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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(1)The authorities, Committee, and other bodies of the University constituted by or under the Act may make regulations subject to the provisions of this Act, the Statutes and the Ordinances :
(a)laying down the procedure to be observed at their meeting and the number of members required to form a quorum ;
Provided that until regulations providing for quorum are made, the quorum to constitute a meeting of any authority, Committee or other body of the University shall be number forming the majority of the member constituting such authority, Committee or other body of the University for the time being;
(b)providing for all matters which by this Act, the Statutes or the Ordinances are to be prescribed by Regulations; and
(c)providing for all other matters solely concerning such authority, or other body or the committees appointed by them and not provided for by this Act, the Statutes or the Ordinances.