(2)The Chancellor shall communicate to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] his views with reference to the results of such inspection or inquiry and shall, after ascertaining the opinion of the [Executive Council] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and the [Court] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] thereon, advise the University on the action to be taken.
