Section 22 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
22. Powers and duties of the Syndicate.
- The Syndicate -(a)Shall hold, control and administer the property and funds of the University ;(b)Shall determine the form, provide for the custody and regulate the use of the common seal of the University ;(c)Shall, subject to the powers conferred by or under this Act on the Vice-Chancellor and the Academic Council, determine and regulate all matters concerning the University in accordance with this Act, the Statutes, the Ordinances and the Regulations ;(d)Shall administer any funds placed at the disposal of the University for specific purposes ;(e)Save as otherwise provided by this Act or the Statutes, shall appoint officers (other than the Vice-Chancellor and the Treasurer) and teachers of the University and shall define their duties and provide for the filling of temporary vacancies in the offices of such officers and teachers ;(f)Shall determine, after considering the recommendation of the Academic Council, rates of emoluments of examiners or class of such examiners ;(g)Shall have power to accept transfers on behalf of the University of any movable or immovable property to and for the purposes of the University and the colleges transferred to it under section 57 ;(h)Shall have power to cause the colleges to be inspected by any person or persons authorised by the Syndicate in his behalf, to consider the reports of such person or persons and to issue necessary directions to the Principals of such colleges and, where necessary, to the governing bodies or managing committee of such colleges through the Principals, and secure compliance therewith;(i)Shall have power to recommend to the Senate all proposals received by it for the affiliation or disaffiliation of educational institutions, the appointment of an authority for the consideration of an appeal from any teacher of the college against whom it is proposes to take any disciplinary action and the allotment of monetary grants to the colleges in accordance with any rules made under sub-section (2) of section 39 ;(j)Shall be competent to call for from the colleges any returns, statements, minutes of proceedings of meeting of the governing bodies or managing committees of such colleges or their annual estimates of income and expenditure and take such action thereon as it may think fit ; and(k)Shall exercise such other powers and perform such other duties as are conferred or imposed on it by this Act or the Statutes.
