Section 26 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
26. First Statutes.
(1)Subject to the provisions of this Act and the rules made thereunder, the first Statutes of the private university may provide for all or any of the following matters, namely :-(a)the constitution, powers and functions of the authorities and other bodies of the private university as may be constituted from time to lime:(b)the terms and conditions of appointment of the Vice-Chancellor and his powers and functions;(c)the manner and terms and conditions of appointment of the Registrar, Chief Finance and Accounts Officers and other officers and (heir powers and functions;(d)the manner and terms and conditions of appointment of teachers;(e)the manner and terms and conditions of services of employees of the private university;(f)the procedure for arbitration in case of dispute between officers, teachers, employees and students;(g)the conferment of honorary degrees;(h)the provision regarding exemption of students from payment of tuition fee and for awarding to them scholarship and fellowships;(i)the provisions regarding the policy of admission, including regulation of reservation of scats, specially for students of below poverty line family, Scheduled Castes, Scheduled Tribes. Other Backward Classes, physically handicapped and other categories;(j)the provisions regarding fee to be charged from students and concession for the categories mentioned in clause (i);(k)the provision regarding number of seats in different courses.(2)The first Statutes of the private university shall be made by the governing body and shall be submitted to the Regulatory Commission for approval.(3)The Regulatory Commission shall consider the first Statutes submitted by the private university within two months from the date of its receipt and shall give its approval with such modifications as it may deem necessary.(4)The private university shall communicate its consent to the first Statutes as approved by the Regulatory Commission and if it desires not to give effect to the modification made by the Regulatory Commission under sub-section (3), it may give the reasons therefor and the Regulatory Commission may or may not accept the suggestion made by the private university.
