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MADHYA PRADESH ACT
NO. 25 OF 2018
THE MADHYA PRADESH RAJYA UCHCHA SHIKSHA PARISHAD ADHINIYAM, 2018
TABLE OF CONTENTS
Sections :
1. Short title, extent and commencement.
2. Definitions.
3. Constitution of the Council.
4. Composition of the Council.
5. Terms and conditions of service of Chairperson, Vice—Chairperson and Members.
6. Meeting of the Council.
7. Staff of the Council.
8. Authentication of orders and decisions of the Council.
9. Powers and functions of the Council.
10. Fund of the Council.
11. Annual accounts and audit.
12. Annual financial statement.
13. Annual report.
14. Inquiry.
15. Disqualification.
l6. Vacancies etc. not to invalidate proceedings.
17. Directions by the Government.
18. Power to make rules.
19. Power to make regulations.
20. Protection of action taken in good faith.
21. Power to remove difficulties.

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MADHYA PRADESH ACT
NO. 25 OF 2018
.
THE MADHYA PRADESH RAJYA UCHCHA SHIKSHA PARISHAD ADHINIYAM, 2018
[Received the assent of the Governor on the 23rd July, 2018; assent first published in the “Madhya Pradesh Gazette
(Extra-ordinary)”, dated the 28th July, 2018.]
An Act to provide for constitution of the Madhya Pradesh Rajya Uchha Shiksha Parishad to
advise the Government in matters relating to Higher Education in the State and for
matters connected therewith and incidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the sixty-ninth year of the Republic of
India as follows:—
1. (1) This Act may be called the Madhya Pradesh Rajya Uchha Shiksha Parishad Short title,
Adhiniyam, 2018.
extent and
commencement.
(2) It shall extend to whole of the State of Madhya Pradesh.
(3) It shall come into force from the date of its publication in the Madhya Pradesh
Gazette.
2. In this Act, unless the context otherwise requires,— Definitions.
(a) "Abhiyan" means the Rashtriya Uchchatar Shiksha Abhiyan;
(b) "Central Government" means the Government of India;
(c) "Chairperson" means the Chairperson of the Madhya Pradesh Rajya Uchha
Shiksha Parishad;
(d) "college" means a college affiliated to or associated with or recognized by, any
University in the State including engineering colleges, polytechnic colleges and
all colleges established in the private sector under any department of
Government of Madhya Pradesh;
(e) "Council" means the Madhya Pradesh Rajya Uchha Shiksha Parishad constituted
under section 3;
(f) "degree" means a degree in arts, commerce, science, oriental languages,
engineering, technology, law or any such other degree which is granted by any
university of the State recognized by the University Grants Commission;
(g) "department" means department of Government of Madhya Pradesh;
(h) "diploma" means any course of study after tenth or twelfth class to which a
diploma is awarded but does not include a certificate course;
(i) "Directorate or Project Directorate" means the State Project Directorate established
by the Higher Education Department, Government of Madhya Pradesh for
implementation of Abhiyan;
0) "educational institution" means an academic institution of higher education and
research;
(k) "educationist" means working or retired Professors of University or Colleges,
Principal of the College, Vice—Chancellor of the University or the Director of any
national level institution who have made outstanding contribution in the field
of education at national or international level;

840(8) mm W, finial; 28 Gian—é 2018
(l) "Government" means the Government of Madhya Pradesh;
(m) "higher education" means every education above the twelfth class leading to a
degree or diploma;
(n) "Member" means a Member of the Council;
(0) "notification" means a notification published in the Madhya Pradesh Gazette and
the word ‘notified" shall be construed accordingly;
(p) "officer" means officer of Central or State Government;
(q) "prescribed" means prescribed by rules made under this Act;
(r) "Project Director or Additional Project Director" means the State Project
Director or Additional Project Director appointed by the Government for
implementation of Abhiyan;
(s) "regulations" means the regulations made by the Council under this Act;
(t) "rules" means the rules made in exercise of the powers conferred by this Act;
(u) "State" means the State of Madhya Pradesh;
(v) "University" means any university in the State established by an Act of State
Legislature;
(w) "University Grants Commission" means the University Grants Commission
established under the University Grants Commission Act, 1956 (No. 3 of 1956);
(x) "Vice-Chairperson" means the Vice-Chairperson of the Council.
Constitution
of 3. (l) The Government shall, by notification, with effect on and from such date as may be
the comm
specified in this behalf, constitute a Council for the purpose of this Act to be called the Madhya
Pradesh Rajya Uchha Shiksha Parishad.
(2) (a) The Council shall be a body corporate having perpetual succession and a
common seal and may sue and be sued in its corporate name.
(b) In all suits and other legal proceedings by or against the Council, the proceed-
ings shall be signed and verified by the Member Secretary and all processes in
such suits and proceeding shall be issued to and served on the Member Secre-
tary.
(3) The headquarters of the Council shall be at Bhopal.
Composition 0f 4. The Council shall consist of the following members and office bearers namely:—
the Council.
(i) Minister incharge Department of Higher Education, Government Chairperson
of Madhya Pradesh;
(ii) Additional Chief Secretary or Principal Secretary or Secretary, Vice-Chairperson
Department of Higher Education, Government
of Madhya Pradesh;
(iii) two sitting Vice-Chancellors from public (State Funded Member
universities (established by the Madhya Pradesh
Vishwavidyalaya Adhiniyam, 1973) nominated by the
Government and one Vice—Chancellor from among private
State Universities established in the State;

