[THE MADHYA PRADESH NIJI VISHWAVIDYALAYA
(STHAPANA AVAM SANCHALAN) RULES, 2008]
PREAMBLE
In exercise of
powers conferred by sub-section (1) of Section 42 of the Madhya Pradesh Niji
Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 (No. 17 of 2007), the
State Government hereby makes the following Rules, namely:
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Madhya Pradesh Niji Vishwavidyalaya (Sthapana Avam
Sanchalan) Rules, 2008.
(2)
It
shall come into force from the date of its publication in the official
"Gazette".
Rule - 2. Definitions.
In these rules, unless the context otherwise
requires,
(a)
"Act"
means Madhya Pradesh Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam,
2007 (No. 17 of 2007);
(b)
"Commission"
means the Regulatory Commission established under Section 36;
(c)
"Higher
Education Department" means the Higher Education Department, of Government
of Madhya Pradesh;
(d)
"Private
University" means the Private Universities incorporated under the Act;
(e)
"Regulation"
means the regulation made under the provisions of the Act;
(f)
"Sponsoring
Body" means the sponsoring body as defined in clause (za) of Section 2;
(g)
"State"
means the State of Madhya Pradesh;
(h)
"Visitor"
means the visitor of the private universities as defined in clause (zi) of
Section 2;
(i)
"
Words and Expression" used but not defined in these rules shall have the
same meaning as assigned to them in the Act.
Rule - 3. Application for Establishment.
(1)
Sponsoring
body intending to establish a private university shall submit the application
for establishment of the private university in prescribed form as an Annexure
"A" to the Regulatory Commission.
(2)
Application
shall be signed by the person authorized to authenticate instruments on behalf
of the sponsoring body.
(3)
Application
fee of Rs. 1,00,000/- (Rs. One Lac Only) shall be sent along with application
through a crossed account payee draft in the name of the "Madhya
Pradesh Private Universities Regulatory Commission" payable at Bhopal.
(4)
Application
for the establishment of the Private University shall be accompanied by a
Project Report.
(5)
Application
submitted by the sponsoring body shall be duly acknowledged by the Regulatory
Commission.
Rule - 4. Establishment of Endowment Fund.
(1)
Sponsoring
body intending to establish Private University shall establish an Endowment
Fund after receiving the letter of intent as provided under sub-section (2) of
Section 6 of the Act in accordance with the provisions of Section 11 of the
Act.
(2)
The
Endowment Fund shall be deposited in the fund of the Regulatory Commission
under the signature of sponsoring body through crossed account payee draft in
the name of the "Madhya Pradesh Niji Vishwavidyalaya Regulatory
Commission" payable at Bhopal in form as prescribed in Annexure
"B" and shall issue certificate of receipt by the Commission in form
as prescribed in Annexure "C".
Rule - 5. Investment of Endowment Fund.
(1)
The
Regulatory Commission shall invest the Endowment Fund in the form of fixed
deposit in some Scheduled Bank, keeping in view of the various parameters for
ensuring liquidity, security and profitability of the funds.
(2)
Proceeds
from the investment shall be utilised by the commission for performing its
function.
Rule - 6. Income from Endowment Fund.
(1)
The
Regulatory Commission shall pay to the sponsoring body interest on the amount
of the Endowment Fund at the rate at which the State Bank of India pay the
interest, during the period under consideration, on the Savings Bank Account.
(2)
Income
from the Endowment Fund shall be deposited in a joint Savings Bank Account
opened in a Scheduled Commercial Bank. Joint Account shall be in the name of
the sponsoring body and "Madhya Pradesh Private Universities Regulatory
Commission".
(3)
Incomes
from the Endowment Fund shall not be invested in any business connected
directly or indirectly with the sponsoring body. This Income shall be used only
for the development of the University.
Rule - 7. Forfeiture of Endowment Fund.
(1)
On
the report of the commission or otherwise, if the State Government is satisfied
that such a situation has arisen that it has to discharge its responsibility
according to provisions of Section 40 or 41 of the Act, it shall issue a show
cause notice to the sponsoring body of the concerned private university for
forfeiture of a part or whole of the Endowment Fund along with the income on
this Endowment Fund, if any, for implementing the provisions of sub-section (2)
of Section 11 of the Act.
(2)
Sponsoring
body shall reply the show cause notice for forfeiture of the Endowment Fund
within 45 days of its receipt.
(3)
After
receipt of notice, if sponsoring body fails to reply within prescribed period,
Commission may recommend to the State Government for permission to forfeit the
Endowment Fund and after obtaining permission, the Endowment Fund shall be
forfeited and credited in the Government Account under the head 01 General
Education (1) "0202-Education, Sports Art and Culture (103)-University and
Higher Education (0662)".
Rule - 8. Refund of Endowment Fund and its Income.
