Section 22(3) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(3)The governing body shall be the principal authority of the private university and all movable and immovable property of the private university shall vest in the governing body and it shall have the following powers, namely :-(a)to control functioning of the private university by using all such powers as are provided by this Act or the Statutes, Ordinances or regulations made thereunder;(b)to review the decisions of other authorities of the private university, in case they are not in conformity with the provisions of this Act or the Statutes, Ordinances or regulations made thereunder;(c)to approve the budget and annual report of the private university;(d)to lay down the policies to be followed by the private university;(e)to recommend to the sponsoring body the liquidation of the private university, if a situation arises when the functioning of the private university is not possible; and(f)such other powers as may be prescribed by the Statutes.
