Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 15 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

15. Visitor.

(1)The Governor of Madhya Pradesh shall be the Visitor of the private university.
(2)The Visitor shall when present, preside at the convocation of the private university for conferring degrees and diplomas.
(3)The Visitor shall have the following powers, namely :-
(a)to call for any information or record relating to the affairs of the private university;
(b)if it appears on the basis of the information that any order, proceeding or decision taken by any authority of the private university is not in conformity with the provisions of this Act and Statutes, Ordinances or regulations made thereunder, the Visitor may ask for the opinion of the Regulatory Commission and on being satisfied that any irregularity has taken place, he may issue such direction as he may deem fit in the interest of the private university and the directions so issued shall be complied with by the private university.