Section 24(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall exercise the following powers and perform the following duties, namely:(i)to control and administer the properties of the University and the University [Fund] [This word was substituted for the words 'and Trust Funds', by Bombay 52 of 1950, Section 18 (a).] and to keep and maintain proper accounts of the same;(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 the Act and the Statutes;(iii)to determine the form and provide for the custody and regular use of the common seal of the University;(iv)to administer the funds placed at the disposal of the University for specific purposes and to keep and maintain proper accounts of the same;(v)to frame the annual financial [estimates] [This word was substituted for the word 'estimate' by Bombay 9 of 1951, Section 3, Schedule] of the University and to submit them to the Senate;(vi)to erect, equip and maintain [colleges and research institutes] [These words were substituted for the word 'buildings' by Bombay 52 of 1950, Section 18 (b).], libraries, laboratories, museums, hostels, gymnasia, playgrounds, and structures needed for carrying on the work of the University;(vii)to provide suitable equipment, apparatus or furniture and other appliances needed for carrying on the work of the University ;(viii)to accept on behalf of the University bequests, donations and transfers of any movable or immovable property to the University, and to receive and collect fees, grants and interests due to the University, and to make all payments on behalf of 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;] [This clause was inserted by Gujarat 40 of 1963, Section 2, Schedule, Sr. No. 2 (2).](x)to manage and regulate the finances, accounts and investments of the University;(xi)to make arrangements for the maintenance of the University Battalions in the National Cadet Corps or similar Training Corps, Students' Unions, University or Athletic Clubs, Employment Bureau, Publication Board, and Students' Advisory Bureau for foreign studies;(xii)to recognise hostels;(xiii)to arrange for co-ordination of studies and teaching in, University and affiliated colleges, and in recognized institutions ;(xiv)to arrange for and direct the inspection of affiliated colleges, and recognised institutions, and to lay down conditions for ensuring or maintaining their efficiency in teaching, training or research and [to issue instructions for ensuring proper conditions of employment for members of the staff of such colleges or institutions and, in case of disregard of such instructions, to recommend modification of conditions of their affiliation or recognition, or to take such other steps as it deems proper] [These words were substituted for the words 'to supervise hostels and to direct rheir inspection' by Bombay 52 of 1950, Section 18 (c).];(xv)to call for reports, returns and other information from University and affiliated colleges and recognised institutions, and from authorities in charge of hostels;(xvi)to make Ordinances for the residence, conduct and discipline of the University students, and to make arrangements for their health and general welfare;[(xvi-a)to supervise hostels;] [This clause was inserted by Bombay 52 of 1950, Section 18 (d).](xvii)[ to recommend to the Senate conferment of honorary degrees and other academic distinctions upon distinguished persons, subject to the provisions of the Statutes; [These clauses were substituted for the original, by Bombay 52 of 1950, Section 18 (e).](xviii)to make Ordinances for and to regulate the award of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes;](xix)to recognise a member of the staff of an affiliated college or recognized institution as a professor, reader, lecturer or teacher of the University and withdraw such recognition;(xx)[to fix remuneration of examiners] [These words were substituted for the words 'to appoint examiners and to fix their remuneration' by Gujarat 10 of 1982, Section 2, Schedule, Sr. No. 1 (2) (a) v.];(xxi)to appoint the Registrar and other officers of the University as provided for in this Act or by Statutes;(xxii)to appoint University professors, readers and other teachers as provided for in this Act or by Statutes, and define their duties;(xxiii)to appoint clerks, assistants, supervisors and other servants of the University, University departments, University colleges, and define their duties;(xxiv)to determine salaries, allowances and emoluments of the teachers [and other employees] [These words were inserted by Bombay 52 of 1950, Section 18 (f).] of the University, the conditions of their service, the qualifications for employment as teachers and to prescribe leave rules;(xxv)to make Ordinances for the discipline and supervision of all teachers of the University and officers and other employees;(xxvi)[ to hold and conduct either examinations or tests or both as prescribed by the Ordinances;] [This clause was substituted for the original by Bombay 52 of 1950, Section 18 (g).](xxvii)to make Ordinances for levying examination fees and other charges and to collect the same;(xxviii)to lay down conditions on which students shall be admitted to examinations;(xxix)to publish the results of University examinations and other tests;(xxx)to organise or arrange for the employment of students;(xxxi)to make, amend and cancel the Ordinances ;(xxxii)to exercise such other powers, perform such other functions and discharge such other duties as may be conferred or imposed on the Syndicate by this Act or the Statutes;(xxxiii)to exercise all powers of the University not otherwise provided for in the Act or Statutes which may be necessary to give effect to the provisions of the Act.
