Section 20 in Madurai-Kamaraj University Act, 1965
20. Powers of the Syndicate.
- The Syndicate shall have the following powers, namely:-(1)to make ordinances and amend or repeal the same;(2)to hold, control and administer the properties and funds of the University;(3)to direct the form, custody and use of the common seal of the University;(4)to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinances and the regulations;(5)to frame the financial estimates of the University and submit the same to the Senate;(6)to administer all properties and funds placed at the disposal of the University for specific purposes;(7)to appoint the University Lecturers, University Readers, University Professors and the teachers and the servants of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(8)to suspend and dismiss the University Lecturers, University Readers and University Professors and the teachers and the servants of the University;(9)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;(10)to raise on behalf of the University loans from the Central or any State Government or the University Grants Commission or the public or any corporation owned or controlled by the Central or any State Government required for the purposes of this Act;(11)to affiliate colleges within the University area to the University and to recognise colleges as approved colleges;(11A)[ to designate any college as an autonomous college with the concurrence of the Government and to cancel such designation;] [This clause was inserted by section 5 of the Madurai University (Amendment) Act, 1977 (Tamil Nadu Act No. 1 of 1978).],(12)to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which may not be conducted in accordance with the ordinances and the conditions imposed thereunder;(13)to arrange for and direct the inspection of all University colleges, affiliated and approved colleges and hostels;(14)to prescribe, in consultation with the Academic Council, the qualifications of teachers in University colleges, affiliated and approved colleges and hostels;(15)to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(16)to charge and collect such fees as may be prescribed;(17)to conduct the University examinations and approve and publish the results thereof;(18)to make ordinances regarding the admission of students to the University or prescribing examinations to be recognised as equivalent to University examinations;(19)to appoint members to the Boards of Studies;(20)(i)to appoint examiners after consideration of the recommendations of the Boards of Studies; and(ii)to fix their remuneration;(21)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;(22)to manage University centers, University colleges and laboratories, libraries, museums, institutes of research, and other institutions established or maintained by the University;(23)to manage hostels instituted by the University;(24)to regulate the working of the University Extension Board;(25)to manage any publication bureau, students' unions, employment bureau and University athletic clubs instituted by the University;(26)to review the instruction and teaching of the University;(27)to promote research within the University and to require reports from time to time of such research;(28)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(29)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.
