(3)The [Executive Council] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall report to the Chancellor such action, if any, as it has taken or may propose to take upon the results of the inspection or inquiry. Such report shall be submitted with the opinion of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] thereon and within such time as the Chancellor may direct.
