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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(2)After inspection and assessment of a private university providing graduate degree, post graduate degree and/or diploma courses, the University Grants Commission may indicate to the private university any deficiency and non-conformity with the relevant University Grants Commission regulations and give it reasonable opportunity to rectify the same and if the University Grants Commission is satisfied that the private university has even after getting an opportunity to do so, failed to comply with the provisions of any of the regulations, the University Grants Commission may pass an order prohibiting the private university from offering any course for the award of the graduate degree, post graduate degree and/or diploma, as the case may be, till the deficiency is rectified.