- The Annual Report of the University shall be prepared under the direction of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and shall be submitted to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] on or before such date as may be prescribed by the Statutes and shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at the annual meeting. [Court] [The This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may pass resolutions thereon 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 may take such action as it thinks fit; and 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.
