22. [ Syndicate-Functions. [As amended by the University of Rajputana (Second Amendment) Act, 1950.]
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Syndicate shall exercise the following powers and perform the following functions, namely :-(a)to make, amend and cancel Ordinances;(b)to hold, control and administer property and funds of the University;(c)to accept, on behalf of the University donations, bequests or transfer of movable or immovable property;(d)to administer any funds or resources placed at the disposal of the Univerity for specific purposes;(e)to invest moneys belonging to the University(f)to enter into, very, carry out confirm and cancel contracts on behalf of the University;(ff)[ on the security of the property of the University or on any other security and subject to the prior concurrence of the State Government, to borrow money or raise public loans for the purpose of the University;](g)subject to the provisions of this Act and the Statutes, to appoint officers (other than the Chancellor, Vice-Chancellor and Deans of Faculties), teachers, [and to define their duties, emoluments and conditions of service;] [Substituted by Rajasthan Act No. 27 of 1975, dated 22.8.1975.](h)to determine the form, provide for the custody, and regulate the use of the common seal-of the University;(i)[ Subject to the Statutes, to inspect and to affiliate, recognise or approve colleges and hostels or institutions, and to withdraw affiliation, recognition or approval from them;] [As amended by the Rajasthan Secondary Education Act, 1957.](j)to arrange for the holding of examinations and publishing results thereof;(k)to maintain proper standards of teaching and examination in consultation with the Academic Council; and(l)[ to recommend minimum scales of salaries of teachers in colleges.] [As amended by the University of Rajputana (Second Amendment) Act, 1950.]](m)[ Omitted.] [Substituted by Rajasthan Act No. 27 of 1975, dated 22.8.1975.]
