Section 37B(5) in The University of Rajputana (Second Amendment) Act, 1950
(5)When the application or any part thereof is granted, the Syndicate shall define the status of the define the status of the institution, specify in case of research institutions, the subject or subjects and in case of others, the courses of teaching in respect of which the institution is approved, communicate the fact to the Academic Council and make a report thereof to the Senate as its next succeeding meeting.
