LexThe MADHYA PRADESH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA VINIYAMAN AVAM SHULK KA NIRDHARAN) ADHINIYAM, 2007.
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this actITPRI ‘111(c1 Slch
tr. IPA WITiqi 22/153,
40-1- 06 UM Wicul
.4.1174414; C-1-. 9T44 V -nit
gra irh
fl wirizr ec41:7-49
9.-109- 14,1411:4/06-08.
1( amTwro-r)
vifirth-F-4 yctorkild
ff 397) tit9M, 7Tr74R, 1-4-1444 4 3T71*4 2007—W4 79 13, VI* 1929
f-qfq 3-itt fatrrt '1114 fawn
%trim, kik 4 3771-Fef 2007 I
4858-313-1448-31C1 ).- 41‘451ft fdtiTi 1Th T fl'-1rc1r(cf 31fiffkall frfl 1:R It417-' 4 armi 2007 %1 17w47TM
Firtla 70 UTra t, Rdcgiti tickfltiMIT fffEl sr•*Ifiqu fwzn 1T11 t
11174*Z ¶4 t IUau -buy:wt.
arrig (4 C1144 331101(11q,
794 TTIRATI 4 arrol 2007
TRACirkW fl‘rinf
14?-44m.ei ailufpnr
shiiit R
cuicitortich P4T4Tur itRIT ( r ruPici44-1 VS- rqtrill71)
aireitrq, R o o •
c144-titt
tirck :
t. Az AIN.
R. (-HI bill.
iftmrtir.
3071 *if 1.:614:.
c. Briffa Pt(gCR 7%11
NtArn..
ktigfr.rt 3rd-tr TRlo. .
‘3. rclw
C. 141* %1 diitePT.
STEE(171—W
kt;k4 -WF ?intr .!.
S. *itch.
aitirrcrL---crta
Tr-*-14
to. 34 -a.
tt. ainnfrol 311T4
x3. fThiti m"-1
U. %1 71F-0.
re. fiTtrff w fain Mil en.
ch .311041 WO MI .7ff:0. •
, tcTre k3114 wrtar4
tk9.
.7
trarNtV 1614) 4 44 'id 2007 794 (1)
tqMi 3ftr --iz7
0,414; Ro?ks.
HUN kit 11 ego:tic ger fnlirr #T ( s441 Th-T r i r:11" 7 -4
f9-Exhirr aftifteriT, 9 ok9.
0'W 4 airiPt, 2007 Th'‘ arlaf4 VTR 11; 81vtItk-'11:1L0Tragt11,4til (.3TOTU1P:0). R-tia, 4 31-9-R, 2007
a't raven Valii-41d TO ).
Nr-k7 Is! 1:14 ueueirtich frkme ltcSYirkrr 3/4 idi .aZIT q t *tern t faq
xxiu wrk ere cgiewiftich trkitur Item -3W arafte 41n,ciLaria,i4.111 -041wer as!
kat •aiif '441141 3/4 fae;( -cerr-41 t airTur sti*ir Tit tit4 -4it-* tr -16itir3/4
311r4a*tk td. iftrikztir.
•
im-a inntrm t atara -d Rt#61 fork ,-Tgria ihiretrild tq11 71V
liti1110 • :—
atuteer;—* -
( re ate -I -int 3/4-1 ttl*mR1 eiug :tir •Ti: a. etH, „t4ii:411.11 t
ifuo 319e4qq,, "
(R) t zt1411 caRITL 11tAl1aV1 Val tR t.. . . • , .
t •
- • - • .
() ltialiatt4 (wild ,
R. -a aiftiik# ?MR irt — mil zit
(w) -zrr trai V1T tima ti WIT titt iit -Nidff 14 MR rsracacizr *14
aid( aichl fitlech bI4fl.it 040 .1{11.11147 fir it t :re t; afk
•
(e) Z11 4t4117 airtattrI r-t-g int 14;elfzixizAc.,{04 t
eocidt ::441atilfiob tiii tsgrq.
4. 0 :artrinET 14-0 -tRiett 31?Iftti'd
. . .
(47) " -firf —aa tRIS" .- 14 *drat qi? Sr:! 3/4
!sih tra!l..m.prziu urn! tilt xe 4:4ifi4c(*mittUrts!
Sfirt1WIlt; . .
