Section 20(4) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(4)Every donor specified in item (xxi) of sub-section (1) shall be a member of the Court during his life time :Provided that where such donor is an undivided Hindu Family, trust, firm, company or body corporate, it shall cease to be a donor for the purposes of the membership or the Court on the expiry of a period of fifteen years from the date the donation is accepted by the University, and during the period aforesaid, the representative as may be nominated from time to time by such donor shall be deemed to be the donor.
