Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 26 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

26. Repeal and Savings.

- All rules corresponding to these Rules, Orders, Circulars and Resolutions, if any, and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules :Provided that any order made or action taken under the Rules, Orders, Circulars and Resolutions so repealed, shall he deemed to have been made or taken under the corresponding provisions of these Rules.Annexure-AApplication format for Establishment of a Private University in the State of Madhya Pradesh[Under the provisions given in Section 4 of the Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Adhiniyam, 2007]
(1)Details of Sponsoring Body(Detailed information given in section ......... of the Project Report).
(a)Name
(b)Address
(c)Pin Code
(d)Telephone No. (With STD Code)
(e)Fax No.
(f)E-mail.
(2)Particulars of registration of the sponsoring body and its constitution and bye laws.(Detailed information given in section ......... of the Project Report).
(a)The sponsoring body is a Registered Society under Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 1973); or
(b)Is a Public Trust; or
(c)Is a Company Registered under Section 25 of the Companies Act, 1956 (No. 1 of 1956).
(d)Whether the sponsoring body is a body which is not registered under any of the arrangements as provided under (a), (b) and (c) but is registered under another Act which is for the tine being in force. If yes particulars of that Act.
(e)Attach certified copies of the Registration.
(f)Attach Constitution and Bye-laws.
(3)Attach certified copies of the audited accounts of the sponsoring body for the past 3 years.(Detailed information given in section ......... of the project Report).
(4)Information regarding Financial resources of the sponsoring body.(Detailed information given in section ............ of the Project Report).
(5)Name of the proposed university.(Detailed information given in section ............. of the Project Report).
(6)Full address where the main campus of the proposed university to be established.(Detailed information given in section .........;... of the Project Report).
(7)Objectives of the proposed University.(Detailed information given in section ...... of the Project Report).
(8)Whether proposed University would demand minority status under Article 30 of the Constitution? If yes, give details.(Detailed information given in section ........ of the Project Report).
(9)Whether the Main Campus of the University will be located in an area, which is not a general area ?(Detailed information given in section ........ of the Project Report).
(a)Whether the main campus of the University proposed to be established will be in a Scheduled Area? II yes, attach proof from the Competent Authority to the effect that the proposed location area is a Scheduled Area.
(b)Whether the main campus, of the University proposed to be established will be within the Municipal Corporation ? II yes, attach proof from the Competent Authority to the effect that the proposed location is within the Municipal Corporation.
(10)Details about the land for the use of the proposed University.(Detailed information given in section ............ of the Project Report).
(a)Details of the land for full use of the university, if available on the date of application-
(i)Ownership of land (with necessary proof)
(ii)Area of land
(iii)A map of the land
(b)Land that will be acquired alter receipt of the letter of intent,-
(i)Ownership of land (with necessary proof)
(ii)Area of land
(iii)A map of the land,
(iv)Land will be acquired from whom ?
(v)Financial arrangement for acquisition of land.
(11)
(a)Construction of buildings, development of structural amenities and present infrastructure facilities.
(b)Plan for procurement of equipments.
(c)Outline of phase-wise programme for the coming 5 years.
(12)Details of phased outlays of Capital Expenditure proposed for 5 years and its sources of finance.(Detailed information given in section ............ of the Project Report).
(13)Nature of faculties (Name)(Detailed information given in section of the Project Report).
(a)Names of faculties like Science, Arts, Commerce, Law, Professional Education etc.
(b)Course under each faculty like graduate, post-graduate etc.
(c)Relevance of each course in the context of development of the State.
(d)Targeted students strength in each course.
(e)Proposed phased programmes for courses for next 5 years.
(f)For each course, give information whether for starting it, prior approval from Central Regulatory Body or/and State Regulatory Body is necessary. If yes, give details of the same.
If prior approval has not been obtained, give details mentioning the provision under which Central/ State Act, prior permission is necessary.
(14)Experience and expertise (if any), in the concerned disciplines at the command of the sponsoring body.(Detailed information given in section ............ of the Project Report).
(15)Availability of academic facilities required for the courses of study and research.(Detailed information given in section t of the Project Report).
(a)Teaching staff
(b)Technical and Non-technical staff
(c)Equipments and laboratories.
(16)Details about the expenditure on each of the proposed courses.(Detailed information given in section of the Project Report).
