Section 46 in The M.P. Vishwavidyalaya Adhiniyam, 1973
46. Registered graduates.
- [(1)] [Renumbered by M.P. Act No. 17 of 1974.] The following persons shall, on payment of such fees as may he prescribed by the Statutes be entitled to have their names enrolled in the register of registered graduates to be maintained in such form as may be prescribed by the Statutes-(a)any graduate of the University;(b)any graduate of atleast three years standing of any other University incorporated by Laws in India and residing within the territorial jurisdiction of the University ;Provided that a graduate registered as a registered graduate in more than one of the Universities under the enactments repealed under Section 2, shall within a period of six months from the date appointed under sub-section (3) of Section 1, by a declaration, in such form as may be prescribed by Statutes filed before the Registrar of any of the Universities in respect of which he fulfils the conditions laid down in clause (a) or (b) above exercise his option to be a registered graduate of such University and on exercise of such option he shall cease to be a registered graduate of all the other Universities of which he was a registered graduate before the date aforementioned ;Provided that if any such registered graduate fails to exercise the option under the preceding proviso, he shall, on the expiration of the period of six months from the date appointed under sub-section (3) of Section 1, cease to be a registered graduate of all the Universities of which he was a registered graduate prior to such date.(2)[ Notwithstanding the fact that the period specified in the provisos to sub-section (1) has expired, the Kuladhipati may, if he is of the opinion that it is necessary to do in respect of any University, by order declare that the said period shall stand extended by a further period of six months from the date of expiry of the aforesaid period in respect of that University and thereupon the reference to the period of six months in the said provisos shall with respect to that University, be read and construed a reference to the period so extended.] [Inserted by M.P. Act No 17 of 1974.]
