(4)[ On receipt of the representation or on the expiry of the period referred to in subsection (3), the Executive Council after considering the notice of motion, statement and representation and after such inspection by any competent person or persons authorised by the Executive Council in this behalf, and after such further inquiry as may appear to it to be necessary and after consulting the Academic Council may by a resolution withdraw or suspend recognition] [Sub-section (4) was inserted by Gujarat 6 of 1973, section 35 (1).].[5 * * * *] [Sub-section (5) was deleted by Gujarat 6 of 1973, section 35 (2).]
