Section 17 in Madurai-Kamaraj University Act, 1965
17. Powers of the Senate.
- In particular and without prejudice to the generality of the powers conferred by section 16, the Senate shall have the following powers, namely:-(1)to make statutes and amend or repeal the same;(2)to modify or cancel ordinances and regulations in the manner prescribed by this Act;(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 instruction and training in such branches of learning as it may think fit;(5)to institute and maintain institutes of research, University colleges, University laboratories, libraries and museums;(6)to prescribe in consultation with the Academic Council the conditions for approving colleges or institutions in which provision is made for courses of study for admission to the Pre-University examination or for the preparation of students for titles or diplomas of the University and to withdraw such approval;(7)to provide for research and advancement and dissemination of knowledge;(8)to institute, after consultation with the Academic Council, lecturer-ships, readerships, professorships and any other teaching posts required by the University;(9)to prescribe in consultation with the Academic Council, the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;(9A)[ to prescribe in consultation with the Academic Council, the manner in which and the conditions subject to which a college may be designated as an autonomous college and such designation may be cancelled.] [This clause was inserted by section 4 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).](10)to provide after consultation with the Academic Council such lectures and instructions for students of University colleges, affiliated colleges and approved colleges as the senate may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;(11)to provide for the inspection of all colleges and hostels;(12)to institute degrees, titles, diplomas and other academic distinctions;(13)to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)shall have pursued an approved course of study in a University college or laboratory or in an affiliated or approved college or have been exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University; or(b)shall have carried on research under conditions prescribed;(14)to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;(15)to establish and maintain hostels;(16)to institute, after consultation with the Academic Council, fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(17)to prescribe the fees to be charged for the approval and affiliation of colleges, for admission to the examinations, degrees and diplomas of the University, for the registration of graduates, for the renewal of such registration and for all or any of the purposes specified in section 4;(18)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(19)to institute, after consultation with the Academic Council, a University Extension Board and to maintain it:(20)to institute after consultation with the Academic Council, a Publication Bureau, Students' Unions, Employment Bureau and University Athletic Clubs and to maintain them;(21)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;(22)to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;(23)to recommend to the Government the recognition of any area within the University area as University Centre; and(24)to delegate such of its powers as it may deem fit to any authority or authorities of the University constituted under this Act.
