Section 22 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
22. Powers of the Syndicate.
The Syndicate shall review the administrative policies, programmes and functioning of the University subject to the other provisions of this Act and shall have the following powers and functions, namely:-(1)to review from time to time the administrative policies and programmes and functioning of the University and to suggest measures for the improvement of the University;(2)to advice the Chancellor in respect of any matter which may be referred to it for advice; and(3)to Co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine;(4)to provide for research, advancement and dissemination of knowledge in music, performing arts.(5)to institute lectureship, readerships, professorship and any other teaching, or research posts required by the University;(6)to institute degrees, diploma and other academic distinctions;(7)to confer degrees, diploma and other academic distinctions on persons who shall have carried on research under conditions prescribed;(8)to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;(9)to institute fellowships, traveling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes and to award the same in accordance with the statutes.(10)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(11)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purposes not repugnant to the provisions of this Act;(12)to hold control and administer the properties and funds of the University;(13)to direct the form, custody and use of the common seal of the University;(14)to regulate and determine all matters concerning the University in accordance with this Act and the Statutes;(15)to administer all properties and all funds placed at the disposal of the University for specific purposes;(16)(a)to appoint the University Lecturers, University Readers, University Professors, University Researchers and the teachers of the University, fix their emoluments; if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies; 15(b)to make statute specifying the mode of appointment of administrative and other similar posts and fix their emoluments if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(17)to suspend and dismiss the University Lecturers, University Readers, University Professors, University Researchers and the teachers and other employees of the University;(18)to accept, on behalf of the University endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it;(19)(a)to raise, on behalf of the University, loans from the Central or any State Government or the University Grants Commission or the public or any corporation owned or controlled by the Central or any State Government,(b)to borrow money with the approval of the Government on the security of the property of the University for the purpose of the University;(20)to arrange for and direct the inspection of hostels;(21)to exercise such other powers and perform such other functions as may be prescribed by the statutes.(22)to make statutes or amend or repeal the statutes;
