Section 20(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(2)In particular and without prejudice to the generality of the foregoing powers, the Senate shall exercise the following powers and perform the following duties, namely : -(a)Of making Statutes, and amending or repealing the same ;(b)Of considering and cancelling Ordinances and Regulations ;(c)Of considering and passing resolutions on the annual reports the annual accounts and the financial estimate ;(d)Of exercising the powers of control and superintendence over colleges including the power of affiliating or disaffiliating such colleges : provided that the power of affiliating or disaffiliating such colleges shall not be exercised except with the previous approval of the State Government ;(e)Of instituting and conferring such degrees, titles diplomas and other academic distinctions as may be prescribed by the Statutes ; and(f)Such other powers and duties as are conferred of imposed upon it by this Act or the Statutes.
