LexThe MP AFRC ACT 2013
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this act. j q’n^ rffTZc 3H77R 'jTi37
•i.’?;i it-. mx 37qi<K 22/153..
i::i. ic-1-06 sra ^rth
>i -iPTfe 3vt 3t^t<pti
«R1 *4^ 31R 37 Itfl*. 31 ^Rd.
TR. S.-108--'W3/06-08.
(mrrarrtrr)
W&rEKKTT Ucblf^ld
47 397] Mbn?l, nfaiK, faffa 4 wra 2007— 9im 13, W 1929
fefef 3fk fowft °FF? fk'HFT
nfacl, falfa 4 3TW 2007 *
74>'. 4858-3i3-^*ti’1«-3i('5n.).—hwiu^i faqn nm mr PinR-iRaa arfafamt fan nr faffa 4 3TUm 2007 mt nmilc-1
lyifa wi ft t, M.aq.sKi nrnnrcrm narnnt fa$ wrfwr fam w
w^i ^7 O'^mmici m hr 7t <fm
nftsid <3>hh 9ffamm, nfan.
794 KHTH? 4 3PRH 2007
3Tfilfa<Mq
Jbqi^ TT\ ^ooV3.
^y^i frm ca^muiRi^ fvr^rcnr wir (cftt ftfwR 7^ ^t fayfw)
3Tfswnr, ?oo\9.
Rm^-^4)
3^nr—
* . . . * •»• *v. •>•
yttfw
STRUT : • • .
«
t tffSRI HR, f^RTR 3?fc VRH.
?. ^fUJ. KtHT.
3. HftHIHR. .
3TW3—^r
■y^r w tjfcr Wfo
Y. Rfqfo HH HHH, RRRTL fWdT W fnH.
3WRT—xffa
7^1
<A. W. . * .
RRFH V^T HtfSIL
'a.
6. T*JTHt HH 3R3PI.
3RZTRT—xTTT
«
4^4 °FT Mw
V HHRR
3RWT—RRH
• jt1*
■ww
softer.
Stfafftqq 33 333Rtft 33T3 W
$3. f33H 33lft 33 ^lf<=M.
^3. fftf333 33-t 3ft 3lf33.
pf. fWfi 3H fft3H BVT ftv ’OT'fl TSI 3(HT.
V\. 3ft33I^3T 3r<ft 3ft AlC'Kl.
T!^MI3'jft3? 3ft 3^ 3ili3l< 33 WT3.
' ’ 1ftTO3'-3«rr°3Wftri
.'/ .'/
4 SFRd 2007 794 (1)
usgy^i 3tfM^nr
sHHT¥ ^Ff ^ooks.
wto^t fMt sqicfwRicb fyr^T wrr (v^yr ^r Ww ^j?
^rrfWim) 3ifyf^w, ?ooA9,
TO4 3TTO, 2007 TFW^ Tfct 3Fjqfa Wfg; 3FWfa TF5T^ ( 3J^ntnOT)’’f^Tra? 4 3TTt<T, 2007
^T WUM4H iMiifrld J
rer&T IF*T 3 f^t f?TOTT WU3TT X W faft'Wd OTT xjfor 3? fWpiT fcrcr
3^4u cFH 7TOT -SWKlfatfc fVT^UT TT^rT3Tf 3 3T^jf^T ^tfrf’tf, 3Fpjfdd ^^ifdqf TOT 3F3i
«rf3tF7T frrT WT ^7 3UU#<h H?JT ^i«4d ^TT 3TT^Mp|ch *flll<dl ^T
’3Mcjy ’4><H 3{fyPl^H. v
• . 7 - ' . . . • « • "* • . ' - V
VRd w<t*4 sreicHd ptu 3’ -gjn ft^fafUd
T’wfod Kt :—
3?W^—ijrg?
t (O kh sfftfrre hr fcsftsrafe
ftuI<Wl) 3{firf=FPT, ^ooVs TOU.
* ••*«***/•’.* - .•-•’■•
(?) ?HHH feHR HRjyf W?!I TP4 R t.
• . J
’■• • - , ' '•. .' I
(3) 4? wra if KRR Hit HTCftsf 3 3^ <ht
?. 4? siftjFPR Rh Hl c)h^ gl'ii — W’jijbir.