(1)
If
the sponsoring body proposes to dissolve or de-establish the private university
established under the provisions of the Act due to any reasons or circumstances
beyond its control, the sponsoring body shall have to ensure that no student
admitted in the University shall be adversely affected. The sponsoring body
shall also submit to the Regulatory Commission a complete plan for completion
of the courses, conduct of examination and on that basis awarding Degree,
Diploma, Certificate, etc. to the students studying in the University. On being
fully satisfied that the sponsoring body has completed its responsibilities
towards the students according to the plans so submitted, the Regulatory
Commission shall ask the sponsoring body to submit an affidavit stating therein
that the sponsoring body does not bear any liabilities due to State Government,
Students, and Employees of the University or any other person. On receiving,
the Affidavit, Regulatory Commission shall examine the facts stated therein.
After being satisfied that the facts given in the Affidavit are true,
Regulatory Commission shall return the Endowment Fund and income therefrom, if
any, to the sponsoring body.
(2)
Regulatory
Commission shall examine the affidavit submitted by the Sponsoring Body and in
case of disagreement with the facts mentioned in the affidavit, Regulatory
Commission shall return such a portion of the Endowment Fund and income
therefrom, if any, as it considers proper, and it will not return the same till
it is fully satisfied that the sponsoring body does not bear any due
liabilities to the State Government, students or employees of the private
university, and that the arrangements have been made for completion of the
courses, conduct of examination and on that basis awarding of degree, diploma
and certificate, etc. to the students studying in the Private University :
Provided that where the amount of Endowment
Fund has been deposited in the Fund of the Regulatory Commission by a
sponsoring body with an intention to start a Private University after receiving
letter of intent, as per sub-section (2) of Section 6 of the Act, and where the
Regulatory Commission is satisfied as per Section 8 of the Act, that the
proposal to establish a Private University can not be approved by it for the
reasons to be recorded in writing and thus is not in a position to advise the
State Government to issue a Notification for establishment of the Private
University under sub-section (1) of Section 9 of the Act, the Regulatory Commission
shall refund the amount of Endowment Fund and Income therefrom, if any, to the
sponsoring body.
Rule - 9. Procedure for fees deposit.
(1)
Every
Private University shall deposit the portion of the fees collected from the
student due under the provisions of Section 12 of the Act through a crossed
Account Payee Bank Draft/Banker's cheque in the name of "Madhya Pradesh
Private Universities Regulatory Commission" payable at Bhopal in the
prescribed form as prescribed in Annexure-D.
(2)
Regulatory
Commission shall credit the amount of fees received from the private
universities within 15 days in the Treasury under the head 01-General education
(1) "0202-Education, Sports, Art and Culture, 103-University and Higher
Education (0662) receipt from private universities" and information shall
be kept in form as prescribed in Annexure-E and a copy of the same be
transmitted to sponsoring body.
(3)
Information
with regard to fees collected from the Private Universities under the
provisions of these rules and deposited in Government Treasury, and penal
interest, if any, imposed and deposited in the Government Treasury, and other
relevant information in this regard for every financial year shall be
maintained in the office of the Regulatory Commission, Penal interest
information shall be kept in the form as prescribed in Annexure-1.
Rule - 10. Establishment of the Regulatory Commission.
(1)
Private
Universities Regulatory Commission shall function in accordance with the
provisions of the Act and Rules made thereunder.
(2)
The
Head Office of the Madhya Pradesh Private Universities Regulatory Commission
shall be at Bhopal.
Rule - 11. Functions of the Regulatory Commission.
(1)
The
Regulatory Commission shall perform all functions as laid down in sub-section
(8) of Section 36 of the Act as well as such other functions as it may deem fit
to achieve the objectives laid down in sub-section (1) of Section 36 of the
Act.
(2)
Any
other such matter concerning the Private Universities and Private Institutions
of Higher Education which may be referred to it by the State Government.
Rule - 12. Power to make Regulations.
(1)
The
Commission shall lay down the procedure for performance of its functions and
for administration and management of the Commission in the form of Regulations.
(2)
Till
regulations are made as provided in these rules, the Regulatory Commission may
adopt such procedure for the purpose of administration and management of the
Commission, or rules made by the State Government in this behalf or may make
such procedure as it may deem fit.
Rule - 13. General Control of Visitor.
(1)
The
Regulatory Commission shall function under the general control of the Visitor.
(2)
The
Visitor in performance of his duties of general control of the Regulatory
Commission may call for any paper or information relating to the affairs of the
Regulatory Commission for reasons to be recorded thereon, by an order in
writing, give such directions in the Regulatory Commission on that basis.
(3)
The
Visitor may before issuing any direction, call comments of the Commission and
may also direct for personal presentation on any matter before giving any
direction.
Rule - 14. Terms and conditions of Service of Chairman and Members.
(1)
(a)
A person appointed as Chairman or Full Time Member or Part Time Member shall
hold office for a term of 3 years.
(b) Person who has held office as Chairman or
Member shall be eligible for further appointment for one more term.
