Section 17(6) in Arunachal Pradesh University Act, 2012
(6)The Court shall be an advisory body and subject to the provision of the Act, the Court shall have the following powers and functions, namely:(a)to review from time to time the board policies and programmes of the University and to suggest measures for improvement and development of the University.(b)to consider and pass resolution on annual report and the annual account of the University and the audit report on such account.(c)to advise the Chancellor in respect of any matter which may be referred to it for advice; and(d)to perform such other functions as may be prescribed by the Statutes.
