7A. [ Review Committee of the University. [Added by section 5 of U.P. Act No. 10 of 1998.]
(1)There shall be a Review Committee of the University to review the over all performance of the University.(2)The Committee referred to in sub-section (1) shall consist of nine members to be nominated by the Chancellor from amongst the persons who have excelled in the field of engineering, technology or science.(3)The member of the Review Committee shall hold office at the pleasure of the Chancellor and shall get such facilities and honorarium as may be prescribed by the Rules.(4)Subject to sub-section (1), the Committee referred to therein shall at the end of every three years from the date of commencement of the Uttar Pradesh Roorkee University (Amendment) Act, 1997 independently review the academic performance of the University and submit, its report to the Chancellor who may take such actions thereon as he may deem expedient and necessary under the Act.]
