Section 38E(3) in The Gujarat University Act, 1949
(3)On receipt of the report under sub-section (2) the Court shall, after such further inquiry, if any, as may appear to it to be necessary, record its opinion in the matter:Provided that no resolution of the Court recommending the withdrawal of the powers conferred under section 38B shall be deemed to have been passed by it unless the resolution has obtained the support of two-thirds of the members present at the meeting of the Court, such majority comprising, not less than one half of the members of the Court.
