Section 34A in The M.P. Vishwavidyalaya Adhiniyam, 1973
34A. [ Central Boards of Studies. [Substituted by M.P. Act No. 8 of 1986.]
(1)There shall be Central Boards of Studies for Foundation Course or such other subject or group of subjects as the Kuladhipati may, on the recommendation of the Co-ordination Committee, notify.(2)The Central Board of Studies for foundation course shall consist of-(i)one teacher of the University from each University not below the rank of a Reader of the University Teaching Department or one Professor in a College to be nominated by the Kulpati; and(ii)such other members not exceeding ten to be nominated by Kuladhipati,Explanation. - The foundation course shall mean and include a course of general awareness and a course for improving competence in Hindi and English languages.(3)The Central Board of Studies for other subject or group of subjects shall consist of-(i)Chairman, Board of Studies of all the Universities in the subject or group of subjects for which the Central Board of Studies is to he constituted :Provided that if any University does not have a Board of Studies in the subject or group of subjects, the Kulpati may, nominate any teacher not below the rank of a Reader in the University Teaching Department or a Professor in a College :Provided further that if any University has more than one Board of Studies in the subject or group of subjects, Kulpati may nominate Chairman of any of the concerned Boards of Studies of the University to he a member of the Central Board of Studies;(ii)not more than four Heads of College Departments, in Colleges teaching the said subjects upto postgraduate level, to be nominated by Kuladhipati;(iii)not more than five Heads of College Departments in College leaching the said subjects upto degree level, to be nominated by the Kuladhipati;(iv)not more than five experts to be nominated by the Kuladhipati on the recommendation of the [Commissioner, Higher Education] of which at least one shall be from outside the State and as far as possible from a prominent Research Institute, if any, in the relevant field; and(v)[ one representative of the Commissioner, Higher Education.] [Substituted by M.P. Act No. 19 of 1994.](4)The Kuladhipati shall nominate-(i)the Chairman of the Central Board of Studies for foundation course from amongst the members referred to in clause (1) of sub-section (2); and(ii)the Chairman of the Central Board of Studies for other subject or group of subjects from amongst the members referred to in clauses (i) and (ii) of sub-section (3).(5)The Kuladhipati may whenever he deems necessary, delegate his powers of nomination under sub-section (2), (3) or (4) to the [Commissioner, Higher Education.] [Substituted by M.P. Act No. 19 of 1994.](6)The constitution of the Central Board of Studies under this section shall be notified in the Gazette.(7)The term of each Central Board of Studies shall be three years from the date of publication of the notification under sub-section (6) :Provided that the Central Board of Studies shall continue to perform its functions and duties for a further period of six months or till the date of notification of constitution of new Central Board of Studies is published whichever is earlier.(8)Notwithstanding anything contained in this Act or any Statute or Ordinance made thereunder, the Central Board of Studies shall exercise the following powers and discharge the following duties, namely :-(a)subject to the approval of the Kuladhipati to prescribe the courses of study and examination, to prescribe text books and/or recommended other books for undergraduate level in the subject or group of subjects with which it deals which shall be followed in all Universities in the State :Provided that approval to the recommendations of a Central Board of Studies shall not be withheld except on the ground that they do not fulfil the objectives set out in this section;(b)to take steps for translation in Hindi of book in the subject with which it deals and for their publications by the Madhya Pradesh Hindi Granth Academy and such other public bodies as may be working for the same objectives;(c)to consider and report on any matter referred to it by the Coordination Committee [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] or the Kuladhipati, as the case may be;(d)to consult specialist, not being its member for carrying out its(e)to perform such other functions consistent with this Act within such time as the [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] or the Kuladhipati may, by an order in writing, require it to perform.(9)The recommendations of the Board of Studies approved by the Kuladhipati shall come into force in respect of all Universities in the State with effect from the date as may be notified by the Kuladhipati.(10)Any two or more Central Boards of Studies may, and on being directed by the Kuladhipati shall meet and make a joint report upon any matter which lies within the purview of both or, as the case may be, all of them.(11)The State Government may, in consultation with the Kuladhipati, make rules for carrying out the purposes of the provisions of this section.(12)Each Central Board of Studies shall perform its functions in such a manner as to raise the standard of education and to facilitate availability of books of high standard and quality to students at economical prices. For the purpose it shall function in collaboration with the Madhya Pradesh Hindi Granth Academy and such other public bodies as may be working for the same objectives.(13)The Kuladhipati may at any time suspend, modify or amend any decision of a Central Board of Studies on the ground that it does not fulfil the objectives set out in this section and may direct the Board consider the matter afresh.]
