(3)The [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] may call upon any college or institution so inspected to take, within a specified period, such action as may appear to it to be necessary in respect of any of the matters referred to in [sub-section (5) of section 33, sub-section (2) of section 35 and sub-section (2) of section 35A] [These words, brackets, figures and letter were substituted for the word, brackets and figures 'Sub-section (1) of section 33 and sub-section (2) of section 35' by Gujarat 6 of 1973, section 33 (4).],
