(1)The Syndicate shall consist of the following members, namely: -Ex-officio members:(a)The Vice-Chancellor of the concerned University;(b)The Director;(c)The Chairman, Post-Graduate Council of the concerned University,(d)the Principal of Shriram Chandra Bhanja Medical College in case of Utkal University, the Principal of Maharaja Krishna Chandra Gajapati Medical College in case of Berhampur University and the Principal of Veer Surendra Sai Medical College in case of Sambalpur University;(e)the Principal of Ravenshaw College in case of Utkal University, the Principal of Khallikote College in case of Berhampur University, the Principal of Gangadhar Meher College in case of Sambalpur University and one of the Principals of Sanskrit Colleges to be selected by the Chancellor in case of Shri Jagannath Sanskrit Vishvavidyalaya;(f)the Principal of the Burla Engineering College and Regional Engineering College in case of Sambalpur University and the Principal of Engineering College (Talcher) in case of Utkal University;Other Members:(g)Two Professors of the concerned University and one Professor from Colleges affiliated to the concerned University to be nominated by the Chancellor on seniority-cum-rotation basis;(h)One member of the concerned Academic Council to be elected by the members thereof;(i)Two members of the concerned Senate other than those specified in clauses (a), (b), (g), (h), (i), (j) (m), (p), and (u) of sub-section (1) of section 9 to be elected by the members thereof;(j)One eminent person to be nominated by the Chancellor;(k)two Principals of colleges affiliated to the University who have completed not less than twenty years of service, to be nominated by the Chancellor on seniority-cum-rotation basis, keeping in view the representation of different Districts within the local jurisdiction of the concerned University;(2)The term of office of the members, other than ex-officio members shall be three years.(3)Subject to the provision of this Act and Statutes, the Syndicate shall perform the functions and Exercise the powers, as specified hereunder namely:(a)appointment of members of the Faculties and Boards of Studies and determination of the procedure to be followed in the conduct of business of the said Faculties and Boards and the quorum required at the meetings thereof;(b)appointment of examiners and determination of their remuneration, duties and powers;(c)award of scholarships and prizes;(d)imposition of punishments for malpractice of examines and misconduct of students;(e)control of Examinations and publication of results;(f)determination of the standard of instruction and in particular whether the standard laid down by the Academic Council shall be raised or lowered to bring it in conformity with the Degrees or Examinations concerned;(g)passing of the Annual Budget of the University;(h)preparation of the Annual Report and Annual Accounts of the University and submission thereof to the Senate along with the audit report;(i)determination of the degrees and diplomas to be granted by the University;(j)making proposals for the conferment of honorary degrees, subject to the approval of the Chancellor;(k)withdrawal of degree on the recommendation of the Academic Council;(l)making proposals for research and for advancement and dissemination of knowledge;(m)management of funds, properties of the University and sanctioning the budget of the University;(n)declaring a college, an institution or a department as autonomous college, autonomous institution or autonomous department, as the case may be;(o)framing of new or additional statutes or amendment or repeal of the Statutes as provided in sub-section (4) of section 24;(p)exercising the powers of the University not otherwise provided for;(4)the Syndicate may delegate such of its functions and powers to the Vice Chancellor as it deems necessary.
