Section 7(5) in National Law School of India Act, 1986
(5)The General Council shall communicate through the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.] to the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] such action, if any, as it proposes to take or has been taken on the result of such inspection or inquiry.
