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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(4) in Kamdhenu University Act, 2009

(4)The Board may direct a local inquiry to be made by a competent person or persons authorised by it in this behalf. After considering the report made as a result of such local inquiry and making such further inquiry- as may appear lo it to be necessary, the Board shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Board shall specify the subjects and courses of instructions in respect of which the institution is recognised and make a report to that effect to the Academic Council at their next succeeding meeting. The grounds of refusal of the application or any pan thereof shall be stated.