(c) No person shall be eligible for the post
of Chairman or Full Time Member or Part Time Member who has held or is holding
an office with any of the Private Universities established under the Act or
Private Universities established outside the State of Madhya Pradesh.
(2)
No
person shall hold the office after the age of 65 years.
(3)
The
Chairman or a Full Time Member or a Part Time Member may resign his office by
writing under his hand addressed to the visitor, and shall forward a copy of
that resignation letter to the Higher Education Department.
(4)
If
at any time upon representation made or otherwise it appears to the Visitor
that the Chairman or Member :
(a)
has
made default in performing any duty imposed on him by or under the Act; or
(b)
has
acted in manner prejudicial to the interest of the Regulatory Commission; or
(c)
is
incapable of managing the affairs of the Regulatory Commission, the visitor may
notwithstanding the fact that the term of office has not expired, by an order
in writing, recording the reasons therein, require the Chairman/Member to
relinquish his office as from such date as may be specified in the order :
Provided that no such order shall be passed
unless the particulars of the grounds on which such action is proposed to be
taken are communicated to the Chairman and he is given reasonable opportunity
of showing cause against the proposed order.
(5)
As
from the date specified in the order under sub-section (4), the Chairman or
Member shall be deemed to have relinquished the office and the office of the
Chairman or Member shall fall vacant.
(6)
If
a casual vacancy occurs in the office of the Chairman or Full Time Member or
Part Time Member, whether by reason of death, resignation or otherwise, the
vacancy shall be filled by a fresh appointment :
Provided that the Education Department may,
in consultation with the visitor, fill any casual vacancy of the office of the
Chairman by appointing any Full Time Member for not exceeding two months.
(7)
During
the absence of the Chairman due to leave, illness, or any other cause, the Full
Time Member nominated by the Chairman shall discharge functions and duties of
the Chairman.
(8)
The
office of the Chairman as well as all the Full Time Member shall be whole time
and salaried one.
(9)
The
Full Time Member shall perform such functions as may be assigned to them by the
Chairman from time to time.
(10)
The
Chairman shall receive a consolidated salary of Rs. 25000/-(Rupees Twenty Five
thousand only) per month irrespective of the pension and pension equivalent to
gratuity that may be admissible to him :
Provided that, if the Chairman is not getting
any pension he shall be entitled to receive a salary as prescribed by Finance
Department and dearness allowance and other allowances as admissible to Class-I
Officer of the State Government from time to time.
(11)
The
Chairman shall be entitled to free furnished residential accommodation at the
Headquarters of the Regulatory Commission, maintained by the State Government
or accommodation provided by the Government.
(12)
The
Chairman shall be provided with one Car alongwith one Driver, Telephones with
STD facility in office and at his residence.
(13)
The
Full Time Member shall receive a consolidated salary as prescribed by Finance
Department irrespective of pension and pension equivalent to gratuity that may
be admissible to him :
Provided that if a Member is not getting
pension then he shall be entitled for salary as prescribed by Finance
Department with Dearness Allowance and other allowances admissible to Class-I
Officer of the State Government
(14)
The
Full Time Member shall be entitled to House Rent Allowance as admissible to
Class-I Officer of the State Government along with Telephones with STD facility
in office and at his residences.
(15)
The
Chairman and Full Time Members shall be entitled to 13 days casual leave and
one month's earned leave/medical, leave in one calendar year. Leave Record of
the Chairman and the Full Time Member shall be kept in the office of the Regulatory
Commission.
(16)
During
travel for the working of the Regulatory Commission or the Government the
Chairman and Full Time Members of the Commission shall be entitled to Traveling
Allowance and Dearness Allowance at the rates admissible and applicable to Class-I
Officer of the State Government and in addition to reimbursement for staying as
prescribed by Finance Department.
(17)
The
Chairman and Full Time Members shall be entitled to such medical benefits as
may be admissible to Class-I Officer of the State Government or to Medi-claim
in lieu thereof, as may be decided by the Education Department.
(18)
The
Chairman and the Full Time Members shall not receive any retirement benefits
such as pension, gratuity or both from the Regulatory Commission.
(19)
A
Part Time Member shall be entitled to sitting fee of Rs. 1000/-(Rupees One
Thousand only) per day and Traveling Allowance at the rates applicable to
Class-I Officers of the State Government and in addition to, for the period
spent on duty, reimbursement for staying prescribed by Finance Department.
Rule - 15. Meeting of the Commission.
(1)
The
Regulatory Commission shall meet at such time and place as may be decided by
the Chairman.
(2)
The
Chairman and in his absence, senior most Full Time Member/Part Time Member of
the Commission shall preside over the meetings of the Commission.
(3)
All
questions which come up before any meeting of the Commission shall be decided
by a majority of the votes of the members present and voting :
Provided that if, any Member is not appointed
then Chairman shall decide the questions by passing Speaking Orders/Resolutions
:
Provided further that the Chairman and only
one Member is present in the meeting then the decision shall be taken by
Chairman by speaking orders after recording the views of the Member present in
the meeting.
