Section 8 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
8. Submission of compliance report, verification and inspection.
(1)The sponsoring body shall submit the compliance report and an undertaking along with the relevant documents to the Regulatory Commission.(2)After receiving the compliance report from the sponsoring body, the Regulatory Commission shall examine the same and factual data in the manner it may deem fit.(3)If the Regulatory Commission, after examination of the compliance report and the undertaking as mentioned under sub-section (2), finds any short-comings in the same, it may direct the sponsoring body to remove the identified shortcomings at the earliest.(4)The Regulatory Commission, on being satisfied that the identified short-comings, as mentioned in sub-section (3), have been removed it shall send its report regarding status of the proposal for establishment of the private university to the State Government regarding removal of the identified short-comings.(5)The State Government, may after the receipt of the report from the Regulatory Commission mentioned in sub-section (4), ask the University Grants Commission for inspection of the proposed private university, and the University Grants Commission shall submit the report within a maximum period of three months, or else the State Government may lake such decision as it may deem fit.(6)If the sponsoring body fails to comply with the conditions laid down in Section 7 within the stipulated time, the project proposal submitted under sub-section (1) of Section 4 shall be annulled and letter of intent issued under sub-section (2) of Section 6 shall be cancelled.
