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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(3)The Academic Council may propose to the Executive Council the draft of any new statute or amendment of any existing Statutes to be passed by the Executive Council and such draft shall be considered by the Executive Council as its next meeting :Provided that the Academic Council shall not propose the draft of any Statutes or of any amendment of a Statute affecting the status, power or constitution of any existing authority of the Vishwavidyalaya until such authority has been given an opportunity to express its opinion upon the proposal and any opinion so expressed shall be considered by the Executive Council.