Section 38(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(3)On receipt of the letter under sub-section (2), the Executive Council shall:-(a)direct an expert inquiry to be made by a competent person or persons authorised by it in this behalf;(b)make such further inquiry as may appear to it to be necessary; and(c)take such decision as it deems fit after consulting the Academic Council, on the question whether the application should be granted or refused, either in whole or in part, stating the results of any inquiry under clauses (a) and (b).
