Section 26(4) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(4)The private university shall communicate its consent to the first Statutes as approved by the Regulatory Commission and if it desires not to give effect to the modification made by the Regulatory Commission under sub-section (3), it may give the reasons therefor and the Regulatory Commission may or may not accept the suggestion made by the private university.
