Section 35(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)On receipt of an application under sub-section (1), the Academic Council shall:-(a)direct a local in quiry to be made by a competent person or persons authorized by it in this behalf in respect of the matters referred to in subsection (1) and such other matters as may be deemed necessary and relevant;(b)make such further in quiry as may appear to it be necessary;(c)give due consideration to the request, if any made by the applicant for reconsideration of any of the conditions conveyed to him.(d)record its opinion on the question whether the application should be granted or refused in whole or in part, stating the result of any in quiry under clauses (a) and (b).
