- Subject to the provisions of this Act and Statutes, the Senate shall be the supreme governing body of the University, and shall exercise control over all the affairs and properties of the University, and shall exercise all such powers as are not otherwise specified by this Act.(2)In particular and without prejudice to the generality of the foregoing powers, the Senate shall exercise the following powers and perform the following functions namely: -(a)of making the Statutes, and amending or repealing the same;(b)of considering the Statutes and the Regulations, and amending or repealing the same;(c)of passing resolution after having considered the annual reports, the annual account, the financial estimates and audit report on such accounts;(d)of exercising the powers for the purpose of control in College and of superintendence;(e)of instituting and conferring such degrees, titles, diplomas and other academic distinction as may be prescribed by the Statutes; and(f)of exercising such other powers and of performing such other duties as are conferred or imposed upon it by this Act.