(H7) ifrgfa "41IP4 tnw gRT RSWRd ?4T Htfef HR4T3T1' i) f*FT fo?4fsraTH4
4Tclt TU4R 41 H434? ^Rl'^i < "aiRraifW fW T?t t; 3fa
(73) fW 4i H^ra^i srfqfaqq £ snftnwfta fen 4^ font i) hrs
«5l4dl H HFt 41?ft ftpsft anHHlf'H; f^pjf
3. !>« 3lfafH44 4, 44 H4> 14> 4g^ 3 4 ^t,— uftwi
(3.) “ ngfei wfeuft ’ ’ 3 sTfaifa t, snaraiftH? fwr4ih+1’ qRfiNd
sift vraf Hit aiftrafsra 3^ 41 hrh wur gro wfei hi tph
3TI44)I<1; iJ’
'*») “ Mfen nfai" it 3Tpnfa f, a-rfnPnn % arah aprarfei Hfci 3? stffei, 4^
Hl Tffl, 41 41 HI H45g 3 "41 cpg 44 4, 4eW 44 it 41 3TO441 44 4g41 41
W]?ta 41 414 43 4< gt, W 4? ftRft 4t HR it 314 €t;
• • ’• • • ' ' • *
(1) " llftfa” 3 3lfvRtH t 4R X HT SRTtH Hfea 3^71 H«n Rta ftfHHIHH? Rfafa;
RXRfen rrrr, fgfe 4 rrrt 2007
(XI) “a-nAPR W wn”tf fefe t, XTR WRI gTO RT nfe gTR VTfR^T fedt 3afeRRi
gRT RRTR ftpfe RWtt RTtzpa tf cRlcj^ifRcj, R^rfejTclRf RT afeT^ff 3 iju||p| STTRlfe
RRR RT 4RM-1 RT Ife R>-gl<n<1 4<lfe gTO STgHfct RT^RfRRf % prPJR RT ftfR (-HlR-Td
Rrtt 3ife Rfel;
(^) “Rfe” it fenra t, fern nfe arfe arara Rfcr rrt ffera rrk;
(r) "fetft 3T«f8ff” it 3rfeg f, ffetf myq|<i wi Rratf rtrtt rtT< xRfe Runtf^
3 XRTRfefe fen it felt ife feRffelRR 3 RT ra^TRRT H featt feft
°qw«riw afeT tf Rfe RIRTI t;
■ ,.' fe * ‘ ' -s , 'l’'*~
Cs) "rrrr” tf fetfn t, aa^iRdi r r6 Rfe feat feft oRTRanffe fenn fen xn rrrr
hrt fefer fet rtrtt fean rt ffera, Rtf r^ ffeft xt pa it rtr ^t;.
(r) “sttwsrf” 3 fetfa t, anfe anfewn fern fern fetn srfqfWr, }°oy
(^004 r a) $f ret-? (R) Rxta Rfaxrfe 3erresrrt;
• ;.• • *
(?r) ' ‘ aiew'<s4+ fen” 3 fentf t, xRTRanffe fentf a^ ^aaaRT xtf aanfeRRT
gra afera rrt afeaan Rat r< ^t; •
(31) "RTfenatt RERtR” RTT Rtft fell "ft RTRRE 31^, (fe^ XR X}) Rtf
RET t^X-R XROR (7?) tf <jy^> fcl^ felT RRT t?;
(Z) “3ER fqgtf xp|” it fefe f, TPR aaXRTE £pj aaXE-aaXR Ra RRT Wtfe RfxEJRHT
rtrtrt thf—ziataa ?e, Rum<, av* ^ra RRrfRfnffe mnffe tfa 3pr
fw| RR;
(3) “feRdi x Rtf Rftft tfrtf xRiRaarfRR- fenn fen'' it RfxtfR tf R?tf xRTRanfRRT fem
fe, RT featf pR RT fetfa aERE it RTEgf ffeiR feRdl RT ^Hdl pgFT W
fef RE atft tf XTRT tft ^-glq TERTE, XER aKRK RT ffetft fe-ilHR ffeTR gET TRlfe
RT Mlfqfl Ettf tf;
(^) ‘feixrcufe- mi^h" at fetfn t, anjfRxr RrfRRnat gra anR'xnRiR eiptrm tfr .