3154-d tie ttnire t aitm-mumfrd mlir* ri (cm, 3/41-4
1 In t 3/4 -cq ..ssie Ft! 14 11T Pi 14 tical
Irfql Thi Tr{ ‘ft rct?trii 141 ITC 14 t;
('I) "efirfa" -11 atritt.d t• urn * arui• irad slasi eqr vim fa -ictiq, mfiffa;.
CEO
TILIW?...0 L1%444, click) 4 PRd 2007
HIHI-LI trtiur" it 3tfitC).7 t, e1(*1( gin 71tt rn Srifi1t7 ft.il atiiraTtur
grukairf firtt rilrpri t ITRZEIR ci-I1qH1RI4h HEIVOSIIVilltiTitRuat A TETI amuf-{u
McRI t Trurrvi RT 391Tria 34V4flitil % t1Tt faA IA nil thi
ciN TOW tit Ul;
" tplt•i" .3TfitSla t, fiwr H E WIRT 41 ?2TI F4WRI VIM;
"rte 31t7a" afiltd t, fatt triALN tot chi .4101 -A -1 ccAct T Atzrsft
A cclIcIHIRIch t r+k.41 sl1/4s PR4ratlicitr A 7 i.11 44ciT 7 717 T#1 Cvnt41 f971
calculi act, TiPm.At Irkki :41611 t
. . .
"9 -4%17" A esla t, motor wr4 ;:41 rii ?CA Wit:MINI, MAW( Aizri
FIÜ 4)(1 41(11 *AIoC4rcKIZIT fichl(4, •Vt WE- fchtii wri. A. ttu tlt;
II
"aregit@gw- •aisTsiff f. ItE.Lftzt aTFMtF4w tk -17 -antR Tizkrr af tti zirt, 0°Y (30,3c, R) uni-2 () aittl.i*ItfEra awRikFT -* -; -
(7) II at-oTtingmtirit" t 3154Bt 041.4+111'4nftTkT'4 .t .k:kT.(tzll *C 4,41 arkthglw T-Etrfcru.7trr 3nufwd ti; •
. .
"arr9-41A1 tirtalir" it.af 6,ir it .ailacnnyfirriull, Mk e (kSM tr.
(N -Tr t isrus (t) A 4•k1l),IM::fcm, 1mr t;.. • • '
. . . •
(i) di3c44 fcrgt . "t 3ifith t Tr* tru zr( 1 iiith atm:071
stogich RIF-0 A-Rtc-tc-ce, Wtha 3g •f-CfP7R, kitcY 'WuTreitt.-effkitz *.apt
fcrut Tf;
(a) . " t.(614.kir I Tal cuzil -f-iwil clj I1qc, aw7 -ct .3ifsista t ..04414tilizich fnlyr
-q'f ra -9-A lir H.(111(t 3Trqt fcrilg Titruur :trr kwaar 3T3JR NT
WeI t u*3111 ti(chlt,TIVZI titchR.'qr f .ctita ”i4AFich ficnicr grti m.fmci
trqd t
"dilawraa:Nieza"t 34Ista t Itgraff."Stilltwit ocucithrm.b.tilespq.
Ti 31:Rani aitZIZN 'tul39Tfk , u.71111-7-1 31Hluf-tfq ma at fth-ul 7r7H,‘„,.. . . .
I
oviatiii-tialftRivi tett" "A afq4a t, (Wiciegf144, ftikii 71-9. wfIT W
Zff cyai TcEa 74;44141:F1ft I-ft *I "it T'd t ftth aka avroa
Ti-az tt, fayu7 a•sct t gru tv.aNci krfrr0 t -11.1:1141
fakafauda . fakrarrmt .atTcf.9 .311-47-3Tritf747, ”LNA,..(evA
gra 31,friiciNrcfthtiti114711 171 awl{ (-ibiect)it k4114-Ifeci t ath act,
farialad cf)(4. 4(11 14 ,41- iikut alit; 19-*7-u grtr arda ZIT MI-41 J
ti;
(T)
(v)
trt 8". %/titer:1.10 l•
4Vpirtctir: f ' • •
liv4traVI R-iich Li ?AP:cf. 2007 794 (3)
(3) " tat -z ati -dpri" t alfieta at< fa -4Na t, pzi tom uu arflrffNE safixtre rn
.441c1iki*, tr-947 37t2M Sr*W IKtiOnl W *41 W -Mr?, trfrif
T-a tit.41; 49k:
" WaTir •4114" t % -11 irdtz tut A-fmrRr aTvraiird, 11-4-4vr
Aluificf 1 TIT ZIT dt14. •15, NA trawl t arra ot t anThi ttneor TRI
* aria 7Tf -a * Fcr i ftErT Trzn t
"arnfaa avriltd 911,41 ,-11s11 twig 3321-41 tt Atm ci
-Ln
fiver tr 'IVY -zu datratf, NA trawl *arr -Q! •zyR * 41414 turift
* t4tT arlaMt4ifctqi wzr NV& Ntri Titit t. •
3TVEIRT—t .
