(1)The Court shall consist of the Chancellor, the Pro-Chancellor, [the Vice-Chancellor and the Pro-Vice-Chancellor (if any)] [Substituted by Act 62 of 1951, s.17, for " and the Vice-Chancellor".] for the time being, and such other persons as may be specified in the Statutes:[* * * *] [ The proviso omitted by Act 62 of 1951, s.17](2)The Court shall be the supreme governing body of the University and shall exercise all the powers of the University, not; otherwise provided for by this Act, the Statutes, the Ordinances and the Regulations.It shall have power to review the acts of the Executive and the Academic Councils (save where such Councils have acted in accordance with powers conferred on them under this Act, the Statutes or the Ordinances)[* * *] [ Certain words omitted by Act 62 of 1951, s.17](3)Subject to the provisions of this Act, the Court shall exercise the following powers and perform the following duties, namely:-(a)of making Statutes and of amending or repealing the same;(b)of considering Ordinances;(c)of considering and passing resolutions on the annual report, the annual accounts and the financial estimates;(d)of electing such persons to serve on authorities of the University and of appointing such officers as may be prescribed by this Act or the Statutes; and.(e)of exercising such other powers and performing such other duties as may be conferred or imposed upon it by this Act or the Statutes.
