Section 9(1) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Rules, 2008
(1)Every Private University shall deposit the portion of the fees collected from the student due under the provisions of Section 12 of the Act through a crossed Account Payee Bank Draft/ Banker's cheque in the name of "Madhya Pradesh Private Universities Regulatory Commission" payable at Bhopal in the prescribed form as prescribed in Annexure-D.