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(iv) six eminent educationist representing various fields of Members
education (including two woman, one Scheduled Caste
and one Scheduled Tribe and at least two from outside
Madhya Pradesh) nominated by the State Government
having qualification and experience equivalent to those
of Professors as per University Grants Commission;
(v) Government of India nominee; Ex-officio
Member
(vi) Additional Chief Secretary or Principal Secretary or Ex-officio
Secretary, Department of Technical Education and Member
Skill Development , Government of Madhya Pradesh;
(vii) Commissioner, Higher Education, Government of Madhya Ex-officio
Pradesh; Member
(viii) Director, College of Excellence, Bhopal; Ex-officio
Member.
(ix) Principals from two Government autonomous colleges Member
nominated by the Government;
(x) Principal or Director, from two private autonomous colleges Ex-officio
from Madhya Pradesh nominated by the Government; Member.
(xi) Project Director, Rashtriya Uchchatar Shiksha Abhiyan, Member
Government of Madhya Pradesh Department. Secretary
(2) Every appointment or nomination under this section shall take effect from the date on
which it is notified by the Government.
5. (1) The Members (others then ex—officio members) shall be appointed or nominated by the
THEE? a“:
Government ordinarily for a term of two years and shall be eligible for reappointment for a second :zfvilctéons 3f
term only for two years. They shall not entitled for any facility like house, vehicle etc. Chairperson,
Vice-Chairperson
(2) The Member (other than an ex-officio Member) may resign his office in writing under his
hand addressed to the Vice-Chairperson and every such resignation shall take effect from the date on
which it is accepted by the Government.
(3) In the absence of Chairperson, the Vice—Chairperson shall chair the meeting.
(4) For all non-official members to be nominated the eligibility condition shall be such as
may be prescribed by the Government.
6(1) The Council shall meet as often as may be necessary at such time and place and observe
such rule of procedure as may be prescribed, but it shall meet at least twice in a year.
(2) The quorum for the meetings shall be one third of the filled up membership and decisions
may be taken in the meetings by simple majority of those present and voting.
7. The State Project Directorate shall provide clerical services to the Council.
8. All orders and decisions of the Council shall be authenticated by the Member Secretary.
and Members.
Meeting of the
Council.
Staff of the
Council.
Authentication
of orders and
decisions of the
Council.

840 (10) WW5! W, W 28 and 2018
Powers and
functions of the
Council.
Fund of the
Council.
Annual accounts
and audit.
Annual financial
statement.
Annual report.
9. (1) The Council shall make recommendations to the Government on long term measures
for implementation of policy reforms to improve accessibility, equity and quality in higher
education.
(2) The council shall make recommendations to the Government on long term measures to
achieve Sustainable Development Goal (SDG) for education.
(3) The council shall suggest measures for the administrative reforms, academic and financial
accountability of the Universities and other institutions of higher education in the State.
(4) The council shall submit its recommendations on any matter related to higher
education in the State as required by the Government.
10. The Council shall have its own fund comprising the grants received .from the
Government and from any other source, duly accounted in such manner as may be prescribed.
11(1) The accounts of the Council shall be maintained in such manner and in such form as
may be prescribed.
(2) The Council shall prepare an annual statement of accounts in such form and in such
manner as may be prescribed.
(3) The accounts of the Council shall be audited once in a year by such auditor as the
Government may appoint in this behalf.
(4) The Member Secretary to the Council shall cause the annual audit report to be printed and
forward a printed copy thereof to each member and shall place such report before the Council for
consideration at its next meeting.
(5) The Council shall take appropriate action forthwith for remedy of any defect or
irregularity that may be pointed out in the audit report.
(6) The accounts of the Council as certified by the auditor together with the audit report along
with the remarks of the Council thereon shall be forwarded to the Government within such time as
may be prescribed.
(7) The Government shall, as soon as may be after the receipt of the annual accounts together
with the audit report under sub—section (6), cause the same to be laid down before the State
Legislative Assembly.
12. (1) The Council shall prepare and submit an annual financial statement to the
Government on or before such date as may be prescribed of the estimated capital and revenue
receipts and expenditure for the ensuing year.
(2) The said statement shall include a statement of salaries and allowances of members, the
Council and of such other particulars as may be prescribed.
(3) The Council may at any time during the year in respect of which a statement under
sub—section (1) has been submitted, submit to the Government a supplementary statement, and all
provisions of this section shall apply to such statements as they apply to such statement under the
said sub-section.
13. The Council shall prepare for every year a report of its activities under this Act during
that year and submit the report to the Government.

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