Section 39(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(3)Before taking the said motion into consideration, the Executive Council shall send a copy of the notice and written statement mentioned in sub-section (2), to the Head of the institution concerned, together with the intimation that any representation in writing on behalf of the institution, submitted within a period specified in such intimation, shall be considered by the Executive Council:Provided that, the period so specified may, if necessary, be extended by the Executive Council.
