Section 33 in The Haryana Private Universities, 2006
33. Subsequent Ordinances.
(1)All Ordinances other than the First Ordinance shall be made by the Academic Council which after being approved by the Board of Management shall be submitted to the Government for its approval.(2)[ The Government shall consider the Ordinances submitted by the Academic Council under sub-section (1) within a period of three months from the date of their receipt and shall approve them or give suggestions for modifications therein.] [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.](3)The Academic Council shall either modify the Ordinances incorporating the suggestions of the Government or give reasons for not incorporating any of the suggestions made by the Government and shall return the Ordinances along with such reasons, if any, to the Government and on receipt of the same, the Government shall consider the comments of the Academic Council and shall approve the Ordinances with or without modifications and then the Ordinances, as approved by the Government, shall be published by the Government in the Official Gazette.
