501
THE HARYANA PRIVATE HEALTH SCIENCES EDUCATIONAL
INSTITUTIONS (REGULATION OF ADMISSION,
FIXATION OF FEE AND MAINTENANCE OF
EDUCATIONAL STANDARDS) ACT, 2012
(Haryana Act No. 9 of 2012) Table of contents
SECTIONS:
1. Short title
2. Definitions.
3. Eligibility and admission.
4. Allocation of seats.
5. Reservation.
6. Affiliation.
7. Fee and Admission Committee.
8. Fixation of fee.
9. Maintenance of standards and quality.
10. Enquiry.
11. Power of the State Government.
12. Imposition of fine.
13. Appeal.
14. Credit of fine.
15. Audit.
16. Inspection Committee.
17. Powers to issue direction.
18. Power to remove difficulties.
19. Powers to make rules.
20. Protection of action taken in good faith.
503
to provide for the regulation of admission, fixation of fee and maintenance of educational standards in private health sciences educational institutions in the State of Haryana and for the matters connected therewith or incidental thereto.
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[Received the assent of the Governor of Haryana on the 30th March, 2012, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of the 11th April, 2012]
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1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), dated the 6th March, 2012, Page 754.
Short title.
504
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Definitions.
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Eligibility and
admission.
Allocation of
seats.
507
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Reservation.
Affiliation.
Fee and
Admission
Committee.
Fixation of fee.
508
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Maintenance of
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Enquiry.
509
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Power of the
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Imposition of
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Appeal.
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/ Credit of fine. Audit.
Inspection
Committee.
Powers to issue direction.
Power to
remove
difficulties. Powers to
make rules. Protection of action taken in good faith.