Section 47 in The M.P. Vishwavidyalaya Adhiniyam, 1973
47. Annual Report.
- The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or before the date as may be prescribed by the Statutes and shall be considered by the Court at its annual meeting. The Court may pass resolution thereon and communicate the same to the Executive Council. [The University shall, thereafter, send a copy of the annual report to the State Government and the State Government shall, as soon as may be, cause the same to be laid on the table of the State Legislative Assembly.] [Inserted by M.P. Act No. 23 of 1991.]
