LexThe AFRC Act 2007
Madhya Pradesh · state statute
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MADHYA PRADESH ACT
No. 21 o f 2007
THE MADHYA PRADESH NIJI VYAVSAYIK SIUKSHAN SANSTHA (PRAVESH KA VINIYAMAN
AVAM SHULK KA NIRDHARAN) ADHINIYAM, 2007.
TABLE OF CONTENTS V
CHAPTER I
PRELIMINARY
Sections: •' -
1. Short title, extent and cdinmencetnent
2. Application.
3. Definitions. ; .’ } •
.GI&PTER E V
ADMISSION AND FEE R ^ l J E A t O R ^ COMMITTEE
'< * • * " • ■ • . > : • . v . • ' - . • • • ‘ * i . ■■ •;• . • •
4. Constitution, composition, disqualification and functions of Committee.
5. Eligibility.
6. Common entrance test.
7. Admission.
8. Reservation of seats.
CHAPTER IV
FIXATION OF FEE
9. Factors. “
CHAPTER V
MISCELLANEOUS
10. Appeal. * •
11. Act to have overriding effect. * * " ■ ’
12. Power to make rules.
13. Power to make regulations. '
14. Rules to be laid before Legislative Assembly.
15. Power to remove difficulties.
16. Protection of action taken good faith.
17. Repeal and Savings.
•94 (8) w r a , f e w a rm ^ \ 2007
Short title,
extent and
commencement.
Application.
Definitions.
MADHYA PRADESH ACT
No. 21 oh 2007.
THE MADHYA PRADESH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA
VINIYAMAN AVAM SHULK KA NIRDHARAN) ADHINIYAM, 2007.
(Received the assent of the Governor on the 4th August, 2007; assent first published in the “M adhya Pradesh
Gazzctte (Extra-ordinary)” dated the 4th August, 2007).
An Act to provide for the regulation of admission and fixation of fee in private professional
educational institutions in the State of Madhya Pradesh and to provide for reservation
of seats 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 I
PRELIMINARY
1. (1) This Act may be called the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha
(Pravesh Ka Vmiyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007.
(2) It extends to the whole of Madhya Pradesh.
(3) It shall come into force from the date of its publication in the Official Gazette.
2. This Act applies to,—
(a) institutions deemed to be universities, or constituted units thereto, imparting
professional education, other than those .promoted and maintained by the
Central or State Government; and
(b) the private unaided professional educational institutions affiliated to a
university established under the Central or Madhya Pradesh Act.
3. In this Act, unless the context otherwise requires,—
(a) "appropriate authority" means a Central or State authority established by the
Central or the State Government for laying down norms and conditions for
ensuring standards of professional education;
(b) "capitation fees" means any amount by whatever name called whether in cash
or in kind paid or collected or received directly or indirectly in addition to the
fees determined under this Act;
(c) "Committee" means the Admission and Fee Regulatory Committee constituted
under section 4; ** -
(d) "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;
* <
(e) "fee" means all fee including tuition fee and development charges;
(f) "foreign candidate" means a person holding a foreign passport seeking admission
.in. a. deemed university imparting professional education or in a private unaitit
professional institution in Madhya Pradesh;
TNTO, fcPTRP 4 3T 7 T C 3 2007 794 (9)
(g) "management" means any person or body, by whatever name .called, managing
and controlling the private unaided professional educational institution;
(h) "minority" means a minority defined under section 2(f) of the National
Commission for Minority Educational Institution Act, 2004 (2 of 2005);
(i) "minority institution" means an institution imparting professional education,
established and administrated by a minority;
(j) "non-resident Indian" shall have the same meaning as assigned to it in clause
(e) of section I15C 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;
(l) "private unaided professional educational institution" means q professional
educational institution which is not receiving recurring financial aid or grant-
in-aid from any State or Central Government and which is not extablished or
maintained by the Central Government* the State Government or any-public
body; *-• •
(m) "professional course" means a course of study notified as a professional eourse
by the appropriate authority, such as a degree, diploma or certificate by whatever
name called;
(n) professional educational institution" means a college o f a' ’ sS^cg'-'cff j$i: i’ tjs^tttfe
by whatever name called, imparting professional ^ucatiQii^ 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 com petent statutory body regulating
professional education;
(o) "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;
(p) "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;
(q) "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
, . •
4. (1) 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,
composition,
disqualifications
and functions of
Committee.
794 o o ) w zm w f^rfoF 4 -3TTC! 2007
(2) The Committee shall be presided by a Chairperson who has been a Vice-Chancellor
of a Central University or a State University or an institution deemed to be University or a senior
administrative officer not below the rank of Principal Secretary to the State Government or Joint
Secretary to the Government of India and shall include four other members having expertise in
matters of finance, administration or law, technical education and medical education.
(3) The term of the Committee shall be three years from the date of its notification and
in case of any vacancy arising earlier, for any reason, the State Government shall fill such vacancy
for the remainder of the term.
(4) No act or proceedings of the Committee shall be deemed to be invalid by reason
merely of any vacancy or any defect in the constitution of the Committee.
