(2)The [Court] [Substituted by the Amendment Act 15 of 1988.] may pass resolution thereon and communicate the same to the Executive Council which shall consider and take such action thereon as it thinks fit; and the Executive Council shall then inform the [Court] [Substituted by the Amendment Act 15 of 1988.] at its next meeting of the action taken by it or of its reasons for taking no action on such resolutions, if any.
