Section 21 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
21. Powers, functions and meetings of the Court- (1) Subject to the provisions of this Act, the Court shall
review, from time to time, the broad policies and programmes of the University and suggest measures forimprovement and development of the University, the Court shall have the following other powers and functionsnamely:-(a)to consider the broad policies or any proposed modification thereof by the Board of Management;(b)to advice the Chancellor in respect of any matter which may be referred to it for advice; and(c)to perform such other functions as may be prescribed.(2)The Court shall ordinarily meet at least once in every calendar year, and that meeting of the Court shall becalled by the Registrar with the approval of the Chancellor;(3)For every meeting of the Court, normally fifteen days notice shall be given;(4)One half of the members existing on the rolls of the Court shall form the quorum;(5)Each member shall have one vote and if there be equality of votes on any question to be determined by theCourt, Chairperson of the Court shall, in addition, have a casting vote;(6)In case of difference of opinion among the members, the opinion of the majority shall prevail;
