Section 38(3) in The M.P. Reorganisation Act, 2000
(3)Stores relating to the Secretariat and offices of Heads of Departments having jurisdiction over the whole of the existing State of Madhya Pradesh shall be divided between the successor States in accordance with the mutual agreement arrived at between the Government of the successor States for that purpose, failing which the Central Government may, on request by any of the Government of the successor States, after consulting both the Governments of the successor States, issue such direction as it may deem lit for the distribution of such stores or any part of such stores, as the case may be.
