Section 9 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
9. Establishment and incorporation.
(1)The State Government, if satisfied after considering the report submitted by the Regulatory Commission under Section 8 and inspection report of the University Grants Commission, if any, that the sponsoring body has complied with the provisions of Section 7 and a private university may be established on the basis of its proposal, shall establish, by amending the Schedule, a private university with such specific name and description as specified in this behalf in the Schedule.(2)Such a private university shall be deemed to have been incorporated from the date of the amendment of the Schedule.(3)The private university shall be a body corporate by such name as shown in the Schedule having perpetual succession and common seal with powers, subject to the provisions of this Act, to acquire and own properly, to contract, and shall sue and be sued by the said name.(4)In all the suits and other legal proceedings by or against such private university, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to and to served on the Registrar.(5)The main campus of the private university shall be at such place as shown in column (5) of the Schedule.
