(a)The Syndicate shall have the following powers, namely:-(1)to make statutes and amend or repeal the statutes [* * *] [Omitted by Tamil Nadu Act 20 of 1985.];(2)to make ordinances and amend or repeal the same;(3)to co-operate with other Universities, other academic authorities and colleges in such manner and for such purpose as it may determine;(4)to provide for instruction and training in such branches of learning as it may think fit;(5)to prescribe [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] the conditions for approving colleges or institutions in which provision is made for the preparation of students for titles of diplomas of the University and to withdraw such approval;(6)to provide for research and advancement and dissemination of knowledge;(7)to institute [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] lectureships, readerships, professorships and any other teaching posts required by the University;(8)to prescribe [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;(9)to prescribe [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] 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;(10)to provide [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] 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 institute degrees, titles, diplomas and other academic distinctions;(12)to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)shall have pursued an approved course of study in 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;(b)shall have carried on research under conditions prescribed;(13)to confer honorary degrees or other distinctions on the recommendation of not less that two thirds of the members of the Syndicate;(14)to establish and maintain hostels;(15)to institute [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(16)to prescribe the fees to be charged for the approval and affiliation of colleges for admission to the examination, degrees and diplomas of the University, for the registration of graduates, for the renewal of such resignation and for all or any of the purposes specified in section 4;(17)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(18)to institute [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] a University Extension Board and to maintain it;(19)to institute [* * *] [Omitted by Tamil Nadu Act 20 of 1985.] a publication bureau, student's unions, employment bureau and University athletic clubs and to maintain them;(20)to enter into any agreement with the Central or any State Government or with 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 provisions of this Act;(21)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;(22)to recommend to the Government the recognition of an area within the University area as University Centre;(23)to hold, control and administer the properties and funds of the University;(24)to direct the form, custody and use of the common seal of the University;(25)to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinances and the regulations;(26)to administer all properties and funds placed at the disposal of the University for specific purposes;(27)(a)to appoint the University Lecturers, University Readers, University Professors and the teachers of the University, fix their emoluments, if any, define their duties and the conditions of their service and provide for filling up of temporary vacancies;(b)to make ordinances specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and conditions of their service and provide for filling up to temporary vacancies;(28)to suspend and dismiss the University Lecturers, University Readers, University Professors and the teachers and the other employees of the University;(29)to accept, on behalf of the University, endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it:Provided that, all such endowments, bequests, donations, grants and transfers shall be reported to the Senate at its next meeting;(30)(i)to raise, on behalf the University, loans from the Central or any State Government or the Public or any Corporation owned or controlled by the Central or any State Government;(ii)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;(31)to affiliate colleges within the University area to the University and to recognize colleges as approved colleges;(32)to designate any colleges as an autonomous college with the concurrence of the Government and to cancel such designation;(33)to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the ordinances and the conditions imposed thereunder;(34)to arrange for, and direct, the inspection of all University colleges, affiliated and approved colleges and hostels;(35)to prescribe the qualifications of teachers in University colleges, affiliated and approved colleges and hostels;(36)to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with statutes;(37)to charge and collect such fees as may be prescribed;(38)to conduct the University examinations arid approve and publish the results thereof;(39)to make ordinances regarding the admission of students to the University or prescribing examinations to be recognized as equivalent to University examinations;(40)to appoint members to the Board of Studies(41)(i)to appoint examiners, after consideration or the recommendations of the Boards of Studies; and(ii)to fix their remuneration;(42)to supervise and control the residence and discipline of the students of the University and make arrangements through the colleges for securing their health and well-being;(43)to institute and manage University Centers, University colleges and lab oratories, libraries, museums, institutes or research and other institutions established or maintained by the University;(44)to manage hostels instituted by the University;(45)to regulate the working of the University Extension Board;(46)to manage any publication bureau, student's unions, employment bureau and University athletic clubs instituted by the University;(47)to review the instruction and teaching of University;(48)to promote research within the University and to require reports, from time to time, of such research;(49)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes, ordinances or regulations; and(50)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.(b)[ The Syndicate may consult the Statutory Committee on Academic Affairs in respect of any academic matters, where it considers such consultation is necessary.] [Substituted by the Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).]
