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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Bombay Presidency - Subsection

Section 50(4) in The Bombay University Act, 1974

(4)On receipt of such representation or expiry of the period, referred to in sub-section (3), the Executive Council shall, after considering the notice of motion, the statement and the representation, if any, and after such inspection by a committee of competent persons authorised by it in that behalf and such further inquiry as it thinks necessary, ascertain and consider the views of the Academic Council on the matter, and decide whether the recognition should be suspended or withdrawn :Provided that, no order for such suspension or withdrawal shall be made unless the resolution to that effect is supported by at least two-thirds of the members present at the meeting of the Executive Council.