(4)
Minutes
of every meeting of the Regulatory Commission shall be recorded by one of the
Full Time Members of the Commission or by an officer of the Commission
authorized for the purposes by the Chairman. The minutes shall be valid by signature
of the Chairman/Officer authorized by Government and shall be kept as a
permanent record of the Regulatory Commission.
Rule - 16. Vacancy etc. not to invalidate the proceedings of the Commission.
No act or proceedings of the Commission shall
be invalidated merely by reasons of
(a)
any
vacancy in or any defect in the constitution of the Commission; or
(b)
any
defect in the appointment of a person acting as a Member of the Commission: or
(c)
any
irregularity in the procedure of the Commission, if not affecting the merits of
the case.
Rule - 17. Temporary association of persons with the Commission for particular purposes.
(1)
The
Regulatory Commission may associate with itself any person whose assistance or
advice it may desire in carrying out any of the provisions of the Act or rules
made thereunder.
(2)
A
person associated with it by the Commission under sub-rule (1) above for any
purpose may be invited by the Commission to take part in the discussions
relevant for the purpose, or in any meeting of the Commission in which the
relevant purpose is included as any agenda item of the meeting of the
Commission, but such person shall not have a right to vote at a meeting of the
Commission and shall not be a member for any other purpose.
(3)
A
person associated with the Commission for the purpose of these rules shall be
paid a sitting fee of Rs. 1000/- (Rupees One thousand only) per day and
travelling allowance at the rates admissible and applicable to Class-I Officer
of the State Government.
Rule - 18. Authentication of Orders and other instruments of the Regulatory Commission.
(1)
All
orders and decisions of the Commission shall be authenticated by the signature
of the Secretary and till Secretary is appointed by the Chairman or any person
authorized by the Chairman in this behalf.
(2)
All
other instruments issued by the Commission shall be authenticated by a
signature of the Secretary and till Secretary is appointed by the Chairman or
any other person of the Commission authorized in a like manner in this behalf.
Rule - 19. Payment to the Commission.
The Government of Madhya Pradesh may, after
due appropriation made by the State Legislature by law in this behalf, pay to
the Regulatory Commission in each financial year such sums as may be considered
necessary for the performance of functions of the Commission under the Act.
Rule - 20. Fund of the Regulatory Commission.
(1)
The
Regulatory Commission shall have its own Fund and all sums which may from time
to time be paid by the State Government and fees collected/received from the
private college/institutions and all the receipts of the Commission (including
Endowment Fund, Additional Fund any sum which any other authority or person may
hand over to the Commission) shall be carried to the Fund and all payments of
the Commission shall be made therefrom,
(2)
All
the money belonging to the Fund shall be deposited in a Scheduled Bank as
defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934).
(3)
The
Commission may spend such sum as it may think fit for performing its functions
under the Act, and such sums shall be treated as an expenditure payable out of
the Fund of the Regulatory Commission, the fund shall be audited every year.
Rule - 21. Budget.
The Regulatory Commission shall prepare in
such form and at such time each year as may be decided by the Commission, a
budget in respect of the financial year next ensuing an estimated receipts and
expenditures and copies thereof shall be forwarded to the Higher Education
Department with a view to obtain due appropriation by the State Legislative
Assembly and payments thereafter of appropriate sums to the Regulatory
Commission shall be audited and the record of accounts shall be placed as
prescribed in Rule 19.
Rule - 22. Annual Report.
The Regulatory Commission shall prepare once
in every financial year, in such form and at such time as may be decided by the
Commission, an Annual Report giving true and full account of its activities
during the previous year and copies thereof shall be forwarded to the Higher
Education Department. The Higher Education Department shall cause the same to
be laid before the State Legislative Assembly.
Rule - 23. Accounts and Audit.
(1)
The
Regulatory Commission shall cause to be maintained such Books of Account and
other accounts in relation to its accounts in such form and in such manner as
may be determined by the Commission/State Government.
(2)
The
Regulatory Commission shall, as soon as may be after closing its Annual
Account, prepare a statement of account, in such form and by such date as the
Regulatory Commission may determine.
(3)
The
accounts of the Regulatory Commission shall be audited by a Chartered
Accountant immediately after closing of the financial year.
(4)
The
accounts of the Regulatory Commission as certified by the Chartered Accountant
together with the Audit Report thereon shall be forwarded to the Higher
Education Department and the Higher Education Department shall cause the same
to be laid before the State Legislative Assembly.
Rule - 24. Staff, Accommodation and other Facilities of Regulatory Commission.
(1)
The
Regulatory Commission shall appoint on deputation or otherwise such number of
officers and other employees as may be necessary for the purpose of enabling it
to efficiently discharge its functions under the Act or rules made thereunder.
