Section 52(4) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(4)As from the appointed date, the following consequences shall ensue namely :-(i)during the period of operation of the notification, this Act shall effect subject to the modifications specified in the Third Schedule;(ii)the Kulpati, holding office immediately before the appointed date, shall notwithstanding that his term of office has not expired, vacate his office;(iii)every person holding office as a member of the Court, the Executive Council or the Academic Council, as the case may be, immediately before the appointed date shall cease to hold that office;(iv)the student representatives of the University on the student consultative committee under clause (i) of sub-section (1) of Section 54 immediately before the appointed date shall cease to be members of the said committee;(v)until the Court, Executive Council or Academic Council, as the case may be, is reconstituted in accordance with the provisions as modified, the Kulpati appointed under Sections 13 and 14 as modified shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Court, the Executive Council or Academic Council :Provided that the Kuladhipati may, if he considers it necessary so to do, appoint a committee consisting of an educationist, an administrative expert and a financial expert to assist the Kulpati so appointed in exercise of such powers and performance of such duties.
