Section 37B(4) in The University of Rajputana (Second Amendment) Act, 1950
(4)If the Syndicate decides to take the application into consideration, it may direct a local inquiry to be made be competent persons authorised 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 Syndicate shall grant or refuse the application or any part thereof.
