Section 28(3) in The SreeNarayanaGuru Open University Act, 2021
(3)Subject to the provisions of this Act or rules, Statutes or Regulations issued thereunder, the Syndicate shall have the following powers, namely:—(i)to create teaching, non-teaching, academic and ministerial posts and to determine conditions of service, qualifications and method of appointment to such posts, subject to the orders issued by the Government from time to time for the purpose of academic activity of the University;(ii)to hold and control funds and movable and immovable properties of the University;(iii)to direct for the management and control of all movable and immovable properties transferred to the University by the Government;(iv)to accept endowments, bequests, donations and movable and immovable properties on behalf of the University;(v)to receive funds for collaboration programmes from foreign agencies subject to the rules and regulations of the Central Government and the Government in that behalf;(vi)to make Ordinances in conformity with this Act and Statutes made thereunder and to amend or repeal the same;(vii)to recognize academic institutions for courses of study and to suspend or withdraw such recognition;(viii)to provide control over students;(ix)to control and regulate admission of students to various courses of study in Regional Centres and Study Centres of the University;(x)to determine with regard to the awarding of degrees to students subject to the provisions of this Act or rules, Statutes, Ordinances or Regulations made thereunder;(xi)to determine the fees payable to the University and to demand and receive such fees;(xii)to prepare and approve budget of the University subject to the provisions in the Statutes;(xiii)to suggest form, custody and use of common seal of the University;(xiv)to arrange for and direct the investigation into the affairs of RegionalCentres and Study Centres and to ensure infrastructure facility, academic performance, academic and administrative resources for their efficiency and to control and regulate the activities of teachers, other academic employees, non-teaching employees and other employees;(xv)to exercise such powers and perform duties under this Act or as may be prescribed in Statutes or Ordinances made thereunder.
