(1)Subject to the provisions of this Act and the Statutes, the Syndicate may frame Ordinances to provide for all or any of the following matters, namely:-(a)the admission of students to the University;[****] [Clause (b) was deleted by Gujarat 8 of 1966, Section 19(1).](c)the conditions under which students shall be admitted to the courses of studies for degrees, diplomas and other academic distinctions [***] [The words 'and to the examinations of 'the University' were deleted, by Gujarat 8 of 1966, Section 19(2).] and be eligible for degrees, diplomas and other academic distinctions and the form of the certificate to be produced by a candidate for examination under section 34 and the conditions on which any such certificate may be granted;(d)the recognition and inspection of hostels;(e)the conduct and discipline of students and conditions of their residence;(f)the number, qualifications and conditions of appointment of teachers of the University;(g)the fees to be charged, for course of instruction in, or on behalf of the University given by teachers of the University, for tutorial and supplementary instruction given by or on behalf of the University, upon admission into the University, and for continuance therein, for admission to the examination, degrees and diplomas of the University, for the registration of graduates and for other purposes of a like nature;(h)the conditions of appointment and the duties of examiners;(i)the conduct of examinations;(j)the conduct of business of each Faculty;(k)the duties and powers of the Boards and Committees to be appointed by the University jointly with any other University or body;(l)the powers and duties of the Registrar and other officers and servants of the University;(m)the discipline to be enforced in regard to the graduates and under-graduates in so far as they come within the jurisdiction of the University for purposes of study and examination;(n)the extension of University teaching in any suitable centre within the University area by means of University extension lectures or otherwise;(o)the rules to be observed and enforced by affiliated colleges and recognized institutions in respect of transfer of students;(p)the fees (if any) to be paid for entry or retention of a name on any register;(q)the inspection of affiliated colleges and recognized institutions and the reports, returns and other information to be furnished by such colleges and recognized institutions;(r)the registers of students to be kept by affiliated colleges and recognised institutions;(s)the duties of teachers of the University;(t)the mode of execution of contracts or agreements by or on behalf of the University; and(u)generally, all matters which by this Act or by the Statutes may be provided for by the Ordinances and all matters for which provision is, in the opinion of the Syndicate, necessary for the exercise of the powers conferred, or the performance of the duties imposed, on the Syndicate by this Act or the Statutes.(2)All Ordinances made by the Syndicate shall, except as otherwise provided by this Act, have effect from such date as it may direct; but every Ordinance so made shall be laid on the table of the Senate as soon as may be, and shall be considered by the Senate at its next meeting. The Senate shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to cancel or refer for reconsideration but not to amend any such Ordinance.(3)The Vice-Chancellor shall, on the application of not less than forty members of the Senate, suspend the operation of any such Ordinance until the Senate has considered it as provided in sub-section (2).
