Section 21 in The M.P. Vishwavidyalaya Adhiniyam, 1973
21. Meetings of Court and quorum thereat.
(1)The Court shall meet at least once in a calendar year and at such intervals as may be prescribed by the Statutes.(2)[ Twenty five members of the Court shall form the quorum :Provided that no quorum shall be necessary for adjourned meeting.] [Substituted by M.P. Act No. 23 of 1991.]