(2)
For
its officers and employees, the Regulatory Commission shall take decision and
accordingly acquire accommodation, equipments and other facilities as it may
consider necessary.
Rule - 25. Power to remove difficulty.
If any difficulty arises in giving effect to
the provisions of these Rules or such matters which are not covered under these
rules, on the recommendation of Commission, the State Government may, by order
published in the official Gazette not inconsistent with the provisions of Act,
and these rules, remove such difficulty.
Rule - 26. Repeal and Savings.
All rules corresponding to these Rules,
Orders, Circulars and Resolutions, if any, and in force immediately before the
commencement of these rules, are hereby repealed in respect of matters covered
by these rules :
Provided that any order made or action taken
under the Rules, Orders, Circulars and Resolutions so repealed, shall be deemed
to have been made or taken under the corresponding provisions of these Rules._____________
ANNEXURE-A
APPLICATION FORMAT
FOR ESTABLISHMENT OF A PRIVATE UNIVERSITY IN THE STATE OF MADHYA PRADESH
[Under the provisions given in Section 4 of the Madhya
Pradesh Private Universities (Sthapana Avam Sanchalan) Adhiniyam, 2007]
(1)
Details
of Sponsoring Body (Detailed information given in section ............ of
the Project Report).
(a)
Name
(b)
Address
(c)
Pin
Code
(d)
Telephone
No. (With STD Code)
(e)
Fax
No.
(f)
E-mail.
(2)
Particulars
of registration of the sponsoring body and its constitution and bye laws.
(Detailed information given in section
............ of the Project Report).
(a)
The
sponsoring body is a Registered Society under Madhya Pradesh Society
Registrikaran Adhiniyam, 1973 (No. 44 1973); or
(b)
Is
a Public Trust; or
(c)
Is
a Company Registered under Section 25 of the Companies Act, 1956 (No. 1 of
1956).
(d)
Whether
the sponsoring body is a body which is not registered under any of the
arrangements as provided under (a), (b) and (c) but is registered under another
Act which is for the tine being in force. If yes particulars of that Act.
(e)
Attach
certified copies of the Registration.
(f)
Attach
Constitution and Bye-laws.
(3)
Attach
certified copies of the audited accounts of the sponsoring body for the past 3
years.
(Detailed information given in section
............ of the project Report).
(4)
Information
regarding Financial resources of the sponsoring body.
(Detailed information given in section
............ of the Project Report).
(5)
Name
of the proposed university.
(Detailed information given in section
............ of the Project Report).
(6)
Full
address where the main campus of the proposed university to be established.
(Detailed information given i n section
............ of the Project Report).
(7)
Objectives
of the proposed University.
(Detailed information given in section
......... ... of the Project Report).
(8)
Whether
proposed University would demand minority status under Article 30 of the
Constitution ? If yes, give details.
(Detailed information given in section
............ of the Project Report).
(9)
Whether
the Main Campus of the University will be located in an area, which is not a
general area ?
(Detailed information given in section
............ of the Project Report).
(a)
Whether
the main campus of the University proposed to be established will be in a
Scheduled Area ? If yes, attach proof from the Competent Authority to the
effect that the proposed location area is a Scheduled Area.
(b)
Whether
the main campus of the University proposed to be established will be within the
Municipal Corporation ? If yes, attach proof from the Competent Authority to
the effect that the proposed location is within the Municipal Corporation.
(10)
Details
about the land for the use of the proposed University. (Detailed information
given in section ............ of the Project Report).
(a)
Details
of the land for full use of the university, if available on the date of
application
(i)
Ownership
of land (with necessary proof)
(ii)
Area
of land
(iii)
A
map of the land
(b)
Land
that will be acquired after receipt of the letter of intent,
(i)
Ownership
of land (with necessary proof)
(ii)
Area
of land
(iii)
A
map of the land,
(iv)
Land
will be acquired from whom ?
(v)
Financial
arrangement for acquisition of land.
(11)
(a)
Construction of buildings, development of structural amenities and present
infrastructure facilities.
(b) Plan for procurement of equipments.
(c) Outline of phase-wise programme for the
coming 5 years.
(12)
Details
of phased outlays of Capital Expenditure proposed for 5 years and its sources
of finance.
(Detailed information given in section
............ of the Project Report).
(13)
Nature
of faculties (Name)
(Detailed information given in section
.......... of the Project Report).
(a)
Names
of faculties like Science, Arts, Commerce, Law, Professional Education etc.
(b)
Course
under each faculty like graduate, post-graduate etc.
(c)
Relevance
of each course in the context of development of the State.
(d)
Targeted
students strength in each course.
(e)
Proposed
phased programmes for courses for next 5 years.
(f)
For
each course, give information whether for starting it, prior approval from
Central Regulatory Body or/and State Regulatory Body is necessary. If yes, give
details of the same.
If prior approval has not been obtained, give
details mentioning the provision under which Central/State Act, prior
permission is necessary.
