Section 23 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
23. Powers of Syndicate.
- The Syndicate shall have the power, -(1)to make statutes and amend or repeal the same;(2)to make ordinances and amend or repeal the same;(3)to hold, control and administer the properties and funds of the University;(4)to provide for instruction and training in such branches of learning in various fields of law as it may deem fit;(5)to establish departments of study in the University in such discipline of learning in various fields of law as it may deem fit;(6)to provide for research and advancement and dissemination of knowledge in various fields of law;(7)to institute lectureship, readerships, professorships and any other teaching posts required by the University;(8)to prescribe, in consultation with expert committees, to be appointed for the purpose, the conditions for affiliating colleges to the University or approval of institutions by the University and to withdraw such affiliation or approval;(9)to institute, degrees, diplomas and other academic distinctions;(10)to confer degrees, diplomas and other academic distinctions on persons who -(a)shall have pursued an approved course of study or training in a college or in an approved institution, unless exempted therefrom in the manner prescribed by the statutes and shall have passed the examinations prescribed by the University, or(b)shall have carried on research under conditions prescribed by the statutes;(11)to confer honorary degrees or other honorary distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;(12)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(13)to prescribe the qualifications of teachers in the University departments and University colleges and the affiliated colleges in the statues;(14)to appoint, on the recommendation of the Selection Committee of Experts appointed for the purpose, University Lecturers, Professors, Readers and Teachers, fix their emoluments, define their duties and the conditions of their service and provide for filling up of temporary vacancies;(15)to make statutes specifying the mode of appointment of persons to administrative and other posts, provide for filling up of temporary vacancies and define their duties and their terms and conditions of service;(16)to take disciplinary proceedings against the University Professors, Readers, Lecturers, Teachers and other employees of the University in the manner prescribed by the statutes and to impose such penalties as may be specified in the statutes and to place them under suspension pending enquiry;(17)to cause an inspection of all colleges, and other institutions affiliated or to be affiliated, to the University and to take such action as may be deemed necessary;(18)to prescribe, the manner in which and the conditions subject to which, a college or institution may be designated as an autonomous college or institution and to cancel such designation;(19)with the concurrence of the Government, to designate any college as an autonomous college and to cancel such designation;(20)to recognise, on the report of inspection commission, any college or institution outside the University area;(21)to raise on behalf of the University loans from the Central or any State Government or any corporation owned or controlled by the Central or any State Government or from the public;(22)to borrow money for the purposes of the University with the . approval of the Government on the security of the property of the University;(23)to appoint examiners on the recommendation of the Boards of Studies and to fix their remuneration;(24)to charge and collect such fees as may be prescribed by the statutes;(25)to conduct the University examination and approve and publish the results thereon;(26)to appoint members to the Boards of Studies;(27)to make ordinances, regarding the admission of students to the University or prescribing examinations to be recognised as equivalent to University examinations;(28)to establish and maintain hostels;(29)to recognise hostels not maintained by the University; and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the conditions subject to which such hostel was recognised;(30)to supervise the residence of the students of the University and to make arrangements for securing their health and well-being;(31)to award fellowships, travelling fellowships, studentships, medals and prizes in accordance with the statutes;(32)to manage any publication bureau, employment bureau and University sports or athletic clubs instituted by the University;(33)to review the instruction and teaching of the University;(34)to promote research within the University and to require reports, from time to time, of such research;(35)to administer all properties and funds placed at the disposal of the University for specific purposes;(36)to accept, on behalf of the University, endowments, bequests, donations, grants and transfer of any movable and immovable property of the University made to it; and(37)to delegate any of its powers to the Vice-Chancellor, to a Committee from among its own members to a Committee appointed in accordance with the statutes.
