Section 27 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
27. Subsequent Statutes.
(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.(2)The Statutes of the private university, other than the first Statutes, shall be made by the Board of Management with the approval of the governing body.(3)The Statutes made under sub-section (2) shall be sent to the Regulatory Commission and the Regulatory Commission may, if it considers necessary, give suggestions for modifications in it within two months from the date of receipt of the Statutes.(4)The governing body shall consider the modifications suggested by the Regulatory Commission and return the Statutes to the Regulatory Commission with its comments on the suggestions.(5)The Regulatory Commission shall consider the suggestions made by the governing body and the Statutes, as finally approved by the Regulatory Commission, shall come into force.
