(3)Subject to the provision of this Act and Statutes, the Syndicate shall perform the functions and Exercise the powers, as specified hereunder namely:(a)appointment of members of the Faculties and Boards of Studies and determination of the procedure to be followed in the conduct of business of the said Faculties and Boards and the quorum required at the meetings thereof;(b)appointment of examiners and determination of their remuneration, duties and powers;(c)award of scholarships and prizes;(d)imposition of punishments for malpractice of examines and misconduct of students;(e)control of Examinations and publication of results;(f)determination of the standard of instruction and in particular whether the standard laid down by the Academic Council shall be raised or lowered to bring it in conformity with the Degrees or Examinations concerned;(g)passing of the Annual Budget of the University;(h)preparation of the Annual Report and Annual Accounts of the University and submission thereof to the Senate along with the audit report;(i)determination of the degrees and diplomas to be granted by the University;(j)making proposals for the conferment of honorary degrees, subject to the approval of the Chancellor;(k)withdrawal of degree on the recommendation of the Academic Council;(l)making proposals for research and for advancement and dissemination of knowledge;(m)management of funds, properties of the University and sanctioning the budget of the University;(n)declaring a college, an institution or a department as autonomous college, autonomous institution or autonomous department, as the case may be;(o)framing of new or additional statutes or amendment or repeal of the Statutes as provided in sub-section (4) of section 24;(p)exercising the powers of the University not otherwise provided for;
