Section 44(2) in Sardar Patel University Act, 1955
(2)On receipt of a letter of application under sub-section (1) the Syndicate shall-(a)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of the matters referred to in sub-section (1) and such other matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary; and(c)report to the Senate its opinion [after consulting the Academic Council] [These words were inserted by Gujarat 8 of 1966, Section 21 (2).] on the question whether the application should be granted or refused, either in whole or in part, embodying in such report the results of any inquiry under clause (a) and (b).
