- Subject to the provisions of this Act, the Senate may, from time to time, make Statutes for all or any of the following matters, namely:-(a)the declaration of any person to be a "teacher" under clause (2) of section 2;(b)the declaration of other bodies to be the authorities of the University as provided in clause (6) of section 14;(c)the manner of election of Fellows and the members of the Syndicate, and the terms and conditions of their office, registration of graduates and maintenance of a register of registered graduates and the filling up of casual vacancies in the Senate and the Syndicate;(d)the powers of the Vice-Chancellor;(e)the conditions of service of the Registrar and the officers and servants of the University;(f)the constitutions, reconstitutions or abolition of Faculties and the powers and duties of Faculties;(g)the procedure at a meeting of the Senate, the Syndicate, [the Academic Council,] [These words were inserted by Gujarat 15 of 1970, Section 7.] the Boards of Studies, and the Board of Post-graduate Studies and Research and the quorum of members to be required for the transaction of business;(h)the constitution, powers, duties and functions of Boards of Studies and the allocations of Boards among the Faculties;(i)the constitution, powers and duties of the authorities of the University save as provided in this Act;(j)the institution and conferment of degrees and the granting of diplomas, and other academic distinctions in respect of degrees and examinations;(k)recognition as registered graduates of persons who are graduates of any other University;(l)the institution of pension or provident fund or both of the benefit of the officers, teachers and other servants of the University;(m)qualifications of professors, readers, lecturers and other teaches in affiliated colleges and recognized institutions;(n)all matters which, by this Act, are to be or may be prescribed by the Statutes;(o)any other matter which is necessary to give effect to the provisions of this Act.
