Section 36(4) in The Maharaja Sayajirao University of Baroda Act, 1949
(4)Where the application or any part thereof is granted, the order of [Government] [This word was substituted for the words 'the Senate' by Bombay 52 of 1950, Section 26 (c).] shall specify the courses of instruction in respect of which the college is affiliated, and, where the application or any part thereof is refused, the ground of such refusal shall be stated.