(5) No person who is associated with a private aided or unaided educational institution
shall be eligible for being a member of the Committee.
(6) The Chairperson or any member of the Committee shall tease to be so, if he performs
any act, which in the opinion of the State Government is unbecoming of Chairperson or a member
of the Committee. ; - - -
(7) The Committee may frame its own procedure in accordance with the regulations
notified by the State Government in this regard.
(8) The Committee may require a private aided or unaided professional educational
institution or, a deemed University to furnish, by a prescribed date, information as may be
necessary for enabling the Committee to determine the fee that may *be charged by the institution
in respect of each professional course, and the fee so determined shall be valid for such period
as notified by the State Government. * .
(9) The Committee may hear complaints with regards to admission in contravention of
the provisions contained herein, collecting of capitation fee or fee in excess Of fee determined
or profiteering by any institution, and if the Committee after enquiry finds that there has been
any violation of the provisions for admission on the part of the unaided professional colleges or
institution, it shall make appropriate recommendations for .returning any excess amount collected
to the person concerned, and alsp recommend to the Government for imposing a fine upto rupees
ten lakhs, and thd Government may or receipt of such recommendation, fix the fine and collect
the same in the case of each such violation or decide any other course of action as it deem fit
and the amount so fixed together with interest thereon shall be recovered as if it is an arrear of
land revenue, and the committee may also declare admission made in respect of any or all seats
in a particular college or institution to be dehors merit and therefore invalid and communicate
the same to the concerned university, and on the receipt of such communication, the University
shall debar such candidates from appearing in the examination and cancel the results of
examination already appeared for
(10) The Committee may, if satisfied that any unaided professional college or institution
has violated any of the provision of this Act and after approval of the State Government,
recommend to the University or appropriate authority for withdrawal of the affiliation or
recognition of such college or institution or decide any other course of action as it deems fit.
. . • { f f
(11) The Committee shall have the power to regulate its own procedure in all matters
arising out of the discharge of its functions and shall for the purposes of making any enquiry
under this Act have all the powers of a civil court under the Code of Civil Procedure, 1908
(5 of 1908) while trying a suit in respect of the following matters, namely :—
(a) summoning and enforcing the attendance of any witness* and examining him
on oath;
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.Short title and
coouncnccintttl.
Amend ini' 1 11 of
welkin 2.
Amendment of
Mxtloo X
Amendment of
sect km 4.
MADHYA PRADESH ACT
No. 32 of 2013
THE MADHYA PRADESH N1JI VYAVS AY IK SH1KSHAN SANSTHA (PRAVESH KA
VIN1YAMAN AVAM SIIUI.K KA NIRDHARAN) SANSHOD1-IAN ADHINIYAM. 2013
|Received tlie iivscnt of (Ik Onrerisor of the 7ih September, 2013; assent first iiuhtislKd in iIk “Madhya Pradesh
Oarcttc (Kelra-ordinary)", dated the 12th September, 2013-1
An Act to amend the Madhya Pradesh Niji Vyavsavik Shikshan Sanstha (Pravcsh Ka Viniyaman
Avam Sltulk Ka Nirdharan) Adhiniyain, 2007.
Be it enacted by the Madhya Pradesh Legislature in the sixty-fouith year of the Republic of
India as follows:—
1. (I) This Act may he called the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravcsh
Ka Viniyaman Avam Shulk Ka Nirdharan) Sanshodhan Adhiniyain, 2013.
(2) It shall come into force from the date of its publication in the official Gazette.
2. In Section 2 o f the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravcsh Ka
Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam. 2007 (No. 21 of 2007)(hcrcinaftcr 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 ".
3. In section 3 o f the principal Act. for clause (n), the following clause shall be substituted,
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 Giants Commission Act. 1956 (3 of 1956).”.
4. In section 4 of the principal Act. for sub-section (9). the following sub-scction shall be
substituted, namely:—
"(9) (a) The Committee cither 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 o f any inspection report prepared by
the concerned department at the behest of the State Government or the concerned
University or the appropriate authority.
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(C ) If as a result of the enquiry the Committee finds that there has been any
violation by such institution of live provisions of lire Act or rules and regulations
made thereunder regarding admission or fees, it may take one or more of the
following actions against such institution : —
(i) impose a line up to ten lac mpecs on the institution together with interest
(hereon at the rale o f 12 percent pci annum which may be recovered as if an
arrear of land revenue;
(ii) 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;
(iii) order the institution to refund to a student within such time ns specified in
the order, any amount received by it in excess o f the fees fixed by ihc
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 o f 12 percent per annum as an arrear of land revenue and paid to
the student;
(iv) order the institution to stop admission or reduce the sanctioned intake in any
professional course for such period as it may deem fit;
(v) recommend to the university or the appropriate authority to withdraw the
recognition of the institution;
(vi) any other course of action, as it deems fit.”.
5. For section 10 of the Principal Act, the following section shall be substituted, namely;— Amendment of
section 10.
"10. (1) The State Government shall appoint for not more than three years at a time, an
appellate authority, consisting o f a person, who has been a judge of the High
Court, or a person who has held office not below lire 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.
Appeal.
(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.”.
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