Section 48(3) in Rajiv Gandhi University of Health Sciences Act, 1994
(3)Before taking the said motion into consideration the Syndicate shall send a copy of the notice and written statement mentioned in sub-section (2) to the Principal of the college concerned together with an intimation that any representation in writing submitted within a period specified in such intimation on behalf of the college will be considered by the Syndicate.Provided that the period so specified may, if necessary be extended by the Syndicate.
