Section 56(2) in The West Bengal University of Health Sciences Act, 2002
(2)The Executive Council shall mention in the notice, the grounds on which it proposes to take the action as proposed in sub-section (1) and shall send a copy of the notice to the Principal of the college, or head of recognised institution. It shall also specify in the notice, the period, being a period which shall not be less than thirty days, within which the management should file its written statement in reply to the notice.
