Section 3(3) in The Gujarat Educational Institutions (Regulation) Act, 1984
(3)On receipt of an application made under sub-section (2), the Director or, as the case may be, the authorised officer shall consider and make an inquiry in respect of the need of the educational institution and such other matters as may be deemed necessary and relevant, in such manner as may be prescribed and thereafter decide within a period of three months from the date of receipt of such application as to whether the educational institution may be recognised or the application for recognition be rejected.
