Section 100(3) in First Statutes of the University of Udaipur
(3)Any two committees of courses may, with the consent of the Vice-Chancellor and shall at the request of the Academic Council or the Executive Committee jointly meet and act in concurrence and render a joint report upon any matter which lies within the province of both. In such cases, the joint meeting shall elect its own chairman from among the two conveners. The quorum of a joint meeting of the committee must include a full quorum of each committee represented, no member present being counted on more than one separate quorum.
