A BILL further to
amend the Haryana Private Univeristies Act, 2006. Be it enacted by
the Legislature of the State of Haryana in the Seventieth Year of the Republic
of India as follows :- (1)
This Act may be called the Haryana
Private Universities (Amendent) Act, 2019. In the Schedule to
the Haryana Private Universities Act, 2006, after serial number 22 and entries
thereagainst, the following serial number and entries thereagainst shall be
added, namely:- ?23 Om Sterling
Global University??????? Hisar?. STATEMENT
OF OBJECTS AND REASONS There is a need for
creation and expansion of educational institutions for improving opportunities
of higher education for the youth of the State. In order to accommodate the
unprecedented growth of students in higher education, and also to cross the
target of 30% gross enrolment ratio (GER), we need to roughly double the number
of institutions at all levels by 2020. The Government intervention would not be
adequate to meet this benchmark in higher education. We need to enlist the
participation of private sector in a major way. Haryana Private Universities
Act, 2006 has been brought essentially to rope in private sector to supplement
the initiative of Government in expanding the capacity in higher education and
upscaling its standards. There is no private
university in district Hisar, Bhiwani, Fatehabad, Sirsa and Jind to impart higher
education in the area and therefore to achieve the objectives enshrined in the
Act, proposal has been formulated for setting up of Om Sterling Global
University, Hisar. Hence, this BillTHE HARYANA PRIVATE
UNIVERSITIES (AMENDMENT) ACT, 2019