Section 36(3) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(3)[ The Co-ordination Committee may on receiving a proposal from the Executive Council of a University or on its own motion consider the draft of a Statute that is in the interest of either one or all the Universities;] [Substituted by M.P. Act No. 23 of 1991][(3-A) x x x] [Omitted by M.P. Act No. 23 of 1991.]
