Section 27(1) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(1)Subject to the provisions of this Act and the rules made thereunder, the subsequent Statutes of the private university may provide for all or any of the following matters, namely :-(a)creation of new authorities of the private university;(b)accounting policy and financial procedure:(c)representation of teachers in the authorities of the private university;(d)creation of new departments and abolition or restructuring of existing departments;(e)institution of medals and prizes;(f)creation of posts and procedure for their abolition;(g)revision of fee;(h)alteration of the number of seals in different courses; and(i)all other matters which under the provision of this Act are to he prescribed by the Statutes.
