Section 39 in The M.P. Vishwavidyalaya Adhiniyam, 1973
39. Procedure regarding Ordinance.
(1)Notwithstanding anything contained in sub-section (1) of Section 38, no Ordinance shall be made by Executive Council :(a)affecting the admission of students, or prescribing examinations to be recognised equivalent to the University Examinations or the further qualifications mentioned in sub-section (1) of Section 43 for admission to the degree courses of the University, unless a draft of the same has been proposed by the Academic Council; or(b)affecting conditions and duties of examiners and the conduct or standard of examinations except in accordance with a proposal of the Faculty or Faculties concerned and unless a draft of such ordinance has been proposed by the Academic Council; or(c)affecting the qualifications and emoluments of teachers of the University paid by the University, unless a draft of the same has been proposed by the Academic Council.(2)The Executive Council shall not have powers to amend any draft proposed by the Academic Council under sub-section (1) but may reject the proposal or return the draft to the Academic Council, for reconsideration, either in whole or in part, together with any amendment which the Executive Council may suggest.(3)After any draft returned under sub-section (2) has been further considered by the Academic Council together with any amendment suggested by the Executive Council it shall be again presented to the Executive Council with a report of the Academic Council thereon and the Executive Council may then deal with the draft in such manner as it may think fit.(4)Where the Executive Council has rejected the draft of an Ordinance proposed by the Academic Council, the Academic Council may appeal to the Co-ordination Committee and the Co-ordination Committee may direct that such ordinance shall have effect from such date as may be specified in the direction.
