Section 20 in Tamil Nadu Teachers Education University Act, 2008
20. Powers of Syndicate.
(1)The Syndicate shall have the following powers, namely:-(a)to make statutes and amend or repeal the same;(b)to make ordinances and amend or repeal the same;(c)to cooperate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine;(d)to provide for instruction and training in teachers education as it may think fit;(e)to provide for research and advancement in teachers education;(f)to institute Lectureships, Readerships, Professorships and any other teaching posts required by the University;(g)to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges and also to specify the academic year in relation to such colleges(h)to provide for such lectures and instructions for students of University colleges and affiliated colleges as the Academic Council may determine.(i)to provide for the inspection of all colleges and hostels;(j)to institute degrees, and other academic distinctions in teachers education;(k)to confer degrees, on persons who -(i)Have pursued an approved course of study in University college or in an affiliated college or have been exempted therefrom in the manner prescribed and have passed the prescribed examinations of the University;(ii)Have carried on research under conditions prescribed;(l)to confer honorary degrees or academic distinctions on the recommendations of not less than two-third of the members of the Syndicate;(m)to establish and maintain hostels;(n)to institute fellowships, traveling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(o)to prescribe the fees to be charged for the affiliation of colleges, for admission to the examinations, degrees, of the University for the registration of graduates, for the renewal of such registration and for all or any of the purposes specified in section 4;(p)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(q)to institute a University Extension Board and to maintain it;(r)to institute publication bureau, students' unions, employment bureau and University athletic clubs and to maintain them;(s)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institutions and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;(t)to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Academic Council, Syndicate and other authorities of the University and quorum of members required for the transaction of business by the authorities of the University other than the Academic Council;(u)to hold, control and administer the properties and funds of the University;(v)to direct the form, custody and use of the common seal of the University;(w)to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinances and the regulations;(x)to administer all properties and funds placed at the disposal of the University for specific purposes;(y)(i)to appoint the University Lecturers, University Assistant Professors, University Readers, University Professors and the teachers of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(ii)to prescribe the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(z)to suspend and take disciplinary action on the University Lecturers, University Assistant Professors, University Readers, University professors and the Teachers and other employees of the University;(aa)to accept, on behalf of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it;(ab)(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government; and(ii)to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University.(ac)to affiliate colleges within the University area to the University;(ad)to recognize hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the ordinance and the conditions imposed thereunder;(ae)to arrange for and direct, the inspection of all University colleges affiliated colleges and hostels;(af)to prescribe the qualifications of teachers in University colleges, and hostels;(ag)to award fellowships, traveling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(ah)to charge and collect such fees as may be prescribed;(ai)to conduct the University examinations and approve and publish the results thereof;(aj)to make ordinances regarding the admission of students to the University or prescribing examinations to be recognized as equivalent to University examinations;(ak)to appoint members to the Board of Studies;(al)(i)to appoint examiners, after consideration of the recommendation of the Board of Studies; and(ii)to fix their remuneration;(am)to supervise and control the residence and discipline of the students of the University departments and make arrangements for securing their health and well-being;(an)to institute and manage University centers, University colleges and laboratories, libraries, museums, institutes of research and other institutions;(ao)to manage hostels instituted by the University;(ap)to regulate the working of the University Extension Board;(aq)to manage any publication bureau, students unions, employment bureau and University athletic clubs instituted by the University;(ar)to review the instruction and teaching of the University;(as)to promote research within the University and to require reports, from time to time, of such research;(at)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes, ordinances and regulations; and(au)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.(2)The Syndicate may consult the Academic Council in respect of any matter where it considers such consultation is necessary.
