Section 40(2) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(2)The Regulatory Commission, on receipt of such information, shall have the right to issue such directions to the sponsoring body for the fulfillment of its obligations under sub-section (1) as it may deem necessary, and if the sponsoring body contravenes the provisions of sub-section (1), the endowment fund shall be forfeited by the Regulatory Commission and the Regulatory Commission shall make arrangements for completion of courses, conduct of examinations, award of degrees, etc., of students of the private university, either by undertaking the job itself or by assigning the job to some other university in such manner that the interest of the students are not effected adversely in any manner and expenditure made for these arrangement for the students shall be made good from the money deposited in the endowment fund and/or general fund of the private university.
