Section 38(3) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(3)Before taking the said motion into consideration, the Academic Council shall send a copy of the notice and written statement mentioned in sub-section (2) to the Head of the institution concerned, together with the intimation that any representation, in writing submitted within a period specified in the intimation, on behalf of the institution will be considered by the Academic Council:Provided that, the period so specified may, if necessary, be extended by the Academic Council.
