Section 39(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)Before taking the said motion into consideration, the Academic Council shall send a copy of the notice and written Statement mentioned in sub-section (2) to the Principal of the college concerned together with intimation that any representation in writing submitted within a period specified in such intimation on behalf of the college, will be considered by the Academic Council:Provided that the period so specified may, if necessary, be extended by the Academic Council.
