Section 36(2) in The Maharaja Sayajirao University of Baroda Act, 1949
(2)On receipt of a letter of application under sub-section (1) the Syndicate shall(a)direct an inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of the matters referred to in subsection (1) and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary; and(c)record its opinion on the question whether the application should be granted or refused, either in whole or in part, stating the results of any inquiry under clauses (a) and (b).
