Section 20(1) in Sardar Patel University Act, 1955
(1)Subject to such conditions as may be provided by or under the provisions of this Act, the Senate shall exercise the following duties, namely:-(i)to make provisions for instruction, teaching and practical training in such branches of learning and courses of study, as it may think fit, for research and for the advancement of learning, dissemination of knowledge and improvement of technical skill;(ii)to make such provision as will enable affiliated colleges and recognised, institutions to undertake specialisation of studies and to organise and make provision for University laboratories, libraries, museums and other equipment of teaching and research;(iii)to establish and maintain colleges, [University Departments] [These words were substituted for the word 'department' by Gujarat 8 of 1966, Section 12.], hostels and institutions of research and specialized studies;(iv)to institute and maintain professorships, readerships, lecturerships and other posts of teachers required by the University;(v)to institute and maintain fellowships, travelling fellowships, scholarships, studentships, exhibitions and medals;(vi)to institute and confer degrees, diplomas and other academic distinctions;(vii)to confer, on the recommendation of the Syndicate, honorary degrees or other academic distinctions;(viii)to make, amend or repeal Statutes;(ix)to consider the annual accounts and the annual financial estimates placed before it by the Syndicate and pass them with such modifications as the Senate may deem fit;(x)to consider and cancel or refer back, but not amend, Ordinances;(xi)to consider the annual reports and to pass resolutions on and adopt such reports;(xii)to elect office-bearers and authorities as provided in this Act and the Statutes;(viii)to make grants from the funds of the University for the purposes of the National Cadet Corps;(xiv)to make provision for the physical and military training of students;(xv)to provide for training for competitive examinations for services under the Union or the State Governments;(xvi)to lay down scales of salaries and conditions of employment of members of the staff in constituent colleges and constituent recognized institutions, and to ensure the observance of the same through the Syndicate;(xvii)to exercise such powers and perform such duties as may be conferred or imposed upon it by or under this Act;(xviii)to exercise such other powers and perform such other duties as may be necessary to give effect to the provisions of this Act;
