Section 31 in The Maharaja Sayajirao University of Baroda Act, 1949
31. Statutes.
- Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters:-(i)the powers and duties of the officers of the University, in so far as they are not provided for by this Act;(ii)the constitution, powers and duties of the authorities of the University save as provided in this Act;(iii)the election of the members to the Senate, and the Syndicate, and other authorities of the University and the procedure at meetings thereof and for the transaction of their business;(iv)[conferment of degrees] [These words were substituted for the words 'the degrees' by Bombay 52 of 1950, Section 23 (a) (i).], diplomas, [* certificates and other academic distinctions to be conferred by the University;] [The word 'titles' was deleted, by Bombay 52 of 1950, Section 23 (a) (ii).](v)the procedure for the withdrawal or cancellation of degrees, diplomas, [certificates and other academic distinctions;] [The word 'titles' was deleted, by Bombay 52 of 1950, Section 23 (b).](vi)the registration of graduates and maintenance of a register of registered graduates ;(vii)the holding of convocation to confer degrees or diplomas;(viii)the conferment of honorary degrees;(ix)the acceptance of [of grants] [These words were substituted for the words 'and management of', by Bombay 52 of 1950, Section 23 (c).], bequests, donations and endowments;(x)the maintenance of the accounts, and the [method of preparation] [These words were substituted for the words 'preparation and passing', by Bombay 52 of 1950, Section 23 (d).] of annual budget of the University;(xi)all other matters which by this Act are to be or may be prescribed by the Statutes.
