(a)The Syndicate shall have the following powers, namely:-(1)to make statutes and amend or repeal the statutes;(2)to make ordinances and amend or repeal the same;(3)to co-operate with other Universities, other academic authorities and colleges in such manner and for such purpose as it may determine;(4)to provide for instruction and training in such branches of learning as it may think fit;(5)to provide for research and advancement and dissemination of knowledge;[(5-A) to prescribe the conditions for approving colleges and to withdraw such approval; [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).](5-B) to prescribe the conditions for affiliating colleges to the University and to withdraw affiliation from colleges;(5-C) to prescribe the manner in which, and the conditions subject to which, a college maybe designated as an autonomous college and such designation may be cancelled;(5-D) to affiliate or approve colleges within the University area and to recognize colleges as approved colleges;(5-E) to designate any college as an autonomous college and to cancel such designation with the concurrence of the Government;](6)to institute lecturerships, readerships, professorships and any other [teaching or research posts] [Substituted for words 'teaching posts' by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).] required by the University;(7)to provide such lectures and instructions for students of University colleges [or an affiliated colleges or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] as the Senate may determine and also to provide for lectures and instructions to persons not being students of colleges and to grant diplomas to them;(8)to institute degrees, titles, diplomas and other academic distinctions;(9)to confer degrees, titles, diplomas and other academic distinctions on persons who-(a)shall have pursued an approved course of study in University college or laboratory [or an affiliated colleges or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002] or have been exempted therefrom in the manner prescribed and shall have passed the prescribed examinations of the University;(b)shall have carried on research under conditions prescribed;(10)to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate;(11)to establish and maintain hostels.(12)to institute fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes;(13)to prescribe the fees to be charged for admission lo the examinations, degrees and diplomas of the University and for all or any of the purpose specified in section 5;(14)to consider and take such action as it may deem fit on the annual report, the annual accounts and the financial estimates;(15)to institute a University Extension Board and to maintain it;(16)to institute a publication bureau, student's unions, employment bureau and University athletic clubs and to maintain them;(17)to enter into any agreement with the Central or any State Government or with a private management for assuming the management of any institution and for taking over its properties and liabilities or for any other purpose not repugnant to the provisions of this Act;(18)to make statutes regulating the method of election to the authorities of the University and the procedure at the meeting of the Senate, Syndicate and other authorities of the University and the quorum of members required for the transaction of business by the authorities of the University other than the Senate;(19)to hold, control and administer the properties and funds of the University;(20)to direct the form, custody and use of the common seal of the University;(21)to regulate and determine all matters concerning the University in accordance with this Act, the statutes, the ordinance and the regulations;(22)to administer all properties and funds placed at the disposal of the University for specific purpose;(23)(a)to appoint the University Lecturers, University Readers, University Professors and teachers of the University, fix their emoluments, if any, define their duties and the conditions of their services and provide for filling up of temporary vacancies;(b)to make ordinances specifying the mode of appointment of administrative and other similar posts and fix their emoluments, if any, define their duties and the conditions of their service and provide for filling up of temporary vacancies;(24)to suspend and dismiss the University Lecturers, University Readers, University Professors and the teachers and the other employees of the University;(25)to accept, on behalf of' the University, endowments, bequests, donations, grants and transfer of any movable and immovable properties made to it:Provided that all such endowments, bequests, donations, grants and transfers shall be reported to the Senate at its next meeting;(26)(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any Corporation owned or controlled by the Central or any State Government;(ii)to borrow money with the approval of the Government on the security of the property of the University for the purposes of the University;(27)to recognise hostels not maintained by the University' and to suspend or withdraw recognition of any hostel which is not conducted in accordance with the cordinances and the conditions imposed thereunder;(28)to arrange for, and direct, the inspection of all University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and hostels;(29)to prescribe the qualifications of teachers in University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and hostels;(30)to award fellowships, travelling fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes;(31)to charge and collect such fees as may be prescribed;(32)to conduct the University examinations and approve and publish the results thereof;(33)to make ordinances regarding the admissions of students to the University or prescribing examinations to be recognised as equivalent to University examinations;(34)to appoint members to the Boards of Studies;(35)(i)to appoint examiners, after consideration of the recommendations of the Boards of Studies; and(ii)to fix their remuneration;(36)to supervise and control the residence and discipline of the students of the University and make arrangements for securing their health and well-being;(37)to institute and manage University colleges [affiliated colleges and approved colleges] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] and laboratories, libraries, museums, institutes of research and other institutions established or maintained by the University;(38)to manage hostels instituted by the University;(39)to regulate the working of the University Extension Board;(40)to manage any publication bureau, student's unions, employment bureau and University athletic clubs instituted by the University;(41)to review the instruction and teaching of the University;(42)to promote research within the University and to require reports, from time to time, of such research;(43)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act or the statutes, ordinances or regulations; and(44)to delegate any of its powers to the Vice-Chancellor, to a committee from among its own members or to a committee appointed in accordance with the statutes.(b)The Syndicate may consult the Standing Committee on Academic Affairs in respect of any academic matter, whenever it considers such consultation is necessary.
