Section 46(4) in Sardar Patel University Act, 1955
(4)If the Syndicate decides to take the application into consideration, it may direct a local inquiry to be made by 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 to be necessary, the Syndicate shall [after obtaining the opinion of the Academic Council] [These words were inserted by Gujarat 8 of 1966, Section 22(2).] grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Syndicate shall specify the subjects and the courses of instruction in respect of which the institution is recognized and make a report to that effect for information to the Senate at their next succeeding meeting. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.
