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State of Madhya Pradesh - Section

Section 40 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

40. Ordinances how made.

(1)The Ordinances with regard to matters set out in Section 39 shall be made by the Vice-Chancellor with the approval of the State Government.
(2)The Academic Council may subject to provisions under this Act and Statute make ordinances providing for courses of studies, system of examinations and degrees and diplomas of the University after receiving drafts of the same from the Board of Studies concerned.
(3)The Board may direct the amendment in such manner as it may specify of the ordinance made under this section or the annulment of any ordinance made by any authority of the University.