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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(1)The Kulpati shall be appointed by the Kuladhipati from a panel of not less than three persons recommended by the Committee constituted under sub-section (2) or sub-section (6) :Provided that if the person or persons approved by the Kuladhipati out of those recommended by the committee are not willing to accept the appointment, the Kuladhipati may call for fresh recommendations from such committee :[Proviso x x x] [Omitted by M.P. Act No. 30 of 1988.][Provided also that the first Kulpati of each University specified in Part II of the Second Schedule shall be appointed by the Kuladhipati after consultation with the State Government.] [Inserted by M.P. Act No. 23 of 1983.]