Section 48(5) in University of Horticultural Sciences Act, 2009
(5)On receipt of the representation or on the expiry of the period referred to in the preceding sub-sections, the Board shall, after considering the notice of motion, the grounds set out therein and the representation received thereon and after such inspection by a Committee constituted and authorized by it in this behalf and after such further enquiry as may appear to it to be necessary pass a resolution regarding the reasons therefore and shall transmit it to the Academic Council.
