Section 41(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(3)On receipt of a letter under sub-section (2), the Executive Council shall-(a)[ direct a local inquiry to be made by a Committee consisting of the following members namely:- [[Clause (a) was substituted by Maharashtra 14 of 2003, Section 10, (w.e.f. 3.3.2003).Substituted clause (a) reads as follows-(a)direct a local inquiry to be made by a competent person authorized by it in this behalf:]](i)the Director of Instruction - Chairman;(ii)one non-official member of Executive Council;(iii)one official member of the Executive Council](b)make such further inquiry 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).
