Section 48(4) in Sardar Patel University Act, 1955
(4)On receipt of the representation or on expiration of the period referred to in subsection (3), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection by any competent person or persons authorised by the Syndicate in this behalf, and such further inquiry as may appear to it to be necessary [and after consulting the Academic Council] [These words were inserted by Gujarat 8 of 1966, section 24.] shall make a report to the Senate.
