Section 17(10) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(10)If in the opinion of the Vice-Chancellor, the decision of any authority of the private university is not in conformity with the power conferred by this Act and Statutes, Ordinances or Regulations made thereunder or is likely to be prejudicial to the interests of the private university, he shall request the concerned authority to revise its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be decided by the Chancellor.
