(1)The Syndicate shall, subject to the approval of the [State Government] [Substituted by the A, O, 1950 for (Provincial Government).] in the case of (1) the appointment of officers and teachers, (2) the budget, (3) extraordinary expenditure (4) extension of courses, and (5) any other matter ordered by the [State Government] [Substituted by the A, O, 1950 for (Provincial Government).]:(a)hold, control and administer the property and funds of the University;(b)direct the form, custody and use of the Common Seal of the University;(c)subject to the powers conferred by this Act on the Vice-Chancellor, regulate and determine all matters concerning the University in accordance with this Act and rules and regulations;(d)administer any funds placed at the disposal of the University for specific purposes ;(e)have power to accept transfer of any movable or immovable property on behalf of the University;(f)save as otherwise provided by this Act and the rules, appoint the officers (other than the Chancellor and Vice-Chancellor), teachers and other servants of the University and specify their duties and the conditions of service and provide for filling the temporary vacancies in their posts;(g)appoint examiners;(h)publish the results of the University examinations;(i)exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, the rules or the regulations; and -(j)exercise all other powers of the University not otherwise provided for by this Act, rules or the regulations.(2)Any regulations made for the purpose of clauses (b), (e), (f) and (g) of sub-section (1) for such other regulations, as may be so prescribed by the rules, shall be subject to the approval of the Senate.(3)[ The Syndicate shall not take any decision in regard to the number and qualifications of teachers and the fees payable to the examiners without considering the recommendations of the Academic Council.] [Substituted by section 13 of U.P. Act No. 10 of 1998.]
