(3)The Syndicate shall report to the [State Government] [Substituted by the A. O. 1950 for (Provincial Government).] the action, if any, which is proposed to be taken or has been taken upon the direction issued by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] under sub-section (2).The report shall be submitted within such times as may be directed by the [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] through the Senate which may express its opinion thereon.
