Section 42 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
42. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules for carrying out of the purposes of this Act.(2)Without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :-(a)the manner of making proposal to establish a private university and the fees payable under sub-section (1) of Section 4;(b)other particulars to be contained in the project report under sub-section (2) of Section 4;(c)the mode of establishment of endowment fund, the manner of its investment, payment of income form it to the sponsoring body, its forfeiture and mode of its return to the sponsoring body under sub-section (3) of Section 11;(d)mode of collection of fee from the private university and depositing amount so collected in the consolidated fund under proviso to Section 12;(e)other matters to be provided for in the Statutes under sub-section (1) of Section 25;(f)mode of authentication of orders and decisions of the Regulatory Commission and the instruments issued by the Regulatory Commission, terms and conditions of services of Chairman and the members, procedure for meeting of the Regulatory Commission, provision (4' staff to the Regulator)' Commission and their service conditions, temporary association of persons with the Regulatory Commission, its budget, annual report, accounts and audit and such other matters as may be required for proper functioning of the Regulatory Commission under sub-section (9) of Section 36;(g)other matters which are required to be prescribed by rules under this Act.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