vkvr wzrr TFIR mriq, .;49)
)t - rti(chlf, 0.114%-iiatrultavnr, 5 -F, I 41 -0.414iiirtici,f*IAttirefranirrwrir ifftrft Tra-a,
treNr7r war Triii-qt -4* fac ttrr Travr :*•M* arizANY•tivwfta wtutc-il 'OR fittrar
* t t4P4rd .irod uikft N*. sidy.Riftr 1iWf .cif41,14, talic(*g ys, IITZ
- .
( R ) (-Mar * 1.3wikrar imr" : ( 4 40144 Y-tra 4101 .tcqaifciii41fl
vr-Ar va c4Ellel ZIT t4Ycir- attittri41- Tif iftgrtti.tc:igfcri6 4 tritirifoujo gutirich effilt
1-6-r t t -.44 tItchlt Tilpiataa trr %in riAit t *pa a *1 •Argato"ft ri •P.r troltrkwt
7 t aitt ar -piw wr WZI EIC*111 f‘, SIglIt41 'Er fdril, rich-1 Th\ lit B2111% ctir
lirrr t Trrrrol favlaocir 61114;1 •
•
( 3 )14-.4rdwr chithief ati4, ailtald;t) wk.* co -t(
chior 1/317(?( r<vja ti 4 oica rchta rinta -4 ..gvr1 tr;n:Trm -R •rtr tig turn t
fat tit lira-cc ttl
( •Is ) •Wa trl 'till -qv cm. al 6ai• act ‘14 WW1 Wfartaira4 .iT t446.1 •414in
Wad t zn• tittict 3/4 Tco-a *rt •zf -e t . •
( ) , i•warri TA rllr.ft11T t16l4cir 7 TIT4 clleit lkft .ftrratut *EU ttia.g-t,
Rflfail Ficf-a Ok t 104 trri• trrr. •
( ) rf WIMirth" ( ei(14 "I) ZIT %It .tictet aitS TR TR- •ffe zift
414.11 t ftlitt ntitchlt trq 4 dtichr tifi4r1. wr.littraft ( T)9tmti-f ).Trr wgzr% wEr wit
1.47T 31.ruschiU t
('3) uNfa, fltitchti 'UM 317 .1t4E-1 aTftraftA TR) r ri4it arprv anra U•t1
1,114;z4( ?item t--4-
( ) ad, cur-it til t461-111 7 trr4 acc-a• PbtR 1i"ft 01-11‘414I etch rWkitiT t-itagT
'Jr T..1-r•e; fikivolleigiratt*Taftw •altEr.w-tEttil VA:71-6 ct.i ft 3Terk.1T WI' R*7/ lit 174.
Tvi 40
miiicr aTatartrr 0,(4 it Arid alicRachU, h-f ;ra* ` 4114b11P-Ich IliCkttChq
794 (4) "q1.43ita 14-0.:: 4 6111M 2007
cl-ra gyi Teta Tir 3111- in• 1.44: ,*(z to-W, $ifttta -4
fativ,T4. *AY f.{.(cgu madrif- usikt.
( *N J 74:4 aRfig ztrie t si:41, 1 ter14 araurriTh
/4 24* t *FM . -FIW SoLd t tar* : TITcni ttril
qq-thra -`-t. el+ tqtild,c7 101 t fcr, 14-01restilOt.1 fifelf airt
tRtijc;E *Zif Zeri4-1 ichrtit t, #14a culad tt,
01441 t 1'4 Nititm ar?io o;t4a ath -BT-Yr z,:ct ?Ho b-Krkurn. tiiir afatfird 4-7(-4
f6-4 3rgii-fg.q1-7(4ilw ti e). 11411:(1. 1 tR, .cr. ,Ictimi z-yrT \irk Th2r
S .7.14 TiTstra 24-4 Wart 1ciPptiq4-44, fnitirr d
wit 31it W 4. 7if ick?i4 tintr anat . Wel Thtizitff t'• 4ctilt4i **IF a titer 4 •
,:;41:2441f .3th' tir4rcif414r fatt moictuio,i zn Wt21F4 ri zrtai*t Thin 4 fq -4 stk,i
rqquctazraegrzfra Vt• sia warifluforo.‘iqrquici,::**a;r-aia
(141 fYcl1citnci4 14011 7:t1): ti .3ruir# -attk%4iti* .-4•1-4-4* cht
t
()*fa /1f47gFalii4t 7Mtt 11.1011tinfrff.:cirk Ate*. cich Reracirog
VTTIMA7T affiffiggt 7(744:044 1.2. -tr.AkritilStit .twirtRchftt
*yawl - '4 itheiCVttI10 (...tfi0.**liOcc3p .igY4S.ijitier.: try 4c-44:71.T.T.q.
