Section 40(5) in Visvesvaraya Technological University Act, 1994
(5)The Registrar shall within such time as the Government may from time to time specify submit the application along with record of all proceedings, if any, of the Academic Senate and of the Executive Council relating thereto, to the State Government which after such inquiry as may appear to it to be necessary shall make their recommendations for the grant of the application or any part thereof and the University shall issue orders accordingly;
