Section 20 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
20. Powers and duties of the Senate.
(1)Subject to the provisions of this Act and the Statutes, the Senate shall be the supreme governing body of the University and shall have the entire management of, and superintendence over, the affairs, concerns and property of the University, and shall exercise all the powers of the University, not otherwise provided for, to give effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the Senate shall exercise the following powers and perform the following duties, namely : -(a)Of making Statutes, and amending or repealing the same ;(b)Of considering and cancelling Ordinances and Regulations ;(c)Of considering and passing resolutions on the annual reports the annual accounts and the financial estimate ;(d)Of exercising the powers of control and superintendence over colleges including the power of affiliating or disaffiliating such colleges : provided that the power of affiliating or disaffiliating such colleges shall not be exercised except with the previous approval of the State Government ;(e)Of instituting and conferring such degrees, titles diplomas and other academic distinctions as may be prescribed by the Statutes ; and(f)Such other powers and duties as are conferred of imposed upon it by this Act or the Statutes.
