Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Private Universities (Amendment) Act, 2014 21 OF 2014 CONTENTS 1. Short title 2. Amendment of Section 2 of Haryana Act 32 of 2006 3. Amendment of section 3 of Haryana Act 32 of 2006 4. Insertion of section 3A in Haryana Act 32 of 2006 5. Amendment of section 10 of Haryana Act 32 of 2006 6. Amendment of section 17 of Haryana Act 32 of 2006 7. Amendment of section 22 of Haryana Act 32 of 2006 8. Amendment of section 23 of Haryana Act 32 of 2006 9. Amendment of Schedule to Haryana Act 32 of 2006 Haryana Private Universities (Amendment) Act, 2014 21 OF 2014 An Act further to amend the Haryana Private Universities Act, 2006. Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Haryana Private Universities (Amendment) Act. 2014. 2. Amendment of Section 2 of Haryana Act 32 of 2006 :- I n section 2 of the Haryana Private Universities Act,2006 (hereinafter called the principal Act).- (i) after clause (n). the following clauses shall be inserted, namely:- (na) "off-campus centre" means a centre of the university established by it outside the main campus butwithin the State of Haryana. operated and maintained as its constituent unit and having its complement of facilities, faculty and staff; (nb) "off-shore campus" means a campus of the university established by it outside the country, operated and maintained as its constituent unit and having its complement of facilities, faculty and staff;; (ii) for clause (s), the following clause shall be substituted, namely:- (s) "regulating body" means a body established by the Government of India for laying down norms and conditions for ensuring academic standards of higher education, such as University Grants Commission, All India Council for Technical Education. National Council for Teachers Education. Medical Council of India. Bar Council of India. Pharmacy Council of India. Indian Council of Agricultural Research, Indian Nursing Council. Council of Scientific and Industrial Research etc. and includes the Government or any such body constituted by the Government;. 3. Amendment of section 3 of Haryana Act 32 of 2006 :- After clause (9) of section 3 of the principal Act, the following clauses shall be added namely;- "(10) to set up off - campus centre within the State of Haryana after obtaining approval from the University Grants Commission; (11) to open off-shore campus in foreign countries after obtaining due permission from the University Grants Commission, the Government, the Government of India and also from the Government of the host country.". 4. Insertion of section 3A in Haryana Act 32 of 2006 :- After section 3 of the principal Act. the following section shall be inserted, namely:- "(3A) Conditions for setting up off-campus centre.- (1) The university shall be allowed to set up only one off-campus centre within the State of Haryana on fulfillment of the following conditions, namely:- (a) it has completed five years of establishment; (b) it has been accredited "A" grade by National Assessment and Accredited Council; (c) it has never violated the conditions of Letter of Intent and the provisions of the Act; ( d ) it has obtained the approval from the University Grants Commission; and (e) it has in its possession the land as described below.- (i) three acres of land by way of ownership or lease of thirty years, if the university intends to set up off-campus centre in a Municipal Corporation; (ii) four acres of land by way of ownership or lease of thirty years, if the university intends to set up off-campus centre in a Municipal Committee; (iii) five acres of land by way of ownership or lease of thirty years, if the university intends to set up off-campus centre in a rural area. (2) The off-campus centre shall be totally administered by the university and no franchise for its running shall be allowed. (3) The off-campus centre shall have adequate buildings. other infrastructure facilities and staff as per the norms and standards prescribed by the University Grants Commission and other regulatory bodies. Such facilities shall be proportionate to the Size and activities of the off-campus centre. (4) The university shall furnish adequate financial guarantee as per the rules framed or as decided by the Government, from time to time.". 5. Amendment of section 10 of Haryana Act 32 of 2006 :- For sub-section (2) of section 10 of the principal Act, the following sub-sections shall be substituted, namely:- "(2) The university shall not open any study centre and examination centre in or out of the State of Haryana and shall not offer any programme through distance education mode. (3) The university shall not offer any programme through distance education mode from off-campus centre or off-shore campus established under clauses (10) or (11) respectively of section 3 of the Act.". 6. Amendment of section 17 of Haryana Act 32 of 2006 :- For sub-section (1) of section 17 of the principal Act, the following sub-section shall be substituted, namely:- "(1) The Vice-Chancellor shall be appointed by the Chancellor as per the qualifications prescribed by the University Grants Commission, subject to the provisions contained in sub-section (7) and shall hold office for a term of three years: Provided that after expiry of the term of three years, the Vice- Chancellor shall be eligible for re-appointment for another term of three years: Provided further that the Chancellor may further extend the term for another three years if the Vice-Chancellor has contributed significantly to raise the academic and research standards of the University: Provided further that a Vice-Chancellor shall continue to hold the office even after the expiry of his term till the new Vice-Chancellor joins. However, in any case the period shall not exceed one year.". 7. Amendment of section 22 of Haryana Act 32 of 2006 :- For clause (c) of sub-sectional) of section 22 of the principal Act, the following clause shall be substituted, namely:- "(c) the Secretary to Government. Haryana. Higher Education Department or his nominee;". 8. Amendment of section 23 of Haryana Act 32 of 2006 :- For clause (b) of sub-section (1) of section 23of the principal Act, the following clause shall be substituted, namely:- (b) the Secretary to Government, Haryana, Higher Education Department or his nominee:". 9. Amendment of Schedule to Haryana Act 32 of 2006 :- I n the Schedule to the principal Act after serial number Hand entries there against the following serial numbers and entries there against shall be added. namely:- "15. Ashoka University District Sonepat 16. Al-Falah University District Faridabad 17. BML Munjal University District Gurgaon".