tf Rfejfe 3T«RRR RT3RRET fet XRTfx, RElfR-ER RT RXTR-ER Rtf R? feat tft RET
it dW ftf;
(<j) ‘fei-MHifW fam aaa«n” at srfxtfn tf, ^RiRfew fen rrtr re a$i Rftf xsrfRfeiR
RT Rrtf apl RT Rrtf xfeTR, Rtf R? feat Xt ETX it Wt jft, "ft fel tfa felt feRffelRR
it fe5 -?T, fefe 7PR tRRH fe?i STfeTRR gTO ^RTfe RT fefe xtf^ feft
feRffenaR RT feRfelRTR R^gTR 3TTRtR 3TfRfeR, RTT feRi* }) RR
RTU } 3Tfe feRfaWR ftRt Rfet R< xtf< W2RT ^R7T< afeafe t fe Rt ^TTRRTffe
fer°T Rt iRferfe qfe RTctt feat aagn qii-jii ffen gra srptfe rt rfrri
qra ft;
WT4, 4 3PT*? 2007 794 (3)
(?) snrcf^T 3 erftra? sfc ferfe? t, tw ttwi sm 3iftrgfei snf?w £rt
®MN<1lp4<fc TTP4T 3TM34 Mci3> 4iJ<4sbH "9 3141 3? 4<4*1 f^R 4<fl^d 73THT 371
?34 <1<s4l;
(«j) “3^R<i fet" 3 fefe t, fe fei, tjctet?! mt Mnfe mmmi wfa, Tjfen mt
'Jl-Ml(d MTT MPT MT <iOA MU <5M, RA H'fMMTH ^T 3TJMtM 3"^ SIMt-T TPM
mmm 3 spTjfte fefMi 3r faftRv fen mmt |;
(M) MPTTfcT” 3 fefe t, fe MT fed MT M’PIIRi TTMMTM 3TMMT fe MTMlfcT
MT MTMlftf TMfMM MTT MPTMT <fe MTT ^M,’ ffe TTfMMPT ^T 3Tjfe ^XT 3}fe MafeVT
tpm timm -tf sryqfnn MTMiRrii % mm 3 fferfer fen mmt >..
3TWS—4t i
vim Tim fen ffeteriMra? nffet
X. ( )TPM TTTMPT, TPIMM^f 3lfMTiMTI gHI,
qtfclgfe <WT Tt> fri^ HSTT lAyi Tt? $’cWch sn^Rjql feTWiRd opt mA <4lci1 Uil<4 MTT RimRuI
it? ffe nffer nfe fete ffe nfe nfenrtn fferMTMMT nfnfn nrn fete-
■^fnld 37T 4lo4,
7TT33T, fdTfdT
dm <£>cy.
(9) Tiffer fe 3rm^tmt ttmtmRt (3w<i&<) fet fe fent Mt ffert fefer
mt
<gi it fe <i''M tu<bn ^? y^o -Hffe MT MiW tK«blt it? -U^W TlfMM Mtt M^^MTt Tt MMMMft MTT
m ir fe'^fe? Mfen mtt 3pm ttmtm fer fet ffe, wtttmmt ffer, nfetfe fern ot fgfenr
fvTgTT 3? nrfef 3 fec^srjrar feter it.
(3) ferfi ■<f.r4*iw mtA? fefefte fet fe fe fete it ferfe fe itnr mmt ffert nt
cbl<U| it $Tlit MM Mlcll fibA Rife fe <5>ll A’, tl-M tKcbIT gill cblJchld it? itn MTM it?
ffe fe ftffe mt fent.
(x) Trffer fe fe Mt m?t4 mt MTrifenf fern ?tt mtttxt fefeyqM fe nfet feint fe
mtA fe ftffe i mt nftifn it? nan -fir fe fe f.*
( 4 ) fef <=mRw, fe M^TMfTT mA Mlfe MT feTMMT M nA Midi Afe fVTSfeT TTTMT it TT'M.g i,
tt! fe fe wm fe fe ffe mtm nfe fer.
(*?) Ttffe mtt wife (femfe) mt fe fern 3fe fe mt hsT ferr Mf^ m? ^nr fe? fe
M.MTT t fsfer TPM MTibK fe TTM 3HMM fetfa MTT MMTMftT ( ferfe ) MT MgW % TMM 4 MMT
Tftm arywpn it mmt 1
( a ) feftT, TPM MH £TTT ?Tt TIMM 3 3lfMTjffe fe ffeTMMT 3TjmT 3TMMt TMM fe
ylfer HMffta met Tfert.
