Section 42(3) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(3)On receipt of the explanation, if any, made by the institution in reply of the notice and where no such reply is received, on the expiry of the period referred to in sub-section (2), the Executive Council shall, after consulting the Academic Council and after such inquiry, if any, as may appear to it to be necessary, decide whether the approval should or should not be withdrawn or as the case may be, suspended and make an order accordingly.[Chapter VI-A] [Chapters VIA and VII were substituted for the original Chapter VII by Gujarat 7 of 1987, Section 18.] Autonomous Colleges, Autonomous Institutions and Autonomous University Departments
