LexThe MADHYA PRADESH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA VINIYAMAN AVAM SHULK KA NIRDHARAN) ADHINIYAM, 2007.
Madhya Pradesh · state statute
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MADHYA PRADESH ACT
No. 32 or 2013
THE MADHYA PRADESH NM VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA
VINIYAMAN AVAM SHULK KA NIRDHARAN) SANSHODHAN ADHINIYAM, 2013
[Received the assent of the Governor or the 7th September, 2013; assent first published in the "Madhya Pradesh
Gazette (Extra-ordinary)", dated the 12th September, 2013.1
An Act to amend the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyaman
Avam Shulk Ka Nirdharan) Adhiniyam, 2007.
Be it enacted by the Madhya Pradesh Legislature in the sixty-fourth year of the Republic of
India as follows:—
Short title and 1. (1) This Act may be called the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh
commencement.
Ka Viniyaman Avam Shulk Ka Nirdharan) Sanshodhan Adhiniyam, 2013.
(2) It shall come into force from the date of its publication in the official Gazette.
Amendment of
2. In Section 2 of the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka
section 2.
Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007 (No. 21 of 2007)(hereinafter referred to as
the principal Act), for clause (b), the following clauses shall be substituted, namely:—
"(b) the private unaided professional educational institutions affiliated to an university
established under the Central Act or incorporated by an Act of State Legislature
and their constituent institutions.".
Amendment of 3. In section 3 of the principal Act, for clause (n), the following clause shall be substituted,
section 3. namely:—
"(n) "Professional educational institution" means a college or a school or a department
or an institution by whatever name called, imparting professional education
approved or recognized by an appropriate authority and which is affiliated to
or is a constituent unit of an University established or incorporated by an Act
of the State Legislature or a deemed to be university under section 3 of the
University Grants Commission Act, 1956 (3 of 1956).".
Amendment of 4. In section 4 of the principal Act, for sub-section (9), the following sub-section shall be
section 4. substituted, namely:—
"(9) (a) The Committee either on receipt of a complaint or suo motu may enquire into
admission made in contravention of the provisions contained hereunder or
collection of fee in excess of the fee determined under the provisions of the Act,
or realization of capitation fee or profiteering by any private unaided professional
educational institution.
(b) The Committee may cause an inspection of the institution for the purpose of
making enquiry under clause (a):
Provided that the Committee may take cognizance of any inspection report prepared by
the concerned department at the behest of the State Government or the concerned
University or the appropriate authority.
TfurStir <1414 ,1, fttjct, 12 firdcin 2013 836 (3)
(c) If as a result of the enquiry the Committee finds that there has been any
violation by such institution of the provisions of the Act or rules and regulations
made thereunder regarding admission or fees, it may take one or more of the
following actions against such institution :—
impose a fine up to ten Inc rupees on the institution together with interest
thereon at the rate of 12 percent per annum which may be recovered as if an
arrear of land revenue;
declare any admission made in contravention of the provisions of the Act
invalid; whereupon the institution shall forthwith cancel the admission of
such candidate and the concerned university shall cancel the enrolment of such
student and cancel his results of any examination in which the candidate has
already appeared;
order the institution to refund to a student within such time as specified in
the order, any amount received by it in excess of the fees fixed by the
Committee or any amount received by way of capitation fee or any amount
received for profiteering :
Provided that if the institution fails to refund the amount within the specified time to
the student, the same shall be recoverable along with interest thereon at the
rate of 12 percent per annum as an arrear of land revenue and paid to
the student;
order the institution to stop admission or reduce the sanctioned intake in any
professional course for such period as it may deem fit;
recommend to the university or the appropriate authority to withdraw the
recognition of the institution;
any other course of action, as it deems fit.".
5, For section 10 of the Principal Act, the following section shall be substitutell, namely:— Amendment of
section 10.
"10. (1) The State Government shall appoint for not more than three years at a time, an Appeal.
appellate authority, consisting of a person, who has been a judge of the High
Court, or a person who has held office not below the rank of the Chief Secretary
of a State, before which a person or a professional institution aggrieved by an
order of the Committee may file an appeal, within a period of 30 days of passing
of such an order.
(2) While hearing an appeal the Appellate Authority after calling for the records from
the Committee and after giving an opportunity of hearing to both the appellant
and the Committee shall decide the appeal and the decision made in the appeal
shall be final.".
Nava, T1114-0 riUl1T atai tiotu , iunri mTR:WM -a el Torffn. ItaiR jRcc Ma Ann tid-2013.