Section 36 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
36. Regulatory Commission.
(1)A Regulatory Commission shall be established by the State Government for the purpose of providing a regulatory mechanism at the State level and for working as an interface between the State Government and the central regulatory bodies for the purpose of ensuring appropriate standards of teaching, examination, research, extension programme, protection of interest of the students and reasonable service conditions of the employees.(2)The Regulatory Commission shall function under the general control of the Visitor.(3)The Regulatory Commission shall consist of a Chairman and two full time members, out of which one member shall be member academic and another member as member administration and not exceeding two part time members.(4)The Regulatory Commission shall have a full time or part time Secretary.(5)The Chairman shall be appointed by the Visitor from a panel recommended by the State Government consisting of eminent educationists who have a thorough knowledge of the working of the institutions of higher education.(6)The member anti the Secretary shall be appointed by the Visitor from a panel recommended by the State Government consisting of persons of repute in the field of education, finance, law, administration and management.(7)The Chairman and the members shall not be connected in any way with any of the private universities established under this Act.(8)[ The Chairman and member of the Regulatory Commission shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of seventy-five years, whichever is earlier, and he shall be eligible to be considered for a second term of aforesaid years, subject to the upper age limit of seventy-five years :Provided that notwithstanding the expiry of the said period of five years, he shall continue in office until his successor is appointed and enters upon his office, but such period shall not exceed six months ;Provided further that after the expiry of the term, the Chairman and the member of the Regulatory Commission shall be prohibited to accept any pecuniary benefits in any form or in any name whatsoever, and any assignment or employment in any of the private universities established under this Act.] [Substituted by Act No. 7 of 2008.](9)The other terms and conditions of services of the Chairman and the members, mode of authentication of orders and decisions of the Regulatory Commission and instrument issued by the Regulatory Commission, procedure for meeting of the Regulatory Commission, recruitment and service conditions of the stall of the Regulatory Commission, temporary association of persons with the Regulatory Commission for particular purpose, fund of the Regulatory Commission, its budget, annual report, accounts, audit and such other matter as may be required for proper functioning of the Regulatory Commission shall be provided in the rules made by the State Government in this regard.(10)It shall be the general duty of the Regulator,' Commission-(a)to take all such steps as it considers necessary for determination and maintenance of standards of teaching, examination and research in the private university;(b)notwithstanding anything contained in any other law for the time being in force, to ensure that private universities collect only such lees and other charges, which cover the cost of education imparted by them and also give a reasonable surplus to enable them to maintain assets and carryout further expansion;(c)to ensure that the teachers of the private university have at least the minimum educational qualifications prescribed by the University Grants Commission or other regulatory bodies;(d)to ensure that the staff of the private university is appointed in conformity with the Statutes, Ordinances and norms or guidelines prescribed by the University Grants Commission and other concerned statutory bodies;(e)to ensure that students enrolled in the private university are not exploited and no unethical means are adopted to collect undue or excessive lee from them;(f)to take action pertaining to and pursuant upon liquidation of a private university including arrangement for completion of courses, conduct of examinations, award of degrees, etc. by assigning the job to some other State university in such a manner that the interest of the students are not adversely affected and the expenditure made for these arrangements for the students along with the process of liquidation of the private university, shall be made good from the money deposited in the . endowment fund and/or general fund.(11)The State Government may issue directions on matters of policy to the Regulatory Commission which shall be binding.
