Section 34(3) in The Gujarat Ayurved University Act, 1965
(3)On receipt of the explanation, if any, made by the institution in replay to the notice, and where no such reply is received, on the expiry of the period referred to in subsection (2), the Syndicate shall after such 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words were inserted by Gujarat No. 30 of 2003, dated 19th September 2003.], decide whether the approval should be withdrawn or as the case may be, suspended and make an order accordingly.
