scrutiny

noun | \ ˈskrüt-ᵊn-ē \ | scru·ti·ny

1. : searching study or inquiry; specifically : judicial investigation of the constitutionality of a statutory classification of persons under the equal protection clause of the U.S. Constitution — see also intermediate 2, strict scrutiny — compare rational basis test : judicial investigation of the constitutionality of a statutory classification of persons under the equal protection clause of the U.S. Constitution — see also intermediate 2, strict scrutiny — compare rational basis test