Section 34A(8) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(8)Notwithstanding anything contained in this Act or any Statute or Ordinance made thereunder, the Central Board of Studies shall exercise the following powers and discharge the following duties, namely :-(a)subject to the approval of the Kuladhipati to prescribe the courses of study and examination, to prescribe text books and/or recommended other books for undergraduate level in the subject or group of subjects with which it deals which shall be followed in all Universities in the State :Provided that approval to the recommendations of a Central Board of Studies shall not be withheld except on the ground that they do not fulfil the objectives set out in this section;(b)to take steps for translation in Hindi of book in the subject with which it deals and for their publications by the Madhya Pradesh Hindi Granth Academy and such other public bodies as may be working for the same objectives;(c)to consider and report on any matter referred to it by the Coordination Committee [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] or the Kuladhipati, as the case may be;(d)to consult specialist, not being its member for carrying out its(e)to perform such other functions consistent with this Act within such time as the [Commissioner, Higher Education] [Substituted by M.P. Act No. 19 of 1994.] or the Kuladhipati may, by an order in writing, require it to perform.
