Section 30(3) in The Gujarat Ayurved University Act, 2021
(3)On receipt of an application made under sub-section (1), the Board of Governors shall, in consultation with the Academic Council and after giving to the college or the institution an opportunity of stating its case, determine whether the college shall supply a need in the locality, having regard to the type of education intended to be provided by the college or the institution, the existing provision for the same type of education made by other college or the institution in the neighborhood and the suitability of the locality where the college or institution is to be established and comply with the provisions of this Act and the regulations, record its opinion as to whether the application should be granted or refused either in whole or in part and communicate the decision to the college or institution.
