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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(30) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008

(30)Details of application fee (mention) :(Detailed information given in section of the Project Report).
(a)Amount in the crossed account payee demand draft.
(b)Name of the bank which has issued the demand draft.
(c)Date and Number of the demand draft.
(d)Mention the name of the Sponsoring Body and the name of the proposed University on the back of the Demand Draft.
The above application for establishment of .............. (mention name of the proposed University) under the provisions of Madhya Pradesh Private Universities (Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007) is submitted hereby on behalf of .............. (name of the Sponsoring Body). Detailed particulars of every point of this application is given in the Project Report. Detailed information may be seen in the Sections of the Project Report referred at every point.I certify that :-
(a)I am authorised to submit the application on behalf of the Sponsoring Body,-
........................... (name of the Sponsoring Body).
(b)The Sponsoring Body has Resolved to establish a Private University by name of ........... and to follow in this connection all provisions made in the Madhya Pradesh Private Universities Act, 2007 (No. 17 of 2007) and such other rules as the State Government may make in this behalf, and has also Resolved to follow the instructions that will be issued by the Madhya Pradesh Private Universities Regulatory Commission from time to time (Attach a copy of the Resolution as Annexure).
Place: Signature
Date: Nameand Designation
  Nameof Sponsoring Body.
Signature, name and address of 2 Witnesses,-