(14)
Experience
and expertise (if any), in the concerned disciplines at the command of the
sponsoring body.
(Detailed information given in section
............ of the Project Report).
(15)
Availability
of academic facilities required for the courses of study and research.
(Detailed information given in section
............ of the Project Report).
(a)
Teaching
staff
(b)
Technical
and Non-technical staff
(c)
Equipments
and laboratories.
(16)
Details
about the expenditure on each of the proposed courses.
(Detailed information given in section
............ of the Project Report).
(a)
Estimate
of recurring expenditure
(b)
Sources
of finance
(c)
Estimated
expenditure per student.
(17)
Scheme
for mobilizing resources
(Detailed information given in section
............ of the Project Report).
(a)
Cost
of capital
(b)
Manner
of repayment.
(18)
Scheme
for generation of funds internally from various sources.
(Detailed information given in section
............ of the Project Report).
(a)
Fee
from Students
(b)
Consultancy
Services
(c)
Other
activities relating to the objects of the private university.
(19)
Proposed
fee structure for different courses, concessions, and Scholarships
(Detailed information given in section
............ of the Project Report).
(a)
For
General Category
(b)
For
economically weaker sections
(c)
For
Scheduled Castes, Scheduled Tribes and O.B.C.
(20)
System
proposed to be followed for admissions to the courses of study.
(Detailed information given in section ............
of the Project Report).
(21)
System
proposed to be followed for appointment of Teachers and other Employees
(Detailed information given in section
............ of the Project Report).
(22)
Mode
of imparting education.
(Detailed information given in section
............ of the Project Report).
(a)
Conventional
Method
(b)
Distance
Education Method
(c)
Both,
as above.
(23)
In
case Distance Education is proposed, then names of the proposed study centers
and their details
(Detailed information given in section
............ of the Project Report).
(24)
Details
of programmes related to local needs, nature of the specialized teaching,
training and research activities
(Detailed information given in section
............ of the Project Report).
(25)
Programmes
for the benefit of Farmers, Women and Industries especially located in this
State.
(Detailed information given in section
............ of the Project Report).
(26)
Available
or/proposed other facilities :
(Detailed information given in section
............ of the Project Report).
(a)
Hostel
facility for the students (Boys/Girls)
(b)
Playgrounds
(c)
National
Cadet Corps, Scouts and Guides. National Service Scheme etc.
(27)
Details
of the proposed campus in the Scheduled areas of the State.
(Detailed information given in section
............ of the Project Report).
(28)
Justification
for the necessity of establishing the proposed Private University.
(Detailed information given in section
............ of the Project Report).
(29)
If
the sponsoring body had established erstwhile university, then full details
giving number and date of the notification regarding establishment and serial
number in the Schedule-1 of the earlier Act. Also mention whether Endowment
Fund or/and additional fund was deposited or is in deposit ? If yes, then give
full particulars with proof.
(Detailed information given in
section............... of the Project Report).
(30)
Details
of application fee (mention) :
(Detailed information given in section
.......... of the Project Report).
(a)
Amount
in the crossed account payee demand draft.
(b)
Name
of the bank which has issued the demand draft.
(c)
Date
and Number of the demand draft.
(d)
Mention
the name of the Sponsoring Body and the name of the proposed University on the
back of the Demand Draft.
The above application for establishment
of................(mention name of the proposed University) under the
provisions of Madhya Pradesh Private Universities (Sthapana Avam Sanchalan)
Act, 2007 (No. 17 of 2007) is submitted hereby on behalf of ...............
(name of the Sponsoring Body). Detailed particulars of every point of this
application is given in the Project Report. Detailed information may be seen in
the Sections of the Project Report referred at every point.
I certify that :
(a)
I
am authorized to submit the application on behalf of the Sponsoring Body, ..........................................(name
of the Sponsoring Body).
(b)
The
Sponsoring Body has Resolved to establish a Private University by name
of..............and to follow in this connection all provisions made in the
Madhya Pradesh Private Universities Act, 2007 (No. 17 of 2007) and such other
rules as the State Government may make in this behalf, and has also Resolved to
follow the instructions that will be issued by the Madhya Pradesh Private
Universities Regulatory Commission from time to time (Attach a copy of the
Resolution as Annexure).
Place: Signature
Date : Name and Designation
Name of Sponsoring Body.
Signature, name and address of 2 Witnesses,
(1)
Signature
Name
Address
(2)
Signature
Name
Address
Explanatory note for submitting application
for establishment of a Private University.(1) Before applying for establishment
of a University in the State of Madhya Pradesh in Private Sector, please read
carefully the provisions made in the Madhya Pradesh Private Universities
(Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007).
(2) The copy of the Act and the Rules can be
obtained by any person from the Office of the Madhya Pradesh Private
Universities Regulatory Commission, Bhopal by producing a crossed Account Payee
draft for Rs. 1000/- or by post by sending a crossed Account Payee draft for
Rs. 1050/- in the name of the "Madhya Pradesh Private Universities
Regulatory Commission" payable in Bhopal.
