Section 13 in The Himachal Pradesh National Law University Act, 2016
13. Powers of the Governing Council.
- The Governing Council shall have the following powers, namely:-(a)to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University and devise measures for the improvement and development of the University;(b)to direct the Executive Council to take such steps as are necessary for achieving the objects of the University;(c)to consider and pass resolution on the annual report, financial estimates and audit reports on the accounts of the University;(d)to make recommendations to the Chancellor for the appointment of Vice-Chancellor out of the panel recommended by the Selection Committee; and(e)to make statutes concerning the administration of the affairs of the University including prescribing the procedure to be followed by the authorities and the office bearers of the University in the discharge of the functions.