( C ) Tffnfn, Tf^TMHT fe MTcTt MT T^.H-W! H MTM Mptt ffet feft 'cMIMMlfMcb fMT^PT TTTMT
vr fet^aiviu ^Win fete mmt fe mimmshI mtmm mkm fe feajr mtt fete fe fe.
Trf'lfa MTT MTTH MTT 3TMMTW Mfe 3 TIMS} Mfet 3? ffe 3TTM5MMT if, Mt fe
794 (4) TTO TW 4 SFPRi 2007
W M OT SHT 3XIHH <T Wtf 3fr p 5® SHSlfe 7t? W, X^ oiiWafo 7£ fcW
WFtFT M, NT TF? tT^TC sJTT 3if^fc 9>T
(^)WrT, ^aRfe^wt^dtrfcFT.M W,
M tfira wi 3? f^Mr war sm hw w ^th w M wwi e&r k=t MeQ
i|R* ufafe <?ixi & W^wt 2?IW TEBETH Efilfew *JT 7HW OTT
K s&?r<$ w ^r t^eh fg^rr w t WR swi -grt, Tjj Mbs wi cft
crw t? XXr w33 .^>MXnror seh "5?
foX Mt 3T^^W^^^3T^^WTXK? -rai$ whR<RTXVJT3xreS3tf
f-l^fRri «hVlf 3f(T 7X 4tU$d 4>Vli <JT XMl 3Rf cfciW^ oi frit! ]cj(X^^<l c^iR fX XEJ T3> EX dfejrf
W wrfX?nXr e?wi ^ET'srn^- w? x-wX w^^ffirTR^rgft
eXXtt Mk ttftfr 1Mt ^iPiiiw"-? w w M wfi et tot wit' w M eM w
EET Riyct&SjlclM, RMj tit^d-fl ET UlRd ET, XE 3^4<JT3Et Xt V7TSJT M X fRcjf^d oRPH
XM EE M # Ef W EiWf cKT ITO 3FT i?iL
HglOTrU
et w X fa 3wf M X feM- 5W ex ^ueweiMr <% 7M w $
E? EHItf/ RtWtoWX :WlR/4>l<f EX XT MWH! ETEH
cH fox 3RW 3* 3(1EX? 3PT qFTt^ EH ET £fefXE? W Xh fa X? ofar
tR$« ' “•" . .
?•.: *.• ■■•/•
(n) sfan < 3ifa ^ffa fafcr x hvh m xrn w wm 3^ he xit xfexi
fafaffa eh vifai faft Mir srfefaw fa w fatf Era eh fa xfaxfa fa fax Wf
xfaxr Mfan, ^oi (^oi e? x) fa xfa Rtfcfea xnfai fa wr $ xfafa x? fafa he
xrrfaaim farx$ & fafaEWcrxfat wTitoiinfa w^faffafacte wfffa
fafxMxiE^faxnxTXvT^it;W:- - ' •
(XJ) ^Wfal WEJWW^XHTTfaTTTOTRETTfatMfhtn'faRl;
/ . , . •
(TsT). faMt EHlfaf EX SSfafam 3fa far EH fat WJT EHT;
(X) W-faf TTT W W;J
(X) hF^'fat fat^ fa fax Efat?H xfat EHT.
() Wa 9nMf fo few wir M x^r sfMa 3fr i ffeir w |.
4 3PRa 2007 794 (5)
\9. TflTRaf H aft afe) A 41 ©Ml a <1 lift 47 f^Pf ftS$n ft Ucftcfi 4*=fe, 3TfftfeP=f a? <Rlft>
3?ah aaift aft fen ft? ^aaaf ft? ^nr fe sffc iaft? ^fem ft fen fej? 3fe
ypa fer.
6. WI ft? ftfaUH ft? 3FJ^k ft? (O if ftfe 3Tfe<s44> ffel ^n^ff ft fe
wn a aft afet feft wamfe ftm ftea ft nftn ig ferft, arj^fea aaaifaftf 3ft?
HPlffe ft? 3R[ feft aftf ft? ^qfetf ft? feft 3fe ft? WTH a< wft a?T 3TTCOT fen fen ftw fft?
^pn W44( gKi fafe fen an*. ?
3TWT—aR
aftu cRT PWk<JI
.1 - • , •• • . ..
