Section 17 in The University of Rajputana (Second Amendment) Act, 1950
17. Amendment of section 22.
- For section 22 of the said Act, the following section shall be substituted:-"22. Syndicate Functions. - Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall exercise the following powers and perform the following functions, namely,-(a)to make, amend and cancel ordinances;(b)to hold, control and administer property and funds of the University;(c)to accept, on behalf of the University, donations, bequests or transfers of movable or immovable property;(d)to administer any funds or resources placed at the disposal of the University for specific purposes;(e)to invest monies belonging to the University;(f)to enter into, vary, carry out, confirm and cancel contracts on behalf of the University;(g)subject to the provisions of this Act and the statutes, to appoint officers (other than the Chancellor, Vice-Chancellor, and Deans of Faculties), teachers, clerical staff and servants of the University, and to define their duties, emoluments and conditions of service and to provide for the filling up of temporary vacancies in their posts;(h)to determine the form, provide for the custody, and regulate the use of the Common Seal of the University;(i)subject to the statutes, to inspect and to affiliate, recognise or approve colleges, schools and hostels or institutions, and to withdraw affiliation, recognition or approval from them;(j)to arrange for the holding of examinations and publishing results thereof;(k)to maintain proper standards of teaching and examination in consultation with the Academic Council;(l)to recommend minimum scales of salaries of teachers in colleges and of those teaching the IX and X classes in high schools; and(m)to exercise all other powers of the University, not otherwise provided for by this Act or the statutes."