(3) The Sponsoring Body or its Representative
can seek guidance with regard to the establishment of the University from the
Regulatory Commission, Guidance session shall be arranged only after
determining the time.
ANNEXURE-B
APPLICATION FOR
ESTABLISHMENT OF ENDOWMENT FUND
To,
Chairman,
Madhya Pradesh Private Universities
Regulatory Commission, Bhopal.
(1)
Details
of Sponsoring Body :
(a)
Name
(b)
Address
(c)
Pin
Code
(d)
Telephone
No. (with STD Code)
(e)
Fax
No.
(f)
E-mail
(2)
Name
of the proposed private university.
(3)
Full
address where the main campus of the proposed Private University is to be
established.
(4)
Location
of main campus of the private university.
(a)
Whether
the main campus of the university proposed to be established will be
established in a scheduled area ? If yes, attach proof from the Competent
Authority to the effect that the proposed location area is a scheduled area.
(b)
Whether
the main campus of the university proposed to be established will be within the
Municipal Corporation Limits of Bhopal ? If yes, attach proof from the
Competent Authority to the effect that the proposed location is within the
Municipal Corporation Limits of Bhopal.
(5)
Details
of the Endowment Fund of the erstwhile university (mention)*
(a)
Name
of the erstwhile university.
(b)
Name
of the sponsoring body of the erstwhile university
(c)
Notification
number and date under which erstwhile university was established.
(d)
Serial
number in Schedule-I of the earlier Act of the erstwhile university.
(e)
Whether
main campus of the erstwhile university was established in the scheduled area ?
(f)
Amount
of Endowment Fund of the erstwhile university which is in deposit with the
Regulatory Commission. (Give proof by attaching a photo copy of the Bank
pay-in-Slip).
(g)
Net
amount of the Endowment Fund that the sponsoring body proposes to deposit after
adjusting the Endowment Fund of the erstwhile university, as provided in
proviso to clause (b) of sub-section (1) of Section 11 of the Act.
This information is to be furnished only by
those sponsoring bodies which had established erstwhile university. Other
sponsoring bodies may furnish Nil here.
(6)
Details
of Endowment Fund (mention) :
(a)
Amount
of Endowment Fund.
(b)
Bank
Draft Number, full particulars about the name of the Bank including its Branch
name, Branch Number and Branch Code which has issued the Bank Draft.
(c)
Date
of issue of Bank Draft.
(d)
Name
and Designation of the person who has sent the amount of the Endowment Fund on
behalf of the Sponsoring Body.
(e)
On
the back of the Demand Draft, mention the name of the Sponsoring Body and the
name of the proposed university,
(7)
Proof
of opening the Savings Bank Account in the name of Sponsoring Body for
depositing income from Endowment Fund,
(a)
Name
of the Scheduled Bank and its branch in which the savings bank account has been
opened.
(b)
Amount
with which the savings bank account has been opened. Attach attested photo copy
of deposit slip issued by the bank as annexure.
(c)
Name
and Designation of the person who will operate the savings bank account on
behalf of the sponsoring body,
(d)
Savings
bank account number and the date of establishment of this account.
(8)
Details
of letter of intent (mention) :
(a)
Number
and date of issue,
(b)
Dale
of receiving by the sponsoring body,
(c)
Attach
a photo copy of letter of intent,
(9)
Any
other information that the sponsoring body would like to provide or any request
that the sponsoring body would like to make in the context of the establishment
of the Endowment Fund.
The above application for establishment of
Endowment Fund for ................(mention name of the proposed University)
under the provisions of Madhya Pradesh Private Universities (Sthapana Avam
Sanchalan) Act, 2007 (No. 17 of 2007) is submitted hereby on behalf of
the.............. (name of the Sponsoring Body).
I certify that :
(a)
I
am authorized to submit the application for establishment of the endowment fund
on behalf of the............................(name of the Sponsoring Body),
(b)
The
Sponsoring Body has Resolved to establish a Private University by name
of.................. and to deposit Rs...................
(Rupees.....................................) as endowment fund and to follow
in this connection all provisions made in the Madhya Pradesh Private
Universities (Sthapana Avam Sanchalan) Act, 2007 (No. 17 of 2007) and such
other rules as the State Government may make in this behalf, and has also
Resolved to follow the instructions that will be issued by the Madhya Pradesh
Private Universities Regulatory Commission from time to time. (Attach a copy of
the Resolution as Annexure).
Place : Signature
...............................................
Date : Name and Designation
......................
Name of Sponsoring Body................
Signature, name and address of 2 Witnesses :
(1)
Signature
.................................
Name.......................................
Address...................................
(2)
Signature
................................
Name......................................
Address...................................
ANNEXURE-C
MADHYA
PRADESH PRIVATE UNIVERSITIES REGULATORY COMMISSION, BHOPAL
Phone
No................................
