Section 22(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)Subject to the provisions of this Act, the Senate shall exercise the following powers and perform the following duties :(i)to make provision for instruction, guidance in research, and practical training in such branches of learning as it may think fit for the advancement of learning, dissemination of knowledge, improvement of technical skill, and to make the necessary financial provision therefor;(ii)to make such provision for prescribing courses of studies, training or research as will enable the University Departments, University and affiliated colleges, and recognised institutions to undertake instruction, training or research;(iii)to institute professorships, readerships, lecturerships or other classes of teachers required by the University;(iv)to organise and make provision for common libraries, laboratories, museums, and all other equipment for teaching and research;(v)to establish and maintain University Departments, colleges and institutes of research and specialized studies;(vi)to institute [***] [The words 'an award' was deleted by Bombay 52 of 1950, Section 16 (a).] fellowships, travelling fellowships, scholarships and research studentships, exhibitions, medals, and prizes;(vii)to institute and confer, degrees, [***] [The word 'title' was deleted, by Bombay 52 of 1950, Section 16 (b).] diplomas and other academic distinctions;(viii)to confer, on the recommendation of the Syndicate, honorary degrees, or other academic distinctions;(ix)to provide and maintain hostels [***] [The words 'and to supervise other places' were deleted, by Bombay 52 of 1950, Section 16 (c).] for the residence of students;(x)to make, amend or repeal Statutes;(xi)to consider, cancel or refer back, but not amend, Ordinances;(xii)to consider and pass resolutions on the annual administration report and annual accounts;(xiii)to make Statutes for regulating the procedure at meetings of the Senate and the Syndicate, and the transaction of their business;(xiv)to consider and pass [resolutions] [This word was substituted for the word 'resolution' by Bombay 9 of 1951, Section 3, Schedule] on the financial estimate prepared by the Syndicate;(xv)to elect the members of the Syndicate, and the Council of Post-graduate Studies and Research, [and other authorities and officers, as provided in this Act or Statutes] [These words were added by Bombay 52 of 1950, Section 16 (d).];(xvi)to admit educational institutions to the privileges of the University and to withdraw such privileges;(xvii)to exercise such other powers and discharge such other duties and perform such other functions as may be conferred, imposed upon it, or entrusted to it by this Act or the Statutes or Ordinances.
