Section 32(4) in The Gujarat Ayurved University Act, 1965
(4)On receipt of the representation or on the expiry of the period referred to in subsection (3), the Syndicate after considering the notice of motion, statement and representation, and after such inspection by competent person or persons authorised by the Syndicate in this behalf, and such further inquiry as may appear to it to be necessary shall make a report to the Senate.
