(4)Such draft shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its next succeeding meeting. The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may approve such draft and pass the Statute or may reject it or return it to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] for reconsideration either in whole or in part together with any amendment which the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may suggest. After any draft so returned has been further considered by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] together with any amendment suggested by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], it shall be again presented to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] with the report of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] thereon and the [Court] [This Word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may then deal with the draft in any manner it thinks fit.