S. (<) Bftfo, wn h vti ^rat fMt ftm Rw sra wfer -qshr,
tfir *f fiHfaRsKi ;n «!H n rs& 3mifef ^Vft;
(T£S) W4ai H M WHJTfw few WTI 3fciR=qfa;
' . r - • . . . •. . • .v'.*L •-
(^t) WRRlfW MI<^3>M/iRt 3F£f<T; * , '
• ' . • • ■’**.*• > • " ••
(xffa) ’jfH 3?fc H5R <RT tijrM-; - “
(^R) <Pq?(SE[ 3TRW3FH, STCqFH, 3!Mh3vK 3?K OTRRT;
C$RE) TOR W HTO ■'R “TO; . ' ■
• / • - « - • . ^ . a 4.
(W) TOHRlfW TOTOT /aft e[fo afa fRRTR % f^Rr W$ '^Rb^xb 3flfwt;
(w) . 3R ^na
(?) Rftfa feft <Ri fttrfvn ijcf w ^pon< <sr 3rrr fft :
yRlfxt 51(1 Ri^IRxl '3it <b)^ MtIM, ftiyi R ^'1l't>l<sl'l<l ^!T <s<1<b <4|R)'»41'♦><.“! Ri<|
tW.
31WT— RTR
ychluf —
>?’ *• ...■.- J* A • • ••
^o. <l'’4 W4»l< ^4) HH4 ft M»4i aft ft 3Hf447 aft ft? feft sftfe 3Tlfft<blft aft 4>ftil
feft fe ^ffe, 4t a?l m fe. fe^F 4T TFa ft? Rfe aft
aaft4t -ft fe naM <arr a fr, fen sfti feft? to jpa ft fea ft? anftsrft fera aftf fev
ai ©nraurfna? ftw 3nft?T ft? aifta ?ftft ft? a° fe aft nmmafa ft? afar srqfe an <feik
r
U- arfafer ft? «aaa, aewq feft fafa ft ai srfafen ft fiR foftt
fftfa ft? 3RR m ife afet feft fea ft 3tafe wft afea feft an ft? ftt
nmat
xfe-
wftfe3rn^TT.
4iK<b
3TftcT.
3Tfafaaa an
3Tvarft^t TUTa
ftar.
794 (6) WT3, fehF 4 3TW 2007
fHTR cFTR oft
W>.
fc«fa<4M «MW cf»t
yrfe
fWRf ^T feUH
mIHI.
cbfo’ll^^i <£? «b<*l
dftfefi.
8?. 77^ 77737TT S3 SlftftiR 37 feldt 37? 37T3tffe 3R3 if? ffe felTpdl -gro ffe
33? 77fe.
«<*nct»jcfc», «»n
(-iw-»d3l oqi^fn.
83- (8) 7T=3 7773777, 77333 3 feRJTH! gTTl, S3 feuffe fe 37737 373t3 3313 fe f^RPff
7t feci faffed 33? TTfeft.
(?) faffe33i 3«n ^iwt ?iRfi4i 3ft wwa? vr fegs? vtr fet fer, fe fafefe if
ffefarffe fafef 3 3 w 3? ffe fe? 3? w 3 fen st 'Wt, 3?fe :—
(3?) 77faf3 37? 333'fe fe fe ffefe 33?
(73) ^3I377lffe 7?fe fe?? 3ft 3T331, fe?? 37t fe? fe 7«7?3f 37? 311333 falfe ffeTlt 3?
fefe HK3fa 37«?ffef 3i ffe feldf 3>T dfRWM feqfer t;
Z . ■ . '“
(3) felt WTfflfe 77737 gKI 3?«?fef 31 RHlffa 3ft fe fet fe? ^7 fafe? offt fe
3? HH<US;
(3) W377?fa37 f7I8R fe? .377 Sffefet 37 33tf?3 3ft fe 3T7?t fe;
. f. . - • < ■ * . ’ • ■ • '
(fe -fe 3F3 fe? 3t fed fe? 3737 t 37 3t fafe fafa fe.
8X. SH felffe? 3? fetd 3373T 33? fet37 fed, fe? 333? fe 37313, 3317133 fe?
fa3R 33? 7738? 7737 fed?.
Vv (O ajfafror 3 .^t eft xf*t wftc
j?H ^rfupRTH 3RRRT H 3|?1, M^lR’Iel 'gRf 4>f<Hl{ ^ft ^fR :
377g ST? fedffe 317*3 7t gt fe 3ft dHtffe 3ft T73lf3? 3? 37373, fe 37t< fe?? fe
fa?3I '^IML'II. 4
(?) fe 373 3? fetd ffe 337 fet37 fe?? Sfe ffe fe 3? 37373. 3377733 fe? fafad 33?
