Section 48(5) in Rajiv Gandhi University of Health Sciences Act, 1994
(5)On receipt of the report under sub-section (4) the Senate shall, after such further inquiry, if any, as may appear to it to be necessary record its opinion in the matter:Provided that no resolution of Senate recommending the withdrawal of affiliation shall be deemed to have been passed by it unless the resolution has obtained the support of two-thirds of the members present at a meeting of the Senate, such majority comprising not less that one-half the members of the Senate.
