(1)The Court shall be an advisory body of the University and shall have the power to review the broad policies and programmes of the University, suggest measures for the improvement and development of the University, to consider and pass resolution on the annual report and to render advice on matters referred to it by the Vice-Chancellor or any other authority of the University.(2)The Court shall consist of the following members; namely :-Ex- officio members(a)the Chancellor;(b)the Vice-Chancellor;(c)the Pro Vice-Chancellor;(d)the remaining members of the Executive Council, who are not otherwise members of the Court;(e)Deans;(f)the Registrar;(g)the Finance Officer;(h)the University Librarian;(i)All Principals of affiliated colleges, if any;(j)Head of schools/Institutes of the University;(k)Representatives of the State Legislature-Two representatives of the State Assembly to be nominated by the Speaker;(l)Persons representing Learned Professions, Industry Commerce and Agriculture-Not more than ten persons representing learned professions to be nominated by the Chancellor:Provided that in making nominations due regard shall be given to the representation of different interests, professions and learning;(m)Representatives of teachers- Five teachers to be selected in the manner prescribed :Provided that the first representatives of teachers shall be nominated by the Chancellor;(n)Representatives of management- Two representatives of the managements of affiliated colleges, if any, in the manner prescribed :Provided that the first representatives of management shall be nominated by the Chancellor;(o)Representatives of students- One representative each of the Faculties who, having secured the highest marks in that Faculty at the preceding degree examination and is pursuing a course of study for a post graduate degree in the University.(3)The term of office and procedure for the conduct of meetings shall be such as may be prescribed.
