(2)A motion for such withdrawal of suspension shall be initiated only in the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).]. The member of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] who intends to move such a motion shall give notice of it and shall state in writing the grounds on which it is made.
