(6)On receipt of communication from the college that the conditions referred to in sub-section (5) have been fulfilled, the Executive Council shall-(a)direct an inquiry to be made by a competent person or persons as to whether the conditions and the minimum requirements for affiliation have been fulfilled by the college;(b)make such further inquiry as may appear to it to be necessary;(c)take after considering the report of the inquiry under clauses (a) and (b) and after consultation with the Academic Council a decision, on the question whether the application should be granted or refused, either in whole or in part, before 31st January of the year next after the year in which the letter of application for affiliation is sent, stating the result of any enquiry under clauses (a) and (b):Provided that, where the views of the Academic Council with regard to the affiliation of a College are not acceptable to the Executive Council, the Executive Council shall refer the matter again to the Academic Council, with or without its comments, and the Academic Council shall communicate again to the Executive Council its views with regard to the affiliation of the College.
