Section 9(1) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(1)The State Government, if satisfied after considering the report submitted by the Regulatory Commission under Section 8 and inspection report of the University Grants Commission, if any, that the sponsoring body has complied with the provisions of Section 7 and a private university may be established on the basis of its proposal, shall establish, by amending the Schedule, a private university with such specific name and description as specified in this behalf in the Schedule.
