Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chaudhary Devi Lal University Sirsa (Second Amendment) Act, 2012 25 of 2012 [14 September 2012] CONTENTS 1. Short title 2. Amendment of section 4 of Haryana Act 9 of 2003 Chaudhary Devi Lal University Sirsa (Second Amendment) Act, 2012 25 of 2012 [14 September 2012] An Act further to amend Chaudhary Devi Lal University Sirsa Act, 2003. 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 Chaudhary Devi Lal University Sirsa (Second Amendment) Act, 2012. 2. Amendment of section 4 of Haryana Act 9 of 2003 :- After sub-section (2) of section 4 of Chaudhary Devi Lal University Sirsa Act, 2003, 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.".