Section 20(1) in Tamil Nadu Music and Fine Arts University Act, 2013
(1)The Syndicate shall have the following powers, namely : -(a)to make statutes and amend or repeal the same;(b)to co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine;(c)to provide for instruction and training in such branches of learning as it may think fit;(d)to provide for research and advancement and dissemination of knowledge;(e)to institute Assistant Professorships, Associate Professorships, Professorships and any other teaching or research posts required by the University;(f)to provide for such lectures and instructions for students, as the Academic Council may determine;(g)to institute degrees, titles, diplomas and other academic distinctions;(h)to confer degrees, titles, diplomas and other academic distinctions on persons who -(i)have pursued an approved course of study in the University or have been exempted therefrom in the manner prescribed and have passed the prescribed examinations of the University;(ii)have carried on research under conditions prescribed;(i)to confer honorary degrees or academic distinctions on the recommendations of not less than two-thirds of the members of the Syndicate;(j)to establish and maintain hostels;(k)to institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(l)to prescribe the fees to be charged for admission to the examinations, degrees, titles and diplomas of the University and for all or any of the purposes specified in section 5;(m)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(n)to institute publication bureau, students unions, employment bureau and University athletic clubs and to maintain them;(o)to enter into any agreement with the Central or any State Government or with a private management for any purposes not repugnant to the provisions of this Act;(p)to make statutes regulating the procedure at the meeting of the Syndicate, Academic Council and other authorities of the University and quorum of members required for the transaction of business by the authorities of the University other than the Academic Council;(q)to hold, control and administer the properties and funds of the University;(r)to direct the form, custody and use of the common seal of the University;(s)to regulate and determine all matters concerning the University in accordance with this Act, the statutes and the regulations;(t)to administer all properties and funds placed at the disposal of the University for specific purposes;(u)(i)to appoint the Assistant Professors, Associate Professors, Professors and the teachers of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(ii)to prescribe the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(v)to suspend and take disciplinary action on the Assistant Professors, Associate Professors, Professors and the Teachers and other employees of the University;(w)to accept, on behalf of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it;(x)(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government; and(ii)to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University;(y)to prescribe the qualifications of teachers of the University;(z)to award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes in accordance with the statutes;(aa)to charge and collect such fees as may be prescribed;(ab)to conduct the University examinations and approve and publish the results thereof;(ac)to make statutes regarding the admission of students to the University or prescribing examinations to be recognised as equivalent to University examinations;(ad)to appoint members to the Board of Studies;(ae)(i)to appoint examiners, after consideration of the recommendation of the Board of Studies; and(ii)to fix their remuneration;(af)to supervise and control the residence and discipline of the students of the University departments and make arrangements for securing their health and well-being;(ag)to institute and manage University centres, laboratories, libraries, museums, institutes of research and other institutions established or maintained by the University;(ah)to manage hostels instituted by the University;(ai)to manage any publication bureau, students unions, employment bureau and University athletic clubs instituted by the University;(aj)to review the instruction and teaching of the University;(ak)to promote research within the University and to require reports, from time to time, of such research;(al)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes and regulations; and(am)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.
