Section 40(5) in The Maharaja Sayajirao University of Baroda Act, 1949
(5)On receipt of the report under sub-section (4) the Senate shall, after such further inquiiy, if any, as may appear to it to be necessary, make such [recommendations] [This word was substituted for the word 'order' by Bombay 30 of 1954, Section 27.] as it deems fit:Provided that no resolution of the Senate recommending the withdrawal of affiliation shall be deemed to have been passed by it unless the resolution has obtained the support of two-thirds of the members present at a meeting of the Senate, such majority comprising not less than one-half of the members of the Senate.[(5-A) The Registrar shall submit the proposal and all the proceedings, if any, of the Syndicate and the Senate relating thereto to Government, which, after such further inquiry, if any, as may appear to it to be necessary, shall make such order as it thinks fit.] [This sub-section was inserted by Bombay 52 of 1950, Section 27.]
