(3)Before taking the said motion into consideration, the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall send a copy of the notice and written statement mentioned in sub-section (2) to the head of the institution concerned, together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf of the institution will be considered by the [Executive Council] [This word was substituted for the word 'Syndicate1 by Gujarat 6 of 1973, section 2 (2).]:Provided that the period so specified may, if necessary, be extended by the [Executive Council] [This word was substituted for the word 'Syndicate1 by Gujarat 6 of 1973, section 2 (2).].