$7 7738! 773? 31331.
88- fe ferffe? 3? 3’fe TlgfeJ-fa? 3ft 3< 3? 3ft fe 3? ffe 37I7?f3cT ffet 313 3? ffe
fe 313, 37f33t33 3? 3773 faffe 3fefe 7R3 777337 31 fete? fenfet 3337 77ffe ^7 773?3fa
(fefe) 3? 77g73f $7 ffeg fe fe.
>
83. (8) 3«7fel ffe oZ?73T7rf337 IWl 7173? (fe? 37? faffed fe 7J?37 37? fafel
37«fe, ?o°3 (373137 X 713. ?’<*’) 33fe? fafe ffe? 7313? t.
(?) 337 333137? 37? fdTTR fe fe 3t, 337 3?fe7? 3? 373T3 37?fefe313313ft3Sfe
37173IS', fe felffe 3? 377313? 3333 3? 37373- 37? fe 313 31 3?t fe fefe 773??? 3?fet.
B«rfer TNTTa, feta? 4 3TTFT 2007 794 (7)
felcT, few 4 3FHa 2007
sE 4859-313-FWta-ST(VT.).—TO fe«TH 3? 3Fffe 348 % 73'0'S (3) 3^7734 3, F«Tfel feft sil^nfe?
few wn (W an fern aa a^ar an fetor) arfafea, 2007 (atoar 21 2007) an afeft arjarc xwnra %
arfaanr 3 xra^Ri yanfew fen w t.
Htarfer '<pw<k % ara $ aar snton^rR,
3tffer sftaiwa, toaa.
MADHYA PRADESH ACT
No. 21 of 2007
THE MADHYA PRADESH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA VINIYAMAN
AVAM SHULK KA NIRDHARAN) ADH3NIYAM, 2007.
TABLE OF CONTENTS J
CHAPTER I
PRELIMINARY
• • • •• « . • •• •; * * • •
Sections: . x
1. Short title, extent and commencement.
2. Application.
3. Definitions. . ••
CHAPTER E
ADMISSION AND FEE REGULATORFCOMMITTEE
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) WTC, f&TPE 4 3TW 2007
MADHYA PRADESH ACT
No. 21 of 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 4<Madhya Pradesh
Gazzette (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
Short title, l. (1) This Act may be called the Madhya Pradesh Niji Vyavsayik Shikshan Sanstha
comnicnccracnt (Pravesh Ka Viniyaman 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.
Application. 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.
Definitions. 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 unaidt
professional institution in Madhya Pradesh;
Wf, 4 3PFRT 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 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;
(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; -
(rh) "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 culled;
(n) professional educational institution" means a college or a sbtfodl[ or' an7itj^tdte
by whatever name called, imparting professional ^uc^tiQn> a^ljated 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;
(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 3.41 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.
’.’94 (JO) TOT, 4 SPTfd 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 hided or unaided educational institution
shall be eligible for being a member of the Committee.
(6) The Chairperson or any member of the Committee shall cease 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 also 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 atiy 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.
(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 ail 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;
( 3RTTUTTOT)
VrflFFRif UcblfyiH
CTK 418] VTTR. ’[OT, f^W 1? fwWT 200—’WR 21. TO 105
ftrfM sin faNiMi qrpj
-i'lH. 12 feiTW 2013
H 8103-255 3t-(9t) fa«P RMI *F1 fanfaftTd dtf'Jf-WI fan VZ feHW 7 fWMt. 2013
R»I MFWff.’t 4l-*Md 5F1 3fjqfrt VM Ft f. F7TSrr WJ-HIUIW 1FI '4HAFI frW Rt.rfjM fazn Will ft.
Jl’flR? II'U'IW & HTO 7? W 3tKVII-pw.
ZPPl STR «Fn<
835
8S6 wvrain wu. k<« 12 f»w*K 2013
mziu^vi sfufaim
»? m ,«n.
HWU&l frHr fyrapiT tf*jt ( toft f^ron to 7^ tft
fauVui) ttttt'-it aifufron,
[ f*4i«> ® ftSJHJI. 5»|| «H IHiKJM SI }|«jafa CPR ijj; 3Wl|fa "4UJV4F ’IjFU ( ap-ltIHBl >"if ffoPK
?•?! -rfl IBM WR cr*lf$r, 3fr rj )
UUfV^n ^T3t </Td»J!Pi’ll r>l|#UI TTUJT ( TT71 TT fyf-l'JU-l Vj3 yjr-'»> UTT fdelf'ui ) Sltuf-iuM.