t fair .71-crt 14 -91 zff - .
•
. .
(n)vr -gfathr, 44: cprca 61 * ;TitraNi • WI tiTlit-41
141;Strikt Al*."t t 711 tr airtria# Oi a' t?rS t 1 0 14- •
TA-ra tirsift t Roe, (not. rti)* 1.1i4.(;11 w 14101 '4!
Tr I-co:mut Trit t, Veda -two,' tiik 71f4Rit 74.*1 -eri flfrIfeRgd TITTA
lati7 -atq; Icytmut ti.;•
( Tr; ) f**ikftt WO' chili way ogrk ishit ci1i VTV211I .04 Q,{11,
‘tcr,C .01:4t **Fr 41.0 T1. allkiT Writ;
(11) TriF
axa9 yil chil
( In) *Iraq #4ftia jIEf4,w #R“ fwa atifirrtOr tfa fcgr Trm t.
11E11.11'11 -13.4%,
t. tri. it
r4m-% 4 '411113 2007 794 (5)
13. HC‘ 3 .1114 a1R1 frAl to1414141 4,4) Filt.111 11T111 9*.rF 7:01, 111 3ififfi1111 1IT si irdr.
aith nr4 qfigml * 494111 * TIm aifl ii4, febqr mr9 -61% iraw
obt•
6. Nria t itfain (0 fiffm 3i -oznivq% fvfkri TA MR
1;61(4ii1 ¶1 kil fro) v-itaiiircorb f4m7r *En if irkw . q 3Iflrd 3ritirdu •:4-1,411d41aft
lit 31R itHii * t fuzl nirit TR .izTr4 %.1 1%-zu ,mAm Stit f%
TRI nr f4f€4 1%-zu
31914, -'911
S.. (0 H , HOldf 3 10ift 13 -4 cqqjflj kSi Tiw wp3r4T6
facbd .4 it Ira 4 rimicifiact T1 . urn 4 vsta .ER•r4tarta call; •
(w) iiqdi iA cudt fj.sjtallow( Hob tt,lvt dt t31trtoed ;
(t) all4HI•44.) trt44071.#3416;
( 1 ) .a* 1447
• • •
.(R) dMV1l ai%fm :nt, 41140 -ic *itWer45
(44) iirmim .azrr /*riot 71 trzt;
•
(BrE) qklIIlq,IT. '114 Ori ;
(Ma) VI %Fr 4401),
(3) itita f% -4 TNT t ritthaT •iqi4 T 31'ltlk '111 :
yr% td 14 d fitlifT3 *1W kit %II 1F11:1, f413.11.11 d4194(..st t 111 <14 tIlitlutiltbtuT WI
trft.
ait741!—TO
•
44ttbt;
Tcr4 anwirr.
to. TS! tH471( 1Z-W kr% aEft era% arf *, fa* . alMlcl mft.r%W l. rt3it try 31tfra.
tikUark .34i--4141(14 i rZiRft T t I Trfm . il fl i t1 111.14
Tint trm, afffficrkli.7kri.71:44 kinifw do7)* airim %).{ “4 tb
fl 0411.4111n4ch ItFai ki) arkil mfia 0 %TA-4(11.1N tat to * -1
tt. 311111144 cictItiti aim Cal% 4.7T ui t tliR cb
aiRR (5[4 fchtft fain et aiStz fnil am p
virt ‘17).
an-In-fret wtrra
*rt.
