Section 14 in Sree Sankaracharya University of Sanskrit Act, 1994
14. Powers and functions of the Syndicate.
(1)Subject to the provisions of this Act and Statutes, the executive powers of the University shall be vested in the syndicate;and the Syndicate shall have the control, management and administration of the properties and funds of the University.(2)Subject to the provisions of this Act and the Statutes, the Syndicate shall have the following powers, namely:-(a)to make Statutes in accordance with the provisions of this Act and submit for the assent of the Chancellor;(b)to propose Regulations for the consideration and approval of the Academic Council;(c)to make Ordinances and to amend or repeal the same;(d)to determine the degrees, diplomas, certificates and other academic distinctions to be granted by the University;(e)to institute and to award fellowships, scholarships, medals and prizes;(f)to establish, maintain and manage such institutions as are deemed necessary for the furtherance of the objects of the University;(g)to create such faculties and academic departments as are necessary under the University from time to time;(h)to create teaching and non-teaching posts in the University with the prior approval to the Government;(ha)[ to arrange for the inspection of the recognised institution;] [Inserted by Act No. 4 of 2003.](i)to exercise disciplinary powers over the teachers and other employees of the University;(j)to appoint teachers and other employees of the University, to prescribe their duties and to fix their terms and conditions of services in accordance with the provisions of the statutes, to entertain, adjudicate upon and if thought fit, to redress any grievances of officers of the University, the teaching staff, other employees of the University and the students whom may for any reason feel aggrieved ;(k)to prepare and approve the annual budget of the University;(l)to review the annual accounts and the annual report of the University and to take such action thereon as it deems fit;(m)to conduct examinations and to approve and publish the results thereof;(n)to fix the fees, remuneration, the travelling allowance and other allowances to be paid to the examiners, paper-setters and other staff engaged in examination work;(o)to accept on behalf of the University any bequest, donation or transfers of any movable or immovable property to the University;(p)to provide buildings, premises, furniture, equipments and other requisites for carrying on the work of the University and to that end, enter into, vary, carry out and cancel contracts on behalf of the University;(q)to direct the form, custody and use of the common seal of the University;(r)to arrange for and direct the inspection of hostels and other institutions of the University;(s)to fix and regulate the fee payable by the students;(t)to exercise supervision and control over the residence and discipline of students;(u)to withhold or cancel for sufficient reasons the result of any candidate at any examination or to withdraw or cancel for sufficient reasons, degrees, diplomas, titles, certificates and other academic distinctions granted by the University;(v)to negotiate with other Universities for the recognition of the examinations of the University;(w)to grant assistance to institutions or individuals for the publication of Sanskrit books or books relating to Sanskrit literature or Indian Philosophy or for the dissemination of Sanskrit learning;(x)to exercise any of the powers of the University not specifically conferred on any of the authorities under this Act and the Statutes;(y)to delegate any of its powers except the power to make Statutes and Ordinances, to the Vice-Chancellor either temporarily or permanently;(z)to exercise such other powers and perform such other duties as are laid down in this Act, the Statutes and the Ordinances.
