Section 36 in The M.P. Vishwavidyalaya Adhiniyam, 1973
36. Statutes how made.
(1)The first Statutes of the University shall be prepared by the Co-ordination Committee.(2)The Co-ordination Committee may, from time to time make, amend or repeal any statute by passing a statute in the manner hereinafter appearing.(3)[ The Co-ordination Committee may on receiving a proposal from the Executive Council of a University or on its own motion consider the draft of a Statute that is in the interest of either one or all the Universities;] [Substituted by M.P. Act No. 23 of 1991][(3-A) x x x] [Omitted by M.P. Act No. 23 of 1991.](4)Where a draft is proposed by the Executive Council, the Coordination Committee may approve of such draft and pass the Statute or reject it or return it to the Executive Council for reconsideration either in whole or in part together with any amendment which the Co-ordination Committee may suggest.(5)After any draft returned under sub-section (4) has been further considered by the Executive Council together with any amendment suggested by the Co-ordination Committee, it shall again be presented to the Co-ordination Committee with a report of the Executive Council thereon and the Co-ordination Committee may approve or reject the Statute.(6)The Co-ordination Committee shall not take into consideration nor the Executive Council shall propose the draft of any Statute or of any amendment of a Statute or of repeal of any Statute-(a)affecting the status, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; or(b)affecting the conditions of admission of colleges, privileges of the University, until the Academic Council has been given an opportunity of expressing an opinion upon the proposal and such opinion shall be forwarded by the Executive Council to the Co-ordination Committee alongwith any draft it may propose.(7)Where the Co-ordination Committee approve the Statutes, they shall become effective from such date as the Co-ordination Committee may specify.
