- Subject to the conditions prescribed by or under this Act, the Senate may make Statutes to provide for all or any of the following matters, namely:-(i)the conferment of honorary degrees(ii)the holding of Convocations to confer degrees, diplomas, certificates and other academic distinctions ;(iii)the powers and duties of the officers of the University, except as provided by this Act(iv)the constitutions, powers and duties of the authorities of the University except as provided by this Act ;(v)the institution and maintenance by the University of Departments, Colleges, Institutions of Research and Specialised Studies, Halls and Hostels ;(vi)the acceptance and management of trusts, bequests, donations and endowments ;(vii)the manner of election of members of the Senate by the donors;(viii)the registration of graduate and maintenance of register of Registered Graduates ;(ix)the composition and activities of students organisations(x)the procedure at meetings of the authorities and bodies of the University and for the transaction of their business;(xi)the transfer of management of a college(xii)collaboration with other Universities in the State and other statutory authorities in such manner and for such purposes as the Executive Council may determine(xiii)the appointment, for a specified period, of teachers and other academic staff working in any other University or organisation for undertaking joint projects(xiv)the principles governing the seniority and service of employees of the University(xv)the abolition of Departments, Halls, Colleges and Institutions;(xvi)[ the terms of office, duties and Conditions of services of officers, Teachers and other employees of the University, the provision's of pension, insurance and provident fund and the manner of termination of their service and other disciplinary action and their qualifications, except those of Teachers] [Substituted by Maharashtra 58 of 1974, s.3.];(xvii)[ provision for reservation of adequate number of posts -of Teachers, officers and other employees of the University and of the affiliated Colleges, and recognised, Institutions, for members of the Scheduled Castes and Scheduled Tribes] [Inserted by Maharashtra 32 of 1978, s. 8.];(xviii)the mode of appointment and removal of examiners and moderators, and the fixing of fees, emoluments, travelling and other allowances to them(xix)the taking over, in the public interest, of the management of a college or institution by the University the conditions for such taking over, including any payment to be made therefor ;(xx)the conditions of grant of autonomous Status to a University Department, College or recognised Institution ;(xxi)all other matters which, by or under this Act, are to be, or may be prescribed by the Statutes; and(xxii)generally, all matters for which provision is, in the opinion of the Senate, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Senate by or under this Act.
