Section 29(3) in Maharshi Dayanand Saraswati University Act, 1987
(3)On receipt of the explanation, if any, made by the institution in reply to the notice, and where no such reply is received on the expiry of the period referred to in sub-section (2), the Board shall, after consulting the Academic Council and after such enquiry, if any, as may appear to it to be necessary, decide whether the approval should be withdrawn or, as the case may be, suspended and make an order accordingly.
