Section 57(3) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(3)On receipt of such written statement or on expiry of the period specified in the notice issued under sub-section (1), the Planning and Evaluation (Monitoring) Board of the University shall place before the Academic Council, the notice and the written statement, if any, with or without the motion for withdrawal or modification of such privileges.
