Section 39(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)Notwithstanding anything contained in sub-section (1) of Section 38, no Ordinance shall be made by Executive Council :(a)affecting the admission of students, or prescribing examinations to be recognised equivalent to the University Examinations or the further qualifications mentioned in sub-section (1) of Section 43 for admission to the degree courses of the University, unless a draft of the same has been proposed by the Academic Council; or(b)affecting conditions and duties of examiners and the conduct or standard of examinations except in accordance with a proposal of the Faculty or Faculties concerned and unless a draft of such ordinance has been proposed by the Academic Council; or(c)affecting the qualifications and emoluments of teachers of the University paid by the University, unless a draft of the same has been proposed by the Academic Council.
