(4)The annual accounts and the financial estimates shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its annual meeting and the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may pass resolution with reference thereto and communicate the same to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] which shall take them into consideration and take such action thereon as it thinks fit, and finally adopt the accounts and financial estimates. The [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall inform the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its next meeting of the action taken by it or of its reasons for taking no action.
