Section 24 in Manonmaniam Sundaranar University Act, 1990
24. Powers of Syndicate.
(a)The Syndicate shall have the following powers namely;-(1)to make statutes and amend or repeal the statutes.(2)to make ordinances and amend or repeat the same:(3)to co-operate with other Universities, other academic authorities and colleges in such manner and for such purposes as it may determine:(4)to provide for instruction and training in such branches of learning as it may think fit:(5)to prescribe the conditions for approving colleges or institutions in which provision is made for the preparation of students for titles or diplomas of the University and to withdraw such approval:(6)to provide for research and advancement and dissemination of knowledge.(7)to institute lecturer ships, readerships, professorships and any other teaching posts required by the University:(8)to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;(9)to prescribe the manner in which, and the conditions subject to which, a college may be designated as an autonomous college and such designation may be cancelled;(10)to provide such lectures and instructions for students of University Colleges, affiliated colleges and approved colleges as the Senate may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;(11)to institute degrees, titles, diplomas and other academic distinctions;(12)to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)shall have pursued an approved course of study in University college or laboratory or in an affiliated or approved college or have been exempted there from in the manner prescribed and shall have passed the prescribed examinations of the University.(b)shall have carried on research under conditions prescribed;(13)to confer honorary degrees or academic distinctions on the recommendation of not less than two thirds of the members of the Syndicate;(14)to establish and maintain hostels;(15)to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(16)to prescribe the fees to be charged for the approval and affiliation of colleges, for admission to the examinations, degrees, titles and diplomas of the University, for the registration of graduates, for the renewal of such registration and for all or any of the purposes specified in section 4;(17)to consider, and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(18)to institute a University Extension Board and to maintain it;(19)to institute publication bureau, student's unions, employment bureau and University athletic clubs and to maintain them;(20)to enter into any agreement with the central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purpose not repugnant to the provisions of this Act;(21)to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;(22)to recommend to the Government the recognition of an area within the University area as University Centre;(23)to hold, control and administer the properties and funds of the University;(24)to direct the form, custody and use of the common seal of the University;(25)to regulate and determine all matters concerning the University in accordance with this Act, the statute, the ordinances and the regulations;(26)to administer all properties and funds placed at the disposal of the University for specific purposes;(27)(a)to appoint the University Lecturers, University Readers, University Professors and the Teachers 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.(b)to make ordinances specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(28)to suspend and dismiss the University Lecturers, University Readers, University Professors and the teachers and other employees of the University;(29)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;(30)(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government;(ii)to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University;(31)to affiliate colleges within the University area to the University and to recognize colleges as approved colleges;(32)to designate any college as an autonomous college with the concurrence of the Government and to cancel such designation;(33)to recognise hostels not maintained by the University and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the ordinances and the conditions imposed thereunder,(34)to arrange for and direct, the inspection of all University colleges, affiliated and approved colleges and hostels;(35)to prescribe the qualifications of teachers in University colleges, affiliated and approved colleges and hostels;(36)to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(37)to charge and collect such fees as may be prescribed;(38)to conduct the University examinations and approve and publish the results thereof;(39)to make ordinances regarding the admission of students to the University or prescribing examinations to be recognized as equivalent to University examinations;(40)to appoint members to the Boards of Studies(41)(i)to appoint examiners, after consideration of the recommendations of the Boards of Studies, and(ii)to fix their remuneration;(42)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.(43)to institute and manage University Centres, University Colleges and laboratories, libraries, museums, institutes, of research and other institutions established or maintained by the University;(44)to manage hostels Instituted by the University;(45)to regulate the working of the University Extension Board;(46)to manage any publication bureau, students' Unions, employment bureau and University athletic clubs instituted by the University;(47)to review the instruction and teaching of the University.(48)to promote research within the University and to require reports, from time to time, of such research;(49)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(50)(a)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 statues.(b)The Syndicate may consult the Standing Committee on Academic Affairs in respect of any academic matter, where it considers such consultation in necessary.
