Section 32(3) in The Gujarat Ayurved University Act, 1965
(3)Before taking the said motion into consideration the Syndicate shall send a copy of the notice and written statement mentioned in sub-section (2) to the principal of the college concerned together with an intimation that any representation in writing submitted within a period specified in such intimation on behalf of the college will be considered by the Syndicate:Provided that the period so specified may, if necessary, be extended by the Syndicate.
