Section 48A(2) in Saurashtra University (Amendment) Act, 1968
(2)Either on receipt of a letter of application under sub-section (1) or where it appears to the Syndicate that the standards of education in any affiliated college or University college are so developed that it would be in the interest of education to allow the college to enjoy autonomy in the specified matters, on its own motion, the Syndicate shall-(a)for the purpose of satisfying itself whether the standards of education in such college are so developed that it would be in the interest of education to allow the college to enjoy autonomy in the specified matters-(i)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf, and(ii)make such further inquiry as may appear to it to be necessary,(b)after consulting the Academic Council on the question whether the college should be allowed to enjoy autonomy in the specified matters, stating the result of the inquiry under clause (a) record its opinion on that question and(c)make a report to the Senate on that question embodying in such report the result of the inquiries, the opinion of the Academic Council and the opinion recorded by it.
