Section 48(2) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(2)[ The copy of the audited accounts together with the audit report shall be submitted by the Executive Council to the Court, [the Commissioner, Higher Education] [Substituted by M.P. Act No. 23 of 1991.] and the State Government. The State Government shall, as soon as may be, cause the same to be laid on the table of the State Legislative Assembly.]
