Section 36(3) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(3)On receipt of a letter under sub-section (2), the Executive Council shall-(a)direct a local enquiry to be made by a competent person authorised by it in this behalf;(b)make such further enquiry as may appear to it to be necessary;(c)record its opinion, 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).
