Section 29(2) in Gujarat University (Amendment) Act, 1972
(2)On receipt of the letter, the Executive Council shall, in consultation with the Academic Council and after giving to the College an opportunity of stating its case, determine before 31st July following the month of March in the year first aforesaid whether the college will supply a need in the locality, having regard to the typo of education intended to lie provided by the college, the existing provision for the same type of education made by other college in the neighborhood and the suitability of the locality where the college is to be established; and communicate the decision to the College before the said 31st July,