?OO3 53 WTnftw fc|J ilfilpPTO
•ftfvr « sfrr
ITT
fc,<I | 41 •!>ilcn
UPT iW^TTUT
uny >m<h*i 5 rftuaJ yf 4 fyvn-JisH bet 1-t inf (if in wi 3 iw atfaf-iqfifd ?V—
I (O CT jrf'-’fwT Tt nftfM -m nwro^n Mt fnw’i Mpti tw ti fafoqm
57HT wa ■ft’.'tJT) Tisf’A jrftrftm, ^«>o f.
O) re -H-Ti'i 3 pit 9*hh Tt arfra 3 rfn.
? hnft qiwto t$i<sv ihm (yyn <t ftfWH ?i~* ti ffofaa) sfoffoE, ?—o
(TEHTT IF; ?»c-J> (air tflril pit iPfTl ip ilfafwi ^HPt 3 frf& I), MEI ? 3, H^S (HI
T H|H ’ll faHfrtfWd «vg iMTfiR f <PTt W„ W4 .—
**(«> infln <• 3rtld wtoi qi I-ikm qwsa * fTifl atfuffon set k’rtHd
f<5idt f<OTfacr<*i it *ia^ h$pmi i m3 <«h1 fait c/iwiikT tfiwn M»ntj <t*n •*•<'*"1
*l?*n*.’’.
3>. epi sifOfipni 5?i wet a 3, urg <u) 3r wn yr, itet uaifid tryr tto,
w?, :-
“«) J,awaf«w iVtfq 4w” 3 sifaik I. iejM wifUTEl sti arpirt^!, ««w eew tfh
WEHftRF: frltf KR >51 TKt WfyelM1! H Tl3 H Td PlHPI ’JT TiJ EW1
vr? 4? fay# Mt he n eh in Mfi sh irsq Ptth-e^h t tnr arfuPm gm wifid
hi Pnfmi trrft faMftWkW 3 Mhb t Ht PTFi TTj eete pst? t Hunt Pry
fanfasiKW .jf^sw wiytn atfrftyq. nm (t Wi -w a > “# mto > * awfo fawfawsm
qnp ’Ri rt;”.
*. Tp wfwPmq *1 HET < 3, JWI (^) WFI T f-EdfrlflM PIHE1 Wlftlt *1
3R«K :-
KV?. IHPWt R -qrt dTeft Ml o4MHI^4 fW, MWl Tl, iHT BET PTT
'tfMp '>yr4j X’ra'jt t icdm t? tM ti .»trar .vtuMn T hr4mi t mvpt aiayjfcn
M yrf’.T jf^HT y’jn Tri 3T»m TypTFt th yni tpi h«ef ^t'-k'si'I
4, «i<mi if. -Ktf fWRfl spa p'M qf -Mn«r wik®n
(w ) 4.1 uv itt (w) it yqn tt trc. tft if ud, oti q Mwn Tt Prftwar wr^t titM,:
T7<^ J4li.fr*. 7^1 W-ft T ijqtn fdMpli'IHq ’ll W«ldit yldfiNt -k -Mf^F T.
ffl’ir fjr fop <t it? fj-.rr ffohrtw; far? <i p^R H i|fkif‘.
it 4 ttish items- i^ r. uui im it 1141 $ ifcih i t pjtijU K+Mtebtjb 4 ejx. (u)€ €
^ir k h«i
»i.wi ui^a, jw uf<w.
3* (2> irvne»t TRrra. f«nf« 12 2013
MADHYA PRADESH ACT
No. 32 op 2013
THE MADHYA PRADIZSH NIJI VYAVSAYIK SHIKSHAN SANSTHA (PRAVESH KA
VINIYAMAN AVAM SHULK KA NIRDHARAN) SANSHOD11AN AD1I1NIYAM. 2013
|ki«rrrd Ok if I hr liiimur*! Ihc 7U> SrpOintHT, 2tl5; ««viil firM (Xiblhlml in tlx “MiMltnii Cntdeth
Cv»Hle |S»lra«r4K«ryl". 4«lrvl Ihc I2Oi SrptmOm*. 2>I.X.|
An Act to nniimd the Madhya Praili«-h Niji Vyao-ayik Shikshnn Snmthu (I’nivwh Ka Vlnijraman
Avan Slmlk Lu Nirdharan) Adhiaiyam, 2007.
lie il enacted by the Madhya l*radcsh Legislature in the sixty-fourth year rtf the Republic of
India at follows:—
9brrt IKIr aid
(inmci mnM.