794 (6) Tit•TS(CV Uzi44, <ii' 4 34M:A 2007
Pa-rm t R. . v4 arferrwma * *R4ff--44 WC * fa -4 34fErT-44i gm fail
VTft. 411 AIL
fcf1/2ozt U. ( 0 Ttal NW( ) thn)431 ardiT R1, w 3ifteitm d 3ith iia Trir fljq 4j
wr*. -4 #44 1414-4c .
(R) . ffifyrtzdtri 424 144141 lthLU ot0491cfr tIT 9Thvo fair, # 141-14 ,4 4
rizifafr.44 f4t4 ,4 4 -A wit 41 144 faq -4 * it4t; 4 -a-tr*4 t eti;4, sit* :—
(w) 15ffild 4764 R-4 *r4 at( f4 -444 71t;
•
( -13)
cc11.4 4* P119*/I * :1 trot, sr4v Uci P1r-4*1 d4RC4 f -{44 fat711
*ffitit imalt 2471iNi * i aTiwic11dt •
ogIc(HIPLIct• ten grfl *P-79ftit 9MIfr1 *1 ui .50c-ft MITT fitTITTIT itfa
411cu,S; •
faitm1 a-r• faith
TNT * IT54 Tim
thrOil*Ci-cf "1*
T1 FIN'.
(TO citcRii .441 .ftiqui 707t.7/1 *Ptift t3ttilfra * -1/w4 ..*-114;
(3) *11 * -4 -1516.1 fcbtir ir4r t iati
ky. aiftrf474 '(•*.z14. 4414i. tfà i 14-44, • s tipeir4 .-* irttrc -47.47r-44 yilcr
f4tIRlIST * TREY •TOT ARK ' •
( 0 zrf4 1/4 aTf .141-444 t ztrtal wre4ri w -raw.t wei4(
aTfllPfkq **ft S 4 t4 ara (tutqx i soiiitlicf oilaTurg*fa41 -{ wl• 7 wt
4-93B 3ifte444.* signyt4 t wit Al ni Wet? ‘13•41(1, Tit ark7I it
f*-71
(R) . V4c.Inn * 31t44 4,4r -mu Aft 3i1t41 *tif4 ,i 7T4 * 147-4r1 -42:11VM1 7111; ffilri TIT
miki TUT %TOW))
vcwin -4*th *111n7q * *11117 13-cgrar*:*1 11 *k : wr4 * fa4 stru1q4 f -*-14 mi * fa4
ch'Itufr'tiwa- -arc alfitql -q4 i aFz Wu* 444411 trma tRchir u 3T4la sriftmit 3Ter4r tiftlTh *
TH '147-4
( 0 11124ecjifkft .041ctfilrqth fmtur .(3raTt * -r 141-14.44 kr-4 •t•- ffitzfr4
aTaritT, Roots (stoilcbACTq .300I9) 177cgiv fiffrd fliqr t.
( 3 ) 341.74Itni 7 in, 3 -T altiri *1 71 cri 'am * *1 71 *Y1
=wig *9411-77 -q-4t1* alth4 -414 111 I 4 -4 wrt741-4 kiy*J1
litzfrkta , <1141 4 di itcf 2007
+He, 1 tru. 4 41 2007 r'
W. 4859-313-t -ai(Nn.).—lard*IiNt/F9 arrQs" 348 *11PTZ (3) t 3 cri 1, Atztyr Atg(Awrfir •
FrikPl liEtyn fq1-twei kf4.-1ff z81.1 241111111) 341IPPPi, 2007 ( shmion 21 19. 2007) WI diadft-arldTeitl iaik .
3111.rth-r( A "Rctsgitl 314,ifisict N-111 q181 t
1112111k11 8111 on gli3tqt,,
arrii& rip( eficlitocr,
MADHYA PRADESH ACT
No. 21 OP 2007
THE MADHYA PRADE,SH NUT VYAVSAYIK SH1KSHAN SANSTHA (PRAVESH Kit VINIYAMAN
AVAM SHULK KA NIRDHARAN) ADHINIYAM, 2007.
TABLE OF CONTENTS
CHAPTER I
PRELIMINARY
lions:
I. Short title, extent and Commencement.
Application.
Definitions.
CHAPTER II*
ADMISSION AND FEE REGULATORY COMMITTEE
Constitution, composition, disqualification and functions of Committee.
CHAPTER Jil
ADMISSIONS
Eligibility.
Common entrance test.
Admission.
Reservation of seats.
CHAPTER IV
FIXATION OF FEE
Factors.
.CHAPTER V
MISCELLANEOUS
Appeal.
