Section 48A(2)(a) in Saurashtra University (Amendment) Act, 1968
(a)for the purpose of satisfying itself whether the standards of education in such college are so developed that it would be in the interest of education to allow the college to enjoy autonomy in the specified matters-(i)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf, and(ii)make such further inquiry as may appear to it to be necessary,