Section 55 in The M.P. Vishwavidyalaya Adhiniyam, 1973
55. Disputes as to constitution of University authorities and bodies.
- If any question arises regarding the interpretation of any provisions of this Act or of any Statutes, Ordinance or Regulation or as to whether any person has been duly elected, appointed as or is entitled to be, a member of any authority, or other body of the University, the matter shall be referred to the Kuladhipati whose decision thereon shall be final :[Provided that before taking any such decision, the Kuladhipati himself or an officer nominated by him, shall give the person or persons affected thereby a reasonable opportunity of being heard.] [Substituted by M.P. Act No. 19 of 1994.]Explanation [I] [Renumbered by M.P. Act No. 23 of 1991.]. - In this section, the expression "body" includes any committee constituted by or under the Act.[Explanation II. [Inserted by M.P. Act No. 23 of 1991.] - In this section, the expression "appointed" does not include appointments to the salaried posts of the University.]
