Section 33(5) in The Gujarat Ayurved University Act, 1965
(5)On receipt of the report under sub-section (4) the Senate shall, after such further inquiry, if any, as may appear to it to be necessary [and after consulting the Board of Post-Graduate Teaching and Research] [These words were inserted by Gujarat No. 30 of 2003, dated 19th September 2003.], decide whether the recognition should be withdrawn or suspended, as the case may be:Provided that the recognition shall not be withdrawn or suspended unless a resolution of the Senate to that effect is supported by a majority of at least two-thirds of the members present at the meeting of the senate, such majority comprising not less than one-half of the members of the Senate.