(a)Estimate of recurring expenditure
(b)Sources of finance
(c)Estimated expenditure per student.
(17)Scheme for mobilizing resources(Detailed information given in section ........... of the Project Report).
(a)Cost of capital
(b)Manner of repayment.
(18)Scheme for generation of funds internally from various sources.(Detailed information given in section ........... of the Project Report).
(a)Fee from Students
(b)Consultancy Services
(c)Other activities relating to the objects of the private university.
(19)Proposed fee structure for different courses, concessions, and Scholarships(Detailed information given in section ........... of the Project Report).
(a)For General Category
(b)For economically weaker sections
(c)For Scheduled Castes, Scheduled Tribes and O.B.C.
(20)System proposed to be followed for admissions to the courses of study.(Detailed information given in section . of the Project Report).
(21)System proposed to be followed for appointment of Teachers and other Employees(Detailed information given in section . of the Project Report).
(22)Mode of imparting education.(Detailed information given in section . of the Project Report).
(a)Conventional Method
(b)Distance Education Method
(c)Both, as above.
(23)In case Distance Education is proposed, then names of the proposed study centres and their details(Detailed information given in section of the Project Report).
(24)Details of programmes related to local needs, nature of the specialised teaching, training and research activities(Detailed information given in section of the Project Report).
(25)Programmes for the benefit of Farmers, Women and Industries especially located in this State.(Detailed information given in section ....... of the Project Report).
(26)Available or/proposed other facilities :(Detailed information given in section of the Project Report).
(a)Hostel facility for the students (Boys/Girls)
(b)Playgrounds
(c)National Cadet Corps, Scouts and Guides, National Service Scheme etc.
(27)Details of the proposed campus in the Scheduled areas of the State.(Detailed information given in section .............. of the Project Report).
(28)Justification for the necessity of establishing the proposed Private University.(Detailed information given in section .............. of the Project Report).
(29)If the sponsoring body had established erstwhile university, then full details giving number and dale of the notification regarding establishment and serial number in the Schedule-1 of the earlier Act. Also mention whether Endowment Fund or/and additional fund was deposited or is in deposit ? If yes, then give lull particulars with proof.(Detailed information given in section...............of the Project Report).
(30)Details of application fee (mention) :(Detailed information given in section of the Project Report).
(a)Amount in the crossed account payee demand draft.
(b)Name of the bank which has issued the demand draft.
(c)Date and Number of the demand draft.
(d)Mention the name of the Sponsoring Body and the name of the proposed University on the back of the Demand Draft.
The above application for establishment of .............. (mention name of the proposed University) under the provisions of Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007) is submitted hereby on behalf of .............. (name of the Sponsoring Body). Detailed particulars of every point of this application is given in the Project Report. Detailed information may be seen in the Sections of the Project Report referred at every point.I certify that :-
(a)I am authorised to submit the application on behalf of the Sponsoring Body,-
........................... (name of the Sponsoring Body).
(b)The Sponsoring Body has Resolved to establish a Private University by name of ........... and to follow in this connection all provisions made in the Madhya Pradesh Private Universities Act, 2007 (No. 17 of 2007) and such other rules as the State Government may make in this behalf, and has also Resolved to follow the instructions that will be issued by the Madhya Pradesh Private Universities Regulatory Commission from time to time (Attach a copy of the Resolution as Annexure).
Place: Signature
Date: Nameand Designation
  Nameof Sponsoring Body.
Signature, name and address of 2 Witnesses,-
(1)SignatureNameAddress
(2)SignatureNameAddressExplanatory note for submitting application for establishment of a Private University. - (1) Before applying for establishment of a University in the State of Madhya Pradesh in Private Sector, please read carefully the provisions made in the Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007).
(2)The copy of the Act and the Rules can be obtained by any person from the Office of the Madhya Pradesh Private Universities Regulatory Commission, Bhopal by producing a crossed Account Payee draft for Rs. 1000/- or by post by sending a crossed Account Payee draft for Rs. 1050/- in the name of the "Madhya Pradesh Private Universities Regulatory Commission" payable in Bhopal.
(3)The Sponsoring Body or its Representative can seek guidance with regard to the establishment of the University from the Regulatory' Commission, Guidance session shall be arranged only alter determining the time.Annexure-BApplication for Establishment of Endowment FundTo,Chairman,Madhya Pradesh Private Universities Regulatory Commission,Bhopal.
(1)Details of Sponsoring Body :
