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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(5) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(5)Before the expiration of the period of operation of the notification or immediately as early as practicable, thereafter, the Kulpati shall take steps to constitute the Court, Executive Council and Academic Council in accordance with the provisions of the Act, as unmodified and the Court, Executive Council and Academic Council as so constituted shall begin to function on the date immediately following the date of expiry of the period of operation of the notification of the date on which the respective bodies are so constituted whichever is later :Provided that if the Court, Executive Council and Academic Council are not constituted before the expiration of the period of operation of the notification, the Kulpati shall on such expiration, exercise the powers of each of these authorities subject to prior approval of the Kuladhipati till the Court, Executive Council or Academic Council, as the case may be, is so constituted.