Section 34(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)There shall be a Co-ordination Committee consisting of the following persons, namely :-(i)Kuladhipati;(ii)The Kulpatis of the Universities specified in the Second Schedule;[(ii-a) the Rector of the University specified in the Second Schedule;] [Substituted by M P Act No. 23 of 1983.](iii)[ Commissioner, Higher Education, Madhya Pradesh;] [Substituted by M.p. Act No. 19 of 1994.](iv)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, Law Department;(v)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, Finance Department;(vi)Secretary to Government of Madhya Pradesh;(vii)[Principal Secretary/Secretary] [Substituted by M.P. Act No. 6 of 1997.] to Government of Madhya Pradesh, [Higher] [Inserted by M.P. Act No. 19 of 1994.] Education Department;(viii)[ The Kulpatis of the Universities constituted under any of the State Legislature.] [Inserted by M.P. Act No. 6 of 1997.]
