Section 36(3) in The Gujarat Agricultural Universities Act, 2004
(3)Before taking the said motion into consideration, the Board shall send a copy of the notice of the motion and statement of grounds on which it is made 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 Board:Provided that the period so specified may, if necessary, be extended by the Board.
