(2)The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition in writing signed by not less than twenty-five members of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], convene a special meeting of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).].
