Section 54(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)There shall be a State-level Student Consultative Committee consisting of the following members, namely :-(i)Three students representative from each University elected by ,the student members of the Court of that University from amongst themselves, one each from student members under items (xxii), (xxiii) and (xxiv) of Section 20 :Provided that if the student representatives under this item do not include-(a)a student from the Medical Colleges in the State; or(b)a student from the Engineering Colleges in the State. A student each representing Medical Colleges and Engineering Colleges in the State shall be nominated by the State Government :Provided further that if the student representatives included less than two girl students, the State Government shall nominate such number of girls students as to make their number two.(ii)two Kulpatis of Universities by rotation in the order in which the Universities are named in the Second Scheduled nominated by the State Government;(iii)two Registrars of Universities by rotation in the reverse order to that referred to in item (ii) nominated by the State Government;(iv)two Deans of Students Welfare or such other two officers as are incharge of students welfare in the Universities nominated by the State Government;(v)an officer of the [Higher] [Inserted by M.P. Act No. 19 of 1994.] Education Department not below the rank of Deputy Secretary to Government nominated by the State Government.Explanation. - For the purpose of this sub-section, "Student" shall have meaning assigned thereto in Section 20.
