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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(4) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(4)If the Academic Council decides to take the application into consideration, it may direct a local inquiry to be made by a competent person or persons authorized 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 to it be necessary, the Academic Council shall grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Academic Council shall specify the subjects and course and course of instruction in respect of which the institution is recognized and make a report to that effect to the Board of Management at its next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.