Section 40(4) in Visvesvaraya Technological University Act, 1994
(4)On receipt of an application under sub-section (2) the Syndicate shall,-(a)direct a local inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of such matters as may be deemed necessary and relevant;(b)make such further inquiry as may appear to it to be necessary; and(c)record its opinion after consulting the Academic Senate, on the question whether the application should be granted or refused either in whole or in part, stating the result of any inquiry under clauses (a) and (b).
