(4)On receipt of the representation or on the expiry of the period referred to in subsection (3) the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] after considering the notice of motion, statement and representation, and after such inspection by any competent person or persons authorised by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] in this behalf, and such further inquiry as may appear to it to be necessary and after consulting the Academic Council [shall by a resolution withdraw, wholly or partially, or modify, the rights conferred by affiliation:Provided that where the views of the Academic Council with regard to the withdrawal or modification of the rights conferred by affiliation are not acceptable to Executive Council, the Executive Council shall, before passing such resolution, refer the matter again to the Academic Council, with or without its comments and the Academic Council shall communicate again to the Executive Council its views in the matter.] [These words and proviso were substituted for the words 'shall make a report to the Senate' by Gujarat 6 of 1973, section 34 (2).]
