Section 38(4) in The Maharaja Sayajirao University of Baroda Act, 1949
(4)If the Senate decides to take the application into consideration, it may direct an 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 inquiry and making such further inquiry as may appear to it to be necessary the Senate shall grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the Senate shall specify the subjects and the courses of instruction in respect of which the institution is recognized. Where the application or any part thereof is refused the grounds of such refusal shall be stated.