Fax
No.....................................
E-mail
......................................
No........................
Date.........................................
Sub.Certificate for
the "Endowment Fund" deposited in the Account of Madhya Pradesh
Private Universities Regulatory Commission, Bhopal.
|
Sl.
No.
|
Name of the University
|
Reference of letter of intent issued
by Higher Education Department, Govt. of Madhya Pradesh
|
Area of the establishment of proposed
private university (General/
Scheduled Area)
|
Amount
|
Particulars of Demand Draft deposited
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
|
|
|
|
|
|
Place :
Signature..............................................................
Date : Name and
Designation ......................................
Name of Sponsoring
Body (with seal) ...........
ANNEXURE-D
STATEMENT
OF FEES COLLECTED AND SENT TO THE REGULATORY COMMISSION
Name of the
University....................................................
Address with Pin
Code.....................................................
Phone No. with STD
Code.............................................. Fax No.......................
Statement
No......................................Year.....................
E-mail........................
Name of the month for which the fee
collection relates......................................
|
Sl.
No.
|
Name of the Campus/Study Center
|
Address of Campus/ Study Center
|
Name of Course
|
Number of enrolled students
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
|
|
|
|
|
|
Rate of fees per month
|
Total fees collected
|
1% column No. (7)
|
Remarks
|
|
(6)
|
(7)
|
(8)
|
(9)
|
|
|
|
|
|
Total of column (7) :
Rs............(in figures) Rs..................................(in words)
Total of column (8) :
Rs............(in figures) Rs..................................(in words)
(1) Name of the bank
along with its branch which has issued the Demand Draft....................................................................................
(2) Demand Draft
No..............................................................................
(3) Date of issue of
Demand Draft........................................................
Certified that the
statement of fees collection as given here is verified by us and is correct.
Date: Registrar Chief
Finance and Accounts Officer
Explanatory Note.
(1) Column No. (4) for
which the Mention name of the course for which the fee is collected from the
student.
(2) Column No. (6)
"Fees means" collection made by the university from the students by
whatever name it may be called but which is not refundable.
ANNEXURE-E
MADHYA
PRADESH PRIVATE UNIVERSITIES REGULATORY COMMISSION, BHOPAL
Phone
No................................
Fax
No.....................................
E-mail......................................
No...............................
Date.........................................
Sub.Statement of fees
credited to the consolidated fund of the State of Madhya Pradesh.
Statement of Fee
Amount Deposited in Treasury
|
Sl.
No.
|
Name of the University
|
Month in which fees was collected
|
Statement Number and year
|
Amount
|
Remarks
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
|
|
|
|
|
|
Total of column (5): Rs....................(in
figures) Rs...........................(in words)
(1) Name of payee :
Government of Madhya Pradesh, Bhopal.......
(2) Head under which the
amount is to be credited in the consolidated fund of the State.........................................................
(3) Name of the Treasury
in which amount is deposited.....................
(4) No. of Account payee
cheque...........................................................
(5) Date of issue of
cheque.....................................................................
(6) Name of the bank on
which the cheque is drawn..........................
(7) Name and designation
of the officer of Regulatory Commission signing the
Cheque.............................................................................
(1) Signature.....................................
(2) Signature.....................................
Designation
................................ Designation................................
Madhya Pradesh
Private University Regulatory Commission, Bhopal
Explanatory Note. (1)
Column No. (4) : Information about the fees collected in each month and sent to
the Regulatory Commission is contained in the Form : Information for every
month in the Form shall be numbered by the Concerned University as Statement
Number. Private University shall also mention the year. This statement number
and year should be mentioned in this column in the office of the Regulatory
Commission.
ANNEXURE-F
MADHYA
PRADESH PRIVATE UNIVERSITIES REGULATORY COMMISSION, BHOPAL
Phone
No................................
Fax
No.....................................
E-mail......................................
No.............
Date.........................................
Sub. Statement of
Penal interest credited to the consolidated fund of the State of Madhya
Pradesh.
|
Sl.
No.
|
Name of the University
|
Resolution Number of the Regulatory
Commission empowering to impose and collect the penal interest
|
Amount
|
Remarks
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
|
|
|
|
|
Total of Column (4) :
Rs...................(in figures) Rs. :........................(in words)
(1) Name of Payee :
Government of Madhya Pradesh, Bhopal.........
(2) Head under which the
amount is to be credited in the consolidated fund of the State.........................................................
(3) Name of the Treasury
in which amount is deposited.....................
(4) No. of Account Payee
Cheque......................................................
(5) Date of issue of
Cheque..................................................................
(6) Name of the bank on
which the cheque is drawn..........................
(7) Name and designation
of the Officer of Regulatory Commission signing the
Cheque............................................................................
(1) Signature and.............................. (2) Signature
and.............................
Designation
............................. Designation ................................
Madhya Pradesh
Private University Regulatory Commission, Bhopal