(2)On receipt of a letter of application under Sub-section (1), the Syndicate shall -(a)direct a local inquiry to be made by a competent person authorised by the Syndicate in this behalf;(b)make such further inquiry as may appear to them to be necessary; and(c)report to the Senate on the question whether the application should be granted or refused, either in whole or in part, embodying in such report the results of any inquiry under clauses (a) and (b).And the Senate shall, after such further inquiry (if any) as may appear to them to be necessary record their opinion on the matter.
