(4)[ If the [Executive Council] [Sub-section (4) was substituted for the original by Bombay 30 of 1954, section 18.] decides to take application into consideration, it may direct a local 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 local inquiry and making such further inquiry as may appear to it to be necessary, the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof. Where the application or any part thereof is granted, the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall specify the subject and courses of instruction in respect of which the institution is recognized [* * * * *] [The words 'and make a report to that effect to the Academic Council and the Senate at their next succeeding meeting' were deleted by Gujarat 6 of 1973, section 31 (ii).]. Where the application or any part thereof is refused, the grounds of such refusal shall be stated.]
