Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Private Universities (Amendment) Act, 2009 4 of 2009 CONTENTS 1. Short Title 2. Amendment Of Section 35 Of Haryana Act 32 Of 2006 3. Amendment Of Section 36 Of Haryana Act 32 Of 2006 4. Repeal And Saving Haryana Private Universities (Amendment) Act, 2009 4 of 2009 An Act further to amend the Haryana Private Universities Act, 2006. Be it enacted by the Legislature of the State of Haryana in the Sixtieth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Haryana Private Universities (Amendment) Act, 2009. 2. Amendment Of Section 35 Of Haryana Act 32 Of 2006 :- In sub-section (3) of section 35 of the Haryana Private Universities Act, 2006 (hereinafter called the principal Act),-- (i) for the sign ".", the sign ":" shall be substituted; (ii) the following proviso shall be added at the end, namely:-- "Provided that in case of the universities having collaboration with reputed foreign or international universities or other institutions of other similar nature, the Government may relax the percentage of this reservation. Explanation.--collaboration with reputed foreign or international universities means and includes an agreement for collaboration in the areas like course structure, curriculum and faculty development, joint research programmes, student exchange programmes and admission through internationally or nationally recognized processes.". 3. Amendment Of Section 36 Of Haryana Act 32 Of 2006 :- In clause (iii) of sub-section (2) of section 36 of the principal Act,-- (i) for the sign ".", the sign ":" shall be substituted; (ii) the following proviso shall be added at the end, namely:-- "Provided that in case of the universities having collaboration with reputed foreign or international universities or other institutions of other similar nature, the Government may approve different percentage of students eligible for 100%, 50% or 25% fee concession.". 4. Repeal And Saving :- (1) The Haryana Private Universities (Amendment) Ordinance, 2008 (Haryana Ordinance No. 3 of 2009), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.