Section 20(1) in The Gujarat Ayurved University Act, 1965
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall have the following powers and perform the following duties, namely.-(i)to hold, control and administer the property and funds of the University;(ii)to enter, into, carry out and cancel contracts on behalf of the University in the exercise or performance of the potvers and duties assigned to it by this Act and the Statutes;(iii)to determine the form of, provide for the custody and regulate the use of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purposes [other than the fund in the form of grant given by the Government of India for the purpose of Post-Graduate Teaching and Research;] [Added by Gujarat No. 30 of 2003, dated 19th September 2003.](v)to prepare annual accounts and to frame the annual financial estimates of the University and to submit them to the Senate;(vi)to make provision for buildings, premises, furniture, apparatus, books and other means needs for carrying on the work of the University;(vii)to accept on behalf of the University trusts, bequests, donations and transfers of any movable or immovable property of the University;(viii)to transfer any movable or immovable property on behalf of the University;(ix)to manage and regulate the finances, accounts and investments of the University;(x)to institute and manage(a)a Publication Department;(b)a Pharmaceutical Department;(c)a Botanical Garden and Medical Department;(xi)to make provisions for-(a)extra-mural teaching and research;(b)physical and military training;(c)National Cadet Corps;(xii)to manage collects, departments, institutes of research or specialized studies, laboratories, libraries, museums and hostels [other than those of the Board of Post-Graduate Teaching and Research] [Inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] maintained by the University;(xiii)to recognize hostels and to provide housing accommondation for teacher of the University;(xiv)to arrange for and direct the inspection of affiliated colleges, recognized institution and hostels [not being recognized institution and hostels of the Board of Post-Graduate Teaching and Research] [Inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff and payment of adequate salaries, and in case of disregard of such instructions to recommend to the Senate modifications of the conditions of affliction or taking of such other steps as it deems proper in that behalf;(xv)to call for reports, returns and other information from affiliated colleges, recognised institutions or hostels;(xvi)to supervise and control the admission, conduct discipline of the students of the University [other than those of the Board of Post-Graduate Teaching and Research] [Inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] and to supervise and control their residence and to make arrangements for promoting their health and general welfare;(xvii)to recommend to the Senate the conferment of honorary degrees and academic distinctions in the manner prescribed by Statutes;(xviii)to award fellowships, travelling fellowships studentships, exhibitions, medals, prizes;(xix)to appoint Heads of University Department in accordance with Statutes;(xx)save as otherwise provided by this Act, or the Statutes, to appoint on the recommendation of a committee of selection, ;f any, as required by this Act, or Statutes [the officers (other than the Chancellor, Vice-Chancellor and the Director of the Board of Post-Graduate Teaching and Research), teachers and servants of the University other than those of the said Board] [Substituted for 'the officers (other than the Chancellor and the Vice-Chancellor), teachers and servants of the University' by Gujarat No. 30 of 2003, dated 19th September 2003.], to define their and the conditions of their service, and to provide for the filling of temporary vacancies in their posts;(xxi)to recognize a member of the staff of an affiliated college or recognised institution [not being recognized institution of the Board of Post-Graduate Teaching and Research] [Inserted by Gujarat No. 30 of 2003, dated 19th September 2003.] as a teacher of the University and withdraw such recognition;(xxii)to lay down courses of studies [other than those of the Board of Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(xxiii)to arrange for co-ordination of studies and teaching in the University and affiliated colleges and in recognised institutions [not being recognized institutions of the Board of the Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(xxiv)to hold and conduct examinations [other than those of the Board of the Post-Graduate Teaching and Research] [These words added by Gujarat No. 30 of 2003, dated 19th September 2003.];(xxv)to lay down conditions on which students shall be admitted to examinations;(xxvi)to grant exemptions to students from approved courses of studies in the University or in affiliated colleges or recognised institutions for qualifying for degrees, diplomas and other academic distinctions;(xxvii)to appoint examiners, to fix their remuneration and to arrange for the conduct of and for publishing the results of [all examinations and other tests held by the University other than those held by the Board of the Post-Graduate Teaching and Research] [Substituted for 'the University examinations and other tests' by Gujarat No. 30 of 2003, dated 19th September 2003.];(xxviii)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinances;(xxvix)to make amend and cancel Ordinances;(xxx)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xxxi)to delegate any of its powers to the Vice-Chancellor, the Registrar or such other officer of the University or a Committee appointed by it as it may deem fit.
