privileges of the Maharishi Dayanand University under the Maharishi Dayanand University Act, 1975.] [Words 'and is receiving or but for suspension would be receiving grant-in-aid from the Government, a local authority or a university' omitted vide Haryana Act 12 of 1984.].