(a)Name
(b)Address
(c)Pin Code
(d)Telephone No. (with STD Code)
(e)Fax No.
(f)E-mail
(2)Name of the proposed private university.
(3)Full address where the main campus of the proposed Private University is to be established.
(4)Location of main campus of the private university.
(a)Whether the main campus of the university proposed to be established will be established in a scheduled area ? If yes, attach proof from the Competent Authority to the effect that the proposed location area is a scheduled area.
(b)Whether the main campus of the university proposed to be established will be within the Municipal Corporation Limits of Bhopal ? If yes, attach proof from the Competent Authority to the effect that the proposed location is within the Municipal Corporation Limits of Bhopal.
(5)Details of the Endowment Fund of the erstwhile university (mention)*
(a)Name of the erstwhile university.
(b)Name of the sponsoring body of the erstwhile university
(c)Notification number and date under which erstwhile university was established.
(d)Serial number in Schedule-I of the earlier Act of the erstwhile university.
(e)Whether main campus of the erstwhile university was established in the scheduled area ?
(f)Amount of Endowment Fund of the erstwhile university which is in deposit with the Regulatory' Commission. (Give proof by attaching a photo copy of the Bank pay-in-Slip).
(g)Net amount of the Endowment Fund that the sponsoring body proposes to deposit after adjusting the Endowment Fund of the erstwhile university, as provided in proviso to clause (b) of sub-section (I) of Section 11 of the Act.
* This information is to be furnished only by those sponsoring bodies which had established erstwhile university. Other sponsoring bodies may furnish Nil here.
(6)Details of Endowment Fund (mention) :
(a)Amount of Endowment Fund.
(b)Bank Draft Number, full particulars about the name of the Bank including its Branch name, Branch Number and Branch Code which has issued the Bank Draft.
(c)Date of issue of Bank Draft.
(d)Name and Designation of the person who has sent the amount of the Endowment Fund on behalf of the Sponsoring Body.
(e)On the back of the Demand Draft, mention the name of the Sponsoring Body and the name of the proposed university.
(7)Proof of opening the Savings Bank Account in the name of Sponsoring Body for depositing income from Endowment Fund,
(a)Name of the Scheduled Bank and its branch in which the savings bank account has been opened.
(b)Amount with which the savings bank account has been opened. Attach attested photo copy of deposit slip issued by the bank as annexure.
(c)Name and Designation of the person who will operate the savings bank account on behalf of the sponsoring body,
(d)Savings bank account number and the date of establishment of this account.
(8)Details of letter of intent (mention) :
(a)Number and date of issue,
(b)Date of receiving by the sponsoring body,
(c)Attach a photo copy of letter of intent,
(9)Any other information that the sponsoring body would like to provide or any request that the sponsoring body would like to make in the context of the establishment of the Endowment Fund.The above application for establishment of Endowment Fund for ......... (mention name of the proposed University) under the provisions of Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act. 2007 (No. 17 of 2007) is submitted hereby on behalf of the ............. (name of the Sponsoring Body).I certify that :-
(a)I am authorised to submit the application for establishment of the endowment fund on behalf of the......................(name of the Sponsoring Body),
(b)The Sponsoring Body has Resolved to establish a Private University by name of..............and to deposit Rs........... (Rupees ......................) as endowment fund and to follow in this connection all provisions made in (he Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007) and such other rules as the State Government may make in this behalf, and has also Resolved to follow the instructions that will be issued by the Madhya Pradesh Private Universities Regulatory Commission from time to time. (Attach a copy of the Resolution as Annexure).
Place: Signature ...............................................................
Date: Nameand Designation .......................................
  Nameof Sponsoring Body (with seal) ...............
Signature, name and address of 2 Witnesses :-
(1)Signature .....................Name.........................Address......................
(2)Signature ......................Name.........................Address......................Annexure-CMadhya Pradesh Private Universities Regulatory Commission, BhopalPhone No. ...................Fax No. .....................E-mail ......................No. .......................................Date ........................Sub. - Certificate for the "Endowment Fund" deposited in the Account of Madhya Pradesh Private Universities Regulatory Commission, Bhopal.Ref. - See Section 6 of the Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act. 2007.
Sl. No. Nameof the University Referenceof letter of intent issued by Higher Education Department, Government,of Madhya Pradesh Areaof the establishment of proposed private university (General/Scheduled Area) Amount Particularsof Demand Draft deposited
(1) (2) (3) (4) (5) (6)
           
