Section 34 in The M.P. Vishwavidyalaya Adhiniyam, 1973
34. Co-ordination Committee.
(1)There shall be a Co-ordination Committee consisting of the following persons, namely :-(i)Kuladhipati;(ii)The Kulpatis of the Universities specified in the Second Schedule;[(ii-a) the Rector of the University specified in the Second Schedule;] [Substituted by M P Act No. 23 of 1983.](iii)[ Commissioner, Higher Education, Madhya Pradesh;] [Substituted by M.p. Act No. 19 of 1994.](iv)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, Law Department;(v)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, Finance Department;(vi)Secretary to Government of Madhya Pradesh;(vii)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, [Higher] [Inserted by M.P. Act No. 19 of 1994.] Education Department;(viii)[ The Kulpatis of the Universities constituted under any of the State Legislature.] [Inserted by M.P. Act No. 6 of 1997.](2)The Kuladhipati shall be the President of the Co-ordination Committee and the [Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, [Higher] [Inserted by M.P. Act No. 19 of 1994.] Education Department, shall be its Secretary.(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.(4)The Co-ordination Committee shall exercise the following powers and discharge the following functions ;-(i)to undertake from time to time examination of the Statutes and Ordinances in force in the various Universities and suggest modifications;(ii)to approve or reject the Statutes and Ordinances submitted by the Executive Council of the University;(iii)to recommend to the Universities and the [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] on its own motion or on the request of any University a Teacher Exchange Programme, organization of refresher courses or any other academic programme;(iv)to promote co-operation in academic programmes among the Universities;(v)to consider matters of common interest to all or some of the Universities;(vi)to frame bye-laws for the conduct of its business.(5)The Co-ordination Committee shall meet at Bhopal or such other place and at such intervals as the Kuladhipati may determine.
