(3)The State Government shall communicate to the Court and the Executive Council its views on the results of such inspection or enquiry and may, after considering the opinion of the Court and the Executive Council thereon, advise the University regarding the action which the State Government considers fit to be taken by the University in the matters concerned and the University shall report to the State Government, within such time as the State Government may direct, the action which is proposed to be taken or has been taken by the University to give effect to such advice of the State Government.
