Section 36(6) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(6)The Co-ordination Committee shall not take into consideration nor the Executive Council shall propose the draft of any Statute or of any amendment of a Statute or of repeal of any Statute-(a)affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; or(b)affecting the conditions of admission of colleges, privileges of the University, until the Academic Council has been given an opportunity of expressing an opinion upon the proposal and such opinion shall be forwarded by the Executive Council to the Co-ordination Committee alongwith any draft it may propose.
