Section 7 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
7. Conditions for establishing private university.
- The letter of intent as provided in sub-section (2) of Section 6, shall contain the following conditions, which the sponsoring body will be required to fulfill for establishing a private university in the State, namely :-(i)it shall establish-(a)main campus;(b)an endowment land in accordance with the provision of Section 11;(ii)it shall procure a minimum 20 hectares of land for the main campus to be established, and submit its ownership papers;(iii)it shall make available a minimum built up area of 2500 square metres in the form of buildings, and ancillary structures for administrative purposes and for conducting the academic programmes;(iv)it shall give an undertaking to the following effect-(a)that the private university shall be unitary and self-financing;(b)that the land and buildings of the private university shall be used for the purposes of the private university only;(c)that it shall appoint, immediately alter incorporation of the private university, and before starting of the classes, adequate number of faculty members along with necessary supporting staff in each department or discipline;(d)that it shall take up co-curricular activities to foster a proper academic and healthy environment such as seminars, debates, quiz programmes and extracurricular activities like games, sports, National Service Scheme, National Cadet Corps etc., for the benefit of students as per the norms laid down by the regulatory bodies;(e)that it shall establish welfare programmes for the employees of the private university;(f)that it shall fulfill such other conditions and provide such other information as may be prescribed by the central regulatory bodies from time to time;(g)that it shall fulfill the minimum criteria in terms of programme, faculty, infrastructure facilities, financial viability etc., laid down from time to lime by the regulatory bodies;(h)that it shall frame the programme or study leading to graduate and postgraduate degree or diploma which shall conform to the relevant regulations and norms of the University Grants Commission or the concerned statutory bodies;(i)that it shall determine the admission procedure and fixation of fees in accordance with the norms or guidelines of the regulatory bodies;(j)it shall compulsorily be assessed and accredited by the National Council of Assessment and Accreditation;(k)that the teaching staff of the private university shall have minimum qualification prescribed by the University Grants Commission or other concerned regulatory bodies and appropriate emoluments shall be paid to them;(l)that the private university shall be open to all persons of either gender, and it shall not discriminate on grounds of caste, creed, religion, race and it shall not be lawful for the private university to adopt or impose on any person any test whatsoever of religious belief in order to entitle him to be appointed as a teacher of the private university or to hold any other officer therein or be admitted as a student in the private university or to enjoy or exercises any privilege thereof;(m)that the admissions and conduct of classes shall not be started till concerned Statutes and Ordinances are approved as per provisions of the Act.
