Section 39 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
39. [ Annual Report. [Substituted by M.P. Act No. 19 of 1985.]
- The annual report of the Vishwa Vidyalaya shall be prepared under the direction of the Board and shall be submitted to the Court on/or before such date as may be prescribed by the statutes and shall be considered by the Court at its annual meeting. The Court may pass a resolution thereon and communicate the same to the Board. Such annual report as approved by the Court shall be submitted to the Kuladhipati and the State Government and shall be placed before the State Legislature.]