IL Act to have overriding effect.
Power to make rules.
Power to make regulations.
Rules to be laid before Legislative Assembly.
Power to remove difficulties.
Protection of action taken good faith.
Repeal and Savings.
794 ri)
794 (8) Ri2P;ItITF -44%, Riicn 4 aPWI 2007
MADHYA PRADESH ACT
No. 21 of: 2007
THE MADIIYA PRADESH NI,11 VYAVSAYIK SIIIKSIIAN SANSTIIA (PRAVESH NA
VINIYAMAN AVAM SHULK Kit NIRDHARAN) ADHINIYAM, 211117.
• Ai • [Received the azint of the Governor on the .1111 August, 2007; assent First published in the "Madhya l'radesh
Gazzette (Extra-ordinary)" dated the 4th August, 2007l.
An Act to provide for the regulation of admission anti fixation of fee in private professional
educational institutions in the State of Madhya Pradesh and to provide for reservation
of scats to persons belonging to the Scheduled Castes, the Scheduled Tribes and Other
Backward Classes in professional educational institution and the matters connected
therewith or incidental thereto.
Be it enacted by the Madhya Pradesh Legislature in the Fifty-eighth year of the Republic
of India as follows :—
CHAPTER 1
PRELIMINARY
Short title,
extent and
conunettennent.
I. •(I) This Act may be called the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha
(Pravesh Kit Viniyaman Avam Shulk Na Nirdharan) Adhiniyam, 2007.
It extends to the whole of Madhya Pradesh.
It shall come into force from the dale of its publication in the Official Gazette.
Application. 2. This Act applies to,—
institutions cecina( to oe universities, or constitutent units thereto, imparting
professional education, other than those promoted and maintained by the
Central or State Government; and
the private unaided professional educational institutions affiliated to a
university established under the Central or Madhya Pradesh Act.
nennitions. In this Act, unless the context otherwise requires,—
"appropriate authority" means a Central or State authority 'established by the
Central or the State Government for laying downl norms and cOnditiOns for
ensuring standards of professional education;
"capitation fees" means any amount by whatever name called whether ill cash
or in kind paid or collected or received directly or indirectly in addition to the
fees determined tinder this Act;
"Committee" means the Admission and Fee Regulatory Committee constituted
under SCCII011 4;
"common entrance test" means an entrance test, conducted for determination of
merit of the candidates followed by centralized counseling for the purpose of
merit based admission to professional colleges or institutions through a single
window procedure by the State Government or by any agency authorized by it;
"fee" means all fee including tuition fee and development charges;
(0 "foreign candidate" means a person holding a foreign passport seeking admission
in a deemed university imparting professional education or in a private unaided
professional institution in Madhya Pradesh;
k
014'00 ,,Y•tji
"rinf <itch 4 6194c1 2007 49. «). 794 (9)
ICA
radesh
5ional
ration
Diller
:Klett
iblic
ng
y the
IS for
cash
thc
:feted
on of
Ge of
;ingle
by it:
ission
aided
"management" means any person or body, by Whatever name called, managing
and controlling the private unaided profesSiobal educational nmtitution;
"minority" means a minority defined under section 2(f) of the National
Commission for Minority Educational Institution Act. 2004 (2 of 2005);
"minority institution" means an institution imparting professional education.
established and administrated by a minority;
Ci) "non-resident Indian" shall have the same meaning as assigned to it in clause
(e) of section 115C of the Income-tax Act, 1961 (43 of 1961);
(k) "Other Backward Classes" means the Other Backward Classes of citizens as
specified by the State Government .vide Notification No. F85-XXV-4-84. dated
the 26th December, 1984 as amended from time to time;
(I) "private unaided professional educational institution" means a professional
educational institution which is not receiving recurring financial aid or grant-
in-aid front any State or Central: Government and which is not established or
maintained by the Central Government, the State Government or any public
body;
"professional course" means a course of study notified as a professional course
by the appropriate authority, such as a degree, diploma or certificate by whatever
name called:
professional educational institution" means a college or a shcool or an institute
by whatever name called, imparting professional education, affiliated to a State
University, including a private university established or incorporated by an Act
of the State Legislature or constituent unit of .a deemed to be university under
section 3 of the University Grants Commission Act, 1956 (3 of 1956) and
approved or recognized by the competent statutory body regulating
professional education;
"reserved seats" means the seats reserved in favour of persons belonging to the
Scheduled Castes, the Scheduled Tribes and Other Backward Classes as may
be notified by the State Government;
(14
"sanctioned intake" means and implies the total number of seats sanctioned by
an appropriate authority and notified by the State Government for admitting
students in each course of study in a 'professional institution;
(c1) "Scheduled Castes" means any caste, race or tribe or part of or group within
caste, race or tribe specified as Scheduled Castes with respect to the State of
Madhya Pradesh under article 341 of the Constitution;
(r) "Scheduled Tribes" means any tribe or tribal community or part of, or group
within such tribe or tribal community specified as Scheduled Tribes with respect
to the State of Madhya Pradesh under article 342 of-the Constitution.
