Section 33(3) in The Haryana Private Universities, 2006
(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.