Aiara dn« a I of
xctwa 1
I. (l| Hits Act may be called the Madhya Pradesh Niji Vyavsayik Shikshnn Sanstha (Plavesh
Ka Vimyarmn Aram Shulk Ka Nirdkirnnl Sanshodhan Adhinnam. 2013.
<2> It shall ccme into force frem the date of its publication in the official Curette.
2. In Section 2 of the Madhya Pradesh Niji Vyavsayik Shikshnn Sanstha (Pravesh Ka
Viniyaman Avant Shulk Ka Nirdharan) Adhimyam. 2007 tNo. 21 of 2OO7Kbcteinaltct refetred to as
the priactpal Act), for clause <b>. the fallowing clauses shall be substituted, namely:—
"(h) the prisatc unaided professional educational institutions affiliated to an university
established under the Central Act or incorporated by an Act of Slate Legislature
and their constituent institutions ”
Aneixmtm *t 3. In section 3 of the principal Act. for clause (n). the following clause shall be substituted,
*- namely: —
"(n) TYofewannal educational institution’' means a college nr 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 nf the
University Grants Commission Act, 1056 (3 of 1056).".
kuwrdmrai «r
wrtlaa*
4. In section 4 of the principal Act. for swksoction (*>,. the following subsection shall be
substituted, rumeiy:—
“(7) (a) The Committee either on receipt of a complaint or suo motu may enquire into
admaesum 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 rethnteMi of captution lee 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 (ai:
Provided that the Cuminillec indy takeeognizanoe of any inspection report prepared by
the exmeerned department «l the helieu of tl>e State Government or the concerned
University cr the appropriate authority.
836 <»TRUTH. I? fwtRTT 2013
(0 If as .i rcsull of the enquiry flic Committee finds lhat there has liecn any
-rioLrtkm by such institution of the provoams of tic Act or rule* and regulations
made thcicaodci regarding admission or fees, it may take one or more of the
following actions against such insiiimion —
fO impose > fine up to ten be tupecs on the institution together with interest
tbcrcori at the rate irf 12 percent per annum which may be recovered as if an
invar of land revenue;
<ii) declare any admission made in contravention of the provisions of the Act
invalid. yvhcreufx*i the institution shall forthwith cancel the admission of
such candidate jnd the concerned university shall oineci the enrolment of such
undent and cancel Ins results of any examination in which the candidate has
already appeared;
On) erder the institution to refund to a student within such time as specified in
the order, any amount received hy it in excess of the foes fixed by the
Committee or any amount received by way of capitation fee or any amount
received for profiteering :
Provided that if the insiiturjcm fails to icfund the amount within the specified time to
the student. the some shall he recoverable along with interest thereon at the
rate of 12 percent per annum as an arrear of laird revenue and paid to
ihe student;
Ctv) order the institution to slop admission or reduce the sanctioned intake in any
professional course fot such period as it may deem fit;
w recommend to the university or the appropriate authority to withdraw the
rccngnitiiri <rf llic institution.
(vi> any other course of action. as it deems fit ”
S. For section 10 of Ac Principal Ad, the fallowing section shall be substituted, namely — \ii>cn4iucal »l
Mdton It).
"10. (! • The State Government shall appoint for not more than three years at a time, an
appellate authority. consisting erf a person. who has been a judge of Ihe High
Conn, or a perure who has held office not below t»ie rank of the Chief Secretary
el a Stale, beferr which a person or a professional institution aggrieved by an
order <rf the Commiiiee may file an appeal, within a period nt 30 days of passing
ol such an order.
Appeul.
(2) While hearing an appeal the Appellate Authority alter calling lor the records from
the Committee and after gtvtng an opportunity of hearing to both the appellant
and the Cdwnincc shall decide the appeal and the decision made in the appeal
shall be final.**.
'*')*♦. yr rte •rat wi, r7- yp/c'w m*«Hq Tm 3 rjtr* t*n swahtti—2bii
UK—■» tqf i £ UE* iMtcR ms-fr bpMk tiC M^sw: uetx Ufc* lu i Utah: '•• *-j