Section 5(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)The Kuladhipati and Kulapati of each University [specified in Part I of the Second Schedule] [Substituted by M.P. Act No. 23 of 1983.] and the members of the Court, of the Executive Council and of the Academic Council thereof shall constitute a University and the University so constituted shall be body corporate by the name of the respective University [specified in Part I of the Second Schedule] [Substituted by M.P. Act No. 23 of 1983.].[(1-a) The Kuladhipati, the first Kulpati, and the first member to the Court, of the Executive Council and of the Academic Council of each University established after the commencement of this Act and specified in Part II of the Second Schedule and all persons who may hereafter become such officers or members thereof are, so long as they continue to hold such office or membership, hereby constituted a body corporate by the name of the respective University specified in Part II of the Second Schedule.] [Inserted by M.P. Act No. 23 of 1983.]
