Section 31(3) in The Gujarat Ayurved University Act, 1965
(3)The Syndicate may call upon any college or institution so inspected to take, within a specified period, such action as may appear to it to be necessary in respect of any of the matter referred to in sub-section (1) of Section 27 and sub-section (2) of Section 29, or as the case may be, sub-section (2) of Section 30.
