(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall have the following powers and perform the following duties, namely:-(i)to hold, control and administer the property and Funds of the University;(ii)to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by this Act and the Statutes;(iii)to determine the form of, provide for the custody and regulate the use of the common seal of the University;(iv)to administer funds placed at the disposal of the University for specific purposes;(v)to prepare the annual accounts and to frame the annual financial estimates of the University and to submit them to the Senate;(vi)subject to clause (ix) of sub-section (1) of section 20, at any time during an official year,-(a)to reduce the amount of the budget grant,(b)to sanction the transfer of any amount within a budget grant from one minor head to another or from a subordinate head under one minor head to a subordinate head under another minor head, or(c)to sanction the transfer of any amount not exceeding rupees five thousand within a minor head from one subordinate head to another or from one primary unit to another.(vii)to make provision for buildings, premises, furniture, apparatus, books, and other means needed for carrying on the work of the University;(viii)to accept on behalf of the University trusts, bequests, donations and transfers of any movable or immovable property to the University;(ix)to transfer any movable or immovable property on behalf of the University;[(ix-a) to raise loans upon the security of the assets of the University after obtaining previous permission of the State Government ;] [Clause (ix-a) was inserted by Gujarat 40 of 1963, Section 2 Schedule, Sr. No. 3(2).](x)to manage and regulate the finances, accounts and investments on the University;(xi)to institute-(a)a Printing and Publication Department;(b)an Information Bureau; and(c)an Employment Bureau;(xii)to make provision for-(a)(i)extra-mural teaching and research; and(ii)University Extension activities;(b)Physical and military training;(c)Students' Union;(d)Sports and athletic clubs; and(e)Students welfare;(xiii)to manage colleges, [University Departments] [These words were substituted for the word 'department' by Gujarat 8 of 1966, Section 14 (a).], institutions of research or specialised studies, laboratories, libraries, museums, and hostels maintained by the University;recognize hostels and provide housing accommodation for the University;(xv)to arrange for and direct the inspection of affiliated colleges, recognized institutions and hostels, and to issue instructions for maintaining their efficiency and for ensuring proper conditions of employment for members of their staff, and payment of adequate salaries, and, in case of disregard of such instructions, to recommend to the Senate modifications of the conditions of affiliation or taking of such other steps as it deems proper in that behalf;(xvi)to call for reports, returns and other information from affiliated colleges, recognized institutions or hostels;(xvii)to supervise and control the admission, conduct and discipline of the students of the University and to supervise and control their residence and to make arrangements for promoting their health and general welfare;(xviii)to recommend to the Senate the conferment £>f honorary degrees, and academic distinctions in the manner prescribed by Statutes;(xix)to award fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;(xx)to appoint Heads of [University Departments] [These words were substituted for the word 'department' by Gujarat 8 of 1966, Section 14 (a).] in accordance with Statutes;(xxi)save as otherwise provided by this Act, or the Statutes, to appoint on the recommendation of a committee of selection, if any, as required by this Act or Statutes, the officers (other than the Chancellor and the Vice-Chancellor), teachers and servants of the University, to define their duties and the conditions of their service, and to provide for the filling of temporary vacancies in their posts;(xxii)to recognize a member of the staff of an affiliated college or recognized institution as a teacher of the University and withdraw such recognition;[****] [Clauses (xxiii) to (xxvii) were deleted, by Gujarat 8 of 1966, Section 14(b).](xxviii)[to fix remuneration of examiners] [These words were substituted for the word 'to appoint examiners, to fix their remuneration' by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 3(8)(a) (w.r.e.f. 09-12-1981).] and to arrange for the conduct of, and for publishing the results of the University examinations and other tests;(xxix)to fix, demand and receive such fees and other charges as may be prescribed by the Ordinances;(xxx)to make, amend and cancel Ordinances;(xxxa)[ to accept, reject or refer back Regulations framed by the Academic Council;] [Clause (xxxa) was inserted by Gujarat 8 of 1966, Section 14(c).](xxxi)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act;(xxxii)to delegate any of its powers to the Vice-Chancellor, the Registrar or such other officer of the University or a Committee appointed by it as it may deem fit.(2)The Syndicate shall make a report to the Senate about all acceptances or transfers of property referred to in clause (viii) of sub-section (1),(3)The Syndicate shall not transfer any immovable property without the previous sanction of the Senate.(4)[ The exercise of the powers by the Syndicate under clauses (xv) and (xxi) of subsection (1), in so far as they relate to the laying down and regulating salary scales and allowances of officers, teachers and employees of the University shall be subject to the approval of the State Government.] [Sub-section (4) was inserted by Gujarat 10 of 1982, Section 2., Schedule,. Sr. No. 3(8)(b) (w.r.e.f. 09-12-1981).]
