(1)Subject to the provisions of this Act, the Senate shall exercise the following powers and perform the following duties :(a)of considering, amending or cancelling such regulations made by the Syndicate as need the approval of the Senate under this Act or the rules,(b)of considering and passing resolutions on matters affecting the welfare of the University, on the annual accounts and the Financial estimates, and(c)of exercising such other powers and performing such other duties as may be conferred or imposed upon it by this Act, or the rules.(2)The Senate shall on a date to be fixed by the Vice-Chancellor meet once a year at a meeting to be called "the annual meeting of the Senate.(3)The Vice-Chancellor may, whenever he thinks fit, and shall upon a requisition in writing signed by not less than twenty members of the Senate, convene a special meeting of the Senate.
