Section 26(3) in The M.P. Bhoj (Open) University Adhiniyam, 1991
(3)The Co-ordination Committee may-(a)on its own motion; or(b)on a proposal made by the Board of Management take into consideration the draft of a Statute :Provided that nothing in clause (a) shall apply in respect of statutes other than those affecting the emoluments of Kulpati, Registrar and other officers of the University.