CHAPTER II
ADMISSION AND FEE REGULATORY COMMITTEE
(I) The State Government shall, by notification in the official Gazette, constitute a
Committee to be called the Admission and Fee Regulatory Committee, for the supervision and
; guidance ,of the admission process and for the fixation of fee to be charged from candidates
seeking admission in a private professional educational institution.
Constitution,
C omposition,
disqualifications
and funct ilons of
Committee.
r 7"*..t•St!.."'
794 (10) titankVI 049 • 5 4 atiffa 2007
The Committee shall.be presided by a Chairperson who has been a Vice-Chancel
of a Central University or a State'University or an institution 4cemed to be University or a sen
administrative officer not below the rank of Principal Secretary to the State Government or Jo
Secretary to the Government of India and shall include four other members having expertise
matter S of finance, administration or law, technical education and medical education.
The term of the Committee shall be three years from the date of its notification:a
in case of any vacancy arising earlier, for any reason, the State Government. shall fill such vacanc
for the remainder of the term.
(a) No act or proceedings of the Committee shall be deemed to be invalid by reas
merely of any vacancy or any defect in the constituiion of the Committee.
No person who is associated with a private aided or unaided educational instituti
shall be eligible for being a member of the Committee.
The Chairperson or any member of the Committee shall cease to be so, if he perfor
any act, which in the opinion of the State Government is unbecoming of. Chairperson or a membe
of the Committee.
The Committee may frame its °ion procedure in accordance with the regulation
notified by the State Government in this regard.
The Committee may require a pnvate aided or unaided professional education
institution or, a deemed University to furnish, by a prescribed date, information as may'
necessary for enabling the Committee to determine the fee that may be charged by the institut it
in respect of each professional course, and the fee so determined shall be valid for such peni
as notified by the State Government.
The Committee may hear complaints with regards to admission in contravention
the provisions contained herein, collecting of capitation fee or fee in excess of fee determ
or profiteering by any institution, and if the ComMittee after enquiry finds:that there has b
any violation of the provisions for admission on the part of the unaided professional colleges
institution, it shall make appropriate recommendations for returning any excess amount collect
to the person concerned, and also recommend to the Government for imposing a fine upto r
ten lakhs, and the Government may or receipt of such recommendation, fix the fine and col
the same in the Case of each such violation or decide any other course of action as it dee
and the amount so fixed together with interest thereon shall be recovered as if it is an arrear
land revenue, and the committee may also declare admission made in respect of any or all se
in a particular college or institution to be dehors merit and therefore invalid and communi'
the same to the concerned university, and on the receipt of such communication, the Univers
shall debar such candidates from appearing in the examination and cancel the result
examination already appeared for.
The Committee may, if satisfied that any unaided professional college or instituti
has violated any of the provision of this Act and after approval of the State Governm
recommend to the University or appropriate authority for withdrawal of the affiliation
recognition of such college or institution or decide any other course of action as it deems fit.
(l1) The Committee shall have the power to regulate its own procedure in all man
arising out of the discharge of its functions and shall for the purposes of making any enqu
under this Act have all the powers of a civil court under the Code of Civil Procedure, 1
(5 of 1903) while trying a suit in respect of the following matters, namely :—
summoning and enforcing the attendance of any witness and examining him
on oath;
(a)
iitrvz•iwn3
.4fmrt rtanr1413:4 93:3r, a vtrtr;utne." 115LIN • r -rawirrirt:re 4 •
1:ItZITreqi k-114: 4043PT'a 2007
ellor
:nior
Joint
C in
and
ancy
ason
Mon
xms
abet
ions
onal
y be
dion
:nod
a of
tined
been
es Of
xted
pees
illect
ra fit
at of
seats
acate
-rsity
s of
ition
ient„,
Or
t.
titers
Indy
1908
requiring the discovery and production of any document;
receiving evidence on affidavits;
issuing commissions for the examinations of witnesses.