Place: Signature ...............................................................
Date: Nameand Designation .......................................
  Nameof Sponsoring Body (with seal) ...............
Annexure-DStatement of Fees Collected and Sent to the Regulatory CommissionName of the University .....................................Address with Pin Code ...................................Phone No. with STD Code ............................. Fax No. ........................Statement No. ................... Year ..................... E-mail ..........................Name of the month for which the fee collection relates ...........................
Sl.No. Nameof the Campus/ Study Center Addressof Campus/ Study Center Nameof Course Numberof enrolled students
(1) (2) (3) (4) (5)
         
Rateof fees per month Totalfees collected 1%column No. (7) Remarks
(6) (7) (8) (9)
       
Total of column (7): Rs (in figures) Rs. ..............................(in words)Total of column (8): Rs. ..........(in figures) Rs. ...................(in words)
(1)Name of the hank along with its branch which has issued the Demand Draft .................................................
(2)Demand Draft No. .....................................................
(3)Date of issue of Demand Draft ........................................Certified that the statement of fees collection as given here is verified by us and is correct.
Date: Registrar ChiefFinance and Accounts Officer
Explanatory Note. - (1) Column No. (4) for which the Mention name of the course for which the fee is collected from the student.
(2)Column No. (6) "Fees means" collection made by the university from the students by whatever name it may be called but which is not refundable.Annexure-EMadhya Pradesh Private Universities Regulatory Commission, BhopalPhone No. ................Fax No. ..................E-mail ..................No. ....................................Date.....................Sub. - Statement of fees credited to the consolidated fund of the State of Madhya Pradesh.Statement of Fee Amount Deposited in Treasury
Sl.No. Nameof the University Monthin which fees was collected StatementNumber and year Amount Remarks
(1) (2) (3) (4) (5) (6)
           
Total of column (5): Rs.....................(in figures) Rs.....................(in words)
(1)Name of payee : Government of Madhya Pradesh, Bhopal .........
(2)Head under which the amount is to be credited in the consolidated fund of the State....................................
(3)Name of the Treasury in which amount is deposited..................
(4)No. of Account payee cheque ...............................................
(5)Date of issue of cheque .............................................
(6)Name of the bank on which the cheque is drawn ...............
(7)Name and designation of the officer of Regulatory Commission signing the Cheque................................................
(1)Signature ................................... (2)Signature ......................................
Designation.............................. Designation..........................
  MadhyaPradesh Private University
  RegulatoryCommission, Bhopal
Explanatory Note. - (1) Column No. (4) : Information about the fees collected in each month and sent to the Regulatory Commission is contained in the Form : Information for every month in the Form shall be numbered by the Concerned University as Statement Number. Private University shall also mention the year. This statement number and year should be mentioned in this column in the office of the Regulatory Commission.Annexure-FMadhya Pradesh Private Universities Regulatory Commission, BhopalPhone No. .............Fax No................E-mail................No. .................................Date..................Sub. - Statement of Penal interest credited to the consolidated fund of the State of Madhya Pradesh.
Sl. No. Nameof the University ResolutionNumber of the Regulatory Commission empowering to impose andcollect the penal interest Amount Remarks
(1) (2) (3) (4) (5)
         
Total of Column (4): Rs ......... (in figures) Rs (in words)
(1)Name of Payee : Government of Madhya Pradesh. Bhopal......................
(2)Head under which the amount is to he credited in the consolidated fund of the State..........................................
(3)Name of the Treasury in which amount is deposited.........................
(4)No. of Account Payee Cheque .............................................
(5)Date of issue of Cheque...................................................
(6)Name of the bank on which the cheque is drawn.............................
(7)Name and designation of the Officer of Regulatory Commission signing the Cheque ....................................................
(1)Signature ................................... (2)Signature ......................................
Designation................................ Designation ................................
  MadhyaPradesh Private University
  RegulatoryCommission, Bhopal