(2)Save as otherwise expressly provided in this Act, the Senate shall have the following powers, namely: -(a)to determine what degrees, diplomas and other academic distinctions shall be granted by the University;(b)to make, amend or repeal Statutes either of its own motion or on the motion of the Syndicate;(c)to cancel or amend any Ordinance passed by the Syndicate or any Regulation passed by the Academic Council;(d)to institute fellowships, scholarships, studentships, bursaries medals and prizes and organise exhibitions in accordance with the provisions of this Act and the Statutes, Ordinances and Regulations;(e)to institute professorships, readerships, lecturerships and such other teaching or research posts as it may deem necessary;(f)to establish and maintain such institutions as it may from time to time deem necessary;(g)to prescribe the terms and conditions of service of the employees of the University;(h)to regulate emoluments and prescribe the duties and conditions of service of teachers and other employees in private colleges;(i)to review and take such action as it may deem fit on the annual report and the annual accounts of the University which shall be placed before it by the Syndicate and to consider and pass the budget according to the provisions of the Statutes;(j)to cancel any degree, diploma, title or any other distinction granted to any person in accordance with the provisions of the Statutes,(k)to appoint committees and to delegate to them such functions of the Senate as it may deem fit;(l)to make Statutes regulating the method of election to the authorities of the University, the procedure at the meetings of the Senate, the Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities or the University other than the Senate;(m)to recommend to the Government the recognition of any local area within the University area as a University Centre;(n)to co-operate with other Universities and other authorities in such manner and for such purposes as it may determine ;(o)to exercise such other powers and perform such other functions as may be assigned to it by this Act and the Statutes.
