- Subject to the provisions of this Act and the Statutes, the executive powers of the University including the general superintendence and control over the institutions of the University shall be vested in the Syndicate and subject likewise the Syndicate shall have the following powers, namely:-(i)to affiliate institutions in accordance with the terms and conditions of such affiliation prescribed in this Act and the Statutes;(ii)to make Ordinances and to amend or repeal the same;(iii)to propose Statutes for the consideration of the Senate;(iv)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;(vi)to arrange for and direct the inspection of colleges, hostels and other institutions and to constitute a Board of Inspection for that purpose;(vii)to establish, maintain and manage colleges and institutes of research and other institutions of higher learning as it may from time to time deem necessary;(viii)to appoint teachers and other employees of the University and prescribe their duties;(ix)to create administrative, ministerial and other necessary posts,(x)to suspend, discharge, dismiss or otherwise take any disciplinary action against teachers and other employees of the University after giving them reasonable opportunity to defend their position;(xi)to fix and regulate the fee payable by students in colleges affiliated to the University;(xii)to award fellowships, scholarships, studentships, bursaries, medals and prizes;(xiii)to exercise supervision and control over the residence and discipline of students;(xiv)to consider the financial estimates of the University and submit them to the Senate in accordance with the provisions of the Statutes made in this behalf;(xv)to conduct University examinations and approve and publish the results thereof;(xvi)to appoint members to the Boards of Studies;(xvii)to approve panel of examiners and to fix their remunerations;(xviii)to delegate any of its powers to the Vice-Chancellor or to a committee appointed from among its members ;(xix)to arrange for and direct the investigation into the affairs of private colleges, to issue instructions for maintaining their efficiency, for ensuring proper conditions of employment of members of their staff and payment of adequate salaries to them, and in case of disregard of such instructions, to modify the conditions of affiliation or recognition or take such other steps as it deems proper in that behalf,(xx)to withhold or cancel the result of any candidate at any University examination;(xxi)to accept endowments, bequests, donations and transfers of any movable and immovable properties to the University on its behalf, provided that all such endowments, bequests, donations and transfers shall be reported to the Senate at its next meeting,(xxii)to take over and manage temporarily the affairs of a private college or colleges on appointment by Government to perform such functions, in accordance with the provisions of this Act and Rules;(xxiii)to exercise such other powers and perform such other duties as may be prescribed by this Act, the Statutes and the Ordinances.
