Section 50(3) in Gujarat Organic Agricultural University Act, 2017
(3)Before taking the said motion into consideration, the Board shall send a copy of the notice of the motion and statement of grounds on which it is made to the Principal of the centre or the college concerned together with an intimation that any representation in writing submitted within a period specified in such intimation on behalf of the centre or the college shall be considered by the Board:Provided that for the reasonable cause being shown by the centre or the college, the period so specified may, if necessary, be extended by the Board.