(12) The Committee shall ensure that the admission in an institution is done in a fair
and transparent manner.
CHAPTER III
ADMISSIONS
5. The eligibility for admission to a private unaided professional.educational institutional Elialbllity.
shall be such as may be notified by the .appiopriate authority.
6. In private unaided professional educational institution, admission to sanctioned intake Common
shall be on the basis of the common entrance test in such manner as may be prescribed by the entrance tat.
State Government.
7. Every admission to private unaided professional educational institution shall be made Admission.
in accordance with the provisions of this Act or the rules made thereunder and every admission
made in contravention thereof shall be void.
8. In admission to private .unaided professional educational institutions, other than the Reservation of
minority educational-institutions referred to in clause (1) of article 30 of the Constitution of India, seats.
there shall be reservation at the stage of admission for the. persons belonging to the Scheduled
Castes, Scheduled Tribes and Other Backward Classes of citizens as may be prescribed by the
State Government.
CHAPTER IV
FIXATION OF FEE
9. (I) Having regard to,— Factors.
the location of the private unaided professional educational institution;
the nuture of the professional course;
the cost of land and building;
the available infrastructure, teaching, non teaching staff and equipments;
(y) the expenditure on administration and maintenance;
a reasonable surplus required for growth and development of the
professional institution;
any other relevant factor,
the Committee shall determine, in the manner prescribed, the fee to be charged by a
private unaided professional educational institution.
(2) The Committee shall give the institution an opportunity of being heard before fixing
any fee :
Provided that no such fee, as may be fixed by the Committee, shall amount to profiteering
or commercialization of education.
CHAPTER V
MISCELLANEOUS
10. The State Government shall appoint for not more than one year at a time, an appellate Appeal.
authority, consisting of a person who has been a judge of the High Court, or a person who has
Roles to be laid
before Legisla-
tive Assembly.
Power to remove
difficulties.
794 (12)
Act to have
overriding effect.
Tn2rikYl Tectitti 4 aTT11-,1 7007
held office not below the rank of the Chief Secretary of a State, before which a p
professional institution aggrieved by an order of the Committee in the State may file an ap
within a period of 30 days of passing of such an order.
11. The provisions of this Act shall have effect notwithstanding anything inconsiste
therewith contained in any other law for the time being in force or in any instrument hay'
effect by virtue of any law other than.this Act.
12. The State Government may, by notification, make rules for carrying out the purpo
of this Act.
13. (I) The State Government may, by notification in the official Gazette, ma
regulations consistent with this Act and the rules made thereunder.
(2) In particular, and without prejudice to the generality of the foregoing power, s
regulations may provide for all or any of the following matters, namely
the constitution constitution and working, and teams and conditions of the Committee;
the eligibility of admission,. manner of admission and allocation of seats in a
professional institution including the reservation of seats for foreign or non-
resident Indian Candidate;
the manner or criteria or determination of fee to be charged by a professionall
institution from the candidates;
the fees to be charged by the professional educational institution from the
candidates;
any other matter .which has to be, or may be, prescribed.
14. Every rule made under this Act shall be laid, as soon as may be after it is mad
bcfore•Legislative Assembly.
15. (1) If any difficulty arises in giving effect to the provisions of this Act, the Stnt
Government may, by order published in the official Gazette, not inconsistent with the provision
of this Act, remove the difficulty :
Provided that no such order shall be made after the expiry of a period of two years fro
the commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it is made,
laid before Legislative Assembly.
Power to make
rules.
Power to make
regulations.
No suit, prosecution or other legarproceeding shall lie against the State Governmen
or the appellate authority or Chairperson and members of the Committee for anything which
in good faith done or intended to be done under this Act.
(1) The Madhya Pradesh Niji Vyavsayik Shikshan Samba (Pravesh Ka Viniyaman
Avant Shulk Ka Nirdharan) Adhyadesh, 2007 (No. 4 of 2007) is hereby repealed.
(2) Notwithstanding the repeal of the said Ordinance, anything done or any action taken
tinder the said Ordinance shall be deemed to have been done or taken under the corresponding
provision of this Act. .
Protection of
action taken in
good NIUE
Repeal and
Savings.
7 111 lint T4VT9 +With, ilaTirbl m71111a1 .traq Ifdvfflq. MINTa IIR11 111113rastfun-2007.