Section 47(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)On receipt of the explanation or on the expiry of the period referred to in subsection (1), the Executive Council, after considering the explanation, if any, and after such inspection by a competent person or persons authorised by the Executive Council in this behalf and such further inquiry as may appear to it to be necessary and after consulting the Academic Council, shall pass a resolution recommending the withdrawal of powers conferred under Section 44 :Provided that, no resolution of the Executive Council recommending the withdrawal of the powers conferred under Section 44, shall be deemed to have been passed by it unless the resolution has obtained the support of two-thirds of the members present at the meeting of the Executive Council, such majority comprising not less than one half of the members of the Executive Council.
