Section 39 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
39. Periodic inspection.
(1)The University Grants Commission may cause periodic inspection of the private university, and for this purpose, the University Grants Commission many call for all relevant information from the concerned private university, as provided in the University Grants Commission (Returns and Information by Universities) Rules, 1979 as amended from time to time.(2)After inspection and assessment of a private university providing graduate degree, post graduate degree and/or diploma courses, the University Grants Commission may indicate to the private university any deficiency and non-conformity with the relevant University Grants Commission regulations and give it reasonable opportunity to rectify the same and if the University Grants Commission is satisfied that the private university has even after getting an opportunity to do so, failed to comply with the provisions of any of the regulations, the University Grants Commission may pass an order prohibiting the private university from offering any course for the award of the graduate degree, post graduate degree and/or diploma, as the case may be, till the deficiency is rectified.(3)The University Grants Commission may take action against the private university for awarding a graduate degree, post graduate degree or diploma winch is not specified by the University Grants Commission, and inform the public in general through a notification and a private university continuing such programme and awarding unspecified degrees shall be liable for penalty under Section 24 of the University Grants Commission Act, 1956 (3 of 1956).
