Section 48(5) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(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 therefor and shall transmit it to the Academic Council.
