Section 34(3) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(3)On coming into force of this Act, notwithstanding the provisions of Section 36 and Section 38 the first Statutes and Ordinances shall be drawn up by the Co-ordination Committee. The First Statutes and Ordinances shall come into force from such date as the Kuladhipati may by an order specify :Provided that the power conferred on the Co-ordination Committee to draw up the first Statutes and Ordinances shall be exercised within a period of one year from the date appointed under sub-section (3) of Section 1.
