- 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 [Statues and Ordinances] [Substituted 'Ordinances' by Act No. 14 of 2001.] and to amend or repeal same;(iii)[ ******************************] [Omitted by Act No. 14 of 2001.](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 campuses, 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;Provided that no post shall be created by the Syndicate without the prior approval of the Government, if creation of such post involves expenditure in excess of the budgetary provisions;(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)with the previous sanction of the government 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 remuneration;(xviii)to approve the appointment of teachers in private colleges;(xix)to delegate any of its powers to the Vice-Chancellor or committee appointed from among its members;(xx)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 recognitions or take such other steps as it teems proper in that behalf;(xxi)to withhold or cancel the result of any candidate at any University examination;(xxii)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;(xxiii)to exercise the powers of the University under clause (xxvii) of section 5;[***] [Omitted 'and' by Act No. 14 of 2001.](xxiv)[ to determine what degrees, diplomas and other academic distinctions shall be granted by the University [Substituted by Act No. 14 of 2001.](xxv)to cancel or amend by a majority of the total membership of the Syndicate and by a majority of not less than two-thirds of the members present and voting, any Regulation passed by the Academic Council:Provided that no Regulation shall be cancelled or amended by the Syndicate without giving the Academic Council a reasonable opportunity to state its opinion on the proposed cancellation or amendment;(xxvi)to institute professorships, readerships, lecturerships and such other teaching or research posts as it may deem necessary:Provided that no professorship, readership, lecturership or other teaching or research post shall be instituted by the Syndicate without the previous approval of the Government if it involves expenditure in excess of the budgetary provisions;(xxvii)to prescribe, with the previous concurrence of the Government, the terms and conditions of service of the employees of the University;(xxviii)to regulate, with the previous concurrence of the Government, the emoluments and prescribe the duties and conditions of service of the teachers and non-teaching staff of private colleges;(xxix)to prepare the budget according to the provisions of the Statutes;(xxx)to cancel any degree, diploma, title or any other distinction granted to any person; in accordance with the provisions of the Statutes;(xxxi)to appoint committees and to delegate to them such functions as it may deem fit;(xxxii)to make statutes regulating the methods of election to the authorities of the University, the procedure of the meetings of the Senate, the Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;(xxxiii)to recommend to the Government the recognition of any local area within the University area as a University center;(xxxiv)to co-operate with other Universities and other authorities in such manner and for such purposes as it may determine; and(xxxv)to exercise such other powers and performs such other duties as may be prescribed by this Act, the statutes, the Ordinances, the Rules, the Bye-laws and the Orders.]
