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State of Gujarat - Section

Section 18 in Veer Narmad South Gujarat University Act, 1965

18. Powers and duties of the Senate.

(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Senate shall exercise the following powers and perform the following duties, namely:-
(i)to make provision for instruction, teaching and training in such branches of learning and courses of study as it may think fit, for research and for the advancement and dissemination of knowledge;
(ii)to make such provision as will enable affiliated colleges and recognised institutions to undertake specialization of studies;
(iii)to organise and make provision for common laboratories, libraries, museums and other equipment for teaching and research;
(iv)to establish and maintain departments and institutes of research and specialized studies;
(v)to institute professorships, readerships, lectureships and any other posts of teachers required by the University;
(vi)to institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;
(vii)to institute and confer degrees, titles, diplomas and other academic distinctions;
(viii)to confer, on the recommendation of the Syndicate, honorary degrees, titles or other academic distinctions;
(ix)to make, amend or repeal the Statutes;
(x)to consider, cancel, refer back but not to amend Ordinances;
(xi)to consider and pass resolutions on the annual reports, annual accounts and financial estimates;
(xii)to consider the annual financial estimates prepared by the Syndicate and pass resolution with reference thereto;
(xiii)to elect office-bearers and authorities as provided in the Act and the Statutes;
(xiv)to make provision relating to the use of Gujarati or Hindi in Devnagari script or both as a medium of instruction and examination;
(xv)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act or the Statutes, Ordinances and Regulations.
(2)The powers and duties under clauses (i) to (viii) of sub-section (1) shall not be exercised except upon the recommendations made by the Syndicate and the Academic Council.