Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Second Amendment) Act, 2012 26 of 2012 [14 September 2012] CONTENTS 1. Short title 2. Amendment of section 4 of Haryana Act 31 of 2006 Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Second Amendment) Act, 2012 26 of 2012 [14 September 2012] An Act further to amend Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006. Be it enacted by the Legislature of the State of Haryana in the Sixty-third Year of the Republic of India as follows:-- 1. Short title :- This Act may be called Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan (Second Amendment) Act, 2012. 2. Amendment of section 4 of Haryana Act 31 of 2006 :- After sub-section (2) of section 4 of Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006, the following sub- section shall be added, namely:-- "(3) The University shall not, itself or through franchise or agency, operate or open any off campus centre and study centre: Provided further that if the University has well maintained post graduate regional centres with all the requisite infrastructure, the same shall continue to be administered by the University." Explanation.--For the purposes of this sub-section,-- (i) "off campus centre" means a centre of the University, by whatever name called, established by it outside the main campus, operated and maintained as its constituent unit, having the Universitys complement of facilities, faculty and staff; and (ii) "study centre" means a centre, by whatever name called, established and maintained or recognized by the University for the purpose of advising, counselling or for rendering any other assistance required by the students in the context of distance education.".