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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(5) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009

(5)Before the expiration of the period of operation of the notification or immediately as early as practicable, thereafter, the Vice-Chancellor shall take steps to constitute the Board and Academic Council in accordance with the provisions of the Act, and the Board and Academic Council as so constituted shall begin to function on the date immediately following the date of expiry of the period of operation of the notification or the date on which the respective bodies are so constituted whichever is later :Provided that if the Board and Academic Council are not constituted before the expiration of the period of operation of the notification, the Vice-Chancellor shall on such expiration, exercise the powers of each of these authorities subject to prior approval of the Chancellor till the Board or Academic Council, as the case may be, is to constituted.