Section 40 in The M.P. Vishwavidyalaya Adhiniyam, 1973
40. Regulations.
(1)The authorities, Committee, and other bodies of the University constituted by or under the Act may make regulations subject to the provisions of this Act, the Statutes and the Ordinances :(a)laying down the procedure to be observed at their meeting and the number of members required to form a quorum ;Provided that until regulations providing for quorum are made, the quorum to constitute a meeting of any authority, Committee or other body of the University shall be number forming the majority of the member constituting such authority, Committee or other body of the University for the time being;(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations; and(c)providing for all other matters solely concerning such authority, or other body or the committees appointed by them and not provided for by this Act, the Statutes or the Ordinances.(2)Every authority, Committee and body of the University shall make Regulations providing for the giving of notice to the members of such authority, Committee or body of the date of meetings and of the business to be considered at meetings and for keeping the minutes of the meetings.(3)The Executive Council may modify or annul any regulations made under this section by any authority, Committee or body other than the Court:Provided that any authority, Committee or body of the University which is not satisfied with any modification or annulment may appeal to the Co-ordination Committee whose decision in this matter shall be final.
