Section 29 in The Karnataka State Universities Act, 2000
29. Powers of the Syndicate.
(1)The Syndicate shall have the power to manage the affairs of the University in particular to administer the funds and properties of the University.(2)Without prejudice to the generality of the foregoing, the Syndicate shall have the following powers, namely:-(a)to manage and regulate the finances and all other administrative matters of the University and for that purpose to appoint such agents as it may deem necessary and proper.(b)to enter into, vary,carryout and cancel contracts on behalf of the University;(c)to appoint, subject to the provisions of Section 34 examiners and moderators and if necessary to change or to remove them and also to fix their fees, emoluments and travelling and other allowances;(d)to make arrangements for the conduct of examinations prescribed by the statutes, ordinances or regulations;(e)to receive, acquire, hold, control and administer the properties of the University, both movable and immovable and to invest the funds of the University judiciously in appropriate schemes;(f)to cause to be maintained proper accounts of the properties and funds of the University;(g)to charge and collect fees for,-(i)tuition and research;(ii)admission to examinations and convocations;(iii)such other services as the University may undertake;(iv)affiliation and inspection of colleges; and(v)such other purposes as may be prescribed by the Statutes;(h)to prepare the financial estimate of the University and to submit the same to the Academic Council.(i)to administer and control the colleges, hostels, libraries, laboratories, museums and other Institutions established or maintained by the University;(j)to make recommendations regarding admission of colleges to affiliation;(k)to recognise hostels not administered by the University and to suspend or withdraw such recognition;(l)to regulate supervise and control the residence and discipline of the students of the University within the campus and its annexes and to promote their health and well being;(m)to constitute and regulate the working of the Employment Bureau and the Bureau of Information.(n)to delegate such of its functions to the Vice-Chancellor as may be prescribed by the Statutes.(o)to select a common seal for the University and to provide for its custody and use.(p)to arrange for the conduct of litigation by or against the University.(q)to Institute Professorship, Lecturership or any other posts of teachers required by the University on the recommendation of the Academic council.(r)to Institute fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prices on the recommendation of the Academic Council.(s)to confer Honorary degrees, titles or other academic distinctions on the recommendations of the Academic Council.(t)to enact, amend or repeal Statutes,(u)to confer the title of Professor Emeritus on the recommendation of the Academic Council.(v)to make Statutes for creation of posts.(w)to exercise such other powers and perform such other duties as may be conferred or imposed upon it by this Act, Statutes, Ordinances or Regulations.[Provided that the provisions of clause (j) shall not be applicable in respect of the Maharani Cluster University, Bengaluru and the Mandya University, Mandya.] [Inserted by Karnataka Act No. 15 of 2019, dated 2.3.2019.](3)Nothing contained in sub-section (2) shall be deemed to confer on the Syndicate, the power to revise the Pay scales of any of the employees or to grant any allowances or emoluments to them.
