Section 2(v) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(v)all Statutes, Ordinances and Regulations made by various authorities of respective Universities under the repealed enactments and in force immediately before the date aforesaid shall, in so far as they are not inconsistent with the provisions of this Act be deemed to be Statutes, Ordinances and Regulations made by the appropriate authorities of the respective Universities under the relevant provisions of this Act:
