Section 20 in The M.P. Vishwavidyalaya Adhiniyam, 1973
20. Constitution of Court.
(1)The Court shall consist of the following persons, namely :-Group A(i)the Kuladhipati;(ii)the Kulpati;[(ii-a) the Rector] [Inserted by M.P. Act No. 23 of 1983];(iii)the Deans of Faculties;[(iii-a) Dean Student's Welfare; [Inserted by M.P. Act No. 19 of 1994.](iii-b) Dean or Director, as the case may be, of the College Development Council;](iv)the Secretary to Government of Madhya Pradesh, [Higher Education Department] [Substituted by M.P. Act No. 19 of 1994.] or his nominee, not below the rank of Deputy Secretary;(v)[ the Commissioner, Higher Education, Madhya Pradesh;] [Substituted by M.P Act No. 19 of 1994.](vi)the Director of Public Instructions, Madhya Pradesh;(vii)the Director of Technical Education, Madhya Pradesh;(viii)the Chairman of the Madhya Pradesh Board of Secondary Education;(ix)the Mayor of the Municipal Corporation or the President of the Municipal Council, as the case may be, at the headquarters of (he University.Group B(x)[ four Principals of affiliated colleges of the University amongst whom there shall be atleast one Lady Principal, to be elected from amongst themselves in the manner prescribed by the Statutes;] [Substituted by M.P. Act No. 23 of 1991.](xi)[ three professors from the University Teaching Departments, elected from amongst themselves, in the manner prescribed by the Statutes;] [Substituted by M P Act No. 23 of 1991.](xii)[ two professors from the affiliated colleges to be elected from amongst themselves, in the manner prescribed by the Statutes] [Substituted by M.P. Act No. 23 of 1991.];(xiii)[ two persons from amongst the Readers or Lecturers of the University Teaching Departments and three persons from amongst Assistant Professors of the affiliated Colleges to be elected from amongst themselves in the manner prescribed by the Statutes;] [Substituted by M P. Act No. 19 of 1994.](xiv)[ x x x] [Omitted by M.P. Act No. 10 of 1978.](xv)[ fourteen persons, of whom atleast one shall be from the University Teaching Departments or Schools of. Studies, to be elected by Lecturers from amongst themselves in the manner prescribed by the Statutes;] [Substituted by M P. Act No. 10 of 1978.]Group C(xvi)[ not more than two persons representing "Learned Professions" to be nominated by the Kuladhipati, in the manner prescribed by the Statutes; [Substituted by M.P. Act No. 23 of 1991.](xvii)not more than four persons representing industry, agriculture, labour and commerce to be nominated by the Kuladhipati;(xviii)eight members of the State Legislative Assembly to be selected by the State Legislative Assembly;(xix)five Preresentatives to be elected by the registered graduates of the University from amongst themselves;(xx)every donor donating [ten lakhs rupees] or more to the University;(xx-a) One representative from the salaried non-teaching employees of the University elected from amongst themselves as prescribed by the Statutes; and]Group D(xxi)[ three students elected by the student members of the Boards of Studies from amongst themselves; [Substituted by M.P. Act No. 23 of 1991.](xxii)two students to be elected from amongst themselves by students who in the academic session immediately preceding the election have been members of teams of the University participating in the University tournaments;(xxiii)two students to be elected from among its members by an electoral college consisting of students who are for the time being President of Students Union in the Colleges and in the University Teaching Departments.]Group E(xxiv)such members of the Executive Council who are not member under any of the foregoing items.Explanation. - (i) No person shall be eligible to become a member of the Court under more than one item;(ii)not more than one person shall be elected from any University Teaching Department, School of Study or College under any one item of Group B;(ii)[ except the representative in clause (xx-a), no salaried employee of any University or any College within the State shall be eligible to be a member under Group C;] [Inserted by M.P. Act No. 8 of 1986.](vi)for purpose of Group D, student shall mean a person who-(a)is receiving instructions or carrying on research in any of the colleges or University Teaching Department or Schools of Studies or any other institution of the University under terms and conditions laid down in the Ordinances; and(b)has passed his Higher Secondary Examination not earlier than seven years of his Intermediate Examination not earlier than six years before the opening date of the academic session in which he seeks election :[Provided that where, during the period of operation of Proclamation of Emergency made by the President on the 25th June, 1975 under clause (1) of Article 352 of the Constitution of India any student had to discontinue his studies because of his detention under the Maintenance of Internal Security Act, 1971 (No. 26 of 1971), or arrest or imprisonment under the Defence and Internal Security of India Act, 1971 (No. 42 of 1971) or the Defence and Internal Security of India Rules, 1971 or under Section 107 or Section 117 or Section 151 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) and the period specified in this sub-paragraph had expired in relation to such student during such detention, arrest or imprisonment prior to the commencement of the academic year 1977-78, the provisions of this paragraph shall have effect in relation to such student as if for the words "seven years" and "six years" the words "nine years" and "eight years" were respectively substituted.] [Inserted by M.P. Act No. 10 of 1978.](c)the mode of election under items (xix), (xxi), (xxii) and (xxiii) shall be such as may be prescribed by the Statutes;(2)The term of office of members elected under Group D of subsection (1) shall be one year.(3)The term of office of members nominated or elected, as the case may be, under Group B and Group C or included in Group E of sub-section (1) shall be coterminous with the term of the Court which shall be three years.(4)Every donor specified in item (xxi) of sub-section (1) shall be a member of the Court during his life time :Provided that where such donor is an undivided Hindu Family, trust, firm, company or body corporate, it shall cease to be a donor for the purposes of the membership or the Court on the expiry of a period of fifteen years from the date the donation is accepted by the University, and during the period aforesaid, the representative as may be nominated from time to time by such donor shall be deemed to be the donor.
