Section 7(2) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(2)The Chancellor shall communicate to the Executive Council [* * *] [The words 'and to the Court' were deleted by Gujarat 7 of 1987, Section 5 (1) (a).] his views with reference to the results of such inspection or inquiry and shall, after ascertaining the opinion of the Executive Council [* * *] [The words 'and the Court' were deleted by Gujarat 7 of 1987, Section 5 (1) (b).] thereon, advise the University on the action to be taken.
