Section 46(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(2)[ Notwithstanding the fact that the period specified in the provisos to sub-section (1) has expired, the Kuladhipati may, if he is of the opinion that it is necessary to do in respect of any University, by order declare that the said period shall stand extended by a further period of six months from the date of expiry of the aforesaid period in respect of that University and thereupon the reference to the period of six months in the said provisos shall with respect to that University, be read and construed a reference to the period so extended.] [Inserted by M.P. Act No 17 of 1974.]
