Section 33(2) in The Gujarat Ayurved University Act, 2021
(2)Before taking such motion into consideration, the Board of Governors shall send a copy of the notice and written statement referred to in sub-section (1), to the Principal or, as the case may be, the Head of the college/institution concerned, together with intimation that a representation in writing submitted within a period specified in such intimation on behalf of the college institution shall be considered:Provided that the period so specified may, if needed, be extended by the Board of Governors.
