- Subject to the provisions of this Act and the Statutes, the Syndicate shall have power to make Ordinances providing for all or any of the following matters, namely:-(a). the levy of fees in colleges and other institutions, by the University;(b). the residence and discipline of students;(c). the workload and pattern of teaching staff in colleges(d). the fixation of the scales of pay of various posts in the University and the terms and conditions of service of officers of the University:Provided that no special pay or allowance or extra remuneration of any description whatsoever including ex-gratia payment or other benefits having financial implication shall be granted to any officer, teacher or other employee of the University without the prior approval of the Government:Provided further that no such prior approval of the Government shall be necessary for incurring any such expenditure of a non recurring nature subject to a maximum of ten thousand rupees in the aggregate in the financial year;(e)all other matters which by this Act or the Statutes are to be, or may be provided for by the Ordinances.
