Section 42(3) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(3)Before taking the said motion into consideration, the Executive Council shall send a copy of the notice and written statement mentioned in sub-section (2) to the head of the institution concerned, together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf of the institution will be considered by the Executive Council:Provided that the period so specified may, if necessary, be extended by the Executive Council.
